9 Taxman 88 (Delhi) and Addl. CIT v. J.K. D’s Costa

11 Taxmann 228High Court1982#18696 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2021 to 2026.

Sections most often in play

Section 143(3)Section 147 Section 148 Section 263 Section 270A

Issues it is cited on

section 271(1)(a)concealment of income erroneous and prejudicial section 271(1)section 263 section 26 section 271 section 271(1)(c)section 27 section 14 india interest

Judgments citing 9 Taxman 88 (Delhi) and Addl. CIT v. J.K. D’s Costa

Mahaveer Singh, Ahmedabad vs. The PCIT, Ahmedabad-1, Ahmedabad

In the result, the appeal filed by the Assessee is hereby dismissed

ITA 840/AHD/2025[2018-19]Status: DisposedITAT Ahmedabad03 Mar 2026AY 2018-19

Bench: DR. BRR Kumar (Vice President), Shri T. R. Senthil Kumar (Judicial Member)

Section 139(1)Section 142(1)Section 143(3)Section 148Section 234FSection 263(1)Section 270ASection 270A(2)(b)Section 272A(1)(d)Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH Before: DR. BRR Kumar, Vice President And Shri T. R. Senthil Kumar, Judicial Member ITA No: 840/Ahd/2025 Assessment Years: 2018-19 Mahaveer Singh The PCIT, 466, Karnavati Platinium, Ahmedabad-1, K 9, Ahmedabad G.P.O., Vs Ahmedabad Ahmedabad-380001 Gujarat PAN: FCTPS0920M (Appellant) (Respondent) Assessee Represented: Shri P.F. Jain, A.R. Revenue Represented: Shri Alpesh Parmar, CIT-DR Date of hearing : 25-02-2026 Date of pronouncement : 03-03-2026 आदेश/ORDER PER: T.R. SENTHIL KUMAR, JUDICIAL MEMBER This appeal is filed by the Assessee as against R…

Vikas Vijay Gupta, Ahmedabad vs. The Pr. CIT, Ahmedabad-1, Ahmedabad

In the result, the appeal filed by the Assessee is hereby

ITA 404/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad27 May 2025AY 2017-18

Bench: DR. BRR Kumar, Vice President\nAnd Shri T. R. Senthil Kumar, Judicial Member\nITA No. 404/Ahd/2024\nAssessment Year 2017-18\nVikas Vijay Gupta\nPrincipal Commissioner\n604 Sarap,\nof Income Tax,\nOpp. Navjivan Press Vs Ahmedabad-1,\nP.O. Navjivan,\nAhmedabad\nAhmedabad-380014,\nGujarat\n(Respondent)\nPAN: AEOPG6723L\n(Appellant)\nAssessee Represented: Shri Jaimin Shah, A.R.\nRevenue Represented: Shri R. N. Dsouza, CIT-DR\nDate of hearing : 27-02-2025\nDate of pronouncement : 27-05-2025\nआदे

Section 115BSection 147Section 263Section 271Section 271(1)(c)Section 271ASection 274Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH Before: DR. BRR Kumar, Vice President And Shri T. R. Senthil Kumar, Judicial Member ITA No. 404/Ahd/2024 Assessment Year 2017-18 Vikas Vijay Gupta Principal Commissioner 604 Sarap, of Income Tax, Opp. Navjivan Press Vs Ahmedabad-1, P.O. Navjivan, Ahmedabad Ahmedabad-380014, Gujarat (Respondent) PAN: AEOPG6723L (Appellant) Assessee Represented: Shri Jaimin Shah, A.R. Revenue Represented: Shri R. N. Dsouza, CIT-DR Date of hearing : 27-02-2025 Date of pronouncement : 27-05-2025 आदेश/ORDER PER: T.R. SENTHIL KUMAR, JUDICIAL MEMBER:- This appeal is filed by the…

Anjis Developers Private Limited, Mumbai vs. Principle CIT-5, Mumbai

In the result, the appeal filed by the assessee is dismissed

ITA 959/MUM/2022[2017-18]Status: DisposedITAT Mumbai20 Feb 2023AY 2017-18

Bench: Shri Kuldip Singh () & Shri Om Prakash Kant () Assessment Year: 2017-18 Anjis Developers Private Limited, Pcit-5, 2Nd Floor, Soham Apartments, Room No. 515, 5Th Floor, 208, Walkeshwar Road, Teen Vs. Aayakar Bhavan, Mk. Batti, Road, Mumbai-400006. Mumbai-400020. Pan No. Aaaca 6022 H Appellant Respondent : Assessee By S. Sriram/Dinesh Kukreja/Ssnyaknavedie Revenue By : Shri Chetan Kacha, Dr : Date Of Hearing 25/11/2022 Date Of Pronouncement : 20/02/2023

For Respondent: Assessee by S. Sriram/Dinesh

Section 270A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A” MUMBAI BEFORE SHRI KULDIP SINGH (JUDICIAL MEMBER) AND SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) Assessment Year: 2017-18 Anjis Developers Private Limited, PCIT-5, 2nd floor, Soham Apartments, Room No. 515, 5th floor, 208, Walkeshwar Road, Teen Vs. Aayakar Bhavan, MK. Batti, Road, Mumbai-400006. Mumbai-400020. PAN No. AAACA 6022 H Appellant Respondent : Assessee by S. Sriram/Dinesh Kukreja/SsnyakNavedie Revenue by : Shri Chetan Kacha, DR : Date of Hearing 25/11/2022 Date of pronouncement : 20/02/2023 ORDER PER OM PRAKASH KANT, AM This appeal by the assessee i…

Sunila Awasthi, New Delhi vs. Pr.CIT-12, New Delhi

In the result, appeal filed by the assessee is allowed

ITA 496/DEL/2021[2015-16]Status: DisposedITAT Delhi07 Jul 2021AY 2015-16

Bench: Ms. Suchitra Kamblea N D Shri Prashant Maharishii.T.A. No. 496/Del/2021 (A.Y. 2015-16) (Through Video Conferencing) Ms. Sunila Awasthi, Principal Cit – 12, E–802, Uniworld City East, Vs. New Delhi. Sector : 30, Gurugram, Haryana. Pan : Aaepa9591J (Respondent) (Appellant) Assessee By : Shri Deepak Chopra, Adv.; & Shri Harpreet Singh Ajmani, Advocate; Department By : Shri H. K. Chaudhary [Cit] – Dr; Date Of Hearing 01.07.2021 Date Of Pronouncement 07.07.2021

For Appellant: Shri Deepak Chopra, Adv.; &For Respondent: Shri H. K. Chaudhary

Section 139(5)Section 143(2)Section 143(3)Section 263Section 271(1)Section 271(1)(c)

…ITA. No.496/Del/2021 IN THE INCOME TAX APPELLATE TRIBUNAL [DELHI BENCH: ‘G’ NEW DELHI] BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER A N D SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No. 496/Del/2021 (A.Y. 2015-16) (THROUGH VIDEO CONFERENCING) Ms. Sunila Awasthi, Principal CIT – 12, E–802, Uniworld City East, Vs. New Delhi. Sector : 30, Gurugram, Haryana. PAN : AAEPA9591J (RESPONDENT) (APPELLANT) Assessee by : Shri Deepak Chopra, Adv.; & Shri Harpreet Singh Ajmani, Advocate; Department by : Shri H. K. Chaudhary [CIT] – DR; Date of Hearing 01.07.2021 Date of Pronouncement 07.07.2021 O R D E R PER PRASHA…