Abhijit Vivek Swami v. ACIT

175 Taxmann.com 94High Court2025#23153 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2025 to 2026.

Sections most often in play

Section 154 Section 69A Section 115BBE Section 133A Section 68 Section 142(1)Section 143(1)Section 143(2)

Issues it is cited on

section 115bbe section 68 business

Judgments citing Abhijit Vivek Swami v. ACIT

Karnataka Ginger Trading Company, Kushalnagar vs. Income Tax Officer, Ward, Medikeri

In the result, the appeal of assessee is hereby allowed

ITA 2235/BANG/2025[2017-18]Status: DisposedITAT Bangalore05 Mar 2026AY 2017-18

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Year: 2017-18

For Appellant: Shri Siddesh Nagaraj Gaddi, CAFor Respondent: Shri Ganesh R Ghale, Advocate – Standing

Section 250Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘SMC’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER Assessment Year: 2017-18 M/s Karnataka Ginger Trading Company, Vs. The Income Tax Officer Koodulur Village, Kudige Road, Ward , Kushalnagar – 571234. Madikeri. PAN – AAMFK 3277 H APPELLANT RESPONDENT Assessee by : Shri Siddesh Nagaraj Gaddi, CA Revenue by : Shri Ganesh R Ghale, Advocate – Standing Counsel for Revenue Date of hearing : 24.02.2026 Date of Pronouncement : 05.03.2026 O R D E R PER WASEEM AHMED, ACCOUNTANT MEMBER: The present appeal is filed by the asses…

Kishor Vitthal Kolhe, Jalgaon vs. DCIT-Circle-1, Jalgaon

In the result, the appeal filed by the assessee is partly allowed

ITA 1876/PUN/2025[2017-18]Status: DisposedITAT Pune14 Jan 2026AY 2017-18

Bench: Shri R. K. Panda & Ms. Astha Chandraassessment Year : 2017-18

For Appellant: Shri Vinay Kawadia (through virtual)For Respondent: Shri Vidya Ratna Kishore

Section 142(1)Section 143(1)Section 143(2)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND Ms. ASTHA CHANDRA, JUDICIAL MEMBER Assessment year : 2017-18 Kishor Vitthal Kolhe DCIT, Circle – 1, Jalgaon 31, Durgeshwari, Pratap Nagar, Vs. Ring Road, Jalgaon – 425001 PAN: ABFPK9778H (Appellant) (Respondent) Assessee by : Shri Vinay Kawadia (through virtual) Department by : Shri Vidya Ratna Kishore Date of hearing : 18-12-2025 Date of pronouncement : 14-01-2026 O R D E R PER R.K. PANDA, V.P: This appeal filed by the assessee is directed against the order dated 26.06.2025 of the Ld. CIT(A) / NFAC, Delhi…

M/S. 9Th Street Architects, Ahmedabad vs. The Dy.CIT, Circle-4(1)(1), Ahmedabad

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

ITA 1463/AHD/2025[2017-18]Status: DisposedITAT Ahmedabad17 Oct 2025AY 2017-18

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri S. N. Divatia & Shri Samir Vora, ARsFor Respondent: Shri Abhijit, Sr. DR

Section 115BSection 133ASection 154Section 250Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE DR. BRR KUMAR, VICE PRESIDENT & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.1463/Ahd/2025 (Assessment Year: 2017-18) M/s. 9th Street Architects, Vs. Deputy Commissioner of 501, Vrundavan Enclave, Income Tax, Nr. Saptak Party Plot, Circle-4(1)(1), 132 Ft. Ring Road, Naranpura, Ahmedabad Ahmedabad-380013 [PAN No.AAMFM6777E] (Appellant) .. (Respondent) Appellant by : Shri S. N. Divatia & Shri Samir Vora, ARs Respondent by: Shri Abhijit, Sr. DR 16.10.2025 Date of Hearing Date of Pronouncement 17.10.2025 O R D E R PER SIDDHARTHA NAUTIYAL - JUDI…