ACIT v. D. M. Brothers

44 DTR 13High Court2010#17924 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2019 to 2025.

Sections most often in play

Section 139Section 142(1)Section 143(3)Section 144Section 144BSection 147Section 148Section 151

Issues it is cited on

section 145(2)sanctioning authoritysection 151(2)national faceless assessment centrelive linkborrowed satisfactionchange of opinionfaceless assessmentsection 44abtangible materialregular assessmentsection 145

Judgments citing ACIT v. D. M. Brothers

Pradeep Kumar Agrawal, Dhamtari vs. Income Tax Officer, Ward-Dhamtari, Dhamtari

ITA 160/RPR/2024[2017-18]Status: DisposedITAT Raipur16 Jan 2025AY 2017-18

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं. / Ita Nos: 158, 159 & 160/Rpr/2024 (िनधा"रण वष" Assessment Year: 2015-16, 2016-17 & 2017-18)

For Appellant: Shri Sunil Kumar Agrawal, CAFor Respondent: Dr. Priyanka Patel, Sr. DR
Section 143(2)Section 143(3)Section 147Section 148Section 250Section 44ASection 69

…ssessee while not approving the rate as applied by the AO. The order as passed by the Tribunal does not appear suffering from any perversity or from the application of any wrong principle so as to call for interference. 24. DM Brothers (2010) (All HC) (2010) 44 DTR 13 25. Pawan Kumar (2009) (P & H HC) (2009) 316 ITR 324 26. Inani Marbles (P) Ltd (2008) (Raj HC) (2008) 175 Taxman 56/316 ITR 125 27. Bhawan V A Path Nirman (Bohra) & Co (2002) (Raj HC) (2003) 126 Taxman 210 28. Gotan Lime Khanij Udhyog (2001) (Raj HC) (2002) Taxman 779/256 ITR 243 29. Poornachand Agarwal (2021) (Raipur Trib) (2021) ITA No. 182/RPR/2…

Pradeep Kumar Agrawal, Dhamtari vs. Income Tax Officer, Ward-Dhamtari, Dhamtari

ITA 159/RPR/2024[2016-17]Status: DisposedITAT Raipur16 Jan 2025AY 2016-17

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं. / Ita Nos: 158, 159 & 160/Rpr/2024 (िनधा"रण वष" Assessment Year: 2015-16, 2016-17 & 2017-18)

For Appellant: Shri Sunil Kumar Agrawal, CAFor Respondent: Dr. Priyanka Patel, Sr. DR
Section 143(2)Section 143(3)Section 147Section 148Section 250Section 44ASection 69

…ssessee while not approving the rate as applied by the AO. The order as passed by the Tribunal does not appear suffering from any perversity or from the application of any wrong principle so as to call for interference. 24. DM Brothers (2010) (All HC) (2010) 44 DTR 13 25. Pawan Kumar (2009) (P & H HC) (2009) 316 ITR 324 26. Inani Marbles (P) Ltd (2008) (Raj HC) (2008) 175 Taxman 56/316 ITR 125 27. Bhawan V A Path Nirman (Bohra) & Co (2002) (Raj HC) (2003) 126 Taxman 210 28. Gotan Lime Khanij Udhyog (2001) (Raj HC) (2002) Taxman 779/256 ITR 243 29. Poornachand Agarwal (2021) (Raipur Trib) (2021) ITA No. 182/RPR/2…

Pradeep Kumar Agrawal, Dhamtari vs. Income Tax Officer, Ward-Dhamtari, Dhamtari

ITA 158/RPR/2024[2015-16]Status: DisposedITAT Raipur16 Jan 2025AY 2015-16

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं. / Ita Nos: 158, 159 & 160/Rpr/2024 (िनधा"रण वष" Assessment Year: 2015-16, 2016-17 & 2017-18)

For Appellant: Shri Sunil Kumar Agrawal, CAFor Respondent: Dr. Priyanka Patel, Sr. DR
Section 143(2)Section 143(3)Section 147Section 148Section 250Section 44ASection 69

…ssessee while not approving the rate as applied by the AO. The order as passed by the Tribunal does not appear suffering from any perversity or from the application of any wrong principle so as to call for interference. 24. DM Brothers (2010) (All HC) (2010) 44 DTR 13 25. Pawan Kumar (2009) (P & H HC) (2009) 316 ITR 324 26. Inani Marbles (P) Ltd (2008) (Raj HC) (2008) 175 Taxman 56/316 ITR 125 27. Bhawan V A Path Nirman (Bohra) & Co (2002) (Raj HC) (2003) 126 Taxman 210 28. Gotan Lime Khanij Udhyog (2001) (Raj HC) (2002) Taxman 779/256 ITR 243 29. Poornachand Agarwal (2021) (Raipur Trib) (2021) ITA No. 182/RPR/2…

Ambrish Sarin, Agra vs. ACIT Circle-1(1)(1), Agra

In the result, appeal is allowed

ITA 372/AGR/2018[2015-16]Status: DisposedITAT Agra16 May 2019AY 2015-16

Bench: Shri Sudhanshu Srivastava & Dr. Mitha Lal Meena

Section 143(3)Section 145(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA BENCH: AGRA BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER, AND DR. MITHA LAL MEENA, ACCOUNTANT MEMBER I.T.A No. 372/Agra/2018 (ASSESSMENT YEAR: 2015-16) Shri Ambrish Sarin, J.M.D. Vs.. ACIT-Circle 1(1)(1), International, 7 Nehru Nagar, Agra. Agra. PAN: AFDPS4979L (Appellant) (Respondent) Appellant by Shri Pankaj Gargh, Adv. Respondent by Shri Waseem Arshad, Sr. DR. Date of Hearing 22.02.2019 Date of Pronouncement 16.05.2019 ORDER Dr. M. L. MEENA, A. M.: This appeal filed by the assessee is directed against the order dated 16.02.2018 passed by the Commissioner o…

Shri Om Prakash Singh, Mathura vs. ACIT Circle-3, Agra

In the result appeal is partly allowed

ITA 331/AGR/2016[2011-12]Status: DisposedITAT Agra22 Mar 2019AY 2011-12

Bench: Shri Sudhanshu Srivastava & Dr. Mitha Lal Meena

Section 144Section 234BSection 44ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA BENCH, AGRA BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER, AND DR. MITHA LAL MEENA, ACCOUNTANT MEMBER I.T.A No. 331/Agra/2016 (ASSESSMENT YEAR: 2011-12) Shri Om Prakash Singh, 2307, Vs.. Asst. Commissioner of Jheengur Pura, Mathura. Income Tax, Circle-3, Mathura. PAN: ADMPS3229F (Respondent) (Appellant) Appellant by Shri Anurag Sinha, AR Respondent by Shri Waseem Arshad, Sr. DR. Date of Hearing 21.02.2019 Date of Pronouncement 22.03.2019 ORDER Per Dr.Mitha Lal Meena, A. M.: This appeal, by the assesse, is directed against the order dated 30.06.2016 passed b…

ACIT v. D. M. Brothers (44 DTR 13) — Cited in 5 Judgments | BharatTax