ACIT v. Harshit Garg

176 Taxmann.com 243Income Tax Appellate Tribunal2025#23286 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 115BBE Section 143(2)Section 69A Section 120 Section 142(1)Section 143(1)Section 143(3)Section 145

Issues it is cited on

section 115bbe section 69a section 250 nfac total income business

Judgments citing ACIT v. Harshit Garg

BADRI PRASAD VISHWA NATH JEWELS,LUCKNOW vs. ACIT-2, LUCKNOW

In the result, the appeal is partly allowed for statistical purposes

ITA 382/LKW/2023[2017-18]Status: DisposedITAT Lucknow04 Dec 2025AY 2017-18

Bench: Shri Anadee Nath Misshra & Shri Subhash Malguria

Section 115BSection 120Section 143(2)Section 143(3)Section 2Section 40A(3)Section 68

…I.T.A. No.382/Lkw/2023 Assessment Year:2017-18 1 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘A’, LUCKNOW BEFORE SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER AND SHRI SUBHASH MALGURIA, JUDICIAL MEMBER I.T.A. No.382/Lkw/2023 Assessment year:2017-18 Badri Prasad Vishwa Nath Vs. A.C.I.T.-II, Jewels, M-16 (Basement), Lucknow. Gole Market, Mahanagar, Lucknow-226006 PAN:AAHFB5813D (Appellant) (Respondent) Appellant by Shri Akshay Agrawal, Advocate Respondent by Shri H. S. Usmani, CIT (D.R.) O R D E R PER ANADEE NATH MISSHRA, A.M. (A) This appeal vide I.T.A. No.382/Lkw/2023 has been filed by the assessee…

SURESHKUMAR MANCHANDBHAI SHAH,PALANPUR vs. THE ACIT, CIRCLE-1, PALANPUR

In the result, the appeal of the assessee is partly allowed for statistical purpose

ITA 1336/AHD/2025[2017-18]Status: DisposedITAT Ahmedabad17 Nov 2025AY 2017-18

Bench: Dr. Brr Kumar & Ms. Suchitra Kambleassessment Year 2017-18

For Appellant: Shri S.N. Divatia, A.R. &For Respondent: Shri Alpesh Parmar, CIT-D.R

Section 142(1)Section 143(1)Section 250Section 694Section 69A

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH Before Dr. BRR Kumar, Vice President And Ms. Suchitra Kamble, Judicial Member Assessment Year 2017-18 Sureshkumar The ACIT, Manchandbhai Shah, Circle-1, New Dagina Nakoda Vs Palanpur Complex, Opp. Cosy (Respondent) Tower Near Railway Bridge, Palanpur-385001 PAN: AIMPS3046C (Appellant) Assessee by: Shri S.N. Divatia, A.R. & Shri Samir Vora, A.R. Revenue by: Shri Alpesh Parmar, CIT-D.R. Date of hearing : 24-09-2025 Date of pronouncement : 17-11-2025 आदेश/ORDER Per Suchitra Kamble, Judicial Member: This is an appeal filed against the order dated 2…

KASHI NATH SETH SARRAF PRIVATE LIMITED,HARDOI vs. ACIT, SITAPUR, SITAPUR

In the result, the appeal of the assessee is partly allowed for\nstatistical purposes

ITA 88/LKW/2024[2017-18]Status: DisposedITAT Lucknow22 Sept 2025AY 2017-18

Section 115BSection 143(2)Section 145(3)Section 234BSection 44Section 68

…{ "clean_text": "I.T.A. No.88/Lkw/2024\n Assessment Year: 2017-18\n\nIN THE INCOME TAX APPELLATE TRIBUNAL\nLUCKNOW BENCH 'B', LUCKNOW\n\nBEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER\nAND\nSHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER\n\nI.T.A. No.88/Lkw/2024\n Assessment Year:2017-18\n\nKashi Nath Seth Sarraf Private Vs. ACIT,\nLimited,\nSitapur.\nC/o Sanjay Saxena,\n12, Pratap Enclave, Bisrat\nG. T. Road, Shahjahanpur.\nPAN:AACCK3717F\n(Appellant)\n(Respondent)\n\nAppellant by\nShri Akshay Agarwal, Advocate\nRespondent by\nShri Neeraj Kumar, CIT (D.R.)\n\nORDER\n\nPER ANADEE NATH MISSHRA:Α.Μ.\n\n(A) This ap…