ACIT v. Kalpataru Land P. Ltd.

145 Taxmann.com 77Supreme Court of India2022#22706 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 142(1)Section 143(3)Section 144 Section 144B Section 147 Section 148 Section 151 Section 250

Issues it is cited on

change of opinion notice under section 148 section 148 section 147 section 14 section 143(3)nfac total income

Judgments citing ACIT v. Kalpataru Land P. Ltd.

KHAJAMOHIADDIN GHOUSEMOHIADDIN SYED ,MUMBAI vs. INCOME TAX OFFICER WARD 41(4)(2), MUMBAI

In the result, appeal filed by the assessee bearing ITA No

ITA 2852/MUM/2025[2013-14]Status: DisposedITAT Mumbai26 Nov 2025AY 2013-14

Bench: SHRI. ANIKESH BANERJEE (Judicial Member), SHRI PRABHASH SHANKAR (Accountant Member)

For Appellant: Shri Rakesh MilwaniFor Respondent: Shri Hemanshu Joshi, SR DR

Section 143(2)Section 143(3)Section 147Section 148Section 250Section 271(1)Section 444DSection 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORESHRI. SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER I.T.A No.2852/Mum/2025 (Assessment Year: 2013-14) Khajamohiaddin vs Income Tax Office, Ward 41(4)(2), Ghousemohiaddin Syed, Mumbai, B-202, Sagar Tower, Aqsa Masjid Kautilya Bhavan, BandraKurla Lane, Off S.V. Road, Jogeshwari Complex, Bandra East, Mumbai- (West), Mumbai-400 102 400 051 PAN : ABHPS6792D APPELLANT RESPONDENT Assessee by : Shri Rakesh Milwani Respondent by : Shri Hemanshu Joshi, SR DR Date of hearing : 17/11/2025 Date of pronouncement : 26/…

THE PANCHRATNA CO OPERATIVE HOUSING SOCIETY LTD ,MUMBAI vs. INCOME TAX OFFICER -19(3)(1), MUMBAI

In the result, the appeal of the assessee bearing ITA No

ITA 1433/MUM/2025[2013-14]Status: DisposedITAT Mumbai25 Nov 2025AY 2013-14

Bench: Shri Vikram Singh Yadav & Shri Anikesh Banerjee

For Appellant: Shri Poojan Mehta, CAFor Respondent: Shri Virabhadra Mahajan, (SR.DR.)

Section 139Section 143(1)Section 143(3)Section 147Section 148Section 194CSection 250Section 80PSection 80P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A No. 1433/MUM/2025 (Assessment Year: 2013-14) The Panchratna Co-operative vs Income-tax Officer- 19(3)(1), Housing Society Ltd Mumbai 21, Panchratna, Mama Piramal Chambers, Lal Baug, Parmanand Marg, Opera Mumbai – 400 012 House, Mumbai- 400 004 PAN: AAAAT3507C APPELLANT RESPONDENT Assessee by : Shri Poojan Mehta, CA Respondent by : Shri Virabhadra Mahajan, (SR.DR.) Date of hearing : 13/11/2025 Date of pronouncement : 25/11/2025 O R D E R Per Shri An…

ITO-19(2)(4), MUMBAI, MUMBAI vs. PRITI BHARAT PAREKH, MUMBAI

In the result, the appeal of the revenue stand dismissed

ITA 447/MUM/2024[2014-15]Status: DisposedITAT Mumbai26 Jul 2024AY 2014-15

Bench: Shri Amarjit Singh & Shri Rahul Chaudhary, Ito-19(2)(4) Vs. Priti Bharat Parekh 507, 5Th Floor, Piramal 6C Landsend Chs 29 D Chambers, Parel, Dongersey Road, Mumbai – 400 012 Malabar Hill Maharashtra – 400006 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaepp1784C Appellant .. Respondent Appellant By : B.V. Jhaveri & Ms. Bhargavi Raval Respondent By : H.M. Bhatt Date Of Hearing 14.05.2024 Date Of Pronouncement 26.06.2024 आदेश / O R D E R Per Amarjit Singh (Am): The Present Appeal Filed By The Revenue Is Directed Against The Order Of Ld. Cit(Nfac) Of The Income Tax Act, 1961 For A.Y. 2014-15. The Revenue Has Raised The Following Grounds Before Us: “1. Whether On The Facts & Circumstances Of The Case & In Law, The Ld. Cit (A) Is Right In Quashing The Reopening By The Ao With The Opinion That The Reopening Is Without Jurisdiction & Bad In Law Without Appreciating That The Facts On Which The Reopening Was Done Are Not Available By The Ao At The Time Of Original Assessment 2. Whether On The Facts & Circumstances Of The Case & In Law, Ld. Cit (A) Is Right In Deleting The Addition Made On Account Of Penny Stock Transaction Without Appreciating The Facts That During The Course Of Investigation, It Was Found That The Scrips In Which The Assessee Traded Is Penny Stock Used For Providing Accommodation Entry Only In Form Of Bogus Ltcg & Stcg & Shared With The Jurisdiction Ao In The Fy 2020-21. 3. Whether On The Facts & Circumstances Of The Case & In Law, The Ld. Cit (A) Is Right In Deleting The Addition Made On Account Of Penny Stock Transaction Without Appreciating The Facts That The Assessee Has Entered

For Appellant: B.V. Jhaveri &For Respondent: H.M. Bhatt

Section 143(2)Section 143(3)Section 147Section 148

…P a g e | 1 ITO, 19(2)(4) Vs. Priti Bharat Parekh IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER & SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER, ITO-19(2)(4) Vs. Priti Bharat Parekh 507, 5th Floor, Piramal 6C Landsend CHS 29 D Chambers, Parel, Dongersey Road, Mumbai – 400 012 Malabar Hill Maharashtra – 400006 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAEPP1784C Appellant .. Respondent Appellant by : B.V. Jhaveri & Ms. Bhargavi Raval Respondent by : H.M. Bhatt Date of Hearing 14.05.2024 Date of Pronouncement 26.06.2024 आदेश / O R D E R Per Amarjit Singh (AM): The pres…