ACIT v. Rajul Constructions

159 Taxmann.com 1261Income Tax Appellate Tribunal2024#22854 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 43CA Section 133(6)Section 142(1)Section 143(2)Section 143(3)Section 234B Section 234C Section 270A

Issues it is cited on

section 43c section 43ca section 43 transfer total income business document

Judgments citing ACIT v. Rajul Constructions

Next Estate & Projects Private Limited, Mumbai vs. DCIT, Central Circle 5(1), Mumbai

In the result, the appeal filed by the assessee is hereby partly allowed for statistical purpose

ITA 460/MUM/2024[2014-15]Status: DisposedITAT Mumbai24 Sept 2025AY 2014-15

Bench: SHRI VIKRAM SINGH YADAV (Accountant Member), MS. KAVITHA RAJAGOPAL (Judicial Member)

For Appellant: Shri K. Gopal, Adv. Shri OmFor Respondent: Shri Leyaqat Ali Aafaqui, SR DR

Section 133(6)Section 143(3)Section 250Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI VIKRAM SINGH YADAV, AM AND MS. KAVITHA RAJAGOPAL, JM Next Estates & Projects Private DCIT, Central Circle 5(1), Limited Mumbai 301, 3rd Floor, Kohinoor Building, Off Vs. Linking Road, Khar (West), Mumbai – 400052. PAN/GIR No. AACCP2120M (Appellant) : (Respondent) Assessee by : Shri K. Gopal, Adv. Shri Om Kandalkar Respondent by : Shri Leyaqat Ali Aafaqui, SR DR Date of Hearing : 26.06.2025 Date of Pronouncement : 24.09.2025 O R D E R Per Kavitha Rajagopal, J M: This appeal has been filed by the assessee, challenging the order of the learned Commis…

Bansal Land Developers, Panvel vs. Income-Tax Officer Ward 1, Panvel

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

ITA 2424/PUN/2024[2016-2017]Status: DisposedITAT Pune20 Feb 2025AY 2016-2017

Bench: Shri R. K. Panda & Ms. Astha Chandraassessment Year : 2016-17

For Appellant: Shri Divesh ChawlaFor Respondent: Shri Vishwas Mundhe

Section 143(2)Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Assessment year : 2016-17 Bansal Land Developers ITO, Ward-1, Panvel E2, C Wing, Pushp Valley, Vs. Vichumbe Taluka Panvel – 410206 PAN: AAJFB3643F (Appellant) (Respondent) Assessee by : Shri Divesh Chawla Department by : Shri Vishwas Mundhe Date of hearing : 18-02-2025 Date of pronouncement : 20-02-2025 O R D E R PER R. K. PANDA, VP : This appeal filed by the assessee is directed against the order dated 18.09.2024 of the Ld. CIT(A) / NFAC, Delhi relating to assessment year…

Shubhlaxmi Land Developers, Nagpur vs. Income Tax Officer Ward 4(5), Nagpur

In the result, appeal filed by the assessee is allowed

ITA 362/NAG/2023[2015-16]Status: DisposedITAT Nagpur20 Sept 2024AY 2015-16

Bench: Shri V. Durga Rao

For Appellant: Shri Nilesh Shriram ToshniwalFor Respondent: Shri Abhay Y. Marathe

Section 250Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER SMC MATTER ITA no.362/Nag./2023 (Assessment Year : 2015–16) Shubhlaxmi Land Developers Plot no.306, Panchwati Nagar ……………. Appellant Binaki Layout, Nagpur 440 017 PAN – ABLFS7462C v/s Income Tax Officer ……………. Respondent Ward–4(4)R, Nagpur Assessee by : Shri Nilesh Shriram Toshniwal Revenue by : Shri Abhay Y. Marathe Date of Hearing – 17/09/2024 Date of Order – 20/09/2024 O R D E R The assessee has filed this appeal challenging the impugned order dated 24/07/2023, passed by the learned Commissioner of Income…