Akshat Pramod Kumar Chaudhary v. DCIT

29 Taxmann.com 420High Court2013#17614 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 142(1)Section 147 Section 148 Section 250 Section 101 Section 102 Section 115BBE Section 124(3)

Issues it is cited on

escapement of income genuineness of the transaction reassessment proceedings section 148 section 147 section 250 person company section 14 nfac business document

Judgments citing Akshat Pramod Kumar Chaudhary v. DCIT

ANSHUMAN AUTO IMPEX PRIVATE LIMITED,NEW DELHI vs. INCOME TAX OFFICER, WARD 2(1), NEW DELHI

In the result, the appeal is dismissed

ITA 4152/DEL/2025[2016-17]Status: DisposedITAT Delhi28 Oct 2025AY 2016-17

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandraassessment Year: 2016-17 Vs. Income Tax Officer, Anshuman Auto Impex Pvt. Ltd., Ward-2(1), 2126/59, Laxmi Bhawan, New Delhi Naiwala, Karol Bagh, New Delhi Pan: Aaaca0872H (Appellant) (Respondent) Assessee By None Department By Sh. Manish Gupta, Sr. Dr

Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘G’ NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Vs. Income Tax Officer, Anshuman Auto Impex Pvt. Ltd., Ward-2(1), 2126/59, Laxmi Bhawan, New Delhi Naiwala, Karol Bagh, New Delhi PAN: AAACA0872H (Appellant) (Respondent) Assessee by None Department by Sh. Manish Gupta, Sr. DR Date of hearing 28.10.2025 Date of pronouncement 28.10.2025 ORDER PER SATBEER SINGH GODARA, JM This assessee’s appeal for assessment year 2016-17, arises against the Commissioner of Income Tax (Appeals)/Natio…

SHYAMA SHREE,ASANSOL vs. I.T.O., WARD - 1(1),, ASANSOL

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 967/KOL/2025[2013-2014]Status: DisposedITAT Kolkata09 Jul 2025AY 2013-2014

Bench: Shri George Mathan & Shri Rakesh Mishra

Section 143(3)Section 147Section 148Section 250Section 69A

…आयकर अपीलीय अधिकरण कोलकाता 'डी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘D’ BENCH, KOLKATA श्री जॉजज माथान, न्याधयक सदस्य एवं श्री राकेश धमश्रा, लेखा सदस्य के समक्ष Before SHRI GEORGE MATHAN, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. No.: 967/KOL/2025 Assessment Year: 2013-14 Shyama Shree I.T.O., Ward-1(1), Asansol Vs. (Appellant) (Respondent) PAN: AAKFS6057P Appearances: Assessee represented by : None. Department represented by : Sailen Samadder, CIT(DR). Date of concluding the hearing : 08-July-2025 Date of pronouncing the order : 09-July-2025 ORDER PER RAKESH MISHRA,…

AGS DEVELOPERS PVT LTD ,JASOLA DELHI vs. INCOME TAX OFFICER WARD 1 (4), NEW DELHI

In the result, the appeal of the assessee is partly allowed

ITA 2185/DEL/2024[2008-2009]Status: DisposedITAT Delhi18 Oct 2024AY 2008-2009

Bench: Shri Kul Bharat[Assessment Year : 2008-09] Ags Developers Pvt.Ltd., Vs Ito, H.No.47, Pocket Ii, Ward -1(4), Near Appollo Hospital, Jasola, New Delhi. New Delhi-110076. Pan-Aafca1795G Appellant Respondent Appellant By Shri Sandeep Goel, Adv. Respondent By Shri Siddharth B.S. Meena, Sr.Dr Date Of Hearing 04.09.2024 Date Of Pronouncement 18.10.2024

Section 143(1)Section 147Section 148Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “SMC” BENCH: NEW DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER [Assessment Year : 2008-09] AGS Developers Pvt.Ltd., vs ITO, H.No.47, Pocket II, Ward -1(4), Near Appollo Hospital, Jasola, New Delhi. New Delhi-110076. PAN-AAFCA1795G APPELLANT RESPONDENT Appellant by Shri Sandeep Goel, Adv. Respondent by Shri Siddharth B.S. Meena, Sr.DR Date of Hearing 04.09.2024 Date of Pronouncement 18.10.2024 ORDER PER KUL BHARAT, JM : The present appeal filed by the assessee is directed against the order passed by Ld.CIT(A), National Faceless Appeal Centre (“NFAC”), Delhi dated 14.03…

THE DCIT, CIRCLE-4,, AHMEDABAD vs. GUJARAT INFOTECH LIMITED,, AHMEDABAD

In the result, the appeal is allowed for statistical purposes in the terms indicated above

ITA 1371/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad28 Feb 2019AY 2011-12

Section 143(3)Section 68

…ITA No. 1371/Ahd/2015 DCIT Vs. Gujarat Infotech Ltd Assessment Year : 2011-12 Page 1 of 8 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH, AHMEDABAD [Coram: Pramod Kumar VP and Mahavir Prasad JM] Assessment Year: 2011-12 The Deputy Commissioner of Income-tax .......…………...........Appellant Circle 2(1)(1), Ahmedabad Vs. Gujarat Infotech Limited ............................Respondent A-2, 2nd Floor, Jay Tower, Ankur Compex, Nr. Ankur Bus Stop, Navrangpura, Ahmedabad-380006 [PAN : AABCG 6123 E] Appearances by: Saurabh Singh, for the Appellant S N Divatia, for the Respondent Date of concluding the hearing :…

ITO 2(3)(4), MUMBAI vs. VIJAYNAGAR ENGINEERING P. LTD., MUMBAI

ITA 5267/MUM/2016[2012-13]Status: DisposedITAT Mumbai23 Aug 2018AY 2012-13

Bench: Shri Sandeep Gosain, Jm & Shri G. Manjunatha, Am Income Tax Officer, Ward Vijayanagar Engineering 2(3)(4),Mumbai - 400020 Private Limited 2Nd Floor, Voltas Vs. International House, No. 28, Bank Street, Fort, Mumbai – 400023 Appellant .. Respondent Pan No. Aaacv1749C

For Appellant: NoneFor Respondent: Shri

Section 143Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JM & SHRI G. MANJUNATHA, AM Income Tax Officer, Ward Vijayanagar Engineering 2(3)(4),Mumbai - 400020 Private Limited 2nd Floor, Voltas Vs. International House, No. 28, Bank Street, Fort, Mumbai – 400023 Appellant .. Respondent PAN No. AAACV1749C Assessee by : None Revenue by : Shri Chaitanya Anjaraia, (DR) Date of hearing: 23-08-2018 Date of pronouncement : 23-08-2018 O R D E R Per G. MANJUNATHA: This appeal filed by the Revenue, is directed against the order of the Commissioner of Income Tax (Appeals)-6, Mumbai [in short CIT(…