Ananthakrishan Vasudev Aithal v. ITO (Bang. ITAT)

136 Taxmann.com 329High Court2022#22569 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2023 to 2025.

Sections most often in play

Section 44AB Section 69A

Issues it is cited on

section 69a section 69 business document

Judgments citing Ananthakrishan Vasudev Aithal v. ITO (Bang. ITAT)

BALSONS JEWELLERS,MEERUT vs. ITO, WARD - 1(2)(3), MEERUT

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

ITA 563/DEL/2024[2017-18]Status: DisposedITAT Delhi16 Jun 2025AY 2017-18

Bench: Shri Challa Nagendra Prasad & Shri S Rifaur Rahmanिनधा"रणवष"/Assessment Year: 2017-18 बनाम Balsons Jewellers, Income Tax Officer, 1, Abulane Chowk, Vs. Ward-1(2)(3), Meerut, Uttar Pradesh. Ayekar Bhawan, Near Bhaisali Ground, Meerut, Uttar Pradesh. Pan No.Aalfb8236G अपीलाथ" Appellant ""यथ"/Respondent

Section 44ASection 69A

…ITA Nos.563/Del/2024 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER िनधा"रणवष"/Assessment Year: 2017-18 बनाम BALSONS JEWELLERS, INCOME TAX OFFICER, 1, ABULANE CHOWK, Vs. WARD-1(2)(3), MEERUT, UTTAR PRADESH. AYEKAR BHAWAN, NEAR BHAISALI GROUND, MEERUT, UTTAR PRADESH. PAN No.AALFB8236G अपीलाथ" Appellant ""यथ"/Respondent Assessee by Shri Rohit Agarwal, CA Revenue by Shri Ajay Kumar Arora, Sr. DR सुनवाईक"तारीख/ Date of hearing: 26.05.2025 16.06.2025 उ"ोषणाक"तारीख/Pronouncement on आदेश /O R D E R PER C.N…

SANJAY KUMAR KHANDELWAL,DELHI vs. ACIT, CENTRAL CIRCLE-31, NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 43/DEL/2023[2019-20]Status: DisposedITAT Delhi18 Sept 2023AY 2019-20

Bench: Shri C. M. Gargdr. B. R. R. Kumarassessment Year: 2019-20 Sanjay Kumar Khandelwal, Vs Acit, 3747, Gali Jamadar, Central Circle-31, Pahari Dhiraj, New Delhi. Delhi – 110 006. Pan: Aaipk1803H (Appellant) (Respondent) Assessee By : Shri Rohit Agarwal, Ca Revenue By : Shri H. K. Choudhary, Cit-Dr Date Of Hearing : 05.07.2023 Date Of Pronouncement : 18.09.2023

For Appellant: Shri Rohit Agarwal, CAFor Respondent: Shri H. K. Choudhary, CIT-DR

Section 132Section 143(2)Section 153ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”, NEW DELHI BEFORE SHRI C. M. GARG, JUDICIAL MEMBER Dr. B. R. R. KUMAR, ACCOUNTANT MEMBER Assessment Year: 2019-20 Sanjay Kumar Khandelwal, Vs ACIT, 3747, Gali Jamadar, Central Circle-31, Pahari Dhiraj, New Delhi. Delhi – 110 006. PAN: AAIPK1803H (Appellant) (Respondent) Assessee by : Shri Rohit Agarwal, CA Revenue by : Shri H. K. Choudhary, CIT-DR Date of Hearing : 05.07.2023 Date of Pronouncement : 18.09.2023 ORDER PER Dr. B. R. R. KUMAR, AM The present appeal has been filed by the assessee against the order of ld. CIT(A)-30, New Delhi dated 07.12.2022. 2. F…

SHRI JALILUDDIN JUMMAT ALI SHEKH,RAJKOT vs. THE ACIT-CENTRAL CIRCLE-2,, RAJKOT

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

ITA 162/RJT/2022[2018-19]Status: DisposedITAT Rajkot11 Jan 2023AY 2018-19

Bench: Shri Waseem Ahmed & Shri T.R. Senthil Kumar

For Appellant: Shri Fenil H. Mehta, A.RFor Respondent: Shri Shramdeep Sinha, CIT. D.R

Section 132Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER, And SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER आयकरअपीलसं./ITA No. 162/Rjt/2022 "नधा"रणवष"/Asstt. Years:2018-2019 Jaliluddin Jummat Ali Shekh, A.C.I.T, Office No.302, Vs. Central Circle-2, Kamdhenu Commercial Complex, Rajkot. Raghuvir Para Street No.7, Opp. Bank of Maharashtra, Dhebar Road, Oneway, Rajkot. PAN: BYFPS8402Q Assessee by : Shri Fenil H. Mehta, A.R Revenue by : Shri Shramdeep Sinha, CIT. D.R सुनवाईक"तार"ख/Date of Hearing : 06/12/2022 घोषणाक"तार"ख/Date of Pronouncement: 11/01/2023 आदेश/O R D E…