Anil Ratanlal Bohra v. ACIT ITAT Pune

148 Taxmann.com 15Reported decision2023#19270 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2023 to 2026.

Sections most often in play

Section 143(1)Section 199 Section 154 Section 250 Section 37BA(2)Section 64 Section 111A Section 194-IA

Issues it is cited on

section 64 section 199 tax deducted at source section 19 section 143(1)person section 250 interest

Judgments citing Anil Ratanlal Bohra v. ACIT ITAT Pune

DIVYA DINESH ,BENGALURU vs. DCIT, CIRCLE-7(1)(1), BANGALORE

In the result appeal of the assessee is allowed

ITA 2194/BANG/2025[2019-2020]Status: DisposedITAT Bangalore24 Feb 2026AY 2019-2020

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri Sudheendra B.R, AdvocateFor Respondent: Shri Balusamy N, JCIT

Section 115BSection 143(1)Section 154Section 250Section 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No.2194 & 2195/Bang/2025 Assessment Year: 2019-20 & 2021-22 Divya Dinesh, Vs. The Dy. Commissioner of No.467, 36th Cross, 19th Main, Income Tax, 4th T Block, Jayanagar, Circle – 7(1)(1), Bangalore – 560 041. Bangalore. PAN – ALGPD 2314 R APPELLANT RESPONDENT Assessee by : Shri Sudheendra B.R, Advocate Revenue by : Shri Balusamy N, JCIT Date of hearing : 04.02.2026 Date of Pronouncement : .02.2026 O R D E R PER WASEEM AHMED, ACCOUNTANT MEMBER: This set of 2 appeal…

NARESH KUMAR JAIN,DELHI vs. DCIT, CIRCLE INTL. TAX-2(1)(2), DELHI

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

ITA 281/DEL/2025[2024-25]Status: DisposedITAT Delhi30 Jul 2025AY 2024-25

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Deepak Jain, CAFor Respondent: Shri Vikram Singh Sharma, Sr DR

Section 143(1)Section 194Section 199Section 250Section 64

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘D’ BENCH, NEW DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 281/DEL/2025 [A.Y 2024-25] Shri Naresh Kumar Jain Vs. The Dy. C.I.T B-63, Saraswati Kunj Circle – 2(1)(2) I.P. Extn, Nr Manglam Hospital International Taxation East Delhi Delhi PAN – AACPJ 4189 M (Applicant) (Respondent) Assessee By : Shri Deepak Jain, CA Department By : Shri Vikram Singh Sharma, Sr DR Date of Hearing : 09.07.2025 Date of Pronouncement : 30.07.2025 ORDER PER NAVEEN CHANDRA, ACCOUNTANT MEMBER:- This appeal by the assessee is…

MR. RAJEEV KUMAR JAIN,VIVENDI BUILDING, SAROJINI ROAD, SANTACRUZ (W) vs. CIRCLE 42(3)(1), MUMBAI, KAUTILYA BHAVAN, MUMBAI

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

ITA 5759/MUM/2024[2022-2023]Status: DisposedITAT Mumbai30 Dec 2024AY 2022-2023

Bench: Shri Anikesh Banerjee & Shri Prabhash Shankarshri Rajeev Kumar Jain Vs Income-Tax Officer Circle 42(3)(1), 301, Vivendi Building, Mumbai, Kautilya Bhavan, Bkc Santacruz (West) S.O., Mumbai-400 051 Mumbai-400 054 Pan : Acopj0782E Applicant Respondent

For Appellant: ShriRahul KanojiaFor Respondent: Shri Balasaheb Nagwe (SR DR)

Section 143(1)Section 154Section 199Section 234Section 250Section 64Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER Shri Rajeev Kumar Jain vs Income-tax Officer Circle 42(3)(1), 301, Vivendi Building, Mumbai, Kautilya Bhavan, BKC Santacruz (West) S.O., Mumbai-400 051 Mumbai-400 054 PAN : ACOPJ0782E APPLICANT RESPONDENT Assessee by : ShriRahul Kanojia Respondent by : Shri Balasaheb Nagwe (SR DR) Date of hearing : 26/12/2024 Date of pronouncement : 30/12/2024 O R D E R PER ANIKESH BANERJEE, JM: Instant appeal of the assessee was filed by the assessee against the order of t…

HOMI FARROK KAKA,MUMBAI vs. CIT (A), NFAC, DELHI

In the result, appeal of the assessee is allowed for statistical purpose in the terms aforesaid

ITA 1840/MUM/2023[2019-20]Status: DisposedITAT Mumbai27 Sept 2023AY 2019-20

Bench: Shri Vikas Awasthy& Ms. Padmavathy.Sआअसं.1840/मुं/2023 (िन.व. 2019-20) Homi Farrok Kaka, Avabai Mansion, 15, Henry Road, Colaba, Mumbai – 400 001. Pan: Aagpk-9646-N ...... अपीलाथ"/Appellant बनाम Vs. Commissioner Of Income Tax (Appeals), Nfac, Delhi. ..... "ितवादी/Respondent Assessee By : S/Shri Porus Kaka & Manish Kanth Revenue By : Shri Prakash Kishinchandani सुनवाई की ितिथ/ Date Of Hearing : 10/08/2023 घोषणा की ितिथ/ Date Of Pronouncement : 27/09/2023 आदेश/Order Per Vikas Awasthy, Jm:

For Appellant: S/Shri Porus Kaka, &For Respondent: Shri Prakash Kishinchandani

Section 199Section 199(1)

…आयकर अपीलीय अिधकरण मुंबई पीठ “एच ”,मुंबई "ी िवकास अव"थी, "ाियक सद" एवं सु"ी प"ावती. एस, लेखाकार सद" के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “ H”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER& MS. PADMAVATHY.S, ACCOUNTANT MEMBER आअसं.1840/मुं/2023 (िन.व. 2019-20) Homi Farrok Kaka, Avabai Mansion, 15, Henry Road, Colaba, Mumbai – 400 001. PAN: AAGPK-9646-N ...... अपीलाथ"/Appellant बनाम Vs. Commissioner of Income Tax (Appeals), NFAC, Delhi. ..... "ितवादी/Respondent Assessee by : S/Shri Porus Kaka, & Manish Kanth Revenue by : Shri Prakash Kishinchandani सुनवाई की ितिथ/ Date of hearing : 10…