Anil Suri v. ITO

46 Taxmann.com 8Reported decision2014#25066 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2025 to 2026.

Sections most often in play

Section 143(3)Section 147 Section 148 Section 149 Section 150(1)Section 150(2)Section 48

Issues it is cited on

section 150(2)section 150(1)section 150 section 34(1)section 149(1)(b)indexed cost of acquisition section 149(1)section 48 section 34 section 149 fair market value reopening of assessment

Judgments citing Anil Suri v. ITO

A.C..I.T. Circle-41(4)(1), Mumbai vs. Shri Awadhnarayan Laxminarayan Singh, Mumbai

ITA 6227/MUM/2025[2003-04]Status: DisposedITAT Mumbai27 Jan 2026AY 2003-04

Bench: Shri Anikesh Banerjee & Shri Prabhash Shankar

For Appellant: Shri Vimal Punmiya, ARFor Respondent: Shri Surendra Mohan,(Sr. DR)

Section 143(3)Section 147Section 149Section 150(1)

…IN THE INCOME-TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA No.6226/MUM/2025 (A.Y. 2003-04) & ITA No.6227/MUM/2025 (A.Y. 2003-04) Assistant Commissioner of v/s. Shri Awadhnarayan Income Tax,Circle – 41(4)(1) बनाम Laxminarayan Singh Room No. 852, 8th Floor, G Block, Kautilya Bhavan, BKC, Bandra (East), Mumbai 400051, Maharashtra 204, Awadh House, Thakur Laxmi Singh Estate, S.V. Road, Goregaon(West), Mumbai 400 062, Maharashtra स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAGPS0470C Appellant/अपीलार्थी .. Respondent/प्रतिवादी Assessee…

A.C.I.T. Circle-41(4)(1), Mumbai vs. Shri Awadhnarayan Laxminarayan Singh, Mumbai

ITA 6226/MUM/2025[2003-04]Status: DisposedITAT Mumbai27 Jan 2026AY 2003-04

Bench: Shri Anikesh Banerjee & Shri Prabhash Shankar

For Appellant: Shri Vimal Punmiya, ARFor Respondent: Shri Surendra Mohan,(Sr. DR)

Section 143(3)Section 147Section 149Section 150(1)

…IN THE INCOME-TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA No.6226/MUM/2025 (A.Y. 2003-04) & ITA No.6227/MUM/2025 (A.Y. 2003-04) Assistant Commissioner of v/s. Income Tax, Circle – 41(4)(1) Room No. 852, 8th Floor, G Block, Kautilya Bhavan, BKC, Bandra (East), Mumbai 400051, Maharashtra Shri Awadhnarayan बनाम | Laxminarayan Singh 204, Awadh House, Thakur Laxmi Singh Estate, S.V. Road, Goregaon(West), Mumbai 400 062, Maharashtra स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAGPS0470C Appellant/अपीलार्थी .. Respondent/प्रतिवादी Asses…

Jaiprakash L. Singh, Mumbai vs. ACIT 31(2)(1), Mumbai

In the result, the appeal filed by the assessee stands

ITA 1301/MUM/2024[2003-04]Status: DisposedITAT Mumbai25 Feb 2025AY 2003-04

Bench: Hon'Ble Shri Sandeep Gosain & Shri Prabhash Shankar

Section 143(3)Section 148Section 234ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH MUMBAI BEFORE HON'BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA No. 1301/Mum/2024 (Assessment Year: 2003-04) Jaiprakash L. Singh Vs. ITO 31(2)(1) Khwaish, Laxmi Singh 615, 6th Floor, Kautilya Estate, S.V. Road, Bhavan, BKC Goregoan (W) – 400062 PAN/GIR No. AACPS4994F (Applicant) (Respondent) Assessee by Shri Vimal Punamiya Revenue by Ms. Neena Jeph, CIT Ld.DR Date of Hearing 14.01.2025 Date of Pronouncement 25.02.2025 आदेश / ORDER PER SANDEEP GOSAIN, JM: The present appeal has been filed by the assessee challenging the impugn…