Anindita Sengupta v. ACIT

161 Taxmann.com 39High Court2024#19465 most cited

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

Sections most often in play

Section 147 Section 148 Section 148A Section 149 Section 143(3)Section 151 Section 250 Section 10(23C)

Issues it is cited on

specified authority section 148a(b)section 148a(d)section 149 section 148a notice under section 148 reassessment proceedings prescribed section 148 section 14 total income

Judgments citing Anindita Sengupta v. ACIT

DCIT, CC- 13, JHANDEWALAN vs. PARAGON INDUSTRIES LIMITED, GHAZIABAD

In the result, appeal of Revenue in ITA Nos

ITA 5093/DEL/2024[2017-18]Status: DisposedITAT Delhi20 Aug 2025AY 2017-18

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

For Appellant: Shri Gaurav Jain, AdvFor Respondent: Shri Anurag S. Daria, Sr. DR

Section 148Section 148ASection 151

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘A’ BENCH, NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER, AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 5093/DEL/2024 [A.Y 2017-18] The Dy. C.I.T. Vs. Paragon Industries Limited Central Circle – 13 Zakir Colony, Hapur Road New Delhi Opposite L Block, Shastri Nagar Meerut PAN: AAACP 3060 C (Appellant) (Respondent) Assessee By : Shri Gaurav Jain, Adv Shri Tarun Chanana, Adv Department By : Shri Anurag S. Daria, Sr. DR Date of Hearing : 20.08.2025 Date of Pronouncement : 20.08.2025 ORDER PER NAVEEN CHANDRA, AM :- This appeal by the Re…

MOHIT CHANDAK,CHENNAI vs. DCIT CENTRAL CIRCLE 3(3), CHENNAI

The appeals of the assessee are allowed

ITA 194/CHNY/2025[2016-17]Status: DisposedITAT Chennai09 Jul 2025AY 2016-17

Bench: Hon’Ble Shri Manu Kumar Giri & Shri Hon’Ble Amitabh Shuklaआयकर अपील सं./ Ita Nos.191 & 194/Chny/2025 िनधा=रण वष= /Assessment Years: 2017-18 & 2016-17

For Appellant: Shri D.Anand, AdvocateFor Respondent: Ms. R. Anitha, Addl. CIT

Section 133ASection 147Section 148Section 148ASection 250

…आयकर अपीलीय अिधकरण ‘सी’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI माननीय "ी मनु कुमार िग"र, "ाियक सद एवं माननीय अिमताभ शु'ा, लेखा सद के सम) BEFORE HON’BLE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND SHRI HON’BLE AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos.191 & 194/Chny/2025 िनधा=रण वष= /Assessment Years: 2017-18 & 2016-17 Mohit Chandak, The Dy. Commissioner of Income 14, Chinna Thambi Street, Vs. Tax, Parrys, Chennai-600 001. Central Circle-3(3), Chennai. [PAN: AOZPM 8624D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथK की ओर से/ Appellant by : Shri D.Anand, Advocate MNथK…

MOHIT CHANDAK,CHENNAI vs. DCIT CENTRAL CIRCLE 3(3), CHENNAI

The appeals of the assessee are allowed

ITA 191/CHNY/2025[2017-18]Status: DisposedITAT Chennai09 Jul 2025AY 2017-18

Bench: Hon’Ble Shri Manu Kumar Giri & Shri Hon’Ble Amitabh Shuklaआयकर अपील सं./ Ita Nos.191 & 194/Chny/2025 िनधा=रण वष= /Assessment Years: 2017-18 & 2016-17

For Appellant: Shri D.Anand, AdvocateFor Respondent: Ms. R. Anitha, Addl. CIT

Section 133ASection 147Section 148Section 148ASection 250

MAHATMA GANDHI SABARMATI ASHRAM MEMORIAL TRUST(MGSAMT),AHMEDABAD vs. THE CIT(EXEMPTION), AHMEDABAD

In the result, the appeal filed by the Assessee is allowed for statistical purpose…”

ITA 1077/AHD/2024[NA]Status: DisposedITAT Ahmedabad03 Jan 2025

Bench: Dr.Brr Kumarshri Tr Senthil Kumar

For Appellant: Ms Arti N Shah, A.RFor Respondent: Shri Kamlesh Makwana, CIT.DR

Section 10Section 80GSection 80G(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE DR.BRR KUMAR, VICE PRESIDENT SHRI TR SENTHIL KUMAR, JUDICIAL MEMBER I.T.A. No.1077/Ahd/2024 (Assessment Year: NA Mahatma Gandhi Sabarmati Ashram Vs. Deputy Commissioner of Memorial Trust(MGSAMT), Income Tax, Room no.104 to 109 Transferee (Exemption), Hostel, Ahmedabad Shahibag, Ahmedabad-380004 [PAN No.AAHTM5888M] (Appellant) .. (Respondent) Appellant by : Ms Arti N Shah, A.R. Respondent by: Shri Kamlesh Makwana, CIT.DR 30.12.2024 Date of Hearing Date of Pronouncement 03.01.2025 O R D E R PER: DR. BRR KUMAR, VICE PRESIDENT: This appeal has been fi…