Arif Akhatar Hussain v. ITO

72 Taxmann.com 330Reported decision2016#25558 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,487 Indian tax judgments — from 2026 to 2026.

Sections most often in play

Section 143(3)Section 250Section 43CASection 142(1)Section 143(2)Section 50C

Judgments citing Arif Akhatar Hussain v. ITO

DCIT, Central Circle - 2(1), Nagpur vs. Khare and Tarkunde Infrastructure Private Limited, Nagpur

In the result, appeal filed by the Revenue is dismissed

ITA 279/NAG/2025[2016-17]Status: DisposedITAT Patna21 Apr 2026AY 2016-17

Bench: Shri Pawan Singh & Shri Khettra Mohan Roydcit, Central Circle-2(1), Khare & Tarkunde Nagpur Vs Infrastructure Pvt. Ltd., 235, Shivaji Complex, Dharmpeth, Nagpur Pan : Aaack 7184 N Department Assessee Assessee By : Shri Sachin V. Luthra, Ca Revenue By : Shri Surjit Kumar Saha, Sr. Dr Date Of Hearing : 25.02.2026 Date Of Pronouncement : 21.04.2026 O R D E R

For Appellant: Shri Sachin V. Luthra, CAFor Respondent: Shri Surjit Kumar Saha, Sr. DR
Section 143(2)Section 143(3)Section 250Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH :: NAGPUR BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER & SHRI KHETTRA MOHAN ROY, ACCOUNTANT MEMBER DCIT, Central Circle-2(1), Khare and Tarkunde Nagpur vs Infrastructure Pvt. Ltd., 235, Shivaji Complex, Dharmpeth, Nagpur PAN : AAACK 7184 N Department Assessee Assessee by : Shri Sachin V. Luthra, CA Revenue by : Shri Surjit Kumar Saha, Sr. DR Date of hearing : 25.02.2026 Date of pronouncement : 21.04.2026 O R D E R PER KHETTRA MOHAN ROY, AM: This appeal by the Revenue is directed against the order of Ld. Commissioner of Income Tax (Appeals)-3, Nagpur (for short, “CIT…

DCIT, Central Circle - 2(1), Nagpur vs. Khare and Tarkunde Infrastructure Private Limited, Nagpur

In the result, appeal filed by the Revenue is dismissed

ITA 279/NAG/2025[2016-17]Status: DisposedITAT Cuttack21 Apr 2026AY 2016-17

Bench: Shri Pawan Singh & Shri Khettra Mohan Roydcit, Central Circle-2(1), Khare & Tarkunde Nagpur Vs Infrastructure Pvt. Ltd., 235, Shivaji Complex, Dharmpeth, Nagpur Pan : Aaack 7184 N Department Assessee Assessee By : Shri Sachin V. Luthra, Ca Revenue By : Shri Surjit Kumar Saha, Sr. Dr Date Of Hearing : 25.02.2026 Date Of Pronouncement : 21.04.2026 O R D E R

For Appellant: Shri Sachin V. Luthra, CAFor Respondent: Shri Surjit Kumar Saha, Sr. DR
Section 143(2)Section 143(3)Section 250Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH :: NAGPUR BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER & SHRI KHETTRA MOHAN ROY, ACCOUNTANT MEMBER DCIT, Central Circle-2(1), Khare and Tarkunde Nagpur vs Infrastructure Pvt. Ltd., 235, Shivaji Complex, Dharmpeth, Nagpur PAN : AAACK 7184 N Department Assessee Assessee by : Shri Sachin V. Luthra, CA Revenue by : Shri Surjit Kumar Saha, Sr. DR Date of hearing : 25.02.2026 Date of pronouncement : 21.04.2026 O R D E R PER KHETTRA MOHAN ROY, AM: This appeal by the Revenue is directed against the order of Ld. Commissioner of Income Tax (Appeals)-3, Nagpur (for short, “CIT…

DCIT, Central Circle - 2(1), Nagpur vs. Khare and Tarkunde Infrastructure Private Limited, Nagpur

In the result, appeal filed by the Revenue is dismissed

ITA 279/NAG/2025[2016-17]Status: DisposedITAT Nagpur21 Apr 2026AY 2016-17

Bench: Shri Pawan Singh & Shri Khettra Mohan Roydcit, Central Circle-2(1), Khare & Tarkunde Nagpur Vs Infrastructure Pvt. Ltd., 235, Shivaji Complex, Dharmpeth, Nagpur Pan : Aaack 7184 N Department Assessee Assessee By : Shri Sachin V. Luthra, Ca Revenue By : Shri Surjit Kumar Saha, Sr. Dr Date Of Hearing : 25.02.2026 Date Of Pronouncement : 21.04.2026 O R D E R

For Appellant: Shri Sachin V. Luthra, CAFor Respondent: Shri Surjit Kumar Saha, Sr. DR
Section 143(2)Section 143(3)Section 250Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH :: NAGPUR BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER & SHRI KHETTRA MOHAN ROY, ACCOUNTANT MEMBER DCIT, Central Circle-2(1), Khare and Tarkunde Nagpur vs Infrastructure Pvt. Ltd., 235, Shivaji Complex, Dharmpeth, Nagpur PAN : AAACK 7184 N Department Assessee Assessee by : Shri Sachin V. Luthra, CA Revenue by : Shri Surjit Kumar Saha, Sr. DR Date of hearing : 25.02.2026 Date of pronouncement : 21.04.2026 O R D E R PER KHETTRA MOHAN ROY, AM: This appeal by the Revenue is directed against the order of Ld. Commissioner of Income Tax (Appeals)-3, Nagpur (for short, “CIT…

Arif Akhatar Hussain v. ITO (72 Taxmann.com 330) — Cited in 3 Judgments | BharatTax