Arihant Associates v. Income-tax Officer

158 Taxmann.com 7Income Tax Appellate Tribunal2024#22960 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 1961 Section 143(3) of the Income Tax Act Section 68 of the Income Tax Act Section 69A of the Income Tax Act Section 115BBE Section 115BBE of the Income Tax Act Section 120 of the Income Tax Act Section 127 of the Income Tax Act

Issues it is cited on

unexplained money section 69a section 68 person section 143(3)nfac document

Judgments citing Arihant Associates v. Income-tax Officer

SUBHASH CHAND CHORARIA,GUWAHATI vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE - 2, GUWAHATI

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 63/GTY/2024[2017-18]Status: DisposedITAT Guwahati16 Oct 2025AY 2017-18

Bench: Shri Manomohan Das & Shri Rakesh Mishra

Section 115BSection 143(2)Section 143(3)Section 250Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL GUWAHATI BENCH AT KOLKATA [Virtual Court] Before SHRI MANOMOHAN DAS, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. No.: 63/GTY/2024 Assessment Year: 2017-18 Subhash Chand Choraria ACIT, Circle-2, Guwahati Vs. (Appellant) (Respondent) PAN: ABQPC9508E Appearances: Assessee represented by : Ramesh Goenka, Advocate. Department represented by : Kausik Ray, JCIT Date of concluding the hearing : 21-July-2025 Date of pronouncing the order : 16-October-2025 ORDER PER RAKESH MISHRA, ACCOUNTANT MEMBER: This appeal filed by the assessee is against the order of the Commiss…

MANISH KUMAR DUBEY,NEW DELHI vs. ITO, WARD-72(1), NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 2484/DEL/2023[2017-18]Status: DisposedITAT Delhi05 Sept 2024AY 2017-18

Bench: Shri Kul Bharat[Assessment Year : 2017-18] Manish Kumar Dubey, Vs Ito, E-4, 2Nd Floor, Gali No.3, Ward -72(1), East Chander Nagar, New Delhi. New Delhi-110051. Pan-Aotpd0936K Appellant Respondent Appellant By Shri Ravi Pratap Mall, Adv. Respondent By Shri Sanjay Kumar, Sr.Dr Date Of Hearing 21.08.2024 Date Of Pronouncement 05.09.2024

Section 143(3)Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “SMC” BENCH: NEW DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER [Assessment Year : 2017-18] Manish Kumar Dubey, vs ITO, E-4, 2nd Floor, Gali No.3, Ward -72(1), East Chander Nagar, New Delhi. New Delhi-110051. PAN-AOTPD0936K APPELLANT RESPONDENT Appellant by Shri Ravi Pratap Mall, Adv. Respondent by Shri Sanjay Kumar, Sr.DR Date of Hearing 21.08.2024 Date of Pronouncement 05.09.2024 ORDER PER KUL BHARAT, JM : The present appeal filed by the assessee is directed against the order passed by Ld.CIT(A), National Faceless Appeal Centre (“NFAC”), Delhi dated 10.07.2023 for the…

PREETI BHARDWAJ,K - vs. ITO WARD 29(3), CIVIC CENTRE

Appeal are allowed

ITA 78/DEL/2024[2017-18]Status: DisposedITAT Delhi22 Mar 2024AY 2017-18

Bench: Shri Kul Bharatassessment Year: 2017-18

Section 120Section 127Section 143(2)Section 143(3)Section 69A

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC”: NEW DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER Assessment Year: 2017-18 Preeti Bhardwaj, K- Vs Income-tax Officer, 74A, Hauz Khas, Ward-29(3), Noida. Delhi-110016. PAN- AAGPB1362C APPELLANT RESPONDENT Assessee represented by Shri R.S. Singhvi, CA; & Shri Satyajeet Goel, CA Department represented by Shri Om Parkash, Sr. DR Date of hearing 20.03.2024 Date of pronouncement 22.03.2024 O R D E R PER KUL BHARAT, JM: This appeal, by the assessee, is directed against the order of the learned Commissioner of Income-tax (Appeals), National Faceless Appeal Ce…