Arun Kumar Bose v. ITO

158 Taxmann.com 282High Court2024#19327 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 144B Section 251 Section 115BBE Section 133(6)Section 139(1)Section 142(1)Section 143(1)Section 144

Issues it is cited on

section 251 section 36 commissioner (appeals)section 139 section 25 section 15 section 13 section 143 transfer section 250 prescribed company

Judgments citing Arun Kumar Bose v. ITO

Radhakishan Beniwal, Jaipur vs. Deputy Commissioner of Income Tax, Circle 1, Jaipur

In the result, the appeal filed by the assessee in ITA no

ITA 695/JPR/2025[2016-17]Status: DisposedITAT Jaipur10 Sept 2025AY 2016-17

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Shri P. C. Parwal, CA &For Respondent: Shri Gorav Avasthi, JCIT

Section 139Section 144Section 147rSection 148Section 148ASection 194CSection 251Section 68

…आयकरअपीलीय अधिकरण] जयपुरन्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;djvihy la-@ITA Nos. 694 & 695/JP/2025 fu/kZkj.ko"kZ@Assessment Years : 2015-16 & 2016-17 cuke Radhakishan Beniwal DCIT Vs. Ward No. 14, Behind Kishan Hostel Cirecle-01, Krishim Mandi Road, Nagarpalika Jaipur Degana Goredi Chancha Nagaur LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.:AGMPB3851A vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by :…

Radhakishna Beniwal, Jaipur vs. Deputy Commissioner of Income Tax, Circle 1, Jaipur

In the result, the appeal filed by the assessee in ITA no

ITA 694/JPR/2025[2015-16]Status: DisposedITAT Jaipur10 Sept 2025AY 2015-16

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Shri P. C. Parwal, CA &For Respondent: Shri Gorav Avasthi, JCIT

Section 139Section 144Section 147rSection 148Section 148ASection 194CSection 251Section 68

Nse Clearing Ltd., Mumbai vs. DCIT, Circle-7(1)(1), Mumbai

In the result, appeal filed by the assessee is partly allowed

ITA 3719/MUM/2023[2020-21]Status: DisposedITAT Mumbai07 Aug 2024AY 2020-21

Bench: Shri Prashant Maharishi, Am & Shri Raj Kumar Chauhan, Jm A.Y.2020-21 Nse Clearing Limited Deputy Commissioner Of Exchange Plaza, Bandra Income Tax-Circle 7(1)(1), Kurla Complex, Bandra East, Mumbai Mumbai Vs.

Section 139(1)Section 143(1)Section 143(1)(a)Section 143(2)Section 143(3)Section 43B

…ITA No.3719 /M/2023 A Y : 2020-11 NSE Clearing Ltd. Vs. DCIT, Circle-7(1)(1), Mumbai IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI RAJ KUMAR CHAUHAN, JM A.Y.2020-21 NSE Clearing Limited Deputy Commissioner of Exchange Plaza, Bandra Income Tax-Circle 7(1)(1), Kurla Complex, Bandra East, Mumbai Mumbai Vs. (Appellant) (Respondent) PAN AAACN2642L Assessee by Shri Shailesh Shah Revenue by Shri Ashok Kumar Ambastha, Senior Departmental Representative Date of hearing 6 August 2024 7th August 2024 Date of pronouncement O R D E R PER PRASHANT MAHARISHI, AM: 01. T…

Fortum Sar B.V., Netherlands vs. DCIT, Circle-1(3)(1) Int. Taxation, Delhi

In the result, appeal is allowed as indicated above

ITA 2028/DEL/2023[2022-23]Status: DisposedITAT Delhi27 Jun 2024AY 2022-23

Bench: Shri Saktijit Dey & Shri M. Balaganeshassessment Year: 2022-23

Section 139(1)Section 143(1)Section 143(1)(a)Section 154Section 250

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER Assessment year: 2022-23 Fortum SAR B.V. Vs Assistant Director of Income Lage Mosten 55, 4822 Breda, Tax, Central Processing The Netherlands. Centre, Bengaluru DCIT- 1(3)(1), International PAN- AADCF 9813 E Taxation, Delhi. APPELLANT RESPONDENT Assessee represented by Shri S.K. Aggarwal, CA Department represented by Shri Vijay B vasanta, CIT (DR) Date of hearing 13.06.2024 Date of pronouncement 27.06.2024 O R D E R PER SAKTIJIT DEY, VP: The captioned appeal, by…