Ashok Khandelwal v. UOI

176 Taxmann.com 709High Court#23833 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 132 Section 143(3)Section 153C Section 250 Section 68

Issues it is cited on

block period documents seized satisfaction note cross objection section 153c incriminating material search and seizure section 153 section 153a section 132 section 68 appeal before the tribunal

Judgments citing Ashok Khandelwal v. UOI

DCIT, CENTRAL CIRCLE 8(4), MUMBAI, MUMBAI vs. PIYUSH ARUN BONGIRWAR, MUMBNAI

In the result, revenue’s appeal is dismissed and the assessee’s cross objection is allowed

ITA 1894/MUM/2025[2016-17]Status: DisposedITAT Mumbai29 Sept 2025AY 2016-17

Bench: Shri Narender Kumar Choudhry & Smt. Renu Jauhri

For Appellant: NoneFor Respondent: Shri Aditya M. Rai - SR. DR

Section 153CSection 250

…IN THE INCOME-TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER & SMT. RENU JAUHRI, ACCOUNTANT MEMBER ITA No.1892 to 1895/MUM/2025 (Assessment Years:2014-15 to 2016-17 & 2018-19) DCIT, Central Circle v/s. Piyush Arun Bongirwar 8(4), Mumbai 111, Shalaka Building, 11th Room No. 659, 6th Floor, Floor, Maharshi Karve Road, Aayakar Bhavan, M.K. Near Cooperage Telephone, Road, Mumbai 400020 Mumbai 400021 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: ABMPB4761G Appellant .. Respondent CO No.160 to 163/Mum/2025 (Assessment Years: 2014-15 to 2016-17 & 2018-19) Piyush Arun v/s. DCIT,…

DCIT, CENTRAL CIRCLE 8(4), MUMBAI, MUMBAI vs. PIYUSH ARUN BONGIRWAR, MUMBAI

In the result, revenue's appeal is dismissed and the assessee's cross\nobjection is allowed

ITA 1893/MUM/2025[2015-16]Status: DisposedITAT Mumbai29 Sept 2025AY 2015-16

For Appellant: NoneFor Respondent: Shri Aditya M. Rai - SR. DR

Section 153CSection 250

…{ "clean_text": "IN THE INCOME-TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI\nBEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER\n&\nSMT. RENU JAUHRI, ACCOUNTANT MEMBER\nITA No.1892 to 1895/MUM/2025\n(Assessment Years:2014-15 to 2016-17 & 2018-19)\nDCIT, Central Circle v/s. Piyush Arun Bongirwar\n8(4), Mumbai\n111, Shalaka Building, 11th\nRoom No. 659, 6th Floor,\nFloor, Maharshi Karve Road,\nAayakar Bhavan, M.K.\nNear Cooperage Telephone,\nRoad, Mumbai 400020\nMumbai 400021\nस्थायी लेखा सं./जीआइआर सं./PAN/GIR No: ABMPB4761G\nAppellant .. Respondent\nCO No.160 to 163/Mum/2025\n(Assessment Years: 2014-15 to 2016-17…

DCIT, CENTRAL CIRCLE 8(4), MUMBAI, MUMBAI vs. PIYUSH ARUN BONGIRWAR, MUMBAI

In the result, revenue's appeal is dismissed and the assessee's cross\nobjection is allowed

ITA 1892/MUM/2025[2014-15]Status: DisposedITAT Mumbai29 Sept 2025AY 2014-15

For Appellant: \nNoneFor Respondent: \nShri Aditya M. Rai - SR. DR

Section 153CSection 250

…{ "clean_text": "IN THE INCOME-TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI\nBEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER\n&\nSMT. RENU JAUHRI, ACCOUNTANT MEMBER\nITA No.1892 to 1895/MUM/2025\n(Assessment Years:2014-15 to 2016-17 & 2018-19)\nDCIT, Central Circle v/s. Piyush Arun Bongirwar\n8(4), Mumbai\nRoom No. 659, 6th Floor,\nAayakar Bhavan, M.K.\nRoad, Mumbai 400020\n111, Shalaka Building, 11th\nFloor, Maharshi Karve Road,\nNear Cooperage Telephone,\nMumbai 400021\nस्थायी लेखा सं./जीआइआर सं./PAN/GIR No: ABMPB4761G\nAppellant\n..\nRespondent\nCO No.160 to 163/Mum/2025\n(Assessment Years: 2014-15 to 2016-…