Assistant Commissioner of Income-tax, Central Circle-13, New Delhi v. Vikrant Puri

82 Taxmann.com 48High Court2017#21456 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2021 to 2026.

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Section 250

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Judgments citing Assistant Commissioner of Income-tax, Central Circle-13, New Delhi v. Vikrant Puri

Bhavesh Subodhbhai Sanghavi, Surat vs. DCIT Circle 1(3), Surat

In the result, the appeal of the assessee is allowed

ITA 289/SRT/2025[2013-14]Status: HeardITAT Surat23 Jan 2026AY 2013-14

Bench: Dr. B.R.R. Kumar, Vice-Ms Suchitra Kamblebhavesh Subodhbhai Sanghavi, Deputy Commissioner Of Vs. 401, Rajhans Maxima, Income Tax, Nr. Raghu Ramji Party Plot, Circle-1(3), Umra, Surat. Surat-395007. [Pan : Ablps0009B] (Appellant) .. (Respondent) Appellant By : Shri Kiran K Shah, Ar Respondent By: Shri Ajay Uke, Sr. Dr Date Of Hearing 21.01.2026 Date Of Pronouncement 23.01.2026 O R D E R Per Dr. B.R.R. Kumar, Vice-:-

For Appellant: Shri Kiran K Shah, ARFor Respondent: Shri Ajay Uke, Sr. DR

Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE DR. B.R.R. KUMAR, VICE-PRESIDENT Ms SUCHITRA KAMBLE, JUDICIAL MEMBER Bhavesh Subodhbhai Sanghavi, Deputy Commissioner of Vs. 401, Rajhans Maxima, Income Tax, Nr. Raghu Ramji Party Plot, Circle-1(3), Umra, Surat. Surat-395007. [PAN : ABLPS0009B] (Appellant) .. (Respondent) Appellant by : Shri Kiran K Shah, AR Respondent by: Shri Ajay Uke, Sr. DR Date of Hearing 21.01.2026 Date of Pronouncement 23.01.2026 O R D E R PER DR. B.R.R. KUMAR, VICE-PRESIDENT:- This appeal has been filed by the Assessee against the order dated 19.06.2025 passed by the Ld. C…

ACIT, Circle-30(1), New Delhi vs. Bhushan Kumar Jain, New Delhi

In the result, the appeal of the revenue is allowed

ITA 72/DEL/2020[2016-17]Status: DisposedITAT Delhi31 Jul 2023AY 2016-17

For Appellant: Shri Kanav Bali Sr. DRFor Respondent: Shri Satish Kr. Agarwal, CA

Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: A: NEW DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER Assessment Year: 2016-17 The ACIT, Circle30(1), New Delhi Bhushan Kumar Jain, 110002 E-5/8, Vasant Vihar, New Delhi 110057 vs. PAN AGRPJ 1187 G (Appellant) (Respondent) For Revenue : Shri Satish Kr. Agarwal, CA For Assessee : Shri Kanav Bali Sr. DR Date of Hearing : 09.05.2023 Date of Pronouncement : 31.07.2023 ORDER PER CHANDRA MOHAN GARG, J.M. This appeal has been filed against the order of CIT(A)-34 New Delhi dated 25.10.2019 for AY 2016-17. 2. The grounds of r…

DCIT, Central Circle-1, Noida vs. Aashikyana Civil Contractors P.Ltd, New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 9025/DEL/2019[2014-15]Status: DisposedITAT Delhi23 Mar 2023AY 2014-15

Bench: Sh. C. M. Gargdr. B. R. R. Kumar

For Appellant: NoneFor Respondent: Sh. Kanv Bali, Sr. DR

Section 132Section 153ASection 250(4)Section 68

…THE INCOME TAX APPELLATE TRIBUNAL DELHIBENCH ‘A’, NEW DELHI Before Sh. C. M. Garg, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 9025/Del/2019 : Asstt. Year: 2014-15 DCIT, Vs. M/s Aashiyana Civil Contractors Pvt. Central Circle-1, Ltd., R/o 302-304, Harsha Corner Noida Complex, Ghazipur, New Delhi-110096 (APPELLANT) (RESPONDENT) PAN No. AAECA4833G Assessee by : None Sh. Manoj Kumar, CA (LOA filed) Revenue by : Sh. Kanv Bali, Sr. DR Date of Hearing: 16.02.2023 Date of Pronouncement: 23.03.2023 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by Revenue against…

M/S Swargamrut Dairy Prv Ltd, Mumbai vs. DCIT 11 (2)(2), Mumbai

In the result, appeal of the assessee is allowed

ITA 6839/MUM/2019[2009-10]Status: DisposedITAT Mumbai15 Jun 2021AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Blem/S. Swargamrut Dairy Pvt. Ltd., V. Dcit – 11(2)(2) 113, 1St Chamber Income Tax Office, Churchgate Maker Chamber-V Mumbai - 400020 Nariman Point – 400021 Pan: Aalcs3714R (Appellant) (Respondent) Assessee By : Shri Vishnu Agarwal Department By : Shri Vijaykumar Menon Date Of Hearing : 18.03.2021 Date Of Pronouncement : 15.06.2021

For Appellant: Shri Vishnu AgarwalFor Respondent: Shri Vijaykumar Menon

Section 143Section 143(1)Section 147Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “E” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI M. BALAGANESH, HON'BLE ACCOUNTANT MEMBER M/s. Swargamrut Dairy Pvt. Ltd., v. DCIT – 11(2)(2) 113, 1st chamber Income Tax Office, Churchgate Maker Chamber-V Mumbai - 400020 Nariman Point – 400021 PAN: AALCS3714R (Appellant) (Respondent) Assessee by : Shri Vishnu Agarwal Department by : Shri Vijaykumar Menon Date of Hearing : 18.03.2021 Date of Pronouncement : 15.06.2021 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the assessee against order of Learned Commissioner of Incom…