Balkrishna Venkappa Bhandary v. DICT

169 Taxmann.com 76Income Tax Appellate Tribunal2024#23047 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 331,145 Indian tax judgments — from 2025 to 2026.

Sections most often in play

Section 56(2)(x)Section 143(3)Section 144BSection 250Section 50C(3)Section 50CSection 56(2)(x)(b)(B)

Issues it is cited on

section 56(2)(x)stamp duty valuesection 56(2)section 56nfacdocument

Judgments citing Balkrishna Venkappa Bhandary v. DICT

Bharatkumar Haridas Mehta, Mumbai vs. DCIT, Mumbai

In the result, the appeal of the assessee is allowed

ITA 8409/MUM/2025[2018-19]Status: DisposedITAT Mumbai23 Feb 2026AY 2018-19

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2018-19

For Respondent: Mr. K. Gopal, Adv. And
Section 56(2)(x)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 2018-19 Bharatkumar Haridas Mehta, National Faceless Appeal 2, Motivilla CHS Ltd., Azad Road, Centre (NFAC), Delhi. Vs. Nr. Milan Subway, Vile Parle (E), Mumbai-400057. PAN NO. AAEPM 6603 R Appellant Respondent : Mr. K. Gopal, Adv. And Assessee by Mr. Om Kandalkar, Adv. : Mr. Swapnil Choudhari, Sr. DR Revenue by Date of Hearing : 17/02/2026 : 23/02/2026 Date of pronouncement ORDER PER OM PRAKASH KANT, AM This appeal by the assessee is direct…

ITO-23(2)(6), Mumbai vs. Nrb Developers, Mumbai

In the result, the appeal of the revenue bearing ITA No

ITA 5352/MUM/2024[2018-19]Status: HeardITAT Mumbai25 Feb 2025AY 2018-19

Bench: Shri Amarjit Singh & Shri Anikesh Banerjee

For Appellant: Shri. Rushabh MehtaFor Respondent: Mr. Leququt Ali, SR.DR
Section 143(3)Section 144BSection 250Section 56(2)(x)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A No.5352/Mum/2024 (Assessment Year: 2018-19) NFAC, Delhi vs NRB Developers, 2nd Floor, E-Ramp, Jawaharlal 16, Dadi Seth Agairy Lane, Nehru Stadium, Delhi, Vndrawala Building, Kalbadevi Road, Pin-110003 Mumbai-400002 PAN: AAGFN1786N APPELLANT RESPONDENT I.T.A No.5218/Mum/2024 (Assessment Year: 2018-19) NRB Developers, vs NFAC, Delhi 2nd Floor, E-Ramp, Jawaharlal 16, Dadi Seth Agairy Lane, Vndrawala Building, Kalbadevi Nehru Stadium, Delhi, Road, Mumbai-4000…

Nrb Developers, Mumbai vs. National Faceless Assessment Centre, Income Tax Department, Delhi

In the result, the appeal of the revenue bearing ITA No

ITA 5218/MUM/2024[2018-19]Status: HeardITAT Mumbai25 Feb 2025AY 2018-19

Bench: Shri Amarjit Singh & Shri Anikesh Banerjee

For Appellant: Shri. Rushabh MehtaFor Respondent: Mr. Leququt Ali, SR.DR
Section 143(3)Section 144BSection 250Section 56(2)(x)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A No.5352/Mum/2024 (Assessment Year: 2018-19) NFAC, Delhi vs NRB Developers, 2nd Floor, E-Ramp, Jawaharlal 16, Dadi Seth Agairy Lane, Nehru Stadium, Delhi, Vndrawala Building, Kalbadevi Road, Pin-110003 Mumbai-400002 PAN: AAGFN1786N APPELLANT RESPONDENT I.T.A No.5218/Mum/2024 (Assessment Year: 2018-19) NRB Developers, vs NFAC, Delhi 2nd Floor, E-Ramp, Jawaharlal 16, Dadi Seth Agairy Lane, Vndrawala Building, Kalbadevi Nehru Stadium, Delhi, Road, Mumbai-4000…