Barkha Kishore Kumar Agarwal v. ACIT (ITA No. No. 1873, 1874 & 1875/M/2025)(Mum-Trib)

174 Taxmann.com 221Reported decision2025#16999 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 132(4)Section 143(3)Section 147Section 69ASection 139(4)Section 148Section 151ASection 194

Issues it is cited on

tax benefitsection 151asection 139(4)eligible businesssection 271aacsection 254(1)income escaping assessmentsection 44adgross total incomesection 274section 194section 254

Judgments citing Barkha Kishore Kumar Agarwal v. ACIT (ITA No. No. 1873, 1874 & 1875/M/2025)(Mum-Trib)

Meena Suresh Raithatha, Mumbai vs. ITO Ward 27(2)(1), Mumbai

ITA 4813/MUM/2025[2022-23]Status: DisposedITAT Mumbai29 Dec 2025AY 2022-23

Bench: Shri Amit Shukla, Jm & Shri Arun Khodpia, Am

For Appellant: Shri Deepak KanabarFor Respondent: Assessee by
Section 132Section 132(4)Section 143(3)Section 65BSection 69

…आयकर अपीलीय अिधकरण "याय पीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM & SHRI ARUN KHODPIA, AM I.T.A. No.4813/Mum/2025 (Assessment Year: 2022-23) Meena Suresh Raithatha, Income Tax Officer, Ward 102 Vista 3, The Address, Opp R- 27(2)(1), Mumbai City Mall, LBS Marg, Ghatkopar Vs. Income Tax Office, Vashi Railway West, Mumbai-400086 Station Building, PAN: AEBPR6518R Navi Mumbai-400703 Assessee -अपीलाथ" / Appellant Revenue - ""यथ" / Respondent : Assessee by : Shri Deepak Kanabar Revenue by : Shri Annavaran Kosuri, Sr. AR Date of Hearing 09.12.2025 : : 29.12.2025 D…

Income Tax Officer, 1(1)(3), Ahmedabad vs. Shweta Manish Jain, Ahmedabad

In the result, the appeal filed by the Revenue is dismissed

ITA 1594/AHD/2025[2018-19]Status: DisposedITAT Ahmedabad11 Dec 2025AY 2018-19

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri Ravindra, Sr. DRFor Respondent: None
Section 147Section 14ASection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD BEFORE DR. BRR KUMAR, VICE PRESIDENT & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.1594/Ahd/2025 (Assessment Year: 2018-19) Income Tax Officer, Vs. Shweta Manish Jain, Ward-1(1)(3), B 5 5 Illite Society, Opp. Ahmedabad Anaxy, Dafnala Shahibauk, Ahmedabad-380004 [PAN No.ATKPJ0646G] (Appellant) .. (Respondent) Appellant by : Shri Ravindra, Sr. DR Respondent by: None 10.12.2025 Date of Hearing Date of Pronouncement 11.12.2025 O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER: This appeal has been filed by the Department against the order passed…

Priti Suresh Purohit, Mumbai vs. Assistant Commissioner of Income Tax Central Circle 5(4), Mumbai

In the result, the grounds of appeal

ITA 1870/MUM/2025[2020-21]Status: DisposedITAT Mumbai09 Jul 2025AY 2020-21

Bench: Shri Pawan Singh

Section 139(4)Section 147Section 148Section 151ASection 254(1)Section 274Section 44ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER ITA Nos. 1870, 1869 & 1868/MUM/2025 (AY : 2020-21 to 2022-23) (Physical hearing) Priti Suresh Purohit ACIT, Central Circle-5(4), 19th Floor, Air India Building, A D Singh Chawl Gaon Devi Road, Vs PoisarKandivalci, Nariman Point, Mumbai-400101. Mumbai [PAN No. CNSPP3748P] Appellant / Assessee Respondent / Revenue Assessee by Sh. Jay Bhansali, Advocate Revenue by Sh. Mahesh Dattatraya Londhe, Sr. DR Date of hearing 01.07.2025 Date of pronouncement 09.07.2025 Order under section 254(1) of Income Tax Act PER PAWAN S…

Priti Suresh Purohit, Mumbai vs. Assistant Commissioner of Income Tax Central Circle 5(4), Mumbai

In the result, the grounds of appeal

ITA 1869/MUM/2025[2021-22]Status: DisposedITAT Mumbai09 Jul 2025AY 2021-22

Bench: Shri Pawan Singh

Section 139(4)Section 147Section 148Section 151ASection 254(1)Section 274Section 44ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER ITA Nos. 1870, 1869 & 1868/MUM/2025 (AY : 2020-21 to 2022-23) (Physical hearing) Priti Suresh Purohit ACIT, Central Circle-5(4), 19th Floor, Air India Building, A D Singh Chawl Gaon Devi Road, Vs PoisarKandivalci, Nariman Point, Mumbai-400101. Mumbai [PAN No. CNSPP3748P] Appellant / Assessee Respondent / Revenue Assessee by Sh. Jay Bhansali, Advocate Revenue by Sh. Mahesh Dattatraya Londhe, Sr. DR Date of hearing 01.07.2025 Date of pronouncement 09.07.2025 Order under section 254(1) of Income Tax Act PER PAWAN S…

Priti Suresh Purohit, Mumbai vs. Assistant Commissioner of Income Tax Central Circle 5(4), Mumbai

In the result, the grounds of appeal

ITA 1868/MUM/2025[2022-23]Status: DisposedITAT Mumbai09 Jul 2025AY 2022-23

Bench: Shri Pawan Singh

Section 139(4)Section 147Section 148Section 151ASection 254(1)Section 274Section 44ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER ITA Nos. 1870, 1869 & 1868/MUM/2025 (AY : 2020-21 to 2022-23) (Physical hearing) Priti Suresh Purohit ACIT, Central Circle-5(4), 19th Floor, Air India Building, A D Singh Chawl Gaon Devi Road, Vs PoisarKandivalci, Nariman Point, Mumbai-400101. Mumbai [PAN No. CNSPP3748P] Appellant / Assessee Respondent / Revenue Assessee by Sh. Jay Bhansali, Advocate Revenue by Sh. Mahesh Dattatraya Londhe, Sr. DR Date of hearing 01.07.2025 Date of pronouncement 09.07.2025 Order under section 254(1) of Income Tax Act PER PAWAN S…

Barkha Kishore Kumar Agarwal v. ACIT (ITA No. No. 1873, 1874 & 1875/M/2025)(Mum-Trib) (174 Taxmann.com 221) — Cited in 5 Judgments | BharatTax