Bijendra Singh v. Principal Chief Commissioner of Income-tax*

162 Taxmann.com 66Reported decision2024#22931 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 127 Section 139(1)Section 139(3)Section 142(1)Section 143(3)Section 148A(6)Section 148A(b)Section 148A(d)

Issues it is cited on

section 148a(b)section 148a chief commissioner notice under section 148 section 142(1)section 148 prescribed person company section 14 india nfac

Judgments citing Bijendra Singh v. Principal Chief Commissioner of Income-tax*

Pankaj Kumar Mittal, Dholpur vs. Income Tax Officer Ward 4 Bharatpur, Bharatpur

In the result, stands allowed

ITA 393/JPR/2025[2018-2019]Status: DisposedITAT Jaipur24 Sept 2025AY 2018-2019

For Appellant: Shri Rahul Pandya, AdvFor Respondent: Shri Gautam Singh Choudhary, JCIT

Section 144Section 144ASection 148Section 271ASection 44A

…आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR डा० एस. सीतालक्ष्मी, न्यायिक सदस्य एवं श्री राठौड़ कमलेश जयन्तभाई, लेखा सदस्य के समक्ष BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकर अपील सं. / ITA. No. 393/JPR/2025 निर्धारण वर्ष / Assessment Years : 2018-19 Shri Pankaj Kumar Mittal 11, Near AVM School, Main Market Maniya, Dholpur. बनाम Vs. The ITO, Ward-4, Bharatpur. स्थायी लेखा सं./ जीआईआर सं./PAN/GIR No.: APXPM0304B अपीलार्थी / Appellant प्रत्यर्थी / Respondent निर्धारिती की ओर से / Assessee by : Shri Rahul Pandya, Adv. राजस…

Saket Agarwal, Jaipur vs. Income Tax Officer Ward 1(3) Jaipur, Jaipur

ITA 1112/JPR/2024[2018-19]Status: DisposedITAT Jaipur17 Dec 2024AY 2018-19

For Respondent: Sh. Gautam Singh Choudhary, JCIT

Section 143(3)Section 144BSection 5

…आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR श्री राठौड़ कमलेश जयन्तभाई, लेखा सदस्य एव श्री नरेन्द्र कुमार, न्यायिक सदस्य के समक्ष BEFORE: SHRI RATHOD KAMLESH JAYANTBHAI, AM & SHRI NARINDER KUMAR, JM आयकरअपील सं./ITA No. 1112/JP/2024 निर्धारण वर्ष / Assessment Year :2018-19 Saket Agarwal Vs. Income Tax Officer, 27, Everest Vihar, Kings Road, Nirman Nagar, Jaipur Ward 1(3), Jaipur स्थायीलेखा सं. / जीआईआर सं./PAN/GIR No.:АЕКΡΑ 9319 Q अपीलार्थी / Appellant प्रत्यर्थी / Respondent Sh. Rahul Pandya, Adv. निर्धारिती की ओरसे / Assesseeby : राजस्व की ओरसे / R…

Federation of Rajasthan Trade and Industry, Jaipur vs. ITO-Exemption Ward-2, Jaipur

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 217/JPR/2024[2014-15]Status: DisposedITAT Jaipur04 Oct 2024AY 2014-15

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Rahul Pandya (Adv.) &For Respondent: Shri Anoop Singh (Addl.CIT) a

Section 127Section 12ASection 142(1)Section 143(2)Section 143(3)Section 250

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] 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, AM vk;dj vihy la-@ITA. No. 217/JPR/2024 fu/kZkj.k o"kZ@Assessment Years : 2014-15 Federation of Rajasthan Trade & cuke The ITO-Exemption Industry Vs. Ward-2, A-7, 2nd Floor, Ganpati Enclave, Jaipur. Civil Lines, Ajmer Road, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABCF0138J vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by :…