Builders and Colonizers Pvt. Ltd., Jaipur\n• Sri Laxmi Narayan Agency v. ITO

148 Taxmann.com 373Reported decision2023#22629 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 131 Section 133(6)Section 143(3)Section 147 Section 148 Section 151 Section 68 Section 69C

Issues it is cited on

section 268 section 147(a)true and full disclosure bogus share capital scheme of arrangement within four years fresh tangible material section 148 notice first proviso to section 147 beyond four years material facts necessary for assessment shell company

Judgments citing Builders and Colonizers Pvt. Ltd., Jaipur\n• Sri Laxmi Narayan Agency v. ITO

Income Tax Officer, Jaipur vs. Kedia Builders and Colonizers Private Limited, Jaipur

In the result, all appeals of the revenue are stands dismissed

ITA 901/JPR/2024[2014-15]Status: DisposedITAT Jaipur11 Mar 2025AY 2014-15

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Sh. Sidharth RankaFor Respondent: Mrs. Anita Rinesh, JCIT-DR

Section 143(3)Section 147

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” 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, vk;dj vihy la-@ITA Nos. 872 to 875 & 901/JP/2024 fu/kZkj.k o"kZ@Assessment Years : 2012-13 to 2016-17 cuke Income Tax Officer, Kedia Builders and Colonizers Vs. Jaipur Pvt. Ltd., A-6-10, Shyam Nagar, Benad Road, Nadi Ka Phatak Jhotwara, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAFCA 4547 C vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@…

Income Tax Officer, Jaipur vs. Kedia Builders and Colonizers Private Limited, Jaipur

In the result, all appeals of the revenue are stands dismissed

ITA 875/JPR/2024[2016-17]Status: DisposedITAT Jaipur11 Mar 2025AY 2016-17

For Appellant: Sh. Sidharth RankaFor Respondent: Mrs. Anita Rinesh, JCIT-DR

Section 143(3)Section 147

…आयकर अपीलीय अधिकरण, जयपुर पीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR डा० एस. सीथालक्ष्मी, न्यायिक सदस्य एवं श्री राठौड कमलेश जयंतभाई, लेखा सदस्य के समक्ष BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, आयकर अपील सं./ITA Nos.872 to 875 & 901/JP/2024 निर्धारण वर्ष / Assessment Years : 2012-13 to 2016-17 Income Tax Officer, Jaipur vs. Kedia Builders and Colonizers Pvt. Ltd., A-6-10, Shyam Nagar, Benad Road, Nadi Ka Phatak Jhotwara, Jaipur स्थायी लेखा सं./PAN/GIR No.: AAFCA 4547 C अपीलार्थी/Appellant प्रTREOR/Respondent निर्धारिती की ओर से / Assessee by : Sh…

Income Tax Officer, Jaipur vs. Kedia Builders and Colonizers Private Limited, Jaipur

In the result, all appeals of the revenue are stands dismissed

ITA 872/JPR/2024[2012-13]Status: DisposedITAT Jaipur11 Mar 2025AY 2012-13

For Appellant: Sh. Sidharth RankaFor Respondent: Mrs. Anita Rinesh, JCIT-DR

Section 143(3)Section 147

…आयकर अपीलीय अधिकरण, जयपुर पीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR डा० एस. सीतललक्ष्मी, न्यायिक सदस्य एवं श्री राठौड़ कमलेश जयंतीभाई, लेखा सदस्य के समक्ष BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, आयकर अपील सं./ITA Nos.872 to 875 & 901/JP/2024 निर्धारण वर्ष /Assessment Years : 2012-13 to 2016-17 Income Tax Officer, Jaipur Vs. Kedia Builders and Colonizers Pvt. Ltd., A-6-10, Shyam Nagar, Benad Road, Nadi Ka Phatak Jhotwara, Jaipur स्थायी लेखा सं./जीआईआर सं./PAN/GIR No.: AAFCA 4547 C अपीलार्थी / Appellant प्रिर्थी / Respondent निर्धारिती की ओर से / Assessee…