Chetan N. Shah v. M.K. Moghe Commissioner of Income Tax

53 Taxmann.com 18High Court2015#18047 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2026.

Sections most often in play

Section 10(1)Section 10(2A)Section 115BBESection 139(1)Section 143(3)Section 250Section 68

Judgments citing Chetan N. Shah v. M.K. Moghe Commissioner of Income Tax

Pr Commissioner of Income Tax 4 New Delhi vs. Hcl Infotech Pvt Ltd

ITA/26/2026HC Delhi10 Feb 2026

Bench: HON'BLE MR. JUSTICE DINESH MEHTA,HON'BLE MR. JUSTICE VINOD KUMAR

Section 143(3)Section 151Section 154Section 244ASection 250Section 391Section 5

…ITA 26/2026 Page 1 of 10 $~3 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Date of decision: 10th February, 2026. + ITA 26/2026 PR COMMISSIONER OF INCOME TAX 4 NEW DELHI .....Appellant Through: Mr. Shlok Chandra, SSC with Ms. Naincy Jain, JSC. versus HCL INFOTECH PVT LTD .....Respondent Through: Mr. Rohit Jain & Mr. Deepesh Jain, Advocates. J U D G M E N T DINESH MEHTA, J. (Oral) CM APPL. 3575/2026 (Delay in Re-f…

Arjun Shetty, Mangaluru vs. Income Tax Officer, Tps, Circle - 1(1), Mangaluru

In the result, appeal filed by the assessee is allowed

ITA 61/BANG/2025[2018-19]Status: DisposedITAT Bangalore29 Oct 2025AY 2018-19

Bench: Shri.Laxmi Prasad Sahu & Shri.Keshav Dubeyassessment Year : 2018-19 Arjun Shetty, Vs. Ito, 16-6-393/9 Shubha Krishna Building, Ward – Tps, Highland Falnir, Mangalore - 575002. Circle – 1(1), Pan :Ainps5294H Mangalore. Appellant Respondent Assessee By : S/Shri. Pranav G Ambekar, V. Narendra Sharma, Advocates Revenue By : Shri. Nilanjan Dey,Jcit(Dr)(Itat), Bangalore. Date Of Hearing : 15.09.2025 Date Of Pronouncement : 29.10.2025

For Appellant: S/Shri. Pranav G Ambekar, V. Narendra Sharma, AdvocatesFor Respondent: Shri. Nilanjan Dey,JCIT(DR)(ITAT), Bangalore
Section 10Section 10(1)Section 143(2)Section 143(3)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI.LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI.KESHAV DUBEY, JUDICIAL MEMBER Assessment Year : 2018-19 Arjun Shetty, Vs. ITO, 16-6-393/9 Shubha Krishna Building, Ward – TPS, Highland Falnir, Mangalore - 575002. Circle – 1(1), PAN :AINPS5294H Mangalore. APPELLANT RESPONDENT Assessee by : S/Shri. Pranav G Ambekar, V. Narendra Sharma, Advocates Revenue by : Shri. Nilanjan Dey,JCIT(DR)(ITAT), Bangalore. Date of hearing : 15.09.2025 Date of Pronouncement : 29.10.2025 O R D E R Per Laxmi Prasad Sahu, Accountant Member : This appeal is filed by the…

Voltas Limited, Mumbai vs. Dy CIT Range 8(3)(1), Mumbai

The appeal of the assessee is allowed for statistical purpose

ITA 1902/MUM/2022[2012-13]Status: DisposedITAT Mumbai30 Jan 2023AY 2012-13

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm Voltas Limited Dy. Cit Range 8(3)(1) Voltas House-A, 4 Th Floor, Room No.615, 6 Th Floor, Vs. Dr. Babasaheb Ambedkar Road, Aaykar Bhavan, M.K. Road, Chinchpokli, Mumbai-400 033 Mumbai-400 020 (Appellant) (Respondent) Pan No. Aaacv2809D

For Appellant: Shri Nitesh Joshi, ARFor Respondent: Shri Vranda U Matkarni, DR
Section 143(1)Section 143(3)Section 144CSection 153(5)Section 244ASection 244A(1)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS. KAVITHA RAJAGOPAL, JM Voltas Limited Dy. CIT Range 8(3)(1) Voltas House-A, 4 th Floor, Room No.615, 6 th Floor, Vs. Dr. Babasaheb Ambedkar Road, Aaykar Bhavan, M.K. Road, Chinchpokli, Mumbai-400 033 Mumbai-400 020 (Appellant) (Respondent) PAN No. AAACV2809D Assessee by : Shri Nitesh Joshi, AR Revenue by : Shri Vranda U Matkarni, DR Date of hearing: 01.11.2022 Date of pronouncement : 30.01.2023 O R D E R PER PRASHANT MAHARISHI, AM: 01. This appeal is filed by Voltas Limited (assessee/ appellant) against the app…

Vardhman Textiles Ltd., Ludhiana vs. DCIT, R-1, Ludhiana

In the result, the appeals of the assessee in ITA

ITA 1264/CHANDI/2019[2002-03]Status: DisposedITAT Chandigarh30 Jul 2021AY 2002-03
For Appellant: S/Shri Subhash Aggarwal, Adv
Section 244A

…आयकर अपील"य अ"धकरण, च"डीगढ़ "यायपीठ “बी”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘B’, CHANDIGARH BEFORE: SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SHRI R.L. NEGI, JUDICIAL MEMBER आयकर अपील सं./ ITA No.1264 /Chd/2019 "नधा"रण वष" / Assessment Year : 2002-03 M/s Vardhman Textiles Ltd., The D.C.I.T. , बनाम (Formerly Known as M/s Range-I, Ludhiana. Mahavir Spinning Mills Ltd.), Vardhman Premises, Chandigarh Road, Luhiana. "थायी लेखा सं./PAN NO: AABCM4692E अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA No.1265 /Chd/2019 "नधा"रण वष" / Assessment Year : 2003-04 M/s Vardhman Textiles L…

Vardhman Textiles Ltd, Ludhiana vs. Pr.CIT-1, Ludhiana

In the result, the appeals of the assessee in ITA

ITA 103/CHANDI/2020[2002-03]Status: DisposedITAT Chandigarh30 Jul 2021AY 2002-03
For Appellant: S/Shri Subhash Aggarwal, Adv
Section 244A

…आयकर अपील"य अ"धकरण, च"डीगढ़ "यायपीठ “बी”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘B’, CHANDIGARH BEFORE: SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SHRI R.L. NEGI, JUDICIAL MEMBER आयकर अपील सं./ ITA No.1264 /Chd/2019 "नधा"रण वष" / Assessment Year : 2002-03 M/s Vardhman Textiles Ltd., The D.C.I.T. , बनाम (Formerly Known as M/s Range-I, Ludhiana. Mahavir Spinning Mills Ltd.), Vardhman Premises, Chandigarh Road, Luhiana. "थायी लेखा सं./PAN NO: AABCM4692E अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA No.1265 /Chd/2019 "नधा"रण वष" / Assessment Year : 2003-04 M/s Vardhman Textiles L…

Chetan N. Shah v. M.K. Moghe Commissioner of Income Tax (53 Taxmann.com 18) — Cited in 5 Judgments | BharatTax