CIT v. Abhinav Kumar Mittar

30 Taxmann.com 357High Court2013#17590 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2017 to 2026.

Sections most often in play

Section 142ASection 143(3)Section 153ASection 68Section 69ASection 69BSection 115BBESection 127

Issues it is cited on

section 38section 142aretraction of statementsection 131(1a)retracted statementsource of sourcesection 132(4a)section 69bsection 292crejection of books of accountblock periodsection 127

Judgments citing CIT v. Abhinav Kumar Mittar

M/S Singla Builders and Promoters Limited, Rupnagar, Punjab vs. DCIT/ACIT(Cen)-1 Chd, Chandigarh

The appeals stand partly allowed

ITA 487/CHANDI/2025[2013-14]Status: DisposedITAT Chandigarh06 Feb 2026AY 2013-14

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.487/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2013-14) M/S Singla Builders & Promoters Ltd. Dcit / Acit Central-1 बनाम/ Plot No 1265, Sector 82, Industrial Area C.R. Building, Sector 17 Vs. Rupnagar (Punjab) 140308 Chandigarh-160017 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-6503-M (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकर अपील सं. / Ita No.482/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) & 3. आयकर अपील सं. / Ita No.484/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2018-19) M/S Credo Assets Private Ltd. Dcit / Acit Central-1 बनाम/ Plot No 1265-C, Sector 82, Industrial Area C.R. Building, Sector 17 Vs. Rupnagar (Punjab) 140308 Chandigarh-160017 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aafcc-6400-L (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Parikshit Aggarwal (Ca) & Smt. Shruti Khandelwal (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) & Shri Rajat Kumar Kureel (Cit) – Ld. Drs (Virtual) Date Of Final Hearing : 27-01-2026 Date Of Pronouncement : 03-02-2026

For Appellant: Sh. Parikshit Aggarwal (CA) & Smt. ShrutiFor Respondent: Smt. Kusum Bansal (CIT) & Shri Rajat Kumar
Section 127Section 132Section 142ASection 143(3)Section 153ASection 153BSection 69ASection 69B

…ears 2013-14 and 2014-15 itself. The case laws of Hon’ble Gujarat High Court in the case of Anand Banwarilal Adhukia (75 Taxmann.com 301); the decision of Hon’ble Delhi High Court in the case of Anil Arora (ITA 340/2015); the decision in Abhinav Kumar Mittal (30 Taxmann.com 357); the decision in Nishi Mehra (56 Taxmann.com 89) was quoted to support various submissions. It was reiterated that similar valuation as proposed by Ld. DDIT u/s 132(9D) was already dropped considering the assessee’s submissions. 4.9 Another line of argument was that without rejection of books of accounts, reference to DVO was invalid. The…

M/S Credo Assets Pvt. Ltd., Rupnagar Punjab vs. DCIT/ACIT(Cen)-1 Chd, Chandigarh

The appeals stand partly allowed

ITA 482/CHANDI/2025[2017-18]Status: DisposedITAT Chandigarh06 Feb 2026AY 2017-18

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.487/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2013-14) M/S Singla Builders & Promoters Ltd. Dcit / Acit Central-1 बनाम/ Plot No 1265, Sector 82, Industrial Area C.R. Building, Sector 17 Vs. Rupnagar (Punjab) 140308 Chandigarh-160017 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-6503-M (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकर अपील सं. / Ita No.482/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) & 3. आयकर अपील सं. / Ita No.484/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2018-19) M/S Credo Assets Private Ltd. Dcit / Acit Central-1 बनाम/ Plot No 1265-C, Sector 82, Industrial Area C.R. Building, Sector 17 Vs. Rupnagar (Punjab) 140308 Chandigarh-160017 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aafcc-6400-L (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Parikshit Aggarwal (Ca) & Smt. Shruti Khandelwal (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) & Shri Rajat Kumar Kureel (Cit) – Ld. Drs (Virtual) Date Of Final Hearing : 27-01-2026 Date Of Pronouncement : 03-02-2026

For Appellant: Sh. Parikshit Aggarwal (CA) & Smt. ShrutiFor Respondent: Smt. Kusum Bansal (CIT) & Shri Rajat Kumar
Section 127Section 132Section 142ASection 143(3)Section 153ASection 153BSection 69ASection 69B

…ears 2013-14 and 2014-15 itself. The case laws of Hon’ble Gujarat High Court in the case of Anand Banwarilal Adhukia (75 Taxmann.com 301); the decision of Hon’ble Delhi High Court in the case of Anil Arora (ITA 340/2015); the decision in Abhinav Kumar Mittal (30 Taxmann.com 357); the decision in Nishi Mehra (56 Taxmann.com 89) was quoted to support various submissions. It was reiterated that similar valuation as proposed by Ld. DDIT u/s 132(9D) was already dropped considering the assessee’s submissions. 4.9 Another line of argument was that without rejection of books of accounts, reference to DVO was invalid. The…

M/S Credo Assets Pvt. Ltd., Rupnagar Punjab vs. DCIT/ACIT(Cen)-1 Chd, Chandigarh

The appeals stand partly allowed

ITA 484/CHANDI/2025[2018-19]Status: DisposedITAT Chandigarh03 Feb 2026AY 2018-19

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.487/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2013-14) M/S Singla Builders & Promoters Ltd. Dcit / Acit Central-1 बनाम/ Plot No 1265, Sector 82, Industrial Area C.R. Building, Sector 17 Vs. Rupnagar (Punjab) 140308 Chandigarh-160017 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-6503-M (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकर अपील सं. / Ita No.482/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) & 3. आयकर अपील सं. / Ita No.484/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2018-19) M/S Credo Assets Private Ltd. Dcit / Acit Central-1 बनाम/ Plot No 1265-C, Sector 82, Industrial Area C.R. Building, Sector 17 Vs. Rupnagar (Punjab) 140308 Chandigarh-160017 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aafcc-6400-L (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Parikshit Aggarwal (Ca) & Smt. Shruti Khandelwal (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) & Shri Rajat Kumar Kureel (Cit) – Ld. Drs (Virtual) Date Of Final Hearing : 27-01-2026 Date Of Pronouncement : 03-02-2026

For Appellant: Sh. Parikshit Aggarwal (CA) & Smt. ShrutiFor Respondent: Smt. Kusum Bansal (CIT) & Shri Rajat Kumar
Section 127Section 132Section 142ASection 143(3)Section 153ASection 153BSection 69ASection 69B

…ears 2013-14 and 2014-15 itself. The case laws of Hon’ble Gujarat High Court in the case of Anand Banwarilal Adhukia (75 Taxmann.com 301); the decision of Hon’ble Delhi High Court in the case of Anil Arora (ITA 340/2015); the decision in Abhinav Kumar Mittal (30 Taxmann.com 357); the decision in Nishi Mehra (56 Taxmann.com 89) was quoted to support various submissions. It was reiterated that similar valuation as proposed by Ld. DDIT u/s 132(9D) was already dropped considering the assessee’s submissions. 4.9 Another line of argument was that without rejection of books of accounts, reference to DVO was invalid. The…

Smt. Surinder Kaur, Bhopal vs. The DCIT-Central-1, Bhopal

In the result, appeal of the assessee in ITA No

ITA 273/IND/2017[2013-14]Status: DisposedITAT Indore14 Jan 2020AY 2013-14

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2013-14

Section 153A

…ITA No.273 of 2017 1 Smt. Surinder Kaur आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Year: 2013-14 Smt. Surinder Kaur DCIT Bhopal बनाम/ (Central-1) Bhopal Vs. (Appellant) (Revenue ) P.A. No.ABDPK7814J Appellant by S/Shri Ashish Goyal & N.D. Patwa, A.Rs Respondent by Shri Ashish Porwal, Sr. DR Date of Hearing: 09.01.2020 Date of Pronouncement: 14.01.2020 आदेश / O R D E R PER KUL BHARAT, J.M: This appeal by the assessee pertaining to the assessment year 2013-14 i…

Shri Raj Kumar Mittal, Firozabad vs. DCIT Central Circle, Agra

In the result, all the appeals of the assessee are allowed

ITA 47/AGR/2017[2008-09]Status: DisposedITAT Agra29 Sept 2017AY 2008-09

Bench: Shri A.D. Jain & Dr. Mitha Lal Meena

Section 132(1)Section 142Section 142ASection 153ASection 153BSection 153C

…In the Income-Tax Appellate Tribunal, Agra Bench, Agra Before Shri A.D. Jain, Judicial Member And Dr. Mitha Lal Meena, Accountant Member ITA Nos. 47to52/Agra/2017 AYs: 2008-09 to 2013-14 (Shri) Raj Kumar Mittal, vs. DCIT, Central Circle, 50, Bagh Chhingamal, Aaykar Bhawan, Firozabad Agra PAN AARPM 7385 F (Appellant) (Respondent) Appellant by Shri Anurag Sinha, Advocate Respondent by Shri Inderjeet SinPgh, CIT DR Date of Hearing 11.09.2017 Date of Pronouncement 29.09.2017 ORDER PER DR MITHA LAL MEENA, AM: These appeals by assessee are directed against the order of the Commissioner of Income Tax-(Appeals)-IV, Ka…

CIT v. Abhinav Kumar Mittar (30 Taxmann.com 357) — Cited in 5 Judgments | BharatTax