CNB Finwiz Ltd. v. DCIT

174 Taxmann.com 918High Court2025#15503 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2025 to 2026.

Sections most often in play

Section 132 Section 147 Section 10(38)Section 133(6)Section 143(3)Section 148 Section 250 Section 263

Issues it is cited on

section 2(40)price rigging fresh tangible material bogus ltcg bogus long term capital gain paper company violation of natural justice short term capital gains mere change of opinion penny stock section 10(38)live link

Judgments citing CNB Finwiz Ltd. v. DCIT

G S BUILDWELL PRIVATE LIMITED,DELHI vs. INCOME TAX OFFICER, WARD 10(1), DELHI, DELHI

In the result, appeal of the assessee is allowed

ITA 6581/DEL/2025[2012-13]Status: DisposedITAT Delhi08 Apr 2026AY 2012-13

Bench: Shri Raj Kumar Chauhan & Shri Manish Agarwal[Assessment Year : 2012-13] G.S.Buildwell Pvt.Ltd. Vs Ito A-12, Swasthya Vihar, Ward-10(1) East Delhi, Delhi-110092. Delhi Pan-Aaccg1781H Appellant Respondent Appellant By Shri Suresh Kumar Gupta, Ca Respondent By Shri Rajesh Kr. Dhanistha, Sr.Dr Date Of Hearing 17.02.2026 Date Of Pronouncement 08.04.2026

Section 132Section 133(6)Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “B” BENCH: NEW DELHI BEFORE SHRI RAJ KUMAR CHAUHAN, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER [Assessment Year : 2012-13] G.S.Buildwell Pvt.Ltd. vs ITO A-12, Swasthya Vihar, Ward-10(1) East Delhi, Delhi-110092. Delhi PAN-AACCG1781H APPELLANT RESPONDENT Appellant by Shri Suresh Kumar Gupta, CA Respondent by Shri Rajesh Kr. Dhanistha, Sr.DR Date of Hearing 17.02.2026 Date of Pronouncement 08.04.2026 ORDER PER MANISH AGARWAL, AM : This appeal is filed by the assessee against the order of ld. Commissioner of Income Tax, National Faceless Appeal Centre, New…

INCOME TAX OFFICER, NEW DELHI vs. DEEPAK GOEL, NEW DELHI

In the result, appeal of the assessee is allowed

ITA 5760/DEL/2024[2016-17]Status: DisposedITAT Delhi19 Dec 2025AY 2016-17

Bench: Shrimahavir Singh, Hon’Ble & Shrisanjay Awasthiआ.अ.सं/.I.T.A No.5760/Del/2024 िनधा"रणवष"/Assessment Year:2016-17 बनाम Income Tax Officer, Deepak Goel, Room No.1411, E-2, Block, Civic Centre, Vs. B-29, Vandana Apartment, Minto Road, New Delhi. Sector-13, Rohini, Delhi. Pan No.Afypg1033Q अपीलाथ" Appellant ""यथ"/Respondent

Section 10(38)Section 132Section 250Section 68

…ITA No.5760/Del/2024 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”NEW DELHI BEFORE SHRIMAHAVIR SINGH, HON’BLE VICE PRESIDENT AND SHRISANJAY AWASTHI, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A No.5760/Del/2024 िनधा"रणवष"/Assessment Year:2016-17 बनाम INCOME TAX OFFICER, DEEPAK GOEL, Room No.1411, E-2, Block, Civic Centre, Vs. B-29, Vandana Apartment, Minto Road, New Delhi. Sector-13, Rohini, Delhi. PAN No.AFYPG1033Q अपीलाथ" Appellant ""यथ"/Respondent Assessee by Ms. Rano Jain, Advocate and Shri Pranshu Singhal, CA Revenue by Shri Sabyasachi Roy, Sr. DR सुनवाईक"तारीख/ Date of hearing: 15.12.2025 19.12.2025 उ"ोषणाक"ता…

DEPUTY COMMISSIONER OF INCOME TAX, JALGAON vs. TARADEVI RATANLAL BAFNA, JALGAON

In the result, all the above 6 appeals filed by the Revenue are dismissed and

ITA 497/PUN/2025[2013-14]Status: DisposedITAT Pune27 Oct 2025AY 2013-14

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: S/Shri Suchek Anchaliya andFor Respondent: Shri Amit Bobde, CIT

Section 10(38)Section 132Section 143(3)Section 147Section 148Section 153A

ASSISTANT COMMISSIONER OF INCOME TAX, JALGAON vs. SIDHARTH RATANLAL BAFNA, JALGAON

In the result, all the above 6 appeals filed by the Revenue are dismissed and

ITA 1565/PUN/2024[2018-19]Status: DisposedITAT Pune27 Oct 2025AY 2018-19

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: S/Shri Suchek Anchaliya andFor Respondent: Shri Amit Bobde, CIT

Section 10(38)Section 132Section 143(3)Section 147Section 148Section 153A

ASSISTANT COMMISSIONER OF INCOME TAX, JALGAON vs. SIDHARTH RATANLAL BAFNA, JALGAON

In the result, all the above 6 appeals filed by the Revenue are dismissed and

ITA 1555/PUN/2024[2013-14]Status: DisposedITAT Pune27 Oct 2025AY 2013-14

Bench: Shri R. K. Panda & Ms Astha Chandra

For Respondent: S/Shri Suchek Anchaliya and

Section 10(38)Section 132Section 143(3)Section 147Section 148Section 153A

PRAMILA AGARWAL,JAIPUR vs. THE INCOME TAX OFFICER WARD-2(5), JAIPUR

In the result, the appeal of the assessee is allowed

ITA 531/JPR/2025[2011-12]Status: DisposedITAT Jaipur10 Oct 2025AY 2011-12

For Appellant: Shri Tarun Mittal, C.AFor Respondent: Shri Gorav Avasthi, JCIT

Section 147Section 148Section 68

…{ "clean_text": "आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर\nIN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR\nडा० एस. सीतालक्ष्मी, न्यायिक सदस्य एवं श्री राठौड़ कमलेश जयन्तभाई, लेखा सदस्य के समक्ष\nBEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM\n\n\nआयकर अपील सं./ITA. No. 531/JPR/2025\nनिर्धारण वर्ष / Assessment Years : 2011-12\n\nPramila Agarwal\nVs.\n702, Akshat Vilay, Hawa Sadak,\nCivil Lines, Jaipur.\nIncome Tax Officer,\nWard-2(5),\nJaipur.\n\nस्थायी लेखा सं./ जीआईआर सं./PAN/GIR No.: ADNPA3346F\nअपीलार्थी / Appellant\nप्रत्यर्थी / Respondent\n\nनिर्धारिती की ओर से / As…