Commissioner of Income-tax (Central) Nagpur v. Premkumar Arjundas Luthra (HUF)

Q: How many judgments cite Commissioner of Income-tax (Central) Nagpur v. Premkumar Arjundas Luthra (HUF)?

159 judgments on BharatTax cite Commissioner of Income-tax (Central) Nagpur v. Premkumar Arjundas Luthra (HUF) (69 Taxmann.com 407), spanning 2016 to 2026.

Q: Which sections of the Income Tax Act does Commissioner of Income-tax (Central) Nagpur v. Premkumar Arjundas Luthra (HUF) come up under?

It is most often cited in judgments turning on Section 250, Section 250(6), Section 147, Section 144, Section 246A, Section 143(3).

69 Taxmann.com 407High Court2016#617 most cited

What is Commissioner of Income-tax (Central) Nagpur v. Premkumar Arjundas Luthra (HUF) authority for?

The Commissioner (Appeals) cannot dismiss an appeal for non-prosecution; the law does not empower them to do so. The appeal must be decided on merits and in writing, stating points for determination, decision, and reasons.

159

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2016 to 2026.

Also referred to as

Commissioner of Income-tax (Central) Nagpur v. Premkumar Arjundas Luthra (HUF) · section 250 · section 251 · CIT(A) power · dismiss appeal non-prosecution · reasoned order · section 250(6) · section 251(1)(a)

Sections most often in play

Section 250 Section 250(6)Section 147 Section 144 Section 246A Section 143(3)Section 148 Section 251(1)(a)

Issues it is cited on

section 250(1)section 251(2)section 246 section 251(1)section 251(1)(a)section 250(4)section 246a section 251 section 250(6)reasoned order non-application of mind commissioner (appeals)

Judgments citing Commissioner of Income-tax (Central) Nagpur v. Premkumar Arjundas Luthra (HUF)

Nisha Data Com Limited, Rourkela vs. Income Tax Officer Ward-3 Rourkela, Rourkela

In the result, both the appeals filed for AY 2011-12 and AY 2012-

ITA 174/CTK/2025[2012-13]Status: DisposedITAT Cuttack25 Jul 2025AY 2012-13

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishra

Section 133BSection 144Section 250Section 40

…आयकर अपीलीय अधिकरण कटक पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH AT KOLKATA [वर्चुअल कोटु] [Virtual Court] श्री संजय शमाु, न्याधयक सदस्य एवं श्री राकेश धमश्रा, लेखा सदस्य के समक्ष Before SHRI SONJOY SARMA, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. Nos.: 173 & 174/CTK/2025 Assessment Years: 2011-12 & 2012-13 Nisha Data Com Limited Income Tax Officer, Ward-3, Vs. Rourkela (Appellant) (Respondent) PAN: AACCN2331A Appearances: Assessee represented by : None. Department represented by : Ashim Kumar Chakraborty, CIT DR. Date of concluding the hearing : 14-May-2025 Date of…

Nisha Data Com Limited, Rourkela vs. Income Tax Officer Ward-3 Rourkela, Rourkela

In the result, both the appeals filed for AY 2011-12 and AY 2012-

ITA 173/CTK/2025[2011-12]Status: DisposedITAT Cuttack25 Jul 2025AY 2011-12

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishra

Section 133BSection 144Section 250Section 40

Satbichar Distributors Private Limited, Kanpur vs. ITO, Ward 3(1), Kolkata

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

ITA 448/KOL/2025[2013-14]Status: DisposedITAT Kolkata24 Jul 2025AY 2013-14

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishra

Section 147Section 250

…आयकर अपीलीय अधिकरण कोलकाता 'डी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘D’ BENCH, KOLKATA श्री संजय शमाा, न्याधयक सदस्य एवं श्री राकेश धमश्रा, लेखा सदस्य के समक्ष Before SHRI SONJOY SARMA, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. No.: 448/KOL/2025 Assessment Year: 2013-14 Satbichar Distributors Private ITO, Ward-3(1), Kolkata Limited Vs. (Appellant) (Respondent) PAN: AALCS6662G Appearances: Assessee represented by : None. Department represented by : S.B. Chakraborthy, Sr. DR. Date of concluding the hearing : 16-July-2025 Date of pronouncing the order : 24-July-2025 ORD…

M/S. Gemini Dyeing and Printing Mills Pvt Ltd, Mumbai vs. Asst. Commissioner of Income Tax Circle 7(1)(1), Mumbai

In the result, the appeal of the assessee bearing ITA No

ITA 2969/MUM/2025[2012-13]Status: DisposedITAT Mumbai21 Jul 2025AY 2012-13

Bench: Shri Narendra Kumar Billaiya, Account Member & Shri Anikesh Banerjeem/S Gemini Dyeing & Vs The Asst. Commissioner Of Income- Printing Mills Pvt Ltd, Tax, Circle 7(1)(1), Mumbai 16B, 1St Phase, Peenya Indl. Room No.130, 1St Floor, Aayakar Area, Peenya, Bangalore-560 Bhawan, M.K. Road, Mumbai-400 058 020 Pan : Aabcg0943J Appellant Respondent

For Appellant: Shri Harsh Kapadia & Ajay NagpalFor Respondent: Shri Arun Kanti Datta - CIT DR

Section 143(3)Section 250Section 251

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, ACCOUNT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER M/s Gemini Dyeing and vs The Asst. Commissioner of Income- Printing Mills Pvt Ltd, tax, Circle 7(1)(1), Mumbai 16B, 1st Phase, Peenya Indl. Room NO.130, 1st Floor, Aayakar Area, Peenya, Bangalore-560 Bhawan, M.K. Road, Mumbai-400 058 020 PAN : AABCG0943J APPELLANT RESPONDENT Assessee by : Shri Harsh Kapadia & Ajay Nagpal Respondent by : Shri Arun Kanti Datta - CIT DR Date of hearing : 17/07/2025 Date of pronouncement : 21/07/2025 O R D E R Per Anikesh Ban…

Sudhir Jaiswal, Kolkata vs. ITO, Ward 37(1), Kolkata

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 644/KOL/2025[2015-16]Status: DisposedITAT Kolkata17 Jul 2025AY 2015-16

Bench: Shri Duvvuru Rl Reddy & Shri Rakesh Mishraassessment Year: 2015-16

For Appellant: Shri Prabhat Kumar Singh and Shri Anuj Musaddi, ARsFor Respondent: Shri Sanat Kumar Raha &

Section 144Section 144BSection 147Section 148Section 250Section 250(6)Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH KOLKATA BEFORE SHRI DUVVURU RL REDDY, VICE PRESIDENT AND SHRI RAKESH MISHRA, ACCOUNTANT MEMBER Assessment Year: 2015-16 Sudhir Jaiswal Flat No. 5C &5D, Aristo Signum ITO Ward No.37(1) Complex, 76/1 Bidhan Sarani, Vs. 3, Government Place, Kolkata- Beadon, Street SO Kolkata, PIN 700001, West Bengal 700006 West Bengal (PAN: ACRPJ6070G) (Appellant) (Respondent) Present for: Appellant by : Shri Prabhat Kumar Singh and Shri Anuj Musaddi, ARs Respondent by : Shri Sanat Kumar Raha & Shri S.B. Chakraborty, DR Date of Hearing : 16.06.2025 Date of Pronouncement : 17.07.2025 O…

Rajasthan State Bharat Scout and Guide, Jaipur vs. Income-Tax Officer (Exemption), Jaipur

In the result, both the appeals of the assessee are partly allowed

ITA 382/JPR/2025[2011-12]Status: DisposedITAT Jaipur16 Jul 2025AY 2011-12

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

For Appellant: Shri Nitesh Kumar Gupta, CAFor Respondent: Shri Gautam Singh Choudhary, Addl.CIT-DR

Section 11(5)

…1 ITA NO. 381 & 382/JPR/2025 RAJASTHAN STATE BHARAT SCOUT AND GUIDE VS ITO (EXEMPTION), WARD -1, JAIPUR आयकरअपीलीय अधिकरण] जयपुरन्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,’’SMC” JAIPUR Mk0 ,l- lhrky{eh]U;kf;dlnL; ,oaJhjkBksMdeys'kt;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;djvihyla-@ITA No. 381 & 382/JPR/2025 fu/kZkj.ko"kZ@AssessmentYear : 2010-11 & 2011-12 Rajasthan State Bharat Scout and Guide cuke The ITO (Exemption) Vs. Near Pareek College, Banipark Ward-1, Jaipur 302 016 Jaipur LFkk;hys[kk la-@thvkbZvkjla-@PAN/GIR No.: AAAL…

Rajasthan State Bharat Scout and Guide, Jaipur vs. Assistant Commissioner of Income Tax Holding Charge of ITO Exemptions, Jaipur

In the result, both the appeals of the assessee are partly allowed

ITA 381/JPR/2025[2010-11]Status: DisposedITAT Jaipur16 Jul 2025AY 2010-11

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

For Appellant: Shri Nitesh Kumar Gupta, CAFor Respondent: Shri Gautam Singh Choudhary, Addl.CIT-DR

Section 11(5)

Welkin Telecom Infra Pvt. Ltd., Kolkata vs. ACIT, Circle 11(1), Kolkata

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

ITA 668/KOL/2025[2014-15]Status: DisposedITAT Kolkata16 Jul 2025AY 2014-15

Bench: Shri Duvvuru Rl Reddy(Kz) & Shri Rakesh Mishra

Section 143(3)Section 147Section 148Section 148ASection 250

…आयकर अपीलीय अधिकरण कोलकाता 'डी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘D’ BENCH, KOLKATA श्री दुव्वुरु आरएल रेड्डी, उपाध्यक्ष (कोलकाता क्षेत्र) एवं श्री राकेश धमश्रा, लेखा सदस्य के समक्ष Before SHRI DUVVURU RL REDDY, VICE PRESIDENT (KZ) & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. No.: 668/KOL/2025 Assessment Year: 2014-15 Welkin Telecom Infra Pvt. Ltd. ACIT, Circle-11(1), Kolkata Vs. (Appellant) (Respondent) PAN: AAJCS6622G Appearances: Assessee represented by : None. Department represented by : Sanat Kumar Raha, CIT(DR) and S. B. Chakraborty, Sr. DR. Date of concluding the hearing : 16…

M/S. Positive Vyapaar Pvt. Ltd., Kolkata vs. I.T.O., Ward - 9(1), Kolkata

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

ITA 2492/KOL/2024[2012-2013]Status: DisposedITAT Kolkata07 Jul 2025AY 2012-2013

Bench: Sh. George Mathan & Sh. Rakesh Mishra

Section 143(3)Section 250Section 250(6)Section 68

…आयकर अपीलीय अधिकरण कोलकाता 'सी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA श्री जॉजज माथान, न्याधयक सदस्य एवं श्री राकेश धमश्रा, लेखा सदस्य के समक्ष Before SH. GEORGE MATHAN, JUDICIAL MEMBER & SH. RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. No.: 2492/KOL/2024 Assessment Year: 2012-13 M/s. Positive Vyapaar Pvt. Ltd. I.T.O., Ward-9(1), Kolkata Vs. (Appellant) (Respondent) PAN: AADCP6325M Appearances: Assessee represented by : Abhishek Bansal, AR. Department represented by : Bonnine Debbarma, Addl. CIT, Sr. DR. Date of concluding the hearing : 19-May-2025 Date of pronouncing the or…

Dinkar Keshav Kshirsagar, Mumbai vs. Income Tax Officer, Ward 19(1)(4), Mumbai

In the result, grounds of appeal filed by the assessee is allowed for statistical purpose

ITA 1964/MUM/2025[2017-18]Status: DisposedITAT Mumbai07 Jul 2025AY 2017-18

Bench: Shri Pawan Singh& Ms. Padmavathy S(Physical Hearing) Dinkarkeshav Kshirsagar Ito, Ward-19(1)(4), 22, Laxman, Bhalerao Marg, Vs Aayakar Bhavan, M.K.Road, Girgaum, Mumbai-400020. Mumbai – 400004. Appellant / Assessee Respondent / Revenue

Section 115BSection 144Section 250Section 254(1)Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER& MS. PADMAVATHY S, ACCOUNTANT MEMBER (Physical hearing) DinkarKeshav Kshirsagar ITO, Ward-19(1)(4), 22, Laxman, Bhalerao Marg, Vs Aayakar Bhavan, M.K.Road, Girgaum, Mumbai-400020. Mumbai – 400004. Appellant / Assessee Respondent / Revenue Assessee by Sh. Chinmay, CA Revenue by Sh. Surendra Mohan, Sr. DR Date of hearing 07.07.2025 Date of pronouncement 07.07.2025 Order under section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER; 1. This appeal by assessee is directed against the order of Ld. CIT(A) d…

R C Advisors Private Limited, Bangalore vs. ACIT, Circle-4(1)(1), Bangalore

In the result, the appeal of the assessee is allowed

ITA 214/BANG/2025[2017-18]Status: DisposedITAT Bangalore30 Jun 2025AY 2017-18

Bench: Shri Prashant Maharishiassessment Year : 2017-18

For Appellant: Smt. Geetha Rani, AdvocateFor Respondent: Shri Ganesh R. Ghale, Standing Counsel for Revenue

Section 142(1)Section 143Section 143(3)Section 144Section 147Section 148Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH : BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE PRESIDENT Assessment year : 2017-18 R.C. Advisors Private Limited, Vs. The Assistant Commissioner of 3, 5th Floor, Prestige Sigma, Income Tax, Vittal Mallya Road, Circle 4(1)(1), Bangalore – 560 001. Bangalore. PAN: AAACV 6135C APPELLANT RESPONDENT Appellant by : Smt. Geetha Rani, Advocate Respondent by : Shri Ganesh R. Ghale, Standing Counsel for Revenue. Date of hearing : 05.06.2025 Date of Pronouncement : 30.06.2025 O R D E R 1. This appeal is filed by R.C. Advisors Private Limited (the assessee/appellant)…

Mintu Rani, Patna vs. Assessement Unit, Income Tax Department, Delhi

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

ITA 16/PAT/2025[2015-16]Status: DisposedITAT Patna25 Jun 2025AY 2015-16

Bench: Shri George Mathan & Shri Rakesh Mishra

Section 144Section 147Section 250

…आयकर अपीलीय अधिकरण पटना पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL PATNA BENCH AT KOLKATA [वर्चुअल कोटु] [Virtual Court] श्री जॉजु माथान, न्याधयक सदस्य एवं श्री राकेश धमश्रा, लेखा सदस्य के समक्ष Before SHRI GEORGE MATHAN, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. No.: 16/PAT/2025 Assessment Year: 2015-16 Mintu Rani Assessment Unit, Income Vs. Tax Dept. (Appellant) (Respondent) PAN: AITPR7745N Appearances: Assessee represented by : Manish Rastogi, Adv. Department represented by : None. Date of concluding the hearing : 18-June-2025 Date of pronouncing the order : 25-June-2025 ORDER P…

Darashaw Keki Mehta, Mumbai vs. Deputy Commissioner of Income Tax Circle 2(1)(1), Mumbai

In the result, the appeal of assesseeis allowed for statistical purpose

ITA 2806/MUM/2025[2016-17]Status: DisposedITAT Mumbai24 Jun 2025AY 2016-17

Bench: Shri Pawan Singh & Shri Prabhash Shankar(Physical Hearing) Darashawkeki Mehta Dcit, Central Circle-2(1)(1), 1205-06 Regent Chambers, Plot No. 208, Vs Aayakar Bhawan, M.K. Road, Nariman Point, Mumbai – 400021. Churchgate, Mumbai– 400020. [Pan No. Aacpm1850C] Appellant / Assessee Respondent / Revenue

Section 2Section 250Section 254(1)Section 6

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER (Physical hearing) DarashawKeki Mehta DCIT, Central Circle-2(1)(1), 1205-06 Regent Chambers, Plot No. 208, Vs Aayakar Bhawan, M.K. Road, Nariman Point, Mumbai – 400021. Churchgate, Mumbai– 400020. [PAN No. AACPM1850C] Appellant / Assessee Respondent / Revenue Assessee by Sh. Jay Bhansali Advocate Revenue by Sh. Annvaram Kosuri Sr DR Date of hearing 24.06.2025 Date of pronouncement 24.06.2025 Order under section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER; 1…

Universal Realty, Pune, India vs. Income Tax Officer, Ward 3(3), Swargate, Pune

In the result, appeal of the assessee is dismissed

ITA 811/PUN/2025[2018-2019]Status: DisposedITAT Pune29 May 2025AY 2018-2019

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.811/Pun/2025 Assessment Year : 2018-19

For Appellant: Ms. Shweta JoshiFor Respondent: Shri Manish Mehta

Section 147Section 250Section 264

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.811/PUN/2025 Assessment Year : 2018-19 Universal Reality, Vs. ITO, Ward-3(3), Survey No.17/1, Universal House, Pune Old Warje, Jakat Naka, Haveli, Pune – 411052 Maharashtra PAN : AADFU7498K Appellant Respondent Appellant by : Ms. Shweta Joshi Respondent by : Shri Manish Mehta Date of hearing : 13.05.2025 Date of pronouncement : 29.05.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEMBER : This appeal at the instance of the assessee pertaini…

Nagrik Sahayya Kendra, Mumbai vs. ITO(Exemptions) Ward 2(1), Mumbai

ITA 83/MUM/2025[2017-18]Status: DisposedITAT Mumbai22 May 2025AY 2017-18

Bench: Smt. Beena Pillai(Jm) & Shri Omkareshwar Chidara(Am) Nagrik Sahayya Kendra It(Exemption) A/1728(5) Ba/482G Ward 2(1) Dyaneshwar Vidyalaya Vs. Aayakar Bhavan R.A. Kidwai Marg, Wadala M.K. Road Mumbai-400 031. Mumbai-40 0020. Pan : Aaatn2476P Appellant Respondent

For Appellant: Shri Leyaqat Ali AafaquiFor Respondent: Shri Sanjiv G. Brahme, CA

…Addl.CIT(A). 2 4. Heard both sides. It is the cardinal principle that before deciding the appeal, the appellant should be given an opportunity to explain the reasons for delay. Moreover, Hon'ble Bombay High Court in the case of Premkuar Arjundas Luthra HUF 69 Taxmann.com 407(Mum) has held that Ld. CIT(A) cannot dismiss the appeal merely on delay without discussing the merits. In view of the same, the matter is remitted back to the Ld. Addl.CIT(A) to decide the matter of delay and merits afresh after giving an opportunity. 5. The appeal of appellant is allowed for statistical purposes. Order pronounced in t…

Harish Dharma Rathod (Represented Through Legal Heir Pushpa H. Rathod), Mumbai vs. Income Tax Officer, Mumbai

The appeal of the appellant is allowed for statistical purposes as above

ITA 817/MUM/2025[2015-16]Status: DisposedITAT Mumbai17 Apr 2025AY 2015-16

Bench: Smt. Kavitha Rajagopal (Jm) & Shri Omkareshwar Chidara (Am) Harish Dharma Rathod Ito Ward (Represented Through Legal 42(2)(3) Heir Pushpa H. Rathod) Vs. Aayakar Bhavan Room No. 37, Bmc Chowl M.K. Road 150 Suklaji Street, Behind New Marine Nishant Cinema, Mumbai Lines, Mumbai 400 008. 400 020. Pan : Abkpr9312B Appellant Respondent

For Respondent: Shri Sachin Kumar

Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL Mumbai “E” Bench, Mumbai. Before Smt. Kavitha Rajagopal (JM) & Shri Omkareshwar Chidara (AM) Harish Dharma Rathod ITO Ward (represented through Legal 42(2)(3) Heir Pushpa H. Rathod) Vs. Aayakar Bhavan Room No. 37, BMC Chowl M.K. Road 150 Suklaji Street, Behind New Marine Nishant Cinema, Mumbai Lines, Mumbai 400 008. 400 020. PAN : ABKPR9312B Appellant Respondent : Shri Sachin Kumar Assessee by (Virtually) : Shri Hemanshu Joshi Revenue by : 03/04/2025 Date of Hearing Date of pronouncement : 17/04/2025 O R D E R Per Omkareshwar Chidara (AM) :- The appellant filed an appeal…

Sukhram Bhagwandas Kandhari, Mumbai vs. Income Tax Officer 1(2)(1), Mumbai

The appeal of the appellant is allowed for statistical purposes

ITA 1101/MUM/2025[2021-22]Status: DisposedITAT Mumbai11 Apr 2025AY 2021-22

Bench: Smt. Beena Pillai (Jm) & Shri Omkareshwar Chidara (Am) Sukhram Bhagwandas Kandhari Ito 1(2)(1) Brillanto House, Plot No. 61 Aayakar Bhavan Road No. 13, Chakala Midc Vs. M.K. Road Mumbai-400 093. Churchgate Mumbai-400 020. Pan : Aadpk4772C Appellant Respondent

For Appellant: Shri Mukesh ThakwaniFor Respondent: Shri Haridas Bhat

…IN THE INCOME TAX APPELLATE TRIBUNAL Mumbai “C” Bench, Mumbai. Before Smt. Beena Pillai (JM) & Shri Omkareshwar Chidara (AM) Sukhram Bhagwandas Kandhari ITO 1(2)(1) Brillanto House, Plot No. 61 Aayakar Bhavan Road No. 13, Chakala MIDC Vs. M.K. Road Mumbai-400 093. Churchgate Mumbai-400 020. PAN : AADPK4772C Appellant Respondent : Shri Haridas Bhat Assessee by : Shri Mukesh Thakwani Revenue by : 27/03/2025 Date of Hearing Date of pronouncement : 11/04/2025 O R D E R Per Omkareshwar Chidara (AM) :- In the above captioned appeal, the appellant filed an appeal before the ITAT and raised two grounds of appeal. F…

Cecilia Ram Bawale, Mumbai vs. Commissioner of Income Tax (Appeals), Mumbai

The appeal of the appellant is allowed for statistical purposes

ITA 1031/MUM/2025[2018-19]Status: DisposedITAT Mumbai11 Apr 2025AY 2018-19

Bench: Smt. Beena Pillai (Jm) & Shri Omkareshwar Chidara (Am) Cecilia Ram Bawale Ito, Ward 12/3, Placid Roadrikas 22(1)(1) Chawl, Near Akash Vs. Mumbai. Darshan Building Vakola, Santacruz-E Mumbai-400 055. Pan : Adipb7697M Appellant Respondent

For Appellant: Shri Mukesh ThakwaniFor Respondent: Shri Yatin Shetty, CA

Section 144Section 50CSection 56(2)Section 56(2)(x)Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL Mumbai “C” Bench, Mumbai. Before Smt. Beena Pillai (JM) & Shri Omkareshwar Chidara (AM) Cecilia Ram Bawale ITO, Ward 12/3, Placid Roadrikas 22(1)(1) Chawl, near Akash Vs. Mumbai. Darshan Building Vakola, Santacruz-E Mumbai-400 055. PAN : ADIPB7697M Appellant Respondent : Shri Yatin Shetty, CA Assessee by : Shri Mukesh Thakwani Revenue by : 24/03/2025 Date of Hearing Date of pronouncement : 11/04/2025 O R D E R Per Omkareshwar Chidara (AM) :- The above mentioned appeal was filed by the appellant before the ITAT and raised these grounds of appeal :- Ground No. 2 : Addition…

Anurag Enterprises, Mumbai vs. ITO, Ward 19(1)(1), Mumbai

ITA 6791/MUM/2024[2017-18]Status: DisposedITAT Mumbai08 Apr 2025AY 2017-18

Bench: Shri Narender Kumar Choudhry (Jm) & Shri Omkareshwar Chidara (Am) Anurag Enterprises Ito Ward 19(1)(1) Je 4200, Bharat Diamond Room No. 223 Bourse, Bandra Kurla Vs. 2Nd Floor, Matru Complex, Bandra East Mandir, Tardeo Road Mumbai-400 051. Mumbai-400007. Pan : Aaafa3005B Appellant Respondent

For Appellant: Shri Rakeshkumar SirsalewalaFor Respondent: Shri Manoj Kumar Sinha

Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL Mumbai “SMC” Bench, Mumbai. Before Shri Narender Kumar Choudhry (JM) & Shri Omkareshwar Chidara (AM) Anurag Enterprises ITO Ward 19(1)(1) JE 4200, Bharat Diamond Room No. 223 Bourse, Bandra Kurla Vs. 2nd Floor, Matru Complex, Bandra East Mandir, Tardeo Road Mumbai-400 051. Mumbai-400007. PAN : AAAFA3005B Appellant Respondent Assessee by : Shri Rakeshkumar Sirsalewala Revenue by : Shri Manoj Kumar Sinha Date of Hearing : 08/04/2025 Date of pronouncement : 21/04/2025 O R D E R Per Omkareshwar Chidara (AM) :- The appellant firm which deals in trading in diamonds filed an a…

Mr Gudusab Ramjan Mujawar, Mumbai vs. ITO Ward 28(1)(5), Mumbai

In the result, appeal of the assessee is allowed for statistical purposes

ITA 6595/MUM/2024[2011-12]Status: DisposedITAT Mumbai08 Apr 2025AY 2011-12

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Anikesh Banerjee, Hon’Ble

For Appellant: Shri Vallabhadas D. Parmar, Advocate, A/RFor Respondent: Shri Bhangepatil Pushkaraj Ramesh, Sr. D/R

Section 147Section 250Section 68

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER & SHRI ANIKESH BANERJEE, HON’BLE JUDICIAL MEMBER I.T.A. No. 6595/Mum/2024 Assessment Year: 2011-12 M/s. Gudusab Ramjan Mujawar Income Tax Officer, Ward – 28(1)(5), Mumbai 314, Arenja Corner Vs Plot No. 71 Sector – 17, Vashi Navi Mumbai - 400703 [PAN: ALAPM6793M] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Vallabhadas D. Parmar, Advocate, A/R Revenue by : Shri Bhangepatil Pushkaraj Ramesh, Sr. D/R सुनवाई की तारीख/Date of Hearing : 08/04/2025 घ…