Commissioner of Income Tax-XVI v. Raghunath Murti

178 Taxmann 144High Court2009#23194 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2023 to 2025.

Sections most often in play

Section 115BBESection 139(1)Section 143(3)Section 15Section 2(42A)Section 250Section 49Section 49(2C)

Judgments citing Commissioner of Income Tax-XVI v. Raghunath Murti

Deputy Commissioner of Income Tax, Central Circle-1, Noida vs. Raghav Bahl, Noida

In the result, appeal of the Revenue is dismissed

ITA 1640/DEL/2023[2020-21]Status: DisposedITAT Delhi19 Dec 2025AY 2020-21

Bench: Shri Yogesh Kumar U.S & Shri Manish Agarwal

Section 139(1)Section 143(3)Section 250

…ITA No.1639 & 1640/Del/2023 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “A” BENCH: NEW DELHI BEFORE SHRI YOGESH KUMAR U.S, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No.1639 & 1640/Del/2023 [Assessment Year : 2012-13 & 2020-21] DCIT, vs Raghav Bahl Central Circle-1 F-3, Sector-40, Noida Noida Uttar Pradesh-201301 PAN-AALPB0480G APPELLANT RESPONDENT Revenue by Ms. Pooja Swaroop, CIT DR Assessee by Shri Rajiv Khandelwal, CA & Shri Gagan R Khandelwal, Adv. Date of Hearing 24.09.2025 Date of Pronouncement 19.12.2025 ORDER PER MANISH AGARWAL, AM : The captioned appeals are filed by the Revenue agai…

DCIT Central Circle-1, Noida vs. Raghav Bahl, Noida

In the result, appeal of the Revenue is dismissed

ITA 1639/DEL/2023[2012-13]Status: DisposedITAT Delhi19 Dec 2025AY 2012-13

Bench: Shri Yogesh Kumar U.S & Shri Manish Agarwal

Section 139(1)Section 143(3)Section 250

…ITA No.1639 & 1640/Del/2023 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “A” BENCH: NEW DELHI BEFORE SHRI YOGESH KUMAR U.S, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No.1639 & 1640/Del/2023 [Assessment Year : 2012-13 & 2020-21] DCIT, vs Raghav Bahl Central Circle-1 F-3, Sector-40, Noida Noida Uttar Pradesh-201301 PAN-AALPB0480G APPELLANT RESPONDENT Revenue by Ms. Pooja Swaroop, CIT DR Assessee by Shri Rajiv Khandelwal, CA & Shri Gagan R Khandelwal, Adv. Date of Hearing 24.09.2025 Date of Pronouncement 19.12.2025 ORDER PER MANISH AGARWAL, AM : The captioned appeals are filed by the Revenue agai…

Principal Commissioner of Income Tax 1 Kolkata vs. M/S Y R Traders Pvt Ltd

ITAT/198/2023HC Calcutta17 Nov 2023

Bench: THE HON'BLE THE CHIEF JUSTICE T.S SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

Section 197Section 197(17)Section 264

…IN THE HIGH COURT AT CALCUTTA CONSTITUTIONAL WRIT JURISDICTION ORIGINAL SIDE BEFORE: THE HON’BLE JUSTICE RAJA BASU CHOWDHURY WPO/198/2023 MUKUL SOMANY VERSUS UNION OF INDIA & ORS. AND WPO/200/2023 MUKUL SOMANY VERSUS UNION OF INDIA & ORS. AND WPO/201/2023 MUKUL SOMANY VERSUS UNION OF INDIA & ORS. For the petitioner : Mr. J.P. Khaitan, Sr. Advocate Mr. Pratyush Jhunjhunwala, Advocate Mr. Mrigank Kejriwal, Advocate Ms. Rishi Raju, Advocate Ms. Sretapa Sinha, Advocate Ms. Sruti Datta, Advocate Mr. Akkal Dudhewala, Advocate For the respondents : Mr. Smaraj…

Commissioner of Income Tax-XVI v. Raghunath Murti (178 Taxmann 144) — Cited in 3 Judgments | BharatTax