DCIT v. Ashok Kumar Singh

151 Taxmann.com 207Reported decision2023#22697 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2026 to 2026.

Sections most often in play

Section 10(3)Section 132Section 142(1)Section 143Section 153ASection 57Section 68
Read the full judgment

Issues it is cited on

substantive assessmentprotective assessmentbeneficial ownersection 57double taxationincome from other sourcesincriminating materialsearch and seizuresection 132section 68section 142(1)transfer

Judgments citing DCIT v. Ashok Kumar Singh

Deputy Commissioner of Income Tax, Delhi vs. Ravi Bharadwaj, Delhi

In the result, the appeal filed by the Revenue for the AY 2013-14 is dismissed

ITA 2232/DEL/2025[2013-14]Status: DisposedITAT Delhi21 Jan 2026AY 2013-14

Bench: Shri S.Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Shri V.K. Agarwal, AdvocateFor Respondent: Shri Jitender Singh, CIT DR
Section 132Section 142(1)Section 143

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES ‘A’: NEW DELHI. BEFORE SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA No.2231/Del/2025 (Assessment Year: 2012-13) DCIT, vs. Ravi Bharadwaj, Delhi. Flat No.21A, MIG Flats, Rajouri Garden, New Delhi – 110 027. (PAN : AFFPB2016R) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri V.K. Agarwal, Advocate Shri Hritik Lamba, Advocate REVENUE BY : Shri Jitender Singh, CIT DR Date of Hearing : 04.11.2025 Date of Order : 21.01.2026 O R D E R PER S. RIFAUR RAHMAN, ACCOUNTANT MEMBER : 1. The Revenue has filed appeals against the order of the…

Deputy Commissioner of Income Tax, Delhi vs. Ravi Bharadwaj, Delhi

In the result, the appeal filed by the Revenue for the AY 2013-14 is dismissed

ITA 2231/DEL/2025[2012-13]Status: DisposedITAT Delhi21 Jan 2026AY 2012-13

Bench: Shri S.Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Shri V.K. Agarwal, AdvocateFor Respondent: Shri Jitender Singh, CIT DR
Section 132Section 142(1)Section 143

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES ‘A’: NEW DELHI. BEFORE SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA No.2231/Del/2025 (Assessment Year: 2012-13) DCIT, vs. Ravi Bharadwaj, Delhi. Flat No.21A, MIG Flats, Rajouri Garden, New Delhi – 110 027. (PAN : AFFPB2016R) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri V.K. Agarwal, Advocate Shri Hritik Lamba, Advocate REVENUE BY : Shri Jitender Singh, CIT DR Date of Hearing : 04.11.2025 Date of Order : 21.01.2026 O R D E R PER S. RIFAUR RAHMAN, ACCOUNTANT MEMBER : 1. The Revenue has filed appeals against the order of the…

Deputy Commissioner of Income Tax, Delhi vs. Ravi Bharadwaj, Delhi

In the result, the appeal filed by the Revenue for the AY 2013-14 is dismissed

ITA 2230/DEL/2025[2011-12]Status: DisposedITAT Delhi21 Jan 2026AY 2011-12

Bench: Shri S.Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Shri V.K. Agarwal, AdvocateFor Respondent: Shri Jitender Singh, CIT DR
Section 132Section 142(1)Section 143

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES ‘A’: NEW DELHI. BEFORE SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA No.2231/Del/2025 (Assessment Year: 2012-13) DCIT, vs. Ravi Bharadwaj, Delhi. Flat No.21A, MIG Flats, Rajouri Garden, New Delhi – 110 027. (PAN : AFFPB2016R) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri V.K. Agarwal, Advocate Shri Hritik Lamba, Advocate REVENUE BY : Shri Jitender Singh, CIT DR Date of Hearing : 04.11.2025 Date of Order : 21.01.2026 O R D E R PER S. RIFAUR RAHMAN, ACCOUNTANT MEMBER : 1. The Revenue has filed appeals against the order of the…

DCIT v. Ashok Kumar Singh (151 Taxmann.com 207) — Cited in 3 Judgments | BharatTax