DCIT v. Hanuman Sugar (Khandsari) Mills (P.) Ltd.

221 Taxmann 156High Court2014#23825 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 133(6)Section 142(1)Section 143(3)Section 144 Section 145(3)Section 234A Section 234B Section 234C

Issues it is cited on

section 143(3)india total income business

Judgments citing DCIT v. Hanuman Sugar (Khandsari) Mills (P.) Ltd.

DEEPAVALI BALU MAHENDRA,HYDERABAD vs. DCIT, CENTRAL CIRCLE-2(4), HYDERABAD, HYDERABAD

In the result, appeal of the Assessee is allowed

ITA 1715/HYD/2025[2023-24]Status: DisposedITAT Hyderabad09 Jan 2026AY 2023-24

Bench: Shri Vijay Pal Rao & Shri Manjunatha G.आ.अपी.सं /Ita No.1715/Hyd/2025 Assessment Year 2023-2024 Deepavali Balu The Dcit, Vs. Mahendra, Hyderabad. Central Circle-2(4), Pin – 500 096 Telangana. Hyderabad – 500 004. Pan Adspd2577N Telangana. (Appellant) (Respondent) िनधा"रती "ारा /Assessee By: Ca, C. Maheshwar Reddy राज" व "ारा /Revenue By: Ms Kritika Jaiswal, Sr. Ar

For Appellant: CA, C. Maheshwar ReddyFor Respondent: MS Kritika Jaiswal, Sr. AR

Section 131Section 143(3)Section 69A

…1 ITA.No.1715/Hyd./2025 आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B’ Bench, Hyderabad BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MANJUNATHA G., ACCOUNTANT MEMBER आ.अपी.सं /ITA No.1715/Hyd/2025 Assessment Year 2023-2024 Deepavali Balu The DCIT, vs. Mahendra, Hyderabad. Central Circle-2(4), PIN – 500 096 Telangana. Hyderabad – 500 004. PAN ADSPD2577N Telangana. (Appellant) (Respondent) िनधा"रती "ारा /Assessee by: CA, C. Maheshwar Reddy राज" व "ारा /Revenue by: MS Kritika Jaiswal, Sr. AR सुनवाई की तारीख/Date of hearing: 18.12.2025 घोषणा की तारीख/Pronouncement: 09.…

HARDAYAL MILK PRODUCTS PRIVATE LIMITED,SHIKOHABAD vs. DCIT, CIRCLE-2(2)(1), FIROZABAD, FIROZABAD

In the result, the appeal preferred by the assessee is partly

ITA 342/AGR/2025[2013-14]Status: DisposedITAT Agra29 Dec 2025AY 2013-14

Bench: : Shri S. Rifaur Rahman & Shri Sunil Kumar Singhassessment Year: 2013-14

Section 143(2)Section 145(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, AGRA BENCH, AGRA BEFORE : SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI SUNIL KUMAR SINGH, JUDICIAL MEMBER Assessment Year: 2013-14 Hardayal Milk Products Private Vs. DCIT, Circle 2(2)(1), Limited, 318, Shambhoo Nagar, Firozabad. Shikohabad. PAN :AABCH7576E (Appellant) (Respondent) Assessee by Sh. Sahib P. Satsangee, C.A. Department by Sh. R.P. Maurya, CIT (A)-1/DR Date of hearing 16.12.2025 Date of pronouncement 29.12.2025 ORDER PER : S. RIFAUR RAHMAN, ACCOUNTANT MEMBER: The assessee has filed this appeal against the order of the learned Commissioner of Income-tax…

MOHD GULZAR,DELHI vs. ITO, WARD 63(5), NEW DELHI

In the result, the appeal filed by the assessee is partly allowed

ITA 4097/DEL/2024[2012-13]Status: DisposedITAT Delhi08 Oct 2025AY 2012-13

Bench: SHRI S. RIFAUR RAHMAN (Accountant Member), SHRI ANUBHAV SHARMA (Judicial Member)

For Appellant: Shri Salil Kapoor, AdvocateFor Respondent: Shri Dheeraj Kumar Jain, Sr. DR

Section 142(1)Section 143(3)Section 145(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’: NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI ANUBHAV SHARMA, JUDICIAL MEMBER Mohd. Gulzar, vs. ITO, Ward 63 (5), T – 444, Ahata Kidara, New Delhi. Gali Pahar Wali, Sadar Bazar, New Delhi – 110 006. (PAN : AGUPG8688A) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Salil Kapoor, Advocate Shri Sumit Lalchandani, Advocate Shri Shivam Yadav, Advocate REVENUE BY : Shri Dheeraj Kumar Jain, Sr. DR Date of Hearing : 15.07.2025 Date of Order : .10.2025 O R D E R PER S. RIFAUR RAHMAN, ACCOUNTANT MEMBER : 1. This appeal is filed by the assessee agai…