DCIT v. Kalinga Institute of Industrial Technology

151 Taxmann.com 434Supreme Court of India2023#1334 most cited

What is DCIT v. Kalinga Institute of Industrial Technology authority for?

An assessee who participates in assessment proceedings without challenging the Assessing Officer's jurisdiction, particularly concerning a Section 148 notice for reassessment, cannot subsequently dispute that jurisdiction.

86

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2023 to 2026.

Also referred to as

DCIT v. Kalinga Institute of Industrial Technology · Kalinga Institute of Industrial Technology · Section 148 · jurisdiction of Assessing Officer · challenge to jurisdiction · waiver of jurisdiction · reassessment notice · assessment validity · Section 147 · participation in proceedings · 151 Taxmann.com 434

Sections most often in play

Section 143(3)Section 143(2)Section 127Section 142(1)Section 148Section 1961Section 147Section 120

Issues it is cited on

section 124(3)(a)section 120(1)section 2(7)section 127(2)(a)section 120(4)(b)section 124(3)section 153cofsection 115whsection 115wfsection 163section 153aofsection 2(7a)

Judgments citing DCIT v. Kalinga Institute of Industrial Technology

Assistantcommissionerof Incometax, Central Circle-3(2), Kolkata, Aayakar Bhawan Poorva vs. M/S. Anubandh Financial Services Private Limited, Kolkata

In the result, both the appeal filed by the Revenue as well as the Cross Objections filed by the assessee are partly allowed for statistical purposes

ITA 2390/KOL/2024[2009-10]Status: DisposedITAT Kolkata11 Aug 2025AY 2009-10

Bench: Shri George Mathan & Shri Rakesh Mishra

Section 131Section 143(3)Section 148Section 250Section 253Section 68

…आयकर अपीलीय अधिकरण कोलकाता 'बी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH, KOLKATA श्री जॉजज 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.: 2390/KOL/2024 Assessment Year: 2009-10 ACIT, Central Circle-3(2), M/s. Anubandh Financial Kolkata Vs. Services Private Limited (Appellant) (Respondent) PAN: AACCA2417N C.O. No.: 5/KOL/2025 Assessment Year: 2009-10 M/s. Anubandh Financial ACIT, Central Circle-3(2), Services Private Limited Vs. Kolkata (Appellant) (Respondent) PAN: AACCA2…

Bhuwaneshwar Shukla, Bhilai, Durg vs. Income Tax Officer, Ward-1(3), Bhilai, Durg

The appeals of the assessee are disposed of accordingly

ITA 142/RPR/2025[2011-12]Status: DisposedITAT Raipur06 Aug 2025AY 2011-12

Bench: Shri Partha Sarathi Chaudhury & Shri Arun Khodpiaआयकर अपील सं. / Ita Nos. 141 & 142/Rpr/2025 "नधा"रण वष" / Assessment Year : 2011-12 Bhuwaneshwar Shukla Lig 12/06, Mansarowar Colony, Shiv Mandir, Bhilai-3, Durg-490 021 Pan: Ccips5734D ........अपीलाथ" / Appellant बनाम / V/S. The Income Tax Officer, Ward-3(1), Durg ……""यथ" / Respondent

For Appellant: Shri S.R. Rao, AdvocateFor Respondent: Dr. Priyanka Patel, Sr. DR
Section 127Section 143(2)Section 143(3)

…आयकर अपील"य अ"धकरण "यायपीठ रायपुर म"। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER आयकर अपील सं. / ITA Nos. 141 & 142/RPR/2025 "नधा"रण वष" / Assessment Year : 2011-12 Bhuwaneshwar Shukla LIG 12/06, Mansarowar Colony, Shiv Mandir, Bhilai-3, Durg-490 021 PAN: CCIPS5734D ........अपीलाथ" / Appellant बनाम / V/s. The Income Tax Officer, Ward-3(1), Durg ……""यथ" / Respondent Assessee by : Shri S.R. Rao, Advocate Revenue by : Dr. Priyanka Patel, Sr. DR सुनवाई क" तार"ख / Date of Hearing : 23.07.2025 घोषणा क" तार"…

Bhuwaneshwar Shukla, Bhilai, Durg vs. Income Tax Officer, Ward-1(3), Bhilai, Durg

The appeals of the assessee are disposed of accordingly

ITA 141/RPR/2025[2011-12]Status: DisposedITAT Raipur06 Aug 2025AY 2011-12

Bench: Shri Partha Sarathi Chaudhury & Shri Arun Khodpiaआयकर अपील सं. / Ita Nos. 141 & 142/Rpr/2025 "नधा"रण वष" / Assessment Year : 2011-12 Bhuwaneshwar Shukla Lig 12/06, Mansarowar Colony, Shiv Mandir, Bhilai-3, Durg-490 021 Pan: Ccips5734D ........अपीलाथ" / Appellant बनाम / V/S. The Income Tax Officer, Ward-3(1), Durg ……""यथ" / Respondent

For Appellant: Shri S.R. Rao, AdvocateFor Respondent: Dr. Priyanka Patel, Sr. DR
Section 127Section 143(2)Section 143(3)

…आयकर अपील"य अ"धकरण "यायपीठ रायपुर म"। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER आयकर अपील सं. / ITA Nos. 141 & 142/RPR/2025 "नधा"रण वष" / Assessment Year : 2011-12 Bhuwaneshwar Shukla LIG 12/06, Mansarowar Colony, Shiv Mandir, Bhilai-3, Durg-490 021 PAN: CCIPS5734D ........अपीलाथ" / Appellant बनाम / V/s. The Income Tax Officer, Ward-3(1), Durg ……""यथ" / Respondent Assessee by : Shri S.R. Rao, Advocate Revenue by : Dr. Priyanka Patel, Sr. DR सुनवाई क" तार"ख / Date of Hearing : 23.07.2025 घोषणा क" तार"…

Shri Gunjan Kumar Bihani, Raipur vs. Income Tax Officer, Ward-3 (4), Raipur

In the result, the captioned appeal filed by the assessee is allowed in terms of the aforesaid observations

ITA 122/RPR/2025[2015-16]Status: DisposedITAT Raipur05 Aug 2025AY 2015-16

Bench: Shri Partha Sarathi Chaudhury & Shri Arun Khodpiaआयकर अपील सं. / Ita No.122/Rpr/2025 "नधा"रण वष" / Assessment Year : 2015-16 Shri Gunjan Kumar Bihani Ashoka Ratan, Khamhardih, Shankar Nagar, Raipur-492 009 (C.G) Pan: Ajupb5787C

For Appellant: Shri Sakshi Gopal Agrawal, CAFor Respondent: Dr. Priyanka Patel, Sr. DR
Section 124(3)Section 127Section 142(1)Section 143(2)Section 143(3)

…आयकर अपील"य अ"धकरण "यायपीठ रायपुर म"। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.122/RPR/2025 "नधा"रण वष" / Assessment Year : 2015-16 Shri Gunjan Kumar Bihani Ashoka Ratan, Khamhardih, Shankar Nagar, Raipur-492 009 (C.G) PAN: AJUPB5787C ........अपीलाथ" / Appellant बनाम / V/s. The Income Tax Officer, Ward-3(4), Raipur (C.G.) ……""यथ" / Respondent Assessee by : Shri Sakshi Gopal Agrawal, CA Revenue by : Dr. Priyanka Patel, Sr. DR सुनवाई क" तार"ख / Date of Hearing : 21.07.2025 घोषण…

Aman Holdings Pvt Ltd, New Delhi vs. Pr.CIT - 1, Delhi

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

ITA 660/DEL/2021[2015-16]Status: DisposedITAT Delhi23 Jul 2025AY 2015-16

Bench: SHRIS.RIFAUR RAHMAN (Accountant Member), SHRI SUDHIR PAREEK (Judicial Member)

For Appellant: Ms. Meenal Goyal, CAFor Respondent: Ms. Monika Singh, CIT DR
Section 127(2)Section 127(2)(a)Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’: NEW DELHI BEFORE SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI SUDHIR PAREEK, JUDICIAL MEMBER M/s. Aman Holdings Pvt. Ltd., vs. Pr.CIT - 1, L – 4, Green Park Extension, Delhi. New Delhi – 110 016. (PAN :AAACA0077G) (APPELLANT) (RESPONDENT) ASSESSEE BY : Ms. Meenal Goyal, CA Shri Amon Parimoo, Advocate REVENUE BY : Ms. Monika Singh, CIT DR Date of Hearing : 10.07.2025 Date of Order : 23.07.2025 ORDER PER S.RIFAUR RAHMAN, ACCOUNTANT MEMBER : 1. This appeal is filed by the assessee against the order of ld. Principal Commissioner of Income-tax, Delhi-1 [hereina…

Virendra Gir Goswami, Raipur vs. Income Tax Officer, Ward-1(1), Bhilai, Durg

In the result, appeal of the assessee is allowed

ITA 411/RPR/2025[2011-12]Status: DisposedITAT Raipur22 Jul 2025AY 2011-12

Bench: Shri Partha Sarathi Chaudhuryआयकर अपील सं./Ita No.411/Rpr/2025 "नधा"रण वष" /Assessment Year : 2011-12 Virendra Gir Goswami 85, Hathkhoj, Utai, Durg-491 107 (C.G) Pan: Aljpg4888N .......अपीलाथ" / Appellant बनाम / V/S.

For Appellant: Shri Ravi Agrawal, CAFor Respondent: Dr. Priyanka Patel, Sr. DR
Section 127Section 142(1)Section 147Section 148

…आयकर अपील"य अ"धकरण "यायपीठ “एक-सद"य” मामला रायपुर म" IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH “SMC”, RAIPUR "ी पाथ" सारथी चौधर", "या"यक सद"य के सम" BEFORE SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपील सं./ITA No.411/RPR/2025 "नधा"रण वष" /Assessment Year : 2011-12 Virendra Gir Goswami 85, Hathkhoj, Utai, Durg-491 107 (C.G) PAN: ALJPG4888N .......अपीलाथ" / Appellant बनाम / V/s. The Income Tax Officer, Ward-1(1), Bhilai (C.G.) ……""यथ" / Respondent Assessee by : Shri Ravi Agrawal, CA Revenue by : Dr. Priyanka Patel, Sr. DR सुनवाई क" तार"ख / Date of Hearing : 17.07.2025 घोषणा क" तार"ख / Date o…

Shri Bharat Patel, Raipur vs. Income Tax Officer, Ward-2(2), Raipur

In the result, appeal of the assessee is allowed

ITA 196/RPR/2025[2014-15]Status: HeardITAT Raipur22 Jul 2025AY 2014-15

Bench: Shri Partha Sarathi Chaudhuryआयकर अपील सं./Ita No.196/Rpr/2025 "नधा"रण वष" /Assessment Year : 2014-15 Shri Bharat Patel Prop.- Disha Sales, C/O. V.S. Patel, Umiya Market, Bhanpuri, Raipur-492 009 (C.G.) Pan: Ajmpp6194M .......अपीलाथ" / Appellant बनाम / V/S. The Income Tax Officer, Ward-2(2), Raipur (C.G.) ……""यथ" / Respondent

For Appellant: Shri Sakshi Gopal Agrawal, CAFor Respondent: Dr. Priyanka Patel, Sr. DR
Section 127Section 142(1)Section 143(2)Section 143(3)

…आयकर अपील"य अ"धकरण "यायपीठ “एक-सद"य” मामला रायपुर म" IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH “SMC”, RAIPUR "ी पाथ" सारथी चौधर", "या"यक सद"य के सम" BEFORE SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपील सं./ITA No.196/RPR/2025 "नधा"रण वष" /Assessment Year : 2014-15 Shri Bharat Patel Prop.- Disha Sales, C/o. V.S. Patel, Umiya Market, Bhanpuri, Raipur-492 009 (C.G.) PAN: AJMPP6194M .......अपीलाथ" / Appellant बनाम / V/s. The Income Tax Officer, Ward-2(2), Raipur (C.G.) ……""यथ" / Respondent Assessee by : Shri Sakshi Gopal Agrawal, CA Revenue by : Dr. Priyanka Patel, Sr. DR सुनवाई क" तार"ख / Date…

Khemraj Sinha, Raipur vs. Income Tax Officer, Ward-2(1), Raipur

In the result, appeal of the assessee is allowed

ITA 329/RPR/2025[2017-18]Status: HeardITAT Raipur18 Jul 2025AY 2017-18

Bench: Shri Partha Sarathi Chaudhuryआयकर अपील सं./Ita No.329/Rpr/2025 "नधा"रण वष" /Assessment Year : 2017-18 Khemraj Sinha Proprietor: Jain Kirana Stores, Ganpat Chowk, Veer Sawarkar Nagar, Raipur-492 001 (C.G) Pan: Bonps5758B .......अपीलाथ" / Appellant बनाम / V/S. The Income Tax Officer, Ward-2(1), Raipur (C.G.) ……""यथ" / Respondent

For Appellant: Shri Veekaas S Sharma, CAFor Respondent: Dr. Priyanka Patel, Sr. DR
Section 127Section 142(1)Section 143(2)Section 143(3)

…आयकर अपील"य अ"धकरण "यायपीठ “एक-सद"य” मामला रायपुर म" IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH “SMC”, RAIPUR "ी पाथ" सारथी चौधर", "या"यक सद"य के सम" BEFORE SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपील सं./ITA No.329/RPR/2025 "नधा"रण वष" /Assessment Year : 2017-18 Khemraj Sinha Proprietor: Jain Kirana Stores, Ganpat Chowk, Veer Sawarkar Nagar, Raipur-492 001 (C.G) PAN: BONPS5758B .......अपीलाथ" / Appellant बनाम / V/s. The Income Tax Officer, Ward-2(1), Raipur (C.G.) ……""यथ" / Respondent Assessee by : Shri Veekaas S Sharma, CA Revenue by : Dr. Priyanka Patel, Sr. DR सुनवाई क" तार"ख / Date of…

Iqbal Shaik, Nellore vs. ITO., Ward International Taxation, Nellore

In the result, appeal of the assessee is partly allowed

ITA 67/HYD/2025[2017-2018]Status: HeardITAT Hyderabad16 Jul 2025AY 2017-2018

Bench: Shri Vijay Pal Rao & Shri Manjunatha G

For Appellant: CA, Kranthi Palivela And CA, MrudulathaFor Respondent: Dr. Sachin Kumar, Sr. AR
Section 127Section 129Section 139(1)Section 142Section 142(1)Section 144Section 69A

…le Delhi High Court in the case of Abhishek Jain vs., Income Tax Officer, Ward-55(1), New Delhi [2018] 94 taxmann.com 355 (Del.) and the decision of Hon’ble Supreme Court in the case of d DCIT (Exemption) vs., Kalinga Institute of Industrial Technology [2023] 454 ITR 582 (SC). Therefore, we are of the considered view that, there is no merit in the ground taken by the assessee challenging the jurisdiction of the Assessing Officer, in light of provisions of section 142(1) of the Act. In so far as various case law relied upon by the assessee including the decision of Hon’ble High Court of 14 ITA.No.67/Hyd./2025 Oris…

Hemendra Ramji Vira, Mumbai vs. DCIT CC 4(1), Mumbai

In the result, appeals of the assessee are allowed

ITA 2472/MUM/2025[2018-19]Status: DisposedITAT Mumbai26 Jun 2025AY 2018-19

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 127(2)Section 132Section 132(1)Section 142(1)Section 143(2)Section 147Section 148Section 153ASection 56Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘E’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No.2467/Mum/2025 to 2472/Mum/2025 (Assessment Year :2013-14 to 2018-19) Hemendra Ramji Vira Vs. DCIT CC 4(1) 1201, Kailash Palace Mumbai – 400 051 Uppashraya Lane Ghatkopar East Mumbai-400 077 PAN/GIR No.AABPV6781A (Appellant) .. (Respondent) Assessee by Shri Vinod Kumar Bindal a/w Shri Satish Gupta Revenue by Shri Ritesh Misra, CIT DR Date of Hearing 12/06/2025 Date of Pronouncement 26/06/2025 आदेश / O R D E R PER BENCH: The aforesaid appeals have been filed by the a…

Hemendra Ramji Vira, Mumbai vs. DCIT CC 4(1), Mumbai

In the result, appeals of the assessee are allowed

ITA 2471/MUM/2025[2017-18]Status: DisposedITAT Mumbai26 Jun 2025AY 2017-18

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 127(2)Section 132Section 132(1)Section 142(1)Section 143(2)Section 147Section 148Section 153ASection 56Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘E’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No.2467/Mum/2025 to 2472/Mum/2025 (Assessment Year :2013-14 to 2018-19) Hemendra Ramji Vira Vs. DCIT CC 4(1) 1201, Kailash Palace Mumbai – 400 051 Uppashraya Lane Ghatkopar East Mumbai-400 077 PAN/GIR No.AABPV6781A (Appellant) .. (Respondent) Assessee by Shri Vinod Kumar Bindal a/w Shri Satish Gupta Revenue by Shri Ritesh Misra, CIT DR Date of Hearing 12/06/2025 Date of Pronouncement 26/06/2025 आदेश / O R D E R PER BENCH: The aforesaid appeals have been filed by the a…

Hemendra Ramji Vira, Mumbai vs. DCIT CC 4(1), Mumbai

In the result, appeals of the assessee are allowed

ITA 2470/MUM/2025[2016-17]Status: DisposedITAT Mumbai26 Jun 2025AY 2016-17

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 127(2)Section 132Section 132(1)Section 142(1)Section 143(2)Section 147Section 148Section 153ASection 56Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘E’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No.2467/Mum/2025 to 2472/Mum/2025 (Assessment Year :2013-14 to 2018-19) Hemendra Ramji Vira Vs. DCIT CC 4(1) 1201, Kailash Palace Mumbai – 400 051 Uppashraya Lane Ghatkopar East Mumbai-400 077 PAN/GIR No.AABPV6781A (Appellant) .. (Respondent) Assessee by Shri Vinod Kumar Bindal a/w Shri Satish Gupta Revenue by Shri Ritesh Misra, CIT DR Date of Hearing 12/06/2025 Date of Pronouncement 26/06/2025 आदेश / O R D E R PER BENCH: The aforesaid appeals have been filed by the a…

Hemendra Ramji Vira, Mumbai vs. DCIT CC 4(1), Mumbai

In the result, appeals of the assessee are allowed

ITA 2469/MUM/2025[2015-16]Status: DisposedITAT Mumbai26 Jun 2025AY 2015-16

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 127(2)Section 132Section 132(1)Section 142(1)Section 143(2)Section 147Section 148Section 153ASection 56Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘E’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No.2467/Mum/2025 to 2472/Mum/2025 (Assessment Year :2013-14 to 2018-19) Hemendra Ramji Vira Vs. DCIT CC 4(1) 1201, Kailash Palace Mumbai – 400 051 Uppashraya Lane Ghatkopar East Mumbai-400 077 PAN/GIR No.AABPV6781A (Appellant) .. (Respondent) Assessee by Shri Vinod Kumar Bindal a/w Shri Satish Gupta Revenue by Shri Ritesh Misra, CIT DR Date of Hearing 12/06/2025 Date of Pronouncement 26/06/2025 आदेश / O R D E R PER BENCH: The aforesaid appeals have been filed by the a…

Hemendra Ramji Vira, Mumbai vs. DCIT CC-4(1), Mumbai

In the result, appeals of the assessee are allowed

ITA 2468/MUM/2025[2014-15]Status: DisposedITAT Mumbai26 Jun 2025AY 2014-15

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 127(2)Section 132Section 132(1)Section 142(1)Section 143(2)Section 147Section 148Section 153ASection 56Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘E’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No.2467/Mum/2025 to 2472/Mum/2025 (Assessment Year :2013-14 to 2018-19) Hemendra Ramji Vira Vs. DCIT CC 4(1) 1201, Kailash Palace Mumbai – 400 051 Uppashraya Lane Ghatkopar East Mumbai-400 077 PAN/GIR No.AABPV6781A (Appellant) .. (Respondent) Assessee by Shri Vinod Kumar Bindal a/w Shri Satish Gupta Revenue by Shri Ritesh Misra, CIT DR Date of Hearing 12/06/2025 Date of Pronouncement 26/06/2025 आदेश / O R D E R PER BENCH: The aforesaid appeals have been filed by the a…

Hemendra Ramji Vira, Mumbai vs. DCIT CC 4(1), Mumbai

In the result, appeals of the assessee are allowed

ITA 2467/MUM/2025[2013-14]Status: DisposedITAT Mumbai26 Jun 2025AY 2013-14
Section 127(2)Section 132Section 132(1)Section 142(1)Section 143(2)Section 147Section 148Section 153ASection 56Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘E’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No.2467/Mum/2025 to 2472/Mum/2025 (Assessment Year :2013-14 to 2018-19) Hemendra Ramji Vira Vs. DCIT CC 4(1) 1201, Kailash Palace Mumbai – 400 051 Uppashraya Lane Ghatkopar East Mumbai-400 077 PAN/GIR No.AABPV6781A (Appellant) .. (Respondent) Assessee by Shri Vinod Kumar Bindal a/w Shri Satish Gupta Revenue by Shri Ritesh Misra, CIT DR Date of Hearing 12/06/2025 Date of Pronouncement 26/06/2025 आदेश / O R D E R PER BENCH: The aforesaid appeals have been filed by the a…

Hemendra Ramji Vira, Mumbai vs. DCIT CC 4(1), Mumbai

In the result, appeals of the assessee are allowed

ITA 6405/MUM/2024[2011-12]Status: DisposedITAT Mumbai26 Jun 2025AY 2011-12

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 127(2)Section 132Section 132(1)Section 142(1)Section 143(2)Section 147Section 148Section 153ASection 56Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘E’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No.2467/Mum/2025 to 2472/Mum/2025 (Assessment Year :2013-14 to 2018-19) Hemendra Ramji Vira Vs. DCIT CC 4(1) 1201, Kailash Palace Mumbai – 400 051 Uppashraya Lane Ghatkopar East Mumbai-400 077 PAN/GIR No.AABPV6781A (Appellant) .. (Respondent) Assessee by Shri Vinod Kumar Bindal a/w Shri Satish Gupta Revenue by Shri Ritesh Misra, CIT DR Date of Hearing 12/06/2025 Date of Pronouncement 26/06/2025 आदेश / O R D E R PER BENCH: The aforesaid appeals have been filed by the a…

Deputy Commissioner of Income Tax. Circle-Agartala, Agartala vs. Shri Satyajit Saha, Agartala

ITA 190/GTY/2019[2014-15]Status: DisposedITAT Guwahati25 Jun 2025AY 2014-15

Bench: SHRI MANOMOHAN DAS, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)

Section 133(6)Section 250Section 68Section 69

…as nowhere objected to the proceedings before the Ld. AO who actually passed the assessment order. It is also understood, after the Hon’ble Apex Court as clarified the issue of jurisdiction in the case of Kalinga Institute of Industrial Technology reported in 454 ITR 582 (SC) order dated 01.05.2023, that the assessee would be barred from raising any objections before any other authority. The following excerpt from the order of the Hon’ble Apex Court would help in guiding us in this matter: “1. The impugned order set asides the assessment for A.Y. 2014-2015 the ground that the jurisdictional officer had not adjud…

Deg Fashion and Lifestyles, Shillong vs. ACIT, Central Circle-2, Guwahati

Appeal of the assessee is partly allowed for statistical purposes

ITA 68/GTY/2024[2018-19]Status: DisposedITAT Guwahati06 Jun 2025AY 2018-19

Bench: SHRI MANOMOHAN DAS, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)

Section 115BSection 133ASection 250Section 69Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL GUWAHATI BENCH, GUWAHATI (VIRTUAL HEARING AT KOLKATA) SHRI MANOMOHAN DAS, JUDICIAL MEMBER SHRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No. 68/GTY/2024 Assessment Year 2018-19 DEG Fashion and Lifestyles, Maruti Hardware, 29, Cantonment, Meghalaya [PAN: AAJFD7417P] .....................…...……………....Appellant vs. ACIT, Central Circle-2, Guwahati, Aayakar Bhawan, Christian Basti, Guwahati - 781005 ............…..…..................... Respondent Appearances by: Assessee represented by : Sanjay Mody, FCA Department represented by : Sanjay Jha, JCIT Date of concluding the hea…

Sachidanandaiah Ganesh, Tamil Nadu vs. Income-Tax Officer Ward 1, Hosur

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

ITA 190/CHNY/2025[2017-18]Status: DisposedITAT Chennai06 Jun 2025AY 2017-18

Bench: Shri Manu Kumar Giri & Shri S. R. Raghunathaआयकर अपील सं./Ita No.:190/Chny/2025 िनधा"रण वष" / Assessment Year: 2017-18 Sachidanandaiah Ganesh, Income Tax Officer, 37, Vaniyar Street, Vs. Ward 1, Kelamangalam, Hosur. Krishnagiri, Tamil Nadu- 635 113. [Pan: Ajipg-9330-N] (अपीलाथ"/Appellant) (""थ"/Respondent)

For Appellant: Shri. Sandeep Chalapathy, C.AFor Respondent: Ms. Anitha Addl.C.I.T
Section 143(3)Section 69A

…आयकर अपीलीय अिधकरण, ‘सी’ "ायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C’ BENCH, CHENNAI "ी मनु कुमार िग"र, "ाियक सद" एवं "ी एस. आर. रघुनाथा, लेखा सद" के सम" BEFORE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND SHRI S. R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.:190/Chny/2025 िनधा"रण वष" / Assessment Year: 2017-18 Sachidanandaiah Ganesh, Income Tax Officer, 37, Vaniyar Street, vs. Ward 1, Kelamangalam, Hosur. Krishnagiri, Tamil Nadu- 635 113. [PAN: AJIPG-9330-N] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से/Appellant by : Shri. Sandeep Chalapathy, C.A. ""थ" की ओर से/Respondent by : Ms. A…

Sh. Sanjeev Garg, Panchkula vs. Pr. C.I.T., Panchkula

In the result, appeal of the assessee is allowed

ITA 365/CHANDI/2022[2017-18]Status: DisposedITAT Chandigarh28 May 2025AY 2017-18

Bench: Shri Rajpal Yadav & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita No. 365/Chd/2022 "नधा"रण वष" / Assessment Year: 2017-18 Shri Sanjeev Garg, Vs The Pcit, House No. 77, Sector 4, Panchkula. Panchkula. "थायी लेखा सं./Pan No: Afopg5637A अपीलाथ"/Appellant ""यथ"/Respondent Assessee By : Shri Ajay Jain, Ca Revenue By : Smt. Kusum Bansal, Cit, Dr Date Of Hearing : 02.04.2025 Date Of Pronouncement : 28.05.2025 Hybrid Hearing O R D E R

For Appellant: Shri Ajay Jain, CAFor Respondent: Smt. Kusum Bansal, CIT, DR
Section 127Section 143(1)Section 143(2)Section 143(3)Section 263

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’ CHANDIGARH BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 365/CHD/2022 "नधा"रण वष" / Assessment Year: 2017-18 Shri Sanjeev Garg, Vs The PCIT, House No. 77, Sector 4, Panchkula. Panchkula. "थायी लेखा सं./PAN NO: AFOPG5637A अपीलाथ"/Appellant ""यथ"/Respondent Assessee by : Shri Ajay Jain, CA Revenue by : Smt. Kusum Bansal, CIT, DR Date of Hearing : 02.04.2025 Date of Pronouncement : 28.05.2025 HYBRID HEARING O R D E R PER RAJPAL YADAV, VP The a…