Dy. CIT v. Oman International Bank SAOG

100 ITD 2185Income Tax Appellate Tribunal2006#10927 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2025 to 2026.

Sections most often in play

Section 143(3)Section 153ASection 153DSection 131Section 144Section 263Section 282

Issues it is cited on

section 114(e)section 116section 114section 282section 144abogus ltcgkelvinatorsection 153dprincipal commissioner of income-taxreasoned orderdraft assessment ordernon-application of mind

Judgments citing Dy. CIT v. Oman International Bank SAOG

Anuj Nagpal, Delhi vs. ACIT, Central Circle 14, Delhi

The appeals are allowed

ITA 524/DEL/2022[2014-15]Status: DisposedITAT Delhi28 Jan 2026AY 2014-15

Bench: Shri S Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Sh. AkashOjha, AdvFor Respondent: Ms. PoojaSwaroop, CIT, DR
Section 143(3)Section 153ASection 153D

…ber decision has a binding precedent value similar to that of special bench and reliance for this can be placed on the decision in Dy. CIT v. Oman International Bank P a g e | 15 ITA Nos. 463 to 465, 467, 523 & 524, 457/Del/2022 AnuNagpal& Others SAOG [2006] 100 ITD 2185 (Mum.). Thus, where there is non consideration of binding decision of Hon'ble Punjab & Haryana High Court in Findoc Finvest Private Limited (supra) and Hon'ble third member decision in Dheeraj Chaudhary Vs. DCIT(supra), the findings of Coordinate Bench in Kailash Gahlot (supra) are to be considered per incuriam and revenue cannot take benefit of…

Anuj Nagpal, Delhi vs. ACIT Central Circle 14, Delhi

The appeals are allowed

ITA 467/DEL/2022[2012-13]Status: DisposedITAT Delhi28 Jan 2026AY 2012-13

Bench: Shri S Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Sh. AkashOjha, AdvFor Respondent: Ms. PoojaSwaroop, CIT, DR
Section 143(3)Section 153ASection 153D

…ber decision has a binding precedent value similar to that of special bench and reliance for this can be placed on the decision in Dy. CIT v. Oman International Bank P a g e | 15 ITA Nos. 463 to 465, 467, 523 & 524, 457/Del/2022 AnuNagpal& Others SAOG [2006] 100 ITD 2185 (Mum.). Thus, where there is non consideration of binding decision of Hon'ble Punjab & Haryana High Court in Findoc Finvest Private Limited (supra) and Hon'ble third member decision in Dheeraj Chaudhary Vs. DCIT(supra), the findings of Coordinate Bench in Kailash Gahlot (supra) are to be considered per incuriam and revenue cannot take benefit of…

Anu Nagpal, Delhi vs. ACIT, Central Circle 14, Delhi

The appeals are allowed

ITA 465/DEL/2022[2014-15]Status: DisposedITAT Delhi28 Jan 2026AY 2014-15

Bench: Shri S Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Sh. AkashOjha, AdvFor Respondent: Ms. PoojaSwaroop, CIT, DR
Section 143(3)Section 153ASection 153D

…ber decision has a binding precedent value similar to that of special bench and reliance for this can be placed on the decision in Dy. CIT v. Oman International Bank P a g e | 15 ITA Nos. 463 to 465, 467, 523 & 524, 457/Del/2022 AnuNagpal& Others SAOG [2006] 100 ITD 2185 (Mum.). Thus, where there is non consideration of binding decision of Hon'ble Punjab & Haryana High Court in Findoc Finvest Private Limited (supra) and Hon'ble third member decision in Dheeraj Chaudhary Vs. DCIT(supra), the findings of Coordinate Bench in Kailash Gahlot (supra) are to be considered per incuriam and revenue cannot take benefit of…

Anu Nagpal, Delhi vs. ACIT, Central Circle-14, Delhi

The appeals are allowed

ITA 463/DEL/2022[2012-13]Status: DisposedITAT Delhi28 Jan 2026AY 2012-13

Bench: Shri S Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Sh. AkashOjha, AdvFor Respondent: Ms. PoojaSwaroop, CIT, DR
Section 143(3)Section 153ASection 153D

…ber decision has a binding precedent value similar to that of special bench and reliance for this can be placed on the decision in Dy. CIT v. Oman International Bank P a g e | 15 ITA Nos. 463 to 465, 467, 523 & 524, 457/Del/2022 AnuNagpal& Others SAOG [2006] 100 ITD 2185 (Mum.). Thus, where there is non consideration of binding decision of Hon'ble Punjab & Haryana High Court in Findoc Finvest Private Limited (supra) and Hon'ble third member decision in Dheeraj Chaudhary Vs. DCIT(supra), the findings of Coordinate Bench in Kailash Gahlot (supra) are to be considered per incuriam and revenue cannot take benefit of…

Rajiv Singh Kushwaha, New Delhi vs. ACIT, Circle-16, New Delhi

The appeals of the assessee are allowed

ITA 1455/DEL/2023[2016-17]Status: DisposedITAT Delhi28 Nov 2025AY 2016-17

Bench: Shri S. Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Shri Mukesh Jain, CA &For Respondent: Shri Jitender Singh, CIT-DR
Section 131Section 144Section 153ASection 263Section 282

…pra), so need not be addressed afresh. Pertinent to mention is that the third member decision has a binding precedent value similar to that of special bench and reliance for this can be placed on the decision in Dy. CIT v. Oman International Bank SAOG [2006] 100 ITD 2185 (Mum.). Thus, where there is non consideration of binding decision of Hon’ble Punjab & Haryana High Court in Findoc Finvest Private Limited (supra) and Hon’ble third member decision in Dheeraj Chaudhary Vs. DCIT(supra), the findings of Coordinate Bench in Kailash Gahlot (supra) are to be considered per incuriam and revenue cannot take benefit…

Rajiv Singh Kushwaha, New Delhi vs. ACIT, Circle-16, New Delhi

The appeals of the assessee are allowed

ITA 1454/DEL/2023[2015-16]Status: DisposedITAT Delhi28 Nov 2025AY 2015-16

Bench: Shri S. Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Shri Mukesh Jain, CA &For Respondent: Shri Jitender Singh, CIT-DR
Section 131Section 144Section 153ASection 263Section 282

…pra), so need not be addressed afresh. Pertinent to mention is that the third member decision has a binding precedent value similar to that of special bench and reliance for this can be placed on the decision in Dy. CIT v. Oman International Bank SAOG [2006] 100 ITD 2185 (Mum.). Thus, where there is non consideration of binding decision of Hon’ble Punjab & Haryana High Court in Findoc Finvest Private Limited (supra) and Hon’ble third member decision in Dheeraj Chaudhary Vs. DCIT(supra), the findings of Coordinate Bench in Kailash Gahlot (supra) are to be considered per incuriam and revenue cannot take benefit…

Rajiv Sigh Kushwaha, New Delhi vs. ACIT Circle 16, New Delhi

The appeals of the assessee are allowed

ITA 1453/DEL/2023[2012-13]Status: DisposedITAT Delhi28 Nov 2025AY 2012-13

Bench: Shri S. Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Shri Mukesh Jain, CA &For Respondent: Shri Jitender Singh, CIT-DR
Section 131Section 144Section 153ASection 263Section 282

…pra), so need not be addressed afresh. Pertinent to mention is that the third member decision has a binding precedent value similar to that of special bench and reliance for this can be placed on the decision in Dy. CIT v. Oman International Bank SAOG [2006] 100 ITD 2185 (Mum.). Thus, where there is non consideration of binding decision of Hon’ble Punjab & Haryana High Court in Findoc Finvest Private Limited (supra) and Hon’ble third member decision in Dheeraj Chaudhary Vs. DCIT(supra), the findings of Coordinate Bench in Kailash Gahlot (supra) are to be considered per incuriam and revenue cannot take benefit…

Rajiv Singh Kushwaha, New Delhi vs. ACIT Circle-16, New Delhi

The appeals of the assessee are allowed

ITA 1452/DEL/2023[2011-12]Status: DisposedITAT Delhi28 Nov 2025AY 2011-12

Bench: Shri S. Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Shri Mukesh Jain, CA &For Respondent: Shri Jitender Singh, CIT-DR
Section 131Section 144Section 153ASection 263Section 282

…pra), so need not be addressed afresh. Pertinent to mention is that the third member decision has a binding precedent value similar to that of special bench and reliance for this can be placed on the decision in Dy. CIT v. Oman International Bank SAOG [2006] 100 ITD 2185 (Mum.). Thus, where there is non consideration of binding decision of Hon’ble Punjab & Haryana High Court in Findoc Finvest Private Limited (supra) and Hon’ble third member decision in Dheeraj Chaudhary Vs. DCIT(supra), the findings of Coordinate Bench in Kailash Gahlot (supra) are to be considered per incuriam and revenue cannot take benefit…

Allied Finance P. Ltd., New Delhi vs. ACIT, Delhi

The appeals of the assessee are allowed

ITA 1452/DEL/1997[1993-94]Status: DisposedITAT Delhi19 Mar 2025AY 1993-94

Bench: Shri S. Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Shri Mukesh Jain, CA &For Respondent: Shri Jitender Singh, CIT-DR
Section 131Section 144Section 153ASection 263Section 282

…pra), so need not be addressed afresh. Pertinent to mention is that the third member decision has a binding precedent value similar to that of special bench and reliance for this can be placed on the decision in Dy. CIT v. Oman International Bank SAOG [2006] 100 ITD 2185 (Mum.). Thus, where there is non consideration of binding decision of Hon’ble Punjab & Haryana High Court in Findoc Finvest Private Limited (supra) and Hon’ble third member decision in Dheeraj Chaudhary Vs. DCIT(supra), the findings of Coordinate Bench in Kailash Gahlot (supra) are to be considered per incuriam and revenue cannot take benefit…