What is Harsh W Chadha v. DDIT authority for?

Transactions that are blatantly suspicious are subject to the rules of suspicious transactions, especially when they involve cash credits under section 68 or unexplained expenditure under section 69C.

How many judgments cite Harsh W Chadha v. DDIT?

23 judgments on BharatTax cite Harsh W Chadha v. DDIT (9 Taxmann.com 1), spanning 2023 to 2025.

Which sections of the Income Tax Act does Harsh W Chadha v. DDIT come up under?

It is most often cited in judgments turning on Section 142(1), Section 10(38), Section 115BBE, Section 143(2), Section 143(3), Section 147.

Harsh W Chadha v. DDIT (9 Taxmann.com 1)

DEPUTY COMMISSIONER OF INCOME TAX, JALGAON vs. TARADEVI RATANLAL BAFNA, JALGAON

ITA 498/PUN/2025[2014-15]Status: DisposedITAT Pune27 Oct 2025AY 2014-15

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: S/Shri Suchek Anchaliya and Tushar NagoriFor Respondent: Shri Amit Bobde, CIT

Section 132Section 143(2)Section 143(3)Section 147Section 148Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos.1555, 1560, 1561 & 1565/PUN/2024 Assessment years : 2013-14, 2014-15, 2015-16 & 2018-19 ACIT, Circle -1, Jalgaon Sidharth Ratanlal Bafna Vs. 91, Nayantara, Subhash Chowk, Jalgaon – 425001 PAN : ALGPB5972R (Appellant) (Respondent) CO Nos.5, 3, 4 & 2/PUN/2025 Assessment years : 2013-14, 2014-15, 2015-16 & 2018-19 Sidharth Ratanlal Bafna ACIT, Circle -1, Jalgaon 91, Nayantara, Subhash Chowk, Vs. Jalgaon – 425001 PAN : ALGPB5972R (Appellant) (Respondent) ITA Nos.497 & 4…

DEPUTY COMMISSIONER OF INCOME TAX, JALGAON vs. TARADEVI RATANLAL BAFNA, JALGAON

In the result, all the above 6 appeals filed by the Revenue are dismissed and

ITA 497/PUN/2025[2013-14]Status: DisposedITAT Pune27 Oct 2025AY 2013-14

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: S/Shri Suchek Anchaliya andFor Respondent: Shri Amit Bobde, CIT

Section 10(38)Section 132Section 143(3)Section 147Section 148Section 153A

ASSISTANT COMMISSIONER OF INCOME TAX, JALGAON vs. SIDHARTH RATANLAL BAFNA, JALGAON

In the result, all the above 6 appeals filed by the Revenue are dismissed and

ITA 1565/PUN/2024[2018-19]Status: DisposedITAT Pune27 Oct 2025AY 2018-19

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: S/Shri Suchek Anchaliya andFor Respondent: Shri Amit Bobde, CIT

Section 10(38)Section 132Section 143(3)Section 147Section 148Section 153A

ASSISTANT COMMISSIONER OF INCOME TAX, JALGAON vs. SIDHARTH RATANLAL BAFNA, JALGAON

ITA 1561/PUN/2024[2015-16]Status: DisposedITAT Pune27 Oct 2025AY 2015-16

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: S/Shri Suchek Anchaliya and Tushar NagoriFor Respondent: Shri Amit Bobde, CIT

Section 132Section 143(2)Section 143(3)Section 147Section 148Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos.1555, 1560, 1561 & 1565/PUN/2024 Assessment years : 2013-14, 2014-15, 2015-16 & 2018-19 ACIT, Circle -1, Jalgaon Sidharth Ratanlal Bafna Vs. 91, Nayantara, Subhash Chowk, Jalgaon – 425001 PAN : ALGPB5972R (Appellant) (Respondent) CO Nos.5, 3, 4 & 2/PUN/2025 Assessment years : 2013-14, 2014-15, 2015-16 & 2018-19 Sidharth Ratanlal Bafna ACIT, Circle -1, Jalgaon 91, Nayantara, Subhash Chowk, Vs. Jalgaon – 425001 PAN : ALGPB5972R (Appellant) (Respondent) ITA Nos.497 & 4…

ASSISTANT COMMISSIONER OF INCOME TAX, JALGAON vs. SIDHARTH RATANLAL BAFNA, JALGAON

ITA 1560/PUN/2024[2014-15]Status: DisposedITAT Pune27 Oct 2025AY 2014-15

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: S/Shri Suchek Anchaliya and Tushar NagoriFor Respondent: Shri Amit Bobde, CIT

Section 132Section 143(2)Section 143(3)Section 147Section 148Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos.1555, 1560, 1561 & 1565/PUN/2024 Assessment years : 2013-14, 2014-15, 2015-16 & 2018-19 ACIT, Circle -1, Jalgaon Sidharth Ratanlal Bafna Vs. 91, Nayantara, Subhash Chowk, Jalgaon – 425001 PAN : ALGPB5972R (Appellant) (Respondent) CO Nos.5, 3, 4 & 2/PUN/2025 Assessment years : 2013-14, 2014-15, 2015-16 & 2018-19 Sidharth Ratanlal Bafna ACIT, Circle -1, Jalgaon 91, Nayantara, Subhash Chowk, Vs. Jalgaon – 425001 PAN : ALGPB5972R (Appellant) (Respondent) ITA Nos.497 & 4…

ASSISTANT COMMISSIONER OF INCOME TAX, JALGAON vs. SIDHARTH RATANLAL BAFNA, JALGAON

In the result, all the above 6 appeals filed by the Revenue are dismissed and

ITA 1555/PUN/2024[2013-14]Status: DisposedITAT Pune27 Oct 2025AY 2013-14

Bench: Shri R. K. Panda & Ms Astha Chandra

For Respondent: S/Shri Suchek Anchaliya and

Section 10(38)Section 132Section 143(3)Section 147Section 148Section 153A

INCOME TAX OFFICER, KOLKATA vs. SHIVRASHI VANIJYA PRIVATE LIMITED, KOLKATA

In the result, the appeal is hereby treated as allowed

ITA 1098/KOL/2025[2013-14]Status: DisposedITAT Kolkata25 Aug 2025AY 2013-14

Section 143(3)Section 148Section 148(2)Section 253Section 68

…{ "clean_text": "आयकर अपीलीय अधिकरण, कोलकाता पीठ “डी”, कोलकाता\nIN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH: KOLKATA\nश्री राजेश कुमार, लेखा सटस्य एवं श्री प्रदीप कुमार चौबे, न्यायिक सदस्य के समक्ष\n[Before Shri Rajesh Kumar, Accountant Member &Shri Pradip Kumar Choubey, Judicial Member]\nI.T.A. No. 1098/Kol/2025\n Assessment Year: 2013-14\nITO, Ward-5(1), Kolkata Vs. M/s Shivrashi Vanijya Pvt. Ltd.\nAppellant / (अपीलार्थी) (PAN: AARCS 3350 F)\nRespondent / प्रत्यर्थी\nDate of Hearing / सुनवाई की तिथि 28.07.2025\nDate of Pronouncement/ आदेश उद्घोषणा की तिथि 25.08.2025\nFor the assessee / निर्धारिती की ओर से…

INCOME TAX OFFICER, WARD - 10(2),, KOLKATA vs. KHATU NIKETAN PRIVATE LIMITED, KOLKATA

In the result, appeal of the revenue is dismissed

ITA 944/KOL/2025[2013-14]Status: HeardITAT Kolkata05 Aug 2025AY 2013-14

Bench: SHRI GEORGE MATHAN (Judicial Member)

For Appellant: Shri Siddharth Kejriwal, ARFor Respondent: Shri Mrinmoy Basak, Sr. DR

Section 69C

…आयकर अपीलीय अधिकरण, “एस.एम.सी” न्यायपीठ, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH KOLKATA श्री जाजज माथन, न्याययक सदस्य के समक्ष । BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER आयकर अपील सं/ITA No.944/KOL/2025 (नििाारण वर्ा / Assessment Year. :2013-2014) Income Tax Officer, Vs Khatu Niketan Private Limited, Ward-10(2), Kolkata GPO 27, Brabourne Road, Mezzanine Floor, Narayani Building Kolkata-700001 PAN No. : AAECK 2891 E (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) राजस्व की ओर से /Revenue by : Shri Mrinmoy Basak, Sr. DR नििााररती की ओर से /Assessee by : Shri Siddharth Kejriwal, AR सुनवाई की…

INCOME TAX OFFICER, KOLKATA vs. SONU MARKETING PRIVATE LIMITED, KOLKATA

In the result, appeal of the revenue is dismissed

ITA 923/KOL/2025[2016-17]Status: DisposedITAT Kolkata01 Jul 2025AY 2016-17

Bench: Shri George Mathanito, Ward-5(1), Kolkata Vs M/S Sonu Marketing Pvt. Ltd. 71/3, Kankurgachi, Kolkata-700054 Pan No. :Aadcs 5515 L (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. राजस्व की ओर से /Revenue By : Shri S.B.Chakraborthy, Sr. Dr नििााररती की ओर से /Assessee By : Ms. Vidhi Ladia, Ar सुनवाई की तारीख / Date Of Hearing : 01/07/2025 घोषणा की तारीख/Date Of Pronouncement : 01.07.2025 आदेश / O R D E R This Is An Appeal Filed By The Revenue Against The Order Of The Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi, Dated 19.03.2025, Passed In Din & Order No.Itba/Nfac/S/250/2024-25/1074708973(1) For The Assessment Year 2016-2017. 2. Shri S.B.Chakraborthy, Ld.Sr. Dr Appeared On Behalf Of The Revenue & Ms. Vidhi Ladia, Ld. Ar Appeared On Behalf Of The Assessee. 3. In The Revenue'S Appeal The Revenue Has Raised The Following Grounds:- 1. Whether On Facts & Circumstances Of The Case & In Law, The Ld. Cit(A) Erred In Deleting The Addition Of Rs. 29.48,304/- On Account Of Non-Genuine Losses. 2. Whether On The Facts & Circumstances Of The Case & In Law, The Cit(A) Erred In Deciding The Case In Favour Of The Assessee By Misinterpreting The Relevant Terms Of The Decisions Hon'Ble Supreme Court In The Cases Of Uoi Vs. Ashish Agarwalla (2022 Scc Online Sc 543) & Uoi Vs. Rajeev Bansal (Dated 03.10.2024) [Civil Appeal No. 8629 Of 2024].

For Appellant: Ms. Vidhi Ladia, ARFor Respondent: Shri S.B.Chakraborthy, Sr. DR

Section 68

…आयकर अपीलीय अधिकरण,“एस.एम.सी” न्यायपीठ, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, KOLKATA श्री जाजज माथन, न्याययक सदस्य के समक्ष । BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER ITO, Ward-5(1), Kolkata Vs M/s Sonu Marketing Pvt. Ltd. 71/3, Kankurgachi, Kolkata-700054 PAN No. :AADCS 5515 L (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. राजस्व की ओर से /Revenue by : Shri S.B.Chakraborthy, Sr. DR नििााररती की ओर से /Assessee by : Ms. Vidhi Ladia, AR सुनवाई की तारीख / Date of Hearing : 01/07/2025 घोषणा की तारीख/Date of Pronouncement : 01.07.2025 आदेश / O R D E R This is an appeal filed by the revenu…

SHRI GANESH BHIVRAJ BHUTADA,PUNE vs. ACIT, CENTRAL CIRCLE1(1), PUNE, PUNE

In the result, both the appeals of the assessee are allowed for statistical purposes

ITA 1132/PUN/2024[2018-19]Status: DisposedITAT Pune06 Mar 2025AY 2018-19

Bench: Shri R. K. Panda & Shri Vinay Bhamore

For Appellant: Shri V Narendra Sharma, AdvocateFor Respondent: Shri Amol Khairnar, CIT-DR

Section 132Section 132(4)Section 133ASection 143(1)Section 143(2)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER ITA Nos.1131 & 1132/PUN/2024 Assessment Years : 2017-18 to 2018-19 Shri Ganesh Bhivraj Bhutada ACIT, 812, Kasba Peth, Near Kamla Vs. Central Circle-1(1), Nehru Hospital, Pune – 411011 Pune PAN: AHPPB9435N (Appellant) (Respondent) Assessee by : Shri V Narendra Sharma, Advocate Department by : Shri Amol Khairnar, CIT-DR Date of hearing : 16-12-2024 Date of pronouncement : 06-03-2025 O R D E R PER R. K. PANDA, VP : The above two appeals filed by the assessee are directed aga…

SHRI GANESH BHIVRAJ BHUTADA,PUNE vs. ACIT, CENTRAL CIRCLE1(1), PUNE, PUNE

In the result, both the appeals of the assessee are allowed for statistical purposes

ITA 1131/PUN/2024[2017-18]Status: DisposedITAT Pune06 Mar 2025AY 2017-18

Bench: Shri R. K. Panda & Shri Vinay Bhamore

For Appellant: Shri V Narendra Sharma, AdvocateFor Respondent: Shri Amol Khairnar, CIT-DR

Section 132Section 132(4)Section 133ASection 143(1)Section 143(2)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER ITA Nos.1131 & 1132/PUN/2024 Assessment Years : 2017-18 to 2018-19 Shri Ganesh Bhivraj Bhutada ACIT, 812, Kasba Peth, Near Kamla Vs. Central Circle-1(1), Nehru Hospital, Pune – 411011 Pune PAN: AHPPB9435N (Appellant) (Respondent) Assessee by : Shri V Narendra Sharma, Advocate Department by : Shri Amol Khairnar, CIT-DR Date of hearing : 16-12-2024 Date of pronouncement : 06-03-2025 O R D E R PER R. K. PANDA, VP : The above two appeals filed by the assessee are directed aga…

ASSISTANT COMMISSIONER OF INCOME TAX, CIR - 1(3), SURAT vs. RAJGREEN INFRALINK LLP, SURAT

In the result, the ground No

ITA 375/SRT/2023[2018-19]Status: DisposedITAT Surat26 Oct 2023AY 2018-19

Bench: Shri Pawan Singh & Dr Arjun Lal Sainiआ.अ.सं./Ita No.257 & 375/Srt/2023 (Ay 2018-19) (Hearing In Physical Court) Rajgreen Infralink Llp Deputy Commissioner Of 29-30, Sai Baba Shraddha Nagar, Income Tax, Circle-1(3) Nr. Choksi Wadi, New Rander Road, Surat, Aaykar Bhavan, Adajan, Surat-395009 Majura Gate, Surat-395001 Pan No. Aavfr 8064 N Assistant Commissioner Of Income- Rajgreen Infralink Llp Vs Tax, Circle-1(3), Surat, Room No. 29-30, Sai Baba Shraddha 301, 3Rd Floor, Anavil Business Nagar, Nr. Choksi Wadi, Centre, Hazira Road, Adajan, New Rander Road, Adajan, Surat-395009 Surat-395009 Pan No. Aavfr 8064 N अपीलाथ"/Appellant ""थ" /Respondent

Section 143(3)Section 254(1)Section 68

…आयकर अपीलीय अिधकरण, सुरत "ायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr ARJUN LAL SAINI, ACCOUNTANT MEMBER आ.अ.सं./ITA No.257 & 375/SRT/2023 (AY 2018-19) (Hearing in Physical Court) Rajgreen Infralink LLP Deputy Commissioner of 29-30, Sai Baba Shraddha Nagar, Income Tax, Circle-1(3) Nr. Choksi Wadi, New Rander Road, Surat, Aaykar Bhavan, Adajan, Surat-395009 Majura Gate, Surat-395001 PAN No. AAVFR 8064 N Assistant Commissioner of Income- Rajgreen Infralink LLP Vs tax, Circle-1(3), Surat, Room No. 29-30, Sai Baba Shraddha 301, 3rd Floor, Anavi…

RAJGREEN INFRALINK LLP,SURAT vs. DY. COMMISSIONER OF INCOME TAX, CIRCLE - 1(3), SURAT

In the result, the ground No

ITA 257/SRT/2023[2018-19]Status: DisposedITAT Surat26 Oct 2023AY 2018-19

Bench: Shri Pawan Singh & Dr Arjun Lal Sainiआ.अ.सं./Ita No.257 & 375/Srt/2023 (Ay 2018-19) (Hearing In Physical Court) Rajgreen Infralink Llp Deputy Commissioner Of 29-30, Sai Baba Shraddha Nagar, Income Tax, Circle-1(3) Nr. Choksi Wadi, New Rander Road, Surat, Aaykar Bhavan, Adajan, Surat-395009 Majura Gate, Surat-395001 Pan No. Aavfr 8064 N Assistant Commissioner Of Income- Rajgreen Infralink Llp Vs Tax, Circle-1(3), Surat, Room No. 29-30, Sai Baba Shraddha 301, 3Rd Floor, Anavil Business Nagar, Nr. Choksi Wadi, Centre, Hazira Road, Adajan, New Rander Road, Adajan, Surat-395009 Surat-395009 Pan No. Aavfr 8064 N अपीलाथ"/Appellant ""थ" /Respondent

Section 143(3)Section 254(1)Section 68

…आयकर अपीलीय अिधकरण, सुरत "ायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr ARJUN LAL SAINI, ACCOUNTANT MEMBER आ.अ.सं./ITA No.257 & 375/SRT/2023 (AY 2018-19) (Hearing in Physical Court) Rajgreen Infralink LLP Deputy Commissioner of 29-30, Sai Baba Shraddha Nagar, Income Tax, Circle-1(3) Nr. Choksi Wadi, New Rander Road, Surat, Aaykar Bhavan, Adajan, Surat-395009 Majura Gate, Surat-395001 PAN No. AAVFR 8064 N Assistant Commissioner of Income- Rajgreen Infralink LLP Vs tax, Circle-1(3), Surat, Room No. 29-30, Sai Baba Shraddha 301, 3rd Floor, Anavi…

REKHA CHAWLA,SALEM vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, SALEM, SALEM

In the result, appeals filed by both assessees in ITA Nos

ITA 375/CHNY/2022[2012-13]Status: DisposedITAT Chennai31 May 2023AY 2012-13

Bench: Shri Mahavir Singh, Hon’Ble & Shri Manjunatha.G, Hon’Bleआयकर अपील सं./Ita Nos.392 & 393/Chny/2021 &

For Respondent: Mr.S.R.Karuppusamy, CIT

Section 143(3)Section 263

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI "ी महावीर िसंह, माननीय उपा"", एवं "ी मंजूनाथा.जी, माननीय लेखा सद" के सम" BEFORE SHRI MAHAVIR SINGH, HON’BLE VICE PRESIDENT AND SHRI MANJUNATHA.G, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.392 & 393/Chny/2021 & ITA Nos.374 & 375/Chny/2022 िनधा"रण वष" /Assessment Years: 2011-12 & 2012-13 v. Ms.Rekha Chawla, The Asst. Commissioner- No.15, “Gurukripa”, of Income Tax, Vidhyalaya Road, Central Circle, Opp. Ramakrishna Park, Salem. Salem-636 007. [PAN: ACHPR 4894 A] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं…

REKHA CHAWLA,SALEM vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, SALEM, SALEM

In the result, appeals filed by both assessees in ITA Nos

ITA 374/CHNY/2022[2011-12]Status: DisposedITAT Chennai31 May 2023AY 2011-12

Bench: Shri Mahavir Singh, Hon’Ble & Shri Manjunatha.G, Hon’Bleआयकर अपील सं./Ita Nos.392 & 393/Chny/2021 &

For Respondent: Mr.S.R.Karuppusamy, CIT

Section 143(3)Section 263

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI "ी महावीर िसंह, माननीय उपा"", एवं "ी मंजूनाथा.जी, माननीय लेखा सद" के सम" BEFORE SHRI MAHAVIR SINGH, HON’BLE VICE PRESIDENT AND SHRI MANJUNATHA.G, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.392 & 393/Chny/2021 & ITA Nos.374 & 375/Chny/2022 िनधा"रण वष" /Assessment Years: 2011-12 & 2012-13 v. Ms.Rekha Chawla, The Asst. Commissioner- No.15, “Gurukripa”, of Income Tax, Vidhyalaya Road, Central Circle, Opp. Ramakrishna Park, Salem. Salem-636 007. [PAN: ACHPR 4894 A] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं…

SANJAY CHAWLA,SALEM vs. THE ACIT, CENTRAL CIRLCE, SALEM

In the result, appeals filed by both assessees in ITA Nos

ITA 373/CHNY/2022[2012-13]Status: DisposedITAT Chennai31 May 2023AY 2012-13

Bench: Shri Mahavir Singh, Hon’Ble & Shri Manjunatha.G, Hon’Bleआयकर अपील सं./Ita Nos.392 & 393/Chny/2021 &

For Respondent: Mr.S.R.Karuppusamy, CIT

Section 143(3)Section 263

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI "ी महावीर िसंह, माननीय उपा"", एवं "ी मंजूनाथा.जी, माननीय लेखा सद" के सम" BEFORE SHRI MAHAVIR SINGH, HON’BLE VICE PRESIDENT AND SHRI MANJUNATHA.G, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.392 & 393/Chny/2021 & ITA Nos.374 & 375/Chny/2022 िनधा"रण वष" /Assessment Years: 2011-12 & 2012-13 v. Ms.Rekha Chawla, The Asst. Commissioner- No.15, “Gurukripa”, of Income Tax, Vidhyalaya Road, Central Circle, Opp. Ramakrishna Park, Salem. Salem-636 007. [PAN: ACHPR 4894 A] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं…

SANJAY CHAWLA,SALEM vs. THE ACIT, CENTRAL CIRLCE, SALEM

In the result, appeals filed by both assessees in ITA Nos

ITA 372/CHNY/2022[2011-12]Status: DisposedITAT Chennai31 May 2023AY 2011-12

Bench: Shri Mahavir Singh, Hon’Ble & Shri Manjunatha.G, Hon’Bleआयकर अपील सं./Ita Nos.392 & 393/Chny/2021 &

For Respondent: Mr.S.R.Karuppusamy, CIT

Section 143(3)Section 263

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI "ी महावीर िसंह, माननीय उपा"", एवं "ी मंजूनाथा.जी, माननीय लेखा सद" के सम" BEFORE SHRI MAHAVIR SINGH, HON’BLE VICE PRESIDENT AND SHRI MANJUNATHA.G, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.392 & 393/Chny/2021 & ITA Nos.374 & 375/Chny/2022 िनधा"रण वष" /Assessment Years: 2011-12 & 2012-13 v. Ms.Rekha Chawla, The Asst. Commissioner- No.15, “Gurukripa”, of Income Tax, Vidhyalaya Road, Central Circle, Opp. Ramakrishna Park, Salem. Salem-636 007. [PAN: ACHPR 4894 A] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं…

SANJAY CHAWLA,SALEM vs. THE ACIT, CENTRAL CIRLCE, SALEM

In the result, appeals filed by both assessees in ITA Nos

ITA 371/CHNY/2022[2010-11]Status: DisposedITAT Chennai31 May 2023AY 2010-11

Bench: Shri Mahavir Singh, Hon’Ble & Shri Manjunatha.G, Hon’Bleआयकर अपील सं./Ita Nos.392 & 393/Chny/2021 &

For Respondent: Mr.S.R.Karuppusamy, CIT

Section 143(3)Section 263

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI "ी महावीर िसंह, माननीय उपा"", एवं "ी मंजूनाथा.जी, माननीय लेखा सद" के सम" BEFORE SHRI MAHAVIR SINGH, HON’BLE VICE PRESIDENT AND SHRI MANJUNATHA.G, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.392 & 393/Chny/2021 & ITA Nos.374 & 375/Chny/2022 िनधा"रण वष" /Assessment Years: 2011-12 & 2012-13 v. Ms.Rekha Chawla, The Asst. Commissioner- No.15, “Gurukripa”, of Income Tax, Vidhyalaya Road, Central Circle, Opp. Ramakrishna Park, Salem. Salem-636 007. [PAN: ACHPR 4894 A] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं…

SANJAY CHAWLA,SALEM vs. THE ASSISTANT COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE, SALEM., SALEM

In the result, appeals filed by both assessees in ITA Nos

ITA 396/CHNY/2021[2012-13]Status: DisposedITAT Chennai31 May 2023AY 2012-13

Bench: Shri Mahavir Singh, Hon’Ble & Shri Manjunatha.G, Hon’Bleआयकर अपील सं./Ita Nos.392 & 393/Chny/2021 &

For Respondent: Mr.S.R.Karuppusamy, CIT

Section 143(3)Section 263

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI "ी महावीर िसंह, माननीय उपा"", एवं "ी मंजूनाथा.जी, माननीय लेखा सद" के सम" BEFORE SHRI MAHAVIR SINGH, HON’BLE VICE PRESIDENT AND SHRI MANJUNATHA.G, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.392 & 393/Chny/2021 & ITA Nos.374 & 375/Chny/2022 िनधा"रण वष" /Assessment Years: 2011-12 & 2012-13 v. Ms.Rekha Chawla, The Asst. Commissioner- No.15, “Gurukripa”, of Income Tax, Vidhyalaya Road, Central Circle, Opp. Ramakrishna Park, Salem. Salem-636 007. [PAN: ACHPR 4894 A] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं…

SANJAY CHAWLA,SALEM vs. THE ASSISTANT COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE, SALEM., SALEM

In the result, appeals filed by both assessees in ITA Nos

ITA 395/CHNY/2021[2011-12]Status: DisposedITAT Chennai31 May 2023AY 2011-12

Bench: Shri Mahavir Singh, Hon’Ble & Shri Manjunatha.G, Hon’Bleआयकर अपील सं./Ita Nos.392 & 393/Chny/2021 &

For Respondent: Mr.S.R.Karuppusamy, CIT

Section 143(3)Section 263

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI "ी महावीर िसंह, माननीय उपा"", एवं "ी मंजूनाथा.जी, माननीय लेखा सद" के सम" BEFORE SHRI MAHAVIR SINGH, HON’BLE VICE PRESIDENT AND SHRI MANJUNATHA.G, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.392 & 393/Chny/2021 & ITA Nos.374 & 375/Chny/2022 िनधा"रण वष" /Assessment Years: 2011-12 & 2012-13 v. Ms.Rekha Chawla, The Asst. Commissioner- No.15, “Gurukripa”, of Income Tax, Vidhyalaya Road, Central Circle, Opp. Ramakrishna Park, Salem. Salem-636 007. [PAN: ACHPR 4894 A] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं…

Harsh W Chadha v. DDIT

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Judgments citing Harsh W Chadha v. DDIT

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ASSISTANT COMMISSIONER OF INCOME TAX, JALGAON vs. SIDHARTH RATANLAL BAFNA, JALGAON

ASSISTANT COMMISSIONER OF INCOME TAX, JALGAON vs. SIDHARTH RATANLAL BAFNA, JALGAON

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SHRI GANESH BHIVRAJ BHUTADA,PUNE vs. ACIT, CENTRAL CIRCLE1(1), PUNE, PUNE

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RAJGREEN INFRALINK LLP,SURAT vs. DY. COMMISSIONER OF INCOME TAX, CIRCLE - 1(3), SURAT

REKHA CHAWLA,SALEM vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, SALEM, SALEM

REKHA CHAWLA,SALEM vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, SALEM, SALEM

SANJAY CHAWLA,SALEM vs. THE ACIT, CENTRAL CIRLCE, SALEM

SANJAY CHAWLA,SALEM vs. THE ACIT, CENTRAL CIRLCE, SALEM

SANJAY CHAWLA,SALEM vs. THE ACIT, CENTRAL CIRLCE, SALEM

SANJAY CHAWLA,SALEM vs. THE ASSISTANT COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE, SALEM., SALEM

SANJAY CHAWLA,SALEM vs. THE ASSISTANT COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE, SALEM., SALEM