Hindustan Level Ltd. v. R.B.Wadkar

137 Taxmann 279High Court2004#14876 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 115BBCSection 133ASection 143(3)Section 147Section 151Section 270ASection 271(1)(c)Section 68

Issues it is cited on

section 54esection 115bbcanonymous donationfresh tangible materialsource of sourcekelvinatorpanchnamamaterial facts necessary for assessmentsection 54sundry creditorspenalty u/s 271(1)(c)change of opinion

Judgments citing Hindustan Level Ltd. v. R.B.Wadkar

Rajarshi Shahu Shikshan Sanstha Inam Dhamani, Sangli vs. ITO Exemption, Kolhapur

In the result, all the appeals filed by the assessee are partly allowed as per terms indicated hereinabove

ITA 1126/PUN/2024[2017-18]Status: DisposedITAT Pune18 Dec 2025AY 2017-18

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.1121 To 1126/Pun/2024 Assessment Years : 2012-13 To 2017-18

For Appellant: Shri Kishor B PhadkeFor Respondent: Shri Amit Bobde &
Section 115BSection 143(3)Section 147Section 148Section 155BSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.1121 to 1126/PUN/2024 Assessment Years : 2012-13 to 2017-18 Rajarshi Shahu Shikshan Sanstha, Vs. Income Tax Officer A/P. Inam Dhamani, (Exemption), Tal. Miraj, Dist Sangli – 416416 Kolhapur Maharashtra PAN : AAATR8726J Appellant Respondent Appellant by : Shri Kishor B Phadke Respondent by : Shri Amit Bobde & Shri Shashank Ojha Date of hearing : 09.10.2025 Date of pronouncement : 18.12.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEMBER :…

Rajarshi Shahu Shikshan Sanstha Inam Dhamani, Sangli vs. ITO Exemption, Kolhapur

In the result, all the appeals filed by the assessee are

ITA 1125/PUN/2024[2016-17]Status: DisposedITAT Pune18 Dec 2025AY 2016-17

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.1121 To 1126/Pun/2024

Section 115BSection 143(3)Section 147Section 148Section 155BSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.1121 to 1126/PUN/2024 Assessment Years : 2012-13 to 2017-18 Rajarshi Shahu Shikshan Sanstha A/P. Inam Dhamani, Tal. Miraj, Dist Sangli – 416416 Maharashtra PAN : AAATR8726J Appellant Vs. Income Tax Officer (Exemption), Kolhapur Respondent Appellant by Respondent by Date of hearing Date of pronouncement Shri Kishor B Phadke Shri Amit Bobde & Shri Shashank Ojha 09.10.2025 18.12.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEMBER : The captioned…

Rajarshi Shahu Shikshan Sanstha Inam Dhamani, Sangli vs. ITO Exemption, Kolhapur

In the result, all the appeals filed by the assessee are partly allowed as per terms indicated hereinabove

ITA 1124/PUN/2024[2015-16]Status: DisposedITAT Pune18 Dec 2025AY 2015-16

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.1121 To 1126/Pun/2024 Assessment Years : 2012-13 To 2017-18

For Appellant: Shri Kishor B PhadkeFor Respondent: Shri Amit Bobde &
Section 115BSection 143(3)Section 147Section 148Section 155BSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.1121 to 1126/PUN/2024 Assessment Years : 2012-13 to 2017-18 Rajarshi Shahu Shikshan Sanstha, Vs. Income Tax Officer A/P. Inam Dhamani, (Exemption), Tal. Miraj, Dist Sangli – 416416 Kolhapur Maharashtra PAN : AAATR8726J Appellant Respondent Appellant by : Shri Kishor B Phadke Respondent by : Shri Amit Bobde & Shri Shashank Ojha Date of hearing : 09.10.2025 Date of pronouncement : 18.12.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEMBER :…

Rajarshi Shahu Shikshan Sanstha Inam Dhamani, Sangli vs. ITO Exemption, Kolhapur

In the result, all the appeals filed by the assessee are

ITA 1123/PUN/2024[2014-15]Status: DisposedITAT Pune18 Dec 2025AY 2014-15

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.1121 To 1126/Pun/2024

Section 115BSection 143(3)Section 147Section 148Section 155BSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.1121 to 1126/PUN/2024 Assessment Years : 2012-13 to 2017-18 Rajarshi Shahu Shikshan Sanstha A/P. Inam Dhamani, Tal. Miraj, Dist Sangli – 416416 Maharashtra PAN : AAATR8726J Appellant Vs. Income Tax Officer (Exemption), Kolhapur Respondent Appellant by Shri Kishor B Phadke Respondent by Shri Amit Bobde & Shri Shashank Ojha Date of hearing 09.10.2025 Date of pronouncement 18.12.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEMBER : The captioned…

Rajarshi Shahu Shikshan Sanstha Inam Dhamani, Sangli vs. ITO Exemption, Kolhapur

In the result, all the appeals filed by the assessee are

ITA 1122/PUN/2024[2013-14]Status: DisposedITAT Pune18 Dec 2025AY 2013-14

Bench: Dr. Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.1121 To 1126/Pun/2024

Section 115BSection 143(3)Section 147Section 148Section 155BSection 68

…SATYAMEVA JAYATE IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B”, PUNE BEFORE DR. MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.1121 to 1126/PUN/2024 Assessment Years : 2012-13 to 2017-18 Rajarshi Shahu Shikshan Sanstha A/P. Inam Dhamani, Tal. Miraj, Dist Sangli – 416416 Maharashtra PAN : AAATR8726J Appellant Vs. Income Tax Officer (Exemption), Kolhapur Respondent Appellant by Respondent by Date of hearing Date of pronouncement : Shri Kishor B Phadke : Shri Amit Bobde & Shri Shashank Ojha : 09.10.2025 : 18.12.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTA…

Rajarshi Shahu Shikshan Sanstha Inam Dhamani, Sangli vs. ITO Exemption, Kolhapur

In the result, all the appeals filed by the assessee are partly allowed as per terms indicated hereinabove

ITA 1121/PUN/2024[2012-13]Status: DisposedITAT Pune18 Dec 2025AY 2012-13

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.1121 To 1126/Pun/2024 Assessment Years : 2012-13 To 2017-18

For Appellant: Shri Kishor B PhadkeFor Respondent: Shri Amit Bobde &
Section 115BSection 143(3)Section 147Section 148Section 155BSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.1121 to 1126/PUN/2024 Assessment Years : 2012-13 to 2017-18 Rajarshi Shahu Shikshan Sanstha, Vs. Income Tax Officer A/P. Inam Dhamani, (Exemption), Tal. Miraj, Dist Sangli – 416416 Kolhapur Maharashtra PAN : AAATR8726J Appellant Respondent Appellant by : Shri Kishor B Phadke Respondent by : Shri Amit Bobde & Shri Shashank Ojha Date of hearing : 09.10.2025 Date of pronouncement : 18.12.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEMBER :…

Hindustan Level Ltd. v. R.B.Wadkar (137 Taxmann 279) — Cited in 6 Judgments | BharatTax