I. Commissioner of Income-tax, Central, Jaipur v. Smt. Sunita Dhadda

100 Taxmann.com 525Reported decision2018#10933 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2021 to 2025.

Sections most often in play

Section 132Section 143(2)Section 148Section 1961Section 69ASection 131(1A)Section 132 of the Income Tax ActSection 132(4A)

Issues it is cited on

section 34on-moneyundisclosed incomesection 132incriminating materialsearch and seizuresection 13section 147section 148transferpersondocument

Judgments citing I. Commissioner of Income-tax, Central, Jaipur v. Smt. Sunita Dhadda

Deputy Commissioner of Income Tax (It), Visakhapatnam vs. Shri Apparao Mukkamala, Usa

In the result, the appeal filed by the revenue is dismissed, while for the cross-objection filed by the assessee is allowed

ITA 354/VIZ/2025[2016-17]Status: DisposedITAT Visakhapatnam30 Sept 2025AY 2016-17

Bench: SHRI RAVISH SOOD, HON’BLE (Judicial Member), SHRI BALAKRISHNAN. S, HON’BLE (Accountant Member)

Section 144C(3)Section 147Section 148Section 153CSection 69A

…आयकर अपील"य अ"धकरण, "वशाखापटणम पीठ म" IN THE INCOME TAX APPELLATE TRIBUNAL Visakhapatnam Bench "ी रवीश सूद, माननीय "या"यक सद"य एवं "ी एस. बालकृ"णन, माननीय लेखा सद"य SHRI RAVISH SOOD, HON’BLE JUDICIAL MEMBER AND SHRI BALAKRISHNAN. S, HON’BLE ACCOUNTANT MEMBER, आयकर अपीलसं./I.T.A.No.354/Viz/2025 (िनधा"रण वष"/ Assessment Year: 2016-17) Deputy Commissioner of Vs. Apparao Mukkamala Income Tax (IT) Visakhapatnam PAN : BCKPM4796A (अपीलाथ"/ Appellant) (""थ"/ Respondent) CO No.29/Viz/2025 (Arising out of आयकर अपीलसं./I.T.A.No.354/Viz/2025) (िनधा"रण वष"/ Assessment Year: 2016-17) Apparao Mukkamala Vs. Deputy Commissioner…

DCIT, Circle 3(1), Visakhapatnam vs. Vikas Kumar Chhajer, Vizianagaram

ITA 212/VIZ/2025[2022-23]Status: DisposedITAT Visakhapatnam25 Jul 2025AY 2022-23

Bench: Us:

Section 132Section 143(2)Section 143(3)Section 68

…आयकर अपीलीय अधिकरण, विशाखापटणम पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL Visakhapatnam Bench श्री रिीश सूद, माननीय न्याययक सदस्य एिं श्री एस. बालकृष्णन, माननीय लेखा सदस्य SHRI RAVISH SOOD, HON’BLE JUDICIAL MEMBER AND SHRI BALAKRISHNAN. S, HON’BLE ACCOUNTANT MEMBER, आयकरअपीलसं./I.T.A.No.212/Viz/2025 (निर्धारण वर्ा/ Assessment Year:2022-23) The Deputy Commissioner of Vs. Vikas Kumar Chhajer, Income Tax, Vizianagaram. Circle – 3(1), PAN : ADGPV3250J Visakhapatnam. (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) करदाता का प्रतततितित्व/ : None Assessee Represented by राजस्व का प्रतततितित्व/ : Dr. Satyasai Rath, CI…

Income Tax Officer Ward 6(2)(1), Mumbai, Aayakar Bhawan Mumbai vs. Energia Consultancy LLP(Aaefp7252L)(Earlier Known As Energia Consultancy Pvt Ltd), Mumbai

In the result, the appeal filed by the Revenue Department stands dismissed, whereas the cross objection filed by the Assessee stands dismissed as infructuous

ITA 4475/MUM/2024[2007-08]Status: DisposedITAT Mumbai29 Nov 2024AY 2007-08

Bench: Shri Narender Kumar Choudhry & Shri Gagan Goyalassessment Year: 2007-08

For Appellant: Shri Ajay Singh, A.RFor Respondent: Shri G. Santosh Kumar, Sr. A.R
Section 132Section 148Section 250Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Assessment Year: 2007-08 Income Tax Officer Ward- M/s. Energia 6(2)(1), Consultancy LLP Room No. 510, (Earlier known as Aayakar Bhavan, M.K. Road, Energia Consultancy Mumbai – 400020 PVT. LTD.) 3A, 3rd Floor, Vs. Omkar Square, Chunna Bhatti Signal, Eastern Express Highway, Sion East, Mumbai - 400022 PAN: AAACE8572A (Appellant) (Respondent) CO No.212/M/2024 (Arising out of ITA No.4475/M/2024) Assessment Year: 2007-08 M/s. Energia Consultancy LLP Income Tax…

Mahendra Tulsidas Thakker, Mumbai vs. Income Tax Officer, Int Tax Ward-4(1)(1), Mumbai

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

ITA 3885/MUM/2024[2013-14]Status: DisposedITAT Mumbai29 Nov 2024AY 2013-14

Bench: Shri Narender Kumar Choudhry & Shri Gagan Goyalassessment Year: 2013-14

For Appellant: Shri Prakash Jhunjhunwala, A.RFor Respondent: Shri R.R. Makwana, Sr. D.R
Section 132Section 148Section 250Section 254(1)Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “D”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Assessment Year: 2013-14 Mr. Mahendra Tulsidas Thakker Income Tax Officer, 401, Divyelok, Ld Ruparel Marg, Int Tax Ward-4(1)(1) 17th Malabar Hills, Vs. Room No. 1729, Mumbai - 400006 Floor, Air India Building, PAN: AFAPT1192H Nariman Point Mumbai - 400021 (Appellant) (Respondent) Present for: Assessee by : Shri Prakash Jhunjhunwala, A.R. Revenue by : Shri R.R. Makwana, Sr. D.R Date of Hearing : 24.09.2024 Date of Pronouncement : 29.11.2024 O R D E R Per…

Assistant Commissioner of Income Tax, Central Circle, Kota vs. Sh. Naval Kishore, Kota

In the result appeal filed by the assessee stands allowed and that of the revenue stands dismissed

ITA 456/JPR/2024[2015-16]Status: DisposedITAT Jaipur27 Sept 2024AY 2015-16
Section 139Section 143Section 153A

…# vk;dj vihyh; vf/kdj.k] t;i qj U;k;ihB] t;i qj IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,"B" JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; d s le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM > vk;dj vihy la-@ITA. No. 205/JP/2024 fu/kZkj.k o"kZ@Assessment Years : 2015-16 | Naval Kishore | cuke | DCIT | | | |-----------------------------------------------------------|---------------------|---------------------|--|--| | 2-GA-29,<br>Teachers<br>Colony…

The ACIT 4(1), Indore vs. Shri Ashwin Mehta, Indore

Appeals are dismissed

ITA 352/IND/2020[2011-12]Status: DisposedITAT Indore21 Dec 2021AY 2011-12

Bench: Shri Mahavir Prasad & Shri Manish Boradvirtual Hearing Assessment Year 2011-12

Section 143(3)Section 147

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER VIRTUAL HEARING Assessment Year 2011-12 ACIT, 4(1) Indore : Appellant V/s M/s. Sharthak Real Built P. Ltd. Indore : Respondent PAN AAECM8887E Assessment Year 2011-12 ACIT, 4(1) Indore : Appellant V/s Shri Ashwin Mehta Indore : Respondent PAN: ACVPM3467E Revenue by Shri Amit Soni, Sr. DR Assessee by S/Shri Kunal Agrawal & Mahesh Agrawal, ARs Ashwin Mehta & Sharthak Real Built P. Ltd. ITA No.351 & 352/Ind/2020 Date of Hear…

The ACIT 4 (1), Indore vs. M/S Sharthak Real Built P Ltd, Indore

Appeals are dismissed

ITA 351/IND/2020[2011-12]Status: DisposedITAT Indore21 Dec 2021AY 2011-12

Bench: Shri Mahavir Prasad & Shri Manish Boradvirtual Hearing Assessment Year 2011-12

Section 143(3)Section 147

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER VIRTUAL HEARING Assessment Year 2011-12 ACIT, 4(1) Indore : Appellant V/s M/s. Sharthak Real Built P. Ltd. Indore : Respondent PAN AAECM8887E Assessment Year 2011-12 ACIT, 4(1) Indore : Appellant V/s Shri Ashwin Mehta Indore : Respondent PAN: ACVPM3467E Revenue by Shri Amit Soni, Sr. DR Assessee by S/Shri Kunal Agrawal & Mahesh Agrawal, ARs Ashwin Mehta & Sharthak Real Built P. Ltd. ITA No.351 & 352/Ind/2020 Date of Hear…

DCIT, Central-2, Indore vs. M/S Venus Enterprises, Indore

ITA 727/IND/2018[11-12]Status: DisposedITAT Indore26 Nov 2021

Bench: Shri Mahavir Prasad & Shri Manish Borad(Virtual Hearing)

Section 153A

…1 Ajitnath Reality and others SS 14 of 2017 and others अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER (Virtual hearing) IT(SS)A Nos.14 to 17/Ind/2017 Assessment Years: 2009-10 to 2012-13 ACIT, Central-2 M/s. Ajitnath Reality P. Ltd., Indore Indore बनाम/ (Appellant) (Respondent) Vs. PA No. AAFCA 5071 M C.O. No.15/Ind/2018 (Arising out of IT(SS)A No.17/Ind/2017) Assessment Year: 2012-13 M/s. Ajitnath ACIT, Central-2 Reality P. Ltd., Indore बनाम/ Indore Vs. (Appellant) (Respon…

The ACIT, Central-2, Indore vs. M/S. Venus Enterprises, Indore

ITA 127/IND/2017[2012-13]Status: DisposedITAT Indore26 Nov 2021AY 2012-13

Bench: Shri Mahavir Prasad & Shri Manish Borad(Virtual Hearing)

Section 153A

…1 Ajitnath Reality and others SS 14 of 2017 and others अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER (Virtual hearing) IT(SS)A Nos.14 to 17/Ind/2017 Assessment Years: 2009-10 to 2012-13 ACIT, Central-2 M/s. Ajitnath Reality P. Ltd., Indore Indore बनाम/ (Appellant) (Respondent) Vs. PA No. AAFCA 5071 M C.O. No.15/Ind/2018 (Arising out of IT(SS)A No.17/Ind/2017) Assessment Year: 2012-13 M/s. Ajitnath ACIT, Central-2 Reality P. Ltd., Indore बनाम/ Indore Vs. (Appellant) (Respon…

I. Commissioner of Income-tax, Central, Jaipur v. Smt. Sunita Dhadda (100 Taxmann.com 525) — Cited in 9 Judgments | BharatTax