ITO v. Fairdeal Infin Services Private Limited

173 Taxmann.com 517Reported decision2025#23111 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2025 to 2026.

Sections most often in play

Section 143(3)Section 10(38)Section 68Section 69CSection 253Section 271(1)(c)Section 28Section 36(2)

Issues it is cited on

section 143(3)indianfacbusinessdocument

Judgments citing ITO v. Fairdeal Infin Services Private Limited

Smt Rashmi Ramesh Damani, Mumbai vs. DCIT, Circle 17(1), Mumbai

ITA 1129/MUM/2025[2014-15]Status: DisposedITAT Mumbai02 Jan 2026AY 2014-15

Bench: SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER SHRI PRABHASH SHANKAR (Accountant Member)

For Appellant: Shri M. P. LohiaFor Respondent: Shri Vikas Chandra
Section 143(3)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER Smt. Rashmi Ramesh Damani 7th Floor, Moti Mahal, 195, J. Tata Road, Churchgate, Mumbai – 400020. Maharashtra. [PAN: AAEPD6376J] …………. Appellant Vs Deputy Commissioner of Income Tax, Circle 17(1), Mumbai Room No.117, 1st Floor, Kautilya Bhavan, C-41 to C-43, G Block, Bandra Kurla Complex, Bandra (East), Mumbai - 400051. Maharashtra. …………. Respondent Appearance For the Appellant/Assessee : Shri M. P. Lohia For the Respondent/Department : Shri Vikas Chandra Date Conclusion of hearin…

Pravin Mohanlal Selvadia, Mumbai vs. CIT (A), Mumbai

In the result, appeal of the assessee is allowed and that of Revenue is dismissed

ITA 4329/MUM/2024[AY 2015-16]Status: DisposedITAT Mumbai31 Dec 2025

Bench: SHRI PAWAN SINGH (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

For Appellant: Shri Piyush Chhajed, CAFor Respondent: Shri Virabhadra Mahajan, Sr. DR
Section 10(38)Section 143(3)Section 253Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2015-16 Assistant Commissioner of Mihir Selvadia Income Tax Mumbai (Lega Heir of Late Shri Pravin Mohanlal Selvadia) Vs. 28, Walchand Terrace, Tardeo Road, Mumbai - 400004 (PAN: AADPS3125M) (Appellant) (Respondent) Assessment Year: 2015-16 Mihir Selvadia Assistant Commissioner of (Lega Heir of Late Shri Pravin Income Tax- 19(2), Mumbai Mohanlal Selvadia) 28, Walchand Terrace, Vs. Tardeo Road, Mumbai - 400004 (PAN: AADPS3125M) (Appellant) (Respondent) Present f…

ACIT, Mumbai vs. Pravin Selvadia, Mumbai

In the result, appeal of the assessee is allowed and that of Revenue is dismissed

ITA 2571/MUM/2024[2015-16]Status: DisposedITAT Mumbai31 Dec 2025AY 2015-16

Bench: SHRI PAWAN SINGH (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

For Appellant: Shri Piyush Chhajed, CAFor Respondent: Shri Virabhadra Mahajan, Sr. DR
Section 10(38)Section 143(3)Section 253Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2015-16 Assistant Commissioner of Mihir Selvadia Income Tax Mumbai (Lega Heir of Late Shri Pravin Mohanlal Selvadia) Vs. 28, Walchand Terrace, Tardeo Road, Mumbai - 400004 (PAN: AADPS3125M) (Appellant) (Respondent) Assessment Year: 2015-16 Mihir Selvadia Assistant Commissioner of (Lega Heir of Late Shri Pravin Income Tax- 19(2), Mumbai Mohanlal Selvadia) 28, Walchand Terrace, Vs. Tardeo Road, Mumbai - 400004 (PAN: AADPS3125M) (Appellant) (Respondent) Present f…

ITO v. Fairdeal Infin Services Private Limited (173 Taxmann.com 517) — Cited in 3 Judgments | BharatTax