Jhaveri Stock Brokers (P.) Ltd. (2007) 291 ITR 500 (SC) 8. Raymond Woollen Mills Ltd. v. ITO

136 Taxmann.com 373Supreme Court of India2022#16683 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 143(3)Section 148 Section 153A Section 153C Section 250 Section 68 Section 101 Section 102

Issues it is cited on

documents seized section 142 unexplained money undisclosed income section 139 section 13 previous year section 68 transfer person india section 143

Judgments citing Jhaveri Stock Brokers (P.) Ltd. (2007) 291 ITR 500 (SC) 8. Raymond Woollen Mills Ltd. v. ITO

Assistant Commissioner of Income Tax, Circle - Shillong, Shillong vs. Shri Chandra Mohan Jha, Shillong

Appeals are partly allowed

ITA 78/GTY/2018[2013-14]Status: DisposedITAT Guwahati02 Dec 2025AY 2013-14

Bench: SHRI MANOMOHAN DAS, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)

Section 143(3)Section 250Section 69Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL GUWAHATI BENCH, GUWAHATI (VIRTUAL HEARING AT KOLKATA) SHRI MANOMOHAN DAS, JUDICIAL MEMBER SHRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No. 62/GTY/2018 Assessment Year: 2013-14 Sh. Chandra Mohan Jha, Near Crinoline Swimming Pool, Barik, Shillong - 793001 [PAN: ADWPJ8837F] ...............…...……………....Appellant vs. ACIT, Circle- Shillong ..…................................. Respondent I.T.A. No. 78/GTY/2018 Assessment Year: 2013-14 Assistant Commissioner of Income Tax, Circle-Shillong, Aayakar Bhawan, Shillong ...............…...……………....Appellant vs. Shri Chandra Mohan…

Shri Chandra Mohan Jha, Shillong vs. Assistant Commissioner of Income Tax, Circle - Shillong, Shillong

Appeals are partly allowed

ITA 62/GTY/2018[2013-14]Status: DisposedITAT Guwahati02 Dec 2025AY 2013-14

Bench: SHRI MANOMOHAN DAS, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)

Section 143(3)Section 250Section 69Section 69A

Ags Developers Pvt Ltd, Jasola Delhi vs. Income Tax Officer Ward 1 (4), New Delhi

In the result, the appeal of the assessee is partly allowed

ITA 2185/DEL/2024[2008-2009]Status: DisposedITAT Delhi18 Oct 2024AY 2008-2009

Bench: Shri Kul Bharat[Assessment Year : 2008-09] Ags Developers Pvt.Ltd., Vs Ito, H.No.47, Pocket Ii, Ward -1(4), Near Appollo Hospital, Jasola, New Delhi. New Delhi-110076. Pan-Aafca1795G Appellant Respondent Appellant By Shri Sandeep Goel, Adv. Respondent By Shri Siddharth B.S. Meena, Sr.Dr Date Of Hearing 04.09.2024 Date Of Pronouncement 18.10.2024

Section 143(1)Section 147Section 148Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “SMC” BENCH: NEW DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER [Assessment Year : 2008-09] AGS Developers Pvt.Ltd., vs ITO, H.No.47, Pocket II, Ward -1(4), Near Appollo Hospital, Jasola, New Delhi. New Delhi-110076. PAN-AAFCA1795G APPELLANT RESPONDENT Appellant by Shri Sandeep Goel, Adv. Respondent by Shri Siddharth B.S. Meena, Sr.DR Date of Hearing 04.09.2024 Date of Pronouncement 18.10.2024 ORDER PER KUL BHARAT, JM : The present appeal filed by the assessee is directed against the order passed by Ld.CIT(A), National Faceless Appeal Centre (“NFAC”), Delhi dated 14.03…

Deputy Commissioner of Income Tax, Aurangabad vs. Vista Nirman Pvt. Ltd., Mumbai

ITA 1340/PUN/2023[2011-12]Status: DisposedITAT Pune05 Aug 2024AY 2011-12

Bench: Shri R. K. Panda & Ms Astha Chandraassessment Year : 2011-12

For Appellant: Shri Jaiprakash BairagraFor Respondent: Shri Ajay Kumar Keshari

Section 132Section 133(6)Section 133ASection 142(1)Section 143(3)Section 147Section 148Section 151(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER Assessment Year : 2011-12 DCIT, Aurangabad Vista Nirman Pvt. Ltd., F-11, 3rd Floor, Veer Nariman Vs. Road, Churchgate, Manek Mahal, Mumbai – 400020 PAN: AADCV5473G (Appellant) (Respondent) CO No.21/PUN/2024 Assessment Year : 2011-12 Vista Nirman Pvt. Ltd., DCIT, Aurangabad F-11, 3rd Floor, Veer Nariman Road, Vs. Churchgate, Manek Mahal, Mumbai – 400020 PAN: AADCV5473G (Cross Objector) (Respondent) Assessee by : Shri Jaiprakash Bairagra Department by : Shri Ajay Kumar Keshar…

Shanti Kumar Sethi and Sons, Jaipur vs. ACIT Circle-1, Jaipur

ITA 332/JPR/2024[2017-18]Status: DisposedITAT Jaipur22 Jul 2024AY 2017-18

Bench: The Ld. Cit(A) Was Filed By The Assessee Against The Order Dated 07.12.2019 Passed Under Section 143(3) Of The Income Tax Act, By Acit, Circle-01, Jaipur.

For Appellant: Sh. Rajeev Sogani, CA &For Respondent: Sh. Rajesh Kumar Meena, Add. CIT

Section 115BSection 142(1)Section 143(2)Section 143(3)Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 332/JP/2024 fu/kZkj.k o"kZ@Assessment Years : 2017-18 cuke Shanti Kumar Sethi & Sons ACIT Vs. 417 Shethi Bhawan, Hanuman Ji Circle-01, Jaipur Ka Rasta Johri Bazar, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AACHS 6269 R vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Rajeev Sogani, CA & Sh. Rakesh…