Judicature at Bombay in Chander Arjandas Manwani v. National Faceless Assessment Centre

130 Taxmann.com 445High Court2021#22488 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2023 to 2025.

Sections most often in play

Section 139(1)Section 144 Section 144B Section 147 Section 148 Section 148A Section 69

Issues it is cited on

section 14 nfac

Judgments citing Judicature at Bombay in Chander Arjandas Manwani v. National Faceless Assessment Centre

SAPANA SHRINIVAS SAMAL,MUMBAI vs. ITO WARD 42(3)(3), MUMBAI

The appeal is allowed

ITA 4798/MUM/2025[2015-16]Status: DisposedITAT Mumbai13 Nov 2025AY 2015-16

Bench: Justice (Retd.) C V Bhadang & Shri Prabhash Shankar: A.Y : 2015-16

For Appellant: Shri Bhupendra ShahFor Respondent: Shri Swapnil Choudhary

Section 139(1)Section 147Section 148Section 148ASection 69

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “G”, MUMBAI BEFORE JUSTICE (RETD.) C V BHADANG, PRESIDENT & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER : A.Y : 2015-16 Sapana Shrinivas Samal Vs. Income Tax Officer – 42(3)(3), 37/878, Adarsh Nagar, Worli, Mumbai. (Respondent) Mumbai 400 030. PAN : BEOPS8612D (Appellant) Appellant by : Shri Bhupendra Shah Respondent by : Shri Swapnil Choudhary Date of hearing : 13.11.2025 Date of Pronouncement : 13.11.2025 O R D E R PER JUSTICE (RETD.) C V BHADANG : By this appeal, assessee is challenging the order dated 25.07.2025 passed by National Faceless Appeal Centre…

INDIYAA DISTRIBUTION NETWORK LLP,INDORE vs. DEPUTY COMMISSIONER OF INCOME TAX-1(1), INDORE, INDORE

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 258/IND/2023[2018-19]Status: DisposedITAT Indore21 Jun 2024AY 2018-19

Bench: Shri Vijay Pal Rao & Shrib.M. Biyaniassessment Year : 2018-19 Indiyaa Distribution Dy. Cit, Network Llp, 1(1), 11D, Sampat Farm, Indore. Opp.Agrawal Public बनाम/ School, Vs. Bicholi Mardana Road, Indore. (Assessee / Appellant) (Revenue / Respondent) Pan: Aarfg1302N Assessee By Ms.Ruchira Singhal, Ar Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 21.05.2024 Date Of Pronouncement 21.06.2024

Section 143(1)Section 143(3)Section 2(24)(x)Section 34(1)(iv)Section 36Section 36(1)(va)Section 43B

…आयकर अपीलीय अिधकरण, इंदौर "ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRIB.M. BIYANI, ACCOUNTANT MEMBER Assessment Year : 2018-19 Indiyaa Distribution Dy. CIT, Network LLP, 1(1), 11D, Sampat Farm, Indore. Opp.Agrawal Public बनाम/ School, Vs. Bicholi Mardana Road, Indore. (Assessee / Appellant) (Revenue / Respondent) PAN: AARFG1302N Assessee by Ms.Ruchira Singhal, AR Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 21.05.2024 Date of Pronouncement 21.06.2024 आदेश/O R D E R Per Vijay Pal Rao, JM: This appeal by the assessee is direc…

SUNIL PAGARIA,UDAIPUR vs. ITO, WARD-2(1), UDAIPUR

In the result, the appeal of the assessee is allowed

ITA 198/JODH/2023[2013-14]Status: DisposedITAT Jodhpur09 Oct 2023AY 2013-14

Section 143(1)Section 143(2)Section 143(3)Section 154Section 234Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM ITA Nos. 198/Jodh/2023 (ASSESSMENT YEAR- 2013-14) Sunil Pagaria Vs Income Tax Officer, 111 Bhupalpura, Ward-2(1), Udaipur-313001. Udaipur. (Appellant) (Respondent) PAN NO. ABEPP 9645 H (Virtual Hearing) Assessee By Shri Shyam S. Singhvi-C.A. Revenue By Shri S.M. Joshi, JCIT-DR Date of hearing 11/07/2023 Date of Pronouncement 09/10/2023 O R D E R PER: Dr. S. Seethalakshmi, JM The assessee has filed an appeal against the order of the National Faceless Appeal Centre, Delhi [herein aft…