Kanubhai M. Patel v. Hiren Bhatt

334 ITR 5High Court#24551 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 139Section 143(2)Section 143(3)Section 147Section 148Section 271(1)(c)Section 282Section 292BB

Issues it is cited on

section 292bbsection 282section 292bsection 292section 29service of noticesection 28notice under section 148reassessment proceedingssection 271(1)(c)section 139section 27

Judgments citing Kanubhai M. Patel v. Hiren Bhatt

DCIT, Circle- 23(2), New Delhi vs. Skyline Engineering Contracts (India) Pvt. Ltd., New Delhi

ITA 5823/DEL/2017[2009-10]Status: DisposedITAT Delhi17 Sept 2025AY 2009-10

Bench: Shri Anubhav Sharma & Shri Amitabh Shukla

For Appellant: Shri Atul Puri, CAFor Respondent: Ms Rajinder Kaur, CIT-DR
Section 139Section 143(2)Section 143(3)Section 148Section 271(1)(c)Section 282

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: F : NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER ITAs No.5485 & 3382/Del/2017 Assessment Year: 2009-10 Skyline Engineering Contracts Vs DCIT, (India) Private Ltd., Circle-24(2)/23(1), Plot No.4, Kehar Singh Estate, New Delhi. Said-ul-Ajab, New Delhi – 110 030. PAN: AAACS8955P Assessment Year: 2009-10 DCIT, Vs Skyline Engineering Contracts Circle-23(2), (India) Private Ltd., New Delhi. G-2, Saket, New Delhi – 110 003. PAN: AAACS8955P (Appellant) (Respondent) Assessee by : Shri Atul Puri, CA Revenue by : Ms Ra…

Skyline Engineering Contracts (India) Pvt. Ltd., New Delhi vs. DCIT, Circle- 24(2), New Delhi

ITA 5485/DEL/2017[2009-10]Status: DisposedITAT Delhi17 Sept 2025AY 2009-10

Bench: Shri Anubhav Sharma & Shri Amitabh Shukla

For Appellant: Shri Atul Puri, CAFor Respondent: Ms Rajinder Kaur, CIT-DR
Section 139Section 143(2)Section 143(3)Section 148Section 271(1)(c)Section 282

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: F : NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER ITAs No.5485 & 3382/Del/2017 Assessment Year: 2009-10 Skyline Engineering Contracts Vs DCIT, (India) Private Ltd., Circle-24(2)/23(1), Plot No.4, Kehar Singh Estate, New Delhi. Said-ul-Ajab, New Delhi – 110 030. PAN: AAACS8955P Assessment Year: 2009-10 DCIT, Vs Skyline Engineering Contracts Circle-23(2), (India) Private Ltd., New Delhi. G-2, Saket, New Delhi – 110 003. PAN: AAACS8955P (Appellant) (Respondent) Assessee by : Shri Atul Puri, CA Revenue by : Ms Ra…

Skyline Engineering Contracts (India) Pvt. Ltd., New Delhi vs. DCIT, New Delhi

ITA 3382/DEL/2017[2009-10]Status: DisposedITAT Delhi17 Sept 2025AY 2009-10

Bench: Shri Anubhav Sharma & Shri Amitabh Shukla

For Appellant: Shri Atul Puri, CAFor Respondent: Ms Rajinder Kaur, CIT-DR
Section 139Section 143(2)Section 143(3)Section 148Section 271(1)(c)Section 282

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: F : NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER ITAs No.5485 & 3382/Del/2017 Assessment Year: 2009-10 Skyline Engineering Contracts Vs DCIT, (India) Private Ltd., Circle-24(2)/23(1), Plot No.4, Kehar Singh Estate, New Delhi. Said-ul-Ajab, New Delhi – 110 030. PAN: AAACS8955P Assessment Year: 2009-10 DCIT, Vs Skyline Engineering Contracts Circle-23(2), (India) Private Ltd., New Delhi. G-2, Saket, New Delhi – 110 003. PAN: AAACS8955P (Appellant) (Respondent) Assessee by : Shri Atul Puri, CA Revenue by : Ms Ra…

Kanubhai M. Patel v. Hiren Bhatt (334 ITR 5) — Cited in 3 Judgments | BharatTax