Krishna Sugar Corporation v. CIT

16 Taxmann.com 237Reported decision#11157 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 131Section 132Section 142(1)Section 143(1)Section 153ASection 153CSection 153DSection 245F

Issues it is cited on

section 269stsection 43(3)section 163section 245csettlement applicationon money receiptsection 140income tax settlement commissionsection 245d(4)section 153b(1)section 245section 158bg

Judgments citing Krishna Sugar Corporation v. CIT

Ashok Bharti Goswami, Pune vs. ACIT, Central Circle 2(1), Pune

In the result, all the appeals filed by the respective assessees are allowed

ITA 1272/PUN/2024[2018-19]Status: DisposedITAT Pune14 Jul 2025AY 2018-19

Bench: Shri R. K. Panda & Shri Vinay Bhamore

For Appellant: S/Shri Kishor B Phadke &For Respondent: S/Shri Sandeep Sengupta, CIT &
Section 131Section 132Section 142(1)Section 143(1)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER ITA Nos.1262 & 1269/PUN/2024 Assessment years : 2016-17 & 2017-18 Chitra Narendra Parmar ACIT Central Circle 881/82, Bhavani Peth, Vs. 2(1), Pune Pune – 411042 PAN: ABQPP3777L (Appellant) (Respondent) ITA Nos.1263 & 1272/PUN/2024 Assessment years : 2016-17 & 2017-18 Ashok Bharti Goswami ACIT Central Circle 484, Budhwar Peth, 2(1), Pune Vs. Pune – 411002 PAN: AMFPG6302G (Appellant) (Respondent) ITA Nos.1264 & 1268/PUN/2024 Assessment years : 2016-17 & 2017-18 Ramanlal Bhi…

Ashish Ramesh Oswal, Pune vs. ACIT, Central Circle 2(1), Pune

ITA 1271/PUN/2024[2017-18]Status: DisposedITAT Pune14 Jul 2025AY 2017-18

Bench: Shri R. K. Panda & Shri Vinay Bhamore

For Appellant: S/Shri Kishor B Phadke &For Respondent: S/Shri Sandeep Sengupta, CIT &
Section 131Section 132Section 142(1)Section 143(1)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER ITA Nos.1262 & 1269/PUN/2024 Assessment years : 2016-17 & 2017-18 Chitra Narendra Parmar 881/82, Bhavani Peth, Pune 411042 PAN: ABQPP3777L (Appellant) Vs. ACIT Central Circle 2(1), Pune (Respondent) ITA Nos.1263 & 1272/PUN/2024 Assessment years : 2016-17 & 2017-18 Ashok Bharti Goswami 484, Budhwar Peth, Pune 411002 PAN: AMFPG6302G (Appellant) Vs. ACIT Central Circle 2(1), Pune (Respondent) ITA Nos.1264 & 1268/PUN/2024 Assessment years : 2016-17 & 2017-18 Ramanlal Bhikul…

Adish Shantilal Solanki, Pune vs. Assistant Commissioner of Income Tax, Central Circle-2(1), Pune

ITA 1270/PUN/2024[2017-18]Status: DisposedITAT Pune14 Jul 2025AY 2017-18

Bench: Shri R. K. Panda & Shri Vinay Bhamore

Section 131Section 132Section 142(1)Section 143(1)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER ITA Nos.1262 & 1269/PUN/2024 Assessment years : 2016-17 & 2017-18 Chitra Narendra Parmar 881/82, Bhavani Peth, Pune – 411042 PAN: ABQPP3777L (Appellant) Vs. ACIT Central Circle 2(1), Pune (Respondent) ITA Nos.1263 & 1272/PUN/2024 Assessment years : 2016-17 & 2017-18 Ashok Bharti Goswami 484, Budhwar Peth, Pune – 411002 PAN: AMFPG6302G (Appellant) Vs. ACIT Central Circle 2(1), Pune (Respondent) ITA Nos.1264 & 1268/PUN/2024 Assessment years : 2016-17 & 2017-18 Ramanlal Bhikula…

Chitra Narendra Parmar, Pune vs. Assistant Commissioner of Income Tax, Central Circle-2(1), Pune

In the result, all the appeals filed by the respective assessees are allowed

ITA 1269/PUN/2024[2017-18]Status: DisposedITAT Pune14 Jul 2025AY 2017-18

Bench: Shri R. K. Panda & Shri Vinay Bhamore

For Appellant: S/Shri Kishor B Phadke &For Respondent: S/Shri Sandeep Sengupta, CIT &
Section 131Section 132Section 142(1)Section 143(1)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER ITA Nos.1262 & 1269/PUN/2024 Assessment years : 2016-17 & 2017-18 Chitra Narendra Parmar ACIT Central Circle 881/82, Bhavani Peth, Vs. 2(1), Pune Pune – 411042 PAN: ABQPP3777L (Appellant) (Respondent) ITA Nos.1263 & 1272/PUN/2024 Assessment years : 2016-17 & 2017-18 Ashok Bharti Goswami ACIT Central Circle 484, Budhwar Peth, 2(1), Pune Vs. Pune – 411002 PAN: AMFPG6302G (Appellant) (Respondent) ITA Nos.1264 & 1268/PUN/2024 Assessment years : 2016-17 & 2017-18 Ramanlal Bhi…

Ramlal Bhikulal Shah, Pune vs. ACIT, Central Circle 2(1), Pune

In the result, all the appeals filed by the respective assessees are allowed

ITA 1268/PUN/2024[2017-18]Status: DisposedITAT Pune14 Jul 2025AY 2017-18

Bench: Shri R. K. Panda & Shri Vinay Bhamore

For Appellant: S/Shri Kishor B Phadke &For Respondent: S/Shri Sandeep Sengupta, CIT &
Section 131Section 132Section 142(1)Section 143(1)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER ITA Nos.1262 & 1269/PUN/2024 Assessment years : 2016-17 & 2017-18 Chitra Narendra Parmar ACIT Central Circle 881/82, Bhavani Peth, Vs. 2(1), Pune Pune – 411042 PAN: ABQPP3777L (Appellant) (Respondent) ITA Nos.1263 & 1272/PUN/2024 Assessment years : 2016-17 & 2017-18 Ashok Bharti Goswami ACIT Central Circle 484, Budhwar Peth, 2(1), Pune Vs. Pune – 411002 PAN: AMFPG6302G (Appellant) (Respondent) ITA Nos.1264 & 1268/PUN/2024 Assessment years : 2016-17 & 2017-18 Ramanlal Bhi…

Deepak Kantilal Jain, Pune vs. ACIT, Central Circle 2(1), Pune

The appeal stands dismissed

ITA 1267/PUN/2024[2017-18]Status: DisposedITAT Pune14 Jul 2025AY 2017-18

Bench: Shri R. K. Panda & Shri Vinay Bhamore

Section 131Section 132Section 142(1)Section 143(1)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER ITA Nos.1262 & 1269/PUN/2024 Assessment years : 2016-17 & 2017-18 Chitra Narendra Parmar 881/82, Bhavani Peth, Pune 411042 PAN: ABQPP3777L (Appellant) Vs. ACIT Central Circle 2(1), Pune (Respondent) ITA Nos.1263 & 1272/PUN/2024 Assessment years : 2016-17 & 2017-18 Ashok Bharti Goswami 484, Budhwar Peth, Pune 411002 PAN: AMFPG6302G (Appellant) Vs. ACIT Central Circle 2(1), Pune (Respondent) ITA Nos.1264 & 1268/PUN/2024 Assessment years : 2016-17 & 2017-18 Ramanlal Bhikulal Sh…

Deepak Kantilal Jain, Pune vs. ACIT, Central Circle 2(1), Pune

The appeal stands dismissed

ITA 1265/PUN/2024[2016-17]Status: DisposedITAT Pune14 Jul 2025AY 2016-17

Bench: Shri R. K. Panda & Shri Vinay Bhamore

Section 131Section 132Section 142(1)Section 143(1)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER ITA Nos.1262 & 1269/PUN/2024 Assessment years : 2016-17 & 2017-18 Chitra Narendra Parmar 881/82, Bhavani Peth, Pune 411042 PAN: ABQPP3777L (Appellant) Vs. ACIT Central Circle 2(1), Pune (Respondent) ITA Nos.1263 & 1272/PUN/2024 Assessment years : 2016-17 & 2017-18 Ashok Bharti Goswami 484, Budhwar Peth, Pune 411002 PAN: AMFPG6302G (Appellant) Vs. ACIT Central Circle 2(1), Pune (Respondent) ITA Nos.1264 & 1268/PUN/2024 Assessment years : 2016-17 & 2017-18 Ramanlal Bhikulal Sh…

Ramanlal Bhikulal Shah, Pune vs. ACIT, Central Circle 2(1), Pune

In the result, all the appeals filed by the respective assessees are allowed

ITA 1264/PUN/2024[2016-17]Status: DisposedITAT Pune14 Jul 2025AY 2016-17

Bench: Shri R. K. Panda & Shri Vinay Bhamore

For Appellant: S/Shri Kishor B Phadke &For Respondent: S/Shri Sandeep Sengupta, CIT &
Section 131Section 132Section 142(1)Section 143(1)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER ITA Nos.1262 & 1269/PUN/2024 Assessment years : 2016-17 & 2017-18 Chitra Narendra Parmar ACIT Central Circle 881/82, Bhavani Peth, Vs. 2(1), Pune Pune – 411042 PAN: ABQPP3777L (Appellant) (Respondent) ITA Nos.1263 & 1272/PUN/2024 Assessment years : 2016-17 & 2017-18 Ashok Bharti Goswami ACIT Central Circle 484, Budhwar Peth, 2(1), Pune Vs. Pune – 411002 PAN: AMFPG6302G (Appellant) (Respondent) ITA Nos.1264 & 1268/PUN/2024 Assessment years : 2016-17 & 2017-18 Ramanlal Bhi…

Chitra Narendra Parmar, Pune vs. ACIT, Central Circle 2(1), Pune

In the result, all the appeals filed by the respective assessees are allowed

ITA 1262/PUN/2024[2016-17]Status: DisposedITAT Pune14 Jul 2025AY 2016-17

Bench: Shri R. K. Panda & Shri Vinay Bhamore

For Appellant: S/Shri Kishor B Phadke &For Respondent: S/Shri Sandeep Sengupta, CIT &
Section 131Section 132Section 142(1)Section 143(1)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER ITA Nos.1262 & 1269/PUN/2024 Assessment years : 2016-17 & 2017-18 Chitra Narendra Parmar ACIT Central Circle 881/82, Bhavani Peth, Vs. 2(1), Pune Pune – 411042 PAN: ABQPP3777L (Appellant) (Respondent) ITA Nos.1263 & 1272/PUN/2024 Assessment years : 2016-17 & 2017-18 Ashok Bharti Goswami ACIT Central Circle 484, Budhwar Peth, 2(1), Pune Vs. Pune – 411002 PAN: AMFPG6302G (Appellant) (Respondent) ITA Nos.1264 & 1268/PUN/2024 Assessment years : 2016-17 & 2017-18 Ramanlal Bhi…

Krishna Sugar Corporation v. CIT (16 Taxmann.com 237) — Cited in 9 Judgments | BharatTax