M Aboobacker v. CIT

81 Taxmann.com 299Reported decision#18321 most cited
5

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 115BBESection 131(1)Section 132Section 132(4)Section 132(4A)Section 153CSection 69Section 153A

Issues it is cited on

section 131(1)statement under section 132(4)retracted statementsection 17section 132(4a)reasoned orderdocuments seizedsection 115bbsection 115bsection 132(4)section 131unexplained investment

Judgments citing M Aboobacker v. CIT

Deputy Commissioner of Income Tax, Central Circle, Hubballi vs. Shri Gopal Krishnanatsa Katigar, Hubballi

In the result, the appeal of the Revenue is dismissed

ITA 1143/BANG/2024[2019-20]Status: DisposedITAT Bangalore02 Jun 2025AY 2019-20

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri MV Sheshachala, Sr. AdvocateFor Respondent: Shri D.K. Mishra, CIT (DR)
Section 131(1)Section 132Section 132(4)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A ’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No.1138 - 1143/Bang/2024 Assessment Years: 2014-15 to 2019-20 The Dy. Commissioner of Income Tax, Vs. Shri Gopal Krishnanatsa Central Circle, Katigar, Hubballi. 103, Bhavani Arcade, Old Bus Stand Road, New Cotton Market, Hubballi. PAN – AHZPK 0023 F APPELLANT RESPONDENT Assessee by : Shri MV Sheshachala, Sr. Advocate Revenue by : Shri D.K. Mishra, CIT (DR) Date of hearing : 22.04.2025 Date of Pronouncement : 02.06.2025 O R D E R PER WASEEM AHMED, ACCOUNTANT MEMB…

Deputy Commissioner of Income Tax, Central Circle, Hubballi vs. Shri Gopal Krishnanatsa Katigar, Hubballi

In the result, the appeal of the Revenue is dismissed

ITA 1141/BANG/2024[2017-18]Status: DisposedITAT Bangalore02 Jun 2025AY 2017-18

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri MV Sheshachala, Sr. AdvocateFor Respondent: Shri D.K. Mishra, CIT (DR)
Section 131(1)Section 132Section 132(4)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A ’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No.1138 - 1143/Bang/2024 Assessment Years: 2014-15 to 2019-20 The Dy. Commissioner of Income Tax, Vs. Shri Gopal Krishnanatsa Central Circle, Katigar, Hubballi. 103, Bhavani Arcade, Old Bus Stand Road, New Cotton Market, Hubballi. PAN – AHZPK 0023 F APPELLANT RESPONDENT Assessee by : Shri MV Sheshachala, Sr. Advocate Revenue by : Shri D.K. Mishra, CIT (DR) Date of hearing : 22.04.2025 Date of Pronouncement : 02.06.2025 O R D E R PER WASEEM AHMED, ACCOUNTANT MEMB…

Deputy Commissioner of Income Tax, Central Circle, Hubballi vs. Shri Gopal Krishnanatsa Katigar, Hubballi

In the result, the appeal of the Revenue is dismissed

ITA 1140/BANG/2024[2016-17]Status: DisposedITAT Bangalore02 Jun 2025AY 2016-17

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri MV Sheshachala, Sr. AdvocateFor Respondent: Shri D.K. Mishra, CIT (DR)
Section 131(1)Section 132Section 132(4)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A ’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No.1138 - 1143/Bang/2024 Assessment Years: 2014-15 to 2019-20 The Dy. Commissioner of Income Tax, Vs. Shri Gopal Krishnanatsa Central Circle, Katigar, Hubballi. 103, Bhavani Arcade, Old Bus Stand Road, New Cotton Market, Hubballi. PAN – AHZPK 0023 F APPELLANT RESPONDENT Assessee by : Shri MV Sheshachala, Sr. Advocate Revenue by : Shri D.K. Mishra, CIT (DR) Date of hearing : 22.04.2025 Date of Pronouncement : 02.06.2025 O R D E R PER WASEEM AHMED, ACCOUNTANT MEMB…

Deputy Commissioner of Income Tax, Central Circle, Hubballi vs. Shri Gopal Krishnanatsa Katigar, Hubballi

In the result, the appeal of the Revenue is dismissed

ITA 1139/BANG/2024[2015-16]Status: DisposedITAT Bangalore02 Jun 2025AY 2015-16

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri MV Sheshachala, Sr. AdvocateFor Respondent: Shri D.K. Mishra, CIT (DR)
Section 131(1)Section 132Section 132(4)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A ’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No.1138 - 1143/Bang/2024 Assessment Years: 2014-15 to 2019-20 The Dy. Commissioner of Income Tax, Vs. Shri Gopal Krishnanatsa Central Circle, Katigar, Hubballi. 103, Bhavani Arcade, Old Bus Stand Road, New Cotton Market, Hubballi. PAN – AHZPK 0023 F APPELLANT RESPONDENT Assessee by : Shri MV Sheshachala, Sr. Advocate Revenue by : Shri D.K. Mishra, CIT (DR) Date of hearing : 22.04.2025 Date of Pronouncement : 02.06.2025 O R D E R PER WASEEM AHMED, ACCOUNTANT MEMB…

Deputy Commissioner of Income Tax, Central Circle, Hubballi vs. Shri Gopal Krishnanatsa Katigar, Hubballi

In the result, the appeal of the Revenue is dismissed

ITA 1138/BANG/2024[2014-15]Status: DisposedITAT Bangalore02 Jun 2025AY 2014-15

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri MV Sheshachala, Sr. AdvocateFor Respondent: Shri D.K. Mishra, CIT (DR)
Section 131(1)Section 132Section 132(4)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A ’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No.1138 - 1143/Bang/2024 Assessment Years: 2014-15 to 2019-20 The Dy. Commissioner of Income Tax, Vs. Shri Gopal Krishnanatsa Central Circle, Katigar, Hubballi. 103, Bhavani Arcade, Old Bus Stand Road, New Cotton Market, Hubballi. PAN – AHZPK 0023 F APPELLANT RESPONDENT Assessee by : Shri MV Sheshachala, Sr. Advocate Revenue by : Shri D.K. Mishra, CIT (DR) Date of hearing : 22.04.2025 Date of Pronouncement : 02.06.2025 O R D E R PER WASEEM AHMED, ACCOUNTANT MEMB…

M Aboobacker v. CIT (81 Taxmann.com 299) — Cited in 5 Judgments | BharatTax