Maruthi Babu Rao Jadav v. ACIT

171 Taxmann.com 463High Court2025#16973 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2025 to 2026.

Sections most often in play

Section 115BBE Section 69A Section 142(1)Section 250 Section 68 Section 143(2)Section 133(6)Section 133A

Issues it is cited on

section 115bb section 115b section 115bbe section 69a section 115 section 69 section 68 section 11 prescribed section 250 person india

Judgments citing Maruthi Babu Rao Jadav v. ACIT

Principal Commissioner of Income Tax, Central- 1, New Delhi vs. Silver City

ITA - 233 / 2026HC Delhi23 Mar 2026

Section 68

…$~57 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 233/2026 & CM APPL. 18043/2026 PRINCIPAL COMMISSIONER OF INCOME TAX, CENTRAL- 1, NEW DELHI .....Appellant Through: Mr. Puneet Rai, SSC with Mr.Ashvini Kr. & Mr.Rishabh Nangia, JSCs. versus SILVER CITY .....Respondent Through: Mr. Salil Kapoor, Ms.Soumya Singh & Ms.Ananya Kapoor, Advs. CORAM: HON'BLE MR. JUSTICE DINESH MEHTA HON'BLE MR. JUSTICE VINOD KUMAR O R D E R % 23.03.2026 1. Mr. Puneet Rai, learned Senior Standing Counsel for the appellant- Department submitted that i…

Venkatanarayana Peetha, Guntur vs. Income Tax Officer, Ward-1, Tenali

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

ITA 731/VIZ/2025[2017-18]Status: DisposedITAT Visakhapatnam13 Feb 2026AY 2017-18

Bench: the AO, an addition of Rs.12.51 lakhs was made u/s 69A of the Act. While concluding the assessment, the Ld.AO has mentioned that the assessee opened an account in the Corporation Bank, Brundavan Gardens, Guntur only during demonetisation period, which clearly exhibits and deemed that the assessee has accommodated others money to deposit in his bank account in the guise of sources emanated out of agricultural savings of him. It was also mentioned that the vague explanation given with regard

Section 153CSection 69A

…आयकर अपीऱीय न्यायाधिकरण, विशाखापट्नम “एस एम् सी” बेंच में IN THE INCOME TAX APPELLATE TRIBUNAL Visakhapatnam “SMC” Bench, Visakhapatnam श्री विजय पाऱ राि, माननीय उपाध्यक्ष एिं श्री ओम्कारेश्िर चिदारा, माननीय ऱेखा सदस्य SHRI VIJAY PAL RAO, HON’BLE VICE PRESIDENT AND SHRI OMKARESHWAR CHIDARA, HON’BLE ACCOUNTANT MEMBER आयकर अपीलसं./I.T.A.No.731/Viz/2025 (निर्धारण वर्ा/ Assessment Year: 2017-18) Venkatanarayana Peetha Vs. Income Tax Officer Guntur Ward-1 Tenali PAN : BYSPP4577L (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) करदाता का प्रतततितित्व/ : Shri M.V.Prasad, CA Assessee Represented by राजस्व का प्रतततितित…

Ganesh Kumar Paidi, Vijayawada vs. Income Tax Officer, Ward-2(4), Vijayawada

Appeal is allowed in terms of our aforesaid observations

ITA 135/VIZ/2025[2017-18]Status: DisposedITAT Visakhapatnam26 Aug 2025AY 2017-18

Bench: Us:

Section 115BSection 143(3)Section 250

…आयकर अपीलीय अधिकरण, विशाखापटणम पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL Visakhapatnam Bench श्री रिीश सूद, माननीय न्याययक सदस्य एिं श्री एस. बालकृष्णन, माननीय लेखा सदस्य SHRI RAVISH SOOD, HON’BLE JUDICIAL MEMBER AND SHRI BALAKRISHNAN. S, HON’BLE ACCOUNTANT MEMBER, आयकरअपीलसं./I.T.A.No.135/Viz/2025 (निर्धारण वर्ा/ Assessment Year: 2017-18) Ganesh Kumar Paidi, Vs. The Income Tax Officer, R/o.Vijayawada. Ward – 2(4), Vijayawada. PAN : ARCPP5208N (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) करदाता का प्रतततितित्व/ : Shri C. Subrahmanyam Assessee Represented by (Hybrid) राजस्व का प्रतततितित्व/ : Dr. Aparna Vil…

Dsa Motors, Dharmapuri vs. ITO, Ward-1, Dharmapuri

In the result, the appeal filed by the assessee is allowed

ITA 2241/CHNY/2024[2017-18]Status: DisposedITAT Chennai26 May 2025AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri S. R. Raghunathaआयकर अपील सं./Ita No.:2241/Chny/2024 िनधा"रण वष" / Assessment Year: 2017-18 Dsa Motors, The Income Tax Officer, S.No.18/4K & 17/1Dif, Vs. Ward -1, Krishnagiri Main Road, Dharmapuri. Hale, Dharmapuri – 636 701. [Pan: Aalfd-1261-F] (अपीलाथ"/Appellant) (""थ"/Respondent)

For Appellant: Mr. P. M. Kathir, AdvocateFor Respondent: Ms. Sandhya Rani Kure, JCIT

Section 115BSection 144Section 69A

…आयकर अपीलीय अिधकरण, ‘ए’ "ायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी एस एस िव"ने" रिव, "ाियक सद" एवं "ी एस. आर. रघुनाथा, लेखा सद" के सम" BEFORE SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER AND SHRI S. R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.:2241/Chny/2024 िनधा"रण वष" / Assessment Year: 2017-18 DSA Motors, The Income Tax Officer, S.No.18/4K & 17/1DIF, vs. Ward -1, Krishnagiri Main Road, Dharmapuri. Hale, Dharmapuri – 636 701. [PAN: AALFD-1261-F] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से/Appellant by : Mr. P. M. Kathir, Advocate ""थ" की ओर से/Respondent by :…

Dy. Commissioner of Income Tax, Cir 1(3)(1), Income Tax Department vs. Skate Trades and Agencies Private Limited, Raichur Street Mumbai

In the result, the appeal of the assessee is dismissed

ITA 1663/MUM/2024[2017-18]Status: DisposedITAT Mumbai16 Apr 2025AY 2017-18

Bench: Shri Narendra Kumar Billaiyashri Sandeep Singh Karhaildy. Commissioner Of Income Tax, Circle-1(3)(1), Room No.535, Aayakar Bhawan, M.K. Road, Churchgate ............... Appellant Mumbai - 400020

For Appellant: NoneFor Respondent: Shri Bhangepatil Pushkaraj, Sr.DR

Section 115BSection 142(1)Section 143(2)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER Dy. Commissioner of Income Tax, Circle-1(3)(1), Room No.535, Aayakar Bhawan, M.K. Road, Churchgate ............... Appellant Mumbai - 400020 v/s Skates Trades and Agencies Pvt. Ltd., 302, Dev Kirpa Building, ……………… Respondent 28 Raichur Street, Mumbai – 400009 PAN : AAJCS366C Assessee by : None Revenue by : Shri Bhangepatil Pushkaraj, Sr.DR Date of Hearing – 16/04/2025 Date of Order – 16/04/2025 O R D E R PER SANDEEP SINGH KARHAIL, J.M. The Revenue has filed…