Mir Basheeruddin Ali Khan v. ITO, Ward- 6(3), Hyderabad

42 Taxmann.com 69Income Tax Appellate Tribunal2014#11648 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 344,197 Indian tax judgments — from 2018 to 2026.

Sections most often in play

Section 250Section 69ASection 115BBESection 143(2)Section 148Section 68Section 69Section 127

Issues it is cited on

limited scrutinyunexplained moneysection 69undisclosed incomesection 69asection 143(2)section 250total incomebusinessdocument

Judgments citing Mir Basheeruddin Ali Khan v. ITO, Ward- 6(3), Hyderabad

Rahul Aggarwal, India vs. Income Tax Officer Ward 30(3), Civic Centre, Delhi

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

ITA 6053/DEL/2025[2017-18]Status: DisposedITAT Delhi13 Mar 2026AY 2017-18

Bench: Shri S. Rifaur Rahman & Shri Vimal Kumarrahul Aggarwal, Income Tax Officer, 7708 (77 Avenue), Ward-30(3), Second Floor, Dlf Phase-Iv, Vs. Delhi. Gurugram-122009, Haryana. Pan-Ahcpa7394J (Appellant) (Respondent) Assessee By Shri Rajesh Mahna, Adv. & Shri Narender Goel, Adv. Shri Manish Gupta, Sr. Dr Department By Date Of Hearing 09.03.2026 Date Of Pronouncement 13.03.2026 O R D E R Per Vimal Kumar, Jm: This Appeal Filed By The Assessee Is Against Order Dated 08.08.2025 Of Learned Commissioner Of Income Tax (Appeals)-3, Chennai [Hereinafter Referred To As ‘The Ld. Cit(A)’] Passed U/S 250 Of The Income Tax Act, 1961, [Hereinafter Referred To As ‘The Act’] Arising Out Of Assessment Order Dated 10.12.2019 For Assessment Year 2017-18. 2. Brief Facts Of The Case Are That Assessee Filed Return Of Income On 17.03.2018 Declaring Total Income Of Rs.4,08,280/- Which Was Processed By The Cpc U/S 143(1) Of The Income Tax Act, 1961. Subsequently, The Case Was Selected For Limited Scrutiny Through Cass-2018Cycle On The Reason Of “Credit Card Payments”. Rahul Aggarwal Vs. Ito

Section 143(1)Section 143(2)Section 250Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’: NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER Rahul Aggarwal, Income Tax Officer, 7708 (77 Avenue), Ward-30(3), Second Floor, DLF Phase-IV, Vs. Delhi. Gurugram-122009, Haryana. PAN-AHCPA7394J (Appellant) (Respondent) Assessee by Shri Rajesh Mahna, Adv. and Shri Narender Goel, Adv. Shri Manish Gupta, Sr. DR Department by Date of Hearing 09.03.2026 Date of Pronouncement 13.03.2026 O R D E R PER VIMAL KUMAR, JM: This appeal filed by the Assessee is against order dated 08.08.2025 of Learned Commissioner of In…

Yazdin Jimmy Mistry, Mumbai vs. Income Tax Officer Ward 42(3)(2), Mumbai

In the result, the appeal filed by the assessee stands dismissed

ITA 1525/MUM/2025[2017-18]Status: DisposedITAT Mumbai27 May 2025AY 2017-18

Bench: Hon’Ble Shri Sandeep Gosainyazdin Jimmy Mistry Vs. Ito, Ward – 42(3)(2) 2/7, Rustom Baug, Sant Room No. 609, 6Th Savta Marg, Byculla, Floor, Kautilya Mumbai – 400027. Bhawan, C-41 To C-43, G Block, Bkc, Mumbai – 400051. Pan/Gir No. Agapm9097K (Applicant) (Respondent)

Section 131Section 250Section 3Section 44ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH MUMBAI BEFORE HON’BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER Yazdin Jimmy Mistry Vs. ITO, Ward – 42(3)(2) 2/7, Rustom Baug, Sant Room no. 609, 6th Savta Marg, Byculla, Floor, Kautilya Mumbai – 400027. Bhawan, C-41 to C-43, G Block, BKC, Mumbai – 400051. PAN/GIR No. AGAPM9097K (Applicant) (Respondent) Assessee by Shri Rakesh Kr. Sirsalewala Revenue by Shri Avinash Karpe, Sr. Ld.DR Date of Hearing 01.05.2025 Date of Pronouncement 27.05.2025 आदेश / ORDER PER SANDEEP GOSAIN, JM: The present appeal has been filed by the assesseee challenging the impugned order 16.01.20…

Sunita Sherwani, Raipur vs. Income Tax Officer-4(1), Raipur

In the result, appeal of the assessee is partly allowed in terms of the aforesaid observations

ITA 506/RPR/2024[2017-18]Status: DisposedITAT Raipur21 Jan 2025AY 2017-18

Bench: Shri Ravish Soodआयकर अपील सं. / Ita No.506/Rpr/2024 "नधा"रण वष" / Assessment Year : 2017-18 Smt. Sunita Sherwani S-19, Rajeev Nagar, Raipur (C.G.)-492 001 Pan: Attps9943C .......अपीलाथ" / Appellant बनाम / V/S. The Income Tax Officer-4(1), Raipur (C.G.) ……""यथ" / Respondent

For Appellant: Shri R.B Doshi, CAFor Respondent: Smt. Anubhaa Tah Goel, Sr. DR
Section 127Section 143(2)Section 143(3)Section 69A

…आयकर अपील"य अ"धकरण "यायपीठ “एक-सद"य” मामला रायपुर म" IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH “SMC”, RAIPUR "ी रवीश सूद, "या"यक सद"य के सम" BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER आयकर अपील सं. / ITA No.506/RPR/2024 "नधा"रण वष" / Assessment Year : 2017-18 Smt. Sunita Sherwani S-19, Rajeev Nagar, Raipur (C.G.)-492 001 PAN: ATTPS9943C .......अपीलाथ" / Appellant बनाम / V/s. The Income Tax Officer-4(1), Raipur (C.G.) ……""यथ" / Respondent Assessee by : Shri R.B Doshi, CA Revenue by : Smt. Anubhaa Tah Goel, Sr. DR सुनवाई क" तार"ख / Date of Hearing : 13.01.2025 घोषणा क" तार"ख / Date of Pronouncement : 21.0…

Murugesan Jothi, Gobi vs. ITO, Ward-2(1), Erode

The appeal of the assessee is allowed

ITA 2072/CHNY/2024[2017-18]Status: DisposedITAT Chennai29 Nov 2024AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal & Hon’Ble Shri Manu Kumar Giriआयकरअपील सं./ Ita No.2072/Chny/2024 (िनधा"रणवष" / Assessment Year: 2017-2018) Murugesan Jothi, Vs. The Income Tax Officer, 223/1, Maturha Cotspinn Private Ltd. Ward 2(1) Gobi 638 452. Erode Tamil Nadu [Pan: Acapj 0446K] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri N.C.Ravi Krishnan, Advocate ""यथ" क" ओर से /Respondent By : Shri Arv Srinivasan, Irs, Addl. Cit सुनवाई क" तार"ख/Date Of Hearing : 04.11.2024 घोषणा क" तार"ख /Date Of Pronouncement : 29.11.2024 आदेश / O R D E R Per Manu Kumar Giri ()

For Appellant: Shri N.C.Ravi Krishnan, AdvocateFor Respondent: Shri ARV Srinivasan, IRS, Addl. CIT
Section 143(1)Section 143(2)Section 143(3)Section 69

…आयकर अपीलीय अिधकरण ‘ए’’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" एवं माननीय "ी मनु कुमार िग"र, "ाियक सद" के सम"। BEFORE HON’BLE SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND HON’BLE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER आयकरअपील सं./ ITA No.2072/Chny/2024 (िनधा"रणवष" / Assessment Year: 2017-2018) Murugesan Jothi, Vs. The Income Tax Officer, 223/1, Maturha Cotspinn Private Ltd. Ward 2(1) Gobi 638 452. Erode Tamil Nadu [PAN: ACAPJ 0446K] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri N.C.Ravi Krishnan, Advocate ""य…

P Durga Venkata Mangatayaru, Visakhapatnam vs. Income-Tax Officer, Ward-4(5), Visakhapatnam

In the result, appeal of the assessee is dismissed

ITA 161/VIZ/2021[2017-18]Status: DisposedITAT Visakhapatnam26 May 2022AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. No.161/Viz/2021 (धनधाारणिर्ा/ Assessment Year :2017-18) Smt. Durga Venkata Mangatayaru Vs. The Income Tax Officer, Puppala, Ward-4(5), Visakhapatnam. Visakhapatnam. Pan: Bgbpm 4729 C (अपीलाथी/ Appellant) (प्रत्यथी/ Respondent) अपीलाथीकीओरसे/ Appellant By : Sri Pavan Kumar Gorti प्रत्याथीकीओरसे/ Respondent By : Sri Spg Mudaliar, Sr. Ar

For Appellant: Sri Pavan Kumar GortiFor Respondent: Sri SPG Mudaliar, Sr. AR
Section 143(2)Section 143(3)Section 69A

…आयकरअपीलीयअधधकरण, धिशाखापटणमपीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्रीदुव्िूरुआरएलरेड्डी, न्याधयकसदस्यएिंश्रीएसबालाकृष्णन, लेखासदस्यकेसमक्ष BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकरअपीलसं./ I.T.A. No.161/Viz/2021 (धनधाारणिर्ा/ Assessment Year :2017-18) Smt. Durga Venkata Mangatayaru Vs. The Income Tax Officer, Puppala, Ward-4(5), Visakhapatnam. Visakhapatnam. PAN: BGBPM 4729 C (अपीलाथी/ Appellant) (प्रत्यथी/ Respondent) अपीलाथीकीओरसे/ Appellant by : Sri Pavan Kumar Gorti प्रत्याथीकीओरसे/ Responden…

Ganta Srinivasa Rao, Visakhapatnam vs. The Assistant Commissioner of Income Tax, Circle-3(1), Visakhapatnam

In the result, appeal of the assessee is allowed

ITA 424/VIZ/2019[2014-15]Status: DisposedITAT Visakhapatnam17 Sept 2021AY 2014-15

Bench: Shri N.K.Choudhry, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bleआयकर अपील सं./I.T.A.No.417/Viz/2019 (निर्धारण वर्ा/Assessment Year:2013-14) Asst.Commissioner Of Income Tax Vs. Shri Ganta Srinivasa Rao Circle-3(1) D.No.1-84-16/1/1, Plot Visakhapatnam No.231/4, Mvp Colony Visakhapatnam [Pan : Adypg4435G] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.04/Viz/2020 (Arising Out Of I.T.A.No.417/Viz/2019) (निर्धारण वर्ा/Assessment Year:2013-14) Shri Ganta Srinivasa Rao Vs. Asst.Commissioner Of D.No.1-84-16/1/1, Plot No.231/4 Income Tax Mvp Colony Circle-3(1) Visakhapatnam Visakhapatnam [Pan : Adypg4435G] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.423/Viz/2019 & 424/Viz/2019 (निर्धारण वर्ा/Assessment Year:2013-14 & 2014-15) Shri Ganta Srinivasa Rao Vs. Asst.Commissioner Of D.No.1-84-16/1/1, Plot No.231/4 Income Tax Mvp Colony Circle-3(1) Visakhapatnam Visakhapatnam [Pan : Adypg4435G] रधजस्व की ओर से /Revenue By : Shri D.K.Sonowal, Cit(Dr) निर्धाऩरती की ओरसे / Assessee By : Shri G.V.N.Hari, Ar सुिवधई की तधरीख / Date Of Hearing : 07.09.2021 घोर्णध की तधरीख/Date Of Pronouncement : 17.09.2021

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri D.K.Sonowal, CIT(DR)
Section 148

…आयकर अपीलीयअधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री एन के चौिरी,न्याधयक सदस्य एिं श्री धड.एस .सुन्दर धसंह, लेखा सदस्य के समक्ष BEFORE SHRI N.K.CHOUDHRY, HON’BLE JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.417/Viz/2019 (निर्धारण वर्ा/Assessment Year:2013-14) Asst.Commissioner of Income Tax Vs. Shri Ganta Srinivasa Rao Circle-3(1) D.No.1-84-16/1/1, Plot Visakhapatnam No.231/4, MVP Colony Visakhapatnam [PAN : ADYPG4435G] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.04/Viz/2020…

Ganta Srinivasa Rao, Visakhapatnam vs. The Assistant Commissioner of Income Tax, Circle-3(1), Visakhapatnam

In the result, appeal of the assessee is allowed

ITA 423/VIZ/2019[2013-14]Status: DisposedITAT Visakhapatnam17 Sept 2021AY 2013-14

Bench: Shri N.K.Choudhry, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bleआयकर अपील सं./I.T.A.No.417/Viz/2019 (निर्धारण वर्ा/Assessment Year:2013-14) Asst.Commissioner Of Income Tax Vs. Shri Ganta Srinivasa Rao Circle-3(1) D.No.1-84-16/1/1, Plot Visakhapatnam No.231/4, Mvp Colony Visakhapatnam [Pan : Adypg4435G] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.04/Viz/2020 (Arising Out Of I.T.A.No.417/Viz/2019) (निर्धारण वर्ा/Assessment Year:2013-14) Shri Ganta Srinivasa Rao Vs. Asst.Commissioner Of D.No.1-84-16/1/1, Plot No.231/4 Income Tax Mvp Colony Circle-3(1) Visakhapatnam Visakhapatnam [Pan : Adypg4435G] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.423/Viz/2019 & 424/Viz/2019 (निर्धारण वर्ा/Assessment Year:2013-14 & 2014-15) Shri Ganta Srinivasa Rao Vs. Asst.Commissioner Of D.No.1-84-16/1/1, Plot No.231/4 Income Tax Mvp Colony Circle-3(1) Visakhapatnam Visakhapatnam [Pan : Adypg4435G] रधजस्व की ओर से /Revenue By : Shri D.K.Sonowal, Cit(Dr) निर्धाऩरती की ओरसे / Assessee By : Shri G.V.N.Hari, Ar सुिवधई की तधरीख / Date Of Hearing : 07.09.2021 घोर्णध की तधरीख/Date Of Pronouncement : 17.09.2021

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri D.K.Sonowal, CIT(DR)
Section 148

…आयकर अपीलीयअधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री एन के चौिरी,न्याधयक सदस्य एिं श्री धड.एस .सुन्दर धसंह, लेखा सदस्य के समक्ष BEFORE SHRI N.K.CHOUDHRY, HON’BLE JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.417/Viz/2019 (निर्धारण वर्ा/Assessment Year:2013-14) Asst.Commissioner of Income Tax Vs. Shri Ganta Srinivasa Rao Circle-3(1) D.No.1-84-16/1/1, Plot Visakhapatnam No.231/4, MVP Colony Visakhapatnam [PAN : ADYPG4435G] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.04/Viz/2020…

The Assistant Commissioner of Income Tax, Circle-3(1), Visakhapatnam vs. Ganta Srinivasa Rao, Visakhapatnam

In the result, appeal of the assessee is allowed

ITA 417/VIZ/2019[2013-14]Status: DisposedITAT Visakhapatnam17 Sept 2021AY 2013-14

Bench: Shri N.K.Choudhry, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bleआयकर अपील सं./I.T.A.No.417/Viz/2019 (निर्धारण वर्ा/Assessment Year:2013-14) Asst.Commissioner Of Income Tax Vs. Shri Ganta Srinivasa Rao Circle-3(1) D.No.1-84-16/1/1, Plot Visakhapatnam No.231/4, Mvp Colony Visakhapatnam [Pan : Adypg4435G] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.04/Viz/2020 (Arising Out Of I.T.A.No.417/Viz/2019) (निर्धारण वर्ा/Assessment Year:2013-14) Shri Ganta Srinivasa Rao Vs. Asst.Commissioner Of D.No.1-84-16/1/1, Plot No.231/4 Income Tax Mvp Colony Circle-3(1) Visakhapatnam Visakhapatnam [Pan : Adypg4435G] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.423/Viz/2019 & 424/Viz/2019 (निर्धारण वर्ा/Assessment Year:2013-14 & 2014-15) Shri Ganta Srinivasa Rao Vs. Asst.Commissioner Of D.No.1-84-16/1/1, Plot No.231/4 Income Tax Mvp Colony Circle-3(1) Visakhapatnam Visakhapatnam [Pan : Adypg4435G] रधजस्व की ओर से /Revenue By : Shri D.K.Sonowal, Cit(Dr) निर्धाऩरती की ओरसे / Assessee By : Shri G.V.N.Hari, Ar सुिवधई की तधरीख / Date Of Hearing : 07.09.2021 घोर्णध की तधरीख/Date Of Pronouncement : 17.09.2021

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri D.K.Sonowal, CIT(DR)
Section 148

…आयकर अपीलीयअधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री एन के चौिरी,न्याधयक सदस्य एिं श्री धड.एस .सुन्दर धसंह, लेखा सदस्य के समक्ष BEFORE SHRI N.K.CHOUDHRY, HON’BLE JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.417/Viz/2019 (निर्धारण वर्ा/Assessment Year:2013-14) Asst.Commissioner of Income Tax Vs. Shri Ganta Srinivasa Rao Circle-3(1) D.No.1-84-16/1/1, Plot Visakhapatnam No.231/4, MVP Colony Visakhapatnam [PAN : ADYPG4435G] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.04/Viz/2020…

Shri Ravi Kewaltani, Durg vs. Income Tax Officer, Ward 2(1), Bhilai

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

ITA 278/RPR/2017[2014-15]Status: DisposedITAT Raipur12 Oct 2018AY 2014-15

Bench: Shri R. K. Panda & Ms. Suchitra Kambleassessment Year : 2014-15 Shri Ravi Kewaltani, Ito, Ward- 2(1), Bombay Footwear, G.E. Road, Bhilai (Cg). Vs. Pachari Para, Durg (Cg).

For Appellant: Shri R. B. Doshi, CAFor Respondent: Shri Rituparan Namdeo, DR
Section 271(1)(c)Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year : 2014-15 Shri Ravi Kewaltani, ITO, Ward- 2(1), Bombay Footwear, G.E. Road, Bhilai (CG). Vs. Pachari Para, Durg (CG). PAN : AULPK6656M (Appellant) (Respondent) Assessee by : Shri R. B. Doshi, CA Department by : Shri Rituparan Namdeo, DR Date of hearing : 06-08-2018 Date of pronouncement : 12-10-2018 O R D E R PER R. K. PANDA, AM : This appeal filed by the assessee is directed against the order dated 05.09.2017 of the ld. CIT(A)-II, Raipur (CG) relating…

Mir Basheeruddin Ali Khan v. ITO, Ward- 6(3), Hyderabad (42 Taxmann.com 69) — Cited in 9 Judgments | BharatTax