Mohd Athar Anjum v. ACIT

174 Taxmann.com 337High Court2025#17067 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2025 to 2026.

Sections most often in play

Section 147 Section 148 Section 115BBE Section 148A Section 149(1)(b)Section 149(1A)Section 69A Section 132

Issues it is cited on

section 149(1)(b)section 149(1)income escaping assessment specified authority section 149 section 148a(d)section 148a escapement of income reopening of assessment section 115bbe notice under section 148 reassessment proceedings

Judgments citing Mohd Athar Anjum v. ACIT

SARABJEET SINGH BEDI,NEW DELHI vs. DCIT, CENTRAL CIRCLE 20, DELHI

ITA 4475/DEL/2025[2017-18]Status: DisposedITAT Delhi09 Jan 2026AY 2017-18

Bench: Shri S Rifaur Rahman & Shri Anubhav Sharmasarabjit Singh Bedi Vs. Dcit, Central Circle-20 C-706, New Friends Jhandewalan Extension Colony, New Delhi Delhi, New Delhi – 110065 New Delhi – 110055 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Abjpb3799H Appellant .. Respondent

For Appellant: Sh. Salil Agarwal, Sr.AdvFor Respondent: Sh. Jitender Singh, CIT, DR

Section 147Section 148Section 149Section 149(1)Section 149(1)(b)

…P a g e | 1 Sarabjit Singh Bedi (AY: 2017-18) IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, DELHI BEFORE SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER & SHRI ANUBHAV SHARMA, JUDICIAL MEMBER Sarabjit Singh Bedi Vs. DCIT, Central Circle-20 C-706, New Friends Jhandewalan Extension Colony, New Delhi Delhi, New Delhi – 110065 New Delhi – 110055 "थायीलेखासं./जीआइआरसं./PAN/GIR No: ABJPB3799H Appellant .. Respondent Appellant by : Sh. Salil Agarwal, Sr.Adv. Sh. Madhur Agarwal, Adv. Sh. Shailesh Gupta, CA Respondent by : Sh. Jitender Singh, CIT, DR Date of Hearing 03.11.2025 Date of Pronouncement 09.01.2026 O R D E…

DCIT CENTRAL CIRCLE 1(1) AHMEDABAD, AHMEDABAD vs. MAHENDRAKUMAR CHUNILAL SANGHVI , AHMEDABAD

In the result, the appeal filed by the Revenue is hereby dismissed

ITA 1351/AHD/2024[2021-22]Status: DisposedITAT Ahmedabad02 Sept 2025AY 2021-22

Bench: DR. BRR Kumar (Vice President), Shri T. R. Senthil Kumar (Judicial Member)

Section 147Section 148Section 148ASection 149Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH Before: DR. BRR Kumar, Vice President And Shri T. R. Senthil Kumar, Judicial Member ITA Nos: 1267 & 1351/Ahd/2024 Asst Years: 2017-18 & 2021-22 Mahendrakumar The DCIT Chunilal Sanghvi CC-1(1), Ahmedabad Shop No. 9, Shyamala Vs Ahmedabad Bhavan 141, Khetadi Main Road Maharashtra-400004 PAN: AAEPS7267B The DCIT Mahendrakumar CC-1(1), Ahmedabad, Chunilal Sanghvi Ahmedabad Vs Shop No. 9, Shyamala Bhavan 141, Khetadi Main Road Maharashtra-400004 PAN: AAEPS7267B (Appellant) (Respondent) Assessee Represented: Shri Vijay Mehta, A.R. Revenue Represented: Smt…

MAHENDRAKUMAR CHUNILAL SANGHVI,MUMBAI vs. DCIT CC 1(1) AHMEDABAD, AHMEDABAD

In the result, the appeal filed by the Revenue is hereby dismissed

ITA 1267/AHD/2024[2017-2018]Status: DisposedITAT Ahmedabad02 Sept 2025AY 2017-2018

Bench: or at the time of hearing of the appeal."

Section 147Section 148Section 148ASection 149Section 69C

HIRAL TAPANKUMAR CHUDGAR,VADODARA, GUJARAT vs. INCOME TAX OFFICER, WARD 1(3)(1), VADODARA, VADODARA, GUJARAT

In the result, the appeal filed by the assessee in ITA No

ITA 44/AHD/2025[2018-19]Status: DisposedITAT Ahmedabad12 Aug 2025AY 2018-19

Bench: Shri T.R. Senthil Kumar (Judicial Member), Shri Makarand Vasant Mahadeokar (Accountant Member)

Section 10(38)Section 147Section 148Section 148ASection 69Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri T.R. Senthil Kumar, Judicial Member And Shri Makarand Vasant Mahadeokar, Accountant Member ITA Nos 43 & 44/Ahd/2025 Assessment Years: 2017-18 & 2018-19 Hiral Tapankumar Income Tax Officer Chudgar Ward-1(3)(1), 201/A, Premdarshan, Vs Vadodara Behind Jay Ambe School, Samasavli Raod, Vemali, Vadodara-390008, Gujarat PAN: ANCPC4000H (Appellant) (Respondent) Assessee Represented: Shri Deepak Shah, A.R. Revenue Represented: Shri Abhijit, Sr.D.R. Date of hearing : 18-06-2025 Date of pronouncement : 12-08-2025 आदेश/ORDER PER : T.R. SENTHIL KUMA…

HIRAL TAPANKUMAR CHUDGAR,VADODARA, GUJARAT vs. INCOME TAX OFFICER, WARD 1(3)(1), VADODARA, VADODARA, GUJARAT

In the result, the appeal filed by the assessee in ITA No

ITA 43/AHD/2025[2017-18]Status: DisposedITAT Ahmedabad12 Aug 2025AY 2017-18

Bench: Shri T.R. Senthil Kumar, Judicial Member And\nShri Makarand Vasant Mahadeokar, Accountant Member\nITA Nos 43 & 44/Ahd/2025\nAssessment Years: 2017-18 & 2018-19\nHiral Tapankumar\nChudgar\n201/A, Premdarshan,\nBehind Jay Ambe School,\nSamasavli Raod, Vemali,\nVadodara-390008,\nGujarat\nPAN: ANCPC4000H\n(Appellant)\nIncome Tax Officer\nWard-1(3)(1),\nVs Vadodara\n(Respondent)\nAssessee Represented:\nShri Deepak Shah, A.R.\nRevenue Represented:\nShri Abhijit, Sr.D.R.\nDate of hearing\n: 18-06-

Section 10(38)Section 115BSection 147Section 148Section 148ASection 69Section 69A

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\nAHMEDABAD “B” BENCH\nBefore: Shri T.R. Senthil Kumar, Judicial Member And\nShri Makarand Vasant Mahadeokar, Accountant Member\nITA Nos 43 & 44/Ahd/2025\n Assessment Years: 2017-18 & 2018-19\nHiral Tapankumar\nChudgar\n201/A, Premdarshan,\nBehind Jay Ambe School,\nSamasavli Raod, Vemali,\nVadodara-390008,\nGujarat\nPAN: ANCPC4000H\n(Appellant)\nIncome Tax Officer\nWard-1(3)(1),\nVs Vadodara\n(Respondent)\nAssessee Represented:\nShri Deepak Shah, A.R.\nRevenue Represented:\nShri Abhijit, Sr.D.R.\nDate of hearing\n: 18-06-2025\nDate of pronouncement\n: 12-08-2…