Mumbai (vi) Nilanjana Arvinder Singh v. DCIT

173 Taxmann.com 499Reported decision2025#19607 most cited
4

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 144BSection 148Section 148ASection 149Section 147Section 151Section 133ASection 234A

Issues it is cited on

section 148 noticesection 3(1)section 149(1)(b)section 149(1)section 148a(b)section 148a(d)section 149section 148asection 144bnotice under section 148reassessment proceedingssection 148

Judgments citing Mumbai (vi) Nilanjana Arvinder Singh v. DCIT

KANTI PRASAD FINVEST PRIVATE LIMITED,DELHI vs. WARD 14(1), DELHI, NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 2928/DEL/2025[2015-16]Status: DisposedITAT Delhi13 Feb 2026AY 2015-16

Bench: Ms Madhumita Roy & Smt. Renu Jauhri

For Appellant: Shri Piyush Agarwal, CAFor Respondent: Shri Chandra Bhanu Mandal, Sr. DR
Section 147Section 148Section 148ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : C : NEW DELHI BEFORE MS MADHUMITA ROY, JUDICIAL MEMBER AND SMT. RENU JAUHRI, ACCOUNTANT MEMBER ITAs No.2927 & 2928/Del/2025 Assessment Years : 2013-14 & 2015-16 Kanti Prasad Finvest Private Vs. ITO, Limited, Ward 14(1), 204, 2nd Floor, Delhi Main Joshi Road, Karol Bagh, Anand Parbat, SO Anand Parbat, Delhi - 110 005. PAN: AABCK8320P (Appellant) (Respondent) Assessee by : Shri Piyush Agarwal, CA Revenue by : Shri Chandra Bhanu Mandal, Sr. DR Date of Hearing : 23.12.2025 Date of Pronouncement : 13.02.2026 ORDER PER BENCH: The instant appeals filed by the Assess…

KANTI PRASAD FINVEST PRIVATE LIMITED,DELHI vs. WARD 14 (1), DELHI, NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 2927/DEL/2025[2013-14]Status: DisposedITAT Delhi13 Feb 2026AY 2013-14

Bench: Ms Madhumita Roy & Smt. Renu Jauhri

For Appellant: Shri Piyush Agarwal, CAFor Respondent: Shri Chandra Bhanu Mandal, Sr. DR
Section 147Section 148Section 148ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : C : NEW DELHI BEFORE MS MADHUMITA ROY, JUDICIAL MEMBER AND SMT. RENU JAUHRI, ACCOUNTANT MEMBER ITAs No.2927 & 2928/Del/2025 Assessment Years : 2013-14 & 2015-16 Kanti Prasad Finvest Private Vs. ITO, Limited, Ward 14(1), 204, 2nd Floor, Delhi Main Joshi Road, Karol Bagh, Anand Parbat, SO Anand Parbat, Delhi - 110 005. PAN: AABCK8320P (Appellant) (Respondent) Assessee by : Shri Piyush Agarwal, CA Revenue by : Shri Chandra Bhanu Mandal, Sr. DR Date of Hearing : 23.12.2025 Date of Pronouncement : 13.02.2026 ORDER PER BENCH: The instant appeals filed by the Assess…

BRIJESH CHANDWANI,HYDERABAD vs. DCIT., CIRCLE -6(1), HYDERABAD

In the result, appeal of the assessee for the assessment year 2020-2021 is allowed for statistical purposes

ITA 1528/HYD/2025[2020-2021]Status: DisposedITAT Hyderabad28 Nov 2025AY 2020-2021

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdiaआ.अपी.सं /Ita Nos.1527 & 1528/Hyd/2025 Assessment Years – 2016-2017 & 2020-2021 Brijesh Chandwani The Dcit, Circle-6(1), Vs. Hyderabad – 500 034 Hyderabad. Pan Adkpc1537H (Appellant) (Respondent) िनधा"रती "ारा /Assessee By: Ca Pawan Kumar Chakrapani राज" व "ारा /Revenue By: Sri Ranjan Agrawala, Sr. Ar

For Appellant: CA Pawan Kumar ChakrapaniFor Respondent: Sri Ranjan Agrawala, Sr. AR
Section 133ASection 143(1)(a)Section 143(3)Section 147Section 148Section 148ASection 234A

…आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad "ी "वजय पाल राव, उपा" य" एवं "ी मधुसूदन साव"डया, लेखा सद" य के सम" । BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MADHUSUDAN SAWDIA, ACCOUNTANT MEMBER आ.अपी.सं /ITA Nos.1527 & 1528/Hyd/2025 Assessment Years – 2016-2017 & 2020-2021 Brijesh Chandwani The DCIT, Circle-6(1), vs. Hyderabad – 500 034 Hyderabad. PAN ADKPC1537H (Appellant) (Respondent) िनधा"रती "ारा /Assessee by: CA Pawan Kumar Chakrapani राज" व "ारा /Revenue by: Sri Ranjan Agrawala, Sr. AR सुनवाई की तारीख/Date of hearing: 17.11.2025 घोषणा की त…

BRIJESH CHANDWANI,HYDERABAD vs. DCIT., CIRCLE -6(1), HYDERABAD

The appeal of the Assessee is allowed on this ground alone

ITA 1527/HYD/2025[2016-2017]Status: DisposedITAT Hyderabad28 Nov 2025AY 2016-2017
For Appellant: CA Pawan Kumar ChakrapaniFor Respondent: Sri Ranjan Agrawala, Sr. AR
Section 133ASection 143(1)(a)Section 143(3)Section 147Section 148Section 148ASection 234A

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD ‘A’ BENCH, HYDERABAD BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MADHUSUDAN SAWDIA, ACCOUNTANT MEMBER A.A.P.No.1527 & 1528/Hyd/2025 Assessment Years – 2016-2017 & 2020-2021 Brijesh Chandwani The DCIT, Circle-6(1), Hyderabad – 500 034 vs. Hyderabad. PAN ADKPC1537H (Respondent) (Appellant) निर्ध.ति द्वा/Assessee by: CA Pawan Kumar Chakrapani राजस्व द्वारा /Revenue by: Sri Ranjan Agrawala, Sr. AR सुनवाई की तारीख/Date of hearing: 17.11.2025 घोषणा की तारीख / Pronouncement: 28.11.2025 आदेश/ORDER PER VIJAY PAL RAO, VICE PRESIDENT : These two appeals by the Assessee a…

Mumbai (vi) Nilanjana Arvinder Singh v. DCIT (173 Taxmann.com 499) — Cited in 4 Judgments | BharatTax