Nandi Steels Ltd. Vs. ACIT (436 ITR 22S) (Kar HC); (iii) Digital Electronics ltd. v. ADIT (

432 ITR 277High Court2021#17920 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 143(1)(a)Section 250Section 263Section 36(1)(va)Section 50Section 71(3)Section 72Section 72(1)(i)

Issues it is cited on

section 251(l)(a)section 31(3)section 36(i)(iii)section 54esection 112section 72section 31section 119(2)interest free advancesshort term capital gainssection 119(2)(b)unabsorbed depreciation

Judgments citing Nandi Steels Ltd. Vs. ACIT (436 ITR 22S) (Kar HC); (iii) Digital Electronics ltd. v. ADIT (

Dy. Commissioner of Income Tax, Central Circle-3(3), Mumbai vs. Phulchand Exports Private Limited, Mumbai

In the result, appeals of the Revenue in ITA No

ITA 3103/MUM/2025[2019-20]Status: DisposedITAT Mumbai04 Aug 2025AY 2019-20

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri Shankarlal Jain & Shri Satish KumarFor Respondent: Shri R.A Dhyani, (CIT-DR)
Section 132Section 143(3)Section 14ASection 153ASection 36(1)(iii)

…IN THE INCOME-TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA No. 2415/MUM/2025 (A.Y. 2018-19) Phulchand Exports Private Limited v/s. Assistant Commissioner of Income Tax, Central Circle – 3(3), Kautilya Bhavan, Bandra Kurla Complex, Bandra East, Mumbai – 400 051, Maharashtra स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAACP2529C Appellant/अपीलार्थी .. Respondent/प्रतिवादी ITA No. 3102/MUM/2025 (A.Y. 2018-19) ITA No. 3103/MUM/2025 (A.Y. 2019-20) Deputy Commissioner of Income Tax, Central Circle – 3(3),404, 4th Floor, Kautilya Bhavan,…

Dy. Commissioner of Income Tax, Central Circle- 3(3), Mumbai vs. Phulchand Exports Private Limited, Mumbai

In the result, appeals of the Revenue in ITA No

ITA 3102/MUM/2025[2018-19]Status: DisposedITAT Mumbai04 Aug 2025AY 2018-19

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri Shankarlal Jain & Shri Satish KumarFor Respondent: Shri R.A Dhyani, (CIT-DR)
Section 132Section 143(3)Section 14ASection 153ASection 36(1)(iii)

…IN THE INCOME-TAX APPELLATE TRIBUNAL“C” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA No. 2415/MUM/2025 (A.Y. 2018-19) Phulchand Exports Private v/s. Assistant Commissioner Limited of 2nd Floor, West Wing, Electric बनाम Income Tax, Central Circle Mansion, Appasaheb Marathe 3(3), Kautilya Bhavan, Bandra Marg, Worli, Prabhadevi Kurla Complex, Bandra East, Mumbai -400 025, Mumbai 400 051, Maharashtra Maharashtra -400 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAACP2529C Appellant/अपीलार्थी .. Respondent/प्रतिवादी ITA No. 3102/MUM/2025 (A.Y. 2018-19) ITA No. 3103…

Phulchand Exports Pvt Ltd, Mumbai vs. Asst. Commissioner of Income Tax Central Circle 3(3), Mumbai

In the result, appeals of the Revenue in ITA No

ITA 2415/MUM/2025[2018-19]Status: DisposedITAT Mumbai04 Aug 2025AY 2018-19

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Respondent byFor Respondent: Shri Shankarlal Jain & Shri Satish Kumar
Section 132Section 143(3)Section 14ASection 153ASection 36(1)(iii)

…IN THE INCOME-TAX APPELLATE TRIBUNAL“C” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA No. 2415/MUM/2025 (A.Y. 2018-19) Phulchand Exports Private v/s. Assistant Commissioner Limited of 2nd Floor, West Wing, Electric Mansion, Appasaheb Marathe Marg, Worli, Prabhadevi Mumbai -400 025, Maharashtra बनाम Income Tax, Central Circle 3(3), Kautilya Bhavan, Bandra Kurla Complex, Bandra East, Mumbai - 400 051, Maharashtra स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAACP2529C Appellant/अपीलार्थी .. Respondent/प्रतिवादी ITA No. 3102/MUM/2025 (A.Y. 2018-19) ITA No. 3103/MU…

Pradeep Kisanlal Boob, Nashik vs. ACIT, Circle 1, Nashik

In the result, appeal of the assessee is partly allowed for statistical purposes

ITA 189/PUN/2024[2019-20]Status: DisposedITAT Pune30 May 2025AY 2019-20

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.189/Pun/2024 Assessment Year : 2019-20

For Appellant: Shri Sanket JoshiFor Respondent: Shri Arvind Desai
Section 134Section 143(1)Section 143(1)(a)Section 250Section 36(1)(va)

…ought to have appreciated that the adjustment of Rs.94,03,288 was not justified on merits since the impugned issue was squarely covered in favour of the assessee by the decision of Hon'ble Jurisdictional Bombay High Court in case of PCIT V. Alcon Developers [432 ITR 277] as well as by Hon'ble Karnataka High Court in Nandi Steels Ltd. v. ACIT [436 ITR 238] and therefore, the said adjustment made in the intimation u/s 143(1) should have been deleted. 5. The appellant craves, leave to add, alter, amend and delete any of the above grounds of appeal.” 3 Pradeep Kisanlal Boob 4. At the outset, ld. Counsel for the ass…

Infinity Infotech Parks Ltd., Kolkata vs. PCIT-1, Kolkata

In the result, the appeal of the assessee is allowed

ITA 32/KOL/2022[2017-18]Status: DisposedITAT Kolkata18 Apr 2022AY 2017-18

Bench: Shri A. T. Varkey, Jm & Shri Rajesh Kumar, Am ]

Section 143(3)Section 263Section 32Section 43(6)Section 50Section 72

…ong with the following judgments: (i) CIT Vs. Hickson & Dadajee P. ltd. (122 taxmann.com 94) (SC); (ii) Nandi Steels Ltd. Vs. ACIT (436 ITR 22S) (Kar HC); (iii) Digital Electronics ltd. Vs. ADIT (16 taxmann.com 316) (ITAT Mum) (iv) PCIT Vs. Alcon Developers (432 ITR 277) (Born HC) 7. The Ld. AR Shri Akkal Dudhwewala submitted that, instead of dealing with the submissions and judicial precedents placed on record by the assessee, the Ld. Pr. CIT simply set aside this issue back to the file of the AO for decision afresh. According to the Ld. AR Shri Akkal Dudhwewala, this action of the Ld. Pr. CIT was not sustaina…

Nandi Steels Ltd. Vs. ACIT (436 ITR 22S) (Kar HC); (iii) Digital Electronics ltd. v. ADIT ( (432 ITR 277) — Cited in 5 Judgments | BharatTax