Naveen Kumar v. ITO

108 Taxmann.com 219High Court2019#16898 most cited
5

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

Sections most often in play

Section 132Section 144Section 147Section 159Section 2(11)Section 2(29)Section 271DSection 271E

Issues it is cited on

section 2(29)section 167section 161section 2(11)section 159legal representativesection 269sssection 16section 271dsection 269section 26incriminating material

Judgments citing Naveen Kumar v. ITO

DEPUTY COMMISSIONER OF INCOME TAX, JHANDEWALAN, DELHI vs. NIMIT KUMAR SACHDEVA, NEW DELHI

In the result, all the eight appeals of the Revenue in ITA Nos

ITA 3089/DEL/2023[2017-18]Status: DisposedITAT Delhi04 Aug 2025AY 2017-18

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

For Appellant: Shri Ravi Pratap Mall, AdvFor Respondent: Ms. Amisha S. Gupt, CIT- DR
Section 132Section 144Section 159(6)Section 2Section 2(11)Section 2(29)Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘E’ BENCH, NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER, AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 3086/DEL/2023 [A.Y 2014-15] The Dy. C.I.T Vs. Smt. Ira Wasson Central Circle - 1 [Wife & L/h of Late Shri Nimit Kumar New Delhi B-7/5, 138, Vasant Kunj, New Delhi ITA No. 3087/DEL/2023 [A.Y 2015-16] ITA No. 3088/DEL/2023 [A.Y 2016-17] ITA No. 3089/DEL/2023 [A.Y 2017-18] The Dy. C.I.T Vs. Shri Nimit Kumar Sachdeva Central Circle - 1 B-7/5, 138, Vasant Kunj, New Delhi New Delhi PAN: AWYPS 7698 Q (Appellant) Respondent) Assessee By : Shr…

DEPUTY COMMISSIONER OF INCOME TAX, JHANDEWALAN, DELHI vs. NIMIT KUMAR SACHDEVA, NEW DELHI

In the result, all the eight appeals of the Revenue in ITA Nos

ITA 3088/DEL/2023[2016-17]Status: DisposedITAT Delhi04 Aug 2025AY 2016-17

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

For Appellant: Shri Ravi Pratap Mall, AdvFor Respondent: Ms. Amisha S. Gupt, CIT- DR
Section 132Section 144Section 159(6)Section 2Section 2(11)Section 2(29)Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘E’ BENCH, NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER, AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 3086/DEL/2023 [A.Y 2014-15] The Dy. C.I.T Vs. Smt. Ira Wasson Central Circle - 1 [Wife & L/h of Late Shri Nimit Kumar New Delhi B-7/5, 138, Vasant Kunj, New Delhi ITA No. 3087/DEL/2023 [A.Y 2015-16] ITA No. 3088/DEL/2023 [A.Y 2016-17] ITA No. 3089/DEL/2023 [A.Y 2017-18] The Dy. C.I.T Vs. Shri Nimit Kumar Sachdeva Central Circle - 1 B-7/5, 138, Vasant Kunj, New Delhi New Delhi PAN: AWYPS 7698 Q (Appellant) Respondent) Assessee By : Shr…

DEPUTY COMMISSIONER OF INCOME TAX, JHANDEWALAN, DELHI vs. NIMIT KUMAR SACHDEVA, NEW DELHI

In the result, all the eight appeals of the Revenue in ITA Nos

ITA 3087/DEL/2023[2015-16]Status: DisposedITAT Delhi04 Aug 2025AY 2015-16

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

For Appellant: Shri Ravi Pratap Mall, AdvFor Respondent: Ms. Amisha S. Gupt, CIT- DR
Section 132Section 144Section 159(6)Section 2Section 2(11)Section 2(29)Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘E’ BENCH, NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER, AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 3086/DEL/2023 [A.Y 2014-15] The Dy. C.I.T Vs. Smt. Ira Wasson Central Circle - 1 [Wife & L/h of Late Shri Nimit Kumar New Delhi B-7/5, 138, Vasant Kunj, New Delhi ITA No. 3087/DEL/2023 [A.Y 2015-16] ITA No. 3088/DEL/2023 [A.Y 2016-17] ITA No. 3089/DEL/2023 [A.Y 2017-18] The Dy. C.I.T Vs. Shri Nimit Kumar Sachdeva Central Circle - 1 B-7/5, 138, Vasant Kunj, New Delhi New Delhi PAN: AWYPS 7698 Q (Appellant) Respondent) Assessee By : Shr…

DEPUTY COMMISSIONER OF INCOME TAX, DELHI, JHANDEWALAN vs. NIMIT KUMAR SACHDEVA, NEW DELHI

In the result, all the eight appeals of the Revenue in ITA Nos

ITA 3086/DEL/2023[2014-15]Status: DisposedITAT Delhi04 Aug 2025AY 2014-15

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

For Appellant: Shri Ravi Pratap Mall, AdvFor Respondent: Ms. Amisha S. Gupt, CIT- DR
Section 132Section 144Section 159(6)Section 2Section 2(11)Section 2(29)Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘E’ BENCH, NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER, AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 3086/DEL/2023 [A.Y 2014-15] The Dy. C.I.T Vs. Smt. Ira Wasson Central Circle - 1 [Wife & L/h of Late Shri Nimit Kumar New Delhi B-7/5, 138, Vasant Kunj, New Delhi ITA No. 3087/DEL/2023 [A.Y 2015-16] ITA No. 3088/DEL/2023 [A.Y 2016-17] ITA No. 3089/DEL/2023 [A.Y 2017-18] The Dy. C.I.T Vs. Shri Nimit Kumar Sachdeva Central Circle - 1 B-7/5, 138, Vasant Kunj, New Delhi New Delhi PAN: AWYPS 7698 Q (Appellant) Respondent) Assessee By : Shr…

DCIT, CIRCLE - 19(1), NEW DELHI vs. PRANAV VIKAS INDIA PVT. LTD., DELHI

In the result, all the eight appeals of the Revenue in ITA Nos

ITA 3087/DEL/2024[2018-19]Status: HeardITAT Delhi07 Jan 2025AY 2018-19

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

For Appellant: Shri Ravi Pratap Mall, AdvFor Respondent: Ms. Amisha S. Gupt, CIT- DR
Section 132Section 144Section 159(6)Section 2Section 2(11)Section 2(29)Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘E’ BENCH, NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER, AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 3086/DEL/2023 [A.Y 2014-15] The Dy. C.I.T Vs. Smt. Ira Wasson Central Circle - 1 [Wife & L/h of Late Shri Nimit Kumar New Delhi B-7/5, 138, Vasant Kunj, New Delhi ITA No. 3087/DEL/2023 [A.Y 2015-16] ITA No. 3088/DEL/2023 [A.Y 2016-17] ITA No. 3089/DEL/2023 [A.Y 2017-18] The Dy. C.I.T Vs. Shri Nimit Kumar Sachdeva Central Circle - 1 B-7/5, 138, Vasant Kunj, New Delhi New Delhi PAN: AWYPS 7698 Q (Appellant) Respondent) Assessee By : Shr…