Navneet Jhamb v. ACIT

156 Taxmann.com 345Reported decision2023#19384 most cited
4

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

Issues it is cited on

section 271aab(1)wholly and exclusively for businesssection 131(1)section 40a(ia)section 271aabsection 132(4a)section 271aasection 292csection 271aprincipal commissioner of income-taxsection 132(1)section 292

Judgments citing Navneet Jhamb v. ACIT

RAJENDRA AGARWAL,JAIPUR vs. DCIT, CENTRAL CIRCLE-1, JAIPUR

Appeal is hereby dismissed

ITA 573/JPR/2024[2014-15]Status: DisposedITAT Jaipur08 Jan 2025AY 2014-15

Bench: SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)

For Appellant: Shri Vedant Agarwal, AdvFor Respondent: Mrs. Anita Rinesh, JCIT-Sr D.R
Section 131(1)Section 132(1)Section 132(4)Section 139Section 142(1)Section 143(2)Section 143(3)Section 153ASection 271A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A-Bench” JAIPUR Jh jkBkSM+ deys'k t;UrHkkbZ] ys[kk lnL; ,o aJh ujsUn zdqekj] U;kf;d lnL; ds le{k BEFORE: SHRI RATHOD KAMLESH JAYANTBHAI, AM & SHRI NARINDER KUMAR, JM vk;dj vihy la-@ITA. No. 558 & 559/JPR/2024 fu/kZkj.k o"kZ@Assessment Year : 2013-14 & 2014-15 Sh. Rajendra Agarwal, The ACIT, 137, Radha Damodar Ki Gali, Chaura v. Central Circle-1, Rasta, Jaipur. Jaipur. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: ACPPC5384G vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. No. 572 & 573/JPR/2024 fu/kZkj.k o"kZ@…

RAJENDRA AGARWAL,JAIPUR vs. DCIT, CENTRAL CIRCLE-1, JAIPUR

Appeal is hereby dismissed

ITA 572/JPR/2024[2013-14]Status: DisposedITAT Jaipur08 Jan 2025AY 2013-14

Bench: SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)

For Appellant: Shri Vedant Agarwal, AdvFor Respondent: Mrs. Anita Rinesh, JCIT-Sr D.R
Section 131(1)Section 132(1)Section 132(4)Section 139Section 142(1)Section 143(2)Section 143(3)Section 153ASection 271A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A-Bench” JAIPUR Jh jkBkSM+ deys'k t;UrHkkbZ] ys[kk lnL; ,o aJh ujsUn zdqekj] U;kf;d lnL; ds le{k BEFORE: SHRI RATHOD KAMLESH JAYANTBHAI, AM & SHRI NARINDER KUMAR, JM vk;dj vihy la-@ITA. No. 558 & 559/JPR/2024 fu/kZkj.k o"kZ@Assessment Year : 2013-14 & 2014-15 Sh. Rajendra Agarwal, The ACIT, 137, Radha Damodar Ki Gali, Chaura v. Central Circle-1, Rasta, Jaipur. Jaipur. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: ACPPC5384G vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. No. 572 & 573/JPR/2024 fu/kZkj.k o"kZ@…

RAJENDRA AGARWAL,JAIPUR vs. ACIT, CENTRAL CIRCLE-1, JAIPUR

Appeal is hereby dismissed

ITA 559/JPR/2024[2014-15]Status: DisposedITAT Jaipur08 Jan 2025AY 2014-15

Bench: SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)

For Appellant: Shri Vedant Agarwal, AdvFor Respondent: Mrs. Anita Rinesh, JCIT-Sr D.R
Section 131(1)Section 132(1)Section 132(4)Section 139Section 142(1)Section 143(2)Section 143(3)Section 153ASection 271A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A-Bench” JAIPUR Jh jkBkSM+ deys'k t;UrHkkbZ] ys[kk lnL; ,o aJh ujsUn zdqekj] U;kf;d lnL; ds le{k BEFORE: SHRI RATHOD KAMLESH JAYANTBHAI, AM & SHRI NARINDER KUMAR, JM vk;dj vihy la-@ITA. No. 558 & 559/JPR/2024 fu/kZkj.k o"kZ@Assessment Year : 2013-14 & 2014-15 Sh. Rajendra Agarwal, The ACIT, 137, Radha Damodar Ki Gali, Chaura v. Central Circle-1, Rasta, Jaipur. Jaipur. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: ACPPC5384G vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. No. 572 & 573/JPR/2024 fu/kZkj.k o"kZ@…

RAJENDRA AGARWAL,JAIPUR vs. ACIT, CENTRAL CIRCLE-1, JAIPUR

Appeal is hereby dismissed

ITA 558/JPR/2024[2013-14]Status: DisposedITAT Jaipur08 Jan 2025AY 2013-14

Bench: SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)

For Appellant: Shri Vedant Agarwal, AdvFor Respondent: Mrs. Anita Rinesh, JCIT-Sr D.R
Section 131(1)Section 132(1)Section 132(4)Section 139Section 142(1)Section 143(2)Section 143(3)Section 153ASection 271A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A-Bench” JAIPUR Jh jkBkSM+ deys'k t;UrHkkbZ] ys[kk lnL; ,o aJh ujsUn zdqekj] U;kf;d lnL; ds le{k BEFORE: SHRI RATHOD KAMLESH JAYANTBHAI, AM & SHRI NARINDER KUMAR, JM vk;dj vihy la-@ITA. No. 558 & 559/JPR/2024 fu/kZkj.k o"kZ@Assessment Year : 2013-14 & 2014-15 Sh. Rajendra Agarwal, The ACIT, 137, Radha Damodar Ki Gali, Chaura v. Central Circle-1, Rasta, Jaipur. Jaipur. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: ACPPC5384G vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. No. 572 & 573/JPR/2024 fu/kZkj.k o"kZ@…

Navneet Jhamb v. ACIT (156 Taxmann.com 345) — Cited in 4 Judgments | BharatTax