Neena Jatin Shah v. Income-tax Officer

179 Taxmann.com 498High Court2025#23205 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 142(1)Section 144 Section 148 Section 250 Section 153C Section 159 Section 292BB Section 69A

Issues it is cited on

legal representative notice under section 148 section 142(1)section 144 section 148 section 250 person section 14

Judgments citing Neena Jatin Shah v. Income-tax Officer

Late Ramesh Mohanlal Jain (Through Legal Heir Mrs. Bhavna Ramesh Jain), Mumbai vs. Income Tax Officer, Piramal Chambers, Mumbai

Appeal of the assessee are allowed

ITA 518/MUM/2025[2017-18]Status: DisposedITAT Mumbai17 Dec 2025AY 2017-18

Bench: Shri Amit Shukla, Jm & Shri Arun Khodpia, Am

Section 144Section 234ASection 234BSection 271Section 271ASection 271FSection 69A

…आयकर अपीलीय अिधकरण "याय पीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM & SHRI ARUN KHODPIA, AM I.T.A. No.518/Mum/2025 (Assessment Year: 2017-18) Late Ramesh Mohanlal Jain ITO, Ward-22(3)(2), (Through Legal Heir Mrs. Bhavan Piramal Chambers, Ramesh Jain), Mumbai-400012. 303, 3rd Floor, Globe Apartments, Vs. P.B. Road, Lower Parel, Mumbai-400013 PAN: AABPJ1964F Assessee-अपीलाथ" / Appellant Revenue- ""यथ" / Respondent : : Shri Rakesh Joshi, AR. Assessee by Revenue by : Shri Annavaram Kosuri, Sr. DR Date of Hearing 11.12.2025 : Date of Pronouncement : 17.12.2025 O R…

Income-Tax Officer, WD.4(2)(1), Ahemdabad vs. Late Khodaji Ranchhodji Thakor Legal Heir Narendakumar Khodaji Thakor, Ahmedabad

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

ITA 941/AHD/2025[2016-17]Status: DisposedITAT Ahmedabad17 Nov 2025AY 2016-17

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyalआयकर अपील सं /Ita No. 941/Ahd/2025 िनधा"रण वष" /Assessment Year : 2016-2017

For Appellant: Shri Chetan Agarwal, ARFor Respondent: Shri Alpesh Parmar, CIT. DR

Section 144Section 148Section 250Section 292B

…आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ “A”,अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD ] ] BEFORE DR. BRR KUMAR, VICE PRESIDENT AND SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER आयकर अपील सं /ITA No. 941/Ahd/2025 िनधा"रण वष" /Assessment Year : 2016-2017 The ITO, Late Khodaji Ranchhodji Thakor Ward-4(2)(1) बनाम Legal Heir Narendra Kumar / Ahmedabad . Khodaji Thakor, v/s. 28 Silver Crust Bunglows, Nr. Auda Water Tank Science City Road, Sol, Ahmedabad-380060. (Appellant) (Respondent) "थायी लेखा सं./PAN: AFWPT1453 K (अपीलाथ"/ Appellant) ("" यथ"/ Respondent) Revenue by : Shri Alpesh Parmar, CIT.…

Income-Tax Officer, Ward-4(2)(1), Ahmedabad vs. Late Khodaji Ranchhodji Thakor Legal Heir Narendakumar Khodaji Thakor, Ahmedabad

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

ITA 948/AHD/2025[2017-18]Status: DisposedITAT Ahmedabad06 Nov 2025AY 2017-18

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyalआयकर अपील सं /Ita No.948/Ahd/2025 िनधा"रण वष" /Assessment Year : 2017-18 The Ito Late Khodaji Ranchhodji Ward-4(2)(1) बनाम/ Thakor V/S. Ahmedabad – 380 015 Legal Heir Narendrakumar Khodaji Thakor Ahmedabad – 382 481 "थायी लेखा सं./Pan: Afwpt 1453 K (अपीलाथ"/ Appellant) ("" यथ"/ Respondent) Assessee By : Shri Chetan Agarwal, Ar Revenue By : Shri B.P. Srivastava, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 18/09/2025 घोषणा की तारीख /Date Of Pronouncement: 06/11/2025 आदेश/O R D E R Per Siddhartha Nautiyal, Jm: The Present Appeal Has Been Preferred By The Revenue Against The Order Of The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Cit(A)’] Dated 24/02/2025 Passed U/S.250 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) For The Assessment Year (Ay) 2017-2018. 2. The Revenue Has Raised The Following Grounds Of Appeal:

For Appellant: Shri Chetan Agarwal, ARFor Respondent: Shri B.P. Srivastava, Sr.DR

Section 133(6)Section 142(1)Section 144Section 148Section 250

…आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ “A“,अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD ] ] BEFORE DR. BRR KUMAR, VICE PRESIDENT AND SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER आयकर अपील सं /ITA No.948/Ahd/2025 िनधा"रण वष" /Assessment Year : 2017-18 The ITO Late Khodaji Ranchhodji Ward-4(2)(1) बनाम/ Thakor v/s. Ahmedabad – 380 015 Legal Heir Narendrakumar Khodaji Thakor Ahmedabad – 382 481 "थायी लेखा सं./PAN: AFWPT 1453 K (अपीलाथ"/ Appellant) ("" यथ"/ Respondent) Assessee by : Shri Chetan Agarwal, AR Revenue by : Shri B.P. Srivastava, Sr.DR सुनवाई की तारीख/Date of Hearing : 18/09/2025 घोषण…