Panchal Associates v. ITO

43 Taxmann 295Reported decision1989#17911 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2020 to 2025.

Sections most often in play

Section 115BBE Section 131 Section 133A Section 143(3)Section 147 Section 148 Section 37(1)Section 68

Issues it is cited on

section 115be proximate nexus section 91 preponderance of probability violation of natural justice creditworthiness of the creditor addition under section 68 section 148a(d)section 115bb section 115b section 37(1)commissioner (appeals)

Judgments citing Panchal Associates v. ITO

Deputy Commissioner of Income Tax, Central Circle -5(2), Mumbai, Nariman Point vs. Agv Consultants, Borivali (E), Mumbai

In the result, all the appeals filed by the revenue

ITA 4878/MUM/2023[2020-21]Status: DisposedITAT Mumbai27 May 2025AY 2020-21

Bench: Hon'Ble Shri Sandeep Gosain & Hon'Ble Shri Prabhash Shankar

Section 131Section 133ASection 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL "A" BENCH MUMBAI BEFORE HON'BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & HON'BLE SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA No. 4872, 4878, 4866 & 4865/Mum/2023 (A.Ys: 2017-18, 2020-21, 2021-22 & 2018-19) DCIT, Central Circle – 5(2) Vs. AGV Consultants, Room No. 1908, Air India Bldg, Nariman Point, Mumbai – 400021 A-101, Ashoka Tower, Kullupwali Road, Borivali (E), Mumbai – 400066. PAN/GIR No. AAZFA0780A (Applicant) (Respondent) Assessee by Shri Neelkanth Khandelwal Revenue by DR K.R. Subhash, CIT-Ld.DR & Shri Ram Krishn Kedia, Sr. AR Date of Hearing 08.04.2025 Date of Pr…

Deputy Commissioner of Income Tax, Central Circle -5(2), Mumbai, Nariman Point vs. Agv Consultants, Borivali (E), Mumbai

In the result, all the appeals filed by the revenue stands dismissed

ITA 4872/MUM/2023[2017-18]Status: DisposedITAT Mumbai27 May 2025AY 2017-18

Bench: Hon’Ble Shri Sandeep Gosain & Hon’Ble Shri Prabhash Shankar

Section 131Section 133ASection 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH MUMBAI BEFORE HON’BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & HON’BLE SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA No. 4872, 4878, 4866 & 4865/Mum/2023 (A.Ys: 2017-18, 2020-21, 2021-22 & 2018-19) DCIT, Central Circle – 5(2) Vs. AGV Consultants, Room No. 1908, Air India A-101, Ashoka Tower, Bldg, Nariman Point, Kullupwali Road, Mumbai – 400021 Borivali (E), Mumbai – 400066. PAN/GIR No. AAZFA0780A (Applicant) (Respondent) Assessee by Shri Neelkanth Khandelwal Revenue by DR K.R. Subhash, CIT-Ld.DR & Shri Ram Krishn Kedia, Sr. AR Date of Hearing 08.04.2025 Date of Pro…

Deputy Commissioner of Income Tax, Central Circle-5(2), Mumbai, Nariman Point vs. Agv Consultants, Borivali (E), Mumbai

In the result, all the appeals filed by the revenue

ITA 4866/MUM/2023[2021-22]Status: DisposedITAT Mumbai27 May 2025AY 2021-22

Bench: Hon’Ble Shri Sandeep Gosain & Hon'Ble Shri Prabhash Shankar

Section 131Section 133ASection 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL "A" BENCH MUMBAI BEFORE HON’BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & HON'BLE SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA No. 4872, 4878, 4866 & 4865/Mum/2023 (A.Ys: 2017-18, 2020-21, 2021-22 & 2018-19) DCIT, Central Circle – 5(2) Vs. AGV Consultants, Room No. 1908, Air India A-101, Ashoka Tower, Bldg, Nariman Point, Kullupwali Road, Mumbai – 400021 Borivali (E), Mumbai – 400066. PAN/GIR No. AAZFA0780A (Applicant) (Respondent) Assessee by Shri Neelkanth Khandelwal Revenue by DR K.R. Subhash, CIT-Ld.DR & Shri Ram Krishn Kedia, Sr. AR Date of Hearing 08.04.2025 Date of Pron…

Deputy Commissioner of Income Tax, Central Circle- 5(2), Mumbai, Nariman Point vs. Agv Consultants, Borivali (E), Mumbai

In the result, all the appeals filed by the revenue stands dismissed

ITA 4865/MUM/2023[2018-19]Status: DisposedITAT Mumbai27 May 2025AY 2018-19

Bench: Hon’Ble Shri Sandeep Gosain & Hon’Ble Shri Prabhash Shankar

Section 131Section 133ASection 250Section 68

Sri Jagdish Prasad Sharma, New Delhi vs. ITO, Ghaziabad

The appeal of the assessee is dismissed

ITA 104/DEL/2015[2009-10]Status: DisposedITAT Delhi13 Jan 2020AY 2009-10

Bench: Shri Prashant Maharishi & Shri K.N.Charysri Jagdish Prasad Sharma, Vs. Ito, C/O. Mr. Sandeep Bhatnagar, Ward-1(3), Flat No. 12, 2Nd Floor, Sheel Tara Ghaziabad House, 4866/24, Ansari Road, Darya Ganj, New Delhi Pan: Azpps2130R (Appellant) (Respondent)

For Appellant: Ms. Timsi Sharma, CAFor Respondent: Ms. Rakhi Vimal, Sr. DR

Section 143(3)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC +C”: NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI K.N.CHARY, JUDICIAL MEMBER Sri Jagdish Prasad Sharma, Vs. ITO, C/o. Mr. Sandeep Bhatnagar, Ward-1(3), Flat No. 12, 2nd Floor, Sheel Tara Ghaziabad House, 4866/24, Ansari Road, Darya Ganj, New Delhi PAN: AZPPS2130R (Appellant) (Respondent) Assessee by : Ms. Timsi Sharma, CA Revenue by: Ms. Rakhi Vimal, Sr. DR Date of Hearing 14/10/2019 Date of pronouncement 13/01/2020 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This is an appeal filed by the assessee against the order of the ld CIT(A), Ghaziaba…