Pankaj Wadhwa v. ITO

101 Taxmann.com 161Income Tax Appellate Tribunal2019#16463 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2021 to 2025.

Sections most often in play

Section 139(1)Section 147 Section 148 Section 23 Section 23(1)(a)Section 23(1)(c)Section 23(5)Section 24

Issues it is cited on

section 23(1)(c)section 23(1)(a)section 23(1)annual value section 22 section 23 total income business india nfac

Judgments citing Pankaj Wadhwa v. ITO

AMBIKA TRADING CORPORATION,MUMBAI vs. DCIT 24(1), MUMBAI

In the result the appeals filed by the assessee for both assessment years stands partly allowed

ITA 6058/MUM/2024[2015-16]Status: DisposedITAT Mumbai28 Feb 2025AY 2015-16

Bench: Smt. Beena Pillai () & Shri Omkareshwar Chidara ()

Section 139(1)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER) AND SHRI OMKARESHWAR CHIDARA (ACCOUNTANT MEMBER) I.T.A. No.6057/Mum/2024 Assessment Year: 2014-15 & I.T.A. No.6058/Mum/2024 Assessment Year: 2015-16 Ambika Trading Vs. Assessing Officer, Corporation NFAC, Delhi 101, Shree Ambashanti DCIT 24(1), Chambers, Piramal Chamber, Opp. Hotel Leena, Lal Baug Parel, Andheri Kurla Road, Mumbai-400012. Andheri (East), Mumbai-400059. PAN:AAJFA1123H (Appellant) (Respondent) Appellant by Shri.Dalpat Shah Respondent by Shri.Ram Krishn Kedia, SR. D.R. Date of Hearing 30.01.2025 D…

AMBIKA TRADING CORPORATION,MUMBAI vs. DCIT 24(1), MUMBAI

In the result the appeals filed by the assessee for both assessment years stands partly allowed

ITA 6057/MUM/2024[2014-15]Status: DisposedITAT Mumbai28 Feb 2025AY 2014-15

Bench: Smt. Beena Pillai () & Shri Omkareshwar Chidara ()

Section 139(1)Section 147Section 148

BHARAT DEWAKINANDAN AGARWAL,PUNE vs. ACIT, CIRCLE-13, PUNE., PUNE

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

ITA 884/PUN/2023[2016-17]Status: DisposedITAT Pune20 Mar 2024AY 2016-17

Bench: Shri Om Prakash Kant & Shri S.S. Viswanethra Ravi

For Appellant: Shri V.L. JainFor Respondent: Shri Ramnath P. Murkunde

Section 143(2)Section 143(3)Section 23(1)Section 23(1)(a)Section 24

…आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE (Through Virtual Court) BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA No.884/PUN/2023 निर्धारण वर्ा / Assessment Year : 2016-17 Bharat Dewakinandan Agarwal, B-303 Mantri Lawns, Anand Park, Aundh, Pune – 411007 PAN : AAZPA4522C .......अपीलधर्थी / Appellant बिधम / V/s. ACIT, Circle – 13, Pune ……प्रत्यर्थी / Respondent Assessee by : Shri V.L. Jain Revenue by : Shri Ramnath P. Murkunde सुिवधई की तधरीख / Date of Hearing : 08-02-2024 घोर्णध की तधरीख /…

AMAL ALLANA,NEW DELHI vs. ITO WARD-30(1), NEW DELHI

In the result, the appeal filed by the assessee is

ITA 4371/DEL/2019[2015-16]Status: DisposedITAT Delhi23 Dec 2021AY 2015-16

Bench: Shri R.K. Panda[Assessment Year: 2015-16]

Section 154Section 22Section 24

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘SMC’: NEW DELHI (Through Video Conferencing) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER [Assessment Year: 2015-16] Mrs. Amal Allana, Income Tax Officer, E-30, Greater Kailash, Ward-30(1), New Delhi-110048 New Delhi PAN-ACCPA8359A Assessee Revenue Assessee by Sh. Ashok Kumar Batra, CA Revenue by Sh. Om Prakash, Sr. DR Date of Hearing 15.11.2021 Date of Pronouncement 23.12.2021 ORDER This appeal filed by the assessee is directed against the order dated 08.03.2019 of the learned CIT(A)-10, New Delhi, relating to Assessment Year 2015-16. 2. Facts of the case, in…

MLL LOGISTICS PVT. LTD.,MUMBAI vs. ACIT - 3(2)(1), MUMBAI

In the result, appeal is partly allowed

ITA 164/MUM/2019[2013-14]Status: HeardITAT Mumbai18 Nov 2021AY 2013-14

Bench: Shri G.S. Pannu (Hon’Ble) & Shri Saktijit Dey (Hon’Ble)

Section 115JSection 133(6)

…1 ITA 164/Mum/2019 IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI G.S. PANNU (HON’BLE PRESIDENT) AND SHRI SAKTIJIT DEY (HON’BLE JUDICIAL MEMBER) I.T.A. No.164/Mum/2019 (Assessment year 2013-14) M/s MLL Logistics Private Limited vs Assistant Commissioner of Income- 3rd Floor, Mittal Tower, B-Wing, Free tax-3(2)(1), Mumbai Press Journal Marg, Nariman Point Mumbai-400 021 PAN : AADCM7595C APPELLANT RESPONDENT Appellant by Shri Rahul Sarda, AR Respondent by Shri Bharat Andhale Sr AR(CIT) Date of hearing 20-10-2021 Date of pronouncement 18-11-2021 O R D E R Per Bench This is an appeal by the…