PCIT v. Devendranath G. Chaturvedi

83 Taxmann.com 141High Court2017#16597 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2026.

Sections most often in play

Section 143(2)Section 148 Section 133(6)Section 139(1)Section 142(1)Section 144 Section 144B Section 147

Issues it is cited on

section 158bc section 158b section 158 section 142 section 143(2)section 15 section 25 section 148 section 143 section 250 section 14 nfac

Judgments citing PCIT v. Devendranath G. Chaturvedi

KABEL METAL POWER CABLES LTD,THANE vs. DY. COMMISSIONER OF INCOME TAX, CIRCLE-5(2)(1), MUMBAI

In the result, the appeal of the assessee bearing ITA No

ITA 4789/MUM/2025[2014-15]Status: DisposedITAT Mumbai10 Feb 2026AY 2014-15

Bench: Shri Anikesh Banerjee & Shri Makarand Vasant Mahadeokarita No.4789/Mum/2025 (Assessment Year: 2014-15)

For Appellant: Shri Prakash Jhujhunwala a/w Shri Saiprasad GhoshFor Respondent: Shri Ritesh Misra (CIT DR)

Section 139(1)Section 143(2)Section 147Section 148Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SHRI MAKARAND VASANT MAHADEOKAR, ACCOUNTANT MEMBER ITA No.4789/Mum/2025 (Assessment year: 2014-15) Kabel Metal Power Cables Ltd vs The Deputy Commissioner of Flat No.902, Opp. J.K. Income Tax, Circle 5(2)(1), Singhaniya School, Anmol Mumbai Residency, Thane, Room No.571, 5th floor, Aayakar Maharashtra-400606 Bhavan, M.K. Road, Mumbai- PAN:AAECK1357M 400020 APPELLANT RESPONDENT Assessee by :Shri Prakash Jhujhunwala a/w Shri Saiprasad Ghosh Respondent by :Shri Ritesh Misra (CIT DR) Date of hearing : 02/…

KABEL METAL POWER CABLES LTD,THANE vs. DY. COMMISSIONER OF INCOME TAX, CIRCLE-5(2)(1), MUMBAI

In the result, the appeal of the assessee bearing ITA No

ITA 4788/MUM/2025[2013-14]Status: DisposedITAT Mumbai10 Feb 2026AY 2013-14

Bench: Shri Anikesh Banerjee & Shri Makarand Vasant Mahadeokarita No.4789/Mum/2025 (Assessment Year: 2014-15)

For Appellant: Shri Prakash Jhujhunwala a/w Shri Saiprasad GhoshFor Respondent: Shri Ritesh Misra (CIT DR)

Section 139(1)Section 143(2)Section 147Section 148Section 250

BHAVISHABEN HARESHBHAI RATHOD,RAJKOT vs. WARD 2(1)(2), RAJKOT

In the result, appeal of assessee is allowed

ITA 253/RJT/2025[2017-18]Status: DisposedITAT Rajkot21 Jul 2025AY 2017-18

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं /.Ita No.253/Rjt/2025 िनधा"रणवष"/ Assessment Year: 2017-18 Bhavishaben Hareshbhai Rathod The Ito, Ward-2(1)(2) बनाम Shop No. 7, Hairline Unisex Salon Rajkot Amin Marg, Gujarat Housing Board Vs. Rajkot Gujarat 360001 Pan : Aespr4119R (अपीलाथ"/Appellant) (""यथ"/Respondent) : िनधा"रती क" ओर से/Assessee By : Shri Kalpesh Doshi, Ld.Ar राज"व क" ओर से/Revenue By : Shri Abhimanyu Singh Yadav, Sr-Dr सुनवाई क" तारीख /Date Of Hearing : 08/07/2025 घोषणा क" तारीख /Date Of Pronouncement : 21/07/2025 Order Per Dr. Arjun Lal Saini: Captioned Appeal Filed By The Assessee, Pertaining To Assessment Year (Ay) 2017-18, Is Directed Against The Separate Order Passed By The Learned Commissioner Of Income Tax (Appeals)/National Faceless Appeal Centre, Delhi[In Short ‘Ld.Cit(A)/Nfac’], Under Section 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As ‘The Act’), Dated 27.02.2025, Which In Turn Arises Out Of An Assessment Order Passed By The Assessing Officer U/S 144 Of The Act. 2. The Grounds Of Appeal Raised By The Assessee Are As Follows: 1. That, The Ld. Cit(A) Has Wrongly Confirmed The Order Passed Without Serving The Statutory Notice U/S 143(2) Of The I.T. Act, 1961. 2. That, The Ld. Cit(A) Has Wrongly Confirmed The Order Passed U/S 144(1)(B) Of The I.T. Act, 1961. Shri Bhavinshaben Hareshbhai Rathodi

For Appellant: Shri Kalpesh Doshi, ld.ARFor Respondent: Shri Abhimanyu Singh Yadav, Sr-DR

Section 115BSection 142(1)Section 143(2)Section 144Section 144(1)(b)Section 234ASection 250Section 271ASection 69A

…आयकर अपीलीय अिधकरण, राजकोट "यायपीठ, राजकोट। IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER AND SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER आयकर अपील सं /.ITA No.253/RJT/2025 िनधा"रणवष"/ Assessment Year: 2017-18 Bhavishaben Hareshbhai Rathod The ITO, Ward-2(1)(2) बनाम Shop No. 7, Hairline Unisex Salon Rajkot Amin Marg, Gujarat Housing Board Vs. Rajkot Gujarat 360001 PAN : AESPR4119R (अपीलाथ"/Appellant) (""यथ"/Respondent) : िनधा"रती क" ओर से/Assessee by : Shri Kalpesh Doshi, ld.AR राज"व क" ओर से/Revenue by : Shri Abhimanyu Singh Yadav, Sr-DR सुनवाई क" तारीख /…

HARESH J. RATHOD,RAJKOT vs. ITO WARD 2(1)(2), RAJKOT

In the result, appeal of assessee is allowed

ITA 115/RJT/2025[2017-18]Status: DisposedITAT Rajkot21 May 2025AY 2017-18

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं./Ita No.115/Rjt/2025 िनधा"रण वष" /Assessment Year : 2017-18 Haresh J Rathod Income Tax Officer, Ward- बनाम Shop No. 7 Hairline Unisex No.2(1)(2), Rajkot, T-Office, Vs. Salon, Amin Marg, Gujarat New Aayakar Bhawan, Housing Board, Rajkot-360 Vatiaka, Rajkot-360 001 001 "ायीलेखासं./जीआइआरसं./Pan/Gir No.:Abxpr 2350 L (अपीलाथ"/Assessee) .. (""यथ"/Respondent)

For Appellant: Shri Kalpesh Doshi, ARFor Respondent: Shri Abhimanyu Singh Yadav, Sr- DR

Section 133(6)Section 142(1)Section 143(2)Section 144(1)Section 144(1)(b)Section 250Section 69A

…ITA No.115/Rjt/2025 A.Y. 17-18 Haresh J.Rathod 1 आयकर अपीलीय अिधकरण, राजकोट "ायपीठ, राजकोट । IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER AND SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER आयकर अपील सं./ITA No.115/RJT/2025 िनधा"रण वष" /Assessment Year : 2017-18 Haresh J Rathod Income Tax Officer, Ward- बनाम Shop No. 7 Hairline Unisex No.2(1)(2), Rajkot, T-Office, Vs. Salon, Amin Marg, Gujarat New Aayakar Bhawan, Housing Board, Rajkot-360 Vatiaka, Rajkot-360 001 001 "ायीलेखासं./जीआइआरसं./PAN/GIR No.:ABXPR 2350 L (अपीलाथ"/Assessee) .. (""यथ"/Respondent) "नधा…

SHRI RAOOF R DHANANI,,MUMBAI vs. ASSTT. COMMISSIONER OF INCOME TAX,CIRCLE-1(2),, BARODA

In the result, appeal of the assessee is allowed on jurisdiction

ITA 3367/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad19 Oct 2022AY 2011-12

For Appellant: Shri Sakar Sharma, A.RFor Respondent: Shri James Kurian, CIT-D.R

Section 132(1)Section 132(4)Section 139Section 143(2)Section 143(3)Section 153ASection 153B

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri P.M. Jagtap, Vice President And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2011-12 Shri Raoof R. Dhanani, The ACIT, 281, 28th Floor, Kalpatur Circle-1(2), Heights, Dr. A.R. Nair Vs Baroda Road, Agripada, (Respondent) Mumbai-400011 PAN: ACTPD1157A (Appellant) Assessee by: Shri Sakar Sharma, A.R. Revenue by: Shri James Kurian, CIT-D.R. Date of hearing : 26-07-2022 Date of pronouncement : 19-10-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This is an appeal filed by the assessee against the order of the ld…

AJAY KUMAR,GHAZIABAD vs. ITO, WARD- 1(5), GHAZIABAD

In the result, the appeal filed by the assessee is allowed

ITA 3883/DEL/2017[2009-10]Status: DisposedITAT Delhi26 Dec 2017AY 2009-10

Bench: Shri R. K. Pandaassessment Year : 2009-10 Ajay Kumar, Ito, Ward- 1(5), Akhilesh Kumar, Advocate, Ghaziabad. Chamber No.206-207, Vs. Ansal Satyam, Rdc Raj Nagar, Ghaziabad, Uttar Pradesh.

For Appellant: Shri Akhilesh Kumar, AdvFor Respondent: Shri Amit Jain, Sr.DR

Section 133(6)Section 142(1)Section 148Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC”, NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER Assessment Year : 2009-10 Ajay Kumar, ITO, Ward- 1(5), Akhilesh Kumar, Advocate, Ghaziabad. Chamber No.206-207, Vs. Ansal Satyam, RDC Raj Nagar, Ghaziabad, Uttar Pradesh. PAN : BGEPP7483B (Appellant) (Respondent) Assessee by : Shri Akhilesh Kumar, Adv. Department by : Shri Amit Jain, Sr.DR Date of hearing : 04-12-2017 Date of pronouncement : 26-12-2017 O R D E R PER R. K. PANDA, AM : This appeal filed by the assessee is directed against the order dated 01.03.2017 of CIT(A), Ghaziabad relating to asses…