PCIT v. Rakesh Kumar

152 Taxmann.com 398High Court2023#22841 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 143(2)Section 143(3)Section 143(3A)Section 143(3B)Section 144B Section 263 Section 50C Section 54

Issues it is cited on

limited scrutiny

Judgments citing PCIT v. Rakesh Kumar

HARKIRAN COMMAR,NEW DELHI vs. PR. CIT-10, DELHI

In the result, appeal of the assessee is allowed

ITA 1428/DEL/2023[2018-19]Status: DisposedITAT Delhi21 Mar 2025AY 2018-19

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwalpr. Commissioner Of Mrs. Harkiran Commar Income Tax-10, 28, Poorvi Marg, Vs. New Delhi Vasant Vihar, New Delhi-110057 Pan: Aagpc2911C (Appellant) (Respondent) Assessee By Sh. Sanjiv Chaudhary, Ca Sh. Anil Chopra, Ca & Sh. Praveen Kumar, Ca Department By Sh. Surender Pal, Cit-Dr Date Of Hearing 24/02/2025 Date Of Pronouncement 21/03/2025 O R D E R

Section 143(3)Section 263Section 263(1)Section 50CSection 54Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’: NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER Pr. Commissioner of Mrs. Harkiran Commar Income Tax-10, 28, Poorvi Marg, Vs. New Delhi Vasant Vihar, New Delhi-110057 PAN: AAGPC2911C (Appellant) (Respondent) Assessee by Sh. Sanjiv Chaudhary, CA Sh. Anil Chopra, CA and Sh. Praveen Kumar, CA Department by Sh. Surender Pal, CIT-DR Date of Hearing 24/02/2025 Date of Pronouncement 21/03/2025 O R D E R PER MANISH AGARWAL, AM: This appeal is filed by the assessee against the order passed u/s 263 of the Inc…

INCOME TAX OFFICER, KALYAN vs. RITU MANISH POKAR, DOMBIVLI

In the result, the appeal of the Department, ITA No

ITA 2797/MUM/2023[2016-17]Status: DisposedITAT Mumbai11 Nov 2024AY 2016-17

Bench: Shri Anikesh Banerjee (Jm) & Shri Omkareshwar Chidara (Am)

Section 56(2)Section 56(2)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL Mumbai “D” Bench, Mumbai. Before Shri Anikesh Banerjee (JM) & Shri Omkareshwar Chidara (AM) I.T.A. No. 2797/Mum/2023 (A.Y. 2016-17) Vs. Ritu Manish Pokar Income Tax Officer 2ND Floor B 604, Ambika Tower Rani Mansion CHS, Ayodya Murbad Road Nagari, Manpada Kalyan West Cross Road, Maharashtra-421301. Dombivali Maharashtra-421201. (Appellant) (Respondent) C.O. No. 12/Mum/2024 (A.Y. 2016-17) Vs. Income Tax Officer Ritu Manish Pokar B 604, Ambika Tower 2ND Floor CHS, Ayodya Rani Mansion Nagari, Manpada Murbad Road Cross Road, Kalyan West Dombivali Maharashtra- Maharashtra-421201…

M/S. VIDHATA ASSOCIATES,GANDHINAGAR vs. THE PR. CIT, GANDHINAGAR

In the result, the appeal of the assessee is allowed

ITA 419/AHD/2020[2015-16]Status: DisposedITAT Ahmedabad10 Apr 2024AY 2015-16

Bench: Smt. Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: Shri Mehuk K. Patel, AdvocateFor Respondent: Shri Sudhendu Das, CIT-DR

Section 143(3)Section 263Section 30(1)(iii)Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.419/Ahd/2020 (Assessment Year: 2015-16) M/s. Vidhata Associates, Vs. The Principal Commissioner of Plot No. 663, “Shri Venkatesh”, Income Tax, Panchasheet Society, Sector-21, Gandhinagar, Gandhinagar-382021 Ahmedabad-380009 [PAN No.AABFV5681P] (Appellant) .. (Respondent) Appellant by : Shri Mehuk K. Patel, Advocate Respondent by: Shri Sudhendu Das, CIT-DR Date of Hearing 19.03.2024 Date of Pronouncement 10.04.2024 O R D E R PER SIDDHARTHA NAUTIYAL - JUDI…