Pr CIT v. Aacharan Enterprises (P) Ltd.

273 Taxmann 85High Court2020#17477 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2020 to 2025.

Sections most often in play

Section 115BBE Section 133A Section 142(1)Section 143(3)Section 144B Section 263 Section 69 Section 69B

Judgments citing Pr CIT v. Aacharan Enterprises (P) Ltd.

Akashdeep Cloth Centre, Kannad vs. Principal CIT, Nashik

In the result, both the appeals filed by the respective assessees are allowed

ITA 959/PUN/2024[2019-20]Status: DisposedITAT Pune04 Nov 2025AY 2019-20

Bench: Shri R. K. Panda & Ms. Astha Chandraassessment Year : 2019-20

For Appellant: S/Shri Shubham N. Rathi and Ashutosh DhootFor Respondent: Shri Amol Khairnar, CIT-DR

Section 115BSection 142(1)Section 143(3)Section 263Section 69Section 69B

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Assessment year : 2019-20 Akashdeep Cloth Centre PCIT, Nashik C/o Akashdeep Cloth Centre, Bus Vs. Stand Road, Aurangabad – 431103 PAN: AAJFA3719R (Appellant) (Respondent) Assessment year : 2019-20 Manmandir Cloth Centre PCIT, Nashik C/o Manmandir Cloth Centre, Vs. Bazaar Peth, Tal Kannad, Aurangabad – 431103 PAN: AAJFM6647G (Appellant) (Respondent) Assessee by : S/Shri Shubham N. Rathi and Ashutosh Dhoot Department by : Shri Amol Khairnar, CIT-DR Date of hearing : 29-10-20…

Manmandir Cloth Centre, Kannad vs. PCIT, Nashik

In the result, both the appeals filed by the respective assessees are allowed

ITA 1012/PUN/2024[2019-20]Status: DisposedITAT Pune04 Nov 2025AY 2019-20

Bench: Shri R. K. Panda & Ms. Astha Chandraassessment Year : 2019-20

For Appellant: S/Shri Shubham N. Rathi and Ashutosh DhootFor Respondent: Shri Amol Khairnar, CIT-DR

Section 115BSection 142(1)Section 143(3)Section 263Section 69Section 69B

Rajender Kumar Anand, Gurgaon vs. ITO, Ward- 3(4), Gurgaon

In the result, the appeal filed by the Assessee stands allowed

ITA 4305/DEL/2018[2014-15]Status: DisposedITAT Delhi25 May 2022AY 2014-15

Bench: Shri Pradip Kumar Kedia & Shri N.K. Choudhryassessment Year: 2014-15

For Appellant: Sh. Vinod Kumar, CAFor Respondent: Ms.Kajal Singh, Sr. DR

Section 250(6)Section 44ASection 69

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’ NEW DLEHI BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER AND SHRI N.K. CHOUDHRY, JUDICIAL MEMBER Assessment Year: 2014-15 Rajender Kumar Anand, vs. Income-tax Officer, 106, H Block, South City-2, Ward 3(4), Gurgaon. Gurgaon. PAN : ACEPA6134F (Appellant) (Respondent) Appellant by : Sh. Vinod Kumar, CA Respondent by : Ms.Kajal Singh, Sr. DR Date of hearing : 21.04.2022 Date of order : 25.05.2022 ORDER PER: N.K. CHOUDHRY, J.M. This appeal has been preferred by the Assessee against the order dated 22.03.2018, impugned herein, passed by the learned Commis…

Pooja Marketing, Mumbai vs. Pr. CIT- 31, Mumbai

In the result, the appeal of the assessee is allowed

ITA 2596/MUM/2019[2014-15]Status: DisposedITAT Mumbai24 May 2021AY 2014-15

Bench: Us, The Core Issues To Be Decided Are As Under:-

Section 115BSection 263Section 58(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, MUMBAI BEFORE: SHRI M.BALAGANESH, AM & SHRI RAVISH SOOD, JM M/s. Pooja Marketing Vs. Pr. CIT-31, C/o. Shri Ketan J. Shah Room No.301, C-13, 3rd Floor, C-1, Ami Darshan D.B. Patil Road Pratykshakar Bhavan Malad (E) BKC, Bandra (E) Mumbai – 400 097 Mumbai-400 051 PAN/GIR No.AAOFP2090F (Appellant) .. (Respondent) Assessee by Shri V. Sridharan, Senior Advocate, Shri Ravi Sawana & Shri Samyak Lohade Revenue by Shri B.V. Jhaveri Date of Hearing 24/03/2021 Date of Pronouncement 24/05/2021 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No.2596/Mum/2019…

Innovative Construction P. Ltd, Mumbai vs. ACIT 12 (2)(2), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 1084/MUM/2019[2013-14]Status: DisposedITAT Mumbai11 Dec 2020AY 2013-14

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Blem/S. Innovative Construction Pvt. Ltd., V. Acit – 12(2)(2) 1St Floor, Samir Complex Room No. 145, 1St Floor St. Andrews Road, Bandra (W) Aayakar Bhavan, M.K. Road Mumbai – 400050 Mumbai – 400 020 Pan: Aaaci1573M (Appellant) (Respondent) Assessee By : Shri Yogesh A. Thar Department By : Ms. Shreekala Pardeshi

For Appellant: Shri Yogesh A. TharFor Respondent: Ms. Shreekala Pardeshi

Section 115BSection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER M/s. Innovative Construction Pvt. Ltd., v. ACIT – 12(2)(2) 1st Floor, Samir Complex Room No. 145, 1st Floor St. Andrews Road, Bandra (W) Aayakar Bhavan, M.K. Road Mumbai – 400050 Mumbai – 400 020 PAN: AAACI1573M (Appellant) (Respondent) Assessee by : Shri Yogesh A. Thar Department by : Ms. Shreekala Pardeshi Date of Hearing : 03.12.2020 Date of Pronouncement : 11.12.2020 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the assessee against the…