Pr.CIT v. Ankush Saluja

115 Taxmann.com 370High Court2020#22196 most cited
3

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 132Section 142ASection 153CSection 143(3)Section 153A

Issues it is cited on

section 142apanchnamanon-application of mindfair market valuedocuments seizedsatisfaction notesection 132asection 153csection 142incriminating materialundisclosed incomesearch and seizure

Judgments citing Pr.CIT v. Ankush Saluja

HARISH KUMAR AGRAWAL,UTTAR PRADESH vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE -3, NEW DELHI

Appeal is allowed in above terms

ITA 5652/DEL/2024[2020-21]Status: DisposedITAT Delhi03 Jun 2025AY 2020-21

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwalassessment Year: 2020-21 Vs. Dcit, Sh. Harish Kumar Agrawal, 1080, Arya Nagar, Gali No. 3, Central Circle-3, Kosi Kalan, New Delhi Uttar Pradesh Pan: Aawpa1906F (Appellant) (Respondent) Assessee By Sh. M.M. Agrawal, Ca Department By Ms. Suman Malik, Cit(Dr)

Section 153ASection 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘B’ NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER Assessment Year: 2020-21 Vs. DCIT, Sh. Harish Kumar Agrawal, 1080, Arya Nagar, Gali No. 3, Central Circle-3, Kosi Kalan, New Delhi Uttar Pradesh PAN: AAWPA1906F (Appellant) (Respondent) Assessee by Sh. M.M. Agrawal, CA Department by Ms. Suman Malik, CIT(DR) Date of hearing 03.06.2025 Date of pronouncement 03.06.2025 ORDER PER SATBEER SINGH GODARA, JM This assessee’s appeal for assessment year 2020-21, arises against the Commissioner of Income Tax (Appeals)…

MR. ABHISHEK CHHABRA,NEW DELHI vs. ITO, NEW DELHI

Appeal is allowed in above terms

ITA 5652/DEL/2013[2009-10]Status: DisposedITAT Delhi19 Mar 2025AY 2009-10

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwalassessment Year: 2020-21 Vs. Dcit, Sh. Harish Kumar Agrawal, 1080, Arya Nagar, Gali No. 3, Central Circle-3, Kosi Kalan, New Delhi Uttar Pradesh Pan: Aawpa1906F (Appellant) (Respondent) Assessee By Sh. M.M. Agrawal, Ca Department By Ms. Suman Malik, Cit(Dr)

Section 153ASection 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘B’ NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER Assessment Year: 2020-21 Vs. DCIT, Sh. Harish Kumar Agrawal, 1080, Arya Nagar, Gali No. 3, Central Circle-3, Kosi Kalan, New Delhi Uttar Pradesh PAN: AAWPA1906F (Appellant) (Respondent) Assessee by Sh. M.M. Agrawal, CA Department by Ms. Suman Malik, CIT(DR) Date of hearing 03.06.2025 Date of pronouncement 03.06.2025 ORDER PER SATBEER SINGH GODARA, JM This assessee’s appeal for assessment year 2020-21, arises against the Commissioner of Income Tax (Appeals)…

RENU SINGH,DELHI vs. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-3, DELHI, DELHI

In the result, the appeal of the assessee is allowed

ITA 2806/DEL/2024[2019-20]Status: DisposedITAT Delhi25 Nov 2024AY 2019-20

Bench: Shri Pradip Kumar Kedia & Shri Pradip Kumar Kedia & Shri Pradip Kumar Kedia & Shri Vimal Kumarshri Vimal Kumar

Section 1Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL N THE INCOME TAX APPELLATE TRIBUNAL DELHI DELHI “F” BENCH: NEW DELHI BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI VIMAL KUMAR, JUDICIAL MEMBER SHRI VIMAL KUMAR, JUDICIAL MEMBER ITA No [Assessment Year : Assessment Year : 2019-20] Renu Singh vs ACIT Pranshu Pranshu Goel, Goel, C Chartered Central Circle-3 3 Accountant 5A/3A 5A/3A Delhi Ansari Raod Darya Ganj Ansari Raod Darya Ganj New Delhi-110002 110002 PAN-CHVPS2282J CHVPS2282J APPELLANT RESPONDENT ITA No [Assessment Year :…

Pr.CIT v. Ankush Saluja (115 Taxmann.com 370) — Cited in 3 Judgments | BharatTax