Pr. CIT v. I-ven Interactive Ltd.

110 Taxmann.com 332Supreme Court of India2019#11891 most cited
9

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

Also reported as

267 Taxmann 471

Sections most often in play

Section 147Section 148Section 69ASection 143(3)Section 133(6)Section 142(1)Section 149Section 151
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Issues it is cited on

section 292bkelvinatormere change of opinionspecified authoritysection 292section 148a(b)service of noticesection 29change of opinionsection 149section 148atangible material

Judgments citing Pr. CIT v. I-ven Interactive Ltd.

Dhanottam Vasant Lonkar, Pune vs. Income-Tax Officer, Ward 3(3), Pune

In the result, the appeal of the assessee is allowed

ITA 214/PUN/2022[2013-14]Status: DisposedITAT Pune08 Apr 2025AY 2013-14

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.214/Pun/2022

Section 129Section 142(1)Section 143(2)Section 143(3)Section 234ASection 54FSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.214/PUN/2022 Assessment Year : 2013-14 Dhanottam Vasant Lonkar, Flat No.301, Kamala Residency, CTS No.1050, Shivajinagar, Model Colony, Pune 411 016 Maharashtra PAN : AAJPL7246E Appellant Vs. Income Tax Officer, Ward-3(3), Pune Respondent Appellant by Shri S.N. Puranik Revenue by Shri Ramnath P. Murkunde Date of hearing 29.01.2025 Date of pronouncement 08.04.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEMBER : This appeal filed at the instance…

Income Tax Officer 41(3)(3), Bkc vs. Rajnish Bharti HUF, Darukhana

In the result, both the appeals of the assessee are dismissed

ITA 4377/MUM/2023[2010-11]Status: DisposedITAT Mumbai30 Jan 2025AY 2010-11

Bench: Shri Om Prakash Kant () & Shri Sunil Kumar Singh ()

For Appellant: Mr. C.V. JainFor Respondent: Mrs. Sanyogita Nagpal, CIT-DR
Section 142(1)Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SUNIL KUMAR SINGH (JUDICIAL MEMBER) ITA Nos.3912 & 3941/MUM/2023 Assessment Years: 2009-10 & 2010-11 Rajnish Bharti HUF, 4/281, Opp. Britannia Biscuit Company, Reay Road, Darukhana, Mumbai-10. PAN NO. AAEHR 6595 K Appellant Vs. ITO, Circle 20(3)(1), Piramal Chambers Lalbaug, Mumbai. Respondent ITA Nos.4378 & 4377/MUM/2023 Assessment Years: 2009-10 & 2010-11 ITO-41(3)(3), BKC 436, 4th floor, Kautaliya Bhavan, Mumbai-400051. Vs. Rajnish Bharti HUF, 4/281, Opp. Britannia Biscuit Company, Reay R…

Rajnish Bharti HUF, Mumbai vs. The Income Tax Officer 20(3)(1), Mumbai, Lalbaug

In the result, both the appeals of the In the result, both the appeals of the assessee are dismissed assessee are dismissed whereas appeals of the Revenue are allowed

ITA 3941/MUM/2023[2010-11]Status: DisposedITAT Mumbai30 Jan 2025AY 2010-11

Bench: Shri Om Prakash Kant () & Shri Sunil Kumar Singh ()

For Appellant: Mrs. Sanyogita Nagpal, CIT-DRFor Respondent: Mr. C.V. Jain
Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SUNIL KUMAR SINGH (JUDICIAL MEMBER) ITA Nos. 3912 & 3941/MUM/2023 Assessment Years: 2009-10 & 2010-11 Rajnish Bharti HUF, ITO, Circle 20(3)(1), 4/281, Opp. Britannia Biscuit Piramal Chambers Lalbaug, Vs. Company, Reay Road, Darukhana, Mumbai. Mumbai-10. PAN NO. AAEHR 6595 K Appellant Respondent ITA Nos. 4378 & 4377/MUM/2023 Assessment Years: 2009-10 & 2010-11 ITO-41(3)(3), BKC Rajnish Bharti HUF, 436, 4th floor, Kautaliya Bhavan, 4/281, Opp. Britannia Biscuit Mumbai-400051. Vs. Company, Reay R…

Rajnish Bharti HUF, Mumbai vs. The Income Tax Officer 20(3)(1), Mumbai, Lalbaug

In the result, both the appeals of the In the result, both the appeals of the assessee are dismissed assessee are dismissed whereas appeals of the Revenue are allowed

ITA 3912/MUM/2023[2009-10]Status: DisposedITAT Mumbai30 Jan 2025AY 2009-10

Bench: Shri Om Prakash Kant () & Shri Sunil Kumar Singh ()

For Appellant: Mrs. Sanyogita Nagpal, CIT-DRFor Respondent: Mr. C.V. Jain
Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SUNIL KUMAR SINGH (JUDICIAL MEMBER) ITA Nos. 3912 & 3941/MUM/2023 Assessment Years: 2009-10 & 2010-11 Rajnish Bharti HUF, ITO, Circle 20(3)(1), 4/281, Opp. Britannia Biscuit Piramal Chambers Lalbaug, Vs. Company, Reay Road, Darukhana, Mumbai. Mumbai-10. PAN NO. AAEHR 6595 K Appellant Respondent ITA Nos. 4378 & 4377/MUM/2023 Assessment Years: 2009-10 & 2010-11 ITO-41(3)(3), BKC Rajnish Bharti HUF, 436, 4th floor, Kautaliya Bhavan, 4/281, Opp. Britannia Biscuit Mumbai-400051. Vs. Company, Reay R…

Moiz Hakimuddin Boriawala, United Arab Emirate vs. Income Tax Officer, Mumbai

In the result appeal of the assessee is partly allowed

ITA 588/MUM/2024[2012-2013]Status: DisposedITAT Mumbai08 Oct 2024AY 2012-2013

Bench: Shri Prashant Maharishi, Am & Shri Raj Kumar Chauhan, Jm

Section 133Section 142Section 144Section 147Section 148Section 151Section 195Section 69

…Page 1 ITA No.588/M/2024 AY: 2012-13 Moiz Hakimuddin Boriawala ITO, Mumbai IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI RAJ KUMAR CHAUHAN, JM ITA No. 588/MUM/2024 Α.Υ.2012-13 Moiz Hakimuddin Boria WALA, United Arab Emirate, Villa 33 Narjis Phase 3, Alzahia Community Muwelah Commercial Sharjah UAE (Appellant) Vs. Income Tax Officer, Ward 17(2)(3), Mumbai (Respondent) PAN AMQPB 2570E Assessee by Revenue by Shri Nikhil Zaveri Shri Ashok Kumar Ambastha, SR.DR, Date of hearing Date of pronouncement 05th August, 2024 08th October, 2024 ORDER PER PRASHANT MAHARISHI,…

Rajiv Gandhi University of Health Sciences, Bangalore vs. Assistant Commissioner of Income-Tax(Exemptions), Circle-1, Bangalore

In the result, the appeal filed by the assessee stands allowed for statistical purposes

ITA 703/BANG/2023[2014-15]Status: DisposedITAT Bangalore28 Jun 2024AY 2014-15

Bench: Shri Chandra Poojari & Smt Beena Pillaiassessment Year : 2014-15

For Appellant: Smt. Suman Lunkar, CAFor Respondent: Shri D.K. Mishra, CIT-DR
Section 142Section 143(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2014-15 M/s. Rajiv Gandhi The Assistant University of Health Commissioner of Sciences, Income Tax RGUHS, 4th ‘T’ Block, (Exemptions), Jayanagar, Circle – 1, Bangalore – 560 041. Bangalore. Vs. PAN: AAALF0023C APPELLANT RESPONDENT Assessee by : Smt. Suman Lunkar, CA Revenue by : Shri D.K. Mishra, CIT-DR Date of Hearing : 10-05-2024 Date of Pronouncement : 28-06-2024 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal arises out of order dated 21.0…

ITO Ward - 26(2), New Delhi vs. Vibgyor It Consultant Pvt Ltd, New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 30/DEL/2020[2010-11]Status: DisposedITAT Delhi21 Dec 2023AY 2010-11

Bench: Shri Saktijit Dey, Hon’Ble & Dr. B. R. R. Kumar

For Appellant: Sh. R.S. Ahuja, CAFor Respondent: Sh. Amit Katoch, Sr. DR
Section 142(1)Section 143(2)Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’, NEW DELHI Before Shri Saktijit Dey, Hon’ble Vice President & Dr. B. R. R. Kumar, Accountant Member ITA No. 30/Del/2020 : Asstt. Year: 2010-11 ITO, Ward-26(2), New Delhi Vs M/s Vibyor IT Consultant P. Ltd., H-71, 2nd floor, DDA Site, Rajinder Nagar, New Delhi 110060 (APPELLANT) (RESPONDENT) PAN No. AADCS 6304 B Assessee by : Sh. R.S. Ahuja, CA Sh. Sushil Wadva,CA Revenue by : Sh. Amit Katoch, Sr. DR Date of Hearing: 10.10.2023 Date of Pronouncement: 21.12.2023 ORDER Per Dr. B. R. R. Kumar:- The present appeal has been filed by the Revenue against the order o…

Pr. Commissioner of Income Tax-1, Delhi vs. M/S Dart Infrabuild (P) Ltd

ITA/10/2022HC Delhi17 Nov 2023

Bench: HON'BLE MR. JUSTICE RAJIV SHAKDHER,HON'BLE MR. JUSTICE GIRISH KATHPALIA

Section 142(1)Section 143(1)Section 143(2)Section 146Section 147Section 148

…ITA 10/2022 Page 1 of 16 * IN THE HIGH COURT OF DELHI AT NEW DELHI Judgement reserved on: 18.08.2023 % Judgement pronounced on : 17.11.2023 + ITA 10/2022 PR. COMMISSIONER OF INCOME TAX-1, DELHI ..... Appellant Through: Mr Sanjay Kumar, Sr. Standing Counsel with Ms Hemlata Rawat and Ms Easha, Advs. versus M/S DART INFRABUILD (P) LTD. ..... Respondent Through: Mr Salil Aggarwal…

Shri Shrinivas Gupta, Bareilly vs. Income Tax Officer, Ward-2(2), Bareilly

ITA 482/LKW/2019[2010-11]Status: DisposedITAT Lucknow25 Sept 2020AY 2010-11

Bench: Shri T. S. Kapoor

Section 144Section 147Section 148Section 69

…I.T.A. No.482/Lkw/2019 Assessment year:2010-11 1 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘SMC’, LUCKNOW (THROUGH VIRTUAL HEARING) BEFORE SHRI T. S. KAPOOR, ACCOUNTANT MEMBER I.T.A. No.482/Lkw/2019 Assessment year:2010-11 Shrinivas Gupta, Vs. Income Tax Officer, C-606, Patel Nagar, Ward-2(2), Bareilly. Bareilly. PAN:BVXPG1066M (Appellant) (Respondent) Appellant by Shri P. K. Kapoor, C. A. Respondent by Shri Ajay Kumar, D.R. Date of hearing 24/09/2020 Date of pronouncement 25/09/2020 O R D E R This is an appeal filed by the assessee against the order of learned CIT(A), Bareilly dated 11/06/2019 p…

Pr. CIT v. I-ven Interactive Ltd. (110 Taxmann.com 332) — Cited in 9 Judgments | BharatTax