Pr. CIT v. Phonenix Datatech Services

245 Taxmann 209High Court#23932 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 139Section 147Section 148Section 149Section 151Section 153Section 153CSection 271D

Issues it is cited on

borrowed satisfactionloose papersreason to believesection 153cnotice under section 148section 139section 153section 153asection 132previous yearsection 15section 13

Judgments citing Pr. CIT v. Phonenix Datatech Services

Joint Commissioner of Income Tax (in Situ) Circle-I, Ludhiana vs. Kapil Thapar, Ludhiana

In the result, appeal of the Department is dismissed and Cross

ITA 246/CHANDI/2025[2016-17]Status: DisposedITAT Chandigarh28 Oct 2025AY 2016-17

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Vivek Vardhan, Addl. CIT, Sr. DR
Section 148Section 153CSection 69A

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “ए” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी लिलत कुमार, "ाियक सद" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. LALIET KUMAR, JM & SHRI. KRINWANT SAHAY, AM आयकर अपील सं./ ITA No. 246/Chd/ 2025 िनधा"रण वष" / Assessment Year : 2016-17 The JCIT (Insitu) बनाम Kapil Thapar Circle-1, Ludhiana Prop. Narainji Traders Mandi Kesarganj, Ludhiana-141008, Punjab "ायी लेखा सं./PAN NO: AAUPT5937B अपीलाथ"/Appellant ""थ"/Respondent Cross Objection No. 10/Chd/2025 In (आयकर अपील सं./ ITA No. 246/Chd/ 2025) िनधा"रण वष" / Assessment Y…

Subhash Chander Gupta, H.No. 16528 Vishnu Colony, Raliway Road, Kurukshetra, Haryana vs. Joint Commissioner of Income Tax, Kurukshetra

In the result, both appeals of the assessee are

ITA 768/CHANDI/2024[2011-2012]Status: DisposedITAT Chandigarh07 Apr 2025AY 2011-2012

Bench: Shri Rajpal Yadav & Shri Krinwant Sahay

For Appellant: Shri Sudhir Sehgal, Advocate and Shri Abhinav Gupta, AdvocateFor Respondent: Smt. Kusum Bansal, CIT, DR
Section 143(2)Section 148Section 153C

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’ CHANDIGARH BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 765/CHD/2024 "नधा"रण वष" / Assessment Year: 2011-12 Subhash Chander Gupta, The ITO, Vs House No. 1652 8, Vishnu Colony, Ward 3, Railway Road, Kurukshetra. Kurukshetra. "थायी लेखा सं./PAN NO: AAUPG0038Q अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA No. 768/CHD/2024 "नधा"रण वष" / Assessment Year: 2011-12 Subhash Chander Gupta, The JCIT, Vs House No. 1652 8, Vishnu Colony, Kurukshetra. R…

Subhash Chander Gupta, H.No. 1652 8 Vishnu Colony, Railway Road, Kurukshetra, Haryana vs. ITO Ward-3, Kurukshetra, Haryana

In the result, both appeals of the assessee are

ITA 765/CHANDI/2024[2011-2012]Status: DisposedITAT Chandigarh07 Apr 2025AY 2011-2012

Bench: Shri Rajpal Yadav & Shri Krinwant Sahay

For Appellant: Shri Sudhir Sehgal, Advocate and Shri Abhinav Gupta, AdvocateFor Respondent: Smt. Kusum Bansal, CIT, DR
Section 143(2)Section 148Section 153C

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’ CHANDIGARH BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 765/CHD/2024 "नधा"रण वष" / Assessment Year: 2011-12 Subhash Chander Gupta, The ITO, Vs House No. 1652 8, Vishnu Colony, Ward 3, Railway Road, Kurukshetra. Kurukshetra. "थायी लेखा सं./PAN NO: AAUPG0038Q अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA No. 768/CHD/2024 "नधा"रण वष" / Assessment Year: 2011-12 Subhash Chander Gupta, The JCIT, Vs House No. 1652 8, Vishnu Colony, Kurukshetra. R…

Pr. CIT v. Phonenix Datatech Services (245 Taxmann 209) — Cited in 3 Judgments | BharatTax