Pushpa Rai v. Income Tax Officer

159 Taxmann.com 1585Reported decision2024#19344 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 142(1)Section 143(2)Section 69A Section 144 Section 147 Section 148 Section 271(1)(b)Section 115BBE

Issues it is cited on

unexplained money section 69a section 69 section 142(1)section 143(2)section 144 transfer section 143 person india document section 14

Judgments citing Pushpa Rai v. Income Tax Officer

Rajesh Singh, Rewa vs. ITO Ward-1 Rewa, Rewa

In the result, appeal in ITA No

ITA 129/JAB/2023[2010-11]Status: DisposedITAT Jabalpur19 Sept 2025AY 2010-11

Bench: Sh. Kul Bharat & Sh. Nikhil Choudharyita Nos.128 & 129/Jab/2023 A.Y. 2010-11 Rajesh Singh, Vs. Income Tax Officer, M/S Pharma Deal Agency, Ward No.8, Ward-1, Rewa, M.P. Mauganj, Distt. Rewa, M.P. Pan:Atrps5702K (Appellant) (Respondent)

For Appellant: Sh. Devendra Singh, C.AFor Respondent: Sh. N.M. Prasad, Sr. DR

Section 143(2)Section 144Section 147Section 148Section 271(1)(b)Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH, JABALPUR BEFORE SH. KUL BHARAT, VICE PRESIDENT AND SH. NIKHIL CHOUDHARY, ACCOUNTANT MEMBER ITA Nos.128 & 129/JAB/2023 A.Y. 2010-11 Rajesh Singh, vs. Income Tax Officer, M/s Pharma Deal Agency, Ward No.8, Ward-1, Rewa, M.P. Mauganj, Distt. Rewa, M.P. PAN:ATRPS5702K (Appellant) (Respondent) Assessee by: Sh. Devendra Singh, C.A. Revenue by: Sh. N.M. Prasad, Sr. DR Date of hearing: 17.09.2025 Date of pronouncement: 19.09.2025 O R D E R PER NIKHIL CHOUDHARY, A.M. These two appeals have been filed by the assessee against the order of the ld. CIT(A), dismissing h…

Rajesh Singh, Rewa vs. ITO Ward -1, Rewa

In the result, appeal in ITA No

ITA 128/JAB/2023[2010-11]Status: DisposedITAT Jabalpur19 Sept 2025AY 2010-11

For Appellant: Sh. Devendra Singh, C.AFor Respondent: Sh. N.M. Prasad, Sr. DR

Section 143(2)Section 144Section 147Section 148Section 271(1)(b)Section 69A

Usha Devi, Ghaziabad vs. ITO Ward 44(6), New Delhi

In the result, appeal of the assessee is partly allowed

ITA 1233/DEL/2024[2017-18]Status: DisposedITAT Delhi19 Sept 2025AY 2017-18

Bench: Shri Vikas Awasthy & Shri Brajesh Kumar Singh[Assessment Year: 2017-18] Usha Devi, Ito, 30B/78, West Punjabi Bagh, Ward-44(6), Delhi-110026, Delhi. Vs Delhi. Pan- Aafpa1096H Assessee Revenue

Section 142(1)Section 143(2)Section 143(3)Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, C: NEW DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI BRAJESH KUMAR SINGH, ACCOUNTANT MEMBER [Assessment Year: 2017-18] Usha Devi, ITO, 30B/78, West Punjabi Bagh, Ward-44(6), Delhi-110026, Delhi. Vs Delhi. PAN- AAFPA1096H Assessee Revenue Assessee by Shri Akhilesh Kumar, Adv. & Shri Govind Aggarwal, CA Revenue by Shri B.S. Anand, Sr. DR Date of Hearing 24.06.2025 Date of Pronouncement 19.09.2025 ORDER PER BRAJESH KUMAR SINGH, AM, This appeal has been preferred by the assessee against the order dated 12.02.2024 of National Faceless Appeal Centre (NF…

Shri Harsh Agarwal, Jaipur vs. The DCIT, Jaipur

ITA 317/JPR/2024[2017-18]Status: DisposedITAT Jaipur30 Jul 2024AY 2017-18

For Appellant: Sh. Tarun Mittal, CAFor Respondent: Sh. Rajesh Kumar Meena (Addl. CIT)

Section 142(1)Section 143(2)Section 143(3)Section 68

…आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR डा० एस. सीतालक्ष्मी, न्यायिक सदस्य एवं श्री राठोड कमलेश जयन्तभाई, लेखा सदस्य के समक्ष BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, आयकर अपील सं./ITA No. 317/JP/2024 निर्धारण वर्ष / Assessment Years : 2017-18 Shri Harsh Agarwal बनाम The DCIT, 421 Harsh Villa, Mahaveer Vs. Jaipur Nagar, Tonk Road, Jaipur स्थायी लेखा सं. / जीआईआर सं./PAN/GIR No. AHLPA 7505 N अपीलार्थी / Appellant प्रत्यर्थी / Respondent निर्धारिती की ओर से / Assessee by: Sh. Tarun Mittal, CA राजस्व की ओर से / Revenue by : S…