Rahul Bajpai v. Deputy Commissioner of Income-tax

171 Taxmann.com 500Reported decision2025#23082 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2025 to 2026.

Sections most often in play

Section 143(3)Section 68 Section 142(1)Section 143(2)Section 144 Section 250 Section 271(1)(c)Section 44AB

Judgments citing Rahul Bajpai v. Deputy Commissioner of Income-tax

Renu Lata Bhatia, Raipur vs. Income Tax Officer, Ward 3(1), Raipur

In the result, appeal of the assessee is allowed as per afore-stated terms

ITA 191/RPR/2026[2016-17]Status: DisposedITAT Raipur06 Apr 2026AY 2016-17

Bench: Shri Partha Sarathi Chaudhuryआयकर अपील सं./Ita No.191/Rpr/2026 "नधा"रण वष" /Assessment Year : 2016-17 Renu Lata Bhatia D-407/5, Tagore Nagar, Raipur (C.G.)-492 001 Pan: Ahhpb4779K

For Appellant: Shri Praveen Goyal, CAFor Respondent: Dr. Priyanka Patel, Sr. DR

Section 143(2)Section 271(1)(c)

…आयकर अपील"य अ"धकरण "यायपीठ “एक-सद"य” मामला रायपुर म" IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH “SMC”, RAIPUR "ी पाथ" सारथी चौधर", "या"यक सद"य के सम" BEFORE SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपील सं./ITA No.191/RPR/2026 "नधा"रण वष" /Assessment Year : 2016-17 Renu Lata Bhatia D-407/5, Tagore Nagar, Raipur (C.G.)-492 001 PAN: AHHPB4779K .......अपीलाथ" / Appellant बनाम / V/s. The Income Tax Officer, Ward-3(1), Raipur (C.G.) ……""यथ" / Respondent Assessee by : Shri Praveen Goyal, CA Revenue by : Dr. Priyanka Patel, Sr. DR सुनवाई क" तार"ख / Date of Hearing : 06.04.2026 घोषणा क" तार"ख / Dat…

Smt. Suman Choudhary, Jaipur vs. The Income Tax Officer, Jaipur

In the result, the appeal of the assessee is allowed

ITA 687/JPR/2025[2016-17]Status: DisposedITAT Jaipur30 Sept 2025AY 2016-17

Bench: SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)

For Appellant: Sh. Tarun Mittal, CA &For Respondent: Sh. Gautam Singh Choudhary, Addl.CIT

Section 143(2)Section 144Section 250Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR Jh jkBkSM+ deys'k t;UrHkkbZ] ys[kk lnL; ,o Jh ujsUnz dqekj] U;kf;d lnL; ds le{k BEFORE: SHRI RATHOD KAMLESH JAYANTBHAI, AM & SHRI NARINDER KUMAR, JM vk;dj vihy la-@ITA No. 687/JP/2025 fu/kZkj.k o"kZ@Assessment Year : 2016-17 cuke Smt. Suman Choudhary ACIT, Vs. E-74, Power House Road Circle-01, Opp Railway Station Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ADQPC7048F vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Tarun Mittal, CA & Sh. Harshit Agrawal, CA jktLo dh…

Bindu Kumar, Lucknow vs. ITO-1(1), Lucknow-New

In the result, the appeal of the assessee is allowed

ITA 304/LKW/2023[2017-18]Status: DisposedITAT Lucknow10 Jul 2025AY 2017-18

Bench: SH. KUL BHARAT, VICE PRESIDENT AND SH. NIKHIL CHOUDHARY (Accountant Member)

For Appellant: Sh. P.K. Kapoor, C.AFor Respondent: Sh. Sanjeev Krishna Sharma, Addl CIT DR

Section 143(3)Section 250Section 44ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW ‘A’ BENCH, LUCKNOW BEFORE SH. KUL BHARAT, VICE PRESIDENT AND SH. NIKHIL CHOUDHARY, ACCOUNTANT MEMBER A.Y. 2017-18 Bindu Kumar, vs. ITO-1(1), Lucknow (New), Imiliha, Dhawan, Lucknow, U.P. Aaykar Bhawan, 5, Ashok Marg, 226019 Lucknow, U.P.-226001 PAN:AGTPK6157D (Appellant) (Respondent) Assessee by: Sh. P.K. Kapoor, C.A. Revenue by: Sh. Sanjeev Krishna Sharma, Addl CIT DR Date of hearing: 30.04.2025 Date of pronouncement: 10.07.2025 O R D E R PER NIKHIL CHOUDHARY, A.M.: This is an appeal filed by the assessee against the orders of the ld. CIT(A), NFAC under section 25…