Rajeev Bansal Judgment (SC) In Union of India v. Rajeev Bansal

167 Taxmann 70Supreme Court of India2024#23012 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,418 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 148 Section 148A Section 149(1)Section 147 Section 151 Section 151(i)Section 151(ii)Section 250

Issues it is cited on

section 151(i)order under section 148a(d)section 149(1)specified authority section 148a(b)section 148a(d)section 149 section 148a section 151 notice under section 148 section 15 section 148

Judgments citing Rajeev Bansal Judgment (SC) In Union of India v. Rajeev Bansal

Sanskriti Build-Dev Private Limited, Jaipur vs. ITO WD 6(2), Jaipur

18. In view of the above findings, this appeal filed by the assessee deserves to be allowed

ITA 417/JPR/2025[2014-15]Status: DisposedITAT Jaipur10 Sept 2025AY 2014-15

Bench: Learned Cit(A), While Challenging Assessment Order Dated 29.05.2023, Relating To The Assessment Year 2014-15. Said Appeal Has Been Dismissed Vide Impugned Order Dated 29.01.2025, Passed By Learned Cit(A), National Faceless Appeal Centre, Delhi, Whereby Confirming The Addition Made By The Assessing Officer.

For Appellant: Shri Rakesh Kumar, C.AFor Respondent: Mrs. Anita Rinesh, JCIT

Section 139Section 147Section 148Section 148A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A-Bench” JAIPUR Jh xxu xks;y] ys[kk lnL; ,o aJh ujsUnz dqekj] U;kf;d lnL; ds le{k BEFORE: SHRI GAGAN GOYAL, AM & SHRI NARINDER KUMAR, JM vk;dj vihy la-@ITA No. 417/JPR/2025 fu/kZkj.ko"kZ@Assessment Year : 2014-15 Sanskriti Build-Dev Private Limited cuke The ITO, Vs. R-19, Raj Aangan, Haldi Chati Marg, Ward-6(2), Jaipur. Pratap Nagar, Sanganer, Sector-11, jaipur. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAJCS4565J vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assessee by : Shri Rakesh Kumar, C.A. jkt…

Stc Securities Private Limited, Mumbai vs. Assessment Unit Income Tax Department, Mumbai

In the result, both the appeals filed by the assessee are partly allowed

ITA 82/MUM/2025[2016-17]Status: DisposedITAT Mumbai16 Apr 2025AY 2016-17

Bench: Shri Sandeep Gosain & Smt. Renu Jauhri

Section 148Section 148ASection 149(1)Section 149(1)(b)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SMT. RENU JAUHRI, ACCOUNTANT MEMBER ITA No. 81 & 82/Mum/2025 (Assessment Year: 2015-16 & 2016-17) STC Securities Pvt Ltd Vs. ITO, Ward 8(2)(1) 301, 3rd Floor, Esha Ekta 6th Floor, Aayakar Apartment B G Kher Marg Bhavan – 400020. Campa Cola Compound Worli – 400018. PAN/GIR No. AAHCS9716P (Applicant) (Respondent) Assessee by Shri Rohan Deshpande & Shri Pravesh Advani Revenue by Shri Leyaqat Ali Aafaqui, Sr. AR Date of Hearing 26.03.2025 Date of Pronouncement 16.04.2025 आदेश / ORDER PER SANDEEP GOSAIN, JM: The pre…

Stc Securities Private Limited, Mumbai vs. Assessment Unit Incoem Tax Department, Mumbai

In the result, both the appeals filed by the assessee are partly allowed

ITA 81/MUM/2025[2015-16]Status: DisposedITAT Mumbai16 Apr 2025AY 2015-16

Bench: Shri Sandeep Gosain & Smt. Renu Jauhri

Section 148Section 148ASection 149(1)Section 149(1)(b)Section 250