Rakesh Kumar Babulal Agarwal v. PCIT (Guj)

205 Taxmann 134High Court2012#23552 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2023 to 2026.

Sections most often in play

Section 145(3)Section 69A Section 115BBE Section 132 Section 133(6)Section 142(1)Section 143(2)Section 143(3)

Issues it is cited on

section 69a section 69 business document

Judgments citing Rakesh Kumar Babulal Agarwal v. PCIT (Guj)

Divay Mohindru, Jalandhar vs. Income Tax Officer, Jalandhar

The appeal of the assessee is allowed

ITA 129/ASR/2025[2017-18]Status: DisposedITAT Amritsar08 Jan 2026AY 2017-18

Bench: Sh. Manoj Kumar Aggarwal & Sh. Udayan Dasgupta(Hybrid Hearing) I.T.A. No. 129/Asr/2025 Assessment Year: 2017-18 Divay Mohindru, Prop. M/S Vs. Ito, Ward 3(1), Mahavir Abhushans, Deep Jalandhar. Market Juakhana Bazar Kalan, Jalandhar. [Pan:-Advpm1552D] (Appellant) (Respondent) Appellant By Sh. Asharay Sarna, Ca. Sh. Charan Dass, Sr. Dr Respondent By Date Of Hearing 14.10.2025 Date Of Pronouncement 08.01.2026

Section 115BSection 143Section 143(3)Section 145(3)Section 250Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA, JUDICIAL MEMBER (Hybrid Hearing) I.T.A. No. 129/Asr/2025 Assessment Year: 2017-18 Divay Mohindru, Prop. M/s Vs. ITO, Ward 3(1), Mahavir Abhushans, Deep Jalandhar. Market Juakhana Bazar Kalan, Jalandhar. [PAN:-ADVPM1552D] (Appellant) (Respondent) Appellant by Sh. Asharay Sarna, CA. Sh. Charan Dass, Sr. DR Respondent by Date of Hearing 14.10.2025 Date of Pronouncement 08.01.2026 ORDER Per: Udayan Dasgupta, J.M.: This appeal is filed by the assessee against the order of ld. C…

Assistant Commissioner of Income Tax, Kolhapur vs. Nathmal Rupchand Jain, Kolhapur

In the result, the appeal filed by the Revenue is dismissed

ITA 1295/PUN/2024[2020-21]Status: DisposedITAT Pune27 Jan 2025AY 2020-21

Bench: Shri R. K. Panda & Ms. Astha Chandraassessment Year : 2020-21

For Appellant: Shri Suhas P BoraFor Respondent: Shri Amol Khairnar CIT-DR

Section 132Section 133(6)Section 143(2)Section 145(3)Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Assessment year : 2020-21 ACIT, Kolhapur Nathmal Rupchand Jain Pooja Jewellers, 172, C Ward, Vs. Bhausingji Road, Kolhapur – 416002 PAN: ABBPJ2022R (Respondent) (Appellant) Assessee by : Shri Suhas P Bora, Sampada S Ingale CAs & Saukhya D Lakade Adv. Department by : Shri Amol Khairnar CIT-DR Date of hearing : 08-01-2025 Date of pronouncement : 27-01-2025 O R D E R PER R. K. PANDA, VP : This appeal filed by the Revenue is directed against the order dated 10.04.2024 of the Ld.…

Sanjay Kumar Khandelwal, Delhi vs. ACIT, Central Circle-31, New Delhi

In the result, the appeal of the assessee is allowed

ITA 43/DEL/2023[2019-20]Status: DisposedITAT Delhi18 Sept 2023AY 2019-20

Bench: Shri C. M. Gargdr. B. R. R. Kumarassessment Year: 2019-20 Sanjay Kumar Khandelwal, Vs Acit, 3747, Gali Jamadar, Central Circle-31, Pahari Dhiraj, New Delhi. Delhi – 110 006. Pan: Aaipk1803H (Appellant) (Respondent) Assessee By : Shri Rohit Agarwal, Ca Revenue By : Shri H. K. Choudhary, Cit-Dr Date Of Hearing : 05.07.2023 Date Of Pronouncement : 18.09.2023

For Appellant: Shri Rohit Agarwal, CAFor Respondent: Shri H. K. Choudhary, CIT-DR

Section 132Section 143(2)Section 153ASection 69A

…d. AR placed reliance on the following judicial pronouncements:  Ananthakrishan Vasudev Aithal Vs. ITO (Bang. ITAT) 147 taxmann.com 376  Rakesh Kumar Babulal Agarwal Vs. PCIT (Guj) (2022) 136 taxmann.com 329  J.M. wire Industries Vs. CIT (Delhi HC) (2012) 205 Taxmann 134  Mayank Ratibahi Patel Vs. ITO (Ahd. ITAT) (2023) 146 Taxmann.com 470 13. The ld. DR argued that, 1. The assessee claimed cash sales of Rs.17,54,668/- in the period of 11 days i.e. from 20.10.2018 to 30.10.2018 which is exorbitantly higher than the average cash sales shown by the assessee during remaining part of the year. 2. The cash invo…