Raminder Singh v. Asstt. CIT

156 Taxmann.com 148High Court2023#22794 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2026 to 2026.

Also reported as

461 ITR 368

Sections most often in play

Section 147Section 148Section 149Section 144Section 148ASection 148A(d)Section 250

Judgments citing Raminder Singh v. Asstt. CIT

Sachin Mohanlal Chordia, Pune vs. Income Tax Officer Ward 5(1), Pune

In the result Legal Ground raised by the assessee for AY

ITA 3278/PUN/2025[2014-15]Status: DisposedITAT Pune30 Mar 2026AY 2014-15

Bench: Ms. Astha Chandra & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita Nos.3277 & 3278/Pun/2025 िनधा"रण वष" / Assessment Years: 2013-14 & 2014-15 Sachin Mohanlal Chordia, V The Income Tax Officer, B-101, Isha Emerald, S. Ward-5(1), Pune. Bibwewdi, Kondhwa Road, Marketyard, Pune- 411037. Pan: Aanpc8554C Appellant Respondent Assessee By Shri Abhilash Hiran Revenue By Shri Amit Bobade & Shri Sanjay Dhivare (Virtual) Date Of Hearing 05/03/2026 Date Of Pronouncement 30/03/2026 आदेश/ Order Per Bench : These Two Appeals Are Filed By Assessee Against Separate Orders Of Commissioner Of Income Tax (Appeal)(Nfac) Passed U/S 250 Of The Income Tax Act 1961 For Ay 2013-14 & Ay 2014-15 Emanating From Re-Assessment Orders U/S 147 Rws 144 Dated 02/05/2023 & 29/04/2023 Respectively.

Section 147Section 148Section 148ASection 250

…आयकर अपीलीय अिधकरण ”बी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” :: PUNE BEFORE MS. ASTHA CHANDRA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA Nos.3277 & 3278/PUN/2025 िनधा"रण वष" / Assessment Years: 2013-14 & 2014-15 Sachin Mohanlal Chordia, V The Income Tax Officer, B-101, Isha Emerald, s. Ward-5(1), Pune. Bibwewdi, Kondhwa Road, Marketyard, Pune- 411037. PAN: AANPC8554C Appellant Respondent Assessee by Shri Abhilash Hiran Revenue by Shri Amit Bobade & Shri Sanjay Dhivare (Virtual) Date of hearing 05/03/2026 Date of pronouncement 30/03/2026 आदेश/ OR…

Sachin Mohanlal Chordia, Pune vs. Income Tax Officer Ward 5(1), Pune

In the result Legal Ground raised by the assessee for AY

ITA 3277/PUN/2025[2013-14]Status: DisposedITAT Pune30 Mar 2026AY 2013-14

Bench: Ms. Astha Chandra & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita Nos.3277 & 3278/Pun/2025 िनधा"रण वष" / Assessment Years: 2013-14 & 2014-15 Sachin Mohanlal Chordia, V The Income Tax Officer, B-101, Isha Emerald, S. Ward-5(1), Pune. Bibwewdi, Kondhwa Road, Marketyard, Pune- 411037. Pan: Aanpc8554C Appellant Respondent Assessee By Shri Abhilash Hiran Revenue By Shri Amit Bobade & Shri Sanjay Dhivare (Virtual) Date Of Hearing 05/03/2026 Date Of Pronouncement 30/03/2026 आदेश/ Order Per Bench : These Two Appeals Are Filed By Assessee Against Separate Orders Of Commissioner Of Income Tax (Appeal)(Nfac) Passed U/S 250 Of The Income Tax Act 1961 For Ay 2013-14 & Ay 2014-15 Emanating From Re-Assessment Orders U/S 147 Rws 144 Dated 02/05/2023 & 29/04/2023 Respectively.

Section 147Section 148Section 148ASection 250

…आयकर अपीलीय अिधकरण ”बी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” :: PUNE BEFORE MS. ASTHA CHANDRA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA Nos.3277 & 3278/PUN/2025 िनधा"रण वष" / Assessment Years: 2013-14 & 2014-15 Sachin Mohanlal Chordia, V The Income Tax Officer, B-101, Isha Emerald, s. Ward-5(1), Pune. Bibwewdi, Kondhwa Road, Marketyard, Pune- 411037. PAN: AANPC8554C Appellant Respondent Assessee by Shri Abhilash Hiran Revenue by Shri Amit Bobade & Shri Sanjay Dhivare (Virtual) Date of hearing 05/03/2026 Date of pronouncement 30/03/2026 आदेश/ OR…

Deepak Mahadeo Bhoir, Mumbai vs. Income Tax Officer Ward, 42(1)(2), Mumbai

In the result, the appeal is allowed as indicated above

ITA 3597/MUM/2024[2013-14]Status: DisposedITAT Mumbai06 Mar 2026AY 2013-14

Bench: Shri Saktijit Dey & Shri Makarand Vasant Mahadeokardeepak Mahadeo Bhoir, Income Tax Officer, C/O Bharat Kumar, 317, Ward 42(1)(2), Prasad Chamber, Opera House, Vs. Mumbai - 400051 Mumbai – 400 004 (Appellant) : (Respondent) Pan No. Ajupb 7841H Appellant By : Shri Bharat Kumar, Ca Respondent By : Shri Annavaran Kosuri, Sr.- Dr (Appellant) (Respondent) Date Of Hearing : 12.02.2026 Date Of Pronouncement : 06.03.2026 O R D E R Per Saktijit Dey: This Is An Appeal By The Assessee Challenging The Order Dated 26.06.2024 Passed By National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year (A.Y.) 2013-14. 2. Before We Proceed To Decide The Substantive Issue Arising For Consideration, It Is Necessary To Provide A Brief Factual Background. This Appeal Was Earlier Disposed Of By The Coordinate Bench Vide Order Dated 12.12.2024. Subsequently, Assessee Filed A Miscellaneous Application Seeking Rectification/Recall Of The Appellate Order On The Ground That While Deciding The Appeal, The Bench Had Failed To Decide Ground No. 2.A & 2.B. While Deciding The Miscellaneous Application, The Bench Having Found Merit In The Submissions Of Assessee, Recalled The Order For The Limited Purpose Of Deciding Ground No. 2.A & 2.B Raised In The Memorandum Of Appeal. This Is How The Appeal Came Up For Hearing Before Us.

For Appellant: Shri Bharat Kumar, CAFor Respondent: Shri Annavaran Kosuri, Sr.- DR
Section 147Section 148Section 148ASection 149

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT AND SHRI MAKARAND VASANT MAHADEOKAR, ACCOUNTANT MEMBER Deepak Mahadeo Bhoir, Income Tax Officer, C/o Bharat Kumar, 317, Ward 42(1)(2), Prasad chamber, Opera House, Vs. Mumbai - 400051 Mumbai – 400 004 (Appellant) : (Respondent) PAN NO. AJUPB 7841H Appellant by : Shri Bharat Kumar, CA Respondent by : Shri Annavaran Kosuri, Sr.- DR (Appellant) (Respondent) Date of Hearing : 12.02.2026 Date of Pronouncement : 06.03.2026 O R D E R Per Saktijit Dey, Vice President: This is an appeal by the assessee challenging the order dat…

Raminder Singh v. Asstt. CIT (156 Taxmann.com 148) — Cited in 3 Judgments | BharatTax