RoshaAlloys Private Limited v. Deputy Commissioner of Income Tax

175 Taxmann.com 622Income Tax Appellate Tribunal2025#23150 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 144Section 144BSection 147Section 148Section 148ASection 151

Issues it is cited on

section 151(i)section 3(1)section 151(ii)order under section 148a(d)specified authoritysection 148a(b)section 148a(d)section 148achief commissionersection 151section 131section 144b

Judgments citing RoshaAlloys Private Limited v. Deputy Commissioner of Income Tax

Shri. Krishna Enterprisis, Bengaluru vs. Income Tax Officer, Ward-7(2)(1), Bangalore

In the result all the three appeals filed by the assessee are allowed

ITA 524/BANG/2025[2017-18]Status: DisposedITAT Bangalore29 Dec 2025AY 2017-18

Bench: Shri Prashant Maharishi, Vice – & Shri Sandeep Singh Karhail

For Appellant: Shri Ravishankar, Advocate
Section 147Section 148Section 148ASection 151

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’BENCH : BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE – PRESIDENT AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA Nos.522-524/Bang/2025 Assessment Years :2014-15, 2016-17 & 2017-18 Shri Krishna Enterprises, 5/1, 5/2, 5/3, 18th Main, The Income Tax Officer, 4th T Block, Jayanagar, Ward 7(2)(1), Vs. Bengaluru-560041. Bengaluru. PAN: AANFM8393B APPELLANT RESPONDENT Assessee by : Shri Ravishankar, Advocate : Shri Subramanian, JCIT DR Revenue by Date of Hearing : 12-11-2025 Date of Pronouncement : 29-12-2025 ORDER PER PRASHANT MAHARISHI, VICE – PRESIDENT 1. These are thre…

Shri. Krishna Enterprises, Bangalore vs. Income Tax Officer, Ward-7(2)(1), Bangalore

ITA 523/BANG/2025[2016-17]Status: DisposedITAT Bangalore29 Dec 2025AY 2016-17

Bench: Shri Prashant Maharishi, Vice – & Shri Sandeep Singh Karhail

Section 147Section 148Section 148ASection 151

…IN THE INCOME TAX APPELLATE TRIBUNAL 'B'BENCH : BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE – PRESIDENT AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA Nos.522-524/Bang/2025 Assessment Years :2014-15, 2016-17 & 2017-18 Shri Krishna Enterprises, 5/1, 5/2, 5/3, 18th Main, 4th T Block, Jayanagar, Bengaluru-560041. PAN: AANFM8393B APPELLANT The Income Tax Officer, Ward 7(2)(1), Vs. Bengaluru. RESPONDENT Assessee by Shri Ravishankar, Advocate Revenue by Shri Subramanian, JCIT DR Date of Hearing 12-11-2025 Date of Pronouncement 29-12-2025 ORDER PER PRASHANT MAHARISHI, VICE – PRESIDENT 1. These are three appeals…

Shri. Krishna Enterprises, Bengaluru vs. Income Tax Officer, Ward-7(2)(1), Bengaluru

In the result all the three appeals filed by the assessee are allowed

ITA 522/BANG/2025[2014-15]Status: DisposedITAT Bangalore29 Dec 2025AY 2014-15

Bench: Shri Prashant Maharishi, Vice – & Shri Sandeep Singh Karhail

For Appellant: Shri Ravishankar, Advocate
Section 147Section 148Section 148ASection 151

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’BENCH : BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE – PRESIDENT AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA Nos.522-524/Bang/2025 Assessment Years :2014-15, 2016-17 & 2017-18 Shri Krishna Enterprises, 5/1, 5/2, 5/3, 18th Main, The Income Tax Officer, 4th T Block, Jayanagar, Ward 7(2)(1), Vs. Bengaluru-560041. Bengaluru. PAN: AANFM8393B APPELLANT RESPONDENT Assessee by : Shri Ravishankar, Advocate : Shri Subramanian, JCIT DR Revenue by Date of Hearing : 12-11-2025 Date of Pronouncement : 29-12-2025 ORDER PER PRASHANT MAHARISHI, VICE – PRESIDENT 1. These are thre…

RoshaAlloys Private Limited v. Deputy Commissioner of Income Tax (175 Taxmann.com 622) — Cited in 3 Judgments | BharatTax