Sakina Ahmedali Kantawala v. Income Tax Officer

163 Taxmann.com 115Income Tax Appellate Tribunal2024#22946 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2025 to 2026.

Sections most often in play

Section 147 Section 148 Section 69A Section 142(1)Section 143(2)Section 144 Section 271(1)(b)Section 139(1)

Issues it is cited on

unexplained money notice under section 148 section 142 section 69a section 69 section 142(1)section 144 section 148 section 147 section 143 person section 14

Judgments citing Sakina Ahmedali Kantawala v. Income Tax Officer

Jagmohan Singh Bedi, Delhi vs. Income Tax Officer, Ward 70(1), Delhi

In the result, the appeals of the assessee are partly

ITA 5069/DEL/2024[2017-18]Status: DisposedITAT Delhi28 Jan 2026AY 2017-18

Bench: Shri C.N. Prasad & Shri M. Balaganesh

Section 1Section 139(1)Section 147Section 148Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘C’: NEW DELHI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER ITA No.5067 to 5069/Del/2024 Assessment Year 2015-16 to 2017-18 Jagmohan Singh Bedi Vs. ITO, Ward- 70(1) 562, Gali No.2, West Guru Delhi Angad Nagar Laxmi Nagar, Delhi PAN No.AOPPB6368F Appellant Respondent Appellant Sh. Parikshit Aggarwal, CA Respondent Sh. Dayainder Singh Sidhu, CIT DR Date of Hearing 13.01.2026 Date of Pronouncement 28.01.2026 ORDER PER C.N. PRASAD, JM, These appeals are filed by the assessee against different orders of the Ld.Commissioner of Inco…

Rajesh Singh, Rewa vs. ITO Ward-1 Rewa, Rewa

In the result, appeal in ITA No

ITA 129/JAB/2023[2010-11]Status: DisposedITAT Jabalpur19 Sept 2025AY 2010-11

Bench: Sh. Kul Bharat & Sh. Nikhil Choudharyita Nos.128 & 129/Jab/2023 A.Y. 2010-11 Rajesh Singh, Vs. Income Tax Officer, M/S Pharma Deal Agency, Ward No.8, Ward-1, Rewa, M.P. Mauganj, Distt. Rewa, M.P. Pan:Atrps5702K (Appellant) (Respondent)

For Appellant: Sh. Devendra Singh, C.AFor Respondent: Sh. N.M. Prasad, Sr. DR

Section 143(2)Section 144Section 147Section 148Section 271(1)(b)Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH, JABALPUR BEFORE SH. KUL BHARAT, VICE PRESIDENT AND SH. NIKHIL CHOUDHARY, ACCOUNTANT MEMBER ITA Nos.128 & 129/JAB/2023 A.Y. 2010-11 Rajesh Singh, vs. Income Tax Officer, M/s Pharma Deal Agency, Ward No.8, Ward-1, Rewa, M.P. Mauganj, Distt. Rewa, M.P. PAN:ATRPS5702K (Appellant) (Respondent) Assessee by: Sh. Devendra Singh, C.A. Revenue by: Sh. N.M. Prasad, Sr. DR Date of hearing: 17.09.2025 Date of pronouncement: 19.09.2025 O R D E R PER NIKHIL CHOUDHARY, A.M. These two appeals have been filed by the assessee against the order of the ld. CIT(A), dismissing h…

Rajesh Singh, Rewa vs. ITO Ward -1, Rewa

In the result, appeal in ITA No

ITA 128/JAB/2023[2010-11]Status: DisposedITAT Jabalpur19 Sept 2025AY 2010-11

For Appellant: Sh. Devendra Singh, C.AFor Respondent: Sh. N.M. Prasad, Sr. DR

Section 143(2)Section 144Section 147Section 148Section 271(1)(b)Section 69A