Shrijeet Finance (P) Ltd. v. ACIT

162 Taxmann.com 243Reported decision2024#23045 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 143(3)Section 68 Section 115BBE Section 250 Section 69A Section 80P Section 80P(2)(a)(i)Section 80P(2)(d)

Issues it is cited on

section 68 section 250 nfac

Judgments citing Shrijeet Finance (P) Ltd. v. ACIT

SHREE SANT SAVTA GRAMIN BIGAR SETI SAHAKARI PATHSANSTA MARAYADIT,NASHIK vs. ASSESSMENT UNIT, INCOME TAX DEPARTMENT, DELHI

In the result, appeal of the Assessee is partly allowed

ITA 1625/PUN/2025[2017-18]Status: DisposedITAT Pune31 Oct 2025AY 2017-18

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपऩल सं. / Ita No.1625/Pun/2025 निर्धारण वषा / Assessment Year: 2017-18 Shree Sant Savta Gramin Bigar V Assessment Unit, Seti Sahakari Pathsanstha S. Income Tax Department, Maryadit, Delhi. Pimpalgaon, Niphad, Nashik – 422209. Pan: Aacas4098M Appellant/ Assessee Respondent / Revenue Assessee By None Revenue By Shri Dayanand Jawalikar – Addl.Cit Date Of Hearing 14/10/2025 Date Of Pronouncement 31/10/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Is Against The Order Of Ld.Commissioner Of Income Tax(Appeal)[Nfac], Passed Under Section 250 Of The Income Tax Act, 1961 For A.Y.2017-18, Dated 27.11.2024 Emanating From Assessment Order U/S.143(3) Of The I.T.Act, Dated 15.12.2019. The Assessee Has Raised Following Grounds Of Appeal :

Section 142(1)Section 143(2)Section 143(3)Section 250Section 68Section 80PSection 80P(2)(a)Section 80P(2)(d)

…आयकर अपीलीय अधिकरण ”बी” न्यायपीठ पुणेमें। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” :: PUNE BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपऩल सं. / ITA No.1625/PUN/2025 निर्धारण वषा / Assessment Year: 2017-18 Shree Sant Savta Gramin Bigar V Assessment Unit, Seti Sahakari Pathsanstha s. Income Tax Department, Maryadit, Delhi. Pimpalgaon, Niphad, Nashik – 422209. PAN: AACAS4098M Appellant/ Assessee Respondent / Revenue Assessee by None Revenue by Shri Dayanand Jawalikar – Addl.CIT Date of hearing 14/10/2025 Date of pronouncement 31/10/2025 आदेश/ ORDER PER DR.…

VIVEK MOTOR FINANCE LIMITED,MEERUT, UTTAR PRADESH vs. INCOME TAX OFFICER (ITO), WARD- 1(2)(4), MEERUT, MEERUT, UTTAR PRADESH

Appeal is allowed

ITA 5022/DEL/2025[2017-18]Status: DisposedITAT Delhi23 Sept 2025AY 2017-18

Bench: Sh. Satbeer Singh Godaraita No. 5022/Del/2025 : Asstt. Year : 2017-18 Vivek Motor Finance Ltd., Vs Income Tax Officer, 169/11, Abulane, Ward-1(2)(4), Meerut, Uttar Pradesh-250001 Meerut, U.P.-250001 (Appellant) (Respondent) Pan No. Aaacv6067H Assessee By: Sh. Baldev Raj, Ca & Sh. Manish Upneja, Ca Revenue By : Sh. Manoj Kumar, Sr. Dr Date Of Hearing: 23.09.2025 Date Of Pronouncement: 23.09.2025 Order This Assessee’S Appeal For Assessment Year 2017-18, Arises Against The Cit(A)/Nfac, Delhi’S Din & Order No. Itba/Nfac/S/250/2025-26/1077741954(1) Dated 24.06.2025, In Proceedings U/S 143(3) Of The Income Tax Act, 1961 (In Short “The Act”).

For Appellant: Sh. Baldev Raj, CA &For Respondent: Sh. Manoj Kumar, Sr. DR

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’, NEW DELHI Before Sh. Satbeer Singh Godara, Judicial Member ITA No. 5022/Del/2025 : Asstt. Year : 2017-18 Vivek Motor Finance Ltd., Vs Income Tax Officer, 169/11, Abulane, Ward-1(2)(4), Meerut, Uttar Pradesh-250001 Meerut, U.P.-250001 (APPELLANT) (RESPONDENT) PAN No. AAACV6067H Assessee by: Sh. Baldev Raj, CA & Sh. Manish Upneja, CA Revenue by : Sh. Manoj Kumar, Sr. DR Date of Hearing: 23.09.2025 Date of Pronouncement: 23.09.2025 ORDER This assessee’s appeal for Assessment Year 2017-18, arises against the CIT(A)/NFAC, Delhi’s DIN & order No. ITBA/NFAC/S/…

M/S MAULI MAHILA NAGARI SAHAKARI PATH SANSTHA LIMITED,LATUR vs. INCOME TAX OFFICER, WARD-1, LATUR, LATUR

In the result, the appeal of assessee is allowed

ITA 1351/PUN/2023[2017-18]Status: DisposedITAT Pune12 Sept 2024AY 2017-18

Bench: Shri R.K. Panda & Ms. Astha Chandra

For Appellant: Shri Bhuvnesh KankaniFor Respondent: Shri Ramnath P. Murkunde

Section 143(2)Section 144Section 250Section 69A

…आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI R.K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1351/PUN/2023 धििाारण वर्ा / Assessment Year : 2017-18 M/s. Mauli Mahila Nagari Sahakari Income Tax Officer, Path Sanstha Limited, Ward – 1, Latur Opposite Gramin Police Station, Vs. Murud, Latur-413510 PAN : AADAM0619H अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee by : Shri Bhuvnesh Kankani Department by : Shri Ramnath P. Murkunde Date of hearing : 19-08-2024 Date of 12-09-2024 Pronouncement : आदेश / ORDE…