Singhal Credit Management Itd v. ACIT

77 Taxmann.com 113High Court2017#16105 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 147Section 142ASection 143(3)Section 148Section 151Section 234ASection 234BSection 234C

Issues it is cited on

section 142adcf methodsanctioning authorityapproval under section 151valuation of sharessection 151(2)extension of limitationfull value of considerationblock of assetsshort term capital gainskelvinatorsection 48

Judgments citing Singhal Credit Management Itd v. ACIT

Deputy Commissioner of Income Tax, Central Circle 6(4), Mumbai vs. Klt Automotive and Tubular Products Limited, Mumbai

In the result, the appeal filed by the Revenue Department stands dismissed

ITA 822/MUM/2025[2017-18]Status: DisposedITAT Mumbai29 Aug 2025AY 2017-18

Bench: Shri Narender Kumar Choudhry & Shri Prabhash Shankarassessment Year: 2017-18

For Appellant: NoneFor Respondent: Shri Hemanshu Joshi, Ld. Sr. D.R
Section 115BSection 147Section 250Section 271ASection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER Assessment Year: 2017-18 Deputy Commissioner of M/s. KLT Automotive and Income Tax, Tubular Products Central Circle 6(4), Limited, Room No.453, 4th Floor, B-601, Elegants Business Park, Vs. Mumbai, Kautilya Bhavan, Maharashtra – 400 059 G Block, BKC, Bandra (E), Mumbai – 400 051 PAN: AAACT3895R (Appellant) (Respondent) Present for: Assessee by : None Revenue by : Shri Hemanshu Joshi, Ld. Sr. D.R. Date of Hearing : 24.07.2025 Date of Pronouncement : 2…

Nina Kshetry, Noida vs. ACIT, Circle Int.Tax. 2(1)(2), New Delhi

In the result, the appeal of the assesses in ITA 1876/Del/2023, ITA

ITA 1878/DEL/2023[2016-17]Status: DisposedITAT Delhi19 May 2025AY 2016-17

Bench: Sh. C.N. Prasad & Sh. Naveen Chandraassessment Year: 2016-17

Section 148

…ITA No.1876/Del/2023 AY2016-17 Sangita Kshetry &Oths Vs ACIT Circle – Int. Tax. 2 (1)(2) New Delhi IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’, NEW DELHI BEFORE SH. C.N. PRASAD, JUDICIAL MEMBER AND SH. NAVEEN CHANDRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Sangita Kshetry Vs. ACIT C/o Dhruv Seth, Advocate Circle – Int. Tax. 2 (1)(2) Amicus Advocates and New Delhi Solicitors 620, Tower B Advant Navis Business Park, Plot # 7 Noida- Greater Noida, Expressway, Sector- 142, Noida PAN No.AEYPK5792D (APPELLANT) (RESPONDENT) Assessment Year: 2016-17 Hersh Vardhan Kshetry Vs. ACIT C/o Dhruv Seth, Advoc…

Hersh Vardhan Kshetry, Noida vs. ACIT, Circle Int. Tax. 2(1)(2), New Delhi

In the result, the appeal of the assesses in ITA 1876/Del/2023, ITA

ITA 1877/DEL/2023[2016-17]Status: DisposedITAT Delhi19 May 2025AY 2016-17

Bench: Sh. C.N. Prasad & Sh. Naveen Chandraassessment Year: 2016-17

Section 148

…ITA No.1876/Del/2023 AY2016-17 Sangita Kshetry &Oths Vs ACIT Circle – Int. Tax. 2 (1)(2) New Delhi IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’, NEW DELHI BEFORE SH. C.N. PRASAD, JUDICIAL MEMBER AND SH. NAVEEN CHANDRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Sangita Kshetry Vs. ACIT C/o Dhruv Seth, Advocate Circle – Int. Tax. 2 (1)(2) Amicus Advocates and New Delhi Solicitors 620, Tower B Advant Navis Business Park, Plot # 7 Noida- Greater Noida, Expressway, Sector- 142, Noida PAN No.AEYPK5792D (APPELLANT) (RESPONDENT) Assessment Year: 2016-17 Hersh Vardhan Kshetry Vs. ACIT C/o Dhruv Seth, Advoc…

Sangita Kshetry, Noida vs. ACIT, Circle Int.Tax. 2(1)(2), New Delhi

In the result, the appeal of the assesses in ITA 1876/Del/2023, ITA

ITA 1876/DEL/2023[2016-17]Status: DisposedITAT Delhi19 May 2025AY 2016-17

Bench: Sh. C.N. Prasad & Sh. Naveen Chandraassessment Year: 2016-17

Section 148

…ITA No.1876/Del/2023 AY2016-17 Sangita Kshetry &Oths Vs ACIT Circle – Int. Tax. 2 (1)(2) New Delhi IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’, NEW DELHI BEFORE SH. C.N. PRASAD, JUDICIAL MEMBER AND SH. NAVEEN CHANDRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Sangita Kshetry Vs. ACIT C/o Dhruv Seth, Advocate Circle – Int. Tax. 2 (1)(2) Amicus Advocates and New Delhi Solicitors 620, Tower B Advant Navis Business Park, Plot # 7 Noida- Greater Noida, Expressway, Sector- 142, Noida PAN No.AEYPK5792D (APPELLANT) (RESPONDENT) Assessment Year: 2016-17 Hersh Vardhan Kshetry Vs. ACIT C/o Dhruv Seth, Advoc…

ACIT 19(2), Mumbai vs. Smt.Padmimi Somani, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 7138/MUM/2019[2013-14]Status: DisposedITAT Mumbai26 Oct 2022AY 2013-14
Section 133(6)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI VIKAS AWASTHY, JUDICIAL MEMBER ACIT-19(2), Mumbai Vs. Smt. Padmini Somani 131/132,13th Office of the Floor, ACIT-19(2), Mumbai Laxmi Vilas, 87, Nepean 2nd floor, Room no. 207, Sea Road, Matru Mandir, Tardeo Road, Mumbai-400006 Mumbai-400007 PAN/GIR No.AALPS0212R (Appellant) .. (Respondent) Assessee by Mr. Niraj Seth, Adv. Revenue by Mr. Dharmvir D. Yadav, Sr. AR Date of Hearing 17/10/2022 Date of Pronouncement 26/10/2022 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No. 7138/Mum/2019…

Madhu Sarda, Mumbai vs. ITO 19(2)(4), Mumbai

In the result, the grounds of appeal raised by the

ITA 7410/MUM/2012[2006-07]Status: DisposedITAT Mumbai09 Mar 2018AY 2006-07

Bench: Shri B. R. Baskaran & Shri Pawan Singhin The Matter Of Mrs. Madhu Sarda , 38,Vikas Center, S.V. Road, Santacruz (West) Mumbai-400054 Pan: Aajps 5135R Appellant/ Assessee Versus Income Tax Officer, -19(4) Mumbai Respondent/ Revenue

For Respondent: Sh. V. Vidhyadhar (Sr.DR)
Section 143(3)Section 253Section 254(1)

…ITA No. 7410/M/2012 Madhu Sarda IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “B”, MUMBAI BEFORE SHRI B. R. BASKARAN, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER In the matter of Mrs. Madhu Sarda , 38,Vikas Center, S.V. Road, Santacruz (West) Mumbai-400054 PAN: AAJPS 5135R Appellant/ Assessee Versus Income Tax Officer, -19(4) Mumbai Respondent/ Revenue Assessee by Sh. Harish M. Kapadia : Advocate Revenue by : Sh. V. Vidhyadhar (Sr.DR) Date of hearing : 09.03.2018 Date of Pronouncement : 09.03.2018 Order Under Section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal by…

Singhal Credit Management Itd v. ACIT (77 Taxmann.com 113) — Cited in 6 Judgments | BharatTax