Smt. Renu Agarwal v. ACIT

88 Taxmann.com 872Income Tax Appellate Tribunal2017#18385 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2021 to 2025.

Sections most often in play

Section 133(6)Section 142(1)Section 143(2)Section 147Section 148Section 143(3)Section 144Section 2(14)

Judgments citing Smt. Renu Agarwal v. ACIT

ACIT, Circle-2, Patna vs. Shree Nanak Ferro Alloys Pvt Ltd, Jamshedpur

In the result, the appeal of the Revenue is dismissed

ITA 249/PAT/2019[2013-14]Status: HeardITAT Patna09 Dec 2025AY 2013-14

Bench: Shri Duvvuru Rl Reddy, Vp & Shri Rajesh Kumar, Am Shree Nanak Ferro Alloys Pvt. Ltd. Acit, Circle-2 Room No.205, 2Nd Floor, Avrtar Acit, Circle-2, Patna, Bihar Vs. Building, Bisturpur, Jamshedpur, Jharkhand (Appellant) (Respondent) Pan No. Aaics1706N Assessee By : S/Shri A.K. Rastogi Rakesh Kumar, Ar Revenue By : Shri Md Ah Chowdhary, Dr Date Of Hearing: 27.11.2025 Date Of Pronouncement: 09.12.2025

For Appellant: S/Shri A.K. RastogiFor Respondent: Shri MD AH Chowdhary, DR
Section 139Section 139(1)Section 143(2)Section 143(3)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “PATNA” BENCH, PATNA BEFORE SHRI DUVVURU RL REDDY, VP AND SHRI RAJESH KUMAR, AM Shree Nanak Ferro Alloys Pvt. Ltd. ACIT, Circle-2 Room No.205, 2nd floor, Avrtar ACIT, Circle-2, Patna, Bihar Vs. Building, Bisturpur, Jamshedpur, Jharkhand (Appellant) (Respondent) PAN No. AAICS1706N Assessee by : S/Shri A.K. Rastogi Rakesh Kumar, AR Revenue by : Shri MD AH Chowdhary, DR Date of hearing: 27.11.2025 Date of pronouncement: 09.12.2025 O R D E R Per Rajesh Kumar, AM: This is an appeal preferred by the Revenue against the order of the Commissioner of Income-tax (Appeals)-I, Patna (h…

Mukesh Kumar Jajoriya, Jaipur, Rajasthan vs. ITO WD 2(3), Jpr, Jaipur, Rajasthan

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 51/JPR/2024[2012-13]Status: DisposedITAT Jaipur29 Aug 2024AY 2012-13

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Deepak Sharma (C.A.)For Respondent: Smt. Anoop Singh (Addl.CIT)
Section 143(2)Section 144Section 147Section 2(14)Section 234ASection 54B

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 51/JPR/2024 fu/kZkj.k o"kZ@Assessment Years : 2012-13 Sh. Mukesh Kumar Jajoria cuke The ITO, A-517, Dhawas Akta Nagar, Vs. Ward-2(3), Jaipur. Ajmer Road, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: APJPJ6953M vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Deepak Sharma (C.A.) jktLo dh vksj ls@…

ACIT, C.C.-1, Ranchi vs. M/S Chintpurni Steel Pvt. Ltd., Ranchi

In the result, appeal of the revenue is dismissed

ITA 32/RAN/2020[2013-14]Status: DisposedITAT Ranchi06 Nov 2023AY 2013-14

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 143(3)Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “DB” BENCH: RANCHI VIRTUAL HEARING AT KOLKATA [Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. No. 32/RAN/2020 Assessment Year : 2013-14 ACIT, CC-1, Ranchi Vs. M/s Chintpurni Steel Pvt. Ltd. (PAN: AACCC 3707 F) Appellant / (अपीलाथ") Respondent / (""यथ") Date of Hearing / सुनवाई 16.08.2023 क" "त"थ Date of Pronouncement / 06.11.2023 आदेश उ"घोषणा क" "त"थ For the Appellant / Shri R. R. Mittal, CA "नधा#$रती क" ओर से For the Respondent / Smt. Rinku Singh, CITDR राज(व क" ओर से ORDER/ आदेश Per Rajesh Kumar, AM: This is an appeal preferred…

Duraisamy Parameswaran, Salem vs. ACIT, Central Circle 2 (4), Chennai

The appeal stand partly allowed in terms of our above order

ITA 1025/CHNY/2022[2016-2017]Status: DisposedITAT Chennai23 Aug 2023AY 2016-2017

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.1025/Chny/2022 (िनधा*रण वष* / Assessment Year: 2016-17) Shri Duraisamy Parameswaran Acit बनाम No.205, Krishna Nagar, Alagapuran, Central Circle-2(4), / Vs. Kattur, Salem-636 016. Chennai "थायीलेखासं./जीआइआरसं./Pan/Gir No. Ajlpp-1999-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri V. Padmanabhan (Ca) & Shri R. Venkat Raman (Ca) – Ld.Ars " थ"कीओरसे/Respondent By : Shri S. Senthil Kumaran (Cit)- Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 03-08-2023 घोषणाकीतारीख /Date Of Pronouncement : 23-08-2023 आदेश / O R D E R

For Appellant: Shri V. Padmanabhan (CA) &For Respondent: Shri S. Senthil Kumaran (CIT)- Ld. DR
Section 131Section 132Section 143(3)Section 153CSection 37(1)

…आयकर अपीलीय अिधकरण “बी” "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHENNAI माननीय "ी महावीर िसंह, उपा ! एवं माननीय "ी मनोज कुमार अ&वाल ,लेखा सद) के सम!। BEFORE HON’BLE SHRI MAHAVIR SINGH, VP AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ ITA No.1025/Chny/2022 (िनधा*रण वष* / Assessment Year: 2016-17) Shri Duraisamy Parameswaran ACIT बनाम No.205, Krishna Nagar, Alagapuran, Central Circle-2(4), / Vs. Kattur, Salem-636 016. Chennai "थायीलेखासं./जीआइआरसं./PAN/GIR No. AJLPP-1999-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant by : Shri V. Padmanabhan (CA) & Shri R. Ve…

A.C.I.T., Circle-49(1), Kolkata vs. M/S Viswakarma Residency, Kolkata

Appeal is dismissed

ITA 255/KOL/2020[2016-17]Status: DisposedITAT Kolkata26 Oct 2021AY 2016-17

Bench: Shri Sanjay Garg & Dr. M.L.Meenaआयकर अपील सं.य/ Assessment Years:2016-17 बनाम / Acit, Cir-49(1), Kolkata M/S. Viswakarma Residency Uttarpan Complex, Ds-Iv, V/S. 2Nd Fl., Manicktala Civick Centre, Block-2 & 3, 2Nd Fl., Kolkata-700 054. Pan: Aaifv3279Q अपीलाथ" /Appellant ""यथ" /Respondent .. Hearing Through Video Conferencing अपीलाथ" क" ओर से/By Appellant Shri Manish Kanojia, Cit, Dr ""यथ" क" ओर से/By Respondent Shri S.M Surana, Advocate, Ar सुनवाई क" तार"ख/Date Of Hearing 04-08-2021 घोषणा क" तार"ख/Date Of Pronouncement 26-10-2021

Section 131Section 133(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL BENCH “B” KOLKATA Before Shri Sanjay Garg, Judicial Member and Dr. M.L.Meena, Accountant Member आयकर अपील सं.य/ Assessment Years:2016-17 बनाम / ACIT, Cir-49(1), Kolkata M/s. Viswakarma Residency Uttarpan Complex, DS-IV, V/s. 2nd Fl., Manicktala Civick Centre, Block-2 & 3, 2nd Fl., Kolkata-700 054. PAN: AAIFV3279Q अपीलाथ" /Appellant ""यथ" /Respondent .. Hearing through video Conferencing अपीलाथ" क" ओर से/By Appellant Shri Manish Kanojia, CIT, DR ""यथ" क" ओर से/By Respondent Shri S.M Surana, Advocate, AR सुनवाई क" तार"ख/Date of Hearing 04-08-2021 घोषणा क" तार"ख/Date of Pronounc…

Smt. Renu Agarwal v. ACIT (88 Taxmann.com 872) — Cited in 5 Judgments | BharatTax