Smt. Veena Chaturvedi v. DCIT\n

156 Taxmann.com 457Income Tax Appellate Tribunal2023#22798 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 10(38)Section 131 Section 142(1)Section 143(2)Section 147 Section 148 Section 68 Section 69

Issues it is cited on

penny stock section 10(38)long term capital gains accommodation entry section 69c section 133 long term capital gain section 133(6)unexplained cash credit section 10 section 68 section 13

Judgments citing Smt. Veena Chaturvedi v. DCIT\n

Usha Hitesh Sanghvi, Girgaon S.O, Mumbai vs. ITO-19(3)(5), Mumbai, Lal Baug

Appeal of the assessee is allowed

ITA 6172/MUM/2024[2013-14]Status: DisposedITAT Mumbai25 Mar 2025AY 2013-14

Bench: Shri Saktijit Dey & Shri Prabhash Shankar

For Appellant: Shri Rajkumar Singh, ARFor Respondent: Ms. Kavitha Kaushik (Sr. DR)

Section 10(38)Section 143(3)Section 148Section 68Section 69C

…IN THE INCOME-TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA 6172/MUM/2024 (A.Y. 2013-14) Usha Hitesh Sanghvi v/s. Income Tax Officer, 19(3)(5), 2nd Floor Kanji Mension, बनाम Piramal Chamber, Lal Baug, Girgaon S.O., Mumbai 400 004, Maharashtra Parel, Mumbai 400012, Maharashtra स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AFBPS4388F Appellant/अपीलार्थी .. Respondent/प्रतिवादी Appellant by : Shri Rajkumar Singh, AR Respondent by : Ms. Kavitha Kaushik (Sr. DR) Date of Hearing 19.03.2025 Date of Pronouncement 25.03.2025 आदेश / ORDER…

Nitesh Rajhans Singh, Mumbai vs. The Income Tax Officer -26(2)(3), Mumbai

In the result, the appeal filed by the assessee is allowed

ITA 4114/MUM/2023[BAMPS4588L]Status: DisposedITAT Mumbai15 Jul 2024

Bench: Shri Pavan Kumar Gadale & Ms Padmavathy S

For Appellant: Shri Rajiv Khandelwal &For Respondent: Shri Laxmi Kant.Sr.DR

Section 10(38)Section 148Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & MS PADMAVATHY S, ACCOUNTANT MEMBER ITA No.4114 & 4115/Mum/2023 (Assessment Year: 2013-14 & 2014-15) Nitesh Rajhans Singh, ITO- 26(2)(3), 13/14, Indra Bhavan, Kautilya Bhavan, बनाम/ Patel Wadi, Pipeline, BKC, Bandra (East), Vs. Kurla(West), Mumbai-400051. Mumbai-400070. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : BAMPS4588L (""थ" / Respondent) (अपीलाथ" /Appellant) Appellant by : Shri Rajiv Khandelwal & Shri Akash Kumar.AR Respondent by : Shri Laxmi Kant.Sr.DR सुनवाई की तारीख / Date of Hearing 08/05/2024 घोषणा क…

Abhishek Tejraj Doshi, Mumbai vs. Income Tax Officer, Mumbai

In the result, appeal filed by the assessee is allowed

ITA 2944/MUM/2023[2013-14]Status: DisposedITAT Mumbai20 Mar 2024AY 2013-14

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bleabhishek Tejraj Doshi V. Income Tax Officer 259, 2Nd Floor, Johari Mansion Jurisdiction Circle 19(1), Kalbadevi Road, Kalbadevi Mumbai, Mumbai Mumbai 400002 Pan: Aegpd9279J (Appellant) (Respondent) Shri Anil Sathe Assessee Represented By : Department Represented By : Shri Manoj Kumar Sinha

Section 10(38)Section 131Section 142(1)Section 143(1)Section 143(2)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A” MUMBAI BEFORE SHRI AMIT SHUKLA, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER Abhishek Tejraj Doshi v. Income Tax Officer 259, 2nd Floor, Johari Mansion Jurisdiction Circle 19(1), Kalbadevi Road, Kalbadevi Mumbai, Mumbai Mumbai 400002 PAN: AEGPD9279J (Appellant) (Respondent) Shri Anil Sathe Assessee Represented by : Department Represented by : Shri Manoj Kumar Sinha Date of conclusion of Hearing : 12.03.2024 Date of Pronouncement : 20.03.2024 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This appeal is filed by the assessee against o…