Subodh Agarwal v. State of U.P

149 Taxmann.com 448High Court2023#14944 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2023 to 2025.

Sections most often in play

Section 147 Section 148 Section 132(1)Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 14A

Issues it is cited on

principal commissioner of income-tax section 148 transfer section 147 section 143 total income section 14 section 143(3)india business document

Judgments citing Subodh Agarwal v. State of U.P

ACIT-5(1)(1), Mumbai vs. Crystal Impex Limited, Mumbai

In the result, the appeal of revenue is partly allowed

ITA 985/MUM/2025[2015-16]Status: DisposedITAT Mumbai15 May 2025AY 2015-16

Bench: Shri Saktijit Dey, Vice- & Shri Bijayananda Prusethआयकर अपील सं./Ita No.985/Mum/2025 Assessment Year: (2015-16) (Physical Hearing) Acit, Vs. Crystal Impex Ltd., Circle – 5(1)(1), Gr. Floor, My Home Apartment, Mumbai V. N. Malik X Laten, Forjeet, Gawalia Tank, Mumbai - 400036 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaaac1264F (Appellant) (Respondent) Appellant By Shri Rajendra Joshi, Sr. Dr Respondent By Shri Ketal Vajani, Ar Date Of Hearing 13/05/2025 Date Of Pronouncement 15/05/2025

Section 143(1)Section 143(2)Section 148Section 14ASection 250Section 271(1)(c)Section 37Section 68

…IN THE INCOME-TAX APPELLATE TRIBUNAL, MUMBAI ‘C’ BENCH BEFORE SHRI SAKTIJIT DEY, VICE-PRESIDENT AND SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.985/MUM/2025 Assessment Year: (2015-16) (Physical Hearing) ACIT, Vs. Crystal Impex Ltd., Circle – 5(1)(1), Gr. Floor, My Home Apartment, Mumbai V. N. Malik X Laten, Forjeet, Gawalia Tank, Mumbai - 400036 "थायीलेखासं./जीआइआरसं./PAN/GIR No: AAAAC1264F (Appellant) (Respondent) Appellant by Shri Rajendra Joshi, Sr. DR Respondent by Shri Ketal Vajani, AR Date of Hearing 13/05/2025 Date of Pronouncement 15/05/2025 आदेश / O R D E R PER BIJAYANANDA PRUSETH,…

Ajay Bakliwal, Kota vs. ACIT, Central Circle, Kota

In the result, the appeal of the assessee is allowed

ITA 1275/JPR/2024[2012-13]Status: DisposedITAT Jaipur11 Apr 2025AY 2012-13

For Appellant: Sh. Rajendra Sisodia, AdvFor Respondent: Mrs. Anita Rinesh, JCIT-DR

Section 129Section 132(1)Section 139Section 142Section 143(2)Section 143(3)Section 147Section 148Section 153ASection 2(22)(e)

…आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, "A" JAIPUR डा० एस. सीतालक्ष्मी, न्यायिक सदस्य एवं श्री राठोड कमलेश जयन्तभाई, लेखा सदस्य के समक्ष BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, Ajay Bakliwal आयकर अपील सं./ITA No. 1275/JP/2024 निर्धारण वर्ष/Assessment Year : 2012-13 बनाम ACIT, C 6 Vallabh Bari, Vallabh Bari, Kota Vs. Central Circle, Kota स्थायी लेखा सं./ जीआईआर सं./PAN/GIR No.: ABZPB 7775 P अपीलार्थी/Appellant प्रत्यर्थी/Respondent निर्धारिती की ओर से / Assessee by: Sh. Rajendra Sisodia, Adv. राजस्व की ओर से / Revenue by : Mrs. Anit…

M/S Deora Electric Works, Allahabad vs. Dy. Commissioner of Income Tax, Circle -1, Allahabad

In the result, both appeals i

ITA 99/ALLD/2020[2009-10]Status: DisposedITAT Allahabad27 Dec 2024AY 2009-10

For Appellant: Sh. Praveen Godbole, C.AFor Respondent: Sh. A.K. Singh, Sr. DR

Section 1Section 143(3)Section 148Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL ALLAHABAD BENCH, ALLAHABAD BEFORE SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SH. NIKHIL CHOUDHARY, ACCOUNTANT MEMBER A.Y. 2009-10 M/s Deora Electric Works, vs. Dy. Commissioner of Income Prabh Kripa Tower, 58A, S.P. Tax, Circle-1, Allahabad Marg, Civil Lines, Allahabad PAN:AADFD7479B (Appellant) (Respondent) A.Y.2009-10 Dy. Commissioner of Income vs. M/s Deora Electric Works, Tax, Circle-1, Allahabad Prabh Kripa Tower, 58A, S.P. Marg, Civil Lines, Allahabad PAN: AADFD7479B (Appellant) (Respondent) Assessee by: Sh. Praveen Godbole, C.A. Revenue by: Sh. A.K. Singh, Sr.…

Dy. Commissioner of Income Tax, Circle -1, Allahabad vs. M/S Deora Electric Works, Allahabad

In the result, both appeals i

ITA 101/ALLD/2020[2009-10]Status: DisposedITAT Allahabad27 Dec 2024AY 2009-10

For Appellant: Sh. Praveen Godbole, C.AFor Respondent: Sh. A.K. Singh, Sr. DR

Section 1Section 143(3)Section 148Section 250

Deputy Commissioner of Income Tax, Aurangabad vs. Vista Nirman Pvt. Ltd., Mumbai

ITA 1340/PUN/2023[2011-12]Status: DisposedITAT Pune05 Aug 2024AY 2011-12

Bench: Shri R. K. Panda & Ms Astha Chandraassessment Year : 2011-12

For Appellant: Shri Jaiprakash BairagraFor Respondent: Shri Ajay Kumar Keshari

Section 132Section 133(6)Section 133ASection 142(1)Section 143(3)Section 147Section 148Section 151(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER Assessment Year : 2011-12 DCIT, Aurangabad Vista Nirman Pvt. Ltd., F-11, 3rd Floor, Veer Nariman Vs. Road, Churchgate, Manek Mahal, Mumbai – 400020 PAN: AADCV5473G (Appellant) (Respondent) CO No.21/PUN/2024 Assessment Year : 2011-12 Vista Nirman Pvt. Ltd., DCIT, Aurangabad F-11, 3rd Floor, Veer Nariman Road, Vs. Churchgate, Manek Mahal, Mumbai – 400020 PAN: AADCV5473G (Cross Objector) (Respondent) Assessee by : Shri Jaiprakash Bairagra Department by : Shri Ajay Kumar Keshar…

Rajinder Kumar Sachdeva, Karnal vs. ITO Ward -05, Karnal

In the result, the appeal is allwed

ITA 2802/DEL/2019[2014-15]Status: DisposedITAT Delhi29 Nov 2023AY 2014-15

Bench: Shri Saktijit Dey, Vice- & Shri M. Balaganesh

Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI SAKTIJIT DEY, VICE-PRESIDENT AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER In ITA No.2802/Del/2019) Assessment Year: 2014-15 Rajinder Kumar Sachdeva, Vs. ITO, Ward-05, C/o. RRR TAXINDIA, D-28, Karnal South Extn. Part-I, Karnal (Haryana) PAN :AWCPS0793A (Appellant) (Respondent) Department by Ms. Sarita Kumari, CIT - DR Assessee by Dr. Rakesh Gupta & Deepesh Garg, Advs. Date of hearing 15.11.2023 Date of pronouncement 29.11.2023 ORDER PER SAKTIJIT DEY, VICE-PRESIDENT This is an appeal by the assessee arising out of order dated 01.03.…