How many judgments cite Sudhirbhai Pravinkant Thaker v. ITO?

30 judgments on BharatTax cite Sudhirbhai Pravinkant Thaker v. ITO (88 Taxmann.com 382), spanning 2022 to 2026.

Which sections of the Income Tax Act does Sudhirbhai Pravinkant Thaker v. ITO come up under?

It is most often cited in judgments turning on Section 1961, Section 143(3), Section 69A, Section 115BBE, Section 142(1), Section 250.

Sudhirbhai Pravinkant Thaker v. ITO

88 Taxmann.com 382Income Tax Appellate Tribunal2017#3948 most cited

What is Sudhirbhai Pravinkant Thaker v. ITO authority for?

An addition on the basis of unexplained deposits cannot be made when the assessee has demonstrated cash withdrawals from the bank and the authorities have not found that this cash was utilized for any other purpose.

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2026.

Also referred to as

Sudhirbhai Pravinkant Thaker · ITO · unexplained cash credit · section 68 · cash deposit · bank withdrawal · burden of proof · unexplained money

Sections most often in play

Section 1961 Section 143(3)Section 69A Section 115BBE Section 142(1)Section 250 Section 68 Section 143(2)

Issues it is cited on

unexplained money section 271aac addition under section 68 section 69a addition u/s 68 section 115bbe section 69 limited scrutiny section 115bb section 115b undisclosed income unexplained cash credit

Judgments citing Sudhirbhai Pravinkant Thaker v. ITO

DCIT, CENTRAL CIRCLE 2, RAJKOT, RAJKOT vs. VAIBHAV GINNING SPINNING MILL PVT. LTD., RAJKOT

In the result, the Appeal of the Department is dismissed

ITA 826/RJT/2024[2017-18]Status: DisposedITAT Rajkot10 Apr 2026AY 2017-18

Bench: Dr. Arjun Lal Saini & Dr. Dinesh Mohan Sinhaआयकरअपील सं./ Ita No. 826/Rjt/2024 िनधा"रण वष" / Assessment Year: (2017-18) (Physical Hearing) Dcit Vs. Vaibhav Ginning & Spinning Central Circle-2, Rajkot Mill Private Limited “Amruta Estate”, 2Nd Floor, Mg Road, National Highway – 27, Gondal Rajkot-360001 Rajkot Highway At Bhojpara, Gondal, Gujarat - 360311 Pan/Gir No.: Aadcv4397D (Assessee) (Respondent) िनधा"रती की ओर से/Assessee By : Shri Rajendra Singhal, Ar राज" की ओर से/Respondent By : Shri Sanjay Punglia, Cit.Dr सुनवाई की तारीख/Date Of Hearing : 26/02/2026 घोषणा की तारीख/Date Of Pronouncement : 10/04/2026

For Appellant: Shri Rajendra Singhal, ARFor Respondent: Shri Sanjay Punglia, CIT.DR

Section 142(1)Section 143(2)Section 143(3)Section 250Section 69A

…आयकर अपीलीय अिधकरण,राजकोट "ायपीठ, राजकोट। IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER AND DR. DINESH MOHAN SINHA, JUDICIAL MEMBER आयकरअपील सं./ ITA No. 826/RJT/2024 िनधा"रण वष" / Assessment Year: (2017-18) (Physical Hearing) DCIT Vs. Vaibhav Ginning & Spinning Central Circle-2, Rajkot Mill Private Limited “Amruta Estate”, 2nd Floor, MG Road, National Highway – 27, Gondal Rajkot-360001 Rajkot Highway at Bhojpara, Gondal, Gujarat - 360311 PAN/GIR No.: AADCV4397D (Assessee) (Respondent) िनधा"रती की ओर से/Assessee by : Shri Rajendra Singhal, AR राज" की ओर…

MANISHA KAMALKAR SADAVARTE ,NAVI MUMBAI vs. INCOME TAX OFFICER , WARD - 28(2)(2), MUMBAI, NAVI MUMBAI

In the result, the appeal of the assessee is allowed

ITA 3729/MUM/2025[2017-18]Status: DisposedITAT Mumbai01 Jan 2026AY 2017-18

Bench: Shri Vikram Singh Yadav & Shri Sandeep Singh Karhailassessment Year : 2017-18 Manisha Kamalkar Sadavarte, Income Tax Officer, 4B, Room No. 24, Ward-28(2)(2), Shree Pranav Chs, Vs. Tower-6, Sector-10, Koparkhairne, Vashi Railway Station, Navi Mumbai-400709. Commercial Complex, Pan : Duhps2971A Vashi, Navi Mumbai-400703. (Appellant) (Respondent) For Assessee : Shri Ketan Vajani For Revenue : Shri Pravin Salunkhe, Sr.Dr Date Of Hearing : 08-12-2025 Date Of Pronouncement : 01-01-2026 O R D E R Per Vikram Singh Yadav, A.M : This Is An Appeal Filed By The Assessee Against The Order Of The Learned Commissioner Of Income Tax (Appeals)-National Faceless Appeal Centre (Nfac), Delhi [„Ld.Cit(A)‟], Dated 26-03-2025, Pertaining To Assessment Year (Ay) 2017-18, Wherein The Assessee Has Taken The Following Grounds Of Appeal:

For Appellant: Shri Ketan VajaniFor Respondent: Shri Pravin Salunkhe, Sr.DR

Section 144Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “H(SMC)” BENCH : MUMBAI BEFORE SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER Assessment Year : 2017-18 Manisha Kamalkar Sadavarte, Income Tax Officer, 4B, Room No. 24, Ward-28(2)(2), Shree Pranav CHS, vs. Tower-6, Sector-10, Koparkhairne, Vashi Railway Station, Navi Mumbai-400709. Commercial Complex, PAN : DUHPS2971A Vashi, Navi Mumbai-400703. (Appellant) (Respondent) For Assessee : Shri Ketan Vajani For Revenue : Shri Pravin Salunkhe, Sr.DR Date of Hearing : 08-12-2025 Date of Pronouncement : 01-01-2026 O R D E R PER VIKRAM…

BHOJ RAJ,AGRA vs. WARD 1(1)(1), AGRA

In the result, appeal filed by the assessee is allowed

ITA 436/AGR/2025[2017-2018]Status: DisposedITAT Agra18 Dec 2025AY 2017-2018

Bench: : Shri S. Rifaur Rahmanassessment Year: 2017-18

Section 142(1)Section 143(3)Section 147Section 148Section 151Section 69A

…fferent. Thus, after considering entire facts and circumstances of the case, we direct the AO to give set off of entire amount of cash withdrawn from the Axis Bank and PMC Bank.” 10. Further, in another decision, in Sudhirbhai Pravinkant Thaker vs ITO, [2017] 88 Taxmann.com 382 (Ahemdabad-Trib.), the coordinate bench of the Tribunal held that when the assessee has demonstrated that he had withdrawn cash from the bank and there is no findings by the authorities below that this cash available with the assessee was invested or utilised for 7 | P a g e any other purpose, in that even, it is not open to the authority…

DY. COMMISSIONER OF INCOME TAX (INTERNATIONAL TAXATION), JAIPUR, HIGHCOURT CIRCLE, JAIPUR vs. LATE VANDANA AGARWAL THROUGH LEGAL HEIR SH. NISHIT AGARWAL, JAIPUR

In the result the appeal of the revenue is allowed for statistical

ITA 1237/JPR/2024[2017-18]Status: DisposedITAT Jaipur16 Jul 2025AY 2017-18

For Appellant: Sh. Ashish Sharma, Adv. &For Respondent: Mrs. Alka Gautam, CIT-DR

Section 143(3)

…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, vk;dj vihy la-@ITA No. 1237/JP/2024 fu/kZkj.k o"kZ@Assessment Year : 2017-18 cuke Dy. Commissioner of Income Late Ms. Vandana Agarwal Vs. Tax, through Legal Heir. Sh. Circle (International Taxation), Nishit Agarwal, Jaipur Gangwal Park, A-1, JLN Marg, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: BIXPA0074L vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh…

ACIT-3, LUCKNOW, LUCKNOW vs. HARSHIT GARG, LUCKNOW

In the result, the appeal filed by the Department in ITA No

ITA 451/LKW/2024[2017-18]Status: DisposedITAT Lucknow04 Jul 2025AY 2017-18

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudharya.Y. 2017-18 Acit, Lucknow Vs. Harshit Garg, Pratyaksh Kar Bhawan, 57-Ram Tirath Marg, Lucknow Pan: Aiopg3763A (Appellant) (Respondent) C.O. No.25/Lkw/2024 A.Y. 2017-18 Harshit Garg, Vs. Acit, Lucknow Pratyaksh Kar Bhawan, 57- Ram Tirath Marg, Lucknow Pan: Aiopg3763A (Appellant) (Respondent) Assessee By: Sh. Akshay Agrawal, Advocate Revenue By: Sh. Sunil Kumar Rajwanshi, Addl. Cit (Dr) Date Of Hearing: 23.04.2025 Date Of Pronouncement: 04.07.2025 O R D E R Per Nikhil Choudhary, A.M.: [ This Is An Appeal Filed By The Revenue Against The Order Of The Ld. Cit(A) Dated 17.06.2024 Passed Under Section 250 Of The Income Tax Act, 1961, Wherein The Ld. Cit(A) Has Partly Allowed The Appeal Of The Assessee Against The Order Of The Ld. Ao

For Appellant: Sh. Akshay Agrawal, AdvocateFor Respondent: Sh. Sunil Kumar Rajwanshi, Addl. CIT

Section 115BSection 143(3)Section 250Section 37Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW ‘B’ BENCH, LUCKNOW BEFORE SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SH. NIKHIL CHOUDHARY, ACCOUNTANT MEMBER A.Y. 2017-18 ACIT, Lucknow vs. Harshit Garg, Pratyaksh Kar Bhawan, 57-Ram Tirath Marg, Lucknow PAN: AIOPG3763A (Appellant) (Respondent) C.O. No.25/LKW/2024 A.Y. 2017-18 Harshit Garg, vs. ACIT, Lucknow Pratyaksh Kar Bhawan, 57- Ram Tirath Marg, Lucknow PAN: AIOPG3763A (Appellant) (Respondent) Assessee by: Sh. Akshay Agrawal, Advocate Revenue by: Sh. Sunil Kumar Rajwanshi, Addl. CIT (DR) Date of hearing: 23.04.2025 Date of pronouncement: 04.07.2025 O R D…

NAM TECHNOLOGIES PRIVATE LIMITED ,MUMBAI vs. ACIT 14(2)(2), MUMBAI

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

ITA 3015/MUM/2025[2017-18]Status: DisposedITAT Mumbai23 Jun 2025AY 2017-18

Bench: SHRI VIKRAM SINGH YADAV (Accountant Member), MS. KAVITHA RAJAGOPAL (Judicial Member)

For Appellant: Shri Tarang Mehta, AdvFor Respondent: Shri Leyaqat Ali Aafaqui, SR AR

Section 115JSection 143(2)Section 143(3)Section 250Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI VIKRAM SINGH YADAV, AM AND MS. KAVITHA RAJAGOPAL, JM NAM Technologies Private Limited ACIT-14(2)(2), Mumbai 4, Neelkanth Shopping Arcade, Opp. Fine Arts Hall, Chembur, Mumbai – Vs. 400071 PAN/GIR No. AAFCA9204L (Appellant) : (Respondent) Assessee by : Shri Tarang Mehta, Adv. Respondent by : Shri Leyaqat Ali Aafaqui, SR AR Date of Hearing : 18.06.2025 Date of Pronouncement : 23.06.2025 O R D E R Per Kavitha Rajagopal, J M: This appeal has been filed by the assessee, challenging the order of the learned Commissioner of Income Tax (Appeals) Delhi (‘l…

KIRANLATA AGAMPRASAD AGARWAL,AHMEDABAD vs. THE ITO, WARD-5(3)(4), AHMEDABAD

In the result, the appeal of the assessee is allowed

ITA 773/AHD/2025[2017-18]Status: DisposedITAT Ahmedabad18 Jun 2025AY 2017-18

Bench: Smt. Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: Shri Divyand Shah, A.RFor Respondent: Shri Hargovind Singh, Sr. DR

Section 115BSection 143(3)Section 271ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.773/Ahd/2025 (Assessment Year: 2017-18) Kiranlata Agamprasad Agarwal, Vs. Income Tax Officer, C/o. Divyang Shah & Co., Ward-5(3)(4), Chartered Accountants, Ahmedabad 201, 2nd Floor, Devashish Complex, Nr. Regenta, Central Antarim Hotel, Off. C.G. Road, Ahmedabad-380006 [PAN No.AARPA2975M] (Appellant) .. (Respondent) Appellant by : Shri Divyand Shah, A.R. Respondent by: Shri Hargovind Singh, Sr. DR Date of Hearing 11.06.2025 Date of Pronouncement 18.06.20…

JUGAL KISHORE CHOUDHARY,JAIPUR vs. ITO WD 1(2), ALWAR, ALWAR

In the result, appeal of the assessee is allowed for statistical

ITA 71/JPR/2025[2011-12]Status: DisposedITAT Jaipur03 Apr 2025AY 2011-12

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Sh. R. S. Poonia, CAFor Respondent: Sh. Gautam Singh Choudhary, JCIT (Thro. V.C)

Section 147Section 69

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” 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, vk;dj vihy la-@ITA No. 71/JP/2025 fu/kZkj.k o"kZ@Assessment Year : 2011-12 cuke Jugal Kishore Choudhary ITO, Vs. Choudhary Motor Driving School Ward 1(2), Jakher Bhawan, Jat Mohalla Alwar Naya Bas Alwar LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ADMPC5448D vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. R. S. Poonia, CA jktLo…

MANSUKHLAL RATANSHI RADIA,ANAND vs. THE ACIT, CIRCLE INTL. TAXATION, VADODARA

In the result, the appeal of the assessee is allowed

ITA 911/AHD/2023[2017-18]Status: DisposedITAT Ahmedabad25 Mar 2025AY 2017-18

Bench: Shri Siddhartha Nautiyal & Shri Makarand V. Mahadeokar

For Appellant: Shri Divyakant Parikh, A.RFor Respondent: Ms. Neeju Gupta, Sr. DR

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER I.T.A. No.911/Ahd/2023 (Assessment Year: 2017-18) Mansukhlal Ratanshi Radia, Vs. Assistant Commissioner of Kaushali, Opp: Ashish Bunglows, Income Tax, Vidyanagar Road, Karamsad, Circle International Anand-388325 Taxation, Vadodara [PAN No.CEKPR3765K] (Appellant) .. (Respondent) Appellant by : Shri Divyakant Parikh, A.R. Respondent by: Ms. Neeju Gupta, Sr. DR Date of Hearing 13.03.2025 25.03.2025 Date of Pronouncement O R D E R PER SIDDHARTHA NAUTIYAL - JUDIC…

CHIRAG JAYANTIBHAI PATEL,AHMEDABAD vs. THE DY.CIT., CIRCLE-2(1)(2),, AHMEDABAD

In the result, appeal of the assessee is allowed

ITA 199/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad12 Mar 2025AY 2017-18

For Appellant: \nShri Biren Shah, A.RFor Respondent: \nShri B. P. Srivastava, Sr. DR

Section 115BSection 68

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\n“B” BENCH, AHMEDABAD\nBEFORE DR. BRR KUMAR, VICE PRESIDENT &\nSHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER\nI.T.A. No.199/Ahd/2024\n(Assessment Year: 2017-18)\nChirag Kumar Jayantibhai Patel, Vs.\n28, New Arvind Park Society,\nOpp. Mahalaxmi Diamond\nBapunagar, Ahmedabad-380024\n[PAN No.ALVPP7401N]\n(Appellant)\nDeputy Commissioner of\nIncome Tax,\nCircle-2(1)(2),\nAhmedabad\n(Respondent)\nAppellant by:\nShri Biren Shah, A.R.\nRespondent by:\nShri B. P. Srivastava, Sr. DR\nDate of Hearing\n24.02.2025\nDate of Pronouncement\n12.03.2025\nORDER\nPER SIDDHARTHA NA…

LALLANSINGH MANSARAM YADAV,AHMEDABAD vs. THE ITO, WARD-7(2)(1), AHMEDABAD

In the result, the appeal of the assessee is allowed

ITA 2160/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad20 Feb 2025AY 2017-18

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri Samir Vora, A.RFor Respondent: Shri Ravindra, Sr. DR

Section 250Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD BEFORE DR. BRR KUMAR, VICE PRESIDENT & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.2160/Ahd/2024 (Assessment Year: 2017-18) Lallansingh Mansaram Yadav, Vs. Income Tax Officer, 11, Ishan Bungalows, Sun N Step Ward-7(2)(1), Club Road, Thaltej, Ahmedabad Ahmedabad-380054 [PAN No.ABBP8779L] (Appellant) .. (Respondent) Appellant by : Shri Samir Vora, A.R. Respondent by: Shri Ravindra, Sr. DR 17.02.2025 Date of Hearing Date of Pronouncement 20.02.2025 O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER: This appeal has been filed by the Assessee agai…

DHARMEDDRA DOSHI,SANWER ROAD, INDORE vs. INCOME TAX OFFICER-1(1), INDORE, AAYAKAR BHAWAN, OPPOSITE WHITE CHURCH, RESIDENCY AREA, INDORE

Appeal is allowed

ITA 352/IND/2024[2017-18]Status: DisposedITAT Indore20 Jan 2025AY 2017-18

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniassessment Year : 2017-18 Dharmendra Doshi, Ito, 147-B, Sector-F, 1(1), Sanwer Road Industrial Indore. बनाम/ Area, Vs. Indore (Assessee/Appellant) (Revenue/Respondent) Pan:Afspd7034G Assessee By Shri Kunal Agrawal & Shri Harsh Choukse, Ca Revenue By Shri Sanjeev H. Bhagat, Sr. Dr Date Of Hearing 11.12.2024 Date Of Pronouncement 20.01.2025

Section 115BSection 131Section 142(1)Section 143(2)Section 143(3)Section 145Section 145(3)Section 271ASection 68

…आयकरअपीलीयअिधकरण, इंदौर"ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER Assessment Year : 2017-18 Dharmendra Doshi, ITO, 147-B, Sector-F, 1(1), Sanwer Road Industrial Indore. बनाम/ Area, Vs. Indore (Assessee/Appellant) (Revenue/Respondent) PAN:AFSPD7034G Assessee by Shri Kunal Agrawal & Shri Harsh Choukse, CA Revenue by Shri Sanjeev H. Bhagat, Sr. DR Date of Hearing 11.12.2024 Date of Pronouncement 20.01.2025 आदेश/ O R D E R Per B.M. Biyani, A.M.: Feeling aggrieved by appeal-order dated 21.02.2024 passed by…

MAHENDRAKUMAR PRAHLADBHAI VAGHELA,MANSA vs. ITO (INT. TXN)-1 - AHMEDABAD, INTERNATIONAL TAXATION, AHMEDABAD

In the result, appeal of the assessee is allowed

ITA 1297/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad05 Dec 2024AY 2017-18

Bench: Dr. Brr Kumar(Now Hon’Ble) & Shri Siddhartha Nautiyal

For Appellant: Shri Vivek Chavda, ARFor Respondent: Shri Sanjay Kumar, Sr. D.R

Section 147Section 250Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE DR. BRR KUMAR, ACCOUNTANT MEMBER (Now Hon’ble Vice President) & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No. 1297/Ahd/2024 (Assessment Year: 2017-18) Mahendrakumar Prahladbhai Vs. ITO (Int. Txn.)-1, Vaghela Ahmedabad Vaghari Vas, Itadara, Mansa Gandhinagar, Gujarat, 382424 [PAN No.ANQPV2834C] (Appellant) .. (Respondent) Appellant by : Shri Vivek Chavda, AR Respondent by: Shri Sanjay Kumar, Sr. D.R. Date of Hearing 23.10.2024 Date of Pronouncement 05.12.2024 O R D E R PER SIDDHARTHA NAUTIYAL, JM: This appeal has been filed by the Assessee a…

SADHANA ASHOK BHANDARI,PUNE vs. ITO WARD 5(1), PUNE

In the result, Appeal of the assessee is allowed

ITA 1615/PUN/2024[2017-18]Status: DisposedITAT Pune25 Nov 2024AY 2017-18

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.1615/Pun/2024 िनधा"रण वष" / Assessment Year: 2017-18 Sadhana Ashok Bhandari, V The Income Tax Officer, Queenies Duplex, Vidyasagar S Ward-5(1), Pune. Colonym, Salisbury Park, Market Yard, Pune – 411037. Pan: Agmpb0289Q Appellant/ Assessee Respondent / Revenue Assessee By Shri Rishabh Patni – Ca/Ar Revenue By Shri Prakash L Pathade - Dr Date Of Hearing 14/11/2024 Date Of Pronouncement 25/11/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee Against The Order Of Ld.Commissioner Of Income Tax(Appeals)[Nfac] For A.Y.2017- 18 Dated 14.06.2024 Passed U/Sec.250 Of The Income Tax Act, 1961. The Assessee Has Raised The Following Grounds Of Appeal : “1. On Facts & Circumstances Prevailing In The Case & As Per Provisions & Scheme Of The Act, It Be Held That The Ld.Ao Framed The Assessment Order Without Issuing Show Cause Notice To The Appellant Is Violation Of Principles Of Natural Justice & Not In Accordance With The Provisions Of Law. The Assessment So Framed Shall Be Treated As Null & Void. Appellant Be Granted Just & Proper Relief In This Respect.

Section 250Section 69A

…।आयकर अपीलीय अिधकरण ”एस एम सी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC” :: PUNE BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1615/PUN/2024 िनधा"रण वष" / Assessment Year: 2017-18 Sadhana Ashok Bhandari, V The Income Tax Officer, Queenies Duplex, Vidyasagar s Ward-5(1), Pune. Colonym, Salisbury Park, Market yard, Pune – 411037. PAN: AGMPB0289Q Appellant/ Assessee Respondent / Revenue Assessee by Shri Rishabh Patni – CA/AR Revenue by Shri Prakash L Pathade - DR Date of hearing 14/11/2024 Date of pronouncement 25/11/2024 आदेश…

KHOOBSOORAT FABRICS PVT LTD.,NEW DELHI vs. ITO WARD 14(3), NEW DELHI

Appeal are allowed

ITA 428/DEL/2024[2017-18]Status: DisposedITAT Delhi11 Sept 2024AY 2017-18

Bench: Shri Kul Bharat[Assessment Year: 2017-18

Section 115BSection 68

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC”: NEW DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER [Assessment Year: 2017-18 M/s Khoobsoorat Fabrics Pvt. Ltd., Vs Income-tax Officer, Plot no. 122, Ist Floor, Ward-14(3), Delhi. Patparganj Industrial Area, Delhi-110092. PAN- AAACK 3072 B APPELLANT RESPONDENT Appellant by Shri Gautam Jain, Adv.; & Shri Lalit Mohan, CA Respondent by Shri Sanjay Kumar, Sr. DR Date of hearing 14.08.2024 Date of pronouncement 11.08.2024 O R D E R PER KUL BHARAT, JM: This appeal, by the assessee, is directed against the order of the learned Commissioner of Income-tax (Appeal…

MANISH KUMAR DUBEY,NEW DELHI vs. ITO, WARD-72(1), NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 2484/DEL/2023[2017-18]Status: DisposedITAT Delhi05 Sept 2024AY 2017-18

Bench: Shri Kul Bharat[Assessment Year : 2017-18] Manish Kumar Dubey, Vs Ito, E-4, 2Nd Floor, Gali No.3, Ward -72(1), East Chander Nagar, New Delhi. New Delhi-110051. Pan-Aotpd0936K Appellant Respondent Appellant By Shri Ravi Pratap Mall, Adv. Respondent By Shri Sanjay Kumar, Sr.Dr Date Of Hearing 21.08.2024 Date Of Pronouncement 05.09.2024

Section 143(3)Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “SMC” BENCH: NEW DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER [Assessment Year : 2017-18] Manish Kumar Dubey, vs ITO, E-4, 2nd Floor, Gali No.3, Ward -72(1), East Chander Nagar, New Delhi. New Delhi-110051. PAN-AOTPD0936K APPELLANT RESPONDENT Appellant by Shri Ravi Pratap Mall, Adv. Respondent by Shri Sanjay Kumar, Sr.DR Date of Hearing 21.08.2024 Date of Pronouncement 05.09.2024 ORDER PER KUL BHARAT, JM : The present appeal filed by the assessee is directed against the order passed by Ld.CIT(A), National Faceless Appeal Centre (“NFAC”), Delhi dated 10.07.2023 for the…

PREETI BHARDWAJ,K - vs. ITO WARD 29(3), CIVIC CENTRE

Appeal are allowed

ITA 78/DEL/2024[2017-18]Status: DisposedITAT Delhi22 Mar 2024AY 2017-18

Bench: Shri Kul Bharatassessment Year: 2017-18

Section 120Section 127Section 143(2)Section 143(3)Section 69A

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC”: NEW DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER Assessment Year: 2017-18 Preeti Bhardwaj, K- Vs Income-tax Officer, 74A, Hauz Khas, Ward-29(3), Noida. Delhi-110016. PAN- AAGPB1362C APPELLANT RESPONDENT Assessee represented by Shri R.S. Singhvi, CA; & Shri Satyajeet Goel, CA Department represented by Shri Om Parkash, Sr. DR Date of hearing 20.03.2024 Date of pronouncement 22.03.2024 O R D E R PER KUL BHARAT, JM: This appeal, by the assessee, is directed against the order of the learned Commissioner of Income-tax (Appeals), National Faceless Appeal Ce…

BHAVINIBEN SHAH,VADODARA vs. THE INCOMETAX OFFICER WARD-1(2)(1) (PREVIOUSLY WARD-1(2)(2)), VADODARA

In the result, both the appeals filed by the assessee are partly allowed

ITA 549/AHD/2023[2012-13]Status: DisposedITAT Ahmedabad05 Jan 2024AY 2012-13

Bench: Ms. Suchitra Kamble

Section 147Section 148Section 234ASection 271(1)(c)Section 271FSection 69A

…ITA Nos.548 & 549/Ahd/2023 Assessment Years: 2010-11 & 2012-13 Page 1 of 7 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “SMC” BENCH, AHMEDABAD BEFORE Ms. SUCHITRA KAMBLE, JUDICIAL MEMBER ITA Nos.548 & 549/Ahd/2023 Assessment Years: 2010-11 & 2012-13 Bhaviniben Shah, The Income Tax Officer, 18, Amin Nagar, Ward – 1(2)(1), Ramakaka Road, (Previously Ward – 1(2)(2)) Chhani, Vadodara. Vs. Vadodara, Gaujarat – 391 740. [PAN – BZTPS 5910 C] (Appellant) (Respondent) Assessee by Shri Parimalsinh B. Parmar, AR Revenue by Shri Santosh Kumar, Sr. DR Date of Hearing 31.10.2023 Date of Pronouncement 05.01.2024 O R D E…

BHAVINIBEN SHAH,VADODARA vs. THE INCOMETAX OFFICER WARD-1(2)(1) (PREVIOUSLY WARD-1(2)(2)), VADODARA

In the result, both the appeals filed by the assessee are partly allowed

ITA 548/AHD/2023[2010-11]Status: DisposedITAT Ahmedabad05 Jan 2024AY 2010-11

Bench: Ms. Suchitra Kamble

Section 147Section 148Section 234ASection 271(1)(c)Section 271FSection 69A

NANJAPPA UMASHANKER,BANGALORE vs. INCOME TAX OFFICER, WARD-4(2)(1) , BANGALORE

In the result, appeal of the assessee is allowed for statistical purposes

ITA 799/BANG/2023[2017-18]Status: DisposedITAT Bangalore01 Jan 2024AY 2017-18

Bench: Shri Chandra Poojariassessment Year: 2017-18

For Appellant: Shri Prathik P., A.RFor Respondent: Shri Ganesh R Ghale, Standing Counsel for Revenue

Section 142(1)Section 143(2)Section 250Section 69A

…ITA No.799/Bang/2023 Sri Nanjappa Umashanker, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” “C’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Assessment Year: 2017-18 Sri Nanjappa Umashanker No.145, Lakshmamma Building M. Nanjappa Compound ITO K. Narayanapura Ward-4(2)(1) Vs. Bengaluru 560 077 Bangalore Karnataka PAN NO : AATPU3699N APPELLANT RESPONDENT Appellant by : Shri Prathik P., A.R. Respondent by : Shri Ganesh R Ghale, Standing Counsel for Revenue Date of Hearing : 26.12.2023 Date of Pronouncement : 01.01.2024 O R D E R PER CHANDRA POOJARI, ACCOUNTANT MEMBER: This appeal…

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