Suresh Kumar Agarwal v. ACIT

117 Taxmann.com 678High Court2020#22130 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,252 Indian tax judgments — from 2023 to 2026.

Sections most often in play

Section 10(38)Section 131 Section 133(6)Section 143(3)Section 147 Section 148 Section 250 Section 271(1)(c)

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Issues it is cited on

bogus long term capital gain penny stock section 10(38)entry operator accommodation entry section 69c section 133 long term capital gain section 131 section 133(6)section 10 assistant commissioner

Judgments citing Suresh Kumar Agarwal v. ACIT

Amit Kumar Bajaj, Mumbai vs. DCIT-24(1), Mumbai

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

ITA 1309/MUM/2025[2011-12]Status: DisposedITAT Mumbai29 Jan 2026AY 2011-12

Bench: Shri Amit Shukla & Shri Makarand Vasant Mahadeokaramit Kumar Bajaj Dcit-24(1), A-3001, Omkar, Off Dr. Piramal Chambers, Annie Besant Road, Near Vs. Lalbaug, Mumbai- Neelam Centre, Hanuman 400 012 Nagar, Worli, Maharashtra – 400 030 Pan/Gir No. Afrpb3442B (Applicant) (Respondent) Assessee By Shri Ravi Ganatra, Ld. Ar Revenue By Shri Surendra Mohan, Ld. Dr Date Of Hearing 21.01.2026 Date Of Pronouncement 29.01.2026

Section 10(38)Section 133(6)Section 143(2)Section 143(3)Section 147Section 148Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI MAKARAND VASANT MAHADEOKAR, ACCOUNTANT MEMBER Amit Kumar Bajaj DCIT-24(1), A-3001, Omkar, Off Dr. Piramal Chambers, Annie Besant Road, Near Vs. Lalbaug, Mumbai- Neelam Centre, Hanuman 400 012 Nagar, Worli, Maharashtra – 400 030 PAN/GIR No. AFRPB3442B (Applicant) (Respondent) Assessee by Shri Ravi Ganatra, Ld. AR Revenue by Shri Surendra Mohan, Ld. DR Date of Hearing 21.01.2026 Date of Pronouncement 29.01.2026 आदेश / ORDER PER MAKARAND VASANT MAHADEOKAR, AM: This appeal is filed by the assessee against the ord…

Sanjeev Agrawal, New Delhi vs. ACIT, CC-15, New Delhi

In the result, both the appeals of the assessee areallowed

ITA 1519/DEL/2021[2017-18]Status: DisposedITAT Delhi20 Sept 2023AY 2017-18

Bench: Shri Saktijit Dey, Vice-& Shri Girish Agrawal

For Appellant: Shri Gautam Jain & Ms. Monika Aggarwal, AdvsFor Respondent: Shri Ramdhan Meena, Sr. DR

Section 10(38)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH: ‘H’ DELHI) BEFORE SHRI SAKTIJIT DEY, VICE-PRESIDENT& SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos.1518 and 1519/Del/2021 Assessment Years: 2016-17 and 2017-18 Sanjeev Agarwal ACIT, Central Circle-15 1, Maharaja Lal Lane New Delhi Vs. Civil Lines New Delhi-1100 54 (PAN:ABOPA4675N) (Appellant) (Respondent) Present for: Appellant by : Shri Gautam Jain & Ms. Monika Aggarwal, Advs. Respondent by : Shri Ramdhan Meena, Sr. DR Date of Hearing : 05.07.2023 Date of Pronouncement : 20.09.2023 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: Thesetwo appeals filed b…

Sanjeev Agrawal, New Delhi vs. ACIT, CC-15, New Delhi

In the result, both the appeals of the assessee areallowed

ITA 1518/DEL/2021[2016-17]Status: DisposedITAT Delhi20 Sept 2023AY 2016-17

Bench: Shri Saktijit Dey, Vice-& Shri Girish Agrawal

For Appellant: Shri Gautam Jain & Ms. Monika Aggarwal, AdvsFor Respondent: Shri Ramdhan Meena, Sr. DR

Section 10(38)Section 143(3)