Svasti Microfinance (P.) Ltd. v. CBDT

164 Taxmann.com 229High Court2024#22958 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2025 to 2026.

Sections most often in play

Section 143(1)Section 143(3)Section 80JJAA Section 115BBF Section 115JAA Section 139(1)Section 144B Section 144C(13)

Judgments citing Svasti Microfinance (P.) Ltd. v. CBDT

Rashi Peripherals Limited, Mumbai vs. PCIT, Mumbai-3, Mumbai

In the result, the assessee's appeal is allowed

ITA 3671/MUM/2025[2022-23]Status: DisposedITAT Mumbai06 Jan 2026AY 2022-23

Bench: Shri Pawan Singh& Shri Omkareshwar Chidara

Section 115JSection 143(3)Section 254(1)Section 263Section 80J

…ITA No. 3671/Mum/2025 Rashi Peripherals Limited IN THE INCOME TAX APPELLATE TRIBUNAL "D" BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER& SHRI OMKARESHWAR CHIDARA, ACCOUNTANT MEMBER ITA No. 3671/MUM/2025 (AY: 2022-23) Rashi Peripherals Limited, (Physical hearing) 5th Floor, Aristo House, Corner of Telligully Circle, Andheri (East), Mumbai - 400069. [PAN: AAACR2162H] Appellant / Assessee Assessee by Revenue by Date of Institution Date of hearing Date of pronouncement DPCIT, Mumbai - 3 Vs Room No. 612, 6th Floor, Aayakar Bhavan, Maharshi Karve Road, Mumbai - 400020. Respondent / Revenue Shri Lalchand Choudha…

Manpowergroup Services India Private Limited, Delhi vs. Assistant Commissioner of Income Tax, Central Circle 2, Delhi, Jhandewalan Extension, New Delhi

In the result, the appeal of the assessee in ITA No

ITA 3585/DEL/2024[2020-2021]Status: DisposedITAT Delhi25 Sept 2025AY 2020-2021

Bench: Shri Mahavir Singh & Shri Naveen Chandra

For Appellant: Shri S.K. Agarwal, ARFor Respondent: Shri Dharm Veer Singh, CIT-DR

Section 143(3)Section 80JSection 92CSection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘I’ BENCH, NEW DELHI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT, AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER SA No. 371/DEL/2024 & ITA No. 3585/DEL/2024 [A.Y. 2020-21] Manpower Services India Pvt Ltd Vs. The A.C.I.T Suite No. A, IA, First Floor Central Circle – 2 Indra Place, Gobind Mansion New Delhi H Block, Connaught Circus Connaught Place, New Delhi PAN – AABCM 6914 F (Applicant) (Respondent) Assessee By : Shri S.K. Agarwal, AR Shri Ajit Jain, AR Department By : Shri Dharm Veer Singh, CIT-DR Date of Hearing : 30.06.2025 Date of Pronouncement : 25.09.2025 ORD…

Ramesh Shankarrao Wagh, Wakad, Pune vs. Jurisdictional Officer, Pune

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

ITA 1466/PUN/2025[2020-2021]Status: DisposedITAT Pune23 Jul 2025AY 2020-2021

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.1466/Pun/2025 िनधा"रण वष" / Assessment Year: 2020-21 Ramesh Shankarrao Wagh, V Jurisdictional Officer, Rohan Tarang, Wakar B.O., S Pune. Pune – 411057. Maharashtra. Pan: Aabpw3867A Appellant/ Assessee Respondent / Revenue Assessee By Shri Kishor B Phadke – Ar Revenue By Shri Sandeep P Sathe – Jcit(Dr) Date Of Hearing 17/07/2025 Date Of Pronouncement 23/07/2025

Section 115BSection 143(1)Section 250

…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.1466/PUN/2025 िनधा"रण वष" / Assessment Year: 2020-21 Ramesh Shankarrao Wagh, V Jurisdictional Officer, Rohan Tarang, Wakar B.O., s Pune. Pune – 411057. Maharashtra. PAN: AABPW3867A Appellant/ Assessee Respondent / Revenue Assessee by Shri Kishor B Phadke – AR Revenue by Shri Sandeep P Sathe – JCIT(DR) Date of hearing 17/07/2025 Date of pronouncement 23/07/2025 आदेश/ ORDER PER DR. DIPAK P. RIPOTE, A…