Union of India & Anr. v. Jahangir Byramji Jeejeebhoy (D)

2024 SCC OnLine SC 489Reported decision2024#19879 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 133(6)Section 144 Section 144B Section 147 Section 148 Section 250 Section 69A

Issues it is cited on

income-tax officer first appeal section 144b condonation of delay section 69a section 144 section 148 section 250 section 147 india nfac total income

Judgments citing Union of India & Anr. v. Jahangir Byramji Jeejeebhoy (D)

SARIF,JALESAR ETAH vs. ASSESSING OFFICER, WARD-4(3)(1) , ETAH

In the result, both the appeals ITA Nos

ITA 464/AGR/2025[2014-15]Status: DisposedITAT Agra18 Dec 2025AY 2014-15

Bench: : Shri S. Rifaur Rahman & Shri Sunil Kumar Singh

Section 142(1)Section 143(3)Section 144Section 147Section 148Section 250Section 271(1)(c)Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, AGRA BENCH, AGRA BEFORE : SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI SUNIL KUMAR SINGH, JUDICIAL MEMBER ITA No. 463 & 464/Agr/2025 Assessment Year: 2014-15 Sarif S/o Shri Shafik, R/o 131, Vs. Income-tax Officer, Mohalla Pathanan, Jalesar, Etah. Ward 4(3)(1), Etah. PAN :EKAPS8873K (Appellant) (Respondent) Assessee by Sh. Deepak Singh, Advocate Department by Sh. Shailendra Srivastava, Sr. DR Date of hearing 15.12.2025 Date of pronouncement 18.12.2025 ORDER PER : SUNIL KUMAR SINGH, JUDICIAL MEMBER: These appeals have been preferred by assessee against the impugned…

SARIF,JALESAR, ETAH vs. ASSESSIN OFFICER, WARD-4(3)(1), DINESH NAGAR ETAH

In the result, both the appeals ITA Nos

ITA 463/AGR/2025[2014-15]Status: DisposedITAT Agra18 Dec 2025AY 2014-15

Bench: : Shri S. Rifaur Rahman & Shri Sunil Kumar Singh

Section 142(1)Section 143(3)Section 144Section 147Section 148Section 250Section 271(1)(c)Section 69A

SULEMAN KHAN,JHANSI vs. INCOME TAX OFFICER, JHANSI

In the result, assessee’s appeal is allowed for statistical purposes

ITA 361/AGR/2025[2013-14]Status: DisposedITAT Agra27 Oct 2025AY 2013-14

Bench: : Shri S. Rifaur Rahman & Shri Sunil Kumar Singhassessment Year: 2013-14

Section 133(6)Section 144BSection 147Section 148Section 2Section 250Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, AGRA BENCH, AGRA BEFORE : SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI SUNIL KUMAR SINGH, JUDICIAL MEMBER Assessment Year: 2013-14 Suleman Khan, 99, Sabji Mandi, Vs. Income-tax Officer, Gudri Mohalla, Shivaji Nagar, Ward 2(3)(1), Jhansi. Jhansi (UP). PAN :AVWPK3107H (Appellant) (Respondent) Assessee by Sh. Sanjeev Agarwal, CA Department by Sh. Shailendra Srivastava, Sr. DR Date of hearing 14.10.2025 Date of pronouncement 27.10.2025 ORDER PER : SUNIL KUMAR SINGH, JUDICIAL MEMBER: This appeal has been preferred by assessee against the impugned order dated 24.12.2024…

MAYA SHIKSHAN PASHISHAN SANSTHAN,HATHRAS vs. ASSESSING OFFICER, WARD-4(3)(4), HATHRAS

In the result, appeal is allowed for statistical purposes

ITA 235/AGR/2025[2018-19]Status: DisposedITAT Agra26 Sept 2025AY 2018-19

Bench: : Shri S. Rifaur Rahman & Shri Sunil Kumar Singhassessment Year: 2018-19

Section 143(1)Section 249(2)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL, AGRA BENCH, AGRA BEFORE : SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI SUNIL KUMAR SINGH, JUDICIAL MEMBER Assessment Year: 2018-19 Maya Shikshan Pashishan Vs. Income-tax Officer, Sansthan, C/o Prakash Textiles, Ward 4(3)(4), Hathras. Mendu Road, Hathras (UP). PAN :AASFM3134F (Appellant) (Respondent) Assessee by Sh. Deepak Singh, Advocate Department by Sh. Anil Kumar, Sr. DR Date of hearing 21.08.2025 Date of pronouncement 26.09.2025 ORDER PER : SUNIL KUMAR SINGH, JUDICIAL MEMBER: This appeal has been preferred by assessee against the impugned order dated 13.03.2025 p…