Upendra Singh Raghav v. CIT

88 Taxmann.com 95High Court2017#21545 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 1961 Section 115BBE Section 132 Section 132A Section 144 Section 145(3)Section 147 Section 148

Issues it is cited on

section 68 section 25 section 13 opportunity of being heard person section 250 india document interest section 14 business

Judgments citing Upendra Singh Raghav v. CIT

Upendra Kumar Soni, Kota vs. ACIT, Central Corcle-Kota, Kota

In the result, both the appeals of the assesee are allowed for statistical purposes

ITA 827/JPR/2025[2018-19]Status: DisposedITAT Jaipur11 Aug 2025AY 2018-19

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)

For Appellant: Shri Saurav Harsh, AdvocateFor Respondent: Mrs. Alka Gautam, CIT-DR

Section 144Section 145(3)Section 153ASection 68Section 69A

…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 a Jh xxu Xkks;y ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI GAGAN GOYAL, AM vk;dj vihy la-@ITA Nos. 826 & 827/JPR/2025 fu/kZkj.k o"kZ@Assessment Year : 2017-18 & 2018-19 cuke Shri Upendra Kumar Soni The ACIT Vs. 19D, New Colony, Gumanpura, Central Circle Kota Kota – 324 007 (Raj) LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AFFPS2134B vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby : Shri Saurav Harsh, Advocate jktLo dh vksjls@Revenue by:…

Upendra Kumar Soni, Kota vs. ACIT, Central Circle-Kota, Central Circle, Kota

In the result, both the appeals of the assesee are allowed for statistical purposes

ITA 826/JPR/2025[2017-18]Status: DisposedITAT Jaipur11 Aug 2025AY 2017-18

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)

For Appellant: Shri Saurav Harsh, AdvocateFor Respondent: Mrs. Alka Gautam, CIT-DR

Section 144Section 145(3)Section 153ASection 68Section 69A

M/S. Qns Castings Pvt. Ltd., Muzaffarnagar vs. ITO, Muzaffarnagar

In the result, the appeal of the assessee is dismissed

ITA 3554/DEL/2017[2012-13]Status: DisposedITAT Delhi26 Jul 2024AY 2012-13

Bench: Shri Kul Bharat & Shri Avdhesh Kumar Mishra

Section 133(6)Section 143(3)Section 250(4)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’: NEW DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI AVDHESH KUMAR MISHRA, ACCOUNTANT MEMBER ITA No.3554/Del/2017, A.Y.2012-13 M/s. QNS Castings Pvt. ITO Ltd. Ward-2(2), 4th K.M.Stone, Vs. Muzaffarnagar Meerut Road, Muzaffar Nagar PAN: AAACQ2131R (Appellant) (Respondent) Appellant by None Respondent by Sh. Dharam Veer Singh, CIT-DR Date of Hearing 28/05/2024 Date of Pronouncement 26/07/2024 ORDER PER AVDHESH KUMAR MISHRA, AM This appeal of the Assessment Year [In short, the ‘AY’] 2012-13 preferred by the assessee is directed against the order dated 2…

DCIT, Circle-3(1), New Delhi vs. Artex Knitting Inds. P.Ltd, New Delhi

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

ITA 647/DEL/2020[2016-17]Status: DisposedITAT Delhi22 May 2024AY 2016-17

Bench: Ms. Madhumita Roy & Shri Avdhesh Kumar Mishra

Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’: NEW DELHI BEFORE MS. MADHUMITA ROY, JUDICIAL MEMBER AND SHRI AVDHESH KUMAR MISHRA, ACCOUNTANT MEMBER ITA No.647/Del/2020, A.Y. 2016-17 Deputy Commissioner of M/s. Artex Knitting Income Tax, Industries Pvt. Ltd. Circle -3(1), Vs. Khasra No. 902-290, New Delhi Khata Khatoni No. 13, Old Lal Dora Village, Shalimar Bagh, New Delhi-110 088 PAN : AALCA3377L (Appellant) (Respondent) Appellant by None Respondent by Sh. Kanv Bali, Sr.DR Date of Hearing 14/05/2024 Date of Pronouncement 22/05/2024 ORDER PER AVDHESH KUMAR MISHRA, AM This appeal of the Assessment Year […