Vidarbha Veneere Industries Ltd. v. ITO

174 Taxmann.com 223High Court2025#19621 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2025 to 2026.

Sections most often in play

Section 143(3)Section 250Section 43CASection 142(1)Section 50CSection 143(2)Section 147Section 56(2)(vii)

Judgments citing Vidarbha Veneere Industries Ltd. v. ITO

DCIT, CENTRAL CIRCLE - 2(1), NAGPUR vs. KHARE AND TARKUNDE INFRASTRUCTURE PRIVATE LIMITED, NAGPUR

In the result, appeal filed by the Revenue is dismissed

ITA 279/NAG/2025[2016-17]Status: DisposedITAT Patna21 Apr 2026AY 2016-17

Bench: Shri Pawan Singh & Shri Khettra Mohan Roydcit, Central Circle-2(1), Khare & Tarkunde Nagpur Vs Infrastructure Pvt. Ltd., 235, Shivaji Complex, Dharmpeth, Nagpur Pan : Aaack 7184 N Department Assessee Assessee By : Shri Sachin V. Luthra, Ca Revenue By : Shri Surjit Kumar Saha, Sr. Dr Date Of Hearing : 25.02.2026 Date Of Pronouncement : 21.04.2026 O R D E R

For Appellant: Shri Sachin V. Luthra, CAFor Respondent: Shri Surjit Kumar Saha, Sr. DR
Section 143(2)Section 143(3)Section 250Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH :: NAGPUR BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER & SHRI KHETTRA MOHAN ROY, ACCOUNTANT MEMBER DCIT, Central Circle-2(1), Khare and Tarkunde Nagpur vs Infrastructure Pvt. Ltd., 235, Shivaji Complex, Dharmpeth, Nagpur PAN : AAACK 7184 N Department Assessee Assessee by : Shri Sachin V. Luthra, CA Revenue by : Shri Surjit Kumar Saha, Sr. DR Date of hearing : 25.02.2026 Date of pronouncement : 21.04.2026 O R D E R PER KHETTRA MOHAN ROY, AM: This appeal by the Revenue is directed against the order of Ld. Commissioner of Income Tax (Appeals)-3, Nagpur (for short, “CIT…

DCIT, CENTRAL CIRCLE - 2(1), NAGPUR vs. KHARE AND TARKUNDE INFRASTRUCTURE PRIVATE LIMITED, NAGPUR

In the result, appeal filed by the Revenue is dismissed

ITA 279/NAG/2025[2016-17]Status: DisposedITAT Cuttack21 Apr 2026AY 2016-17

Bench: Shri Pawan Singh & Shri Khettra Mohan Roydcit, Central Circle-2(1), Khare & Tarkunde Nagpur Vs Infrastructure Pvt. Ltd., 235, Shivaji Complex, Dharmpeth, Nagpur Pan : Aaack 7184 N Department Assessee Assessee By : Shri Sachin V. Luthra, Ca Revenue By : Shri Surjit Kumar Saha, Sr. Dr Date Of Hearing : 25.02.2026 Date Of Pronouncement : 21.04.2026 O R D E R

For Appellant: Shri Sachin V. Luthra, CAFor Respondent: Shri Surjit Kumar Saha, Sr. DR
Section 143(2)Section 143(3)Section 250Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH :: NAGPUR BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER & SHRI KHETTRA MOHAN ROY, ACCOUNTANT MEMBER DCIT, Central Circle-2(1), Khare and Tarkunde Nagpur vs Infrastructure Pvt. Ltd., 235, Shivaji Complex, Dharmpeth, Nagpur PAN : AAACK 7184 N Department Assessee Assessee by : Shri Sachin V. Luthra, CA Revenue by : Shri Surjit Kumar Saha, Sr. DR Date of hearing : 25.02.2026 Date of pronouncement : 21.04.2026 O R D E R PER KHETTRA MOHAN ROY, AM: This appeal by the Revenue is directed against the order of Ld. Commissioner of Income Tax (Appeals)-3, Nagpur (for short, “CIT…

DCIT, CENTRAL CIRCLE - 2(1), NAGPUR vs. KHARE AND TARKUNDE INFRASTRUCTURE PRIVATE LIMITED, NAGPUR

In the result, appeal filed by the Revenue is dismissed

ITA 279/NAG/2025[2016-17]Status: DisposedITAT Nagpur21 Apr 2026AY 2016-17

Bench: Shri Pawan Singh & Shri Khettra Mohan Roydcit, Central Circle-2(1), Khare & Tarkunde Nagpur Vs Infrastructure Pvt. Ltd., 235, Shivaji Complex, Dharmpeth, Nagpur Pan : Aaack 7184 N Department Assessee Assessee By : Shri Sachin V. Luthra, Ca Revenue By : Shri Surjit Kumar Saha, Sr. Dr Date Of Hearing : 25.02.2026 Date Of Pronouncement : 21.04.2026 O R D E R

For Appellant: Shri Sachin V. Luthra, CAFor Respondent: Shri Surjit Kumar Saha, Sr. DR
Section 143(2)Section 143(3)Section 250Section 43C

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH :: NAGPUR BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER & SHRI KHETTRA MOHAN ROY, ACCOUNTANT MEMBER DCIT, Central Circle-2(1), Khare and Tarkunde Nagpur vs Infrastructure Pvt. Ltd., 235, Shivaji Complex, Dharmpeth, Nagpur PAN : AAACK 7184 N Department Assessee Assessee by : Shri Sachin V. Luthra, CA Revenue by : Shri Surjit Kumar Saha, Sr. DR Date of hearing : 25.02.2026 Date of pronouncement : 21.04.2026 O R D E R PER KHETTRA MOHAN ROY, AM: This appeal by the Revenue is directed against the order of Ld. Commissioner of Income Tax (Appeals)-3, Nagpur (for short, “CIT…

RAJESH KUMAR SHARMA,NOIDA vs. ITO 5(2) 2, NOIDA

Appeal is allowed in above terms

ITA 1785/DEL/2025[2016-17]Status: DisposedITAT Delhi29 Sept 2025AY 2016-17

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1785/Del/2025 : Asstt. Year : 2016-17 Rajesh Kumar Sharma, Vs Cit(A)/Nfac, L-002, Prateek Laurel, Sector-120, Delhi Noida, Uttar Pradesh (Appellant) (Respondent) Pan No. Arvps8765J Assessee By : Ms. Preeti Gupta, Ca Revenue By : Sh. Pradumna Kumar Singh, Sr. Dr Date Of Hearing: 02.09.2025 Date Of Pronouncement: 29.09.2025 Order Per Satbeer Singh Godara: This Assessee’S Appeal For Assessment Year 2016-17, Arises Against The Cit(A)/Nfac, Delhi’S Din & Order No. Itba/Nfac/S/250/2023-24/1054853837(1) Dated 03.08.2023, In Proceedings U/S 147 Of The Income Tax Act, 1961 (In Short “The Act”).

For Appellant: Ms. Preeti Gupta, CAFor Respondent: Sh. Pradumna Kumar Singh, Sr. DR
Section 147Section 50CSection 56(2)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. Satbeer Singh Godara, Judicial Member & Sh. S. Rifaur Rahman, Accountant Member ITA No. 1785/Del/2025 : Asstt. Year : 2016-17 Rajesh Kumar Sharma, Vs CIT(A)/NFAC, L-002, Prateek Laurel, Sector-120, Delhi Noida, Uttar Pradesh (APPELLANT) (RESPONDENT) PAN No. ARVPS8765J Assessee by : Ms. Preeti Gupta, CA Revenue by : Sh. Pradumna Kumar Singh, Sr. DR Date of Hearing: 02.09.2025 Date of Pronouncement: 29.09.2025 ORDER Per Satbeer Singh Godara, Judicial Member: This assessee’s appeal for Assessment Year 2016-17, arises against the CIT(A)/NF…

Vidarbha Veneere Industries Ltd. v. ITO (174 Taxmann.com 223) — Cited in 4 Judgments | BharatTax