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“Section 143(3)”

Section References (mined)Section 143Section 143(3)45,044 judgments

The decision most relied on for Section 143(3) is National Thermal Power Co. Ltd. v. CIT (229 ITR 383), cited in 5,834 judgments on BharatTax.

Leading authorities on Section 143(3)

National Thermal Power Co. Ltd. v. CIT
229 ITR 383 · 1998 · Supreme Court
5,834
citing judgments

Appellate authorities can consider new claims and additional grounds if the relevant facts are already on record. The purpose of assessment is to correctly determine tax liability, allowing both parties to raise issues.

Collector, Land Acquisition v. Mst. Katiji
167 ITR 471 · 1987 · Supreme Court
3,926
citing judgments

Delay in filing appeals, when supported by sufficient or justifiable cause, should be condoned with a liberal approach to ensure substantial justice. This principle prioritizes the cause of justice over mere technicalities.

CIT v. Kabul Chawla
380 ITR 573 · 2016 · High Court
3,235
citing judgments

In a search assessment under Section 153A, additions can only be made for completed or non-abated assessment years if incriminating material relevant to those years is found during the search, although notice under Section 153A(1) is mandatorily issued for six assessment years preceding the search.

Malabar Industrial Co. Ltd. v. CIT
243 ITR 83 · 2000 · Supreme Court
2,943
citing judgments

For revision under Section 263, the Assessing Officer's order must be both erroneous and prejudicial to the interests of the revenue; if either condition is not met, the revisionary jurisdiction cannot be invoked. An order is not erroneous merely because the Assessing Officer did not record the details of enquiries conducted, provided due enquiries were made.

CIT v. Vegetable Products Ltd.
88 ITR 192 · 1973 · Supreme Court
2,664
citing judgments

When two equally plausible interpretations of a taxing provision are possible, or when conflicting views exist from non-jurisdictional High Courts, the interpretation that favors the assessee must be adopted.

CIT v. Manjunatha Cotton & Ginning Factory
359 ITR 565 · 2013 · High Court
2,590
citing judgments

A penalty notice issued under section 274 read with section 271(1)(c) is invalid if it fails to specify whether the penalty proceedings are initiated for concealment of income or for furnishing inaccurate particulars of income. This non-specification vitiates the penalty proceedings.

Pr. CIT v. Abhisar Buildwell (P.) Ltd.
149 Taxmann.com 399 · 2023 · Supreme Court
2,379
citing judgments

An assessment under section 153A is without jurisdiction if there is an absence of incriminating material for an unabated assessment year.

CIT v. Multiplan India Ltd.
38 ITD 320 · 1991 · ITAT
2,267
citing judgments

An appeal before the Income Tax Appellate Tribunal can be dismissed for non-prosecution or treated as unadmitted when the appellant fails to appear, cooperate, or show diligence, in accordance with Rule 19(2) of the Income-tax (Appellate Tribunal) Rules. The law aids the vigilant, not those who sleep on their rights.

Judgments citing Section 143(3)

DCIT, Central Circle 1, Rajkot vs. Naresh Organisers Pvt. Ltd., Rjakot

ITA 503/RJT/2024[2018-19]Status: DisposedITAT Rajkot09 Mar 2026AY 2018-19

Bench: Dr. Arjun Lal Saini & Dr. Dinesh Mohan Sinhaआयकर अपील सं/.Ita No.522 To 527/Rjt/2024 िनधा"रण वष"/ Assessment Year: (2017-2018 To 2022-23) बनाम Naresh Organisers Private Limited The Dcit, Cc-1 Rajkot Officer No. 702 R K Prime, 150 Feet Ring Vs. “Amruta Estate,” 2Nd Floor, Mg Road Next To Silver Heights, Nava Mava Road, Rajkot 360001, Gujrat Circle, Rajkot 360005, Gujrat /. /. Pan No. : Aaccn1282A "थायीलेखासं जीआइआरसं .. (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं/.Ita No.503, 515 To 517/Rjt/2024 िनधा"रण वष"/ Assessment Year: (2018-19 To 2021-22) बनाम The Dcit, Cc-1 Rajkot Naresh Organisers Private Limited “Amruta Estate,” 2Nd Floor, Mg Vs. Officer No. 702 R K Prime, 150 Feet Road, Rajkot 360001, Gujrat Ring Road Next To Silver Heights, Nava Mava Circle, Rajkot 360005, Gujrat /. /. Pan No. : Aaccn1282A "थायीलेखासं जीआइआरसं .. (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Mehul Ranapura, Ld. ARFor Respondent: Shri Sanjay Pungulia, Ld. CIT (DR)
Section 143(3)Section 147Section 148Section 250

आयकर अपीलीय अिधकरण, राजकोट "यायपीठ, राजकोट। IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI

Arvind Kumar Aggarwal, Ambala vs. DCIT, Central Circle-2, Chandigarh, Central Circle Chandigarh

ITA 445/CHANDI/2025[2016-17]Status: DisposedITAT Chandigarh09 Mar 2026AY 2016-17

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.343/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2012-13) & 2. आयकर अपील सं. / Ita No.344/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2013-14) & 3. आयकर अपील सं. / Ita No.345/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2014-15) & 4. आयकर अपील सं. / Ita No.445/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2016-17) & 5. आयकर अपील सं. / Ita No.346/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) Shri Arvind Kumar Aggarwal Dcit (Central-2) बनाम/ C/O Sh. Rajiv Goel & Associates Cr Building, Sector 17 179, Bank Road Chandigarh – 160017 Vs. Ambala Cantt. (Haryana) -133001 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abfpa-8832-Q (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Rajiv Goel & Sh. Dhruv Goel (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Smt. Meenkashi Vohra (Cit) - Ld. Dr (Virtual) सुनवाईकीतारीख/Date Of Hearing : 10-12-2025 घोषणाकीतारीख /Date Of Pronouncement : 09-03-2026

For Appellant: Sh. Rajiv Goel & Sh. Dhruv Goel (CA) – Ld. ARsFor Respondent: Smt. Meenkashi Vohra (CIT) - Ld. DR (Virtual)
Section 132Section 139(1)Section 143(3)Section 153ASection 153A(1)(b)Section 153DSection 69

1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH HYBRID HEARING BEFORE HON’BLE SHRI LALIET KUMAR, JM AND

Arvind Kumar Aggarwal, Ambala City vs. DCIT, Central Circle-2, Chandigarh, DCIT Central Circle Chandigarh

ITA 346/CHANDI/2025[2017-18]Status: DisposedITAT Chandigarh09 Mar 2026AY 2017-18

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.343/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2012-13) & 2. आयकर अपील सं. / Ita No.344/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2013-14) & 3. आयकर अपील सं. / Ita No.345/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2014-15) & 4. आयकर अपील सं. / Ita No.445/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2016-17) & 5. आयकर अपील सं. / Ita No.346/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) Shri Arvind Kumar Aggarwal Dcit (Central-2) बनाम/ C/O Sh. Rajiv Goel & Associates Cr Building, Sector 17 179, Bank Road Chandigarh – 160017 Vs. Ambala Cantt. (Haryana) -133001 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abfpa-8832-Q (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Rajiv Goel & Sh. Dhruv Goel (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Smt. Meenkashi Vohra (Cit) - Ld. Dr (Virtual) सुनवाईकीतारीख/Date Of Hearing : 10-12-2025 घोषणाकीतारीख /Date Of Pronouncement : 09-03-2026

For Appellant: Sh. Rajiv Goel & Sh. Dhruv Goel (CA) – Ld. ARsFor Respondent: Smt. Meenkashi Vohra (CIT) - Ld. DR (Virtual)
Section 132Section 139(1)Section 143(3)Section 153ASection 153A(1)(b)Section 153DSection 69

1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH HYBRID HEARING BEFORE HON’BLE SHRI LALIET KUMAR, JM AND

Arvind Kumar Aggarwal, Arvind Kumar Aggarwal Ambala City vs. DCIT, Central Circle-2, Chandigarh, Central Circle

ITA 345/CHANDI/2025[2014-15]Status: DisposedITAT Chandigarh09 Mar 2026AY 2014-15

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.343/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2012-13) & 2. आयकर अपील सं. / Ita No.344/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2013-14) & 3. आयकर अपील सं. / Ita No.345/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2014-15) & 4. आयकर अपील सं. / Ita No.445/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2016-17) & 5. आयकर अपील सं. / Ita No.346/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) Shri Arvind Kumar Aggarwal Dcit (Central-2) बनाम/ C/O Sh. Rajiv Goel & Associates Cr Building, Sector 17 179, Bank Road Chandigarh – 160017 Vs. Ambala Cantt. (Haryana) -133001 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abfpa-8832-Q (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Rajiv Goel & Sh. Dhruv Goel (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Smt. Meenkashi Vohra (Cit) - Ld. Dr (Virtual) सुनवाईकीतारीख/Date Of Hearing : 10-12-2025 घोषणाकीतारीख /Date Of Pronouncement : 09-03-2026

For Appellant: Sh. Rajiv Goel & Sh. Dhruv Goel (CA) – Ld. ARsFor Respondent: Smt. Meenkashi Vohra (CIT) - Ld. DR (Virtual)
Section 132Section 139(1)Section 143(3)Section 153ASection 153A(1)(b)Section 153DSection 69

1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH HYBRID HEARING BEFORE HON’BLE SHRI LALIET KUMAR, JM AND

Arvind Kumar Aggarwal, Ambala City vs. DCIT, Central Circle-2, Chandigarh, Central Circle Chandigarh

ITA 344/CHANDI/2025[2013-14]Status: DisposedITAT Chandigarh09 Mar 2026AY 2013-14

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.343/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2012-13) & 2. आयकर अपील सं. / Ita No.344/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2013-14) & 3. आयकर अपील सं. / Ita No.345/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2014-15) & 4. आयकर अपील सं. / Ita No.445/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2016-17) & 5. आयकर अपील सं. / Ita No.346/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) Shri Arvind Kumar Aggarwal Dcit (Central-2) बनाम/ C/O Sh. Rajiv Goel & Associates Cr Building, Sector 17 179, Bank Road Chandigarh – 160017 Vs. Ambala Cantt. (Haryana) -133001 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abfpa-8832-Q (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Rajiv Goel & Sh. Dhruv Goel (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Smt. Meenkashi Vohra (Cit) - Ld. Dr (Virtual) सुनवाईकीतारीख/Date Of Hearing : 10-12-2025 घोषणाकीतारीख /Date Of Pronouncement : 09-03-2026

For Appellant: Sh. Rajiv Goel & Sh. Dhruv Goel (CA) – Ld. ARsFor Respondent: Smt. Meenkashi Vohra (CIT) - Ld. DR (Virtual)
Section 132Section 139(1)Section 143(3)Section 153ASection 153A(1)(b)Section 153DSection 69

1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH HYBRID HEARING BEFORE HON’BLE SHRI LALIET KUMAR, JM AND

Arvind Kumar Aggarwal, Ambala City vs. DCIT, Central Circle-2 Chandigarh, DCIT Central Circle Chandigarh

ITA 343/CHANDI/2025[2012-13]Status: DisposedITAT Chandigarh09 Mar 2026AY 2012-13

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.343/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2012-13) & 2. आयकर अपील सं. / Ita No.344/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2013-14) & 3. आयकर अपील सं. / Ita No.345/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2014-15) & 4. आयकर अपील सं. / Ita No.445/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2016-17) & 5. आयकर अपील सं. / Ita No.346/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) Shri Arvind Kumar Aggarwal Dcit (Central-2) बनाम/ C/O Sh. Rajiv Goel & Associates Cr Building, Sector 17 179, Bank Road Chandigarh – 160017 Vs. Ambala Cantt. (Haryana) -133001 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abfpa-8832-Q (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Rajiv Goel & Sh. Dhruv Goel (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Smt. Meenkashi Vohra (Cit) - Ld. Dr (Virtual) सुनवाईकीतारीख/Date Of Hearing : 10-12-2025 घोषणाकीतारीख /Date Of Pronouncement : 09-03-2026

For Appellant: Sh. Rajiv Goel & Sh. Dhruv Goel (CA) – Ld. ARsFor Respondent: Smt. Meenkashi Vohra (CIT) - Ld. DR (Virtual)
Section 132Section 139(1)Section 143(3)Section 153ASection 153A(1)(b)Section 153DSection 69

1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH HYBRID HEARING BEFORE HON’BLE SHRI LALIET KUMAR, JM AND

Sangeeta Aggarwal, Sangeeta Aggarwal Ambala City vs. DCIT, Central Circle-2 Chandigarh, Central Circle, Chandigarh

The appeals stand allowed on merits accordingly

ITA 335/CHANDI/2025[2017-18]Status: DisposedITAT Chandigarh09 Mar 2026AY 2017-18

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.329/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2013-14) & 2. आयकर अपील सं. / Ita No.330/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2014-15) & 3. आयकर अपील सं. / Ita No.333/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 4. आयकर अपील सं. / Ita No.334/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 5. आयकर अपील सं. / Ita No.335/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) Smt. Sangeeta Aggarwal Dcit (Central-2) बनाम/ C/O Sh. Rajiv Goel & Associates Cr Building, Sector 17 179, Bank Road Chandigarh – 160017 Vs. Ambala Cantt. (Haryana) -133001 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abfpa-8835-K (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Rajiv Goel & Sh. Dhruv Goel (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Smt. Meenkashi Vohra (Cit) - Ld. Dr (Virtual) सुनवाईकीतारीख/Date Of Hearing : 10-12-2025 घोषणाकीतारीख /Date Of Pronouncement : 09-03-2026

For Appellant: Sh. Rajiv Goel & Sh. Dhruv Goel (CA) – Ld. ARsFor Respondent: Smt. Meenkashi Vohra (CIT) - Ld. DR (Virtual)
Section 132(4)Section 153A(1)(b)Section 292C

1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH HYBRID HEARING BEFORE HON’BLE SHRI LALIET KUMAR, JM AND

Sangeeta Aggarwal, Sangeeta Aggarwal Ambala City vs. DCIT, Central Circle-2 Chandigarh, Central Circle Chandigarh

The appeals stand allowed on merits accordingly

ITA 334/CHANDI/2025[2016-17]Status: DisposedITAT Chandigarh09 Mar 2026AY 2016-17

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.329/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2013-14) & 2. आयकर अपील सं. / Ita No.330/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2014-15) & 3. आयकर अपील सं. / Ita No.333/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 4. आयकर अपील सं. / Ita No.334/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 5. आयकर अपील सं. / Ita No.335/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) Smt. Sangeeta Aggarwal Dcit (Central-2) बनाम/ C/O Sh. Rajiv Goel & Associates Cr Building, Sector 17 179, Bank Road Chandigarh – 160017 Vs. Ambala Cantt. (Haryana) -133001 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abfpa-8835-K (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Rajiv Goel & Sh. Dhruv Goel (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Smt. Meenkashi Vohra (Cit) - Ld. Dr (Virtual) सुनवाईकीतारीख/Date Of Hearing : 10-12-2025 घोषणाकीतारीख /Date Of Pronouncement : 09-03-2026

For Appellant: Sh. Rajiv Goel & Sh. Dhruv Goel (CA) – Ld. ARsFor Respondent: Smt. Meenkashi Vohra (CIT) - Ld. DR (Virtual)
Section 132(4)Section 153A(1)(b)Section 292C

1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH HYBRID HEARING BEFORE HON’BLE SHRI LALIET KUMAR, JM AND

Sangeeta Aggarwal, Sangeeta Aggarwal Ambala City vs. DCIT, Central Circle-2 Chandigarh, DCIT Central Circle Chandigarh

The appeals stand allowed on merits accordingly

ITA 333/CHANDI/2025[2015-16]Status: DisposedITAT Chandigarh09 Mar 2026AY 2015-16

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.329/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2013-14) & 2. आयकर अपील सं. / Ita No.330/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2014-15) & 3. आयकर अपील सं. / Ita No.333/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 4. आयकर अपील सं. / Ita No.334/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 5. आयकर अपील सं. / Ita No.335/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) Smt. Sangeeta Aggarwal Dcit (Central-2) बनाम/ C/O Sh. Rajiv Goel & Associates Cr Building, Sector 17 179, Bank Road Chandigarh – 160017 Vs. Ambala Cantt. (Haryana) -133001 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abfpa-8835-K (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Rajiv Goel & Sh. Dhruv Goel (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Smt. Meenkashi Vohra (Cit) - Ld. Dr (Virtual) सुनवाईकीतारीख/Date Of Hearing : 10-12-2025 घोषणाकीतारीख /Date Of Pronouncement : 09-03-2026

For Appellant: Sh. Rajiv Goel & Sh. Dhruv Goel (CA) – Ld. ARsFor Respondent: Smt. Meenkashi Vohra (CIT) - Ld. DR (Virtual)
Section 132(4)Section 153A(1)(b)Section 292C

1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH HYBRID HEARING BEFORE HON’BLE SHRI LALIET KUMAR, JM AND

Sangeeta Aggarwal, Ambala City vs. DCIT, Central Circle-2 Chandigarh, Central Circle, Chandigarh

The appeals stand allowed on merits accordingly

ITA 330/CHANDI/2025[2014-15]Status: DisposedITAT Chandigarh09 Mar 2026AY 2014-15

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.329/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2013-14) & 2. आयकर अपील सं. / Ita No.330/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2014-15) & 3. आयकर अपील सं. / Ita No.333/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 4. आयकर अपील सं. / Ita No.334/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 5. आयकर अपील सं. / Ita No.335/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) Smt. Sangeeta Aggarwal Dcit (Central-2) बनाम/ C/O Sh. Rajiv Goel & Associates Cr Building, Sector 17 179, Bank Road Chandigarh – 160017 Vs. Ambala Cantt. (Haryana) -133001 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abfpa-8835-K (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Rajiv Goel & Sh. Dhruv Goel (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Smt. Meenkashi Vohra (Cit) - Ld. Dr (Virtual) सुनवाईकीतारीख/Date Of Hearing : 10-12-2025 घोषणाकीतारीख /Date Of Pronouncement : 09-03-2026

For Appellant: Sh. Rajiv Goel & Sh. Dhruv Goel (CA) – Ld. ARsFor Respondent: Smt. Meenkashi Vohra (CIT) - Ld. DR (Virtual)
Section 132(4)Section 153A(1)(b)Section 292C

1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH HYBRID HEARING BEFORE HON’BLE SHRI LALIET KUMAR, JM AND

Sangeeta Aggarwal, Ambala City vs. DCIT, Central Circle-2 Chandigarh, Central Circle Chandigarh

The appeals stand allowed on merits accordingly

ITA 329/CHANDI/2025[2013-14]Status: DisposedITAT Chandigarh09 Mar 2026AY 2013-14

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.329/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2013-14) & 2. आयकर अपील सं. / Ita No.330/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2014-15) & 3. आयकर अपील सं. / Ita No.333/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 4. आयकर अपील सं. / Ita No.334/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2016-17) & 5. आयकर अपील सं. / Ita No.335/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) Smt. Sangeeta Aggarwal Dcit (Central-2) बनाम/ C/O Sh. Rajiv Goel & Associates Cr Building, Sector 17 179, Bank Road Chandigarh – 160017 Vs. Ambala Cantt. (Haryana) -133001 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abfpa-8835-K (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Rajiv Goel & Sh. Dhruv Goel (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Smt. Meenkashi Vohra (Cit) - Ld. Dr (Virtual) सुनवाईकीतारीख/Date Of Hearing : 10-12-2025 घोषणाकीतारीख /Date Of Pronouncement : 09-03-2026

For Appellant: Sh. Rajiv Goel & Sh. Dhruv Goel (CA) – Ld. ARsFor Respondent: Smt. Meenkashi Vohra (CIT) - Ld. DR (Virtual)
Section 132(4)Section 153A(1)(b)Section 292C

1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH HYBRID HEARING BEFORE HON’BLE SHRI LALIET KUMAR, JM AND