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“Section 145(3)”

Section References (mined)Section 145Section 145(3)2,270 judgments

The decision most relied on for Section 145(3) is CIT v. Woodward Governor India Pvt. Ltd. (312 ITR 254), cited in 968 judgments on BharatTax.

Leading authorities on Section 145(3)

CIT v. Woodward Governor India Pvt. Ltd.
312 ITR 254 · 2009 · Supreme Court
968
citing judgments

Foreign exchange fluctuations, whether gains or losses, are inextricably linked to the underlying business transaction and must be accounted for under the mercantile system. The Supreme Court also affirmed the standard accounting principle of valuing stock at cost or net realisable value, whichever is lower.

CIT v. Jet Airways (I) Ltd.
331 ITR 236 · 2011 · High Court
694
citing judgments

The Assessing Officer loses jurisdiction and the entire reassessment becomes invalid if no addition is made in respect of the income that formed the basis of the reopening. Explanation 3 to Section 147 does not permit assessing other escaped income unless an addition is made for the original income forming the reason to believe.

Kedarnath Jute Mfg. Co. Ltd. v. CIT
82 ITR 363 · 1971 · Supreme Court
654
citing judgments

Tax liability for an item of income or expenditure is determined solely by the provisions of the Income-tax Act. Entries in an assessee's books of account are not conclusive and do not govern the taxability or deductibility of an item, as the legal rights and obligations under the Act prevail.

Lalchand Bhagat Ambica Ram v. CIT
37 ITR 288 · 1959 · Supreme Court
570
citing judgments

Where an assessee maintains regular books of account, and these books are not rejected or found defective by the Assessing Officer, any cash deposits or available cash shown in the cash book, if sufficient to cover the transaction, cannot be treated as unexplained income or an addition under sections 68 or 69A.

CIT v. President Industries
258 ITR 654 · 2002 · High Court
471
citing judgments

When books of account are rejected and unaccounted sales or receipts are discovered, the income addition is restricted to the net profit element embedded in these undisclosed transactions, not the entire sale proceeds or receipts, especially if corresponding purchases are not proven to be outside the books.

Vijay Proteins Ltd. v. Asst. CIT
58 ITD 428 · 1996 · ITAT
430
citing judgments

Where purchases are found to be non-genuine or fictitious, a reasonable disallowance of 25% of such purchases or the peak credit, whichever is higher, can be made. This is applied to address unexplained expenditure under Section 69C when actual goods are likely procured from the grey market.

CIT v. Nikunj Exim Enterprises Pvt. Ltd.
372 ITR 619 · 2015 · High Court
391
citing judgments

Transactions defying human probability cannot be applied to isolated purchases if sales are accepted as genuine, and purchases cannot be disallowed without considering the entire transaction and documentary evidence. Failure to produce parties in an assessment proceeding may not be fatal to the assessee.

Kachwala Gems v. JCIT
288 ITR 10 · 2007 · Supreme Court
332
citing judgments

In a best judgment assessment, some guesswork is inherent, but the estimate must be fair and not arbitrary. Books of account can be rejected under Section 145(3) if the assessee fails to substantiate entries or prove the genuineness of transactions, leading to estimation of income.

Judgments citing Section 145(3)

Radha Buildtech (India) Private Limited, Delhi vs. Deputy Commissioner of Income Tax, Central Circle-15, Delhi

ITA 951/DEL/2025[2015-16]Status: DisposedITAT Delhi21 Jan 2026AY 2015-16

Bench: Sh. Satbeer Singh Godara & Sh. Amitabh Shuklaita No. 949/Del/2025 : Asstt. Year : 2014-15 Ita No. 951/Del/2025 : Asstt. Year : 2015-16 Ita No. 1132/Del/2025 : Asstt. Year : 2016-17 Ita No. 1137/Del/2025 : Asstt. Year : 2017-18 Ita No. 1935/Del/2025 : Asstt. Year : 2018-19 Ita No. 1936/Del/2025 : Asstt. Year : 2018-19 Ita No. 694/Del/2025 : Asstt. Year : 2019-20 Ita No. 695/Del/2025 : Asstt. Year : 2020-21 Ita No. 1085/Del/2025 : Asstt. Year : 2021-22 Radha Buildtech (India) Pvt. Ltd., Vs Dcit, Pranshu Goel, Ca, 5A/3A, Ansari Road Central Circle-15, Darya Ganj, New Delhi-110002 New Delhi (Appellant) (Respondent) Pan No. Aafcr2481L Assessee By : Sh. Pranshu G., Ca & Sh. Aditya Gupta, Adv. Revenue By : Ms. Amish S. Gupt, Cit-Dr Date Of Hearing: 15.01.2026 Date Of Pronouncement: 21.01.2026 Order Per Bench: These Assessee’S Nine Appeals For Assessment Years 2014- 15 To 2021-22, Arise Against The Cit(A)-26, New Delhi’S Din & Order Nos. Itba/Apl/M/250/2024–25/1091723399(1), 1071723529(1), 1071731183(1), 1071730933(1), 1071730735(1), 1071727190(1), 1071730497(1), 1073086353(1) & 1073010178(1) Dated 31.12.2024, 10.02.2025 & 10.02.2025, In Proceedings U/S 147 R.W.S. Radha Buildtech (India) Pvt. Ltd. 143(3) Of The Income Tax Act, 1961 (In Short “The Act”), Respectively.

For Appellant: Sh. Pranshu G., CA &For Respondent: Ms. Amish S. Gupt, CIT-DR
Section 145(3)Section 147

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. Satbeer Singh Godara, Judicial Member & Sh. Amitabh

Radha Buildtech (India) Private Limited, Delhi vs. Deputy Commissioner of Income Tax, Central Circle-15, Delhi

ITA 949/DEL/2025[2014-15]Status: DisposedITAT Delhi21 Jan 2026AY 2014-15

Bench: Sh. Satbeer Singh Godara & Sh. Amitabh Shuklaita No. 949/Del/2025 : Asstt. Year : 2014-15 Ita No. 951/Del/2025 : Asstt. Year : 2015-16 Ita No. 1132/Del/2025 : Asstt. Year : 2016-17 Ita No. 1137/Del/2025 : Asstt. Year : 2017-18 Ita No. 1935/Del/2025 : Asstt. Year : 2018-19 Ita No. 1936/Del/2025 : Asstt. Year : 2018-19 Ita No. 694/Del/2025 : Asstt. Year : 2019-20 Ita No. 695/Del/2025 : Asstt. Year : 2020-21 Ita No. 1085/Del/2025 : Asstt. Year : 2021-22 Radha Buildtech (India) Pvt. Ltd., Vs Dcit, Pranshu Goel, Ca, 5A/3A, Ansari Road Central Circle-15, Darya Ganj, New Delhi-110002 New Delhi (Appellant) (Respondent) Pan No. Aafcr2481L Assessee By : Sh. Pranshu G., Ca & Sh. Aditya Gupta, Adv. Revenue By : Ms. Amish S. Gupt, Cit-Dr Date Of Hearing: 15.01.2026 Date Of Pronouncement: 21.01.2026 Order Per Bench: These Assessee’S Nine Appeals For Assessment Years 2014- 15 To 2021-22, Arise Against The Cit(A)-26, New Delhi’S Din & Order Nos. Itba/Apl/M/250/2024–25/1091723399(1), 1071723529(1), 1071731183(1), 1071730933(1), 1071730735(1), 1071727190(1), 1071730497(1), 1073086353(1) & 1073010178(1) Dated 31.12.2024, 10.02.2025 & 10.02.2025, In Proceedings U/S 147 R.W.S. Radha Buildtech (India) Pvt. Ltd. 143(3) Of The Income Tax Act, 1961 (In Short “The Act”), Respectively.

For Appellant: Sh. Pranshu G., CA &For Respondent: Ms. Amish S. Gupt, CIT-DR
Section 145(3)Section 147

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. Satbeer Singh Godara, Judicial Member & Sh. Amitabh

Radha Buildtech (India) Private Limited, Delhi vs. Deputy Commissioner of Income Tax, Central Circle-15, Delhi

ITA 695/DEL/2025[2020-21]Status: DisposedITAT Delhi21 Jan 2026AY 2020-21

Bench: Sh. Satbeer Singh Godara & Sh. Amitabh Shuklaita No. 949/Del/2025 : Asstt. Year : 2014-15 Ita No. 951/Del/2025 : Asstt. Year : 2015-16 Ita No. 1132/Del/2025 : Asstt. Year : 2016-17 Ita No. 1137/Del/2025 : Asstt. Year : 2017-18 Ita No. 1935/Del/2025 : Asstt. Year : 2018-19 Ita No. 1936/Del/2025 : Asstt. Year : 2018-19 Ita No. 694/Del/2025 : Asstt. Year : 2019-20 Ita No. 695/Del/2025 : Asstt. Year : 2020-21 Ita No. 1085/Del/2025 : Asstt. Year : 2021-22 Radha Buildtech (India) Pvt. Ltd., Vs Dcit, Pranshu Goel, Ca, 5A/3A, Ansari Road Central Circle-15, Darya Ganj, New Delhi-110002 New Delhi (Appellant) (Respondent) Pan No. Aafcr2481L Assessee By : Sh. Pranshu G., Ca & Sh. Aditya Gupta, Adv. Revenue By : Ms. Amish S. Gupt, Cit-Dr Date Of Hearing: 15.01.2026 Date Of Pronouncement: 21.01.2026 Order Per Bench: These Assessee’S Nine Appeals For Assessment Years 2014- 15 To 2021-22, Arise Against The Cit(A)-26, New Delhi’S Din & Order Nos. Itba/Apl/M/250/2024–25/1091723399(1), 1071723529(1), 1071731183(1), 1071730933(1), 1071730735(1), 1071727190(1), 1071730497(1), 1073086353(1) & 1073010178(1) Dated 31.12.2024, 10.02.2025 & 10.02.2025, In Proceedings U/S 147 R.W.S. Radha Buildtech (India) Pvt. Ltd. 143(3) Of The Income Tax Act, 1961 (In Short “The Act”), Respectively.

For Appellant: Sh. Pranshu G., CA &For Respondent: Ms. Amish S. Gupt, CIT-DR
Section 145(3)Section 147

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. Satbeer Singh Godara, Judicial Member & Sh. Amitabh

Radha Buildtech (India) Private Limited, Delhi vs. Deputy Commissioner of Income Tax, Central Circle-15, Delhi

ITA 1936/DEL/2025[2018-19]Status: DisposedITAT Delhi21 Jan 2026AY 2018-19

Bench: Sh. Satbeer Singh Godara & Sh. Amitabh Shuklaita No. 949/Del/2025 : Asstt. Year : 2014-15 Ita No. 951/Del/2025 : Asstt. Year : 2015-16 Ita No. 1132/Del/2025 : Asstt. Year : 2016-17 Ita No. 1137/Del/2025 : Asstt. Year : 2017-18 Ita No. 1935/Del/2025 : Asstt. Year : 2018-19 Ita No. 1936/Del/2025 : Asstt. Year : 2018-19 Ita No. 694/Del/2025 : Asstt. Year : 2019-20 Ita No. 695/Del/2025 : Asstt. Year : 2020-21 Ita No. 1085/Del/2025 : Asstt. Year : 2021-22 Radha Buildtech (India) Pvt. Ltd., Vs Dcit, Pranshu Goel, Ca, 5A/3A, Ansari Road Central Circle-15, Darya Ganj, New Delhi-110002 New Delhi (Appellant) (Respondent) Pan No. Aafcr2481L Assessee By : Sh. Pranshu G., Ca & Sh. Aditya Gupta, Adv. Revenue By : Ms. Amish S. Gupt, Cit-Dr Date Of Hearing: 15.01.2026 Date Of Pronouncement: 21.01.2026 Order Per Bench: These Assessee’S Nine Appeals For Assessment Years 2014- 15 To 2021-22, Arise Against The Cit(A)-26, New Delhi’S Din & Order Nos. Itba/Apl/M/250/2024–25/1091723399(1), 1071723529(1), 1071731183(1), 1071730933(1), 1071730735(1), 1071727190(1), 1071730497(1), 1073086353(1) & 1073010178(1) Dated 31.12.2024, 10.02.2025 & 10.02.2025, In Proceedings U/S 147 R.W.S. Radha Buildtech (India) Pvt. Ltd. 143(3) Of The Income Tax Act, 1961 (In Short “The Act”), Respectively.

For Appellant: Sh. Pranshu G., CA &For Respondent: Ms. Amish S. Gupt, CIT-DR
Section 145(3)Section 147

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. Satbeer Singh Godara, Judicial Member & Sh. Amitabh

Radha Buildtech (India) Private Limited, Delhi vs. National E-Assessment Center, Delhi

ITA 1935/DEL/2025[2018-19]Status: DisposedITAT Delhi21 Jan 2026AY 2018-19

Bench: Sh. Satbeer Singh Godara & Sh. Amitabh Shuklaita No. 949/Del/2025 : Asstt. Year : 2014-15 Ita No. 951/Del/2025 : Asstt. Year : 2015-16 Ita No. 1132/Del/2025 : Asstt. Year : 2016-17 Ita No. 1137/Del/2025 : Asstt. Year : 2017-18 Ita No. 1935/Del/2025 : Asstt. Year : 2018-19 Ita No. 1936/Del/2025 : Asstt. Year : 2018-19 Ita No. 694/Del/2025 : Asstt. Year : 2019-20 Ita No. 695/Del/2025 : Asstt. Year : 2020-21 Ita No. 1085/Del/2025 : Asstt. Year : 2021-22 Radha Buildtech (India) Pvt. Ltd., Vs Dcit, Pranshu Goel, Ca, 5A/3A, Ansari Road Central Circle-15, Darya Ganj, New Delhi-110002 New Delhi (Appellant) (Respondent) Pan No. Aafcr2481L Assessee By : Sh. Pranshu G., Ca & Sh. Aditya Gupta, Adv. Revenue By : Ms. Amish S. Gupt, Cit-Dr Date Of Hearing: 15.01.2026 Date Of Pronouncement: 21.01.2026 Order Per Bench: These Assessee’S Nine Appeals For Assessment Years 2014- 15 To 2021-22, Arise Against The Cit(A)-26, New Delhi’S Din & Order Nos. Itba/Apl/M/250/2024–25/1091723399(1), 1071723529(1), 1071731183(1), 1071730933(1), 1071730735(1), 1071727190(1), 1071730497(1), 1073086353(1) & 1073010178(1) Dated 31.12.2024, 10.02.2025 & 10.02.2025, In Proceedings U/S 147 R.W.S. Radha Buildtech (India) Pvt. Ltd. 143(3) Of The Income Tax Act, 1961 (In Short “The Act”), Respectively.

For Appellant: Sh. Pranshu G., CA &For Respondent: Ms. Amish S. Gupt, CIT-DR
Section 145(3)Section 147

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. Satbeer Singh Godara, Judicial Member & Sh. Amitabh

Radha Buildtech (India) Private Limited, Delhi vs. Deputy Commissioner of Income Tax, Central Circle-15, Delhi

ITA 1137/DEL/2025[2017-18]Status: DisposedITAT Delhi21 Jan 2026AY 2017-18

Bench: Sh. Satbeer Singh Godara & Sh. Amitabh Shuklaita No. 949/Del/2025 : Asstt. Year : 2014-15 Ita No. 951/Del/2025 : Asstt. Year : 2015-16 Ita No. 1132/Del/2025 : Asstt. Year : 2016-17 Ita No. 1137/Del/2025 : Asstt. Year : 2017-18 Ita No. 1935/Del/2025 : Asstt. Year : 2018-19 Ita No. 1936/Del/2025 : Asstt. Year : 2018-19 Ita No. 694/Del/2025 : Asstt. Year : 2019-20 Ita No. 695/Del/2025 : Asstt. Year : 2020-21 Ita No. 1085/Del/2025 : Asstt. Year : 2021-22 Radha Buildtech (India) Pvt. Ltd., Vs Dcit, Pranshu Goel, Ca, 5A/3A, Ansari Road Central Circle-15, Darya Ganj, New Delhi-110002 New Delhi (Appellant) (Respondent) Pan No. Aafcr2481L Assessee By : Sh. Pranshu G., Ca & Sh. Aditya Gupta, Adv. Revenue By : Ms. Amish S. Gupt, Cit-Dr Date Of Hearing: 15.01.2026 Date Of Pronouncement: 21.01.2026 Order Per Bench: These Assessee’S Nine Appeals For Assessment Years 2014- 15 To 2021-22, Arise Against The Cit(A)-26, New Delhi’S Din & Order Nos. Itba/Apl/M/250/2024–25/1091723399(1), 1071723529(1), 1071731183(1), 1071730933(1), 1071730735(1), 1071727190(1), 1071730497(1), 1073086353(1) & 1073010178(1) Dated 31.12.2024, 10.02.2025 & 10.02.2025, In Proceedings U/S 147 R.W.S. Radha Buildtech (India) Pvt. Ltd. 143(3) Of The Income Tax Act, 1961 (In Short “The Act”), Respectively.

For Appellant: Sh. Pranshu G., CA &For Respondent: Ms. Amish S. Gupt, CIT-DR
Section 145(3)Section 147

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. Satbeer Singh Godara, Judicial Member & Sh. Amitabh

Radha Buildtech (India) Private Limited, Delhi vs. Deputy Commissioner of Income Tax, Central Circle-15, Delhi

ITA 1085/DEL/2025[2021-22]Status: DisposedITAT Delhi21 Jan 2026AY 2021-22

Bench: Sh. Satbeer Singh Godara & Sh. Amitabh Shuklaita No. 949/Del/2025 : Asstt. Year : 2014-15 Ita No. 951/Del/2025 : Asstt. Year : 2015-16 Ita No. 1132/Del/2025 : Asstt. Year : 2016-17 Ita No. 1137/Del/2025 : Asstt. Year : 2017-18 Ita No. 1935/Del/2025 : Asstt. Year : 2018-19 Ita No. 1936/Del/2025 : Asstt. Year : 2018-19 Ita No. 694/Del/2025 : Asstt. Year : 2019-20 Ita No. 695/Del/2025 : Asstt. Year : 2020-21 Ita No. 1085/Del/2025 : Asstt. Year : 2021-22 Radha Buildtech (India) Pvt. Ltd., Vs Dcit, Pranshu Goel, Ca, 5A/3A, Ansari Road Central Circle-15, Darya Ganj, New Delhi-110002 New Delhi (Appellant) (Respondent) Pan No. Aafcr2481L Assessee By : Sh. Pranshu G., Ca & Sh. Aditya Gupta, Adv. Revenue By : Ms. Amish S. Gupt, Cit-Dr Date Of Hearing: 15.01.2026 Date Of Pronouncement: 21.01.2026 Order Per Bench: These Assessee’S Nine Appeals For Assessment Years 2014- 15 To 2021-22, Arise Against The Cit(A)-26, New Delhi’S Din & Order Nos. Itba/Apl/M/250/2024–25/1091723399(1), 1071723529(1), 1071731183(1), 1071730933(1), 1071730735(1), 1071727190(1), 1071730497(1), 1073086353(1) & 1073010178(1) Dated 31.12.2024, 10.02.2025 & 10.02.2025, In Proceedings U/S 147 R.W.S. Radha Buildtech (India) Pvt. Ltd. 143(3) Of The Income Tax Act, 1961 (In Short “The Act”), Respectively.

For Appellant: Sh. Pranshu G., CA &For Respondent: Ms. Amish S. Gupt, CIT-DR
Section 145(3)Section 147

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. Satbeer Singh Godara, Judicial Member & Sh. Amitabh

Dy. Commissioner of Income Tax-VI, Lucknow vs. U.P Rajya Vidyut Utpadan Nigam Limited, Lucknow

In the result, the appeal of the assessee in ITA

ITA 209/LKW/2019[2012-13]Status: DisposedITAT Lucknow20 Jan 2026AY 2012-13

Bench: Shri Kul Bharat & Shri Nikhil Choudharyआयकर अपील सं/ Ita Nos.161/Lkw/2019 ननिाारण वर्ा/ Assessment Year: 2012-13 & आयकर अपील सं/ Ita Nos.174/Lkw/2019 ननिाारण वर्ा/ Assessment Year: 2012-13 U.P Rajya Vidyut Utpadan V. Dcit, Range-Vi Nigam Ltd 3Rd Floor, 27/2, Raja Ram 7Th Floor, Shakti Bhawan Mohan Rai Marg, P. K. Extension 14, Ashok Marg, Complex, Lucknow- Lucknow-226001. 226001. Pan: Aaacu4749D अपीलार्थी/(Appellant) प्रत्यर्थी/(Respondent) आयकर अपील सं/ Ita No.209/Lkw/2019 ननिाारण वर्ा/ Assessment Year: 2012-13 Dcit, Range-Vi V. U.P Rajya Vidyut 3Rd Floor, 27/2, Raja Ram Utpadan Nigam Ltd Mohan Rai Marg, P. K. 7Th Floor, Shakti Bhawan Complex, Lucknow-226001. Extension 14, Ashok Marg, Lucknow-226001. Pan:Aaacu4749D अपीलार्थी/(Appellant) प्रत्यर्थी/(Respondent) अपीलार्थी कक और से/Appellant By: Shri Sandeep Jain, C.A प्रत्यर्थी कक और से /Respondent By: Shri R. K. Agarwal, Cit(Dr) सुनवाई कक तारीख / Date Of Hearing: 04 12 2025 घोर्णा कक तारीख/ Date Of 20 01 2026 Pronouncement:

For Appellant: Shri Sandeep Jain, C.AFor Respondent: Shri R. K. Agarwal, CIT(DR)
Section 115JSection 14ASection 263Section 32

आयकर अपीलीय अधिकरण ‘ए’ न्यायपीठ, लखनऊ। IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “A”, LUCKNOW श्री कुल भारत, उपाध्यक्ष

U.P Rajya Vidyut Utpadan Nigam Limited, Lucknow vs. Dy. Commissioner of Income Tax-VI, Lucknow

In the result, the appeal of the assessee in ITA

ITA 174/LKW/2019[2012-13]Status: DisposedITAT Lucknow20 Jan 2026AY 2012-13

Bench: Shri Kul Bharat & Shri Nikhil Choudharyआयकर अपील सं/ Ita Nos.161/Lkw/2019 ननिाारण वर्ा/ Assessment Year: 2012-13 & आयकर अपील सं/ Ita Nos.174/Lkw/2019 ननिाारण वर्ा/ Assessment Year: 2012-13 U.P Rajya Vidyut Utpadan V. Dcit, Range-Vi Nigam Ltd 3Rd Floor, 27/2, Raja Ram 7Th Floor, Shakti Bhawan Mohan Rai Marg, P. K. Extension 14, Ashok Marg, Complex, Lucknow- Lucknow-226001. 226001. Pan: Aaacu4749D अपीलार्थी/(Appellant) प्रत्यर्थी/(Respondent) आयकर अपील सं/ Ita No.209/Lkw/2019 ननिाारण वर्ा/ Assessment Year: 2012-13 Dcit, Range-Vi V. U.P Rajya Vidyut 3Rd Floor, 27/2, Raja Ram Utpadan Nigam Ltd Mohan Rai Marg, P. K. 7Th Floor, Shakti Bhawan Complex, Lucknow-226001. Extension 14, Ashok Marg, Lucknow-226001. Pan:Aaacu4749D अपीलार्थी/(Appellant) प्रत्यर्थी/(Respondent) अपीलार्थी कक और से/Appellant By: Shri Sandeep Jain, C.A प्रत्यर्थी कक और से /Respondent By: Shri R. K. Agarwal, Cit(Dr) सुनवाई कक तारीख / Date Of Hearing: 04 12 2025 घोर्णा कक तारीख/ Date Of 20 01 2026 Pronouncement:

For Appellant: Shri Sandeep Jain, C.AFor Respondent: Shri R. K. Agarwal, CIT(DR)
Section 115JSection 14ASection 263Section 32

आयकर अपीलीय अधिकरण ‘ए’ न्यायपीठ, लखनऊ। IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “A”, LUCKNOW श्री कुल भारत, उपाध्यक्ष

U.P Rajya Vidyut Utpadan Nigam Limited, Lucknow vs. Dy. Commissioner of Income Tax-VI, Lucknow

In the result, the appeal of the assessee in ITA

ITA 161/LKW/2019[2012-13]Status: DisposedITAT Lucknow20 Jan 2026AY 2012-13

Bench: Shri Kul Bharat & Shri Nikhil Choudharyआयकर अपील सं/ Ita Nos.161/Lkw/2019 ननिाारण वर्ा/ Assessment Year: 2012-13 & आयकर अपील सं/ Ita Nos.174/Lkw/2019 ननिाारण वर्ा/ Assessment Year: 2012-13 U.P Rajya Vidyut Utpadan V. Dcit, Range-Vi Nigam Ltd 3Rd Floor, 27/2, Raja Ram 7Th Floor, Shakti Bhawan Mohan Rai Marg, P. K. Extension 14, Ashok Marg, Complex, Lucknow- Lucknow-226001. 226001. Pan: Aaacu4749D अपीलार्थी/(Appellant) प्रत्यर्थी/(Respondent) आयकर अपील सं/ Ita No.209/Lkw/2019 ननिाारण वर्ा/ Assessment Year: 2012-13 Dcit, Range-Vi V. U.P Rajya Vidyut 3Rd Floor, 27/2, Raja Ram Utpadan Nigam Ltd Mohan Rai Marg, P. K. 7Th Floor, Shakti Bhawan Complex, Lucknow-226001. Extension 14, Ashok Marg, Lucknow-226001. Pan:Aaacu4749D अपीलार्थी/(Appellant) प्रत्यर्थी/(Respondent) अपीलार्थी कक और से/Appellant By: Shri Sandeep Jain, C.A प्रत्यर्थी कक और से /Respondent By: Shri R. K. Agarwal, Cit(Dr) सुनवाई कक तारीख / Date Of Hearing: 04 12 2025 घोर्णा कक तारीख/ Date Of 20 01 2026 Pronouncement:

For Appellant: Shri Sandeep Jain, C.AFor Respondent: Shri R. K. Agarwal, CIT(DR)
Section 115JSection 14ASection 263Section 32

आयकर अपीलीय अधिकरण ‘ए’ न्यायपीठ, लखनऊ। IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “A”, LUCKNOW श्री कुल भारत, उपाध्यक्ष