Section 2(40) of the Income Tax Act

The decision most relied on for Section 2(40) is CIT v. Jet Airways India Ltd. (321 ITR 236), cited in 13 of the 44 judgments on BharatTax that turn on this section.

Leading authorities on Section 2(40)

CIT v. Jet Airways India Ltd.
321 ITR 236 · 2011 · High Court
13
citing judgments
PCIT v. Kalyan Buildmart (P.) Ltd.
127 Taxmann.com 280 · 2021 · High Court
8
citing judgments

Judgments on Section 2(40)

INCOME TAX OFFICER WARD 7.2.1 AHMEDABAD, AHMEDABAD vs. RAGHAVBHAI GORDHANBHAI NAROLA, AHMEDABAD

Appeals of the Revenue are hereby dismissed, whereas, all the Cross Objections filed by the assessee are hereby allowed

ITA 1268/AHD/2025[2016-17]Status: DisposedITAT Ahmedabad09 Feb 2026AY 2016-17

Bench: Shri Sanjay Garg & Shri Makarand V. Mahadeokar

For Appellant: Shri Biren Shah, ARFor Respondent: Shri Hargovind Sinh, Sr.DR
Section 143(1)(a)Section 148Section 250

INCOME TAX OFFICER WARD 7.2.1 AHMEDABAD, AHMEDABAD vs. RAGHAVBHAI GORDHANBHAI NAROLA, AHMEDABAD

Appeals of the Revenue are hereby dismissed, whereas, all the Cross Objections filed by the assessee are hereby allowed

ITA 1267/AHD/2025[2015-16]Status: DisposedITAT Ahmedabad09 Feb 2026AY 2015-16

Bench: Shri Sanjay Garg & Shri Makarand V. Mahadeokar

For Appellant: Shri Biren Shah, ARFor Respondent: Shri Hargovind Sinh, Sr.DR
Section 143(1)(a)Section 148Section 250

INCOME TAX OFFICER, WARD 7.2.1, AHMEDABAD vs. RAGHAVBHAI GORDHANBHAI NAROLA, AHMEDABAD

Appeals of the Revenue are hereby dismissed, whereas, all the Cross Objections filed by the assessee are hereby allowed

ITA 1266/AHD/2025[2013-14]Status: DisposedITAT Ahmedabad09 Feb 2026AY 2013-14

Bench: Shri Sanjay Garg & Shri Makarand V. Mahadeokar

For Appellant: Shri Biren Shah, ARFor Respondent: Shri Hargovind Sinh, Sr.DR
Section 143(1)(a)Section 148Section 250

DEVKRUPA INTERNATIONAL,BHAVNAGAR vs. THE ASSISTANT COMMISSIONER OF INCOME-TAX CIRCLE -1 BHAVNAGAR, BHAVNAGAR

In the result, the appeal of the assessee is allowed

ITA 820/AHD/2025[2017-18]Status: DisposedITAT Ahmedabad03 Feb 2026AY 2017-18

Bench: Dr. B.R.R. Kumar, Vice-Shri Siddhartha Nautiyaldevkrupa International, The Assistant Commissioner Vs. Shop No.1 Navkar Tower, Of Income-Tax Circle-1, Kalubha Road, Bhavnagar Bhavnagar – 364001 [Pan: Aaefd0184G] (Appellant) .. (Respondent) Appellant By: Shri Tushar Hemani, Sr. Advocate Respondent By: Shri Abhijit, Sr. Dr Date Of Hearing 27.11.2025 Date Of Pronouncement 03.02.2026

For Appellant: Shri Tushar Hemani, Sr. AdvocateFor Respondent: Shri Abhijit, Sr. DR
Section 143(1)Section 147Section 148Section 250Section 68

BINDU DHARMESH BHATT,VADODARA vs. ASSTT.CIT., CIRCLE-1(3),, VADODARA

The appeal of the assessee is allowed

ITA 618/AHD/2023[2011-12]Status: DisposedITAT Ahmedabad29 Jan 2026AY 2011-12

Bench: Ms. Suchitra Kamble & Shri Narendra Prasad Sinhaassessment Year 2011-12

For Appellant: Shri Tushar Hemani, Sr. A.RFor Respondent: Shri Rameshwar P. Meena, Sr. D.R
Section 131Section 143(1)Section 147Section 148Section 234ASection 274

KANHAIYA LAL HARI NARAYAN,NEEM KA THANA vs. INCOME TAX OFFICER, WARD NEEM KA THANA, NEEM KA THANA

The appeal of the assessee is allowed in above terms

ITA 1034/JPR/2025[2013-14]Status: DisposedITAT Jaipur31 Dec 2025AY 2013-14

Bench: SMT. ANNAPURNA GUPTA (Accountant Member)

For Appellant: Sh. Vedant Gupta, AdvocateFor Respondent: Sh. Gautam Singh Choudhary
Section 144Section 147Section 250

KANUBHAI RAMDAS PATEL(PROP. OF GUJARAT AGRO BASE COMPANY),MEHSANA vs. THE ITO, WARD-5(2)(5), AHMEDABAD

In the result, the appeal of the assessee is allowed

ITA 1207/AHD/2024[2012-13]Status: DisposedITAT Ahmedabad24 Dec 2025AY 2012-13

Bench: Ms.Suchitra R. Kambleassessment Year : 2012-13 Kanubhai Ramdas Patel The Ito, Ward- Prop: Gujarat Agro Base Company Vs 5(2)(5), Vejalpur C-1/70, Gidc Ahmedabad. Phase-Ii, Dediyasan Mehsana 384 002. Pan: Agzpp 2264 N (Applicant) (Responent) : Assessee By Shri M.K. Patel, Advocate : Revenue By Shri Suresh Chand Meena, Sr.Dr सुनवाई क" तारीख/Date Of Hearing : 01/12/2025 घोषणा क" तारीख /Date Of Pronouncement: 24 /12/2025

Section 10(38)Section 132Section 142(1)Section 147Section 151Section 250

M/S. THIRANI SECURITIES PRIVATE LIMITED,KOLKATA vs. ITO, WARD 4(1),, KOLKATA

Appeal of the assessee is allowed

ITA 2001/KOL/2025[2012-2013]Status: DisposedITAT Kolkata19 Dec 2025AY 2012-2013

Bench: SHRI RAJESH KUMAR (Accountant Member)

Section 143(3)Section 147Section 148Section 2(40)Section 250

TRINITY ENCLAVE P. LTD.,,KOLKATA vs. ITO, WARD 4(1),, KOLKATA

The appeal of the assessee is allowed

ITA 1728/KOL/2025[2017-2018]Status: DisposedITAT Kolkata19 Dec 2025AY 2017-2018

Bench: demonetisation period.

Section 142(1)Section 143(3)Section 147Section 148Section 151Section 250

GUJARAT VAIBHAV PUBLICATIONS PVT. LTD.,AHMEDABAD vs. THE ITO, WARD-2(1)(1), AHMEDABAD

In the result, the appeal of the assessee is partly allowed

ITA 1359/AHD/2025[2016-17]Status: DisposedITAT Ahmedabad16 Dec 2025AY 2016-17

Bench: Shri Sanjay Garg & Shri Narendra Prasad Sinha

Section 143(3)Section 147Section 148Section 234ASection 271(1)(c)Section 37

GUJARAT VAIBHAV PUBLICATIONS PVT. LTD.,AHMEDABAD vs. THE ITO, WARD-2(1)(1), AHMEDABAD

In the result, the appeal of the assessee is partly allowed

ITA 1358/AHD/2025[2015-16]Status: DisposedITAT Ahmedabad16 Dec 2025AY 2015-16

Bench: Shri Sanjay Garg & Shri Narendra Prasad Sinha

Section 143(3)Section 147Section 148Section 234ASection 271(1)(c)Section 37

THE PANCHRATNA CO OPERATIVE HOUSING SOCIETY LTD ,MUMBAI vs. INCOME TAX OFFICER -19(3)(1), MUMBAI

In the result, the appeal of the assessee bearing ITA No

ITA 1433/MUM/2025[2013-14]Status: DisposedITAT Mumbai25 Nov 2025AY 2013-14

Bench: Shri Vikram Singh Yadav & Shri Anikesh Banerjee

For Appellant: Shri Poojan Mehta, CAFor Respondent: Shri Virabhadra Mahajan, (SR.DR.)
Section 139Section 143(1)Section 143(3)Section 147Section 148Section 194CSection 250Section 80PSection 80P(2)(d)

ABDUL HAMID ABDUL MAJID NATHANI ,MUMBAI vs. ACIT 22(1), MUMBAI, MAHARASHTRA

In the result, the appeal by the assessee is allowed

ITA 2528/MUM/2024[2012-13]Status: DisposedITAT Mumbai24 Nov 2025AY 2012-13

Bench: Shri Sandeep Singh Karhailshri Girish Agrawalabdul Hamid Abdul Majid Nathani Flat No.3102, 31St Floor Kalapataru Heights, Dr. A.L. Nair Road Agripada, Mumbai - 400011 ............... Appellant Pan: Aabpn1625K V/S Assistant Commissioner Of Income Tax, – 22(1), Mumbai ……………… Respondent Mumbai.

For Appellant: Shri Dharan GandhiFor Respondent: Shri Surendra Mohan, Sr.DR
Section 142(1)Section 143(1)Section 143(2)Section 147Section 148Section 250Section 3Section 68

MONOTECH SYSTEMS LTD.,CHENNAI vs. DCIT, CORP. CIRCLE-4(1), CHENNAI

In the result, the appeal of the assessee is allowed

ITA 1021/CHNY/2025[2017]Status: DisposedITAT Chennai11 Nov 2025

Bench: Shri Manu Kumar Giri & Shri S. R. Raghunatha

For Appellant: Shri. J. Prabhakar, F.C.AFor Respondent: Ms. R. Anitha, Addl. C.I.T
Section 147Section 234BSection 36Section 37(1)Section 45

MITHILESH JAGDEO SINGH PAWAR,AMRAVATI vs. ITO WARD-5, AMRAVATI

ITA 70/NAG/2025[2017-18]Status: DisposedITAT Nagpur18 Sept 2025AY 2017-18

Bench: Shri Narender Kumar Choudhryassessment Year: 2017-18 Mr. Mithilesh Jagdeo Singh Ito Ward-5 Pawar, Besides Dps, Vs. Ghatladki, Chandur Bazar, Saturna Road, Maharashtra - 444720. Maharashtra - 444605. Pan: Bpfpp6167L (Appellant) (Respondent) Present For: Assessee By : Ms. Mrudul Bhusari, Ld. Adv {Ld. Amicus Curie} Revenue By : Shri Surjit Kumar Saha, Ld. Sr. Dr Date Of Hearing : 26.06.2025 Date Of Pronouncement : 09.2025 O R D E R Per : Narender Kumar Choudhry:

For Appellant: Ms. Mrudul Bhusari, Ld. AdvFor Respondent: Shri Surjit Kumar Saha, Ld. Sr. DR
Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 2(40)Section 250Section 69A

SUNAND CONSTRUCTIONS,PUNE vs. DCIT CENTRAL CIRCLE 2(2), PUNE, PUNE

In the result, both the appeals filed by the assessee are allowed

ITA 783/PUN/2025[2014-15]Status: DisposedITAT Pune19 Aug 2025AY 2014-15

Bench: Shri R. K. Panda & Ms. Astha Chandra

For Appellant: Shri Rajendra AgiwalFor Respondent: Shri Akhilesh Srivastva, Addl.CIT
Section 132

ACIT, C-4(1), CHANDIGARH vs. M/S GLAXOSMITHKLINE CONSUMER HEALTHCARE LTD., GURGAON

The appeal stands dismissed

ITA 1355/CHANDI/2018[1997-98]Status: DisposedITAT Chandigarh18 Aug 2025AY 1997-98

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./ Ita No.1355/Chandi/2018 (िनधा"रण वष" / Assessment Year: 1997-98) Dcit-1(1)(1) M/S Hindustan Unilever Ltd. R.N.579A, 5Th Floor (Legal Successor Of M/S Glaxosmithkline बनाम/ Aaykar Bhawan Consumer Healthcare Ltd.) Vs. Mumbai – 400020 Unilever House, B.D. Swant Marg, Chakala Andheri (East), Mumbai – 400 099 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaach-1004-N (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Rohit Jain (Advocate) & Ms. Somya Jain, Ca – Ld. Ars ""थ"कीओरसे/Respondent By : Shri Rohit Sharma (Cit) A/W Sh. Vivek Vardhan (Addl. Cit) – Ld. Drs सुनवाईकीतारीख/Date Of Hearing : 27-06-2025 घोषणाकीतारीख /Date Of Pronouncement : 18-08-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Revenue For Assessment Year (Ay) 1997-98 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals)-2, Chandigarh Dated 02-08-2018 In The Matter Of An Assessment Framed By Ld. Assessing Officer (Ao) U/S 143(3) R.W.S. 254 Of The Act On 31-03-2017. The Revenue Has Filed Revised Form No.36 On 10-09-2024 Which Is On Record. The Grounds Of Appeal Read As Under: -

For Appellant: Shri Rohit Jain (Advocate) and Ms. SomyaFor Respondent: Shri Rohit Sharma (CIT) a/w Sh. Vivek
Section 143(2)Section 143(3)Section 154Section 234DSection 43B

DHONDIRAM PUNDALIK DHULE,RAIGAD vs. INCOME TAX OFFICER, PANVEL MAHARASHTRA

In the result, appeal of the Assessee is allowed

ITA 895/PUN/2024[2013-2014]Status: DisposedITAT Pune31 Jul 2025AY 2013-2014

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.895/Pun/2024 िनधा"रण वष" / Assessment Year: 2013-14 Dhondiram Pundalik Dhule, V The Income Tax Officer, 114B, Gayali Aali, Ram Kadu S Panvel, Maharashtra. Road, Mahad – 402301. Maharashtra. Pan: Bcqpd6127A Appellant/ Assessee Respondent / Revenue Assessee By Shri Bharat Raichandani – Ar(Virtual) Revenue By Shri Eknath Abhang –Addl.Cit(Dr) Date Of Hearing 24/07/2025 Date Of Pronouncement 31/07/2025

Section 139Section 147oSection 148Section 250Section 69A

BASANT AEROSPACE PRIVATE LIMITED,NEW DELHI vs. ACIT CENTRAL CIRCLE-5, NEW DELHI

In the result, the appeal of the Assessee for assessment year 2016-17

ITA 2292/DEL/2023[2016-17]Status: DisposedITAT Delhi23 Jul 2025AY 2016-17

Bench: Shri C. N. Prasad & Shri M. Balaganesh

For Appellant: Shri V. K. Agarwal, AdvFor Respondent: Shri Ajay Kumar Arora, Sr. DR
Section 131Section 133Section 143(1)Section 147Section 148Section 68

MARVELOUS CEMENT PRIVATE LIMITED ,NEW DELHI vs. INCOME TAX OFFICER WARD 16(4), NEW DELHI

In the result, appeal filed by the assessee is allowed

ITA 4099/DEL/2024[2012-13]Status: DisposedITAT Delhi30 Jun 2025AY 2012-13

Bench: Ms.Madhumita Roy & Shri Manish Agarwal[Assessment Year : 2012-13] Marvellous Cement Pvt.Ltd., Vs Income Tax Officer, Flat No.305, 3Rd Floor, Ward-16(4), Bakshi House, 40-41 Nehru New Delhi Place, New Delhi-110019. Pan-Aaecm9931F Appellant Respondent [Assessment Year : 2018-19] Marvellous Cement Pvt.Ltd., Vs National E-Assessment Flat No.305, 3Rd Floor, Centre, New Delhi Bakshi House, 40-41 Nehru Place, New Delhi-110019. Pan-Aaecm9931F Appellant Respondent Appellant By Shri Ashwani Kumar, Ca & Shri Ankur Agarwal, Ca Respondent By Shri Virender Kumar Singh, Sr.Dr Date Of Hearing 05.05.2025 Date Of Pronouncement 30.06.2025 Order Per Manish Agarwal, Am : Both The Captioned Appeals Are Filed By The Assessee Against Two Separate Orders, Both Dated 22.07.2024 Passed By Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (“Nfac”), Delhi [“Ld.Cit(A)”] In Appeal No. Cit(A), Delhi- 6/10624/2019-20 & Appeal No. Nfac/2017-18/10022053 Respectively, Passed U/S 250 Of The Income Tax Act, 1961 [“The Act”]. Both The Appeals Are Arising From The Assessment Orders, Dated 24.12.2019 U/S 143(3)/147 Of The Act & Dt. 15.09.2020

Section 139(1)Section 143(3)Section 147Section 148Section 250

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