Section 23(4)(b) of the Income Tax Act

Income-tax Act, 2025: s.21

Section 23(4)(b) falls under section 23 of the Income-tax Act, 1961, which corresponds to section 21 (Determination of annual value) of the Income-tax Act, 2025.

Read section 21 of the 2025 Act

Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.

27 judgments on BharatTax turn on Section 23(4)(b).

Judgments on Section 23(4)(b)

M/S. Rushikesh Construction, Jalna vs. Income Tax Officer Ward 1, Jalna

In the result, the appeal of the assessee is allowed

ITA 2741/PUN/2025[2014-15]Status: DisposedITAT Pune17 Apr 2026AY 2014-15

Bench: Dr.Manish Boradआयकर अपील सं. / Ita No.2741/Pun/2025 Assessment Year : 2014-15 Rushikesh Construction, Vs. Income Tax Officer, Nilkantha Nagar, Near Sanjay Ward 1, Jalna Nagar, Old Jalna-431203 Maharashtra Pan: Aanfm6590J Appellant Respondent

For Appellant: NoneFor Respondent: Shri Dayanand Jawalikar

Section 143(3)Section 147Section 23(4)(b)

Pravinchandra Keshrichand Shah, Bharuch vs. ACIT Circle 1, Bharuch

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

ITA 291/SRT/2025[2012-13]Status: DisposedITAT Surat11 Nov 2025AY 2012-13

Bench: Shri Sanjay Garg & Shri Bijayananda Prusethआयकर अपील सं./Ita No.291/Srt/2025 Assessment Year: 2012-13 (Hybrid Hearing) Pravinchandra Keshrichand Assistant Commissioner Of बनाम/ Shah Income-Tax, Circle-1, Bharuch, F Vs. 103, Pritam Society 28 Station Road, Near Indian Oil, No.2,Maktampur Road, Old Town, Bharuch-392 001 Bharuch-392 002 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Ahxps 2972 H (अपीलाथ"/Appellant) (""थ" /Respondent) िनधा"रती की ओर से /Appellant By Shri Mukund Rao, Ca राज" की ओर से /Respondent By Shri Ajay Uke, Sr-Dr सुनवाई की तारीख/Date Of Hearing 13/08/2025 उद्घोषणा की तारीख/Date Of Pronouncement 11/11/2025

Section 142(1)Section 143(2)Section 143(3)Section 23(4)(b)Section 250Section 274

Alhad Narasinh Kulkarni, Delhi vs. Income Tax Officer Mum-W-(432)(91), Mumbai

In the result, the appeal filed by the assessee is allowed for statistical purpose

ITA 2546/MUM/2025[2017-18]Status: DisposedITAT Mumbai18 Aug 2025AY 2017-18

Bench: Shri Om Prakash Kant, Am & Ms. Kavitha Rajagopal, Jm Alhad Narasinh Kulkarni Income Tax Officer Mum-W- Block 5, Flat 304, Jaypee Cghs, (432)(91), Mumbai (Beverly Park), Plot 2, Sector 22, Vs. Dwarka, Delhi – 110077. Pan/Gir No. Adqpk0726N (Appellant) : (Respondent) Assessee By : Shri B. N. Rao, Ca : Shri Pravin Salunkhe, Sr Dr Respondent By : 07.08.2025 Date Of Hearing Date Of Pronouncement : 18.08.2025 O R D E R Per Kavitha Rajagopal, J M: This Appeal Has Been Filed By The Assessee, Challenging The Order Of The Learned Commissioner Of Income Tax (Appeals) Addl/Jcit (A)-3 Ahmedabad (‘Ld. Cit(A)’ For Short), National Faceless Appeal Centre (‘Nfac’ For Short) Passed U/S.250 Of The Income Tax Act, 1961 (‘The Act'), Pertaining To The Assessment Year (‘A.Y.’ For Short) 2017-18. 2. The Assessee Has Raised The Following Grounds Of Appeal: 1. Ld. Commissioner Of Income Tax (Appeals) Dismissed The Appeal Without Considering The Reason For Delay As Proper & Justifiable. 2. Ld. Commissioner Of Income Tax (Appeals) Ought To Have Considered The Affidavit & The Reasoning Provided In Looking To The Hardship Experienced By The Appellant In Filing Appeal Alhad Narasinh Kulkarni

For Appellant: Shri B. N. Rao, CAFor Respondent: 07.08.2025

Section 143(3)Section 23(4)(b)Section 24Section 250

Assistant Commissioner of Income Tax-19(1), Mumbai vs. Jaswant Jayantilal Shah, Mumbai

In the result, appeal of the revenue is dismissed

ITA 1479/MUM/2025[2012-13]Status: DisposedITAT Mumbai31 Jul 2025AY 2012-13

Bench: Shri Saktijit Dey, Hon'Ble & Shri Narendra Kumar Billaiya, Hon'Blei.T.A. No. 1479/Mum/2025 Assessment Year: 2012-13

For Appellant: Shri Lavanya Rajouhrohit, A/RFor Respondent: Shri Vivek Perampurna, CIT D/R

Section 143(1)Section 14ASection 23Section 23(4)(a)Section 23(4)(b)Section 250(4)Section 41(1)

Ramesh Dungarshi Shah, Mumbai vs. Deputy Commissioner of Inocme Tax, Circle-3, Mumbai

In the result, the appeal filed by the assessee is partly allowed

ITA 1220/MUM/2024[2015-16]Status: DisposedITAT Mumbai14 May 2025AY 2015-16

Bench: Ms. Kavitha Rajagopal, Jm & Shri. Girish Agarwal, Am Ramesh Dungarshi Shah Deputy Commissioner Of Income 108, Shreedhar Apartment, Maulana Tax, Circle – 3, Kalyan Vs. 2Nd Floor, Rani Mansion, Murbad Azad Road, Dombivali, East, Thane – 421201. Road, Kalyan West – 421301. Pan/Gir No. Aavps0931K (Assessee) : (Respondent) Assessee By : Shri. Devendra Jain, Adv. (Virtually) : Shri. Asif Karmali (Sr. Dr) Respondent By : 14.02.2025 Date Of Hearing Date Of Pronouncement : 14.05.2025 O R D E R Per Kavitha Rajagopal, J M: This Appeal Has Been Filed By The Assessee, Challenging The Order Of The Learned Commissioner Of Income Tax (Appeals), Delhi (‘Ld. Cit(A)’ For Short), National Faceless Appeal Centre (‘Nfac’ For Short) Passed U/S.250 Of The Income Tax Act, 1961 (‘The Act'), Pertaining To The Assessment Year (‘A.Y.’ For Short) 2015-16. 2. It Is Observed That The Assessee Has Filed This Present Appeal With A Delay Of 47 Days Beyond The Period Of Limitation For Which The Assessee Has Filed An Application For Condoning The Delay Along With The Reasons Specified For The Delay. After Hearing The Rival Contentions, We Deem It Fit To Condone The Delay In Filing The Appeal For The Reason That There Was ‘Sufficient Cause’ & Bonafide Reasons For The Delay. Delay Condoned.

For Appellant: Shri. Devendra Jain, Adv. (Virtually)For Respondent: 14.02.2025

Section 143(1)Section 143(3)Section 23(1)(a)Section 23(4)(b)Section 23(5)Section 250