What is the leading case on Section 34 of the Income Tax Act?

CIT v. Lanco Industries Ltd. (242 ITR 357) is the decision most relied on for Section 34, cited in 9 judgments.

Which cases are most cited on Section 34?

CIT v. Lanco Industries Ltd. (242 ITR 357) — 9 citing judgments; PCIT v. Salarpuria Simplex Dwelling LLP (143 Taxmann.com 35) — 6 citing judgments; Baldev Singh v. ITO (104 Taxmann.com 99) — 5 citing judgments.

How many judgments are there on Section 34?

BharatTax indexes 288 ITAT, High Court and Supreme Court judgments that turn on Section 34 of the Income Tax Act, 1961.

Section 34 of the Income Tax Act — Case Laws

Kanak Kumar Jain L/H of Partner of M/S. Kesariyaji Filling Station, Udaipur vs. DCIT, Circle-1, Udaipur

ITA 65/JODH/2020[2013-14]Status: DisposedITAT Jodhpur01 May 2025AY 2013-14

For Appellant: Shri Rakesh Lodha (CA)For Respondent: Shri Karni Dan, Addl. CIT

Section 133ASection 148Section 154Section 189(3)Section 234ASection 234CSection 250Section 292BSection 42

M/S. Global Star Indmetal Private Limited, Udupi vs. Deputy Commissioner of Income Tax, Central Circle-1, Mangalore

In the result, both the appeals of the assessee are allowed

ITA 52/BANG/2024[2016-17]Status: DisposedITAT Bangalore30 Apr 2025AY 2016-17

Bench: Shri Laxmi Prasad Sahushri. Keshav Dubey

For Appellant: Smt. Sheetal Borker, AdvocateFor Respondent: Shri Subramanian S, JCIT(DR)(ITAT), Bengaluru

Section 132(4)Section 133ASection 147

M/S. Global Star Indmetal Private Limited, Udupi vs. Deputy Commissioner of Income Tax, Central Circle-1, Mangalore

In the result, both the appeals of the assessee are allowed

ITA 51/BANG/2024[2015-16]Status: DisposedITAT Bangalore30 Apr 2025AY 2015-16

Bench: Shri Laxmi Prasad Sahushri. Keshav Dubey

For Appellant: Smt. Sheetal Borker, AdvocateFor Respondent: Shri Subramanian S, JCIT(DR)(ITAT), Bengaluru

Section 132(4)Section 133ASection 147

Abdul Azeez Poolakkodan vs. The Income Tax Officer

Appeals are allowed by answering the questions of law raised therein in favour of

ITA/60/2024HC Kerala11 Apr 2025

For Appellant: SHRI. ANVAR ALI POOLAKKODANFor Respondent: THE INCOME TAX OFFICER

Section 10Section 154Section 28Section 56

Rajesh Gandhi, New Delhi vs. Sanghpriya Singh, DCIT, New Delhi

Appeal of the assessee is allowed in above terms

ITA 4701/DEL/2024[2021-22]Status: DisposedITAT Delhi09 Apr 2025AY 2021-22

Bench: Smt. Annapurna Gupta & Ms Madhumita Royassessment Year: 2021-22 Ramesh Gandhi, Vs Dcit, 67-68, Sector-25, New Delhi. Pocket-2, Rohini, New Delhi – 110 085. Pan: Aetpg9908E Assessment Year: 2021-22 Rajesh Gandhi, Dcit, 67-68, Sector-25, New Delhi. Pocket-2, Rohini, New Delhi – 110 085. Pan: Azfpg7938P (Appellant) (Respondent) Assessee By : Shri Vinod Bindal, Ca Shri Anmol Jha, Advocate & Ms Rinky Sharma, Itp Revenue By : Ms Harpreet Kaur Hansra, Sr. Dr Date Of Hearing : 02.04.2025 Date Of Pronouncement : 09.04.2025 Order Per Annapurna Gupta, Am:

For Appellant: Shri Vinod Bindal, CAFor Respondent: Ms Harpreet Kaur Hansra, Sr. DR

Section 132Section 142(1)Section 153Section 153CSection 250(6)Section 272ASection 272A(1)(d)Section 273B

Ramesh Gandhi, New Delhi vs. Sanghpriya Singh, DCIT, New Delhi

Appeal of the assessee is allowed in above terms

ITA 4696/DEL/2024[2021-22]Status: DisposedITAT Delhi09 Apr 2025AY 2021-22

Bench: Smt. Annapurna Gupta & Ms Madhumita Royassessment Year: 2021-22 Ramesh Gandhi, Vs Dcit, 67-68, Sector-25, New Delhi. Pocket-2, Rohini, New Delhi – 110 085. Pan: Aetpg9908E Assessment Year: 2021-22 Rajesh Gandhi, Dcit, 67-68, Sector-25, New Delhi. Pocket-2, Rohini, New Delhi – 110 085. Pan: Azfpg7938P (Appellant) (Respondent) Assessee By : Shri Vinod Bindal, Ca Shri Anmol Jha, Advocate & Ms Rinky Sharma, Itp Revenue By : Ms Harpreet Kaur Hansra, Sr. Dr Date Of Hearing : 02.04.2025 Date Of Pronouncement : 09.04.2025 Order Per Annapurna Gupta, Am:

For Appellant: Shri Vinod Bindal, CAFor Respondent: Ms Harpreet Kaur Hansra, Sr. DR

Section 132Section 142(1)Section 153Section 153CSection 250(6)Section 272ASection 272A(1)(d)Section 273B

V.V. Mohammed, Kannur vs. ITO, Ward-2, Kannur

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

ITA 862/COCH/2024[2006-07]Status: DisposedITAT Cochin04 Apr 2025AY 2006-07

Bench: Shri Inturi Rama Rao & Shri Prakash Chand Yadav

For Appellant: Sri.Sureshkumar C, CAFor Respondent: Smt.Leena Lal, Sr.AR

Section 139(1)Section 139(2)Section 142(1)Section 153ASection 22(1)Section 22(4)Section 271Section 271(1)(C)Section 271(1)(c)Section 274

Krishna Plantations Private Limited, Margao vs. National E-Assessment Centre, Delhi

ITA 106/PAN/2024[2018-19]Status: DisposedITAT Panaji01 Apr 2025AY 2018-19

Bench: Hon’Ble Shri Pavan Kumar Gadale & Shri G. D. Padmahshaliita Nos. 106/Pan/2024 Assessment Year : 2018-19 Krishna Plantation Private Limited 15/1452, Nanu House, Varde Valaulikar Rd., Madgao, Goa Pan : Aaack6885G . . . . . . . Appellant V/S Income Tax Officer, Ward-3, Madgao, Goa. . . . . . . . Respondent Appearances Assessee By : Smt Bhavya Goyal [‘Ld. Ar’] Revenue By : Mr Ravindra Hattalli [‘Ld. Dr’] सुनवाई की तारीख / Date Of Conclusive Hearing : 20/03/2025 घोषणा की तारीख / Date Of Pronouncement : 01/04/2025 Order Per G. D. Padmahshali; The Captioned Appeal Of The Assessee Impugns Din & Order 1062943051(1) Dt. 23/04/2024 Passed By The National Faceless Appeal Centre, Delhi [‘Ld. Nfac’ Hereinafter] U/S 250 Of The Income-Tax Act, 1961 [‘The Act’ Hereinafter] Which In Turn Arisen Out Of Order Of Assessment Dt. 29/01/2021 Passed U/S 143(3) Of The Act By The National Faceless E-Asstt. Centre, Delhi [‘Ld. Ao’ Hereinafter] Anent To Assessment Year 2018-19 [‘Ay’ Hereinafter].

For Appellant: Smt Bhavya Goyal [‘Ld. AR’]For Respondent: Mr Ravindra Hattalli [‘Ld. DR’]

Section 143(3)Section 250Section 56(2)

Vijay Kumar, New Delhi vs. Income Tax Officer, Ward-29(1), Minto Road New Delhi

In the result, appeal of the assessee is allowed

ITA 3466/DEL/2024[2019-20]Status: DisposedITAT Delhi24 Mar 2025AY 2019-20

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal

Section 10(37)Section 142(1)Section 143Section 143(1)(a)Section 143(2)Section 143(3)Section 263Section 28Section 56(2)(viii)Section 57

Mohanraj, Coimbatore vs. DCIT, Central Circle 3, Coimbatore

In the result, all the five appeals filed by the assessee are allowed

ITA 552/CHNY/2024[2018-19]Status: DisposedITAT Chennai11 Mar 2025AY 2018-19

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 548 To 552/Chny/2024 िनधा"रण वष"/Assessment Years: 2014-15 To 2018-19 Shri Mohanraj Deputy Commissioner Of 76, State Bank Road, Vs. Income Tax, Coimbatore-641 018. Central Circle-3 Pan: Ahopm-2335-H Coimbatore. (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Mr. S.Sridhar, Advocate ""यथ" क" ओर से/Respondent By : Ms.T.M.Suganthamala, Cit सुनवाई क" तारीख/Date Of Hearing : 26.02.2025 घोषणा क" तारीख/Date Of Pronouncement : 11.03.2025 आदेश /O R D E R Per Bench: These Five Appeals At The Instance Of The Assessee Are Directed Against Five Separate Orders Of Cit(A), Chennai-20, All Dated 16.02.2024, Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’). The Relevant Assessment Years Are 2014-15 To 2018-19. 2. The Common Issue Is Raised In These Appeals, Hence, They Were Heard Together & Are Being Disposed Off By This Consolidated Order. Identical Grounds Are Raised Except For Variation In Figures.

For Appellant: Mr. S.Sridhar, AdvocateFor Respondent: Ms.T.M.Suganthamala, CIT

Section 153ASection 250Section 56

Mohanraj, Coimbatore vs. DCIT, Central Circle 3, Coimbatore

In the result, all the five appeals filed by the assessee are allowed

ITA 551/CHNY/2024[2017-18]Status: DisposedITAT Chennai11 Mar 2025AY 2017-18

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 548 To 552/Chny/2024 िनधा"रण वष"/Assessment Years: 2014-15 To 2018-19 Shri Mohanraj Deputy Commissioner Of 76, State Bank Road, Vs. Income Tax, Coimbatore-641 018. Central Circle-3 Pan: Ahopm-2335-H Coimbatore. (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Mr. S.Sridhar, Advocate ""यथ" क" ओर से/Respondent By : Ms.T.M.Suganthamala, Cit सुनवाई क" तारीख/Date Of Hearing : 26.02.2025 घोषणा क" तारीख/Date Of Pronouncement : 11.03.2025 आदेश /O R D E R Per Bench: These Five Appeals At The Instance Of The Assessee Are Directed Against Five Separate Orders Of Cit(A), Chennai-20, All Dated 16.02.2024, Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’). The Relevant Assessment Years Are 2014-15 To 2018-19. 2. The Common Issue Is Raised In These Appeals, Hence, They Were Heard Together & Are Being Disposed Off By This Consolidated Order. Identical Grounds Are Raised Except For Variation In Figures.

For Appellant: Mr. S.Sridhar, AdvocateFor Respondent: Ms.T.M.Suganthamala, CIT

Section 153ASection 250Section 56

Mohanraj, Coimbatore vs. DCIT, Central Circle 3, Chennai

In the result, all the five appeals filed by the assessee are allowed

ITA 549/CHNY/2024[2015-16]Status: DisposedITAT Chennai11 Mar 2025AY 2015-16

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 548 To 552/Chny/2024 िनधा"रण वष"/Assessment Years: 2014-15 To 2018-19 Shri Mohanraj Deputy Commissioner Of 76, State Bank Road, Vs. Income Tax, Coimbatore-641 018. Central Circle-3 Pan: Ahopm-2335-H Coimbatore. (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Mr. S.Sridhar, Advocate ""यथ" क" ओर से/Respondent By : Ms.T.M.Suganthamala, Cit सुनवाई क" तारीख/Date Of Hearing : 26.02.2025 घोषणा क" तारीख/Date Of Pronouncement : 11.03.2025 आदेश /O R D E R Per Bench: These Five Appeals At The Instance Of The Assessee Are Directed Against Five Separate Orders Of Cit(A), Chennai-20, All Dated 16.02.2024, Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’). The Relevant Assessment Years Are 2014-15 To 2018-19. 2. The Common Issue Is Raised In These Appeals, Hence, They Were Heard Together & Are Being Disposed Off By This Consolidated Order. Identical Grounds Are Raised Except For Variation In Figures.

For Appellant: Mr. S.Sridhar, AdvocateFor Respondent: Ms.T.M.Suganthamala, CIT

Section 153ASection 250Section 56

Mohanraj, Coimbatore vs. DCIT, Central Circle 3, Coimbatore

In the result, all the five appeals filed by the assessee are allowed

ITA 548/CHNY/2024[2014-15]Status: DisposedITAT Chennai11 Mar 2025AY 2014-15

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 548 To 552/Chny/2024 िनधा"रण वष"/Assessment Years: 2014-15 To 2018-19 Shri Mohanraj Deputy Commissioner Of 76, State Bank Road, Vs. Income Tax, Coimbatore-641 018. Central Circle-3 Pan: Ahopm-2335-H Coimbatore. (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Mr. S.Sridhar, Advocate ""यथ" क" ओर से/Respondent By : Ms.T.M.Suganthamala, Cit सुनवाई क" तारीख/Date Of Hearing : 26.02.2025 घोषणा क" तारीख/Date Of Pronouncement : 11.03.2025 आदेश /O R D E R Per Bench: These Five Appeals At The Instance Of The Assessee Are Directed Against Five Separate Orders Of Cit(A), Chennai-20, All Dated 16.02.2024, Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called ‘The Act’). The Relevant Assessment Years Are 2014-15 To 2018-19. 2. The Common Issue Is Raised In These Appeals, Hence, They Were Heard Together & Are Being Disposed Off By This Consolidated Order. Identical Grounds Are Raised Except For Variation In Figures.

For Appellant: Mr. S.Sridhar, AdvocateFor Respondent: Ms.T.M.Suganthamala, CIT

Section 153ASection 250Section 56

ACIT CC -6(1), Mumbai, Bkc vs. Prashant Prakash Nilawar, Pnue

In the result, appeal of the assessee is partly allowed

ITA 5689/MUM/2024[2021-22]Status: DisposedITAT Mumbai12 Feb 2025AY 2021-22

Bench: Shri Amit Shukla & Shri Girish Agrawalassessment Year: 2021-22

For Appellant: Shri Nishit Gandhi, ARFor Respondent: Shri Amol Kirtane,CIT-DR and Shri Mahesh Pamnani, Sr.DR

Section 132Section 143(2)Section 143(3)Section 148Section 65BSection 69ASection 69CSection 6C

Prashant Prakash Nilawar, Pune vs. DCIT CC 6(1)-Mumbai, Mumbai

In the result, appeal of the assessee is partly allowed

ITA 5073/MUM/2024[2021-2022]Status: DisposedITAT Mumbai12 Feb 2025AY 2021-2022

Bench: Shri Amit Shukla & Shri Girish Agrawalassessment Year: 2021-22

For Appellant: Shri Nishit Gandhi, ARFor Respondent: Shri Amol Kirtane,CIT-DR and Shri Mahesh Pamnani, Sr.DR

Section 132Section 143(2)Section 143(3)Section 148Section 65BSection 69ASection 69CSection 6C