1048 (Bom); Durga Timber Works vs. CIT (1971) 79 ITR 63 (Del); Addl, CIT v. Smt. Chandrakanta & Anr.

201 ITR 682Reported decision1994#23483 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 353,911 Indian tax judgments — from 2019 to 2019.

Judgments citing 1048 (Bom); Durga Timber Works vs. CIT (1971) 79 ITR 63 (Del); Addl, CIT v. Smt. Chandrakanta & Anr.

M/S. Oil Industry Development Board, New Delhi vs. DCIT, New Delhi

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

ITA 4664/DEL/2014[2007-08]Status: DisposedITAT Delhi04 Apr 2019AY 2007-08

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

Section 154Section 271Section 271(1)(c)Section 35Section 36

…cidendi laid down in the cases reported as Western Automobiles (India) vs. CIT (1978) 112 ITR 1048 (Bom); Durga Timber Works vs. CIT (1971) 79 ITR 63 (Del); Addl, CIT vs. Smt. Chandrakanta & Anr (1992) 205 ITR 607 (MR); S S Ratanchand Bholanath vs. CIT (1994) 201 ITR 682 (MR); CIT vs. Sree Krishna Trading Co. (2002) 253 ITR 645 (Ker); Electrical Agencies Corporation vs. CIT (2002) 253 ITR 619 (Del); K.P. Madhusudanan vs. CIT (2001) 251 ITR 99(SC) and Escort Finance v/s Cl i 28 DTR 293. 4.14 In the nutshell, the facts mentioned above conclusively establish furnishing of inaccurate particulars of income in a Die to…

M/S. Oil Industry Development Board, New Delhi vs. DCIT, New Delhi

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

ITA 4663/DEL/2014[2006-07]Status: DisposedITAT Delhi04 Apr 2019AY 2006-07

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

Section 154Section 271Section 271(1)(c)Section 35Section 36

…cidendi laid down in the cases reported as Western Automobiles (India) vs. CIT (1978) 112 ITR 1048 (Bom); Durga Timber Works vs. CIT (1971) 79 ITR 63 (Del); Addl, CIT vs. Smt. Chandrakanta & Anr (1992) 205 ITR 607 (MR); S S Ratanchand Bholanath vs. CIT (1994) 201 ITR 682 (MR); CIT vs. Sree Krishna Trading Co. (2002) 253 ITR 645 (Ker); Electrical Agencies Corporation vs. CIT (2002) 253 ITR 619 (Del); K.P. Madhusudanan vs. CIT (2001) 251 ITR 99(SC) and Escort Finance v/s Cl i 28 DTR 293. 4.14 In the nutshell, the facts mentioned above conclusively establish furnishing of inaccurate particulars of income in a Die to…

M/S. Oil Industry Development Board, New Delhi vs. DCIT, New Delhi

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

ITA 4662/DEL/2014[2005-06]Status: DisposedITAT Delhi04 Apr 2019AY 2005-06

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

Section 154Section 271Section 271(1)(c)Section 35Section 36

…cidendi laid down in the cases reported as Western Automobiles (India) vs. CIT (1978) 112 ITR 1048 (Bom); Durga Timber Works vs. CIT (1971) 79 ITR 63 (Del); Addl, CIT vs. Smt. Chandrakanta & Anr (1992) 205 ITR 607 (MR); S S Ratanchand Bholanath vs. CIT (1994) 201 ITR 682 (MR); CIT vs. Sree Krishna Trading Co. (2002) 253 ITR 645 (Ker); Electrical Agencies Corporation vs. CIT (2002) 253 ITR 619 (Del); K.P. Madhusudanan vs. CIT (2001) 251 ITR 99(SC) and Escort Finance v/s Cl i 28 DTR 293. 4.14 In the nutshell, the facts mentioned above conclusively establish furnishing of inaccurate particulars of income in a Die to…

1048 (Bom); Durga Timber Works vs. CIT (1971) 79 ITR 63 (Del); Addl, CIT v. Smt. Chandrakanta & Anr. (201 ITR 682) — Cited in 3 Judgments | BharatTax