108 Taxman 464 (Madras) Commissioner of Income-tax v. Seshasayee Paper & Boards Ltd.

101 ITD 405Income Tax Appellate Tribunal2006#18576 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2022 to 2022.

Judgments citing 108 Taxman 464 (Madras) Commissioner of Income-tax v. Seshasayee Paper & Boards Ltd.

Shri Deepak Khanna, Jaipur vs. Pr.CIT-2, Jaipur

In the result, the appeal of the assessee is allowed

ITA 19/JPR/2021[2016-17]Status: DisposedITAT Jaipur07 Sept 2022AY 2016-17

For Appellant: Sh. P. C. Parwal (CA)For Respondent: Sh. Sanjay Dhariwal (CIT)

Section 142(1)Section 143(2)Section 143(3)Section 263Section 44ASection 80C

…(SC) Commissioner of Income-tax, Bhopal Vs. Ralson Industries Ltd. • [1975] 99 ITR 375(DELHI) Gee Vee Enterprises Vs. Additional Commissioner of Income-tax • [2000] 108 Taxman 464 (Madras) Commissioner of Income-tax Vs. Seshasayee Paper & Boards Ltd. • [2006] 101 ITD 405(MUM.) Arvec International Vs. Additional Commissioner of Income-tax, Range 19(1), Mumbai 14. We have heard the rival contentions, perused the material on record and duly considered facts of the case in the light of applicable legal position and judicial decision relied upon by the parties. In the facts of the present case, the Pr. CIT has exerci…

Rajendra and Ursula Joshi Holdings Private Limited, Jaipur vs. Principal Commissioner of Income Tax-1, Jaipur

In the result both the appeal of the assessee is allowed

ITA 192/JPR/2022[2017-18]Status: DisposedITAT Jaipur24 Aug 2022AY 2017-18

For Appellant: Sh. Deepak Birla (C.A.) &For Respondent: Shri Sanjay Dhariwal (CIT) a

Section 143(3)Section 263

…SC) Commissioner of Income-tax, Bhopal Vs. Raison Industries Ltd. • [1975] 99 ITR 375(DELHI) Gee Vee Enterprises Vs. Additional Commissioner of Income-tax • [2000] 108 Taxman 464 (Madras) Commissioner of Income- tax Vs. Seshasayee Paper & Boards Ltd. • [2006] 101 ITD 405(MUM.) Arvee International Vs. Additional Commissioner of Income-tax, Range 19(1), Mumbai • [1986] 25 Taxman 341(MP) Commissioner of Income-tax Vs. Shriram Development Co. Rajendra and Ursula Joshi Skill Development Pvt. Ltd., Jaipur vs. PCIT-2, Jaipur • [2018] 95 taxmann.com 366 (SC) Deniel Merchants (P.) Ltd. Vs Income-tax Officer • [1981] 7 Ta…

Rajendra and Ursula Joshi Food Industries Private Limited, Jaipur vs. Principal Commissioner of Incometax-1, Jaipur

ITA 191/JPR/2022[2017-18]Status: DisposedITAT Jaipur24 Aug 2022AY 2017-18

Bench: Us On The Following Grounds In This Appeal;

For Appellant: Shri Deepak Birla (C.A.) &For Respondent: Shri Sanjay Dhariwal (CIT) a

Section 133(6)Section 142(1)Section 143(3)Section 263

…(SC) Commissioner of Income-tax, Bhopal Vs. Raison Industries Ltd. • [1975] 99 ITR 375(DELHI) Gee Vee Enterprises Vs. Additional Commissioner of Income-tax • [2000] 108 Taxman 464 (Madras) Commissioner of Income-tax Vs. Seshasayee Paper & Boards Ltd. • [2006] 101 ITD 405(MUM.) Arvee International Vs. Additional Commissioner of Income-tax, Range 19(1), Mumbai • [1986] 25 Taxman 341(MP) Commissioner of Income-tax Vs. Shriram Development Co. • [2018] 95 taxmann.com 366 (SC) Deniel Merchants (P.) Ltd. Vs Income-tax Officer • [1981] 7 Taxman 13 (SC) K.P. Varghese Vs. Income-tax Officer 11. After careful consideration…

Rajendra and Ursula Joshi Skill Development Private Limited, Jaipur vs. Principal Commissioner of Income Tax-2, Jaipur

In the result both the appeal of the assessee is allowed

ITA 190/JPR/2022[2017-18]Status: DisposedITAT Jaipur24 Aug 2022AY 2017-18

For Appellant: Sh. Deepak Birla (C.A.) &For Respondent: Shri Sanjay Dhariwal (CIT) a

Section 143(3)Section 263