(1969) 72 ITR 595 (SC); 3. K M Sharma v. ITO

275 ITR 146High Court2005#2633 most cited

What is (1969) 72 ITR 595 (SC); 3. K M Sharma v. ITO authority for?

Tax reassessment proceedings initiated after the commencement of the Income Tax Act, 1961, must adhere to the provisions of the new Act.

44

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2019 to 2024.

Also referred to as

K M Sharma v. ITO · Income Tax Act 1961 · reassessment · proceedings · commencement · new Act

Issues it is cited on

undisclosed foreign income and assets section 149(1)(c)section 4(2)section 201(3)section 158ba section 150 unexplained jewellery section 70 beyond four years section 18 section 149(1)(b)statement under section 132(4)

Judgments citing (1969) 72 ITR 595 (SC); 3. K M Sharma v. ITO

The Dy.CIT. Central Circle-1, Baroda vs. Smt. Manjulaben Bipinchandra Patel, Baroda

ITA 50/AHD/2020[2016-17]Status: DisposedITAT Ahmedabad10 Sept 2024AY 2016-17

Bench: Ms. Suchitra Kamble, Judical Member & Shri Narendra Prasad Sinha

…n following decisions in support of this legal proposition: 1. S. S. Gadgil vs. Lal & Co. - (1964) 53 ITR 231 (SC); 2. J. P. Jani vs. Induprasad D. Bhatt - (1969) 72 ITR 595 (SC); 3. K M Sharma vs. ITO - (2002) 254 ITR 772 (SC); 4. Varkey Jacob v. CIT (2005) 275 ITR 146 (Ker) 5. C. B. Richards Ellis Mauritius Ltd. - (2021) 21 taxmann.com 535 (Del); 6. Tata Teleservices vs. UOI- (2016) 385 ITR 497 (Guj); 7. Brahm Dutt vs. ACIT - (2018) 100 taxmann.com 324 (Del): 8. DCIT v. Smt. Indira D. Thakkar - (2022) 138 taxmann.com 428 (Mum); 9. DCIT v. Smt. Deval D. Thakkar - (2023) 148 taxmann.com 270 (Mum); 28. Per contra…

The Dy.CIT. Central Circle-1, Baroda vs. Smt. Manjulaben Bipinchandra Patel, Baroda

ITA 49/AHD/2020[2009-10]Status: DisposedITAT Ahmedabad10 Sept 2024AY 2009-10

Bench: Ms. Suchitra Kamble, Judical Member & Shri Narendra Prasad Sinha

…n following decisions in support of this legal proposition: 1. S. S. Gadgil vs. Lal & Co. - (1964) 53 ITR 231 (SC); 2. J. P. Jani vs. Induprasad D. Bhatt - (1969) 72 ITR 595 (SC); 3. K M Sharma vs. ITO - (2002) 254 ITR 772 (SC); 4. Varkey Jacob v. CIT (2005) 275 ITR 146 (Ker) 5. C. B. Richards Ellis Mauritius Ltd. - (2021) 21 taxmann.com 535 (Del); 6. Tata Teleservices vs. UOI- (2016) 385 ITR 497 (Guj); 7. Brahm Dutt vs. ACIT - (2018) 100 taxmann.com 324 (Del): 8. DCIT v. Smt. Indira D. Thakkar - (2022) 138 taxmann.com 428 (Mum); 9. DCIT v. Smt. Deval D. Thakkar - (2023) 148 taxmann.com 270 (Mum); 28. Per contra…

The Dy.CIT. Central Circle-1, Baroda vs. Smt. Manjulaben Bipinchandra Patel, Baroda

ITA 48/AHD/2020[2008-09]Status: DisposedITAT Ahmedabad10 Sept 2024AY 2008-09

Bench: Ms. Suchitra Kamble, Judical Member & Shri Narendra Prasad Sinha

…n following decisions in support of this legal proposition: 1. S. S. Gadgil vs. Lal & Co. - (1964) 53 ITR 231 (SC); 2. J. P. Jani vs. Induprasad D. Bhatt - (1969) 72 ITR 595 (SC); 3. K M Sharma vs. ITO - (2002) 254 ITR 772 (SC); 4. Varkey Jacob v. CIT (2005) 275 ITR 146 (Ker) 5. C. B. Richards Ellis Mauritius Ltd. - (2021) 21 taxmann.com 535 (Del); 6. Tata Teleservices vs. UOI- (2016) 385 ITR 497 (Guj); 7. Brahm Dutt vs. ACIT - (2018) 100 taxmann.com 324 (Del): 8. DCIT v. Smt. Indira D. Thakkar - (2022) 138 taxmann.com 428 (Mum); 9. DCIT v. Smt. Deval D. Thakkar - (2023) 148 taxmann.com 270 (Mum); 28. Per contra…

The Dy.CIT. Central Circle-1, Baroda vs. Smt. Manjulaben Bipinchandra Patel, Baroda

ITA 47/AHD/2020[2007-08]Status: DisposedITAT Ahmedabad10 Sept 2024AY 2007-08

Bench: Ms. Suchitra Kamble, Judical Member & Shri Narendra Prasad Sinha

…n following decisions in support of this legal proposition: 1. S. S. Gadgil vs. Lal & Co. - (1964) 53 ITR 231 (SC); 2. J. P. Jani vs. Induprasad D. Bhatt - (1969) 72 ITR 595 (SC); 3. K M Sharma vs. ITO - (2002) 254 ITR 772 (SC); 4. Varkey Jacob v. CIT (2005) 275 ITR 146 (Ker) 5. C. B. Richards Ellis Mauritius Ltd. - (2021) 21 taxmann.com 535 (Del); 6. Tata Teleservices vs. UOI- (2016) 385 ITR 497 (Guj); 7. Brahm Dutt vs. ACIT - (2018) 100 taxmann.com 324 (Del): 8. DCIT v. Smt. Indira D. Thakkar - (2022) 138 taxmann.com 428 (Mum); 9. DCIT v. Smt. Deval D. Thakkar - (2023) 148 taxmann.com 270 (Mum); 28. Per contra…

The Dy.CIT. Central Circle-1, Baroda vs. Smt. Manjulaben Bipinchandra Patel, Baroda

ITA 46/AHD/2020[2006-07]Status: DisposedITAT Ahmedabad10 Sept 2024AY 2006-07

Bench: Ms. Suchitra Kamble, Judical Member & Shri Narendra Prasad Sinha

…n following decisions in support of this legal proposition: 1. S. S. Gadgil vs. Lal & Co. - (1964) 53 ITR 231 (SC); 2. J. P. Jani vs. Induprasad D. Bhatt - (1969) 72 ITR 595 (SC); 3. K M Sharma vs. ITO - (2002) 254 ITR 772 (SC); 4. Varkey Jacob v. CIT (2005) 275 ITR 146 (Ker) 5. C. B. Richards Ellis Mauritius Ltd. - (2021) 21 taxmann.com 535 (Del); 6. Tata Teleservices vs. UOI- (2016) 385 ITR 497 (Guj); 7. Brahm Dutt vs. ACIT - (2018) 100 taxmann.com 324 (Del): 8. DCIT v. Smt. Indira D. Thakkar - (2022) 138 taxmann.com 428 (Mum); 9. DCIT v. Smt. Deval D. Thakkar - (2023) 148 taxmann.com 270 (Mum); 28. Per contra…

The Dy.CIT. Central Circle-1, Baroda vs. Smt. Manjulaben Bipinchandra Patel, Baroda

ITA 45/AHD/2020[2005-06]Status: DisposedITAT Ahmedabad10 Sept 2024AY 2005-06

Bench: Ms. Suchitra Kamble, Judical Member & Shri Narendra Prasad Sinha

…n following decisions in support of this legal proposition: 1. S. S. Gadgil vs. Lal & Co. - (1964) 53 ITR 231 (SC); 2. J. P. Jani vs. Induprasad D. Bhatt - (1969) 72 ITR 595 (SC); 3. K M Sharma vs. ITO - (2002) 254 ITR 772 (SC); 4. Varkey Jacob v. CIT (2005) 275 ITR 146 (Ker) 5. C. B. Richards Ellis Mauritius Ltd. - (2021) 21 taxmann.com 535 (Del); 6. Tata Teleservices vs. UOI- (2016) 385 ITR 497 (Guj); 7. Brahm Dutt vs. ACIT - (2018) 100 taxmann.com 324 (Del): 8. DCIT v. Smt. Indira D. Thakkar - (2022) 138 taxmann.com 428 (Mum); 9. DCIT v. Smt. Deval D. Thakkar - (2023) 148 taxmann.com 270 (Mum); 28. Per contra…

The Dy.CIT. Central Circle-1, Baroda vs. Smt. Manjulaben Bipinchandra Patel, Baroda

ITA 44/AHD/2020[2004-05]Status: DisposedITAT Ahmedabad10 Sept 2024AY 2004-05

Bench: Ms. Suchitra Kamble, Judical Member & Shri Narendra Prasad Sinha

…n following decisions in support of this legal proposition: 1. S. S. Gadgil vs. Lal & Co. - (1964) 53 ITR 231 (SC); 2. J. P. Jani vs. Induprasad D. Bhatt - (1969) 72 ITR 595 (SC); 3. K M Sharma vs. ITO - (2002) 254 ITR 772 (SC); 4. Varkey Jacob v. CIT (2005) 275 ITR 146 (Ker) 5. C. B. Richards Ellis Mauritius Ltd. - (2021) 21 taxmann.com 535 (Del); 6. Tata Teleservices vs. UOI- (2016) 385 ITR 497 (Guj); 7. Brahm Dutt vs. ACIT - (2018) 100 taxmann.com 324 (Del): 8. DCIT v. Smt. Indira D. Thakkar - (2022) 138 taxmann.com 428 (Mum); 9. DCIT v. Smt. Deval D. Thakkar - (2023) 148 taxmann.com 270 (Mum); 28. Per contra…

The Dy.CIT. Central Circle-1, Baroda vs. Smt. Manjulaben Bipinchandra Patel, Baroda

ITA 43/AHD/2020[2002-03]Status: DisposedITAT Ahmedabad10 Sept 2024AY 2002-03

Bench: Ms. Suchitra Kamble, Judical Member & Shri Narendra Prasad Sinha

…n following decisions in support of this legal proposition: 1. S. S. Gadgil vs. Lal & Co. - (1964) 53 ITR 231 (SC); 2. J. P. Jani vs. Induprasad D. Bhatt - (1969) 72 ITR 595 (SC); 3. K M Sharma vs. ITO - (2002) 254 ITR 772 (SC); 4. Varkey Jacob v. CIT (2005) 275 ITR 146 (Ker) 5. C. B. Richards Ellis Mauritius Ltd. - (2021) 21 taxmann.com 535 (Del); 6. Tata Teleservices vs. UOI- (2016) 385 ITR 497 (Guj); 7. Brahm Dutt vs. ACIT - (2018) 100 taxmann.com 324 (Del): 8. DCIT v. Smt. Indira D. Thakkar - (2022) 138 taxmann.com 428 (Mum); 9. DCIT v. Smt. Deval D. Thakkar - (2023) 148 taxmann.com 270 (Mum); 28. Per contra…

The Dy.CIT. Central Circle-1, Baroda vs. Smt. Manjulaben Bipinchandra Patel, Baroda

ITA 42/AHD/2020[2001-02]Status: DisposedITAT Ahmedabad10 Sept 2024AY 2001-02

Bench: Ms. Suchitra Kamble, Judical Member & Shri Narendra Prasad Sinha

…n following decisions in support of this legal proposition: 1. S. S. Gadgil vs. Lal & Co. - (1964) 53 ITR 231 (SC); 2. J. P. Jani vs. Induprasad D. Bhatt - (1969) 72 ITR 595 (SC); 3. K M Sharma vs. ITO - (2002) 254 ITR 772 (SC); 4. Varkey Jacob v. CIT (2005) 275 ITR 146 (Ker) 5. C. B. Richards Ellis Mauritius Ltd. - (2021) 21 taxmann.com 535 (Del); 6. Tata Teleservices vs. UOI- (2016) 385 ITR 497 (Guj); 7. Brahm Dutt vs. ACIT - (2018) 100 taxmann.com 324 (Del): 8. DCIT v. Smt. Indira D. Thakkar - (2022) 138 taxmann.com 428 (Mum); 9. DCIT v. Smt. Deval D. Thakkar - (2023) 148 taxmann.com 270 (Mum); 28. Per contra…

The Dy.CIT. Central Circle-1, Baroda vs. Smt. Manjulaben Bipinchandra Patel, Baroda

ITA 41/AHD/2020[2000-01]Status: DisposedITAT Ahmedabad10 Sept 2024AY 2000-01

Bench: Ms. Suchitra Kamble, Judical Member & Shri Narendra Prasad Sinha

…n following decisions in support of this legal proposition: 1. S. S. Gadgil vs. Lal & Co. - (1964) 53 ITR 231 (SC); 2. J. P. Jani vs. Induprasad D. Bhatt - (1969) 72 ITR 595 (SC); 3. K M Sharma vs. ITO - (2002) 254 ITR 772 (SC); 4. Varkey Jacob v. CIT (2005) 275 ITR 146 (Ker) 5. C. B. Richards Ellis Mauritius Ltd. - (2021) 21 taxmann.com 535 (Del); 6. Tata Teleservices vs. UOI- (2016) 385 ITR 497 (Guj); 7. Brahm Dutt vs. ACIT - (2018) 100 taxmann.com 324 (Del): 8. DCIT v. Smt. Indira D. Thakkar - (2022) 138 taxmann.com 428 (Mum); 9. DCIT v. Smt. Deval D. Thakkar - (2023) 148 taxmann.com 270 (Mum); 28. Per contra…

The Dy.CIT. Central Circle-1, Baroda vs. Manjulaben B. Patel Legal Heir of Shri Bipinbhai Prabhudas Patel, Baroda

ITA 40/AHD/2020[2016-17]Status: DisposedITAT Ahmedabad10 Sept 2024AY 2016-17

Bench: Ms. Suchitra Kamble, Judical Member & Shri Narendra Prasad Sinha

…n following decisions in support of this legal proposition: 1. S. S. Gadgil vs. Lal & Co. - (1964) 53 ITR 231 (SC); 2. J. P. Jani vs. Induprasad D. Bhatt - (1969) 72 ITR 595 (SC); 3. K M Sharma vs. ITO - (2002) 254 ITR 772 (SC); 4. Varkey Jacob v. CIT (2005) 275 ITR 146 (Ker) 5. C. B. Richards Ellis Mauritius Ltd. - (2021) 21 taxmann.com 535 (Del); 6. Tata Teleservices vs. UOI- (2016) 385 ITR 497 (Guj); 7. Brahm Dutt vs. ACIT - (2018) 100 taxmann.com 324 (Del): 8. DCIT v. Smt. Indira D. Thakkar - (2022) 138 taxmann.com 428 (Mum); 9. DCIT v. Smt. Deval D. Thakkar - (2023) 148 taxmann.com 270 (Mum); 28. Per contra…

The Dy.CIT. Central Circle-1, Baroda vs. Manjulaben B. Patel Legal Heir of Shri Bipinbhai Prabhudas Patel, Baroda

ITA 39/AHD/2020[2009-10]Status: DisposedITAT Ahmedabad10 Sept 2024AY 2009-10

Bench: Ms. Suchitra Kamble, Judical Member & Shri Narendra Prasad Sinha

…n following decisions in support of this legal proposition: 1. S. S. Gadgil vs. Lal & Co. - (1964) 53 ITR 231 (SC); 2. J. P. Jani vs. Induprasad D. Bhatt - (1969) 72 ITR 595 (SC); 3. K M Sharma vs. ITO - (2002) 254 ITR 772 (SC); 4. Varkey Jacob v. CIT (2005) 275 ITR 146 (Ker) 5. C. B. Richards Ellis Mauritius Ltd. - (2021) 21 taxmann.com 535 (Del); 6. Tata Teleservices vs. UOI- (2016) 385 ITR 497 (Guj); 7. Brahm Dutt vs. ACIT - (2018) 100 taxmann.com 324 (Del): 8. DCIT v. Smt. Indira D. Thakkar - (2022) 138 taxmann.com 428 (Mum); 9. DCIT v. Smt. Deval D. Thakkar - (2023) 148 taxmann.com 270 (Mum); 28. Per contra…

The Dy.CIT. Central Circle-1, Baroda vs. Manjulaben B. Patel Legal Heir of Shri Bipinbhai Prabhudas Patel, Baroda

ITA 38/AHD/2020[2008-09]Status: DisposedITAT Ahmedabad10 Sept 2024AY 2008-09

Bench: Ms. Suchitra Kamble, Judical Member & Shri Narendra Prasad Sinha

…n following decisions in support of this legal proposition: 1. S. S. Gadgil vs. Lal & Co. - (1964) 53 ITR 231 (SC); 2. J. P. Jani vs. Induprasad D. Bhatt - (1969) 72 ITR 595 (SC); 3. K M Sharma vs. ITO - (2002) 254 ITR 772 (SC); 4. Varkey Jacob v. CIT (2005) 275 ITR 146 (Ker) 5. C. B. Richards Ellis Mauritius Ltd. - (2021) 21 taxmann.com 535 (Del); 6. Tata Teleservices vs. UOI- (2016) 385 ITR 497 (Guj); 7. Brahm Dutt vs. ACIT - (2018) 100 taxmann.com 324 (Del): 8. DCIT v. Smt. Indira D. Thakkar - (2022) 138 taxmann.com 428 (Mum); 9. DCIT v. Smt. Deval D. Thakkar - (2023) 148 taxmann.com 270 (Mum); 28. Per contra…

The Dy.CIT. Central Circle-1, Baroda vs. Manjulaben B. Patel Legal Heir of Shri Bipinbhai Prabhudas Patel, Baroda

ITA 37/AHD/2020[2007-08]Status: DisposedITAT Ahmedabad10 Sept 2024AY 2007-08

Bench: Ms. Suchitra Kamble, Judical Member & Shri Narendra Prasad Sinha

…n following decisions in support of this legal proposition: 1. S. S. Gadgil vs. Lal & Co. - (1964) 53 ITR 231 (SC); 2. J. P. Jani vs. Induprasad D. Bhatt - (1969) 72 ITR 595 (SC); 3. K M Sharma vs. ITO - (2002) 254 ITR 772 (SC); 4. Varkey Jacob v. CIT (2005) 275 ITR 146 (Ker) 5. C. B. Richards Ellis Mauritius Ltd. - (2021) 21 taxmann.com 535 (Del); 6. Tata Teleservices vs. UOI- (2016) 385 ITR 497 (Guj); 7. Brahm Dutt vs. ACIT - (2018) 100 taxmann.com 324 (Del): 8. DCIT v. Smt. Indira D. Thakkar - (2022) 138 taxmann.com 428 (Mum); 9. DCIT v. Smt. Deval D. Thakkar - (2023) 148 taxmann.com 270 (Mum); 28. Per contra…

The Dy.CIT. Central Circle-1, Baroda vs. Manjulaben B. Patel Legal Heir of Shri Bipinbhai Prabhudas Patel, Baroda

ITA 36/AHD/2020[2006-07]Status: DisposedITAT Ahmedabad10 Sept 2024AY 2006-07

Bench: Ms. Suchitra Kamble, Judical Member & Shri Narendra Prasad Sinha

…n following decisions in support of this legal proposition: 1. S. S. Gadgil vs. Lal & Co. - (1964) 53 ITR 231 (SC); 2. J. P. Jani vs. Induprasad D. Bhatt - (1969) 72 ITR 595 (SC); 3. K M Sharma vs. ITO - (2002) 254 ITR 772 (SC); 4. Varkey Jacob v. CIT (2005) 275 ITR 146 (Ker) 5. C. B. Richards Ellis Mauritius Ltd. - (2021) 21 taxmann.com 535 (Del); 6. Tata Teleservices vs. UOI- (2016) 385 ITR 497 (Guj); 7. Brahm Dutt vs. ACIT - (2018) 100 taxmann.com 324 (Del): 8. DCIT v. Smt. Indira D. Thakkar - (2022) 138 taxmann.com 428 (Mum); 9. DCIT v. Smt. Deval D. Thakkar - (2023) 148 taxmann.com 270 (Mum); 28. Per contra…

The Dy.CIT. Central Circle-1, Baroda vs. Manjulaben B. Patel Legal Heir of Shri Bipinbhai Prabhudas Patel, Baroda

ITA 35/AHD/2020[2005-06]Status: DisposedITAT Ahmedabad10 Sept 2024AY 2005-06

Bench: Ms. Suchitra Kamble, Judical Member & Shri Narendra Prasad Sinha

…n following decisions in support of this legal proposition: 1. S. S. Gadgil vs. Lal & Co. - (1964) 53 ITR 231 (SC); 2. J. P. Jani vs. Induprasad D. Bhatt - (1969) 72 ITR 595 (SC); 3. K M Sharma vs. ITO - (2002) 254 ITR 772 (SC); 4. Varkey Jacob v. CIT (2005) 275 ITR 146 (Ker) 5. C. B. Richards Ellis Mauritius Ltd. - (2021) 21 taxmann.com 535 (Del); 6. Tata Teleservices vs. UOI- (2016) 385 ITR 497 (Guj); 7. Brahm Dutt vs. ACIT - (2018) 100 taxmann.com 324 (Del): 8. DCIT v. Smt. Indira D. Thakkar - (2022) 138 taxmann.com 428 (Mum); 9. DCIT v. Smt. Deval D. Thakkar - (2023) 148 taxmann.com 270 (Mum); 28. Per contra…

The Dy.CIT. Central Circle-1, Baroda vs. Manjulaben B. Patel Legal Heir of Shri Bipinbhai Prabhudas Patel, Baroda

ITA 34/AHD/2020[2004-05]Status: DisposedITAT Ahmedabad10 Sept 2024AY 2004-05

Bench: Ms. Suchitra Kamble, Judical Member & Shri Narendra Prasad Sinha

…n following decisions in support of this legal proposition: 1. S. S. Gadgil vs. Lal & Co. - (1964) 53 ITR 231 (SC); 2. J. P. Jani vs. Induprasad D. Bhatt - (1969) 72 ITR 595 (SC); 3. K M Sharma vs. ITO - (2002) 254 ITR 772 (SC); 4. Varkey Jacob v. CIT (2005) 275 ITR 146 (Ker) 5. C. B. Richards Ellis Mauritius Ltd. - (2021) 21 taxmann.com 535 (Del); 6. Tata Teleservices vs. UOI- (2016) 385 ITR 497 (Guj); 7. Brahm Dutt vs. ACIT - (2018) 100 taxmann.com 324 (Del): 8. DCIT v. Smt. Indira D. Thakkar - (2022) 138 taxmann.com 428 (Mum); 9. DCIT v. Smt. Deval D. Thakkar - (2023) 148 taxmann.com 270 (Mum); 28. Per contra…

The Dy.CIT. Central Circle-1, Baroda vs. Manjulaben B. Patel Legal Heir of Shri Bipinbhai Prabhudas Patel, Baroda

ITA 33/AHD/2020[2002-03]Status: DisposedITAT Ahmedabad10 Sept 2024AY 2002-03

Bench: Ms. Suchitra Kamble, Judical Member & Shri Narendra Prasad Sinha

…n following decisions in support of this legal proposition: 1. S. S. Gadgil vs. Lal & Co. - (1964) 53 ITR 231 (SC); 2. J. P. Jani vs. Induprasad D. Bhatt - (1969) 72 ITR 595 (SC); 3. K M Sharma vs. ITO - (2002) 254 ITR 772 (SC); 4. Varkey Jacob v. CIT (2005) 275 ITR 146 (Ker) 5. C. B. Richards Ellis Mauritius Ltd. - (2021) 21 taxmann.com 535 (Del); 6. Tata Teleservices vs. UOI- (2016) 385 ITR 497 (Guj); 7. Brahm Dutt vs. ACIT - (2018) 100 taxmann.com 324 (Del): 8. DCIT v. Smt. Indira D. Thakkar - (2022) 138 taxmann.com 428 (Mum); 9. DCIT v. Smt. Deval D. Thakkar - (2023) 148 taxmann.com 270 (Mum); 28. Per contra…

The Dy.CIT. Central Circle-1, Baroda vs. Manjulaben B. Patel Legal Heir of Shri Bipinbhai Prabhudas Patel, Baroda

ITA 32/AHD/2020[2001-02]Status: DisposedITAT Ahmedabad10 Sept 2024AY 2001-02

Bench: Ms. Suchitra Kamble, Judical Member & Shri Narendra Prasad Sinha

…n following decisions in support of this legal proposition: 1. S. S. Gadgil vs. Lal & Co. - (1964) 53 ITR 231 (SC); 2. J. P. Jani vs. Induprasad D. Bhatt - (1969) 72 ITR 595 (SC); 3. K M Sharma vs. ITO - (2002) 254 ITR 772 (SC); 4. Varkey Jacob v. CIT (2005) 275 ITR 146 (Ker) 5. C. B. Richards Ellis Mauritius Ltd. - (2021) 21 taxmann.com 535 (Del); 6. Tata Teleservices vs. UOI- (2016) 385 ITR 497 (Guj); 7. Brahm Dutt vs. ACIT - (2018) 100 taxmann.com 324 (Del): 8. DCIT v. Smt. Indira D. Thakkar - (2022) 138 taxmann.com 428 (Mum); 9. DCIT v. Smt. Deval D. Thakkar - (2023) 148 taxmann.com 270 (Mum); 28. Per contra…

The Dy.CIT. Central Circle-1, Baroda vs. Manjulaben B. Patel Lehal Heir of Shri Bipinbhai Prabhudas Patel, Baroda

ITA 31/AHD/2020[2000-01]Status: DisposedITAT Ahmedabad10 Sept 2024AY 2000-01

Bench: Ms. Suchitra Kamble, Judical Member & Shri Narendra Prasad Sinha

…n following decisions in support of this legal proposition: 1. S. S. Gadgil vs. Lal & Co. - (1964) 53 ITR 231 (SC); 2. J. P. Jani vs. Induprasad D. Bhatt - (1969) 72 ITR 595 (SC); 3. K M Sharma vs. ITO - (2002) 254 ITR 772 (SC); 4. Varkey Jacob v. CIT (2005) 275 ITR 146 (Ker) 5. C. B. Richards Ellis Mauritius Ltd. - (2021) 21 taxmann.com 535 (Del); 6. Tata Teleservices vs. UOI- (2016) 385 ITR 497 (Guj); 7. Brahm Dutt vs. ACIT - (2018) 100 taxmann.com 324 (Del): 8. DCIT v. Smt. Indira D. Thakkar - (2022) 138 taxmann.com 428 (Mum); 9. DCIT v. Smt. Deval D. Thakkar - (2023) 148 taxmann.com 270 (Mum); 28. Per contra…

(1969) 72 ITR 595 (SC); 3. K M Sharma v. ITO (275 ITR 146) — Cited in 44 Judgments | BharatTax