268 ITR 481 (SC) CIT v. Md. Iqbal

221 ITR 481High Court#15340 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2015.

Judgments citing 268 ITR 481 (SC) CIT v. Md. Iqbal

DCIT, New Delhi vs. Sh. Sanjay Jain, New Delhi

In the result, appeals of the department are dismissed and the Cross Objections of the assessee’s are allowed as indicated above

ITA 5325/DEL/2013[2005-06]Status: DisposedITAT Delhi06 Oct 2015AY 2005-06

Bench: Sh. N. K. Saini, Am & Sh. A. T. Varkey, Jm

Section 132Section 153A

…e submitted that the issue pertaining to limitation is a question which can be taken at any point of time before the Bench during the pendency of the litigation in this regard. He placed reliance on the following decisions:- 268 ITR 481 (SC) CIT Vs. Md. Iqbal 221 ITR 481 (MP) Mahindra & Mahindra Ltd. Vs. DCIT 313 ITR 263 All Cargo Global Logistics Ltd. Vs. DCIT 16 ITR (Trib.) 380. 5. The Ld. DR opposed the application. He submitted that additional ground does not disclose as to on which specific date the order was passed, which goes to indicate that the assessee has not approached the Tribunal with the open heart…

Sh. Sanjay Jain, New Delhi vs. DCIT, New Delhi

In the result, appeals of the department are dismissed and the Cross Objections of the assessee’s are allowed as indicated above

ITA 5024/DEL/2011[2002-03]Status: DisposedITAT Delhi06 Oct 2015AY 2002-03

Bench: Sh. N. K. Saini, Am & Sh. A. T. Varkey, Jm

Section 132Section 153A

…e submitted that the issue pertaining to limitation is a question which can be taken at any point of time before the Bench during the pendency of the litigation in this regard. He placed reliance on the following decisions:- 268 ITR 481 (SC) CIT Vs. Md. Iqbal 221 ITR 481 (MP) Mahindra & Mahindra Ltd. Vs. DCIT 313 ITR 263 All Cargo Global Logistics Ltd. Vs. DCIT 16 ITR (Trib.) 380. 5. The Ld. DR opposed the application. He submitted that additional ground does not disclose as to on which specific date the order was passed, which goes to indicate that the assessee has not approached the Tribunal with the open heart…

JCIT, New Delhi vs. M/S Surya Vinayak Industries Ltd. Amalgamated Company of Amalgamating Company M/S. Rim Zim Valley Products Pvt. Ltd., New Delhi

In the result, appeals of the department are dismissed and the Cross Objections of the assessee’s are allowed as indicated above

ITA 3170/DEL/2011[2006-07]Status: DisposedITAT Delhi06 Oct 2015AY 2006-07

Bench: Sh. N. K. Saini, Am & Sh. A. T. Varkey, Jm

Section 132Section 153A

…e submitted that the issue pertaining to limitation is a question which can be taken at any point of time before the Bench during the pendency of the litigation in this regard. He placed reliance on the following decisions:- 268 ITR 481 (SC) CIT Vs. Md. Iqbal 221 ITR 481 (MP) Mahindra & Mahindra Ltd. Vs. DCIT 313 ITR 263 All Cargo Global Logistics Ltd. Vs. DCIT 16 ITR (Trib.) 380. 5. The Ld. DR opposed the application. He submitted that additional ground does not disclose as to on which specific date the order was passed, which goes to indicate that the assessee has not approached the Tribunal with the open heart…

JCIT, New Delhi vs. M/S Surya Vinayak Industries Ltd. Amalgamated Company of Amalgamating Company M/S. Rim Zim Valley Products Pvt. Ltd., New Delhi

In the result, appeals of the department are dismissed and the Cross Objections of the assessee’s are allowed as indicated above

ITA 3167/DEL/2011[2003-04]Status: DisposedITAT Delhi06 Oct 2015AY 2003-04

Bench: Sh. N. K. Saini, Am & Sh. A. T. Varkey, Jm

Section 132Section 153A

…e submitted that the issue pertaining to limitation is a question which can be taken at any point of time before the Bench during the pendency of the litigation in this regard. He placed reliance on the following decisions:- 268 ITR 481 (SC) CIT Vs. Md. Iqbal 221 ITR 481 (MP) Mahindra & Mahindra Ltd. Vs. DCIT 313 ITR 263 All Cargo Global Logistics Ltd. Vs. DCIT 16 ITR (Trib.) 380. 5. The Ld. DR opposed the application. He submitted that additional ground does not disclose as to on which specific date the order was passed, which goes to indicate that the assessee has not approached the Tribunal with the open heart…

JCIT, New Delhi vs. M/S Surya Vinyak Industries Ltd., New Delhi

In the result, appeals of the department are dismissed and the Cross Objections of the assessee’s are allowed as indicated above

ITA 3162/DEL/2011[2007-08]Status: DisposedITAT Delhi06 Oct 2015AY 2007-08

Bench: Sh. N. K. Saini, Am & Sh. A. T. Varkey, Jm

Section 132Section 153A

…e submitted that the issue pertaining to limitation is a question which can be taken at any point of time before the Bench during the pendency of the litigation in this regard. He placed reliance on the following decisions:- 268 ITR 481 (SC) CIT Vs. Md. Iqbal 221 ITR 481 (MP) Mahindra & Mahindra Ltd. Vs. DCIT 313 ITR 263 All Cargo Global Logistics Ltd. Vs. DCIT 16 ITR (Trib.) 380. 5. The Ld. DR opposed the application. He submitted that additional ground does not disclose as to on which specific date the order was passed, which goes to indicate that the assessee has not approached the Tribunal with the open heart…

JCIT, New Delhi vs. M/S Surya Vinyak Industries Ltd., New Delhi

In the result, appeals of the department are dismissed and the Cross Objections of the assessee’s are allowed as indicated above

ITA 3158/DEL/2011[2001-02]Status: DisposedITAT Delhi06 Oct 2015AY 2001-02

Bench: Sh. N. K. Saini, Am & Sh. A. T. Varkey, Jm

Section 132Section 153A

…e submitted that the issue pertaining to limitation is a question which can be taken at any point of time before the Bench during the pendency of the litigation in this regard. He placed reliance on the following decisions:- 268 ITR 481 (SC) CIT Vs. Md. Iqbal 221 ITR 481 (MP) Mahindra & Mahindra Ltd. Vs. DCIT 313 ITR 263 All Cargo Global Logistics Ltd. Vs. DCIT 16 ITR (Trib.) 380. 5. The Ld. DR opposed the application. He submitted that additional ground does not disclose as to on which specific date the order was passed, which goes to indicate that the assessee has not approached the Tribunal with the open heart…

268 ITR 481 (SC) CIT v. Md. Iqbal (221 ITR 481) — Cited in 6 Judgments | BharatTax