27\n08.2013\n•\nManjet Singh (HUF) Karta Manjeet Singh v. Union of India in High Court

237 Taxmann 116High Court2016#1084 most cited
101

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2026.

Sections most often in play

Section 56(2)(viii)Section 57(iv)Section 10(37)Section 143(3)Section 145B(1)Section 263Section 45(5)Section 142(1)

Issues it is cited on

section 2(viii)section 56(viii)section 145b(1)section 45(5)(c)section 155(16)section 23(1a)section 45(5)(b)section 104section 194lakeyman insurancesection 160section 23(2)

Judgments citing 27\n08.2013\n•\nManjet Singh (HUF) Karta Manjeet Singh v. Union of India in High Court

Sh. Puneet Singh, Karnal vs. ACIT, Karnal

In the result, the appeal of the assessee is dismissed

ITA 1388/DEL/2017[2010-11]Status: DisposedITAT Delhi11 Oct 2017AY 2010-11

Bench: Shri B.P. Jain

For Appellant: Shri Charitra Kumar, CAFor Respondent: Shri T. Vasanthan Sr. DR
Section 28Section 34Section 56Section 56(2)(viii)Section 57

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘SMC’ BENCH, NEW DELHI BEFORE SHRI B.P. JAIN, ACCOUNTANT MEMBER ITA No. 141/DEL/2017 [A.Y. 2013-14] Shri Dinesh Yadav Vs. The I.T.O Primerose Street No. H-4 Ward – 1(4) Plot No. 20, 2nd Floor Gurgaon Sector 82, Vatika INXT Gurgaon PAN : AFOPY 7321 R Assessee by : Shri Charitra Kumar, CA Revenue by : Shri T. Vasanthan Sr. DR ITA No. 1388/DEL/2017 [A.Y. 2010-11] Shri Puneet Singh Vs. The A.C.I.T. House No. 816, Sector - 9 Karnal Karnal PAN : BCLPS 2035 R [Appellant] [Respondent] Assessee by : Shri K.L. Aneja, Adv Revenue by : Shri T. Vasanthan Sr. DR ITA No. 1390/DE…