28 Taxman 219 (Mag) (e) (Mum) Ashok Kumar Rastogi vs. CIT 100 CTR 204 (All) (f) Neena Syal v. ITO

46 TTJ 177Income Tax Appellate Tribunal#20925 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2018 to 2018.

Judgments citing 28 Taxman 219 (Mag) (e) (Mum) Ashok Kumar Rastogi vs. CIT 100 CTR 204 (All) (f) Neena Syal v. ITO

Mr. Jagat Singh, Delhi vs. ACIT, New Delhi

ITA 3039/DEL/2015[2007-08]Status: DisposedITAT Delhi02 Nov 2018AY 2007-08

Bench: Shri N. K. Saini & Ms Suchitra Kambleita No. 3037/Del/2015 ( A.Y 2005-06) Ita No. 3039/Del/2015 ( A.Y 2007-08)

Section 147Section 148Section 68Section 69

…High Court) reported in 241 (c) ITR 363. Rajpal Singh Ram Avtar vs. ITO 39 TTJ544 (d) Ghanshyam Dass HasaNand 28 Taxman 219 (Mag) (e) (Mum) Ashok Kumar Rastogi vs. CIT 100 CTR 204 (All) (f) Neena Syal vs. ITO 70 ITD 62 (Chd) (g) ACIT vs. Lakshmi Printing Co. 46 TTJ 177 (Chd) (h) Jai Sharda Rice Mills vs. ITO 36 ITD 254 (Asr) (i) ITO vs. Har Preet Industries 59 ITD 346 (Chd) G) Ramnik Lai & Bros vs. ITO 81 Taxman 26 (All) (Mag) (k) 10. The Ld. AR further submitted that it has likewise been held by the Hon’ble Orissa High Court in the case of Aurobindo Sanitary vs. CIT, 276 ITR 549, that for applying section 69 o…

Mr. Jagat Singh, Delhi vs. ACIT, New Delhi

ITA 3038/DEL/2015[2006-07]Status: DisposedITAT Delhi02 Nov 2018AY 2006-07

Bench: Shri N. K. Saini & Ms Suchitra Kambleita No. 3037/Del/2015 ( A.Y 2005-06) Ita No. 3039/Del/2015 ( A.Y 2007-08)

Section 147Section 148Section 68Section 69

…High Court) reported in 241 (c) ITR 363. Rajpal Singh Ram Avtar vs. ITO 39 TTJ544 (d) Ghanshyam Dass HasaNand 28 Taxman 219 (Mag) (e) (Mum) Ashok Kumar Rastogi vs. CIT 100 CTR 204 (All) (f) Neena Syal vs. ITO 70 ITD 62 (Chd) (g) ACIT vs. Lakshmi Printing Co. 46 TTJ 177 (Chd) (h) Jai Sharda Rice Mills vs. ITO 36 ITD 254 (Asr) (i) ITO vs. Har Preet Industries 59 ITD 346 (Chd) G) Ramnik Lai & Bros vs. ITO 81 Taxman 26 (All) (Mag) (k) 10. The Ld. AR further submitted that it has likewise been held by the Hon’ble Orissa High Court in the case of Aurobindo Sanitary vs. CIT, 276 ITR 549, that for applying section 69 o…

Mr. Jagat Singh, Delhi vs. ACIT, New Delhi

ITA 3037/DEL/2015[2005-06]Status: DisposedITAT Delhi02 Nov 2018AY 2005-06

Bench: Shri N. K. Saini & Ms Suchitra Kambleita No. 3037/Del/2015 ( A.Y 2005-06) Ita No. 3039/Del/2015 ( A.Y 2007-08)

Section 147Section 148Section 68Section 69

…High Court) reported in 241 (c) ITR 363. Rajpal Singh Ram Avtar vs. ITO 39 TTJ544 (d) Ghanshyam Dass HasaNand 28 Taxman 219 (Mag) (e) (Mum) Ashok Kumar Rastogi vs. CIT 100 CTR 204 (All) (f) Neena Syal vs. ITO 70 ITD 62 (Chd) (g) ACIT vs. Lakshmi Printing Co. 46 TTJ 177 (Chd) (h) Jai Sharda Rice Mills vs. ITO 36 ITD 254 (Asr) (i) ITO vs. Har Preet Industries 59 ITD 346 (Chd) G) Ramnik Lai & Bros vs. ITO 81 Taxman 26 (All) (Mag) (k) 10. The Ld. AR further submitted that it has likewise been held by the Hon’ble Orissa High Court in the case of Aurobindo Sanitary vs. CIT, 276 ITR 549, that for applying section 69 o…

Mr. Jagat Singh, Delhi vs. ACIT, New Delhi

ITA 3036/DEL/2015[2001-02]Status: DisposedITAT Delhi02 Nov 2018AY 2001-02

Bench: Shri N. K. Saini & Ms Suchitra Kambleita No. 3037/Del/2015 ( A.Y 2005-06) Ita No. 3039/Del/2015 ( A.Y 2007-08)

Section 147Section 148Section 68Section 69

…High Court) reported in 241 (c) ITR 363. Rajpal Singh Ram Avtar vs. ITO 39 TTJ544 (d) Ghanshyam Dass HasaNand 28 Taxman 219 (Mag) (e) (Mum) Ashok Kumar Rastogi vs. CIT 100 CTR 204 (All) (f) Neena Syal vs. ITO 70 ITD 62 (Chd) (g) ACIT vs. Lakshmi Printing Co. 46 TTJ 177 (Chd) (h) Jai Sharda Rice Mills vs. ITO 36 ITD 254 (Asr) (i) ITO vs. Har Preet Industries 59 ITD 346 (Chd) G) Ramnik Lai & Bros vs. ITO 81 Taxman 26 (All) (Mag) (k) 10. The Ld. AR further submitted that it has likewise been held by the Hon’ble Orissa High Court in the case of Aurobindo Sanitary vs. CIT, 276 ITR 549, that for applying section 69 o…

28 Taxman 219 (Mag) (e) (Mum) Ashok Kumar Rastogi vs. CIT 100 CTR 204 (All) (f) Neena Syal v. ITO (46 TTJ 177) — Cited in 4 Judgments | BharatTax