292 ITR 444; Union of India v. Delhi Cloth and General Mills Company Limited AIR 1963 SC 791 and CIT vs. Lovesh Jain

204 Taxmann 134High Court#13773 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2020.

Judgments citing 292 ITR 444; Union of India v. Delhi Cloth and General Mills Company Limited AIR 1963 SC 791 and CIT vs. Lovesh Jain

PUNEET SAHDEV,JAMMU vs. THE INCOME TAX OFFICER, JAMMU

ITA 579/ASR/2016[2009-10]Status: DisposedITAT Amritsar30 Jun 2020AY 2009-10

Bench: Shri L. P. Sahu & Shri Ravish Sood

For Appellant: Shri P.N Arora, A.R)For Respondent: Shri M.P Singh, CIT D.R
Section 143(3)Section 271(1)(c)Section 68

…Shri Puneet Sehdev Vs. ITO, Ward 2(2), Jammu – A.Y 2008-09 & A.Y 2009-10- ITA No. 305/Asr/2015 & ITA No. 05/Asr/2013 Shri Puneet Sehdev Vs. ITO, Ward 2(2), Jammu –A.Y 2009-10- ITA No.579/Asr/2016 1 ITO, Ward 2(2), Jammu Vs. Puneet Sehdev – A.Y 2009-10 – ITA No. 547/Asr/2016. IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR Before Shri L. P. Sahu, Accountant Member and Shri Ravish Sood, Judicial Member ITA No. 305/Asr./2015 (Assessment Year: 2008-09) Shri Puneet Sehdev Income Tax Officer Prop. M/s Punet Bangle House, Ward 2(2), Jammu Vs. Jain Bazar, Jammu. PAN– AQKPS6682C (Appellant) (Respondent…

INCOME TAX OFFICER, JAMMU vs. SH. PUNEET SEHDEV, PROP., JAMMU

ITA 547/ASR/2016[2009-10]Status: DisposedITAT Amritsar30 Jun 2020AY 2009-10

Bench: Shri L. P. Sahu & Shri Ravish Sood

For Appellant: Shri P.N Arora, A.R)For Respondent: Shri M.P Singh, CIT D.R
Section 143(3)Section 271(1)(c)Section 68

…Shri Puneet Sehdev Vs. ITO, Ward 2(2), Jammu – A.Y 2008-09 & A.Y 2009-10- ITA No. 305/Asr/2015 & ITA No. 05/Asr/2013 Shri Puneet Sehdev Vs. ITO, Ward 2(2), Jammu –A.Y 2009-10- ITA No.579/Asr/2016 1 ITO, Ward 2(2), Jammu Vs. Puneet Sehdev – A.Y 2009-10 – ITA No. 547/Asr/2016. IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR Before Shri L. P. Sahu, Accountant Member and Shri Ravish Sood, Judicial Member ITA No. 305/Asr./2015 (Assessment Year: 2008-09) Shri Puneet Sehdev Income Tax Officer Prop. M/s Punet Bangle House, Ward 2(2), Jammu Vs. Jain Bazar, Jammu. PAN– AQKPS6682C (Appellant) (Respondent…

SH. PUNEET SEHDEV PROP,JAMMU vs. THE INCOME-TAX OFFICER, JAMMU

ITA 305/ASR/2015[2008-09]Status: DisposedITAT Amritsar30 Jun 2020AY 2008-09

Bench: Shri L. P. Sahu & Shri Ravish Sood

For Appellant: Shri P.N Arora, A.R)For Respondent: Shri M.P Singh, CIT D.R
Section 143(3)Section 271(1)(c)Section 68

…Shri Puneet Sehdev Vs. ITO, Ward 2(2), Jammu – A.Y 2008-09 & A.Y 2009-10- ITA No. 305/Asr/2015 & ITA No. 05/Asr/2013 Shri Puneet Sehdev Vs. ITO, Ward 2(2), Jammu –A.Y 2009-10- ITA No.579/Asr/2016 1 ITO, Ward 2(2), Jammu Vs. Puneet Sehdev – A.Y 2009-10 – ITA No. 547/Asr/2016. IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR Before Shri L. P. Sahu, Accountant Member and Shri Ravish Sood, Judicial Member ITA No. 305/Asr./2015 (Assessment Year: 2008-09) Shri Puneet Sehdev Income Tax Officer Prop. M/s Punet Bangle House, Ward 2(2), Jammu Vs. Jain Bazar, Jammu. PAN– AQKPS6682C (Appellant) (Respondent…

SH. PUNEET SEHDEV PROP;,JAMMU vs. THE INCOME-TAX OFFICER,, JAMMU

ITA 5/ASR/2013[2009-10]Status: DisposedITAT Amritsar30 Jun 2020AY 2009-10

Bench: Shri L. P. Sahu & Shri Ravish Sood

For Appellant: Shri P.N Arora, A.R)For Respondent: Shri M.P Singh, CIT D.R
Section 143(3)Section 271(1)(c)Section 68

…Shri Puneet Sehdev Vs. ITO, Ward 2(2), Jammu – A.Y 2008-09 & A.Y 2009-10- ITA No. 305/Asr/2015 & ITA No. 05/Asr/2013 Shri Puneet Sehdev Vs. ITO, Ward 2(2), Jammu –A.Y 2009-10- ITA No.579/Asr/2016 1 ITO, Ward 2(2), Jammu Vs. Puneet Sehdev – A.Y 2009-10 – ITA No. 547/Asr/2016. IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR Before Shri L. P. Sahu, Accountant Member and Shri Ravish Sood, Judicial Member ITA No. 305/Asr./2015 (Assessment Year: 2008-09) Shri Puneet Sehdev Income Tax Officer Prop. M/s Punet Bangle House, Ward 2(2), Jammu Vs. Jain Bazar, Jammu. PAN– AQKPS6682C (Appellant) (Respondent…

COMMISSIONER OF INCOME TAX-VIII vs. MS. KIRAN KAPOOR

ITA/14/2015HC Delhi19 Jan 2015
Section 10ASection 10BSection 10B(2)(i)Section 260Section 80H

…ITA 13/2015 TO 15/2015 Page 1 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI Decided on : 19.01.2015 + ITA NO.13/2015 + ITA NO.14/2015 + ITA NO.15/2015, C.M. APPL.157/2015 COMMISSIONER OF INCOME TAX-VIII ..... Appellant versus MS. KIRAN KAPOOR ..... Respondent Through : : Sh. Balbir Singh, Sr. Standing Counsel with Sh. Angad Sandhu and Ms. Rubal Maini, Advocates for CIT. Sh. Mayank Nagi, Advocate, for respondent. CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE R.K. GAUBA MR. JUSTICE S. RAVINDRA BHAT (OPEN COURT) % 1. The questions of law which the revenue urges in support of these appeals, directed…

COMMISSIONER OF INCOME TAX-VIII vs. MS. KIRAN KAPOOR

ITA/13/2015HC Delhi19 Jan 2015
Section 10ASection 10BSection 10B(2)(i)Section 260Section 80H

…ITA 13/2015 TO 15/2015 Page 1 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI Decided on : 19.01.2015 + ITA NO.13/2015 + ITA NO.14/2015 + ITA NO.15/2015, C.M. APPL.157/2015 COMMISSIONER OF INCOME TAX-VIII ..... Appellant versus MS. KIRAN KAPOOR ..... Respondent Through : : Sh. Balbir Singh, Sr. Standing Counsel with Sh. Angad Sandhu and Ms. Rubal Maini, Advocates for CIT. Sh. Mayank Nagi, Advocate, for respondent. CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE R.K. GAUBA MR. JUSTICE S. RAVINDRA BHAT (OPEN COURT) % 1. The questions of law which the revenue urges in support of these appeals, directed…

COMMISSIONER OF INCOME TAX-VIII vs. MS. KIRAN KAPOOR

ITA/15/2015HC Delhi19 Jan 2015
Section 10ASection 10BSection 10B(2)(i)Section 260Section 80H

…ITA 13/2015 TO 15/2015 Page 1 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI Decided on : 19.01.2015 + ITA NO.13/2015 + ITA NO.14/2015 + ITA NO.15/2015, C.M. APPL.157/2015 COMMISSIONER OF INCOME TAX-VIII ..... Appellant versus MS. KIRAN KAPOOR ..... Respondent Through : : Sh. Balbir Singh, Sr. Standing Counsel with Sh. Angad Sandhu and Ms. Rubal Maini, Advocates for CIT. Sh. Mayank Nagi, Advocate, for respondent. CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE R.K. GAUBA MR. JUSTICE S. RAVINDRA BHAT (OPEN COURT) % 1. The questions of law which the revenue urges in support of these appeals, directed…

292 ITR 444; Union of India v. Delhi Cloth and General Mills Company Limited AIR 1963 SC 791 and CIT vs. Lovesh Jain (204 Taxmann 134) — Cited in 7 Judgments | BharatTax