43 ITR 387 (SC). M/s Marverick Share Brokers Pvt. Ltd., Jaipur v. DCIT, Jaipur

5 ITD 552Income Tax Appellate Tribunal#20981 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,487 Indian tax judgments — from 2022 to 2022.

Judgments citing 43 ITR 387 (SC). M/s Marverick Share Brokers Pvt. Ltd., Jaipur v. DCIT, Jaipur

M/S. Maverick Share Brockers Pvt. Ltd., Jaipur vs. DCIT, Central Circle-4, Jaipur

ITA 41/JPR/2020[2013-14]Status: DisposedITAT Jaipur26 Sept 2022AY 2013-14
For Appellant: Sh. Manish Agarwal, C.AFor Respondent: Sh. P. R. Meena, PCIT
Section 132Section 133ASection 143(3)

…is converted into a substantive assessment. In support of such proposition, reliance is placed on the following: i) Lalji Haridas vs. ITO and another 43 ITR 387 (SC). M/s Marverick Share Brokers Pvt. Ltd., Jaipur vs. DCIT, Jaipur ii) Dilip Kumar Jain vs. ITO 5 ITD 552 (ITAT, Indore). iii) ITO vs. Miss Vasudha Bajoria 40 ITD 414 (Cal.) iv) M.P. Ramchandran vs. DCIT 129 TTJ 190 at page 195 (ITAT Mumbai). Hon’ble Delhi ITAT in the case of G.K. Consultants Limited, vs Income Tax Officer, in ITA No. 1502/Del/2013 (Case Law PB-II APB 255-263) has held as under: (APB 262) “19. On careful consideration of above contenti…

M/S. Maverick Share Brockers Pvt. Ltd., Jaipur vs. DCIT, Central Circle-4, Jaipur

ITA 40/JPR/2020[2012-13]Status: DisposedITAT Jaipur26 Sept 2022AY 2012-13
For Appellant: Sh. Manish Agarwal, C.AFor Respondent: Sh. P. R. Meena, PCIT
Section 132Section 133ASection 143(3)

…is converted into a substantive assessment. In support of such proposition, reliance is placed on the following: i) Lalji Haridas vs. ITO and another 43 ITR 387 (SC). M/s Marverick Share Brokers Pvt. Ltd., Jaipur vs. DCIT, Jaipur ii) Dilip Kumar Jain vs. ITO 5 ITD 552 (ITAT, Indore). iii) ITO vs. Miss Vasudha Bajoria 40 ITD 414 (Cal.) iv) M.P. Ramchandran vs. DCIT 129 TTJ 190 at page 195 (ITAT Mumbai). Hon’ble Delhi ITAT in the case of G.K. Consultants Limited, vs Income Tax Officer, in ITA No. 1502/Del/2013 (Case Law PB-II APB 255-263) has held as under: (APB 262) “19. On careful consideration of above contenti…

M/S. Maverick Share Brockers Pvt. Ltd., Jaipur vs. DCIT, Central Circle-4, Jaipur

ITA 39/JPR/2020[2011-12]Status: DisposedITAT Jaipur26 Sept 2022AY 2011-12
For Appellant: Sh. Manish Agarwal, C.AFor Respondent: Sh. P. R. Meena, PCIT
Section 132Section 133ASection 143(3)

…is converted into a substantive assessment. In support of such proposition, reliance is placed on the following: i) Lalji Haridas vs. ITO and another 43 ITR 387 (SC). M/s Marverick Share Brokers Pvt. Ltd., Jaipur vs. DCIT, Jaipur ii) Dilip Kumar Jain vs. ITO 5 ITD 552 (ITAT, Indore). iii) ITO vs. Miss Vasudha Bajoria 40 ITD 414 (Cal.) iv) M.P. Ramchandran vs. DCIT 129 TTJ 190 at page 195 (ITAT Mumbai). Hon’ble Delhi ITAT in the case of G.K. Consultants Limited, vs Income Tax Officer, in ITA No. 1502/Del/2013 (Case Law PB-II APB 255-263) has held as under: (APB 262) “19. On careful consideration of above contenti…

M/S. Maverick Share Brockers Pvt. Ltd., Jaipur vs. DCIT, Central Circle-4, Jaipur

ITA 38/JPR/2020[2010-11]Status: DisposedITAT Jaipur26 Sept 2022AY 2010-11
For Appellant: Sh. Manish Agarwal, C.AFor Respondent: Sh. P. R. Meena, PCIT
Section 132Section 133ASection 143(3)

…is converted into a substantive assessment. In support of such proposition, reliance is placed on the following: i) Lalji Haridas vs. ITO and another 43 ITR 387 (SC). M/s Marverick Share Brokers Pvt. Ltd., Jaipur vs. DCIT, Jaipur ii) Dilip Kumar Jain vs. ITO 5 ITD 552 (ITAT, Indore). iii) ITO vs. Miss Vasudha Bajoria 40 ITD 414 (Cal.) iv) M.P. Ramchandran vs. DCIT 129 TTJ 190 at page 195 (ITAT Mumbai). Hon’ble Delhi ITAT in the case of G.K. Consultants Limited, vs Income Tax Officer, in ITA No. 1502/Del/2013 (Case Law PB-II APB 255-263) has held as under: (APB 262) “19. On careful consideration of above contenti…