(6) Commissioner of Income Tax v. Samir Synthetic Mills

325 ITR 410Reported decision2010#24627 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 143(3)Section 144 Section 132(1)Section 139 Section 142(1)Section 143(2)Section 147 Section 148

Issues it is cited on

section 142 section 142(1)section 143 section 14 section 143(3)total income document

Judgments citing (6) Commissioner of Income Tax v. Samir Synthetic Mills

INCOME TAX OFFICER , SIKAR vs. BHASKAR CHAUHAN, JAIPUR

In the result the appeal of the revenue in ITA no

ITA 868/JPR/2024[2017-18]Status: DisposedITAT Jaipur24 Jul 2025AY 2017-18

Bench: Him.

For Appellant: Shri S.L.Poddar, AdvFor Respondent: Mrs Alka Gautam, CIT-DR a

Section 143(3)Section 144Section 153CSection 251Section 69Section 69ASection 69C

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR MkWa- ,l-lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 533/JPR/2024 fu/kZkj.k o"kZ@Assessment Years : 2017-18 cuke Bhaskar Chouhan Income Tax Officer, Sikar. 49-B, KGN Bagh, Niwaru Road, Vs. Jhotwara, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AJWPC8030B vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. No. 868/JPR/2024 fu/kZkj.k o"kZ@Assessment Years : 2017-18 cuke Incom…

OM PRAKASH SHARMA,JAIPUR vs. INCOME TAX OFFICER WARD-7(2), JAIPUR

ITA 258/JPR/2025[2009-10]Status: DisposedITAT Jaipur22 Apr 2025AY 2009-10

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकरअपीलसं. / ITA. No. 258/JPR/2025 निर्धारणवर्ष / AssessmentYears : 2009-10 Shri Om Prakash Sharma 1, N.H. 8, Sanskar Bharti P.G. College Bagru 303 007 (Raj) बनाम Vs. The ITO, Ward-7(2), Jaipur प्रत्यर्थी / Respondent स्थायीलेखा सं. / जीआईआर सं./PAN/GIR No.: BWKPS 4112 G अपीलार्थी / Appellant निर्धारिती की ओरसे / Assesseeby : Shri S.B. Natani, CA राजस्व की ओरसे /Revenue by :Shri Gautam Singh Choudhary, Addl.CIT -DR

For Appellant: Shri S.B. Natani, CAFor Respondent: Shri Gautam Singh Choudhary, Addl.CIT -DR a

Section 143(3)Section 147Section 148Section 151

…आयकरअपीलीय अधिकरण] जयपुरन्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC’’ JAIPUR Mk0 ,l- lhrky{eh]U;kf;dlnL; ,oaJhjkBkSM+ deys'kt;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;djvihyla-@ITA. No. 258/JPR/2025 fu/kZkj.ko"kZ@AssessmentYears : 2009-10 Shri Om Prakash Sharma cuke The ITO, 1, N.H. 8, Sanskar Bharti P.G. College Vs. Ward-7(2), Bagru 303 007 (Raj) Jaipur LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: BWKPS 4112 G vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby : Shri S.B. Natani, CA jktLo dh vksjls@Reven…

DILIP KUMAR JAIN,RAMGANJMANDI vs. ASSISTANT COMMISSIONER , KOTA

In the result, appeal of the assessee is partly allowed

ITA 180/JPR/2024[2018-19]Status: DisposedITAT Jaipur22 Apr 2024AY 2018-19

Bench: Hearing.” 3. Succinctly, The Fact As Culled Out From The Records Is That Assessee Is An Individual & Derives Income From Business, Agriculture & Other

For Appellant: Sh. S. L. Poddar (Adv.)For Respondent: Sh. Arvind Kumar (CIT)

Section 132(1)Section 139Section 142Section 143(2)Section 143(3)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 180/JP/2024 fu/kZkj.k o"kZ@Assessment Years : 2018-19 cuke Dilip Kumar Jain Assistant Commissioner, Vs. Bazar No. 1, Ramganjmandi Kota Kota LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABNPJ 0091 L vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. S. L. Poddar (Adv.) jktLo dh vksj ls@ Revenue by : Sh. Arvind K…