A Ramakrishnan vs. CIT, (1978) 114 ITR 253 (Mad.) (iii) Parimsetti Seetharamamma v. CIT

129 ITR 603High Court1981#22329 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2015.

Judgments citing A Ramakrishnan vs. CIT, (1978) 114 ITR 253 (Mad.) (iii) Parimsetti Seetharamamma v. CIT

Aroon Purie vs. Commissioner of Income Tax

ITA-232/2002HC Delhi27 Mar 2015
Section 10Section 260A

…following judgments:- (i) CIT vs. Balamurlikrishna (M.), (1988) 171 ITR 447 (Mad.) (ii) S.A Ramakrishnan vs. CIT, (1978) 114 ITR 253 (Mad.) (iii) Parimsetti Seetharamamma vs. CIT, (1965) 57 ITR 532 (SC) (iv) Sidhartha Publications P. Ltd. vs. CIT, (1981) 129 ITR 603 (Del.) 8. On the other hand, learned Sr. Standing Counsel for the Revenue would support the judgment of the Tribunal inasmuch as the provisions of Section 10(17A) exempting certain categories of awards/rewards itself 2015:DHC:2990-DB ITA No.232/2002 Pag…

Aroon Purie vs. Commr.of Income Tax

ITA - 232 / 2002HC Delhi27 Mar 2015
Section 10Section 260A

…following judgments:- (i) CIT vs. Balamurlikrishna (M.), (1988) 171 ITR 447 (Mad.) (ii) S.A Ramakrishnan vs. CIT, (1978) 114 ITR 253 (Mad.) (iii) Parimsetti Seetharamamma vs. CIT, (1965) 57 ITR 532 (SC) (iv) Sidhartha Publications P. Ltd. vs. CIT, (1981) 129 ITR 603 (Del.) 8. On the other hand, learned Sr. Standing Counsel for the Revenue would support the judgment of the Tribunal inasmuch as the provisions of Section 10(17A) exempting certain categories of awards/rewards itself 2015:DHC:2990-DB ITA No.232/2002 Pag…

Aroon Purie vs. Commissioner of Income Tax

ITA/232/2002HC Delhi27 Mar 2015
Section 10Section 260A

…following judgments:- (i) CIT vs. Balamurlikrishna (M.), (1988) 171 ITR 447 (Mad.) (ii) S.A Ramakrishnan vs. CIT, (1978) 114 ITR 253 (Mad.) (iii) Parimsetti Seetharamamma vs. CIT, (1965) 57 ITR 532 (SC) (iv) Sidhartha Publications P. Ltd. vs. CIT, (1981) 129 ITR 603 (Del.) 8. On the other hand, learned Sr. Standing Counsel for the Revenue would support the judgment of the Tribunal inasmuch as the provisions of Section 10(17A) exempting certain categories of awards/rewards itself 2015:DHC:2990-DB ITA No.232/2002 Pag…