Allahabad High Courtin Standard Hind Co. v. CIT, Bareilly

22 Taxmann.com 62High Court#19923 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2017 to 2017.

Judgments citing Allahabad High Courtin Standard Hind Co. v. CIT, Bareilly

D.Shantha, Villupuram vs. ITO, Villupuram

In the result, the assessee’s appeal in ITA No

ITA 1829/CHNY/2016[2009-10]Status: DisposedITAT Chennai27 Sept 2017AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Shri. T. Vasudevan, AdvocateFor Respondent: Shri. Nataraja, JCIT
Section 143(3)Section 263Section 271(1)(c)

…आयकरअपील"यअ"धकरण ,’ए’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI "ी एन गणेशन . एस . आर . , "या"यक सद"य एवं"ी एस जयरामन, लेखा सद"य केसम# BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. Nos. 1593, 1828 & 1829/Mds/2016 "नधा"रण वष"/Assessment Years : 2008-09, 2008-09 & 2009-10 Smt. D. Santha, Income Tax Officer, 16-A, Salem Mail Road, Vs. Ward -1(2), Kallakurichi, Villupuram. Villupuram District – 606 202. [PAN: ACGPS 4584H] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं/.I.T.A. No. 1803/Mds/2016 "नधा"रण वष"/Assessment Year…

D.Shantha, Villupuram vs. ITO, Villupuram

In the result, the assessee’s appeal in ITA No

ITA 1828/CHNY/2016[2008-09]Status: DisposedITAT Chennai27 Sept 2017AY 2008-09

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Shri. T. Vasudevan, AdvocateFor Respondent: Shri. Nataraja, JCIT
Section 143(3)Section 263Section 271(1)(c)

…आयकरअपील"यअ"धकरण ,’ए’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI "ी एन गणेशन . एस . आर . , "या"यक सद"य एवं"ी एस जयरामन, लेखा सद"य केसम# BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. Nos. 1593, 1828 & 1829/Mds/2016 "नधा"रण वष"/Assessment Years : 2008-09, 2008-09 & 2009-10 Smt. D. Santha, Income Tax Officer, 16-A, Salem Mail Road, Vs. Ward -1(2), Kallakurichi, Villupuram. Villupuram District – 606 202. [PAN: ACGPS 4584H] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं/.I.T.A. No. 1803/Mds/2016 "नधा"रण वष"/Assessment Year…

DCIT, Villupuram vs. D.Santha, Kallakurichi

In the result, the assessee’s appeal in ITA No

ITA 1803/CHNY/2016[2008-09]Status: DisposedITAT Chennai27 Sept 2017AY 2008-09

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Shri. T. Vasudevan, AdvocateFor Respondent: Shri. Nataraja, JCIT
Section 143(3)Section 263Section 271(1)(c)

…आयकरअपील"यअ"धकरण ,’ए’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI "ी एन गणेशन . एस . आर . , "या"यक सद"य एवं"ी एस जयरामन, लेखा सद"य केसम# BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. Nos. 1593, 1828 & 1829/Mds/2016 "नधा"रण वष"/Assessment Years : 2008-09, 2008-09 & 2009-10 Smt. D. Santha, Income Tax Officer, 16-A, Salem Mail Road, Vs. Ward -1(2), Kallakurichi, Villupuram. Villupuram District – 606 202. [PAN: ACGPS 4584H] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं/.I.T.A. No. 1803/Mds/2016 "नधा"रण वष"/Assessment Year…

D.Shantha, Villupuram vs. ITO, Villupuram

In the result, the assessee’s appeal in ITA No

ITA 1593/CHNY/2016[2008-09]Status: DisposedITAT Chennai27 Sept 2017AY 2008-09

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Shri. T. Vasudevan, AdvocateFor Respondent: Shri. Nataraja, JCIT
Section 143(3)Section 263Section 271(1)(c)

…आयकरअपील"यअ"धकरण ,’ए’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI "ी एन गणेशन . एस . आर . , "या"यक सद"य एवं"ी एस जयरामन, लेखा सद"य केसम# BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. Nos. 1593, 1828 & 1829/Mds/2016 "नधा"रण वष"/Assessment Years : 2008-09, 2008-09 & 2009-10 Smt. D. Santha, Income Tax Officer, 16-A, Salem Mail Road, Vs. Ward -1(2), Kallakurichi, Villupuram. Villupuram District – 606 202. [PAN: ACGPS 4584H] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं/.I.T.A. No. 1803/Mds/2016 "नधा"रण वष"/Assessment Year…

Allahabad High Courtin Standard Hind Co. v. CIT, Bareilly (22 Taxmann.com 62) — Cited in 4 Judgments | BharatTax