Ashwini Dhingra v. CCIT

276 ITR 98Reported decision#24163 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2017.

Judgments citing Ashwini Dhingra v. CCIT

Smt. Maya Rastogi, Meerut vs. ITO, Meerut

In the result, the appeals of the assessee in all the years are allowed

ITA 587/DEL/2016[1993-94]Status: DisposedITAT Delhi26 Apr 2017AY 1993-94

Bench: Shri B.P. Jain

For Respondent: Ms. Bedobani Chaudhuri
Section 147Section 148Section 149Section 150Section 150(1)Section 151Section 234ASection 28

…Rs.55,31,900/-) was received without any security and guarantee. The amount of additional compensation and interest thereon was finally determined by the order of the Supreme Court on 30.04.1997. In the case of Ashwini Dhingra V. CCIT and another reported in 276 ITR 98 held that the interest on delayed payment of additional compensation is assessable on accrual basis. As regards limitation issue notice u/s.148 , the Honble Supreme Court in the case of K.M. Sharma v. ITO (2002) 254 ITR 72 held that interest on delayed payment of additional compensation assessable on accrual basis. It was held that amendment made…

Smt. Maya Rastogi, Meerut vs. ITO, Meerut

In the result, the appeals of the assessee in all the years are allowed

ITA 586/DEL/2016[1992-93]Status: DisposedITAT Delhi26 Apr 2017AY 1992-93

Bench: Shri B.P. Jain

For Respondent: Ms. Bedobani Chaudhuri
Section 147Section 148Section 149Section 150Section 150(1)Section 151Section 234ASection 28

…Rs.55,31,900/-) was received without any security and guarantee. The amount of additional compensation and interest thereon was finally determined by the order of the Supreme Court on 30.04.1997. In the case of Ashwini Dhingra V. CCIT and another reported in 276 ITR 98 held that the interest on delayed payment of additional compensation is assessable on accrual basis. As regards limitation issue notice u/s.148 , the Honble Supreme Court in the case of K.M. Sharma v. ITO (2002) 254 ITR 72 held that interest on delayed payment of additional compensation assessable on accrual basis. It was held that amendment made…

Smt. Maya Rastogi, Meerut vs. ITO, Meerut

In the result, the appeals of the assessee in all the years are allowed

ITA 584/DEL/2016[1989-90]Status: DisposedITAT Delhi26 Apr 2017AY 1989-90

Bench: Shri B.P. Jain

For Respondent: Ms. Bedobani Chaudhuri
Section 147Section 148Section 149Section 150Section 150(1)Section 151Section 234ASection 28

…Rs.55,31,900/-) was received without any security and guarantee. The amount of additional compensation and interest thereon was finally determined by the order of the Supreme Court on 30.04.1997. In the case of Ashwini Dhingra V. CCIT and another reported in 276 ITR 98 held that the interest on delayed payment of additional compensation is assessable on accrual basis. As regards limitation issue notice u/s.148 , the Honble Supreme Court in the case of K.M. Sharma v. ITO (2002) 254 ITR 72 held that interest on delayed payment of additional compensation assessable on accrual basis. It was held that amendment made…