Basheer Ahamed v. CIT-II

352 ITR 157High Court2013#17721 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2020 to 2024.

Issues it is cited on

section 56(2)(vii)(c)section 56(1)circle ratefull value of considerationsection 2(14)section 56(2)(vii)date of transfersection 48section 269stamp duty valuesection 45section 50c

Judgments citing Basheer Ahamed v. CIT-II

ITO, W-6(5), Mohali vs. Smt. Gurdev Kaur, Kharar

In the result, the appeal of the Revenue is dismissed

ITA 1448/CHANDI/2019[2010-11]Status: DisposedITAT Chandigarh03 May 2024AY 2010-11

Bench: Disposal Of Appeal.”

For Appellant: Shri Tej Mohan Singh, AdvocateFor Respondent: Smt. Amanpreet Kaur, Sr. DR
Section 143(2)Section 144Section 148

…आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ “ए” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी आकाश दीप जैन, उपा"य" एवं "ी िव"म "सह यादव, लेखा सद"य BEFORE: SHRI. AAKASH DEEP JAIN, VP & SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं./ ITA Nos. 1438 & 1439/Chd/2019 िनधा"रण वष" / Assessment Year : 2010-11 & 2011-12 Shri Ajmer Singh बनाम The ITO House No. 85, Village Rai Pur Kalan Ward 6(5), Mohali Kharar, SAS Nagar, Mohali "थायी लेखा सं./PAN NO: CWJPS6206H अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA Nos. 1448/Chd/2019 िनधा"रण वष" / Assessment Year : 2010…

Ajmer Singh, Mohali vs. ITO, W-6(5), Mohal

In the result, the appeal of the Revenue is dismissed

ITA 1439/CHANDI/2019[2011-12]Status: DisposedITAT Chandigarh03 May 2024AY 2011-12

Bench: Disposal Of Appeal.”

For Appellant: Shri Tej Mohan Singh, AdvocateFor Respondent: Smt. Amanpreet Kaur, Sr. DR
Section 143(2)Section 144Section 148

…आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ “ए” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी आकाश दीप जैन, उपा"य" एवं "ी िव"म "सह यादव, लेखा सद"य BEFORE: SHRI. AAKASH DEEP JAIN, VP & SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं./ ITA Nos. 1438 & 1439/Chd/2019 िनधा"रण वष" / Assessment Year : 2010-11 & 2011-12 Shri Ajmer Singh बनाम The ITO House No. 85, Village Rai Pur Kalan Ward 6(5), Mohali Kharar, SAS Nagar, Mohali "थायी लेखा सं./PAN NO: CWJPS6206H अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA Nos. 1448/Chd/2019 िनधा"रण वष" / Assessment Year : 2010…

Ajmer Singh, Mohali vs. ITO, W-6(5), Mohal

In the result, the appeal of the Revenue is dismissed

ITA 1438/CHANDI/2019[2010-11]Status: DisposedITAT Chandigarh03 May 2024AY 2010-11

Bench: Disposal Of Appeal.”

For Appellant: Shri Tej Mohan Singh, AdvocateFor Respondent: Smt. Amanpreet Kaur, Sr. DR
Section 143(2)Section 144Section 148

…आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ “ए” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी आकाश दीप जैन, उपा"य" एवं "ी िव"म "सह यादव, लेखा सद"य BEFORE: SHRI. AAKASH DEEP JAIN, VP & SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं./ ITA Nos. 1438 & 1439/Chd/2019 िनधा"रण वष" / Assessment Year : 2010-11 & 2011-12 Shri Ajmer Singh बनाम The ITO House No. 85, Village Rai Pur Kalan Ward 6(5), Mohali Kharar, SAS Nagar, Mohali "थायी लेखा सं./PAN NO: CWJPS6206H अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA Nos. 1448/Chd/2019 िनधा"रण वष" / Assessment Year : 2010…

M/S Atop Fasteners (P) Ltd., Chandigarh vs. DCIT, C-1(1), Chandigarh

ITA 1616/CHANDI/2019[2011-12]Status: DisposedITAT Chandigarh09 Mar 2022AY 2011-12
For Appellant: Shri Parikshit Aggarwal, CAFor Respondent: Shri Sandeep Dahiya, CIT
Section 133ASection 250(6)

…he Inventories were treated to be unilateral document. 37.7.3 The legal position on similarity of facts, it was submitted, fully supports the assessee. 37.8 Drawing attention to the decision rendered at Sr.No. 8 of the Paper Book, CIT Vs S. Khader Khan Son 352 ITR 157 ( available at pages 157-158) which ITA-1616/CHD/2019 A.Y. 2011-12 Page 37 of 84 position of law of the Hon'ble Madras High Court was affirmed by the Apex Court as department’s SLP stood dismissed in appeal. 37.8.1 Various orders of the ITA T and the High Courts referred to therein have been relied upon. The legal position namely; “Addition-…

Dr H Krishna vs. The Deputy Commissioner Income Tax

In the result, we do not find

ITA/541/2014HC Karnataka17 Nov 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 142(1)Section 143(2)Section 260Section 260A

…the parties. It is further submitted that the findings recorded by the tribunal are perverse. In support of aforesaid submissions, reliance has been placed on 'ASHISH PLASTIC INDUSTRIES VS. ACIT', 2015-TIOL-51-SC-IT, 'M.BASHEER AHAMED VS. CIT, (2013) 352 ITR 157 (MAD), 'CIT VS. GEORGE HENDERSON & CO. LTD', (1967) 66 ITR 622 (SC), 'PR. CIT VS. QUARK MEDIA HOUSE INDIA (P.) LTD.', (2017 391 ITR 145 (P & H), and 'HIRA LAL RAM DAYAL VS. CIT', (1980) 122 ITR 461 (P & H). 5. On the other hand, learned counsel for the revenue submitted that the assessee had mentioned the 8 cost of acquisition as Rs.…

Basheer Ahamed v. CIT-II (352 ITR 157) — Cited in 5 Judgments | BharatTax