BHAGWAT SHARAN (DEAD THROUGH LEGAL REPRESENTATIVES) v. PURUSHOTTAM AND OTHERS

Pr. Commissioner of Income Tax-Central vs. Ms. Harshita Maheshwari

Bench: AVNEESH JHINGAN,SHUBHA MEHTA

…mpanies, trusts and societies. Further such contention of the appellant is absolutely contrary to the undertakings of HVL as contained in 79 (2007) 1 Maj LJ 545 80 (2015) 2 Mah LJ 184 81 (2020) 6 SCC 387 82 (2007) 7 SCC 183 83 (2008) 7 SCC 695 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 159 of 300 paragraph 19C of the amended application for grant of letter of administration. With regard to the extent of estate it is emphatically submitted that this issue is an admitted issue and co…

M/S Fingrowth Cooperative Bank Limited vs. Assistant Commissioner of Income Tax

Bench: AUGUSTINE GEORGE MASIH,SAMEER JAIN

…mpanies, trusts and societies. Further such contention of the appellant is absolutely contrary to the undertakings of HVL as contained in 79 (2007) 1 Maj LJ 545 80 (2015) 2 Mah LJ 184 81 (2020) 6 SCC 387 82 (2007) 7 SCC 183 83 (2008) 7 SCC 695 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 159 of 300 paragraph 19C of the amended application for grant of letter of administration. With regard to the extent of estate it is emphatically submitted that this issue is an admitted issue and co…

Principal Commissioner of Income Tax-2, Kolkata vs. M/S. Century Enka Limited

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

…mpanies, trusts and societies. Further such contention of the appellant is absolutely contrary to the undertakings of HVL as contained in 79 (2007) 1 Maj LJ 545 80 (2015) 2 Mah LJ 184 81 (2020) 6 SCC 387 82 (2007) 7 SCC 183 83 (2008) 7 SCC 695 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 159 of 300 paragraph 19C of the amended application for grant of letter of administration. With regard to the extent of estate it is emphatically submitted that this issue is an admitted issue and co…

Principal Commissioner of Income Tax-4, Kolkata vs. M/S V2 Retail Ltd

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE BIVAS PATTANAYAK

…mpanies, trusts and societies. Further such contention of the appellant is absolutely contrary to the undertakings of HVL as contained in 79 (2007) 1 Maj LJ 545 80 (2015) 2 Mah LJ 184 81 (2020) 6 SCC 387 82 (2007) 7 SCC 183 83 (2008) 7 SCC 695 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 159 of 300 paragraph 19C of the amended application for grant of letter of administration. With regard to the extent of estate it is emphatically submitted that this issue is an admitted issue and co…

Principal Commissioner of Income Tax-4, Kolkata vs. M/S. Jagannath Banwarilal Texofabs Pvt Ltd

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE BIVAS PATTANAYAK

…mpanies, trusts and societies. Further such contention of the appellant is absolutely contrary to the undertakings of HVL as contained in 79 (2007) 1 Maj LJ 545 80 (2015) 2 Mah LJ 184 81 (2020) 6 SCC 387 82 (2007) 7 SCC 183 83 (2008) 7 SCC 695 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 159 of 300 paragraph 19C of the amended application for grant of letter of administration. With regard to the extent of estate it is emphatically submitted that this issue is an admitted issue and co…

Principal Commissioner of Income Tax-4, Kolkata vs. M/S. J.J.Exporters Ltd

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE BIVAS PATTANAYAK

…mpanies, trusts and societies. Further such contention of the appellant is absolutely contrary to the undertakings of HVL as contained in 79 (2007) 1 Maj LJ 545 80 (2015) 2 Mah LJ 184 81 (2020) 6 SCC 387 82 (2007) 7 SCC 183 83 (2008) 7 SCC 695 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 159 of 300 paragraph 19C of the amended application for grant of letter of administration. With regard to the extent of estate it is emphatically submitted that this issue is an admitted issue and co…

Principal Commissioner of Income Tax-5, Kolkata vs. L D S City Projects Pvt Ltd

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE BIVAS PATTANAYAK

…mpanies, trusts and societies. Further such contention of the appellant is absolutely contrary to the undertakings of HVL as contained in 79 (2007) 1 Maj LJ 545 80 (2015) 2 Mah LJ 184 81 (2020) 6 SCC 387 82 (2007) 7 SCC 183 83 (2008) 7 SCC 695 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 159 of 300 paragraph 19C of the amended application for grant of letter of administration. With regard to the extent of estate it is emphatically submitted that this issue is an admitted issue and co…

Principal Commissioner of Income Tax-4, Kolkata vs. M/S. Tcg Lifesciences Ltd

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

…mpanies, trusts and societies. Further such contention of the appellant is absolutely contrary to the undertakings of HVL as contained in 79 (2007) 1 Maj LJ 545 80 (2015) 2 Mah LJ 184 81 (2020) 6 SCC 387 82 (2007) 7 SCC 183 83 (2008) 7 SCC 695 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 159 of 300 paragraph 19C of the amended application for grant of letter of administration. With regard to the extent of estate it is emphatically submitted that this issue is an admitted issue and co…

Principal Commissioner of Income Tax (Central-1), Kolkata vs. M/S. Rungta Mines Ltd

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

…mpanies, trusts and societies. Further such contention of the appellant is absolutely contrary to the undertakings of HVL as contained in 79 (2007) 1 Maj LJ 545 80 (2015) 2 Mah LJ 184 81 (2020) 6 SCC 387 82 (2007) 7 SCC 183 83 (2008) 7 SCC 695 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 159 of 300 paragraph 19C of the amended application for grant of letter of administration. With regard to the extent of estate it is emphatically submitted that this issue is an admitted issue and co…

Principal Commissioner of Income Tax-2, Kolkata vs. M/S the Calcutta Tramways Company (1978) Ltd

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

…mpanies, trusts and societies. Further such contention of the appellant is absolutely contrary to the undertakings of HVL as contained in 79 (2007) 1 Maj LJ 545 80 (2015) 2 Mah LJ 184 81 (2020) 6 SCC 387 82 (2007) 7 SCC 183 83 (2008) 7 SCC 695 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 159 of 300 paragraph 19C of the amended application for grant of letter of administration. With regard to the extent of estate it is emphatically submitted that this issue is an admitted issue and co…

Principal Commissioner of Income Tax-1, Kolkata vs. M/S. Height Insurance Services Ltd

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

…mpanies, trusts and societies. Further such contention of the appellant is absolutely contrary to the undertakings of HVL as contained in 79 (2007) 1 Maj LJ 545 80 (2015) 2 Mah LJ 184 81 (2020) 6 SCC 387 82 (2007) 7 SCC 183 83 (2008) 7 SCC 695 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 159 of 300 paragraph 19C of the amended application for grant of letter of administration. With regard to the extent of estate it is emphatically submitted that this issue is an admitted issue and co…

Principal CIT-14, Kolkata vs. Shri Vishwanath Gupta

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

…mpanies, trusts and societies. Further such contention of the appellant is absolutely contrary to the undertakings of HVL as contained in 79 (2007) 1 Maj LJ 545 80 (2015) 2 Mah LJ 184 81 (2020) 6 SCC 387 82 (2007) 7 SCC 183 83 (2008) 7 SCC 695 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 159 of 300 paragraph 19C of the amended application for grant of letter of administration. With regard to the extent of estate it is emphatically submitted that this issue is an admitted issue and co…

Rajesh Jajodia vs. Assistant Commissioner of Income Tax Circle 45 Kolkata and Ors

Bench: HON'BLE JUSTICE RAJESH BINDAL, CHIEF JUSTICE (ACTING),HON'BLE JUSTICE RAJARSHI BHARADWAJ

…mpanies, trusts and societies. Further such contention of the appellant is absolutely contrary to the undertakings of HVL as contained in 79 (2007) 1 Maj LJ 545 80 (2015) 2 Mah LJ 184 81 (2020) 6 SCC 387 82 (2007) 7 SCC 183 83 (2008) 7 SCC 695 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 159 of 300 paragraph 19C of the amended application for grant of letter of administration. With regard to the extent of estate it is emphatically submitted that this issue is an admitted issue and co…

M/S Singhi and Co vs. The Principal Commissioner of Income Tax VIII

Bench: HON'BLE JUSTICE RAJESH BINDAL, CHIEF JUSTICE (ACTING),HON'BLE JUSTICE ANIRUDDHA ROY

…mpanies, trusts and societies. Further such contention of the appellant is absolutely contrary to the undertakings of HVL as contained in 79 (2007) 1 Maj LJ 545 80 (2015) 2 Mah LJ 184 81 (2020) 6 SCC 387 82 (2007) 7 SCC 183 83 (2008) 7 SCC 695 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 159 of 300 paragraph 19C of the amended application for grant of letter of administration. With regard to the extent of estate it is emphatically submitted that this issue is an admitted issue and co…

Tcg Life Sciences Pvt Ltd vs. Joint Comm of Income Tax Range59 Kol and Anr

Bench: HON'BLE JUSTICE RAJESH BINDAL, CHIEF JUSTICE (ACTING),HON'BLE JUSTICE ANIRUDDHA ROY

…mpanies, trusts and societies. Further such contention of the appellant is absolutely contrary to the undertakings of HVL as contained in 79 (2007) 1 Maj LJ 545 80 (2015) 2 Mah LJ 184 81 (2020) 6 SCC 387 82 (2007) 7 SCC 183 83 (2008) 7 SCC 695 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 159 of 300 paragraph 19C of the amended application for grant of letter of administration. With regard to the extent of estate it is emphatically submitted that this issue is an admitted issue and co…

Principal Commissioner of Income Tax-2, Kolkata vs. M/S Kesoram Industries Ltd

Bench: HON'BLE JUSTICE RAJESH BINDAL, CHIEF JUSTICE (ACTING),HON'BLE JUSTICE ANIRUDDHA ROY

…mpanies, trusts and societies. Further such contention of the appellant is absolutely contrary to the undertakings of HVL as contained in 79 (2007) 1 Maj LJ 545 80 (2015) 2 Mah LJ 184 81 (2020) 6 SCC 387 82 (2007) 7 SCC 183 83 (2008) 7 SCC 695 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 159 of 300 paragraph 19C of the amended application for grant of letter of administration. With regard to the extent of estate it is emphatically submitted that this issue is an admitted issue and co…

Shweta Chhawchharia vs. Commissioner of Income Tax, Kolkata-12

Bench: HON'BLE JUSTICE I. P. MUKERJI,HON'BLE JUSTICE KAUSIK CHANDA

…mpanies, trusts and societies. Further such contention of the appellant is absolutely contrary to the undertakings of HVL as contained in 79 (2007) 1 Maj LJ 545 80 (2015) 2 Mah LJ 184 81 (2020) 6 SCC 387 82 (2007) 7 SCC 183 83 (2008) 7 SCC 695 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 159 of 300 paragraph 19C of the amended application for grant of letter of administration. With regard to the extent of estate it is emphatically submitted that this issue is an admitted issue and co…

Principal Commissioner of Income Tax, Central-2, Kolkata vs. Electrocast Sales India Ltd

Bench: HON'BLE JUSTICE I. P. MUKERJI,HON'BLE JUSTICE KAUSIK CHANDA

…mpanies, trusts and societies. Further such contention of the appellant is absolutely contrary to the undertakings of HVL as contained in 79 (2007) 1 Maj LJ 545 80 (2015) 2 Mah LJ 184 81 (2020) 6 SCC 387 82 (2007) 7 SCC 183 83 (2008) 7 SCC 695 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 159 of 300 paragraph 19C of the amended application for grant of letter of administration. With regard to the extent of estate it is emphatically submitted that this issue is an admitted issue and co…

M/s. Canara Securities Ltd vs. Dy. Commissioner of Income Tax

Bench: M.S.RAMACHANDRA RAO,T.AMARNATH GOUD

…mpanies, trusts and societies. Further such contention of the appellant is absolutely contrary to the undertakings of HVL as contained in 79 (2007) 1 Maj LJ 545 80 (2015) 2 Mah LJ 184 81 (2020) 6 SCC 387 82 (2007) 7 SCC 183 83 (2008) 7 SCC 695 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 159 of 300 paragraph 19C of the amended application for grant of letter of administration. With regard to the extent of estate it is emphatically submitted that this issue is an admitted issue and co…

The Commissioner of Income Tax- IV vs. M/s. Prabhat Agri Bio Tech P Ltd

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY