Chandra Agencies v. ITO

110 ITR 405Reported decision#21994 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2020 to 2020.

Judgments citing Chandra Agencies v. ITO

Sh. Shambhu Kumar, Ludhiana vs. ACIT, Ludhiana

In the result, the appeal filed by the assessee is allowed, whereas,

ITA 957/CHANDI/2017[2000-01]Status: DisposedITAT Chandigarh27 Feb 2020AY 2000-01

Bench: Shri N.K. Saini & Shri Sanjay Gargआयकरअपीलसं./Ita No. 957/Chd/2017 "नधा"रण वष" / Assessment Year : 2000-01 Shri Shambhu Kumar, Vs. The Acit, Circle-V, Prop.M/S Jindal Alloys, Ludhiana बनाम Kanganwal Road, Vpo Juugiana, Ludhiana "थायीलेखासं./Pan No: Aihpk8666P अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Smt. Geetinder Mann, JCIT
Section 147Section 148

…82 ITR 888 (SC) 7. Commissioner of Income Tax V/s Kishan Chand 328 ITR 173 P&H-HC 8. Commissioner of Income Tax V/s Naveen Chander 323 ITR 49 P&H-High Court 9. Chandra Agencies vs ITO 89 ITD 1 Delhi-TRIB 10. A K Kochandi Vs Agricultural Income Tax Officer 110 ITR 405 KER-HC 11. Kunj Bihari V/s Income Tax Officer 139 ITR 73 P&H-HC 12. Wg. Cdr. Sucha Singh V/s Income Tax Officer ITA NO.1605/DEL/2012, ITAT, Delhi Bench at New Delhi ITA Nos. 957 & 1007/Chd/2017 & 1492/Chd/2017 Shri Shambhu Kumar, Ludhiana 12 The aforesaid case laws can be well applied to the case of the assessee also. The service of notice u…

DCIT, C-3, Ludhiana vs. Sh. Shambhu Kumar, Jugiana

In the result, the appeal filed by the assessee is allowed, whereas,

ITA 1492/CHANDI/2017[2000-01]Status: DisposedITAT Chandigarh27 Feb 2020AY 2000-01

Bench: Shri N.K. Saini & Shri Sanjay Gargआयकरअपीलसं./Ita No. 957/Chd/2017 "नधा"रण वष" / Assessment Year : 2000-01 Shri Shambhu Kumar, Vs. The Acit, Circle-V, Prop.M/S Jindal Alloys, Ludhiana बनाम Kanganwal Road, Vpo Juugiana, Ludhiana "थायीलेखासं./Pan No: Aihpk8666P अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Smt. Geetinder Mann, JCIT
Section 147Section 148

…82 ITR 888 (SC) 7. Commissioner of Income Tax V/s Kishan Chand 328 ITR 173 P&H-HC 8. Commissioner of Income Tax V/s Naveen Chander 323 ITR 49 P&H-High Court 9. Chandra Agencies vs ITO 89 ITD 1 Delhi-TRIB 10. A K Kochandi Vs Agricultural Income Tax Officer 110 ITR 405 KER-HC 11. Kunj Bihari V/s Income Tax Officer 139 ITR 73 P&H-HC 12. Wg. Cdr. Sucha Singh V/s Income Tax Officer ITA NO.1605/DEL/2012, ITAT, Delhi Bench at New Delhi ITA Nos. 957 & 1007/Chd/2017 & 1492/Chd/2017 Shri Shambhu Kumar, Ludhiana 12 The aforesaid case laws can be well applied to the case of the assessee also. The service of notice u…

DCIT, C-5, Ludhiana vs. Shri Shambhu Kumar, Ludhiana

In the result, the appeal filed by the assessee is allowed, whereas,

ITA 1007/CHANDI/2017[2000-01]Status: DisposedITAT Chandigarh27 Feb 2020AY 2000-01

Bench: Shri N.K. Saini & Shri Sanjay Gargआयकरअपीलसं./Ita No. 957/Chd/2017 "नधा"रण वष" / Assessment Year : 2000-01 Shri Shambhu Kumar, Vs. The Acit, Circle-V, Prop.M/S Jindal Alloys, Ludhiana बनाम Kanganwal Road, Vpo Juugiana, Ludhiana "थायीलेखासं./Pan No: Aihpk8666P अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Smt. Geetinder Mann, JCIT
Section 147Section 148

…82 ITR 888 (SC) 7. Commissioner of Income Tax V/s Kishan Chand 328 ITR 173 P&H-HC 8. Commissioner of Income Tax V/s Naveen Chander 323 ITR 49 P&H-High Court 9. Chandra Agencies vs ITO 89 ITD 1 Delhi-TRIB 10. A K Kochandi Vs Agricultural Income Tax Officer 110 ITR 405 KER-HC 11. Kunj Bihari V/s Income Tax Officer 139 ITR 73 P&H-HC 12. Wg. Cdr. Sucha Singh V/s Income Tax Officer ITA NO.1605/DEL/2012, ITAT, Delhi Bench at New Delhi ITA Nos. 957 & 1007/Chd/2017 & 1492/Chd/2017 Shri Shambhu Kumar, Ludhiana 12 The aforesaid case laws can be well applied to the case of the assessee also. The service of notice u…

Chandra Agencies v. ITO (110 ITR 405) — Cited in 3 Judgments | BharatTax