Chandra Agencies vs ITO 89 ITD 1 Delhi-TRIB 10. A K Kochandi v. Agricultural Income Tax Officer

139 ITR 73Reported decision#22478 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 vs ITO 89 ITD 1 Delhi-TRIB 10. A K Kochandi v. Agricultural Income Tax Officer

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

…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/s 148 of the Act on the assessee has not been proved. Eve…

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

…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/s 148 of the Act on the assessee has not been proved. Eve…

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

…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/s 148 of the Act on the assessee has not been proved. Eve…

Chandra Agencies vs ITO 89 ITD 1 Delhi-TRIB 10. A K Kochandi v. Agricultural Income Tax Officer (139 ITR 73) — Cited in 3 Judgments | BharatTax