CIT v. Abdul Gani Gurdeji

213 ITR 798High Court#17213 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 352,026 Indian tax judgments — from 2018 to 2018.

Judgments citing CIT v. Abdul Gani Gurdeji

Sri.T.Abdul Majeed Proprietor, Cochin vs. The DCIT, Ernakulam

In the result, the appeals filed by the assessee are partly allowed, as indicated above

ITA 74/COCH/2017[1998-99]Status: DisposedITAT Cochin14 Dec 2018AY 1998-99

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri. C.B.M.Warrier, CAFor Respondent: Smt.A.S.Bindhu, Sr.DR
Section 143Section 153Section 250Section 254Section 263Section 264

…of natural justice. We are not expressing anything on merits and the AO can take his own independent decision. The AO should also consider the following decisions relied on by the ld.counsel in the light of evidence before him. (i) CIT v. Abdul Gani Gurdeji 213 ITR 798 (Raj) (ii) CIT v. Prof.P.G.A.Nath 234 ITR 854 (Del) (iii) General Exporters v. CIT 234 ITR 860 (Mad) ITA Nos.70-74/Coch/2017 3 Sri.T Abdul Majeed, Prop.Fair Pharma. We accordingly, set aside the order of the CIT(Appeals) on this issue.” 4. The Assessing Officer gave effect to the ITAT’s orders for assessment years 1994-95 to 1998-99 vide orders…

Sri.T.Abdul Majeed Proprietor, Cochin vs. The DCIT, Ernakulam

In the result, the appeals filed by the assessee are partly allowed, as indicated above

ITA 73/COCH/2017[1997-98]Status: DisposedITAT Cochin14 Dec 2018AY 1997-98

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri. C.B.M.Warrier, CAFor Respondent: Smt.A.S.Bindhu, Sr.DR
Section 143Section 153Section 250Section 254Section 263Section 264

…thing on merits and the AO can take his own independent decision. The AO should also consider the following decisions relied on by the ld.counsel in the light of evidence before him. (i) CIT v. Abdul Gani Gurdeji 213 ITR 798 (Raj) (ii) CIT v. Prof.P.G.A.Nath 234 ITR 854 (Del) (iii) General Exporters v. CIT 234 ITR 860 (Mad) ITA Nos.70-74/Coch/2017 3 Sri.T Abdul Majeed, Prop.Fair Pharma. We accordingly, set aside the order of the CIT(Appeals) on this issue.” 4. The Assessing Officer gave effect to the ITAT’s orders for assessment years 1994-95 to 1998-99 vide orders dated 01.03.2010. The assessee had contended…

Sri.T.Abdul Majeed Proprietor, Cochin vs. The DCIT, Ernakulam

In the result, the appeals filed by the assessee are partly allowed, as indicated above

ITA 72/COCH/2017[1996-97]Status: DisposedITAT Cochin14 Dec 2018AY 1996-97

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri. C.B.M.Warrier, CAFor Respondent: Smt.A.S.Bindhu, Sr.DR
Section 143Section 153Section 250Section 254Section 263Section 264

…thing on merits and the AO can take his own independent decision. The AO should also consider the following decisions relied on by the ld.counsel in the light of evidence before him. (i) CIT v. Abdul Gani Gurdeji 213 ITR 798 (Raj) (ii) CIT v. Prof.P.G.A.Nath 234 ITR 854 (Del) (iii) General Exporters v. CIT 234 ITR 860 (Mad) ITA Nos.70-74/Coch/2017 3 Sri.T Abdul Majeed, Prop.Fair Pharma. We accordingly, set aside the order of the CIT(Appeals) on this issue.” 4. The Assessing Officer gave effect to the ITAT’s orders for assessment years 1994-95 to 1998-99 vide orders dated 01.03.2010. The assessee had contended…

Sri.T.Abdul Majeed Proprietor, Cochin vs. The DCIT, Ernakulam

In the result, the appeals filed by the assessee are partly allowed, as indicated above

ITA 70/COCH/2017[1994-95]Status: DisposedITAT Cochin14 Dec 2018AY 1994-95

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri. C.B.M.Warrier, CAFor Respondent: Smt.A.S.Bindhu, Sr.DR
Section 143Section 153Section 250Section 254Section 263Section 264

…thing on merits and the AO can take his own independent decision. The AO should also consider the following decisions relied on by the ld.counsel in the light of evidence before him. (i) CIT v. Abdul Gani Gurdeji 213 ITR 798 (Raj) (ii) CIT v. Prof.P.G.A.Nath 234 ITR 854 (Del) (iii) General Exporters v. CIT 234 ITR 860 (Mad) ITA Nos.70-74/Coch/2017 3 Sri.T Abdul Majeed, Prop.Fair Pharma. We accordingly, set aside the order of the CIT(Appeals) on this issue.” 4. The Assessing Officer gave effect to the ITAT’s orders for assessment years 1994-95 to 1998-99 vide orders dated 01.03.2010. The assessee had contended…

Sri.T.Abdul Majeed Proprietor, Cochin vs. The DCIT, Ernakulam

In the result, the appeals filed by the assessee are partly allowed, as indicated above

ITA 71/COCH/2017[1995-96]Status: DisposedITAT Cochin14 Dec 2018AY 1995-96

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri. C.B.M.Warrier, CAFor Respondent: Smt.A.S.Bindhu, Sr.DR
Section 143Section 153Section 250Section 254Section 263Section 264

…thing on merits and the AO can take his own independent decision. The AO should also consider the following decisions relied on by the ld.counsel in the light of evidence before him. (i) CIT v. Abdul Gani Gurdeji 213 ITR 798 (Raj) (ii) CIT v. Prof.P.G.A.Nath 234 ITR 854 (Del) (iii) General Exporters v. CIT 234 ITR 860 (Mad) ITA Nos.70-74/Coch/2017 3 Sri.T Abdul Majeed, Prop.Fair Pharma. We accordingly, set aside the order of the CIT(Appeals) on this issue.” 4. The Assessing Officer gave effect to the ITAT’s orders for assessment years 1994-95 to 1998-99 vide orders dated 01.03.2010. The assessee had contended…

CIT v. Abdul Gani Gurdeji (213 ITR 798) — Cited in 5 Judgments | BharatTax