CIT v. Darsan Singh

272 ITR 650Reported decision2005#24145 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2021 to 2021.

Judgments citing CIT v. Darsan Singh

The ITO, Ward-1, Anand vs. M/S. Devraj Developers, Anand

In the result, appeal of the revenue in ITA No

ITA 1526/AHD/2018[2011-12]Status: DisposedITAT Ahmedabad08 Jun 2021AY 2011-12

Bench: Shri Rajpal Yadav & Shri Pradip Kumar Kediaआयकर अपील सं./I.T.A. Nos. 1524 To 1526/Ahd/2018 ("नधा"रण वष" / Assessment Years : 2009-10 To 2011-12)

For Appellant: Shri S. S. Shukla, Sr.DR
Section 142ASection 147

…the civil appeal. The Department was not entitled to reopen the assessment. Civil appeal is, accordingly, dismissed. No order as to costs." Reliance can also be made upon the judgments of Punjab & Haryana High Court in the case of CIT Vs Darsan Singh [2005] 272 ITR 650 (P & H), the judgment of Madras High Court in CIT Vs V.T. Rajenderan [2007] 288 ITR 312 (Mad) and the judgment of Madhya Pradesh High Court in Prakash Chand Vs Dy. CIT [2004] 269 ITR 260 (M.P.) in which it was held that the notice of reassessment on the basis of report of the Valuation Officer is not valid. It was held that DVO's report is only a…

The ITO, Ward-1, Anand vs. M/S. Devraj Developers, Anand

In the result, appeal of the revenue in ITA No

ITA 1525/AHD/2018[2010-11]Status: DisposedITAT Ahmedabad08 Jun 2021AY 2010-11

Bench: Shri Rajpal Yadav & Shri Pradip Kumar Kediaआयकर अपील सं./I.T.A. Nos. 1524 To 1526/Ahd/2018 ("नधा"रण वष" / Assessment Years : 2009-10 To 2011-12)

For Appellant: Shri S. S. Shukla, Sr.DR
Section 142ASection 147

…the civil appeal. The Department was not entitled to reopen the assessment. Civil appeal is, accordingly, dismissed. No order as to costs." Reliance can also be made upon the judgments of Punjab & Haryana High Court in the case of CIT Vs Darsan Singh [2005] 272 ITR 650 (P & H), the judgment of Madras High Court in CIT Vs V.T. Rajenderan [2007] 288 ITR 312 (Mad) and the judgment of Madhya Pradesh High Court in Prakash Chand Vs Dy. CIT [2004] 269 ITR 260 (M.P.) in which it was held that the notice of reassessment on the basis of report of the Valuation Officer is not valid. It was held that DVO's report is only a…

The ITO, Ward-1, Anand vs. M/S. Devraj Developers, Anand

In the result, appeal of the revenue in ITA No

ITA 1524/AHD/2018[2009-10]Status: DisposedITAT Ahmedabad08 Jun 2021AY 2009-10

Bench: Shri Rajpal Yadav & Shri Pradip Kumar Kediaआयकर अपील सं./I.T.A. Nos. 1524 To 1526/Ahd/2018 ("नधा"रण वष" / Assessment Years : 2009-10 To 2011-12)

For Appellant: Shri S. S. Shukla, Sr.DR
Section 142ASection 147

…the civil appeal. The Department was not entitled to reopen the assessment. Civil appeal is, accordingly, dismissed. No order as to costs." Reliance can also be made upon the judgments of Punjab & Haryana High Court in the case of CIT Vs Darsan Singh [2005] 272 ITR 650 (P & H), the judgment of Madras High Court in CIT Vs V.T. Rajenderan [2007] 288 ITR 312 (Mad) and the judgment of Madhya Pradesh High Court in Prakash Chand Vs Dy. CIT [2004] 269 ITR 260 (M.P.) in which it was held that the notice of reassessment on the basis of report of the Valuation Officer is not valid. It was held that DVO's report is only a…

CIT v. Darsan Singh (272 ITR 650) — Cited in 3 Judgments | BharatTax