CIT v. Greenworld Corpn

7 SCC 699Reported decision2009#21280 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2022 to 2022.

Judgments citing CIT v. Greenworld Corpn

JUDGEMENTopens in new window

ITA/73/2021HC Delhi19 Jan 2022
Section 260A

…anner, in which, the A.O. frames the assessment order. In this case, the investigation wing appears to have crossed the Rubicon, when it advised the A.O. to frame the assessment to protect the interest of the revenue. [See CIT v. Greenworld Corpn., (2009) 7 SCC 699; P. Palaniswami case10] 9 “53. ……. No doubt in terms of the circular letter issued by CBDT, the Commissioner or for that matter any other higher authority may have supervisory jurisdiction but it is difficult to conceive that even the merit of the decision shall be discussed and the same shall b…

JUDGEMENTopens in new window

ITA/71/2021HC Delhi19 Jan 2022
Section 260A

…anner, in which, the A.O. frames the assessment order. In this case, the investigation wing appears to have crossed the Rubicon, when it advised the A.O. to frame the assessment to protect the interest of the revenue. [See CIT v. Greenworld Corpn., (2009) 7 SCC 699; P. Palaniswami case10] 9 “53. ……. No doubt in terms of the circular letter issued by CBDT, the Commissioner or for that matter any other higher authority may have supervisory jurisdiction but it is difficult to conceive that even the merit of the decision shall be discussed and the same shall b…

JUDGEMENTopens in new window

ITA/69/2021HC Delhi19 Jan 2022
Section 260A

…anner, in which, the A.O. frames the assessment order. In this case, the investigation wing appears to have crossed the Rubicon, when it advised the A.O. to frame the assessment to protect the interest of the revenue. [See CIT v. Greenworld Corpn., (2009) 7 SCC 699; P. Palaniswami case10] 9 “53. ……. No doubt in terms of the circular letter issued by CBDT, the Commissioner or for that matter any other higher authority may have supervisory jurisdiction but it is difficult to conceive that even the merit of the decision shall be discussed and the same shall b…

JUDGEMENTopens in new window

ITA/68/2021HC Delhi19 Jan 2022
Section 260A

…anner, in which, the A.O. frames the assessment order. In this case, the investigation wing appears to have crossed the Rubicon, when it advised the A.O. to frame the assessment to protect the interest of the revenue. [See CIT v. Greenworld Corpn., (2009) 7 SCC 699; P. Palaniswami case10] 9 “53. ……. No doubt in terms of the circular letter issued by CBDT, the Commissioner or for that matter any other higher authority may have supervisory jurisdiction but it is difficult to conceive that even the merit of the decision shall be discussed and the same shall b…

CIT v. Greenworld Corpn (7 SCC 699) — Cited in 4 Judgments | BharatTax