CIT v. Jewels

257 ITR 736Reported decision#20153 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2021 to 2021.

Issues it is cited on

section 116section 251(1)section 251accommodation entrysection 151section 153csection 153section 153asection 11section 15section 25section 148

Judgments citing CIT v. Jewels

Manoj Kumar Jain, Ghaziabad vs. DCIT, Central Circle, Ghaziabad

In the result, ground No. 2 of the appeal of the assessee is also dismissed

ITA 4163/DEL/2018[2008-09]Status: DisposedITAT Delhi27 Jul 2021AY 2008-09

Bench: Ms. Suchitra Kamblea N D Shri Prashant Maharishi

For Appellant: N o n eFor Respondent: Ms. Parmita M. Biswas
Section 147Section 153CSection 251Section 251(1)(i)

…IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH: ‘E’ NEW DELHI ] BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER A N D SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. Nos. 4160, 4161, 4162 & 4163/Del/2018 Assessment Years : 2005-06, 2006-07, 2007-08& 2008-09 (THROUGH VIDEO CONFERENCING) Manoj Kumar Jain, DCIT, Vs. C/o. M/s. Kapil Goel Central Circle, Associates,F–26/124,Sector 7,Rohini, Delhi – 110 085. Ghaziabad. PAN : ACLPJ4982H (RESPONDENT) (APPELLANT) Assessee by : N o n e; Department by: Ms. Parmita M. Biswas, [CIT] – DR; Date of Hearing 27.07.2021 Date of Pronouncement 27.07.2021 ORDER PER PRASHANT MAHAR…

Manoj Kumar Jain, Ghaziabad vs. DCIT, Central Circle, Ghaziabad

In the result, ground No. 2 of the appeal of the assessee is also dismissed

ITA 4162/DEL/2018[2007-08]Status: DisposedITAT Delhi27 Jul 2021AY 2007-08

Bench: Ms. Suchitra Kamblea N D Shri Prashant Maharishi

For Appellant: N o n eFor Respondent: Ms. Parmita M. Biswas
Section 147Section 153CSection 251Section 251(1)(i)

…IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH: ‘E’ NEW DELHI ] BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER A N D SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. Nos. 4160, 4161, 4162 & 4163/Del/2018 Assessment Years : 2005-06, 2006-07, 2007-08& 2008-09 (THROUGH VIDEO CONFERENCING) Manoj Kumar Jain, DCIT, Vs. C/o. M/s. Kapil Goel Central Circle, Associates,F–26/124,Sector 7,Rohini, Delhi – 110 085. Ghaziabad. PAN : ACLPJ4982H (RESPONDENT) (APPELLANT) Assessee by : N o n e; Department by: Ms. Parmita M. Biswas, [CIT] – DR; Date of Hearing 27.07.2021 Date of Pronouncement 27.07.2021 ORDER PER PRASHANT MAHAR…

Manoj Kumar Jain, Ghaziabad vs. DCIT, Central Circle, Ghaziabad

In the result, ground No. 2 of the appeal of the assessee is also dismissed

ITA 4161/DEL/2018[2006-07]Status: DisposedITAT Delhi27 Jul 2021AY 2006-07

Bench: Ms. Suchitra Kamblea N D Shri Prashant Maharishi

For Appellant: N o n eFor Respondent: Ms. Parmita M. Biswas
Section 147Section 153CSection 251Section 251(1)(i)

…IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH: ‘E’ NEW DELHI ] BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER A N D SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. Nos. 4160, 4161, 4162 & 4163/Del/2018 Assessment Years : 2005-06, 2006-07, 2007-08& 2008-09 (THROUGH VIDEO CONFERENCING) Manoj Kumar Jain, DCIT, Vs. C/o. M/s. Kapil Goel Central Circle, Associates,F–26/124,Sector 7,Rohini, Delhi – 110 085. Ghaziabad. PAN : ACLPJ4982H (RESPONDENT) (APPELLANT) Assessee by : N o n e; Department by: Ms. Parmita M. Biswas, [CIT] – DR; Date of Hearing 27.07.2021 Date of Pronouncement 27.07.2021 ORDER PER PRASHANT MAHAR…

Manoj Kumar Jain, Ghaziabad vs. DCIT, Central Circle, Ghaziabad

In the result, ground No. 2 of the appeal of the assessee is also dismissed

ITA 4160/DEL/2018[2005-06]Status: DisposedITAT Delhi27 Jul 2021AY 2005-06

Bench: Ms. Suchitra Kamblea N D Shri Prashant Maharishi

For Appellant: N o n eFor Respondent: Ms. Parmita M. Biswas
Section 147Section 153CSection 251Section 251(1)(i)

…IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH: ‘E’ NEW DELHI ] BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER A N D SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. Nos. 4160, 4161, 4162 & 4163/Del/2018 Assessment Years : 2005-06, 2006-07, 2007-08& 2008-09 (THROUGH VIDEO CONFERENCING) Manoj Kumar Jain, DCIT, Vs. C/o. M/s. Kapil Goel Central Circle, Associates,F–26/124,Sector 7,Rohini, Delhi – 110 085. Ghaziabad. PAN : ACLPJ4982H (RESPONDENT) (APPELLANT) Assessee by : N o n e; Department by: Ms. Parmita M. Biswas, [CIT] – DR; Date of Hearing 27.07.2021 Date of Pronouncement 27.07.2021 ORDER PER PRASHANT MAHAR…

CIT v. Jewels (257 ITR 736) — Cited in 4 Judgments | BharatTax