CIT v. Jyothikana ChOwdhurani & Othrs, Civil Appeals No.57 to 62 of

32 ITR 705Supreme Court of India1957#24596 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2021.

Judgments citing CIT v. Jyothikana ChOwdhurani & Othrs, Civil Appeals No.57 to 62 of

SULZER PUMPS INDIA LTD,NAVI MUMBAI vs. DCIT 15(3)(2), MUMBAI

In the result, the appeal for AY 2012-13 is partly allowed

ITA 1153/MUM/2017[2012-13]Status: DisposedITAT Mumbai23 Mar 2021AY 2012-13

Bench: Shri Vikas Awasthy () & Shri N.K. Pradhan () Assessment Year: 2012-13 & Assessment Year: 2013-14 & Assessment Year: 2014-15

For Appellant: Shri V. Sridharan, Shri S. SriramFor Respondent: Shri A. Mohan, Shri Sushil Kr

Section 143(3)Section 80GSection 92CSection 95D

…occasion for the assessee to file the above ground on 13.02.2017. It is well settled that the decision of the High Court would have binding force in the state in which the court has jurisdiction as held in CIT vs. Benoykumar 32 ITR 466 (SC); CIT vs. Jyotikana 32 ITR 705 (SC). Thus, the decision of the High Court are binding on the Sub-ordinate courts, authorities and Tribunal situated within its jurisdictional territory as held in Taylor vs. CIT 232 ITR 771; CGT v Jain 230 ITR 839; CIT v Sunil Kumar 212 ITR 238; CIT v Thana Elec 206 ITR 727; Indian Tube v CIT 203 ITR 54; CIT v Joshi and Joshi 202 ITR 1017. CIT v…

VIKAS GLOBALONE LTD.,NEW DELHI vs. DCIT, CIRCLE- 26(2), NEW DELHI

In the result, appeal of Assessee is partly allowed

ITA 2498/DEL/2018[2012-13]Status: DisposedITAT Delhi08 Mar 2019AY 2012-13

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: Shri Piyush KamalFor Respondent: Shri S.S. Rana, CIT-D.R

Section 115JSection 37Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G” : DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA.No.2498/Del./2018 Assessment Year 2012-2013 M/s. Vikas Globalone Ltd., (Now known as M/s. The DCIT, Vikas Ecotech Ltd.,) F-6, vs. Circle-26(2), Vikas House, 34/1, East Punjabi Bagh, New Delhi. New Delhi. PIN 110026.PAN AAACV0608G (Appellant) (Respondent) Shri Gautam Jain, And For Assessee : Shri Piyush Kamal, Advocates For Revenue : Shri S.S. Rana, CIT-D.R. Date of Hearing : 31.01.2019 Date of Pronouncement : 08.03.2019 ORDER PER BHAVNESH SAINI, J.M. This appea…

RAJIV RAJARAM KASHYAP,MUMBAI vs. DCIT 8(1), MUMBAI

In the result, appeal of the assessee is dismissed

ITA 5691/MUM/2015[2005-06]Status: DisposedITAT Mumbai20 Jun 2016AY 2005-06

Bench: Shri D. Karunakara Raoi.T.A. No.5691/M/2015 (Assessment Year: 2005-2006) Mr. Rajiv Rajaram Kashyap, फनाभ/ Dcit-8(1), 51/54, Juhu Supreme Shopping Mumbai. Vs. Center, Gulmohar Cross Road, No.9 Jvpd Scheme, Andheri (W), Mumbai – 400 049. स्थामी रेखा सं./ Pan : Acupk9810E (अऩीराथी /Appellant) .. (प्रत्मथी / Respondent) अऩीराथी की ओय से / Appellant By : None प्रत्मथी की ओय से/ Respondent By : Shri Aarsi Prasad, Dr

For Appellant: NoneFor Respondent: Shri Aarsi Prasad, DR

Section 143(3)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI D. KARUNAKARA RAO, ACCOUNTANT MEMBER I.T.A. No.5691/M/2015 (Assessment Year: 2005-2006) Mr. Rajiv Rajaram Kashyap, फनाभ/ DCIT-8(1), 51/54, Juhu Supreme Shopping Mumbai. Vs. Center, Gulmohar Cross Road, No.9 JVPD Scheme, Andheri (W), Mumbai – 400 049. स्थामी रेखा सं./ PAN : ACUPK9810E (अऩीराथी /Appellant) .. (प्रत्मथी / Respondent) अऩीराथी की ओय से / Appellant by : None प्रत्मथी की ओय से/ Respondent by : Shri Aarsi Prasad, DR सुनवाई की तायीख / Date of Hearing : 20.06.2016 घोषणा की तायीख /Date of Pronouncement : 20.06.2016 आदेश / O R D E R P…