CIT v. Mohan Lai Aagarwal

35 Taxmann.com 258High Court2013#17716 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2018.

Judgments citing CIT v. Mohan Lai Aagarwal

ITO Ward 28 (2) vs. Nagrmal Bansal

In the result, the appeal of the Revenue is allowed for statistical

ITA 341/DEL/2007[1998-1999]Status: DisposedITAT Delhi31 May 2018AY 1998-1999

Bench: Shri Amit Shukla & Shri O.P. Kant

For Appellant: Sh. K. Sampath (Adv.)For Respondent: Sh. Sandip Kumar Mishra (Sr. DR)

Section 131Section 132(1)Section 148Section 158

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: “A”, NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI O.P. KANT, ACCOUNTANT MEMBER ITA No.- 341/Del/2007 (Assessment Year: 1998-99) Income-tax Officer, Late Sh. Nagrmal Bansal Ward-28(2), Vs. Through L/H Shri Anil Kumar New Delhi. Bansal, 4032, Chawri Bazar, Delhi-6. PAN No: ABDPM6914E APPELLANT RESPONDENT ITA No.- 148/Del/2007 (Assessment Year: 1998-99) Income-tax Officer, Sh. Anil Kumar Bansal, Ward-28(2), Vs. 4032,Chawri Bazar, New Delhi. Delhi- 6 PAN No: ABZPK2120K APPELLANT RESPONDENT Assessee by : Sh. K. Sampath (Adv.) Revenue by : Sh. Sandi…

ITO Ward 28 (2) vs. Anil Kumar Bansal

In the result, the appeal of the Revenue is allowed for statistical

ITA 148/DEL/2007[1998-1999]Status: DisposedITAT Delhi31 May 2018AY 1998-1999

Bench: Shri Amit Shukla & Shri O.P. Kant

For Appellant: Sh. K. Sampath (Adv.)For Respondent: Sh. Sandip Kumar Mishra (Sr. DR)

Section 131Section 132(1)Section 148Section 158

ITO, Ward 28(1) vs. Geeta Devi Bindal

In the result, both the appeals of the Revenue are allowed for statistical purpose

ITA 2154/DEL/2007[1998-1999]Status: DisposedITAT Delhi20 Mar 2017AY 1998-1999

Bench: : Shri I.C. Sudhir & Shri L.P. Sahu

For Appellant: Sh. Amrit Lal, Sr. DRFor Respondent: Sh. T.R. Talwar, Adv. &

Section 143(3)Section 147Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH ‘C’ NEW DELHI BEFORE : SHRI I.C. SUDHIR, JUDICIAL MEMBER & SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA No. 2154/Del./2007 Asstt. Year : 1998-99 Income-tax Officer, vs. Smt. Geeta Devi Bindal, Ward 28(1), New Delhi. GD-18, Pitampura Delhi-34. (Appellant) (Respondent) Appellant by : Sh. Amrit Lal, Sr. DR Respondent by : Sh. T.R. Talwar, Adv. & Sh. V.K. Gupta, C.A. Date of hearing : 01.03.2017 Date of pronouncement : 20.03.2017 ORDER Per L.P. Sahu, Accountant Member: This is an appeal filed by the Revenue against the order of ld. CIT(A)- XXV, New Delhi dated 21.…

ITO Ward 28 (3) vs. Ajit Jain

In the result, both the appeals of the Revenue are allowed for

ITA 4200/DEL/2006[1998-1999]Status: DisposedITAT Delhi19 Jan 2017AY 1998-1999

Bench: : Shri I.C. Sudhir & Shri L.P. Sahu

For Appellant: Sh. Rajesh Kumar, Sr. DRFor Respondent: Sh. K. Sampath, Advocate &

Section 143(3)Section 147Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH ‘E’ NEW DELHI BEFORE : SHRI I.C. SUDHIR, JUDICIAL MEMBER & SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA No. 4200/Del./2006 Asstt. Year : 1998-99 Income-tax Officer, vs. Ajit Prasad Jain, Ward 28(3), New Delhi. 1037, Tilak Bazar Chowk, Delhi. (PAN: ADHPJ 4956 A) Date of hearing : 24.11.2016 ITA No. 4199/Del./2006 Asstt. Year : 1998-99 Income-tax Officer, vs. Ajit Prasad Jain & Sons (HUF), Ward 28(3), New Delhi. 1037, Tilak Bazar Chowk, Delhi. (PAN: AADHA 2545 P) (Appellant) (Respondent) Date of hearing : 07.12.2016 Date of pronouncement : 19.01.2017 Appellant b…

ITO Ward 29 (3) vs. Sanjeev & Sons HUF

In the result, the appeal of the Revenue is dismissed

ITA 362/DEL/2007[1998-1999]Status: DisposedITAT Delhi19 Aug 2016AY 1998-1999

Bench: Sh. H.S. Sidhu & Sh. O.P. Kantassessment Year: 1998-99 Income Tax Officer, Ward - Vs. M/S. Sanjeev & Sons, Huf, 29(3), New Delhi 1596, Bhagirath Place, Chandni Chowk, Delhi Gir/Pan :Aabh53384Q (Appellant) (Respondent) Appellant By Sh. F.R. Meena, Sr.Dr Respondent By None Date Of Hearing 10.08.2016 Date Of Pronouncement 19.08.2016 Order Per O.P. Kant, A.M.: This Appeal By The Revenue Is Directed Against The Order Dated 7Th November, 2006 Of Learned Commissioner Of Income Tax (Appeals)-Xxv, New Delhi, Raising The Following Grounds Of Appeal: I. On The Facts & In The Circumstances Of The Case, The Learned Commissioner Of Income Tax (Appeals) Has Erred In Deleting The Addition Amounting To Rs. 41,15,607/- Made On Account Of Accommodation Entry Provided By M/S. Bishan Chand Mukesh Kumar In Whose Case It Was Clearly Established That This Firm Has Not Done Any Purchase & Sale Of Jewellery But Issued Cheques In Lieu Of Cash Given By The Assessee.

Section 132Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SH. H.S. SIDHU, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 1998-99 Income Tax Officer, Ward - Vs. M/s. Sanjeev & Sons, HUF, 29(3), New Delhi 1596, Bhagirath Place, Chandni Chowk, Delhi GIR/PAN :AABH53384Q (Appellant) (Respondent) Appellant by Sh. F.R. Meena, Sr.DR Respondent by None Date of hearing 10.08.2016 Date of pronouncement 19.08.2016 ORDER PER O.P. KANT, A.M.: This appeal by the Revenue is directed against the order dated 7th November, 2006 of learned Commissioner of Income Tax (Appeals)-XXV, New Delhi, rais…