CIT v. PNB

340 ITR 50Reported decision#24576 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2020 to 2020.

Judgments citing CIT v. PNB

Wimco Seeding Ltd vs. JCIT, Spl. Range-22

In the result, appeal of the assessee for all these three years are allowed as indicated above

ITA 2757/DEL/2002[1991-1992]Status: DisposedITAT Delhi22 Jun 2020AY 1991-1992

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Rakhi Vimal, Sr. DR
Section 139(1)Section 147Section 148

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 2755, 2756, 2757/Del/2002 (Assessment Year: 1989-90 to 1991-92) Wimco Seedlings Ltd, Vs. Joint Commissioner of Income C-14, 2nd Floor, Lajpat Nagar, Part- Tax, III, New Delhi Special Range-22, New Delhi (Appellant) (Respondent) Assessee by : Shri Rohit Jain, Adv Revenue by: Ms. Rakhi Vimal, Sr. DR Date of Hearing 16/01/2020 Date of pronouncement 22/06/2020 O R D E R PER PRASHANT MAHARISHI, A. M. 1. These are the appeals filed by the assessee against the ord…

Wimco Seeding Ltd vs. JCIT, Spl. Range-22

In the result, appeal of the assessee for all these three years are allowed as indicated above

ITA 2756/DEL/2002[1990-1991]Status: DisposedITAT Delhi22 Jun 2020AY 1990-1991

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Rakhi Vimal, Sr. DR
Section 139(1)Section 147Section 148

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 2755, 2756, 2757/Del/2002 (Assessment Year: 1989-90 to 1991-92) Wimco Seedlings Ltd, Vs. Joint Commissioner of Income C-14, 2nd Floor, Lajpat Nagar, Part- Tax, III, New Delhi Special Range-22, New Delhi (Appellant) (Respondent) Assessee by : Shri Rohit Jain, Adv Revenue by: Ms. Rakhi Vimal, Sr. DR Date of Hearing 16/01/2020 Date of pronouncement 22/06/2020 O R D E R PER PRASHANT MAHARISHI, A. M. 1. These are the appeals filed by the assessee against the ord…

Wimco Seeding Ltd vs. JCIT, Spl. Range-22

In the result, appeal of the assessee for all these three years are allowed as indicated above

ITA 2755/DEL/2002[1989-1990]Status: DisposedITAT Delhi22 Jun 2020AY 1989-1990

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Rakhi Vimal, Sr. DR
Section 139(1)Section 147Section 148

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 2755, 2756, 2757/Del/2002 (Assessment Year: 1989-90 to 1991-92) Wimco Seedlings Ltd, Vs. Joint Commissioner of Income C-14, 2nd Floor, Lajpat Nagar, Part- Tax, III, New Delhi Special Range-22, New Delhi (Appellant) (Respondent) Assessee by : Shri Rohit Jain, Adv Revenue by: Ms. Rakhi Vimal, Sr. DR Date of Hearing 16/01/2020 Date of pronouncement 22/06/2020 O R D E R PER PRASHANT MAHARISHI, A. M. 1. These are the appeals filed by the assessee against the ord…

CIT v. PNB (340 ITR 50) — Cited in 3 Judgments | BharatTax