CIT v. Sinhgad Technical Education Society in Civil Appeal Nos.11080 to 11083 of

397 ITR 34Supreme Court of India2017#17832 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2022 to 2022.

Issues it is cited on

section 127furnishing inaccurate particulars of incomesection 10(38)furnishing inaccurate particularsdocuments seizedaddition u/s 68satisfaction notesection 153daccommodation entrysection 133long term capital gainsection 131

Judgments citing CIT v. Sinhgad Technical Education Society in Civil Appeal Nos.11080 to 11083 of

ACIT Cent Cir 2(1), Mumbai vs. Shri Amish A Modi, Mumbai

ITA 1570/MUM/2021[2014-15]Status: DisposedITAT Mumbai20 Sept 2022AY 2014-15

Bench: Shri Kuldip Singh & Shri S. Rifaur Rahman

For Appellant: Shri Ravikant Pathak, A.RFor Respondent: Shri Rajesh Damor, D.R
Section 10(38)Section 127Section 143(3)Section 153CSection 153DSection 68

…s own case for A.Y. 2009-10, 2010-11 & 2011-12 in ITA Nos.4584, 4585 & 4586/M/2018 and also relied upon the decision rendered by the Hon’ble Supreme Court in case of CIT vs. Sinhgad Technical Education Society in Civil Appeal Nos.11080 to 11083 of 2017 (2017) 397 ITR 34 (SC) and the decision of Hon’ble High Court of Delhi in case of CIT vs. RRJ Securities Ltd. (2016) 380 ITR 612 (Del) and in case of Pepsico India Holdings (P.) Ltd. vs. ACIT (2014) 50 taxmann.com 299 (Delhi). 11. However, on the other hand, to repel the argument addressed by Ld. A.R. for the assessee the Ld. D.R. for the Revenue relied upon the o…

Amish Anantrai Modi, Mumbai vs. DCIT 2(1), Mumbai

ITA 1468/MUM/2021[2014-15]Status: DisposedITAT Mumbai20 Sept 2022AY 2014-15

Bench: Shri Kuldip Singh & Shri S. Rifaur Rahman

For Appellant: Shri Ravikant Pathak, A.RFor Respondent: Shri Rajesh Damor, D.R
Section 10(38)Section 127Section 143(3)Section 153CSection 153DSection 68

…s own case for A.Y. 2009-10, 2010-11 & 2011-12 in ITA Nos.4584, 4585 & 4586/M/2018 and also relied upon the decision rendered by the Hon’ble Supreme Court in case of CIT vs. Sinhgad Technical Education Society in Civil Appeal Nos.11080 to 11083 of 2017 (2017) 397 ITR 34 (SC) and the decision of Hon’ble High Court of Delhi in case of CIT vs. RRJ Securities Ltd. (2016) 380 ITR 612 (Del) and in case of Pepsico India Holdings (P.) Ltd. vs. ACIT (2014) 50 taxmann.com 299 (Delhi). 11. However, on the other hand, to repel the argument addressed by Ld. A.R. for the assessee the Ld. D.R. for the Revenue relied upon the o…

Asstt. CIT, Central Cir-2(1), Mumbai vs. Shri Amish A Modi, Mumbai

ITA 1357/MUM/2021[2013-14]Status: DisposedITAT Mumbai20 Sept 2022AY 2013-14

Bench: Shri Kuldip Singh & Shri S. Rifaur Rahman

For Appellant: Shri Ravikant Pathak, A.RFor Respondent: Shri Rajesh Damor, D.R
Section 10(38)Section 127Section 143(3)Section 153CSection 153DSection 68

…s own case for A.Y. 2009-10, 2010-11 & 2011-12 in ITA Nos.4584, 4585 & 4586/M/2018 and also relied upon the decision rendered by the Hon’ble Supreme Court in case of CIT vs. Sinhgad Technical Education Society in Civil Appeal Nos.11080 to 11083 of 2017 (2017) 397 ITR 34 (SC) and the decision of Hon’ble High Court of Delhi in case of CIT vs. RRJ Securities Ltd. (2016) 380 ITR 612 (Del) and in case of Pepsico India Holdings (P.) Ltd. vs. ACIT (2014) 50 taxmann.com 299 (Delhi). 11. However, on the other hand, to repel the argument addressed by Ld. A.R. for the assessee the Ld. D.R. for the Revenue relied upon the o…

Amish Anantrai Modi, Mumbai vs. Dy Cti-CC-2(1), Mumbai

ITA 1312/MUM/2021[2013-14]Status: DisposedITAT Mumbai20 Sept 2022AY 2013-14

Bench: Shri Kuldip Singh & Shri S. Rifaur Rahman

For Appellant: Shri Ravikant Pathak, A.RFor Respondent: Shri Rajesh Damor, D.R
Section 10(38)Section 127Section 143(3)Section 153CSection 153DSection 68

…s own case for A.Y. 2009-10, 2010-11 & 2011-12 in ITA Nos.4584, 4585 & 4586/M/2018 and also relied upon the decision rendered by the Hon’ble Supreme Court in case of CIT vs. Sinhgad Technical Education Society in Civil Appeal Nos.11080 to 11083 of 2017 (2017) 397 ITR 34 (SC) and the decision of Hon’ble High Court of Delhi in case of CIT vs. RRJ Securities Ltd. (2016) 380 ITR 612 (Del) and in case of Pepsico India Holdings (P.) Ltd. vs. ACIT (2014) 50 taxmann.com 299 (Delhi). 11. However, on the other hand, to repel the argument addressed by Ld. A.R. for the assessee the Ld. D.R. for the Revenue relied upon the o…

Amish Anantrai Modi, Mumbai vs. Dy Cti-CC-2(1), Mumbai

ITA 1311/MUM/2021[2012-13]Status: DisposedITAT Mumbai20 Sept 2022AY 2012-13

Bench: Shri Kuldip Singh & Shri S. Rifaur Rahman

For Appellant: Shri Ravikant Pathak, A.RFor Respondent: Shri Rajesh Damor, D.R
Section 10(38)Section 127Section 143(3)Section 153CSection 153DSection 68

…s own case for A.Y. 2009-10, 2010-11 & 2011-12 in ITA Nos.4584, 4585 & 4586/M/2018 and also relied upon the decision rendered by the Hon’ble Supreme Court in case of CIT vs. Sinhgad Technical Education Society in Civil Appeal Nos.11080 to 11083 of 2017 (2017) 397 ITR 34 (SC) and the decision of Hon’ble High Court of Delhi in case of CIT vs. RRJ Securities Ltd. (2016) 380 ITR 612 (Del) and in case of Pepsico India Holdings (P.) Ltd. vs. ACIT (2014) 50 taxmann.com 299 (Delhi). 11. However, on the other hand, to repel the argument addressed by Ld. A.R. for the assessee the Ld. D.R. for the Revenue relied upon the o…

CIT v. Sinhgad Technical Education Society in Civil Appeal Nos.11080 to 11083 of (397 ITR 34) — Cited in 5 Judgments | BharatTax