CIT v. South Indian Rubber Products

166 ITR 687High Court#15038 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2018 to 2018.

Judgments citing CIT v. South Indian Rubber Products

Assistant Commissioner of Income Tax-1(1), Raipur vs. Shri. Javed Ali Pradhan, Raipur

In the result, all appeals filed by the Revenue are dismissed

ITA 132/BIL/2011[2007-08]Status: DisposedITAT Raipur10 Jan 2018AY 2007-08

Bench: : Shri N.S.Saini & Shri Pavan Kumar Gadale, Judical Member

For Appellant: NoneFor Respondent: Shri R.K.Singh, CITDR

…nvestment in acquiring unrecorded assets either in his name or in the name of any benamidar. Hence the ratio of the Supreme Court decision was misapplied by the AO. 1.22 The third case relied upon by the AO was that of CIT v. South Indian Rubber Products 1987 166 ITR 687 [Kerala], the evidence collected by the AO for making the addition, was ignored by the ITAT and hence the order of the ITAT was reversed and the AO's order was upheld. Whereas in the case of the appellant, despite extensive search operation, no evidence was brought by the AO on record to support the impugned additions made and hence the decision…

Assistant Commissioner of Income Tax-1(1), Raipur vs. Shri. Javed Ali Pradhan, Raipur

In the result, all appeals filed by the Revenue are dismissed

ITA 131/BIL/2011[2006-07]Status: DisposedITAT Raipur10 Jan 2018AY 2006-07

Bench: : Shri N.S.Saini & Shri Pavan Kumar Gadale, Judical Member

For Appellant: NoneFor Respondent: Shri R.K.Singh, CITDR

…nvestment in acquiring unrecorded assets either in his name or in the name of any benamidar. Hence the ratio of the Supreme Court decision was misapplied by the AO. 1.22 The third case relied upon by the AO was that of CIT v. South Indian Rubber Products 1987 166 ITR 687 [Kerala], the evidence collected by the AO for making the addition, was ignored by the ITAT and hence the order of the ITAT was reversed and the AO's order was upheld. Whereas in the case of the appellant, despite extensive search operation, no evidence was brought by the AO on record to support the impugned additions made and hence the decision…

Assistant Commissioner of Income Tax-1(1), Raipur vs. Shri. Javed Ali Pradhan, Raipur

In the result, all appeals filed by the Revenue are dismissed

ITA 130/BIL/2011[2005-06]Status: DisposedITAT Raipur10 Jan 2018AY 2005-06

Bench: : Shri N.S.Saini & Shri Pavan Kumar Gadale, Judical Member

For Appellant: NoneFor Respondent: Shri R.K.Singh, CITDR

…nvestment in acquiring unrecorded assets either in his name or in the name of any benamidar. Hence the ratio of the Supreme Court decision was misapplied by the AO. 1.22 The third case relied upon by the AO was that of CIT v. South Indian Rubber Products 1987 166 ITR 687 [Kerala], the evidence collected by the AO for making the addition, was ignored by the ITAT and hence the order of the ITAT was reversed and the AO's order was upheld. Whereas in the case of the appellant, despite extensive search operation, no evidence was brought by the AO on record to support the impugned additions made and hence the decision…

Assistant Commissioner of Income Tax-1(1), Raipur vs. Shri. Javed Ali Pradhan, Raipur

In the result, all appeals filed by the Revenue are dismissed

ITA 128/BIL/2011[2003-04]Status: DisposedITAT Raipur10 Jan 2018AY 2003-04

Bench: : Shri N.S.Saini & Shri Pavan Kumar Gadale, Judical Member

For Appellant: NoneFor Respondent: Shri R.K.Singh, CITDR

…nvestment in acquiring unrecorded assets either in his name or in the name of any benamidar. Hence the ratio of the Supreme Court decision was misapplied by the AO. 1.22 The third case relied upon by the AO was that of CIT v. South Indian Rubber Products 1987 166 ITR 687 [Kerala], the evidence collected by the AO for making the addition, was ignored by the ITAT and hence the order of the ITAT was reversed and the AO's order was upheld. Whereas in the case of the appellant, despite extensive search operation, no evidence was brought by the AO on record to support the impugned additions made and hence the decision…

Assistant Commissioner of Income Tax-1(1), Raipur vs. Shri. Javed Ali Pradhan, Raipur

In the result, all appeals filed by the Revenue are dismissed

ITA 127/BIL/2011[2002-03]Status: DisposedITAT Raipur10 Jan 2018AY 2002-03

Bench: : Shri N.S.Saini & Shri Pavan Kumar Gadale, Judical Member

For Appellant: NoneFor Respondent: Shri R.K.Singh, CITDR

…nvestment in acquiring unrecorded assets either in his name or in the name of any benamidar. Hence the ratio of the Supreme Court decision was misapplied by the AO. 1.22 The third case relied upon by the AO was that of CIT v. South Indian Rubber Products 1987 166 ITR 687 [Kerala], the evidence collected by the AO for making the addition, was ignored by the ITAT and hence the order of the ITAT was reversed and the AO's order was upheld. Whereas in the case of the appellant, despite extensive search operation, no evidence was brought by the AO on record to support the impugned additions made and hence the decision…

Assistant Commissioner of Income Tax-1(1), Raipur vs. Shri. Javed Ali Pradhan, Raipur

In the result, all appeals filed by the Revenue are dismissed

ITA 126/BIL/2011[2001-02]Status: DisposedITAT Raipur10 Jan 2018AY 2001-02

Bench: : Shri N.S.Saini & Shri Pavan Kumar Gadale, Judical Member

For Appellant: NoneFor Respondent: Shri R.K.Singh, CITDR

…nvestment in acquiring unrecorded assets either in his name or in the name of any benamidar. Hence the ratio of the Supreme Court decision was misapplied by the AO. 1.22 The third case relied upon by the AO was that of CIT v. South Indian Rubber Products 1987 166 ITR 687 [Kerala], the evidence collected by the AO for making the addition, was ignored by the ITAT and hence the order of the ITAT was reversed and the AO's order was upheld. Whereas in the case of the appellant, despite extensive search operation, no evidence was brought by the AO on record to support the impugned additions made and hence the decision…

CIT v. South Indian Rubber Products (166 ITR 687) — Cited in 6 Judgments | BharatTax