Commissioner of Income-tax v. Data Software Research Co. P. Ltd.

288 ITR 289High Court#15545 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 362,824 Indian tax judgments — from 2017 to 2017.

Judgments citing Commissioner of Income-tax v. Data Software Research Co. P. Ltd.

Rajalakshmi Vettrivel, New Delhi vs. ACIT, Chennai

In the result, all the six appeals of the assessee are dismissed

ITA 1111/CHNY/2017[2007-2008]Status: DisposedITAT Chennai31 Aug 2017AY 2007-2008

Bench: Shri Chandra Poojari

For Appellant: Mr.B.Sagadevan, JICIT, D.R
Section 144Section 153CSection 234A

…ced in its application to matters at hand with the end in view to do even-handed justice on merits in preference to the approach which scuttles a decision on merits Meaning of sufficient cause Commissioner of Income-tax v. Data Software Research Co. P. Ltd. 288 ITR 289 ( Mad) The principle of reasonableness has become one of the most important and active proposition in the administrative law. It is often used in the legal system with nick names, such as Wednesbury’s principle, Wednesbury’s reasonableness, Wednesbury’s unreasonableness, Wednesbury’s grounds, Wednesbury’s case, Wednesbury’s sense — a ITA Nos.110…

Rajalakshmi Vettrivel, New Delhi vs. ACIT, Chennai

In the result, all the six appeals of the assessee are dismissed

ITA 1110/CHNY/2017[2006-2007]Status: DisposedITAT Chennai31 Aug 2017AY 2006-2007

Bench: Shri Chandra Poojari

For Appellant: Mr.B.Sagadevan, JICIT, D.R
Section 144Section 153CSection 234A

…ced in its application to matters at hand with the end in view to do even-handed justice on merits in preference to the approach which scuttles a decision on merits Meaning of sufficient cause Commissioner of Income-tax v. Data Software Research Co. P. Ltd. 288 ITR 289 ( Mad) The principle of reasonableness has become one of the most important and active proposition in the administrative law. It is often used in the legal system with nick names, such as Wednesbury’s principle, Wednesbury’s reasonableness, Wednesbury’s unreasonableness, Wednesbury’s grounds, Wednesbury’s case, Wednesbury’s sense — a ITA Nos.110…

Rajalakshmi Vettrivel, New Delhi vs. ACIT, Chennai

In the result, all the six appeals of the assessee are dismissed

ITA 1109/CHNY/2017[2005-2006]Status: DisposedITAT Chennai31 Aug 2017AY 2005-2006

Bench: Shri Chandra Poojari

For Appellant: Mr.B.Sagadevan, JICIT, D.R
Section 144Section 153CSection 234A

…ced in its application to matters at hand with the end in view to do even-handed justice on merits in preference to the approach which scuttles a decision on merits Meaning of sufficient cause Commissioner of Income-tax v. Data Software Research Co. P. Ltd. 288 ITR 289 ( Mad) The principle of reasonableness has become one of the most important and active proposition in the administrative law. It is often used in the legal system with nick names, such as Wednesbury’s principle, Wednesbury’s reasonableness, Wednesbury’s unreasonableness, Wednesbury’s grounds, Wednesbury’s case, Wednesbury’s sense — a ITA Nos.110…

Rajalakshmi Vettrivel, New Delhi vs. ACIT, Chennai

In the result, all the six appeals of the assessee are dismissed

ITA 1108/CHNY/2017[2004-2005]Status: DisposedITAT Chennai31 Aug 2017AY 2004-2005

Bench: Shri Chandra Poojari

For Appellant: Mr.B.Sagadevan, JICIT, D.R
Section 144Section 153CSection 234A

…ced in its application to matters at hand with the end in view to do even-handed justice on merits in preference to the approach which scuttles a decision on merits Meaning of sufficient cause Commissioner of Income-tax v. Data Software Research Co. P. Ltd. 288 ITR 289 ( Mad) The principle of reasonableness has become one of the most important and active proposition in the administrative law. It is often used in the legal system with nick names, such as Wednesbury’s principle, Wednesbury’s reasonableness, Wednesbury’s unreasonableness, Wednesbury’s grounds, Wednesbury’s case, Wednesbury’s sense — a ITA Nos.110…

Rajalakshmi Vettrivel, New Delhi vs. ACIT, Chennai

In the result, all the six appeals of the assessee are dismissed

ITA 1107/CHNY/2017[2003-2004]Status: DisposedITAT Chennai31 Aug 2017AY 2003-2004

Bench: Shri Chandra Poojari

For Appellant: Mr.B.Sagadevan, JICIT, D.R
Section 144Section 153CSection 234A

…ced in its application to matters at hand with the end in view to do even-handed justice on merits in preference to the approach which scuttles a decision on merits Meaning of sufficient cause Commissioner of Income-tax v. Data Software Research Co. P. Ltd. 288 ITR 289 ( Mad) The principle of reasonableness has become one of the most important and active proposition in the administrative law. It is often used in the legal system with nick names, such as Wednesbury’s principle, Wednesbury’s reasonableness, Wednesbury’s unreasonableness, Wednesbury’s grounds, Wednesbury’s case, Wednesbury’s sense — a ITA Nos.110…

Rajalakshmi Vettrivel, New Delhi vs. ACIT, Chennai

In the result, all the six appeals of the assessee are dismissed

ITA 1106/CHNY/2017[2002-2003]Status: DisposedITAT Chennai31 Aug 2017AY 2002-2003

Bench: Shri Chandra Poojari

For Appellant: Mr.B.Sagadevan, JICIT, D.R
Section 144Section 153CSection 234A

…ced in its application to matters at hand with the end in view to do even-handed justice on merits in preference to the approach which scuttles a decision on merits Meaning of sufficient cause Commissioner of Income-tax v. Data Software Research Co. P. Ltd. 288 ITR 289 ( Mad) The principle of reasonableness has become one of the most important and active proposition in the administrative law. It is often used in the legal system with nick names, such as Wednesbury’s principle, Wednesbury’s reasonableness, Wednesbury’s unreasonableness, Wednesbury’s grounds, Wednesbury’s case, Wednesbury’s sense — a ITA Nos.110…

Commissioner of Income-tax v. Data Software Research Co. P. Ltd. (288 ITR 289) — Cited in 6 Judgments | BharatTax