Commissioner of Income-tax v. Rajesh Kumar

328 ITR 272High Court#8406 most cited

What is Commissioner of Income-tax v. Rajesh Kumar authority for?

A party cannot be deprived of a basic fundamental right available to them under the law.

13

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

Also referred to as

Commissioner of Income-tax v. Rajesh Kumar · 328 ITR 272 · fundamental right · natural justice · deprivation of rights

Judgments citing Commissioner of Income-tax v. Rajesh Kumar

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1470/DEL/2018[2015-16]Status: DisposedITAT Delhi06 Sept 2018AY 2015-16

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…gain deprived from the very basic fundamental right available to them under law. xvi. Following decision are relied upon (Copy of decisions is attached) a. Commissioner of Income-tax v Rajesh Kumar 306 ITR 27 (Delhi); b. Ashok Lalwani v. Income-tax Officer 328 ITR 272 (Delhi); c. Commissioner of Income-tax v. Independent Media (P) Ltd [2012] 25 taxmann.com 276 (Delhi) ITA No. 456 of 2011; d. Commissioner of Income-tax v. Ashwani Gupta [2010] 322 ITR 396 (DELHI); e. Commissioner of Income-tax v. Jindal Vegetables Products Ltd [2009] 315 ITR 265 (DELHI); f. Commissioner of Income-tax v. S.M. Aggarwal [2007] 2…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1469/DEL/2018[2014-15]Status: DisposedITAT Delhi06 Sept 2018AY 2014-15

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…gain deprived from the very basic fundamental right available to them under law. xvi. Following decision are relied upon (Copy of decisions is attached) a. Commissioner of Income-tax v Rajesh Kumar 306 ITR 27 (Delhi); b. Ashok Lalwani v. Income-tax Officer 328 ITR 272 (Delhi); c. Commissioner of Income-tax v. Independent Media (P) Ltd [2012] 25 taxmann.com 276 (Delhi) ITA No. 456 of 2011; d. Commissioner of Income-tax v. Ashwani Gupta [2010] 322 ITR 396 (DELHI); e. Commissioner of Income-tax v. Jindal Vegetables Products Ltd [2009] 315 ITR 265 (DELHI); f. Commissioner of Income-tax v. S.M. Aggarwal [2007] 2…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1467/DEL/2018[2012-13]Status: DisposedITAT Delhi06 Sept 2018AY 2012-13

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…gain deprived from the very basic fundamental right available to them under law. xvi. Following decision are relied upon (Copy of decisions is attached) a. Commissioner of Income-tax v Rajesh Kumar 306 ITR 27 (Delhi); b. Ashok Lalwani v. Income-tax Officer 328 ITR 272 (Delhi); c. Commissioner of Income-tax v. Independent Media (P) Ltd [2012] 25 taxmann.com 276 (Delhi) ITA No. 456 of 2011; d. Commissioner of Income-tax v. Ashwani Gupta [2010] 322 ITR 396 (DELHI); e. Commissioner of Income-tax v. Jindal Vegetables Products Ltd [2009] 315 ITR 265 (DELHI); f. Commissioner of Income-tax v. S.M. Aggarwal [2007] 2…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1466/DEL/2018[2011-12]Status: DisposedITAT Delhi06 Sept 2018AY 2011-12

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…gain deprived from the very basic fundamental right available to them under law. xvi. Following decision are relied upon (Copy of decisions is attached) a. Commissioner of Income-tax v Rajesh Kumar 306 ITR 27 (Delhi); b. Ashok Lalwani v. Income-tax Officer 328 ITR 272 (Delhi); c. Commissioner of Income-tax v. Independent Media (P) Ltd [2012] 25 taxmann.com 276 (Delhi) ITA No. 456 of 2011; d. Commissioner of Income-tax v. Ashwani Gupta [2010] 322 ITR 396 (DELHI); e. Commissioner of Income-tax v. Jindal Vegetables Products Ltd [2009] 315 ITR 265 (DELHI); f. Commissioner of Income-tax v. S.M. Aggarwal [2007] 2…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1465/DEL/2018[2010-11]Status: DisposedITAT Delhi06 Sept 2018AY 2010-11

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…gain deprived from the very basic fundamental right available to them under law. xvi. Following decision are relied upon (Copy of decisions is attached) a. Commissioner of Income-tax v Rajesh Kumar 306 ITR 27 (Delhi); b. Ashok Lalwani v. Income-tax Officer 328 ITR 272 (Delhi); c. Commissioner of Income-tax v. Independent Media (P) Ltd [2012] 25 taxmann.com 276 (Delhi) ITA No. 456 of 2011; d. Commissioner of Income-tax v. Ashwani Gupta [2010] 322 ITR 396 (DELHI); e. Commissioner of Income-tax v. Jindal Vegetables Products Ltd [2009] 315 ITR 265 (DELHI); f. Commissioner of Income-tax v. S.M. Aggarwal [2007] 2…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1464/DEL/2018[2009-10]Status: DisposedITAT Delhi06 Sept 2018AY 2009-10

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…gain deprived from the very basic fundamental right available to them under law. xvi. Following decision are relied upon (Copy of decisions is attached) a. Commissioner of Income-tax v Rajesh Kumar 306 ITR 27 (Delhi); b. Ashok Lalwani v. Income-tax Officer 328 ITR 272 (Delhi); c. Commissioner of Income-tax v. Independent Media (P) Ltd [2012] 25 taxmann.com 276 (Delhi) ITA No. 456 of 2011; d. Commissioner of Income-tax v. Ashwani Gupta [2010] 322 ITR 396 (DELHI); e. Commissioner of Income-tax v. Jindal Vegetables Products Ltd [2009] 315 ITR 265 (DELHI); f. Commissioner of Income-tax v. S.M. Aggarwal [2007] 2…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1190/DEL/2018[2011-12]Status: DisposedITAT Delhi06 Sept 2018AY 2011-12

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…gain deprived from the very basic fundamental right available to them under law. xvi. Following decision are relied upon (Copy of decisions is attached) a. Commissioner of Income-tax v Rajesh Kumar 306 ITR 27 (Delhi); b. Ashok Lalwani v. Income-tax Officer 328 ITR 272 (Delhi); c. Commissioner of Income-tax v. Independent Media (P) Ltd [2012] 25 taxmann.com 276 (Delhi) ITA No. 456 of 2011; d. Commissioner of Income-tax v. Ashwani Gupta [2010] 322 ITR 396 (DELHI); e. Commissioner of Income-tax v. Jindal Vegetables Products Ltd [2009] 315 ITR 265 (DELHI); f. Commissioner of Income-tax v. S.M. Aggarwal [2007] 2…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1189/DEL/2018[2010-11]Status: DisposedITAT Delhi06 Sept 2018AY 2010-11

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…gain deprived from the very basic fundamental right available to them under law. xvi. Following decision are relied upon (Copy of decisions is attached) a. Commissioner of Income-tax v Rajesh Kumar 306 ITR 27 (Delhi); b. Ashok Lalwani v. Income-tax Officer 328 ITR 272 (Delhi); c. Commissioner of Income-tax v. Independent Media (P) Ltd [2012] 25 taxmann.com 276 (Delhi) ITA No. 456 of 2011; d. Commissioner of Income-tax v. Ashwani Gupta [2010] 322 ITR 396 (DELHI); e. Commissioner of Income-tax v. Jindal Vegetables Products Ltd [2009] 315 ITR 265 (DELHI); f. Commissioner of Income-tax v. S.M. Aggarwal [2007] 2…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1186/DEL/2018[2013-14]Status: DisposedITAT Delhi06 Sept 2018AY 2013-14

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…gain deprived from the very basic fundamental right available to them under law. xvi. Following decision are relied upon (Copy of decisions is attached) a. Commissioner of Income-tax v Rajesh Kumar 306 ITR 27 (Delhi); b. Ashok Lalwani v. Income-tax Officer 328 ITR 272 (Delhi); c. Commissioner of Income-tax v. Independent Media (P) Ltd [2012] 25 taxmann.com 276 (Delhi) ITA No. 456 of 2011; d. Commissioner of Income-tax v. Ashwani Gupta [2010] 322 ITR 396 (DELHI); e. Commissioner of Income-tax v. Jindal Vegetables Products Ltd [2009] 315 ITR 265 (DELHI); f. Commissioner of Income-tax v. S.M. Aggarwal [2007] 2…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1185/DEL/2018[2012-13]Status: DisposedITAT Delhi06 Sept 2018AY 2012-13

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…gain deprived from the very basic fundamental right available to them under law. xvi. Following decision are relied upon (Copy of decisions is attached) a. Commissioner of Income-tax v Rajesh Kumar 306 ITR 27 (Delhi); b. Ashok Lalwani v. Income-tax Officer 328 ITR 272 (Delhi); c. Commissioner of Income-tax v. Independent Media (P) Ltd [2012] 25 taxmann.com 276 (Delhi) ITA No. 456 of 2011; d. Commissioner of Income-tax v. Ashwani Gupta [2010] 322 ITR 396 (DELHI); e. Commissioner of Income-tax v. Jindal Vegetables Products Ltd [2009] 315 ITR 265 (DELHI); f. Commissioner of Income-tax v. S.M. Aggarwal [2007] 2…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1182/DEL/2018[2009-10]Status: DisposedITAT Delhi06 Sept 2018AY 2009-10

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…gain deprived from the very basic fundamental right available to them under law. xvi. Following decision are relied upon (Copy of decisions is attached) a. Commissioner of Income-tax v Rajesh Kumar 306 ITR 27 (Delhi); b. Ashok Lalwani v. Income-tax Officer 328 ITR 272 (Delhi); c. Commissioner of Income-tax v. Independent Media (P) Ltd [2012] 25 taxmann.com 276 (Delhi) ITA No. 456 of 2011; d. Commissioner of Income-tax v. Ashwani Gupta [2010] 322 ITR 396 (DELHI); e. Commissioner of Income-tax v. Jindal Vegetables Products Ltd [2009] 315 ITR 265 (DELHI); f. Commissioner of Income-tax v. S.M. Aggarwal [2007] 2…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1181/DEL/2018[2015-16]Status: DisposedITAT Delhi06 Sept 2018AY 2015-16

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…gain deprived from the very basic fundamental right available to them under law. xvi. Following decision are relied upon (Copy of decisions is attached) a. Commissioner of Income-tax v Rajesh Kumar 306 ITR 27 (Delhi); b. Ashok Lalwani v. Income-tax Officer 328 ITR 272 (Delhi); c. Commissioner of Income-tax v. Independent Media (P) Ltd [2012] 25 taxmann.com 276 (Delhi) ITA No. 456 of 2011; d. Commissioner of Income-tax v. Ashwani Gupta [2010] 322 ITR 396 (DELHI); e. Commissioner of Income-tax v. Jindal Vegetables Products Ltd [2009] 315 ITR 265 (DELHI); f. Commissioner of Income-tax v. S.M. Aggarwal [2007] 2…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1180/DEL/2018[2014-15]Status: DisposedITAT Delhi06 Sept 2018AY 2014-15

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…gain deprived from the very basic fundamental right available to them under law. xvi. Following decision are relied upon (Copy of decisions is attached) a. Commissioner of Income-tax v Rajesh Kumar 306 ITR 27 (Delhi); b. Ashok Lalwani v. Income-tax Officer 328 ITR 272 (Delhi); c. Commissioner of Income-tax v. Independent Media (P) Ltd [2012] 25 taxmann.com 276 (Delhi) ITA No. 456 of 2011; d. Commissioner of Income-tax v. Ashwani Gupta [2010] 322 ITR 396 (DELHI); e. Commissioner of Income-tax v. Jindal Vegetables Products Ltd [2009] 315 ITR 265 (DELHI); f. Commissioner of Income-tax v. S.M. Aggarwal [2007] 2…

Commissioner of Income-tax v. Rajesh Kumar (328 ITR 272) — Cited in 13 Judgments | BharatTax