Commissioner of Income Tax v. Shyam Narayan and Brothers

349 ITR 145Reported decision2012#24595 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2013 to 2017.

Judgments citing Commissioner of Income Tax v. Shyam Narayan and Brothers

ITO 22(3)(1), Navi Mumbai vs. Crescent Construction, Navi Mumbai

The appeal of the assessee is allowed and of the Revenue is dismissed

ITA 865/MUM/2014[2005-06]Status: DisposedITAT Mumbai26 May 2017AY 2005-06

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2005-06

Section 14Section 143(1)Section 143(2)Section 143(3)Section 147Section 154

…f the tribunal in Bharati Shipyard Limited versus Deputy Commissioner of Income Tax, (2011) 11 ITR Tribunal 599 in support. Reference is also made to the decision of the Bombay High Court in Commissioner of Income Tax versus Shyam Narayan and Brothers, (2012) 349 ITR 145. 10. Respondent assessee, on the other hand, relies upon the decision of the Calcutta High Court in Virgin Creations (supra) and reference is also made to the decision of the Supreme Court in Allied Motors (P) Limited versus Commissioner of M/s Crescent Construction Co. Income Tax, (1997) 224 ITR 677 and Commissioner of Income Tax, Bombay and Ot…

Crescent Construction Co., Navi Mumbai vs. Asst CIT 22(3), Navi Mumbai

The appeal of the assessee is allowed and of the Revenue is dismissed

ITA 658/MUM/2014[2005-06]Status: DisposedITAT Mumbai26 May 2017AY 2005-06

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2005-06

Section 14Section 143(1)Section 143(2)Section 143(3)Section 147Section 154

…f the tribunal in Bharati Shipyard Limited versus Deputy Commissioner of Income Tax, (2011) 11 ITR Tribunal 599 in support. Reference is also made to the decision of the Bombay High Court in Commissioner of Income Tax versus Shyam Narayan and Brothers, (2012) 349 ITR 145. 10. Respondent assessee, on the other hand, relies upon the decision of the Calcutta High Court in Virgin Creations (supra) and reference is also made to the decision of the Supreme Court in Allied Motors (P) Limited versus Commissioner of M/s Crescent Construction Co. Income Tax, (1997) 224 ITR 677 and Commissioner of Income Tax, Bombay and Ot…

Commissioner of Income Tax -Xiii vs. Rajinder Kumar

ITA/65/2013HC Delhi01 Jul 2013
Section 194JSection 40

…tribunal in Bharati Shipyard Limited versus Deputy Commissioner of Income Tax, (2011) 11 ITR Tribunal 599 in support. Reference is also made to the decision of the Bombay High Court in Commissioner of Income Tax versus Shyam Narayan and Brothers, (2012) 349 ITR 145. 10. Respondent assessee, on the other hand, relies upon the decision of the Calcutta High Court in Virgin Creations (supra) and reference is also made to the decision of the Supreme Court in Allied Motors (P) Limited versus Commissioner of Income Tax, (1997) 224 ITR 677 and Commissioner of Income Tax, Bombay and Others versus Podar Cement…

Commissioner of Income Tax v. Shyam Narayan and Brothers (349 ITR 145) — Cited in 3 Judgments | BharatTax