Commissioner of Income-tax v. Suresh Nanda

352 ITR 611High Court#17724 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2016.

Judgments citing Commissioner of Income-tax v. Suresh Nanda

DCIT, New Delhi vs. Mr. Sudhir Sareen, New Delhi

In the result appeal is dismissed

ITA 6411/DEL/2012[2009-10]Status: DisposedITAT Delhi08 Jul 2016AY 2009-10

Bench: Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: Sh. U.N. Marwah, CAFor Respondent: Smt. Anima Barnwal, Sr. DR
Section 143(3)

…sided in the country for less than 182 days in each of the relevant previous years. 6. Learned Counsel on both sides agree that the case is squarely covered against the Revenue by the judgment of this Court in Commissioner of Income Tax vs. Suresh Nanda 352 ITR 611 (Del.) 7. Consequently, these appeals are dismissed in terms of the aforementioned decision.” 6. We, therefore, by respectfully following the aforesaid referred to orders, do not see any merit in this appeal of the department. 9 7. In the result appeal is dismissed.” 7. In the background of the aforesaid discussions and respectfully followin…

Pr. Commissioner of Income Tax(Central-1) vs. Late Shri Sudhir Sareen

Appeals are dismissed in terms of the aforementioned

ITA/289/2015HC Delhi06 Jul 2015

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU

…$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI 14. + ITA 280/2015 PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL -1), NEW DELHI Appellant Through: Mr. Kamal Sawhney and Mr. Sanjay Kumar, Advocates. versus SUDHIR SAREEN Respondent Through: Ms. Kavita Jha and Mr. Vaibhav Kulkami, Advocates. 15. WITH ITA 281/2015 PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL -1), NEW DELHI Appellant Through: Mr. Kamal Sawhney and Mr. Sanjay Kumar, Advocates. versus SUDHIR SAREEN Respondent Through: Ms. Kavita Jha and Mr. Vaibhav Kulkami, Advocates. WITH 16. + ITA 282/2015 PRINCIPAL COMMISSIONER OF INCOME TAX ITA Nos. 280, 281, 2…

Principal Commissioner of Income Tax (Central -1), New Delhi vs. Late Shri Sudhir Sareen

Appeals are dismissed in terms of the aforementioned

ITA/282/2015HC Delhi06 Jul 2015

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU

…$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI 14. + ITA 280/2015 PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL -1), NEW DELHI Appellant Through: Mr. Kamal Sawhney and Mr. Sanjay Kumar, Advocates. versus SUDHIR SAREEN Respondent Through: Ms. Kavita Jha and Mr. Vaibhav Kulkami, Advocates. 15. WITH ITA 281/2015 PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL -1), NEW DELHI Appellant Through: Mr. Kamal Sawhney and Mr. Sanjay Kumar, Advocates. versus SUDHIR SAREEN Respondent Through: Ms. Kavita Jha and Mr. Vaibhav Kulkami, Advocates. WITH 16. + ITA 282/2015 PRINCIPAL COMMISSIONER OF INCOME TAX ITA Nos. 280, 281, 2…

Principal Commissioner of Income Tax (Central -1), New Delhi vs. Late Shri Sudhir Sareen

Appeals are dismissed in terms of the aforementioned

ITA/280/2015HC Delhi06 Jul 2015

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU

…$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI 14. + ITA 280/2015 PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL -1), NEW DELHI Appellant Through: Mr. Kamal Sawhney and Mr. Sanjay Kumar, Advocates. versus SUDHIR SAREEN Respondent Through: Ms. Kavita Jha and Mr. Vaibhav Kulkami, Advocates. 15. WITH ITA 281/2015 PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL -1), NEW DELHI Appellant Through: Mr. Kamal Sawhney and Mr. Sanjay Kumar, Advocates. versus SUDHIR SAREEN Respondent Through: Ms. Kavita Jha and Mr. Vaibhav Kulkami, Advocates. WITH 16. + ITA 282/2015 PRINCIPAL COMMISSIONER OF INCOME TAX ITA Nos. 280, 281, 2…

Pr.Commissioner of Income Tax. (Central-1) vs. Late Shri Sudhir Sareen

Appeals are dismissed in terms of the aforementioned

ITA/281/2015HC Delhi06 Jul 2015

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU

…$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI 14. + ITA 280/2015 PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL -1), NEW DELHI Appellant Through: Mr. Kamal Sawhney and Mr. Sanjay Kumar, Advocates. versus SUDHIR SAREEN Respondent Through: Ms. Kavita Jha and Mr. Vaibhav Kulkami, Advocates. 15. WITH ITA 281/2015 PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL -1), NEW DELHI Appellant Through: Mr. Kamal Sawhney and Mr. Sanjay Kumar, Advocates. versus SUDHIR SAREEN Respondent Through: Ms. Kavita Jha and Mr. Vaibhav Kulkami, Advocates. WITH 16. + ITA 282/2015 PRINCIPAL COMMISSIONER OF INCOME TAX ITA Nos. 280, 281, 2…