Commissioner of Police v. Sadruddin H. Javeri

243 ITR 602Reported decision2000#15420 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2021 to 2021.

Judgments citing Commissioner of Police v. Sadruddin H. Javeri

Shri Vinay Pratap Singh, Lucknow vs. Astt. Commissioner of Income Tax, Lucknow

In the result, all the appeals filed by the assessee are partly allowed

ITA 687/LKW/2015[2011-12]Status: DisposedITAT Lucknow22 Feb 2021AY 2011-12

Bench: Shri A.D. Jain & Shri T.S. Kapoor

Section 132Section 132ASection 153CSection 158B

…e by the department. Further still, in Amandeep Singh's case (supra), the Hon'ble High Court has, while delivering the judgment, followed the decision of the Hon'ble Andhra Pradesh High Court in the case of Commissioner of Police v. Sadruddin H. Javeri [2000] 243 ITR 602. While doing so, it was held as follows:— "However, the facts of the present case are similar to the facts of the case of Sadruddin Javeri [2000] 243 ITR 579 (AP). In that case, the Andhra Pradesh High Court was considering the question whether the Income-tax authorities can justify and legally invoke section 132A of the Act to take delivery of t…

Shri Vinay Pratap Singh, Lucknow vs. Astt. Commissioner of Income Tax, Lucknow

In the result, all the appeals filed by the assessee are partly allowed

ITA 686/LKW/2015[2010-11]Status: DisposedITAT Lucknow22 Feb 2021AY 2010-11

Bench: Shri A.D. Jain & Shri T.S. Kapoor

Section 132Section 132ASection 153CSection 158B

…e by the department. Further still, in Amandeep Singh's case (supra), the Hon'ble High Court has, while delivering the judgment, followed the decision of the Hon'ble Andhra Pradesh High Court in the case of Commissioner of Police v. Sadruddin H. Javeri [2000] 243 ITR 602. While doing so, it was held as follows:— "However, the facts of the present case are similar to the facts of the case of Sadruddin Javeri [2000] 243 ITR 579 (AP). In that case, the Andhra Pradesh High Court was considering the question whether the Income-tax authorities can justify and legally invoke section 132A of the Act to take delivery of t…

Shri Vinay Pratap Singh, Lucknow vs. Astt. Commissioner of Income Tax, Lucknow

In the result, all the appeals filed by the assessee are partly allowed

ITA 685/LKW/2015[2009-10]Status: DisposedITAT Lucknow22 Feb 2021AY 2009-10

Bench: Shri A.D. Jain & Shri T.S. Kapoor

Section 132Section 132ASection 153CSection 158B

…e by the department. Further still, in Amandeep Singh's case (supra), the Hon'ble High Court has, while delivering the judgment, followed the decision of the Hon'ble Andhra Pradesh High Court in the case of Commissioner of Police v. Sadruddin H. Javeri [2000] 243 ITR 602. While doing so, it was held as follows:— "However, the facts of the present case are similar to the facts of the case of Sadruddin Javeri [2000] 243 ITR 579 (AP). In that case, the Andhra Pradesh High Court was considering the question whether the Income-tax authorities can justify and legally invoke section 132A of the Act to take delivery of t…

Shri Vinay Pratap Singh, Lucknow vs. Astt. Commissioner of Income Tax, Lucknow

In the result, all the appeals filed by the assessee are partly allowed

ITA 684/LKW/2015[2008-09]Status: DisposedITAT Lucknow22 Feb 2021AY 2008-09

Bench: Shri A.D. Jain & Shri T.S. Kapoor

Section 132Section 132ASection 153CSection 158B

…e by the department. Further still, in Amandeep Singh's case (supra), the Hon'ble High Court has, while delivering the judgment, followed the decision of the Hon'ble Andhra Pradesh High Court in the case of Commissioner of Police v. Sadruddin H. Javeri [2000] 243 ITR 602. While doing so, it was held as follows:— "However, the facts of the present case are similar to the facts of the case of Sadruddin Javeri [2000] 243 ITR 579 (AP). In that case, the Andhra Pradesh High Court was considering the question whether the Income-tax authorities can justify and legally invoke section 132A of the Act to take delivery of t…

Shri Vinay Pratap Singh, Lucknow vs. Astt. Commissioner of Income Tax, Lucknow

In the result, all the appeals filed by the assessee are partly allowed

ITA 683/LKW/2015[2007-08]Status: DisposedITAT Lucknow22 Feb 2021AY 2007-08

Bench: Shri A.D. Jain & Shri T.S. Kapoor

Section 132Section 132ASection 153CSection 158B

…e by the department. Further still, in Amandeep Singh's case (supra), the Hon'ble High Court has, while delivering the judgment, followed the decision of the Hon'ble Andhra Pradesh High Court in the case of Commissioner of Police v. Sadruddin H. Javeri [2000] 243 ITR 602. While doing so, it was held as follows:— "However, the facts of the present case are similar to the facts of the case of Sadruddin Javeri [2000] 243 ITR 579 (AP). In that case, the Andhra Pradesh High Court was considering the question whether the Income-tax authorities can justify and legally invoke section 132A of the Act to take delivery of t…

Shri Vinay Pratap Singh, Lucknow vs. Astt. Commissioner of Income Tax, Lucknow

In the result, all the appeals filed by the assessee are partly allowed

ITA 682/LKW/2015[2006-07]Status: DisposedITAT Lucknow22 Feb 2021AY 2006-07

Bench: Shri A.D. Jain & Shri T.S. Kapoor

Section 132Section 132ASection 153CSection 158B

…e by the department. Further still, in Amandeep Singh's case (supra), the Hon'ble High Court has, while delivering the judgment, followed the decision of the Hon'ble Andhra Pradesh High Court in the case of Commissioner of Police v. Sadruddin H. Javeri [2000] 243 ITR 602. While doing so, it was held as follows:— "However, the facts of the present case are similar to the facts of the case of Sadruddin Javeri [2000] 243 ITR 579 (AP). In that case, the Andhra Pradesh High Court was considering the question whether the Income-tax authorities can justify and legally invoke section 132A of the Act to take delivery of t…

Commissioner of Police v. Sadruddin H. Javeri (243 ITR 602) — Cited in 6 Judgments | BharatTax