Commissioner of Wealth Tax, Kanpur and Ors. v. Chander Sen and Ors. MANU/SC/0265/1986MANU/SC/0265/

161 ITR 370Supreme Court of India1986#15067 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2023.

Judgments citing Commissioner of Wealth Tax, Kanpur and Ors. v. Chander Sen and Ors. MANU/SC/0265/1986MANU/SC/0265/

SATYAWAN,PANIPAT vs. ITO WARD-4, PANIPAT

In the result, both the appeals of the assessee are allowed

ITA 2806/DEL/2019[2013-14]Status: DisposedITAT Delhi23 May 2023AY 2013-14

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Us

For Appellant: Sh. Amit Koshik, AdvFor Respondent: Sh. Ramdhan Meena, Sr. DR
Section 143Section 250Section 54B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member Sh. Yogesh Kumar US, Judicial Member ITA No. 2806/Del/2019 : Asstt. Year : 2013-14 ITA No. 1134/Del/2019 : Asstt. Year : 2014-15 1. Satyawan, Vs Income Tax Officer, S/o Sh. Dharam Singh, Ward-4, VPO Pawti, Tehsil Samalkha, Panipat-132103 Panipat-132101 2. Ashok Kumar Sethi, Adv., 8, Mahavir Colony, Jatal Road, Panipat-132103 (APPELLANT) (RESPONDENT) PAN No. CCVPS0179M Assessee by : Sh. Amit Koshik, Adv. Revenue by : Sh. Ramdhan Meena, Sr. DR Date of Hearing: 23.02.2023 Date of Pronouncement: 23.05.2023 O…

SATYAWAN,PANIPAT vs. ITO, PANIPAT

In the result, both the appeals of the assessee are allowed

ITA 1134/DEL/2019[2014-15]Status: DisposedITAT Delhi23 May 2023AY 2014-15

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Us

For Appellant: Sh. Amit Koshik, AdvFor Respondent: Sh. Ramdhan Meena, Sr. DR
Section 143Section 250Section 54B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member Sh. Yogesh Kumar US, Judicial Member ITA No. 2806/Del/2019 : Asstt. Year : 2013-14 ITA No. 1134/Del/2019 : Asstt. Year : 2014-15 1. Satyawan, Vs Income Tax Officer, S/o Sh. Dharam Singh, Ward-4, VPO Pawti, Tehsil Samalkha, Panipat-132103 Panipat-132101 2. Ashok Kumar Sethi, Adv., 8, Mahavir Colony, Jatal Road, Panipat-132103 (APPELLANT) (RESPONDENT) PAN No. CCVPS0179M Assessee by : Sh. Amit Koshik, Adv. Revenue by : Sh. Ramdhan Meena, Sr. DR Date of Hearing: 23.02.2023 Date of Pronouncement: 23.05.2023 O…

ALUGADDALA KISTAIAH PANDU ,SECUNNDERABAD vs. INCOME TAX OFFICER, WARD-10(5), HYDERABAD

In the result, assessee’s appeal is treated as partly allowed

ITA 1778/HYD/2019[2010-11]Status: DisposedITAT Hyderabad28 May 2021AY 2010-11

Bench: Smt. P. Madhavi Deviassessment Year: 2010-11

For Appellant: Sri Vishal Gupta VakkalagaddaFor Respondent: Sri Sandeep Mehta,DR
Section 133(6)Section 148Section 50C

…Hindu Succession Act, 1956 or after passing of the Act in 1956. This para reads as under:- “10. This question has been considered by this Court in Commissioner of Wealth Tax, Kanpur and Ors. v. Chander Sen and Ors. MANU/SC/0265/1986MANU/SC/0265/1986 : [1986] 161 ITR 370(SC) where one of us (Sabyasachi Mukharji, J) observed that under the Hindu Law, the moment a son is born, he gets a share in father's property and become part of the coparcenary. His right accrues to him not on the death of the father or inheritance from the father but with the very fact of his birth. Normally, therefore whenever the father gets…

MAHAVEER YADAV,JAIPUR vs. ITO, JAIPUR

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 209/JPR/2017[2011-12]Status: DisposedITAT Jaipur27 Feb 2018AY 2011-12
For Appellant: Shri P.C. Parwal (CA)For Respondent: Smt. Neena Jeph (Addl.CIT)
Section 2(14)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; ikWy jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 209/JP/2017 fu/kZkj.k o"kZ@Assessment Years : 2011-12 cuke Shri Mahaveer Yadav Income Tax Officer Vs. S/o Shri Gangadeen, Ward-1(5) VPO- Budhi Bawal, Tehsil- Alwar Kotkasim, Alwar LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: BNOPM8131L vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri P.C. Parwal (CA) jktLo dh vksj ls@ Revenu…

PR. COMMSIONER OD NINCOME TAX vs. B. C. MANAGEMENT SERVICES PVT. LTD.

ITA/1064/2017HC Delhi28 Nov 2017

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE SANJEEV SACHDEVA

Section 100

…RFA No. 1064/2017 & conn. Page 1 of 22 * IN THE HIGH COURT OF DELHI AT NEW DELHI + RFA No.1064/2017 & RFA No. 1065/2017 % Reserved on: 22nd December, 2017 Pronounced on: 3rd January, 2018 + RFA No. 1064/2017 & CM Nos. 47059-60/2017 DAYANAND RAJAN & ANR. ..... Appellants Through: Mr. Praveen Kumar Singh, Advocate. Appellant no.2 in person. versus RAM LAL KHATTAR ..... Respondent + RFA No. 1065/2017 & CM Nos. 47073-74/2017 DAYANAND RAJAN & ANR. .....…

The Commissioner of Income Tax-III vs. M/s.V.S.T.Industries Ltd

Appeal is allowed

ITTA/268/2006HC Telangana19 Feb 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

Section 96

…RFA No.268/2006 Page 1 of 21 * IN THE HIGH COURT OF DELHI AT NEW DELHI + RFA No.268/2006 % 17th September, 2018 HARISH CHANDER GUPTA & ORS. ..... Appellants Through: Mr. Om Prakash Verma, Advocate (M. No.9810031582). versus RAKESH GUPTA & ORS. ..... Respondents Through: Mr. Shyam D. Nandan, Advocate (M. No.9654848621). CORAM: HON’BLE MR. JUSTICE VALMIKI J.MEHTA To be referred to the Reporter or not? VALMIKI J.…

Commissioner of Wealth Tax, Kanpur and Ors. v. Chander Sen and Ors. MANU/SC/0265/1986MANU/SC/0265/ (161 ITR 370) — Cited in 6 Judgments | BharatTax