CWT v. Bishwanath Chatterji18 and Late Nawab Sir Meer Osman 17 282 CTR (KAR) 346 18

103 ITR 356Reported decision#16415 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2022.

Judgments citing CWT v. Bishwanath Chatterji18 and Late Nawab Sir Meer Osman 17 282 CTR (KAR) 346 18

M/S Noorani Properties (P) Ltd vs. The Commissioner of Wealth Tax

Appeals are allowed

WTA/11/2016HC Karnataka30 Jun 2022

Bench: P.S.DINESH KUMAR,ANANT RAMANATH HEGDE

Section 27

…DA does not call for any title or transfer of any interest in the immovable property. Further, by referring to CWT Vs. Bishwanath Chatterji18 and Late Nawab Sir Meer Osman 17 282 CTR (KAR) 346 18 103 ITR 356 W.T.A No.11 OF 2016 C/W W.T.A NO.9 OF 2016 W.T.A NO.10 OF 2016 16 Ali Khan19, it has held that the Ass…

Official Liquidator

Appeals are allowed

OLR/11/2016HC Karnataka26 Aug 2016

Bench: L.NARAYANA SWAMY

Section 27

…DA does not call for any title or transfer of any interest in the immovable property. Further, by referring to CWT Vs. Bishwanath Chatterji18 and Late Nawab Sir Meer Osman 17 282 CTR (KAR) 346 18 103 ITR 356 W.T.A No.11 OF 2016 C/W W.T.A NO.9 OF 2016 W.T.A NO.10 OF 2016 16 Ali Khan19, it has held that the Ass…

Official Liquidator

Appeals are allowed

OLR/10/2016HC Karnataka26 Aug 2016

Bench: L.NARAYANA SWAMY

Section 27

…DA does not call for any title or transfer of any interest in the immovable property. Further, by referring to CWT Vs. Bishwanath Chatterji18 and Late Nawab Sir Meer Osman 17 282 CTR (KAR) 346 18 103 ITR 356 W.T.A No.11 OF 2016 C/W W.T.A NO.9 OF 2016 W.T.A NO.10 OF 2016 16 Ali Khan19, it has held that the Ass…

Official Liquidator

Appeals are allowed

OLR/9/2016HC Karnataka25 Aug 2016

Bench: L.NARAYANA SWAMY

Section 27

…DA does not call for any title or transfer of any interest in the immovable property. Further, by referring to CWT Vs. Bishwanath Chatterji18 and Late Nawab Sir Meer Osman 17 282 CTR (KAR) 346 18 103 ITR 356 W.T.A No.11 OF 2016 C/W W.T.A NO.9 OF 2016 W.T.A NO.10 OF 2016 16 Ali Khan19, it has held that the Ass…

Pr. Commissioner of vs. M/S Spa Computers Pvt Ltd

Appeals are allowed

ITA/10/2016HC Karnataka16 Jun 2016

Bench: JAYANT PATEL,B.SREENIVASE GOWDA

Section 27

…DA does not call for any title or transfer of any interest in the immovable property. Further, by referring to CWT Vs. Bishwanath Chatterji18 and Late Nawab Sir Meer Osman 17 282 CTR (KAR) 346 18 103 ITR 356 W.T.A No.11 OF 2016 C/W W.T.A NO.9 OF 2016 W.T.A NO.10 OF 2016 16 Ali Khan19, it has held that the Ass…

CWT v. Bishwanath Chatterji18 and Late Nawab Sir Meer Osman 17 282 CTR (KAR) 346 18 (103 ITR 356) — Cited in 5 Judgments | BharatTax