CWT vs Raghunath Singh Thakur: 304 ITR 268 (HP) Sosamma Paulose v. JCIT

63 ITD 181Income Tax Appellate Tribunal#21183 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,487 Indian tax judgments — from 2017 to 2017.

Judgments citing CWT vs Raghunath Singh Thakur: 304 ITR 268 (HP) Sosamma Paulose v. JCIT

Addl. CIT, Ghaziabad vs. M/S. Amrit Corp Ltd., Ghaziabad

Appeal stand allowed for statistical purposes

ITA 5337/DEL/2011[2008-09]Status: DisposedITAT Delhi06 Jun 2017AY 2008-09

Bench: Shri S.V. Mehrotra & Shri Sudhanshu Srivastavaay: 2007-08 Ay: 2008-09

For Appellant: S/Shri Rohit Jain, Rohit Garg, AdvsFor Respondent: Shri S.K. Jain, DR
Section 45(2)

…inted out the discrepancies therein and recorded the reasons for doing so. Reliance, in this regard, was placed on the following decisions: CWT vs Raghunath Singh Thakur: 304 ITR 268 (HP) Sosamma Paulose vs JCIT: 79 TTJ 573 (Coch.) Shanti Complex vs ITO: 63 ITD 181 (Pat.) (TM) Chitra Publicity Company (P) Ltd. vs. ACIT: (2010) 127 TTJ (Ahd) TM 1 ACIT vs Vinod Kumar Agarwal: 82 ITD 1 (Vishakapattnam) Amit Estate Organizer vs ITO: 316 ITR (AT) 190 3.16 It was submitted that in the aforesaid circumstances, particularly having regard to the valuation report furnished by the registered valuer certifying…

Amrit Corp Ltd., Ghaziabad vs. Addl. CIT, Ghaziabad

Appeal stand allowed for statistical purposes

ITA 4579/DEL/2011[2008-09]Status: DisposedITAT Delhi06 Jun 2017AY 2008-09

Bench: Shri S.V. Mehrotra & Shri Sudhanshu Srivastavaay: 2007-08 Ay: 2008-09

For Appellant: S/Shri Rohit Jain, Rohit Garg, AdvsFor Respondent: Shri S.K. Jain, DR
Section 45(2)

…inted out the discrepancies therein and recorded the reasons for doing so. Reliance, in this regard, was placed on the following decisions: CWT vs Raghunath Singh Thakur: 304 ITR 268 (HP) Sosamma Paulose vs JCIT: 79 TTJ 573 (Coch.) Shanti Complex vs ITO: 63 ITD 181 (Pat.) (TM) Chitra Publicity Company (P) Ltd. vs. ACIT: (2010) 127 TTJ (Ahd) TM 1 ACIT vs Vinod Kumar Agarwal: 82 ITD 1 (Vishakapattnam) Amit Estate Organizer vs ITO: 316 ITR (AT) 190 3.16 It was submitted that in the aforesaid circumstances, particularly having regard to the valuation report furnished by the registered valuer certifying…

Addl. CIT, Ghaziabad vs. M/S Amrit Corp Ltd., Ghaziabad

Appeal stand allowed for statistical purposes

ITA 2163/DEL/2011[2007-08]Status: DisposedITAT Delhi06 Jun 2017AY 2007-08

Bench: Shri S.V. Mehrotra & Shri Sudhanshu Srivastavaay: 2007-08 Ay: 2008-09

For Appellant: S/Shri Rohit Jain, Rohit Garg, AdvsFor Respondent: Shri S.K. Jain, DR
Section 45(2)

…inted out the discrepancies therein and recorded the reasons for doing so. Reliance, in this regard, was placed on the following decisions: CWT vs Raghunath Singh Thakur: 304 ITR 268 (HP) Sosamma Paulose vs JCIT: 79 TTJ 573 (Coch.) Shanti Complex vs ITO: 63 ITD 181 (Pat.) (TM) Chitra Publicity Company (P) Ltd. vs. ACIT: (2010) 127 TTJ (Ahd) TM 1 ACIT vs Vinod Kumar Agarwal: 82 ITD 1 (Vishakapattnam) Amit Estate Organizer vs ITO: 316 ITR (AT) 190 3.16 It was submitted that in the aforesaid circumstances, particularly having regard to the valuation report furnished by the registered valuer certifying…

Amrit Corp Ltd., Ghaziabad vs. Addl. CIT, Ghaziabad

Appeal stand allowed for statistical purposes

ITA 1789/DEL/2011[2007-08]Status: DisposedITAT Delhi06 Jun 2017AY 2007-08

Bench: Shri S.V. Mehrotra & Shri Sudhanshu Srivastavaay: 2007-08 Ay: 2008-09

For Appellant: S/Shri Rohit Jain, Rohit Garg, AdvsFor Respondent: Shri S.K. Jain, DR
Section 45(2)

…inted out the discrepancies therein and recorded the reasons for doing so. Reliance, in this regard, was placed on the following decisions: CWT vs Raghunath Singh Thakur: 304 ITR 268 (HP) Sosamma Paulose vs JCIT: 79 TTJ 573 (Coch.) Shanti Complex vs ITO: 63 ITD 181 (Pat.) (TM) Chitra Publicity Company (P) Ltd. vs. ACIT: (2010) 127 TTJ (Ahd) TM 1 ACIT vs Vinod Kumar Agarwal: 82 ITD 1 (Vishakapattnam) Amit Estate Organizer vs ITO: 316 ITR (AT) 190 3.16 It was submitted that in the aforesaid circumstances, particularly having regard to the valuation report furnished by the registered valuer certifying…

CWT vs Raghunath Singh Thakur: 304 ITR 268 (HP) Sosamma Paulose v. JCIT (63 ITD 181) — Cited in 4 Judgments | BharatTax