D.S. Virani and Others v. CIT

1 SOT 10Income Tax Appellate Tribunal2004#18543 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2019 to 2019.

Judgments citing D.S. Virani and Others v. CIT

The ACIT, Trichur vs. Sri.Arun Majeed, Thrissur

In the result, the appeals of the Revenue are dismissed

ITA 497/COCH/2018[2014-15]Status: DisposedITAT Cochin06 Feb 2019AY 2014-15

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

Section 132Section 143(3)Section 153A

…nouncements: a) CIT vs. A. Mohammed Mohideen (1989) 176 ITR 393 (Mad) b) R. Vasanthi Ram Narayan vs. DCIT (ITA 1802&1803/MDS/2015, order dated 18.12.2015. c) D.S. Virani and Others vs. CIT (1973) 90 ITR 255 (Guj). d) Ashwin Ramesh Mansharamani vs. IT) (2004) 1 SOT 10 (Mumbai). e) Sri. Hiteshkumar Ashok Kumar Vaswani vs. JCIT (2017) Taxcorp (AT) 57096 (ITAT, Ahmedabad). f) Jayanthibhai D. Panchal vs.DCIT (IT(SS)A No.89 to 94/ahd/2010 order dated 04/01/2013. g) Tulla Veerender Vs. Addl. CIT (2013) 36 taxmann.com 545 (Hyderabad –Trib.) I.T.A. Nos.494 - 497/Coch/2018 Apart from the above, the assessee also placed…

The ACIT, Trichur vs. Sri.Arun Majeed, Thrissur

In the result, the appeals of the Revenue are dismissed

ITA 496/COCH/2018[2013-14]Status: DisposedITAT Cochin06 Feb 2019AY 2013-14

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

Section 132Section 143(3)Section 153A

…nouncements: a) CIT vs. A. Mohammed Mohideen (1989) 176 ITR 393 (Mad) b) R. Vasanthi Ram Narayan vs. DCIT (ITA 1802&1803/MDS/2015, order dated 18.12.2015. c) D.S. Virani and Others vs. CIT (1973) 90 ITR 255 (Guj). d) Ashwin Ramesh Mansharamani vs. IT) (2004) 1 SOT 10 (Mumbai). e) Sri. Hiteshkumar Ashok Kumar Vaswani vs. JCIT (2017) Taxcorp (AT) 57096 (ITAT, Ahmedabad). f) Jayanthibhai D. Panchal vs.DCIT (IT(SS)A No.89 to 94/ahd/2010 order dated 04/01/2013. g) Tulla Veerender Vs. Addl. CIT (2013) 36 taxmann.com 545 (Hyderabad –Trib.) I.T.A. Nos.494 - 497/Coch/2018 Apart from the above, the assessee also placed…

The ACIT, Trichur vs. Sri.Arun Majeed, Thrissur

In the result, the appeals of the Revenue are dismissed

ITA 495/COCH/2018[2012-13]Status: DisposedITAT Cochin06 Feb 2019AY 2012-13

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

Section 132Section 143(3)Section 153A

…nouncements: a) CIT vs. A. Mohammed Mohideen (1989) 176 ITR 393 (Mad) b) R. Vasanthi Ram Narayan vs. DCIT (ITA 1802&1803/MDS/2015, order dated 18.12.2015. c) D.S. Virani and Others vs. CIT (1973) 90 ITR 255 (Guj). d) Ashwin Ramesh Mansharamani vs. IT) (2004) 1 SOT 10 (Mumbai). e) Sri. Hiteshkumar Ashok Kumar Vaswani vs. JCIT (2017) Taxcorp (AT) 57096 (ITAT, Ahmedabad). f) Jayanthibhai D. Panchal vs.DCIT (IT(SS)A No.89 to 94/ahd/2010 order dated 04/01/2013. g) Tulla Veerender Vs. Addl. CIT (2013) 36 taxmann.com 545 (Hyderabad –Trib.) I.T.A. Nos.494 - 497/Coch/2018 Apart from the above, the assessee also placed…

The ACIT, Trichur vs. Sri.Arun Majeed, Thrissur

In the result, the appeals of the Revenue are dismissed

ITA 494/COCH/2018[2011-12]Status: DisposedITAT Cochin06 Feb 2019AY 2011-12

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

Section 132Section 143(3)Section 153A

…nouncements: a) CIT vs. A. Mohammed Mohideen (1989) 176 ITR 393 (Mad) b) R. Vasanthi Ram Narayan vs. DCIT (ITA 1802&1803/MDS/2015, order dated 18.12.2015. c) D.S. Virani and Others vs. CIT (1973) 90 ITR 255 (Guj). d) Ashwin Ramesh Mansharamani vs. IT) (2004) 1 SOT 10 (Mumbai). e) Sri. Hiteshkumar Ashok Kumar Vaswani vs. JCIT (2017) Taxcorp (AT) 57096 (ITAT, Ahmedabad). f) Jayanthibhai D. Panchal vs.DCIT (IT(SS)A No.89 to 94/ahd/2010 order dated 04/01/2013. g) Tulla Veerender Vs. Addl. CIT (2013) 36 taxmann.com 545 (Hyderabad –Trib.) I.T.A. Nos.494 - 497/Coch/2018 Apart from the above, the assessee also placed…

D.S. Virani and Others v. CIT (1 SOT 10) — Cited in 4 Judgments | BharatTax