Damajit Singh v. Assistant Commissioner of Income Tax

121 Taxmann 303Reported decision2002#16624 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2011 to 2017.

Judgments citing Damajit Singh v. Assistant Commissioner of Income Tax

DCIT, CC-XI, KOLKATA, KOLKATA vs. M/S HIMALAYA GRANITES PVT. LTD., KOLKATA

In the result, the appeal of the Revenue ( In ITA

ITA 1283/KOL/2014[2006-2007]Status: DisposedITAT Kolkata26 Apr 2017AY 2006-2007

Bench: Shri N.V.Vasudevan, Jm & Dr. A.L.Saini, Am

For Appellant: A.K. Tulsyan, ARFor Respondent: Shri Rajat Kumar Kureel, JCIT(DR)
Section 147Section 2(11)Section 32Section 80H

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI N.V.VASUDEVAN, JM & DR. A.L.SAINI, AM ITA No.1280, 1281 & 1283/Kol/2014 ("नधा"रण वष" / Assessment Years :2002-03, 2003-04 & 2006-07) DCIT, CC-XI, Room Vs. M/s Himalaya Granites Pvt. No.311,3rd Fl. Aayakar Ltd. 16A, Shakespeare Sarani, Bhawan Poorva, 110- Kolkata-700071 Shantipally, Kolkata- 700107 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACH 5121 L .. (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व क" ओर से /Revenue by : Shri Rajat Kumar Kureel, JCIT(DR) "नधा"रती क" ओर से /Assessee by : A.K. Tulsyan, AR सुनवाई क" तार"ख / Date of Hearing : 06/04…

DCIT, CC-XI, KOLKATA, KOLKATA vs. M/S HIMALAYA GRANITES PVT. LTD., KOLKATA

In the result, the appeal of the Revenue ( In ITA

ITA 1281/KOL/2014[2003-2004]Status: DisposedITAT Kolkata26 Apr 2017AY 2003-2004

Bench: Shri N.V.Vasudevan, Jm & Dr. A.L.Saini, Am

For Appellant: A.K. Tulsyan, ARFor Respondent: Shri Rajat Kumar Kureel, JCIT(DR)
Section 147Section 2(11)Section 32Section 80H

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI N.V.VASUDEVAN, JM & DR. A.L.SAINI, AM ITA No.1280, 1281 & 1283/Kol/2014 ("नधा"रण वष" / Assessment Years :2002-03, 2003-04 & 2006-07) DCIT, CC-XI, Room Vs. M/s Himalaya Granites Pvt. No.311,3rd Fl. Aayakar Ltd. 16A, Shakespeare Sarani, Bhawan Poorva, 110- Kolkata-700071 Shantipally, Kolkata- 700107 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACH 5121 L .. (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व क" ओर से /Revenue by : Shri Rajat Kumar Kureel, JCIT(DR) "नधा"रती क" ओर से /Assessee by : A.K. Tulsyan, AR सुनवाई क" तार"ख / Date of Hearing : 06/04…

DCIT, CC-XI, KOLKATA, KOLKATA vs. M/S HIMALAYA GRANITES PVT. LTD., KOLKATA

In the result, the appeal of the Revenue ( In ITA

ITA 1280/KOL/2014[2002-2003]Status: DisposedITAT Kolkata26 Apr 2017AY 2002-2003

Bench: Shri N.V.Vasudevan, Jm & Dr. A.L.Saini, Am

For Appellant: A.K. Tulsyan, ARFor Respondent: Shri Rajat Kumar Kureel, JCIT(DR)
Section 147Section 2(11)Section 32Section 80H

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI N.V.VASUDEVAN, JM & DR. A.L.SAINI, AM ITA No.1280, 1281 & 1283/Kol/2014 ("नधा"रण वष" / Assessment Years :2002-03, 2003-04 & 2006-07) DCIT, CC-XI, Room Vs. M/s Himalaya Granites Pvt. No.311,3rd Fl. Aayakar Ltd. 16A, Shakespeare Sarani, Bhawan Poorva, 110- Kolkata-700071 Shantipally, Kolkata- 700107 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACH 5121 L .. (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व क" ओर से /Revenue by : Shri Rajat Kumar Kureel, JCIT(DR) "नधा"रती क" ओर से /Assessee by : A.K. Tulsyan, AR सुनवाई क" तार"ख / Date of Hearing : 06/04…

NANCY CRAFTS LTD

Appeal is allowed in the aforesaid terms

ITA/466/2011HC Delhi08 Sept 2011

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

Section 143(2)(ii)Section 147Section 148Section 148(2)Section 80Section 80H

…ITA No.466 of 2011 Page 1 of 10 #17 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA No.466 of 2011 % Decision Delivered On: 8th September, 2011 NANCY CRAFTS LTD. . . . APPELLANT Through: Mr. Deepak Aggarwal, Advocate with Mr. R.K. Chauhan, Advocate. VERSUS COMMISSIONER OF INCOME TAX . . .RESPONDENT Through: Mr. Abhishek Maratha, Sr. Standing Counsel with Ms. Anshul Sharma, Advocate. CORAM :- HON’BLE MR. JUSTICE A.K. SIKRI HON’BLE MR. JUSTICE M.L. MEHTA 1. Whether Reporters o…

NANCY CRAFTS LTD

Appeal is allowed in the aforesaid terms

ITA - 466 / 2011HC Delhi08 Sept 2011
Section 143(2)(ii)Section 147Section 148Section 148(2)Section 80Section 80H

…ITA No.466 of 2011 Page 1 of 10 #17 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA No.466 of 2011 % Decision Delivered On: 8th September, 2011 NANCY CRAFTS LTD. . . . APPELLANT Through: Mr. Deepak Aggarwal, Advocate with Mr. R.K. Chauhan, Advocate. VERSUS COMMISSIONER OF INCOME TAX . . .RESPONDENT Through: Mr. Abhishek Maratha, Sr. Standing Counsel with Ms. Anshul Sharma, Advocate. CORAM :- HON’BLE MR. JUSTICE A.K. SIKRI HON’BLE MR. JUSTICE M.L. MEHTA 1. Whether Reporters o…

Damajit Singh v. Assistant Commissioner of Income Tax (121 Taxmann 303) — Cited in 5 Judgments | BharatTax