Devilal v. STO

1 SCR 65Reported decision1968#21765 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2022.

Judgments citing Devilal v. STO

M/S. S P Chips Potato Pvt. Ltd, Ahmedabad vs. DCIT, Circle-4(1)(4), Ahmedabad

In the result, the appeal of the assessee is dismissed

ITA 548/AHD/2019[2014-15]Status: DisposedITAT Ahmedabad29 Jun 2022AY 2014-15
For Appellant: Shri Sanjay R. Shah, A.RFor Respondent: Shri Anshu Prakash, CIT-D.R
Section 115JSection 143Section 263

…Ltd. v. Union of India [1962] 2 SCR 644; New Jehangir Vakil Mills v. CIT [1964] 2 SCR 971; Amalgamated Coalfields Ltd. v. Janapada Sabha 1963 Supp. (1) SCR 172; Devilal v. STO [1965] 1 SCR 686; Udayan Chinubhai v. CIT [1967] 1 SCR 913; M.M. Ipoh v. CIT [1968] 1 SCR 65; Kapur Chand v. Tax Recovery Officer [1969] 1 SCR 691; CIT, W.B. v. Durga Prasad AIR 1971 SC 2439; Radhasoami Satsang v. CIT[1992] 1 SCC 659; AIR 1992 SC 377; Society of Medical Officers v. Hope 1960 AC 55; Broken Hill Proprietary Co. Ltd. v. Municipal Council 1925 All ER 675; 1926 AC 94 : 95 LJPC 33; Turner on Res Judicata, 2nd Edn. para 219, p. 19…

DCIT, New Delhi vs. M/S. Anjala Exhibitors Pvt. Ltd., New Delhi

ITA 6147/DEL/2014[2010-11]Status: DisposedITAT Delhi06 Oct 2017AY 2010-11

Bench: Amit Shukla & Shri O.P. Kant

For Appellant: Shri Ranjan Chopra, AdvocateFor Respondent: Shri R.C. Danday, Sr. DR
Section 143Section 143(3)

…India (1962) 2 SCR 644; New Jehangir Vakil Mills vs, CIT (1964) 2 SCR 971; Page 6 of 13 Amalgamated Coalfields Ltd. vs. Janapada Sabha 1963 Supp (1) SCR 172 ; Devilal Vs. STO (1965) 1 SCR 686; Udatab Chinubhai vs. CIT (1967 )! SCR 913; M.MIpoh vs. CIT *1968) 1 SCR 65; Kapur Chand vs TRO (1969) 1 SCR 691; CIT vs Durga Prasad AIR 1971 SC 2439; Radhaswami Satsang vs. CIT (1991) 100 CTR (SC) 267 : (1992) I SCC 659: AIR 1992 SC 377; Sciety of Medical Council (1925) All ER 675: (1926) AC 94 : 95 UPC 33; Turner on Res judicata, 2nd Edition, Para 219, P. 193). In the same judgment (Supra), Hon ’ble Supreme Court further…

ACIT, New Delhi vs. M/S Anjala Exhibitors Pvt. Ltd., New Delhi

In the result the appeal of the revenue is dismissed

ITA 1492/DEL/2013[2008-09]Status: DisposedITAT Delhi23 Mar 2017AY 2008-09

Bench: Shri H.S.Sidhu & Shri Prashant Maharishiacit, Vs. Anjala Exhibitors Pvt Ltd, Circle-1(1), 10796, Jhandewalan Road, New Delhi Nabi Karim, New Delhi Pan:Aaaca0219J (Appellant) (Respondent)

For Appellant: Sh. Ranjan Chabra, CAFor Respondent: Sh. SK Jain, DR
Section 143Section 24

…vs. Union of India (1962) 2 SCR 644; New Jehangir Vakil Mills vs. CIT (1964) 2 SCR 971; Amalgamated Coalfields Ltd. vs. Janapada Sabha 1963 Supp (1) SCR 172 ; Devilal Vs. STO (1965) 1 SCR 686; Udatab Chinubhai vs. CIT (1967 )1 SCR 913; M.M Ipoh vs. CIT *1968) 1 SCR 65; Kapur Chand vs TRO (1969) 1 SCR 691; CIT vs Durga Prasad AIR 1971 SC 2439; Radhaswami Satsang vs. CIT (1991) 100 CTR (SC) 267 : (1992) 1 SCC 659: AIR 1992 SC 377; Sciety of Medical Council (1925) All ER 675: (1926) AC 94 : 95 LJPC 33; Turner on Res judicata, 2nd Edition, Para 219,P. 193). In the same judgment (Supra), Hon'ble Supreme Court further…

Devilal v. STO (1 SCR 65) — Cited in 3 Judgments | BharatTax