Devilal Vs. STO (1965) 1 SCR 686; Udatab Chinubhai v. CIT

1 SCR 691Reported decision1969#21768 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 Vs. STO (1965) 1 SCR 686; Udatab Chinubhai v. CIT

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

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri P.M. Jagtap, Vice President And Shri Siddhartha Nautiyal, Judicial Member ITA No. 548 /Ahd/2019 Assessment Year 2014-15 M/s. S.P. Chips Potato DY CIT, Pvt. Ltd. 34-APMC, C.J. Circle-4(1)(4), Market, Vasana, Tolnaka, Vs Ahmedabad Ahmedabad (Respondent) AN: AAICS5208B (Appellant) Assessee by: Shri Sanjay R. Shah, A.R. Revenue by: Shri Anshu Prakash, CIT-D.R. Date of hearing : 26-04-2022 Date of pronouncement : 29-06-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This is an appeal filed by the assessee against the order o…

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)

…ITA No. 6147/Del./2014 Assessment Year: 2010-11 IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH “A” BENCH NEW DELHI) BEFORE AMIT SHUKLA, JUDICIAL MEMBER & SHRI O.P. KANT, ACCOUNTANT MEMBER ITA No. 6147/Del./2014 Assessment Year: 2010-11 DCIT Vs. Anjala Exhibitors Pvt. Ltd. Circle-1 (1), G-80, Lajpat Nagar-1, New Delhi New Delhi (Applicant) (Respondent) (PAN: AAACA0219J) Revenue by: Shri R.C. Danday, Sr. DR Assessee by: Shri Ranjan Chopra, Advocate Date of hearing 14/09/2017 Date of pronouncement 06/10/2017 ORDER PER AMIT SHUKLA, JUDICIAL MEMBER: The aforesaid appeal has been filed by the Revenue against im…

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

…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 proceeded to observe that, to quote:…

Devilal Vs. STO (1965) 1 SCR 686; Udatab Chinubhai v. CIT (1 SCR 691) — Cited in 3 Judgments | BharatTax