Gopi Ram Lila v. CIT

86 Taxmann 348Reported decision#11822 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 365,807 Indian tax judgments — from 2019 to 2019.

Judgments citing Gopi Ram Lila v. CIT

Maruti Nivrutti Navale, (Smaller HUF), Pune vs. Assistant Commissioner of Income Tax, Pune

Appeals are partly allowed for statistical purposes

ITA 542/PUN/2017[2008-09]Status: DisposedITAT Pune15 Nov 2019AY 2008-09

Bench: Shri D. Karunakara Rao, Am & Shri Partha Sarathi Chaudhury, Jm Sl. No.

For Appellant: Shri Chetan KariaFor Respondent: Shri S. B. Prasad &
Section 171

…a person who claims exemption to establish it and there is no reason why it would be otherwise when the exemption claimed is under the Income Tax Act. A person who claims the benefit of an exemption has to establish it.” In the case of Gopi Ram Lila Vs. CIT, 86 Taxmann 348, the Hon’ble High Court of Rajasthan has categorically held that “the onus is on the assessee to show the extent of the agricultural income.” Since the assessee did not produce any corroborative evidence in support of its claim of agricultural income, as per the directions of the Tribunal in first round, the Assessing Officer obtained data fro…

M N Navale Bigger HUF, Pune vs. Deputy Commissioner of Income Tax, Pune

Appeals are partly allowed for statistical purposes

ITA 367/PUN/2017[N.A]Status: DisposedITAT Pune15 Nov 2019

Bench: Shri D. Karunakara Rao, Am & Shri Partha Sarathi Chaudhury, Jm Sl. No.

For Appellant: Shri Chetan KariaFor Respondent: Shri S. B. Prasad &
Section 171

…a person who claims exemption to establish it and there is no reason why it would be otherwise when the exemption claimed is under the Income Tax Act. A person who claims the benefit of an exemption has to establish it.” In the case of Gopi Ram Lila Vs. CIT, 86 Taxmann 348, the Hon’ble High Court of Rajasthan has categorically held that “the onus is on the assessee to show the extent of the agricultural income.” Since the assessee did not produce any corroborative evidence in support of its claim of agricultural income, as per the directions of the Tribunal in first round, the Assessing Officer obtained data fro…

M N Navale Bigger HUF, Pune vs. Assistant Commissioner of Income Tax, Pune

Appeals are partly allowed for statistical purposes

ITA 366/PUN/2017[2007-08]Status: DisposedITAT Pune15 Nov 2019AY 2007-08

Bench: Shri D. Karunakara Rao, Am & Shri Partha Sarathi Chaudhury, Jm Sl. No.

For Appellant: Shri Chetan KariaFor Respondent: Shri S. B. Prasad &
Section 171

…a person who claims exemption to establish it and there is no reason why it would be otherwise when the exemption claimed is under the Income Tax Act. A person who claims the benefit of an exemption has to establish it.” In the case of Gopi Ram Lila Vs. CIT, 86 Taxmann 348, the Hon’ble High Court of Rajasthan has categorically held that “the onus is on the assessee to show the extent of the agricultural income.” Since the assessee did not produce any corroborative evidence in support of its claim of agricultural income, as per the directions of the Tribunal in first round, the Assessing Officer obtained data fro…

M N Navale Bigger HUF, Pune vs. Assistant Commissioner of Income Tax, Pune

Appeals are partly allowed for statistical purposes

ITA 365/PUN/2017[2006-07]Status: DisposedITAT Pune15 Nov 2019AY 2006-07

Bench: Shri D. Karunakara Rao, Am & Shri Partha Sarathi Chaudhury, Jm Sl. No.

For Appellant: Shri Chetan KariaFor Respondent: Shri S. B. Prasad &
Section 171

…a person who claims exemption to establish it and there is no reason why it would be otherwise when the exemption claimed is under the Income Tax Act. A person who claims the benefit of an exemption has to establish it.” In the case of Gopi Ram Lila Vs. CIT, 86 Taxmann 348, the Hon’ble High Court of Rajasthan has categorically held that “the onus is on the assessee to show the extent of the agricultural income.” Since the assessee did not produce any corroborative evidence in support of its claim of agricultural income, as per the directions of the Tribunal in first round, the Assessing Officer obtained data fro…

M N Navale Bigger HUF, Pune vs. Assistant Commissioner of Income Tax, Pune

Appeals are partly allowed for statistical purposes

ITA 364/PUN/2017[2005-06]Status: DisposedITAT Pune15 Nov 2019AY 2005-06

Bench: Shri D. Karunakara Rao, Am & Shri Partha Sarathi Chaudhury, Jm Sl. No.

For Appellant: Shri Chetan KariaFor Respondent: Shri S. B. Prasad &
Section 171

…a person who claims exemption to establish it and there is no reason why it would be otherwise when the exemption claimed is under the Income Tax Act. A person who claims the benefit of an exemption has to establish it.” In the case of Gopi Ram Lila Vs. CIT, 86 Taxmann 348, the Hon’ble High Court of Rajasthan has categorically held that “the onus is on the assessee to show the extent of the agricultural income.” Since the assessee did not produce any corroborative evidence in support of its claim of agricultural income, as per the directions of the Tribunal in first round, the Assessing Officer obtained data fro…

M N Navale Bigger HUF, Pune vs. Assistant Commissioner of Income Tax, Pune

Appeals are partly allowed for statistical purposes

ITA 363/PUN/2017[2004-05]Status: DisposedITAT Pune15 Nov 2019AY 2004-05

Bench: Shri D. Karunakara Rao, Am & Shri Partha Sarathi Chaudhury, Jm Sl. No.

For Appellant: Shri Chetan KariaFor Respondent: Shri S. B. Prasad &
Section 171

…a person who claims exemption to establish it and there is no reason why it would be otherwise when the exemption claimed is under the Income Tax Act. A person who claims the benefit of an exemption has to establish it.” In the case of Gopi Ram Lila Vs. CIT, 86 Taxmann 348, the Hon’ble High Court of Rajasthan has categorically held that “the onus is on the assessee to show the extent of the agricultural income.” Since the assessee did not produce any corroborative evidence in support of its claim of agricultural income, as per the directions of the Tribunal in first round, the Assessing Officer obtained data fro…

M N Navale Bigger HUF, Pune vs. Assistant Commissioner of Income Tax, Pune

Appeals are partly allowed for statistical purposes

ITA 362/PUN/2017[2003-04]Status: DisposedITAT Pune15 Nov 2019AY 2003-04

Bench: Shri D. Karunakara Rao, Am & Shri Partha Sarathi Chaudhury, Jm Sl. No.

For Appellant: Shri Chetan KariaFor Respondent: Shri S. B. Prasad &
Section 171

…a person who claims exemption to establish it and there is no reason why it would be otherwise when the exemption claimed is under the Income Tax Act. A person who claims the benefit of an exemption has to establish it.” In the case of Gopi Ram Lila Vs. CIT, 86 Taxmann 348, the Hon’ble High Court of Rajasthan has categorically held that “the onus is on the assessee to show the extent of the agricultural income.” Since the assessee did not produce any corroborative evidence in support of its claim of agricultural income, as per the directions of the Tribunal in first round, the Assessing Officer obtained data fro…

M N Navale Bigger HUF, Pune vs. Assistant Commissioner of Income Tax, Pune

Appeals are partly allowed for statistical purposes

ITA 361/PUN/2017[2002-03]Status: DisposedITAT Pune15 Nov 2019AY 2002-03

Bench: Shri D. Karunakara Rao, Am & Shri Partha Sarathi Chaudhury, Jm Sl. No.

For Appellant: Shri Chetan KariaFor Respondent: Shri S. B. Prasad &
Section 171

…a person who claims exemption to establish it and there is no reason why it would be otherwise when the exemption claimed is under the Income Tax Act. A person who claims the benefit of an exemption has to establish it.” In the case of Gopi Ram Lila Vs. CIT, 86 Taxmann 348, the Hon’ble High Court of Rajasthan has categorically held that “the onus is on the assessee to show the extent of the agricultural income.” Since the assessee did not produce any corroborative evidence in support of its claim of agricultural income, as per the directions of the Tribunal in first round, the Assessing Officer obtained data fro…

M N Navale Bigger HUF, Pune vs. Assistant Commissioner of Income Tax, Pune

Appeals are partly allowed for statistical purposes

ITA 360/PUN/2017[2001-02]Status: DisposedITAT Pune15 Nov 2019AY 2001-02

Bench: Shri D. Karunakara Rao, Am & Shri Partha Sarathi Chaudhury, Jm Sl. No.

For Appellant: Shri Chetan KariaFor Respondent: Shri S. B. Prasad &
Section 171

…a person who claims exemption to establish it and there is no reason why it would be otherwise when the exemption claimed is under the Income Tax Act. A person who claims the benefit of an exemption has to establish it.” In the case of Gopi Ram Lila Vs. CIT, 86 Taxmann 348, the Hon’ble High Court of Rajasthan has categorically held that “the onus is on the assessee to show the extent of the agricultural income.” Since the assessee did not produce any corroborative evidence in support of its claim of agricultural income, as per the directions of the Tribunal in first round, the Assessing Officer obtained data fro…