Harishchand & Brothers v. ITO

64 ITD 331Income Tax Appellate Tribunal1998#25403 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2016.

Judgments citing Harishchand & Brothers v. ITO

Ramnagar Development Corporation, Mumbai vs. Asst CIT Cen Cir 24 & 26, Mumbai

In the result, the appeals filed by the assessee in ITA N0

ITA 77/MUM/2012[2008-09]Status: DisposedITAT Mumbai22 Aug 2016AY 2008-09

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 76/Mum/2012 ("नधा"रण वष" / Assessment Year : 2007-08) आयकर अपील सं./I.T.A. No. 77/Mum/2012 ("नधा"रण वष" / Assessment Year : 2008-09) आयकर अपील सं./I.T.A. No. 7421/Mum/2012 ("नधा"रण वष" / Assessment Year : 2009-10)

For Respondent: Shri A.K. Srivastava,CIT DR
Section 132Section 132(1)Section 139(1)Section 143(3)Section 153A

…of Harish Textile Engineers Ltd. v. DCIT, [2015] 63 taxmann.com 66 (Bombay), in the case of Mahabir Prasad Rungta v. CIT, [2014] 43 taxmann.com 328 (Jharkhand) and also the decision of the ITAT Jaipur Bench in the case of Harishchand & Brothers v. ITO [1998] 64 ITD 331(JP) and submitted that incriminating material has been found during the course of search operations which clearly indicates that the assessee had concealed its income. The learned CIT DR submitted that there is no infirmity in the order of the ld CIT(A) and the same should be confirmed. 9. In the rejoinder, the ld. Counsel for the assessee submit…

Ramnagar Development Corporation, Mumbai vs. Asst CIT Cen Cir 24 & 26, Mumbai

In the result, the appeals filed by the assessee in ITA N0

ITA 76/MUM/2012[2007-08]Status: DisposedITAT Mumbai22 Aug 2016AY 2007-08

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 76/Mum/2012 ("नधा"रण वष" / Assessment Year : 2007-08) आयकर अपील सं./I.T.A. No. 77/Mum/2012 ("नधा"रण वष" / Assessment Year : 2008-09) आयकर अपील सं./I.T.A. No. 7421/Mum/2012 ("नधा"रण वष" / Assessment Year : 2009-10)

For Respondent: Shri A.K. Srivastava,CIT DR
Section 132Section 132(1)Section 139(1)Section 143(3)Section 153A

…of Harish Textile Engineers Ltd. v. DCIT, [2015] 63 taxmann.com 66 (Bombay), in the case of Mahabir Prasad Rungta v. CIT, [2014] 43 taxmann.com 328 (Jharkhand) and also the decision of the ITAT Jaipur Bench in the case of Harishchand & Brothers v. ITO [1998] 64 ITD 331(JP) and submitted that incriminating material has been found during the course of search operations which clearly indicates that the assessee had concealed its income. The learned CIT DR submitted that there is no infirmity in the order of the ld CIT(A) and the same should be confirmed. 9. In the rejoinder, the ld. Counsel for the assessee submit…

Ramnagar Developent Corporation, Mumbai vs. Asst CIT Cen Cir 21, Mumbai

In the result, the appeals filed by the assessee in ITA N0

ITA 7421/MUM/2012[2009-10]Status: DisposedITAT Mumbai22 Aug 2016AY 2009-10

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 76/Mum/2012 ("नधा"रण वष" / Assessment Year : 2007-08) आयकर अपील सं./I.T.A. No. 77/Mum/2012 ("नधा"रण वष" / Assessment Year : 2008-09) आयकर अपील सं./I.T.A. No. 7421/Mum/2012 ("नधा"रण वष" / Assessment Year : 2009-10)

For Respondent: Shri A.K. Srivastava,CIT DR
Section 132Section 132(1)Section 139(1)Section 143(3)Section 153A

…of Harish Textile Engineers Ltd. v. DCIT, [2015] 63 taxmann.com 66 (Bombay), in the case of Mahabir Prasad Rungta v. CIT, [2014] 43 taxmann.com 328 (Jharkhand) and also the decision of the ITAT Jaipur Bench in the case of Harishchand & Brothers v. ITO [1998] 64 ITD 331(JP) and submitted that incriminating material has been found during the course of search operations which clearly indicates that the assessee had concealed its income. The learned CIT DR submitted that there is no infirmity in the order of the ld CIT(A) and the same should be confirmed. 9. In the rejoinder, the ld. Counsel for the assessee submit…

Harishchand & Brothers v. ITO (64 ITD 331) — Cited in 3 Judgments | BharatTax