(i) CIT v. Smt. R.Bharathi (

240 ITR 451High Court#20047 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 361,821 Indian tax judgments — from 2020 to 2020.

Judgments citing (i) CIT v. Smt. R.Bharathi (

L.Rajalakshmi, Hyderabad vs. ACIT, Chennai

In the result, the appeal in ITA No

ITA 1680/CHNY/2014[2009-10]Status: DisposedITAT Hyderabad26 Jun 2020AY 2009-10

Bench: Ms. Sushma Chowla, Vp & Mr. Anil Chaturvedi, Am [Through Video Conferencing] आयकर अपील सं. / Ita Nos. 1678, 1679 & 1680/Chny/2014 िनधा"रण वष" / Assessment Years: 2007-08, 2008-09 & 2009-10 Smt. L.Rajalakshmi, Hyderabad अपीलाथ"/Appellant Pan: Afgpr3011K …..

For Respondent: : Shri Sunku Srinivasu, DR
Section 147Section 148Section 50C

…e on the following decision wherein it has been stated that where the provisions of the statute are plain and unambiguous, the same should be interpreted literally and strictly and nothing more should be read into such provisions: (i) CIT Vs. Smt. R.Bharathi (240 ITR 697 (Mad)) (ii) CIT Vs.N. Bhargavathy Ammal & Another (240 ITR 451 (Mad)) (iii) CIT Vs.P. Manonmani (245 ITR 48 (Mad) I.T.A. Nos. 1678, 1679, 1680 :- 15 -: & 1138/Chny/2014 (iv) Union of India & Others vs. Dharmendra Textile Processors (306 ITR 277 SC)) 5. For these and other grounds that may adduced at the time of hearing, it is prayed that the o…

L.Rajalakshmi, Hyderabad vs. ACIT, Chennai

In the result, the appeal in ITA No

ITA 1679/CHNY/2014[2008-09]Status: DisposedITAT Hyderabad26 Jun 2020AY 2008-09

Bench: Ms. Sushma Chowla, Vp & Mr. Anil Chaturvedi, Am [Through Video Conferencing] आयकर अपील सं. / Ita Nos. 1678, 1679 & 1680/Chny/2014 िनधा"रण वष" / Assessment Years: 2007-08, 2008-09 & 2009-10 Smt. L.Rajalakshmi, Hyderabad अपीलाथ"/Appellant Pan: Afgpr3011K …..

For Respondent: : Shri Sunku Srinivasu, DR
Section 147Section 148Section 50C

…e on the following decision wherein it has been stated that where the provisions of the statute are plain and unambiguous, the same should be interpreted literally and strictly and nothing more should be read into such provisions: (i) CIT Vs. Smt. R.Bharathi (240 ITR 697 (Mad)) (ii) CIT Vs.N. Bhargavathy Ammal & Another (240 ITR 451 (Mad)) (iii) CIT Vs.P. Manonmani (245 ITR 48 (Mad) I.T.A. Nos. 1678, 1679, 1680 :- 15 -: & 1138/Chny/2014 (iv) Union of India & Others vs. Dharmendra Textile Processors (306 ITR 277 SC)) 5. For these and other grounds that may adduced at the time of hearing, it is prayed that the o…

L.Rajalakshmi, Hyderabad vs. ACIT, Chennai

In the result, the appeal in ITA No

ITA 1678/CHNY/2014[2007-08]Status: PendingITAT Hyderabad26 Jun 2020AY 2007-08

Bench: Ms. Sushma Chowla, Vp & Mr. Anil Chaturvedi, Am [Through Video Conferencing] आयकर अपील सं. / Ita Nos. 1678, 1679 & 1680/Chny/2014 िनधा"रण वष" / Assessment Years: 2007-08, 2008-09 & 2009-10 Smt. L.Rajalakshmi, Hyderabad अपीलाथ"/Appellant Pan: Afgpr3011K …..

For Respondent: : Shri Sunku Srinivasu, DR
Section 147Section 148Section 50C

…re the provisions of the statute are plain and unambiguous, the same should be interpreted literally and strictly and nothing more should be read into such provisions: (i) CIT Vs. Smt. R.Bharathi (240 ITR 697 (Mad)) (ii) CIT Vs.N. Bhargavathy Ammal & Another (240 ITR 451 (Mad)) (iii) CIT Vs.P. Manonmani (245 ITR 48 (Mad) I.T.A. Nos. 1678, 1679, 1680 :- 15 -: & 1138/Chny/2014 (iv) Union of India & Others vs. Dharmendra Textile Processors (306 ITR 277 SC)) 5. For these and other grounds that may adduced at the time of hearing, it is prayed that the order of the learned CIT(A) may be set aside and that of the Ass…

DCIT, Chennai vs. L.Rajalakshmi, Chennai

In the result, the appeal in ITA No

ITA 1138/CHNY/2014[2007-08]Status: DisposedITAT Hyderabad26 Jun 2020AY 2007-08

Bench: Ms. Sushma Chowla, Vp & Mr. Anil Chaturvedi, Am [Through Video Conferencing] आयकर अपील सं. / Ita Nos. 1678, 1679 & 1680/Chny/2014 िनधा"रण वष" / Assessment Years: 2007-08, 2008-09 & 2009-10 Smt. L.Rajalakshmi, Hyderabad अपीलाथ"/Appellant Pan: Afgpr3011K …..

For Respondent: : Shri Sunku Srinivasu, DR
Section 147Section 148Section 50C

…re the provisions of the statute are plain and unambiguous, the same should be interpreted literally and strictly and nothing more should be read into such provisions: (i) CIT Vs. Smt. R.Bharathi (240 ITR 697 (Mad)) (ii) CIT Vs.N. Bhargavathy Ammal & Another (240 ITR 451 (Mad)) (iii) CIT Vs.P. Manonmani (245 ITR 48 (Mad) I.T.A. Nos. 1678, 1679, 1680 :- 15 -: & 1138/Chny/2014 (iv) Union of India & Others vs. Dharmendra Textile Processors (306 ITR 277 SC)) 5. For these and other grounds that may adduced at the time of hearing, it is prayed that the order of the learned CIT(A) may be set aside and that of the Ass…

(i) CIT v. Smt. R.Bharathi ( (240 ITR 451) — Cited in 4 Judgments | BharatTax