Income-tax Officer v. Ram Nath Aggarwal

2 SOT 471Income Tax Appellate Tribunal2004#13698 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 358,219 Indian tax judgments — from 2019 to 2019.

Judgments citing Income-tax Officer v. Ram Nath Aggarwal

(Smt.) Anju Singh, Lucknow vs. Asstt. Commissioner of Income Tax, Lucknow

In the result, the appeals for assessment year 2003-04 to 2008-09

ITA 396/LKW/2014[2009-10]Status: DisposedITAT Lucknow08 Mar 2019AY 2009-10

Bench: Shri. A. D. Jain & Shri. T.S. Kapoor

For Appellant: Shri Rakesh Garg, AdvocateFor Respondent: Shri S. K. Madhuk, CIT (DR)
Section 132ASection 133ASection 69

…Road, Lucknow is not justified and the unexplained investment in various year shall be estimated by considering the valuation as made by the Valuation Officer in the respective years. Further, it has been held in Income-tax Officer v. Ram Nath Aggarwal [2004] 2 SOT 471 (ITAT ASR. Bench) (SMC) that the valuation of an asset is not an exact science. Mathematical calculation 'is not possible. The valuation of the immovable property is also estimated on the basis of the facts and circumstances. Therefore, it could not be said that whatever the Valuation Officer had stated was final word in the matter. The word 'estim…

(Smt.) Anju Singh, Lucknow vs. Asstt. Commissioner of Income Tax, Lucknow

In the result, the appeals for assessment year 2003-04 to 2008-09

ITA 395/LKW/2014[2008-09]Status: DisposedITAT Lucknow08 Mar 2019AY 2008-09

Bench: Shri. A. D. Jain & Shri. T.S. Kapoor

For Appellant: Shri Rakesh Garg, AdvocateFor Respondent: Shri S. K. Madhuk, CIT (DR)
Section 132ASection 133ASection 69

…Road, Lucknow is not justified and the unexplained investment in various year shall be estimated by considering the valuation as made by the Valuation Officer in the respective years. Further, it has been held in Income-tax Officer v. Ram Nath Aggarwal [2004] 2 SOT 471 (ITAT ASR. Bench) (SMC) that the valuation of an asset is not an exact science. Mathematical calculation 'is not possible. The valuation of the immovable property is also estimated on the basis of the facts and circumstances. Therefore, it could not be said that whatever the Valuation Officer had stated was final word in the matter. The word 'estim…

(Smt.) Anju Singh, Lucknow vs. Asstt. Commissioner of Income Tax, Lucknow

In the result, the appeals for assessment year 2003-04 to 2008-09

ITA 394/LKW/2014[2007-08]Status: DisposedITAT Lucknow08 Mar 2019AY 2007-08

Bench: Shri. A. D. Jain & Shri. T.S. Kapoor

For Appellant: Shri Rakesh Garg, AdvocateFor Respondent: Shri S. K. Madhuk, CIT (DR)
Section 132ASection 133ASection 69

…Road, Lucknow is not justified and the unexplained investment in various year shall be estimated by considering the valuation as made by the Valuation Officer in the respective years. Further, it has been held in Income-tax Officer v. Ram Nath Aggarwal [2004] 2 SOT 471 (ITAT ASR. Bench) (SMC) that the valuation of an asset is not an exact science. Mathematical calculation 'is not possible. The valuation of the immovable property is also estimated on the basis of the facts and circumstances. Therefore, it could not be said that whatever the Valuation Officer had stated was final word in the matter. The word 'estim…

(Smt.) Anju Singh, Lucknow vs. Asstt. Commissioner of Income Tax, Lucknow

In the result, the appeals for assessment year 2003-04 to 2008-09

ITA 393/LKW/2014[2006-07]Status: DisposedITAT Lucknow08 Mar 2019AY 2006-07

Bench: Shri. A. D. Jain & Shri. T.S. Kapoor

For Appellant: Shri Rakesh Garg, AdvocateFor Respondent: Shri S. K. Madhuk, CIT (DR)
Section 132ASection 133ASection 69

…Road, Lucknow is not justified and the unexplained investment in various year shall be estimated by considering the valuation as made by the Valuation Officer in the respective years. Further, it has been held in Income-tax Officer v. Ram Nath Aggarwal [2004] 2 SOT 471 (ITAT ASR. Bench) (SMC) that the valuation of an asset is not an exact science. Mathematical calculation 'is not possible. The valuation of the immovable property is also estimated on the basis of the facts and circumstances. Therefore, it could not be said that whatever the Valuation Officer had stated was final word in the matter. The word 'estim…

(Smt.) Anju Singh, Lucknow vs. Asstt. Commissioner of Income Tax, Lucknow

In the result, the appeals for assessment year 2003-04 to 2008-09

ITA 392/LKW/2014[2005-06]Status: DisposedITAT Lucknow08 Mar 2019AY 2005-06

Bench: Shri. A. D. Jain & Shri. T.S. Kapoor

For Appellant: Shri Rakesh Garg, AdvocateFor Respondent: Shri S. K. Madhuk, CIT (DR)
Section 132ASection 133ASection 69

…Road, Lucknow is not justified and the unexplained investment in various year shall be estimated by considering the valuation as made by the Valuation Officer in the respective years. Further, it has been held in Income-tax Officer v. Ram Nath Aggarwal [2004] 2 SOT 471 (ITAT ASR. Bench) (SMC) that the valuation of an asset is not an exact science. Mathematical calculation 'is not possible. The valuation of the immovable property is also estimated on the basis of the facts and circumstances. Therefore, it could not be said that whatever the Valuation Officer had stated was final word in the matter. The word 'estim…

(Smt.) Anju Singh, Lucknow vs. Asstt. Commissioner of Income Tax, Lucknow

In the result, the appeals for assessment year 2003-04 to 2008-09

ITA 391/LKW/2014[2004-05]Status: DisposedITAT Lucknow08 Mar 2019AY 2004-05

Bench: Shri. A. D. Jain & Shri. T.S. Kapoor

For Appellant: Shri Rakesh Garg, AdvocateFor Respondent: Shri S. K. Madhuk, CIT (DR)
Section 132ASection 133ASection 69

…Road, Lucknow is not justified and the unexplained investment in various year shall be estimated by considering the valuation as made by the Valuation Officer in the respective years. Further, it has been held in Income-tax Officer v. Ram Nath Aggarwal [2004] 2 SOT 471 (ITAT ASR. Bench) (SMC) that the valuation of an asset is not an exact science. Mathematical calculation 'is not possible. The valuation of the immovable property is also estimated on the basis of the facts and circumstances. Therefore, it could not be said that whatever the Valuation Officer had stated was final word in the matter. The word 'estim…

(Smt.) Anju Singh, Lucknow vs. Asstt. Commissioner of Income Tax, Lucknow

In the result, the appeals for assessment year 2003-04 to 2008-09

ITA 390/LKW/2014[2003-04]Status: DisposedITAT Lucknow08 Mar 2019AY 2003-04

Bench: Shri. A. D. Jain & Shri. T.S. Kapoor

For Appellant: Shri Rakesh Garg, AdvocateFor Respondent: Shri S. K. Madhuk, CIT (DR)
Section 132ASection 133ASection 69

…Road, Lucknow is not justified and the unexplained investment in various year shall be estimated by considering the valuation as made by the Valuation Officer in the respective years. Further, it has been held in Income-tax Officer v. Ram Nath Aggarwal [2004] 2 SOT 471 (ITAT ASR. Bench) (SMC) that the valuation of an asset is not an exact science. Mathematical calculation 'is not possible. The valuation of the immovable property is also estimated on the basis of the facts and circumstances. Therefore, it could not be said that whatever the Valuation Officer had stated was final word in the matter. The word 'estim…

Income-tax Officer v. Ram Nath Aggarwal (2 SOT 471) — Cited in 7 Judgments | BharatTax