ITR 223 (All); Arun Kumar Maheshwari v. ITO
8 Taxmann.com 253Reported decision2010#2615 most cited
What is ITR 223 (All); Arun Kumar Maheshwari v. ITO authority for?
Cases cited together with Arun Kumar Maheshwari v. ITO, including Dharam Pal Singh Rao v. ITO and Smt. Maya Rastogi v. CIT, are used to support a finding that there is no merit in an appeal, indicating a consistent legal position across multiple High Court judgments.
45
judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2024 to 2024.
Also referred to as
Arun Kumar Maheshwari v. ITO · 8 taxmann.com 253 · Dharam Pal Singh Rao v. ITO · Smt. Maya Rastogi v. CIT · High Court judgments · appeal dismissal
Sections most often in play
Issues it is cited on
Judgments citing ITR 223 (All); Arun Kumar Maheshwari v. ITO
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