Jyotsna Suri v. ITAT & Ors.

9 SCC 211Reported decision#11834 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 361,821 Indian tax judgments — from 2021 to 2021.

Judgments citing Jyotsna Suri v. ITAT & Ors.

Sh. Aniket Singal, Chandigarh vs. DCIT, CC-1, Chandigarh

ITA 719/CHANDI/2018[2014-15]Status: DisposedITAT Chandigarh20 Sept 2021AY 2014-15

Bench: S/Shri N.K. Saini, Vice- & Rajpal Yadav, Vice-

For Respondent: Shri G.C. Srinivastava, Spl.Counsel
Section 132Section 132(1)Section 132ASection 153ASection 153A(1)Section 250(6)

…, more so, in the capacity of a respondent, he relied upon the decision of Special Bench in the case of LG Electronics India P.Ltd. in ITA No.5140/Del/2011. He also relied upon the decision of Hon’ble Supreme Court in the case of Jyotsna Suri Vs. ITAT & Ors., 9 SCC 211. He further relied upon judgment of Hon’ble Delhi High Court in the case of HL Malhotra Vs. DCIT, ITA In the cases of Shri Sanjay Singhal and Others Vs. DCIT, Chandigarh (9 Appeals) 10 No.211/2020 dated 22.12.2020. He placed on record copies of these decisions. 8. Since interlocutory application was pressed after conclusion of the arguments of th…

Sh. Aniket Singal, Chandigarh vs. DCIT, CC-1, Chandigarh

ITA 718/CHANDI/2018[2013-14]Status: DisposedITAT Chandigarh20 Sept 2021AY 2013-14

Bench: S/Shri N.K. Saini, Vice- & Rajpal Yadav, Vice-

For Respondent: Shri G.C. Srinivastava, Spl.Counsel
Section 132Section 132(1)Section 132ASection 153ASection 153A(1)Section 250(6)

…, more so, in the capacity of a respondent, he relied upon the decision of Special Bench in the case of LG Electronics India P.Ltd. in ITA No.5140/Del/2011. He also relied upon the decision of Hon’ble Supreme Court in the case of Jyotsna Suri Vs. ITAT & Ors., 9 SCC 211. He further relied upon judgment of Hon’ble Delhi High Court in the case of HL Malhotra Vs. DCIT, ITA In the cases of Shri Sanjay Singhal and Others Vs. DCIT, Chandigarh (9 Appeals) 10 No.211/2020 dated 22.12.2020. He placed on record copies of these decisions. 8. Since interlocutory application was pressed after conclusion of the arguments of th…

Smt. Aarti Singal, Chandigarh vs. DCIT, CC-1, Chandigarh

ITA 717/CHANDI/2018[2014-15]Status: DisposedITAT Chandigarh20 Sept 2021AY 2014-15

Bench: S/Shri N.K. Saini, Vice- & Rajpal Yadav, Vice-

For Respondent: Shri G.C. Srinivastava, Spl.Counsel
Section 132Section 132(1)Section 132ASection 153ASection 153A(1)Section 250(6)

…, more so, in the capacity of a respondent, he relied upon the decision of Special Bench in the case of LG Electronics India P.Ltd. in ITA No.5140/Del/2011. He also relied upon the decision of Hon’ble Supreme Court in the case of Jyotsna Suri Vs. ITAT & Ors., 9 SCC 211. He further relied upon judgment of Hon’ble Delhi High Court in the case of HL Malhotra Vs. DCIT, ITA In the cases of Shri Sanjay Singhal and Others Vs. DCIT, Chandigarh (9 Appeals) 10 No.211/2020 dated 22.12.2020. He placed on record copies of these decisions. 8. Since interlocutory application was pressed after conclusion of the arguments of th…

Smt. Aarti Singal, Chandigarh vs. DCIT, CC-1, Chandigarh

ITA 716/CHANDI/2018[2013-14]Status: DisposedITAT Chandigarh20 Sept 2021AY 2013-14

Bench: S/Shri N.K. Saini, Vice- & Rajpal Yadav, Vice-

For Respondent: Shri G.C. Srinivastava, Spl.Counsel
Section 132Section 132(1)Section 132ASection 153ASection 153A(1)Section 250(6)

…, more so, in the capacity of a respondent, he relied upon the decision of Special Bench in the case of LG Electronics India P.Ltd. in ITA No.5140/Del/2011. He also relied upon the decision of Hon’ble Supreme Court in the case of Jyotsna Suri Vs. ITAT & Ors., 9 SCC 211. He further relied upon judgment of Hon’ble Delhi High Court in the case of HL Malhotra Vs. DCIT, ITA In the cases of Shri Sanjay Singhal and Others Vs. DCIT, Chandigarh (9 Appeals) 10 No.211/2020 dated 22.12.2020. He placed on record copies of these decisions. 8. Since interlocutory application was pressed after conclusion of the arguments of th…

Smt. Aarti Singal, Chandigarh vs. DCIT, CC-1, Chandigarh

ITA 714/CHANDI/2018[2011-12]Status: DisposedITAT Chandigarh20 Sept 2021AY 2011-12

Bench: S/Shri N.K. Saini, Vice- & Rajpal Yadav, Vice-

For Respondent: Shri G.C. Srinivastava, Spl.Counsel
Section 132Section 132(1)Section 132ASection 153ASection 153A(1)Section 250(6)

…, more so, in the capacity of a respondent, he relied upon the decision of Special Bench in the case of LG Electronics India P.Ltd. in ITA No.5140/Del/2011. He also relied upon the decision of Hon’ble Supreme Court in the case of Jyotsna Suri Vs. ITAT & Ors., 9 SCC 211. He further relied upon judgment of Hon’ble Delhi High Court in the case of HL Malhotra Vs. DCIT, ITA In the cases of Shri Sanjay Singhal and Others Vs. DCIT, Chandigarh (9 Appeals) 10 No.211/2020 dated 22.12.2020. He placed on record copies of these decisions. 8. Since interlocutory application was pressed after conclusion of the arguments of th…

Sh. Sanjay Singal, Chandigarh vs. DCIT, CC-1, Chandigarh

ITA 711/CHANDI/2018[2014-15]Status: DisposedITAT Chandigarh20 Sept 2021AY 2014-15

Bench: S/Shri N.K. Saini, Vice- & Rajpal Yadav, Vice-

For Respondent: Shri G.C. Srinivastava, Spl.Counsel
Section 132Section 132(1)Section 132ASection 153ASection 153A(1)Section 250(6)

…, more so, in the capacity of a respondent, he relied upon the decision of Special Bench in the case of LG Electronics India P.Ltd. in ITA No.5140/Del/2011. He also relied upon the decision of Hon’ble Supreme Court in the case of Jyotsna Suri Vs. ITAT & Ors., 9 SCC 211. He further relied upon judgment of Hon’ble Delhi High Court in the case of HL Malhotra Vs. DCIT, ITA In the cases of Shri Sanjay Singhal and Others Vs. DCIT, Chandigarh (9 Appeals) 10 No.211/2020 dated 22.12.2020. He placed on record copies of these decisions. 8. Since interlocutory application was pressed after conclusion of the arguments of th…

Sh. Sanjay Singal, Chandigarh vs. DCIT, CC-1, Chandigarh

ITA 710/CHANDI/2018[2013-14]Status: DisposedITAT Chandigarh20 Sept 2021AY 2013-14

Bench: S/Shri N.K. Saini, Vice- & Rajpal Yadav, Vice-

For Respondent: Shri G.C. Srinivastava, Spl.Counsel
Section 132Section 132(1)Section 132ASection 153ASection 153A(1)Section 250(6)

…, more so, in the capacity of a respondent, he relied upon the decision of Special Bench in the case of LG Electronics India P.Ltd. in ITA No.5140/Del/2011. He also relied upon the decision of Hon’ble Supreme Court in the case of Jyotsna Suri Vs. ITAT & Ors., 9 SCC 211. He further relied upon judgment of Hon’ble Delhi High Court in the case of HL Malhotra Vs. DCIT, ITA In the cases of Shri Sanjay Singhal and Others Vs. DCIT, Chandigarh (9 Appeals) 10 No.211/2020 dated 22.12.2020. He placed on record copies of these decisions. 8. Since interlocutory application was pressed after conclusion of the arguments of th…

Sh. Sanjay Singal, Chandigarh vs. DCIT, CC-1, Chandigarh

ITA 708/CHANDI/2018[2011-12]Status: DisposedITAT Chandigarh20 Sept 2021AY 2011-12

Bench: S/Shri N.K. Saini, Vice- & Rajpal Yadav, Vice-

For Respondent: Shri G.C. Srinivastava, Spl.Counsel
Section 132Section 132(1)Section 132ASection 153ASection 153A(1)Section 250(6)

…, more so, in the capacity of a respondent, he relied upon the decision of Special Bench in the case of LG Electronics India P.Ltd. in ITA No.5140/Del/2011. He also relied upon the decision of Hon’ble Supreme Court in the case of Jyotsna Suri Vs. ITAT & Ors., 9 SCC 211. He further relied upon judgment of Hon’ble Delhi High Court in the case of HL Malhotra Vs. DCIT, ITA In the cases of Shri Sanjay Singhal and Others Vs. DCIT, Chandigarh (9 Appeals) 10 No.211/2020 dated 22.12.2020. He placed on record copies of these decisions. 8. Since interlocutory application was pressed after conclusion of the arguments of th…

Sh. Sanjay Singal HUF, Chandigarh vs. DCIT, CC-1, Chandigarh

ITA 705/CHANDI/2018[2014-15]Status: DisposedITAT Chandigarh20 Sept 2021AY 2014-15

Bench: S/Shri N.K. Saini, Vice- & Rajpal Yadav, Vice-

For Respondent: Shri G.C. Srinivastava, Spl.Counsel
Section 132Section 132(1)Section 132ASection 153ASection 153A(1)Section 250(6)

…, more so, in the capacity of a respondent, he relied upon the decision of Special Bench in the case of LG Electronics India P.Ltd. in ITA No.5140/Del/2011. He also relied upon the decision of Hon’ble Supreme Court in the case of Jyotsna Suri Vs. ITAT & Ors., 9 SCC 211. He further relied upon judgment of Hon’ble Delhi High Court in the case of HL Malhotra Vs. DCIT, ITA In the cases of Shri Sanjay Singhal and Others Vs. DCIT, Chandigarh (9 Appeals) 10 No.211/2020 dated 22.12.2020. He placed on record copies of these decisions. 8. Since interlocutory application was pressed after conclusion of the arguments of th…

Jyotsna Suri v. ITAT & Ors. (9 SCC 211) — Cited in 9 Judgments | BharatTax