Kailash Chand Bagaria v. CIT

249 ITR 720High Court2001#23957 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2022 to 2022.

Judgments citing Kailash Chand Bagaria v. CIT

M.Palanisamy, Coimbatore vs. ACIT Non Corporate Circle 2, Coimbatore

In the result, appeal filed by the assessee is allowed for statistical purposes

ITA 1642/CHNY/2017[2011-12]Status: DisposedITAT Chennai28 Feb 2022AY 2011-12

Bench: Shri V. Durga Rao & Shri G. Manjunatha

For Appellant: 04.01.2022For Respondent: Mr. S.Sridhar, Advocate
Section 40A(2)(a)

…आयकर अपील"य अ"धकरण ,‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ BENCH, CHENNAI "ी वी. दुगा" राव, "या"यक सद"य एवं "ी जी. मंजुनाथ, लेखा सद"य के सम$ BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.Nos.1514 & 1515/Chny/2017 ("नधा"रणवष" / Assessment Years: 2011-12 & 2012-13) The Assistant Commissioner ofIncome Vs Mr. M.Palanisamy, Tax, 107A, Senguptha Street Non-Corporate Circle -2, Ramnagar, Coimbatore. Coimbatore-641 009. PAN: AFRPP 5948J (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकरअपीलसं./I.T.A.Nos.1642/Chny/2017 ("नधा"रणवष" / Assessment Ye…

ACIT Non Corp Circle 2, Coimbatore vs. M.Palanisamy, Coimbatore

In the result, appeal filed by the assessee is allowed for statistical purposes

ITA 1515/CHNY/2017[2012-13]Status: DisposedITAT Chennai28 Feb 2022AY 2012-13

Bench: Shri V. Durga Rao & Shri G. Manjunatha

For Appellant: 04.01.2022For Respondent: Mr. S.Sridhar, Advocate
Section 40A(2)(a)

…आयकर अपील"य अ"धकरण ,‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ BENCH, CHENNAI "ी वी. दुगा" राव, "या"यक सद"य एवं "ी जी. मंजुनाथ, लेखा सद"य के सम$ BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.Nos.1514 & 1515/Chny/2017 ("नधा"रणवष" / Assessment Years: 2011-12 & 2012-13) The Assistant Commissioner ofIncome Vs Mr. M.Palanisamy, Tax, 107A, Senguptha Street Non-Corporate Circle -2, Ramnagar, Coimbatore. Coimbatore-641 009. PAN: AFRPP 5948J (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकरअपीलसं./I.T.A.Nos.1642/Chny/2017 ("नधा"रणवष" / Assessment Ye…

ACIT Non Corp Circle 2, Coimbatore vs. M.Palanisamy, Coimbatore

In the result, appeal filed by the assessee is allowed for statistical purposes

ITA 1514/CHNY/2017[2011-12]Status: DisposedITAT Chennai28 Feb 2022AY 2011-12

Bench: Shri V. Durga Rao & Shri G. Manjunatha

For Appellant: 04.01.2022For Respondent: Mr. S.Sridhar, Advocate
Section 40A(2)(a)

…आयकर अपील"य अ"धकरण ,‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ BENCH, CHENNAI "ी वी. दुगा" राव, "या"यक सद"य एवं "ी जी. मंजुनाथ, लेखा सद"य के सम$ BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.Nos.1514 & 1515/Chny/2017 ("नधा"रणवष" / Assessment Years: 2011-12 & 2012-13) The Assistant Commissioner ofIncome Vs Mr. M.Palanisamy, Tax, 107A, Senguptha Street Non-Corporate Circle -2, Ramnagar, Coimbatore. Coimbatore-641 009. PAN: AFRPP 5948J (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकरअपीलसं./I.T.A.Nos.1642/Chny/2017 ("नधा"रणवष" / Assessment Ye…

Kailash Chand Bagaria v. CIT (249 ITR 720) — Cited in 3 Judgments | BharatTax