Kshitish Chandra Purkait v. Santosh Kumar Purkait & Ors.

M/S. Dabur India Ltd., New Delhi vs. Addl.CIT, New Delhi

In the result, the appeals filed by the Revenue are partly allowed and the appeals filed by the assessee are partly allowed for statistical purposes

Bench: Shri R.K. Panda & Ms Suchitra Kamble

…bstantial question of law is the sine qua non for the exercise of the jurisdiction under the amended Section 100 of the Code. [See Kshitish Chandra Purkait Vs. Santosh Kumar Purkait & Ors., (1997) 5 SCC 438, Panchugopal Barua Vs. Umesh Chandra Goswami, (1997) 4 SCC 713 and Kondila Dagadu Kadam Vs. Savitribai Sopan Gujar & Ors., (1999) 3 SCC 722]. ” 65. He submitted that the Hon’ble Supreme Court, thus, categorically held that “existence of substantial question of law is the sine qua non for the exercise of the jurisdiction under the amended Section 100 of the Code”, meaning thereby that unless substantial questi…

DCIT, New Delhi vs. M/S. Dabur India Ltd., New Delhi

In the result, the appeals filed by the Revenue are partly allowed and the appeals filed by the assessee are partly allowed for statistical purposes

Bench: Shri R.K. Panda & Ms Suchitra Kamble

…bstantial question of law is the sine qua non for the exercise of the jurisdiction under the amended Section 100 of the Code. [See Kshitish Chandra Purkait Vs. Santosh Kumar Purkait & Ors., (1997) 5 SCC 438, Panchugopal Barua Vs. Umesh Chandra Goswami, (1997) 4 SCC 713 and Kondila Dagadu Kadam Vs. Savitribai Sopan Gujar & Ors., (1999) 3 SCC 722]. ” 65. He submitted that the Hon’ble Supreme Court, thus, categorically held that “existence of substantial question of law is the sine qua non for the exercise of the jurisdiction under the amended Section 100 of the Code”, meaning thereby that unless substantial questi…

M/S. Dabur India Ltd., New Delhi vs. Addl.CIT, New Delhi

In the result, the appeals filed by the Revenue are partly allowed and the appeals filed by the assessee are partly allowed for statistical purposes

Bench: Shri R.K. Panda & Ms Suchitra Kamble

…bstantial question of law is the sine qua non for the exercise of the jurisdiction under the amended Section 100 of the Code. [See Kshitish Chandra Purkait Vs. Santosh Kumar Purkait & Ors., (1997) 5 SCC 438, Panchugopal Barua Vs. Umesh Chandra Goswami, (1997) 4 SCC 713 and Kondila Dagadu Kadam Vs. Savitribai Sopan Gujar & Ors., (1999) 3 SCC 722]. ” 65. He submitted that the Hon’ble Supreme Court, thus, categorically held that “existence of substantial question of law is the sine qua non for the exercise of the jurisdiction under the amended Section 100 of the Code”, meaning thereby that unless substantial questi…

DCIT, New Delhi vs. M/S. Dabur India Ltd., New Delhi

In the result, the appeals filed by the Revenue are partly allowed and the appeals filed by the assessee are partly allowed for statistical purposes

Bench: Shri R.K. Panda & Ms Suchitra Kamble

…bstantial question of law is the sine qua non for the exercise of the jurisdiction under the amended Section 100 of the Code. [See Kshitish Chandra Purkait Vs. Santosh Kumar Purkait & Ors., (1997) 5 SCC 438, Panchugopal Barua Vs. Umesh Chandra Goswami, (1997) 4 SCC 713 and Kondila Dagadu Kadam Vs. Savitribai Sopan Gujar & Ors., (1999) 3 SCC 722]. ” 65. He submitted that the Hon’ble Supreme Court, thus, categorically held that “existence of substantial question of law is the sine qua non for the exercise of the jurisdiction under the amended Section 100 of the Code”, meaning thereby that unless substantial questi…

M/S Bhagat Const. Co.P.Ltd vs. CIT & Ors

…v j:-,\r\ T n .--ln + HIGH COURT OF DELHI ITA No. 8i5 0f 1999 n "lh. ' Date of Decision :' l- December, 2000 *: l3:l :::::'"::::: e)':1 : *:* o*1 1??3h, N{, H;j#i;:",:rff: Ms. RadhaRangaswamy & NIr. B. Devasekhar. Advs. - versus ::: *::i:::: ::T:*:::* I *ll *:: ::* ;';',1i "7; . ; ;;iil?l,r.""' Mr. Ajay Jha, Advocates. Coram THE HON'BLE Mr. JUSTICE ARIJIT PASAYAT, CHIEX'JUSTICE THE HON'BLE Mr. JUSTICE D.K. JAIN 1. 2. Whether reporters of local papers may be allowed to see the judgment? Yq. To be referred to the Reporter or not?. YoZ- ",ti ARIJIT PASAYAT, C.J. ' ' This is an appeal under Section ,.U[l'of the…