Kunjanam Antony v. State of Kerala

3 SCC 221Reported decision2001#10485 most cited
10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2011 to 2013.

Judgments citing Kunjanam Antony v. State of Kerala

Commissioner of Income Tax Delhi-I, New Delhi vs. M/S Aci Wireless Ltd

The appeals stand dismissed

ITA/313/2013HC Delhi10 Dec 2013

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE SANJEEV SACHDEVA

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…(1999) 5 SCC 96; M.G Agarwal v. State of Maharashtra, AIR 1963 SC 200; Himachal Pradesh Administration v. Shri Om Prakash, (1972) 1 SCC 249; State of Maharashtra v. Mohd. Yakub and others, (1980) 3 SCC 57; Lal Singh v. State of Gujarat and Another, (2001) 3 SCC 221. DISCUSSION ON APPEAL OF A-5 411. The incriminating evidence sought to be used with respect to A-5, Ajay Chautala is as follows: i) A-5 has been identified by PW-23 at the first meeting in Haryana Niwas wherein the subject of replacing the original lists was initiated. He has also been identified by PW-16, PW- CRL.A. 124/2013 & ORS.…

Commissioner of Income Tax: Delhi-V vs. Rites Ltd

The appeals stand dismissed

ITA/295/2013HC Delhi06 Dec 2013

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE SANJEEV SACHDEVA

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…(1999) 5 SCC 96; M.G Agarwal v. State of Maharashtra, AIR 1963 SC 200; Himachal Pradesh Administration v. Shri Om Prakash, (1972) 1 SCC 249; State of Maharashtra v. Mohd. Yakub and others, (1980) 3 SCC 57; Lal Singh v. State of Gujarat and Another, (2001) 3 SCC 221. DISCUSSION ON APPEAL OF A-5 411. The incriminating evidence sought to be used with respect to A-5, Ajay Chautala is as follows: i) A-5 has been identified by PW-23 at the first meeting in Haryana Niwas wherein the subject of replacing the original lists was initiated. He has also been identified by PW-16, PW- CRL.A. 124/2013 & ORS.…

Commissioner of Income Tax : Delhi -V vs. Rited Ltd

The appeals stand dismissed

ITA/293/2013HC Delhi06 Dec 2013

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE SANJEEV SACHDEVA

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…(1999) 5 SCC 96; M.G Agarwal v. State of Maharashtra, AIR 1963 SC 200; Himachal Pradesh Administration v. Shri Om Prakash, (1972) 1 SCC 249; State of Maharashtra v. Mohd. Yakub and others, (1980) 3 SCC 57; Lal Singh v. State of Gujarat and Another, (2001) 3 SCC 221. DISCUSSION ON APPEAL OF A-5 411. The incriminating evidence sought to be used with respect to A-5, Ajay Chautala is as follows: i) A-5 has been identified by PW-23 at the first meeting in Haryana Niwas wherein the subject of replacing the original lists was initiated. He has also been identified by PW-16, PW- CRL.A. 124/2013 & ORS.…

Director of Income Tax (Exemption) vs. R.L. Khera Charitable Trust

The appeals stand dismissed

ITA/268/2013HC Delhi27 Nov 2013

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE SANJEEV SACHDEVA

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…(1999) 5 SCC 96; M.G Agarwal v. State of Maharashtra, AIR 1963 SC 200; Himachal Pradesh Administration v. Shri Om Prakash, (1972) 1 SCC 249; State of Maharashtra v. Mohd. Yakub and others, (1980) 3 SCC 57; Lal Singh v. State of Gujarat and Another, (2001) 3 SCC 221. DISCUSSION ON APPEAL OF A-5 411. The incriminating evidence sought to be used with respect to A-5, Ajay Chautala is as follows: i) A-5 has been identified by PW-23 at the first meeting in Haryana Niwas wherein the subject of replacing the original lists was initiated. He has also been identified by PW-16, PW- CRL.A. 124/2013 & ORS.…

Commissioner of Income Tax-II, New Delhi vs. Mira Exim Ltd

The appeals stand dismissed

ITA/346/2013HC Delhi03 Oct 2013

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE SANJEEV SACHDEVA

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…(1999) 5 SCC 96; M.G Agarwal v. State of Maharashtra, AIR 1963 SC 200; Himachal Pradesh Administration v. Shri Om Prakash, (1972) 1 SCC 249; State of Maharashtra v. Mohd. Yakub and others, (1980) 3 SCC 57; Lal Singh v. State of Gujarat and Another, (2001) 3 SCC 221. DISCUSSION ON APPEAL OF A-5 411. The incriminating evidence sought to be used with respect to A-5, Ajay Chautala is as follows: i) A-5 has been identified by PW-23 at the first meeting in Haryana Niwas wherein the subject of replacing the original lists was initiated. He has also been identified by PW-16, PW- CRL.A. 124/2013 & ORS.…

CIT VI vs. Verizon India Pvt Ltd

The appeals stand dismissed

ITA/277/2013HC Delhi29 May 2013

Bench: HON'BLE MR. JUSTICE BADAR DURREZ AHMED,HON'BLE MR. JUSTICE VIBHU BAKHRU

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…(1999) 5 SCC 96; M.G Agarwal v. State of Maharashtra, AIR 1963 SC 200; Himachal Pradesh Administration v. Shri Om Prakash, (1972) 1 SCC 249; State of Maharashtra v. Mohd. Yakub and others, (1980) 3 SCC 57; Lal Singh v. State of Gujarat and Another, (2001) 3 SCC 221. DISCUSSION ON APPEAL OF A-5 411. The incriminating evidence sought to be used with respect to A-5, Ajay Chautala is as follows: i) A-5 has been identified by PW-23 at the first meeting in Haryana Niwas wherein the subject of replacing the original lists was initiated. He has also been identified by PW-16, PW- CRL.A. 124/2013 & ORS.…

New Delhi Hotels Ltd vs. ACIT

The appeals stand dismissed

ITA/238/2013HC Delhi17 May 2013

Bench: HON'BLE MR. JUSTICE BADAR DURREZ AHMED,HON'BLE MR. JUSTICE VIBHU BAKHRU

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…(1999) 5 SCC 96; M.G Agarwal v. State of Maharashtra, AIR 1963 SC 200; Himachal Pradesh Administration v. Shri Om Prakash, (1972) 1 SCC 249; State of Maharashtra v. Mohd. Yakub and others, (1980) 3 SCC 57; Lal Singh v. State of Gujarat and Another, (2001) 3 SCC 221. DISCUSSION ON APPEAL OF A-5 411. The incriminating evidence sought to be used with respect to A-5, Ajay Chautala is as follows: i) A-5 has been identified by PW-23 at the first meeting in Haryana Niwas wherein the subject of replacing the original lists was initiated. He has also been identified by PW-16, PW- CRL.A. 124/2013 & ORS.…

CIT vs. Manju Bansal

The appeals stand dismissed

ITA/205/2013HC Delhi30 Apr 2013

Bench: HON'BLE MR. JUSTICE BADAR DURREZ AHMED,HON'BLE MR. JUSTICE VIBHU BAKHRU

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…(1999) 5 SCC 96; M.G Agarwal v. State of Maharashtra, AIR 1963 SC 200; Himachal Pradesh Administration v. Shri Om Prakash, (1972) 1 SCC 249; State of Maharashtra v. Mohd. Yakub and others, (1980) 3 SCC 57; Lal Singh v. State of Gujarat and Another, (2001) 3 SCC 221. DISCUSSION ON APPEAL OF A-5 411. The incriminating evidence sought to be used with respect to A-5, Ajay Chautala is as follows: i) A-5 has been identified by PW-23 at the first meeting in Haryana Niwas wherein the subject of replacing the original lists was initiated. He has also been identified by PW-16, PW- CRL.A. 124/2013 & ORS.…

CIT vs. Nirmal Bansal

The appeals stand dismissed

ITA/198/2013HC Delhi30 Apr 2013

Bench: HON'BLE MR. JUSTICE BADAR DURREZ AHMED,HON'BLE MR. JUSTICE VIBHU BAKHRU

For Appellant: Mr. Arvind Chaudhary, AdvocateFor Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi

…(1999) 5 SCC 96; M.G Agarwal v. State of Maharashtra, AIR 1963 SC 200; Himachal Pradesh Administration v. Shri Om Prakash, (1972) 1 SCC 249; State of Maharashtra v. Mohd. Yakub and others, (1980) 3 SCC 57; Lal Singh v. State of Gujarat and Another, (2001) 3 SCC 221. DISCUSSION ON APPEAL OF A-5 411. The incriminating evidence sought to be used with respect to A-5, Ajay Chautala is as follows: i) A-5 has been identified by PW-23 at the first meeting in Haryana Niwas wherein the subject of replacing the original lists was initiated. He has also been identified by PW-16, PW- CRL.A. 124/2013 & ORS.…

Commissioner of Income Tax-II vs. The Sind Coop. Urban Bank Ltd

ITTA/24/2011HC Telangana07 Jun 2011

Bench: V.V.S.RAO,RAMESH RANGANATHAN

Kunjanam Antony v. State of Kerala (3 SCC 221) — Cited in 10 Judgments | BharatTax