ltd. vs (3) CIT(AIL) 187 ITR 412 1 (4) CIT v. Eastern Medikit Ltd. (Del)

7 ITR 56Reported decision#21265 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2019 to 2019.

Judgments citing ltd. vs (3) CIT(AIL) 187 ITR 412 1 (4) CIT v. Eastern Medikit Ltd. (Del)

Mrs. Shumana Sen, Noida vs. DCIT, New Delhi

In the result, all the four appeals of the assessee in ITA Nos

ITA 3284/DEL/2015[2008-09]Status: DisposedITAT Delhi11 Oct 2019AY 2008-09

Bench: Shri N.K. Billaiya & Shri Kuldip Singh

For Appellant: Shri Shumana Sen, AssesseeFor Respondent: Smt. Deepika Mittal, CIT- DR
Section 263

…(3) for AY 2006-07 in your case. Rampyari Devi Saraogi vs CIT(SC) 67ITR 84 (1) Malabar Industrial co. Ltd. vs CIT(SC) 243 ITR (2) 83 .Swarup Vegetable Products industries ltd. vs (3) CIT(AIL) 187 ITR 412 1 (4) CIT vs Eastern Medikit Ltd. (Del) 58DTR 265; 33 7 ITR 56. In view of the above facts and circumstances and the law governing the issues involved undersigned is of the considered view that, prima-facie, the Assessment Order dated 31.03.2013 as passed by the Assessing Officer for AY 2006- 07 in your case, appears to be erroneous and prejudicial to the interest of revenue and as such assumption of jurisdicti…

Mrs. Shumana Sen, Noida vs. DCIT, New Delhi

In the result, all the four appeals of the assessee in ITA Nos

ITA 3281/DEL/2015[2005-06]Status: DisposedITAT Delhi11 Oct 2019AY 2005-06

Bench: Shri N.K. Billaiya & Shri Kuldip Singh

For Appellant: Shri Shumana Sen, AssesseeFor Respondent: Smt. Deepika Mittal, CIT- DR
Section 263

…(3) for AY 2006-07 in your case. Rampyari Devi Saraogi vs CIT(SC) 67ITR 84 (1) Malabar Industrial co. Ltd. vs CIT(SC) 243 ITR (2) 83 .Swarup Vegetable Products industries ltd. vs (3) CIT(AIL) 187 ITR 412 1 (4) CIT vs Eastern Medikit Ltd. (Del) 58DTR 265; 33 7 ITR 56. In view of the above facts and circumstances and the law governing the issues involved undersigned is of the considered view that, prima-facie, the Assessment Order dated 31.03.2013 as passed by the Assessing Officer for AY 2006- 07 in your case, appears to be erroneous and prejudicial to the interest of revenue and as such assumption of jurisdicti…

Mrs. Shumana Sen, Noida vs. DCIT, New Delhi

In the result, all the four appeals of the assessee in ITA Nos

ITA 3283/DEL/2015[2007-08]Status: DisposedITAT Delhi11 Oct 2019AY 2007-08

Bench: Shri N.K. Billaiya & Shri Kuldip Singh

For Appellant: Shri Shumana Sen, AssesseeFor Respondent: Smt. Deepika Mittal, CIT- DR
Section 263

…(3) for AY 2006-07 in your case. Rampyari Devi Saraogi vs CIT(SC) 67ITR 84 (1) Malabar Industrial co. Ltd. vs CIT(SC) 243 ITR (2) 83 .Swarup Vegetable Products industries ltd. vs (3) CIT(AIL) 187 ITR 412 1 (4) CIT vs Eastern Medikit Ltd. (Del) 58DTR 265; 33 7 ITR 56. In view of the above facts and circumstances and the law governing the issues involved undersigned is of the considered view that, prima-facie, the Assessment Order dated 31.03.2013 as passed by the Assessing Officer for AY 2006- 07 in your case, appears to be erroneous and prejudicial to the interest of revenue and as such assumption of jurisdicti…

Mrs. Shumana Sen, Noida vs. DCIT, New Delhi

In the result, all the four appeals of the assessee in ITA Nos

ITA 3282/DEL/2015[2006-07]Status: DisposedITAT Delhi11 Oct 2019AY 2006-07

Bench: Shri N.K. Billaiya & Shri Kuldip Singh

For Appellant: Shri Shumana Sen, AssesseeFor Respondent: Smt. Deepika Mittal, CIT- DR
Section 263

…(3) for AY 2006-07 in your case. Rampyari Devi Saraogi vs CIT(SC) 67ITR 84 (1) Malabar Industrial co. Ltd. vs CIT(SC) 243 ITR (2) 83 .Swarup Vegetable Products industries ltd. vs (3) CIT(AIL) 187 ITR 412 1 (4) CIT vs Eastern Medikit Ltd. (Del) 58DTR 265; 33 7 ITR 56. In view of the above facts and circumstances and the law governing the issues involved undersigned is of the considered view that, prima-facie, the Assessment Order dated 31.03.2013 as passed by the Assessing Officer for AY 2006- 07 in your case, appears to be erroneous and prejudicial to the interest of revenue and as such assumption of jurisdicti…

ltd. vs (3) CIT(AIL) 187 ITR 412 1 (4) CIT v. Eastern Medikit Ltd. (Del) (7 ITR 56) — Cited in 4 Judgments | BharatTax