MahalliramRamniranjan Das v. CIT

156 ITR 885Reported decision1985#19379 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2014 to 2024.

Sections most often in play

Section 10(38)Section 115WDSection 115WESection 120Section 124Section 127Section 139Section 142(1)

Judgments citing MahalliramRamniranjan Das v. CIT

MAHAVIR SINGH,NEW DELHI vs. ITO, WARD-8(2), NEW DELHI

ITA 8602/DEL/2019[2015-16]Status: DisposedITAT Delhi23 Jul 2024AY 2015-16

Bench: SHRI G.S. PANNU, HON'BLE (Vice President), SHRI ANUBHAV SHARMA (Judicial Member)

For Appellant: Shri R.R. Singhla, CAFor Respondent: Shri Anshul, Sr. DR
Section 10(38)Section 127Section 142(1)Section 143(2)Section 143(3)

…ain vs ITO 405 ITR 1 [2018], in WRIT PETITION (CIVIL) No. 11844/2016, wherein vide Order dated 01.06.2018, it has been held that- “37. The view we have taken, finds support from the decision of the Patna High Court in Mahalliram Ramniranjan Das vs. CIT (1985) 156 ITR 885, wherein the decision of Delhi High Court in Kanji Mai & Son's case (supra) was referred to. Reference was also made to the decision of the Supreme Court in Guduthur Bros. vs. ITO (1960) 40 ITR 298 (SC), and the matter was remanded to the authority to continue with the proceedings from the stage irregularity had occurred. It was observed that the…

SRI. ANNESH,UDUPI vs. INCOME-TAX OFFICER, WARD-1, CHIKMANGALUR

In the result, the appeal of the assessee is allowed

ITA 1179/BANG/2022[2012-13]Status: DisposedITAT Bangalore23 Feb 2023AY 2012-13

Bench: Shri Chandra Poojari

For Appellant: Shri S.V. Ravishankar, A.RFor Respondent: Shri Ganesh R. Ghale, Standing Counsel for Department
Section 124Section 127Section 144Section 147Section 234

…ct of rendering the court entirely lacking in jurisdiction in respect of the subject matter of the suit or over the parties to it." 37. The view we have taken, finds support from the decision of the Patna High Court in MahalliramRamniranjan Das vs. CIT (1985) 156 ITR 885, wherein the decision of Delhi High Court in Kanji Mal & Son's case (supra) was referred to. Reference was also made to the decision of the Supreme Court in Guduthur Bros. vs. ITO (1960) 40 ITR 298 (SC), and the matter was remanded to the authority to continue with the proceedings from the stage irregularity had occurred. It was observed that the…

COMMSSIONER OF INCOME TAX DELHI-XVI vs. S.S. AHLUWALIA

ITA - 255 / 2002HC Delhi14 Mar 2014
Section 142(1)Section 143(1)Section 143(2)Section 148

…ITA 255/2002 + connected Page 1 of 61 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA Nos. 255/2002, 256/2002, 257/2002, 1577/2006, 314/2002 315/2002, 316/2002, 1578/2006, 1580/2006 Reserved on: 27th November, 2013 % Date of Decision: 14th March, 2014 COMMISSIONER OF INCOME TAX DELHI-XVI....Appellant Through Mr. AmolSinha, Sr. Standing Counsel & Mr. Anshum Jain, Rahul Kochar, Advs. Versus S.S. AHLUWALIA ..... Respondent Through Mr. S. K…

COMMISSIONER OF WEALTH TAX vs. S.S. AHLUWALIA

ITA/255/2002HC Delhi14 Mar 2014
Section 142(1)Section 143(1)Section 143(2)Section 148

…ITA 255/2002 + connected Page 1 of 61 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA Nos. 255/2002, 256/2002, 257/2002, 1577/2006, 314/2002 315/2002, 316/2002, 1578/2006, 1580/2006 Reserved on: 27th November, 2013 % Date of Decision: 14th March, 2014 COMMISSIONER OF INCOME TAX DELHI-XVI....Appellant Through Mr. AmolSinha, Sr. Standing Counsel & Mr. Anshum Jain, Rahul Kochar, Advs. Versus S.S. AHLUWALIA ..... Respondent Through Mr. S. K…

MahalliramRamniranjan Das v. CIT (156 ITR 885) — Cited in 4 Judgments | BharatTax