Martech Peripherals Pvt. Ltd. v. DCIT

151 DTR 313High Court2017#13459 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 352,026 Indian tax judgments — from 2018 to 2018.

Judgments citing Martech Peripherals Pvt. Ltd. v. DCIT

ACIT, Jaipur vs. Rajendra Kumar Jain, Jaipur

ITA 521/JPR/2017[2010-11]Status: DisposedITAT Jaipur28 Mar 2018AY 2010-11
For Appellant: Shri S.L. Poddar (Advocate)For Respondent: Shri Varinder Mehta (CIT)
Section 132Section 132(4)Section 147Section 148Section 153A

…to the reasons recorded, then the AO is precluded in making any other addition while framing the reassessment. In support of his contention he has relied upon the decision of Hon’ble Madras High Court in case of Martech Peripherals Pvt. Ltd. vs. DCIT (2017) 151 DTR 313 (Madras) and submitted that the reassessment is not valid when no addition is made on the reasons recorded by the AO. He has also relied upon the judgment of Hon’ble Jurisdictional High Court in the case of CIT vs. Ram Singh 220 CTR 629 (Raj.). The ld. A/R has referred to the objections raised against the notice issued under section 148 and sub…

ACIT, Jaipur vs. Rajendra Kumar Jain, Jaipur

ITA 520/JPR/2017[2009-10]Status: DisposedITAT Jaipur28 Mar 2018AY 2009-10
For Appellant: Shri S.L. Poddar (Advocate)For Respondent: Shri Varinder Mehta (CIT)
Section 132Section 132(4)Section 147Section 148Section 153A

…to the reasons recorded, then the AO is precluded in making any other addition while framing the reassessment. In support of his contention he has relied upon the decision of Hon’ble Madras High Court in case of Martech Peripherals Pvt. Ltd. vs. DCIT (2017) 151 DTR 313 (Madras) and submitted that the reassessment is not valid when no addition is made on the reasons recorded by the AO. He has also relied upon the judgment of Hon’ble Jurisdictional High Court in the case of CIT vs. Ram Singh 220 CTR 629 (Raj.). The ld. A/R has referred to the objections raised against the notice issued under section 148 and sub…

ACIT, Jaipur vs. Rajendra Kumar Jain, Jaipur

ITA 519/JPR/2017[2007-08]Status: DisposedITAT Jaipur28 Mar 2018AY 2007-08
For Appellant: Shri S.L. Poddar (Advocate)For Respondent: Shri Varinder Mehta (CIT)
Section 132Section 132(4)Section 147Section 148Section 153A

…to the reasons recorded, then the AO is precluded in making any other addition while framing the reassessment. In support of his contention he has relied upon the decision of Hon’ble Madras High Court in case of Martech Peripherals Pvt. Ltd. vs. DCIT (2017) 151 DTR 313 (Madras) and submitted that the reassessment is not valid when no addition is made on the reasons recorded by the AO. He has also relied upon the judgment of Hon’ble Jurisdictional High Court in the case of CIT vs. Ram Singh 220 CTR 629 (Raj.). The ld. A/R has referred to the objections raised against the notice issued under section 148 and sub…

Rajendra Kumar Jain, Jaipur vs. ACIT, Jaipur

ITA 408/JPR/2017[2009-10]Status: DisposedITAT Jaipur28 Mar 2018AY 2009-10
For Appellant: Shri S.L. Poddar (Advocate)For Respondent: Shri Varinder Mehta (CIT)
Section 132Section 132(4)Section 147Section 148Section 153A

…to the reasons recorded, then the AO is precluded in making any other addition while framing the reassessment. In support of his contention he has relied upon the decision of Hon’ble Madras High Court in case of Martech Peripherals Pvt. Ltd. vs. DCIT (2017) 151 DTR 313 (Madras) and submitted that the reassessment is not valid when no addition is made on the reasons recorded by the AO. He has also relied upon the judgment of Hon’ble Jurisdictional High Court in the case of CIT vs. Ram Singh 220 CTR 629 (Raj.). The ld. A/R has referred to the objections raised against the notice issued under section 148 and sub…

Rajendra Kumar Jain, Jaipur vs. ACIT, Jaipur

ITA 295/JPR/2017[2011-12]Status: DisposedITAT Jaipur28 Mar 2018AY 2011-12
For Appellant: Shri S.L. Poddar (Advocate)For Respondent: Shri Varinder Mehta (CIT)
Section 132Section 132(4)Section 147Section 148Section 153A

…to the reasons recorded, then the AO is precluded in making any other addition while framing the reassessment. In support of his contention he has relied upon the decision of Hon’ble Madras High Court in case of Martech Peripherals Pvt. Ltd. vs. DCIT (2017) 151 DTR 313 (Madras) and submitted that the reassessment is not valid when no addition is made on the reasons recorded by the AO. He has also relied upon the judgment of Hon’ble Jurisdictional High Court in the case of CIT vs. Ram Singh 220 CTR 629 (Raj.). The ld. A/R has referred to the objections raised against the notice issued under section 148 and sub…

Rajendra Kumar Jain, Jaipur vs. ACIT, Jaipur

ITA 294/JPR/2017[2010-11]Status: DisposedITAT Jaipur28 Mar 2018AY 2010-11
For Appellant: Shri S.L. Poddar (Advocate)For Respondent: Shri Varinder Mehta (CIT)
Section 132Section 132(4)Section 147Section 148Section 153A

…to the reasons recorded, then the AO is precluded in making any other addition while framing the reassessment. In support of his contention he has relied upon the decision of Hon’ble Madras High Court in case of Martech Peripherals Pvt. Ltd. vs. DCIT (2017) 151 DTR 313 (Madras) and submitted that the reassessment is not valid when no addition is made on the reasons recorded by the AO. He has also relied upon the judgment of Hon’ble Jurisdictional High Court in the case of CIT vs. Ram Singh 220 CTR 629 (Raj.). The ld. A/R has referred to the objections raised against the notice issued under section 148 and sub…

Rajendra Kumar Jain, Jaipur vs. ACIT, Jaipur

ITA 293/JPR/2017[2007-08]Status: DisposedITAT Jaipur28 Mar 2018AY 2007-08
For Appellant: Shri S.L. Poddar (Advocate)For Respondent: Shri Varinder Mehta (CIT)
Section 132Section 132(4)Section 147Section 148Section 153A

…to the reasons recorded, then the AO is precluded in making any other addition while framing the reassessment. In support of his contention he has relied upon the decision of Hon’ble Madras High Court in case of Martech Peripherals Pvt. Ltd. vs. DCIT (2017) 151 DTR 313 (Madras) and submitted that the reassessment is not valid when no addition is made on the reasons recorded by the AO. He has also relied upon the judgment of Hon’ble Jurisdictional High Court in the case of CIT vs. Ram Singh 220 CTR 629 (Raj.). The ld. A/R has referred to the objections raised against the notice issued under section 148 and sub…

Martech Peripherals Pvt. Ltd. v. DCIT (151 DTR 313) — Cited in 7 Judgments | BharatTax