Mon Mohan Kohli v. CIT

2021 SCC OnLine DEL 5250Reported decision2021#23512 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 143(3)Section 147Section 148Section 148ASection 149Section 250Section 133ASection 150

Judgments citing Mon Mohan Kohli v. CIT

Mohit Chandak, Chennai vs. DCIT Central Circle 3(3), Chennai

The appeals of the assessee are allowed

ITA 194/CHNY/2025[2016-17]Status: DisposedITAT Chennai09 Jul 2025AY 2016-17

Bench: Hon’Ble Shri Manu Kumar Giri & Shri Hon’Ble Amitabh Shuklaआयकर अपील सं./ Ita Nos.191 & 194/Chny/2025 िनधा=रण वष= /Assessment Years: 2017-18 & 2016-17

For Appellant: Shri D.Anand, AdvocateFor Respondent: Ms. R. Anitha, Addl. CIT
Section 133ASection 147Section 148Section 148ASection 250

…आयकर अपीलीय अिधकरण ‘सी’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI माननीय "ी मनु कुमार िग"र, "ाियक सद एवं माननीय अिमताभ शु'ा, लेखा सद के सम) BEFORE HON’BLE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND SHRI HON’BLE AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos.191 & 194/Chny/2025 िनधा=रण वष= /Assessment Years: 2017-18 & 2016-17 Mohit Chandak, The Dy. Commissioner of Income 14, Chinna Thambi Street, Vs. Tax, Parrys, Chennai-600 001. Central Circle-3(3), Chennai. [PAN: AOZPM 8624D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथK की ओर से/ Appellant by : Shri D.Anand, Advocate MNथK…

Mohit Chandak, Chennai vs. DCIT Central Circle 3(3), Chennai

The appeals of the assessee are allowed

ITA 191/CHNY/2025[2017-18]Status: DisposedITAT Chennai09 Jul 2025AY 2017-18

Bench: Hon’Ble Shri Manu Kumar Giri & Shri Hon’Ble Amitabh Shuklaआयकर अपील सं./ Ita Nos.191 & 194/Chny/2025 िनधा=रण वष= /Assessment Years: 2017-18 & 2016-17

For Appellant: Shri D.Anand, AdvocateFor Respondent: Ms. R. Anitha, Addl. CIT
Section 133ASection 147Section 148Section 148ASection 250

…आयकर अपीलीय अिधकरण ‘सी’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI माननीय "ी मनु कुमार िग"र, "ाियक सद एवं माननीय अिमताभ शु'ा, लेखा सद के सम) BEFORE HON’BLE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND SHRI HON’BLE AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos.191 & 194/Chny/2025 िनधा=रण वष= /Assessment Years: 2017-18 & 2016-17 Mohit Chandak, The Dy. Commissioner of Income 14, Chinna Thambi Street, Vs. Tax, Parrys, Chennai-600 001. Central Circle-3(3), Chennai. [PAN: AOZPM 8624D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथK की ओर से/ Appellant by : Shri D.Anand, Advocate MNथK…

International Hospital Limited vs. DCIT Circle 12 (2)

ITA/116/2023HC Delhi26 Sept 2024

Bench: HON'BLE MR. JUSTICE RAVINDER DUDEJA,HON'BLE MR. JUSTICE YASHWANT VARMA

…ITA 116/2023 & other connected matters Page 1 of 52 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Judgment reserved on: September 11, 2024 Judgment pronounced on September 26, 2024 + ITA 116/2023 INTERNATIONAL HOSPITAL LIMITED .....Appellant Through: Mr. Simran Mehta, Advocate. versus DCIT CIRCLE 12 (2) .....Respondent Through: Mr. Gaurav Gupta, SSC along with Mr. Shivendra Singh and Mr. Yojit Pareek, JSCs. + W.P.(C) 13807/2022 RELIGARE ENTERPRISES LIMITED (AS SUCCESSOR-IN- INTEREST OF RELIGARE SECURITIE…

Mon Mohan Kohli v. CIT (2021 SCC OnLine DEL 5250) — Cited in 3 Judgments | BharatTax