Mukhtiar Singh Sandhu v. ITO

160 ITR 526Reported decision#22891 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2018.

Judgments citing Mukhtiar Singh Sandhu v. ITO

Manglesh Kalyanchand Lalwani, HUF, Nashik vs. Income-Tax Officer

In the result, both the appeals filed by the assessees are partly allowed

ITA 1893/PUN/2014[2001-02]Status: DisposedITAT Pune23 Feb 2018AY 2001-02

Bench: Shri D. Karunakara Rao, Am

For Respondent: Dr. Vivek Aggarwal, CIT-DR
Section 147Section 148

…the instant case showed that the award was interfered with in appeal and again by the Supreme Court. The final picture emerged only when the Supreme Court pronounced its judgment. Punjab & Haryana High Court in case of Mukhtiar Singh Sandhu V ITO reported in 160 ITR 526 (Page 27 of legal compilation) held that Certain lands of assessee were acquired and compensation was paid in 1974. High Court enhanced compensation in November, 1981.Interest on enhanced compensation was paid on 15-6-1982 - ITO therefore, issued notices under section 147/148 that amount of interest received by assessee for period 5-10-1974 to 6-…

Kamlesh Kalyanchand Lalwani, HUF, Nashik vs. Income-Tax Officer

In the result, both the appeals filed by the assessees are partly allowed

ITA 1892/PUN/2014[2001-02]Status: DisposedITAT Pune23 Feb 2018AY 2001-02

Bench: Shri D. Karunakara Rao, Am

For Respondent: Dr. Vivek Aggarwal, CIT-DR
Section 147Section 148

…the instant case showed that the award was interfered with in appeal and again by the Supreme Court. The final picture emerged only when the Supreme Court pronounced its judgment. Punjab & Haryana High Court in case of Mukhtiar Singh Sandhu V ITO reported in 160 ITR 526 (Page 27 of legal compilation) held that Certain lands of assessee were acquired and compensation was paid in 1974. High Court enhanced compensation in November, 1981.Interest on enhanced compensation was paid on 15-6-1982 - ITO therefore, issued notices under section 147/148 that amount of interest received by assessee for period 5-10-1974 to 6-…

Kalyanchand Manakchand Lalwani, HUF, Nashik vs. Income-Tax Officer

In the result, both the appeals filed by the assessees are partly allowed

ITA 1891/PUN/2014[2001-02]Status: DisposedITAT Pune23 Feb 2018AY 2001-02

Bench: Shri D. Karunakara Rao, Am

For Respondent: Dr. Vivek Aggarwal, CIT-DR
Section 147Section 148

…the instant case showed that the award was interfered with in appeal and again by the Supreme Court. The final picture emerged only when the Supreme Court pronounced its judgment. Punjab & Haryana High Court in case of Mukhtiar Singh Sandhu V ITO reported in 160 ITR 526 (Page 27 of legal compilation) held that Certain lands of assessee were acquired and compensation was paid in 1974. High Court enhanced compensation in November, 1981.Interest on enhanced compensation was paid on 15-6-1982 - ITO therefore, issued notices under section 147/148 that amount of interest received by assessee for period 5-10-1974 to 6-…

Mukhtiar Singh Sandhu v. ITO (160 ITR 526) — Cited in 3 Judgments | BharatTax