Narandas v. CIT

100 ITR 424High Court1975#21809 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2019.

Judgments citing Narandas v. CIT

Altus Group (India) Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is partly allowed, whereas the appeal of the Revenue is dismissed

ITA 1226/DEL/2016[2012-13]Status: DisposedITAT Delhi14 Nov 2019AY 2012-13

Bench: Shri Bhavnesh Saini & Shri O.P. Kantassessment Year: 2012-13

Section 36Section 36(2)Section 37Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’, NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2012-13 M/s. Altus Group (India) Pvt. Vs. DCIT, Ltd., Circle-2(1), New Delhi C/o- M.L. Garg & Co. CAs, K-60, 2nd Floor, Opp. PVR Plaza, Connaught Place, New Delhi PAN :AAECP1689F (Appellant) (Respondent) And Assessment Year: 2012-13 DCIT, Vs. M/s. Altus Group (India) Pvt. Circle-2(1), New Delhi Ltd., S-327, Greater Kailash-II, New Delhi PAN :AAECP1689F (Appellant) (Respondent) Assessee by Shri Manish Garg, CA Department by Shri K. Hauthang, Sr.DR…

DCIT, New Delhi vs. M/S. Altus Group (India) Pvt. Ltd., New Delhi

In the result, the appeal of the assessee is partly allowed, whereas the appeal of the Revenue is dismissed

ITA 1276/DEL/2016[2012-13]Status: DisposedITAT Delhi14 Nov 2019AY 2012-13

Bench: Shri Bhavnesh Saini & Shri O.P. Kantassessment Year: 2012-13

Section 36Section 36(2)Section 37Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’, NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2012-13 M/s. Altus Group (India) Pvt. Vs. DCIT, Ltd., Circle-2(1), New Delhi C/o- M.L. Garg & Co. CAs, K-60, 2nd Floor, Opp. PVR Plaza, Connaught Place, New Delhi PAN :AAECP1689F (Appellant) (Respondent) And Assessment Year: 2012-13 DCIT, Vs. M/s. Altus Group (India) Pvt. Circle-2(1), New Delhi Ltd., S-327, Greater Kailash-II, New Delhi PAN :AAECP1689F (Appellant) (Respondent) Assessee by Shri Manish Garg, CA Department by Shri K. Hauthang, Sr.DR…

Avery India Ltd., Haryana vs. D.C.I.T, Cir- 1, Kolkata

In the result, the appeal of the assessee is partly allowed

ITA 601/KOL/2013[2006-07]Status: DisposedITAT Kolkata27 Nov 2015AY 2006-07

Bench: : Shri Mahavir Singh & Shri Balaganesh

For Appellant: Shri Saurabh Kedia, ld.A/RFor Respondent: Shri D. Naskar, JCIT, ld.DR
Section 143(3)Section 28Section 37(1)

…ed since long time the assessee considered it as prudent to write off the amount. Coal Ltd Reliance in this regard is placed on the Sub-Total ( C ) 2,26,101 following judgements:- M/s. Pyoginam –vs- Add.CIT (2010 130 TTJ 7 (Del) CIT-vs- Sugar Dealers (1975) 100 ITR 424(All) Thackers H.P & Co –vs- CIT (1982) 134 ITR 21(MP) Narandas Mathuradas and Co –vs- CIT (1959) 35 ITR 461 (Bom) Dheerajlal Raghav & Co. ITO (1978) 5 TTJ 557 (Cuttack) Rent Deposit [ deposited but not refundable while vacating the flat The rent deposits were made in Rent Deposit 2,000 respect of flat taken on lease by the Sub-Total[D] 2,000 com…

Narandas v. CIT (100 ITR 424) — Cited in 3 Judgments | BharatTax