Nath Jindal and Jagjiwan Ram v. CIT

252 ITR 590Reported decision2001#20119 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2017 to 2020.

Judgments citing Nath Jindal and Jagjiwan Ram v. CIT

M/S Fastway Transmission (P) Ltd., Chandigarh vs. DCIT, CC-II, Chandigarh

In the result the captioned appeals of the assessee are

ITA 140/CHANDI/2019[2015-16]Status: DisposedITAT Chandigarh28 Apr 2020AY 2015-16

Bench: Shri N.K. Saini & Shri Sanjay Gargआयकर अपील सं./ Ita No.547/Chd/2017 "नधा"रण वष" / Assessment Year : 2013-14

For Appellant: Shri Ashwani Kumar, CAFor Respondent: Shri Chandrajit Singh, CIT (DR) on 4.12.2019
Section 250(6)

…ase of “CIT v. Kerala Electric Lamp Works Ltd.” [2003] 261 ITR 721; Madras High Court in the case of “CIT v. Sree Senhavalli Textiles (P.) Ltd.”[2003] 259 ITR 77; Punjab and Haryana High Court in the case of “Ram Nath Jindal and Jagjiwan Ram v. CIT” [2001] 252 ITR 590; Kolkata Bench of ITAT in “Bhagwati Sponge (P.) Ltd. v. DCIT” [2016] 72 taxmann.com 40 ; “Dilip Kumar Roy v. DCIT” [2011] 11 taxmann.com 107 (Kolkata); “Surat Textile Mills Ltd. v. Income-tax Officer” [2014] 46 taxmann.com 419 (Gujarat); “Sakun Polymers Ltd. v. Joint Commissioner of Income-tax” [2015] 57 taxmann.com 65 (Gujarat) and in the…

M/S Fastway Transmission (P) Ltd., Chandigarh vs. DCIT, CC-II, Chandigarh

In the result the captioned appeals of the assessee are

ITA 139/CHANDI/2019[2012-13]Status: DisposedITAT Chandigarh28 Apr 2020AY 2012-13

Bench: Shri N.K. Saini & Shri Sanjay Gargआयकर अपील सं./ Ita No.547/Chd/2017 "नधा"रण वष" / Assessment Year : 2013-14

For Appellant: Shri Ashwani Kumar, CAFor Respondent: Shri Chandrajit Singh, CIT (DR) on 4.12.2019
Section 250(6)

…ase of “CIT v. Kerala Electric Lamp Works Ltd.” [2003] 261 ITR 721; Madras High Court in the case of “CIT v. Sree Senhavalli Textiles (P.) Ltd.”[2003] 259 ITR 77; Punjab and Haryana High Court in the case of “Ram Nath Jindal and Jagjiwan Ram v. CIT” [2001] 252 ITR 590; Kolkata Bench of ITAT in “Bhagwati Sponge (P.) Ltd. v. DCIT” [2016] 72 taxmann.com 40 ; “Dilip Kumar Roy v. DCIT” [2011] 11 taxmann.com 107 (Kolkata); “Surat Textile Mills Ltd. v. Income-tax Officer” [2014] 46 taxmann.com 419 (Gujarat); “Sakun Polymers Ltd. v. Joint Commissioner of Income-tax” [2015] 57 taxmann.com 65 (Gujarat) and in the…

M/S Fastway Transmission (P) Ltd., Chandigarh vs. ACIT, Chandigarh

In the result the captioned appeals of the assessee are

ITA 547/CHANDI/2017[2013-14]Status: DisposedITAT Chandigarh28 Apr 2020AY 2013-14

Bench: Shri N.K. Saini & Shri Sanjay Gargआयकर अपील सं./ Ita No.547/Chd/2017 "नधा"रण वष" / Assessment Year : 2013-14

For Appellant: Shri Ashwani Kumar, CAFor Respondent: Shri Chandrajit Singh, CIT (DR) on 4.12.2019
Section 250(6)

…ase of “CIT v. Kerala Electric Lamp Works Ltd.” [2003] 261 ITR 721; Madras High Court in the case of “CIT v. Sree Senhavalli Textiles (P.) Ltd.”[2003] 259 ITR 77; Punjab and Haryana High Court in the case of “Ram Nath Jindal and Jagjiwan Ram v. CIT” [2001] 252 ITR 590; Kolkata Bench of ITAT in “Bhagwati Sponge (P.) Ltd. v. DCIT” [2016] 72 taxmann.com 40 ; “Dilip Kumar Roy v. DCIT” [2011] 11 taxmann.com 107 (Kolkata); “Surat Textile Mills Ltd. v. Income-tax Officer” [2014] 46 taxmann.com 419 (Gujarat); “Sakun Polymers Ltd. v. Joint Commissioner of Income-tax” [2015] 57 taxmann.com 65 (Gujarat) and in the…

Plastiblends India Limited Through Its Chairman and Managing Director vs. Addl.Commissioner of Income Tax Range 8(2) Mumbai

C.A. No.-000238-000238 - 2012Supreme Court09 Oct 2017

Bench: HON'BLE MR. JUSTICE A.K. SIKRI

Section 143(1)(a)Section 32Section 80

…ing the profits eligible for deduction under Section 80-IA of the Act, as it was a complete code in itself. For arriving at the said conclusion, the Full Bench took note of the relevant provisions of 12 (2003) 261 ITR 721 13 (2003) 259 ITR 77 14 (2001) 252 ITR 590 14 Chapter VI-A, particularly, Section 80A, Section 80AB and Section 80B as well as Section 80-IA of the Act. Contrasting the provisions of Chapter VI-A with Chapter IV, the High Court remarked that whereas Chapter IV contains provision relating to the computation of total income under various heads of income as also the deductions that ar…

Nath Jindal and Jagjiwan Ram v. CIT (252 ITR 590) — Cited in 4 Judgments | BharatTax