Nawab Mir Barkat Ali Khan v. Commissioner of Wealth Tax

226 ITR 654Reported decision1997#23751 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2016.

Judgments citing Nawab Mir Barkat Ali Khan v. Commissioner of Wealth Tax

Commissioner of Income Tax vs. M/S.Rituraj Textile & General

ITA/9/2004HC Delhi29 Mar 2016

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU

Section 16(3)

…s discussed hereafter, to have a much wider scope than 'ownership' as is generally understood. 30.1 The Court now turns to the decision of the Full Bench of the Andhra Pradesh High Court in Nawab Mir Barkat Ali Khan v. Commissioner of Wealth Tax [1997] 226 ITR 654. The Full Bench considered the decision in Nawab Sir Mir Osman Ali Khan (supra) and pointed out that the Supreme Court had, in rendering the said decision not considered the scope of Section 4 of the WT Act. The Full Bench observed: "It is worth noticing here that the provisions of section 4 of the Act were not brought to the notice of th…

Commissioner of Income Tax vs. Harjeev Aggarwal

ITA/8/2004HC Delhi10 Mar 2016

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU

Section 16(3)

…s discussed hereafter, to have a much wider scope than 'ownership' as is generally understood. 30.1 The Court now turns to the decision of the Full Bench of the Andhra Pradesh High Court in Nawab Mir Barkat Ali Khan v. Commissioner of Wealth Tax [1997] 226 ITR 654. The Full Bench considered the decision in Nawab Sir Mir Osman Ali Khan (supra) and pointed out that the Supreme Court had, in rendering the said decision not considered the scope of Section 4 of the WT Act. The Full Bench observed: "It is worth noticing here that the provisions of section 4 of the Act were not brought to the notice of th…

Raj Dulari Bhasin vs. Commissioner of Income Tax

ITA/11/2004HC Delhi21 Dec 2015

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU

Section 16(3)

…s discussed hereafter, to have a much wider scope than 'ownership' as is generally understood. 30.1 The Court now turns to the decision of the Full Bench of the Andhra Pradesh High Court in Nawab Mir Barkat Ali Khan v. Commissioner of Wealth Tax [1997] 226 ITR 654. The Full Bench considered the decision in Nawab Sir Mir Osman Ali Khan (supra) and pointed out that the Supreme Court had, in rendering the said decision not considered the scope of Section 4 of the WT Act. The Full Bench observed: "It is worth noticing here that the provisions of section 4 of the Act were not brought to the notice of th…

Nawab Mir Barkat Ali Khan v. Commissioner of Wealth Tax (226 ITR 654) — Cited in 3 Judgments | BharatTax