Nazir Singh v. CIT

252 ITR 820High Court2001#20121 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 344,197 Indian tax judgments — from 2018 to 2023.

Judgments citing Nazir Singh v. CIT

Ambika Charan Dixit, Jabalpur vs. Pr. Commissioner of Income Tax, Jabalpur

In the result, the appeal is allowed

ITA 37/JAB/2022[2015-16]Status: DisposedITAT Jabalpur24 Nov 2023AY 2015-16

Bench: Dr. B.R.R. Kumar & Shri Yogesh Kumar U.S.

Section 143(3)Section 263Section 43C

…s erroneous. The similar view has also been taken in following judicial pronouncements: (i) Hon'ble Gauhati High Court in the case of Smt. Leela Chaudhary vs. CIT 167 Taxman 1 (Gauhati) (ii) Hon'ble Madhya Pradesh High Court in the case of Nazir Singh vs. CIT 252 ITR 820 (MP) (iii) The High Court Supreme Court in the case of Malabar Industries vs. CIT 243 ITR 83 (SC) 10. In the present case the assessment has been framed under section 143(3) of the Act. The Assessing Officer collected various information and evidences and satisfied with the explanation given by the assessee regarding the issue of sundry creditor…

Satnam Transport Company, Indore vs. The ACIT Circle-5(1), Indore

In the result, both the appeals of the Assessee and Revenue are partly allowed for statistical purpose

ITA 514/IND/2013[2009-10]Status: DisposedITAT Indore19 Jan 2018AY 2009-10

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2008-09

Section 143(3)Section 263Section 40

…l also placed reliance on the judgment of Hon'ble’ Apex Court in the case of Malabar Industrial Co. Limited [2000] 243 ITR 83 (SC). The Ld. Counsel placed further reliance on the judgment of Hon'ble’ Jurisdictional High court in the case of Nazir Singh (2001) 252 ITR 820(MP). The Ld. counsel further placed reliance on the judgment of Hon'ble Delhi High Court in the case of CIT v. Anil Kumar Sharma [2010] 194 Taxman 504 and also judgment of Hon'ble Delhi High Court in the case of CIT vs. Vikas Polymers [2010] 194 Taxman 57(Del). Ld. Counsel also placed reliance on the judgment of Bombay High Court in the case of D…

The DCIT, 5(1), Indore vs. M/S. Satnam Transport Company, Indore

In the result, both the appeals of the Assessee and Revenue are partly allowed for statistical purpose

ITA 285/IND/2013[2009-10]Status: DisposedITAT Indore19 Jan 2018AY 2009-10

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2008-09

Section 143(3)Section 263Section 40

…l also placed reliance on the judgment of Hon'ble’ Apex Court in the case of Malabar Industrial Co. Limited [2000] 243 ITR 83 (SC). The Ld. Counsel placed further reliance on the judgment of Hon'ble’ Jurisdictional High court in the case of Nazir Singh (2001) 252 ITR 820(MP). The Ld. counsel further placed reliance on the judgment of Hon'ble Delhi High Court in the case of CIT v. Anil Kumar Sharma [2010] 194 Taxman 504 and also judgment of Hon'ble Delhi High Court in the case of CIT vs. Vikas Polymers [2010] 194 Taxman 57(Del). Ld. Counsel also placed reliance on the judgment of Bombay High Court in the case of D…

M/S Satnam Transport Company, Indore vs. The CIT- II, Indore

In the result, both the appeals of the Assessee and Revenue are partly allowed for statistical purpose

ITA 248/IND/2013[2008-09]Status: DisposedITAT Indore19 Jan 2018AY 2008-09

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2008-09

Section 143(3)Section 263Section 40

…l also placed reliance on the judgment of Hon'ble’ Apex Court in the case of Malabar Industrial Co. Limited [2000] 243 ITR 83 (SC). The Ld. Counsel placed further reliance on the judgment of Hon'ble’ Jurisdictional High court in the case of Nazir Singh (2001) 252 ITR 820(MP). The Ld. counsel further placed reliance on the judgment of Hon'ble Delhi High Court in the case of CIT v. Anil Kumar Sharma [2010] 194 Taxman 504 and also judgment of Hon'ble Delhi High Court in the case of CIT vs. Vikas Polymers [2010] 194 Taxman 57(Del). Ld. Counsel also placed reliance on the judgment of Bombay High Court in the case of D…