Noor Mohammed v. Jethanand & Anr.

5 SCC 202Reported decision2013#25283 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2022.

Judgments citing Noor Mohammed v. Jethanand & Anr.

M N DASTUR & COMPANY PRIVATE LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE- 4(1)(2), BANGALORE

In the result, the appeals filed by the assessee are allowed for statistical purposes

ITA 119/BANG/2022[2016-17]Status: DisposedITAT Bangalore26 May 2022AY 2016-17

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri.K.R.Pradeep, CAFor Respondent: Sri.Sankar Ganesh K, JCIT-DR
Section 143(1)Section 154Section 194JSection 199

…cle 5(1)(2), Bangalore in ITA No.2628/ Bang/2018 (order dated 05.04.2019) (ii) Manyata Promoters Private Ltd. v. DCIT, Central Circle 1(3) and others in WP No.4829/2022 (I-T) dated 24.03.2022 (Karnataka High Court) (iii) Noor Mohammed v. Jethanand & Anr (2013 5 SCC 202) (SC) 6 ITA Nos.118 & 119/Bang/2022. M/s.K.N.Dastur & Co. Pvt.Ltd. (iv) CIT v. Auriya Chamber of Commerce (1986 3 SCC 50) (SC). 8. The learned Departmental Representative supported the orders of the Income Tax Authorities. 9. We have heard rival submissions and perused the material on record. The undisputed fact is that vide order u/s 154 of the…

M N DASTUR & COMPANY PRIVATE LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE- 4(1)(2), BANGALORE

In the result, the appeals filed by the assessee are allowed for statistical purposes

ITA 118/BANG/2022[2015-16]Status: DisposedITAT Bangalore26 May 2022AY 2015-16

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri.K.R.Pradeep, CAFor Respondent: Sri.Sankar Ganesh K, JCIT-DR
Section 143(1)Section 154Section 194JSection 199

…cle 5(1)(2), Bangalore in ITA No.2628/ Bang/2018 (order dated 05.04.2019) (ii) Manyata Promoters Private Ltd. v. DCIT, Central Circle 1(3) and others in WP No.4829/2022 (I-T) dated 24.03.2022 (Karnataka High Court) (iii) Noor Mohammed v. Jethanand & Anr (2013 5 SCC 202) (SC) 6 ITA Nos.118 & 119/Bang/2022. M/s.K.N.Dastur & Co. Pvt.Ltd. (iv) CIT v. Auriya Chamber of Commerce (1986 3 SCC 50) (SC). 8. The learned Departmental Representative supported the orders of the Income Tax Authorities. 9. We have heard rival submissions and perused the material on record. The undisputed fact is that vide order u/s 154 of the…

KAIZEN REFINERS vs. CANARA BANK

WP/106578/2018HC Karnataka14 Nov 2018

Bench: The Hon’Ble Mr. Justice R Devdas W.P. No.106578/2018 & W.P. Nos.106758/2018 & 106759/2018 (Gm-Res)

Section 13(2)Section 17

…e under Section 13(2) for the second time, which is impermissible under law. 5. The learned counsel also places reliance on the judgments of the Hon’ble Supreme Court which are as follows: i) Noor Mohammed Vs. Jethanand and Another reported in (2013) 5 SCC 202. ii) Commissioner of Income Tax and Others Vs. Chhabil Dass Agarwal reported in (2014) 1 SCC 603. iii) Authorized Officer, State Bank of Travancore and Another Vs. Mathew K.C. reported in (2018) 3 SCC 85. 7 The learned counsel would also place reliance on the decision of the Jharkhand High Court in the case of Amit Raj Enterpris…

Noor Mohammed v. Jethanand & Anr. (5 SCC 202) — Cited in 3 Judgments | BharatTax