NRK Ramkumar v. ITO

106 Taxmann 81Reported decision#22020 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2017.

Also reported as

249 ITR 385

Judgments citing NRK Ramkumar v. ITO

SMT. MAYA RASTOGI,MEERUT vs. ITO, MEERUT

In the result, the appeals of the assessee in all the years are allowed

ITA 587/DEL/2016[1993-94]Status: DisposedITAT Delhi26 Apr 2017AY 1993-94

Bench: Shri B.P. Jain

For Respondent: Ms. Bedobani Chaudhuri
Section 147Section 148Section 149Section 150Section 150(1)Section 151Section 234ASection 28

…ITAs No.584 to 587/Del/2017 1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH SMC NEW DELHI BEFORE SHRI B.P. JAIN, ACCOUNTANT MEMBER ITAs No.584 to 587 /Del/2016 Assessment Years 1989-90, 1990-91, 1992-93 & 1993-94 Smt. Maya Rastogi, Vs. ITO, Ward-1(4), C-1, CIT(A)-2, Model Town Meerut. Kanker Khera, Meerut. PAN: AJDPR 3500L (Appellant) (Respondent) Revenue by : Ms. Bedobani Chaudhuri, Sr.D.R. Assessee(s) by : Shri M.P. Rastogi, Adv. सुनवाई क" तार"ख/Date of Hearing : 24/04/2017 घोषणा क" तार"ख /Date of Pronouncement: 26/04/2017 ORDER These four appeals of the assessee arise from the common order of learned…

SMT. MAYA RASTOGI,MEERUT vs. ITO, MEERUT

In the result, the appeals of the assessee in all the years are allowed

ITA 586/DEL/2016[1992-93]Status: DisposedITAT Delhi26 Apr 2017AY 1992-93

Bench: Shri B.P. Jain

For Respondent: Ms. Bedobani Chaudhuri
Section 147Section 148Section 149Section 150Section 150(1)Section 151Section 234ASection 28

…ITAs No.584 to 587/Del/2017 1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH SMC NEW DELHI BEFORE SHRI B.P. JAIN, ACCOUNTANT MEMBER ITAs No.584 to 587 /Del/2016 Assessment Years 1989-90, 1990-91, 1992-93 & 1993-94 Smt. Maya Rastogi, Vs. ITO, Ward-1(4), C-1, CIT(A)-2, Model Town Meerut. Kanker Khera, Meerut. PAN: AJDPR 3500L (Appellant) (Respondent) Revenue by : Ms. Bedobani Chaudhuri, Sr.D.R. Assessee(s) by : Shri M.P. Rastogi, Adv. सुनवाई क" तार"ख/Date of Hearing : 24/04/2017 घोषणा क" तार"ख /Date of Pronouncement: 26/04/2017 ORDER These four appeals of the assessee arise from the common order of learned…

SMT. MAYA RASTOGI,MEERUT vs. ITO, MEERUT

In the result, the appeals of the assessee in all the years are allowed

ITA 584/DEL/2016[1989-90]Status: DisposedITAT Delhi26 Apr 2017AY 1989-90

Bench: Shri B.P. Jain

For Respondent: Ms. Bedobani Chaudhuri
Section 147Section 148Section 149Section 150Section 150(1)Section 151Section 234ASection 28

…ITAs No.584 to 587/Del/2017 1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH SMC NEW DELHI BEFORE SHRI B.P. JAIN, ACCOUNTANT MEMBER ITAs No.584 to 587 /Del/2016 Assessment Years 1989-90, 1990-91, 1992-93 & 1993-94 Smt. Maya Rastogi, Vs. ITO, Ward-1(4), C-1, CIT(A)-2, Model Town Meerut. Kanker Khera, Meerut. PAN: AJDPR 3500L (Appellant) (Respondent) Revenue by : Ms. Bedobani Chaudhuri, Sr.D.R. Assessee(s) by : Shri M.P. Rastogi, Adv. सुनवाई क" तार"ख/Date of Hearing : 24/04/2017 घोषणा क" तार"ख /Date of Pronouncement: 26/04/2017 ORDER These four appeals of the assessee arise from the common order of learned…

NRK Ramkumar v. ITO (106 Taxmann 81) — Cited in 3 Judgments | BharatTax