Page 7 of 11 Commissioner of Income Tax v. Chamundeswari 2007 (

257 ITR 502High Court2002#15468 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2021.

Judgments citing Page 7 of 11 Commissioner of Income Tax v. Chamundeswari 2007 (

M/S Nxp India Private Limited, Bangalore vs. Assistant Commmissioner of Income Tax Circle-5(1)(1), Bangalore

In the result, the appeal by the assessee is allowed for statistical purposes

ITA 847/BANG/2018[2009-10]Status: DisposedITAT Bangalore18 Mar 2021AY 2009-10

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariassessment Year : 2009-10

For Appellant: Shri Vikram Vijayaraghavan, AdvocateFor Respondent: Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 147Section 148

…[262 ITR 648] (Delhi 24. High Court) Commissioner of Income Tax vs Elgi Finance Ltd. (2006) 286 ITR 674 25. (Madras High Court) Page 7 of 11 Commissioner of Income Tax vs Chamundeswari 2007 (290 ITR 580) 26. (Madras High Court) 27. CIT vs S.R. Construction (257 ITR 502) (Madhya Pradesh High Court) McDermott International Inc vs Additional Commissioner of Income Tax 28. 259 ITR 138 (2003) (Uttaranchal High Court) Allowability of goodwill as cost against sale of business 29. CIT vs Raffiuddin (242 ITR 57) (Madras High Court) 30. Parthas Trust vs CIT (173 ITR 615) (Kerala High Court) 31. ALPS Technologies vs DC…

Smt. Taruna Verma, Delhi vs. ITO, New Delhi

In the result appeal of the assessee is allowed

ITA 2833/DEL/2016[2007-08]Status: DisposedITAT Delhi19 Sept 2017AY 2007-08

Bench: Shri I.C.Sudhir & Shri Prashant Maharishismt Taruna Verma, Vs. Ito, A-340, Shastri Nagar, Delhi Ward-19(3), Pan:Akfpv1950P New Delhi (Appellant) (Respondent)

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Anshu Prakash, Sr. DR
Section 142(1)Section 147Section 148Section 69A

…corded at the time of issuing notice is the only evidence of the Assessing Officer’s reason to believe that income chargeable to tax has escaped assessment. These reasons cannot be added to, deleted from or supplemented...." e. CIT v. S.R. Construction (2002) 257 ITR 502(M.P) 6 | P a g e Tarun Verma Vs. ITO, "14. Thus, the attempt of the counsel for the revenue, in the instant case, to justify reassessment on the basis of subsequent material collected by the Valuation Officer cannot justify the reopening of the assessment " f. S.Sree Ramchandra Murthy and ORS v. DCIT & ORS [2000] 243 ITR 427 (A.P.) "6....It is…

M/S. J Farm House, Chennai vs. ACIT, Chennai

In the result, the appeal of the assessee in ITA No

ITA 309/CHNY/2011[2003-04]Status: DisposedITAT Chennai16 Nov 2016AY 2003-04

Bench: Shri Chandra Poojari & Shri Duvvuru Rl Reddy

For Appellant: Shri G.Seetharaman, Chartered AccountantFor Respondent: Shri T.R.Senthil Kumar, Standing Counsel
Section 271(1)(b)Section 69A

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, CHENNAI "ी चं" पूजार", लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER आयकर अपील सं /I.T.A.No.306, 307, 308 & 309 /Mds/2011 "नधा"रण वष" /Assessment Year : 1995-96, 1996-97, 1997-98 & 2003-04 Jay Farm House, The Assistant Commissioner of No.18, Balamuthukrishnan Street, v. Income-tax, T.Nagar, Chennai – 600 017. Central Circle II(2), Chennai – 600 034. PAN: AAB FJ 6822 G (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं…

Jay Farm House, Chennai vs. ACIT, Chennai

In the result, the appeal of the assessee in ITA No

ITA 308/CHNY/2011[1997-98]Status: DisposedITAT Chennai16 Nov 2016AY 1997-98

Bench: Shri Chandra Poojari & Shri Duvvuru Rl Reddy

For Appellant: Shri G.Seetharaman, Chartered AccountantFor Respondent: Shri T.R.Senthil Kumar, Standing Counsel
Section 271(1)(b)Section 69A

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, CHENNAI "ी चं" पूजार", लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER आयकर अपील सं /I.T.A.No.306, 307, 308 & 309 /Mds/2011 "नधा"रण वष" /Assessment Year : 1995-96, 1996-97, 1997-98 & 2003-04 Jay Farm House, The Assistant Commissioner of No.18, Balamuthukrishnan Street, v. Income-tax, T.Nagar, Chennai – 600 017. Central Circle II(2), Chennai – 600 034. PAN: AAB FJ 6822 G (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं…

Jay Farm House, Chennai vs. ACIT, Chennai

In the result, the appeal of the assessee in ITA No

ITA 307/CHNY/2011[1996-97]Status: DisposedITAT Chennai16 Nov 2016AY 1996-97

Bench: Shri Chandra Poojari & Shri Duvvuru Rl Reddy

For Appellant: Shri G.Seetharaman, Chartered AccountantFor Respondent: Shri T.R.Senthil Kumar, Standing Counsel
Section 271(1)(b)Section 69A

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, CHENNAI "ी चं" पूजार", लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER आयकर अपील सं /I.T.A.No.306, 307, 308 & 309 /Mds/2011 "नधा"रण वष" /Assessment Year : 1995-96, 1996-97, 1997-98 & 2003-04 Jay Farm House, The Assistant Commissioner of No.18, Balamuthukrishnan Street, v. Income-tax, T.Nagar, Chennai – 600 017. Central Circle II(2), Chennai – 600 034. PAN: AAB FJ 6822 G (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं…

Jay Farm House, Chennai vs. ACIT, Chennai

In the result, the appeal of the assessee in ITA No

ITA 306/CHNY/2011[1995-96]Status: DisposedITAT Chennai16 Nov 2016AY 1995-96

Bench: Shri Chandra Poojari & Shri Duvvuru Rl Reddy

For Appellant: Shri G.Seetharaman, Chartered AccountantFor Respondent: Shri T.R.Senthil Kumar, Standing Counsel
Section 271(1)(b)Section 69A

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, CHENNAI "ी चं" पूजार", लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER आयकर अपील सं /I.T.A.No.306, 307, 308 & 309 /Mds/2011 "नधा"रण वष" /Assessment Year : 1995-96, 1996-97, 1997-98 & 2003-04 Jay Farm House, The Assistant Commissioner of No.18, Balamuthukrishnan Street, v. Income-tax, T.Nagar, Chennai – 600 017. Central Circle II(2), Chennai – 600 034. PAN: AAB FJ 6822 G (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं…

Page 7 of 11 Commissioner of Income Tax v. Chamundeswari 2007 ( (257 ITR 502) — Cited in 6 Judgments | BharatTax