Peerless General Finance & Inv Co. Ltd. vs. DCIT (Cal.) (1999) 236 ITR 0671. 6) ITO v. Vilsons Particle Board

88 Taxmann.com 889Reported decision2017#18386 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2022 to 2022.

Judgments citing Peerless General Finance & Inv Co. Ltd. vs. DCIT (Cal.) (1999) 236 ITR 0671. 6) ITO v. Vilsons Particle Board

Sh. S.L. Arora, Mohali vs. DCIT, Chandigarh

In the result, the appeals of the assessee bearing

ITA 275/CHANDI/2014[2006-07]Status: DisposedITAT Chandigarh30 Dec 2022AY 2006-07

Bench: Shri Sanjay Garg & Shri Vikram Singh Yadav

Section 142Section 153

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH CHANDIGARH Before Shri Sanjay Garg, Judicial Member & Shri Vikram Singh Yadav, Accountant Member I.T.A. No.1325/CHANDI/2010 Assessment Year: 2006-07 Shri Rajiv Kumar H. No.123, Phase-3B1, Mohali. [PAN: AFYPK8488H] ……….Appellant vs. ACIT, Central Circle, Chandigarh ……. Respondent I.T.A. No.274/CHANDI/2014 Assessment Year: 2006-07 Shri Rajiv Kumar........................... ………................……............…..….. Appellant H. No.123, Phase-3B1, Mohali. [PAN: AFYPK8488H] vs. DCIT, Central Circle, Chandigarh............................................……. Responden…

Sh. Rajiv Kumar, Mohali vs. DCIT, Chandigarh

In the result, the appeals of the assessee bearing

ITA 274/CHANDI/2014[2006-07]Status: DisposedITAT Chandigarh30 Dec 2022AY 2006-07

Bench: Shri Sanjay Garg & Shri Vikram Singh Yadav

Section 142Section 153

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH CHANDIGARH Before Shri Sanjay Garg, Judicial Member & Shri Vikram Singh Yadav, Accountant Member I.T.A. No.1325/CHANDI/2010 Assessment Year: 2006-07 Shri Rajiv Kumar H. No.123, Phase-3B1, Mohali. [PAN: AFYPK8488H] ……….Appellant vs. ACIT, Central Circle, Chandigarh ……. Respondent I.T.A. No.274/CHANDI/2014 Assessment Year: 2006-07 Shri Rajiv Kumar........................... ………................……............…..….. Appellant H. No.123, Phase-3B1, Mohali. [PAN: AFYPK8488H] vs. DCIT, Central Circle, Chandigarh............................................……. Responden…

DCIT, Chandigarh vs. Sh. S.L. Arora, Mohali

In the result, the appeals of the assessee bearing

ITA 1421/CHANDI/2010[2006-07]Status: DisposedITAT Chandigarh30 Dec 2022AY 2006-07

Bench: Shri Sanjay Garg & Shri Vikram Singh Yadav

Section 142Section 153

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH CHANDIGARH Before Shri Sanjay Garg, Judicial Member & Shri Vikram Singh Yadav, Accountant Member I.T.A. No.1325/CHANDI/2010 Assessment Year: 2006-07 Shri Rajiv Kumar H. No.123, Phase-3B1, Mohali. [PAN: AFYPK8488H] ……….Appellant vs. ACIT, Central Circle, Chandigarh ……. Respondent I.T.A. No.274/CHANDI/2014 Assessment Year: 2006-07 Shri Rajiv Kumar........................... ………................……............…..….. Appellant H. No.123, Phase-3B1, Mohali. [PAN: AFYPK8488H] vs. DCIT, Central Circle, Chandigarh............................................……. Responden…

Sh.Sohan Lal Arora, Mohali vs. ACIT, Chandigarh

In the result, the appeals of the assessee bearing

ITA 1326/CHANDI/2010[2006-07]Status: DisposedITAT Chandigarh30 Dec 2022AY 2006-07

Bench: Shri Sanjay Garg & Shri Vikram Singh Yadav

Section 142Section 153

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH CHANDIGARH Before Shri Sanjay Garg, Judicial Member & Shri Vikram Singh Yadav, Accountant Member I.T.A. No.1325/CHANDI/2010 Assessment Year: 2006-07 Shri Rajiv Kumar H. No.123, Phase-3B1, Mohali. [PAN: AFYPK8488H] ……….Appellant vs. ACIT, Central Circle, Chandigarh ……. Respondent I.T.A. No.274/CHANDI/2014 Assessment Year: 2006-07 Shri Rajiv Kumar........................... ………................……............…..….. Appellant H. No.123, Phase-3B1, Mohali. [PAN: AFYPK8488H] vs. DCIT, Central Circle, Chandigarh............................................……. Responden…

Sh. Rajiv Kumar, Mohali vs. ACIT, Chandigarh

In the result, the appeals of the assessee bearing

ITA 1325/CHANDI/2010[2006-07]Status: DisposedITAT Chandigarh30 Dec 2022AY 2006-07

Bench: Shri Sanjay Garg & Shri Vikram Singh Yadav

Section 142Section 153

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH CHANDIGARH Before Shri Sanjay Garg, Judicial Member & Shri Vikram Singh Yadav, Accountant Member I.T.A. No.1325/CHANDI/2010 Assessment Year: 2006-07 Shri Rajiv Kumar H. No.123, Phase-3B1, Mohali. [PAN: AFYPK8488H] ……….Appellant vs. ACIT, Central Circle, Chandigarh ……. Respondent I.T.A. No.274/CHANDI/2014 Assessment Year: 2006-07 Shri Rajiv Kumar........................... ………................……............…..….. Appellant H. No.123, Phase-3B1, Mohali. [PAN: AFYPK8488H] vs. DCIT, Central Circle, Chandigarh............................................……. Responden…

Peerless General Finance & Inv Co. Ltd. vs. DCIT (Cal.) (1999) 236 ITR 0671. 6) ITO v. Vilsons Particle Board (88 Taxmann.com 889) — Cited in 5 Judgments | BharatTax