Pr. CIT v. V. Ramiah

262 Taxmann 16Supreme Court of India2019#7378 most cited
15

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2025.

Sections most often in play

Section 142(1)Section 147Section 148Section 132Section 133(6)Section 139Section 143(1)Section 143(2)

Issues it is cited on

reopening of assessmentspeaking orderfirst appealnotice under section 148unexplained moneyreassessment proceedingsunexplained cash creditsection 142(1)section 69previous yearsection 143(1)section 144

Judgments citing Pr. CIT v. V. Ramiah

SAVITA GUPTA,KOTA vs. ITO, DELHI

ITA 609/JPR/2025[2013-14]Status: DisposedITAT Jaipur09 Jul 2025AY 2013-14

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Sh. Vinod Kumar Gupta, CAFor Respondent: Sh. Gautam Singh Choudhary, JCIT
Section 132Section 133(6)Section 142(1)Section 147Section 148Section 69

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 609/JP/2025 fu/kZkj.k o"kZ@Assessment Year : 2013-14 cuke Savita Gupta ITO, Vs. H. N. 37, 38 Vikram Nagar Town Ward 2(2), Ship, Kota Kota LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AIYPG2364D vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Vinod Kumar Gupta, CA jktLo dh vksj ls@ Revenue by : Sh. Gautam S…

MAHENDRA SHARMA,JAIPUR vs. ITO, WARD-3(1), JAIPUR

In the result, the appeal of the assessee is allowed

ITA 654/JPR/2023[2011-12]Status: DisposedITAT Jaipur25 Mar 2025AY 2011-12
For Appellant: Shri Sarwan Kumar Gupta, AdvFor Respondent: Shri Anup Singh, Addl.CIT
Section 143(2)Section 143(3)Section 147Section 148Section 151Section 250

…{ "clean_text": "आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर\nIN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCH ‘B', JAIPUR\nडा० एस. सीतालक्ष्मी, न्यायिक सदस्य एवं श्री राठोड कमलेश जयन्तभाई, लेखा सदस्य के समक्ष\nBEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM\n\nआयकर अपील सं. / ITA No. 654/JPR/2023\nनिर्धारण वर्ष / Assessment Year: 2011-12.\n\nMahendra Sharma,\nOpp,. Road No. 8 Flat No. 2,\nRIICO Complex, Sikar Road,\nVKIA Road, Jaipur.\nबनाम\nIncome Tax Officer,\nVs.\nWard 3(1),\nJaipur.\nस्थायीलेखा सं. / जीआईआर सं./PAN/GIR No. CIJPS 0428 K\nअपीलार्थी / Appellant\nप्रत्यर्थी / Respondent\n…

MONIKA CHAKARVARTY,KOTA vs. DCIT, CIRCLE-2, CIRCLE

In the result, both appeals of the assessee are allowed

ITA 413/JPR/2023[2017-2018]Status: DisposedITAT Jaipur10 Jan 2024AY 2017-2018

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 412 & 413/JPR/2023 fu/kZkj.k o"kZ@Assessment Years : 2012-13 & 2017-18 Monika Chakarvarty Prop. M/s Vipin Medicals, Nayapura, Kota. cuke Vs. DCIT Circle, Kota LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AELPC 3801 J vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Sidharth Ranka (Adv.), Shri Sorabh Harsh (Adv.) jktLo dh vksj ls@ Revenue by : Shri Anup Singh (Ad

For Appellant: Shri Sidharth Ranka (Adv.) &For Respondent: Shri Anup Singh (Addl. CIT) a
Section 142(1)Section 143(1)Section 147Section 148Section 69A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 412 & 413/JPR/2023 fu/kZkj.k o"kZ@Assessment Years : 2012-13 & 2017-18 cuke Monika Chakarvarty DCIT Prop. M/s Vipin Medicals, Vs. Circle, Nayapura, Kota. Kota LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AELPC 3801 J vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Sidharth Ranka (Adv.) & Shri Sorabh Har…

MONIKA CHAKARVARTY,KOTA vs. DCIT, CIRCLE-2, KOTA

In the result, both appeals of the assessee are allowed

ITA 412/JPR/2023[2012-2013]Status: DisposedITAT Jaipur10 Jan 2024AY 2012-2013

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Sidharth Ranka (Adv.) &For Respondent: Shri Anup Singh (Addl. CIT) a
Section 142(1)Section 143(1)Section 147Section 148Section 69A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 412 & 413/JPR/2023 fu/kZkj.k o"kZ@Assessment Years : 2012-13 & 2017-18 cuke Monika Chakarvarty DCIT Prop. M/s Vipin Medicals, Vs. Circle, Nayapura, Kota. Kota LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AELPC 3801 J vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Sidharth Ranka (Adv.) & Shri Sorabh Har…

DAZZLE AGROTECH PVT LTD,NEW DELHI vs. ACIT CIRCLE-11(1), NEW DELHI

In the result, appeal of the assessee is allowed

ITA 33/DEL/2020[2016-17]Status: DisposedITAT Delhi30 Nov 2022AY 2016-17

Bench: Shri Challa Nagendra Prasad, S.M.C.

For Appellant: Shri Mithalesh Kumar PandeyFor Respondent: Sr. D. R
Section 143(3)Section 147Section 148Section 68

…I.T.A. No. 33/Del/2020 IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “S.M.C.” : DELHI ] BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER, S.M.C. आ.अ.सं./ I.T.A No. 33/Del/2020 िनधा"रणवष"/ Assessment Year: 2016-17 M/s. Dazzle Agrotech Pvt. Ltd., ACIT, बनाम RR-11, 2nd Floor, Vs. Mianwali Nagar, Circle : 11 (1) Main Rohtak Road, Paschim Vihar, New Delhi. New Delhi – 110 087. PAN No. AADCD5164A अपीलाथ" / Appellant ""यथ" / Respondent Shri S. C. Verma, C. A.; िनधा"रतीक"ओरसे /Assessee by : Shri Mithalesh Kumar Pandey, राज"वक"ओरसे / Department by : Sr. D. R.; 16/09/2022 सुनवाईक"तारीख/ Date of hearing : 30/1…

MONEY MANAGERS,CHENNAI vs. ACIT, CENTRAL CIRCLE 1(2), CHENNAI

The appeal stand allowed

ITA 125/CHNY/2021[2012-13]Status: DisposedITAT Chennai07 Sept 2022AY 2012-13

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Y. Sridhar (C.A) – Ld. ARFor Respondent: Shri R. Bhoopathi (JCIT) –Ld. DR
Section 143(3)Section 148

…आयकर अपीलीय अिधकरण ‘बी’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI माननीय +ी महावीर िसंह, उपा12 एवं माननीय +ी मनोज कुमार अ7वाल ,लेखा सद: के सम2। BEFORE HON’BLE SHRI MAHAVIR SINGH, VICE PRESIDENT AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सं./ ITA No.124/Chny/2021 (िनधाCरण वषC / Assessment Year: 2009-10) & आयकर अपील सं./ ITA No.125/Chny/2021 (िनधाCरण वषC / Assessment Year: 2012-13) M/s. Money Managers ACIT बनाम/ No.7, 7th Cross Street, 2nd Floor, Central Circle-1(2), Vs. Shenoy Nagar, Chennai – 600 030. Chennai. "थायी लेखा सं./जीआइ आर सं./PAN/GIR No. AALFM-0825-G (अपीलाथ"/Ap…

MONEY MANAGERS,CHENNAI vs. ACIT , CENTRAL CIRCLE 1(2), CHENNAI

The appeal stand allowed

ITA 124/CHNY/2021[2009-10]Status: DisposedITAT Chennai07 Sept 2022AY 2009-10

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Y. Sridhar (C.A) – Ld. ARFor Respondent: Shri R. Bhoopathi (JCIT) –Ld. DR
Section 143(3)Section 148

…आयकर अपीलीय अिधकरण ‘बी’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI माननीय +ी महावीर िसंह, उपा12 एवं माननीय +ी मनोज कुमार अ7वाल ,लेखा सद: के सम2। BEFORE HON’BLE SHRI MAHAVIR SINGH, VICE PRESIDENT AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सं./ ITA No.124/Chny/2021 (िनधाCरण वषC / Assessment Year: 2009-10) & आयकर अपील सं./ ITA No.125/Chny/2021 (िनधाCरण वषC / Assessment Year: 2012-13) M/s. Money Managers ACIT बनाम/ No.7, 7th Cross Street, 2nd Floor, Central Circle-1(2), Vs. Shenoy Nagar, Chennai – 600 030. Chennai. "थायी लेखा सं./जीआइ आर सं./PAN/GIR No. AALFM-0825-G (अपीलाथ"/Ap…

ACIT,NCC7(1), CHENNAI vs. M/S PRABHA ENGINEERS, CHENNAI

In the result, the appeal stands dismissed

ITA 944/CHNY/2020[2010-11]Status: DisposedITAT Chennai18 Aug 2022AY 2010-11

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Sonjoy Sarma

For Appellant: Shri Suraj Nahar (CA) – Ld. ARFor Respondent: Shri ARV. Sreenivasan (Addl.CIT) – Ld. DR
Section 143(3)Section 148Section 194ASection 2Section 40Section 80I

…आयकर अपीलीय अिधकरण ‘ए’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI माननीय +ी मनोज कुमार अ/वाल ,लेखा सद4 एवं माननीय +ी संजय सरमा, "ाियक सद4 के सम6। BEFORE HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM AND HON’BLE SHRI SONJOY SARMA, JUDICIAL MEMBER आयकर अपील सं./ ITA No.944/Chny/2020 (िनधा?रण वष? / Assessment Year: 2010-11) ACIT M/s. Prabha Engineers बनाम/ No.1825, 18th Main Road, Non-Corporate Circle-7(1), Vs. Chennai. Anna Nagar West, Chennai – 600 040. "थायी लेखा सं./जीआइ आर सं./PAN/GIR No. AAAFP-0959-R (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ" की ओरसे/ Assessee by : Shri Suraj Naha…

BANWARI LAL PAREEK,JAIPUR vs. ITO, WARD-1(5), JAIPUR

In the result, the appeal of the assessee is allowed

ITA 135/JPR/2020[2010-11]Status: DisposedITAT Jaipur27 Jul 2022AY 2010-11
For Appellant: Shri Ashok K Gupta, Advocate &For Respondent: Shri A.S. Nehra, Addl. CIT
Section 148

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 135/JP/2020 fu/kZkj.k o"kZ@Assessment Year : 2010-11 cuke Shri Banwari Lal Pareek The ITO 67, Saket Colony, Path No. 7, Vs. Ward 1(5) Jaipur Vijaywari, Sikar Road, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AKFPP 5820 L vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Ashok K Gupta, Advocate &…

FARROKH P MISTREE ,MUMBAI vs. ITO 19 (3)(1), MUMBAI

ITA 6550/MUM/2019[2006-07]Status: DisposedITAT Mumbai29 Sept 2021AY 2006-07

Bench: Shri S. Rifaur Rahman, Am & Shri Ravish Sood, Jm आमकय अऩीर सं./ Ita No. 6550/Mum/2019 (यनधाायण वषा / Assessment Year 2006-07) Farrokh P. Mistree The Income Tax Officer, C/O. K.K. Lalkaka & Co. Ward-19(3)(1) 507, Churchgate Chambers, 5, New Piramal Chambers Parel, बनाम/ Marine Lines Mumbai-400 013 Vs. Mumbai-400 020 (अपीऱार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी ऱेखा सुं./Pan No. Aoipm7129M आवेदक की ओय से / Applicant By : Shri Kercy Lalkakal, Ar प्रत्मथी की ओय से / Respondent By : Shri Sanjay J. Sethi, Dr

For Respondent: Shri Sanjay J. Sethi, DR
Section 147Section 148

…आयकर अपीऱीय अधिकरण “SMC” न्यायपीठ म ुंबई में IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI श्री एस रयपऔय यहभान, रेखा सदस्म एवं श्री यवीश सूद, न्मायमक सदस्म के सभऺ BEFORE SHRI S. RIFAUR RAHMAN, AM AND SHRI RAVISH SOOD, JM आमकय अऩीर सं./ ITA No. 6550/Mum/2019 (यनधाायण वषा / Assessment Year 2006-07) Farrokh P. Mistree The Income Tax Officer, C/o. K.K. Lalkaka & Co. Ward-19(3)(1) 507, Churchgate Chambers, 5, New Piramal Chambers Parel, बनाम/ Marine Lines Mumbai-400 013 Vs. Mumbai-400 020 (अपीऱार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी ऱेखा सुं./PAN No. AOIPM7129M आवेदक की ओय से / Applicant by : S…

SMT. MALTI KHANDELWAL,JAIPUR vs. INCOME TAX OFFICER, WARD-4-2, JAIPUR

In the result, the ground is disposed off in light of aforesaid directions

ITA 1046/JPR/2019[2013-14]Status: DisposedITAT Jaipur21 Sept 2020AY 2013-14
For Appellant: Sh. Dileep Shivpuri (Advocate)For Respondent: Ms. Chanchal Meena (Add. CIT)
Section 147Section 148Section 234B

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 1046/JP/2019 fu/kZkj.k o"kZ@Assessment Year :2013-14 cuke Smt. Malti Khandelwal Income Tax Officer Vs. 8/175, Vidhyadhar Nagar, Jaipur Ward—4(2), Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AOBPK3921P vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Dileep Shivpuri (Advocate) jktLo dh vksj ls@ Revenue by : Ms. Chancha…

SH. KRISHAN KUMAR,NEW DELHI vs. ITO, NEW DELHI

In the result, appeal of Assessee dismissed

ITA 139/DEL/2016[2011-12]Status: DisposedITAT Delhi12 Jul 2019AY 2011-12

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumar

For Appellant: Shri K.R. Manjani, AdvocateFor Respondent: Ms. Rinku Singh, Sr. D.R
Section 148Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “E”: DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER ITA.No.139/Del./2016 Assessment Year 2011-2012 Shri Krishan Kumar, The Income Tax Officer, 98, Village and Post vs., Ward-26(3), Amberhai, Sector-19, Dwarka, New Delhi – 075. New Delhi. PAN AJIPK4441Q (Appellant) (Respondent) For Assessee : Shri K.R. Manjani, Advocate For Revenue : Ms. Rinku Singh, Sr. D.R. Date of Hearing : 10.07.2019 Date of Pronouncement : 12.07.2019 ORDER PER BHAVNESH SAINI, J.M. This appeal by Assessee has been directed against the Order of the…

PUNSUMI INDIA LTD,JAIPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3, JAIPUR

In the result, all appeals of assessee for the assessment years

ITA 1204/JPR/2018[1995-96]Status: DisposedITAT Jaipur04 Jul 2019AY 1995-96

Bench: The Ld.

For Appellant: Shri Dileep Shivpuri (Adv.)For Respondent: Shri P.P. Meena (ACIT)
Section 143(3)Section 147Section 148Section 254(2)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh jes’k lh0 ’kekZ] ys[kk lnL; ,oa Jh fot; iky jko] U;kf;d lnL; ds le{k BEFORE: SHRI RAMESH. C. SHARMA, AM & SHRI VIJAY PAL RAO, JM vk;dj vihy la-@ITA No. 1202 to 1204/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 1993-94 to 1995-96 cuke Punsumi India Ltd. The DCIT, Vs. D-16, Meera Marg, Circle-3, Bani Park, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAEFP 0156 A vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by: Shri Dileep Shivpuri (Adv.), Shri Pramod Patni (C.A.) & Shri…

PUNSUMI INDIA LTD,JAIPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3, JAIPUR

In the result, all appeals of assessee for the assessment years

ITA 1203/JPR/2018[1994-95]Status: DisposedITAT Jaipur04 Jul 2019AY 1994-95

Bench: The Ld.

For Appellant: Shri Dileep Shivpuri (Adv.)For Respondent: Shri P.P. Meena (ACIT)
Section 143(3)Section 147Section 148Section 254(2)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh jes’k lh0 ’kekZ] ys[kk lnL; ,oa Jh fot; iky jko] U;kf;d lnL; ds le{k BEFORE: SHRI RAMESH. C. SHARMA, AM & SHRI VIJAY PAL RAO, JM vk;dj vihy la-@ITA No. 1202 to 1204/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 1993-94 to 1995-96 cuke Punsumi India Ltd. The DCIT, Vs. D-16, Meera Marg, Circle-3, Bani Park, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAEFP 0156 A vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by: Shri Dileep Shivpuri (Adv.), Shri Pramod Patni (C.A.) & Shri…

PUNSUMI INDIA LTD,JAIPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3, JAIPUR

In the result, all appeals of assessee for the assessment years

ITA 1202/JPR/2018[1993-94]Status: DisposedITAT Jaipur04 Jul 2019AY 1993-94

Bench: The Ld.

For Appellant: Shri Dileep Shivpuri (Adv.)For Respondent: Shri P.P. Meena (ACIT)
Section 143(3)Section 147Section 148Section 254(2)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh jes’k lh0 ’kekZ] ys[kk lnL; ,oa Jh fot; iky jko] U;kf;d lnL; ds le{k BEFORE: SHRI RAMESH. C. SHARMA, AM & SHRI VIJAY PAL RAO, JM vk;dj vihy la-@ITA No. 1202 to 1204/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 1993-94 to 1995-96 cuke Punsumi India Ltd. The DCIT, Vs. D-16, Meera Marg, Circle-3, Bani Park, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAEFP 0156 A vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by: Shri Dileep Shivpuri (Adv.), Shri Pramod Patni (C.A.) & Shri…

Pr. CIT v. V. Ramiah (262 Taxmann 16) — Cited in 15 Judgments | BharatTax