Prem Chand v. ACIT

301 ITR 13High Court2008#5254 most cited
22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 133(6)Section 142(1)Section 143(1)Section 143(2)Section 148Section 250Section 271(1)(c)Section 274

Judgments citing Prem Chand v. ACIT

Jitendra J. Gowda, Mumbai vs. ITO 15(2)(3), Mumbai

ITA 5753/MUM/2016[2008-09]Status: DisposedITAT Mumbai08 Nov 2017AY 2008-09

Bench: Shri Shamim Yahya, Am & Shri Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 5753/Mum/2016, (निर्धारणवर्ा / Assessment Year: 2008-09)

For Appellant: NoneFor Respondent: Sh. M. V. Rajguru
Section 144Section 271(1)(c)Section 80C

…IN THE INCOME TAX APPELLATE TRIBUNAL “L” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM & SHRI SANDEEP GOSAIN, JM आयकरअपीलसं./ I.T.A. No. 5753/Mum/2016, (निर्धारणवर्ा / Assessment Year: 2008-09) Jitendra J. Gowda ITO 15(2)(3) बिधम/ A-1203, Lokhandwala Mumbai Vs. Residency, Manjrekar Rd, Worli, Mumbai-400018 स्थायीलेखासं./जीआइआरसं./ PAN/GIR No. ADKPG4361R (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant by : None प्रत्यथीकीओरसे/Respondentby : Sh. M. V. Rajguru सुनवाईकीतारीख/ : 01/11/2017 Date of Hearing घोषणाकीतारीख / : 08/11/2017 Date of Pronouncement आदेश / O R D E R Per Sandeep Gosain, Judic…

Nandkishor & Co., Mumbai vs. Asst CIT Cir 4(2), Mumbai

In the result, the appeal filed by the assessee-firm in ITA N0

ITA 8644/MUM/2011[2005-06]Status: DisposedITAT Mumbai03 Jun 2016AY 2005-06

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 8644/Mum/2011 ("नधा"रण वष" / Assessment Year : 2005-06) Nandkishore & Co., Acit 4(2), बनाम/ Unit No. 208/209, 6 Th Floor, V. Wadala Udyog Bhavan, Aayakar Bhavan, Next To Wadala Telephone M.K. Road, Exchange, Mumbai- 400020. Dadar (E), Mumbai – 400 031. "थायी लेखा सं./Pan : Aaafn5385K .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Respondent: Shri Chandrajit Singh(D.R.)
Section 143(3)Section 271(1)Section 271(1)(c)Section 36(1)Section 94(7)

…any provisions of law. The ld. Counsel relied upon the decision of Hon’ble Bombay High Court in the case of CIT v. Aditya Birla Nova Limited, (2012) 82 CCH 206 (Bom. HC), Hon’ble Delhi High Court decision in the case of CIT v. P.H.I. Seeds India Ltd., (2008) 301 ITR 13 (Del. HC), the decision of Hon’ble Supreme Court in the case of CIT v. Reliance Petroproducts (P) Ltd, (2010) 322 ITR 158 (SC), decision of Hon’ble Madhya Pradesh High Court in the case of D&H Sechron Electrodes Pvt. Ltd. v. CIT, (1983) 142 ITR 528 (MP) and the decision of Hon’ble Supreme Court in the case of Sasoon J. David & Co. P. Ltd. v. CIT,…

Prem Chand v. ACIT (301 ITR 13) — Cited in 22 Judgments | BharatTax