R.P. Vashisht v. Deputy Commissioner of Income-tax

301 ITR 37Reported decision2008#20413 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2018 to 2023.

Judgments citing R.P. Vashisht v. Deputy Commissioner of Income-tax

Sln Coffee Curing Works, Kudloor vs. Assistant Commissioner of Income Tax, Central Circle, Mysore

In the result, the assessee’s appeal is partly allowed for statistical purposes

ITA 571/BANG/2022[2014-15]Status: DisposedITAT Bangalore20 Jan 2023AY 2014-15

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri T. Vasudevan, A.RFor Respondent: Shri Manjunath Karkihalli, D.R
Section 132Section 153CSection 69

…(1932) 17 TC 149 (CA) at page 164 and Shell Co. of Australia Ltd. v. Federal Commissioner of Taxation (1931) AC 275”. SLN Coffee Curing Works, Kushalnagar Page 25 of 33 (ii) Further, in the case of R.P. Vashisht Vs. Deputy Commissioner of Income-tax (2008) (301 ITR 37) the Hon’ble Punjab & Haryana High Court has held as under: “The assessee was working as a personal assistant to the Chief Engineer of Chandigarh administration. In a search conducted at the premises of the assessee, certain loose slips were found relating to the expenditure incurred by him for renovation of his ancestral house. The assessing Offi…

Sln Coffee Curing Works, Kudloor vs. Assistant Commissioner of Income Tax, Central Circle, Mysore

In the result, the assessee’s appeal is partly allowed for statistical purposes

ITA 570/BANG/2022[2013-14]Status: DisposedITAT Bangalore20 Jan 2023AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri T. Vasudevan, A.RFor Respondent: Shri Manjunath Karkihalli, D.R
Section 132Section 153CSection 69

…(1932) 17 TC 149 (CA) at page 164 and Shell Co. of Australia Ltd. v. Federal Commissioner of Taxation (1931) AC 275”. SLN Coffee Curing Works, Kushalnagar Page 25 of 33 (ii) Further, in the case of R.P. Vashisht Vs. Deputy Commissioner of Income-tax (2008) (301 ITR 37) the Hon’ble Punjab & Haryana High Court has held as under: “The assessee was working as a personal assistant to the Chief Engineer of Chandigarh administration. In a search conducted at the premises of the assessee, certain loose slips were found relating to the expenditure incurred by him for renovation of his ancestral house. The assessing Offi…

Sln Coffee Curing Works, Kudloor vs. Assistant Commissioner of Income Tax, Central Circle, Mysore

In the result, the assessee’s appeal is partly allowed for statistical purposes

ITA 569/BANG/2022[2012-13]Status: DisposedITAT Bangalore20 Jan 2023AY 2012-13

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri T. Vasudevan, A.RFor Respondent: Shri Manjunath Karkihalli, D.R
Section 132Section 153CSection 69

…(1932) 17 TC 149 (CA) at page 164 and Shell Co. of Australia Ltd. v. Federal Commissioner of Taxation (1931) AC 275”. SLN Coffee Curing Works, Kushalnagar Page 25 of 33 (ii) Further, in the case of R.P. Vashisht Vs. Deputy Commissioner of Income-tax (2008) (301 ITR 37) the Hon’ble Punjab & Haryana High Court has held as under: “The assessee was working as a personal assistant to the Chief Engineer of Chandigarh administration. In a search conducted at the premises of the assessee, certain loose slips were found relating to the expenditure incurred by him for renovation of his ancestral house. The assessing Offi…

Prl Commr of Income Tax-2, Hyderabad vs. K Ravinder Reddy, Hyderabad

In the result, this Cr.M.P

ITTA/590/2017HC Telangana23 Aug 2018

Bench: RAMESH RANGANATHAN,KONGARA VIJAYA LAKSHMI

Section 271(1)(c)Section 276Section 482

…7 prayer of the petitioner made in the instant Cr.M.P. Learned counsel for the opposite party No.2 relies upon the judgment of Hon’ble High Court of Punjab and Haryana in the case of R.P. Vashisht vs. Deputy Commissioner of Income-tax reported in (2008) 301 ITR 37, the judgment of which was pronounced on 05.09.2006 but even though by that date, the Hon’ble Supreme Court of India has already pronounced its judgment in the case of K.C. Builders & Another vs. Assistant Commissioner of Income Tax (supra) but the said judgment of the Hon’ble Supreme Court of India was somehow not placed before the Hon’ble H…