Raja Bahadur Kamakhya Narain Singh v. CIT-Bihar

3 SCC 791Reported decision1969#20484 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2012 to 2016.

Judgments citing Raja Bahadur Kamakhya Narain Singh v. CIT-Bihar

SMT. LEA ANN KUMAR,NEW DELHI vs. DDIT, NEW DELHI

In the result, both the appeals of the assessees stand

ITA 6067/DEL/2012[2008-09]Status: DisposedITAT Delhi26 Aug 2016AY 2008-09

Bench: Shri Chandra Mohan Garg & Shri L.P. Sahu, [A.Ys : 2008-2009]

For Appellant: Shri A.B. Dial, Sr. AdvFor Respondent: Shri Yogesh Kumar Sharma, Sr. DR

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘D’: NEW DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER, AND SHRI L.P. SAHU, ACCOUNTANT MEMBER, [A.Ys : 2008-2009] Shri Kamal Shiv Kumar Vs. The Dy. D.I.T. C/o M/s Tiwari & Associates New Delhi T – 8, IInd Floor, Green Park Extn. New Delhi PAN : AQQPK 3330 F [A.Ys : 2008-2009] Smt. Lea Ann Kumar Vs. The Dy. D.I.T. C/o M/s Tiwari & Associates New Delhi T – 8, IInd Floor, Green Park Extn. New Delhi PAN : ARZPK 1402 G [Appellant] [Respondent] Date of Hearing : 13.06.2016 Date of Pronouncement : 26.08.2016 Appellant by : Shri A.B. Dial, Sr. Adv Ms…

KAMAL SHIV KUMAR,NEW DELHI vs. DDIT, NEW DELHI

In the result, both the appeals of the assessees stand

ITA 5362/DEL/2012[2008-09]Status: DisposedITAT Delhi26 Aug 2016AY 2008-09

Bench: Shri Chandra Mohan Garg & Shri L.P. Sahu, [A.Ys : 2008-2009]

For Appellant: Shri A.B. Dial, Sr. AdvFor Respondent: Shri Yogesh Kumar Sharma, Sr. DR

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘D’: NEW DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER, AND SHRI L.P. SAHU, ACCOUNTANT MEMBER, [A.Ys : 2008-2009] Shri Kamal Shiv Kumar Vs. The Dy. D.I.T. C/o M/s Tiwari & Associates New Delhi T – 8, IInd Floor, Green Park Extn. New Delhi PAN : AQQPK 3330 F [A.Ys : 2008-2009] Smt. Lea Ann Kumar Vs. The Dy. D.I.T. C/o M/s Tiwari & Associates New Delhi T – 8, IInd Floor, Green Park Extn. New Delhi PAN : ARZPK 1402 G [Appellant] [Respondent] Date of Hearing : 13.06.2016 Date of Pronouncement : 26.08.2016 Appellant by : Shri A.B. Dial, Sr. Adv Ms…

RADIALS INTERNATIONAL vs. ASSTT. COMMISSIONER OF INCOME TAX

ITA/485/2012HC Delhi25 Apr 2014

Bench: The Court Is: “Whether, The Shares Invested Through A Portfolio Management 2014:Dhc:2173-Db

Section 271(1)(c)Section 88E

…ITA No.485/2012 Page 1 * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: 17.04.2014 Pronounced on: 25.04.2014 + ITA No.485/2012 RADIALS INTERNATIONAL ..... Appellant Through: Mr. Kaanan Kapur, Advocate. Versus ASSTT. COMMISSIONER OF INCOME TAX ..... Respondent Through: Mr. N.P. Sahni, Sr. Standing Counsel. CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE R.V. EASWAR MR. JUSTICE S. RAVINDRA BHAT % 1. This is an appeal filed against the order of the Income Tax Appellate Tribunal (“ITAT”)…

Commissioner of Income Tax, Rajahmundry vs. M/s. Kakinada Coop. Town Bank LTd., Kakinada

ITTA/485/2012HC Telangana15 Nov 2012

Bench: The Court Is: “Whether, The Shares Invested Through A Portfolio Management

Section 271(1)(c)Section 88E

…ITA No.485/2012 Page 1 * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: 17.04.2014 Pronounced on: 25.04.2014 + ITA No.485/2012 RADIALS INTERNATIONAL ..... Appellant Through: Mr. Kaanan Kapur, Advocate. Versus ASSTT. COMMISSIONER OF INCOME TAX ..... Respondent Through: Mr. N.P. Sahni, Sr. Standing Counsel. CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE R.V. EASWAR MR. JUSTICE S. RAVINDRA BHAT % 1. This is an appeal filed against the order of the Income Tax Appellate Tribunal (“ITAT”)…

Raja Bahadur Kamakhya Narain Singh v. CIT-Bihar (3 SCC 791) — Cited in 4 Judgments | BharatTax