Rama\nBai v. CIT

54 Taxmann 496Supreme Court of India1991#1395 most cited
82

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2026.

Sections most often in play

Section 1961Section 56(2)(viii)Section 10(37)Section 1894Section 57(iv)Section 45(5)Section 145A(b)Section 194A

Issues it is cited on

section 2(viii)section 56(viii)section 45(5)(c)section 155(16)section 23(1a)section 45(5)(b)section 104section 194lasection 145b(1)keyman insurancesection 23(2)section 160

Judgments citing Rama\nBai v. CIT

Jagmal Singh Through Legal Heir Satish Kumar, Gurgaon vs. ITO, Ward- 2(2), Gurgaon

The appeals of the revenue are dismissed

ITA 2340/DEL/2018[2013-14]Status: DisposedITAT Delhi20 Sept 2018AY 2013-14

Bench: Shri N. K. Saini & Ms Suchitra Kamblejagmal Singh Vs Ito Village Khoh, Vpo Manesar, Gurgaon Ward-2(2) Gurgaon, Gurgaon Haryana Cphps0368P (Appellant) (Respondent)

Section 10(37)(i)Section 143(1)Section 28Section 56

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘D+ SMC’ NEW DELHI BEFORE SHRI N. K. SAINI, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Jagmal Singh Vs ITO Village Khoh, VPO Manesar, Gurgaon Ward-2(2) Gurgaon, Gurgaon Haryana CPHPS0368P (APPELLANT) (RESPONDENT) Appellant by Sh. Mahavir Singh, Adv Respondent by Sh. Surender Pal, Sr. DR Date of Hearing 19.09.2018 Date of Pronouncement 20.09.2018 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed by the assessee against the order dated 4/9/2017 passed by CIT (A)-2, Gurgaon, for Assessment Year 2013-14. 2. The grounds of appeal are as unde…

Tarun Kanti Roy, Kolkata vs. ITO, WD-2(4), Burdwan

In the result the appeal of the assessee is allowed in part

ITA 1778/KOL/2017[2006-07]Status: DisposedITAT Kolkata05 Sept 2018AY 2006-07

Bench: Hon’Ble Shri J.Sudhakar Reddy, Am] Assessment Year : 2006-07

For Appellant: Shri Anikesh Banerjee, & Mrs. Saswati Mitra Dutta,AdvocateFor Respondent: Shri Pinaki Mukherjee, Addl.CIT
Section 145ASection 250Section 45(5)

…ITA No.1778/Kol/2017 Tarun Kanti Roy A.Y.2006-07 1 IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH ‘SMC’ KOLKATA [Before Hon’ble Shri J.Sudhakar Reddy, AM] Assessment Year : 2006-07 Tarun Kanti Roy -versus- I.T.O., Ward-2 (4) Burdwan Burdwan (Appellant) (Respondent) For the Appellant: Shri Anikesh Banerjee, & Mrs. Saswati Mitra Dutta,Advocate For the Respondent: Shri Pinaki Mukherjee, Addl.CIT Date of Hearing : 02.08.2018. Date of Pronouncement : 05.09.2018. ORDER PER J.SUDHAKAR REDDY, AM: This is an appeal filed by the assessee directed against the order of the Commissioner of Income Tax-(A)-Burdwan dated 29.…