Risal Singh v. Union of India

321 ITR 251High Court#24478 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2020 to 2023.

Judgments citing Risal Singh v. Union of India

Sh. Manjeet Singh, Karnal vs. ITO, Karnal

In the result, the appeals of the assessees are allowed

ITA 1391/DEL/2017[2011-12]Status: DisposedITAT Delhi25 Jan 2023AY 2011-12

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Us

For Appellant: Sh. Aditya Srinivasan, CAFor Respondent: Sh. K. K. Mishra, Sr. DR
Section 10(37)Section 145ASection 2Section 23(1)Section 28Section 4Section 56Section 56(2)(viii)

…IT vs. Chet Ram (HUF) in C.A. No. 13053/2017 (dated 12.9.2017)  UOI vs. Hari Singh and ors. In C.A. No. 15041/2017 (dated 15.9.2017)  ITO v. Muktanandgiri Maheshgiri in C.A. No. 18475/2017 (dated 10.11.2017) Punjab & Haryana  Risal Singh Vs Union of India 321 ITR 251 (P&H)  HUDA vs Mandir Nar Singh Puri & Others in CR No. 7953 of 2013 dated 24.12.2013  Ajay Kumar Vs State of Haryana & Others CR No. 3236 of 2014 dated 08.05.2014  Haryana State Industrial Development Corporation Ltd. Vs Savitri and Another  The New India Assurance Co. Ltd. Vs Savitri Devi and Another in CR No. 6784/2016 dated 04.04.2018  C…

Sh. Puneet Singh, Karnal vs. ACIT, Karnal

In the result, the appeals of the assessees are allowed

ITA 1389/DEL/2017[2011-12]Status: DisposedITAT Delhi25 Jan 2023AY 2011-12

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Us

For Appellant: Sh. Aditya Srinivasan, CAFor Respondent: Sh. K. K. Mishra, Sr. DR
Section 10(37)Section 145ASection 2Section 23(1)Section 28Section 4Section 56Section 56(2)(viii)

…IT vs. Chet Ram (HUF) in C.A. No. 13053/2017 (dated 12.9.2017)  UOI vs. Hari Singh and ors. In C.A. No. 15041/2017 (dated 15.9.2017)  ITO v. Muktanandgiri Maheshgiri in C.A. No. 18475/2017 (dated 10.11.2017) Punjab & Haryana  Risal Singh Vs Union of India 321 ITR 251 (P&H)  HUDA vs Mandir Nar Singh Puri & Others in CR No. 7953 of 2013 dated 24.12.2013  Ajay Kumar Vs State of Haryana & Others CR No. 3236 of 2014 dated 08.05.2014  Haryana State Industrial Development Corporation Ltd. Vs Savitri and Another  The New India Assurance Co. Ltd. Vs Savitri Devi and Another in CR No. 6784/2016 dated 04.04.2018  C…

Inderjit Singh Sodhi (HUF), New Delhi vs. ITO Ward-50(5), New Delhi

In the result, the appeal of the assessee is allowed

ITA 8808/DEL/2019[2016-17]Status: DisposedITAT Delhi19 Jun 2020AY 2016-17

Bench: Ms. Suchitra Kambledr. B. R. R. Kumar

For Appellant: Sh. Gautam Jain, AdvFor Respondent: Sh. Rakesh Kr. Gupta, Sr. DR
Section 10(37)Section 143(3)Section 2Section 23(1)Section 28Section 56(2)(viii)Section 57

…IT vs. Chet Ram (HUF) in C.A. No. 13053/2017 (dated 12.9.2017)  UOI vs. Hari Singh and ors. In C.A. No. 15041/2017 (dated 15.9.2017)  ITO v. Muktanandgiri Maheshgiri in C.A. No. 18475/2017 (dated 10.11.2017) Punjab & Haryana  Risal Singh Vs Union of India 321 ITR 251 (P&H)  HUDA vs Mandir Nar Singh Puri & Others in CR No. 7953 of 2013 dated 24.12.2013  Ajay Kumar Vs State of Haryana & Others CR No. 3236 of 2014 dated 08.05.2014  Haryana State Industrial Development Corporation Ltd. Vs Savitri and Another  The New India Assurance Co. Ltd. Vs Savitri Devi and Another in CR No. 6784/2016 dated 04.04.2018  C…

Risal Singh v. Union of India (321 ITR 251) — Cited in 3 Judgments | BharatTax