Sanjeev Woolen Mills v. CIT

19 Taxmann.com 42High Court2012#23314 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2024 to 2024.

Sections most often in play

Section 131Section 132Section 132(4)Section 132(4A)Section 133ASection 143(2)Section 143(3)Section 292C

Issues it is cited on

section 132(4a)section 69bsection 292cblock periodsection 292section 29section 133asection 132(4)section 131unexplained investmentundisclosed incomesearch and seizure

Judgments citing Sanjeev Woolen Mills v. CIT

DCIT, CC-28, New Delhi vs. Lumax Auto Technologies Ltd, New Delhi

ITA 948/DEL/2021[2018-19]Status: DisposedITAT Delhi04 Apr 2024AY 2018-19

Bench: DR. B.R.R. KUMAR (Accountant Member), SHRI YOGESH KUMAR U.S. (Judicial Member)

Section 132(4)Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘ E ’: NEW DELHI BEFORE, DR. B.R.R. KUMAR, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER ACIT M/s Lumax Industries Limited Central Circle-28 2nd Floor, Harbans Bhawan-II New Delhi Vs. Nangal Raya Commercial Complex, New Delhi-110 046 PAN-AAACL 1126D (Appellant) (Respondent) DCIT M/s Lumax DK Auto Industries Central Circle-28 Limited New Delhi Vs. 2nd Floor, Harbans Bhawan-II Commercial Complex, Nangal Raya, West Delhi-110 046 PAN-AAACL 2186P (Appellant) (Respondent) [ DCIT M/s Lumax Auto Technologies Central Circle-28 Limited New Delhi Vs. Plot No…

DCIT, CC-28, New Delhi vs. Lumax Dk Auto Industries Ltd., New Delhi

ITA 947/DEL/2021[2018-19]Status: DisposedITAT Delhi04 Apr 2024AY 2018-19

Bench: DR. B.R.R. KUMAR (Accountant Member), SHRI YOGESH KUMAR U.S. (Judicial Member)

Section 132(4)Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘ E ’: NEW DELHI BEFORE, DR. B.R.R. KUMAR, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER ACIT M/s Lumax Industries Limited Central Circle-28 2nd Floor, Harbans Bhawan-II New Delhi Vs. Nangal Raya Commercial Complex, New Delhi-110 046 PAN-AAACL 1126D (Appellant) (Respondent) DCIT M/s Lumax DK Auto Industries Central Circle-28 Limited New Delhi Vs. 2nd Floor, Harbans Bhawan-II Commercial Complex, Nangal Raya, West Delhi-110 046 PAN-AAACL 2186P (Appellant) (Respondent) [ DCIT M/s Lumax Auto Technologies Central Circle-28 Limited New Delhi Vs. Plot No…

DCIT Central Circle-28, New Delhi vs. Lumax Industries Limited, New Delhi

ITA 1846/DEL/2020[2018-19]Status: DisposedITAT Delhi04 Apr 2024AY 2018-19

Bench: DR. B.R.R. KUMAR (Accountant Member), SHRI YOGESH KUMAR U.S. (Judicial Member)

Section 132(4)Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘ E ’: NEW DELHI BEFORE, DR. B.R.R. KUMAR, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER ACIT M/s Lumax Industries Limited Central Circle-28 2nd Floor, Harbans Bhawan-II New Delhi Vs. Nangal Raya Commercial Complex, New Delhi-110 046 PAN-AAACL 1126D (Appellant) (Respondent) DCIT M/s Lumax DK Auto Industries Central Circle-28 Limited New Delhi Vs. 2nd Floor, Harbans Bhawan-II Commercial Complex, Nangal Raya, West Delhi-110 046 PAN-AAACL 2186P (Appellant) (Respondent) [ DCIT M/s Lumax Auto Technologies Central Circle-28 Limited New Delhi Vs. Plot No…

Sanjeev Woolen Mills v. CIT (19 Taxmann.com 42) — Cited in 3 Judgments | BharatTax