Sardar Indra Singh & Sons Ltd. v. CIT

24 ITR 514Supreme Court of India1953#23879 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2015 to 2015.

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Judgments citing Sardar Indra Singh & Sons Ltd. v. CIT

Sarah Faisal Hawa, Mumbai vs. DCIT 17(3), Mumbai

In the result, all appeals of the assessee are allowed

ITA 4752/MUM/2013[2009-10]Status: DisposedITAT Mumbai30 Dec 2015AY 2009-10

Bench: Shri Rajendra (Am) & Shri Sandeep Gosain (Jm) "ी राजे"", लेखा सद"य, एवं "ी संदीप गोसा", "या"यक सद"य, के सम" । {Appeals Against Order U/S. 271(1)(C)} आयकर अपील सं.I.T.A. No. 4749/Mum/2013 "नधा"रण वष"(Assessment Year 2005-06)

Section 120Section 2Section 271(1)(c)Section 271BSection 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” Bench, Mumbai आयकर अपील"य अ"धकरण “ई” "यायपीठ मुंबई म"। Before Shri Rajendra (AM) & Shri Sandeep Gosain (JM) "ी राजे"", लेखा सद"य, एवं "ी संदीप गोसा", "या"यक सद"य, के सम" । {Appeals against order u/s. 271(1)(c)} आयकर अपील सं.I.T.A. No. 4749/Mum/2013 "नधा"रण वष"(Assessment Year 2005-06) I.T.A. No. 4750/Mum/2013 (Assessment Year 2006-07) I.T.A. No. 4751/Mum/2013 (Assessment Year 2008-09) I.T.A. No. 4752/Mum/2013 (Assessment Year 2009-10) {Appeals against order u/s. 271B) I.T.A. No. 4753/Mum/2013 (Assessment Year 2005-06) I.T.A. No. 4754/Mum/2013 (Assessment Year 2006-07) I.…

Sarah Faisal Hawa, Mumbai vs. DCIT 17(3), Mumbai

In the result, all appeals of the assessee are allowed

ITA 4751/MUM/2013[2008-09]Status: DisposedITAT Mumbai30 Dec 2015AY 2008-09

Bench: Shri Rajendra (Am) & Shri Sandeep Gosain (Jm) "ी राजे"", लेखा सद"य, एवं "ी संदीप गोसा", "या"यक सद"य, के सम" । {Appeals Against Order U/S. 271(1)(C)} आयकर अपील सं.I.T.A. No. 4749/Mum/2013 "नधा"रण वष"(Assessment Year 2005-06)

Section 120Section 2Section 271(1)(c)Section 271BSection 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” Bench, Mumbai आयकर अपील"य अ"धकरण “ई” "यायपीठ मुंबई म"। Before Shri Rajendra (AM) & Shri Sandeep Gosain (JM) "ी राजे"", लेखा सद"य, एवं "ी संदीप गोसा", "या"यक सद"य, के सम" । {Appeals against order u/s. 271(1)(c)} आयकर अपील सं.I.T.A. No. 4749/Mum/2013 "नधा"रण वष"(Assessment Year 2005-06) I.T.A. No. 4750/Mum/2013 (Assessment Year 2006-07) I.T.A. No. 4751/Mum/2013 (Assessment Year 2008-09) I.T.A. No. 4752/Mum/2013 (Assessment Year 2009-10) {Appeals against order u/s. 271B) I.T.A. No. 4753/Mum/2013 (Assessment Year 2005-06) I.T.A. No. 4754/Mum/2013 (Assessment Year 2006-07) I.…

Sarah Faisal Hawa, Mumbai vs. DCIT 17(3), Mumbai

In the result, all appeals of the assessee are allowed

ITA 4749/MUM/2013[2005-06]Status: DisposedITAT Mumbai30 Dec 2015AY 2005-06

Bench: Shri Rajendra (Am) & Shri Sandeep Gosain (Jm) "ी राजे"", लेखा सद"य, एवं "ी संदीप गोसा", "या"यक सद"य, के सम" । {Appeals Against Order U/S. 271(1)(C)} आयकर अपील सं.I.T.A. No. 4749/Mum/2013 "नधा"रण वष"(Assessment Year 2005-06)

Section 120Section 2Section 271(1)(c)Section 271BSection 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” Bench, Mumbai आयकर अपील"य अ"धकरण “ई” "यायपीठ मुंबई म"। Before Shri Rajendra (AM) & Shri Sandeep Gosain (JM) "ी राजे"", लेखा सद"य, एवं "ी संदीप गोसा", "या"यक सद"य, के सम" । {Appeals against order u/s. 271(1)(c)} आयकर अपील सं.I.T.A. No. 4749/Mum/2013 "नधा"रण वष"(Assessment Year 2005-06) I.T.A. No. 4750/Mum/2013 (Assessment Year 2006-07) I.T.A. No. 4751/Mum/2013 (Assessment Year 2008-09) I.T.A. No. 4752/Mum/2013 (Assessment Year 2009-10) {Appeals against order u/s. 271B) I.T.A. No. 4753/Mum/2013 (Assessment Year 2005-06) I.T.A. No. 4754/Mum/2013 (Assessment Year 2006-07) I.…