Sharda v. CIT

1 SCC 267Reported decision1975#16340 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2020.

Judgments citing Sharda v. CIT

Master Balachandar Krishnan vs. The State of Karnataka

WP/8788/2020HC Karnataka29 Sept 2020

Bench: B.V.NAGARATHNA,RAVI V HOSMANI

…for students hailing from largely backward areas, would not militate against the equality mandate-viewed in the perspective of social justice. The following decisions illustrate the above principle: (a) In State of Uttar Pradesh vs. P.Tandon, [(1975) 1 SCC 267], (P.Tandon), the Hon’ble Supreme Court allowed reservation in medical admissions for people of the hilly and Uttarakhand areas of the State of Uttar Pradesh on the ground that those areas were socially and educationally backward. -: 211 :- (b) Similarly, in Nookavarpu Kanakadurga Devi vs. The Kakatiya Medical College, [AI…

Srinivasa Machine Works, Chennai vs. ITO, Chennai

In the result, the assessee’s appeal for the assessment year

ITA 844/CHNY/2017[2013-14]Status: DisposedITAT Chennai09 Oct 2019AY 2013-14

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaramanआयकर अपील सं./I.T.A.Nos.1969 & 3434/Chny/2016 (िनधा"रण वष" / Assessment Years: 2011-12 & 2012-13) Vs The Income Tax Officer, M/S. Srinivasa Machine Works, No.1A, Regency Apartments, No.5, Non-Corporate Ward 3(3), 1St Lane, Nungambakkam High Chennai. Road, Chennai – 600 034. Pan: Aaqfs2166M (अपीलाथ"/Appellant) (""थ"/Respondent) & आयकर अपील सं./I.T.A.No.844/Chny/2017 (िनधा"रण वष" / Assessment Year: 2013-14) Vs The Income Tax Officer, M/S. Srinivasa Machine Works, No.1A, Regency Apartments, No.5, Non-Corporate Ward 3(4), 1St Lane, Nungambakkam High Chennai. Road, Chennai – 600 034. Pan: Aaqfs2166M (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri T. Banusekar, Ca ""यथ" क" ओर से/Respondent By : Shri Clement Ramesh Kumar, Jcit

For Appellant: Shri T. Banusekar, CAFor Respondent: Shri Clement Ramesh Kumar, JCIT
Section 2(22)(e)Section 80G

…आयकर अपीलीय अिधकरण, ‘सी’ "ायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘C’ BENCH, CHENNAI "ी धु"ु" आर.एल रे"ी, "ाियक सद" एवं "ी एस जयरामन, लेखा सद" के सम" BEFORE SHRI DUVVURU RL REDDY, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.Nos.1969 & 3434/CHNY/2016 (िनधा"रण वष" / Assessment Years: 2011-12 & 2012-13) Vs The Income Tax Officer, M/s. Srinivasa Machine Works, No.1A, Regency Apartments, No.5, Non-Corporate Ward 3(3), 1st Lane, Nungambakkam High Chennai. Road, Chennai – 600 034. PAN: AAQFS2166M (अपीलाथ"/Appellant) (""थ"/Respondent) & आयकर अपील सं./I.T.A.No.844/CHNY/2017 (…

Srinivasa Machine Works, Chennai vs. ITO, Chennai

In the result, the assessee’s appeal for the assessment year

ITA 3434/CHNY/2016[2012-13]Status: DisposedITAT Chennai09 Oct 2019AY 2012-13

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaramanआयकर अपील सं./I.T.A.Nos.1969 & 3434/Chny/2016 (िनधा"रण वष" / Assessment Years: 2011-12 & 2012-13) Vs The Income Tax Officer, M/S. Srinivasa Machine Works, No.1A, Regency Apartments, No.5, Non-Corporate Ward 3(3), 1St Lane, Nungambakkam High Chennai. Road, Chennai – 600 034. Pan: Aaqfs2166M (अपीलाथ"/Appellant) (""थ"/Respondent) & आयकर अपील सं./I.T.A.No.844/Chny/2017 (िनधा"रण वष" / Assessment Year: 2013-14) Vs The Income Tax Officer, M/S. Srinivasa Machine Works, No.1A, Regency Apartments, No.5, Non-Corporate Ward 3(4), 1St Lane, Nungambakkam High Chennai. Road, Chennai – 600 034. Pan: Aaqfs2166M (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri T. Banusekar, Ca ""यथ" क" ओर से/Respondent By : Shri Clement Ramesh Kumar, Jcit

For Appellant: Shri T. Banusekar, CAFor Respondent: Shri Clement Ramesh Kumar, JCIT
Section 2(22)(e)Section 80G

…आयकर अपीलीय अिधकरण, ‘सी’ "ायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘C’ BENCH, CHENNAI "ी धु"ु" आर.एल रे"ी, "ाियक सद" एवं "ी एस जयरामन, लेखा सद" के सम" BEFORE SHRI DUVVURU RL REDDY, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.Nos.1969 & 3434/CHNY/2016 (िनधा"रण वष" / Assessment Years: 2011-12 & 2012-13) Vs The Income Tax Officer, M/s. Srinivasa Machine Works, No.1A, Regency Apartments, No.5, Non-Corporate Ward 3(3), 1st Lane, Nungambakkam High Chennai. Road, Chennai – 600 034. PAN: AAQFS2166M (अपीलाथ"/Appellant) (""थ"/Respondent) & आयकर अपील सं./I.T.A.No.844/CHNY/2017 (…

Srinivasa Machine Works, Chennai vs. DCIT, Chennai

In the result, the assessee’s appeal for the assessment year

ITA 1969/CHNY/2016[2011-12]Status: DisposedITAT Chennai09 Oct 2019AY 2011-12

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaramanआयकर अपील सं./I.T.A.Nos.1969 & 3434/Chny/2016 (िनधा"रण वष" / Assessment Years: 2011-12 & 2012-13) Vs The Income Tax Officer, M/S. Srinivasa Machine Works, No.1A, Regency Apartments, No.5, Non-Corporate Ward 3(3), 1St Lane, Nungambakkam High Chennai. Road, Chennai – 600 034. Pan: Aaqfs2166M (अपीलाथ"/Appellant) (""थ"/Respondent) & आयकर अपील सं./I.T.A.No.844/Chny/2017 (िनधा"रण वष" / Assessment Year: 2013-14) Vs The Income Tax Officer, M/S. Srinivasa Machine Works, No.1A, Regency Apartments, No.5, Non-Corporate Ward 3(4), 1St Lane, Nungambakkam High Chennai. Road, Chennai – 600 034. Pan: Aaqfs2166M (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri T. Banusekar, Ca ""यथ" क" ओर से/Respondent By : Shri Clement Ramesh Kumar, Jcit

For Appellant: Shri T. Banusekar, CAFor Respondent: Shri Clement Ramesh Kumar, JCIT
Section 2(22)(e)Section 80G

…आयकर अपीलीय अिधकरण, ‘सी’ "ायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘C’ BENCH, CHENNAI "ी धु"ु" आर.एल रे"ी, "ाियक सद" एवं "ी एस जयरामन, लेखा सद" के सम" BEFORE SHRI DUVVURU RL REDDY, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.Nos.1969 & 3434/CHNY/2016 (िनधा"रण वष" / Assessment Years: 2011-12 & 2012-13) Vs The Income Tax Officer, M/s. Srinivasa Machine Works, No.1A, Regency Apartments, No.5, Non-Corporate Ward 3(3), 1st Lane, Nungambakkam High Chennai. Road, Chennai – 600 034. PAN: AAQFS2166M (अपीलाथ"/Appellant) (""थ"/Respondent) & आयकर अपील सं./I.T.A.No.844/CHNY/2017 (…

Commissioner of Income Tax-II vs. M/s.Kalyani Wines

In the result, I find this appeal bereft of merit and accordingly,

ITTA/6/2010HC Telangana14 Mar 2016

Bench: Hon’Ble Mr. Justice Robin Phukan

Section 11Section 37

…Page 1 of 60 THE GAUHATI HIGH COURT (The High Court of Assam, Nagaland, Mizoram and Arunachal Pradesh) Principal Seat at Guwahati Arb. Appeal No.6/2010 M/S Ranjul Baruah, Engineers and Contractors “Raha Villa”, Rehabari, Guwahati, PIN – 781008. …… Appellant. -Versus- 1. Indian Oil Corporation Limited Refineries Division, Guwahati Refinery, Noonmati, Guwahati. 2. The General Manager, Indian Oil Corporation Limited Refineries Division, Guwahati Refinery, Noonmati, Guwahati. 3. Kinetics Technology India Limit…

Sharda v. CIT (1 SCC 267) — Cited in 5 Judgments | BharatTax