Shiv Kampal Sahu v. State of Jharkhand

2005 SCC OnLine JHAR 507Reported decision2005#23473 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2021 to 2021.

Judgments citing Shiv Kampal Sahu v. State of Jharkhand

Technologies Ltd) vs. ACIT

Appeals are allowed

ITA/214/2020HC Delhi05 Jul 2021
For Appellant: -.................................................................... 8For Respondent: - .................................................................. 10
Section 10BSection 143(3)Section 14ASection 254Section 35D

…ITA 213-215/2020 Page 1 of 33 $-J-5, 6 & 7 * IN THE HIGH COURT OF DELHI AT NEW DELHI Judgement reserved on: 09.04.2021 Judgement pronounced on: 05.07.2021 + ITA 213/2020 + ITA 214/2020 + ITA 215/2020 COFORGE LIMITED (FORMERLY KNOWN AS NIIT TECHNOLOGIES LTD) .....Appellant Through: Mr. Rohit Jain and Mr. Aniket D. Agarwal, Advocates. versus ACIT .....Respondent Through: Mr. Shailender Singh, Senior Standing Counsel. CORAM: HON'BLE MR. JUSTICE RAJIV SHAKDHER HON'BLE MR. JUSTICE TALWANT SINGH RAJIV SHAKDHER, J: Table of Contents Background…

Technologies Ltd) vs. ACIT

Appeals are allowed

ITA/215/2020HC Delhi05 Jul 2021
For Appellant: -.................................................................... 8For Respondent: - .................................................................. 10
Section 10BSection 143(3)Section 14ASection 254Section 35D

…ITA 213-215/2020 Page 1 of 33 $-J-5, 6 & 7 * IN THE HIGH COURT OF DELHI AT NEW DELHI Judgement reserved on: 09.04.2021 Judgement pronounced on: 05.07.2021 + ITA 213/2020 + ITA 214/2020 + ITA 215/2020 COFORGE LIMITED (FORMERLY KNOWN AS NIIT TECHNOLOGIES LTD) .....Appellant Through: Mr. Rohit Jain and Mr. Aniket D. Agarwal, Advocates. versus ACIT .....Respondent Through: Mr. Shailender Singh, Senior Standing Counsel. CORAM: HON'BLE MR. JUSTICE RAJIV SHAKDHER HON'BLE MR. JUSTICE TALWANT SINGH RAJIV SHAKDHER, J: Table of Contents Background…

Technologies Ltd) vs. ACIT

Appeals are allowed

ITA/213/2020HC Delhi05 Jul 2021
For Appellant: -.................................................................... 8For Respondent: - .................................................................. 10
Section 10BSection 143(3)Section 14ASection 254Section 35D

…ITA 213-215/2020 Page 1 of 33 $-J-5, 6 & 7 * IN THE HIGH COURT OF DELHI AT NEW DELHI Judgement reserved on: 09.04.2021 Judgement pronounced on: 05.07.2021 + ITA 213/2020 + ITA 214/2020 + ITA 215/2020 COFORGE LIMITED (FORMERLY KNOWN AS NIIT TECHNOLOGIES LTD) .....Appellant Through: Mr. Rohit Jain and Mr. Aniket D. Agarwal, Advocates. versus ACIT .....Respondent Through: Mr. Shailender Singh, Senior Standing Counsel. CORAM: HON'BLE MR. JUSTICE RAJIV SHAKDHER HON'BLE MR. JUSTICE TALWANT SINGH RAJIV SHAKDHER, J: Table of Contents Background…

Shiv Kampal Sahu v. State of Jharkhand (2005 SCC OnLine JHAR 507) — Cited in 3 Judgments | BharatTax