Smt. Dhiraj Suri v. ACIT

98 ITD 187Income Tax Appellate Tribunal#25962 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2022 to 2022.

Judgments citing Smt. Dhiraj Suri v. ACIT

ACIT Circle 2 vs. Niit Online Learning Ltd

In the result, the appeals of the Revenue are dismissed and that of the additional grounds of the assessee are dismissed

ITA 3903/DEL/2006[2002-2003]Status: DisposedITAT Delhi05 Aug 2022AY 2002-2003

Bench: Sh. Saktijit Deydr. B. R. R. Kumar

For Appellant: Sh. Ajay Vohra, Sr. Adv. &For Respondent: Sh. G. C. Srivastava, Special Counsel
Section 132Section 153A

…ompany on the one and only issue involved in the aforesaid three appeals, therefore, it is not considered necessary to address this issue while disposing these appeals.” 22. The ld. AR has also relied on the judgment in the case of Smt. Dhiraj Suri vs. ACIT: 98 ITD 187 a search was conducted in the case of the assessee’s husband. Thereafter, in continuation of that search, locker in the joint name of the assessee and her husband was opened and a Panchnama was ITA Nos. 3901, 3902 & 3903/Del/2006 16 CO Nos. 264, 265 & 266/Del/2010 NIIT Online Learning Ltd. prepared in their joint names. The Assessing Officer comp…

ACIT Circle 2 vs. Niit Online Learning Ltd

In the result, the appeals of the Revenue are dismissed and that of the additional grounds of the assessee are dismissed

ITA 3902/DEL/2006[2004-2005]Status: DisposedITAT Delhi05 Aug 2022AY 2004-2005

Bench: Sh. Saktijit Deydr. B. R. R. Kumar

For Appellant: Sh. Ajay Vohra, Sr. Adv. &For Respondent: Sh. G. C. Srivastava, Special Counsel
Section 132Section 153A

…ompany on the one and only issue involved in the aforesaid three appeals, therefore, it is not considered necessary to address this issue while disposing these appeals.” 22. The ld. AR has also relied on the judgment in the case of Smt. Dhiraj Suri vs. ACIT: 98 ITD 187 a search was conducted in the case of the assessee’s husband. Thereafter, in continuation of that search, locker in the joint name of the assessee and her husband was opened and a Panchnama was ITA Nos. 3901, 3902 & 3903/Del/2006 16 CO Nos. 264, 265 & 266/Del/2010 NIIT Online Learning Ltd. prepared in their joint names. The Assessing Officer comp…

ACIT Circle 2 vs. Niit Online Learning Ltd

In the result, the appeals of the Revenue are dismissed and that of the additional grounds of the assessee are dismissed

ITA 3901/DEL/2006[2003-2004]Status: DisposedITAT Delhi05 Aug 2022AY 2003-2004

Bench: Sh. Saktijit Deydr. B. R. R. Kumar

For Appellant: Sh. Ajay Vohra, Sr. Adv. &For Respondent: Sh. G. C. Srivastava, Special Counsel
Section 132Section 153A

…ompany on the one and only issue involved in the aforesaid three appeals, therefore, it is not considered necessary to address this issue while disposing these appeals.” 22. The ld. AR has also relied on the judgment in the case of Smt. Dhiraj Suri vs. ACIT: 98 ITD 187 a search was conducted in the case of the assessee’s husband. Thereafter, in continuation of that search, locker in the joint name of the assessee and her husband was opened and a Panchnama was ITA Nos. 3901, 3902 & 3903/Del/2006 16 CO Nos. 264, 265 & 266/Del/2010 NIIT Online Learning Ltd. prepared in their joint names. The Assessing Officer comp…

Smt. Dhiraj Suri v. ACIT (98 ITD 187) — Cited in 3 Judgments | BharatTax