Surendrakumar Jain v. DCIT

85 TTJ 285Income Tax Appellate Tribunal#16178 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2019.

Judgments citing Surendrakumar Jain v. DCIT

DCIT, New Delhi vs. Dr. Prannoy Roy, New Delhi

ITA 2707/DEL/2017[2010-11]Status: DisposedITAT Delhi14 Jun 2019AY 2010-11

Bench: Shri Beena A Pillai & Shri Prashant Maharishi

For Appellant: Shri Sachit Jolly, AdvFor Respondent: Shri Girish Dave, Adv
Section 147Section 148

…ow other officers should write an information report and it cannot go against the revenue, if the informing officer, has used particular language / words which does not suit the purpose of the assessee. He referred to the decision of Surendrakumar Jain V DCIT 85 TTJ 285 (Nagpur) on the issue of reopening of assessment. He submitted that in that particular case there was a clear mandate to the learned assessing officer to reopen the case of assessee, even then the coordinate bench has upheld the reopening proceedings. He further referred to letter dated 6/6/2011 in stating that in the present case the assessing of…

DCIT, New Delhi vs. Mrs. Radhika Roy, New Delhi

ITA 2706/DEL/2017[2010-11]Status: DisposedITAT Delhi14 Jun 2019AY 2010-11

Bench: Shri Beena A Pillai & Shri Prashant Maharishi

For Appellant: Shri Sachit Jolly, AdvFor Respondent: Shri Girish Dave, Adv
Section 147Section 148

…ow other officers should write an information report and it cannot go against the revenue, if the informing officer, has used particular language / words which does not suit the purpose of the assessee. He referred to the decision of Surendrakumar Jain V DCIT 85 TTJ 285 (Nagpur) on the issue of reopening of assessment. He submitted that in that particular case there was a clear mandate to the learned assessing officer to reopen the case of assessee, even then the coordinate bench has upheld the reopening proceedings. He further referred to letter dated 6/6/2011 in stating that in the present case the assessing of…

Dr. Prannoy Roy, New Delhi vs. DCIT, New Delhi

ITA 2022/DEL/2017[2010-11]Status: DisposedITAT Delhi14 Jun 2019AY 2010-11

Bench: Shri Beena A Pillai & Shri Prashant Maharishi

For Appellant: Shri Sachit Jolly, AdvFor Respondent: Shri Girish Dave, Adv
Section 147Section 148

…ow other officers should write an information report and it cannot go against the revenue, if the informing officer, has used particular language / words which does not suit the purpose of the assessee. He referred to the decision of Surendrakumar Jain V DCIT 85 TTJ 285 (Nagpur) on the issue of reopening of assessment. He submitted that in that particular case there was a clear mandate to the learned assessing officer to reopen the case of assessee, even then the coordinate bench has upheld the reopening proceedings. He further referred to letter dated 6/6/2011 in stating that in the present case the assessing of…

Dr. Prannoy Roy, New Delhi vs. DCIT, New Delhi

ITA 2021/DEL/2017[2009-10]Status: DisposedITAT Delhi14 Jun 2019AY 2009-10

Bench: Shri Beena A Pillai & Shri Prashant Maharishi

For Appellant: Shri Sachit Jolly, AdvFor Respondent: Shri Girish Dave, Adv
Section 147Section 148

…ow other officers should write an information report and it cannot go against the revenue, if the informing officer, has used particular language / words which does not suit the purpose of the assessee. He referred to the decision of Surendrakumar Jain V DCIT 85 TTJ 285 (Nagpur) on the issue of reopening of assessment. He submitted that in that particular case there was a clear mandate to the learned assessing officer to reopen the case of assessee, even then the coordinate bench has upheld the reopening proceedings. He further referred to letter dated 6/6/2011 in stating that in the present case the assessing of…

Smt. Radhika Roy, New Delhi vs. DCIT, New Delhi

ITA 2020/DEL/2017[2010-11]Status: DisposedITAT Delhi14 Jun 2019AY 2010-11

Bench: Shri Beena A Pillai & Shri Prashant Maharishi

For Appellant: Shri Sachit Jolly, AdvFor Respondent: Shri Girish Dave, Adv
Section 147Section 148

…ow other officers should write an information report and it cannot go against the revenue, if the informing officer, has used particular language / words which does not suit the purpose of the assessee. He referred to the decision of Surendrakumar Jain V DCIT 85 TTJ 285 (Nagpur) on the issue of reopening of assessment. He submitted that in that particular case there was a clear mandate to the learned assessing officer to reopen the case of assessee, even then the coordinate bench has upheld the reopening proceedings. He further referred to letter dated 6/6/2011 in stating that in the present case the assessing of…

Smt. Radhika Roy, New Delhi vs. DCIT, New Delhi

ITA 2019/DEL/2017[2009-10]Status: DisposedITAT Delhi14 Jun 2019AY 2009-10

Bench: Shri Beena A Pillai & Shri Prashant Maharishi

For Appellant: Shri Sachit Jolly, AdvFor Respondent: Shri Girish Dave, Adv
Section 147Section 148

…ow other officers should write an information report and it cannot go against the revenue, if the informing officer, has used particular language / words which does not suit the purpose of the assessee. He referred to the decision of Surendrakumar Jain V DCIT 85 TTJ 285 (Nagpur) on the issue of reopening of assessment. He submitted that in that particular case there was a clear mandate to the learned assessing officer to reopen the case of assessee, even then the coordinate bench has upheld the reopening proceedings. He further referred to letter dated 6/6/2011 in stating that in the present case the assessing of…

Surendrakumar Jain v. DCIT (85 TTJ 285) — Cited in 6 Judgments | BharatTax