How many judgments cite SYEDA RAHIMUNNISA v. MALAN BI BY L.RS. AND ORS.?

27 judgments on BharatTax cite SYEDA RAHIMUNNISA v. MALAN BI BY L.RS. AND ORS. (10 SCC 315), spanning 2016 to 2026.

Which sections of the Income Tax Act does SYEDA RAHIMUNNISA v. MALAN BI BY L.RS. AND ORS. come up under?

It is most often cited in judgments turning on Section 143(1), Section 2(24)(x), Section 260A, Section 36(1)(va), Section 43B, Section 139(1).

SYEDA RAHIMUNNISA v. MALAN BI BY L.RS. AND ORS.

10 SCC 315Reported decision2016#4267 most cited

What is SYEDA RAHIMUNNISA v. MALAN BI BY L.RS. AND ORS. authority for?

The High Court, when exercising powers under Section 260A of the Income Tax Act, cannot interfere with a finding of fact unless it is demonstrated to be perverse. This principle is crucial in appeals before the High Court where the existence of a substantial question of law is a prerequisite.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2026.

Also referred to as

Syeda Rahimunnisa v. Malan Bi by L.Rs. · Section 260A · High Court powers · substantial question of law · perverse finding of fact · interference with findings

Sections most often in play

Section 143(1)Section 2(24)(x)Section 260A Section 36(1)(va)Section 43B Section 139(1)Section 143(1)(a)(iv)Section 154

Issues it is cited on

section 246a(1)(a)section 80ia(4)(i)section 2(45)section 34(1)(iv)section 34(1)initial assessment year section 143(1)(a)(iv)section 36(1)(iv)section 260 section 260a section 43(1)section 80ia(4)

Judgments citing SYEDA RAHIMUNNISA v. MALAN BI BY L.RS. AND ORS.

Commissioner of Income Tax vs. M/S Primal Projects (P) Ltd

In the result, the appeal fails and is hereby

ITA/196/2011HC Karnataka10 Nov 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 260Section 260ASection 80I

…me are perverse. The aforesaid findings of fact could not be demonstrated to be perverse. Therefore, interference of this court in exercise of powers under Section 260A of the Act is warranted. [SEE: SYEDA RAHIMUNNISA VS. MALAN BI BY L.RS. AND ORS. (2016)10 SCC 315 and PRINCIPAL COMMISSIONER OF INCOME TAX, BANGALORE & ORS. VS. SOFTBRANDS INDIA P. LTD., (2018) 406 ITR 513] In view of preceding analysis, the substantial questions of law framed by a bench of this court are answered against the revenue and in favour of the 22 assessee. In the result, the appeal fails and is hereby dismissed. Sd/-…

M/S Blue Lines vs. Asst Commissioner of

In the result, the appeal fails and is hereby

ITA/674/2016HC Karnataka06 Nov 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 132Section 143(3)Section 153ASection 260Section 260ASection 44A

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 6TH DAY OF NOVEMBER 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE H.T.NARENDRA PRASAD I.T.A. NO.674 OF 2016 BETWEEN: M/S BLUE LINES PROP. SRI. BALAKRISHNA SETTY (HUF) AGED ABOUT 47 YEARS SON OF SRI. K.N. SATYAM SETTY NO.106C, 30TH CROSS 7TH BLOCK JAYANAGAR BENGALURU - 560 082. ... APPELLANT (BY SRI. BALACHANDRAN B.S., ADV.,) AND: ASST. COMMISSIONER OF INCOME-TAX CENTRL CIRCLE - 1 (2) C.R.BUILDINGS QUEENS ROAD BENGALURU - 560 001. ... RESPONDENT (BY SRI. ARAVIND K.V., ADV.) - - - THIS ITA IS FILED UN…

Pr.Commissioner of vs. M/S Jeans Knit Pvt.Ltd

In the result, we do not find any

ITA/571/2016HC Karnataka19 Oct 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 10Section 260Section 260A

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 19TH DAY OF OCTOBER 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE H.T.NARENDRA PRASAD I.T.A. NO.559/2015 C/W I.T.A.No.571/2016 & I.T.A. NO. 580/2016 ITA NO.559/2015 BETWEEN: 1. PR. COMMISSIONER OF INCOME TAX, C.R.BUILDINGS QUEENS ROAD BANGALORE - 560 001. 2. DEPUTY COMMISSIONER OF INCOME, CIRCLE - 11(5) BANGALORE. ... APPELLANTS (BY Mr.E.I.SANMATHI AND Mr.JEEVAN J NEERALGI, ADVS.,) AND: M/S JEANS KNIT PVT. LTD., NO.21, E1, 2ND PHASE INDUSTRIAL AREA, PEENYA BANGALORE - 560 058.…