Tax Officer, Ernakulam And Anr. (1981) 4 SCC 173 and Commissioner of Income Tax, Salem v. P.V. Kalyanasundaram

10 SCC 487Reported decision2007#21788 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2012 to 2012.

Judgments citing Tax Officer, Ernakulam And Anr. (1981) 4 SCC 173 and Commissioner of Income Tax, Salem v. P.V. Kalyanasundaram

Commissioner of Income Tax VII vs. Shri Karan Khandelwal

The appeals are allowed

ITA/334/2009HC Delhi23 Apr 2012

Bench: HON'BLE MR. JUSTICE BADAR DURREZ AHMED,HON'BLE MR. JUSTICE V.K. JAIN

For Respondent: Mr P.S. Khandelwal in person for Mr Karan Khandelwal

…urse of arguments before us the learned counsel for the Assessee referred to the decisions of the Supreme Court in K.P. Varghese v. Income Tax Officer, Ernakulam And Anr. (1981) 4 SCC 173 and Commissioner of Income Tax, Salem v. P.V. Kalyanasundaram (2007) 10 SCC 487 and the ITA Nos.82 & 334/09 Page 15 of 33 decisions of this Court in Commissioner of Income Tax Central-III v. Suneet Verma 145 (2007) DLT 280 (DB), Commissioner of Income Tax XI v. Shri Puneet Sabharwal 291 338 ITR 485 (Del…

The Commissioner of Income Tax Central III vs. Sunil Bedi

The appeals are allowed

ITA/82/2009HC Delhi23 Apr 2012

Bench: HON'BLE MR. JUSTICE BADAR DURREZ AHMED,HON'BLE MR. JUSTICE V.K. JAIN

For Respondent: Mr P.S. Khandelwal in person for Mr Karan Khandelwal

…urse of arguments before us the learned counsel for the Assessee referred to the decisions of the Supreme Court in K.P. Varghese v. Income Tax Officer, Ernakulam And Anr. (1981) 4 SCC 173 and Commissioner of Income Tax, Salem v. P.V. Kalyanasundaram (2007) 10 SCC 487 and the ITA Nos.82 & 334/09 Page 15 of 33 decisions of this Court in Commissioner of Income Tax Central-III v. Suneet Verma 145 (2007) DLT 280 (DB), Commissioner of Income Tax XI v. Shri Puneet Sabharwal 291 338 ITR 485 (Del…

The Commissioner of Income Tax Central III vs. Sunil Bedi

The appeals are allowed

ITA - 82 / 2009HC Delhi23 Apr 2012
For Respondent: Mr P.S. Khandelwal in person for Mr Karan Khandelwal

…urse of arguments before us the learned counsel for the Assessee referred to the decisions of the Supreme Court in K.P. Varghese v. Income Tax Officer, Ernakulam And Anr. (1981) 4 SCC 173 and Commissioner of Income Tax, Salem v. P.V. Kalyanasundaram (2007) 10 SCC 487 and the 2012:DHC:2689-DB ITA Nos.82 & 334/09 Page 15 of 33 decisions of this Court in Commissioner of Income Tax Central-III v. Suneet Verma 145 (2007) DLT 280 (DB), Commissioner of Income Tax XI v. Shri Puneet Sabharwal 291…

Tax Officer, Ernakulam And Anr. (1981) 4 SCC 173 and Commissioner of Income Tax, Salem v. P.V. Kalyanasundaram (10 SCC 487) — Cited in 3 Judgments | BharatTax