Union of India v. Chaman Lal Loona and Co.

1 SCR 1039Reported decision1957#21877 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2010 to 2021.

Judgments citing Union of India v. Chaman Lal Loona and Co.

DCIT CIRCLE 15(3)(2), MUMBAI vs. M/S SHIVAAMI CLOUND SERVICES PVT LTD., MUMBAI

In the result, the appeal filed by the revenue is hereby dismissed

ITA 2599/MUM/2019[2014-15]Status: DisposedITAT Mumbai30 Jun 2021AY 2014-15

For Appellant: Shri Himanshu GandhiFor Respondent: Shri T. S. Khalsa (DR)

Section 143(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR, VP AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.2599/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2014-15) बिधम/ DCIT, Circle-15(3)(2) M/s. Shivaami Cloud Services Room No.451, 4th Floor, Pvt. Ltd. Vs. Aayakar Bhavan, M. K. C-11, St. Floor Aishwarya Road, Mumbai-400020. Society, Goshala Road, Mulund (W), Mumbai- 400080. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAUCS4444F (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue by: Shri T. S. Khalsa (DR) Assessee by: Shri Himanshu Gandhi सुनवाई की तारीख / Date of Hearing: 20/04/2…

Deputy Commissioner of Income Tax vs. CURLS & CURVES INDIA LTD.

ITA-1093/2008HC Delhi29 Oct 2010

…REPORTABLE * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA Nos. 514/2006, 439/2007, 980/2007, 14/2008, 409/2009, 193/2010, 1112/2008 & 598/2010 ITA Nos.1093/2008, 1142/2008, 1204/2008, 1099/2008, 627/2009, 1153/2010 Reserved On: 19th October, 2010 % Pronounced On: 29th October, 2010 1) ITA No.514 of 2006 Commissioner of Income Tax . . . Appellant through : Ms. Prem Lata Bansal, Advocate VERSUS Dinesh Kumar Goel . . .Respondent through: Mr. C.S. Aggarwal, Sr…

DEPUTY COMMISSIONER OF INCOME TAX vs. CURLS & CURVES INDIA LTD.

ITA - 1093 / 2008HC Delhi29 Oct 2010