V.S.M.R.Jagadishchandran v. CIT

93 Taxmann 389Supreme Court of India1997#21638 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2022 to 2022.

Judgments citing V.S.M.R.Jagadishchandran v. CIT

Income-Tax Officer, Ward - 5(2), Pune vs. Subhash Krishnarao Saptarshi, Pune

ITA 125/PUN/2018[2011-12]Status: DisposedITAT Pune06 Dec 2022AY 2011-12

Bench: Shri S.S. Godara & G.D. Padmahshali

For Appellant: Shri Kishor B. PhadkeFor Respondent: Shri Pankaj Kumar
Section 50C

…wellers and Shri Rajendra Shitole (as per GOA No 5 & 6) as deduction without considering following judicial pronouncements, according to which such amounts are not allowable for deduction for computation of capital gain:- i) V.S.M.R. Jagadish Chandran V. CIT (93 Taxmann 389-SC). ii) CIT V. Attili N. Rao (119 Taxmann 1030 - SC). iii) Smt S. Valliammai V. CIT (6 Taxmann 240 - Madras). iv) Ashok Soi V. CIT (144 Taxmann 383 Delhi). v) Smt Sita Nanda V. CIT (119 Taxmann 227 - Delhi). vi) Sri Kanniah Photo Studio (235 Taxmann 58 - Madras). vii) ACIT Circle-3 V. Mohanbhai Turakhiya (40 Taxmann.com 98 - Ahmedabad Tribuna…

M.Paramasivam, Coimbatore vs. ACIT Ncc-1, Coimbatore

In the result, the appeals filed by the assessees for the assessment

ITA 721/CHNY/2019[2014-15]Status: DisposedITAT Chennai23 Feb 2022AY 2014-15

Bench: Shri Mahavir Singh, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita Nos.719/Chny/2019 िनधा"रण वष" /Assessment Year: 2013-14

For Respondent: Mr. AR.V.Sreenivasan
Section 131Section 147Section 148

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी महावीर िसंह, माननीय उपा"", एवं "ी जी. मंजूनाथा, , माननीय लेखा सद" के सम" BEFORE SHRI MAHAVIR SINGH, HON’BLE VICE PRESIDENT AND SHRI G. MANJUNATHA, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.719/Chny/2019 िनधा"रण वष" /Assessment Year: 2013-14 v. Mrs.P. Sulochana, The Asst. Commissioner of C/o. S.Ramachandran, B.Com., FCA, Income Tax, Chartered Accountant, NCC-I, “Sethuram”, Income Tax Dept., No.15, Sundaresa Iyer Layout, Race Course, Coimbatore. Trichy Road, Coimbatore. [PAN: ADIPP 1379 A] (अपीलाथ"/Appellant)…

M.Paramasivam, Coimbatore vs. ACIT Ncc-1, Coimbatore

In the result, the appeals filed by the assessees for the assessment

ITA 720/CHNY/2019[2013-14]Status: DisposedITAT Chennai23 Feb 2022AY 2013-14

Bench: Shri Mahavir Singh, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita Nos.719/Chny/2019 िनधा"रण वष" /Assessment Year: 2013-14

For Respondent: Mr. AR.V.Sreenivasan
Section 131Section 147Section 148

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी महावीर िसंह, माननीय उपा"", एवं "ी जी. मंजूनाथा, , माननीय लेखा सद" के सम" BEFORE SHRI MAHAVIR SINGH, HON’BLE VICE PRESIDENT AND SHRI G. MANJUNATHA, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.719/Chny/2019 िनधा"रण वष" /Assessment Year: 2013-14 v. Mrs.P. Sulochana, The Asst. Commissioner of C/o. S.Ramachandran, B.Com., FCA, Income Tax, Chartered Accountant, NCC-I, “Sethuram”, Income Tax Dept., No.15, Sundaresa Iyer Layout, Race Course, Coimbatore. Trichy Road, Coimbatore. [PAN: ADIPP 1379 A] (अपीलाथ"/Appellant)…

P.Sulochana, Coimbatore vs. ACIT Ncc - 1, Coimbatore

In the result, the appeals filed by the assessees for the assessment

ITA 719/CHNY/2019[2013-14]Status: DisposedITAT Chennai23 Feb 2022AY 2013-14

Bench: Shri Mahavir Singh, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita Nos.719/Chny/2019 िनधा"रण वष" /Assessment Year: 2013-14

For Respondent: Mr. AR.V.Sreenivasan
Section 131Section 147Section 148

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी महावीर िसंह, माननीय उपा"", एवं "ी जी. मंजूनाथा, , माननीय लेखा सद" के सम" BEFORE SHRI MAHAVIR SINGH, HON’BLE VICE PRESIDENT AND SHRI G. MANJUNATHA, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.719/Chny/2019 िनधा"रण वष" /Assessment Year: 2013-14 v. Mrs.P. Sulochana, The Asst. Commissioner of C/o. S.Ramachandran, B.Com., FCA, Income Tax, Chartered Accountant, NCC-I, “Sethuram”, Income Tax Dept., No.15, Sundaresa Iyer Layout, Race Course, Coimbatore. Trichy Road, Coimbatore. [PAN: ADIPP 1379 A] (अपीलाथ"/Appellant)…

V.S.M.R.Jagadishchandran v. CIT (93 Taxmann 389) — Cited in 4 Judgments | BharatTax