Vrushabendraiah, Hospete Page 26 of 58 (i) General Mrigendra Shum Sher Jung Bahadur Rana v. ITO

123 ITR 329High Court1980#22232 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2021 to 2022.

Judgments citing Vrushabendraiah, Hospete Page 26 of 58 (i) General Mrigendra Shum Sher Jung Bahadur Rana v. ITO

Shri.J M Vrushabendraiah, Hospet vs. Assistant Commissioner of Income Tax Circle-1, Bellary

The appeal of the assessee is partly allowed

ITA 299/BANG/2019[2010-11]Status: DisposedITAT Bangalore20 Jul 2022AY 2010-11

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2010-11

For Appellant: Shri Srihari Kutsa, A.RFor Respondent: Shri Narayana K.R., D.R
Section 147Section 148Section 153CSection 250

…a belief that, on the basis of the material which he had before him, income had escaped assessment." m. Reliance is also placed on the following – Shri J.M. Vrushabendraiah, Hospete Page 26 of 58 (i) General Mrigendra Shum Sher Jung Bahadur Rana v. ITO [1980] 123 ITR 329 (Delhi); (ii) United Electrical Co. (P.) Ltd. v. CIT [2002] 258 ITR 317 (Delhi); (iii) Sarthak Securities Co. (P.) Ltd. v. CIT [2010] 329 ITR 110 (Delhi) n. It is further submitted that he learned AO had no reason to believe, but only reason to suspect and the impugned proceedings have been initiated on the basis of mere suspicion and not on any…

Dy. Commissioner of Income Tax, Circle-1(1), Hyderabad vs. Andhra Bank, Hyderabad

In the result appeal of the assessee is allowed and the appeal of the revenue is dismissed

ITA 315/HYD/2019[2010-11]Status: DisposedITAT Hyderabad20 May 2021AY 2010-11

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahuassessment Year: 2010-11 Union Bank Of India, Vs. Dy. Commissioner Of (Erstwhile Andhra Income-Tax, Bank), Hyderabad. Circle – 1(1), Hyderabad. Pan – Aabca 7375C (Appellants) (Respondent) Assessment Year: 2010-11 Dy. Commissioner Of Vs. Union Bank Of India, Income-Tax, (Erstwhile Andhra Circle – 1(1), Bank), Hyderabad. Hyderabad Pan – Aabca 7375C

For Appellant: Shri S. AnanthamFor Respondent: Smt. Amisha S. Gupt
Section 143Section 143(3)Section 147Section 148Section 36

…(Raj)] 7 I.T.A. No. 192/Hyd/2019 & ITA No. 315/Hyd/2019 Union Bank of India,, Hyd. 5) Jindal Photo Films Ltd. Vs. DCIT [234 ITR 170 (Delhi)] 6) Garden Silk Mills (P) Ltd. Vs. DCIT [237 ITR 668 (Guj)] 7) General Mrigendra Shum Sher Jung Bahadur Rana Vs. ITO [123 ITR 329,335 (Delhi)] We therefore submit that since all details regarding depreciation on investments are available on record to the then Assessing Officer, there is no occasion for reopening our assessment for the assessment year 2010-11 beyond four years from the end of said assessment year. 2.3 However the assessing officer after rejecting the objecti…

Union Bank of India (Erstwhile-Andhra Bank), Mumbai vs. Dy. Commissioner of Income Tax, Circle-1(1), Hyderabad

In the result appeal of the assessee is allowed and the appeal of the revenue is dismissed

ITA 192/HYD/2019[2010-11]Status: DisposedITAT Hyderabad20 May 2021AY 2010-11

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahuassessment Year: 2010-11 Union Bank Of India, Vs. Dy. Commissioner Of (Erstwhile Andhra Income-Tax, Bank), Hyderabad. Circle – 1(1), Hyderabad. Pan – Aabca 7375C (Appellants) (Respondent) Assessment Year: 2010-11 Dy. Commissioner Of Vs. Union Bank Of India, Income-Tax, (Erstwhile Andhra Circle – 1(1), Bank), Hyderabad. Hyderabad Pan – Aabca 7375C

For Appellant: Shri S. AnanthamFor Respondent: Smt. Amisha S. Gupt
Section 143Section 143(3)Section 147Section 148Section 36

…(Raj)] 7 I.T.A. No. 192/Hyd/2019 & ITA No. 315/Hyd/2019 Union Bank of India,, Hyd. 5) Jindal Photo Films Ltd. Vs. DCIT [234 ITR 170 (Delhi)] 6) Garden Silk Mills (P) Ltd. Vs. DCIT [237 ITR 668 (Guj)] 7) General Mrigendra Shum Sher Jung Bahadur Rana Vs. ITO [123 ITR 329,335 (Delhi)] We therefore submit that since all details regarding depreciation on investments are available on record to the then Assessing Officer, there is no occasion for reopening our assessment for the assessment year 2010-11 beyond four years from the end of said assessment year. 2.3 However the assessing officer after rejecting the objecti…

Vrushabendraiah, Hospete Page 26 of 58 (i) General Mrigendra Shum Sher Jung Bahadur Rana v. ITO (123 ITR 329) — Cited in 3 Judgments | BharatTax