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“prohibition of benami property transactions”

MiscellaneousBenami ActBenami Act23 judgments

Judgments citing prohibition of benami property transactions

Manoj Kumar Jain, Ghaziabad vs. DCIT, Central Circle, Ghaziabad

In the result, ground No. 2 of the appeal of the assessee is also dismissed

ITA 4162/DEL/2018[2007-08]Status: DisposedITAT Delhi27 Jul 2021AY 2007-08

Bench: Ms. Suchitra Kamblea N D Shri Prashant Maharishi

For Appellant: N o n eFor Respondent: Ms. Parmita M. Biswas
Section 147Section 153CSection 251Section 251(1)(i)

learned assessing officer, if found proper and in accordance with the law, may also examine the applicability of the provisions of The Prohibition Of Benami Property Transactions Act 1988 in the hands of the beneficiaries and as well as in the hands of this assessee and other persons

Manoj Kumar Jain, Ghaziabad vs. DCIT, Central Circle, Ghaziabad

In the result, ground No. 2 of the appeal of the assessee is also dismissed

ITA 4161/DEL/2018[2006-07]Status: DisposedITAT Delhi27 Jul 2021AY 2006-07

Bench: Ms. Suchitra Kamblea N D Shri Prashant Maharishi

For Appellant: N o n eFor Respondent: Ms. Parmita M. Biswas
Section 147Section 153CSection 251Section 251(1)(i)

learned assessing officer, if found proper and in accordance with the law, may also examine the applicability of the provisions of The Prohibition Of Benami Property Transactions Act 1988 in the hands of the beneficiaries and as well as in the hands of this assessee and other persons

Manoj Kumar Jain, Ghaziabad vs. DCIT, Central Circle, Ghaziabad

In the result, ground No. 2 of the appeal of the assessee is also dismissed

ITA 4160/DEL/2018[2005-06]Status: DisposedITAT Delhi27 Jul 2021AY 2005-06

Bench: Ms. Suchitra Kamblea N D Shri Prashant Maharishi

For Appellant: N o n eFor Respondent: Ms. Parmita M. Biswas
Section 147Section 153CSection 251Section 251(1)(i)

learned assessing officer, if found proper and in accordance with the law, may also examine the applicability of the provisions of The Prohibition Of Benami Property Transactions Act 1988 in the hands of the beneficiaries and as well as in the hands of this assessee and other persons