86 judgments on BharatTax turn on Section 20.
Bench: ARAVIND KUMAR,B.A.PATIL
The appeal is allowed
Bench: The Hon'Ble Mr Justice C M Joshi Regular First Appeal No. 282 Of 2011 (Sp) Between:
Bench: ALOK ARADHE,H.T. NARENDRA PRASAD
Bench: HON'BLE MR. JUSTICE VIPIN SANGHI,HON'BLE MR. JUSTICE SANJEEV NARULA
Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE CHANDER SHEKHAR
Appeal is allowed;
Bench: This Hon'Ble Court, In The Interest Of Justice & Equity."
The appeal is allowed in the above terms
Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE SANJEEV SACHDEVA
Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MS. JUSTICE PRATHIBA M. SINGH
Bench: H.BILLAPPA,P.S.DINESH KUMAR
In the result, the appeals succeed and are hereby allowed
Bench: A.K. SIKRI ROHINTON FALI NARIMAN
Bench: ABHAY SHREENIWAS OKA (CJ),RAM MOHAN REDDY
Appeal is dismissed accordingly
Bench: 2 Judges
The appeals are allowed
The Appeal stands dismissed
Bench: The Income Tax Appellate Tribunal, The Assessee Contended That There Was Severance In The Status Of The Huf When The First Registered Notice Was Issued & On The Date When The Suit For Partition G Was Filed As Well As On The Date When The Written Statements Were Filed. Considering That The Said Contention Went To The Root Of The Matter, Name(Y; Whether The Assessee Was In Existence At All, The Tribunal Cancelled The Assessment Orders In Respect Of The Three Assessment Years & Remitted The Matter To The Wto To Decide Afresh As To Who The Assessee H 607
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