Section 34(1)(a) of the Income Tax Act

29 judgments on BharatTax turn on Section 34(1)(a).

Judgments on Section 34(1)(a)

Commr.of Income Tax vs. Sp Khanna

ITR-221/1982HC Delhi28 Feb 2001
Section 144Section 146Section 256Section 34

Associated Stone Industries (Kotah) Ltd vs. Commissioner of Income Tax, Rajasthan

The appeal is disposed of as above and the matter is remitted

CIVIL APPEAL No. 685/1980Supreme Court05 Feb 1997

Bench: 2 Judges

Section 34Section 34(1)Section 34(1)(a)Section 34(1)(b)

Income-Tax Officer, Calcutta & Ors vs. Radheshyam Ladia

CIVIL APPEAL No. 1187/1974Supreme Court21 Apr 1987

Bench: 2 Judges

Section 143(3)Section 147Section 148Section 23(3)Section 34(1)(a)

Ice & General Mills vs. Income Tax Officer, Central Circle II, Meerut

In the result the order passed by the High Court is set aside and

CIVIL APPEAL No. 2015/1972Supreme Court20 Nov 1979

Bench: 2 Judges

Section 147Section 297(2)Section 297(2)(d)Section 34Section 34(1)Section 34t

Income Tax Officer & Ors vs. M/S. Madnani Engineering Works Ltd., Calcutta

CIVIL APPEAL No. 829/1975Supreme Court04 Jan 1979

Bench: 2 Judges

Section 148

Roshan-Di-Hatti vs. Commissioner of Income Tax

CIVIL APPEAL No. 284/1972Supreme Court08 Mar 1977

Bench: 3 Judges

Section 34(1)

C.I.T. Bombay vs. Onkarmal Meghraj (H.U.F.) & Ors

In the result we find ourselves unable to concur in the decision or the rea-

CIVIL APPEAL No. 2263/1969Supreme Court16 Aug 1973

Bench: 2 Judges

Section 34(1)Section 34(1)(a)

Commissioner of Income Tax, U.P vs. M/S. Mohd. Shakoor Mohd. Bashir

In the result these appeals fail and they are dismissed with:

CIVIL APPEAL No. 337/1970Supreme Court12 Dec 1972

Bench: 2 Judges

Section 34(3)

S. B. Jain, I.T.O. Nagpur vs. Mahandera

In the result Civil Appeal No

CIVIL APPEAL No. 1301/1971Supreme Court07 Sept 1971

Bench: 2 Judges

Section 148Section 34

Commissioner of Income Tax, West Bengal vs. Balkrishan Malhotra

In the result this appeal fails and the same is dismissed

CIVIL APPEAL No. 1391/1967Supreme Court28 Jul 1971

Bench: 2 Judges

Section 34(3)

Hussain Bhai and Others vs. Commissioner of Income Tax, Madras

May be, I do not think the Courts can alter the plain

CIVIL APPEAL No. 1097/1967Supreme Court16 Apr 1971

Bench: 5 Judges

Section 23(2)Section 30Section 34Section 34(1)Section 34(1)(a)Section 4Section 66Section 66A

Commissioner of Income Tax, Calcutta vs. Burlop Dealers Ltd

CIVIL APPEAL No. 649/1967Supreme Court21 Jan 1971

Bench: 3 Judges

Commissioner of Licome-Tax, Madras vs. T.S.Pl.P. Chidambaram Chettiar (Dead) Through L.Rs

CIVIL APPEAL No. 365/1967Supreme Court21 Jan 1971

Bench: 3 Judges

Malegaon Electricity Co. (P) Ltd vs. The Commissioner of Income-Tax, Bombay

In the result we allow this appeal and in place of th0 answers

CIVIL APPEAL No. 1345/1967Supreme Court11 Aug 1970

Bench: 3 Judges

Section 34(1)Section 66

Madhya Pradesh Industries Ltd vs. The Income-Tax Officer, Nagpur

CIVIL APPEAL No. 2419/1966Supreme Court16 Apr 1970

Bench: 3 Judges

P. M. Mohammad Meerakhan vs. Commissioner of Income-Tax, Ernakulam

CIVIL APPEAL No. 1230/1967Supreme Court12 Feb 1969

Bench: 3 Judges

Section 34

Modi Spinning & Weaving Mills Co. Ltd vs. Income-Tax Officer, Special Investigation Circle (B), Meerut

CIVIL APPEAL No. 890/1968Supreme Court10 Feb 1969

Bench: 3 Judges

Section 148Section 34

Baladin Ram vs. Commissioner of Income-Tax, U.P

CIVIL APPEAL No. 663/1966Supreme Court21 Aug 1968

Bench: 3 Judges

Bhanji Bagawandas vs. Commissioner of Income-Tax, Madras

CIVIL APPEAL No. 1984/1966Supreme Court18 Jul 1967

Bench: 3 Judges

Raja Mohan Raja Bahadur vs. The Commissioner of Income-Tax, U.P

The appeal is dismissed

CIVIL APPEAL No. 1395/1966Supreme Court06 Apr 1967

Bench: 3 Judges