Col. His Highness Raja Sir Harindar Singh Brar Bans Bahadur of Faridkot State Vs Commissioner of Wealth-tax
.... not in a position to dispose of the gold bullion in open market, and, therefore, the WTO erred in assessing the value of the gold bullion at the market rate. It has been contended that in view of the restrictions con tained in the above-mentioned Rules, the assessee was not at liberty to dispose of ...
High Court Of Punjab And Haryana At Chandigarh
Atlas Cycle Industries Ltd. Vs Commissioner of Income Tax
.... s been given to the parties to the appeal to produce additional evidence, either oral or documentary, before the Tribunal, and the allowance or disallowance of such evidence has to be decided by the Tribunal by passing an order giving reasons. Their Lordships of the Supreme Court in Commissioner of ...
High Court Of Punjab And Haryana At Chandigarh
Commissioner of Income Tax (Central) Vs Sanitary Improvement and Tiles Manufacturing Co.
.... y is leviable on the facts and circumstances of the case u/s 271(1)(c) read with the Explanation is fortified by Commissioner of Income Tax Vs. Harnam Singh and Co., and [1977] 106 ITR 720 (Addl. CIT v. Hofilal Kunj Behari Lal). In both the rulings, the Allahabad High Court clearly held even if t ...
High Court Of Punjab And Haryana At Chandigarh
Commissioner of Income Tax Vs Arun Spinning Mills
.... had, on the basis of the mercantile system followed by it, entered in its books of account the cost of the machinery incurred prior to the devaluation. As a matter of fact, the court distinguished South India Shipping Corporation Ltd. Vs. Addl. Commissioner of Income Tax, and Arvind Mills Ltd. V ...
High Court Of Punjab And Haryana At Chandigarh
Saraswati Industrial Syndicate Ltd. Vs Union of India (UOI) and Others
.... nt from the letter of the petitioner-company written to the ITO, Ambala Cantt., dated 14th January, 1955, copy annex. P-7, the only prayer made was to keep the collection of tax in abeyance till the company had received the refund voucher from the Pakistan authorities and that in order to allow any ...
High Court Of Punjab And Haryana At Chandigarh
Smt. Dayawanti Vs Commissioner of Wealth-tax
.... is a vested right and is to be determined according to the law in force at its institution. A change in law pending the case cannot affect the right of the parties to continue proceedings in that Tribunal in the absence of provisions to the contrary. There is no provision in the Amendment Act which ...
High Court Of Punjab And Haryana At Chandigarh
Sharda Trust Vs Commissioner of Income Tax
.... tention, the learned counsel relied on Sukhlal Sheo Narain Vs. Commissioner of Wealth-tax, . In that case, the assessee claimed to have made a gift of Rs. 28,000 each in favour of his three sons, two of whom were minors, by debiting his own account with Rs. 84,000 and crediting Rs. 28,000 each in ...
High Court Of Punjab And Haryana At Chandigarh
Commissioner of Income Tax Vs Sadhu Ram
.... come Tax Vs. Raman Industries, , wherein a similar question was answered in the negative. This question is accordingly answered in the negative, in favour of the revenue and against the assessee. 4. As regards the second question, the relevant facts are that the assessment order in the proceedi ...
High Court Of Punjab And Haryana At Chandigarh
Commissioner of Wealth-tax Vs Smt. Kamla Devi
.... n by the due date. The Tribunal also held that there was no material on the record to prove that the assessee was actuated by any dishonest motive in delaying her returns of net wealth and, therefore, cancelled the penalty. The Tribunal also relied on their order dated 9th August, 1975, passed in W. ...
High Court Of Punjab And Haryana At Chandigarh
Munshi Ram Kheru Ram Vs The State of Punjab
.... ed counsel for the State that notice in form S.T. XIV was served on the assessee on 23rd December, 1969, and it appeared before the Assessing Authority on 31st December, 1969. In other words, the aforementioned notice was served beyond a period of five years which is the period of limitation fixed b ...
High Court Of Punjab And Haryana At Chandigarh
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!