Coromandel Oils Pvt., Ltd. Vs The Tax Recovery Officer - 1
.... Section 222, where, an assessee is in default, or is deemed to be in default in making payment of tax, the Tax Recovery Officer may issue a certificate, specifying the amount of arrears due from the assessee, and shall proceed to recover from such assessee, the amount so specified, by one or more o ...
MADRAS HIGH COURT
Jagati Publications Ltd. Vs The President, Income Tax Appellate Tribunal and Others
.... te a special bench of course on appropriate and germane grounds. It is, however, true that the president in exercise of its administrative powers under section 255(3) cannot just constitute a special bench without any rhyme or reason. Such an administrative exercise can be demonstrated to be unreaso ...
Bombay High Court
Punsumi Device And Ors. Vs Manoj Kumar Aggarwal And Ors.
.... Counsel relied upon judgments in the case of Desh Bandhu Gupta v. N.L. Anand and Rajender Singh, (1994) 1 SCC 131; Padanthil Ruqmini Amma v. P.K. Abdulla, I (1996) CLT 443 = (1996) 7 SCC 668; Mohan Wahi v. Commissioner, Income-tax, Varanasi, III (2001) SLT 274 = (2001) 4 SCC 362; Chellamane Huch ...
Debts Recovery Appellate Tribunal, Delhi
Mohan Wahi Vs Commissioner of Income Tax
.... 62 having been made, or having been rejected if made, on expiry of 30 days from the date of sale the Tax Recovery Officer shall pass an order confirming the sale. However, between the date of sale and the actual passing of the order confirming the sale if an event happens or a fact comes to the not ...
Supreme Court of India
Income Tax Officer, Central and Another Vs Ghanshyamdas Jatia and Others
.... certificate for the recovery of tax has been issued and subsequently the amount of the outstanding demand is reduced as a result of an appeal or other proceeding under this Act, the Income Tax Officer shall, when the order which was the subject-matter of such appeal or other proceeding has become fi ...
Calcutta High Court
Ganashyamdas Jatia and Others Vs Income Tax Officer, Central and Others
.... 47) of the income of the deceased and for the purpose of levying any sum in the hands of the legal representative in accordance with the provisions of Sub-section (1),-- (a) any proceeding taken against the deceased before his death shall, be deemed to have been taken against the legal representa ...
Calcutta High Court
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