1. CIT v. Meerut Cement Company (P) Ltd.

150 Taxmann 7High Court2006#19233 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2019.

Judgments citing 1. CIT v. Meerut Cement Company (P) Ltd.

DCIT vs. Parmarth Iron Pvt. Ltd

In the result, the appeal filed by the assessee is allowed for statistical purposes as indicated above and both the appeals filed by the Revenue are dismissed

ITA 3211/DEL/2008[2004-2005]Status: DisposedITAT Delhi21 Feb 2019AY 2004-2005

Bench: Shri R.K. Panda & Ms Suchitra Kamble

For Appellant: Dr. Rakesh Gupta, &For Respondent: Shri Surender Pal, Sr. DR
Section 131Section 142ASection 154Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : F : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER ITA Nos.2370 & 3211/Del/2008 Assessment Year : 2004-05 DCIT, Vs. M/s Parmarth Iron Pvt. Ltd., Najibabad, Nai Basti, Distt. Bijnor (UP). Bijnor. PAN: AADCP1049C Assessment Year : 2004-05 M/s Parmarth Iron Pvt. Ltd., Vs. DCIT, C/o M/s Corporate Professional, Najibabad, D-28, South Extension, Part I, Distt. Bijnor (UP). New Delhi – 110 049. PAN: AADCP1049C (Appellant) (Respondent) Assessee by : Dr. Rakesh Gupta, & Shri Somil Aggarwal, Advocates Revenue by : Shri Surender…

DCIT vs. Parmarth Iron Pvt. Ltd

In the result, the appeal filed by the assessee is allowed for statistical purposes as indicated above and both the appeals filed by the Revenue are dismissed

ITA 2370/DEL/2008[2004-2005]Status: DisposedITAT Delhi21 Feb 2019AY 2004-2005

Bench: Shri R.K. Panda & Ms Suchitra Kamble

For Appellant: Dr. Rakesh Gupta, &For Respondent: Shri Surender Pal, Sr. DR
Section 131Section 142ASection 154Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : F : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER ITA Nos.2370 & 3211/Del/2008 Assessment Year : 2004-05 DCIT, Vs. M/s Parmarth Iron Pvt. Ltd., Najibabad, Nai Basti, Distt. Bijnor (UP). Bijnor. PAN: AADCP1049C Assessment Year : 2004-05 M/s Parmarth Iron Pvt. Ltd., Vs. DCIT, C/o M/s Corporate Professional, Najibabad, D-28, South Extension, Part I, Distt. Bijnor (UP). New Delhi – 110 049. PAN: AADCP1049C (Appellant) (Respondent) Assessee by : Dr. Rakesh Gupta, & Shri Somil Aggarwal, Advocates Revenue by : Shri Surender…

Parmarth Iron (P) Ltd vs. ACIT

In the result, the appeal filed by the assessee is allowed for statistical purposes as indicated above and both the appeals filed by the Revenue are dismissed

ITA 1992/DEL/2008[2004-2005]Status: DisposedITAT Delhi21 Feb 2019AY 2004-2005

Bench: Shri R.K. Panda & Ms Suchitra Kamble

For Appellant: Dr. Rakesh Gupta, &For Respondent: Shri Surender Pal, Sr. DR
Section 131Section 142ASection 154Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : F : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER ITA Nos.2370 & 3211/Del/2008 Assessment Year : 2004-05 DCIT, Vs. M/s Parmarth Iron Pvt. Ltd., Najibabad, Nai Basti, Distt. Bijnor (UP). Bijnor. PAN: AADCP1049C Assessment Year : 2004-05 M/s Parmarth Iron Pvt. Ltd., Vs. DCIT, C/o M/s Corporate Professional, Najibabad, D-28, South Extension, Part I, Distt. Bijnor (UP). New Delhi – 110 049. PAN: AADCP1049C (Appellant) (Respondent) Assessee by : Dr. Rakesh Gupta, & Shri Somil Aggarwal, Advocates Revenue by : Shri Surender…

Sh. Anil Jain, New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is allowed partly

ITA 3777/DEL/2013[2009-10]Status: DisposedITAT Delhi16 Jan 2018AY 2009-10

Bench: Sh. Amit Shukla & Sh. O.P. Kantassessment Year: 2009-10 Vs. Dcit, Circle -5(1), New Delhi Sh. Anil Jain, B- 2/18, Vasant Vihar, New Delhi Pan : Aaipj2615C (Appellant) (Respondent)

Section 143(3)Section 48Section 50CSection 55A

…ase Price (F.Y. 2005-06) 2,76,08,112 Long Term Capital Gain 1,15,44,888 2.1 Aggrieved, the assessee filed appeal before the Ld. CIT-(A) but could not succeed. The learned CIT-(A) relied on the decision of the CIT Vs. Meerut Cement Co. Private Limited, (2006) 150 Taxmann 7 (ALL) wherein the matter for determination of the cost of construction was referred to the valuation cell and he justified the action of the Assessing Officer in making a reference to the valuation officer. 2.2 Aggrieved, the assessee is in appeal before the Tribunal raising the grounds as reproduced above. 3. The Ld. counsel of the assessee ar…

1. CIT v. Meerut Cement Company (P) Ltd. (150 Taxmann 7) — Cited in 4 Judgments | BharatTax