1. K.P. Madhusudhanan v. CIT

143 Taxmann 287High Court2005#22558 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2016 to 2016.

Judgments citing 1. K.P. Madhusudhanan v. CIT

DCIT, New Delhi vs. M/S. Granite Gate Properties Pvt. Ltd., New Delhi

ITA 2239/DEL/2014[2010-11]Status: DisposedITAT Delhi16 Dec 2016AY 2010-11

Bench: Shri H.S. Sidhu & Shri Anadi N Mishra

For Appellant: Shri Sanjeev Sapra, CAFor Respondent: Shri A.K. Saroha, CIT (DR)
Section 271

…FIT FOR PUBLICATION (JM) (AM) ITA Nos. 2239, 2240/Del/2014 INCOME TAX APPELLATE TRIBUNAL DELHI BENCH "C", NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI ANADI N MISHRA, ACCOUNTANT MEMBER ITA Nos.:- 2239, 2240/Del/2014 Assessment Years: 2010-11, 2011-12 DCIT, Circle 12 (1) M/s. Granite Gate Properties Pvt. New Delhi. Ltd. Vs. C-23, Greater Kailash Part-1, New Delhi - 110 048 PAN AADCR6248M (Appellant) (Respondent) Department by : Shri A.K. Saroha, CIT (DR) Assessee by: Shri Sanjeev Sapra, CA Date of Hearing 19/10/2016 Date of pronouncement 16/12/2016 O R D E R Per ANADI N MISHRA. A.M. (A)These a…

M/S Nicotra India Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, both the appeals filed by the assessee are dismissed

ITA 3954/DEL/2013[2006-07]Status: DisposedITAT Delhi11 Aug 2016AY 2006-07

Bench: Shri H.S. Sidhu & Shri Anadi N Mishra

For Appellant: Ms. Vandna Gopal Sharda, FCAFor Respondent: Shri Umesh Chander Dubey, Sr. DR
Section 139Section 139(5)Section 271(1)Section 271(1)(c)Section 80Section 80I

…ITA Nos. 3953,3954/Del/2013 INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI ANADI N MISHRA, ACCOUNTANT MEMBER ITA Nos.:- 3953, 3954/Del/2013 Assessment Years: 2005-06, 2006-07 Nicotra India Pvt. Ltd., ACIT Shop No. 2F-201, IInd Floor, Circle 13(1), Vs. Plot No. 1 & 2 New Delhi. LSC Block G, Kondli, Gharoli, Mayur Vihar, Phase-II, New Delhi – 110 032. PAN AABCN6199B (Appellant) (Respondent) Assessee by : Ms. Vandna Gopal Sharda, FCA Department by: Shri Umesh Chander Dubey, Sr. DR Date of Hearing 25/07/2016 Date of pronouncement /08/2016 O R D E R PER…

M/S Nicotra India Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, both the appeals filed by the assessee are dismissed

ITA 3953/DEL/2013[2005-06]Status: DisposedITAT Delhi11 Aug 2016AY 2005-06

Bench: Shri H.S. Sidhu & Shri Anadi N Mishra

For Appellant: Ms. Vandna Gopal Sharda, FCAFor Respondent: Shri Umesh Chander Dubey, Sr. DR
Section 139Section 139(5)Section 271(1)Section 271(1)(c)Section 80Section 80I

…Fit for Publication (AM) (JM) ITA Nos. 3953,3954/Del/2013 INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI ANADI N MISHRA, ACCOUNTANT MEMBER ITA Nos.:- 3953, 3954/Del/2013 Assessment Years: 2005-06, 2006-07 Nicotra India Pvt. Ltd., ACIT Shop No. 2F-201, IInd Floor, Circle 13(1), Vs. Plot No. 1 & 2 New Delhi. LSC Block G, Kondli, Gharoli, Mayur Vihar, Phase-II, New Delhi – 110 032. PAN AABCN6199B (Appellant) (Respondent) Assessee by : Ms. Vandna Gopal Sharda, FCA Department by: Shri Umesh Chander Dubey, Sr. DR Date of Hearing 25/07/2016 Date of pronoun…

1. K.P. Madhusudhanan v. CIT (143 Taxmann 287) — Cited in 3 Judgments | BharatTax