107 (Delhi) (Mag.), Inventors Industrial Corpn. Ltd. v. CIT

153 Taxmann 131High Court2006#16804 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2023.

Judgments citing 107 (Delhi) (Mag.), Inventors Industrial Corpn. Ltd. v. CIT

Commissioner of Income Tax vs. Spirit Global Construction Pvt Ltd

The appeal is disposed of in the aforesaid terms

ITA/191/2018HC Delhi18 Jul 2023

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

Section 132Section 143(1)Section 147

…ITA 191/2018 Pg. 1 of 14 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI Judgement reserved on: 09.02.2023 % Judgement pronounced on : 18.07.2023 + ITA 191/2018 COMMISSIONER OF INCOME TAX ..... Appellant Through: Mr Kunal Sharma, Sr. Standing Counsel, Ms Zehra Khan and Mr S. Bhattacharya, Advs. versus SPIRIT GLOBAL CONSTRUCTION PVT.LTD ..... Respondent Through: Mr S. Krishnan and Mr Amandeep Mehta, Advs. CORAM: HON'BLE MR. JUSTICE RAJIV SHAKDHER HON'BLE MS. JUSTICE TARA VITASTA GANJU TABLE OF…

Raj Singh, Mathura vs. ITO-3(3), Mathura

In the result appeal is allowed

ITA 408/AGR/2018[2008-09]Status: DisposedITAT Agra22 Mar 2019AY 2008-09

Bench: Shri Sudhanshu Srivastava & Dr. Mitha Lal Meenashri. Raj Singh, Vs.. Income Tax Officer- 3(3), Village- Kharaut Chhata, Mathura Mathura. Pan: Akvpr1777Q (Appellant) (Respondent)

Section 144Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA BENCH, AGRA BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER, AND DR. MITHA LAL MEENA, ACCOUNTANT MEMBER Shri. Raj Singh, Vs.. Income tax Officer- 3(3), Village- Kharaut Chhata, Mathura Mathura. PAN: AKVPR1777Q (Appellant) (Respondent) Appellant by Shri Anurag Sinha, AR Respondent by Shri Waseem Arshad, Sr. DR. Date of Hearing 20.02.2019 Date of Pronouncement 22.03.2019 ORDER Per Dr. M. L. Meena, A. M.: Present appeal, filed by the assessee, against the order dated 28.02.2018, passed by the learned CIT(A)-I, Agra in the matter of assessment framed vide order date…

Premwati Suman, Agra vs. ITO-1(3), Agra

In the result both appeals are allowed

ITA 393/AGR/2018[2008-09]Status: DisposedITAT Agra22 Mar 2019AY 2008-09

Bench: Shri Sudhanshu Srivastava & Dr. Mitha Lal Meenasmt. Premwati Suman, Vs.. Income Tax Officer- 1(3), 1/1, Hig Flats, Sanjay Place, Agra. Agra. Pan: Bnvps9819N (Appellant) (Respondent) Shri. Ranjeet Suman, Vs.. Income Tax Officer- 1(3), 1/1, Hig Flats, Sanjay Place, Agra. Agra. Pan: Bnlps9622P (Appellant) (Respondent)

Section 144Section 147Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA BENCH, AGRA BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER, AND DR. MITHA LAL MEENA, ACCOUNTANT MEMBER Smt. Premwati Suman, Vs.. Income tax Officer- 1(3), 1/1, HIG Flats, Sanjay Place, Agra. Agra. PAN: BNVPS9819N (Appellant) (Respondent) Shri. Ranjeet Suman, Vs.. Income tax Officer- 1(3), 1/1, HIG Flats, Sanjay Place, Agra. Agra. PAN: BNLPS9622P (Appellant) (Respondent) Appellant by Shri Anurag Sinha, AR Respondent by Shri Waseem Arshad, Sr. DR. Date of Hearing 20.02.2019 Date of Pronouncement 22.03.2019 ORDER Per Dr.M. L. Meena, A. M.: Both these appeals, filed…

Pushpa, Mathura vs. ITO-1(2)(3), Mathura

In the result,both appeals are allowed

ITA 332/AGR/2018[2009-10]Status: DisposedITAT Agra22 Mar 2019AY 2009-10

Bench: Shri Sudhanshu Srivastava & Dr. Mitha Lal Meenashri. Pushpendra Singh. Vs.. Income Tax Officer- 1(2)(3), M-22, Phase-I, Mahavidhya Colony. Agra. Mathura. Pan: Dldps6755P (Appellant) (Respondent) Smt. Pushpa Vs.. Income Tax Officer- 1(2)(3), M-22, Phase-I, Mahavidhya Colony. Agra. Mathura. Pan: Bcopd0484L (Appellant) (Respondent)

Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA BENCH, AGRA BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER, AND DR. MITHA LAL MEENA, ACCOUNTANT MEMBER Shri. Pushpendra Singh. Vs.. Income tax Officer- 1(2)(3), M-22, Phase-I, Mahavidhya Colony. Agra. Mathura. PAN: DLDPS6755P (Appellant) (Respondent) Smt. Pushpa Vs.. Income tax Officer- 1(2)(3), M-22, Phase-I, Mahavidhya Colony. Agra. Mathura. PAN: BCOPD0484L (Appellant) (Respondent) Appellant by Shri Anurag Sinha, AR Respondent by Shri Waseem Arshad, Sr. DR. Date of Hearing 21.02.2019 Date of Pronouncement 22.03.2019 ORDER Per Dr.Mitha Lal Meena, A. M.: Both the…

Sapna Chauhan, Etawah vs. ITO, Etawah

In the result,both the appeals in ITA No

ITA 137/AGR/2018[2009-10]Status: DisposedITAT Agra22 Mar 2019AY 2009-10

Bench: Shri Sudhanshu Srivastava & Dr. Mitha Lal Meena

Section 143(2)Section 143(3)Section 147Section 148Section 148(2)Section 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA BENCH, AGRA BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER, AND DR. MITHA LAL MEENA, ACCOUNTANT MEMBER ITA No.137 &138/Ag/2018 (Asst. Year: 2009-10 & 2010-11) Smt. Sapna Chauhan, Vs.. Income tax Officer- 2(2)(5), 107, Katra Bal Singh, Etawah. Etawah. PAN:AFZPC6552M (Appellant) (Respondent) Appellant by Shri Anurag Sinha, AR Respondent by Shri Waseem Arshad, Sr. DR. Date of Hearing 21.02.2019 Date of Pronouncement 22.03.2019 ORDER Per Dr.M. L. Meena, A. M.: Both these appeals by the assessee are directed against separate orders passed by the Ld. CIT(A)-II, Agr…