115 ITR 149 (SC) and CIT v. Shatrunjay Diamonds

128 Taxmann 759High Court#16674 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2021.

Issues it is cited on

section 40a(2)(a)legal expensesclosely held companymanagement feesmaximum marginal ratesection 40a(2)(b)section 40a(2)enduring benefitsection 30section 40afair market valuerule 46a

Judgments citing 115 ITR 149 (SC) and CIT v. Shatrunjay Diamonds

ACIT, NEW DELHI vs. M/S OPUS PROJECTS LTD.,, DELHI

Appeal is dismissed

ITA 5470/DEL/2016[2012-13]Status: DisposedITAT Delhi19 Jan 2021AY 2012-13

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri C. S. Anand, AdvFor Respondent: Shri H. K. Chaudhary, CIT DR
Section 30Section 40Section 40A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) ITA No. 3939/Del/2015 (Assessment Year: 2011-12) & DCIT, Opus Projects Ltd, Vs. Circle-19(1), 20, Functional Industrial Estate, New Delhi Patparganj, New Delhi PAN: AABCO0134H (Appellant) (Respondent) Revenue by : Shri H. K. Chaudhary, CIT DR Assessee by: Shri C. S. Anand, Adv Date of Hearing 22/12/2020 Date of pronouncement 19/01/2021 O R D E R PER PRASHANT MAHARISHI, A. M. 1. These are three appeals filed by LD Dy. CIT, Circle-19(1),…

DCIT, NEW DELHI vs. M/S. OPUS PROJECTS LTD., NEW DELHI

Appeal is dismissed

ITA 3939/DEL/2015[2011-12]Status: DisposedITAT Delhi19 Jan 2021AY 2011-12

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri C. S. Anand, AdvFor Respondent: Shri H. K. Chaudhary, CIT DR
Section 30Section 40Section 40A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) ITA No. 3939/Del/2015 (Assessment Year: 2011-12) & DCIT, Opus Projects Ltd, Vs. Circle-19(1), 20, Functional Industrial Estate, New Delhi Patparganj, New Delhi PAN: AABCO0134H (Appellant) (Respondent) Revenue by : Shri H. K. Chaudhary, CIT DR Assessee by: Shri C. S. Anand, Adv Date of Hearing 22/12/2020 Date of pronouncement 19/01/2021 O R D E R PER PRASHANT MAHARISHI, A. M. 1. These are three appeals filed by LD Dy. CIT, Circle-19(1),…

DCIT, NEW DELHI vs. M/S. OPUS PROJECTS LTD., NEW DELHI

Appeal is dismissed

ITA 3938/DEL/2015[2010-11]Status: DisposedITAT Delhi19 Jan 2021AY 2010-11

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri C. S. Anand, AdvFor Respondent: Shri H. K. Chaudhary, CIT DR
Section 30Section 40Section 40A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) ITA No. 3939/Del/2015 (Assessment Year: 2011-12) & DCIT, Opus Projects Ltd, Vs. Circle-19(1), 20, Functional Industrial Estate, New Delhi Patparganj, New Delhi PAN: AABCO0134H (Appellant) (Respondent) Revenue by : Shri H. K. Chaudhary, CIT DR Assessee by: Shri C. S. Anand, Adv Date of Hearing 22/12/2020 Date of pronouncement 19/01/2021 O R D E R PER PRASHANT MAHARISHI, A. M. 1. These are three appeals filed by LD Dy. CIT, Circle-19(1),…

HIND AIRLINK PVT. LTD.,NEW DELHI vs. DCIT, NEW DELHI

In the result assessee’s appeal is allowed

ITA 2634/DEL/2015[2011-12]Status: DisposedITAT Delhi10 Aug 2016AY 2011-12

Bench: Shri J. Sudhakar Reddyay: 2011-12 Hind Airlink P.Ltd. Vs. Dy.Cit, Circle 12(1) A -1, Okhla Industrial Area New Delhi Phase I, New Delhi 110 020

For Appellant: Sh. M.P.Rastogi, AdvFor Respondent: None (Adjournment Application rejected)
Section 40Section 40A(2)Section 40A(2)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC-3’, NEW DELHI BEFORE SHRI J. SUDHAKAR REDDY, ACCOUNTANT MEMBER AY: 2011-12 Hind Airlink P.Ltd. vs. Dy.CIT, Circle 12(1) A -1, Okhla Industrial Area New Delhi Phase I, New Delhi 110 020 (Appellant) (Respondent) Appellant by : Sh. M.P.Rastogi, Adv. Respondent by : None (Adjournment Application rejected). O R D E R This is an appeal filed by the Assessee directed against the order of the Ld.CIT(A)-15, New Delhi dated 27.3.2015 pertaining to the Assessment Year (A.Y.) 2011-12 on the following sole ground. “That the disallowance of Rs.15,00,000/- being th…

. AMSERVE CONSULTANTS LTD.,NEW DELHI vs. ADIT, NEW DELHI

In the result both the appeals of the assesses are allowed

ITA 6059/DEL/2013[2009-10]Status: DisposedITAT Delhi29 Jun 2016AY 2009-10

Bench: Shri I.C. Sudhir & Shri J. Sudhakar Reddyay: 2009-10

For Appellant: Sh. C.S.Agarwal, Sr.AdvFor Respondent: Sh. Ravi Jain, CIT, D.R
Section 143(3)Section 40A(2)Section 40A(2)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI BEFORE SHRI I.C. SUDHIR, JUDICIAL MEMBER AND SHRI J. SUDHAKAR REDDY, ACCOUNTANT MEMBER AY: 2009-10 Amserve Consultants Ltd. vs. ADIT, Circle 2(1) 1st floor, Elegance Tower, Plot no.8 International Taxation Non Hierarchical Commercial Centre New Delhi Jasola New Delhi 110 025 PAN: AAECA 8626 K A n d AY: 2009-10 Amsure Insurance Agency Ltd. vs. ADIT, Circle 2(1) New Delhi International Taxation New Delhi (Appellant) (Respondent) Appellant by : Sh. C.S.Agarwal, Sr.Adv. And Sh. R.P.Mall, Adv. Respondent by : Sh. Ravi Jain, CIT, D.R. ORDER P…

115 ITR 149 (SC) and CIT v. Shatrunjay Diamonds (128 Taxmann 759) — Cited in 5 Judgments | BharatTax