162 Taxman 9 (Delhi) and Commissioner of Income Tax v. Anand Kumar

164 Taxmann 330High Court2007#22952 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 358,232 Indian tax judgments — from 2011 to 2021.

Judgments citing 162 Taxman 9 (Delhi) and Commissioner of Income Tax v. Anand Kumar

M/S Rameshtha Construction, Jhansi vs. Dy. C.I.T., Circle-6, Jhansi

In the result the appeal of the assessee is partly allowed for statistical purposes

ITA 332/AGR/2017[2010-11]Status: DisposedITAT Agra02 Mar 2021AY 2010-11

Bench: : Shri Laliet Kumar & Dr. Mitha Lal Meenaassessment Year - 2010-11

Section 143(3)Section 147

…1 In the Income-Tax Appellate Tribunal, Agra Bench, Agra Before : Shri Laliet Kumar, Judicial Member And Dr. Mitha Lal Meena, Accountant Member Assessment Year - 2010-11 M/s. Rameshtha Construction V.S. D.C.I.T. Circle – 26 Post – Parichha Jhansi Distt. – Jhansi (U.P.) PAN : AAGFR7383B (Respondent) (Appellant) Appellant by None Respondent by Jyotsana Devi, Sr. D.R. Date of Hearing 24.02.2021 Date of Pronouncement 02.03.2021 ORDER Per Laliet Kumar, J.M. The assessee has filed the present appeal feeling aggrieved by the order passed by the Commissioner of Income-tax (Appeals) for the assessment year 2010…

Commissioner of Income Tax Delhi-V vs. Nectar Life Science Ltd

ITA/125/2009HC Delhi20 Oct 2011

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE R.V.EASWAR

Section 80H

…15 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 125/2009 COMMISSIONER OF INCOME TAX DELHI-V..... Appellant Through Mr. Anupam Tripathi, Sr. Standing Counsel. versus NECTAR LIFE SCIENCE LTD. ..... Respondent Through Mr. S. Krishnan, Advocate. CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE R.V.EASWAR O R D E R % 20.10.2011 On 28th August, 2009, the following questions of law were framed:- “a) Whether the Ld. ITAT has erred in l…

CIT vs. Nectar Lifesciences Ltd

The appeal is disposed of

ITA/1543/2010HC Delhi20 Oct 2011

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE R.V.EASWAR

Section 260ASection 80Section 80H

…16 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 1543/2010 CIT ..... Appellant Through Mr. Anupam Tripathi, Sr. Standing Counsel. versus NECTAR LIFESCIENCES LTD ..... Respondent Through Mr. S. Krishnan, Advocate. CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE R.V.EASWAR O R D E R % 20.10.2011 The present appeal under Section 260A of the Income Tax Act, 1961 (Act, for short) filed by the Revenue relates to computation of deduct…