2. Parmanad Tiwari v. ITO (Kol

54 Taxmann.com 25Income Tax Appellate Tribunal2015#25236 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2019 to 2019.

Judgments citing 2. Parmanad Tiwari v. ITO (Kol

Mahim Patran P. Ltd, New Delhi vs. Pr. CIT -2, Agra

In the result, the appeals are dismissed

ITA 195/AGR/2015[2010-11]Status: DisposedITAT Agra02 Sept 2019AY 2010-11

Bench: : Shri Laliet Kumar & Dr. Mitha Lal Meena

Section 143(3)Section 199(1)Section 205Section 263

…In the Income-Tax Appellate Tribunal, Agra Bench, Agra Before : Shri Laliet Kumar, Judicial Member And Dr. Mitha Lal Meena, Accountant Member ITA Nos. 195 & 196/Agr/2015 Assessment Years: 2010-11 & 2011-12 Mahim Patran Private Limited, vs. The Pr. Commissioner, Kripa/Ritambhara Building, Of Income-tax – 2, Tribhuvan Coplex, Ishwar Nagar, Agra. West, New Delhi. PAN-AABCM0886E (Respondent) (Appellant) Sh. Gaurav Bansal, CA & Appellant by Sh. R.C. Tomar, I.T.P. Respondent by Sh. Sunil Bajpai, CIT/DR Date of Hearing 19.08.2019 Date of Pronouncement 02.08.2019 ORDER Per Laliet Kumar, J.M.: Present appeals are…

DCIT, New Delhi vs. M/S. Gupta & Co. Pvt. Ltd., New Delhi

In the result, both the Revenue’s Appeals stand dismissed and both the Assessee’s Cross Objections stand partly allowed in the aforesaid manner

ITA 730/DEL/2016[2009-10]Status: DisposedITAT Delhi14 Feb 2019AY 2009-10

Bench: Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: Sh. Arvind Kumar, AdvFor Respondent: Smt. Sulekha Verma, CIT(DR)
Section 143(3)Section 153ASection 245C(3)Section 245D(4)Section 254Section 254C(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH "F”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA Nos. 729 & 730/DEL/2016 A.Yrs. 2008-09 & 2009-10 DCIT, Central Circle-18, VS. M/s Gupta & Co. Pvt. Ltd. NEW DELHI 68, Scindia House, ROOM NO. 102, ARA Centre, Connaught Place, New Delhi-1 E-2, Jhandewalan Extn., (PAN AAACG1978N) New Delhi (APPELLANT) (RESPONDENT) AND CROSS OBJECTION NOS. 150 & 151/DEL/2016 (IN ITA Nos. 729 & 730/DEL/2016) A.Yrs. 2008-09 & 2009-10 M/s Gupta & Co. Pvt. Ltd. VS. DCIT, Central Circle-18, 68, Scindia House, NEW DELHI Connaught Place…

DCIT, New Delhi vs. M/S. Gupta & Co. Pvt. Ltd., New Delhi

In the result, both the Revenue’s Appeals stand dismissed and both the Assessee’s Cross Objections stand partly allowed in the aforesaid manner

ITA 729/DEL/2016[2008-09]Status: DisposedITAT Delhi14 Feb 2019AY 2008-09

Bench: Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: Sh. Arvind Kumar, AdvFor Respondent: Smt. Sulekha Verma, CIT(DR)
Section 143(3)Section 153ASection 245C(3)Section 245D(4)Section 254Section 254C(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH "F”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA Nos. 729 & 730/DEL/2016 A.Yrs. 2008-09 & 2009-10 DCIT, Central Circle-18, VS. M/s Gupta & Co. Pvt. Ltd. NEW DELHI 68, Scindia House, ROOM NO. 102, ARA Centre, Connaught Place, New Delhi-1 E-2, Jhandewalan Extn., (PAN AAACG1978N) New Delhi (APPELLANT) (RESPONDENT) AND CROSS OBJECTION NOS. 150 & 151/DEL/2016 (IN ITA Nos. 729 & 730/DEL/2016) A.Yrs. 2008-09 & 2009-10 M/s Gupta & Co. Pvt. Ltd. VS. DCIT, Central Circle-18, 68, Scindia House, NEW DELHI Connaught Place…

2. Parmanad Tiwari v. ITO (Kol (54 Taxmann.com 25) — Cited in 3 Judgments | BharatTax