2004) 265 ITR 82/135 Taxman 407 (Delhi) (e) Diwan Enterprises v. CIT

89 Taxmann 420High Court1996#9187 most cited
12

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2022.

Judgments citing 2004) 265 ITR 82/135 Taxman 407 (Delhi) (e) Diwan Enterprises v. CIT

ACIT, CIRCLE-10(1), NEW DELHI vs. T.D.T. COPPER LTD., NEW DELHI,

In the result, the appeal is dismissed

ITA 2411/DEL/2006[2000-01]Status: DisposedITAT Delhi23 Sept 2015AY 2000-01

Bench: Shri Inturi Rama Rao & Smt. Beena A. Pillaiassessment Year: 2000-01 Acit, Circle-16(1), Vs. M/S T.D.T. Copper Ltd, New Delhi 7-Jagriti Enclave, Vikas Marg, Delhi (Pan:Aaact1028N) (Appellant) (Respondent) Appellant By : Sh. K.K. Jaiswal, Dr Respondent By : S/Sh. R.S. Singhvi, Ca & Satyajit, Ca Date Of Hearing: 09.09.2015 Date Of Pronouncement: 23.09.2015 Order Per Inturi Rama Rao, A.M.: This Appeal Arise Out Of The Order Of Hon’Ble High Court Of Delhi In Ita No. 1242 Of 2008, Dated 14Th December, 2009 Whereby The Earlier Order Of This Tribunal Dated 17Th January, 2008 Was Set Aside. The Revenue Filed The Present Appeal Against The Order Of Cit(A)-Xix, New Delhi, Dated 21St April, 2006 For The Assessment Year 2000-01. 2. The Brief Facts Of The Case Are That The Assessee Company Filed The Return Of Income For The Assessment Year 2000-01 On 29.11.2000, Disclosing A Loss Of Rs. 11,97,57,110/-. Subsequently, The Return Of Income Was Selected For Scrutiny Assessment & The Assessment Came To Be Completed Under Section 143(3) Vide

For Appellant: Sh. K.K. Jaiswal, DRFor Respondent: S/sh. R.S. Singhvi, CA & Satyajit, CA
Section 143(3)Section 27(1)(c)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’: NEW DELHI BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SMT. BEENA A. PILLAI, JUDICIAL MEMBER Assessment Year: 2000-01 ACIT, Circle-16(1), Vs. M/s T.D.T. Copper Ltd, New Delhi 7-Jagriti Enclave, Vikas Marg, Delhi (PAN:AAACT1028N) (Appellant) (Respondent) Appellant by : Sh. K.K. Jaiswal, DR Respondent by : S/sh. R.S. Singhvi, CA & Satyajit, CA Date of hearing: 09.09.2015 Date of pronouncement: 23.09.2015 ORDER PER INTURI RAMA RAO, A.M.: This appeal arise out of the order of Hon’ble High Court of Delhi in ITA No. 1242 of 2008, dated 14th December, 2009…

2004) 265 ITR 82/135 Taxman 407 (Delhi) (e) Diwan Enterprises v. CIT (89 Taxmann 420) — Cited in 12 Judgments | BharatTax