201 (Madras), A Sridevi v. ITO 2018-TIOL-2246- HC-MAD-IT, South Asia FM Ltd. vs. ACIT

98 Taxmann.com 200High Court2018#21816 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2022.

Judgments citing 201 (Madras), A Sridevi v. ITO 2018-TIOL-2246- HC-MAD-IT, South Asia FM Ltd. vs. ACIT

AMBAJI RESOURCES & CREDIT P. LTD.,MUMBAI vs. ITO-3(1)(2), MUMBAI

In the result, the appeal filed by the assessee is allowed for statistical purpose

ITA 1390/MUM/2021[2007-08]Status: DisposedITAT Mumbai23 Jun 2022AY 2007-08

Bench: Shri Pavan Kumar Gadale & Shri Gagan Goyal

For Appellant: Shri.AK Tibrewal.ARFor Respondent: Shri.Pramod Nikalje.DR

Section 143(3)Section 147Section 148(2)Section 68Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA No. 1390, 1391 & 1392/Mum/2021 (A.YS: 2007-08, 2008-09 & 2009-10) Ambaji Resources and Vs. ITO – 3(1)(2) Credit Pvt Ltd Aayakar Bhavan, 415, Raheja Chambers, MK Road, Nariman Point, Mumbai – 400020. Mumbai – 400021. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AACCA4291L Appellant .. Respondent Appellant by : Shri.AK Tibrewal.AR Respondent by : Shri.Pramod Nikalje.DR Date of Hearing 13.06.2022 Date of Pronouncement 28.06.2022 आदेश / O R D E R PER BENCH: These are the…

DCIT, NEW DELHI vs. M/S. ORIENTAL BANK OF COMMERCE, GURGAON

ITA 4334/DEL/2016[2006-07]Status: DisposedITAT Delhi10 Jun 2019AY 2006-07

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri KVSR Krishna, CAFor Respondent: Ms. Paramita M. Biswas, CIT DR

Section 143Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘E’ : NEW DELHI) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.4334/Del./2016 (ASSESSMENT YEAR : 2006-07) DCIT, vs. Oriental Bank of Commerce, Circle 19 (1), Plot No.5, Sector 32, New Delhi. Institutional Area, Gurgaon – 122 001. (PAN : AAACO0191M) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri KVSR Krishna, CA Shri Aman Goel, CA REVENUE BY : Ms. Paramita M. Biswas, CIT DR Date of Hearing : 03.06.2019 Date of Order : 10.06.2019 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : Appellant, DCIT, Circle 19 (1), New Delhi (h…

THE GITA EDUCATION SOCIETY,DELHI vs. ITO, EXEMPTION WARD, GHAZIABAD

In the result, assessee’s appeal is allowed

ITA 7441/DEL/2018[2010-11]Status: DisposedITAT Delhi22 May 2019AY 2010-11

Bench: Hon’Ble Shri G. D. Agrawal & Hon’Ble Smt. Suchitra Kamblethe Gita Education Vs Income Tax Officer, Exemption Society, C/O Kapil Goel Ward, Ghaziabad Adv F-26/124 Sector 7 Rohini, Delhi-110085 Pan-Aaaat9753G (Appellant) (Respondent)

Section 12ASection 143(3)Section 147Section 148Section 35

…DELHI BENCH: ‘G’ NEW DELHI BEFORE HON’BLE SHRI G. D. AGRAWAL, PRESIDENT AND HON’BLE SMT. SUCHITRA KAMBLE, JUDICIAL MEMBER The Gita Education Vs Income Tax Officer, Exemption Society, C/o Kapil Goel Ward, Ghaziabad Adv F-26/124 Sector 7 Rohini, Delhi-110085 PAN-AAAAT9753G (APPELLANT) (RESPONDENT) Appellant by Sh. Kapil Goel, CA Respondent by Sh. S.S. Rana, CIT DR Date of Hearing 07.05.2019 Date of Pronouncement 22.05.2019 ORDER PER G.D. AGRAWAL, V.P. This is an appeal filed by the assessee against the order dated 28.09.2018 passed by the CIT(A, Ghaziabad. In this appeal filed by the assessee, Ground No. 1…

TCG DEVELOPMENT INDIA PVT. LTD.,NEW DELHI vs. ITO, NEW DELHI

The appeal of the assessee are allowed and reassessment is quashed

ITA 4310/DEL/2014[2007-08]Status: DisposedITAT Delhi25 Feb 2019AY 2007-08

Bench: Smt Beena A. Pillai & Shri Prashant Maharishitcg Development India Pvt. Ltd, Vs. Ito, 100, Ground Floor, Ward-16(1), Okhla Industrial Estate, Phase- New Delhi Iii, New Delhi Pan: Aaact2836J (Appellant) (Respondent)

For Appellant: Shri Atul Ninawal, CAFor Respondent: Smt Naina Sain Kapil, Sr. DR

Section 143Section 143(3)Section 147Section 148Section 154Section 271(1)(b)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “d”: NEW DELHI BEFORE SMT BEENA A. PILLAI , JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER TCG Development India Pvt. Ltd, Vs. ITO, 100, Ground Floor, Ward-16(1), Okhla Industrial Estate, Phase- New Delhi III, New Delhi PAN: AAACT2836J (Appellant) (Respondent) Assessee by : Shri Atul Ninawal, CA Revenue by: Smt Naina Sain Kapil, Sr. DR Date of Hearing 21/01/2019 Date of pronouncement 25/02/2019 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This is an appeal filed by assessee against order of LD CIT (A) 19, New Delhi dated 31.03.2014 for Assessment Year 2007…