2011) 141 TTJ 0084 (Del) Vodafone Essar South Ltd. v. CIT. 2

2 ITR 428High Court2010#23390 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2017 to 2022.

Judgments citing 2011) 141 TTJ 0084 (Del) Vodafone Essar South Ltd. v. CIT. 2

Shri Pankaj P. Khara, Navi Mumbai vs. Pr. CIT-7, Mumbai

In the result, the appeal filed by the assessee is allowed

ITA 801/MUM/2021[2016-17]Status: DisposedITAT Mumbai27 Jan 2022AY 2016-17

Bench: Shri Prashant Maharishi & Shri Pavan Kumar Gadaleshri Pankaj P Khara, Vs. Pr. Cit-27 64D,Askini, Op Chs Room No. 401, 4Th Ltd,Plotno.20, Secotr- Floor, Tower No. 6, 11, Behind Kanchan Vashi Railway Station Junga, Koparkhairne, Commercial Complex, Navi Mumbai – 400709 Vashi – 400703 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Akhpk0207E Appellant .. Respondent Appellant By : Ms.Hiral Sejpal.Ca. Dr Respondent By : Mr.Nikhil Chaudhary.Dr Date Of Hearing 06.01.2022 Date Of Pronouncement 31.01.2022 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Assessee Has Filed The Appeal Against The Order Passed By The Pr.Commissioner Of Income Tax (Pcit)-27, Mumbai Passed U/S 263 Of The Act. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Ms.Hiral Sejpal.CA. DRFor Respondent: Mr.Nikhil Chaudhary.DR

Section 143(2)Section 143(3)Section 263

…pathy. 5. Hon’ble Rajasthan High Court in the case of CIT Vs. Mangilal Didwania, [2006] 286 ITR 126. 6. Hon’ble Delhi High Court in the case of CIT Vs. Bharat Aluminum Co. Ltd, 163 taxman 430. 7. Hon’ble Delhi ITAT in the case of Gupta International Vs. ITO, 2 ITR 428. 8. Hon’ble Delhi ITAT in the case of Vodafone Essar South Ltd., Vs. CIT , 12 taxmann.com 233. 9. We considering the facts, circumstances and the ratio of the judicial decisions on limited scrutiny submitted by the Ld.AR with supporting evidences are of the substantive opinion that the PCIT has not made any specific observations or enquiry though t…

M/S Shree Saibaba Construction, Nagpur vs. CIT-IV, Nagpur

In the result, assessee’s appeal stands allowed

ITA 292/NAG/2014[2009-10]Status: DisposedITAT Nagpur27 Jun 2017AY 2009-10

Bench: Shri P.K. Bansal & Shri Amarjit Singh

For Appellant: Shri K.P. DewaniFor Respondent: Shri A.R. Ninawe

Section 143(3)Section 263Section 263(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI P.K. BANSAL, VICE PRESIDENT AND SHRI AMARJIT SINGH, JUDICIAL MEMBER ITA no. 292/Nag./2014 (Assessment Year : 2009–10) M/s. Shree Saibaba Construction Behind Goyal Talkies …………… Appellant Kamptee, Nagpur 441 002 PAN – ABNFS6079D v/s Asstt. Commissioner of Income Tax ..…….………. Respondent Circle–8, Nagpur Assessee by : Shri K.P. Dewani Revenue by : Shri A.R. Ninawe Date of Hearing – 22.06.2017 Date of Order – 27.06.2017 O R D E R PER AMARJIT SINGH, J.M. The assessee has filed the present appeal against the impugned order dated 20th Marc…

M/S Western Coalfields Ltd, Nagpur vs. Principal Commissioner F Income Tax-II, Nagpur

In the result this appeal filed by the assessee stands allowed

ITA 143/NAG/2015[2010-11]Status: DisposedITAT Nagpur21 Mar 2017AY 2010-11

For Appellant: Shri K.P. DewaniFor Respondent: Shri A.R. Ninawe

Section 143(3)Section 263Section 30

…SHRI RAM LAL NEGI, JUDICIAL MEMBER.. I.T.A. No. 143/Nag/2015 Assessment Year : 2010-11. M/s Western Coalfields Ltd., The Pr. Commissioner of Income Tax-2, Nagpur. Vs. Nagpur. PAN AAACW1578L. Appellant. Respondent. Appellant by : Shri K.P. Dewani. Respondent by : Shri A.R. Ninawe. Date of Hearing : 20-03-2017. Date of Pronouncement : 21st March, 2017. O R D E R. PER SHAMIM YAHYA, A.M. : This appeal by the assessee is directed against the order of learned Principal Commissioner of Income Tax-2, Nagpur dated 10-03-2015 and pertains to assessment year 2010-11. The grounds of appeal read as under : 1. The order p…