2011 TII 182 (2011) 12 Taxmann. Com 103, 2) Eon Technologies (P) Ltd. v. DCIT

11 Taxmann.com 53High Court2011#21984 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2015 to 2020.

Judgments citing 2011 TII 182 (2011) 12 Taxmann. Com 103, 2) Eon Technologies (P) Ltd. v. DCIT

Sterling Ornaments Pvt. Ltd., New Delhi vs. ACIT, Circle- 24(2), New Delhi

In the result, the Appeal filed by the Revenue stands dismissed

ITA 6622/DEL/2019[2016-17]Status: DisposedITAT Delhi09 Nov 2020AY 2016-17

Bench: Shri H.S. Sidhu & Shri Prashant Maharishi(Through Video Conference) A.Y. : 2016-17

Section 195Section 195(1)Section 40Section 9(1)(vii)

…ITA NO. 6622/DEL/2019 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘SMC-1’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (THROUGH VIDEO CONFERENCE) A.Y. : 2016-17 M/S STERLING ORNAMENTS Vs. ACIT, CIRCLE 24(2), PVT. LTD., NEW DELHI B-3, SECOND FLOOR, CHIRAG ENCLAVE, NEW DELHI - 110 048 (PAN: AAICS9774J) (Appellant) (Respondent) Assessee by Sh. Piyush Kaushik, Advocate Department by Sh. R.K. Gupta, Sr. DR. ORDER PER H.S. SIDHU, JM: This appeal filed by the Assessee is directed against the impugned order dated 10.06.2019 passed by the Ld. CIT(A)-8, New…

DCIT, New Delhi vs. M/S. Sterling Ornaments (P) Ltd., New Delhi

In the result, the Appeal filed by the Revenue

ITA 4395/DEL/2014[2011-12]Status: DisposedITAT Delhi27 Jun 2018AY 2011-12

Bench: Shri H.S. Sidhu & Shri N.K. Billaiya

For Appellant: Sh. Piyush Kaushik, AdvFor Respondent: Sh. K. Tewari, Sr. DR

Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 195Section 195(2)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER I.T.A. No. 4395/DEL/2014 A.Y. : 2011-12 DCIT, CIRCLE 9(1), M/S STERLING ROOM NO. 163, C.R. VS. ORNAMENT (P) Ltd., B-37, 1ST FLOOR, BUILDING, NEW DELHI GEETANJALI ENCLAVE, SAKET, NEW DELHI – 110 017 (APPELLANT) (RESPONDENT) Department by : Sh. K. Tewari, Sr. DR Assessee by : Sh. Piyush Kaushik, Adv. ORDER PER H.S. SIDHU, JM This appeal by the Revenue is directed against the Order of the Ld. Commissioner of Income Tax (Appeals)-XII, New Delhi dated 28.5.2014 pertai…

DCIT, New Delhi vs. M/S. Sigma Corporation India Ltd., New Delhi

In the result the appeal of the Revenue is partly allowed

ITA 6229/DEL/2012[2009-10]Status: DisposedITAT Delhi14 Oct 2015AY 2009-10

Bench: Sh. G. C. Gupta, Hon’Ble & Sh. O.P.Kant

For Appellant: Sh. Sujit Kumar, Sr. DRFor Respondent: Sh. Baljeet Singh, CA

Section 143(3)Section 195Section 40Section 40A(2)(b)Section 9Section 9(1)(i)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. G. C. Gupta, Hon’ble Vice President And Sh. O.P.Kant, Accountant Member ITA No.6229/Del./2012 Asstt. Year : 2009-10 DCIT, Vs Sigma Corporation India Ltd., Circle-8(1), R-561, new Rajinder Nagar, New Delhi Shankar Road, New Delhi PAN: AABCS8062L (APPELLANT) (RESPONDENT) Appellant by : Sh. Sujit Kumar, Sr. DR Respondent by : Sh. Baljeet Singh, CA Date of Hearing : 30.09.2015 Date of Pronouncement :14.10.2015 ORDER PER O.P.KANT, AM. This appeal of the Revenue emanates from the order of learned Commissioner of Income-tax (Appeals)-XI, New De…