(2013) 219 Taxman 244 (Madras) 3. Sukh Ram v. ACIT

204 CTR 336Reported decision2006#19809 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2019.

Judgments citing (2013) 219 Taxman 244 (Madras) 3. Sukh Ram v. ACIT

Surpreet Singh Suri, New Delhi vs. ACIT, Central Circle- 6, New Dlehi

In the result, the appeal of the assessee is partly allowed

ITA 6536/DEL/2018[2014-15]Status: DisposedITAT Delhi24 Sept 2019AY 2014-15

Bench: Sh. Amit Shukladr. B. R. R. Kumarita No. 6536/Del/2018 : Asstt. Year : 2014-15 Surpreet Singh Suri, Vs Asstt. Commissioner Of Income C/O Sanjiv Sapra & Associates Tax, Central Circle-6, Llp, Chartered Accountants, New Delhi C-763, New Friends Colony, New Delhi-110025 (Appellant) (Respondent) Pan No. Aohps9046K Assessee By : Sh. Sanjiv Sapra, Fca Revenue By : Sh. S. S. Rana, Cit Dr Date Of Hearing: 21.08.2019 Date Of Pronouncement: 24.09.2019 Order Per Dr. B. R. R. Kumar:

For Appellant: Sh. Sanjiv Sapra, FCAFor Respondent: Sh. S. S. Rana, CIT DR
Section 23Section 23(1)(a)Section 23(1)(c)Section 234ASection 24

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 6536/Del/2018 : Asstt. Year : 2014-15 Surpreet Singh Suri, Vs Asstt. Commissioner of Income C/o Sanjiv Sapra & Associates Tax, Central Circle-6, LLP, Chartered Accountants, New Delhi C-763, New Friends Colony, New Delhi-110025 (APPELLANT) (RESPONDENT) PAN No. AOHPS9046K Assessee by : Sh. Sanjiv Sapra, FCA Revenue by : Sh. S. S. Rana, CIT DR Date of Hearing: 21.08.2019 Date of Pronouncement: 24.09.2019 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present…

ACIT, New Delhi vs. Sh. Subhash Chand Aggarwal, Saharanpur

In the result, appeal of the Revenue is dismissed

ITA 1178/DEL/2015[2012-13]Status: DisposedITAT Delhi14 Feb 2019AY 2012-13

Bench: Shri Sudhanshu Srivastava & Shri Anadee Nath Misshra

For Appellant: Sh. Shailesh Gupta, AdvFor Respondent: Sh. S.S. Rana, CIT(DR)
Section 143(3)Section 271

…ika [2013] 36 taxmann.com 231 (Madras)/[2013] 219 Taxmann 244 (Madras) 3. Ashokbhai H Jariwala Vs ACIT [2017] 84 taxmann.com 196 (SC)/[2017] 250 Taxmann 14 (SC), 2017-TIOL-236-SC-IT 4. Sukh Ram Vs ACIT 159 Taxmann 385 (Delhi)/[2006] 285 ITR 256 (Delhi)/[2008] 204 CTR 336 5. Karun Dutt Singh Vs CIT [2017] 85 taxmann.com 177 (Kerala) 5. The Ld. Counsel for Assessee supported the order of the Ld. CIT(A) for which purpose he relied on order dated 31.01.2019 of Coordinate Bench of ITAT, Delhi in the case of ACIT Vs Mr. Moolchand Aggrawal In ITA no. 1175/Del/2015 for AY 2012-13 in which under similar facts and circum…

Smt. Shalini Gupta, New Delhi vs. DCIT, New Delhi

In the result, the appeal filed by the assessees is allowed and appeal filed by the revenue is dismissed

ITA 6103/DEL/2014[2011-12]Status: DisposedITAT Delhi28 Jun 2018AY 2011-12

Bench: Sh. R. K. Panda & Ms. Suchitra Kambleassessment Year: 2011-12 Shalini Gupta Dcit 43/1, Raipur Road, Civil Vs Central Circle -04 Lines, New Delhi New Delhi -110054 Pan Aeupg2620J (Appellant) (Respondent)

Section 132Section 153

…the following decisions : 1. R. Malika Vs CIT (2017) 79 taxman.com 117 Hon'ble Supreme Court 2. CIT Vs R. Malika (2013) 36 taxmann.com 231 (Madras) / (2013) 219 Taxman 244 (Madras) 3. Sukh Ram Vs ACIT 159 Taxman 385 (Delhi) [2006] 285 ITR 256 (Delhi )/[2006] 204 CTR 336 4. Kahan Udyog Vs CIT [2-13] 38 taxmann.com 261 (Delhi)/[2013] 219 Taxman 23 ( Delhi) (MAG.) 5. S. Rudramuniyappa Vs CIT ( 75 taxmann.com 241) (Hon'ble Supreme Court) 6. Kishore Kumar Vs CIT (62 taxmann.com 215, 234 Taxman 771) 7. Bhagirath Aggarwal Vs CIT ( 31 taxmann.com 274, 215 Taxman 229, 351 ITR 143 ) 8. Smt. Dayawanti Vs CIT [2016] 75 taxm…

DCIT, New Delhi vs. Mrs. Shalini Gupta, New Delhi

In the result, the appeal filed by the assessees is allowed and appeal filed by the revenue is dismissed

ITA 5938/DEL/2014[2011-12]Status: DisposedITAT Delhi28 Jun 2018AY 2011-12

Bench: Sh. R. K. Panda & Ms. Suchitra Kambleassessment Year: 2011-12 Shalini Gupta Dcit 43/1, Raipur Road, Civil Vs Central Circle -04 Lines, New Delhi New Delhi -110054 Pan Aeupg2620J (Appellant) (Respondent)

Section 132Section 153

…the following decisions : 1. R. Malika Vs CIT (2017) 79 taxman.com 117 Hon'ble Supreme Court 2. CIT Vs R. Malika (2013) 36 taxmann.com 231 (Madras) / (2013) 219 Taxman 244 (Madras) 3. Sukh Ram Vs ACIT 159 Taxman 385 (Delhi) [2006] 285 ITR 256 (Delhi )/[2006] 204 CTR 336 4. Kahan Udyog Vs CIT [2-13] 38 taxmann.com 261 (Delhi)/[2013] 219 Taxman 23 ( Delhi) (MAG.) 5. S. Rudramuniyappa Vs CIT ( 75 taxmann.com 241) (Hon'ble Supreme Court) 6. Kishore Kumar Vs CIT (62 taxmann.com 215, 234 Taxman 771) 7. Bhagirath Aggarwal Vs CIT ( 31 taxmann.com 274, 215 Taxman 229, 351 ITR 143 ) 8. Smt. Dayawanti Vs CIT [2016] 75 taxm…

(2013) 219 Taxman 244 (Madras) 3. Sukh Ram v. ACIT (204 CTR 336) — Cited in 4 Judgments | BharatTax