2014) 99 DTR 131 (Raj.). 3. AIMIL Ltd. 321 ITR 508 (Delhi H.C.) 4. CIT v. P.M. Electronics Ltd.

20 Taxmann.com 334High Court2012#15230 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 362,844 Indian tax judgments — from 2022 to 2022.

Judgments citing 2014) 99 DTR 131 (Raj.). 3. AIMIL Ltd. 321 ITR 508 (Delhi H.C.) 4. CIT v. P.M. Electronics Ltd.

Taj Granites Pvt. Ltd., Jaipur vs. DCIT CPC, Bengaluru

In the result, the appeal of the assessees is allowed

ITA 80/JPR/2022[2019-20]Status: DisposedITAT Jaipur25 Apr 2022AY 2019-20
For Appellant: Shri Manish Agarwal (C.A.) &For Respondent: Ms. Monisha Choudhary (JCIT) a
Section 143(1)(a)Section 36(1)(va)Section 43B

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR MkWa- ,l-lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 79 & 80/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2018-19 & 2019-20 cuke Taj Granites Pvt. Ltd. DCIT, B-307(A), Road No. 14 VKI Area, Vs. CPC, Jaipur. Bengaluru. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAACT 6785 C vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. No. 311/JP/2021 fu/kZkj.k o"kZ@Assessment Years : 2018-1…

Taj Granites Pvt. Ltd., Jaipur vs. DCIT CPC, Bengaluru

In the result, the appeal of the assessees is allowed

ITA 79/JPR/2022[2018-19]Status: DisposedITAT Jaipur25 Apr 2022AY 2018-19
For Appellant: Shri Manish Agarwal (C.A.) &For Respondent: Ms. Monisha Choudhary (JCIT) a
Section 143(1)(a)Section 36(1)(va)Section 43B

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR MkWa- ,l-lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 79 & 80/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2018-19 & 2019-20 cuke Taj Granites Pvt. Ltd. DCIT, B-307(A), Road No. 14 VKI Area, Vs. CPC, Jaipur. Bengaluru. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAACT 6785 C vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. No. 311/JP/2021 fu/kZkj.k o"kZ@Assessment Years : 2018-1…

Rajesh Motors (Auto) Private Limited, Jaipur vs. ITO Ward 5(1), Jaipur

In the result, the appeal of the assessees is allowed

ITA 311/JPR/2021[2018-19]Status: DisposedITAT Jaipur25 Apr 2022AY 2018-19
For Appellant: Shri Manish Agarwal (C.A.) &For Respondent: Ms. Monisha Choudhary (JCIT) a
Section 143(1)(a)Section 36(1)(va)Section 43B

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR MkWa- ,l-lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 79 & 80/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2018-19 & 2019-20 cuke Taj Granites Pvt. Ltd. DCIT, B-307(A), Road No. 14 VKI Area, Vs. CPC, Jaipur. Bengaluru. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAACT 6785 C vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. No. 311/JP/2021 fu/kZkj.k o"kZ@Assessment Years : 2018-1…

Mithila and Mithila Enterprise, New Delhi vs. Ward- 49(4), New Delhi

In the result, all the three appeals filed by the assessee are allowed

ITA 1906/DEL/2021[2019-20]Status: DisposedITAT Delhi31 Mar 2022AY 2019-20

Bench: Shri Challa Nagendra Prasad, A N D Shri Pradip Kumar Kedia(Through Video Conferencing) आ.अ.सं./ I.T.A Nos. 1904, 1905 & 1906/Del/2021 िनधा"रणवष"/Assessment Years: 2017-18, 2018-19 & 2019-20 Mithila & Mithila Enterprises, Assessing Officer, C-22, New Krishna Park, बनाम Ward : 49 (4), Vikas Puri, Vs. New Delhi. New Delhi – 110 018. Pan No. Aasfm1647F अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Gaurav Pundir, Sr. D.RFor Respondent: 24/02/2022
Section 143(1)Section 36Section 36(1)(viia)Section 43B

…I.T.A.Nos. 1904 TO 1906/Del/2021 IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “E”NEW DELHI ] BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER, A N D SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER (Through Video Conferencing) आ.अ.सं./ I.T.A Nos. 1904, 1905 & 1906/Del/2021 िनधा"रणवष"/Assessment Years: 2017-18, 2018-19 & 2019-20 Mithila and Mithila Enterprises, Assessing Officer, C-22, New Krishna Park, बनाम Ward : 49 (4), Vikas Puri, Vs. New Delhi. New Delhi – 110 018. PAN No. AASFM1647F अपीलाथ"/Appellant ""यथ"/Respondent Shri Baldev Raj, C. A.; िनधा"रतीक"ओरसे /Assessee by : Shri Gaurav Pundir, Sr. D.R.; रा…

Mithila and Mithila Enterprise, New Delhi vs. Ward- 49(4), New Delhi

In the result, all the three appeals filed by the assessee are allowed

ITA 1905/DEL/2021[2018-19]Status: DisposedITAT Delhi31 Mar 2022AY 2018-19

Bench: Shri Challa Nagendra Prasad, A N D Shri Pradip Kumar Kedia(Through Video Conferencing) आ.अ.सं./ I.T.A Nos. 1904, 1905 & 1906/Del/2021 िनधा"रणवष"/Assessment Years: 2017-18, 2018-19 & 2019-20 Mithila & Mithila Enterprises, Assessing Officer, C-22, New Krishna Park, बनाम Ward : 49 (4), Vikas Puri, Vs. New Delhi. New Delhi – 110 018. Pan No. Aasfm1647F अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Gaurav Pundir, Sr. D.RFor Respondent: 24/02/2022
Section 143(1)Section 36Section 36(1)(viia)Section 43B

…I.T.A.Nos. 1904 TO 1906/Del/2021 IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “E”NEW DELHI ] BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER, A N D SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER (Through Video Conferencing) आ.अ.सं./ I.T.A Nos. 1904, 1905 & 1906/Del/2021 िनधा"रणवष"/Assessment Years: 2017-18, 2018-19 & 2019-20 Mithila and Mithila Enterprises, Assessing Officer, C-22, New Krishna Park, बनाम Ward : 49 (4), Vikas Puri, Vs. New Delhi. New Delhi – 110 018. PAN No. AASFM1647F अपीलाथ"/Appellant ""यथ"/Respondent Shri Baldev Raj, C. A.; िनधा"रतीक"ओरसे /Assessee by : Shri Gaurav Pundir, Sr. D.R.; रा…

Mithila and Mithila Enterprise, Delhi vs. Ward 49(4) Delhi, Delhi

In the result, all the three appeals filed by the assessee are allowed

ITA 1904/DEL/2021[2017-18]Status: DisposedITAT Delhi31 Mar 2022AY 2017-18

Bench: Shri Challa Nagendra Prasad, A N D Shri Pradip Kumar Kedia(Through Video Conferencing) आ.अ.सं./ I.T.A Nos. 1904, 1905 & 1906/Del/2021 िनधा"रणवष"/Assessment Years: 2017-18, 2018-19 & 2019-20 Mithila & Mithila Enterprises, Assessing Officer, C-22, New Krishna Park, बनाम Ward : 49 (4), Vikas Puri, Vs. New Delhi. New Delhi – 110 018. Pan No. Aasfm1647F अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Gaurav Pundir, Sr. D.RFor Respondent: 24/02/2022
Section 143(1)Section 36Section 36(1)(viia)Section 43B

…I.T.A.Nos. 1904 TO 1906/Del/2021 IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “E”NEW DELHI ] BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER, A N D SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER (Through Video Conferencing) आ.अ.सं./ I.T.A Nos. 1904, 1905 & 1906/Del/2021 िनधा"रणवष"/Assessment Years: 2017-18, 2018-19 & 2019-20 Mithila and Mithila Enterprises, Assessing Officer, C-22, New Krishna Park, बनाम Ward : 49 (4), Vikas Puri, Vs. New Delhi. New Delhi – 110 018. PAN No. AASFM1647F अपीलाथ"/Appellant ""यथ"/Respondent Shri Baldev Raj, C. A.; िनधा"रतीक"ओरसे /Assessee by : Shri Gaurav Pundir, Sr. D.R.; रा…

2014) 99 DTR 131 (Raj.). 3. AIMIL Ltd. 321 ITR 508 (Delhi H.C.) 4. CIT v. P.M. Electronics Ltd. (20 Taxmann.com 334) — Cited in 6 Judgments | BharatTax