204 Taxman 135 (Allahabad) Sagittraious Builders &Colonisers v. CIT (k)

102 Taxmann.com 392High Court2019#21965 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2025.

Sections most often in play

Section 1961 Section 133A of the Income Tax Act Section 143(3) of the Income Tax Act Section 44AB of the Income Tax Act Section 68 of the Income Tax Act

Judgments citing 204 Taxman 135 (Allahabad) Sagittraious Builders &Colonisers v. CIT (k)

M/S MOOL RAJ VIJAY KUMAR, KAUSHAMBI vs. DY./ACIT(CC), ALLAHABAD

In the result, the appeal of the assessee stands dismissed

ITA 39/ALLD/2023[2018-19]Status: DisposedITAT Allahabad25 Aug 2025AY 2018-19

Bench: Shri Anadee Nath Misshra & Shri Subhash Malguria

Section 143(3)

…I.T.A. No.39/Alld/2023 Assessment Year:2018-19 1 IN THE INCOME TAX APPELLATE TRIBUNAL ALLAHABAD BENCH, ALLAHABAD BEFORE SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER AND SHRI SUBHASH MALGURIA, JUDICIAL MEMBER I.T.A. No.39/Alld/2023 Assessment year:2018-19 M/s Mool Raj Vijay Kumar Vs. Dy.C.I.T., Naya Bazar, Central Circle, Kaushambi Allahabad PAN:AAIFM9789Q (Appellant) (Respondent) Appellant by None (Application) Respondent by Shri A. K. Singh, Sr. D.R. O R D E R PER SUBHASH MALGURIA:J.M. This appeal vide I.T.A. No.39/Alld/2023 has been filed by the assessee for assessment year 2018-19 against impugned appe…

ALFA BHOJ LTD.,NEW DELHI vs. ACIT, NEW DELHI

ITA 266/DEL/2012[2005-06]Status: DisposedITAT Delhi12 Jul 2019AY 2005-06

Bench: Shri Prashant Maharishi & Shri K.N.Chary

For Appellant: Shri K. R. Manjami, AdvFor Respondent: Smti Naina Soin Kapil, Sr. DR

Section 143Section 153ASection 271

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “Friday”: NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI K.N.CHARY, JUDICIAL MEMBER ITA No. 265 & 266/Del/2012 (Assessment Year: 2002-03 and 2005-06) Alfa Bhoj Limited, Vs. ACIT, 4A, Pusa Road, New Delhi Central Circle-3, PAN: AAACA1066F New Delhi (Appellant) (Respondent) Assessee by : Shri K. R. Manjami, Adv Revenue by: Smti Naina Soin Kapil, Sr. DR Date of Hearing 30/04/2019 Date of pronouncement 12/07/2019 O R D E R PER PRASHANT MAHARISHI, A. M. ITA No 265 / Del / 2012 A Y 2002-03 1. This is an appeal filed by the assessee against the order of…

ITO, NEW DELHI vs. SHRI RAJENDER SHARMA, NEW DELHI

In the result, the appeal filed by the Revenue is dismissed

ITA 1507/DEL/2016[2011-12]Status: DisposedITAT Delhi29 Apr 2019AY 2011-12

Bench: Shri R.K. Panda & Shri Kuldip Singhassessment Year: 2011-12 Ito, Vs Rajender Sharma, Ward-46(4), 1898, Gali Lehshwa, New Delhi. Kucha Pati Ram, New Delhi.

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Ms Ashima Neb, Sr. DR

Section 144Section 250(4)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : B : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER Assessment Year: 2011-12 ITO, Vs Rajender Sharma, Ward-46(4), 1898, Gali Lehshwa, New Delhi. Kucha Pati Ram, New Delhi. (Appellant) (Respondent) Assessee by : Shri Ved Jain, Advocate, Ms Umang Luthra, Advocate & Shri Rishabh Jain, CA Revenue by : Ms Ashima Neb, Sr. DR Date of Hearing : 18.04.2019 Date of Pronouncement : 29.04.2019 ORDER PER R.K. PANDA, AM: This appeal filed by the Revenue is directed against the order dated 29th January, 2016 of the CIT(A)-17, New De…