209 (Delhi) (HC) 3. CIT v, Daisy Packers (P.) Ltd. (2014) 220 Taxman 331 (Guj)(HC) 4. CIT v. Suram

220 Taxmann 327High Court2014#17245 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2015 to 2022.

Judgments citing 209 (Delhi) (HC) 3. CIT v, Daisy Packers (P.) Ltd. (2014) 220 Taxman 331 (Guj)(HC) 4. CIT v. Suram

ACIT, Central Circle-3, New Delhi vs. Claridge Hotels P.Ltd, New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 4874/DEL/2017[2014-15]Status: DisposedITAT Delhi27 Jun 2022AY 2014-15

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Usita No. 4874/Del/2017 : Asstt. Year : 2014-15 Acit, Vs Claridge Hotels Pvt. Ltd., Central Circle-3, 12, Aurangzeb Road, New Delhi-110055 New Delhi-1100011 (Appellant) (Respondent) Pan No. Aaacc0022B

For Appellant: Sh. Gaurav Jain, Adv. &For Respondent: Sh. Mahesh Shah, CIT DR
Section 145(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member Sh. Yogesh Kumar US, Judicial Member ITA No. 4874/Del/2017 : Asstt. Year : 2014-15 ACIT, Vs Claridge Hotels Pvt. Ltd., Central Circle-3, 12, Aurangzeb Road, New Delhi-110055 New Delhi-1100011 (APPELLANT) (RESPONDENT) PAN No. AAACC0022B Assessee by : Sh. Gaurav Jain, Adv. & Sh. Sanket Gupta, CA Revenue by : Sh. Mahesh Shah, CIT DR Date of Hearing: 26.05.2022 Date of Pronouncement: 27.06.2022 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the Revenue gainst the o…

ACIT Circle-2(1), Gwalior vs. Royal Automobiles P Ltd, Gwalior

In the result, both the appeals of the revenue are dismissed

ITA 122/AGR/2017[2012-13]Status: DisposedITAT Agra07 Dec 2017AY 2012-13

Bench: The Ao.

Section 2(22)(e)

…IN THE INCOME-TAX APPELLATE TRIBUNAL, AGRA BENCH, AGRA Before: Shri A.D. Jain, Judicial Member And Shri Dr. Mitha Lal Meena, Accountant Member ITA Nos. 121 & 122/Agra/2017 A.Ys: 2011-12 & 2012-13 ACIT, Circle-2(1), vs. Royal Automobiles Pvt. Ltd., Gwalior Chandravadni, Jhansi Road, Gwalior PAN: AACCR 9514 K (Appellant) (Respondent) Appellant by Shri Waseem Arshad, Sr. DR Respondent by Shri Mahesh Agarwal, CA Date of Hearing 13/11/2017 Date of Pronouncement 07/12/2017 ORDER PER BENCH: These appeals by the Revenue are directed against the order dated 12.01.2017 passed by the CIT(A), Gwalior for the Assessment…

ACIT Circle-2(1), Gwalior vs. Royal Automobiles P Ltd, Gwalior

In the result, both the appeals of the revenue are dismissed

ITA 121/AGR/2017[2011-12]Status: DisposedITAT Agra07 Dec 2017AY 2011-12

Bench: The Ao.

Section 2(22)(e)

…IN THE INCOME-TAX APPELLATE TRIBUNAL, AGRA BENCH, AGRA Before: Shri A.D. Jain, Judicial Member And Shri Dr. Mitha Lal Meena, Accountant Member ITA Nos. 121 & 122/Agra/2017 A.Ys: 2011-12 & 2012-13 ACIT, Circle-2(1), vs. Royal Automobiles Pvt. Ltd., Gwalior Chandravadni, Jhansi Road, Gwalior PAN: AACCR 9514 K (Appellant) (Respondent) Appellant by Shri Waseem Arshad, Sr. DR Respondent by Shri Mahesh Agarwal, CA Date of Hearing 13/11/2017 Date of Pronouncement 07/12/2017 ORDER PER BENCH: These appeals by the Revenue are directed against the order dated 12.01.2017 passed by the CIT(A), Gwalior for the Assessment…

D.C.I.T., Circle-2, Gwalior vs. M/S Prem Motors Pvt Ltd., Gwalior

The appeals of the department are dismissed

ITA 327/AGR/2014[2010-11]Status: DisposedITAT Agra16 Nov 2017AY 2010-11
Section 2(22)(e)Section 22Section 40A(2)(b)

…IN THE INCOME-TAX APPELLATE TRIBUNAL, AGRA BENCH, AGRA Before: Shri A.D. Jain, Judicial Member And Shri Dr. Mitha Lal Meena, Accountant Member ITA Nos. 322/Agra/2015 A.Ys: 2011-12 ACIT, Circle-2, vs. Prem Motors, Gwalior Kanwal Complex, A.G. Office Road, Gwalior. PAN : AABCP 2035 Q (Appellant) (Respondent) ITA Nos. 327/Agra/2014 A.Ys: 2010-11 DCIT, Circle-2, vs. Prem Motors, Gwalior Kanwal Complex, A.G. Office Road, Gwalior. PAN : AABCP 2035 Q (Appellant) (Respondent) Appellant by Shri Waseem Arshad, Sr. DR Respondent by Shri Mahesh Agarwal, CA Date of Hearing 23.10.2017 Date of Pronouncement 16.11.2017 ITA…

Bses Rajdhani Power Ltd., New Delhi vs. ACIT, New Delhi

The appeal is partly allowed

ITA 3688/DEL/2011[2005-06]Status: DisposedITAT Delhi05 Oct 2015AY 2005-06

Bench: Shri I.C. Sudhir & Shri Inturi Rama Rao Assessment Year : 2005-06 Bses Rajdhani Power Ltd., Vs. Assistant Cit, Bses Bhawan, Nehru Place, Circle-3(1), New Delhi. New Delhi. (Pan: Aagcs3187H) (Appellant) (Respondent) Assessment Year: 2005-06 Deputy Cit, Vs. Bses Rajdhani Power Ltd., Circle 3(1), Bses Bhavan, Nehru Place, New Delhi. New Delhi. (Pan: Aagcs3187H) (Appellant) (Respondent) Assessment Year : 2006-07 Bses Rajdhani Power Ltd., Vs. Assistant Cit, Bses Bhawan, Nehru Place, Circle-3(1), New Delhi. New Delhi. (Pan: Aagcs3187H) (Appellant) (Respondent) Assessment Year: 2006-07 Deputy Cit, Vs. Bses Rajdhani Power Ltd., Circle 3(1), Bses Bhavan, Nehru Place, New Delhi. New Delhi. (Pan: Aagcs3187H) (Appellant) (Respondent)

Section 154

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH “F” NEW DELHI) BEFORE SHRI I.C. SUDHIR AND SHRI INTURI RAMA RAO Assessment year : 2005-06 BSES Rajdhani Power Ltd., vs. Assistant CIT, BSES Bhawan, Nehru Place, Circle-3(1), New Delhi. New Delhi. (PAN: AAGCS3187H) (Appellant) (Respondent) Assessment Year: 2005-06 Deputy CIT, vs. BSES Rajdhani Power Ltd., Circle 3(1), BSES Bhavan, Nehru Place, New Delhi. New Delhi. (PAN: AAGCS3187H) (Appellant) (Respondent) Assessment year : 2006-07 BSES Rajdhani Power Ltd., vs. Assistant CIT, BSES Bhawan, Nehru Place, Circle-3(1), New Delhi. New Delhi. (PAN: AAGCS3187H) (Appell…

209 (Delhi) (HC) 3. CIT v, Daisy Packers (P.) Ltd. (2014) 220 Taxman 331 (Guj)(HC) 4. CIT v. Suram (220 Taxmann 327) — Cited in 5 Judgments | BharatTax