224 Taxman 178 (Punjab & Haryana) 2. CIT v. N. Tarika Properties Investment (P) Ltd.

221 Taxmann 14High Court2014#11335 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 1961 Section 132 Section 133A of the Income Tax Act Section 143(3)Section 143(3) of the Income Tax Act Section 144A Section 147 Section 148

Judgments citing 224 Taxman 178 (Punjab & Haryana) 2. CIT v. N. Tarika Properties Investment (P) Ltd.

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…

SURABHI ENTERTAINMENT PRIVATE LIMITED ( PREVIOUSLY KNOWN AS PEARLS ENTERTAINMENT PRIVATE LIMITED),NEW DELHI vs. DCIT, CIRCLE-24(2), NEW DELHI

In the result, this appeal stands dismissed on merit

ITA 9736/DEL/2019[2011-12]Status: DisposedITAT Delhi03 Sept 2024AY 2011-12

Bench: Shri Kul Bharat & Shri Avdhesh Kumar Mishra

Section 132Section 143(3)Section 147Section 148Section 234ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’: NEW DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI AVDHESH KUMAR MISHRA, ACCOUNTANT MEMBER ITA No.9736/Del/2019, A.Y.2011-12) Surabhi Entertainment Pvt. DCIT, Ltd. (Previously known as Circle-24(2) Pearls Entertainment Pvt. Ltd.) Vs. New Delhi 705, 7th Floor, Manjusha Building, 57, Nehru Place, New Delhi PAN: AAECP3922F (Appellant) (Respondent) Appellant by None Respondent by Sh. Anuj Garg, Sr. DR Date of Hearing 05/06/2024 Date of Pronouncement /09/2024 ORDER PER AVDHESH KUMAR MISHRA, AM This appeal for the Assessment Year (hereinafter, the ‘AY…

BHADANES HITECH TECHNOLOGY COMPUTER PVT.LTD,,NASHIK vs. INCOME-TAX OFFICER, WARD - 1(1),, NASHIK

Appeal is partly allowed in above terms

ITA 1289/PUN/2018[2013-14]Status: DisposedITAT Pune14 Jul 2022AY 2013-14

Bench: Shri S.S. Godara & Dr. Dipak P. Ripoteनिर्धारण वषा / Assessment Year : 2013-14 Bhadanes Hitech Technology Vs. Ito, Ward Computer Pvt. Ltd. 1(1), Nashik Flat No.10, Padmavishwa Plaza, Nashik Pune Road, Tagore Nagar, Nashik – 422006 Pan : Aadcb9102E Appellant Respondent

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER निर्धारण वषा / Assessment Year : 2013-14 Bhadanes Hitech Technology Vs. ITO, Ward Computer Pvt. Ltd. 1(1), Nashik Flat No.10, Padmavishwa Plaza, Nashik Pune Road, Tagore Nagar, Nashik – 422006 PAN : AADCB9102E Appellant Respondent Assessee by Shri Naimish Dixit Revenue by Shri M.G. Jasnani Date of hearing 04-07-2022 Date of pronouncement 14-07-2022 आदेश / ORDER PER S.S. GODARA, JM : This assessee‟s appeal for AY 2013-14 arises against the CIT(A)-1, Nashik‟s order dated 29…

V E L SOFTWARE LTD.,,NASHIK vs. DEPUTY COMMISSIONER OF INCOME-TAX,,

In the result, the appeal of the assessee is dismissed

ITA 1173/PUN/2016[2001-02]Status: DisposedITAT Pune18 May 2022AY 2001-02

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhury"नधा"रण वष" / Assessment Year : 2001-02

Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER "नधा"रण वष" / Assessment Year : 2001-02 VEL Software Limited, Vs. DCIT, Circle-1, 5, Gurukrupa, Nashik Purbai Rajendra Complex, Opp. Hotel Vasco, Nashik Road, Nashik 422 101 PAN : AAACV7830N Appellant Respondent Assessee by Shri Naresh Kumar Revenue by Shri Sardar Singh Meena Date of hearing 17-05-2022 Date of pronouncement 18-05-2022 आदेश / ORDER PER PARTHA SARATHI CHAUDHURY, JM : This appeal preferred by the assessee emanates from the order of the ld.CI…

ACIT, CENTRAL CIRCLE-19, NEW DELHI vs. M/S K.R. PULP & PAPERS LTD,, NEW DELHI

In the result, the appeal of the Revenue is

ITA 5064/DEL/2017[2009-10]Status: DisposedITAT Delhi31 Mar 2022AY 2009-10

Bench: Shri R.K. Panda & Shri N.K. Choudhry

For Appellant: Ms. Monika Aggarwal, AdvocateFor Respondent: Smt. Sunita Singh, CIT-DR

Section 132Section 143(3)Section 147Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “C”: DELHI. BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI N.K. CHOUDHRY, JUDICIAL MEMBER ITA No.5064/Del./2017 Assessment Year 2009-10 The ACIT, Central M/s. KR Pulp and Papers Circle-19, Room No.104, vs., Ltd., 304, Roots Tower, ARA Centre, E-2, District Centre, Laxmi Jhandewalan, Nagar, New Delhi – 110 092 New Delhi. PAN AAACK5861C (Appellant) (Respondent) For Revenue : Smt. Sunita Singh, CIT-DR Shri Gautam Jain, Advocate Shri Lalit Mohan, C.A. For Assessee : Ms. Monika Aggarwal, Advocate. Date of Hearing : 03.02.2022 Date of Pronouncement : 31.03.20…

LEXPLOSION SOLUTION PVT. LTD.,NEW DELHI vs. ITO, WARD- 15(2), NEW DELHI

In the result, the appeal filed by the assessee is partly allowed for statistical purpose

ITA 7762/DEL/2018[2013-14]Status: DisposedITAT Delhi16 May 2019AY 2013-14

Bench: Sh. R.K Pandaassessment Year: 2009-10 M/S. Shishya Edutech (P) Ltd. Ito 4346/4-C, 1St Floor, Ansari Vs Ward – 23(2) Road, Daryaganj, New Delhi New Delhi -02 C/O Shri S. K. Sahpathi House No.579, Sector -16A, Faridabad -121002 Pan No. Aahcs9225R (Appellant) (Respondent)

Section 131Section 143Section 147Section 148Section 151

…nt proceedings as well as the addition on merit :- 1. Sudhir Kuamr Sharma (HUF) Vs. CIT 46 taxmann.com 340 (Punjab & Haryana) [2014] 224 Taxman 178 (Punjab & Haryana) 2. CIT Vs. N. Tarika Properties Investment (P) Ltd. [2013] 40 taxmann.com 525 (Delhi) [2014] 221 Taxmann 14 (Delhi)/ [2014] CTR 472 (Delhi). 3 N Tarika Properties Investment (P) Ltd. Vs. CIT [ 2014] 51 taxmann.com 387 (SC)/ [2014] 227 Taxman 373 (SC) 4. CIT Vs. Nova Promoters & Finlease (P) Ltd. (18 taxmann.com 217, 206 Taxman 207, 342 ITR 169, 252 CTR 187 7 5. CIT Vs. Ultra Modern Exports (P.) Ltd. (40 taxmann.com 458, 220 Taxman 165) 6. Suman Gupt…

SHISHYA EDUTECH PVT. LTD.,NEW DELHI vs. ITO, WARD- 23(2), NEW DELHI

In the result, the appeal filed by the assessee is partly allowed for statistical purpose

ITA 7726/DEL/2017[2009-10]Status: DisposedITAT Delhi01 Apr 2019AY 2009-10

Section 131Section 143Section 147Section 148Section 151

M/S KESAR BIOTECH PVT. LTD.,,NEW DELHI vs. ITO, NEW DELHI

In the result, the appeal filed by the assessee stands allowed for statistical purposes

ITA 3608/DEL/2016[2007-08]Status: DisposedITAT Delhi20 Jan 2017AY 2007-08

Bench: Shri H. S. Sidhu

For Appellant: Sh. S. Krishnan, CAFor Respondent: Sh. Anil Sharma, Sr. DR

Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘SMC-II’ NEW DELHI BEFORE SHRI H. S. SIDHU, JUDICIAL MEMBER I.T.A. No. 3608/Del/2016 Assessment Year: 2007-08 M/S KESAR BIOTECH PVT. LTD. vs. INCOME TAX OFFICER 41, SAMRAT ENCLAVE, PITAMPURA, WARD 14(3), DELHI – 110034 NEW DELHI (PAN: AACCK6954E) (ASSESSEE) (RESPONDENT) Assessee by: Sh. S. Krishnan, CA Revenue by: Sh. Anil Sharma, Sr. DR ORDER This appeal is filed by assessee against the order dated 31.3.2016 passed by the Ld. CIT(A)-5, Delhi relating to Assessment Year 2007-08 on the following grounds:- On the facts and in the circumstances of the case…

ITO 6(3)3, MUMBAI vs. MAHANAGAR TRADING CO. P.LTD, MUMBAI

In the result, appeal of the revenue is partly allowed for statistical purposes

ITA 5263/MUM/2011[2002-03]Status: DisposedITAT Mumbai29 Jun 2016AY 2002-03

Bench: Shri B R Baskaran & Shri Amit Shukla

Section 131Section 133(6)Section 143(3)Section 41(1)Section 68

…आयकर अपीलीय अिधकरण “बी” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI "ी बी आर भा"करन, लेखा सद"य एवं "ी अिमत शु"ला, "याियक सद"य के सम" । BEFORE SHRI B R BASKARAN, ACCOUNTANT MEMBER AND SHRI AMIT SHUKLA, JUDICIAL MEMBER ITA No. : 5263/Mum/2011 (Assessment year: 2002-03) Vs महानगर "े"डंग कंपनी "ाइवेट "ल"मटेड The ITO -6(3)-3, R. No. 524, Aayakar Bhavan, M/s Mahanagar Trading Co. Pvt Ltd, 5th Floor, M K Marg, 49-A, Shiv Smruti Chambers, Mumbai-400 020 Dr. A B Road, Worli, Mumbai -400 018 "थयी लेखा सं. PAN: AADCM 0605 R अपीलाथ" (Appellant) ""यथ" (Respondent) Appellant by : "मस राजे"…