261 CTR 449 (Delhi) (iii) CIT v. Dharampal Premchand Ltd.

212 Taxmann 73High Court2013#23628 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2016 to 2020.

Judgments citing 261 CTR 449 (Delhi) (iii) CIT v. Dharampal Premchand Ltd.

Smt. Swarn Durgia, Jaipur vs. ITO, Ward-6(1), Jaipur

In the result, the appeal of the assessee is allowed

ITA 1326/JPR/2019[2015-16]Status: DisposedITAT Jaipur21 Feb 2020AY 2015-16

Bench: : Shri Ramesh C.Sharma, Am & Shri Vijay Pal Rao, Jm Vk;Dj Vihy La-@Ita No. 1326/Jp/2019 Fu/Kzkj.K O"Kz@Assessment Year : 2015-16 Cuke Smt. Swarn Durgia The Ito Vs. 57, Vidyut Abhiyanta Colony Ward- 6(1) Malviya Nagar, Jaipur Jaipur Lfkk;H Ys[Kk La-@Thvkbzvkj La-@ Pan/Gir No.: Ahfpd 9413 J Vihykfkhz@Appellant Izr;Fkhz@Respondent Fu/Kzkfjrh Dh Vksj Ls@ Assessee By : Shri S.L.Poddar, Advocate Jktlo Dh Vksj Ls@ Revenue By : Shri K.C. Gupta, Jcit-Dr Lquokbz Dh Rkjh[K@ Date Of Hearing : 17/02/2020 ?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 25 /02/2020 Vkns'K@ Order

For Appellant: Shri S.L.Poddar, AdvocateFor Respondent: Shri K.C. Gupta, JCIT-DR

Section 143(3)Section 271(1)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCH ‘A’, JAIPUR Jh jes’k lh-'kekZ] ys[kk lnL; ,oa Jh fot; iky jko] U;kf;d lnL; ds le{k Before : Shri Ramesh C.Sharma, AM & Shri Vijay Pal Rao, JM vk;dj vihy la-@ITA No. 1326/JP/2019 fu/kZkj.k o"kZ@Assessment Year : 2015-16 cuke Smt. Swarn Durgia The ITO Vs. 57, Vidyut Abhiyanta Colony Ward- 6(1) Malviya Nagar, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@ PAN/GIR No.: AHFPD 9413 J vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri S.L.Poddar, Advocate jktLo dh vksj ls@ Revenue by : Shri K.C. G…

DCIT, New Delhi vs. Maharashtra Seamless Ltd., New Delhi

In the result the appeal of the revenue is dismissed

ITA 6458/DEL/2015[2009-10]Status: DisposedITAT Delhi13 Jun 2018AY 2009-10

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishidcit, Vs. Maharashtra Seamless Ltd, Plot No. 5, 2Nd Floor, Pusa Circle-16(1), New Delhi Road, New Delhi Pan: Aaacm0511B (Appellant) (Respondent)

For Appellant: Shri Ved Jain, CAFor Respondent: Shri Sajnit Singh, CIT DR

Section 154Section 271(1)(c)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER DCIT, Vs. Maharashtra Seamless Ltd, Plot No. 5, 2nd Floor, Pusa Circle-16(1), New Delhi Road, New Delhi PAN: AAACM0511B (Appellant) (Respondent) Revenue by : Shri Sajnit Singh, CIT DR Assessee by: Shri Ved Jain, CA Date of Hearing 26/03/2018 Date of pronouncement 13/06/2018 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This is an appeal filed by the revenue against the order of the ld CIT(A)- 6, New Delhi dated 15/09/2015 for the Assessment Year 2009-10. The ld C…

ADIT, New Delhi vs. M/S. Rolls Royce Singapore Pte Ltd., New Delhi

In the result all the four appeals of the Revenue are dismissed

ITA 862/DEL/2012[2001-02]Status: DisposedITAT Delhi24 Aug 2016AY 2001-02

Bench: : Shri I.C. Sudhir & Shri L.P. Sahu

For Appellant: Sh. V.R. Sonbhadra, Sr. DRFor Respondent: Sh Gaurav Gupta, Advocate &

Section 115ASection 143(3)Section 148Section 271(1)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH ‘F’ NEW DELHI BEFORE : SHRI I.C. SUDHIR, JUDICIAL MEMBER & SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA No. 862 to 865/Del./2012 Asstt. Years : 2001-02 to 2004-05 A.C.I.T., Circle 2(1), vs. Rolls Royce Singapore Pte Ltd., New Delhi. C/o Luthra & Luthra, A-16/9, Vasant Vihar, New Delhi. (PAN: AACCR 6335E) (Appellant) (Respondent) Appellant by : Sh. V.R. Sonbhadra, Sr. DR Respondent by : Sh Gaurav Gupta, Advocate & Sh. S.S. Tomar, Advocate Date of hearing : 12.08.2016 Date of pronouncement : 24.08.2016 ORDER Per L.P. Sahu, Accountant Member: These are four appeals filed…