268 (Delhi); (ii) DCIT v. Viraj Profiles Ltd.

175 TTJ 180Income Tax Appellate Tribunal#17008 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2020.

Judgments citing 268 (Delhi); (ii) DCIT v. Viraj Profiles Ltd.

ACIT, New Delhi vs. M/S Modland Wears Pvt. Ltd., New Delhi

In the result, the Ground Nos

ITA 3587/DEL/2011[2008-09]Status: DisposedITAT Delhi28 Jan 2020AY 2008-09

Bench: Shri Bhavnesh Saini & Shri O.P. Kantassessment Year: 2008-09

Section 143(3)Section 14A

…nn.com 297 (Punjab & Harvana)/[2015] 228 Taxman 368 (Punjab & Haryana)(MAG.) 6. Nahar Spinning Mills Ltd. Vs CIT [2017] 82 taxmann.com 154 (Punjab & Haryana) 7. Dy. CIT v. Virai Profiles Ltd. 156 ITD 721 46/ ITR 626/177 TTJ 466 8. NYK Line India Ltd. v. ACIT [175 TTJ 180/132 DTR 7] 9. Super Auto Forge (P.) Ltd. Vs. ACIT (157 JTD 467) 10. Vipin Malik Vs.ACIT (45 ITR 589) 11.4 The learned counsel of the assessee, on the other hand, relied on the submission made before the Ld. CIT(A) and C.O. No. 299/Del/2011 submitted that disallowance under rule 8D(2)(iii) of the Income Tax Rules, 1962, for administrative expens…

M/S. Unitech Infra- Con Ltd., New Delhi vs. DCIT, New Delhi

The appeal is allowed

ITA 6679/DEL/2015[2010-11]Status: DisposedITAT Delhi15 Nov 2019AY 2010-11

Bench: Shri Amit Shukla & Shri Anadee Nath Misshra

Section 14ASection 14A(2)Section 250

…om 297 (Punjab & Haryana)/[2015] 228 Taxman 368 (Punjab & Harayana)(MAG.) 5. Nahar Spinning Mills Ltd. vs. CIT [2017] 82 taxmann.com 154 (Punjab & Haryana). 6. Dy. CIT vs. Viraj Profiles Ltd. 156 ITD 72/46 ITR 626/177 TTJ 466 7. NYK Line India Ltd. vs. ACIT [175 TTJ 180 / 132 DTR 7]. 8. Super Auto Forge (P.) Ltd. vs. ACIT (156 ITD 467). 9. Vipin Malik vs. ACIT (45 ITR 589). [C.2] We have heard both sides and perused the materials on record and considered the precedents brought to our attention by both sides and also the precedents referred to in the records. We find from perusal of the assessment order that al…

Ntpc Ltd., New Delhi vs. DCIT, New Delhi

Appeal is allowed

ITA 4754/DEL/2015[2005-06]Status: DisposedITAT Delhi25 Apr 2019AY 2005-06

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Ms. Pramita M. Biswas, CIT DR

Section 14ASection 37(1)Section 80I

…ions which have been made part of the record and has also relied upon the decisions in (i) Indiabulls Financial Services Ltd. vs. DCIT – (2016) 76 taxmann.com 268 (Delhi); (ii) DCIT vs. Viraj Profiles Ltd. – 156 ITD 72; (iii) NYK Line India Ltd. vs. ACIT – 175 TTJ 180; (iv) Super Auto Forge (P.) Ltd. vs. ACIT 156 ITD 467; (v) Vipin Malik vs. ACIT 45 ITR 589; (vi) Punjab Tractors Ltd. vs. CIT – 2017-TIOL-353-HC- P&H-IT; (vii) Godrej & Boyce Mfg. Company Ltd. – 394 ITR 449 19 ITA No.4183/Del./2015 ITA No.4754/Del./2015 (SC); and Maxopp Investment Ltd. vs. CIT (2018) 91 taxmann.com 154 (SC). 25 Perusal of th…

DCIT, New Delhi vs. M/S Ntpc Ltd., New Delhi

Appeal is allowed

ITA 4183/DEL/2015[2005-06]Status: DisposedITAT Delhi25 Apr 2019AY 2005-06

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Ms. Pramita M. Biswas, CIT DR

Section 14ASection 37(1)Section 80I

DCIT, New Delhi vs. M/S. Mahalaxmi Designs Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 1991/DEL/2014[2010-11]Status: DisposedITAT Delhi23 Nov 2017AY 2010-11

Bench: Shri G.D. Agrawal, Before Shri G.D. Agrawal & And Before Shri Before Shri G.D. Agrawal, G.D. Agrawal & And Shri Kuldip Singh Shri Kuldip Singhshri Kuldip Singh Shri Kuldip Singh

For Appellant: Ms. Shefali Swaroop, CIT-DRFor Respondent: Shri Ajay Wadhwa, Advocate and Ms. Bharti Sharma, CA

…on'ble Jurisdictional High Court in the case of Indiabulls Financial Services Ltd. Vs. DCIT – [2016] 76 taxmann.com 268 (Delhi) and also the following decisions of the ITAT :- (i) DCIT Vs. Viraj Profiles Ltd. – 46 ITR 626. (ii) NYK Line India Ltd. Vs. ACIT – 175 TTJ 180. (iii) Super Auto Forge (P) Ltd. Vs. ACIT – 156 ITD 467. (iv) Vipin Malik Vs. ACIT – 45 ITR 589. 8. The learned counsel for the assessee, on the other hand, stated that in the case of the assessee, during the year under consideration, no business activities had commenced and it was only the borrowing and lending of the money during the year under…