29. CIT v. SFIL STOCK BROKING LTD.

163 Taxmann 325High Court2007#22944 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2017 to 2022.

Judgments citing 29. CIT v. SFIL STOCK BROKING LTD.

DCIT 15(2)(2), Mumbai vs. M/S Premier Supplies & Services P Ltd, Navi Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 1384/MUM/2020[2011-12]Status: DisposedITAT Mumbai03 Aug 2022AY 2011-12

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bledcit – 15(2)(2) V. M/S. Premier Supplies & Services Pvt. Ltd., Office No. 47, Satya Sai Plaza Room No. 357, 3Rd Floor Sector-11, Plot No. 5 Aayakar Bhavan, M.K. Road Panvel, Navi Mumbai - 410206 Mumbai - 400020 Pan: Aaccg2655A (Appellant) (Respondent) Assessee By : None Department By : Shri Nihar Ranjan Samal

For Appellant: NoneFor Respondent: Shri Nihar Ranjan Samal

Section 143(3)Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER DCIT – 15(2)(2) v. M/s. Premier Supplies & Services Pvt. Ltd., Office No. 47, Satya Sai Plaza Room No. 357, 3rd Floor Sector-11, Plot No. 5 Aayakar Bhavan, M.K. Road Panvel, Navi Mumbai - 410206 Mumbai - 400020 PAN: AACCG2655A (Appellant) (Respondent) Assessee by : None Department by : Shri Nihar Ranjan Samal Date of Hearing : 05.07.2022 Date of Pronouncement : 03.08.2022 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This appeal is filed by the revenue against or…

Achla Dhawan vs. Income Tax Officer

The appeal of the assessee are dismissed

ITA 2165/DEL/2008[2000-2001]Status: DisposedITAT Delhi09 Aug 2018AY 2000-2001

Bench: Shri S. K. Yadav & Shri Prashant Maharishi

For Appellant: Shri K. Sampath, Adv. &For Respondent: Shri S. L. Anuragi, Sr. D. R

Section 143(3)Section 148Section 68

…ITA. 2165 (Del) of 2008. Smt. Achla Dhawan, Meerut. 1 IN THE INCOME TAX APPELLATE TRIBUNAL [DELHI BENCHES: “ C ” NEW DELHI ] BEFORE SHRI S. K. YADAV, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I. T. Appeal No. 2165 (Del) of 2008 Assessment Year : 2000-01. Smt. Achla Dhawan, Income Tax Officer, Vs. 104/2, Thapar Nagar, Ward : 1(1) M E E R U T [ U. P. ] M E E R U T. PAN : AALPD 9004 G (Appellant) (Respondent) Assessee by : Shri K. Sampath, Adv. & Shri V. Raja Kumar, Adv.; Department by : Shri S. L. Anuragi, Sr. D. R.; Date of Hearing : 24.05.2018; Date of Pronouncement: O R D E R. PE…

Sh. Vikas Kapoor, Delhi vs. ACIT, New Delhi

In the result, the appeal of the Assessee is allowed

ITA 5936/DEL/2016[2008-09]Status: DisposedITAT Delhi28 Mar 2017AY 2008-09

Bench: Shri H.S. Sidhuassessment Year: 2008-09

For Appellant: SH. V.K.SABHARWAL, ADV. &For Respondent: MS. BEDOBINA CHAUDHURI, SR. DR

Section 139(1)Section 142(1)Section 143Section 143(1)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER Assessment Year: 2008-09 SH. VIKAS KAPOOR, VS ACIT, FLAT NO. 1, POCKET-A1, CENTRAL CIRCLE-04, SECTOR-07, NEW DELHI ROHINI, DELHI -110 085 C/O SABHARWAL & PARTNERS, 4819/24, ANSARI ROAD, DARYAGANJ, NEW DELHI – 110 002 (PAN: AHRPK4150F) (APPELLANT) (RESPONDENT) Assessee by : SH. V.K.SABHARWAL, ADV. & SH. SUDHIR MATHUR, ADV. Department by : MS. BEDOBINA CHAUDHURI, SR. DR ORDER The Assessee has filed the Appeal against the impugned Order dated 27.9.2016 of Ld. CIT(A)-23, New Delhi pertaining to assess…