3. CIT v. Cornerstone Exports (P.) Ltd.

238 Taxmann 465High Court2016#23863 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2023.

Judgments citing 3. CIT v. Cornerstone Exports (P.) Ltd.

Assistant Commissioner of Income Tax Circle- 3, Srinagar vs. Measage Saifco Ceements Private Limited, Srinagar

In the result, the appeal of the Department and CO of the Assesse is 23

ITA 451/ASR/2019[2013-14]Status: DisposedITAT Amritsar23 Aug 2023AY 2013-14

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: NoneFor Respondent: Sh. Rajiv Wadhera, Sr. DR

Section 143(3)Section 36Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 451/Asr/2019 Assessment Year: 2013-14 Asstt. Commissioner of Vs. M/s Saifco Cement Pvt. Ltd. Income Tax, Circle-3 Kral Sangri Brain Nishat, Srinagar Srinagar [PAN: AAECS 8832M] (Appellant) (Respondent) C.O. No. 6/Asr/2022 (Arising out of ITA No. 451/Asr/2019) Assessment Year: 2013-14 M/s Saifco Cement Pvt. Ltd. Vs. Asstt. Commissioner of Opp. Post Office Batwara Income Tax, Circle-3 Srinagar, J & K Shah House, Srinagar J&K [PAN: AAECS 8832M] (Ap…

DCIT, New Delhi vs. M/S. Mrg Developers Pvt. Ltd., Delhi

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

ITA 4070/DEL/2014[2008-09]Status: DisposedITAT Delhi28 Jan 2020AY 2008-09

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: Shri P.K. Mishra, C.AFor Respondent: Ms. Rakhi Vimal, Sr. DR

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “E”: DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA.No.4070/Del./2014 Assessment Year 2008-2009 M/s. MRG Developers Pvt. The DCIT, Ltd., K.P. Block, Plot Cinema Pacific North vs., Central Circle-16, Community Centre, Pitampura, Delhi. New Delhi. PAN AADCM4743Q (Appellant) (Respondent) For Revenue : Ms. Rakhi Vimal, Sr. DR For Assessee : Shri P.K. Mishra, C.A. Date of Hearing : 22.01.2020 Date of Pronouncement : 28.01.2020 ORDER PER BHAVNESH SAINI, J.M. This appeal by Revenue has been directed against the Order of t…

Super Auto Centre, New Delhi vs. ITO, Ward- 28(1), New Delhi

In the result, the Appeal of the assessee is dismissed

ITA 7709/DEL/2018[2014-15]Status: DisposedITAT Delhi18 Oct 2019AY 2014-15

Bench: Shri H.S. Sidhua.Y.: 2014-15

For Appellant: SH. Rohit Tiwari, AdvFor Respondent: MS. Ekta Vishnoi, Sr. DR

Section 143(2)Section 143(3)Section 36Section 36(1)(iii)

…IN THE INCOME TAX APPELATE TRIBUNAL DELHI BENCH “SMC”: NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER A.Y.: 2014-15 Super Auto Centre, VS. ITO, Ward-28(1), Indian Oil Petroleum Pump, New Delhi Sriniwaspuri, Ring Road, New Delhi – 65 (PAN: AAPFS7207N) (Appellant) (Respondent) Assessee by : SH. Rohit Tiwari, Adv. Department by : MS. Ekta Vishnoi, Sr. DR. O R D E R This appeal filed by the Assessee is directed against the Order dated 25.9.2018 of the Ld. CIT(A)-10, New Delhi pertaining to assessment year 2014-15. Originally the assessee has filed the 09 grounds of appeal running into 8 pages. But on asking…