4. CIT v. Chadha Automobiles (India)

202 Taxmann 268High Court2011#19781 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2019.

Judgments citing 4. CIT v. Chadha Automobiles (India)

M/S. Raj Buildcon Construction Ltd., Gurgaon vs. JCIT, Gurgaon

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

ITA 2422/DEL/2015[2010-11]Status: DisposedITAT Delhi29 Apr 2019AY 2010-11

Bench: Shri Bhavnesh Saini & Shri O.P. Kantassessment Year: 2010-11 M/S. Raj Buildcon Vs. Jcit(A), Construction Ltd., Range-Ii, Gurgaon (Haryana) 404, Welldone Tech Park, Sector-48, Sohna Road, Gurgaon (Haryana) Pan :Aadcr6387F (Appellant) (Respondent) Appellant By Shri Rohit Tiwari, Adv. Respondent By Smt. Rinku Singh, Sr.Dr

Section 143(3)Section 145(3)Section 3

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: “E”, NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2010-11 M/s. Raj Buildcon Vs. JCIT(A), Construction Ltd., Range-II, Gurgaon (Haryana) 404, Welldone Tech Park, Sector-48, Sohna Road, Gurgaon (Haryana) PAN :AADCR6387F (Appellant) (Respondent) Appellant by Shri Rohit Tiwari, Adv. Respondent by Smt. Rinku Singh, Sr.DR Date of hearing 18.03.2019 Date of pronouncement 29.04.2019 ORDER PER O.P. KANT, A.M.: This appeal by the assessee has been preferred against order dated 13/03/2015 passed by the Ld. Com…

DCIT, New Delhi vs. M/S. Pearl Bottling Pvt. Ltd., New Delhi

In the result, the ITA No

ITA 5306/DEL/2015[2012-13]Status: DisposedITAT Delhi27 Feb 2019AY 2012-13

Bench: Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: Sh. P.C. Yadav, AdvFor Respondent: Smt. Sulekha Verma, CIT(DR)
Section 132Section 142(1)Section 145(2)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER I.T.A. Nos. 5305 & 5306/Del/2015 A.Yrs. : 2011-12 & 2012-13 DCIT, CC-07, NEW DELHI VS. M/S PEARL BOTTLING PVT. LTD. 702, ANSAL BHAWAN, 16, K.G. MARG, NEW DELHI – 110 001 (PAN:- AABCK2911Q) (ASSESSEE) (RESPONDENT) Revenue by : Smt. Sulekha Verma, CIT(DR) Assessee by : Sh. P.C. Yadav, Adv. ORDER PER H.S. SIDHU : JM These appeals are filed by the Revenue against the respective impugned Orders both dated 10.6.2015 of the Ld. CIT(A)-24, New Delhi relevant to assessment ye…

DCIT, New Delhi vs. M/S. Pearl Bottling Pvt. Ltd., New Delhi

In the result, the ITA No

ITA 5305/DEL/2015[2011-12]Status: DisposedITAT Delhi27 Feb 2019AY 2011-12

Bench: Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: Sh. P.C. Yadav, AdvFor Respondent: Smt. Sulekha Verma, CIT(DR)
Section 132Section 142(1)Section 145(2)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER I.T.A. Nos. 5305 & 5306/Del/2015 A.Yrs. : 2011-12 & 2012-13 DCIT, CC-07, NEW DELHI VS. M/S PEARL BOTTLING PVT. LTD. 702, ANSAL BHAWAN, 16, K.G. MARG, NEW DELHI – 110 001 (PAN:- AABCK2911Q) (ASSESSEE) (RESPONDENT) Revenue by : Smt. Sulekha Verma, CIT(DR) Assessee by : Sh. P.C. Yadav, Adv. ORDER PER H.S. SIDHU : JM These appeals are filed by the Revenue against the respective impugned Orders both dated 10.6.2015 of the Ld. CIT(A)-24, New Delhi relevant to assessment ye…

Kundan Rice Mills Ltd., Delhi vs. ACIT, Karnal

In the result, all the appeals of the department as well as the cross objections of the assessee are allowed for statistical purposes

ITA 31/DEL/2015[2005-06]Status: DisposedITAT Delhi30 Nov 2015AY 2005-06

Bench: Shri N.K.Saini & Shri C.M. Garg

For Appellant: Shri Ved Jain, CAFor Respondent: Shri Gajanand Meena, CIT-DR
Section 133ASection 145Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCHÉS, DELHI ‘D’ BENCH BEFORE SHRI N.K.SAINI, ACCOUNTANT MEMBER, AND SHRI C.M. GARG, JUDICIAL MEMBER ITA Nos. 31 to 35/DEL/2015 [Assessment Years: 2005-06 to 2009-10] Kundan Rice Mills Ltd Vs. The ACIT D-16 & 17, Central Market Central Circle Prashant Vihar, Delhi Karnal PAN No. AAACK 7098 P (Appellant) (Respondent) ITA Nos. 773 to 777/DEL/2015 Assessment Years: 2005-06 to 2009-10] The ACIT Vs. Kundan Rice Mills Ltd Central Circle D-16 & 17, Central Market Karnal Prashant Vihar, Delhi PAN No. AAACK 7098 P (Appellant) (Respondent) Assessee by : Shri Ved Jain, CA S…

4. CIT v. Chadha Automobiles (India) (202 Taxmann 268) — Cited in 4 Judgments | BharatTax