4. Commissioner of Income-tax v. Bharti Overseas Trading Co.

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Judgments citing 4. Commissioner of Income-tax v. Bharti Overseas Trading Co.

DCIT, New Delhi vs. M/S Oncquest Laborotories Ltd., New Delhi

In the result, the Revenue’s Appeal stands dismissed

ITA 4944/DEL/2015[2011-12]Status: DisposedITAT Delhi13 Nov 2019AY 2011-12

Bench: Shri H.S. Sidhu & Shri O.P. Kant

For Appellant: Sh. M.P. Rastogi, AdvFor Respondent: Sh. Subhakant Sahu, Sr. DR

Section 2(22)Section 2(22)(c)Section 2(22)(e)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER I.T.A. No. 4944/DEL/2015 A.Y. : 2011-12 DCIT, CIRCLE 19(1), VS. M/S ONCQUEST LABORATORIES NEW DELHI LTD. 4TH FLOOR, PUNJABI BHAWAN, 10, ROUSE AVENUE, NEW DELHI – 110 002 (PAN: AAAC09860B) (ASSESSEE) (RESPONDENT) Revenue by : Sh. Subhakant Sahu, Sr. DR. Assessee by : Sh. M.P. Rastogi, Adv. ORDER PER H.S. SIDHU : JM The Revenue has filed this Appeal against the impugned Order dated 27.05.2015 of the Ld. CIT(A)-7, New Delhi relevant to assessment year 2011-12. 2. The grou…

Sh. Harish Kanwar, New Delhi vs. ITO, New Delhi

In the result, the Appeal of the is allowed for statistical

ITA 529/DEL/2017[2011-12]Status: DisposedITAT Delhi18 Oct 2017AY 2011-12

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

For Appellant: Sh. Ved Jain, CAFor Respondent: Sh. Arun Kumar Yadav, Sr. DR

Section 143(1)Section 143(2)Section 2(22)(e)Section 54

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER I.T.A. No. 529/DEL/2017 A.Y. : 2011-12 SH. HARISH KANWAR, ITO, WARD 3(4), M-259, GREATER KAILASH-II, VS. NEW DELHI NEW DELHI – 110 048 (PAN: AABPK1035G) (APPELLANT) (RESPONDENT) Assessee by : Sh. Ved Jain, CA Department by : Sh. Arun Kumar Yadav, Sr. DR ORDER PER H.S. SIDHU : JM Assessee has filed this Appeal against the impugned Order dated 12.10.2016 passed by the Ld. CIT(A)-2, New Delhi relevant to assessment year 2011-12 on the following grounds:- 1. On the facts…

ITO, WD-12(1), Kolkata vs. M/S Shining Consulting Pvt. Ltd., Kolkata

In the result, the appeal of the Revenue is dismissed

ITA 1270/KOL/2015[2011-2012]Status: DisposedITAT Kolkata10 Aug 2016AY 2011-2012

Bench: Shri P.M. Jagtap

Section 2(22)(e)

…I.T.A. No. 1270/KOL./2015 Assessment year: 2011-2012 Page 1 of 4 IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA ‘B(SMC)’ BENCH, KOLKATA Before Shri P.M. Jagtap, Accountant Member I.T.A. No. 1270 /KOL/ 2015 Assessment Year: 2011-2012 Income Tax Officer,..............................................................Appellant Ward-12(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700 069 -Vs.- M/s. Shining Consulting Pvt. Limited,................................Respondent C/o. Samiran Bhattacharya, Advocate, 167B, S.P. Mukherjee Road, Kolkata-700 026 [PAN: AAOCS 4689 J] Appearances by: Shri Soumit…