424 (Mad.); and (vi) Rajmandir Estates (P.) Ltd. v. Pr. CIT

240 Taxmann 306High Court2016#5320 most cited
22

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 263Section 142(1)Section 143(3)Section 144BSection 147Section 143(2)Section 148Section 194A

Issues it is cited on

prejudicial to interest of revenuemalabar industrialsection 263(1)share application moneyerroneous and prejudicialentry operatorsection 119section 263section 26income-tax officersection 133(6)section 80

Judgments citing 424 (Mad.); and (vi) Rajmandir Estates (P.) Ltd. v. Pr. CIT

GAURAV KUMAR ARYA,NEW DELHI vs. PCIT -20, NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 2000/DEL/2024[2015-16]Status: DisposedITAT Delhi14 Nov 2025AY 2015-16

Bench: Shri S Rifaur Rahman & Shri Vimal Kumarassessment Year: 2015-16 Gaurav Kumar Arya, Vs. Pr. Commissioner Of Income 3-P, Pocket-4, Tax, Delhi-20, Kondly Gharoli-Ii, Mayur New Delhi. Vihar, Delhi-1100 96 Pan: Airpa0102C (Appellant) (Respondent)

For Appellant: S/Shri K. Sampath & V. RajkumarFor Respondent: Shri Sanjeev Kaushal, CIT (DR)
Section 142(1)Section 144BSection 147Section 148Section 263

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER Assessment Year: 2015-16 Gaurav Kumar Arya, Vs. Pr. Commissioner of Income 3-P, Pocket-4, Tax, Delhi-20, Kondly Gharoli-II, Mayur New Delhi. Vihar, Delhi-1100 96 PAN: AIRPA0102C (Appellant) (Respondent) Assessee by: S/Shri K. Sampath & V. Rajkumar, Advs. Department by: Shri Sanjeev Kaushal, CIT (DR) Date of Hearing: 21.08.2025 Date of pronouncement: 14.11.2025 O R D E R PER VIMAL KUMAR, JUDICIAL MEMBER: The appeal filed by assessee is against order dated 28.03.2024 of…

MANJU RAKESH JAIN,MUMBAI vs. PCIT, MUMBAI-20, MUMBAI

In the result, the appeal of the assessee is allowed

ITA 2280/MUM/2025[2020-2021]Status: DisposedITAT Mumbai31 Jul 2025AY 2020-2021

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2020-21 Manju Rakesh Jain, Pcit, Mumbai-20 704-A, Highland Park, Lokhanwala 418, 4Th Floor, Piramal Chambers, Vs. Complex, Andheri West, Lalbaug, Parel, Mumbai-400058. Mumbai-400012. Pan No. Aaepj 9613 N Appellant Respondent

For Appellant: Mr. Rajesh Kumar Yadav, CIT-DRFor Respondent: Mr. Rakesh Joshi, CA
Section 143(3)Section 144BSection 263Section 57

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SANDEEP SINGH KARHAIL (JUDICIAL MEMBER) Assessment Year: 2020-21 Manju Rakesh Jain, PCIT, Mumbai-20 704-A, Highland Park, Lokhanwala 418, 4th floor, Piramal Chambers, Vs. Complex, Andheri West, Lalbaug, Parel, Mumbai-400058. Mumbai-400012. PAN NO. AAEPJ 9613 N Appellant Respondent : Mr. Rakesh Joshi, CA Assessee by : Mr. Rajesh Kumar Yadav, CIT-DR Revenue by Date of Hearing : 30/07/2025 : 31/07/2025 Date of pronouncement ORDER PER OM PRAKASH KANT, AM This appeal by the assessee is directed aga…

DLF HOME DEVELOPERS LIMITED,NEW DELHI vs. PRINCIPAL COMMISSIONER OF INCOME TAX, DELHI-1, NEW DELHI, NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 2585/DEL/2024[2019-20]Status: DisposedITAT Delhi23 May 2025AY 2019-20

Bench: Shri Mahavir Singh & Shri Manish Agarwal[Assessment Year : 2019-20] Dlf Home Developers Limited, Vs Pr.Cit, 9Th Floor, Dlf Centre, Sansad Delhi-1, Marg, New Delhi-110001. New Delhi Pan-Aaccd0037H Appellant Respondent Appellant By Shri R.S.Singhvi, Ca & Shri Satyajeet Goel, Ca Respondent By Shri Surender Pal, Cit Dr Date Of Hearing 19.03.2025 Date Of Pronouncement 23.05.2025

Section 143(3)Section 263

…ITA No.2585/Del/2024 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “B” BENCH: NEW DELHI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER [Assessment Year : 2019-20] DLF Home Developers Limited, vs Pr.CIT, 9th Floor, DLF Centre, Sansad Delhi-1, Marg, New Delhi-110001. New Delhi PAN-AACCD0037H APPELLANT RESPONDENT Appellant by Shri R.S.Singhvi, CA & Shri Satyajeet Goel, CA Respondent by Shri Surender Pal, CIT DR Date of Hearing 19.03.2025 Date of Pronouncement 23.05.2025 ORDER PER MANISH AGARWAL, AM : The present appeal has been filed by the assessee seeking to assail the order d…

ITO, WARD-25(2), NEW DELHI vs. TELPLAY PACKAGING SOLUTIONS P.LTD, NEW DELHI

The appeal of the Revenue is dismissed

ITA 5892/DEL/2017[2012-13]Status: DisposedITAT Delhi07 Mar 2025AY 2012-13

Bench: SHRI ANUBHAV SHARMA (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)

Section 143(3)Section 14ASection 234BSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’: NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER M/s Telplay Packaging Income Tax Officer Solutions Pvt. Ltd. Ward-25(2), Vs. (Formerly known as M/s. New Delhi. MGG Paper Packaging Solutions Pvt. Ltd.,) B-729 DDA Flats Jasola Vihar New Delhi-110025. PAN-AAFCM8819B (Appellant) (Respondent) Assessee by None Department by Shri Sahil Kumar Bansal, Sr. DR Date of Hearing 13/02/2025 Date of Pronouncement 07/03/2025 O R D E R PER MANISH AGARWAL, AM: This appeal is filed by the Revenue against the order of the Com…

SHRI SHAM SUNDER AGGARWAL,KAPURTHALA vs. PRINCIPAL COMMISSIONER OF INCOME TAX -2 , KAPUTHALA

In the result, the appeal of the assessee, ITA

ITA 410/ASR/2019[2009-10]Status: DisposedITAT Amritsar24 Aug 2022AY 2009-10

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

For Appellant: Sh. J. S. Bhasin, AdvFor Respondent: Sh. Chandrajit Singh, CIT DR
Section 143(3)Section 148Section 151Section 263

…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. 410/Asr/2019 Assessment Year: 2009-10 Sh. Sham Sunder Aggarwal, Vs. Pr. C. I. T.-2, Prop. M/s PK & Company, Jalandhar 15-New Sabji Mandi, Kapurthala [PAN: AAWPA 3347E] (Appellant) (Respondent) Appellant by : Sh. J. S. Bhasin, Adv. Respondent by: Sh. Chandrajit Singh, CIT DR Date of Hearing: 29.06.2022 Date of Pronouncement: 24.08.2022 ORDER Per Anikesh Banerjee, J.M.: The instant appeal was filed by the assessee against the order passed by the L…

RUTVI OILFIELDS SERVICES PVT LTD,GURGAON vs. PR. CIT, GURGAON

The appeal of the assessee is allowed

ITA 3291/DEL/2019[2014-15]Status: DisposedITAT Delhi29 Jun 2021AY 2014-15

Bench: Ms Suchitra Kamble & Dr. B. R. R. Kumar

Section 142(1)Section 143(1)Section 263Section 40A(2)(b)

…ITA No. 3291/Del/2019 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE MS SUCHITRA KAMBLE, JUDICIAL MEMBER AND DR. B. R. R. KUMAR, ACCOUNTANT MEMBER I.T.A. No. 3291/DEL/2019 (A.Y 2014-15) (THROUGH VIDEO CONFERENCING) M/s Rutvi Oilfields Services Pvt. Vs Principal Commissioner of Ltd. Income Tax, Gurgaon 327/3, Prem Nagar, HSIIDC Bldg., Vanijya Opposite Haryana Roadways, Nikunj, Gurgaon – 122022 Udyog Vihar, Phase –V, Haryana Gurgaon – 122 016 AAECR0637B Haryana (APPELLANT) (RESPONDENT) Appellant by Sh. K. Sampath, Advocate; Respondent by Ms. Parmita M. Biswas, [CIT] – D.R. Date o…

RAJANI VENKATA NAGA ANAVARAPU NARAYNA,NEW DELHI vs. PR.CIT-20, NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 1817/DEL/2020[2015-16]Status: DisposedITAT Delhi16 Jun 2021AY 2015-16

Bench: Ms. Suchitra Kambledr. B. R. R. Kumarita No. 1817/Del/2020 : Asstt. Year: 2015-16 Rajani Venkata Naga Annavarapu Vs Pcit-20, Narayana, A-14, Mangal Co-Operative New Delhi Group Housing Society Ltd., Vasundhara Enclave, Delhi-110096 (Appellantt (Respondent) Pan No. Agbpn4766D

For Appellant: Sh. Manoj Kumar, CAFor Respondent: Ms. Pramita M. Biswas, CIT DR
Section 143(3)Section 263Section 48Section 54Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’ NEW DELHI Before Ms. Suchitra Kamble, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 1817/Del/2020 : Asstt. Year: 2015-16 Rajani Venkata Naga Annavarapu Vs PCIT-20, Narayana, A-14, Mangal Co-operative New Delhi Group Housing Society Ltd., Vasundhara Enclave, Delhi-110096 (APPELLANTT (RESPONDENT) PAN No. AGBPN4766D Assessee by : Sh. Manoj Kumar, CA Revenue by : Ms. Pramita M. Biswas, CIT DR Date of Hearing: 14.06.2021 Date of Pronouncement: 16.06.2021 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the as…

ITO, NEW DELHI vs. M/S. ELATIVE BUILDING SOLUTIONS PVT. LTD., NEW DELHI

In the result, appeal of assessee is allowed

ITA 2498/DEL/2017[2012-13]Status: DisposedITAT Delhi24 Mar 2021AY 2012-13
For Appellant: Shri Sudesh Garg, AdvocateFor Respondent: Shri Jagdish Singh, Sr. DR

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : B : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2012-13 ITO, Vs Elative Building Solutions Pvt. Ltd. Ward-8(2), (Formerly M/s Maiden Building CR Building, Solution Pvt. Ltd.), New Delhi. B-5, Nand Ram Park, Bhagat Enclave, Uttam Nagar, New Delhi. PAN: AAHCM7197A (Appellant) (Respondent) Assessee by : Shri Sudesh Garg, Advocate Revenue by : Shri Jagdish Singh, Sr. DR Date of Hearing : 09.02.2021 Date of Pronouncement : 24.03.2021 ORDER PER R.K. PANDA, AM: This appeal filed by the Revenue is direct…

SHRI GURVINDER SINGH SURI,NEW DELHI vs. PR CIT, NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 2644/DEL/2016[2011-12]Status: DisposedITAT Delhi13 May 2020AY 2011-12

Bench: Sh. Bhavnesh Sainidr. B. R. R. Kumarita No. 2644/Del/2016 : Asstt. Year : 2011-12 Gurvinder Singh Suri, Vs Pr. Commissioner Of Income C/O M/S Rra Taxindia, Tax (Central)-1, D-28, South Extension, Part-I, New Delhi New Delhi-110049 (Appellant) (Respondent) Pan No. Aaaps8291D Assessee By : Sh. Rakesh Gupta, Adv. Revenue By : Smt. Sushma Singh, Cit Dr Date Of Hearing: 02.03.2020 Date Of Pronouncement: 13.05.2020

For Appellant: Sh. Rakesh Gupta, AdvFor Respondent: Smt. Sushma Singh, CIT DR
Section 119Section 263Section 263(1)Section 57

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES ‘F’, NEW DELHI Before Sh. Bhavnesh Saini, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 2644/Del/2016 : Asstt. Year : 2011-12 Gurvinder Singh Suri, Vs Pr. Commissioner of Income C/o M/s RRA Taxindia, Tax (Central)-1, D-28, South Extension, Part-I, New Delhi New Delhi-110049 (APPELLANT) (RESPONDENT) PAN No. AAAPS8291D Assessee by : Sh. Rakesh Gupta, Adv. Revenue by : Smt. Sushma Singh, CIT DR Date of Hearing: 02.03.2020 Date of Pronouncement: 13.05.2020 ORDER Per Dr. B.R.R. Kumar, Accountant Member: The present appeal has been filed by the ass…

BLOOMING TRADELINK (P) LTD., ,KOLKATA vs. ITO, WARD - 10(1) , KOLKATA

In the result, appeal of assessee is allowed

ITA 2691/KOL/2018[2012-13]Status: DisposedITAT Kolkata28 Feb 2020AY 2012-13

Bench: Shri A. T. Varkey, Jm & Dr. A.L. Saini, Am]

Section 133(6)Section 68

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम" "ी ए.ट". वक", "या"यक सद"य एवं डॉ ए.एल. सैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A.L. Saini, AM] I.T.A. No. 2691/Kol/2018 Assessment Year: 2012-13 Blooming Tradelink Pvt. Ltd. Vs. Income-tax Officer, Ward-10(1), Kolkata (PAN: AAECB5584F) Appellant Respondent For the Appellant Shri Subash Agarwal, Advocate For the Respondent Shri Supriyo Pal, JCIT, DR Date of Hearing 04.02.2020 Date of Pronouncement 28.02.2020 ORDER Per Shri A.T.Varkey, JM: This is an appeal preferred by the assessee against the…

M/S K R CONSTRUCTION ,MUMBAI vs. PR CIT CENTRAL-3, MUMBAI

In the result, appeal filed by the assessee is allowed

ITA 7615/MUM/2019[2014-15]Status: DisposedITAT Mumbai28 Feb 2020AY 2014-15

Bench: Shri Saktijit Dey & Shri G. Manjunathak.R.Construction Vs. Principal Commissioner Of Basement, Hinal Residency Income Tax-Central-3 19Th Floor Datta Mandir Road Dahanukar Wadi Air India Building Kandivali(W) Nariman Point Mumbai-400 067 Mumbai-400 021

Section 147Section 148Section 151Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “H”, BENCH MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER & SHRI G. MANJUNATHA, ACCOUNTANT MEMBER K.R.Construction Vs. Principal Commissioner of Basement, Hinal Residency Income Tax-Central-3 19th Floor Datta Mandir Road Dahanukar Wadi Air India Building Kandivali(W) Nariman Point Mumbai-400 067 Mumbai-400 021 PAN/GIR No.AANFK0144N Appellant) .. Respondent) Revenue by Shri Rajeev Harit, CIT-DR Assessee by Shri Naresh Jain, AR Date of Hearing 11/02/2020 Date of Pronouncement 28/02/2020 आदेश आदेश / O R D E R आदेश आदेश PER G.MANJUNATHA (A.M): This appeal filed by the…

KLAXON TRADING (P) LTD.,NEW DELHI vs. PR. CIT, CENTRAL- 3, NEW DELHI

Appeal of the assessee is allowed

ITA 7265/DEL/2017[2013-14]Status: DisposedITAT Delhi27 Jan 2020AY 2013-14

Bench: Ms Suchitra Kamble & Shri Prashant Maharishii.T.A. No. 7265/Del/2017 (A.Y 2013-14) M/S Klaxon Trading (P.) Ltd., Vs Pcit, Warehouse A-97B, Khasra Central – 3, No.50/4, New Delhi Behind Friends Dharam Kanta Shahbad Daulatpur, New Delhi – 110 042 (Pan : Aaack 3487 E) (Appellant) (Respondent)

Section 142(1)Section 153ASection 263

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘D’ NEW DELHI BEFORE MS SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No. 7265/DEL/2017 (A.Y 2013-14) M/s Klaxon Trading (P.) Ltd., Vs PCIT, Warehouse A-97B, Khasra Central – 3, No.50/4, New Delhi Behind Friends Dharam Kanta Shahbad Daulatpur, New Delhi – 110 042 (PAN : AAACK 3487 E) (APPELLANT) (RESPONDENT) Appellant by Sh. Rakesh Gupta & Sh. Somil Aggarwal, Adv. Respondent by Shri G. Johnson, Sr. D.R. Date of Hearing 09.01.2020 Date of Pronouncement 27.01.2020 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed…

ASHOK KUMAR SINHA,GHAZIABAD vs. PRCIT, GHAZIABAD

The appeal of the assessee is allowed

ITA 3615/DEL/2019[2009-10]Status: DisposedITAT Delhi20 Aug 2019AY 2009-10

Bench: Shri N. K. Billaiya & Ms Suchitra Kamble

Section 133(6)Section 147Section 263

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’ NEW DELHI BEFORE SHRI N. K. BILLAIYA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A. No. 3615/DEL/2019 (A.Y. 2009-10) Ashok Kumar Sinha, Vs. Pr. CIT C-258, Govindpuram, 1st Floor, CGO Complex –I, Ghaziabad Hapur Road, PAN : AWKPS6166R Kamla Nehru Nagar Ghaziabad (APPELLANT) (RESPONDENT) Appellant by Sh. Vinod Kumar Bindal, CA & Ms. Rinki Sharma, ITP Respondent by Sh. Sanjay Goyal, CIT-DR Date of Hearing 30.07.2019 Date of Pronouncement 20.08.2019 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed against the order dated 30.03.20…

T I STEELS PVT. LTD.,NEW DELHI vs. PR. CIT- 9, NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 2176/DEL/2017[2012-13]Status: DisposedITAT Delhi08 Jul 2019AY 2012-13

Bench: Sh. H. S. Sidhudr. B. R. R. Kumarita No. 2176/Del/2017 : Asstt. Year : 2012-13 T.I. Steels Pvt. Ltd., Vs Income Tax Officer, H.No. 98A, Block-Af, Shalimar Ward-25(1), Bagh, New Delhi-110088 New Delhi-110002 (Appellant) (Respondent) Pan No. Aabct9896R Assessee By : Sh. Mohit Sachdeva, Adv. Revenue By : Sh. S. S. Rana, Cit Dr Date Of Hearing: 04.07.2019 Date Of Pronouncement: 08.07.2019 Order Per B. R. R. Kumar:

For Appellant: Sh. Mohit Sachdeva, AdvFor Respondent: Sh. S. S. Rana, CIT DR
Section 10CSection 119Section 143(3)Section 262Section 263Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES ‘G’, NEW DELHI Before Sh. H. S. Sidhu, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 2176/Del/2017 : Asstt. Year : 2012-13 T.I. Steels Pvt. Ltd., Vs Income Tax Officer, H.No. 98A, Block-AF, Shalimar Ward-25(1), Bagh, New Delhi-110088 New Delhi-110002 (APPELLANT) (RESPONDENT) PAN No. AABCT9896R Assessee by : Sh. Mohit Sachdeva, Adv. Revenue by : Sh. S. S. Rana, CIT DR Date of Hearing: 04.07.2019 Date of Pronouncement: 08.07.2019 ORDER Per B. R. R. Kumar, Accountant Member: The assessee has raised following effective grounds of appeal: ”1. That…

RAJESH KUMAR,HISAR vs. CIT, HISAR

In the result, the appeal of the assessee is dismissed

ITA 3337/DEL/2013[2008-09]Status: DisposedITAT Delhi29 Mar 2019AY 2008-09

Bench: Shri Bhavnesh Saini & Shri O.P. Kantassessment Year: 2008-09 Shri Rajesh Kumar, Vs. Cit, 1931, Gate No. 2, Behind Hisar M.G. Road, Hisar Pan :Aohpk1201L (Appellant) (Respondent) Appellant By Shri Manoj Kumar, Adv. Respondent By Smt. Sulekha Verma, Cit(Dr)

Section 143(3)Section 263Section 263(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: “F”, NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2008-09 Shri Rajesh Kumar, Vs. CIT, 1931, Gate No. 2, Behind Hisar M.G. Road, Hisar PAN :AOHPK1201L (Appellant) (Respondent) Appellant by Shri Manoj Kumar, Adv. Respondent by Smt. Sulekha Verma, CIT(DR) Date of hearing 05.03.2019 Date of pronouncement 29.03.2019 ORDER PER O.P. KANT, A.M.: This appeal by the assessee is directed against order dated 26/03/2013 passed by the Ld. Commissioner of Income Tax, Hisar (in short ‘the Ld. CIT’ ) under section…

M/S ABHIJEET ENTERPRISE LTD.,KOLKATA vs. ITO, WARD 2(2), KOLKATA, KOLKATA

In the result the appeal of the assessee is allowed for statistical purpose

ITA 308/KOL/2017[2013-14]Status: DisposedITAT Kolkata27 Mar 2019AY 2013-14

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 68

…1 Abhijeet Enterprise Ltd. , AY 2013-14 आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम") "ी ऐ. ट". वक", "यायीक सद"य एवं डॉ. अजु"न लाल सैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A. L. Saini, AM] I.T.A. No. 308/Kol/2017 Assessment Years: 2013-14 M/s. Abhijeet Enterprise Ltd. Vs. Income-tax Officer, Wd-2(2), Kolkata (PAN: AAJCA4713C) Appellant Respondent For the Appellant Shri M. D. Shah, AR For the Respondent Shri P. K. Srihari, CIT, DR Date of Hearing 08.03.2019 Date of Pronouncement 27.03.2019 ORDER Per Shri A.T.Varkey, JM This appeal of t…

SMT. DOLLY BATRA,DEHRADUN vs. PR. CIT, DEHRADUN

In the result, appeal of assessee is dismissed

ITA 1214/DEL/2016[2007-08]Status: DisposedITAT Delhi27 Mar 2019AY 2007-08

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

Section 143(1)Section 143(3)Section 148Section 2(14)(iii)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’ NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER & SHRI O.P. KANT, ACCOUNTANT MEMBER ITA Nos. 1213 & 1214/Del/2016 Assessment Years: 2006-07 & 2007-08 Dolly Batra, vs Pr. CIT 17/6, Canal Road, Dehradun. Dehradun PAN No. AKIPB4695E APPELLANT RESPONDENT Assessee by Shri Rohit Tiwari, Adv. Revenue by Smt. Paramita M Biswas, CIT(DR) Date of Hearing 18.03.2019 Date of Pronouncement 27.03.2019 ORDER PER SHRI BHAVNESH SAINI, J.M. Both the appeals by the same assessee are directed against the different orders of Pr. CIT-Dehradun dated 31/12/2015 u/s 263…

SMT. DOLLY BATRA,DEHRADUN vs. PR. CIT, DEHRADUN

In the result, appeal of assessee is dismissed

ITA 1213/DEL/2016[2006-07]Status: DisposedITAT Delhi27 Mar 2019AY 2006-07

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

Section 143(1)Section 143(3)Section 148Section 2(14)(iii)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’ NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER & SHRI O.P. KANT, ACCOUNTANT MEMBER ITA Nos. 1213 & 1214/Del/2016 Assessment Years: 2006-07 & 2007-08 Dolly Batra, vs Pr. CIT 17/6, Canal Road, Dehradun. Dehradun PAN No. AKIPB4695E APPELLANT RESPONDENT Assessee by Shri Rohit Tiwari, Adv. Revenue by Smt. Paramita M Biswas, CIT(DR) Date of Hearing 18.03.2019 Date of Pronouncement 27.03.2019 ORDER PER SHRI BHAVNESH SAINI, J.M. Both the appeals by the same assessee are directed against the different orders of Pr. CIT-Dehradun dated 31/12/2015 u/s 263…

RAMESH KUMAR GOYAL HUF,HISAR vs. ITO, WARD-3, , HISAR

Appeal of the assessee is dismissed

ITA 1983/DEL/2018[2014-15]Status: DisposedITAT Delhi25 Jan 2019AY 2014-15

Bench: Smt. Beena A. Pillaidr. B.R.R. Kumarassessment Year: 2014-15 Ramesh Kumar Ito, H.No.467, Urban Estate-Ii, Ward- 3, Hisar, Hisar, Vs. Hisar Haryana, Pin: 125005

For Appellant: Shri K. Sampat, AdvocateFor Respondent: Smt. Sulekha Verma, CIT(DR)
Section 10(38)Section 143(1)Section 143(2)Section 143(3)Section 263Section 263(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “F”, NEW DELHI ] BEFORE SMT. BEENA A. PILLAI, JUDICIAL MEMBER DR. B.R.R. KUMAR, ACCOUNTANT MEMBER Assessment Year: 2014-15 Ramesh Kumar ITO, H.No.467, Urban Estate-II, Ward- 3, Hisar, Hisar, Vs. Hisar Haryana, Pin: 125005 PAN: ACGPK7006A (Appellant) (Respondent) Assessment Year: 2014-15 Ramesh Kumar(HUF) ITO, H.No.467, Urban Estate-II, Ward- 3, Hisar, Hisar, Vs. Hisar Haryana, Pin: 125 005 (Appellant) (Respondent) Assessee by : Shri K. Sampat, Advocate Shri V. Raja Kumar, Advocate Department by : Smt. Sulekha Verma, CIT(DR) Date of hearing : 02-01-2019 Da…

RAMESH KUMAR,HISAR vs. ITO, WARD-3, HISAR

Appeal of the assessee is dismissed

ITA 1982/DEL/2018[2014-15]Status: DisposedITAT Delhi25 Jan 2019AY 2014-15

Bench: Smt. Beena A. Pillaidr. B.R.R. Kumarassessment Year: 2014-15 Ramesh Kumar Ito, H.No.467, Urban Estate-Ii, Ward- 3, Hisar, Hisar, Vs. Hisar Haryana, Pin: 125005

For Appellant: Shri K. Sampat, AdvocateFor Respondent: Smt. Sulekha Verma, CIT(DR)
Section 10(38)Section 143(1)Section 143(2)Section 143(3)Section 263Section 263(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “F”, NEW DELHI ] BEFORE SMT. BEENA A. PILLAI, JUDICIAL MEMBER DR. B.R.R. KUMAR, ACCOUNTANT MEMBER Assessment Year: 2014-15 Ramesh Kumar ITO, H.No.467, Urban Estate-II, Ward- 3, Hisar, Hisar, Vs. Hisar Haryana, Pin: 125005 PAN: ACGPK7006A (Appellant) (Respondent) Assessment Year: 2014-15 Ramesh Kumar(HUF) ITO, H.No.467, Urban Estate-II, Ward- 3, Hisar, Hisar, Vs. Hisar Haryana, Pin: 125 005 (Appellant) (Respondent) Assessee by : Shri K. Sampat, Advocate Shri V. Raja Kumar, Advocate Department by : Smt. Sulekha Verma, CIT(DR) Date of hearing : 02-01-2019 Da…

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