46 ITR 144(SC) 2. CIT v. Bokaro Steel Ltd.

81 ITD 553Income Tax Appellate Tribunal2002#25694 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2018.

Judgments citing 46 ITR 144(SC) 2. CIT v. Bokaro Steel Ltd.

The J.K. Trust Bombay, Mumbai vs. CIT (E), Mumbai

The appeal of the assessee is allowed

ITA 3769/MUM/2017[2012-13]Status: DisposedITAT Mumbai25 Jul 2018AY 2012-13

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2012-13 M/S The J. K. Trust Cit (Exemption) Bombay, R. No.617, 6Th Floor, बनाम/ New Hind House, Piramal Chambers, Vs. Narottam Morrjee Marg, Lalbaug, Ballard Estate, Mumbai-400012 Mumbai-400001

Section 11Section 263

…the Assessing Officer in the matter. In support of his submissions, he relied upon the following orders: 1. CIT v. Shoorji Vallabhdas & Co. [1962] 46 ITR 144(SC) 2. CIT v. Bokaro Steel Ltd. [1999] 236 ITR 315(SC) 3. United Phosphorus Ltd. v. Jt. CIT [2002] 81 ITD 553(Ahd.) 4. Asstt. CIT v. Premier Consolidated Capital Trust India Ltd. [2004] 4 SOT 793(Mum.) 5. Wallfort Shares & Stock Brokers Ltd. v. ITO [2005] 96 ITD 1(Mum.)(SB) 6. Order dated 16-5-2005 passed by "G" Bench Mumbai of the Tribunal in Red Rose Enterprise v. CIT [IT Appeal No. 117 (Mum.) of 2004] for assessment year 2000-01. 6. In reply, Shri R…

Maharashtra Airport Development, Mumbai vs. Pr CIT 3, Mumbai

The appeal of the assessee is allowed

ITA 3741/MUM/2016[2011-12]Status: DisposedITAT Mumbai18 Jul 2018AY 2011-12

Bench: Shri Joginder Singh & Shri Rajesh Kumarassessment Year: 2011-12 M/S Maharashtra Airport Pr. Cit-3, Development Company 612, 6Th Floor, बनाम/ Ltd. Aayakar Bhavan, Vs. 8Th Floor, World Trade M. K. Road, Centre, Tower No.1, Mumbai-400020 Cuffe Parade, Mumbai-400005 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No. Aadcm9623M

Section 148Section 154Section 263Section 80I

…the Assessing Officer in the matter. In support of his submissions, he relied upon the following orders: 1. CIT v. Shoorji Vallabhdas & Co. [1962] 46 ITR 144(SC) 2. CIT v. Bokaro Steel Ltd. [1999] 236 ITR 315(SC) 3. United Phosphorus Ltd. v. Jt. CIT [2002] 81 ITD 553(Ahd.) 11 Maharashtra Airport Development Company Ltd. 4. Asstt. CIT v. Premier Consolidated Capital Trust India Ltd. [2004] 4 SOT 793(Mum.) 5. Wallfort Shares & Stock Brokers Ltd. v. ITO [2005] 96 ITD 1(Mum.)(SB) 6. Order dated 16-5-2005 passed by "G" Bench Mumbai of the Tribunal in Red Rose Enterprise v. CIT [IT Appeal No. 117 (Mum.) of 2004]…

M/S. Ntpc-Sail Power Co. Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result the appeals filed by the assessee for assessment years 2008-09 and 2009-10 stands allowed

ITA 1037/DEL/2013[2008-09]Status: DisposedITAT Delhi31 May 2016AY 2008-09

Bench: Shri N. K. Saini & Smt. Beena Pillai

For Appellant: Shri M.P.Rastogi, AdvFor Respondent: Shri Sunil Chandra Sharma, CIT DR

Section 142Section 143

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘E’, NEW DELHI BEFORE SHRI N. K. SAINI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER I.T.A. No. 1037 & 1038/Del/2013 (Assessment Years 2008-09 & 2009-10) NTPC-SAIL Power Co. Pvt. Ltd., Vs. ACIT, Circle 13(1), 4th Floor, NBCC Tower, New Delhi 15, Bhikaji Cama Place, New Delhi-110 066 GIR / PAN :AABCN5467A (Appellant) (Respondent) Appellant by : Shri M.P.Rastogi, Adv. Shri P. N. Shastri, CA Respondent by : Shri Sunil Chandra Sharma, CIT DR Date of hearing: 31/5/2016 Date of Pronouncement: 31/05/2016 ORDER PER BEENA A. PILLAI, JM: The above appeals…