48 (SC) and CIT v. NR Portfolio Private Limited

42 Taxmann.com 338High Court2014#24935 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2018 to 2019.

Judgments citing 48 (SC) and CIT v. NR Portfolio Private Limited

ITO, New Delhi vs. M/S. Apj Construction Pvt. Ltd., New Delhi

In the result, appeal of the Revenue is allowed

ITA 722/DEL/2015[2005-06]Status: DisposedITAT Delhi31 Dec 2019AY 2005-06

Bench: Shri R.K. Panda & Shri K.Narasimha Charyassessment Year: 2005-06

Section 143(3)Section 147Section 148Section 68Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’ NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER Assessment Year: 2005-06 Income-tax Officer, Vs APJ Construction Pvt. Ltd., Ward 3(1), New Delhi 39F/8, Street No. 5, Amritpuri B, Garhi, East of Kailash, New Delhi AAECA 7573M Appellant Respondent Assessee by None Revenue by Sh. Sanjog Kapoor, Sr. DR Date of Hearing 12.12.2019 Date of Pronouncement 31.12.2019 ORDER PER K. NARASIMHA CHARY, JM Felt aggrieved by the order dated 14/11/2014 in appeal No. 51/13- 14 passed by the learned Commissioner of Income Tax (…

Ciena India Pvt. Ltd., Gurgaon vs. ITO, New Delhi

In the result, both the appeals of the assessee are allowed

ITA 984/DEL/2011[2008-09]Status: DisposedITAT Delhi29 Jun 2018AY 2008-09

Bench: Shri Amit Shukla & Shri O.P. Kant

For Appellant: Ms. Reetika Garg (CA) &For Respondent: Sh. Surender Pal (Sr. DR)
Section 195Section 201Section 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: “B”, NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI O.P. KANT, ACCOUNTANT MEMBER ITA Nos.- 959 & 984/Del/2011 (Assessment Years: 2007-08 & 2008-09) Ciena India Private Limited, Income Tax Officer, Plot No. 14, Sec-32 Echelon Vs. TDS Ward 1(1), Institutional Area, International tax, New Delhi. Gurgaon, Haryana 122001. PAN No: AACCC6131B APPELLANT RESPONDENT Assessee by : Ms. Reetika Garg (CA) & Mr. Himanshu Sinha (Adv.) Revenue by : Sh. Surender Pal (Sr. DR) Date of Hearing : 29.05.2018. Date of Pronouncement : 29/06/2018. ORDER PER : O.P.KAN…

Ciena India Pvt. Ltd., Gurgaon vs. ITO, New Delhi

In the result, both the appeals of the assessee are allowed

ITA 959/DEL/2011[2007-08 (F.Y. 2006-07)]Status: DisposedITAT Delhi29 Jun 2018

Bench: Shri Amit Shukla & Shri O.P. Kant

For Appellant: Ms. Reetika Garg (CA) &For Respondent: Sh. Surender Pal (Sr. DR)
Section 195Section 201Section 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: “B”, NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI O.P. KANT, ACCOUNTANT MEMBER ITA Nos.- 959 & 984/Del/2011 (Assessment Years: 2007-08 & 2008-09) Ciena India Private Limited, Income Tax Officer, Plot No. 14, Sec-32 Echelon Vs. TDS Ward 1(1), Institutional Area, International tax, New Delhi. Gurgaon, Haryana 122001. PAN No: AACCC6131B APPELLANT RESPONDENT Assessee by : Ms. Reetika Garg (CA) & Mr. Himanshu Sinha (Adv.) Revenue by : Sh. Surender Pal (Sr. DR) Date of Hearing : 29.05.2018. Date of Pronouncement : 29/06/2018. ORDER PER : O.P.KAN…

48 (SC) and CIT v. NR Portfolio Private Limited (42 Taxmann.com 338) — Cited in 3 Judgments | BharatTax