500 (SC); SFIL Stock Broking Ltd. (2010) 325 ITR 285 ( Delhi); GKN Driveshafts (India) Ltd. v. ITO & Ors.

257 ITR 702High Court2002#24167 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2019.

Judgments citing 500 (SC); SFIL Stock Broking Ltd. (2010) 325 ITR 285 ( Delhi); GKN Driveshafts (India) Ltd. v. ITO & Ors.

IFFCO TOKIO GENERAL INSURANCE CO. LTD.,GURGAON vs. DCIT, NEW DELHI

In the result, appeal of the assessee stands allowed for statistical purposes

ITA 3460/DEL/2015[2006-07]Status: DisposedITAT Delhi03 Jul 2019AY 2006-07

Bench: Shri H.S. Sidhu & Shri B.R.R. Kumarassessment Year: 2006-07

For Appellant: SH. ASEEM CHAWLA, CA & SH. SHASHIFor Respondent: MS. ASHIMA NEB, SR. DR

Section 134(4)Section 147Section 148Section 234BSection 271(1)(c)Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER Assessment Year: 2006-07 IFFCO TOKIO GENERAL INSURANCE VS. DCIT, CIRCLE 11(1), CO. LTD., ROOM NO. 405, C.R. BLDG. 4TH & 5TH FLOOR, NEW DELHI IFFCO TOWER, PLOT NO. 3, SECTOR-29, GURGAON HARYANA (PAN: AAACI7573H) (APPELLANT) (RESPONDENT) Assessee by : SH. ASEEM CHAWLA, CA & SH. SHASHI BEKAL, ADV. Department by : MS. ASHIMA NEB, SR. DR. ORDER PER H.S. SIDHU, JM This is an appeal by the Assessee against the order dated 23.2.2015 of the Ld. CIT(A)-4, New Delhi relev…

TRILOK CHAND,FARIDABAD vs. ITO, WARD- 2(3), FARIDABAD

In the result, appeal of the assessee stands partly allowed for statistical

ITA 3525/DEL/2018[2008-09]Status: DisposedITAT Delhi08 Jan 2019AY 2008-09

Bench: Shri H.S. Sidhua.Y. 2008-09

For Appellant: Sh. Virat Juneja, AdvocateFor Respondent: Sh. S.L. Anuragi, Sr. DR

Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELATE TRIBUNAL DELHI BENCH “SMC”: NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER A.Y. 2008-09 TRILOK CHAND, VS. ITO, WARD 2(3) 5-E/19, PB, NIT, FARIDABAD FARIDABAD (PAN: AARPC3512A) (Appellant) (Respondent) Assessee by : Sh. Virat Juneja, Advocate Department by : Sh. S.L. Anuragi, Sr. DR. O R D E R This is an appeal by the Assessee against the order dated 23.2.2018 of the Ld. CIT(A), Faridabad relevant to assessment year 2008-09 on the following grounds:- i) The Ld. CIT(A) erred in law and facts in sustaining the validity of notice of section 148 issued by the ITO. ii) The Ld. CIT(…

M/S GRAND SLAM PVT. LTD.,,NEW DELHI vs. ITO, NEW DELHI

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

ITA 1791/DEL/2013[2003-04]Status: DisposedITAT Delhi09 Jun 2017AY 2003-04

Bench: Sh. I.C. Sudhir & Sh. O.P. Kantassessment Year: 2003-04

Section 131Section 13aSection 143(1)Section 143(2)Section 147Section 148Section 68

…(2004) 190 CTR (Bom) 166 : (2004) 268 ITR 332 (Bom); Asstt. CIT vs. Rajesh Jhaveri Stock Brokers (P) Ltd. (2007) 210 CTR (SC) 30 : (2007) 291 ITR 500 (SC); SFIL Stock Broking Ltd. (2010) 325 ITR 285 ( Delhi); GKN Driveshafts (India) Ltd. vs. ITO & Ors. (2002) 257 ITR 702 (Delhi) Sarthak Securities Co. (P) Ltd. vs. ITO, Writ Petn. No. 6087 of 2010, decided on 18th Oct., 2010 [reported at (2010) 236 CTR (Del) 362 : (2010) 47 DTR (Del) 201—Ed.]. In the background of above decision, the Hon’ble High Court held as under: “23. The present factual canvas has to be scrutinized on the touchstone of the aforesaid enunciat…