6.2 CIT v. Bharti Airtel Ltd.

218 Taxmann 112Reported decision2013#19906 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2020 to 2025.

Judgments citing 6.2 CIT v. Bharti Airtel Ltd.

Shiv Vegpro Private Limited, Kota vs. PCIT-Udaipur, Udaipur

In the result, the appeal filed by the assessee is allowed

ITA 1014/JPR/2024[2017-18]Status: DisposedITAT Jaipur28 Jan 2025AY 2017-18

For Appellant: Shri Mahendra Gargieya, (Adv.) &For Respondent: Mrs. Alka Gautam, (CIT-DR)

Section 147Section 263Section 36(1)(iii)Section 36(1)(va)Section 43B

…आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,"B" JAIPUR डा० एस. सीतालक्ष्मी, न्यायिक सदस्य एवं श्री राठौड़ कमलेश जयन्तभाई, लेखा सदस्य के समक्ष BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकर अपील सं./ITA. No. 1014/JPR/2024 निर्धारण वर्ष / Assessment Years : 2017-18 Shiv Vegpro Pvt. Ltd., SP-3, RIICO Agro Food Park, Ranpur, Kota . बनाम Vs. The PCIT, Udaipur. स्थायी लेखा सं./ जीआईआर सं./PAN/GIR No.: AAJCS7629B अपीलार्थी / Appellant प्रत्यर्थी / Respondent निर्धारिती की ओर से / Assessee by : Shri Mahendra Gargieya, (Adv.) & Shri Hemang Garg…

Ajmer Development Authority, Ajmer vs. CIT(Exemption)/ ITO (Exemption), Jaipur / Jodhpur

In the result, the stay application filed by the assessee is dismissed

ITA 89/JODH/2022[2012-13]Status: DisposedITAT Jodhpur22 Mar 2023AY 2012-13

Bench: Shri Kul Bharatshri Manish Borad

Section 143(3)Section 147Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER SHRI MANISH BORAD, ACCOUNTANT MEMBER S.A.No.-03/Jodh/2023 [In ITA No.89/Jodh/2022] (ASSESSMENT YEAR- 2012-13) Ajmer Development Authority, Vs CIT(Exemption)/ Trust Ajmer Todarmal Marg, ITO(Exemption), Ajmer-305001 (Rajasthan). Jaipur/Jodhpur (Rajasthan) (Appellant) (Respondent) PAN No.AAALS0528D ITA No.89/Jodh/2022] (ASSESSMENT YEAR- 2012-13) Ajmer Development Authority, Vs CIT(Exemption)/ Trust Ajmer Todarmal Marg, ITO(Exemption), Ajmer-305001 (Rajasthan). Ajmer/Jodhpur (Rajasthan) (Appellant) (Respondent) PAN…

Jindal Steel & Power Ltd., Hisar vs. CIT, Hisar

In the result, appeal of the assessee is allowed

ITA 1462/DEL/2016[2005-06]Status: DisposedITAT Delhi16 Nov 2021AY 2005-06

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar

For Appellant: Shri Salil Kapoor, AdvFor Respondent: Sh. S. Najmi, CIT

Section 143(3)Section 147Section 263Section 263(2)Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL ( Delhi Bench “D”, NEW DELHI) (Through Video Conferencing) BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER and Dr. B.R.R. KUMAR , ACCOUNTANT MEMBER ITA No. 1462/Del./2016, A.Y. : 2005-06 M/s. Jindal Steel & Power Ltd. Vs Commissioner of Income Tax, Jindal Centre, Hisar, Delhi Road, Hisar, Haryana Haryana, India (APPELLANT) (RESPONDENT) (PAN : AAACJ7097D) Assessee by : Shri Salil Kapoor, Adv. Revenue by : Sh. S. Najmi, CIT Date of Hearing: 13.09.2021 Date of Pronouncement: 16 .11.2021 O R D E R PER B.R.R.KUMAR, ACCOUNTANT MEMBER : This appeal has been filed by the assessee…

Jindal Steel & Power Ltd., New Delhi vs. Prcit, Gurugram

In the result appeal of the assessee is allowed on the issue of the impugned order passed beyond the prescribed time, other issues are left open

ITA 4607/DEL/2019[2009-10]Status: DisposedITAT Delhi14 May 2020AY 2009-10

For Appellant: ShriSalilKapoor, AdvFor Respondent: ShriRaman Chopra[CIT] –

Section 143Section 144CSection 147Section 263Section 263(2)Section 92C

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH „C‟ ”H-1”: NEW DELHI BEFORESHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & Shri K N CHARRY , JUDICIAL MEMBER Jindal Steel & Power Ltd. Pr. CIT, 12, BhikajiCama Place, Vs. Gurgaon. New Delhi – 110 029. PAN : AAACJ7097D (Appellant) (Respondent) Revenue by : ShriRaman Chopra[CIT] – DR Assessee by: ShriSalilKapoor, Adv.; ShriSunitLal; Ms. Chandani, Advs.; Ms. AnanyaKapoor, Adv. Date of Hearing 19/03/2020 Date of pronouncement 14/05/2020 O R D E R PER PRASHANT MAHARISHI, A. M. : 01 This appeal is filed by assessee, M/s Jindal steel and Power Ltd ( Assessee , Appellant) against…