73 ITR 634 (SC); Rajiv Tandan v. DCIT

164 Taxmann 271High Court#19409 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2016.

Judgments citing 73 ITR 634 (SC); Rajiv Tandan v. DCIT

Kalsha Builders P.Ltd, Navi Mumbai vs. ACIT 6(2), Mumbai

In the result, appeals of the Assessee are allowed

ITA 1808/MUM/2015[2010-11]Status: DisposedITAT Mumbai05 Dec 2016AY 2010-11

Bench: Shri R.C.Sharma, Am & Shri Ravish Sood, Jm

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI RAVISH SOOD, JM ITA No.7643/Mum/2013 & 1808/Mum/2015 (Assessment Year :2009-10 & 2010-11) M/s. Kalsha Builders Pvt. Vs. ACIT- 6(2), Mumbai Ltd., A—1, Ashiana Sector-17 Vashi, Navi Mumbai – 400705 PAN/GIR No. AAACK3955F Appellant) .. Respondent) Assessee by Shri J.P.Bairagra Revenue by Shri A. Ramachandran Date of Hearing 17/11/2016 Date of Pronouncement 05/12/2016 आदेश / O R D E R PER R.C.SHARMA (A.M): These are appeals filed by the assessee against the order of CIT(A) for the assessment year 2009-10 and 20110-11 in the…

Kalsha Builders P. Ltd, Navi Mumbai vs. ACIT 6(2), Mumbai

In the result, appeals of the Assessee are allowed

ITA 7643/MUM/2013[2009-10]Status: DisposedITAT Mumbai05 Dec 2016AY 2009-10

Bench: Shri R.C.Sharma, Am & Shri Ravish Sood, Jm

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI RAVISH SOOD, JM ITA No.7643/Mum/2013 & 1808/Mum/2015 (Assessment Year :2009-10 & 2010-11) M/s. Kalsha Builders Pvt. Vs. ACIT- 6(2), Mumbai Ltd., A—1, Ashiana Sector-17 Vashi, Navi Mumbai – 400705 PAN/GIR No. AAACK3955F Appellant) .. Respondent) Assessee by Shri J.P.Bairagra Revenue by Shri A. Ramachandran Date of Hearing 17/11/2016 Date of Pronouncement 05/12/2016 आदेश / O R D E R PER R.C.SHARMA (A.M): These are appeals filed by the assessee against the order of CIT(A) for the assessment year 2009-10 and 20110-11 in the…

ACIT, New Delhi vs. M/S Dlf Ltd., New Delhi

ITA 3061/DEL/2011[2006-07]Status: DisposedITAT Delhi11 Mar 2016AY 2006-07

Bench: Shri A.T. Varkey & Shri Prashant Maharishi

Section 133ASection 142Section 143(2)Section 144Section 146Section 250

…Page 1 of 144 IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘B’: NEW DELHI) BEFORE SHRI A.T. VARKEY, JUDICIAL MEMBER and SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No.2677/Del./2011 (ASSESSMENT YEAR: 2006-07) M/s. DLF Limited vs. Addl.CIT, DLF Centre, 9th Floor, Sansad Range 10, New Delhi Marg, New Delhi – 110 001. (PAN AAACD3494N) Appellant Respondent ITA No.3061/Del./2011 (ASSESSMENT YEAR: 2006-07) Addl.CIT, vs. M/s. DLF Limited Range 10, DLF Centre, 9th Floor, New Delhi Sansad Marg, New Delhi – 110 001. (PAN AACD3494N Appellant Respondent Assesse by Shri R.S. Singhvi, Advocate Page 2 of 144 Revenue b…

Dlf Ltd., New Delhi vs. Addl. CIT, New Delhi

ITA 2677/DEL/2011[2006-07]Status: DisposedITAT Delhi11 Mar 2016AY 2006-07

Bench: Shri A.T. Varkey & Shri Prashant Maharishi

Section 133ASection 142Section 143(2)Section 144Section 146Section 250

…Page 1 of 144 IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘B’: NEW DELHI) BEFORE SHRI A.T. VARKEY, JUDICIAL MEMBER and SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No.2677/Del./2011 (ASSESSMENT YEAR: 2006-07) M/s. DLF Limited vs. Addl.CIT, DLF Centre, 9th Floor, Sansad Range 10, New Delhi Marg, New Delhi – 110 001. (PAN AAACD3494N) Appellant Respondent ITA No.3061/Del./2011 (ASSESSMENT YEAR: 2006-07) Addl.CIT, vs. M/s. DLF Limited Range 10, DLF Centre, 9th Floor, New Delhi Sansad Marg, New Delhi – 110 001. (PAN AACD3494N Appellant Respondent Assesse by Shri R.S. Singhvi, Advocate Page 2 of 144 Revenue b…

73 ITR 634 (SC); Rajiv Tandan v. DCIT (164 Taxmann 271) — Cited in 4 Judgments | BharatTax