74 (Del); (ii) CIT v. Jet Airways (I) Ltd.

88 Taxmann.com 182Reported decision2017#21522 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2022.

Judgments citing 74 (Del); (ii) CIT v. Jet Airways (I) Ltd.

Sh. Hafizuddin Hazi, New Delhi vs. ITO, New Delhi

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

ITA 3690/DEL/2016[2006-07]Status: DisposedITAT Delhi16 Feb 2022AY 2006-07
For Appellant: Shri Raj Kumar, CA &For Respondent: Shri Kumar Padmapani Bora, Sr. DR
Section 147Section 150(2)Section 151(2)Section 154

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : C : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2006-07 Hafizuddin Hazi, Vs ITO, C/o Raj Kumar & Associates, CA, Ward-48 (2), L-7A (LGF), South Extn., Part-2, New Delhi. New Delhi. PAN: AAQPH6525F (Appellant) (Respondent) Assessee by : Shri Raj Kumar, CA & Shri Sachin Kumar, CA Revenue by : Shri Kumar Padmapani Bora, Sr. DR Date of Hearing : 18.11.2021 Date of Pronouncement : 16.02.2022 ORDER PER R.K. PANDA, AM: This appeal filed by the assessee is directed against the order dated 29th March, 2016…

Sangeeta Garg, New Delhi vs. ACIT Ward 62(5), New Delhi

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

ITA 6133/DEL/2019[2010-11]Status: DisposedITAT Delhi30 Dec 2019AY 2010-11

Bench: Shri R.K. Pandaassessment Year: 2010-11 Sangeeta Garg, Vs. Acit, Flat No.6, Shree Radha Apartments, Ward-62(5), Plot No.3, Sector-9, New Delhi. Dwarka, New Delhi. Pan: Afmpg1036R (Appellant) (Respondent) Assessee By : Shri Nikhil Goyal, Advocate & Shri Bankim Garg, Advocate Revenue By : Shri Saras Kumar, Sr.Dr Date Of Hearing : 12.12.2019 Date Of Pronouncement : 30.12.2019 Order This Appeal By The Assessee Is Directed Against The Order Dated 24Th June, 2019 Of The Cit(A)-38, New Delhi, Relating To Assessment Year 2010-11. 2. The Grounds Raised By The Assessee Are As Under:-

For Appellant: Shri Nikhil Goyal, Advocate &For Respondent: Shri Saras Kumar, Sr.DR
Section 143(3)Section 147Section 147(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : SMC : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER Assessment Year: 2010-11 Sangeeta Garg, Vs. ACIT, Flat No.6, Shree Radha Apartments, Ward-62(5), Plot No.3, Sector-9, New Delhi. Dwarka, New Delhi. PAN: AFMPG1036R (Appellant) (Respondent) Assessee by : Shri Nikhil Goyal, Advocate & Shri Bankim Garg, Advocate Revenue by : Shri Saras Kumar, Sr.DR Date of Hearing : 12.12.2019 Date of Pronouncement : 30.12.2019 ORDER This appeal by the assessee is directed against the order dated 24th June, 2019 of the CIT(A)-38, New Delhi, relating to Assessment Year 2010-1…

DCIT, Circle-12(1), Kolkata vs. M/S Dotex Merchandise Pvt. Ltd., Kolkata

In the result, appeal of the Revenue is dismissed and the cross objections are also dismissed as infructuous

ITA 1602/KOL/2016[2010-11]Status: DisposedITAT Kolkata03 May 2019AY 2010-11

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 133(6)Section 142(1)Section 143(1)Section 147Section 148Section 68

…1 ITA No. 1602/Kol/2016 & CO No. 55 of 2016 Dotex Merchandise Pvt. Ltd., AY 2010-11 आयकर अपील"य अधीकरण, "यायपीठ – “B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA (सम") "ी ऐ. ट". वक", "यायीक सद"य एवं डॉ. अजु"न लाल सैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A. L. Saini, AM] I.T.A. No. 1602/Kol/2016 Assessment Year: 2010-11 Deputy Commissioner of Income-tax, Vs. M/s. Dotex Merchandise Pvt. Ltd. Circle-12(1), Kolkata. (PAN: AAACD9470A) Appellant Respondent & C.O. No. 55/Kol/2016 In I.T.A. No. 1602/Kol/2016 Assessment Year: 2010-11 M/s. Dotex Merchandise Pvt. Ltd. Vs. Deputy Commi…

Income-Tax Officer vs. Magic Software Enterprises India Pvt. Ltd., Pune

In the result, cross objection filed by assessee is partly allowed for statistical purpose

ITA 1802/PUN/2013[2008-09]Status: DisposedITAT Pune18 Jul 2018AY 2008-09

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita No.1802/Pun/2013 "नधा"रण वष" / Assessment Year : 2008-09 Ito, Ward-11(1), Pune अपीलाथ"/Appellant ….

For Appellant: Shri Arun Chhabra & Ms. Shilpa SFor Respondent: Shri Achal Sharma
Section 143(2)Section 92C

…आयकर अपील"य अ"धकरण, पुणे "यायपीठ “ए” पुणे म" IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE "ी डी डी डी. क"णाकरा डी क"णाकरा क"णाकरा राव क"णाकरा राव राव , लेखा सद"य राव एवं "ी "वकास अव"थी, "या"यक सद"य के सम" BEFORE SHRI D.KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अपील सं. / ITA No.1802/PUN/2013 "नधा"रण वष" / Assessment Year : 2008-09 ITO, Ward-11(1), Pune अपीलाथ"/Appellant …. Vs. Magic Software Enterprises India Pvt. Ltd., 9/12, Tara Icon, Mumbai Pune Road, Wakadewadi, Pune – 411 003 …. ""यथ" / Respondent PAN : AABCM2443B C.O.No.98/PUN/2014 (Arising out of ITA No.1802/PUN/2013 A.Y. 2008-09…