91 ITR 467; CIT v. Prasanna Dugar

35 Taxmann.com 86Reported decision2013#11589 most cited
9

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

Judgments citing 91 ITR 467; CIT v. Prasanna Dugar

ACIT, NEW DELHI vs. M/S. SAVIOUR BUILDERS PVT. LTD., NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 4818/DEL/2014[2010-11]Status: DisposedITAT Delhi16 Apr 2019AY 2010-11

Bench: Shri Before Shri G.D. Agrawal, Before Shri Before Shri G.D. Agrawal, G.D. Agrawal, Vice G.D. Agrawal, Vice & And & Ms. Suchitra Kamble Ms. Suchitra Kamblems. Suchitra Kamble Ms. Suchitra Kamble

For Appellant: Shri S.S. Rana, CIT-DRFor Respondent: Shri Shashwat Bajpai and Shri Sharad Agarwal, Advocates
Section 132Section 271(1)(c)Section 271A

…IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL DELHI DELHI BENCH DELHI DELHI BENCH BENCH ’G’: NEW DELHI BENCH : NEW DELHI : NEW DELHI : NEW DELHI BEFORE SHRI BEFORE SHRI G.D. AGRAWAL, BEFORE SHRI BEFORE SHRI G.D. AGRAWAL, G.D. AGRAWAL, VICE G.D. AGRAWAL, VICE VICE PRESIDENT VICE PRESIDENT PRESIDENT AND PRESIDENT AND AND AND , JUDICIAL MEMBER MS. SUCHITRA KAMBLE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER MS. SUCHITRA KAMBLE MS. SUCHITRA KAMBLE , JUDICIAL MEMBER , JUDICIAL MEMBER ITA No 4818/Del/2014 ITA ITA No No 4818/D…

CREW BOS PRODUCTS LTD.,,GURGAON vs. DCIT, FARIDABAD

ITA 5236/DEL/2016[2006-07]Status: DisposedITAT Delhi19 Dec 2018AY 2006-07

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri K. Sampath, AdvocateFor Respondent: Ms. Ashima Beg, Senior DR
Section 143Section 143(3)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘B’ : NEW DELHI) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.5235/Del./2016 (ASSESSMENT YEAR : 2005-06) ITA No.5236/Del./2016 (ASSESSMENT YEAR : 2006-07) Crew BOS Products Ltd., vs. DCIT, Central Circle 1, 37, Sector 4, IMT Manesar, Faridabad. Gurgaon. (PAN : AAACC3222F) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri K. Sampath, Advocate REVENUE BY : Ms. Ashima Beg, Senior DR Date of Hearing : 18.12.2018 Date of Order : 19.12.2018 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : The appellant, Crew BOS Products Ltd. (her…

CREW BOS PRODUCTS LTD.,,GURGAON vs. DCIT, FARIDABAD

ITA 5235/DEL/2016[2005-06]Status: DisposedITAT Delhi19 Dec 2018AY 2005-06

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri K. Sampath, AdvocateFor Respondent: Ms. Ashima Beg, Senior DR
Section 143Section 143(3)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘B’ : NEW DELHI) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.5235/Del./2016 (ASSESSMENT YEAR : 2005-06) ITA No.5236/Del./2016 (ASSESSMENT YEAR : 2006-07) Crew BOS Products Ltd., vs. DCIT, Central Circle 1, 37, Sector 4, IMT Manesar, Faridabad. Gurgaon. (PAN : AAACC3222F) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri K. Sampath, Advocate REVENUE BY : Ms. Ashima Beg, Senior DR Date of Hearing : 18.12.2018 Date of Order : 19.12.2018 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : The appellant, Crew BOS Products Ltd. (her…

M/S. SPAZE TOWERS PVT. LTD.,GURGAON vs. DCIT, FARIDABAD

In the result, the appeal filed by the Revenue as well as the application filed under Rule 27 of the ITAT Rules by the assessee are dismissed

ITA 2045/DEL/2014[2007-08]Status: DisposedITAT Delhi20 Nov 2018AY 2007-08

Bench: Shri O.P. Kant, Accountnat Member & Shri Kuldip Singh

For Appellant: 1. the Learned CIT(A) has erred in law & facts of the case in sustaining the pen
Section 132Section 132(4)Section 139Section 153ASection 271(1)(c)Section 4

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘G’, NEW DELHI BEFORE SHRI O.P. KANT, ACCOUNTNAT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER ITA Nos.2044 & 2045/Del/2014 Assessment Years: 2006-07 & 2007-08 M/s. Spaze Towers Pvt. Ltd., Vs. DCIT, Spazedge, Sector -47, Sohna Central Circle-II, Faridabad Road, Gurgaon PAN :AACCK8088R (Appellant) (Respondent) And Assessment Year: 2008-09 DCIT, Vs. M/s. Spaze Towers Pvt. Ltd., Central Circle-II, Faridabad Spazedge, Sector -47, Sohna Road, Gurgaon PAN :AACCK8088R (Appellant) (Respondent) Assessee by Shri Rakesh Arora, CA Department by Shri S.S. Rana, CIT(DR) Date o…

M/S. SPAZE TOWERS PVT. LTD.,GURGAON vs. DCIT, FARIDABAD

In the result, the appeal filed by the Revenue as well as the application filed under Rule 27 of the ITAT Rules by the assessee are dismissed

ITA 2044/DEL/2014[2006-07]Status: DisposedITAT Delhi20 Nov 2018AY 2006-07

Bench: Shri O.P. Kant, Accountnat Member & Shri Kuldip Singh

For Appellant: 1. the Learned CIT(A) has erred in law & facts of the case in sustaining the pen
Section 132Section 132(4)Section 139Section 153ASection 271(1)(c)Section 4

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘G’, NEW DELHI BEFORE SHRI O.P. KANT, ACCOUNTNAT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER ITA Nos.2044 & 2045/Del/2014 Assessment Years: 2006-07 & 2007-08 M/s. Spaze Towers Pvt. Ltd., Vs. DCIT, Spazedge, Sector -47, Sohna Central Circle-II, Faridabad Road, Gurgaon PAN :AACCK8088R (Appellant) (Respondent) And Assessment Year: 2008-09 DCIT, Vs. M/s. Spaze Towers Pvt. Ltd., Central Circle-II, Faridabad Spazedge, Sector -47, Sohna Road, Gurgaon PAN :AACCK8088R (Appellant) (Respondent) Assessee by Shri Rakesh Arora, CA Department by Shri S.S. Rana, CIT(DR) Date o…

DCIT, FARIDABAD vs. M/S. SPAZE TOWER PVT. LTD., GURGAON

In the result, the appeal filed by the Revenue as well as the application filed under Rule 27 of the ITAT Rules by the assessee are dismissed

ITA 2558/DEL/2012[2008-09]Status: DisposedITAT Delhi20 Nov 2018AY 2008-09

Bench: Shri O.P. Kant, Accountnat Member & Shri Kuldip Singh

For Appellant: 1. the Learned CIT(A) has erred in law & facts of the case in sustaining the pen
Section 132Section 132(4)Section 139Section 153ASection 271(1)(c)Section 4

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘G’, NEW DELHI BEFORE SHRI O.P. KANT, ACCOUNTNAT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER ITA Nos.2044 & 2045/Del/2014 Assessment Years: 2006-07 & 2007-08 M/s. Spaze Towers Pvt. Ltd., Vs. DCIT, Spazedge, Sector -47, Sohna Central Circle-II, Faridabad Road, Gurgaon PAN :AACCK8088R (Appellant) (Respondent) And Assessment Year: 2008-09 DCIT, Vs. M/s. Spaze Towers Pvt. Ltd., Central Circle-II, Faridabad Spazedge, Sector -47, Sohna Road, Gurgaon PAN :AACCK8088R (Appellant) (Respondent) Assessee by Shri Rakesh Arora, CA Department by Shri S.S. Rana, CIT(DR) Date o…

ITO, NEW DELHI vs. M/S. SITASHRI TRADING & FINANCE PVT. LTD., NEW DELHI

The appeal of the assessee is dismissed

ITA 2295/DEL/2015[2011-12]Status: DisposedITAT Delhi01 Oct 2018AY 2011-12

Bench: Shri H.S. Sidhu & Shri L.P. Sahuasstt. Year: 2011-12

For Appellant: Shri Sanjiv Jain, CAFor Respondent: Shri Vijay Kumar Tiwari, Sr.DR
Section 10Section 10(38)Section 115JSection 14Section 143(2)Section 14A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER Asstt. Year: 2011-12 ITO Sitashri Trading & Finance Pvt.Ltd. Ward-23(4), A-6, Room No. 246, Connaught Place C.R. Building New Delhi Vs. New Delhi – 110 002 PAN AABCS0182P (Appellant) (Respondent) Department by: Shri Vijay Kumar Tiwari, Sr.DR Assessee by : Shri Sanjiv Jain, CA Date of Hearing 09/07/2018 Date of 01/10/2018 pronouncement O R D E R PER L.P. SAHU, A.M This is an appeal filed by the revenue against the order of the Ld. CIT(OSD)(Appeals)-8, Delhi dated 27.2.2015 f…

SANJEEV KUMAR AGGARWAL,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 6, NEW DELHI

In the result, appeal of the Assessee is allowed

ITA 2871/DEL/2018[2014-15]Status: DisposedITAT Delhi17 Sept 2018AY 2014-15

Bench: Shri Bhavnesh Saini & Shri L.P. Sahu

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Shri S.S. Rana, CIT-D.R
Section 132Section 139Section 153ASection 271(1)(c)

…//FIT FOR PUBLICATION// A.M. J.M. IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G” : DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA.No.2871/Del./2018 Assessment Year 2014-2015 Shri Sanjeev Kumar The ACIT, Central Circle-6, Aggarwal, B-26, Swasthya vs Vihar, New Delhi. New Delhi. PIN 110092. PAN AADPA0478P (Appellant) (Respondent) For Assessee : Shri Ved Jain, Advocate For Revenue : Shri S.S. Rana, CIT-D.R. Date of Hearing : 20.08.2018 Date of Pronouncement : 17.09.2018 ORDER PER BHAVNESH SAINI, J.M. This appeal by Assessee has been directed against the Order…

RAJESH D DEDHIA ( HUF),MUMBAI vs. ASST CIT CEN CIR 23, MUMBAI

In the result, the appeal is dismissed

ITA 2617/MUM/2015[2010-11]Status: DisposedITAT Mumbai29 Mar 2017AY 2010-11

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2010-11

For Appellant: Shri B.V. Jhaveri, ARFor Respondent: Shri Love Kumar, DR
Section 132(1)Section 143(3)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “D” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2010-11 M/s. RAJESH D. DEDHIA (HUF) Vs. ASST CIT CEN CIR 23 C-308 Shreenath Darshan Room No. 409, 4th Floor, Off. 30 TP Road, Borivali (West) Aayakar Bhavan, M.K. Road, Mumbai – 400 092 Mumbai – 400 020 PAN No. AACHR3840K (Appellant) (Respondent) Assessee by : Shri B.V. Jhaveri, AR Revenue by: Shri Love Kumar, DR Date of Hearing : 23/01/2017 Date of pronouncement: 29/03/2017 ORDER PER N.K. PRADHAN, AM This is an appeal filed by the assessee. Th…

91 ITR 467; CIT v. Prasanna Dugar (35 Taxmann.com 86) — Cited in 9 Judgments | BharatTax