ACIT v. Bhagwati Printers (P) Ltd.

102 TTJ 480Income Tax Appellate Tribunal2006#18603 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2016 to 2016.

Judgments citing ACIT v. Bhagwati Printers (P) Ltd.

M/S. Kiwi Foods India Pvt. Ltd., New Delhi vs. DCIT, New Delhi

ITA 2616/DEL/2013[2009-10]Status: DisposedITAT Delhi13 Apr 2016AY 2009-10

Bench: Sh. N. K. Saini, Am & Sh. Sudhanshu Srivastava, Jm

For Appellant: Sh. Vinod Kr. Bindal & Sanjeev Bindal, CAsFor Respondent: Sh. R. B. Meena, CIT DR
Section 153ASection 153CSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’, NEW DELHI Before Sh. N. K. Saini, AM And Sh. Sudhanshu Srivastava, JM ITA Nos. 3053/Del/2012 and 2611/Del/2013 Asstt. Years : 2005-06 & 2006-07 M/s Rite Pack Industries Pvt. Ltd., Vs Deputy Commissioner of Income 23/05, Shakti Nagar, Tax, Central Circle-25, New Delhi-110007 New Delhi (APPELLANT) (RESPONDENT) PAN No. AACCR6816Q ITA No. 3553/Del/2012 : Asstt. Year : 2005-06 Asstt. Commissioner of Income Vs M/s Rite Pack Industries Pvt. Ltd., Tax, Central Circle-5, 23/05, Shakti Nagar, New Delhi New Delhi-110007 (APPELLANT) (RESPONDENT) PAN No. AACCR6816Q ITA No…

M/S Kiwi Foods India Pvt. Ltd., New Delhi vs. DCIT, New Delhi

ITA 2610/DEL/2013[2004-05]Status: DisposedITAT Delhi13 Apr 2016AY 2004-05

Bench: Sh. N. K. Saini, Am & Sh. Sudhanshu Srivastava, Jm

For Appellant: Sh. Vinod Kr. Bindal & Sanjeev Bindal, CAsFor Respondent: Sh. R. B. Meena, CIT DR
Section 153ASection 153CSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’, NEW DELHI Before Sh. N. K. Saini, AM And Sh. Sudhanshu Srivastava, JM ITA Nos. 3053/Del/2012 and 2611/Del/2013 Asstt. Years : 2005-06 & 2006-07 M/s Rite Pack Industries Pvt. Ltd., Vs Deputy Commissioner of Income 23/05, Shakti Nagar, Tax, Central Circle-25, New Delhi-110007 New Delhi (APPELLANT) (RESPONDENT) PAN No. AACCR6816Q ITA No. 3553/Del/2012 : Asstt. Year : 2005-06 Asstt. Commissioner of Income Vs M/s Rite Pack Industries Pvt. Ltd., Tax, Central Circle-5, 23/05, Shakti Nagar, New Delhi New Delhi-110007 (APPELLANT) (RESPONDENT) PAN No. AACCR6816Q ITA No…

M/S. Rite Pac India Pvt. Ltd., New Delhi vs. DCIT, New Delhi

ITA 2609/DEL/2013[2008-09]Status: DisposedITAT Delhi13 Apr 2016AY 2008-09

Bench: Sh. N. K. Saini, Am & Sh. Sudhanshu Srivastava, Jm

For Appellant: Sh. Vinod Kr. Bindal & Sanjeev Bindal, CAsFor Respondent: Sh. R. B. Meena, CIT DR
Section 153ASection 153CSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’, NEW DELHI Before Sh. N. K. Saini, AM And Sh. Sudhanshu Srivastava, JM ITA Nos. 3053/Del/2012 and 2611/Del/2013 Asstt. Years : 2005-06 & 2006-07 M/s Rite Pack Industries Pvt. Ltd., Vs Deputy Commissioner of Income 23/05, Shakti Nagar, Tax, Central Circle-25, New Delhi-110007 New Delhi (APPELLANT) (RESPONDENT) PAN No. AACCR6816Q ITA No. 3553/Del/2012 : Asstt. Year : 2005-06 Asstt. Commissioner of Income Vs M/s Rite Pack Industries Pvt. Ltd., Tax, Central Circle-5, 23/05, Shakti Nagar, New Delhi New Delhi-110007 (APPELLANT) (RESPONDENT) PAN No. AACCR6816Q ITA No…

M/S. Rite Pack Industries Pvt. Ltd., New Delhi vs. DCIT, New Delhi

ITA 3053/DEL/2012[2005-06]Status: DisposedITAT Delhi13 Apr 2016AY 2005-06

Bench: Sh. N. K. Saini, Am & Sh. Sudhanshu Srivastava, Jm

For Appellant: Sh. Vinod Kr. Bindal & Sanjeev Bindal, CAsFor Respondent: Sh. R. B. Meena, CIT DR
Section 153ASection 153CSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’, NEW DELHI Before Sh. N. K. Saini, AM And Sh. Sudhanshu Srivastava, JM ITA Nos. 3053/Del/2012 and 2611/Del/2013 Asstt. Years : 2005-06 & 2006-07 M/s Rite Pack Industries Pvt. Ltd., Vs Deputy Commissioner of Income 23/05, Shakti Nagar, Tax, Central Circle-25, New Delhi-110007 New Delhi (APPELLANT) (RESPONDENT) PAN No. AACCR6816Q ITA No. 3553/Del/2012 : Asstt. Year : 2005-06 Asstt. Commissioner of Income Vs M/s Rite Pack Industries Pvt. Ltd., Tax, Central Circle-5, 23/05, Shakti Nagar, New Delhi New Delhi-110007 (APPELLANT) (RESPONDENT) PAN No. AACCR6816Q ITA No…

ACIT v. Bhagwati Printers (P) Ltd. (102 TTJ 480) — Cited in 4 Judgments | BharatTax