ACIT v. Moradabad Toll Road Co. Ltd.

68 Taxmann.com 411High Court2016#12918 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2019.

Judgments citing ACIT v. Moradabad Toll Road Co. Ltd.

Ge Packaged Power Inc., Gurgaon vs. DCIT (International Taxation), Circle-1(3)(1), New Delhi

In the result, all the eight appeals are allowed for statistical purposes and all the

ITA 765/DEL/2019[2001-02]Status: DisposedITAT Delhi12 Apr 2019AY 2001-02

Bench: Smt. Beena A. Pillai & Shri Anadee Nath Misshra

…e perused materials on record carefully. We have considered the judicial precedents brought to our notice by the two sides. We are aware of an earlier decision of Coordinate Bench of ITAT, Delhi in the case of ACIT vs. Moradabad Toll Road Co. Ltd. in [2016] 68 Taxmann.com 411 (Delhi Trib.) / [2015] 42 ITR (T) 280 (Delhi Trib.) in which also the aforesaid case of Liquid Investment and Trading Company (supra) was considered and relying on the same it was held that no penalty u/s 271(1)(c) of IT Act could be imposed on debatable issue. To quote from this order it was held by ITAT, Delhi in the case of ACIT vs.…

Ge Packaged Power Inc., Gurgaon vs. DCIT (International Taxation), Circle-1(3)(1), New Delhi

In the result, all the eight appeals are allowed for statistical purposes and all the

ITA 758/DEL/2019[2004-05]Status: DisposedITAT Delhi12 Apr 2019AY 2004-05

Bench: Smt. Beena A. Pillai & Shri Anadee Nath Misshra

…e perused materials on record carefully. We have considered the judicial precedents brought to our notice by the two sides. We are aware of an earlier decision of Coordinate Bench of ITAT, Delhi in the case of ACIT vs. Moradabad Toll Road Co. Ltd. in [2016] 68 Taxmann.com 411 (Delhi Trib.) / [2015] 42 ITR (T) 280 (Delhi Trib.) in which also the aforesaid case of Liquid Investment and Trading Company (supra) was considered and relying on the same it was held that no penalty u/s 271(1)(c) of IT Act could be imposed on debatable issue. To quote from this order it was held by ITAT, Delhi in the case of ACIT vs.…

Ge Jenbacher Gmbh & Co. Ohg, Gurgaon vs. DCIT, Circle- 1(3)(1), International Taxation, New Delhi

In the result, all the eight appeals are allowed for statistical purposes and all the

ITA 757/DEL/2019[2008-09]Status: DisposedITAT Delhi12 Apr 2019AY 2008-09

Bench: Smt. Beena A. Pillai & Shri Anadee Nath Misshra

…e perused materials on record carefully. We have considered the judicial precedents brought to our notice by the two sides. We are aware of an earlier decision of Coordinate Bench of ITAT, Delhi in the case of ACIT vs. Moradabad Toll Road Co. Ltd. in [2016] 68 Taxmann.com 411 (Delhi Trib.) / [2015] 42 ITR (T) 280 (Delhi Trib.) in which also the aforesaid case of Liquid Investment and Trading Company (supra) was considered and relying on the same it was held that no penalty u/s 271(1)(c) of IT Act could be imposed on debatable issue. To quote from this order it was held by ITAT, Delhi in the case of ACIT vs.…

Ge Jenbacher Gmbh & Co., Gurgaon vs. DCIT, Circle- 1(3)(1), International Taxation, New Delhi

In the result, all the eight appeals are allowed for statistical purposes and all the

ITA 756/DEL/2019[2007-08]Status: DisposedITAT Delhi12 Apr 2019AY 2007-08

Bench: Smt. Beena A. Pillai & Shri Anadee Nath Misshra

…e perused materials on record carefully. We have considered the judicial precedents brought to our notice by the two sides. We are aware of an earlier decision of Coordinate Bench of ITAT, Delhi in the case of ACIT vs. Moradabad Toll Road Co. Ltd. in [2016] 68 Taxmann.com 411 (Delhi Trib.) / [2015] 42 ITR (T) 280 (Delhi Trib.) in which also the aforesaid case of Liquid Investment and Trading Company (supra) was considered and relying on the same it was held that no penalty u/s 271(1)(c) of IT Act could be imposed on debatable issue. To quote from this order it was held by ITAT, Delhi in the case of ACIT vs.…

Ge Jenbacher Gmbh & Co. Ohg, Gurgaon vs. ACIT (International Taxation), New Delhi

In the result, all the eight appeals are allowed for statistical purposes and all the

ITA 755/DEL/2019[2006-07]Status: DisposedITAT Delhi12 Apr 2019AY 2006-07

Bench: Smt. Beena A. Pillai & Shri Anadee Nath Misshra

…e perused materials on record carefully. We have considered the judicial precedents brought to our notice by the two sides. We are aware of an earlier decision of Coordinate Bench of ITAT, Delhi in the case of ACIT vs. Moradabad Toll Road Co. Ltd. in [2016] 68 Taxmann.com 411 (Delhi Trib.) / [2015] 42 ITR (T) 280 (Delhi Trib.) in which also the aforesaid case of Liquid Investment and Trading Company (supra) was considered and relying on the same it was held that no penalty u/s 271(1)(c) of IT Act could be imposed on debatable issue. To quote from this order it was held by ITAT, Delhi in the case of ACIT vs.…

ADIT, New Delhi vs. Ge Jenbacher Gmbh & Co., Gurgaon

In the result, all the eight appeals are allowed for statistical purposes and all the

ITA 754/DEL/2019[2005-06]Status: DisposedITAT Delhi12 Apr 2019AY 2005-06

Bench: Smt. Beena A. Pillai & Shri Anadee Nath Misshra

…e perused materials on record carefully. We have considered the judicial precedents brought to our notice by the two sides. We are aware of an earlier decision of Coordinate Bench of ITAT, Delhi in the case of ACIT vs. Moradabad Toll Road Co. Ltd. in [2016] 68 Taxmann.com 411 (Delhi Trib.) / [2015] 42 ITR (T) 280 (Delhi Trib.) in which also the aforesaid case of Liquid Investment and Trading Company (supra) was considered and relying on the same it was held that no penalty u/s 271(1)(c) of IT Act could be imposed on debatable issue. To quote from this order it was held by ITAT, Delhi in the case of ACIT vs.…

General Electric Power Systems Inc., Gurgaon vs. DCIT, Circle- 1(3)(1), International Taxation, New Delhi

In the result, all the eight appeals are allowed for statistical purposes and all the

ITA 693/DEL/2019[2001-02]Status: DisposedITAT Delhi12 Apr 2019AY 2001-02

Bench: Smt. Beena A. Pillai & Shri Anadee Nath Misshra

…e perused materials on record carefully. We have considered the judicial precedents brought to our notice by the two sides. We are aware of an earlier decision of Coordinate Bench of ITAT, Delhi in the case of ACIT vs. Moradabad Toll Road Co. Ltd. in [2016] 68 Taxmann.com 411 (Delhi Trib.) / [2015] 42 ITR (T) 280 (Delhi Trib.) in which also the aforesaid case of Liquid Investment and Trading Company (supra) was considered and relying on the same it was held that no penalty u/s 271(1)(c) of IT Act could be imposed on debatable issue. To quote from this order it was held by ITAT, Delhi in the case of ACIT vs.…

Ge Jenbacher Gmbh & Co. Ohg, Gurgaon vs. DCIT, Circle- 1(3)(1), International Taxation, New Delhi

In the result, all the eight appeals are allowed for statistical purposes and all the

ITA 692/DEL/2019[2004-05]Status: DisposedITAT Delhi12 Apr 2019AY 2004-05

Bench: Smt. Beena A. Pillai & Shri Anadee Nath Misshra

…e perused materials on record carefully. We have considered the judicial precedents brought to our notice by the two sides. We are aware of an earlier decision of Coordinate Bench of ITAT, Delhi in the case of ACIT vs. Moradabad Toll Road Co. Ltd. in [2016] 68 Taxmann.com 411 (Delhi Trib.) / [2015] 42 ITR (T) 280 (Delhi Trib.) in which also the aforesaid case of Liquid Investment and Trading Company (supra) was considered and relying on the same it was held that no penalty u/s 271(1)(c) of IT Act could be imposed on debatable issue. To quote from this order it was held by ITAT, Delhi in the case of ACIT vs.…

ACIT v. Moradabad Toll Road Co. Ltd. (68 Taxmann.com 411) — Cited in 8 Judgments | BharatTax