Additional Commissioner of Income-tax, Delhi-I v. General Industries Corporation

155 ITR 430High Court1985#13483 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2008 to 2016.

Issues it is cited on

section 254(2)section 254(1)miscellaneous applicationsection 254assistant commissionersection 25

Judgments citing Additional Commissioner of Income-tax, Delhi-I v. General Industries Corporation

Premeshwar Creations P. Ltd, Mumbai vs. DCIT 8(2), Mumbai

The appeal of the assessee is disposed of in terms indicated hereinabove

ITA 6852/MUM/2014[2011-12]Status: DisposedITAT Mumbai21 Dec 2016AY 2011-12

Bench: Shri Joginder Singh & Shri Rajesh Kumarassessment Year: 2011-12 M/S Permeshwar Creations Dcit-8(2), Pvt. Ltd. Room No.209, बनाम/ Plot No.52, 7Th Floor, Aayakar Bhavan, Vs. Midc Marol, M.K. Road, Andheri(E), Churchgate, Mumbai-400093 Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aadcp3517F

Section 32

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘सी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘C’ MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी राजेश कुमार, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Rajesh Kumar, Accountant Member Assessment Year: 2011-12 M/s Permeshwar Creations DCIT-8(2), Pvt. Ltd. Room No.209, बनाम/ Plot No.52, 7th Floor, Aayakar Bhavan, Vs. MIDC Marol, M.K. Road, Andheri(E), Churchgate, Mumbai-400093 Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) PAN. No.AADCP3517F "नधा"रती क" ओर से / Assessee by Shri Anil Thakrar राज"व क" ओर से / Revenue by Shri Rajat…

C.I.T vs. V.L.S.Finance Ltd

The appeals are dismissed

ITA/1149/2008HC Delhi16 Oct 2008

Bench: HON'BLE MR. JUSTICE BADAR DURREZ AHMED,HON'BLE MR. JUSTICE RAJIV SHAKDHER

For Appellant: Mr R.D. JollyFor Respondent: Mr O.S. Bajpai
Section 254Section 254(1)Section 254(2)

…ITA Nos.1149/08, 1221/08 & 1148/08 Page No.1 of 5 THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 16.10.2008 + ITA 1149/2008 THE COMMISSIONER OF INCOME TAX DELHI (CENTRAL)-II ... Appellant - versus – V.L.S. FINANCE LIMITED ... Respondent WITH + ITA 1221/2008 THE COMMISSIONER OF INCOME TAX DELHI (CENTRAL)-II ... Appellant - versus – V.L.S. FINANCE LIMITED ... Respondent AND + ITA 1148/2008 THE COMMISSIONER OF INCOME TAX DELHI (CENTRAL)-II ... Appellant - versus – V.L.S. FINANCE LIMITED…

C.I.T vs. V.L.S.Finance Ltd

The appeals are dismissed

ITA/1221/2008HC Delhi16 Oct 2008

Bench: HON'BLE MR. JUSTICE BADAR DURREZ AHMED,HON'BLE MR. JUSTICE RAJIV SHAKDHER

For Appellant: Mr R.D. JollyFor Respondent: Mr O.S. Bajpai
Section 254Section 254(1)Section 254(2)

…ITA Nos.1149/08, 1221/08 & 1148/08 Page No.1 of 5 THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 16.10.2008 + ITA 1149/2008 THE COMMISSIONER OF INCOME TAX DELHI (CENTRAL)-II ... Appellant - versus – V.L.S. FINANCE LIMITED ... Respondent WITH + ITA 1221/2008 THE COMMISSIONER OF INCOME TAX DELHI (CENTRAL)-II ... Appellant - versus – V.L.S. FINANCE LIMITED ... Respondent AND + ITA 1148/2008 THE COMMISSIONER OF INCOME TAX DELHI (CENTRAL)-II ... Appellant - versus – V.L.S. FINANCE LIMITED…

C.I.T vs. V.L.S.Finance Ltd

The appeals are dismissed

ITA/1148/2008HC Delhi16 Oct 2008

Bench: HON'BLE MR. JUSTICE BADAR DURREZ AHMED,HON'BLE MR. JUSTICE RAJIV SHAKDHER

For Appellant: Mr R.D. JollyFor Respondent: Mr O.S. Bajpai
Section 254Section 254(1)Section 254(2)

…ITA Nos.1149/08, 1221/08 & 1148/08 Page No.1 of 5 THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 16.10.2008 + ITA 1149/2008 THE COMMISSIONER OF INCOME TAX DELHI (CENTRAL)-II ... Appellant - versus – V.L.S. FINANCE LIMITED ... Respondent WITH + ITA 1221/2008 THE COMMISSIONER OF INCOME TAX DELHI (CENTRAL)-II ... Appellant - versus – V.L.S. FINANCE LIMITED ... Respondent AND + ITA 1148/2008 THE COMMISSIONER OF INCOME TAX DELHI (CENTRAL)-II ... Appellant - versus – V.L.S. FINANCE LIMITED…

C.I.T vs. V.L.S.Finance Ltd

The appeals are dismissed

ITA - 1148 / 2008HC Delhi16 Oct 2008

Bench: This Court Being Ita Nos. 115/2006, 125/2006 & 129/2006 Which Had Been Admitted For Hearing. However, The Present Appeals Arise Out Of The Said Order Dated 15 02 2008 H B Th ‟ Tifi Ti Li Ti D 2008:Dhc:2851-Db

Section 254Section 254(1)Section 254(2)

…THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 16.10.2008 + ITA 1149/2008 THE COMMISSIONER OF INCOME TAX DELHI (CENTRAL)-II ... Appellant - versus – V.L.S. FINANCE LIMITED ... Respondent WITH + ITA 1221/2008 THE COMMISSIONER OF INCOME TAX DELHI (CENTRAL)-II ... Appellant - versus – V.L.S. FINANCE LIMITED ... Respondent AND + ITA 1148/2008 THE COMMISSIONER OF INCOME TAX DELHI (CENTRAL)-II ... Appellant - versus – V.L.S. FINANCE LIMITED ... Respondent Advocates who appeared in t…

C.I.T vs. V.L.S.Finance Ltd

The appeals are dismissed

ITA - 1221 / 2008HC Delhi16 Oct 2008

Bench: This Court Being Ita Nos. 115/2006, 125/2006 & 129/2006 Which Had Been Admitted For Hearing. However, The Present Appeals Arise Out Of The Said Order Dated 15 02 2008 H B Th ‟ Tifi Ti Li Ti D 2008:Dhc:2849-Db

Section 254Section 254(1)Section 254(2)

…THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 16.10.2008 + ITA 1149/2008 THE COMMISSIONER OF INCOME TAX DELHI (CENTRAL)-II ... Appellant - versus – V.L.S. FINANCE LIMITED ... Respondent WITH + ITA 1221/2008 THE COMMISSIONER OF INCOME TAX DELHI (CENTRAL)-II ... Appellant - versus – V.L.S. FINANCE LIMITED ... Respondent AND + ITA 1148/2008 THE COMMISSIONER OF INCOME TAX DELHI (CENTRAL)-II ... Appellant - versus – V.L.S. FINANCE LIMITED ... Respondent Advocates who appeared in t…

C.I.T vs. V.L.S.Finance Ltd

The appeals are dismissed

ITA - 1149 / 2008HC Delhi16 Oct 2008

Bench: This Court Being Ita Nos. 115/2006, 125/2006 & 129/2006 Which Had Been Admitted For Hearing. However, The Present Appeals Arise Out Of The Said Order Dated 15 02 2008 H B Th ‟ Tifi Ti Li Ti D 2008:Dhc:2848-Db

Section 254Section 254(1)Section 254(2)

…THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 16.10.2008 + ITA 1149/2008 THE COMMISSIONER OF INCOME TAX DELHI (CENTRAL)-II ... Appellant - versus – V.L.S. FINANCE LIMITED ... Respondent WITH + ITA 1221/2008 THE COMMISSIONER OF INCOME TAX DELHI (CENTRAL)-II ... Appellant - versus – V.L.S. FINANCE LIMITED ... Respondent AND + ITA 1148/2008 THE COMMISSIONER OF INCOME TAX DELHI (CENTRAL)-II ... Appellant - versus – V.L.S. FINANCE LIMITED ... Respondent Advocates who appeared in t…

Additional Commissioner of Income-tax, Delhi-I v. General Industries Corporation (155 ITR 430) — Cited in 7 Judgments | BharatTax