Aishwarya Rai Bachchan v. ACIT

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judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2021.

Judgments citing Aishwarya Rai Bachchan v. ACIT

Jas Forwarding Worldwide Pvt. Ltd., Gurgaon vs. DCIT, New Delhi

In the result appeal of the assessee for assessment year 2011 – 12 is allowed for statistical purposes

ITA 1687/DEL/2016[2011-12]Status: DisposedITAT Delhi26 Jul 2021AY 2011-12

Bench: Shri Amit Shukla & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri Salil Kapoor advocateFor Respondent: Shri M. Barnwal, Sr. DR

Section 143Section 143(3)Section 144CSection 144C(1)Section 144C(5)Section 40Section 92CSection 92C(2)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) ITA No. 1687/Del/2016 (Assessment Year: 2011-12) JAS Forwarding Worldwide Pvt. Vs. DCIT, Ltd, Circle-4(1), 1st Floor, A-Wing, Commercial New Delhi Complex, Radisson Hotel, New Delhi PAN: AABCJ5564A (Appellant) (Respondent) Assessee by : Shri Salil Kapoor advocate Ms Ananya Kapoor advocate Shri Sumit Lal Chandani, Adv Revenue by: Shri M. Barnwal, Sr. DR Date of Hearing 21/05/2021 Date of pronouncement 26/07/2021 O R D E R PER PRASHANT MAHARI…

Jas Forwarding Worldwide Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result appeal of the assessee for assessment year 2011 – 12 is allowed for statistical purposes

ITA 2484/DEL/2014[2009-10]Status: DisposedITAT Delhi26 Jul 2021AY 2009-10

Bench: Shri Amit Shukla & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri Salil Kapoor advocateFor Respondent: Shri Surendra Pal [CIT] – DR

Section 143Section 143(3)Section 144CSection 144C(1)Section 144C(5)Section 40Section 92CSection 92C(2)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) ITA No. 1687/Del/2016 (Assessment Year: 2011-12) JAS Forwarding Worldwide Pvt. Vs. DCIT, Ltd, Circle-4(1), 1st Floor, A-Wing, Commercial New Delhi Complex, Radisson Hotel, New Delhi PAN: AABCJ5564A (Appellant) (Respondent) Assessee by : Shri Salil Kapoor advocate Ms Ananya Kapoor advocate Shri Sumit Lal Chandani, Adv Revenue by: Shri Surendra Pal [CIT] – DR; Date of Hearing 21/05/2021 Date of pronouncement 26/07/2021 O R D E R PER PRASHANT…

Jas Forwarding Worldwide Pvt. Ltd., New Delhi vs. DCIT, New Delhi

The appeal of the Assessee is allowed whereas the appeal of the Revenue is dismissed

ITA 3296/DEL/2011[2007-08]Status: DisposedITAT Delhi08 May 2019AY 2007-08

Bench: Shri Amit Shukla & Shri L.P. Sahuasstt. Year:2007-08

For Respondent: Shri Robin Rawan, Sr. DR

Section 143(2)Section 143(3)Section 40

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER Asstt. Year:2007-08 DCIT M/s. Jas Forwarding Circle-4(1), World Pvt. Ltd. Room No. 407, 2nd Floor, A-Wing, 4th Floor, C.R. Commercial Complex, Vs. Building, I.P. Estate Radisson Hotel, NH-8, New Delhi – 110 002 New Delhi – 110 037 PAN AABCJ5564A (Appellant) (Respondent) Asstt. Year:2007-08 M/s. Jas Forwarding DCIT World Pvt. Ltd. Circle-4(1), 2nd Floor, A-Wing, Room No. 407, Vs. Commercial Complex, 4th Floor, C.R. Radisson Hotel, NH-8, Building, I.P. Estate New Delhi – 110 037…

DCIT, New Delhi vs. M/S Jas Forwarding World Pvt. Ltd., New Delhi

The appeal of the Assessee is allowed whereas the appeal of the Revenue is dismissed

ITA 3222/DEL/2011[2007-08]Status: DisposedITAT Delhi08 May 2019AY 2007-08

Bench: Shri Amit Shukla & Shri L.P. Sahuasstt. Year:2007-08

For Respondent: Shri Robin Rawan, Sr. DR

Section 143(2)Section 143(3)Section 40

Agility Logistics P.Ltd, Mumbai vs. DCIT TDS 1(1), Mumbai

In the result, both Department’s appeal and assessee’s cross objection are dismissed

ITA 4117/MUM/2014[2010-11]Status: DisposedITAT Mumbai31 Oct 2017AY 2010-11

Bench: Shri G.S. Pannu & Shri Saktijit Dey

For Appellant: Shri Dhanesh Bafna a/wFor Respondent: Shri R.P. Meena a/w

Section 133ASection 194CSection 201Section 201(1)Section 271C

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI SAKTIJIT DEY, JUDICIAL MEMBER ITA no.4117/Mum./2014 (Assessment Year : 2010–11) Agility Logistics Pvt. Ltd. A–501/502, Polaris 5th Floor, Off Marol Maroshi Road ……………. Appellant Marol, Andhri (E), Mumbai 400 059 PAN – AAACL3717A v/s Dy. Commissioner of Income Tax ……………. Respondent TDS–1(1), Mumbai ITA no.4118/Mum./2014 (Assessment Year : 2011–12) Agility Logistics Pvt. Ltd. A–501/502, Polaris 5th Floor, Off Marol Maroshi Road ……………. Appellant Marol, Andhri (E), Mumbai 400 059 PAN – AAACL3717A v/s Dy. Commis…