AshokaBuildcon Ltd. v. ACIT

230 Taxmann 305Reported decision#23796 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2020 to 2022.

Judgments citing AshokaBuildcon Ltd. v. ACIT

Shapoorji Pallonji and Company Private Limited, Mumbai vs. Principle Commissioner of Income Tax (Central), -4, Mumbai

In the result, the appeal of the assessee is allowed

ITA 1149/MUM/2022[2012-13]Status: DisposedITAT Mumbai30 Sept 2022AY 2012-13

Section 115JSection 142(1)Section 143(2)Section 143(3)Section 148Section 14ASection 263Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘E‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER M/s. Shapoorji Pallonji And Vs. Principal Commissioner of company Pvt. Ltd., Income Tax (Central) 1st Floor, 41/44, S.P.Centre Mumbai – 4 Room No.663, 6th Floor, Minoo Desai Marg Colaba, Mumbai- 400 005 Aayakar Bhawan Maharshi Karve Road Mumbai – 400 020 PAN/GIR No.AAACS6994C (Appellant) .. (Respondent) Assessee by Shri Rajan Vora & Shri Nikhil Tiwari Revenue by Shri Prakash Mane Date of Hearing 13/09 /2022 Date of Pronouncement 30/09/2022 आदेश / O R D E R PER M.…

Jindal Steel & Power Ltd., Hisar vs. CIT, Hisar

In the result, appeal of the assessee is allowed

ITA 1462/DEL/2016[2005-06]Status: DisposedITAT Delhi16 Nov 2021AY 2005-06

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar

For Appellant: Shri Salil Kapoor, AdvFor Respondent: Sh. S. Najmi, CIT

Section 143(3)Section 147Section 263Section 263(2)Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL ( Delhi Bench “D”, NEW DELHI) (Through Video Conferencing) BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER and Dr. B.R.R. KUMAR , ACCOUNTANT MEMBER ITA No. 1462/Del./2016, A.Y. : 2005-06 M/s. Jindal Steel & Power Ltd. Vs Commissioner of Income Tax, Jindal Centre, Hisar, Delhi Road, Hisar, Haryana Haryana, India (APPELLANT) (RESPONDENT) (PAN : AAACJ7097D) Assessee by : Shri Salil Kapoor, Adv. Revenue by : Sh. S. Najmi, CIT Date of Hearing: 13.09.2021 Date of Pronouncement: 16 .11.2021 O R D E R PER B.R.R.KUMAR, ACCOUNTANT MEMBER : This appeal has been filed by the assessee…

Jindal Steel & Power Ltd., New Delhi vs. Prcit, Gurugram

In the result appeal of the assessee is allowed on the issue of the impugned order passed beyond the prescribed time, other issues are left open

ITA 4607/DEL/2019[2009-10]Status: DisposedITAT Delhi14 May 2020AY 2009-10

For Appellant: ShriSalilKapoor, AdvFor Respondent: ShriRaman Chopra[CIT] –

Section 143Section 144CSection 147Section 263Section 263(2)Section 92C

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH „C‟ ”H-1”: NEW DELHI BEFORESHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & Shri K N CHARRY , JUDICIAL MEMBER Jindal Steel & Power Ltd. Pr. CIT, 12, BhikajiCama Place, Vs. Gurgaon. New Delhi – 110 029. PAN : AAACJ7097D (Appellant) (Respondent) Revenue by : ShriRaman Chopra[CIT] – DR Assessee by: ShriSalilKapoor, Adv.; ShriSunitLal; Ms. Chandani, Advs.; Ms. AnanyaKapoor, Adv. Date of Hearing 19/03/2020 Date of pronouncement 14/05/2020 O R D E R PER PRASHANT MAHARISHI, A. M. : 01 This appeal is filed by assessee, M/s Jindal steel and Power Ltd ( Assessee , Appellant) against…