Asstt. CIT v. Nilgiri Tea Estate Ltd.

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judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2020 to 2022.

Judgments citing Asstt. CIT v. Nilgiri Tea Estate Ltd.

Srf Limited, New Delhi vs. ACIT, Circle- 1, Ltu, New Delhi

Appeals are allowed

ITA 6693/DEL/2018[2006-07]Status: DisposedITAT Delhi07 Feb 2022AY 2006-07

Bench: The Hearing Of The Appeal.

Section 28Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH‘G’: NEW DELHI (Through Video Conferencing) BEFORE, SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER SRF Limited, Asst.CIT, LTU,Unit No.236 & 237, Circle-1, Second Floor,Delhi-17 Vs. LTU, New Delhi. DLF Galleria, Mayur Palace, Mayur Vihar Phase-1 Extention, Delhi-110 091. PAN-AAACS 0206P (Appellant) (Respondent) Appellant By Sh. Pradeep Dinodia, CA Respondent by Sh. Anil Kumar Sharma, Sr.DR Date of Hearing 11.11.2021 Date of Pronouncement 07.02.2022 ORDER PER SUDHANSHU SRIVASTAVA, JM: This appeal is preferred by the as…

Batliboi Ltd, Mumbai vs. DCIT Cir 2(1), Mumbai

In the result, appeal of the assessee is allowed in part

ITA 5428/MUM/2015[2011-12]Status: DisposedITAT Mumbai17 Feb 2021AY 2011-12

Bench: Shri M.Balaganesh, Am & Shri Pavan Kumar Gadale, Jm M/S. Batliboi Limited Vs. Dy. Cit, Circle 2(1) Bharat House, Aayakar Bhavan 5Th Floor, 104 5Th Floor, Mumbai-400001 Mumbai Samachar Marg Fort, Mumbai -400 001 Pan/Gir No. Aaacb4408L (Appellant) .. (Respondent)

Section 115JSection 143(3)Section 40A

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT), ‘B‘ BENCH MUMBAI BEFORE SHRI M.BALAGANESH, AM & SHRI PAVAN KUMAR GADALE, JM M/s. Batliboi Limited Vs. Dy. CIT, Circle 2(1) Bharat House, Aayakar Bhavan 5th Floor, 104 5th Floor, Mumbai-400001 Mumbai Samachar Marg Fort, Mumbai -400 001 PAN/GIR No. AAACB4408L (Appellant) .. (Respondent) Assessee by Shri S. Vankatraman Revenue by Shri Shishir Dhamija Date of Hearing 05/01/2021 Date of Pronouncement 17/02/2021 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No.5428/Mum/2015 for A.Y.2011-12 arises out of the order by the ld. Commissioner of Inc…

ITO, New Delhi vs. M/S. Buniyad Developers Pvt. Ltd., Delhi

In the result, the appeal of the Revenue is dismissed

ITA 5290/DEL/2016[2009-10]Status: DisposedITAT Delhi18 Sept 2020AY 2009-10

Bench: Shri G.S. Pannu, Vice- & Shri K. Narasimha Charyassessment Year: 2009-10

For Appellant: Sh. Rajiv Saxena, AdvFor Respondent: Sh. Rajesh Kumar, Sr.DR

Section 10Section 115JSection 143(1)Section 148Section 2(14)Section 2(14)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’ NEW DLEHI BEFORE SHRI G.S. PANNU, VICE-PRESIDENT AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER Assessment Year: 2009-10 Income-tax Officer, vs. Buniyad Developers Ward 5(2), New Delhi. Pvt. Ltd., A-54, Phase-I, Naraina Indl. Area, Delhi. PAN :AAACB1149A (Appellant) (Respondent) Appellant by : Sh. Rajiv Saxena, Adv. Sh. Shyam Sunder, Adv. Respondent by : Sh. Rajesh Kumar, Sr.DR Date of hearing: 17.09.2020 Date of order : 21.09.2020 ORDER PER K. NARASIMHA CHARY, J.M. Challenging the order dated 23.06.2016 in appeal No. 176/15- 16 passed by the learned Comm…