Capital Bus Service (p) Ltd. v. CIT, High Court of Delhi

4 Taxmann 309High Court1980#20769 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2022.

Judgments citing Capital Bus Service (p) Ltd. v. CIT, High Court of Delhi

Himalayaputra Aviation Ltd, New Delhi vs. ACIT Circle-11(2), New Delhi

In the result, the assessee’s appeal stands allowed

ITA 7904/DEL/2019[2013-14]Status: DisposedITAT Delhi03 Aug 2022AY 2013-14

Bench: Shri Shamim Yahya & Shri Yogesh Kumar Us[Assessment Year: 2013-14]

Section 143(3)Section 154

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘B’: NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR US, JUDICIAL MEMBER [Assessment Year: 2013-14] Himalayaputra Aviation ltd. ACIT, 54JA Annexe, BasantLok, Cricle-11(2), Vasant Vihar, Vs New Delhi-110002 New Delhi-110057 PAN-AACCH7900F Assessee Revenue Assessee by Sh. Praveen Kumar, CA Revenue by Md. Gayasuddin Ansari, Sr. DR Date of Hearing 18.07.2022 Date of Pronouncement .07.2022 ORDER PER SHAMIM YAHYA, AM, This appeal by the assessee is directed against the order of the Ld. CIT(A)-4, New Delhi, dated 24.07.2019 pertaini…

Sabarmati Gas Limited, Ahmedabad vs. The Asstt. Commissioner of Income Tax, Gandhinagar Circle, Gandhinagar

Appeal of the Revenue is partly allowed for statistical purposes

ITA 1607/AHD/2016[2010-11]Status: DisposedITAT Ahmedabad28 Feb 2022AY 2010-11

For Appellant: Shri S. N. Soparkar, Sr. AdvocateFor Respondent: Shri Mohd Usman, CIT DR &

Section 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH (Conducted Through Virtual Court) Before: Ms. Annapurna Gupta, Accountant Member And Ms. Madhumita Roy, Judicial Member ITA No. 1607 & 1533/Ahd/2016 Assessment Year 2010-11 Sabarmati Gas Limited ACIT Gandhinagar Plot No. 907, Sector-21, Circle, Gandhinagar Gandhinagar-382021 Vs (Respondent) PAN No: AAKCS0110N Joint Commissioner of Sabarmati Gas Limited Income Tax(OSD), Vs Plot No. 907, Sector-21, Gandhinagar Gandhinagar-382021 (Appellant) PAN No: AAKCS0110N Assessment Year 2012-13 & ITA No. 2002/Ahd/2017 Assessment Year 2013-14 Sabarmati Gas Limit…

The Joint Commissioner of Income Tax(OSD), Gandhinagar vs. Sabarmati Gas Limited, Gandhinagar

Appeal of the Revenue is partly allowed for statistical purposes

ITA 1533/AHD/2016[2010-11]Status: DisposedITAT Ahmedabad28 Feb 2022AY 2010-11

For Appellant: Shri S. N. Soparkar, Sr. AdvocateFor Respondent: Shri Mohd Usman, CIT DR &

Section 250(6)

Adani Energy Ltd., Ahmedabad vs. The Dy.CIT., Circle-1, Ahmedabad

In the result, the appeal is allowed for statistical purposes

ITA 1873/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad12 Sept 2018AY 2011-12

Section 143(3)Section 32Section 32(1)

…I TA N o. 1 8 7 3/ Ah d /2 0 1 5 Ad a ni En e r gy Lt d Vs . DC I T Ass e ss me n t Y ea r : 2 0 11 - 1 2 Page 1 of 5 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD ‘B’ BENCH, AHMEDABAD [Coram: Pramod Kumar AM and Mahavir Prasad JM] Assessment Year: 2011-12 Adani Energy Limited ......…………......Appellant Adani House, Nr. Mithakhali Six Roads, Navrangpura, Ahmedabad-380009 [PAN: AABCG 5533 E] Vs. Dy. Commissioner of Income-tax .....................Respondent Circle-1, Ahmedabad Appearances by Vijay Ranjan & Ira Kapoor, for the Appellant Mudit Nagpal, for the respondent Hearing concluded on: 15.06.2018 Order prono…