CIT, Delhi v. Ansal Housing & Construction Ltd.

51 Taxmann.com 376Supreme Court of India2014#21024 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2016 to 2026.

Sections most often in play

Section 143(3)Section 144B Section 263 Section 69C

Judgments citing CIT, Delhi v. Ansal Housing & Construction Ltd.

Axis Infoline P Ltd, Delhi vs. PCIT-1, Delhi

In the result, appeal of the assessee is allowed

ITA 2613/DEL/2025[2021-22]Status: DisposedITAT Delhi02 Jan 2026AY 2021-22

Bench: Shri Mahavir Singh, Hon’Ble & Shri Sanjay Awasthiआ.अ.सं/.I.T.A No.2613/Del/2025 िनधा"रणवष"/Assessment Year: 2021-22 बनाम Axis Infoline P. Ltd., Principal Commissioner Of Income 196/16B, 2Nd Floor, Vs. Tax, Ramesh Market, East Of Kailash, Income Tax Office, Delhi-1. Nehru Nagar, South Delhi. Delhi. Pan No.Aadca9862C अपीलाथ" Appellant ""यथ"/Respondent

Section 143(3)Section 263

…ITA No.2613/Del/2025 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”NEW DELHI BEFORE SHRI MAHAVIR SINGH, HON’BLE VICE PRESIDENT AND SHRI SANJAY AWASTHI, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A No.2613/Del/2025 िनधा"रणवष"/Assessment Year: 2021-22 बनाम AXIS INFOLINE P. LTD., PRINCIPAL COMMISSIONER OF INCOME 196/16B, 2nd Floor, Vs. TAX, Ramesh Market, East of Kailash, Income Tax Office, Delhi-1. Nehru Nagar, South Delhi. Delhi. PAN No.AADCA9862C अपीलाथ" Appellant ""यथ"/Respondent Assessee by Shri Ved Jain, Advocate and Shri Ayush Garg, CA Revenue by Ms. Pooja Swaroop, CIT DR सुनवाईक"तारीख/ Date of hearing: 18.12.202…

Reenaz Properties P. Ltd, Edapally, Kochi vs. The Pr CIT, Kochi

In the result, the appeal filed by the assessee is dismissed

ITA 137/COCH/2019[2014-15]Status: DisposedITAT Cochin16 Oct 2019AY 2014-15

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri.R.KrishnanFor Respondent: Sri.Sudhanshu Shekar Jha

Section 143(3)Section 263Section 43CSection 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Chandra Poojari, AM & Shri George George K, JM ITA No.137/Coch/2019 : Asst.Year 2014-2015 M/s.Reenaz Properties The Asst.Commissioner of Private Limited Vs. Income-tax, Corporate Rangamani & Co. Circle 2(2), Kochi. Rajarajeswari Bhavan Pazhaveedu P.O. Alappuzha – 688 009. PAN : AADCR1401Q. (Appellant) (Respondent) Appellant by : Sri.R.Krishnan Respondent by : Sri.Sudhanshu Shekar Jha Date of Pronouncement : 16.10.2019 Date of Hearing : 16.10.2019 O R D E R Per George George K, JM This appeal at the instance of the assessee is directed ag…

M/S Motia Township Pvt. Ltd., Zirakpur vs. DCIT, Patiala

In the result, the appeal of the assessee is allowed

ITA 456/CHANDI/2013[2008-09]Status: DisposedITAT Chandigarh17 May 2018AY 2008-09

Bench: Shri Sanjay Garg & Ms. Annapurna Guptam/S Motia Township Pvt. Ltd., Vs. The D.C.I.T., Shop No.102, Royale Estate, Central Circle, Chandigarh Delhi Highway, Patiala. Zirakpur. Pan: Aaecm8113D (Appellant) (Respondent)

For Appellant: Shri Ashwani Kumar, CAFor Respondent: Shri Ashish Abrol, CIT DR

Section 127Section 132Section 143(3)Section 153ASection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH ‘B’, CHANDIGARH BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND MS. ANNAPURNA GUPTA, ACCOUNTANT MEMBER M/s Motia Township Pvt. Ltd., Vs. The D.C.I.T., Shop No.102, Royale Estate, Central Circle, Chandigarh Delhi Highway, Patiala. Zirakpur. PAN: AAECM8113D (Appellant) (Respondent) Appellant by : Shri Ashwani Kumar, CA Respondent by : Shri Ashish Abrol, CIT DR Date of hearing : 15.05.2018 Date of Pronouncement : 17.05.2018 ORDER PER ANNAPURNA GUPTA, A.M. : This appeal has been preferred by the assessee against the order of Ld. Commissioner of Income Tax (Central…

Epcos India Private Limited, Nadia vs. A.C.I.T Cir - 11, Kolkata

In the result the appeal of the assesee is allowed

ITA 1921/KOL/2013[1998-99]Status: DisposedITAT Kolkata20 Jul 2016AY 1998-99

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am] I.T.A No. 1921/Kol/2013 Assessment Year : 1998-99 Epcos India Pvt. Ltd. -Vs.- A.C.I.T., Circle-11, Kolkata Kolkata [Pan : Aaaci 6950 Q] (Appellant) (Respondent) For The Appellant : Shri Anup Sinha, Ar For The Respondent : Shri Debashis Lahiri, Jcit, Sr.Dr

For Appellant: Shri Anup Sinha, ARFor Respondent: Shri Debashis Lahiri, JCIT, Sr.DR

Section 115JSection 143(3)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Sri N.V.Vasudevan, JM & Shri Waseem Ahmed, AM] I.T.A No. 1921/Kol/2013 Assessment Year : 1998-99 Epcos India Pvt. Ltd. -vs.- A.C.I.T., Circle-11, Kolkata Kolkata [PAN : AAACI 6950 Q] (Appellant) (Respondent) For the Appellant : Shri Anup Sinha, AR For the Respondent : Shri Debashis Lahiri, JCIT, Sr.DR Date of Hearing : 14.07.2016. Date of Pronouncement : 20.07.2016. ORDER Per N.V.Vasudevan, JM This is an appeal by the assessee against the order dated 11.03.2013 of C.I.T.(A)-XII., Kolkata relating to A.Y.1998-99. 2. Grounds of appea…