CIT, Meerut v. Smt. Sanjeeda Begum

154 Taxmann 346High Court2006#13521 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2023.

Judgments citing CIT, Meerut v. Smt. Sanjeeda Begum

CHANDER MANI SHARMA,KHURJA vs. ITO, WARD-3(1), BULANDSHAHR

The appeal is allowed for statistical purposes

ITA 1580/DEL/2018[2009-10]Status: DisposedITAT Delhi14 Sept 2023AY 2009-10

Bench: Sh. N.K.Billaiya & Sh. Anubhav Sharmash. Chander Mani Vs. Ito, Sharma Ward-3(1), S/O. Sh. Shanti Swaroop Bulandshahr R/O. Vill.-Ibrahimpur Uttar Pradesh Junaidpur Urf Maujpur, Khurja Junction Khurja (U.P.) Pan : Dtxps1373B (Appellant) (Respondent)

Section 144Section 2(14)Section 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘B’ : NEW DELHI) BEFORE SH. N.K.BILLAIYA, ACCOUNTANT MEMBER AND SH. ANUBHAV SHARMA, JUDICIAL MEMBER Sh. Chander Mani Vs. ITO, Sharma Ward-3(1), S/o. Sh. Shanti Swaroop Bulandshahr R/o. VILL.-Ibrahimpur Uttar pradesh Junaidpur URF Maujpur, Khurja Junction Khurja (U.P.) PAN : DTXPS1373B (APPELLANT) (RESPONDENT) Appellant by None Revenue by Sh. Vivek Kumar Upadhyay, Sr. DR Date of hearing: 14.09.2023 Date of Pronouncement: 14.09.2023 ORDER PER ANUBHAV SHARMA, JM: The appeal has been preferred by the Assessee against the order dated 30.11.2017 of CIT (A)…

PHOOL SINGH,BULANDSHAHR vs. ITO, WARD- 3(1), BULANDSHAHR

ITA 3665/DEL/2018[2010-11]Status: DisposedITAT Delhi15 Jul 2022AY 2010-11

Bench: Shri Kul Bharat & Shri Pradip Kumar Kedia[Assessment Year: 2010-11]

Section 143(3)Section 147Section 148Section 2(14)Section 234Section 250Section 271(1)Section 54F

…1 Phool singh Vs. ITO IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER [Assessment Year: 2010-11] Phool Singh, Vs Income-tax Officer, Vill. Ibrahimpur, Junaidpur Ward-3(1), Bulandshahr urf Maujpur Khurja Junction, Bulandshahr. PAN: BFQPS2180M APPELLANT RESPONDENT Appellant by None Respondent by Ms. Moninder Kaur, Sr. DR Date of hearing 12.07.2022 Date of pronouncement 15.07.2022 O R D E R PER KUL BHARAT, JM: This appeal, by the assessee, is directed against the order of learned CIT(Appeals), Ghaziabad 29…

HARVINDER KUMAR SAHNI,LAKHIMPUR-KHERI vs. DY. COMMISSIONER OF INCOME TAX, SITAPUR

In the result, the appeal is partly allowed

ITA 28/LKW/2016[2011-12]Status: DisposedITAT Lucknow19 Mar 2020AY 2011-12

Bench: Shri. A. D. Jain & Shri B.R.R. Kumarassessment Year: 2011-12 Harvinder Kumar Sahni V. The Dy. Cit Punjabi Colony Sitapur Gola Gokaran Nath Lakhimpur Kheri Tan/Pan:Autps9076M (Appellant) (Respondent) Appellant By: Shri K.R. Rastogi, C.A. Respondent By: Shri Ajay Kumar, D.R. Date Of Hearing: 16 03 2020 Date Of Pronouncement: 19 03 2020 O R D E R

For Appellant: Shri K.R. Rastogi, C.AFor Respondent: Shri Ajay Kumar, D.R
Section 2(14)

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “A”, LUCKNOW BEFORE SHRI. A. D. JAIN, VICE PRESIDENT AND SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER Assessment Year: 2011-12 Harvinder Kumar Sahni v. The Dy. CIT Punjabi Colony Sitapur Gola Gokaran Nath Lakhimpur Kheri TAN/PAN:AUTPS9076M (Appellant) (Respondent) Appellant by: Shri K.R. Rastogi, C.A. Respondent by: Shri Ajay Kumar, D.R. Date of hearing: 16 03 2020 Date of pronouncement: 19 03 2020 O R D E R PER A.D. JAIN, V.P.: This is assessee’s appeal against the order of the ld. CIT(A), Bareilly dated 30/9/2015 for assessment year 2011-12, taking the following groun…

DCIT, NEW DELHI vs. M/S. KUSHAL INFRAPROJECT INDUSTRIES INDIA LTD., NEW DELHI

ITA 5460/DEL/2015[2011-12]Status: DisposedITAT Delhi30 Dec 2019AY 2011-12

Bench: : Shri Bhavnesh Saini & Dr. B.R.R. Kumar

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri J.K. Mishra, CIT DR
Section 40A(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “D” : DELHI BEFORE : SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER ITA.No.2802/Del./2015 Assessment Year 2010-2011 DCIT Kushal Infraproject Industries Circle-14(2) vs. India Ltd. New Delhi. 16A, Uday Park, New Delhi. PAN No. AACCK3933D (Appellant) (Respondent) ITA.No.5460/Del./2015 Assessment Year 2011-2012 DCIT Kushal Infraproject Industries Circle-14(2) India Ltd. New Delhi. 209, Uday Plaza, vs. 16A, Uday Park, New Delhi. PAN No. AACCK3933D (Appellant) (Respondent) ITA.No.4136/Del./2015 Assessment Year 2010-2011 Kushal Infra…

KAUSHAL INFRAPROJECT INDUSTRIES INDIA LTD.,NEW DELHI vs. DCIT, NEW DELHI

ITA 5348/DEL/2015[2011-12]Status: DisposedITAT Delhi30 Dec 2019AY 2011-12

Bench: : Shri Bhavnesh Saini & Dr. B.R.R. Kumar

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri J.K. Mishra, CIT DR
Section 40A(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “D” : DELHI BEFORE : SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER ITA.No.2802/Del./2015 Assessment Year 2010-2011 DCIT Kushal Infraproject Industries Circle-14(2) vs. India Ltd. New Delhi. 16A, Uday Park, New Delhi. PAN No. AACCK3933D (Appellant) (Respondent) ITA.No.5460/Del./2015 Assessment Year 2011-2012 DCIT Kushal Infraproject Industries Circle-14(2) India Ltd. New Delhi. 209, Uday Plaza, vs. 16A, Uday Park, New Delhi. PAN No. AACCK3933D (Appellant) (Respondent) ITA.No.4136/Del./2015 Assessment Year 2010-2011 Kushal Infra…

KAUSHAL INFRAPROJECT INDUSTRIES INDIA LTD.,NEW DELHI vs. DCIT, NEW DELHI

ITA 4136/DEL/2015[2010-11]Status: DisposedITAT Delhi30 Dec 2019AY 2010-11

Bench: : Shri Bhavnesh Saini & Dr. B.R.R. Kumar

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri J.K. Mishra, CIT DR
Section 40A(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “D” : DELHI BEFORE : SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER ITA.No.2802/Del./2015 Assessment Year 2010-2011 DCIT Kushal Infraproject Industries Circle-14(2) vs. India Ltd. New Delhi. 16A, Uday Park, New Delhi. PAN No. AACCK3933D (Appellant) (Respondent) ITA.No.5460/Del./2015 Assessment Year 2011-2012 DCIT Kushal Infraproject Industries Circle-14(2) India Ltd. New Delhi. 209, Uday Plaza, vs. 16A, Uday Park, New Delhi. PAN No. AACCK3933D (Appellant) (Respondent) ITA.No.4136/Del./2015 Assessment Year 2010-2011 Kushal Infra…

DCIT, NEW DELHI vs. M/S. KUSHAL INFRAPROJECT INDUSTRIES INDIA LTD., NEW DELHI

ITA 2802/DEL/2015[2010-11]Status: DisposedITAT Delhi30 Dec 2019AY 2010-11

Bench: : Shri Bhavnesh Saini & Dr. B.R.R. Kumar

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri J.K. Mishra, CIT DR
Section 40A(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “D” : DELHI BEFORE : SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER ITA.No.2802/Del./2015 Assessment Year 2010-2011 DCIT Kushal Infraproject Industries Circle-14(2) vs. India Ltd. New Delhi. 16A, Uday Park, New Delhi. PAN No. AACCK3933D (Appellant) (Respondent) ITA.No.5460/Del./2015 Assessment Year 2011-2012 DCIT Kushal Infraproject Industries Circle-14(2) India Ltd. New Delhi. 209, Uday Plaza, vs. 16A, Uday Park, New Delhi. PAN No. AACCK3933D (Appellant) (Respondent) ITA.No.4136/Del./2015 Assessment Year 2010-2011 Kushal Infra…

CIT, Meerut v. Smt. Sanjeeda Begum (154 Taxmann 346) — Cited in 7 Judgments | BharatTax