CIT v. Adarsh Travel Bus Service

17 Taxmann.com 140High Court2012#23054 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2022.

Judgments citing CIT v. Adarsh Travel Bus Service

Shyam Products Pvt. Ltd., New Delhi vs. ITO, Ward- 23(3), New Delhi

The appeal is allowed and the impugned assessment order is set aside

ITA 7457/DEL/2017[2008-09]Status: DisposedITAT Delhi07 Nov 2022AY 2008-09

Bench: Sh. Shamim Yahya & Sh. Anubhav Sharmashyam Products Pvt Ltd. New Vs. Ito, Ward-23(3) Delhi New Delhi Appellant Respondent Pan: Aadcs0943E

Section 143(2)Section 144Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘G’ : NEW DELHI) BEFORE SH. SHAMIM YAHYA, ACCOUNTANT MEMBER AND SH. ANUBHAV SHARMA, JUDICIAL MEMBER Shyam Products Pvt Ltd. New Vs. ITO, Ward-23(3) Delhi New Delhi Appellant Respondent PAN: AADCS0943E Assessee by Sh. Mukul Garg, Adv. Revenue by Shri Abhishek Kumar, Sr. DR Date of hearing: 20.10.2022 Date of pronouncement: 07.11.2022 ORDER Per Anubhav Sharma, JM : The appeal has been filed by the assessee against order dated 10/10/2017 in appeal no. 301/17-18 for assessment year 2008-09 passed by Commissioner of Income Tax (Appeal)-28, New Delhi (hereinafter re…

M/S. Ganapati Breweries Ltd., New Delhi vs. ITO, New Delhi

In the result, the Assessee’s Appeal is allowed for statistical purposes

ITA 3236/DEL/2015[2004-05]Status: DisposedITAT Delhi22 Sept 2020AY 2004-05

Bench: Shri H.S. Sidhu & Shri Prashant Maharishi(Through Video Conference) A.Y. : 2004-05

Section 143(2)Section 147Section 148Section 68

…ITA NO.3236/DEL/2015 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘C’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (THROUGH VIDEO CONFERENCE) A.Y. : 2004-05 M/S GANPATI BREWERIES Vs. ITO, WARD 12(1), LTD. NEW DELHI – 110 002 UG-03, ANSAL MAJESTIC TOWER, PLOT NO. 17, G-BLOCK, COMMERCIAL COMPLEX, VIKAS PURI, NEW DELHI – 110 018 (PAN: AABCG3123C) (Appellant) (Respondent) Assessee by Sh. Ajay Wadhwa, Advocate & Ms. Ayushi Gupta, CA Department by Sh. M. Baranwal, Sr. DR. ORDER PER H.S. SIDHU, JM: This appeal filed by the Assessee is directed against the…

ITO, New Delhi vs. M/S. Mother Dairy Fruit & Vegetable Pvt. Ltd., Delhi

In the result, Revenue’s appeal is dismissed and Cross objection of the Assessee

ITA 4705/DEL/2014[2005-06]Status: DisposedITAT Delhi05 Feb 2019AY 2005-06

Bench: Shri Amit Shukla & Shri Anadee Nath Misshra

For Appellant: Shri S.D. Kapila, Adv. and Shri R.R. Maurya, AdvFor Respondent: Ms. Rinku Singh, Sr. DR
Section 139Section 142(1)Section 143(1)Section 143(2)Section 147Section 148

…Fit For Publication ITA No.- 4705/Del/2014. Mother Dairy Fruit & Vegetable Pvt. Ltd. (AM) (JM) IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH: ‘E’: NEW DELHI) BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA No:- 4705/Del/2014 (Assessment Year: 2005-06) The Income Tax Officer, M/s Mother Dairy Fruit & Ward- 5(4), Vs. Vegetable Pvt. Ltd., New Delhi. Erstwhile Mother Dairy India Ltd., Mother Dairy, Patparganj, Delhi. PAN No: AACCM3174A APPELLANT RESPONDENT C.O. No.-46/Del/2015 Arising from ITA No:- 4705/Del/2014 (Assessment Year: 2005-06) M/s Mother Dairy Fruit…

CIT v. Adarsh Travel Bus Service (17 Taxmann.com 140) — Cited in 3 Judgments | BharatTax