CIT v. Ansal Land Mark Township (P) Ltd.

73 Taxmann.com 63Supreme Court of India2016#25721 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2020 to 2024.

Sections most often in play

Section 139(1)Section 143(3)Section 201(1)Section 250 Section 40(a)(ia)

Judgments citing CIT v. Ansal Land Mark Township (P) Ltd.

M/S SUPER EMIRATES EXPORTS,MUMBAI vs. ITO -WARD 28(3)(3), MUMBAI

In the result, appeal filed by the Assessee stands allowed for statistical purposes

ITA 1313/MUM/2023[2012-2013]Status: DisposedITAT Mumbai22 Feb 2024AY 2012-2013

Bench: Shri Narender Kumar Choudhry & Shri Gagan Goyalassessment Year: 2012-13

For Appellant: Ms.Dinkle Hariya, Ld. Adv a/w Simoni Chouhan, Ld. CAFor Respondent: Shri Mahesh Parwani –

Section 10Section 139(1)Section 143(3)Section 250Section 40

…nd entails no addition/disallowance. Ld. Counsel further contended that though the Ld. Commissioner has not accepted the contention of the Assessee on the pretext that the Hon’ble Apex Court has admitted the SLP vide order dated 05.08.2016 reported in [2016] 73 Taxmann.com 63 (SC) against the judgment passed by the Hon’ble Delhi High Court in the case of CIT v. Ansal Land Mark Township (P) Ltd., reported in [2015] Taxmann.Com 45 (Delhi), wherein, it was held that second proviso in sec.40(a)(ia) of the Act, has to be applied retrospectively , and therefore, the decision in CIT v. Ansal Land Mark Township (P) Ltd.…

SMT. ARCHANA CHANDAK,INDORE vs. ITO 3(2), INDORE

In the result, assessee’s appeal isallowed

ITA 983/IND/2019[2010-11]Status: DisposedITAT Indore10 Nov 2022AY 2010-11

Bench: Ms. Madhumita Roy& Shri Bhagirath Mal Biyani

For Appellant: NoneFor Respondent: 20.09.2022

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE Ms. MADHUMITA ROY, JUDICIAL MEMBER& SHRI BHAGIRATH MAL BIYANI, ACCOUNTANT MEMBER I.T.A. No.983/Ind/2019 (Assessment Year: 2010-11) Smt. ArchanaChandak Vs. Income Tax Officer-3(2) 202, Kanchan Harman, 10/2 Indore (M.P.) New Palasia, Indore (M.P.) PAN No.AEEPC1067P (Appellant) .. (Respondent) Appellant by : None Shri Ashish Porwal, Sr.D.R. Respondentby: 20.09.2022 Date of Hearing Date of Pronouncement 10.11.2022 O R D E R PER Ms. MADHUMITA ROY - JM: The instant appeal filed by the assessee is directed against the order dated 03.10.2019 passe…

DCIT CIRCLE 1(1), GWALIOR vs. SWASTIK ROADLINES P LTD, GWALIOR

In the result, the appeal of Revenue is treated as partly allowed for

ITA 146/AGR/2019[2010-11]Status: DisposedITAT Agra08 Jan 2020AY 2010-11

Bench: Shri Laliet Kumar & Dr. Mitha Lal Meena

Section 201(1)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA BENCH: AGRA BEFORE SHRI LALIET KUMAR, JUDICIAL MEMBER AND DR. MITHA LAL MEENA, ACCOUNTANT MEMBER I.T.A No.146/Agra/2019 (ASSESSMENT YEAR: 2010-11) Deputy Commissioner of Income Swastik Roadlines Private Tax, Limited, Circle-1(1), Vs. 19A/415, Opp:Parking No.6, Gwalior Transport Nagar, A.B.Road, Gwalior PAN: AAGCS2195B (Appellant) (Respondent) Appellant by Shri Waseem Arshad, Sr.DR Respondent by Shri Deependra Mohan, AR Date of Hearing 08-01-2020 Date of Pronouncement 09-01-2020 ORDER Per LALIET KUMAR, J.M.: This appeal of Revenue is directed against the order of Commi…