CIT v. Chandra Agencies (Delhi HC)

202 Taxmann 106High Court#19864 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2019.

Judgments citing CIT v. Chandra Agencies (Delhi HC)

SHUBHANI ENGINEERING & CONSULTANTS PVT. LTD.,NEW DELHI vs. ITO, NEW DELHI

In the result, the Appeal filed by the Assessee stands allowed

ITA 1431/DEL/2012[2007-08]Status: DisposedITAT Delhi09 Jul 2019AY 2007-08

Bench: Shri H.S. Sidhu & Shri B.R.R. Kumarshubhani Engineering & Vs. Ito, Ward 8(3), Consultants Pvt. Ltd. New Delhi Wb-12B, Gali No. 1, School Block Shakarpur, Delhi – 110 092

Section 142(1)Section 143(2)Section 143(3)Section 144

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘G’ : NEW DELHI) BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER SHUBHANI ENGINEERING & VS. ITO, WARD 8(3), CONSULTANTS PVT. LTD. NEW DELHI WB-12B, GALI NO. 1, SCHOOL BLOCK SHAKARPUR, DELHI – 110 092 Assessee By Sh. Vivek Bansal, Adv. & Ms. Ashisha Mittal, CA Revenue By Ms. Ashima Neb, Sr. DR ORDER PER H.S. SIDHU, JM Assessee has filed this appeal against the impugned order dated 16.8.2010 passed by Ld. CIT(A)-XI, New Delhi on the following grounds:- 1. That on the facts and in the circumstances of the case, the Hon’ble CIT(A)…

M/S. HEAVEN DISTILLELRY P. LTD vs. THE ITO WD-5(2)(1),

Appeal of the assessee is allowed, as above

ITA 9041/MUM/2004[2000-2001]Status: DisposedITAT Mumbai30 Nov 2016AY 2000-2001

Bench: Shri G.S.Pannu & Shri Joginder Singhm/S. Heaven Distillery Pvt. Ltd., C/O. G.P.Mehta & Co., 807, Tulsiani Chambers, Nariman Point, Mumbai 400 021. Pan: Aaach 8471K ...... Appellant Vs. The Income Tax Officer, Ward 5(2)(1), Mumbai. .... Respondent

For Appellant: S/Shri Salil Aggarwal&For Respondent: Shri Deepak Ripote

Section 143(2)Section 143(3)Section 282(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I”, MUMBAI BEFORE SHRI G.S.PANNU, ACCOUNTANT MEMBER AND SHRI JOGINDER SINGH, JUDICIAL MEMBER M/s. Heaven Distillery Pvt. Ltd., C/o. G.P.Mehta & Co., 807, Tulsiani Chambers, Nariman Point, Mumbai 400 021. PAN: AAACH 8471K ...... Appellant Vs. The Income Tax Officer, Ward 5(2)(1), Mumbai. .... Respondent Appellant by : S/Shri Salil Aggarwal& G.P.Mehta Respondent by : Shri Deepak Ripote Date of hearing : 12/07/2016 Date of pronouncement : 30/11/2016 ORDER PER G.S.PANNU,A.M: The captioned appeal filed by the assessee pertaining to assessment year 2000-01 i…

SUMANGLAM SEWA AWAM EDUCATIONAL SAMITI,GHAZIABAD vs. ADDL. CIT, GHAZIABAD

In the result, the appeals of the assessee are allowed

ITA 1468/DEL/2011[2004-05]Status: DisposedITAT Delhi13 Oct 2015AY 2004-05

Bench: Shri J.Sudhakar Reddy & Shri Sudhanshu Srivastava

For Appellant: Shri Salil Aggarwal, CAFor Respondent: Shri Sujit Kumar, Sr. DR

Section 143(1)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : “G” NEW DELHI BEFORE SHRI J.SUDHAKAR REDDY ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA Nos.: 1467,1468/Del/2011 Assessment years : - 2003-04, 2004-05 Sumanglam Sewa Awam Educational Samiti vs. ACIT G-1, 616/5, Range-2, Vaishali, Ghaziabad Ghaziabad (PAN AAETS1949Q) (Appellant) (Respondent) Appellant by : Shri Salil Aggarwal, CA, Shri Shailesh Gupta, CA Respondent by : Shri Sujit Kumar, Sr. DR Date of Hearing : 8.9.2015 Date of pronouncement : .10.2015 O R D E R PER BENCH ITA No. 1467/Del/2011 arises from the order…

SUMANGLAM SEWA AWAM EDUCATIONAL SAMITI,GHAZIABAD vs. ADDL. CIT, GHAZIABAD

In the result, the appeals of the assessee are allowed

ITA 1467/DEL/2011[2003-04]Status: DisposedITAT Delhi13 Oct 2015AY 2003-04

Bench: Shri J.Sudhakar Reddy & Shri Sudhanshu Srivastava

For Appellant: Shri Salil Aggarwal, CAFor Respondent: Shri Sujit Kumar, Sr. DR

Section 143(1)Section 147Section 148