CIT v. Divine Leasing and Finance Limited: (2007) 158 Taxman 440 (Del) and CIT v. Lovely Exports (P) Limited

216 CTR 196Supreme Court of India#17296 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2010 to 2021.

Judgments citing CIT v. Divine Leasing and Finance Limited: (2007) 158 Taxman 440 (Del) and CIT v. Lovely Exports (P) Limited

INCOME TAX OFFICER, WARD-16(3), HYDERABAD vs. MAITHILI FINANCIALS PRIVATE LIMITED, HYDERABAD

In the result, appeal of the Revenue is allowed

ITA 1656/HYD/2017[2013-14]Status: DisposedITAT Hyderabad26 Jul 2021AY 2013-14

Bench: Smt. P. Madhavi Devi & Shri A. Mohan Alankamonyassessment Year: 2013-14 Income Tax Officer, Vs. M/S. Maithili Financials Ward – 16(3), Private Limited, Hyderabad. Hyderabad. Pan: Aaccm 4074 H (Appellant) (Respondent) Assessee By: Shri A.V. Raghuram Revenue By: Shri Rohit Mujumdar, Dr Date Of Hearing: 07/07/2021 Date Of Pronouncement: 26/07/2021 Order Per A. Mohan Alankamony, Am.:

For Appellant: Shri A.V. RaghuramFor Respondent: Shri Rohit Mujumdar, DR
Section 143(1)Section 143(3)Section 68

…are application money credited to the bank account of the assessee and invoked the provisions of section 68 of the Act and made addition thereon. 6. On appeal, the Ld. CIT (A) by relying on the decision rendered in the case CIT vs. Lovely Exports reported in 216 CTR 196 (SC), CIT vs. Reliance international corporation Private Limited reported in 196 Taxmann 387 (Del.) and CIT vs. Corporation Pvt Ltd., reported in 159 ITR 78 (SC) held as under: “6. I have carefully considered the assessment order, facts of the case and the submissions of the appellant. The Assessing Officer treated this amount of Rs. 1,86,00,000…

DCIT, PATIALA vs. M/S SANGRUR AGRO LTD., SANGRUR

In the result, both the appeals of the Revenue are hereby dismissed

ITA 430/CHANDI/2016[2008-09]Status: DisposedITAT Chandigarh18 Jun 2018AY 2008-09

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaassessment Yeas : 2008-09

For Appellant: Sh. Manjit Singh, Sr.DRFor Respondent: Sh. Jaspal Sharma, Advocate
Section 271Section 271(1)(c)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’ CHANDIGARH BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND Ms. ANNAPURNA GUPTA, ACCOUNTANT MEMBER Assessment Yeas : 2008-09 The DCIT, Vs. M/s Sangrur Industrial Corporation Central Circle, Ltd, Focal Point, Sunam Road, Patiala Sangrur PAN No. AAFCS994M & Assessment Yeas : 2008-09 The DCIT, Vs. M/s Sangrur Agro Ltd., Central Circle, Vii. Bhindran, Rural Focal Point, Patiala Sangrur PAN No. AADCS5089H (Appellant) (Respondent) Appellant by : Sh. Manjit Singh, Sr.DR Respondent by : Sh. Jaspal Sharma, Advocate Date of Hearing : 22.05.2018 Date of Pronoun…

DCIT, PATIALA vs. M/S SANGRUR INDUSTRIAL CORPORATION LTD., SANGRUR

In the result, both the appeals of the Revenue are hereby dismissed

ITA 429/CHANDI/2016[2008-09]Status: DisposedITAT Chandigarh18 Jun 2018AY 2008-09

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaassessment Yeas : 2008-09

For Appellant: Sh. Manjit Singh, Sr.DRFor Respondent: Sh. Jaspal Sharma, Advocate
Section 271Section 271(1)(c)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’ CHANDIGARH BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND Ms. ANNAPURNA GUPTA, ACCOUNTANT MEMBER Assessment Yeas : 2008-09 The DCIT, Vs. M/s Sangrur Industrial Corporation Central Circle, Ltd, Focal Point, Sunam Road, Patiala Sangrur PAN No. AAFCS994M & Assessment Yeas : 2008-09 The DCIT, Vs. M/s Sangrur Agro Ltd., Central Circle, Vii. Bhindran, Rural Focal Point, Patiala Sangrur PAN No. AADCS5089H (Appellant) (Respondent) Appellant by : Sh. Manjit Singh, Sr.DR Respondent by : Sh. Jaspal Sharma, Advocate Date of Hearing : 22.05.2018 Date of Pronoun…

COMMISSIONER OF INCOME TAX vs. JAI MAA BHAWANI OVERSEAS PVT LTD

The appeal is dismissed

ITA-378/2010HC Delhi30 Apr 2010
For Appellant: Mr Sanjeev SabharwalFor Respondent: Mr Rani Kiyala for Mr Rakesh Gupta
Section 68

…THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 30.04.2010 + ITA 378/2010 COMMISSIONER OF INCOME TAX ..... Appellant - versus – JAI MAA BHAWANI OVERSEAS PVT LTD ..... Respondent Advocates who appeared in this case:- For the Appellant : Mr Sanjeev Sabharwal For the Respondent : Mr Rani Kiyala for Mr Rakesh Gupta CORAM:- HON’BLE MR JUSTICE BADAR DURREZ AHMED HON’BLE MR JUSTICE V.K. JAIN 1. Whether Reporters of local papers may be allowed to see the judgment ? 2. To be referred to the Reporter or not ? 3. Whether the jud…

COMMISSIONER OF INCOME TAX vs. JAI MAA BHAWANI OVERSEAS PVT LTD

The appeal is dismissed

ITA/378/2010HC Delhi30 Apr 2010
For Appellant: Mr Sanjeev SabharwalFor Respondent: Mr Rani Kiyala for Mr Rakesh Gupta
Section 68

…THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 30.04.2010 + ITA 378/2010 COMMISSIONER OF INCOME TAX ..... Appellant - versus – JAI MAA BHAWANI OVERSEAS PVT LTD ..... Respondent Advocates who appeared in this case:- For the Appellant : Mr Sanjeev Sabharwal For the Respondent : Mr Rani Kiyala for Mr Rakesh Gupta CORAM:- HON’BLE MR JUSTICE BADAR DURREZ AHMED HON’BLE MR JUSTICE V.K. JAIN 1. Whether Reporters of local papers may be allowed to see the judgment ? 2. To be referred to the Reporter or not ? 3. Whether the jud…

CIT v. Divine Leasing and Finance Limited: (2007) 158 Taxman 440 (Del) and CIT v. Lovely Exports (P) Limited (216 CTR 196) — Cited in 5 Judgments | BharatTax