CIT v. DLF Power Ltd.

CIT vs. New Delhi Television Ltd

The appeal is disposed of, with no order as to costs

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE SANJEEV SACHDEVA

…Del.) and ITO vs. DG Housing Projects Ltd. (2012) 343 ITR 329 (Del.), in fact, support the case of the Revenue. Our attention was also drawn to the decisions in CIT vs. DLF Power Ltd. (2012) 345 ITR 446 (Del) and CIT vs. Nagesh Knitwears Pvt. Ltd. (2012) 345 ITR 145 (Del). 8. Learned counsel for the respondent has contested and stated that the judgments relied upon by the Revenue support and affirm the ratio and reasoning in the impuged order. Decision of the Delhi High Court in the case of ITA 1404/2009 & 1691/2010…

CIT vs. New Delhi Television Ltd

The appeal is disposed of, with no order as to costs

…Del.) and ITO vs. DG Housing Projects Ltd. (2012) 343 ITR 329 (Del.), in fact, support the case of the Revenue. Our attention was also drawn to the decisions in CIT vs. DLF Power Ltd. (2012) 345 ITR 446 (Del) and CIT vs. Nagesh Knitwears Pvt. Ltd. (2012) 345 ITR 145 (Del). 8. Learned counsel for the respondent has contested and stated that the judgments relied upon by the Revenue support and affirm the ratio and reasoning in the impuged order. Decision of the Delhi High Court in the case of 2013:DHC:4556 ITA 1404/2009 & 1691/2010…

Commissioner of Income Tax Delhi V vs. New Delhi Television Ltd

The appeal is disposed of, with no order as to costs

…Del.) and ITO vs. DG Housing Projects Ltd. (2012) 343 ITR 329 (Del.), in fact, support the case of the Revenue. Our attention was also drawn to the decisions in CIT vs. DLF Power Ltd. (2012) 345 ITR 446 (Del) and CIT vs. Nagesh Knitwears Pvt. Ltd. (2012) 345 ITR 145 (Del). 8. Learned counsel for the respondent has contested and stated that the judgments relied upon by the Revenue support and affirm the ratio and reasoning in the impuged order. Decision of the Delhi High Court in the case of 2013:DHC:4555 ITA 1404/2009 & 1691/2010…