CIT v. Gangeshwari Metal Pvt. Ltd.

264 CTR 277High Court2014#24093 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2016 to 2021.

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Judgments citing CIT v. Gangeshwari Metal Pvt. Ltd.

M/S Shivalika Realities P Ltd, Indore vs. ITO 5(1), Indore

In the result of appeals of the assessee for AY 2008-09 and AY 2009-10 vide ITA no

ITA 95/IND/2018[2008-09]Status: DisposedITAT Indore04 Oct 2021AY 2008-09

Bench: Hon’Ble Rajpal Yadav & Shri Manish Boradvirtual Hearing Assessment Year: 2008-09 & Assessment Year: 2009-10

…ithout any independent application of mind by the ld. AO are void-ab-initio. For such proposition, reliance is placed on the following decisions: - ITO Vs. M/s. Softline Creations (P) Ltd. (in ITA No. 744/DeI/2012) - CIT Vs. Gangeshwari Metal Pvt. Ltd. (2014) 264 CTR 277 (Del HC) - M/s. Khatri Projects Pvt. Ltd. Vs. ITO (I.T.A. no. 4353/Del/2016) - M/s. Devansh Exports Vs. ACIT (I.T.A. No. 2178/Kol/2017) - Moti Adhesive P. Ltd. Vs. ITO (ITA No. 3133/Del/20I8) - CIT Vs. Oasis Hospitalities Pvt. Ltd. (2011) 333 ITR 119 (Del HC) - CIT Vs. Fair Invest Ltd. (2013) 357 ITR 146 (Del HC) - Sarthak Securities Co. Ltd. Vs.…

M/S Shivalika Realities P Ltd, Indore vs. ITO 5(1), Indore

In the result of appeals of the assessee for AY 2008-09 and AY 2009-10 vide ITA no

ITA 94/IND/2018[2009-10]Status: DisposedITAT Indore04 Oct 2021AY 2009-10

Bench: Hon’Ble Rajpal Yadav & Shri Manish Boradvirtual Hearing Assessment Year: 2008-09 & Assessment Year: 2009-10

…ithout any independent application of mind by the ld. AO are void-ab-initio. For such proposition, reliance is placed on the following decisions: - ITO Vs. M/s. Softline Creations (P) Ltd. (in ITA No. 744/DeI/2012) - CIT Vs. Gangeshwari Metal Pvt. Ltd. (2014) 264 CTR 277 (Del HC) - M/s. Khatri Projects Pvt. Ltd. Vs. ITO (I.T.A. no. 4353/Del/2016) - M/s. Devansh Exports Vs. ACIT (I.T.A. No. 2178/Kol/2017) - Moti Adhesive P. Ltd. Vs. ITO (ITA No. 3133/Del/20I8) - CIT Vs. Oasis Hospitalities Pvt. Ltd. (2011) 333 ITR 119 (Del HC) - CIT Vs. Fair Invest Ltd. (2013) 357 ITR 146 (Del HC) - Sarthak Securities Co. Ltd. Vs.…

M/S. Khatri Projects Pvt. Ltd., Delhi vs. ITO, Delhi

In the result, the appeal filed by the assessee is allowed

ITA 4353/DEL/2016[2007-08]Status: DisposedITAT Delhi16 Dec 2016AY 2007-08

Bench: Sh. N. K. Sainiita No. 4353/Del/2016 : Asstt. Year : 2007-08 M/S Khatri Projects Pvt. Ltd., Vs Income Tax Officer, A-2/106, Sector-16, Rohini, Ward-5(2), Delhi-110085 Delhi (Appellant) (Respondent) Pan No. Aacck7376A Assessee By : Sh. Vivek Bansal, Adv. Revenue By : Sh. Rajesh Kumar, Sr. Dr Date Of Hearing : 19.10.2016 Date Of Pronouncement : 16.12.2016 Order This Is An Appeal By The Assessee Against The Order Dated 30.05.2016 Of Ld. Cit(A)-36, New Delhi.

For Appellant: Sh. Vivek Bansal, AdvFor Respondent: Sh. Rajesh Kumar, Sr. DR
Section 139(1)Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC-II’, NEW DELHI Before Sh. N. K. Saini, Accountant Member ITA No. 4353/Del/2016 : Asstt. Year : 2007-08 M/s Khatri Projects Pvt. Ltd., Vs Income Tax Officer, A-2/106, Sector-16, Rohini, Ward-5(2), Delhi-110085 Delhi (APPELLANT) (RESPONDENT) PAN No. AACCK7376A Assessee by : Sh. Vivek Bansal, Adv. Revenue by : Sh. Rajesh Kumar, Sr. DR Date of Hearing : 19.10.2016 Date of Pronouncement : 16.12.2016 ORDER This is an appeal by the assessee against the order dated 30.05.2016 of ld. CIT(A)-36, New Delhi. 2. The following grounds have been raised in this appeal:…

CIT v. Gangeshwari Metal Pvt. Ltd. (264 CTR 277) — Cited in 3 Judgments | BharatTax