CIT v. Jindal Drilling & Industries Ltd.

301 ITR 304High Court2008#24376 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2019.

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Judgments citing CIT v. Jindal Drilling & Industries Ltd.

DCIT, Circle- 7(1), New Delhi vs. Dlf Brands Ltd., New Delhi

In the result, both the appeals of the revenue are dismissed and Cross Objection of the assessee is allowed

ITA 4152/DEL/2017[2012-13]Status: DisposedITAT Delhi13 Dec 2019AY 2012-13

Bench: Sh. H. S. Sidhudr. B. R. R. Kumarita No. 4151/Del/2017 : Asstt. Year : 2011-12 Ita No. 4152/Del/2017 : Asstt. Year : 2012-13 Deputy Commissioner Of Income Vs M/S Dlf Brands Ltd., Tax, Circle-7(1), 1-E, Naaz Cinema Complex, New Delhi Jhandewalan Extension, New Delhi-55 (Appellant) (Respondent) Pan No. Aafca7971E Co No. 196/Del/2017 (In Ita No. 4151/Del/2017 : Asstt. Year : 2011-12) M/S Dlf Brands Ltd., Vs Deputy Commissioner Of Income 1-E, Naaz Cinema Complex, Tax, Circle-7(1), Jhandewalan Extension, New Delhi New Delhi-55 (Appellant) (Respondent) Pan No. Aafca7971E Assessee By : Sh. R. S. Singhvi, Ca Revenue By : Ms. Ashima Neb, Sr. Dr Date Of Hearing: 10.12.2019 Date Of Pronouncement: 13.12.2019

For Appellant: Sh. R. S. Singhvi, CAFor Respondent: Ms. Ashima Neb, Sr. DR
Section 14ASection 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI Before Sh. H. S. Sidhu, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 4151/Del/2017 : Asstt. Year : 2011-12 ITA No. 4152/Del/2017 : Asstt. Year : 2012-13 Deputy Commissioner of Income Vs M/s DLF Brands Ltd., Tax, Circle-7(1), 1-E, Naaz Cinema Complex, New Delhi Jhandewalan Extension, New Delhi-55 (APPELLANT) (RESPONDENT) PAN No. AAFCA7971E CO No. 196/Del/2017 (in ITA No. 4151/Del/2017 : Asstt. Year : 2011-12) M/s DLF Brands Ltd., Vs Deputy Commissioner of Income 1-E, Naaz Cinema Complex, Tax, Circle-7(1), Jhandewalan Extension, New…

DCIT, Circle- 7(1), New Delhi vs. Dlf Brands Ltd., New Delhi

In the result, both the appeals of the revenue are dismissed and Cross Objection of the assessee is allowed

ITA 4151/DEL/2017[2011-12]Status: DisposedITAT Delhi13 Dec 2019AY 2011-12

Bench: Sh. H. S. Sidhudr. B. R. R. Kumarita No. 4151/Del/2017 : Asstt. Year : 2011-12 Ita No. 4152/Del/2017 : Asstt. Year : 2012-13 Deputy Commissioner Of Income Vs M/S Dlf Brands Ltd., Tax, Circle-7(1), 1-E, Naaz Cinema Complex, New Delhi Jhandewalan Extension, New Delhi-55 (Appellant) (Respondent) Pan No. Aafca7971E Co No. 196/Del/2017 (In Ita No. 4151/Del/2017 : Asstt. Year : 2011-12) M/S Dlf Brands Ltd., Vs Deputy Commissioner Of Income 1-E, Naaz Cinema Complex, Tax, Circle-7(1), Jhandewalan Extension, New Delhi New Delhi-55 (Appellant) (Respondent) Pan No. Aafca7971E Assessee By : Sh. R. S. Singhvi, Ca Revenue By : Ms. Ashima Neb, Sr. Dr Date Of Hearing: 10.12.2019 Date Of Pronouncement: 13.12.2019

For Appellant: Sh. R. S. Singhvi, CAFor Respondent: Ms. Ashima Neb, Sr. DR
Section 14ASection 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI Before Sh. H. S. Sidhu, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 4151/Del/2017 : Asstt. Year : 2011-12 ITA No. 4152/Del/2017 : Asstt. Year : 2012-13 Deputy Commissioner of Income Vs M/s DLF Brands Ltd., Tax, Circle-7(1), 1-E, Naaz Cinema Complex, New Delhi Jhandewalan Extension, New Delhi-55 (APPELLANT) (RESPONDENT) PAN No. AAFCA7971E CO No. 196/Del/2017 (in ITA No. 4151/Del/2017 : Asstt. Year : 2011-12) M/s DLF Brands Ltd., Vs Deputy Commissioner of Income 1-E, Naaz Cinema Complex, Tax, Circle-7(1), Jhandewalan Extension, New…

Haldia Petrochemicals Limited, Kolkata vs. ITO, Ward - 12(4), Kolkata

In the result, the appeals of the assessee for A

ITA 2114/KOL/2009[2006-07]Status: DisposedITAT Kolkata29 Jul 2016AY 2006-07

Bench: Shri P.M. Jagtap & Shri S.S. Viswanethra Ravi

Section 115JSection 32

…154 of the Act and for A. Y. 2007-08, as the assessment proceedings are in progress, the deduction of Rs. 6,86,59,021/- may be allowed in the assessment order u/s. 143(3) of the Act. We place reliance on the decision of the Hon'ble Tribunal reported in [2008] 301 ITR 304 (Delhi) and [1998] 234 ITR 541 (Mad) in this connection. 5. This letter is submitted in triplicate for placing separately in your files for AY 2006-07 to AY. 2008-09." 18. From the letter dated 16-12-2009 it is apparent that the appellant has requested the A.O. to make the addition of Rs.10,68,92,551/- in A.Y. 2008- 09 while completing the asse…

CIT v. Jindal Drilling & Industries Ltd. (301 ITR 304) — Cited in 3 Judgments | BharatTax