CIT v. Living Media India Ltd. (35 Taxmann.com 105)

Mo. Shariph Kureshi, Sikar vs. ITO Ward-4 Sikar, Sikar

In the result, the appeal of the assessee is allowed

ITA 366/JPR/2025[2013-14]Status: DisposedITAT Jaipur18 Sept 2025AY 2013-14

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Shrawan Kumar Gupta, AdvFor Respondent: Shri Gautam Singh Choudhary, JCIT

Section 144Section 147Section 148Section 234ASection 271(1)(c)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 366/JPR/2025 fu/kZkj.k o"kZ@Assessment Years : 2013-14 Mo. Shariph Kureshi cuke The ITO, S/o Phajaludin, Prop. Hindustan Vs. Ward-4, Sikar. Tyre Retrading Center Losal, Sikar. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: EBQPS2798L vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Shrawan Kumar Gupta,…

Om Sai Stone Limited, Surat vs. Income Tax Officer, Ward - 2(1)(4), Surat

In the result, the grounds of appeal raised by the assessee are allowed for statistical purposes

ITA 667/SRT/2023[2012-13]Status: DisposedITAT Surat27 Dec 2023AY 2012-13

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 147Section 148Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr. ARJUN LAL SAINI, ACCOUNTANT MEMBER ITA No. 666 & 667/Srt/2023 (AY: 2011-12 & 2012-13) (Physical hearing) Om Sai Stone Limited, I.T.O., 6/2060/2061-A Off No. 107, Vedant Ward-2(1)(4), Vs. Building, Bhojbhai Ni Sheri, Aaykar Bhavan, Majura Mahidharpura, Surat-395003. Gate, Surat. PAN No. AAFCS 2403 R Appellant/ assessee Respondent/ revenue Assessee represented by Shri P M Jagasheth, CA Department represented by Shri Vinod Kumar, Sr. DR Date of institution of appeals 03/10/2023 Date of hearing 18/12/2023 Date…

Om Sai Stone Limited, Surat vs. Income Tax Officer, Ward- 2(1)(4), Surat

In the result, the grounds of appeal raised by the assessee are allowed for statistical purposes

ITA 666/SRT/2023[2011-12]Status: DisposedITAT Surat27 Dec 2023AY 2011-12

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 147Section 148Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr. ARJUN LAL SAINI, ACCOUNTANT MEMBER ITA No. 666 & 667/Srt/2023 (AY: 2011-12 & 2012-13) (Physical hearing) Om Sai Stone Limited, I.T.O., 6/2060/2061-A Off No. 107, Vedant Ward-2(1)(4), Vs. Building, Bhojbhai Ni Sheri, Aaykar Bhavan, Majura Mahidharpura, Surat-395003. Gate, Surat. PAN No. AAFCS 2403 R Appellant/ assessee Respondent/ revenue Assessee represented by Shri P M Jagasheth, CA Department represented by Shri Vinod Kumar, Sr. DR Date of institution of appeals 03/10/2023 Date of hearing 18/12/2023 Date…

DCIT, New Delhi vs. M/S. New Delhi Television Ltd., New Delhi

ITA 3996/DEL/2014[2008-09]Status: DisposedITAT Delhi16 Jun 2020AY 2008-09

Bench: Shri H. S. Sidhu & Shri Prashant Maharishinew Delhi Television Ltd, Vs. Acit, 207, Okhla Industrial Estate, Phase- Circle-13(1), Iii, New Delhi New Delhi Pan: Aaacn0865D (Appellant) (Respondent) Acit, Vs. New Delhi Television Ltd, Circle-13(1), 207, Okhla Industrial Estate, New Delhi Phase-Iii, New Delhi Pan: Aaacn0865D (Appellant) (Respondent)

For Appellant: Shri Sachit Jolly, AdvFor Respondent: Shri H. K. Choudhary, CIT DR

Section 143Section 143(3)Section 14ASection 153Section 40Section 92C(2)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―I-2‖: NEW DELHI BEFORE SHRI H. S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER New Delhi Television Ltd, Vs. ACIT, 207, Okhla Industrial Estate, Phase- Circle-13(1), III, New Delhi New Delhi PAN: AAACN0865D (Appellant) (Respondent) ACIT, Vs. New Delhi Television Ltd, Circle-13(1), 207, Okhla Industrial Estate, New Delhi Phase-III, New Delhi PAN: AAACN0865D (Appellant) (Respondent) Assessee by : Shri Sachit Jolly, Adv Shri Rohit Garg, Adv Shri Siddharth Joshi, Adv Revenue by: Shri H. K. Choudhary, CIT DR Date of Hearing Multiples dates and last h…

M/S. New Delhi Television Ltd., New Delhi vs. ACIT, New Delhi

ITA 3865/DEL/2014[2008-09]Status: DisposedITAT Delhi16 Jun 2020AY 2008-09

Bench: Shri H. S. Sidhu & Shri Prashant Maharishinew Delhi Television Ltd, Vs. Acit, 207, Okhla Industrial Estate, Phase- Circle-13(1), Iii, New Delhi New Delhi Pan: Aaacn0865D (Appellant) (Respondent) Acit, Vs. New Delhi Television Ltd, Circle-13(1), 207, Okhla Industrial Estate, New Delhi Phase-Iii, New Delhi Pan: Aaacn0865D (Appellant) (Respondent)

For Appellant: Shri Sachit Jolly, AdvFor Respondent: Shri H. K. Choudhary, CIT DR

Section 143Section 143(3)Section 14ASection 153Section 40Section 92C(2)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―I-2‖: NEW DELHI BEFORE SHRI H. S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER New Delhi Television Ltd, Vs. ACIT, 207, Okhla Industrial Estate, Phase- Circle-13(1), III, New Delhi New Delhi PAN: AAACN0865D (Appellant) (Respondent) ACIT, Vs. New Delhi Television Ltd, Circle-13(1), 207, Okhla Industrial Estate, New Delhi Phase-III, New Delhi PAN: AAACN0865D (Appellant) (Respondent) Assessee by : Shri Sachit Jolly, Adv Shri Rohit Garg, Adv Shri Siddharth Joshi, Adv Revenue by: Shri H. K. Choudhary, CIT DR Date of Hearing Multiples dates and last h…

CIT v. Living Media India Ltd.

Sections most often in play

Issues it is cited on

Judgments citing CIT v. Living Media India Ltd.

Mo. Shariph Kureshi, Sikar vs. ITO Ward-4 Sikar, Sikar

Om Sai Stone Limited, Surat vs. Income Tax Officer, Ward - 2(1)(4), Surat

Om Sai Stone Limited, Surat vs. Income Tax Officer, Ward- 2(1)(4), Surat

DCIT, New Delhi vs. M/S. New Delhi Television Ltd., New Delhi

M/S. New Delhi Television Ltd., New Delhi vs. ACIT, New Delhi