CIT v. M/s Gautam Motor

194 Taxmann 21High Court2010#15243 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 132 Section 139(1)Section 142(1)Section 143(3)Section 153A Section 194A Section 260A Section 36(1)(iii)

Judgments citing CIT v. M/s Gautam Motor

DCIT, CENTRAL CIRCLE-13, NEW DELHI vs. HEBE INFRASTRUCTURE PVT LTD, DELHI

In the result the appeal of the revenue is dismissed

ITA 2455/DEL/2022[2015-16]Status: DisposedITAT Delhi28 May 2025AY 2015-16

Bench: Shri Sudhir Kumar & Shri Manish Agarwal[Assessment Year: 2015-16]

Section 132Section 143(2)Section 153Section 153ASection 36(1)Section 36(1)(iii)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘C’: NEW DELHI BEFORE SHRI SUDHIR KUMAR, JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER [Assessment Year: 2015-16] Dy. Commissioner of M/s Hebe Infrastructure Pvt. Income Tax, Central Ltd. Circle-13, Room No.247, Vs C-227, Vivek Vihar, East Delhi, E-2, ARA Centre, Delhi-110095 Jhandewalan Extension, New Delhi-110055 PAN-AACCH6568B Appellant Respondent Appellant by Sh. Dayainder Singh Sidhu, CIT- DR Respondent by None Date of Hearing 20.05.2025 Date of Pronouncement 28.05.2025 ORDER PER SUDHIR KUMAR, JM: This appeal by the revenue is directed a…

GOPAL DAS ESTATES & HOUSING PVT. LTD.,NEW DELHI vs. DCIT, NEW DELHI

In the result, the appeal of the assessee is partly allowed for

ITA 2576/DEL/2015[2011-12]Status: DisposedITAT Delhi04 Feb 2022AY 2011-12

Bench: Shri G.S.Pannu & Shri Kul Bharat

Section 143(3)Section 14ASection 23

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “C” BENCH: NEW DELHI (THROUGH VIDEO CONFERENCING) BEFORE SHRI G.S.PANNU, PRESIDENT & SHRI KUL BHARAT, JUDICIAL MEMBER ITA Nos.2576/Del/2015 & 2523/Del/2017 [Assessment Years : 2011-12 & 2012-13] Gopal Das Estates & Housing Pvt. Ltd. vs DCIT 16th Floor, Dr. Gopal Das Bhawan, Company Circle 10(1) 28, Barakhamba Road New Delhi New Delhi-110001. PAN-AAACG0072F APPELLANT RESPONDENT [Assessment Year : 2011-12] vs DCIT Gopal Das Estates & Housing Pvt. Ltd. Circle-10(1) 16th Floor, Dr. Gopal Das Bhawan, 28, New Delhi Barakhamba Road, New Delhi PAN-AAACG0072F APPELLANT RESPONDE…

MAXWELL & STUART PROJECT MANAGEMENT PVT. LTD.,NEW DELHI vs. ITO, NEW DELHI

In the result, both the assessees appeals are allowed

ITA 650/DEL/2017[2012-13]Status: DisposedITAT Delhi22 Feb 2019AY 2012-13

Bench: Shri H.S. Sidhu

Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 40Section 40A(2)(a)Section 40A(2)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘SMC’ NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER I.T.A .Nos. 649 & 650/Del/2017 (ASSESSMENT YEARS – 2011-12 & 2012-13) MAXWELL & STUART PROJECT Vs. ITO, WARD 6(3), MANAGEMENT PVT. LTD., NEW DELHI 4391, SECTOR B, POCKET 5/6 VASANT KUNJ, NEW DELHI – 70 (PAN: AAGCM4943H) (RESPONDENT) (APPELLANT) Appellant by Shri Kapil Goel, Adv. Respondent by Shri SL Anuragi, Sr. DR. ORDER These two appeals are filed by the assessee against the respective order passed by LD. CIT(A) -6 New Delhi for Assessment years 2011-2012 and 2012-2013. Since facts involved in these…

MAXWELL & STUART PROJECT MANAGEMENT PVT. LTD.,NEW DELHI vs. ITO, NEW DELHI

In the result, both the assessees appeals are allowed

ITA 649/DEL/2017[2011-12]Status: DisposedITAT Delhi22 Feb 2019AY 2011-12

Bench: Shri H.S. Sidhu

Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 40Section 40A(2)(a)Section 40A(2)(b)

ITO, NEW DELHI vs. SH. MEDIA SATELLITE & TELECOM LTD., NEW DELHI

In the result the appeal filed by the revenue is dismissed

ITA 415/DEL/2015[2010-11]Status: DisposedITAT Delhi10 Jul 2018AY 2010-11

Bench: Shri Amit Shukla & Shri Prashant Maharishiito, Vs. Media Satellite & Telecom Ward-16(3), Ltd, New Delhi 1201, B-89, Hemkunt Chamber, Nehru Place, New Delhi Pan: Aaacm0721D (Appellant) (Respondent)

For Appellant: NoneFor Respondent: None

Section 143(3)Section 14ASection 40A(2)(b)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITO, Vs. Media Satellite & Telecom Ward-16(3), Ltd, New Delhi 1201, B-89, Hemkunt Chamber, Nehru Place, New Delhi PAN: AAACM0721D (Appellant) (Respondent) Revenue by : None Assessee by: None Date of Hearing 02/05/2018 Date of pronouncement 10/07/2018 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This is an appeal filed by ITO, Ward-16(3), New Delhi against the order of the ld CIT(A)-IX, New Delhi dated 24.10.2014 for the Assessment Year 2010-11, where, the solitary ground…

ITO, NEW DELHI vs. M/S. MEDIA SATELLITE & TELECOMS LTD., NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 1947/DEL/2014[2009-10]Status: DisposedITAT Delhi01 Jul 2016AY 2009-10

Bench: Shri H.S. Sidhu & Shri Prashant Maharishia.Y. : 2009-10 Ito, Ward 6(3), M/S Media Satellite & Room No. 304, Cr Vs. Telecoms Ltd., Building, B-86/1, Media House, New Delhi Okhla Industrial Area, Phase-Ii, New Delhi (Pan: Aaacm0712D) (Appellant) (Respondent)

For Appellant: NoneFor Respondent: Sh. P. Dam Kanunjnja, Sr

Section 143Section 143(1)Section 14ASection 40A(2)(b)Section 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER A.Y. : 2009-10 ITO, WARD 6(3), M/S MEDIA SATELLITE & ROOM NO. 304, CR VS. TELECOMS LTD., BUILDING, B-86/1, MEDIA HOUSE, NEW DELHI OKHLA INDUSTRIAL AREA, PHASE-II, NEW DELHI (PAN: AAACM0712D) (APPELLANT) (RESPONDENT) Department by : Sh. P. Dam Kanunjnja, Sr. DR Assessee by : None Date of Hearing : 21-06-2016 Date of Order : 01-07-2016 ORDER PER H.S. SIDHU : JM The Revenue has filed the present appeal against the impugned order dated 21/1/2014 passed by the Ld.…