CIT v. M/s Sidhartha Enterprises

184 Taxmann 460High Court2009#4627 most cited
25

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2021.

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Judgments citing CIT v. M/s Sidhartha Enterprises

Sh. Chander Pal Aggarwal, Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee is allowed

ITA 2461/DEL/2015[2006-07]Status: DisposedITAT Delhi29 Jul 2016AY 2006-07

Bench: Shri Sudhanshu Srivastava & Shri O.P. Kantchander Pal Aggarwal Vs Ito 3611, Raja Park, Shakur Basti, Ward 25(2) Rani Bagh, Delhi. New Delhi. Adnpa1455D

Section 271(1)Section 271(1)(c)Section 274Section 275(1)(a)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘B’ NEW DELHI BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER & SHRI O.P. KANT, ACCOUNTANT MEMBER Chander Pal Aggarwal vs ITO 3611, Raja Park, Shakur Basti, Ward 25(2) Rani Bagh, Delhi. New Delhi. ADNPA1455D Assessee by Sh. R.S. Adlakha, Adv. Revenue by Sh. Anil Kumar Sharma, Sr. DR ORDER PER SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER: The present appeal has been preferred by the assessee against the order dated 26.02.2015 passed by the ld. CIT(A)-XIV, New Delhi for A.Y. 2006-07, wherein he has confirmed the penalty of Rs. 3,30,401/-, imposed under section 271(1)…

Smt. Aarti Jain, Meerut vs. ITO, Meerut

The appeal of the assessee is allowed

ITA 5281/DEL/2013[2003-04]Status: DisposedITAT Delhi28 Jul 2016AY 2003-04

Bench: Shri G.D. Agrawal, Hon’Ble & Shri Sudhanshu Srivastava

Section 133(6)Section 271(1)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’ NEW DELHI BEFORE SHRI G.D. AGRAWAL, HON’BLE VICE PRESIDENT & SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA Nos.-5280 & 5281/Del/2013 (Assessment Years: 2002-03 & 2003-04) Aarti Jain vs ITO W/o Deepak Kumar Jain Ward-1, 47, Sadar Kabari Bazar, Meerut. Meerut. AATPJ7767L Assessee by Sh. P.S. Kashyap, CA Revenue by Sh. Sarabjeet Singh, DR Date of Hearing 03.05.2016 Date of Pronouncement 28.07.2016 ORDER PER SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER: Both these appeals have been preferred by the assessee against the order confirming the penalty u/s 271(1) (c) of…

Smt. Aarti Jain, Meerut vs. ITO, Meerut

The appeal of the assessee is allowed

ITA 5280/DEL/2013[2002-03]Status: DisposedITAT Delhi28 Jul 2016AY 2002-03

Bench: Shri G.D. Agrawal, Hon’Ble & Shri Sudhanshu Srivastava

Section 133(6)Section 271(1)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’ NEW DELHI BEFORE SHRI G.D. AGRAWAL, HON’BLE VICE PRESIDENT & SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA Nos.-5280 & 5281/Del/2013 (Assessment Years: 2002-03 & 2003-04) Aarti Jain vs ITO W/o Deepak Kumar Jain Ward-1, 47, Sadar Kabari Bazar, Meerut. Meerut. AATPJ7767L Assessee by Sh. P.S. Kashyap, CA Revenue by Sh. Sarabjeet Singh, DR Date of Hearing 03.05.2016 Date of Pronouncement 28.07.2016 ORDER PER SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER: Both these appeals have been preferred by the assessee against the order confirming the penalty u/s 271(1) (c) of…

Hewitt Associates (India) Pvt. Ltd.., Gurgaon vs. DCIT, New Delhi

The appeal of the assessee is allowed

ITA 989/DEL/2013[2003-04]Status: DisposedITAT Delhi08 Jul 2016AY 2003-04

Bench: Shri N.K. Saini & Shri Sudhanshu Srivastava

Section 143(3)Section 271(1)Section 271(1)(c)

…DELHI BENCH: ‘C’ NEW DELHI BEFORE SHRI N.K. SAINI, ACCOUNTANT MEMBER & SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA No.-989/Del/2013 (Assessment Year: 2003-04) Hewitt Associates (India) Pvt. Ltd. vs DCIT Hewitt Tower, Sector-42, DLF City, Circle 12(1), Room No. 398, Phase-V, Gurgaon. C.R. Building, I.P. Estate, AABCH1599D New Delhi. Assessee by Sh. Abhijit Roy, FCA Revenue by Sh. T.Vasanthan, Sr. DR Date of Hearing 12.04.2016 Date of Pronouncement 08.07.2016 ORDER PER SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER: The present appeal has been preferred by the assessee against the order dated 17-12-2012 passed…

Harrington House, Chennai vs. ACIT, Chennai

In the result, the appeals of the assessee in ITA Nos

ITA 89/CHNY/2016[2005-06]Status: DisposedITAT Chennai28 Apr 2016AY 2005-06

Bench: Shri Chandra Poojari & Shri G. Pavan Kumarआयकर अपील सं./I.T.A. No. 89,90 & 91/Mds/2016 "नधा"रण वष" /Assessment Year : 2005-06, 2006-07 & 2007-2008

For Appellant: Shri. R. Vijayaraghavan, AdvocateFor Respondent: Shri. A.V. Sreekanth, IRS, JCIT
Section 139(1)Section 143(2)Section 148Section 271(1)(c)

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी चं" पूजार",लेखा सद"य एवं "ीजी. पवन कुमार,"या"यकसद"यकेसम" BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI G. PAVAN KUMAR, JUDICIAL MEMBER आयकर अपील सं./I.T.A. No. 89,90 & 91/Mds/2016 "नधा"रण वष" /Assessment year : 2005-06, 2006-07 & 2007-2008 Vs. The Assistant Commissioner of M/s. Harrington House, Income tax, No.37, IIIrd Main Road, Non Corporate Circle -1, R.A. Puram, Chennai. Chennai 600 028. [PAN AADFH 0776K ] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri. R. Vijayaragha…