CIT v. Madhu Gupta

303 Taxmann 303High Court2012#24389 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 361,877 Indian tax judgments — from 2015 to 2017.

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Judgments citing CIT v. Madhu Gupta

DCIT, New Delhi vs. Shri Shiv Priya, Noida

The appeal of the Revenue is dismissed

ITA 1101/DEL/2014[2011-12]Status: DisposedITAT Delhi26 May 2017AY 2011-12

Bench: Shri R. K. Panda & Ms Suchitra Kamble

Section 132Section 139Section 153Section 153ASection 2(24)Section 2(24)(iv)Section 69A

…1 ITA Nos. 6779/Del/2013, C.O 238/Del/2011, ITA No.1101/2014 & C.O No. 300/Del/2014 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘G’ NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A .No.6779/DEL/2013 (A.Y 2010-11) ACIT Vs Shiv Priya Central Circle-7 C-56/40, Sector-62 New Delhi Noida (APPELLANT) AGDPS2265G (RESPONDENT) C.O .No.238/DEL/2014 (A.Y 2010-11) Shiv Priya Vs ACIT C-56/40, Sector-62 Central Circle-7 Noida New Delhi AGDPS2265G (RESPONDENT) (APPELLANT) I.T.A .No.1101/DEL/2014 (A.Y 2011-12) DCIT Vs Shiv Priya Central Circle-7 C-56/40, Sec…

ACIT, New Delhi vs. Sh. Shiv Priya, Noida

The appeal of the Revenue is dismissed

ITA 6779/DEL/2013[2010-11]Status: DisposedITAT Delhi26 May 2017AY 2010-11

Bench: Shri R. K. Panda & Ms Suchitra Kamble

Section 132Section 139Section 153Section 153ASection 2(24)Section 2(24)(iv)Section 69A

…1 ITA Nos. 6779/Del/2013, C.O 238/Del/2011, ITA No.1101/2014 & C.O No. 300/Del/2014 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘G’ NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A .No.6779/DEL/2013 (A.Y 2010-11) ACIT Vs Shiv Priya Central Circle-7 C-56/40, Sector-62 New Delhi Noida (APPELLANT) AGDPS2265G (RESPONDENT) C.O .No.238/DEL/2014 (A.Y 2010-11) Shiv Priya Vs ACIT C-56/40, Sector-62 Central Circle-7 Noida New Delhi AGDPS2265G (RESPONDENT) (APPELLANT) I.T.A .No.1101/DEL/2014 (A.Y 2011-12) DCIT Vs Shiv Priya Central Circle-7 C-56/40, Sec…

ACIT, New Delhi vs. Sh. Anil Kumar Sharma, New Delhi

In the result, the appeals of the Revenue as well as Cross

ITA 6204/DEL/2013[2010-11]Status: DisposedITAT Delhi23 Sept 2015AY 2010-11

Bench: Shri Chandra Mohan Garg & Shri L.P. Sahu

Section 127Section 132Section 139Section 143(3)Section 153ASection 2(24)(iv)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH:‘A’ NEW DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER & SHRI L.P. SAHU, ACCOUNTANT MEMBER I.T.A .No. 6204/Del/2013 (ASSESSMENT YEAR-2010-11) ACIT, vs Anil Kumar Sharma, Central Circle-7, B3, AGCR Enclave, New Delhi. New Karkardooma, New Delhi. AUTPS1076K & Cross Objection No. 230/Del/2015 (ASSESSMENT YEAR-2010-11) Anil Kumar Sharma, vs ACIT, B3, AGCR Enclave, Central Circle-7, New Karkardooma, New Delhi. New Delhi. AUTPS1076K Appellant by Shri Amrit Goel, CA Respondent by Shri Ravi Jain, CIT (DR) Date of Hearing 27.08.2015 Date of Pronouncement 23.09.…

CIT v. Madhu Gupta (303 Taxmann 303) — Cited in 3 Judgments | BharatTax