CIT v. Mahesh Kumar

196 Taxmann 415High Court2011#19762 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2018.

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Judgments citing CIT v. Mahesh Kumar

DCIT, NEW DELHI vs. M/S. JINDAL PIPES LTD., NEW DELHI

In the result, appeal of the revenue is dismissed

ITA 4924/DEL/2015[2005-06]Status: DisposedITAT Delhi01 Aug 2018AY 2005-06

Bench: Shri. N. K. Saini & Shri K. Narasimha Charyassessment Year:2005-06

For Appellant: Shri S.S. Rana, CIT DRFor Respondent: S/Shri Ved Jain & Ashish Chadha, CAs
Section 48Section 50CSection 52

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI BEFORE SHRI. N. K. SAINI, ACCOUNTANT MEMBER AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER Assessment Year:2005-06 DCIT, Circle- 13(2), vs M/s Jindal Pipes Ltd. Plot No.5, 2nd Floor, Pusa Road, New Delhi. New Delhi. PAN: AAACJ2055K (Appellant) (Respondent) Appellant by: Shri S.S. Rana, CIT DR Respondent by: S/Shri Ved Jain & Ashish Chadha, CAs Date of hearing: 01.08.2018 Date of pronouncement: 01.08.2018 O R D E R PER K. NARASIMHA CHARY, JM This is an appeal by the Revenue challenging the order dated 07/05/2015 in Appeal No. 150/2012-13 passed…

VIJAY KUMAR KATARIA,NEW DELHI vs. DCIT, NEW DELHI

In the result, the appeal of the assessee is allowed in part

ITA 5477/DEL/2010[2007-08]Status: DisposedITAT Delhi17 Nov 2015AY 2007-08

Bench: Shri J. Sudhakar Reddy, Am & Shri Sudhanshu Srivastava, Jm

For Appellant: Shri R.S. Singhvi, AdvocateFor Respondent: Smt. Jyoti Kumari, CIT, DR
Section 132Section 132(1)Section 143(1)Section 143(3)Section 145Section 153Section 153ASection 153A(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : H : NEW DELHI BEFORE SHRI J. SUDHAKAR REDDY, AM AND SHRI SUDHANSHU SRIVASTAVA, JM ITA Nos.5473 to 5477/Del/2010 Assessment Years : 2002-03 to 2007-08 Vijay Kumar Kataria, Vs. DCIT, B-14, GF, Geetanjali Enclave, Central Circle 11, Malviya Nagar, New Delhi. New Delhi. PAN: AAFPK4146G (Appellant) (Respondent) Assessee By : Shri R.S. Singhvi, Advocate Department By : Smt. Jyoti Kumari, CIT, DR Date of Hearing : 29.10.2015 Date of Pronouncement : 17.11.2015 ORDER PER J. SUDHAKAR REDDY, AM: All these appeals by the assessee are directed against the separate order…

VIJAY KUMAR KATARIA,NEW DELHI vs. DCIT, NEW DELHI

In the result, the appeal of the assessee is allowed in part

ITA 5474/DEL/2010[2004-05]Status: DisposedITAT Delhi17 Nov 2015AY 2004-05

Bench: Shri J. Sudhakar Reddy, Am & Shri Sudhanshu Srivastava, Jm

For Appellant: Shri R.S. Singhvi, AdvocateFor Respondent: Smt. Jyoti Kumari, CIT, DR
Section 132Section 132(1)Section 143(1)Section 143(3)Section 145Section 153Section 153ASection 153A(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : H : NEW DELHI BEFORE SHRI J. SUDHAKAR REDDY, AM AND SHRI SUDHANSHU SRIVASTAVA, JM ITA Nos.5473 to 5477/Del/2010 Assessment Years : 2002-03 to 2007-08 Vijay Kumar Kataria, Vs. DCIT, B-14, GF, Geetanjali Enclave, Central Circle 11, Malviya Nagar, New Delhi. New Delhi. PAN: AAFPK4146G (Appellant) (Respondent) Assessee By : Shri R.S. Singhvi, Advocate Department By : Smt. Jyoti Kumari, CIT, DR Date of Hearing : 29.10.2015 Date of Pronouncement : 17.11.2015 ORDER PER J. SUDHAKAR REDDY, AM: All these appeals by the assessee are directed against the separate order…

VIJAY KUMAR KATARIA,NEW DELHI vs. DCIT, NEW DELHI

In the result, the appeal of the assessee is allowed in part

ITA 5473/DEL/2010[2002-03]Status: DisposedITAT Delhi17 Nov 2015AY 2002-03

Bench: Shri J. Sudhakar Reddy, Am & Shri Sudhanshu Srivastava, Jm

For Appellant: Shri R.S. Singhvi, AdvocateFor Respondent: Smt. Jyoti Kumari, CIT, DR
Section 132Section 132(1)Section 143(1)Section 143(3)Section 145Section 153Section 153ASection 153A(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : H : NEW DELHI BEFORE SHRI J. SUDHAKAR REDDY, AM AND SHRI SUDHANSHU SRIVASTAVA, JM ITA Nos.5473 to 5477/Del/2010 Assessment Years : 2002-03 to 2007-08 Vijay Kumar Kataria, Vs. DCIT, B-14, GF, Geetanjali Enclave, Central Circle 11, Malviya Nagar, New Delhi. New Delhi. PAN: AAFPK4146G (Appellant) (Respondent) Assessee By : Shri R.S. Singhvi, Advocate Department By : Smt. Jyoti Kumari, CIT, DR Date of Hearing : 29.10.2015 Date of Pronouncement : 17.11.2015 ORDER PER J. SUDHAKAR REDDY, AM: All these appeals by the assessee are directed against the separate order…

CIT v. Mahesh Kumar (196 Taxmann 415) — Cited in 4 Judgments | BharatTax