CIT v. Modi Stone Ltd.

15 Taxmann.com 112High Court2011#22782 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2020 to 2024.

Sections most often in play

Section 143(3)Section 37(1)

Judgments citing CIT v. Modi Stone Ltd.

TRUTH INDIA HOUSING P.LTD,NEW DELHI vs. ITO, WARD-25(4), NEW DELHI

In the result, the appeal filed by the assessee is dismissed

ITA 2545/DEL/2019[2014-15]Status: DisposedITAT Delhi17 May 2024AY 2014-15

Bench: SHRI S.RIFAUR RAHMAN (Accountant Member), SHRI YOGESH KUMAR U.S. (Judicial Member)

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’: NEW DELHI BEFORE, SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER M/s Truth India Income Tax Officer Housing Pvt. Ltd. Ward-25(4) 903A, Indra Prakash Vs. New Delhi Building Barakhama Road New Delhi-110001 PAN-AADCT8784A (Appellant) (Respondent) Assessee by None Respondent by Shri Anuj Gard, Sr. DR Date of Hearing 08/05/2024 Date of Pronouncement 17/05/2024 ORDER PER S.RIFAUR RAHMAN, AM: 1. This appeal has been filed by the Assessee against the order of Learned Commissioner of Income Tax (Appeals)-9, New Delhi [“…

RAGHULEELA BUILDERS PVT LTD,MUMBAI vs. DICT, CIRCLE-1(2), PUNE

Appeal is dismissed in above terms

ITA 1885/PUN/2019[2011-12]Status: DisposedITAT Pune07 Oct 2022AY 2011-12

Bench: Shri S. S. Godara & Shri G. D. Padmahshaliआयकर अपील सं. / Ita No.1885/Pun/2019 िनधा"रण वष" / Assessment Year: 2011-12 Raghuleela Builders Pvt. Vs. Dcit, Circle-1(2), Pune. Ltd., 1401, A-Wing, One Bkc, Plot C-66, G Block, Bandra Kurla Complex, Bandra East, Mumbai- 400051. Pan : Aadcr5942E Appellant Respondent Assessee By : None Revenue By : Shri M. G. Jasnani Date Of Hearing : 28.09.2022 Date Of Pronouncement : 07.10.2022 आदेश / Order Per S. S. Godara, Jm: This Assessee’S Appeal For Assessment Year 2011-12 Arises Against The Cit(A)-13, Pune’S Order Dated 22.07.2019 Passed In Case No. Pn/Cit(A)-13/Dcit Circle-1(2), Pune/623/2014-15/227, Involving Proceedings U/S 143(3) Of The Income Tax Act, 1961; In Short “The Act”. Case Called Twice. None Appears At Assessee’S Behest. The Very Factual Position Had Existed On 30.05.2022 & 21.07.2022 As Well. We Thus Proceed Ex-Parte Against The Assessee.

For Appellant: NoneFor Respondent: Shri M. G. Jasnani

Section 143(3)Section 37Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI S. S. GODARA, JUDICIAL MEMBER AND SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.1885/PUN/2019 िनधा"रण वष" / Assessment Year: 2011-12 Raghuleela Builders Pvt. Vs. DCIT, Circle-1(2), Pune. Ltd., 1401, A-Wing, One BKC, Plot C-66, G Block, Bandra Kurla Complex, Bandra East, Mumbai- 400051. PAN : AADCR5942E Appellant Respondent Assessee by : None Revenue by : Shri M. G. Jasnani Date of hearing : 28.09.2022 Date of pronouncement : 07.10.2022 आदेश / ORDER PER S. S. GODARA, JM: This assessee’s appeal for assessment year 2011-12 aris…

VAYUDOOT SECURITY SERVICES PRIVATE LIMITED,NEW DELHI vs. ACIT CIRCLE-26(1), NEW DELHI

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 8089/DEL/2019[2016-17]Status: DisposedITAT Delhi20 Feb 2020AY 2016-17

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2016-17 Vayudoot Security Services Private Vs Acit, Limited, Circle-26(1), 2209, Kucha Alam Chand, New Delhi. Chandni Chowk, New Delhi. Pan: Aaacv4575E (Appellant) (Respondent) Assessee By : Shri Ajay Wadhwa, Advocate Revenue By : Smt. Sushma Singh, Cit-Dr Date Of Hearing : 29.01.2020 Date Of Pronouncement : 20.02.2020 Order Per R.K. Panda, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 29Th July, 2019 Of The Cit(A)-19, New Delhi, Relating To Assessment Year 2016-17. 2. Although A Number Of Grounds Have Been Raised By The Assessee, They All Relate To The Order Of The Cit(A) In Confirming The Addition Of Rs.13,89,71,528/- Out Of ‘Salaries, Wages & Bonus’ & Rs.2,65,48,736/- Out Of ‘Gift & Business Promotion Expenses.’

For Appellant: Shri Ajay Wadhwa, AdvocateFor Respondent: Smt. Sushma Singh, CIT-DR

Section 142(1)Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : F : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2016-17 Vayudoot Security Services Private Vs ACIT, Limited, Circle-26(1), 2209, Kucha Alam Chand, New Delhi. Chandni Chowk, New Delhi. PAN: AAACV4575E (Appellant) (Respondent) Assessee by : Shri Ajay Wadhwa, Advocate Revenue by : Smt. Sushma Singh, CIT-DR Date of Hearing : 29.01.2020 Date of Pronouncement : 20.02.2020 ORDER PER R.K. PANDA, AM: This appeal filed by the assessee is directed against the order dated 29th July, 2019 of the CIT(A)-19, Ne…