CIT v. Moser Baer India Ltd.

184 Taxmann 8Supreme Court of India#4309 most cited
27

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2022.

Judgments citing CIT v. Moser Baer India Ltd.

DCIT, New Delhi vs. M/S. Hero Motocorp Ltd., New Delhi

Appeal of the department stands dismissed

ITA 6574/DEL/2015[2002-03]Status: DisposedITAT Delhi28 Feb 2019AY 2002-03

Bench: Shri G.D.Agrawal & Shri Sudhanshu Srivastava

For Appellant: Sh. Gaurav Jain, AdvFor Respondent: MS. Rinku Singh, Sr.DR
Section 271(1)(c)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’ NEW DELHI BEFORE SHRI G.D.AGRAWAL, VICE PRESIDENT & SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA No.-6574/Del/2015 (Assessment Year: 2002-03) Dy.Commissioner of Vs. M/s. Hero Motorcorp Ltd. 34, Income Tax, Basant Lok, Vasant Vihar, New Circle-11(1), Delhi- 110057, New Delhi. PAN : AAACH0812J Appellant Respondent Assessee by : Sh. Gaurav Jain, Adv. Revenue by : MS. Rinku Singh, Sr.DR Date of Hearing 26.02.2019 Date of Pronouncement 28.02.2019 ORDER PER SUDHANSHU SRIVASTAVA, J.M.: This appeal is preferred by the department against order dated 27.…

Dr. Sunil Khosla, New Delhi vs. ACIT, New Delhi

In the result, the appeal filed by the Assessee stands allowed

ITA 182/DEL/2016[2011-12]Status: DisposedITAT Delhi14 Feb 2019AY 2011-12

Bench: Shri H.S. Sidhu & Shri Prashant Maharishia.Y. : 2011-12

For Appellant: Sh. Pradeep Aggarwal, CAFor Respondent: Ms. Rinku Singh, Sr. DR
Section 143(3)Section 271(1)Section 54F

…IN THE INCOME TAX APPELATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER A.Y. : 2011-12 DR. SUNIL KHOSLA, Vs. ACIT, CIRCLE 37(1), B-4/76, SAFDARJUNG ENCLAVE, NEW DELHI NEW DELHI (PAN: AAAPK5556F) (Appellant) (Respondent) Assessee by : Sh. Pradeep Aggarwal, CA Department by : Ms. Rinku Singh, Sr. DR ORDER PER H.S. SIDHU, JM This appeal by the Assessee is directed against the Order dated 02.11.2015 of the Ld. Commissioner of Income Tax (Appeals)-20 New Delhi pertaining to assessment year 2011-12. 2. The grounds of appeal raised in…

ITO, New Delhi vs. M/S. Sitashri Trading & Finance Pvt. Ltd., New Delhi

The appeal of the assessee is dismissed

ITA 2295/DEL/2015[2011-12]Status: DisposedITAT Delhi01 Oct 2018AY 2011-12

Bench: Shri H.S. Sidhu & Shri L.P. Sahuasstt. Year: 2011-12

For Appellant: Shri Sanjiv Jain, CAFor Respondent: Shri Vijay Kumar Tiwari, Sr.DR
Section 10Section 10(38)Section 115JSection 14Section 143(2)Section 14A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER Asstt. Year: 2011-12 ITO Sitashri Trading & Finance Pvt.Ltd. Ward-23(4), A-6, Room No. 246, Connaught Place C.R. Building New Delhi Vs. New Delhi – 110 002 PAN AABCS0182P (Appellant) (Respondent) Department by: Shri Vijay Kumar Tiwari, Sr.DR Assessee by : Shri Sanjiv Jain, CA Date of Hearing 09/07/2018 Date of 01/10/2018 pronouncement O R D E R PER L.P. SAHU, A.M This is an appeal filed by the revenue against the order of the Ld. CIT(OSD)(Appeals)-8, Delhi dated 27.2.2015 f…

ACIT, Circle, Panchkula vs. M/S Himalayan Expressway Ltd., Pinjore

In the result, appeal of the Revenue is dismissed

ITA 1614/CHANDI/2017[2013-14]Status: DisposedITAT Chandigarh16 Jul 2018AY 2013-14

Bench: Smt. Diva Singh & Dr. B.R.R. Kumarassessment Year: 2013-14

For Appellant: Shri. Ashwani Kumar GargFor Respondent: Dr. Gulshan Raj
Section 271(1)(c)Section 276C

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH’A’, CHANDIGARH BEFORE SMT. DIVA SINGH, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER Assessment Year: 2013-14 Asst. CIT, Vs. M/s Himalayan Expressway Ltd. Panchkula Circle, Kalka Sadan, Shimla Road Bays No. 41-43, Pinjore Aaykar Bhawan Sec-2, Panchkula PAN No. AABCH9338L (Appellant) (Respondent) Assessee By : Shri. Ashwani Kumar Garg Revenue By : Dr. Gulshan Raj Date of hearing : 11/07/2018 Date of Pronouncement : 16/07/2018 ORDER PER DR. B.R.R. KUMAR, A.M: The present appeal has been filed by the Revenue against the order of the Ld. CIT(A), Pan…

Suresh Jindal, Karnal vs. ITO, Karnal

In the result, the appeal of the assessee is allowed

ITA 1664/DEL/2015[2007-08]Status: DisposedITAT Delhi29 Jun 2018AY 2007-08

Bench: Shri H.S. Sidhu & Shri N.K. Billaiyaassessment Year: 2007-08

For Appellant: Sh. Ved Jain, AdvFor Respondent: Sh. K. Tewari, Sr. DR
Section 143(3)Section 145(3)Section 271Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘G’ : NEW DELHI) BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER Assessment Year: 2007-08 SURESH JINDAL, VS. ITO, WARD-1 PROP. SWASTIK IMPEX, KARNAL TIMBER MARKET, KARNAL (PAN: ALDPK7993G) (APPELLANT) (RESPONDENT) Assessee by : Sh. Ved Jain, Adv. Revenue by : Sh. K. Tewari, Sr. DR. ORDER PER H.S. SIDHU, JM The Assessee has filed this Appeal against the Order dated 03.03.2014 of the Ld. CIT(A), Karnal relating to assessment year 2007-08 on the following grounds:- 1. On the facts and circumstances of the case, the orde…

DCIT, New Delhi vs. M/S. American Express India Pvt. Ltd., New Delhi

In the result, appeal filed by the revenue is dismissed

ITA 4422/DEL/2014[2002-03]Status: DisposedITAT Delhi06 Oct 2017AY 2002-03

Bench: Amit Shukla & Shri O.P. Kant

For Appellant: Shri Nageshwar Rao, AdvocateFor Respondent: Shri R.C. Danday, Sr. DR
Section 10BSection 271Section 271(1)(c)Section 80H

…ITA No. 4422/Del./2014 Assessment Year: 2002-03 IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH “A” BENCH NEW DELHI) BEFORE AMIT SHUKLA, JUDICIAL MEMBER & SHRI O.P. KANT, ACCOUNTANT MEMBER ITA No. 4422/Del./2014 Assessment Year: 2002-03 DCIT Vs. American Express India Pvt. Circle-1 (1), Ltd. Metropolitan Saket, 7th New Delhi Floor, Office Block, District Centre, Saket, New Delhi (Applicant) (Respondent) (PAN: AAACA6163F) Revenue by: Shri R.C. Danday, Sr. DR Assessee by: Shri Nageshwar Rao, Advocate Date of hearing 13/09/2017 Date of pronouncement 06/10/2017 ORDER PER AMIT SHUKLA, JUDICIAL MEMBER: The afore…

Manu Bali, Delhi vs. ACIT, New Delhi

In the result, the appeal filed by the Assessee stands allowed

ITA 790/DEL/2016[2011-12]Status: DisposedITAT Delhi05 Oct 2017AY 2011-12

Bench: Shri H.S. Sidhu & Shri Prashant Maharishia.Y. : 2011-12

For Appellant: Sh. Ajay Kumar Matta, AdvFor Respondent: Sh. S.S. Rana, CIT(DR)
Section 143(3)Section 271(1)Section 271(1)(c)Section 274Section 57

…IN THE INCOME TAX APPELATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER A.Y. : 2011-12 MANU BALI, VS. ACIT, CIRCLE 32(1), C/O MATTA & ASSOCIATES, CIVIC CENTRE, 877, AGGARWAL CYBER PLAZA-II, NEW DELHI NETAJI SUBHASH PLACE, PITAMPURA, DELHI – 11 0034 (PAN: AAAPB4096P) (Appellant) (Respondent) Assessee by : Sh. Ajay Kumar Matta, Adv. Department by : Sh. S.S. Rana, CIT(DR) O R D E R PER H.S. SIDHU, JM This appeal by the Assessee is directed against the Order of the Ld. Commissioner of Income Tax (Appeals-18), New Delhi dated 02.11.20…