CIT v. Nagesh Knitware Ltd.

32 Taxmann.com 346Income Tax Appellate Tribunal2013#17644 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2020.

Judgments citing CIT v. Nagesh Knitware Ltd.

DCIT (Ltu), New Delhi vs. M/S. Gail (India) Ltd., New Delhi

Appeal is dismissed

ITA 4642/DEL/2013[1996-97]Status: DisposedITAT Delhi26 Oct 2020AY 1996-97

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

Section 80HSection 80I

…1 ITA Nos. 4454 & 4642/Del/2013 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘C’ NEW DELHI BEFORE SH. R. K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A. No. 4454/Del/2013 (A.Y 1996-97) Gail (India) Ltd., Vs DCIT-LTU Delhi 16, Bhikaji Cama Place, Large Tax Payer Unit, New Delhi – 110 066 NBCC Plaza Pushp Vihar, (PAN : AAACG 1209 J) Sector – 3, New Delhi – 110 017 (APPELLANT) (RESPONDENT) And I.T.A. No. 4642/Del/2013 (A.Y 1996-97) DCIT-LTU Delhi Vs Gail (India) Ltd., Large Tax Payer Unit, 16, Bhikaji Cama Place, NBCC Plaza Pushp Vihar, New Delhi – 110 066 Sector – 3, (PAN : A…

Gail (India) Ltd., New Delhi vs. DCIT-Ltu Delhi, New Delhi

Appeal is dismissed

ITA 4454/DEL/2013[1996-97]Status: DisposedITAT Delhi26 Oct 2020AY 1996-97

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

Section 80HSection 80I

…1 ITA Nos. 4454 & 4642/Del/2013 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘C’ NEW DELHI BEFORE SH. R. K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A. No. 4454/Del/2013 (A.Y 1996-97) Gail (India) Ltd., Vs DCIT-LTU Delhi 16, Bhikaji Cama Place, Large Tax Payer Unit, New Delhi – 110 066 NBCC Plaza Pushp Vihar, (PAN : AAACG 1209 J) Sector – 3, New Delhi – 110 017 (APPELLANT) (RESPONDENT) And I.T.A. No. 4642/Del/2013 (A.Y 1996-97) DCIT-LTU Delhi Vs Gail (India) Ltd., Large Tax Payer Unit, 16, Bhikaji Cama Place, NBCC Plaza Pushp Vihar, New Delhi – 110 066 Sector – 3, (PAN : A…

DCIT 3(2)(1), Mumbai vs. Maharashtra Airport Developement Co. Ltd, Mumbai

In the result, Revenue’s appeal is dismissed

ITA 3703/MUM/2017[2011-12]Status: DisposedITAT Mumbai12 Jul 2019AY 2011-12

Bench: Shri Saktijit Dey & Shri N.K. Pradhan

For Appellant: Shri Salil KapoorFor Respondent: Shri Rajesh Kumar
Section 115JSection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI N.K. PRADHAN, ACCOUNTANT MEMBER ITA no.3703/Mum./2017 (Assessment Year : 2011–12) Asstt. Commissioner of Income Tax ……………. Appellant Circle–3(2)(1), Mumbai v/s Maharashtra Airport Development Co. Ltd. World Trade Centre, Tower–1 ……………. Respondent Cuffe Parade, Mumbai 400 005 PAN – AADCM9623M Assessee by : Shri Salil Kapoor Revenue by : Shri Rajesh Kumar Date of Hearing – 03.07.2019 Date of Order – 12.07.2019 O R D E R PER SAKTIJIT DEY. J.M. Captioned appeal has been filed by the Revenue challenging the…

DCIT, New Delhi vs. M/S. Bharat Sanchar Nigam Ltd., New Delhi

In the result, assessee’s appeal is allowed to the extent as mentioned above on the preliminary issue and the departmental appeal is dismissed

ITA 3386/DEL/2010[2004-05]Status: DisposedITAT Delhi23 Dec 2015AY 2004-05

Bench: Smt Diva Singh & Sh.J.S.Reddyi.T.A .No.-3304/Del/2010 (Assessment Year-2004-05) Bharat Sanchar Nigam Ltd., Vs Dcit, Corporate Office, Taxation Section, Circle-2(1), Room No.-398, First Floor, Bharat Sanchar Bhawan, C.R.Building, I.P.Estate, Janpath, New Delhi-1110001. New Delhi Pan-Aabcb5576G (Appellant) (Respondent)

Section 143(1)Section 143(3)Section 154Section 263Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’ NEW DELHI BEFORE SMT DIVA SINGH, JUDICIAL MEMBER AND SH.J.S.REDDY, ACCOUNTANT MEMBER I.T.A .No.-3304/Del/2010 (ASSESSMENT YEAR-2004-05) Bharat Sanchar Nigam Ltd., vs DCIT, Corporate Office, Taxation Section, Circle-2(1), Room No.-398, First Floor, Bharat Sanchar Bhawan, C.R.Building, I.P.Estate, Janpath, New Delhi-1110001. New Delhi PAN-AABCB5576G (APPELLANT) (RESPONDENT) I.T.A .No.-3386/Del/2010 (ASSESSMENT YEAR-2004-05) DCIT, vs Bharat Sanchar Nigam Ltd., Circle-2(1), Room No.-398, Sanchar Bhawan, Janpath, C.R.Building, I.P.Estate, New Delhi. New Delhi P…

Bharat Sanchar Nigam Ltd., New Delhi vs. DCIT, New Delhi

In the result, assessee’s appeal is allowed to the extent as mentioned above on the preliminary issue and the departmental appeal is dismissed

ITA 3304/DEL/2010[2004-05]Status: DisposedITAT Delhi23 Dec 2015AY 2004-05

Bench: Smt Diva Singh & Sh.J.S.Reddyi.T.A .No.-3304/Del/2010 (Assessment Year-2004-05) Bharat Sanchar Nigam Ltd., Vs Dcit, Corporate Office, Taxation Section, Circle-2(1), Room No.-398, First Floor, Bharat Sanchar Bhawan, C.R.Building, I.P.Estate, Janpath, New Delhi-1110001. New Delhi Pan-Aabcb5576G (Appellant) (Respondent)

Section 143(1)Section 143(3)Section 154Section 263Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’ NEW DELHI BEFORE SMT DIVA SINGH, JUDICIAL MEMBER AND SH.J.S.REDDY, ACCOUNTANT MEMBER I.T.A .No.-3304/Del/2010 (ASSESSMENT YEAR-2004-05) Bharat Sanchar Nigam Ltd., vs DCIT, Corporate Office, Taxation Section, Circle-2(1), Room No.-398, First Floor, Bharat Sanchar Bhawan, C.R.Building, I.P.Estate, Janpath, New Delhi-1110001. New Delhi PAN-AABCB5576G (APPELLANT) (RESPONDENT) I.T.A .No.-3386/Del/2010 (ASSESSMENT YEAR-2004-05) DCIT, vs Bharat Sanchar Nigam Ltd., Circle-2(1), Room No.-398, Sanchar Bhawan, Janpath, C.R.Building, I.P.Estate, New Delhi. New Delhi P…

CIT v. Nagesh Knitware Ltd. (32 Taxmann.com 346) — Cited in 5 Judgments | BharatTax