CIT v. Provestment Securities (P.) Ltd.

65 Taxmann.com 69High Court2016#25428 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2023 to 2024.

Sections most often in play

Section 115BBE Section 131 Section 132 Section 132A Section 143(3)Section 153A Section 153D Section 292C

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Issues it is cited on

section 32(2)survey under section 133a unabsorbed depreciation written down value section 69b section 292c block period section 292 section 32 section 29 section 132a section 133

Judgments citing CIT v. Provestment Securities (P.) Ltd.

ACIT, Circle CC 15, New Delhi vs. Alka Mendiratta, Delhi

In the result, the appeals of the Revenue are dismissed and the Cross Objections of the assessees are also dismissed

ITA 1864/DEL/2021[2016-17]Status: DisposedITAT Delhi08 Mar 2024AY 2016-17

Bench: Dr. B. R. R. Kumarms. Astha Chandra

For Appellant: Sh. Amit Goel, CA &For Respondent: Ms. Sapna Bhatia, CIT-DR

Section 153ASection 69

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member Ms. Astha Chandra, Judicial Member ITA No. 1863/Del/2021 : Asstt. Year : 2016-17 ACIT, Vs Yash Pal Mendiratta, Central Circle-15, House No. 10, Road No. 41, Punjabi New Delhi-110055 Bagh, New Delhi-110026 (APPELLANT) (RESPONDENT) PAN No. AAIPM3927A CO No. 28/Del/2022 : Asstt. Year : 2016-17 Yash Pal Mendiratta, Vs ACIT, House No. 10, Road No. 41, Punjabi Central Circle-15, Bagh, New Delhi-110026 New Delhi-110055 (APPELLANT) (RESPONDENT) PAN No. AAIPM3927A ITA No. 1864/Del/2021 : Asstt. Year : 2016-17 ACIT,…

ACIT, CC-15, New Delhi vs. Yash Pal Mendiratta, Delhi

In the result, the appeals of the Revenue are dismissed and the Cross Objections of the assessees are also dismissed

ITA 1863/DEL/2021[2016-17]Status: DisposedITAT Delhi08 Mar 2024AY 2016-17

Bench: Dr. B. R. R. Kumarms. Astha Chandra

For Appellant: Sh. Amit Goel, CA &For Respondent: Ms. Sapna Bhatia, CIT-DR

Section 153ASection 69

ACIT, CC-14, Delhi vs. Mayfair Resorts India Ltd., New Delhi

In the result, the appeal of the revenue is dismissed

ITA 2008/DEL/2021[2010-11]Status: DisposedITAT Delhi17 Aug 2023AY 2010-11

For Appellant: Shri Yudhister Mehtani, CAFor Respondent: Shri Subhra Jyoti Chakraborty, CIT(DR)

Section 292CSection 69Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: E: NEW DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER Assessment Year: 2010-11 The ACIT, Central Circle-14, New Delhi M/s Mayfair Resorts India Ltd., 110055 D-21, Indira Enclave, Neb Sarai, New vs. Delhi 110068 PAN AAACM 2149 P (Appellant) (Respondent) For Revenue : Shri Subhra Jyoti Chakraborty, CIT(DR) For Assessee : Shri Yudhister Mehtani, CA Date of Final Hearing : 25.07.2023 Date of Pronouncement : 17.08.2023 ORDER PER CHANDRA MOHAN GARG, J.M. This appeal has been filed against the order of CIT(A)-26 New…