CIT v. S.V. Electricals P. Ltd.

155 Taxmann 158Reported decision#13484 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2011 to 2023.

Judgments citing CIT v. S.V. Electricals P. Ltd.

R P Wood Products Pvt Ltd, Naya Bazar Ajmer vs. DCIT Central Circle Ajmer, Jaipur Road Ajmer

In the result, appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 302/JPR/2023[2018-19]Status: DisposedITAT Jaipur11 Jul 2023AY 2018-19

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri C. M Agarwal (C.A.)For Respondent: Sh. Shailendra Sharma (CIT) a
Section 132Section 153ASection 271ASection 274

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 302/JP/2023 fu/kZkj.k o"kZ@Assessment Years : 2018-19 cuke R. P. Wood Products Private DCIT Limited, Naya Bazar, Ajmer Vs. Central Circle, Ajmer LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABCR 7403 C vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri C. M Agarwal (C.A.) jktLo dh vksj ls@ Revenue by : Sh.…

M/S. Spaze Towers Pvt. Ltd., Gurgaon vs. DCIT, Faridabad

In the result, the appeal filed by the Revenue as well as the application filed under Rule 27 of the ITAT Rules by the assessee are dismissed

ITA 2045/DEL/2014[2007-08]Status: DisposedITAT Delhi20 Nov 2018AY 2007-08

Bench: Shri O.P. Kant, Accountnat Member & Shri Kuldip Singh

For Appellant: 1. the Learned CIT(A) has erred in law & facts of the case in sustaining the pen
Section 132Section 132(4)Section 139Section 153ASection 271(1)(c)Section 4

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘G’, NEW DELHI BEFORE SHRI O.P. KANT, ACCOUNTNAT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER ITA Nos.2044 & 2045/Del/2014 Assessment Years: 2006-07 & 2007-08 M/s. Spaze Towers Pvt. Ltd., Vs. DCIT, Spazedge, Sector -47, Sohna Central Circle-II, Faridabad Road, Gurgaon PAN :AACCK8088R (Appellant) (Respondent) And Assessment Year: 2008-09 DCIT, Vs. M/s. Spaze Towers Pvt. Ltd., Central Circle-II, Faridabad Spazedge, Sector -47, Sohna Road, Gurgaon PAN :AACCK8088R (Appellant) (Respondent) Assessee by Shri Rakesh Arora, CA Department by Shri S.S. Rana, CIT(DR) Date o…

M/S. Spaze Towers Pvt. Ltd., Gurgaon vs. DCIT, Faridabad

In the result, the appeal filed by the Revenue as well as the application filed under Rule 27 of the ITAT Rules by the assessee are dismissed

ITA 2044/DEL/2014[2006-07]Status: DisposedITAT Delhi20 Nov 2018AY 2006-07

Bench: Shri O.P. Kant, Accountnat Member & Shri Kuldip Singh

For Appellant: 1. the Learned CIT(A) has erred in law & facts of the case in sustaining the pen
Section 132Section 132(4)Section 139Section 153ASection 271(1)(c)Section 4

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘G’, NEW DELHI BEFORE SHRI O.P. KANT, ACCOUNTNAT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER ITA Nos.2044 & 2045/Del/2014 Assessment Years: 2006-07 & 2007-08 M/s. Spaze Towers Pvt. Ltd., Vs. DCIT, Spazedge, Sector -47, Sohna Central Circle-II, Faridabad Road, Gurgaon PAN :AACCK8088R (Appellant) (Respondent) And Assessment Year: 2008-09 DCIT, Vs. M/s. Spaze Towers Pvt. Ltd., Central Circle-II, Faridabad Spazedge, Sector -47, Sohna Road, Gurgaon PAN :AACCK8088R (Appellant) (Respondent) Assessee by Shri Rakesh Arora, CA Department by Shri S.S. Rana, CIT(DR) Date o…

DCIT, Faridabad vs. M/S. Spaze Tower Pvt. Ltd., Gurgaon

In the result, the appeal filed by the Revenue as well as the application filed under Rule 27 of the ITAT Rules by the assessee are dismissed

ITA 2558/DEL/2012[2008-09]Status: DisposedITAT Delhi20 Nov 2018AY 2008-09

Bench: Shri O.P. Kant, Accountnat Member & Shri Kuldip Singh

For Appellant: 1. the Learned CIT(A) has erred in law & facts of the case in sustaining the pen
Section 132Section 132(4)Section 139Section 153ASection 271(1)(c)Section 4

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘G’, NEW DELHI BEFORE SHRI O.P. KANT, ACCOUNTNAT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER ITA Nos.2044 & 2045/Del/2014 Assessment Years: 2006-07 & 2007-08 M/s. Spaze Towers Pvt. Ltd., Vs. DCIT, Spazedge, Sector -47, Sohna Central Circle-II, Faridabad Road, Gurgaon PAN :AACCK8088R (Appellant) (Respondent) And Assessment Year: 2008-09 DCIT, Vs. M/s. Spaze Towers Pvt. Ltd., Central Circle-II, Faridabad Spazedge, Sector -47, Sohna Road, Gurgaon PAN :AACCK8088R (Appellant) (Respondent) Assessee by Shri Rakesh Arora, CA Department by Shri S.S. Rana, CIT(DR) Date o…

Shri Cdr, Udai Singh, Bhopal vs. The ACIT 3(1), Bhopal

In the result, the appeal of the assessee is allowed

ITA 791/IND/2014[2010-11]Status: DisposedITAT Indore19 Jan 2017AY 2010-11

Bench: Shri D.T. Garasia & Shri O.P. Meenaआ.अ.सं./I.T.A. No.791/Ind/2014 "नधा"रण वष" /Assessment Year: 2010-11 Cdr Udaisingh Bhopal Pan – Aglps – 7299C :: अपीलाथ" /Appellant Vs Acit 3(1) :: ""यथ" /Respondent Bhopal Shri Ajay Tulsiyan & "नधा"रती क" ओर से/Assessee By Shri Pankaj Shah Shri K.G. Goyal राज"व क" ओर से/Revenue By 12.1.2017 सुनवाई क" तार"ख Date Of Hearing 19.1.2017 उ"घोषणा क" तार"ख Date Of Pronouncement

Section 143(3)Section 271(1)(c)

…CDR Udai Singh आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी डी.ट".गरा"सया, "या"यक सद"य तथा "ी ओ.पी.मीना, लेखा सद"य के सम" BEFORE SHRI D.T. GARASIA, JUDICIAL MEMBER AND SHRI O.P. MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A. No.791/Ind/2014 "नधा"रण वष" /Assessment Year: 2010-11 CDR Udaisingh Bhopal PAN – AGLPS – 7299C :: अपीलाथ" /Appellant Vs ACIT 3(1) :: ""यथ" /Respondent Bhopal Shri Ajay Tulsiyan & "नधा"रती क" ओर से/Assessee by Shri Pankaj Shah Shri K.G. Goyal राज"व क" ओर से/Revenue by 12.1.2017 सुनवाई क" तार"ख Date of hearing 19.1.2017 उ"घोषणा क" तार"ख Date…

Karamjit Singh Dhanjal, New Delhi vs. JCIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 290/DEL/2014[2008-09]Status: DisposedITAT Delhi19 Aug 2016AY 2008-09

Bench: : Smt. Diva Singh & Shri L.P. Sahu

For Appellant: Sh. V.R. Sachdev, C.AFor Respondent: Ms. Sulekha Verma, CIT/DR
Section 143(1)Section 271(1)(c)Section 54

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH ‘D’ NEW DELHI BEFORE : SMT. DIVA SINGH, JUDICIAL MEMBER & SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA No.290/Del./2014 Asstt. Year : 2008-09 Karamjit Singh Dhanjal, vs. J.C.I.T., Circle 26(1), C-5, Rajouri Garden, New Delhi. New Delhi. (PAN: ADUPD 0996K) (Appellant) (Respondent) Appellant by : Sh. V.R. Sachdev, C.A. Respondent by : Ms. Sulekha Verma, CIT/DR Date of hearing : 26.07.2016 Date of pronouncement : 19.08.2016 ORDER Per L.P. Sahu, Accountant Member: This is an appeal by the assessee against the order of ld. CIT(A)-XVIII, New Delhi dated 13.11.2013 for the…

Commissioner of Income Tax vs. Harnarain

The Appeal is dismissed

ITA-2072/2010HC Delhi31 Oct 2011
Section 132Section 260ASection 271(1)(c)

…ITA 2072/2010 Page 1 of 14 * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: 21st September, 2011 % Date of decision: 31st October, 2011 + ITA NO.2072/2010 COMMISSIONER OF INCOME TAX …..Appellant Through: Ms. Suruchii Aggarwal, Advocate. -versus- HARNARAIN .....Respondent Through: None. CORAM: HON'BLE THE ACTING CHIEF JUSTICE HON'BLE MR. JUSTICE SIDDHARTH MRIDUL 1. Whether reporters of local papers may be allowed…

CIT v. S.V. Electricals P. Ltd. (155 Taxmann 158) — Cited in 7 Judgments | BharatTax