CIT v. S.V.P. Builders India P. Ltd.

238 Taxmann 653High Court2016#23864 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2025.

Sections most often in play

Section 36(1)(iii)Section 40(a)(ia)Section 68

Judgments citing CIT v. S.V.P. Builders India P. Ltd.

Deputy Commissioner of Income Tax Central Circle-1(3), Nagpur vs. M/S. Fuelco Coal India Ltd., Nagpur

Appeal of the Revenue is dismissed

ITA 90/NAG/2022[2014-15]Status: DisposedITAT Nagpur14 Feb 2025AY 2014-15

Bench: Shri V. Durgarao & Shrik.M. Roy, Accountant, Member

For Appellant: Shri Kishore P. DewaniFor Respondent: Shri Sandipkumar Salunke

Section 143(2)Section 143(3)Section 36(1)(iii)Section 40Section 40aSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGARAO, JUDICIAL MEMBER AND SHRIK.M. ROY, ACCOUNTANT, MEMBER ITA no.90/Nag./2022 (Assessment Year : 2014–15) Dy. Commissioner of Income Tax ……………. Appellant Central Circle–1(2), Nagpur v/s M/s. Fuel Co. Coal India Ltd. 926–A, Fulwani Palace ……………. Respondent Central Avenue, Despande Layout Nagpur 440 008 PAN – AAACF8231B Assessee by : Shri Kishore P. Dewani Revenue by : Shri Sandipkumar Salunke Date of Hearing – 30/01/2025 Date of Order – 14/02/2025 O R D E R PER V. DURGA RAO, J.M. The appeal by the assessee is emanating from the impu…

Sh. Amit Tyagi, Ghaziabad vs. DCIT, Ghaziabad

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

ITA 757/DEL/2017[2010-11]Status: DisposedITAT Delhi05 Apr 2023AY 2010-11

For Appellant: Shri P.C. Yadav, Advocate &For Respondent: Shri Kanav Bali, Sr. DR

Section 131Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : A : NEW DELHI BEFORE SHRI C.M. GARG, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER Assessment Year: 2010-11 Amit Tyagi, Vs. DCIT, K.No.59, Village Yusuf Pur, Circle-1, Delhi Meerut Road, Ghaziabad. Modi Nagar, Ghaziabad. PAN: AFUPT2060A (Appellant) (Respondent) Assessee by : Shri P.C. Yadav, Advocate & Shri Morh Mukut Yadav, Advocate Revenue by : Shri Kanav Bali, Sr. DR Date of Hearing : 09.02.2023 Date of Pronouncement : 05.04.2023 ORDER PER C.M. GARG, JM: This appeal filed by the assessee is directed against the order dated 18.11.2016 of the CIT(A)…

Buniyad Developers Pvt. Ltd., New Delhi vs. ITO, Ward- 5(2), New Delhi

In the result, the appeal filed by the assessee is allowed for statistical purposes and the stay application filed by the assessee is dismissed

ITA 2621/DEL/2018[2010-11]Status: DisposedITAT Delhi01 Mar 2019AY 2010-11

Bench: Shri R.K. Panda & Shri K. Narasimha Charyassessment Year: 2010-11 Stay Application No.48/Del/2019 (Ita No.2621/Del/2018) Assessment Year: 2010-11

For Appellant: Shri Rajiv Saxena &For Respondent: Ms Ashima Neb, Sr. DR

Section 142(1)Section 143(2)Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : A : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER Assessment Year: 2010-11 Stay Application No.48/Del/2019 (ITA No.2621/Del/2018) Assessment Year: 2010-11 Buniyad Developers Pvt. Ltd., Vs ITO, A-54, Naraina Industrial Area, Ward-5(2), Phase I, New Delhi. New Delhi. PAN: AAACB1149A (Appellant) (Respondent) Assessee by : Shri Rajiv Saxena & Shri R.P. Mall, Advocate, Revenue by : Ms Ashima Neb, Sr. DR Date of Hearing : 18.02.2019 Date of Pronouncement : 01.03.2019 ORDER PER R.K. PANDA, AM: This appeal filed by the…