CIT v. SEA Head Office Monthly Paid Employees Welfare Trust

141 Taxmann 364High Court2004#10163 most cited
10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2008 to 2022.

Issues it is cited on

section 160section 161section 16section 194asection 201section 194section 20section 19personindiainterest

Judgments citing CIT v. SEA Head Office Monthly Paid Employees Welfare Trust

Income Tax Officer, Jaipur vs. Rvcf Trust-II, Jaipur

In the result, the appeal of the Revenue is dismissed

ITA 198/JPR/2022[2011-12]Status: DisposedITAT Jaipur31 Oct 2022AY 2011-12

Bench: The Income Tax Appellate Tribunal, Jaipur Within 30 Days I.E. On Or Before 13.06.2022. In View Of The Above The Physical Appeal Was Filed On 19.05.2022 Well Before 12.06.2022 As Directed In The Said Mail.

For Appellant: Shri Anil Goyal (CA) &For Respondent: Shri Sanjay Dhariwal (CIT) a
Section 10Section 143(1)Section 143(2)Section 166Section 199Section 2(15)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR MkWa- ,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. 198/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2010-11 cuke RVCF Trust-II, Income Tax Officer, 7th Floor Ganga Hights, Tonk Road, Jaipur. Vs. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABTR 3535L vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Anil Goyal (CA) & Shri Anurag Goyal (CA) jktLo d…

Cairn Uk Holding Ltd., Ahmedabad vs. DCIT (International Taxation), New Delhi

In the result ground No. 5 of the appeal of the assessee is allowed

ITA 1669/DEL/2016[2007-08]Status: DisposedITAT Delhi09 Mar 2017AY 2007-08

Bench: Shri H. S. Sidhu & Shri Prashant Maharishi

For Appellant: Shri Percy Pardiwala Sr. AdvFor Respondent: Shri Sanjay Puri CIT
Section 143(3)Section 144

…P a g e | 1 INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―D‖: NEW DELHI BEFORE SHRI H. S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 1669 /Del/2016 (Assessment Year: 2007-08) Crain U K Holdings V Deputy Commissioner of Limited Income Tax ( International s 50 Lothian Road Taxation) – Circle 1(2)(1) . Edinburgh , Scotland New Delhi EH39BY PAN : AACCC9135H (Appellant) (Respondent) Assessee by : Shri Percy Pardiwala Sr. Adv Shi P Maheshwari, CA Ms. Aarti Sathe, Adv Revenue by: Shri Sanjay Puri CIT Shri Anuj Arora CIT DR Date of Hearing 19/12/2016 Date of pronouncement 09/03/2017 O…

The Commissioner of Income Tax Delhi Xvii vs. Food Corporation of India Contributory Provident Fund Trust

Appeals are dismissed

ITA - 782 / 2008HC Delhi28 Jul 2008
For Appellant: Ms. Rashmi ChopraFor Respondent: Mr. Kamal Sawhney
Section 16Section 194Section 194ASection 2Section 201

…ITA Nos.781 - 783/2008 & 808/2008 Page 1 of 7 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on : 28.07.2008 + ITA Nos.781/2008, 782/2008, 783/2008 & 808/2008 THE COMMISSIONER OF ..... Appellant INCOME TAX-XVII. -versus- FOOD CORPRATION OF INDIA, CONTRIBUTORY PROVIDENT FUND TRUST. ..... Respondent Advocates who appeared in this case: For the Appellant : Ms. Rashmi Chopra For the Respondent : Mr. Kamal Sawhney CORAM :- HON'BLE MR JUSTICE BADAR DURREZ AHMED HON'BL…

The Commissioner of Income Tax Xvii vs. Food Corporation of India

Appeals are dismissed

ITA - 808 / 2008HC Delhi28 Jul 2008
For Appellant: Ms. Rashmi ChopraFor Respondent: Mr. Kamal Sawhney
Section 16Section 194Section 194ASection 2Section 201

…ITA Nos.781 - 783/2008 & 808/2008 Page 1 of 7 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on : 28.07.2008 + ITA Nos.781/2008, 782/2008, 783/2008 & 808/2008 THE COMMISSIONER OF ..... Appellant INCOME TAX-XVII. -versus- FOOD CORPRATION OF INDIA, CONTRIBUTORY PROVIDENT FUND TRUST. ..... Respondent Advocates who appeared in this case: For the Appellant : Ms. Rashmi Chopra For the Respondent : Mr. Kamal Sawhney CORAM :- HON'BLE MR JUSTICE BADAR DURREZ AHMED HON'BL…

Commissioner of Income Tax Xvii vs. Food Corporation of India Contributory Provident Fund P.Ltd

Appeals are dismissed

ITA - 781 / 2008HC Delhi28 Jul 2008
For Appellant: Ms. Rashmi ChopraFor Respondent: Mr. Kamal Sawhney
Section 16Section 194Section 194ASection 2Section 201

…ITA Nos.781 - 783/2008 & 808/2008 Page 1 of 7 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on : 28.07.2008 + ITA Nos.781/2008, 782/2008, 783/2008 & 808/2008 THE COMMISSIONER OF ..... Appellant INCOME TAX-XVII. -versus- FOOD CORPRATION OF INDIA, CONTRIBUTORY PROVIDENT FUND TRUST. ..... Respondent Advocates who appeared in this case: For the Appellant : Ms. Rashmi Chopra For the Respondent : Mr. Kamal Sawhney CORAM :- HON'BLE MR JUSTICE BADAR DURREZ AHMED HON'BL…

The Commissioner of Income Tax vs. Food Corporation of India Contributory Provident Fund Trust

Appeals are dismissed

ITA - 783 / 2008HC Delhi28 Jul 2008
For Appellant: Ms. Rashmi ChopraFor Respondent: Mr. Kamal Sawhney
Section 16Section 194Section 194ASection 2Section 201

…ITA Nos.781 - 783/2008 & 808/2008 Page 1 of 7 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on : 28.07.2008 + ITA Nos.781/2008, 782/2008, 783/2008 & 808/2008 THE COMMISSIONER OF ..... Appellant INCOME TAX-XVII. -versus- FOOD CORPRATION OF INDIA, CONTRIBUTORY PROVIDENT FUND TRUST. ..... Respondent Advocates who appeared in this case: For the Appellant : Ms. Rashmi Chopra For the Respondent : Mr. Kamal Sawhney CORAM :- HON'BLE MR JUSTICE BADAR DURREZ AHMED HON'BL…

The Commissioner of vs. Fund Trust

Appeals are dismissed

ITA/781/2008HC Delhi28 Jul 2008
For Appellant: Ms. Rashmi ChopraFor Respondent: Mr. Kamal Sawhney
Section 16Section 194Section 194ASection 2Section 201

…ITA Nos.781 - 783/2008 & 808/2008 Page 1 of 7 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on : 28.07.2008 + ITA Nos.781/2008, 782/2008, 783/2008 & 808/2008 THE COMMISSIONER OF ..... Appellant INCOME TAX-XVII. -versus- FOOD CORPRATION OF INDIA, CONTRIBUTORY PROVIDENT FUND TRUST. ..... Respondent Advocates who appeared in this case: For the Appellant : Ms. Rashmi Chopra For the Respondent : Mr. Kamal Sawhney CORAM :- HON'BLE MR JUSTICE BADAR DURREZ AHMED HON'BL…

The Commissioner of vs. Fund Trust

Appeals are dismissed

ITA/783/2008HC Delhi28 Jul 2008
For Appellant: Ms. Rashmi ChopraFor Respondent: Mr. Kamal Sawhney
Section 16Section 194Section 194ASection 2Section 201

…ITA Nos.781 - 783/2008 & 808/2008 Page 1 of 7 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on : 28.07.2008 + ITA Nos.781/2008, 782/2008, 783/2008 & 808/2008 THE COMMISSIONER OF ..... Appellant INCOME TAX-XVII. -versus- FOOD CORPRATION OF INDIA, CONTRIBUTORY PROVIDENT FUND TRUST. ..... Respondent Advocates who appeared in this case: For the Appellant : Ms. Rashmi Chopra For the Respondent : Mr. Kamal Sawhney CORAM :- HON'BLE MR JUSTICE BADAR DURREZ AHMED HON'BL…

The Commissioner of vs. Fund Trust

Appeals are dismissed

ITA/808/2008HC Delhi28 Jul 2008
For Appellant: Ms. Rashmi ChopraFor Respondent: Mr. Kamal Sawhney
Section 16Section 194Section 194ASection 2Section 201

…ITA Nos.781 - 783/2008 & 808/2008 Page 1 of 7 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on : 28.07.2008 + ITA Nos.781/2008, 782/2008, 783/2008 & 808/2008 THE COMMISSIONER OF ..... Appellant INCOME TAX-XVII. -versus- FOOD CORPRATION OF INDIA, CONTRIBUTORY PROVIDENT FUND TRUST. ..... Respondent Advocates who appeared in this case: For the Appellant : Ms. Rashmi Chopra For the Respondent : Mr. Kamal Sawhney CORAM :- HON'BLE MR JUSTICE BADAR DURREZ AHMED HON'BL…

The Commissioner of vs. Fund Trust

Appeals are dismissed

ITA/782/2008HC Delhi28 Jul 2008
For Appellant: Ms. Rashmi ChopraFor Respondent: Mr. Kamal Sawhney
Section 16Section 194Section 194ASection 2Section 201

…ITA Nos.781 - 783/2008 & 808/2008 Page 1 of 7 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on : 28.07.2008 + ITA Nos.781/2008, 782/2008, 783/2008 & 808/2008 THE COMMISSIONER OF ..... Appellant INCOME TAX-XVII. -versus- FOOD CORPRATION OF INDIA, CONTRIBUTORY PROVIDENT FUND TRUST. ..... Respondent Advocates who appeared in this case: For the Appellant : Ms. Rashmi Chopra For the Respondent : Mr. Kamal Sawhney CORAM :- HON'BLE MR JUSTICE BADAR DURREZ AHMED HON'BL…

CIT v. SEA Head Office Monthly Paid Employees Welfare Trust (141 Taxmann 364) — Cited in 10 Judgments | BharatTax