CIT v. Srimati Disksha Singh

13 Taxmann.com 29Reported decision#14830 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2021 to 2021.

Issues it is cited on

section 245csettlement applicationsection 245d(4)scheme of arrangementsection 245dincome tax settlement commissionfull and true disclosuredemergersection 245non application of mindsection 153c(1)block period

Judgments citing CIT v. Srimati Disksha Singh

DCIT Circle-I(Ltu), New Delhi vs. Dalmia Bharat Sugar and Industries Ltd., New Delhi

Accordingly we dispose of the matters for AY 2007-08 to 2011-12 for the same reasons as under :- i. Thus, For AY 2007-08, Ground no 1 & 2 of the appeal of the ld AO are dismissed

ITA 5406/DEL/2019[2011-12]Status: DisposedITAT Delhi13 Sept 2021AY 2011-12

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Ms. Nidhi Srivatava, CIT DR
Section 153CSection 245

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―B‖: NEW DELHI BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) ITA No. 5401 to 5406/Del/2019 (Assessment Year: 2006-07 to 2011-12) DCIT, Vs. Dalmia Bharat and Industries Circle-I, LTU, Ltd, 11th & 12th Floor, Hansalaya, New Delhi 15, Barakhamba Road, New Delhi PAN: AAACD2281K (Appellant) (Respondent) CO No. 112 to 117/Del/2019 ITA No. 5401 to 5406/Del/2019 (Assessment Year: 2006-07 to 2011-12) Dalmia Bharat Sugar & Industries Vs. DCIT, Ltd. Circle-I, LTU, 11th & 12th Floor, Hansalaya, 15, New…

DCIT Circle-I(Ltu), New Delhi vs. Dalmia Bharat Sugar and Industries Ltd., New Delhi

Accordingly we dispose of the matters for AY 2007-08 to 2011-12 for the same reasons as under :- i. Thus, For AY 2007-08, Ground no 1 & 2 of the appeal of the ld AO are dismissed

ITA 5405/DEL/2019[2010-11]Status: DisposedITAT Delhi13 Sept 2021AY 2010-11

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Ms. Nidhi Srivatava, CIT DR
Section 153CSection 245

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―B‖: NEW DELHI BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) ITA No. 5401 to 5406/Del/2019 (Assessment Year: 2006-07 to 2011-12) DCIT, Vs. Dalmia Bharat and Industries Circle-I, LTU, Ltd, 11th & 12th Floor, Hansalaya, New Delhi 15, Barakhamba Road, New Delhi PAN: AAACD2281K (Appellant) (Respondent) CO No. 112 to 117/Del/2019 ITA No. 5401 to 5406/Del/2019 (Assessment Year: 2006-07 to 2011-12) Dalmia Bharat Sugar & Industries Vs. DCIT, Ltd. Circle-I, LTU, 11th & 12th Floor, Hansalaya, 15, New…

DCIT Circle-I(Ltu), New Delhi vs. Dalmia Bharat Sugar and Industries Ltd., New Delhi

Accordingly we dispose of the matters for AY 2007-08 to 2011-12 for the same reasons as under :- i. Thus, For AY 2007-08, Ground no 1 & 2 of the appeal of the ld AO are dismissed

ITA 5404/DEL/2019[2009-10]Status: DisposedITAT Delhi13 Sept 2021AY 2009-10

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Ms. Nidhi Srivatava, CIT DR
Section 153CSection 245

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―B‖: NEW DELHI BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) ITA No. 5401 to 5406/Del/2019 (Assessment Year: 2006-07 to 2011-12) DCIT, Vs. Dalmia Bharat and Industries Circle-I, LTU, Ltd, 11th & 12th Floor, Hansalaya, New Delhi 15, Barakhamba Road, New Delhi PAN: AAACD2281K (Appellant) (Respondent) CO No. 112 to 117/Del/2019 ITA No. 5401 to 5406/Del/2019 (Assessment Year: 2006-07 to 2011-12) Dalmia Bharat Sugar & Industries Vs. DCIT, Ltd. Circle-I, LTU, 11th & 12th Floor, Hansalaya, 15, New…

DCIT Circle-I(Ltu), New Delhi vs. Dalmia Bharat Sugar and Industries Ltd., New Delhi

Accordingly we dispose of the matters for AY 2007-08 to 2011-12 for the same reasons as under :- i. Thus, For AY 2007-08, Ground no 1 & 2 of the appeal of the ld AO are dismissed

ITA 5403/DEL/2019[2008-09]Status: DisposedITAT Delhi13 Sept 2021AY 2008-09

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Ms. Nidhi Srivatava, CIT DR
Section 153CSection 245

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―B‖: NEW DELHI BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) ITA No. 5401 to 5406/Del/2019 (Assessment Year: 2006-07 to 2011-12) DCIT, Vs. Dalmia Bharat and Industries Circle-I, LTU, Ltd, 11th & 12th Floor, Hansalaya, New Delhi 15, Barakhamba Road, New Delhi PAN: AAACD2281K (Appellant) (Respondent) CO No. 112 to 117/Del/2019 ITA No. 5401 to 5406/Del/2019 (Assessment Year: 2006-07 to 2011-12) Dalmia Bharat Sugar & Industries Vs. DCIT, Ltd. Circle-I, LTU, 11th & 12th Floor, Hansalaya, 15, New…

DCIT Circle-1 Ltu, New Delhi vs. Dalmia Bharat Sugar & Industries Ltd, New Delhi

Accordingly we dispose of the matters for AY 2007-08 to 2011-12 for the same reasons as under :- i. Thus, For AY 2007-08, Ground no 1 & 2 of the appeal of the ld AO are dismissed

ITA 5402/DEL/2019[2007-08]Status: DisposedITAT Delhi13 Sept 2021AY 2007-08

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Ms. Nidhi Srivatava, CIT DR
Section 153CSection 245

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―B‖: NEW DELHI BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) ITA No. 5401 to 5406/Del/2019 (Assessment Year: 2006-07 to 2011-12) DCIT, Vs. Dalmia Bharat and Industries Circle-I, LTU, Ltd, 11th & 12th Floor, Hansalaya, New Delhi 15, Barakhamba Road, New Delhi PAN: AAACD2281K (Appellant) (Respondent) CO No. 112 to 117/Del/2019 ITA No. 5401 to 5406/Del/2019 (Assessment Year: 2006-07 to 2011-12) Dalmia Bharat Sugar & Industries Vs. DCIT, Ltd. Circle-I, LTU, 11th & 12th Floor, Hansalaya, 15, New…

DCIT Circle-I(Ltu), New Delhi vs. Dalmia Bharat Sugar and Industries Ltd., New Delhi

Accordingly we dispose of the matters for AY 2007-08 to 2011-12 for the same reasons as under :- i. Thus, For AY 2007-08, Ground no 1 & 2 of the appeal of the ld AO are dismissed

ITA 5401/DEL/2019[2006-07]Status: DisposedITAT Delhi13 Sept 2021AY 2006-07

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Ms. Nidhi Srivatava, CIT DR
Section 153CSection 245

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―B‖: NEW DELHI BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) ITA No. 5401 to 5406/Del/2019 (Assessment Year: 2006-07 to 2011-12) DCIT, Vs. Dalmia Bharat and Industries Circle-I, LTU, Ltd, 11th & 12th Floor, Hansalaya, New Delhi 15, Barakhamba Road, New Delhi PAN: AAACD2281K (Appellant) (Respondent) CO No. 112 to 117/Del/2019 ITA No. 5401 to 5406/Del/2019 (Assessment Year: 2006-07 to 2011-12) Dalmia Bharat Sugar & Industries Vs. DCIT, Ltd. Circle-I, LTU, 11th & 12th Floor, Hansalaya, 15, New…

CIT v. Srimati Disksha Singh (13 Taxmann.com 29) — Cited in 6 Judgments | BharatTax