CIT v. Standing Conference of Public Enterprise (SCOPE)

186 Taxmann 142High Court2010#23271 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2017.

Judgments citing CIT v. Standing Conference of Public Enterprise (SCOPE)

DDIT (It) 3(1), Mumbai vs. Kpmg, Mumbai

In the result the cross objection filed by assessee is dismissed as infructuous

ITA 2493/MUM/2012[2001-02]Status: DisposedITAT Mumbai07 Apr 2017AY 2001-02

Bench: Shri Jason. P. Boaz & Shri Pawan Singhdcit -3 (1), M/S Kpmg Room No. 136, 1St Floor, C/O Kpmg House, Scindia House, N.M. Road, Kamala Mills Compound, 448, Vs. Ballard Estate, Senapati Bapat Marg, Lower Mumbai-400038 Parel Mumbai-400013 Pan: Aaafk1415H (Appellant) (Respondent)

For Appellant: Shri Arvind Sonde

Section 195Section 201(1)Section 253Section 254(1)Section 9(1)(vi)

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “L”, MUMBAI BEFORE SHRI JASON. P. BOAZ, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER DCIT -3 (1), M/s KPMG Room No. 136, 1st Floor, C/o KPMG House, Scindia House, N.M. Road, Kamala Mills Compound, 448, Vs. Ballard Estate, Senapati Bapat Marg, Lower Mumbai-400038 Parel Mumbai-400013 PAN: AAAFK1415H (Appellant) (Respondent) Cross Objection No.97/Mum/2013 (Assessment Year- 2001-02) M/s KPMG DCIT -3 (1), Room No. 136, 1st Floor, C/o KPMG House, Kamala Mills Compound, 448, Scindia House, N.M. Road, Vs. Senapati Bapat Marg, Lower Ballard Estate, Parel Mumbai-4000…

ADIT (E), New Delhi vs. M/S. India Habitat Centre, New Delhi

Appeal of the revenue is dismissed

ITA 4024/DEL/2012[2009-10]Status: DisposedITAT Delhi29 Apr 2016AY 2009-10

Bench: Shri H.S.Sidhu & Shri Prashant Maharishiadit (E), India Habitat Centre, Inv. Circle-I, Lodhi Road, Vs. New Delhi New Delhi Pan:Aaati0499M (Appellant) (Respondent)

For Appellant: Sh. Amit Jain, Sr. DRFor Respondent: Sh. Suresh Anantharaman, CA

Section 11Section 12ASection 143(2)Section 2(15)Section 80G

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE SHRI H.S.SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ADIT (E), India Habitat Centre, Inv. Circle-I, Lodhi Road, Vs. New Delhi New Delhi PAN:AAATI0499M (Appellant) (Respondent) Assessee by : Sh. Amit Jain, Sr. DR Respondent by: Sh. Suresh Anantharaman, CA Date of Hearing 25/02/2016 Date of pronouncement 29/04/2016 O R D E R PER PRASHANT MAHARISHI, A. M. This is appeal filed by the revenue against the order dated 14.05.2012 of the 1. ld CIT(A)-XXI, New Delhi for the Assessment Year 2009-10. The revenue has raised the followi…

M/S Independent School'S Federation of India, Ghaziabad vs. Addl. CIT, Ghaziabad

In the result, the appeal filed by the assessee stands allowed for statistical purposes

ITA 5099/DEL/2015[2010-11]Status: DisposedITAT Delhi28 Oct 2015AY 2010-11

Bench: Shri H.S. Sidhua.Y. : 2010-11 Independent School’S Federation Of India Vs. Addl. Cit, Range-1 C/O Akhilesh Kumar, Advocate, Ghaziabad Chamber No. 206-207, Ansal “Satnam” Rdc Raj Nagar, Ghaziabad (Pan : Aaatt4223R) (Appellant) (Respondent) Assessee By : Sh. Akhilesh Kumar, Adv. Department By : Sh. P. Dam Kanunjna, Sr. Dr

For Appellant: Sh. Akhilesh Kumar, AdvFor Respondent: Sh. P. Dam Kanunjna, Sr. DR

Section 12ASection 143(1)Section 143(3)Section 2(15)Section 37(1)

…IN THE INCOME TAX APPELATE TRIBUNAL DELHI BENCH “SMC-2”: NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER A.Y. : 2010-11 Independent School’s Federation of India vs. Addl. CIT, Range-1 C/o Akhilesh Kumar, Advocate, Ghaziabad Chamber No. 206-207, Ansal “Satnam” RDC Raj Nagar, Ghaziabad (PAN : AAATT4223R) (Appellant) (Respondent) Assessee by : Sh. Akhilesh Kumar, Adv. Department by : Sh. P. Dam Kanunjna, Sr. DR Date of Hearing : 29-10--2015 Date of Order : 29-10-2015 O R D E R This appeal by the Assessee is directed against the Order of the Ld. Commissioner of Income Tax (Appeals)-Ghaziabad pertaining to assessm…