CIT v. Tony Elect. Ltd.

185 Taxmann 12Reported decision#19623 most cited
4

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

Judgments citing CIT v. Tony Elect. Ltd.

Sh. Gautam R Chadha, New Delhi vs. ACIT, New Delhi

ITA 5454/DEL/2014[2007-08]Status: DisposedITAT Delhi18 Sept 2017AY 2007-08

Bench: Shri B.P. Jain & Shri Kuldip Singh

For Appellant: Shri Ashok Sikka, AdvocateFor Respondent: Shri Arun Kumar Yadav, Senior DR
Section 154Section 220(2)Section 234BSection 244Section 260A

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘C’ : NEW DELHI) BEFORE SHRI B.P. JAIN, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.5448/Del./2014 (ASSESSMENT YEAR : 2003-04) ITA No.5449/Del./2014 (ASSESSMENT YEAR : 2003-04) ITA No.5450/Del./2014 (ASSESSMENT YEAR : 2005-06) ITA No.5453/Del./2014 (ASSESSMENT YEAR : 2007-08) ITA No.5454/Del./2014 (ASSESSMENT YEAR : 2007-08) Shri Gautam R Chadha, vs. ACIT, Circle 32 (1), (L/H of Smt. Ratna Chadha), New Delhi. Prop. M/s. Tirum Travel Marketing, 505, Salcon Aurum, 4, Jasola District Centre, New Delhi. (PAN : AADPC5798A) (APPELLANT) (RESPONDENT)…

Sh. Gautam R Chadha, New Delhi vs. ACIT, New Delhi

ITA 5453/DEL/2014[2007-08]Status: DisposedITAT Delhi18 Sept 2017AY 2007-08

Bench: Shri B.P. Jain & Shri Kuldip Singh

For Appellant: Shri Ashok Sikka, AdvocateFor Respondent: Shri Arun Kumar Yadav, Senior DR
Section 154Section 220(2)Section 234BSection 244Section 260A

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘C’ : NEW DELHI) BEFORE SHRI B.P. JAIN, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.5448/Del./2014 (ASSESSMENT YEAR : 2003-04) ITA No.5449/Del./2014 (ASSESSMENT YEAR : 2003-04) ITA No.5450/Del./2014 (ASSESSMENT YEAR : 2005-06) ITA No.5453/Del./2014 (ASSESSMENT YEAR : 2007-08) ITA No.5454/Del./2014 (ASSESSMENT YEAR : 2007-08) Shri Gautam R Chadha, vs. ACIT, Circle 32 (1), (L/H of Smt. Ratna Chadha), New Delhi. Prop. M/s. Tirum Travel Marketing, 505, Salcon Aurum, 4, Jasola District Centre, New Delhi. (PAN : AADPC5798A) (APPELLANT) (RESPONDENT)…

Sh. Gautam R Chadha, New Delhi vs. ACIT, New Delhi

ITA 5449/DEL/2014[2003-04]Status: DisposedITAT Delhi18 Sept 2017AY 2003-04

Bench: Shri B.P. Jain & Shri Kuldip Singh

For Appellant: Shri Ashok Sikka, AdvocateFor Respondent: Shri Arun Kumar Yadav, Senior DR
Section 154Section 220(2)Section 234BSection 244Section 260A

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘C’ : NEW DELHI) BEFORE SHRI B.P. JAIN, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.5448/Del./2014 (ASSESSMENT YEAR : 2003-04) ITA No.5449/Del./2014 (ASSESSMENT YEAR : 2003-04) ITA No.5450/Del./2014 (ASSESSMENT YEAR : 2005-06) ITA No.5453/Del./2014 (ASSESSMENT YEAR : 2007-08) ITA No.5454/Del./2014 (ASSESSMENT YEAR : 2007-08) Shri Gautam R Chadha, vs. ACIT, Circle 32 (1), (L/H of Smt. Ratna Chadha), New Delhi. Prop. M/s. Tirum Travel Marketing, 505, Salcon Aurum, 4, Jasola District Centre, New Delhi. (PAN : AADPC5798A) (APPELLANT) (RESPONDENT)…

Sh. Gautam R Chadha, New Delhi vs. ACIT, New Delhi

ITA 5448/DEL/2014[2003-04]Status: DisposedITAT Delhi18 Sept 2017AY 2003-04

Bench: Shri B.P. Jain & Shri Kuldip Singh

For Appellant: Shri Ashok Sikka, AdvocateFor Respondent: Shri Arun Kumar Yadav, Senior DR
Section 154Section 220(2)Section 234BSection 244Section 260A

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘C’ : NEW DELHI) BEFORE SHRI B.P. JAIN, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.5448/Del./2014 (ASSESSMENT YEAR : 2003-04) ITA No.5449/Del./2014 (ASSESSMENT YEAR : 2003-04) ITA No.5450/Del./2014 (ASSESSMENT YEAR : 2005-06) ITA No.5453/Del./2014 (ASSESSMENT YEAR : 2007-08) ITA No.5454/Del./2014 (ASSESSMENT YEAR : 2007-08) Shri Gautam R Chadha, vs. ACIT, Circle 32 (1), (L/H of Smt. Ratna Chadha), New Delhi. Prop. M/s. Tirum Travel Marketing, 505, Salcon Aurum, 4, Jasola District Centre, New Delhi. (PAN : AADPC5798A) (APPELLANT) (RESPONDENT)…

CIT v. Tony Elect. Ltd. (185 Taxmann 12) — Cited in 4 Judgments | BharatTax