CIT v. Vaish Associates

63 Taxmann.com 90High Court2015#18222 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2025.

Issues it is cited on

section 40(b)section 40 salary section 143(3)total income business

Judgments citing CIT v. Vaish Associates

THAICOM PUBLIC COMPANY LTD,DELHI vs. ACIT,CENTRAL CIRCLE INTL TAX-3(1)(1), DELHI

In the result, impugned order is quashed and appeal of the assessee is allowed

ITA 1803/DEL/2025[2018-19]Status: DisposedITAT Delhi28 Nov 2025AY 2018-19

Bench: Shri Vikas Awasthy & Shri M. Balaganeshआअसं.1803/िद"ी/2025(िन.व. 2018-19) Thaicom Public Company Ltd., (Earlier Known As Shin Satellite Public Company Ltd.), C/O Mohinder Puri & Co. 1A-D, Vandhna, 11 Tolstoy Marg, New Delhi 110001 ...... अपीलाथ"/Appellant Pan No: Aagcs-4481-E बनाम Vs. Assistant Commissioner Of Income Tax, Circle 3(1)(1), International Taxation, ..... "ितवादी/Respondent New Delhi 11002

For Appellant: Shri Ajay Vohra, Sr. Advocate with S/Shri Jatinder Singh & Akshay MathurFor Respondent: Shri M.S Nethrapal, CIT-DR (Through VC)

Section 143(3)Section 147Section 148ASection 9(1)(vi)

…आयकर अपीलीय अिधकरण िद"ी पीठ “डी”, िद"ी "ी िवकास अव"थी, "ाियक सद" एवं "ी एम. बालगणेश, लेखाकार सद" के सम" IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”, DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI M. BALAGANESH, ACCOUNTANT MEMBER आअसं.1803/िद"ी/2025(िन.व. 2018-19) Thaicom Public Company Ltd., (Earlier Known as Shin Satellite Public Company Ltd.), c/o Mohinder Puri & Co. 1A-D, Vandhna, 11 Tolstoy Marg, New Delhi 110001 ...... अपीलाथ"/Appellant PAN No: AAGCS-4481-E बनाम Vs. Assistant Commissioner of Income Tax, Circle 3(1)(1), International Taxation, ..... "ितवादी/Respondent New Delhi 11002 Asse…

ALTMASH EXPORTS,HAPUR vs. PR. CIT, GHAZIABAD

ITA 451/DEL/2020[2015-16]Status: DisposedITAT Delhi23 Mar 2021AY 2015-16

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Akhilesh Kumar, AdvocateFor Respondent: Shri Satpal Gulati, CIT DR

Section 143(3)Section 263Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘A’ : NEW DELHI) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.451/Del./2020 (Assessment Year : 2015-16) M/s. Altmash Exports, vs. Pr.CIT, C/o Shri Akhilesh Kumar, Advocate Ghaziabad. 206 – 207, Ansal Satyam, RDC, Ghaziabad – 201 002 (Uttar Pradesh). (PAN : AALFA6025E) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Akhilesh Kumar, Advocate REVENUE BY : Shri Satpal Gulati, CIT DR Date of Hearing : 04.03.2021 Date of Order : 23.03.2021 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : Appellant, M/s. Altmash Exports (herei…

QUALITY TRADERS,DELHI vs. ITO, WARD- 63(2), NEW DELHI

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

ITA 2815/DEL/2019[2015-16]Status: DisposedITAT Delhi23 Mar 2021AY 2015-16

Bench: Shri R.K. Pandaasstt. Year 2015-16

For Appellant: Shri Ashwani Kumar, AdvocateFor Respondent: Shri Rabin Rawal, Add. CIT(DR)

Section 40

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC-2”: NEW DELHI (Through Video Conferencing) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER Asstt. Year 2015-16 M/s. Quality Traders, Vs. ITO Ward 63-2, 1698/122, Shanti Nagar, New Delhi. Tri Nagar, Delhi 110 035 PAN AAAFQ1139J (Appellant) (Respondent) Assessee by: Shri Ashwani Kumar, Advocate Department by : Shri Rabin Rawal, Add. CIT(DR) Date of Hearing 21/01/2021 Date of 23/03/2021 pronouncement O R D E R PER R.K. PANDA, AM This appeal filed by the assessee is directed against the order dated 25th January, 2019 of the Ld. CIT(A)-38, New Delhi relating to assessme…

M/S. J.C. BHALLA & CO.,NEW DELHI vs. ADDL. CIT, NEW DELHI

In the result, appeal of the assessee is partly allowed

ITA 1921/DEL/2015[2011-12]Status: DisposedITAT Delhi29 Mar 2019AY 2011-12

Bench: Shri Amit Shukla & Shri Prashant Maharishim/S. J.C. Bhalla & Co, Vs. Addl. Cit, B-17, Maharani Bagh, New Delhi Range-37, New Delhi Pan: Aaafj3258M (Appellant) (Respondent)

For Appellant: Shri Anil Bhalla, CAFor Respondent: Shri K. Hauthang, Sr. DR

Section 143Section 28Section 40Section 54Section 54E

…THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER M/s. J.C. Bhalla & Co, Vs. Addl. CIT, B-17, Maharani Bagh, New Delhi Range-37, New Delhi PAN: AAAFJ3258M (Appellant) (Respondent) Assessee by : Shri Anil Bhalla, CA Revenue by: Shri K. Hauthang, Sr. DR Date of Hearing 11/03/2019 Date of pronouncement 29/03/2019 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This is an appeal filed by the assessee against the order of the ld CIT(A)-XX, New Delhi dated 10.02.2015 for the Assessment Year 2011-12 raising following grounds…

LUTHRA & LUTHRA LAW OFFICES NEW DELHI,NEW DELHI vs. ACIT, NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 5349/DEL/2015[2011-12]Status: DisposedITAT Delhi12 Feb 2019AY 2011-12

Bench: Shri Bhavnesh Saini & Shri O.P. Kantasstt. Year: 2011-12

For Appellant: Shri Saksham Singhal &For Respondent: Shri S.S. Rana, CIT(DR)

Section 143(3)Section 250Section 40

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Asstt. Year: 2011-12 Luthra & Luthra Law Offices , ACIT, Circle 37 (1), 103, Ashoka Estate, New Delhi. Vs. Barakhamba Road, New Delhi – 110 001. (Appellant) (Respondent) Assessee by: Shri Saksham Singhal & Shri Sumit Mangal, Advocate Department by : Shri S.S. Rana, CIT(DR) Date of Hearing 30/01/2019 Date of 12/02/2019 pronouncement O R D E R PER O.P. KANT, A.M. This appeal by the assessee is directed against order dated 07/08/2015 passed by the Ld. Commissioner of Income…