CIT v. Yamu Industries Ltd.

167 Taxmann 67High Court2008#12264 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2024.

Judgments citing CIT v. Yamu Industries Ltd.

The Pr. Commissioner of Income Tax - 15 vs. Shri Harish Bhasin

ITA/570/2023HC Delhi09 Dec 2024

Bench: HON'BLE MR. JUSTICE DHARMESH SHARMA,HON'BLE MR. JUSTICE YASHWANT VARMA

Section 139(1)Section 142(1)Section 144Section 147Section 148

…ITA 569/2023 Page 1 of 8 $~14 to 17 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 569/2023 THE PR. COMMISSIONER OF INCOME TAX – 15 .....Appellant Through: Mr. Ruchir Bhatia, SSC with Mr. Anant Mann, JSC & Mr. Abhishek Anand, Adv. versus SHRI HARISH BHASIN .....Respondent Through: Mr. Kirti Uppal, Sr. Adv. with Mr. K.R. Manjani, Mr. Tarun Aswani & Mr. Tushar, Advs. 15 + ITA 570/2023 THE PR. COMMISSIONER OF INCOME TAX – 15 .....Appellant Through: Mr. Ruchir Bhatia, SSC with Mr. Anant Mann, JSC & Mr. Abhishek Anand, Adv. versu…

The Pr. Commissioner of Income Tax - 15 vs. Shri Harish Bhasin

ITA/572/2023HC Delhi09 Dec 2024

Bench: HON'BLE MR. JUSTICE YASHWANT VARMA,HON'BLE MR. JUSTICE DHARMESH SHARMA

Section 139(1)Section 142(1)Section 144Section 147Section 148

…ITA 569/2023 Page 1 of 8 $~14 to 17 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 569/2023 THE PR. COMMISSIONER OF INCOME TAX – 15 .....Appellant Through: Mr. Ruchir Bhatia, SSC with Mr. Anant Mann, JSC & Mr. Abhishek Anand, Adv. versus SHRI HARISH BHASIN .....Respondent Through: Mr. Kirti Uppal, Sr. Adv. with Mr. K.R. Manjani, Mr. Tarun Aswani & Mr. Tushar, Advs. 15 + ITA 570/2023 THE PR. COMMISSIONER OF INCOME TAX – 15 .....Appellant Through: Mr. Ruchir Bhatia, SSC with Mr. Anant Mann, JSC & Mr. Abhishek Anand, Adv. versu…

The Pr. Commissioner of Income Tax -15 vs. Shri Harish Bhasin

ITA/574/2023HC Delhi09 Dec 2024

Bench: HON'BLE MR. JUSTICE DHARMESH SHARMA,HON'BLE MR. JUSTICE YASHWANT VARMA

Section 139(1)Section 142(1)Section 144Section 147Section 148

…ITA 569/2023 Page 1 of 8 $~14 to 17 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 569/2023 THE PR. COMMISSIONER OF INCOME TAX – 15 .....Appellant Through: Mr. Ruchir Bhatia, SSC with Mr. Anant Mann, JSC & Mr. Abhishek Anand, Adv. versus SHRI HARISH BHASIN .....Respondent Through: Mr. Kirti Uppal, Sr. Adv. with Mr. K.R. Manjani, Mr. Tarun Aswani & Mr. Tushar, Advs. 15 + ITA 570/2023 THE PR. COMMISSIONER OF INCOME TAX – 15 .....Appellant Through: Mr. Ruchir Bhatia, SSC with Mr. Anant Mann, JSC & Mr. Abhishek Anand, Adv. versu…

Amar Bharti, Jaipur vs. Asstt.. Commissioner of Income-Tax, Ward-1(3), Jaipur.

In the result, appeal of the assessee is allowed

ITA 146/JPR/2023[2015-16]Status: DisposedITAT Jaipur03 May 2023AY 2015-16

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri K. L. Moolchandani, ITPFor Respondent: Smt Monisha Choudhary (Addl. CIT) a
Section 142(1)Section 143Section 143(2)Section 143(3)Section 271(1)(b)Section 282

…r, were served upon the assesse through Speed Post as well as through Notice Server. The appellant remains silent and not attended the scrutiny proceedings which are evident from the record. Reliance is placed in the case of Yamu Industries Ltd. Vs CIT [2008] 167 Taxmann 67 (Delhi), the hon'ble High Court of Delhi held that "Section 282 of the Income-tax Act, 1961 - Service of notice - General - Whether where notice under section 142(1) sent by registered post at correct address of assessee had not been received back 'unserved' within period of thirty days of its issuance, there was a presumption under law that s…

Sh. Sukhpal Chowdhary, New Delhi vs. ACIT, New Delhi

ITA 342/DEL/2013[2008-09]Status: DisposedITAT Delhi07 Dec 2021AY 2008-09

Bench: Shri Amit Shukla & Shri Anadee Nath Misshra(Through Video Conferencing)

For Appellant: Shri T. R. Talwar, AdvocateFor Respondent: Shri H. K. Chaudhary
Section 142(1)Section 143(2)Section 144Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “G”: NEW DELHI ] BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER (Through Video Conferencing) ITA. No. 342/Del/2013 (Assessment Year: 2008-09) Shri Sukh Pal Choudhary, ACIT, 1417/3, Rajiv Nagar, Vs. Gali No. 7, Gurgaon, Circle : 23 (1), Haryana – 122 002. PAN: AOFPS7431E New Delhi. (Appellant) (Respondent) Assessee by : Shri T. R. Talwar, Advocate; Department by: Shri H. K. Chaudhary [CIT] – D.R.; Date of Hearing : 06/10/2021 Date of pronouncement : 07/12/2021 O R D E R PER AMIT SHUKLA, J. M. 1. This appeal by the asses…

ACIT, New Delhi vs. Shri Ramit Vohra, New Delhi

In the result, the appeal is partly allowed for statistical purposes

ITA 4373/DEL/2012[2009-10]Status: DisposedITAT Delhi19 Sept 2019AY 2009-10

Bench: Shri H.S. Sidhu & Shri Anadee Nath Misshra

For Appellant: Shri G.S. Kohli, CAFor Respondent: Shri Surender Pal, Sr. DR

…FIT FOR PUBLICATION (JM) (AM) IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH: ‘F’: NEW DELHI) BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA No:- 4373/Del/2012 (Assessment Year: 2009-10) ACIT, Shri Ramit Vohra, Circle 39(1), Vs. New Delhi. New Delhi. PAN No: AAEPV7263Q APPELLANT RESPONDENT Revenue by : Shri Surender Pal, Sr. DR Assessee by : Shri G.S. Kohli, CA ORDER Per Anadee Nath Misshra, AM (A) This appeal by Revenue is filed against the order of Learned Commissioner of Income Tax (Appeals)-XXVIII, New Delhi, [“Ld. CIT(A)”, for short], dated 29.06.2012…

ITO, New Delhi vs. M/S. Meerut Credit & Leasing Pvt. Ltd., New Delhi

In the result, the Appeal filed by the Revenue stands dismissed

ITA 609/DEL/2014[2003-04]Status: DisposedITAT Delhi03 Oct 2018AY 2003-04

Bench: Shri G.D. Agrawal, Hon’Ble & Shri K. Narasimha Chary

For Appellant: Sh. Pramod Jain, CA & Sh. MukulFor Respondent: Ms. Rashmita, Sr. DR
Section 139ASection 143(1)Section 144Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”, NEW DELHI BEFORE SHRI G.D. AGRAWAL, HON’BLE PRESIDENT AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER I.T.A. No. 609 I.T.A. No. 609/DEL/201 /DEL/2014 I.T.A. No. I.T.A. No. 609 609 /DEL/201 /DEL/201 04 A.Y. : 20 A.Y. : 2003 A.Y. : 20 A.Y. : 20 03 03-04 03 04 04 ITO, WARD 6(3), M/S MEERUT CREDIT & LEASING PVT. LTD. ROOM NO. 304, C.R. VS. C-108, ABC COMPLEX, BUILDING, VEER SARVARKAR BLOCK, NEW DELHI SHAKARPUR, DELHI – 11 092 (PAN: AAACM6570C) (APPELLANT) (APPELLANT) (APPELLANT) (APPELLANT) (RESPONDENT) (RESPONDENT) (RESPONDENT) (RESPONDENT) Department by : Ms. Rash…

Rita Suman, Noida vs. ITO, New Delhi

In the result, the appeal of the assessee is allowed for statistical

ITA 1021/DEL/2013[2006-07]Status: DisposedITAT Delhi17 Jan 2017AY 2006-07

Bench: : Shri S.K. Yadav & Shri L.P. Sahu

For Appellant: Sh. K.P. Garg, C.AFor Respondent: Sh. F.R. Meena, Sr. DR
Section 143(2)Section 144Section 254(2)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH ‘F’ NEW DELHI BEFORE : SHRI S.K. YADAV, JUDICIAL MEMBER & SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA No.1021/Del./2013 Asstt. Year : 2006-07 Rita Suman, vs. Income-tax Officer, D-1/153D, Aravali Apartment, Ward 24(3), New Delhi. Sector-52, Noida. (PAN: BBFPS 2394 G) (Appellant) (Respondent) Appellant by : Sh. K.P. Garg, C.A. Respondent by : Sh. F.R. Meena, Sr. DR Date of hearing : 09.01.2017 Date of pronouncement : 17.01.2017 ORDER Per L.P. Sahu, Accountant Member: This is an appeal by the assessee against the order of ld. CIT(A)-XXIII, New Delhi dated 19.…

CIT v. Yamu Industries Ltd. (167 Taxmann 67) — Cited in 8 Judgments | BharatTax