CIT Vs Bombay Samachar Limited 74 ITR 723 CIT v. Sridev Enterprises

73 TTJ 22Income Tax Appellate Tribunal#18312 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2017.

Judgments citing CIT Vs Bombay Samachar Limited 74 ITR 723 CIT v. Sridev Enterprises

ACIT, NEW DELHI vs. SHRI RAVI GOYAL, NEW DELHI

In the result, all the 05 Appeals filed by the Revenue stand dismissed

ITA 692/DEL/2012[1989-90]Status: DisposedITAT Delhi07 Apr 2017AY 1989-90

Bench: Shri H.S. Sidhu

For Appellant: NoneFor Respondent: Sh. F.R. Meena, Sr. DR
Section 143(3)Section 144Section 147

…ce of the amount of interest paid by it on borrowed capital" Reliance may also be placed upon the following cases: CIT Vs Bombay Samachar Limited 74 ITR 723 CIT Vs. Sridev Enterprises 192 ITR 165 Dail Investments Ltd. Vs. Deputy Commissioner Of Income Tax 73 TTJ 22" {13.1} It is seen that this issue was the subject of appeal in Assessment Years 1991-92 and 1992-93. In the order for the Assessment Year 1992-93 of the CIT (A) XXIII dated 31.03.2011, this issue was held in favour of the appellant, after considering the order of the ITAT, Delhi for the Assessment Year 1991-92, wherein it was held:- "9.3 We ha…

ACIT, NEW DELHI vs. SHRI RAVI GOYAL, NEW DELHI

In the result, all the 05 Appeals filed by the Revenue stand dismissed

ITA 691/DEL/2012[1987-88]Status: DisposedITAT Delhi07 Apr 2017AY 1987-88

Bench: Shri H.S. Sidhu

For Appellant: NoneFor Respondent: Sh. F.R. Meena, Sr. DR
Section 143(3)Section 144Section 147

…ce of the amount of interest paid by it on borrowed capital" Reliance may also be placed upon the following cases: CIT Vs Bombay Samachar Limited 74 ITR 723 CIT Vs. Sridev Enterprises 192 ITR 165 Dail Investments Ltd. Vs. Deputy Commissioner Of Income Tax 73 TTJ 22" {13.1} It is seen that this issue was the subject of appeal in Assessment Years 1991-92 and 1992-93. In the order for the Assessment Year 1992-93 of the CIT (A) XXIII dated 31.03.2011, this issue was held in favour of the appellant, after considering the order of the ITAT, Delhi for the Assessment Year 1991-92, wherein it was held:- "9.3 We ha…

ACIT, NEW DELHI vs. SHRI RAVI GOYAL, NEW DELHI

In the result, all the 05 Appeals filed by the Revenue stand dismissed

ITA 690/DEL/2012[1986-87]Status: DisposedITAT Delhi07 Apr 2017AY 1986-87

Bench: Shri H.S. Sidhu

For Appellant: NoneFor Respondent: Sh. F.R. Meena, Sr. DR
Section 143(3)Section 144Section 147

…ce of the amount of interest paid by it on borrowed capital" Reliance may also be placed upon the following cases: CIT Vs Bombay Samachar Limited 74 ITR 723 CIT Vs. Sridev Enterprises 192 ITR 165 Dail Investments Ltd. Vs. Deputy Commissioner Of Income Tax 73 TTJ 22" {13.1} It is seen that this issue was the subject of appeal in Assessment Years 1991-92 and 1992-93. In the order for the Assessment Year 1992-93 of the CIT (A) XXIII dated 31.03.2011, this issue was held in favour of the appellant, after considering the order of the ITAT, Delhi for the Assessment Year 1991-92, wherein it was held:- "9.3 We ha…

ACIT, NEW DELHI vs. SHRI RAVI GOYAL, NEW DELHI

In the result, all the 05 Appeals filed by the Revenue stand dismissed

ITA 689/DEL/2012[1985-86]Status: DisposedITAT Delhi07 Apr 2017AY 1985-86

Bench: Shri H.S. Sidhu

For Appellant: NoneFor Respondent: Sh. F.R. Meena, Sr. DR
Section 143(3)Section 144Section 147

…ce of the amount of interest paid by it on borrowed capital" Reliance may also be placed upon the following cases: CIT Vs Bombay Samachar Limited 74 ITR 723 CIT Vs. Sridev Enterprises 192 ITR 165 Dail Investments Ltd. Vs. Deputy Commissioner Of Income Tax 73 TTJ 22" {13.1} It is seen that this issue was the subject of appeal in Assessment Years 1991-92 and 1992-93. In the order for the Assessment Year 1992-93 of the CIT (A) XXIII dated 31.03.2011, this issue was held in favour of the appellant, after considering the order of the ITAT, Delhi for the Assessment Year 1991-92, wherein it was held:- "9.3 We ha…

ACIT, NEW DELHI vs. SHRI RAVI GOYAL, NEW DELHI

In the result, all the 05 Appeals filed by the Revenue stand dismissed

ITA 688/DEL/2012[1984-85]Status: DisposedITAT Delhi07 Apr 2017AY 1984-85

Bench: Shri H.S. Sidhu

For Appellant: NoneFor Respondent: Sh. F.R. Meena, Sr. DR
Section 143(3)Section 144Section 147

…ce of the amount of interest paid by it on borrowed capital" Reliance may also be placed upon the following cases: CIT Vs Bombay Samachar Limited 74 ITR 723 CIT Vs. Sridev Enterprises 192 ITR 165 Dail Investments Ltd. Vs. Deputy Commissioner Of Income Tax 73 TTJ 22" {13.1} It is seen that this issue was the subject of appeal in Assessment Years 1991-92 and 1992-93. In the order for the Assessment Year 1992-93 of the CIT (A) XXIII dated 31.03.2011, this issue was held in favour of the appellant, after considering the order of the ITAT, Delhi for the Assessment Year 1991-92, wherein it was held:- "9.3 We ha…

CIT Vs Bombay Samachar Limited 74 ITR 723 CIT v. Sridev Enterprises (73 TTJ 22) — Cited in 5 Judgments | BharatTax