CIT vs. MS Aggarwal (HUF) (2008) 11 DTR 169 (MP) CIT v. Ratanlal Vyaparilal Jain

158 Taxmann 170Reported decision2007#22833 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2019.

Judgments citing CIT vs. MS Aggarwal (HUF) (2008) 11 DTR 169 (MP) CIT v. Ratanlal Vyaparilal Jain

Sh. Mahender Kumar Valecha, New Delhi vs. DCIT, Faridabad

The appeal is partly allowed

ITA 6333/DEL/2016[2010-11]Status: DisposedITAT Delhi11 Dec 2019AY 2010-11

Bench: Shri H.S. Sidhu & Shri Anadee Nath Misshraa.Y. 2010-11

For Appellant: Sh. Somil Agarwal, AdvFor Respondent: Ms. Rakhi Vimal, Sr. DR
Section 132(4)Section 143(3)Section 153ASection 271ASection 69

…ITA No. 6333/Del/2016 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH “E”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER A.Y. 2010-11 Mahender Kumar Valecha DCIT, Central Circle-1, H. No. S-324, Greater VS Faridabad Kailash, New Delhi PAN:ADVPV0436E (APPELLANT) (RESPONDENT) Present for Appellant : Sh. Somil Agarwal, Adv Present for Respondent : Ms. Rakhi Vimal, Sr. DR O R D E R Per Anadee Nath Misshra, AM (A) This appeal has been filed by the assessee against the order dated 7.10.2016 passed by Learned Commissioner of Income Tax-3, Gurgaon [in short,…

DCIT, Faridabad vs. Mr. Mahinder Kumar Valecha, New Delhi

The appeal of the Revenue is dismissed in view of the findings given in respect of assessee’s appeal

ITA 81/DEL/2013[2010-11]Status: DisposedITAT Delhi15 Jan 2016AY 2010-11

Bench: Shri Inturi Rama Rao & Smt Suchitra Kamblei.T.A .No.-6396/Del/2012 (Assessment Year-2010-11)

Section 132(4)Section 132BSection 69

…DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SMT SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A .No.-6396/Del/2012 (ASSESSMENT YEAR-2010-11) Mahinder Kumar Valecha vs ACIT C/o Rakesh Raj & Associates, CA Central Circle-1 D-28, South Extension, Part-1 Faridabad New Delhi (Respondent) ADAVP0436E (APPELLANT) I.T.A .No.-81/Del/2013 (ASSESSMENT YEAR-2010-11) ACIT vs Mahinder Kumar Valecha Central Circle-1 C/o Rakesh Raj & Associates, Faridabad CA (APPELLANT) D-28, South Extension, Part-1 New Delhi ADAVP0436E (Respondent) Appellant by Sh. Rakesh Gupta, Adv & Sh. Somil Agrawal, CA Resp…

Mr. Mahinder Kumar Valecha, New Delhi vs. ACIT, Faridabad

The appeal of the Revenue is dismissed in view of the findings given in respect of assessee’s appeal

ITA 6396/DEL/2012[2010-11]Status: DisposedITAT Delhi15 Jan 2016AY 2010-11

Bench: Shri Inturi Rama Rao & Smt Suchitra Kamblei.T.A .No.-6396/Del/2012 (Assessment Year-2010-11)

Section 132(4)Section 132BSection 69

…DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SMT SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A .No.-6396/Del/2012 (ASSESSMENT YEAR-2010-11) Mahinder Kumar Valecha vs ACIT C/o Rakesh Raj & Associates, CA Central Circle-1 D-28, South Extension, Part-1 Faridabad New Delhi (Respondent) ADAVP0436E (APPELLANT) I.T.A .No.-81/Del/2013 (ASSESSMENT YEAR-2010-11) ACIT vs Mahinder Kumar Valecha Central Circle-1 C/o Rakesh Raj & Associates, Faridabad CA (APPELLANT) D-28, South Extension, Part-1 New Delhi ADAVP0436E (Respondent) Appellant by Sh. Rakesh Gupta, Adv & Sh. Somil Agrawal, CA Resp…