Commissioner of Central Excise v. Vikram Cement (P.) Ltd.

52 Taxmann.com 133High Court#25346 most cited
3

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

Sections most often in play

Section 132(4)Section 143(3)Section 153ASection 153CSection 250Section 271DA

Issues it is cited on

section 271dasection 153b(1)(a)abatement of assessmentsection 153c proceedingssection 153b(1)block periodsection 153bsection 153a(1)search assessmentsatisfaction notesection 153dsection 132(4)

Judgments citing Commissioner of Central Excise v. Vikram Cement (P.) Ltd.

SHABNAM BHARATINDER SINGH,NEW DELHI vs. DCIT, CENTRAL CIRCLE-32, DELHI

In the result, appeal of the assessee is allowed

ITA 3142/DEL/2025[2019-20]Status: DisposedITAT Delhi12 Dec 2025AY 2019-20

Bench: Shri Sudhir Kumar & Shri Manish Agarwal

Section 143(2)Section 153CSection 250

…ITA No.3141 & 3142/Del/2025 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “E” BENCH: NEW DELHI BEFORE SHRI SUDHIR KUMAR, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA Nos.3141 & 3142/Del/2025 [Assessment Years : 2018-19 & 2019-20] M/s. Shabnam Bharatinder vs DCIT, Singh, 70 D, Sainik Farms, Central Circle-32, New Delhi-110062 New Delhi PAN-ANRPS3607D APPELLANT RESPONDENT Appellant by Ms. Vibhooti Malhotra, Adv. Respondent by Shri Sanjay Kumar, CIT DR Date of Hearing 18.09.2025 Date of Pronouncement 12.12.2025 ORDER PER MANISH AGARWAL, AM : The captioned appeals are filed by assessee against the se…

SHABNAM BHARATINDER SINGH,DELHI vs. DCIT,CENTRAL CIRCLE-32, DELHI

In the result, appeal of the assessee is allowed

ITA 3141/DEL/2025[2018-19]Status: DisposedITAT Delhi12 Dec 2025AY 2018-19

Bench: Shri Sudhir Kumar & Shri Manish Agarwal

Section 143(2)Section 153CSection 250

…ITA No.3141 & 3142/Del/2025 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “E” BENCH: NEW DELHI BEFORE SHRI SUDHIR KUMAR, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA Nos.3141 & 3142/Del/2025 [Assessment Years : 2018-19 & 2019-20] M/s. Shabnam Bharatinder vs DCIT, Singh, 70 D, Sainik Farms, Central Circle-32, New Delhi-110062 New Delhi PAN-ANRPS3607D APPELLANT RESPONDENT Appellant by Ms. Vibhooti Malhotra, Adv. Respondent by Shri Sanjay Kumar, CIT DR Date of Hearing 18.09.2025 Date of Pronouncement 12.12.2025 ORDER PER MANISH AGARWAL, AM : The captioned appeals are filed by assessee against the se…

NITIN GOEL,GHAZIABAD vs. INCOME TAX OFFICER, WARD 2(2)(5), GHAZIABAD

In the result, appeal of the assessee is allowed

ITA 3142/DEL/2024[2012-13]Status: DisposedITAT Delhi21 Jan 2025AY 2012-13

Bench: Shri Sudhir Kumar & Shri Manish Agarwal

Section 143(2)Section 153CSection 250

…ITA No.3141 & 3142/Del/2025 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “E” BENCH: NEW DELHI BEFORE SHRI SUDHIR KUMAR, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA Nos.3141 & 3142/Del/2025 [Assessment Years : 2018-19 & 2019-20] M/s. Shabnam Bharatinder vs DCIT, Singh, 70 D, Sainik Farms, Central Circle-32, New Delhi-110062 New Delhi PAN-ANRPS3607D APPELLANT RESPONDENT Appellant by Ms. Vibhooti Malhotra, Adv. Respondent by Shri Sanjay Kumar, CIT DR Date of Hearing 18.09.2025 Date of Pronouncement 12.12.2025 ORDER PER MANISH AGARWAL, AM : The captioned appeals are filed by assessee against the se…

Commissioner of Central Excise v. Vikram Cement (P.) Ltd. (52 Taxmann.com 133) — Cited in 3 Judgments | BharatTax