Commissioner of Income-tax (Central) Nagpur v. Premkumar Arjundas Luthra (HUF)

Q: How many judgments cite Commissioner of Income-tax (Central) Nagpur v. Premkumar Arjundas Luthra (HUF)?

159 judgments on BharatTax cite Commissioner of Income-tax (Central) Nagpur v. Premkumar Arjundas Luthra (HUF) (69 Taxmann.com 407), spanning 2016 to 2026.

Q: Which sections of the Income Tax Act does Commissioner of Income-tax (Central) Nagpur v. Premkumar Arjundas Luthra (HUF) come up under?

It is most often cited in judgments turning on Section 250, Section 250(6), Section 147, Section 144, Section 246A, Section 143(3).

69 Taxmann.com 407High Court2016#617 most cited

What is Commissioner of Income-tax (Central) Nagpur v. Premkumar Arjundas Luthra (HUF) authority for?

The Commissioner (Appeals) cannot dismiss an appeal for non-prosecution; the law does not empower them to do so. The appeal must be decided on merits and in writing, stating points for determination, decision, and reasons.

159

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2016 to 2026.

Also referred to as

Commissioner of Income-tax (Central) Nagpur v. Premkumar Arjundas Luthra (HUF) · section 250 · section 251 · CIT(A) power · dismiss appeal non-prosecution · reasoned order · section 250(6) · section 251(1)(a)

Sections most often in play

Section 250 Section 250(6)Section 147 Section 144 Section 246A Section 143(3)Section 148 Section 251(1)(a)

Issues it is cited on

section 250(1)section 251(2)section 246 section 251(1)section 251(1)(a)section 250(4)section 246a section 251 section 250(6)reasoned order non-application of mind commissioner (appeals)

Judgments citing Commissioner of Income-tax (Central) Nagpur v. Premkumar Arjundas Luthra (HUF)

Airwil Jkm Infracon Pvt. Ltd., Delhi vs. DCIT, Central Circle, Noida

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

ITA 283/DEL/2019[2015-16]Status: DisposedITAT Delhi08 Feb 2022AY 2015-16

Bench: Sh. A. D. Jain, Vice-Dr. B. R. R. Kumarita No. 283/Del/2019 : Asstt. Year : 2015-16 Airwil Jkm Infracon Pvt. Ltd., Vs Dcit, 8/20, Kalkaji Extension, Central Circle, New Delhi-110019 Noida (Appellant) (Respondent) Pan No. Aamca4974C Assessee By : Sh. P. C. Yadav, Adv. Revenue By : Sh. Satpal Gulati, Cit Dr Date Of Hearing: 07.12.2021 Date Of Pronouncement: 08.02.2022

For Appellant: Sh. P. C. Yadav, AdvFor Respondent: Sh. Satpal Gulati, CIT DR

Section 132Section 153Section 153ASection 153CSection 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI Before Sh. A. D. Jain, Vice-President Dr. B. R. R. Kumar, Accountant Member ITA No. 283/Del/2019 : Asstt. Year : 2015-16 Airwil JKM Infracon Pvt. Ltd., Vs DCIT, 8/20, Kalkaji Extension, Central Circle, New Delhi-110019 Noida (APPELLANT) (RESPONDENT) PAN No. AAMCA4974C Assessee by : Sh. P. C. Yadav, Adv. Revenue by : Sh. Satpal Gulati, CIT DR Date of Hearing: 07.12.2021 Date of Pronouncement: 08.02.2022 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the assessee against the order of ld. CIT(A)-IV, Kanpur da…

Rakesh Gupta, New Delhi vs. DCIT, Central Circle-19, New Delhi

In the result, all the three appeals of the assessee are allowed for statistical purposes

ITA 6335/DEL/2018[2009-10]Status: DisposedITAT Delhi08 Dec 2021AY 2009-10

Bench: Shri Anil Chaturvedi & Shri K. Narasimha Chary

For Appellant: NoneFor Respondent: Shri Kanv Bali, Sr. DR

Section 246Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’ NEW DLEHI BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER ITA No. 6332, 6334 & 6335/Del/2018 Assessment Years: 2006-07, 2008-09 & 2009-10 Rakesh Gupta, C-3/28-29, vs. DCIT, Central Circle-19, Sector-15, Rohini, New Delhi. New Delhi. PAN : AJAPK4533H (Appellant) (Respondent) Appellant by : None Respondent by: Shri Kanv Bali, Sr. DR Date of hearing: 02.12.2021 Date of order : 08.12.2021 ORDER PER K. NARASIMHA CHARY, J.M. Aggrieved by the orders dated 14.12.2016 Passed by the learned Commissioner of Income-tax…

Rakesh Gupta, New Delhi vs. DCIT, Central Circle-19, New Delhi

In the result, all the three appeals of the assessee are allowed for statistical purposes

ITA 6334/DEL/2018[2008-09]Status: DisposedITAT Delhi08 Dec 2021AY 2008-09

Bench: Shri Anil Chaturvedi & Shri K. Narasimha Chary

For Appellant: NoneFor Respondent: Shri Kanv Bali, Sr. DR

Section 246Section 271(1)(c)

Rakesh Gupta, New Delhi vs. DCIT, Central Circle-19, New Delhi

In the result, all the three appeals of the assessee are allowed for statistical purposes

ITA 6332/DEL/2018[2006-07]Status: DisposedITAT Delhi08 Dec 2021AY 2006-07

Bench: Shri Anil Chaturvedi & Shri K. Narasimha Chary

For Appellant: NoneFor Respondent: Shri Kanv Bali, Sr. DR

Section 246Section 271(1)(c)

Svm Impex Pvt Ltd, Lucknow vs. ITO Ward - 22(4), New Delhi

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

ITA 503/DEL/2020[2013-14]Status: DisposedITAT Delhi30 Jun 2021AY 2013-14

Bench: Shri Kul Bharatassessment Year : 2013-14 Svm Impex Pvt.Ltd., Vs Ito, 401, 4Th Floor, Shalimar Square, Ward-22(4), Bn Road, Lalbagh, New Delhi. Lucknow-226001(Uttar Pradesh) Pan-Aagcs3809J Appellant Respondent Appellant By Ms. Vansika Taneja, Adv. Respondent By Sh. R.K.Gupta, Sr.Dr Date Of Hearing 22.06.2021 Date Of Pronouncement 30.06.2021

Section 250Section 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “SMC-2” BENCH: NEW DELHI (THROUGH VIDEO CONFERENCING) BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER Assessment Year : 2013-14 SVM Impex Pvt.Ltd., vs ITO, 401, 4th Floor, Shalimar Square, Ward-22(4), BN Road, Lalbagh, New Delhi. Lucknow-226001(Uttar Pradesh) PAN-AAGCS3809J APPELLANT RESPONDENT Appellant by Ms. Vansika Taneja, Adv. Respondent by Sh. R.K.Gupta, Sr.DR Date of Hearing 22.06.2021 Date of Pronouncement 30.06.2021 ORDER PER KUL BHARAT, JM : This appeal filed by the assessee for the assessment year 2013-14 is directed against the order of learned CIT(A)-XXV, New D…

Sri Venkateswara Constructions, Visakhapatnam vs. The Assistant Commissioner of Income Tax, Circle - 5(1), Visakhapatnam

In the result, appeal filed by the assessee stands allowed for statistical purpose

ITA 224/VIZ/2019[2014-15]Status: DisposedITAT Visakhapatnam05 May 2021AY 2014-15

Bench: Shri N.K. Choudhry, Hon’Ble & Shri D.S. Sunder Singh, Hon'Ble

For Appellant: NoneFor Respondent: Smt.Suman Malik, Sr.DR

Section 250Section 250(6)Section 251(1)Section 251(1)(a)Section 251(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM BENCH, VISAKHAPATNAM (Through web-based video conferencing platform) BEFORE SHRI N.K. CHOUDHRY, HON’BLE JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, HON'BLE ACCOUNTANT MEMBER I.T.A. No. 224/VIZ/2019 (Asst. Year :2014-15) M/s. Sri Venkateswara Vs. ACIT, Circle-5(1), Constructions, D.No. 26-32-1/2, Visakhapatnam. Old Gajuwaka, Chaitanyanatgar, Visakhapatnam. PAN No. AAIFS 3393 N (Appellant) (Respondent) Assessee by : None. Department by : Smt.Suman Malik, Sr.DR Date of hearing : 29/04/2021. Date of pronouncement : 05/05/2021. O R D E R PER D.S. SUNDER SINGH, ACCO…

Everon Educational Society, Bhimavaram vs. The Assistant Commissioner of Incometax, Circle-1(1), Rajahmundry

In the result, appeal filed by the assessee stands allowed for statistical purpose

ITA 172/VIZ/2019[2015-16]Status: DisposedITAT Visakhapatnam05 May 2021AY 2015-16

Bench: Shri N.K. Choudhry, Hon’Ble & Shri D.S. Sunder Singh, Hon'Ble

For Appellant: NoneFor Respondent: Smt.Suman Malik, DR

Section 250Section 250(6)Section 251(1)Section 251(1)(a)Section 251(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM BENCH, VISAKHAPATNAM (Through web-based video conferencing platform) BEFORE SHRI N.K. CHOUDHRY, HON’BLE JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, HON'BLE ACCOUNTANT MEMBER I.T.A. No. 172/VIZ/2019 (Asst. Year :2015-16) M/s. EveronEducational Vs. ACIT, Circle-1(1), Society, Survey No. Rajamahendravaram. 173/1,2&3, West Berry School, Pedamiram, Kalla Mandal, Bhimavaram. PAN No. AAAAE 3708 N (Appellant) (Respondent) Assessee by : None. Department by : Smt.Suman Malik, DR Date of hearing : 29/04/2021. Date of pronouncement : 05/05/2021. O R D E R PER D.S. SUNDER S…

Shri Sudeep Kumar Agarwal, Surat vs. The Income Tax Officer, Ward-6(4) Now Ward-2(3)(4), Surat

In the result, the appeal of the assessee for the assessment year under consideration / assessment years 2008-09 and 2009-10, in I

ITA 699/AHD/2016[2009-10]Status: DisposedITAT Surat15 Oct 2020AY 2009-10

Bench: Shri Pawan Singh, Hon'Ble & Shri Arjun Lal Saini, Hon'Bleआ.अ.सं./I.T.A No.699/Ahd/2016, िनधा"रण वष"/Assessment Year: 2009-10 (Virtual Court) Sudeep Kumar Agarwal, Vs. The Income Tax Officer, Prop. Of M/S.Shree Salasar Fabrics, Ward -6(4), Surat. D/41, 202 Akshar Township, New Jurisdiction: Pune Kumbhariya Road, Surat. The Income Tax Officer, Other Address: Ward-2(3)(4), Surat. 1012, Rohic A/C Market, Ring Road, Surat. [Pan: Agkpa 4478 L] अपीलाथ" / Appellant ""यथ"/Respondent Shri P.M. Jagasheth – Ca िनधा"रती क" ओरसे /Assessee By Smt. Anupama Singla – Sr.Dr राज"व क" ओर से /Revenue By सुनवाईक"तारीख/ Date Of Hearing: 15.10.2020 15.10.2020 उ"ोषणाक"तारीख/Pronouncement On: आदेश /O R D E R Per Pawan Singh, Jm: 1. This Appeal By The Assessee Is Directed Against The Order Of Ld. Commissioner Of Income Tax(Appeals)-1 [“Cit(A)” ], Surat Dated 26.02.2016, Which In Turn Arises From The Assessment Order Dated 31.03.2009 Passed Under Section 144 R.W.S 147 Of Income-Tax Act (Act) For Assessment Year 2009-10. 2. Grounds Raised By The Assessee Read As Under: On The Circumstances Of The Case As Well As Law On The Subject, The Learned “1. Commissioner Of The Income Tax (Appeals) Has Erred In Confirming The Action Of The Assessing Officer In Reopening The Assessment U/S.147 Of The I.T. Act, 1961 & Issuing Notice U/S.148 Of The Income Tax Act, 1961. Sudeep Kumar Agarwal Vs. Ito, Ward-6(4) Surat

Section 142(1)Section 144Section 147Section 148Section 69

…आयकर अपील"य अ"धकरण,सुरत "यायपीठ,सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, Hon'ble JUDICIAL MEMBER AND SHRI ARJUN LAL SAINI, Hon'ble ACCOUNTANT MEMBER आ.अ.सं./I.T.A No.699/AHD/2016, िनधा"रण वष"/Assessment Year: 2009-10 (Virtual Court) Sudeep Kumar Agarwal, Vs. The Income Tax Officer, Prop. of M/s.Shree Salasar Fabrics, Ward -6(4), Surat. D/41, 202 Akshar Township, New Jurisdiction: Pune Kumbhariya Road, Surat. The Income Tax Officer, Other Address: Ward-2(3)(4), Surat. 1012, Rohic A/C Market, Ring Road, Surat. [PAN: AGKPA 4478 L] अपीलाथ" / Appellant ""यथ"/Respondent Shri…

Chander Kala, Rewari vs. ITO, Ward- 1, Rewari

In the result, the Appeal of the Assessee is allowed for

ITA 3031/DEL/2019[2011-12]Status: DisposedITAT Delhi19 Feb 2020AY 2011-12

Bench: Shri H.S. Sidhu[Assessment Year: 2011-12]

For Appellant: Shri Chander Kala, AssesseeFor Respondent: Ms. Parul Singh, Sr. DR

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘SMC’ BENCH, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER [Assessment Year: 2011-12] CHANDER KALA, Vs. ITO, WARD 1, C/O SURENER KUMAR, REWARI UDAY NAGAR, VPO MAJR SHEORAJ, TEHSIL & Distt. Rewari, REWARI, HARYANA – 123401 (PAN: CMDPK2467A) [Appellant] [RESPONDENT] Assessee by: Shri Chander Kala, Assessee Shri Avnish Kumar, Son of Assessee Revenue by: Ms. Parul Singh, Sr. DR. ORDER This appeal is filed by the assessee is against the order of the Ld. Commissioner of Income Tax [Appeals], Rohtak dated 07.02.2019 pertaining to assessment year 2011-12 on the…

Adireddy Sanyasi Rao, Veeravasaram vs. The Income Tax Officer, Ward-1, Bhimavaram

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

ITA 19/VIZ/2019[2013-14]Status: DisposedITAT Visakhapatnam22 Mar 2019AY 2013-14

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकरअपील सं./I.T.A.No.19/Viz/2019 (ननधधारण वर्ा/Assessment Year: 2013-14) Adireddy Sanyasi Rao Vs. Income Tax Officer P.P.Road, Veeravasaram Ward-1 West Godavari Dist. Bhimavaram [Pan : Acfpa0553K]

For Appellant: Shri Siva Ram Kumar, ARFor Respondent: Shri D.K.Sonowal, DR

Section 271B

…आयकरअपीलीयअधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर धसंह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकरअपील सं./I.T.A.No.19/Viz/2019 (ननधधारण वर्ा/Assessment Year: 2013-14) Adireddy Sanyasi Rao Vs. Income Tax Officer P.P.Road, Veeravasaram Ward-1 West Godavari Dist. Bhimavaram [PAN : ACFPA0553K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant by : Shri Siva Ram Kumar, AR प्रत्यधथी की ओर से/ Respondent…

Sri Veluri Madhukar, Rajahmundry vs. Assistant Commissioner of Income Tax, Circle-1(1), Rajahmundry

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

ITA 321/VIZ/2018[2008-2009]Status: DisposedITAT Visakhapatnam22 Mar 2019AY 2008-2009

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.321/Viz/2018 (निर्धारण वर्ा/ Assessment Year: 2008-09) Sri Veluri Madhukar Vs. Asst.Commissioner Of S/O Smt.Surya Prakasam Income Tax D.No.80-32-7, Sarada Nagar Circle-1(1) A.V.Apparao Road Rajahmundry Rajahmundry [Pan : Abqpv8089D] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩरती की ओर से / Assessee By : Shri G.V.N.Hari, Ar रधजस्व की ओर से /Revenue By : Smt Suman Malik, Dr सुिवधई की तधरीख / Date Of Hearing : 20 .03.2019 घोर्णध की तधरीख/Date Of Pronouncement : 22.03.2019 आदेश /O R D E R

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Smt Suman Malik, DR

Section 50C

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर धसंह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.321/Viz/2018 (निर्धारण वर्ा/ Assessment Year: 2008-09) Sri Veluri Madhukar Vs. Asst.Commissioner of S/o Smt.Surya Prakasam Income Tax D.No.80-32-7, Sarada Nagar Circle-1(1) A.V.Apparao Road Rajahmundry Rajahmundry [PAN : ABQPV8089D] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩरती की ओर से / Assesse…

Azad Coach P.Ltd, Faridabad vs. ACIT, Circle-1, Noida

ITA 2234/DEL/2018[2014-15]Status: DisposedITAT Delhi25 Feb 2019AY 2014-15

Bench: Hon’Ble, Shri G.D. Agrawal & Shri Kuldip Singhearly Hearing Application Nos.13, 14 & 15/Del/2019 (In Ita Nos.2232, 2233 & 2234/Del./2018) (Assessment Years : 2013-14, 2013-14 & 2014-15)

For Appellant: Shri Umesh Seth, AdvocateFor Respondent: Shri S.L. Anuragi, Senior DR

Section 250Section 250(6)Section 271(1)(c)Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI. BEFORE HON’BLE VICE PRESIDENT, SHRI G.D. AGRAWAL and SHRI KULDIP SINGH, JUDICIAL MEMBER Early Hearing Application Nos.13, 14 & 15/Del/2019 (in ITA Nos.2232, 2233 & 2234/Del./2018) (ASSESSMENT YEARS : 2013-14, 2013-14 & 2014-15) AND ITA No.2232/Del./2018 (ASSESSMENT YEAR : 2013-14) ITA No.2233/Del./2018 (ASSESSMENT YEAR : 2013-14) ITA No.2234/Del./2018 (ASSESSMENT YEAR : 2014-15) M/s. Azad Coach Pvt. Ltd., vs. ACIT, Circle 1, 2, Hill Lanes, Civil Lines, Noida. New Delhi. (PAN : AAECA3035A) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Umesh Seth, Ad…

Azad Coach P.Ltd, Faridabad vs. ACIT, Circle-1, Noida

ITA 2233/DEL/2018[2013-14]Status: DisposedITAT Delhi25 Feb 2019AY 2013-14

Bench: Hon’Ble, Shri G.D. Agrawal & Shri Kuldip Singhearly Hearing Application Nos.13, 14 & 15/Del/2019 (In Ita Nos.2232, 2233 & 2234/Del./2018) (Assessment Years : 2013-14, 2013-14 & 2014-15)

For Appellant: Shri Umesh Seth, AdvocateFor Respondent: Shri S.L. Anuragi, Senior DR

Section 250Section 250(6)Section 271(1)(c)Section 69C

Azad Coach P.Ltd, Faridabad vs. ACIT, Circle-1, Noida

ITA 2232/DEL/2018[2013-14]Status: DisposedITAT Delhi25 Feb 2019AY 2013-14

Bench: Hon’Ble, Shri G.D. Agrawal & Shri Kuldip Singhearly Hearing Application Nos.13, 14 & 15/Del/2019 (In Ita Nos.2232, 2233 & 2234/Del./2018) (Assessment Years : 2013-14, 2013-14 & 2014-15)

For Appellant: Shri Umesh Seth, AdvocateFor Respondent: Shri S.L. Anuragi, Senior DR

Section 250Section 250(6)Section 271(1)(c)Section 69C

Naresh Kumar Singal, Faridabad vs. ITO, Ward- 2(1), Faridabad

In the result, Assessee’s appeal is allowed for statistical purposes

ITA 4928/DEL/2018[2014-15]Status: DisposedITAT Delhi01 Jan 2019AY 2014-15

Bench: Shri H.S. Sidhuassessment Year: 2014-15

For Appellant: Sh. Harvinder S. Bindra, CAFor Respondent: Sh. S.L. Anuragi, Sr. DR

Section 10(38)Section 143(2)Section 250Section 57

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘SMC’ : NEW DELHI) BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER Assessment Year: 2014-15 SH. NARESH KUMAR SINGAL, VS. ITO, WARD 2(1) H.NO. 114, SECTOR-21 C, FARIDABAD FARIDABAD (PAN: AEZPS6193R) (APPELLANT) (RESPONDENT) Assessee by : Sh. Harvinder S. Bindra, CA Revenue by : Sh. S.L. Anuragi, Sr. DR. ORDER The Assessee has filed the Appeal against the Order dated 25.4.2018 of the Ld. CIT(A), Faridabad pertaining to assessment year 2014-15 on the following grounds:- i) That the order passed by the Ld. CIT(A) u/s. 250 of the I.T. Act, 1961 is bad in law and…

M/S. Pioneer Town Planners Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, Appeal of the Assessee is treated as partly allowed for statistical purposes

ITA 2069/DEL/2017[2012-13]Status: DisposedITAT Delhi30 Oct 2018AY 2012-13

Bench: Shri Amit Shukla & Shri Anadee Nath Misshra

For Appellant: Sh. Sameep Gupta, AdvFor Respondent: Sh. Surender Pal, Sr. DR

Section 143(3)Section 250Section 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH: ‘F’: NEW DELHI) BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA No:- 2069/Del/2017 (Assessment Year: 2012-13) M/s Pioneer Town Planners Pvt. Deputy Commissioner of Ltd., Vs. Income Tax, E-104, Greater Kailash Enclave-1, Circle-19(1) & (2), New Delhi-110019. New Delhi. PAN No: AAECP 6502 F APPELLANT RESPONDENT Assessee by : Sh. Sameep Gupta, Adv. Revenue by : Sh. Surender Pal, Sr. DR ORDER PER: ANADEE NATH MISSHRA, AM This appeal by the Assessee is filed against the order dated 27.01.2017 of Learned Commissioner…

Pioneer Town Planners Pvt. Ltd., New Delhi vs. DCIT, Circle- 19(2), New Delhi

In the result, appeal of the assessee is allowed on legal grounds

ITA 132/DEL/2018[2009-10]Status: DisposedITAT Delhi06 Aug 2018AY 2009-10

Bench: Shri C.M.Garg & Shri N.K.Billaiyaआयकर अपील सं. / Ita No.132/Del/2018 धनिाारण वर्ा / Assessment Year: 2009-10 Pioneer Town Planners Pvt. Ltd., Vs. Dy. Commissioner Of Income E-104, Greater Kailash Enclave, Tax, Part-I, Circle-19(2), New Delhi. New Delhi. [Pan: Aaecp 6502F] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Shri Suresh K. Gupta, C.A, प्रत्यर्थी की ओर से /Revenue By : Smt. Parmita Tripathy, Cit(Dr) सुनवाई की तारीख/Date Of Hearing : 09-05-2018 घोषणा की तारीख /Date Of Pronouncement : 06-08-2018

For Appellant: Shri Suresh K. Gupta, C.AFor Respondent: Smt. Parmita Tripathy, CIT(DR)

Section 143(2)Section 143(3)Section 147Section 151Section 250Section 250(6)Section 68

…आयकर अपीलीय अधिकरण नई धिल्ली ‘एफ’ न्यायपीठ, नई धिल्ली IN THE INCOME TAX APPELLATE TRIBUNAL, NEW DELHI ‘F’ BENCH, NEW DELHI श्री सी एम गगग, न्याधयक सिस्य एवं श्री एन. के. धिलइया, लेखा सिस्य के समक्ष BEFORE SHRI C.M.GARG, JUDICIAL MEMBER AND SHRI N.K.BILLAIYA, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.132/Del/2018 धनिाारण वर्ा / Assessment Year: 2009-10 Pioneer Town Planners Pvt. Ltd., Vs. Dy. Commissioner of Income E-104, Greater Kailash Enclave, Tax, Part-I, Circle-19(2), New Delhi. New Delhi. [PAN: AAECP 6502F] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee by : Shri Suresh K. Gupta,…

M/S Ganpati Sugar Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeals of the assessee are allowed for statistical purposes

ITA 5614/DEL/2016[2003-04]Status: DisposedITAT Delhi27 Feb 2017AY 2003-04

Bench: Sh. N. K. Sainiita No. 5614/Del/2016 : Asstt. Year : 2003-04 Ita No. 5615/Del/2016 : Asstt. Year : 2004-05 M/S Ganpati Sugar Ltd., Vs Asstt. Commissioner Of Income Ug-03, Ansal Majestic Tower, Plot Tax, Central Circle-3, No. 17, G- Blo0Ck, Commercial New Delhi Complex, Vikas Puri, Delhi-110018 (Appellant) (Respondent) Pan No. Aaacg4670K Assessee By : Sh. Sameep Gupta, Adv. Revenue By : Sh. F. R. Meena, Sr. Dr Date Of Hearing : 20.02.2017 Date Of Pronouncement : 27.02.2017 Order These Two Appeals By The Assessee Are Directed Against The Separate Orders Each Dated 26.08.2016 Of Ld. Cit(A)-23, New Delhi.

For Appellant: Sh. Sameep Gupta, AdvFor Respondent: Sh. F. R. Meena, Sr. DR

Section 250Section 250(6)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’, NEW DELHI Before Sh. N. K. Saini, Accountant Member ITA No. 5614/Del/2016 : Asstt. Year : 2003-04 ITA No. 5615/Del/2016 : Asstt. Year : 2004-05 M/s Ganpati Sugar Ltd., Vs Asstt. Commissioner of Income UG-03, Ansal Majestic Tower, Plot Tax, Central Circle-3, No. 17, G- Blo0ck, Commercial New Delhi Complex, Vikas Puri, Delhi-110018 (APPELLANT) (RESPONDENT) PAN No. AAACG4670K Assessee by : Sh. Sameep Gupta, Adv. Revenue by : Sh. F. R. Meena, Sr. DR Date of Hearing : 20.02.2017 Date of Pronouncement : 27.02.2017 ORDER These two appeals by the assessee are di…

M/S. Sensports International, New Delhi vs. ITO, New Delhi

In the result, assessee’s appeal stands allowed for statistical purposes only

ITA 1971/DEL/2015[2008-09]Status: DisposedITAT Delhi25 Jul 2016AY 2008-09

Bench: Shri S.V. Mehrotra :Asstt. Yr: 2008-09 Sensports International Vs. Income-Tax Officer, B-423, New Friends Colony, Ward-22(2), New Delhi. New Delhi. Pan: Aaafs 0473 M ( Appellant ) (Respondent)

For Appellant: Shri M.P. Rastogi ARFor Respondent: Shri N.K. Bansal Sr. DR

Section 234Section 246ASection 250(6)Section 251Section 251(1)Section 68

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC-2” NEW DELHI BEFORE SHRI S.V. MEHROTRA : ACCOUNTANT MEMBER Asstt. Yr: 2008-09 Sensports International Vs. Income-tax Officer, B-423, New Friends Colony, Ward-22(2), New Delhi. New Delhi. PAN: AAAFS 0473 M ( Appellant ) (Respondent) Appellant by : Shri M.P. Rastogi AR Respondent by : Shri N.K. Bansal Sr. DR Date of hearing : 18/07/2016. Date of order : 25/07/2016. O R D E R This is assessee’s appeal against the order dated 12.01.2015, passed by the ld. CIT(A)-41, New Delhi, relating to A.Y. 2010-11. 2. Grounds of appeal raised by the assessee in its appea…