Commissioner of Income Tax, Delhi IV v. Indus Valley Promoters Limited

155 Taxmann 223High Court2006#11139 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2007 to 2016.

Judgments citing Commissioner of Income Tax, Delhi IV v. Indus Valley Promoters Limited

Sri. T. Thimmegowda vs. ITO, Bangalore

The appeals are partly allowed for statistical purposes

ITA 272/BANG/2013[2006-07]Status: DisposedITAT Bangalore20 Jul 2016AY 2006-07

Bench: Smt. Asha Vijayaraghavan & Shri Inturi Rama Rao

For Appellant: Shri D. Devaraj, CAFor Respondent: Shri Sunil Kumar Agarwala, Jt. CIT(DR)

Section 143(1)Section 144Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SMT. ASHA VIJAYARAGHAVAN, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER ITA Nos.272 & 273/Bang/2013 Assessment years : 2006-07 & 2007-08 Shri T. Thimmegowda, Vs. The Income Tax Officer, No.690/O, 14th Cross, Ward 4(3), Opp. VET College, Bangalore. 2nd Phase, J.P. Nagar, Bangalore – 560 078. PAN: AFVPG 8261P APPELLANT RESPONDENT Appellant by : Shri D. Devaraj, CA Respondent by : Shri Sunil Kumar Agarwala, Jt. CIT(DR) Date of hearing : 30.06.2016 Date of Pronouncement : 20.07.2016 O R D E R Per Inturi Rama Rao, Accountant Member…

DCIT 1(1), Mumbai vs. Good Value Marketing Co. Ltd, Mumbai

In the result, the appeal filed by the Revenue is dismissed

ITA 4149/MUM/2014[1996-97]Status: DisposedITAT Mumbai05 Feb 2016AY 1996-97

Bench: Shri C.N. Prasad & Shri Rajesh Kumarआयकर अपील सं/ I.Ta No.4149/Mum/2014 ("नधा"रण वष" / Assessment Year:1996-97 The Dcit(Osd)-1, M/S. Good Value Marketing बनाम/ Aayakar Bhavan, Co. Ltd., Vs. Mumbai-400 020 Industrial Assurance Bldg., Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaacg 4925D .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Ms. Bharti M. Singh अपीलाथ" ओर से/ Appellant By: ""यथ" क" ओर से/Respondent By: Shri Sudhir J. Mehta

For Respondent: Shri Sudhir J. Mehta

Section 143(3)Section 80I

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ , मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER आयकर अपील सं/ I.TA No.4149/Mum/2014 ("नधा"रण वष" / Assessment Year:1996-97 The DCIT(OSD)-1, M/s. Good Value Marketing बनाम/ Aayakar BHavan, Co. Ltd., Vs. Mumbai-400 020 Industrial Assurance Bldg., Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. AAACG 4925D .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Ms. Bharti M. Singh अपीलाथ" ओर से/ Appellant by: ""यथ" क" ओर से/Respondent by: Shri Sudhir J. Mehta सुनवाई क" तार"ख / Date of H…

Commissioner of Income Tax vs. Virgo Marketing P.Ltd

ITA - 1345 / 2007HC Delhi25 Jan 2008

Section 260ASection 271Section 271(1)(c)

…![](_page_0_Picture_1.jpeg) ## HIGH COURT OF DELHI: NEW DELHI + ITA No. 1345 of 2007 % Decided on: January 25, 2008 Commissioner of Income Tax Delhi-VI, New Delhi ...Appellant Through Mrs. Prem Lata Bansal, Adv. Versus Virgo Marketing (P) Ltd. A-9, Gulmohar Park New Delhi. ...Respondent Through Coram: ## HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE V.B. GUPTA 1. Whether the Reporters of local papers may be allowed to see the judgment? Yes 2. To be referred to Reporter or not? Not necessary 3. Whether the judgment should be reported in the Digest? Not necessary ## MADAN B. LOKUR…

Commissioner of Income Tax Delhi vs. Frontiline Solutions Baroda Ltd

ITA - 1299 / 2007HC Delhi23 Jan 2008

Section 143(3)Section 234Section 260ASection 271Section 271(1)(c)

…![](_page_0_Picture_1.jpeg) - HIGH COURT OF DELHI : NEW DELHI - + ITA No. 1299 of 2007 % Decided on: January 23, 2008 Commissioner of Income Tax Delhi (Central) III E-2, ARA Centre, Jhandewalan Extn. New Delhi ...Appellant Through Mr. R.D. Jolly, Adv. ## Versus Frontline Solutions (Baroda) Ltd. (Merged with Slocum Inv. (Pvt.) Ltd. 44, Friends Colony (East) New Delhi. ...Respondent Through None ## Coram: 3 ## HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE V.B. GUPTA 1. Whether the Reporters of local papers may be allowed to see the judgment? Yes 2. To be referred to Reporter or not? Not nec…

Commissioner of Income Tax vs. Virgo Marketing P.Limited

ITA - 1332 / 2007HC Delhi23 Jan 2008

Section 234BSection 260ASection 271Section 271(1)(c)

…![](_page_0_Picture_1.jpeg) ## HIGH COURT OF DELHI: NEW DELHI (1) + ITA No. 1332 of 2007 % 1 Q Decided on: January 23, 2008 Commissioner of Income Tax Delhi-VI, New Delhi ...Appellant Through Mrs. P.L. Bansal, Adv. Versus Virgo Marketing (P) Limited, A-9, Gulmohar Park, New Delhi. ...Respondent Through Coram: ## HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE V.B. GUPTA 1. Whether the Reporters of local papers may be allowed to see the judgment? Yes 2. To be referred to Reporter or not? Yes 3. Whether the judgment should be reported in the Digest? Yes ## MADAN B. LOKUR, J. (ORAL) 1.…

Commissioner of Income Tax vs. Wisee Global Limited

ITA - 1110 / 2007HC Delhi19 Nov 2007

Section 271Section 271(1)(c)

…IN THE HIGH COURT OF DELHI AT NEW DELHI . 6 ITA 1110/2007 . COMMISSIONER OF INCOME TAX ..... Appellant Through Mrs. P.L. Bansal, Advocate versus . WISEC GLOBAL LIMITED ..... Respondent Through : None. . . CORAM: HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE DR. JUSTICE S. MURALIDHAR . O R D E R 19.11.2007 . The Revenue is aggrieved by an order dated 27th November, 2006 passed by the Income Tax Appellate Tribunal ('Tribunal'), Delhi Bench `H', New Delhi in ITA No. 161/Del/2006 relevant for the Assessment Year 1998-99. The Assessing Officer sought to…

Commissioner of Income Tax Delhi VI vs. W.Diamant India Ltd

ITA - 1097 / 2007HC Delhi19 Nov 2007

Section 271Section 271(1)(c)

…IN THE HIGH COURT OF DELHI AT NEW DELHI . 2 ITA 1097/2007 . COMMISSIONER OF INCOME TAX ..... Appellant Through Mrs. P.L. Bansal, Advocate versus . W.DIAMANT INDIA LIMITED ..... Respondent Through : None. . CORAM: HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE DR. JUSTICE S. MURALIDHAR . O R D E R 19.11.2007 . The Revenue is aggrieved by an order dated 31st January, 2007 passed by the Income Tax Appellate Tribunal ('Tribunal'), Delhi Bench `H', New Delhi in ITA No. 161/Del/2006 relevant for the Assessment Year 1991-92. The Assessing Officer sought to in…

CIT vs. G.K.N.Driveline India Ltd

ITA - 629 / 2007HC Delhi15 Nov 2007

Section 271Section 271(1)(c)

…![](_page_0_Picture_1.jpeg) ## IN THE HIGH COURT OF DELHI AT NEW DELHI ITA 629/2007 COMMISSIONER OF INCOME TAX .... Appellant Through Mrs. P.L. Bansal, Advocate versus GKN DRIVELINE INDIA LTD. ..... Respondent Through Mr. V.P. Gupta, Advocate **CORAM:** % HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE DR. JUSTICE S.MURALIDHAR ORDER 15.11.2007 The Revenue is aggrieved by an order dated 7th December, 2006 passed by the Income Tax Appellate Tribunal ('Tribunal'), Delhi Bench 'E', New Delhi in ITA No. 1760/Del/2006 relevant for the Assessment Year 1995-1996. The Assessing Officer sought…

Commissioner of Income Tax vs. Shriram Piston & Rings Limited

ITA - 1087 / 2007HC Delhi14 Nov 2007

Section 115JSection 234BSection 271Section 271(1)Section 271(1)(c)Section 274

…![](_page_0_Picture_1.jpeg) ## IN THE HIGH COURT OF DELHI AT NEW DELHI ITA 1087/2007 COMMISSIONER OF INCOME TAX .... Appellant Through Mrs. P.L. Bansal, Advocate versus SHRIRAM PISTON & RINGS LTD. ..... Respondent **CORAM:** HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE DR. JUSTICE S. MURALIDHAR ORDER % 14.11.2007 The Revenue is aggrieved by an order dated 14th December, 2006 passed by the Income Tax Appellate Tribunal ('Tribunal'), Delhi Bench 'H', New Delhi in ITA No. 2060/Del/2006 relevant for the Assessment Year 2001-2002. The Assessing Officer sought to initiate penalty proceedings under S…