COMMISSIONER OF INCOME TAX v. HCIL KALINDEE ARSSPL

261 CTR 462High Court2013#24070 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2018.

Judgments citing COMMISSIONER OF INCOME TAX v. HCIL KALINDEE ARSSPL

M/S Petroleum Sports Promotion Board, New Delhi vs. ITO (E), New Delhi

In the result, all the three appeals of the assessee are dismissed

ITA 4149/DEL/2015[2005-06]Status: DisposedITAT Delhi06 Dec 2018AY 2005-06

Bench: Shri H.S. Sidhu & Shri O.P. Kant

For Appellant: Shri Anil Kumar Khanna, FCAFor Respondent: Shri B.S. Rajpurohit, Sr. DR
Section 10(23)Section 11(1)Section 12ASection 271(1)Section 271(1)(C)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA Nos. 4148,4147,4149/Del/2015 Asstt. Years: 2004-05, 2003-04, 2005-06 Petroleum Sports ITO (E) Promotion Board. Ward-2(4), S-25, 2nd Floor, Civic Centre Green Park Extension New Delhi-110 001 Vs. New Delhi – 110 016 PAN AAATP1593P (Appellant) (Respondent) Assessee by: Shri Anil Kumar Khanna, FCA Department by : Shri B.S. Rajpurohit, Sr. DR Date of Hearing 04/12/2018 Date of 06/12/2018 pronouncement O R D E R PER O.P. KANT, A.M. The above-mentioned appeals of the assessee…

M/S Petroleum Sports Promotion Board, New Delhi vs. ITO (E), New Delhi

In the result, all the three appeals of the assessee are dismissed

ITA 4148/DEL/2015[2004-05]Status: DisposedITAT Delhi06 Dec 2018AY 2004-05

Bench: Shri H.S. Sidhu & Shri O.P. Kant

For Appellant: Shri Anil Kumar Khanna, FCAFor Respondent: Shri B.S. Rajpurohit, Sr. DR
Section 10(23)Section 11(1)Section 12ASection 271(1)Section 271(1)(C)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA Nos. 4148,4147,4149/Del/2015 Asstt. Years: 2004-05, 2003-04, 2005-06 Petroleum Sports ITO (E) Promotion Board. Ward-2(4), S-25, 2nd Floor, Civic Centre Green Park Extension New Delhi-110 001 Vs. New Delhi – 110 016 PAN AAATP1593P (Appellant) (Respondent) Assessee by: Shri Anil Kumar Khanna, FCA Department by : Shri B.S. Rajpurohit, Sr. DR Date of Hearing 04/12/2018 Date of 06/12/2018 pronouncement O R D E R PER O.P. KANT, A.M. The above-mentioned appeals of the assessee…

M/S Petroleum Sports Promotion Board, New Delhi vs. ITO (E), New Delhi

In the result, all the three appeals of the assessee are dismissed

ITA 4147/DEL/2015[2003-04]Status: DisposedITAT Delhi06 Dec 2018AY 2003-04

Bench: Shri H.S. Sidhu & Shri O.P. Kant

For Appellant: Shri Anil Kumar Khanna, FCAFor Respondent: Shri B.S. Rajpurohit, Sr. DR
Section 10(23)Section 11(1)Section 12ASection 271(1)Section 271(1)(C)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA Nos. 4148,4147,4149/Del/2015 Asstt. Years: 2004-05, 2003-04, 2005-06 Petroleum Sports ITO (E) Promotion Board. Ward-2(4), S-25, 2nd Floor, Civic Centre Green Park Extension New Delhi-110 001 Vs. New Delhi – 110 016 PAN AAATP1593P (Appellant) (Respondent) Assessee by: Shri Anil Kumar Khanna, FCA Department by : Shri B.S. Rajpurohit, Sr. DR Date of Hearing 04/12/2018 Date of 06/12/2018 pronouncement O R D E R PER O.P. KANT, A.M. The above-mentioned appeals of the assessee…

COMMISSIONER OF INCOME TAX v. HCIL KALINDEE ARSSPL (261 CTR 462) — Cited in 3 Judgments | BharatTax