Commissioner of Income Tax v. Regency Express Builders (P) Ltd.

166 Taxmann 269High Court2008#22990 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2016 to 2021.

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Judgments citing Commissioner of Income Tax v. Regency Express Builders (P) Ltd.

M/S. Intercontinental Hotels Group India Pvt. Ltd., Gurgaon vs. DCIT, New Delhi

The appeal of the assessee is allowed

ITA 2188/DEL/2017[2007-08]Status: DisposedITAT Delhi22 Mar 2021AY 2007-08

Bench: Shri N. K. Billaiya & Ms Suchitra Kamble

Section 139(4)Section 195Section 271Section 40

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘C’ NEW DELHI BEFORE SHRI N. K. BILLAIYA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A. No. 2188/DEL/2017 (A.Y 2007-08) (THROUGH VIDEO CONFERENCING) Intercontinental Hotels Group Vs DCIT India Pvt. Ltd. Circle7(1) 11th Floor, Building No. 10, New Delhi Tower-C, DLF Cyber City, DLF Phase-II Gurgaon, (RESPONDENT) AAGCS7613G (APPELLANT) Appellant by Sh. S. K. Aggarwal, CA & Sh. Piyush Gupta, CA Respondent by Sh. Mahesh Thakur, Sr. DR Date of Hearing 22.03.2021 Date of Pronouncement 22.03.2021 ORDER PER SUCHITRA KAMBLE, JM This appea…

M/S. Shree Balaji Agro Industries, Delhi vs. ACIT, New Delhi

In the result, appeal of the assessee is allowed

ITA 3422/DEL/2013[2005-06]Status: DisposedITAT Delhi19 Aug 2016AY 2005-06

Bench: Sh. H.S. Sidhu & Sh. O.P. Kantassessment Year: 2005-06 M/S. Balaji Agro Industries, Vs. Acit, Circle-20(1), New 5586, 1St Floor, Lahori Gate, Delhi Naya Bazar, Delhi Pan : Aadfs0803N (Appellant) (Respondent) Appellant By Sh. Kunal Bhatia, Adv. Respondent By Smt. Anima Barnwal, Sr.Dr Date Of Hearing 14.07.2016 Date Of Pronouncement 19.08.2016 Order

Section 271Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘G’ NEW DELHI BEFORE SH. H.S. SIDHU, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2005-06 M/s. Balaji Agro Industries, Vs. ACIT, Circle-20(1), New 5586, 1st Floor, Lahori Gate, Delhi Naya Bazar, Delhi PAN : AADFS0803N (Appellant) (Respondent) Appellant by Sh. Kunal Bhatia, Adv. Respondent by Smt. Anima Barnwal, Sr.DR Date of hearing 14.07.2016 Date of pronouncement 19.08.2016 ORDER PER O.P. KANT, A.M.: This appeal by the assessee is directed against order of the learned Commissioner of Income Tax (Appeals)-XXII, New Delhi, for assessment…

ACIT 15(3), Mumbai vs. Neelkanth Palm Realty, Mumbai

In the result, appeal of the revenue is dismissed

ITA 3922/MUM/2014[2008-09]Status: DisposedITAT Mumbai03 Feb 2016AY 2008-09
For Appellant: Shri Gyneshwar KataramFor Respondent: Shri S.R.Kirtane
Section 271(1)(c)Section 80I

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘बी’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI AMARJIT SINGH, JM आमकय अऩीर सं./ITA No.3922/Mum/2014 (नििाारण वषा / Assessment Year :2008-2009) ACIT-15(3), Mumbai-400007 Vs. Neelkanth Palm Realty, Fine House, Fifth Floor, Anandji Lane, M.G.Road, Ghatkoper(E), Mumbai- 400077 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AAEEN 5224 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue by : Shri S.R.Kirtane ननधाारयती की ओर से /Assessee by : Shri Gyneshwar Kataram सुनवाई की तायीख / Date of Hearing : 30/11/2…