Common Cause v. Uol

5 SCC 222Reported decision2004#25139 most cited
3

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

Judgments citing Common Cause v. Uol

M/S. Lotus Buildtech Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeals of the assessee

ITA 5837/DEL/2013[2008-09]Status: DisposedITAT Delhi17 Jun 2016AY 2008-09

Bench: Shri Chandra Mohan Garg & Shri L.P. Sahu

For Appellant: Shri Rakesh Gupta, AdvFor Respondent: Ms. Sulekha Verma, CIT DR
Section 132(1)Section 143(2)Section 143(3)Section 153ASection 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘D’: NEW DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER, AND SHRI L.P. SAHU, ACCOUNTANT MEMBER, ITA Nos. 5836 & 5837/Del /2013 [Assessment Years: 2007-08 & 2008-09] & CO. No. 169/Del/2014 ITA Nos. 6361 /Del /2013 [Assessment Years: 2007-08] M/s Lotus Buildtech Ltd. Vs. The D.C. I.T. 910, Ansal Bhawan, K.G. Marg Central Circle-14 New Delhi New Delhi PAN : AABCL 1549 B ITA Nos. 6361 /Del /2013 [Assessment Years: 2007-08] The D.C. I.T. Vs. M/s Lotus Buildtech Ltd. Central Circle-14 910, Ansal Bhawan, K.G. Marg New Delhi New Delhi PAN : AABCL 1549 B…

M/S. Lotus Buildtech Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeals of the assessee

ITA 5836/DEL/2013[2007-08]Status: DisposedITAT Delhi17 Jun 2016AY 2007-08

Bench: Shri Chandra Mohan Garg & Shri L.P. Sahu

For Appellant: Shri Rakesh Gupta, AdvFor Respondent: Ms. Sulekha Verma, CIT DR
Section 132(1)Section 143(2)Section 143(3)Section 153ASection 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘D’: NEW DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER, AND SHRI L.P. SAHU, ACCOUNTANT MEMBER, ITA Nos. 5836 & 5837/Del /2013 [Assessment Years: 2007-08 & 2008-09] & CO. No. 169/Del/2014 ITA Nos. 6361 /Del /2013 [Assessment Years: 2007-08] M/s Lotus Buildtech Ltd. Vs. The D.C. I.T. 910, Ansal Bhawan, K.G. Marg Central Circle-14 New Delhi New Delhi PAN : AABCL 1549 B ITA Nos. 6361 /Del /2013 [Assessment Years: 2007-08] The D.C. I.T. Vs. M/s Lotus Buildtech Ltd. Central Circle-14 910, Ansal Bhawan, K.G. Marg New Delhi New Delhi PAN : AABCL 1549 B…

M/S. Lairy Distributors Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, all the appeals of the assessees stand allowed on legal grounds Nos

ITA 6947/DEL/2014[2006-07]Status: DisposedITAT Delhi27 Jan 2016AY 2006-07

Bench: Shri Chandra Mohan Garg & Shri L.P. Sahu

For Appellant: Shri Salil Aggarwal, AdvFor Respondent: Shri Ramesh Chandra, CIT-DR
Section 143(3)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI `A’ BENCH, NEW DELHI 1 BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER, AND SHRI L.P. SAHU, ACCOUNTANT MEMBER I.T.A. No. 6947/Del/2014 Assessment Year : 2006-07 M/s Lairy Distributors Pvt. Ltd Vs. The Dy. C.I.T A-15, Ashok Vihar, Phase – 1 Central Circle - 03 New Delhi New Delhi PAN: AABCL 1152 E I.T.A.No. 7060/Del/2014 Assessment Year : 2007-08 M/s Sunny Infra Projects Ltd Vs. The CIT(A) - XXVI A-15, Ashok Vihar, Phase – 1 Delhi Delhi PAN: AAECS 3929 B I.T.A. No. 6948/Del/2014 Assessment Year : 2007-08 M/s Balram Vinimay Pvt. Ltd Vs. The Dy. C.I.T A-15, Ashok Viha…

Common Cause v. Uol (5 SCC 222) — Cited in 3 Judgments | BharatTax