Conventional Fastners v. CIT, Dehradun

256 Taxmann 61Supreme Court of India2018#17416 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2025.

Sections most often in play

Section 143(2)Section 143(3)Section 147Section 148Section 250(6)Section 80-IC(2)Section 80IC

Judgments citing Conventional Fastners v. CIT, Dehradun

M/S Brooks Laboratories Ltd., Baddi vs. ACIT, Circle, Panchkula

In the result, the appeal of the assessee is dismissed

ITA 595/CHANDI/2023[2012-13]Status: DisposedITAT Chandigarh28 Jan 2025AY 2012-13

Bench: SHRI. VIKRAM SINGH YADAV (Accountant Member), SHRI. PARESH M. JOSHI (Judicial Member)

For Appellant: Shri Ashwani Kumar, C.AFor Respondent: Shri Vivek ardhan, Addl. CIT
Section 143(2)Section 143(3)Section 148Section 250(6)Section 80Section 80I

…tra, the Ld. DR submitted that even though the Coordinate Bench in assessee’s own case for A.Y. 2011-12 has decided in favour of the assessee however, there is a subsequent decision of Hon’ble Supreme Court in case of Conventional Fastners Vs. CIT reported in 256 Taxmann 61 (SC) wherein the Hon’ble Supreme Court has settled the issue in respect of allowability of deduction under section 80IC on interest income earned on fixed deposits and following the same, the Ld. CIT(A) has dismissed the grounds of appeal so taken by the assessee. Further, he relied on the findings of the Ld. CIT(A) and submitted that even on…

Nhpc Ltd, Faridabad vs. DCIT, Circle-II, Faridabad

In the result, appeal of the Assessee is allowed

ITA 1804/DEL/2018[2015-16]Status: DisposedITAT Delhi18 Oct 2022AY 2015-16

Bench: Shri Anil Chaturvedi & Shri Anubhav Sharma

For Appellant: Shri Ved Jain, Advocate &For Respondent: Ms. Sarita Kumar, CIT-DR
Section 115JSection 143(3)Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “E” : DELHI BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA.No.1804/Del./2018 Assessment Year 2015-2016 NHPC Ltd., The DCIT, Circle-II, NHPC Office Complex, 4th Floor, Finance Division, New CGO Complex, Sector-33, vs. B-Block, NH-IV, NIT, Faridabad – 121 003 Haryana. Faridabad. PAN AAACN0149C (Appellant) (Respondent) For Assessee : Shri Ved Jain, Advocate & Shri Aman Garg, C.A. For Revenue : Ms. Sarita Kumar, CIT-DR Date of Hearing : 13.10.2022 Date of Pronouncement : 18.10.2022 ORDER PER ANIL CHATURVEDI, A.M. : This…

Nhpc Ltd, Faridabad vs. DCIT, Circle-II, Faridabad

In the result, the appeal of the assessee is allowed

ITA 1803/DEL/2018[2014-15]Status: DisposedITAT Delhi15 Feb 2022AY 2014-15

Bench: Sh. Amit Shukladr. B. R. R. Kumarita No. 1803/Del/2018 : Asstt. Year : 2014-15 Nhpc Ltd., Vs Dcit, Nhpc Office Complex, 4Th Floor, Circle-Ii, Finance Division, Sector-33, Faridabad Faridabad-121003 (Appellant) (Respondent) Pan No. Aaacn0149C Assessee By : Sh. Ved Jain, Adv. Revenue By : Sh. M. N. Shete, Sr. Dr Date Of Hearing: 23.11.2021 Date Of Pronouncement: 15.02.2022

For Appellant: Sh. Ved Jain, AdvFor Respondent: Sh. M. N. Shete, Sr. DR
Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 1803/Del/2018 : Asstt. Year : 2014-15 NHPC Ltd., Vs DCIT, NHPC Office Complex, 4th Floor, Circle-II, Finance Division, Sector-33, Faridabad Faridabad-121003 (APPELLANT) (RESPONDENT) PAN No. AAACN0149C Assessee by : Sh. Ved Jain, Adv. Revenue by : Sh. M. N. Shete, Sr. DR Date of Hearing: 23.11.2021 Date of Pronouncement: 15.02.2022 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the assessee against the orders of the ld. CIT…

DCIT, Faridabad vs. M/S. Nhpc Ltd., Faridabad

ITA 466/DEL/2016[2011-12]Status: DisposedITAT Delhi26 Jul 2019AY 2011-12

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Ms. Nidhi Srivastava, CIT DR
Section 115JSection 14ASection 80Section 80l

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘B’ : NEW DELHI) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.466/Del./2016 (ASSESSMENT YEAR : 2011-12) Addl.CIT, Range II, vs. M/s. N.H.P.C. Ltd., Faridabad. NHPC Complex, Sector 33, Faridabad. (PAN : AAACN0149C) ITA No.297/Del./2016 (ASSESSMENT YEAR : 2011-12) M/s. N.H.P.C. Ltd., vs. Addl.CIT, Range II, NHPC Complex, Sector 33, Faridabad. Faridabad. (PAN : AAACN0149C) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Ved Jain, Advocate Shri Himanshu Aggarwal, CA Shri Akshit Goel, CA REVENUE BY : Ms. Nidhi Srivastava, CIT DR…

M/S Nhpc Ltd., Faridabad vs. Addl. CIT, New Delhi

ITA 297/DEL/2016[2011-12]Status: DisposedITAT Delhi26 Jul 2019AY 2011-12

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Ms. Nidhi Srivastava, CIT DR
Section 115JSection 14ASection 80Section 80l

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘B’ : NEW DELHI) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.466/Del./2016 (ASSESSMENT YEAR : 2011-12) Addl.CIT, Range II, vs. M/s. N.H.P.C. Ltd., Faridabad. NHPC Complex, Sector 33, Faridabad. (PAN : AAACN0149C) ITA No.297/Del./2016 (ASSESSMENT YEAR : 2011-12) M/s. N.H.P.C. Ltd., vs. Addl.CIT, Range II, NHPC Complex, Sector 33, Faridabad. Faridabad. (PAN : AAACN0149C) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Ved Jain, Advocate Shri Himanshu Aggarwal, CA Shri Akshit Goel, CA REVENUE BY : Ms. Nidhi Srivastava, CIT DR…

Conventional Fastners v. CIT, Dehradun (256 Taxmann 61) — Cited in 5 Judgments | BharatTax