D' in Assistant Commissioner of Income-tax, Central Circle- IX, New Delhi v. Ravnet Solutions (P.) Ltd.

93 Taxmann.com 59Reported decision2018#21761 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2020.

Judgments citing D' in Assistant Commissioner of Income-tax, Central Circle- IX, New Delhi v. Ravnet Solutions (P.) Ltd.

INCOME TAX OFFICER, BUNDI vs. M/S ARAVALI PRIME CONSULTANTS PVT. LTD., BUNDI

In the result, the appeal filed by the Revenue is dismissed with no order as to cost

ITA 801/JPR/2019[2009-10]Status: DisposedITAT Jaipur14 Sept 2020AY 2009-10

Bench: The Ld. Cit(A) Who After Considering The Case Of Both The Parties

For Appellant: Shri S.L.Poddar, AdvocateFor Respondent: Smt. Runi Paul , Addl. CIT -. DR &
Section 143(3)Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh jes’k lh-'kekZ] ys[kk lnL; ,o lanhi xkslkbZ] U;kf;d lnL; ds le{k BEFORE: SHRI RAMESH C SHARMA, AM & SHRI SANDEEP GOSAIN, JM vk;dj vihy la-@ITA No.801/JP/2019 fu/kZkj.k o"kZ@Assessment Year : 2009-10 cuke The ITO M/s. Aravali Prime Consultants Pvt. Ltd. Vs. Bundi Jajoo Sadan, Khoja Gate Road, Bundi LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAGCA6396 N vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by: Smt. Runi Paul , Addl. CIT -. DR & Shri B.K. Gupta, CIT – DR fu/kZkfjrh dh vksj ls…

DCIT, NEW DELHI vs. M/S SHARP MENTHOL INDIA LTD., DELHI

Appeal is partly allowed for statistical purpose

ITA 3642/DEL/2008[2003-04]Status: DisposedITAT Delhi29 Nov 2018AY 2003-04

Bench: Shri R. K. Panda & Ms Suchitra Kamblesharp Mint Ltd. Vs Dcit (Formerly Known As Sharp Menthol Central Circle-22 India Ltd. & Thereafter As Sharp New Delhi Global Ltd.) 1St Floor, Sagar Entre, Plot No. 9, Gujranwalan Town New Delhi- 110009 (Appellant) (Respondent) Dcit Vs Sharp Mint Ltd. Central Circle-22 1St Floor, Sagar Entre, New Delhi Plot No. 9, Gujranwalan Town New Delhi- 110009 (Appellant) (Respondent)

Section 132Section 143(3)Section 153ASection 80H

…The Ld. AR relied upon the following case laws on merits: i. Kabul Chawla 380 ITR 473(Del.) ii) Best Infrastructure India (P.) Ltd. 397 ITR 82(Del) iii) Aggarwal Entertainment P. Ltd. (2016) 72 Taxmann.com 340( Del. Tri.) iv) Ravneet Solutions P. Ltd. (2018) 93 Taxmann.com 59 (HN) 7. The Ld. DR submitted that as mentioned in Para 3 of assessment order, the assessee surrendered an amount of Rs.1,04,16,783/- u/s 132(4) for A.Y.2002-03 & Rs.6,80,35,942/- for A.Y.2003-04. The assessee filed return of income u/s 139(1) disclosing income of Rs. 1,76,33,950/-. In response to notice u/s 153A, the assessee filed return…

SHARP MENTHOL INDIA LTD.,NEW DELHI vs. DCIT, NEW DELHI

Appeal is partly allowed for statistical purpose

ITA 3624/DEL/2008[2004-05]Status: DisposedITAT Delhi29 Nov 2018AY 2004-05

Bench: Shri R. K. Panda & Ms Suchitra Kamblesharp Mint Ltd. Vs Dcit (Formerly Known As Sharp Menthol Central Circle-22 India Ltd. & Thereafter As Sharp New Delhi Global Ltd.) 1St Floor, Sagar Entre, Plot No. 9, Gujranwalan Town New Delhi- 110009 (Appellant) (Respondent) Dcit Vs Sharp Mint Ltd. Central Circle-22 1St Floor, Sagar Entre, New Delhi Plot No. 9, Gujranwalan Town New Delhi- 110009 (Appellant) (Respondent)

Section 132Section 143(3)Section 153ASection 80H

…The Ld. AR relied upon the following case laws on merits: i. Kabul Chawla 380 ITR 473(Del.) ii) Best Infrastructure India (P.) Ltd. 397 ITR 82(Del) iii) Aggarwal Entertainment P. Ltd. (2016) 72 Taxmann.com 340( Del. Tri.) iv) Ravneet Solutions P. Ltd. (2018) 93 Taxmann.com 59 (HN) 7. The Ld. DR submitted that as mentioned in Para 3 of assessment order, the assessee surrendered an amount of Rs.1,04,16,783/- u/s 132(4) for A.Y.2002-03 & Rs.6,80,35,942/- for A.Y.2003-04. The assessee filed return of income u/s 139(1) disclosing income of Rs. 1,76,33,950/-. In response to notice u/s 153A, the assessee filed return…

SHARP MENTHOL INDIA LTD.,NEW DELHI vs. DCIT, NEW DELHI

Appeal is partly allowed for statistical purpose

ITA 3623/DEL/2008[2002-03]Status: DisposedITAT Delhi29 Nov 2018AY 2002-03

Bench: Shri R. K. Panda & Ms Suchitra Kamblesharp Mint Ltd. Vs Dcit (Formerly Known As Sharp Menthol Central Circle-22 India Ltd. & Thereafter As Sharp New Delhi Global Ltd.) 1St Floor, Sagar Entre, Plot No. 9, Gujranwalan Town New Delhi- 110009 (Appellant) (Respondent) Dcit Vs Sharp Mint Ltd. Central Circle-22 1St Floor, Sagar Entre, New Delhi Plot No. 9, Gujranwalan Town New Delhi- 110009 (Appellant) (Respondent)

Section 132Section 143(3)Section 153ASection 80H

…The Ld. AR relied upon the following case laws on merits: i. Kabul Chawla 380 ITR 473(Del.) ii) Best Infrastructure India (P.) Ltd. 397 ITR 82(Del) iii) Aggarwal Entertainment P. Ltd. (2016) 72 Taxmann.com 340( Del. Tri.) iv) Ravneet Solutions P. Ltd. (2018) 93 Taxmann.com 59 (HN) 7. The Ld. DR submitted that as mentioned in Para 3 of assessment order, the assessee surrendered an amount of Rs.1,04,16,783/- u/s 132(4) for A.Y.2002-03 & Rs.6,80,35,942/- for A.Y.2003-04. The assessee filed return of income u/s 139(1) disclosing income of Rs. 1,76,33,950/-. In response to notice u/s 153A, the assessee filed return…

D' in Assistant Commissioner of Income-tax, Central Circle- IX, New Delhi v. Ravnet Solutions (P.) Ltd. (93 Taxmann.com 59) — Cited in 4 Judgments | BharatTax