Dalmia Brothers (P.) Ltd. v. CIT

16 Taxmann.com 336High Court2011#22878 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2025.

Judgments citing Dalmia Brothers (P.) Ltd. v. CIT

Dnh Spinners Private Limited, Mumbai vs. Assistant Commissioner of Income Tax, Central Circle 1(2), Mumbai

In the result, the appeal being infructuous is dismissed

ITA 2624/MUM/2025[2008-09]Status: DisposedITAT Mumbai24 Jun 2025AY 2008-09

Bench: Shri Pawan Singh & Shri Prabhash Shankar

For Appellant: Shri Rushabh Mehta, CAFor Respondent: Shri Annavaram Kosuri, (Sr. AR)

Section 124(3)Section 143(3)Section 144Section 170(2)Section 80I

…IN THE INCOME-TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA No. 2624/MUM/2025 (A.Y. 2008-09) DNH Spinners Private v/s. Assistant Commissioner of Limited, Unit No. 1701, 17th बनाम Income Tax, Central Circle Floor, Supreme Headquarters, Junction of 14th and 33rd Road, Bandra West, Mumbai 400 050, Maharashtra 1(2), 9th Floor, Pratishtha Bhavan, Mumbai 400020, Maharashtra स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AADCD5709P Appellant/अपीलार्थी .. Respondent/प्रतिवादी Appellant by: Shri Rushabh Mehta, CA Respondent by: Shri Annavaram Kosur…

Arch Impex P. Ltd, Mumbai vs. DCIT Cen Cir 5(1), Mumbai

In the result, the appeal of the assessee is partly allowed while the appeal of the revenue is dismissed

ITA 7008/MUM/2016[2010-11]Status: DisposedITAT Mumbai17 Mar 2022AY 2010-11

For Appellant: Ajay SinghFor Respondent: S.A. Dhyani

Section 143Section 143(3)Section 147Section 148Section 14A

…1 ITA Nos. 7008 & 7475/Mum/2016 A.Y.2010-11 M/s Arch Impex P. Ld. Vs. DCIT, CC 5(1) IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORESHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER M/s Arch Impex Pvt. Ltd. Vs. DCIT, Central Circle -5(1) H-Wing, 4th Floor, Tex AIR India Building, Centre Opp. Saki Vihar Nariman Point, Road, Chandivali, Andheri Mumbai (E), Mumbai-400072 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AACCA9190Q Appellant .. Respondent DCIT, Central Circle -5(1) Vs. M/s Arch Impex Pvt. Ltd. Room No. 1928, 19th Floor, H-Wing, 4th Floor, Tex AIR India Building, Nari…

The Dy. CIT, Circle - 2(1), Vijayawada vs. Sri C.D.S.Prakasa Rao, L/H. C.D.V. Subba Rao, Vijayawada

In the result, appeal of the revenue is allowed for statistical purpose

ITA 44/VIZ/2013[2006-07]Status: DisposedITAT Visakhapatnam04 Jul 2018AY 2006-07

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.44/Viz/2013 (धििाारण िर्ा/Assessment Year:2006-07) Dy.Cit, Circle-2(1) Vs. C.D.V. Subba Rao Vijayawada Lr Of Late C.D.S. Prakasa Rao Prop.Prakash Arts, [Pan :Adapc2488D] Museum Road Governorpet Vijayawada [Pan : Adkpc7450P] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलार्थी की ओर से/ Appellant By : Shri R.S.Aravindakshan, Dr प्रत्यार्थी की ओर से/ Respondent By : Shri G.V.N.Hari, Ar

For Appellant: Shri R.S.Aravindakshan, DRFor Respondent: Shri G.V.N.Hari, AR

Section 143(3)Section 147Section 148Section 436oSection 43B

…आयकर अपीली यअधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर ससह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.44/Viz/2013 (धििाारण िर्ा/Assessment Year:2006-07) Dy.CIT, Circle-2(1) Vs. C.D.V. Subba Rao Vijayawada LR of Late C.D.S. Prakasa Rao Prop.Prakash Arts, [PAN :ADAPC2488D] Museum Road Governorpet Vijayawada [PAN : ADKPC7450P] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलार्थी की ओर से/ Appellant by : Shri…