DCIT v. Ashok Nagrath

57 Taxmann.com 15High Court2015#15975 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2018 to 2019.

Also reported as

154 ITD 448

Judgments citing DCIT v. Ashok Nagrath

Smt. Shobha Sardana, New Delhi vs. DCIT, Faridabad

In the result, the appeal of the assessee is dismissed

ITA 4978/DEL/2016[2010-11]Status: DisposedITAT Delhi31 Jul 2019AY 2010-11

Bench: Shri O.P. Kant & Shri K.N. Charyassessment Year: 2010-11 Smt. Shobha Sardana, Vs. Dcit, C/O-M/S. Rra Taxindia, D- Central Circle-I, 28, South Extension, Part-1, Faridabad New Delhi. Pan :Abaps9735M (Appellant) (Respondent) Appellant By Dr. Rakesh Gupta & Sh. Somil Aggarwal, Advocates Respondent By Sh. S.S. Rana, Cit(Dr)

Section 132(1)Section 143(3)Section 271Section 271A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘G’, NEW DELHI BEFORE SHRI O.P. KANT, ACCOUNTANT MEMBER AND SHRI K.N. CHARY, JUDICIAL MEMBER Assessment Year: 2010-11 Smt. Shobha Sardana, Vs. DCIT, C/o-M/s. RRA TAXINDIA, D- Central Circle-I, 28, South Extension, Part-1, Faridabad New Delhi. PAN :ABAPS9735M (Appellant) (Respondent) Appellant by Dr. Rakesh Gupta & Sh. Somil Aggarwal, Advocates Respondent by Sh. S.S. Rana, CIT(DR) Date of hearing 11.07.2019 Date of pronouncement 31.07.2019 ORDER PER O.P. KANT, A.M.: This appeal by the assessee is directed against order dated 08/08/2016 passed by the Ld. Commission…

M/S. Narsi Iron and Steel Pvt. Ltd., Uttar Pradesh vs. DCIT, New Delhi

In the result, the appeal is dismissed

ITA 3547/DEL/2015[2009-10]Status: DisposedITAT Delhi28 Jan 2019AY 2009-10

Bench: : Shri Amit Shukla & Shri L.P. Sahu

Section 132(4)Section 153ASection 271Section 271A

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘E’, New Delhi Before : Shri Amit Shukla, Judicial Member And Shri L.P. Sahu, Accountant Member ITA No. 3547/Del./2015 Assessment Year: 2009-10 M/s. Narsi Iron & Steel Pvt. Ltd. S-1, vs. D.C.I.T., Central Circle-5 Industrial Area Site-A, Mathura (U.P.) New Delhi (PAN : AAACN3681P) (Appellant) (Respondent) Appellant by Shri S.S. Rana, CIT/DR Respondent by Shri Rajiv Saxena, Advocate and Shri Ajit Kumar Jha, Advocate Date of Hearing 05.12.2018 Date of Pronouncement 28.01.2019 ORDER Per L.P. Sahu, A.M.: This appeal by the assessee arises out of the order passe…

M/S Keti Sangam Infrastructure (I) Ltd., Indore vs. The DCIT (Central), Indore

In the result, all the 12 appeals filed at the instance of

ITA 1341/IND/2016[2009-10]Status: DisposedITAT Indore27 Jun 2018AY 2009-10

Bench: Shri Kul Bharat & Shri Manish Borad

Section 132Section 143(3)Section 153ASection 271(1)(c)Section 274

…Keti Sangam, etc. ITA Nos. 516/2017, 603/Ind/2016 etc. IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCHE, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER ITA Nos. 516/Ind/2017, 1341, 1342,602 & 603/Ind/2016 AYs:2007-08, 2009-10,2010-11,2011-12 & 2012-13 Keti Sangam Dy. Commissioner of Income tax Infrastructure (I) Ltd. (Central), Indore बनाम/ Indore Vs. (Appellant ) (Respondent) ITA Nos. 1343 & 601/Ind/2016 A.Ys. 2010-11 & 2011-12 Keti-T Construction Dy. Commissioner of Income tax (Central), Indore (India) Ltd. बनाम/ Indore Vs. (Appellant ) (Respondent) ITA Nos. 5…

M/S Shree Coal Enterprises (I) Pvt. Ltd., Bhopal vs. The ACIT 3(1), Bhopal

In the result, all the 12 appeals filed at the instance of

ITA 1337/IND/2016[2006-07]Status: DisposedITAT Indore27 Jun 2018AY 2006-07

Bench: Shri Kul Bharat & Shri Manish Borad

Section 132Section 143(3)Section 153ASection 271(1)(c)Section 274

…Keti Sangam, etc. ITA Nos. 516/2017, 603/Ind/2016 etc. IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCHE, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER ITA Nos. 516/Ind/2017, 1341, 1342,602 & 603/Ind/2016 AYs:2007-08, 2009-10,2010-11,2011-12 & 2012-13 Keti Sangam Dy. Commissioner of Income tax Infrastructure (I) Ltd. (Central), Indore बनाम/ Indore Vs. (Appellant ) (Respondent) ITA Nos. 1343 & 601/Ind/2016 A.Ys. 2010-11 & 2011-12 Keti-T Construction Dy. Commissioner of Income tax (Central), Indore (India) Ltd. बनाम/ Indore Vs. (Appellant ) (Respondent) ITA Nos. 5…

M/S Keti Sangham Infrastruture (I) Limited, Indore vs. Deputy Commissioner of Income Tax (Central), Indore

In the result, all the 12 appeals filed at the instance of

ITA 516/IND/2017[2007-08]Status: DisposedITAT Indore22 Jun 2018AY 2007-08

Bench: Shri Kul Bharat & Shri Manish Borad

Section 132Section 143(3)Section 153ASection 271(1)(c)Section 274

…Keti Sangam, etc. ITA Nos. 516/2017, 603/Ind/2016 etc. IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCHE, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER ITA Nos. 516/Ind/2017, 1341, 1342,602 & 603/Ind/2016 AYs:2007-08, 2009-10,2010-11,2011-12 & 2012-13 Keti Sangam Dy. Commissioner of Income tax Infrastructure (I) Ltd. (Central), Indore बनाम/ Indore Vs. (Appellant ) (Respondent) ITA Nos. 1343 & 601/Ind/2016 A.Ys. 2010-11 & 2011-12 Keti-T Construction Dy. Commissioner of Income tax (Central), Indore (India) Ltd. बनाम/ Indore Vs. (Appellant ) (Respondent) ITA Nos. 5…

ACIT, New Delhi vs. M/S Ssa, International Ltd., New Delhi

ITA 5051/DEL/2013[2010-11]Status: DisposedITAT Delhi30 May 2018AY 2010-11

Bench: Shri N.K. Saini & Shri Kuldip Singh

For Appellant: Shri Salil Kapoor, AdvocateFor Respondent: Shri S.S. Rana, CIT DR
Section 132Section 132(1)Section 271A

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘G’ : NEW DELHI) BEFORE SHRI N.K. SAINI, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.5051/Del./2013 (ASSESSMENT YEAR : 2010-11) ACIT, Central Circle 7, vs. M/s. SSA International Ltd., New Delhi. M – 71, Market, Greater Kailash Part-II, New Delhi – 110 048. (PAN : AACCS2413A) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Salil Kapoor, Advocate Shri Sumit Lal Chandani, Advocate Ms. Ananya Kapoor, Advocate REVENUE BY : Shri S.S. Rana, CIT DR Date of Hearing : 26.04.2018 Date of Order : 30.05.2018 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : The…

DCIT v. Ashok Nagrath (57 Taxmann.com 15) — Cited in 6 Judgments | BharatTax