Deputy Commissioner of Income Tax, Central Circle-2(2), Ahmedabad v. Sandip M.Patel

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judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2020.

Judgments citing Deputy Commissioner of Income Tax, Central Circle-2(2), Ahmedabad v. Sandip M.Patel

THE ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2, , RAJAHMUNDRY vs. K.V.V.S.N.ASSOCIATES,, TANUKU

In the result, appeals of the revenue as well as the cross objections of the assessee are dismissed

ITA 111/VIZ/2018[2014-15]Status: DisposedITAT Visakhapatnam28 Feb 2020AY 2014-15

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकरअपील सं./I.T.A.No.107/Viz/2018 To 111/Viz/2018 (निर्धारण वर्ा/Assessment Year :2010-11 To 2014-15 Respectively) Asst. Commissioner Of Vs. M/S K.V.V.S.N.Associates Income Tax D.No.20-8-5, Nadellavari Street Central Circle-2 Tanuku Rajahmundry West Godavari Dist. [Pan : Aaifk3522 (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.22/Viz/2018 To 26/Viz/2018 (Arising Out Of I.T.A.No.107/Viz/2018 To 111/Viz/2018) (निर्धारण वर्ा/Assessment Year :2010-11 To 2014-15 Respectively) Vs. Asst. Commissioner Of M/S K.V.V.S.N.Associates D.No.20-8-5, Nadellavari Street Income Tax Tanuku Central Circle-2 West Godavari Dist. Rajahmundry [Pan : Aaifk3522F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) रधजस्व कीओर से /Revenue By : Shri Ravi Shankar Narayan, Cit, Dr निर्धाऩरती की ओर से / Assessee By : Shri G.V.N.Hari, Ar सुिवधई की तधरीख / Date Of Hearing : 26.02.2020 घोर्णध की तधरीख/Date Of Pronouncement : 28 .02.2020

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri Ravi Shankar Narayan
Section 132Section 133ASection 143(3)Section 153C

…आयकरअपीलीयअधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगााराि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर धसंह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकरअपील सं./I.T.A.No.107/Viz/2018 to 111/Viz/2018 (निर्धारण वर्ा/Assessment Year :2010-11 to 2014-15 respectively) Asst. Commissioner of Vs. M/s K.V.V.S.N.Associates Income Tax D.No.20-8-5, Nadellavari Street Central Circle-2 Tanuku Rajahmundry West Godavari Dist. [PAN : AAIFK3522 (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cros…

THE ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2, , RAJAHMUNDRY vs. K.V.V.S.N.ASSOCIATES,, TANUKU

In the result, appeals of the revenue as well as the cross objections of the assessee are dismissed

ITA 110/VIZ/2018[2013-14]Status: DisposedITAT Visakhapatnam28 Feb 2020AY 2013-14

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकरअपील सं./I.T.A.No.107/Viz/2018 To 111/Viz/2018 (निर्धारण वर्ा/Assessment Year :2010-11 To 2014-15 Respectively) Asst. Commissioner Of Vs. M/S K.V.V.S.N.Associates Income Tax D.No.20-8-5, Nadellavari Street Central Circle-2 Tanuku Rajahmundry West Godavari Dist. [Pan : Aaifk3522 (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.22/Viz/2018 To 26/Viz/2018 (Arising Out Of I.T.A.No.107/Viz/2018 To 111/Viz/2018) (निर्धारण वर्ा/Assessment Year :2010-11 To 2014-15 Respectively) Vs. Asst. Commissioner Of M/S K.V.V.S.N.Associates D.No.20-8-5, Nadellavari Street Income Tax Tanuku Central Circle-2 West Godavari Dist. Rajahmundry [Pan : Aaifk3522F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) रधजस्व कीओर से /Revenue By : Shri Ravi Shankar Narayan, Cit, Dr निर्धाऩरती की ओर से / Assessee By : Shri G.V.N.Hari, Ar सुिवधई की तधरीख / Date Of Hearing : 26.02.2020 घोर्णध की तधरीख/Date Of Pronouncement : 28 .02.2020

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri Ravi Shankar Narayan
Section 132Section 133ASection 143(3)Section 153C

…आयकरअपीलीयअधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगााराि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर धसंह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकरअपील सं./I.T.A.No.107/Viz/2018 to 111/Viz/2018 (निर्धारण वर्ा/Assessment Year :2010-11 to 2014-15 respectively) Asst. Commissioner of Vs. M/s K.V.V.S.N.Associates Income Tax D.No.20-8-5, Nadellavari Street Central Circle-2 Tanuku Rajahmundry West Godavari Dist. [PAN : AAIFK3522 (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cros…

THE ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2, , RAJAHMUNDRY vs. K.V.V.S.N.ASSOCIATES,, TANUKU

In the result, appeals of the revenue as well as the cross objections of the assessee are dismissed

ITA 109/VIZ/2018[2012-13]Status: DisposedITAT Visakhapatnam28 Feb 2020AY 2012-13

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकरअपील सं./I.T.A.No.107/Viz/2018 To 111/Viz/2018 (निर्धारण वर्ा/Assessment Year :2010-11 To 2014-15 Respectively) Asst. Commissioner Of Vs. M/S K.V.V.S.N.Associates Income Tax D.No.20-8-5, Nadellavari Street Central Circle-2 Tanuku Rajahmundry West Godavari Dist. [Pan : Aaifk3522 (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.22/Viz/2018 To 26/Viz/2018 (Arising Out Of I.T.A.No.107/Viz/2018 To 111/Viz/2018) (निर्धारण वर्ा/Assessment Year :2010-11 To 2014-15 Respectively) Vs. Asst. Commissioner Of M/S K.V.V.S.N.Associates D.No.20-8-5, Nadellavari Street Income Tax Tanuku Central Circle-2 West Godavari Dist. Rajahmundry [Pan : Aaifk3522F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) रधजस्व कीओर से /Revenue By : Shri Ravi Shankar Narayan, Cit, Dr निर्धाऩरती की ओर से / Assessee By : Shri G.V.N.Hari, Ar सुिवधई की तधरीख / Date Of Hearing : 26.02.2020 घोर्णध की तधरीख/Date Of Pronouncement : 28 .02.2020

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri Ravi Shankar Narayan
Section 132Section 133ASection 143(3)Section 153C

…आयकरअपीलीयअधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगााराि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर धसंह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकरअपील सं./I.T.A.No.107/Viz/2018 to 111/Viz/2018 (निर्धारण वर्ा/Assessment Year :2010-11 to 2014-15 respectively) Asst. Commissioner of Vs. M/s K.V.V.S.N.Associates Income Tax D.No.20-8-5, Nadellavari Street Central Circle-2 Tanuku Rajahmundry West Godavari Dist. [PAN : AAIFK3522 (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cros…

THE ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2, , RAJAHMUNDRY vs. K.V.V.S.N.ASSOCIATES,, TANUKU

In the result, appeals of the revenue as well as the cross objections of the assessee are dismissed

ITA 108/VIZ/2018[2011-12]Status: DisposedITAT Visakhapatnam28 Feb 2020AY 2011-12

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकरअपील सं./I.T.A.No.107/Viz/2018 To 111/Viz/2018 (निर्धारण वर्ा/Assessment Year :2010-11 To 2014-15 Respectively) Asst. Commissioner Of Vs. M/S K.V.V.S.N.Associates Income Tax D.No.20-8-5, Nadellavari Street Central Circle-2 Tanuku Rajahmundry West Godavari Dist. [Pan : Aaifk3522 (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection No.22/Viz/2018 To 26/Viz/2018 (Arising Out Of I.T.A.No.107/Viz/2018 To 111/Viz/2018) (निर्धारण वर्ा/Assessment Year :2010-11 To 2014-15 Respectively) Vs. Asst. Commissioner Of M/S K.V.V.S.N.Associates D.No.20-8-5, Nadellavari Street Income Tax Tanuku Central Circle-2 West Godavari Dist. Rajahmundry [Pan : Aaifk3522F] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) रधजस्व कीओर से /Revenue By : Shri Ravi Shankar Narayan, Cit, Dr निर्धाऩरती की ओर से / Assessee By : Shri G.V.N.Hari, Ar सुिवधई की तधरीख / Date Of Hearing : 26.02.2020 घोर्णध की तधरीख/Date Of Pronouncement : 28 .02.2020

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri Ravi Shankar Narayan
Section 132Section 133ASection 143(3)Section 153C

…आयकरअपीलीयअधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगााराि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर धसंह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकरअपील सं./I.T.A.No.107/Viz/2018 to 111/Viz/2018 (निर्धारण वर्ा/Assessment Year :2010-11 to 2014-15 respectively) Asst. Commissioner of Vs. M/s K.V.V.S.N.Associates Income Tax D.No.20-8-5, Nadellavari Street Central Circle-2 Tanuku Rajahmundry West Godavari Dist. [PAN : AAIFK3522 (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cros…

ACIT, NEW DELHI vs. M/S GARDENIA SHELTERS (P) LTD., NOIDA

In the result, appeal filed by the Revenue and Cross

ITA 612/DEL/2013[2010-11]Status: DisposedITAT Delhi21 Jul 2016AY 2010-11

Bench: Shri G. D. Agrawal, Hon’Ble & Smt. Beena A. Pillai

For Appellant: Shri T. Vasanthan, Sr. DRFor Respondent: Shri C S Agarwal, Sr. Adv
Section 194Section 194ASection 194A(3)(iii)Section 194J

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘C’, NEW DELHI BEFORE SHRI G. D. AGRAWAL, HON’BLE VICE PRESIDENT AND SMT. BEENA A. PILLAI, JUDICIAL MEMBER I.T.A. No.612/Del/2013 (Assessment Year 2010-11) ACIT, Circle 50(1), Vs. Gardenia Shelters P. Ltd., New Delhi C-56/5, 4th Floor, Sector 62, NOIDA GIR / PAN :AADCG4091K C.O. No.161/Del/2013 (Assessment Year 2010-11) Gardenia Shelters P. Ltd., Vs. ACIT, Circle 50(12), C-56/5, 4Th Floor, New Delhi Sector 62, NOIDA (Appellant) (Respondent) Appellant by :Shri T. Vasanthan, Sr. DR Respondent by :Shri C S Agarwal, Sr. Adv., Shri R P Mall, Adv. Date of hearin…

ACIT CC vs. PANCHSHEEL HOMES (P) LTD,

The appeal of the department is dismissed

ITA 4144/DEL/2007[2003-2004]Status: DisposedITAT Delhi13 Jul 2016AY 2003-2004

Bench: Shri J.S. Reddy & Shri Sudhanshu Srivastava

Section 132(1)Section 153ASection 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘C’ NEW DELHI BEFORE SHRI J.S. REDDY, ACCOUNTANT MEMBER & SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA No.-4144/Del/2007 (Assessment Year: 2003-04) ACIT vs M/s Panchsheel Homes P. Ltd. Central Circle, (Director Sh. Ashok Chaudhary) Meerut. 195-A, East Model Town, Ghaziabad. AACCP6695F & Cross Objection No.-83/Del/2007 (In ITA No. 4144/Del/2007) (Assessment Year: 2003-04) M/s Panchsheel Homes P. Ltd. vs ACIT (Director Sh. Ashok Chaudhary) Central Circle, 195-A, East Model Town, Meerut. Ghaziabad. AACCP6695F Assessee by S/Sh. L.M. Aggarwal & Dipanshu Aggarwal…

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…

DCIT, NEW DELHI vs. M/S. INVENSYS INDIA (P) LTD., NEW DELHI

ITA 4132/DEL/2010[2002-03]Status: DisposedITAT Delhi04 Mar 2016AY 2002-03

Bench: Shri H.S.Sidhu & Shri Prashant Maharishidcit, Invensys India (P) Ltd., Circle-11(1), No.18, Kotla Lane, Vs. C.R.Building, Rouse Avenue, New Delhi New Delhi Pan:Aabcs8027M (Appellant) (Respondent)

For Appellant: Sh.A.K. Saroha, CIT DRFor Respondent: Sh Salil Kapoor, Adv
Section 143(3)Section 148

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE SHRI H.S.SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER DCIT, Invensys India (P) Ltd., Circle-11(1), No.18, Kotla Lane, Vs. C.R.Building, Rouse Avenue, New Delhi New Delhi PAN:AABCS8027M (Appellant) (Respondent) C.O. No.355/Del/2010 (ITA No. 4132/Del/2010) (Assessment Year: 2002-03) Invensys India (P) Ltd., DCIT, No.18, Kotla Lane, Circle-11(1), Vs. Rouse Avenue, C.R.Building, New Delhi New Delhi PAN:AABCS8027M (Appellant) (Respondent) Assessee by : Sh.A.K. Saroha, CIT DR Respondent by: Sh Salil Kapoor, Adv Sh. Sunit Lal Chan…

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…

ITO, NEW DELHI vs. M/S VISHU IMPEX PVT. LTD., NEW DELHI

In the result, both the appeals of the Revenue are dismissed and the

ITA 3703/DEL/2011[2007-08]Status: DisposedITAT Delhi31 Dec 2015AY 2007-08

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

For Appellant: Shri Rajkumar Gupta, Adv
Section 275(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘H’: NEW DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER, AND SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA No. 2765/Del /2011 ITA No. 3703/Del /2011 [Assessment Year: 2007-08] The Income-tax Officer Vs. M/s Vishu Impex Pvt. Ltd Ward 17(4) D-108, Panchsheel Enclave New Delhi New Delhi - 17 PAN : AAACV 8190 R CO No. 17/Del/2015 [A/o ITA No. 2765/Del /2011] & CO No. 18/Del/2015 ITA No. 3703/Del /2011 [Assessment Year: 2007-08] M/s Vishu Impex Pvt. Ltd Vs. The Income –tax Officer D-108, Panchsheel Enclave Ward 17(4) New Delhi New Delhi - 17 PAN : AAACV 8190 R [Ap…

ITO, NEW DELHI vs. M/S VISHU IMPEX PVT. LTD., NEW DELHI

In the result, both the appeals of the Revenue are dismissed and the

ITA 2765/DEL/2011[2007-08]Status: DisposedITAT Delhi31 Dec 2015AY 2007-08

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

For Appellant: Shri Rajkumar Gupta, Adv
Section 275(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘H’: NEW DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER, AND SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA No. 2765/Del /2011 ITA No. 3703/Del /2011 [Assessment Year: 2007-08] The Income-tax Officer Vs. M/s Vishu Impex Pvt. Ltd Ward 17(4) D-108, Panchsheel Enclave New Delhi New Delhi - 17 PAN : AAACV 8190 R CO No. 17/Del/2015 [A/o ITA No. 2765/Del /2011] & CO No. 18/Del/2015 ITA No. 3703/Del /2011 [Assessment Year: 2007-08] M/s Vishu Impex Pvt. Ltd Vs. The Income –tax Officer D-108, Panchsheel Enclave Ward 17(4) New Delhi New Delhi - 17 PAN : AAACV 8190 R [Ap…

DCIT, NEW DELHI vs. SH. SANJAY JAIN, NEW DELHI

In the result, appeals of the department are dismissed and the Cross Objections of the assessee’s are allowed as indicated above

ITA 5325/DEL/2013[2005-06]Status: DisposedITAT Delhi06 Oct 2015AY 2005-06

Bench: Sh. N. K. Saini, Am & Sh. A. T. Varkey, Jm

Section 132Section 153A

…THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. N. K. Saini, AM And Sh. A. T. Varkey, JM ITA Nos. 3158 to 3162/Del/2011 Asstt. Years : 2001-02, 2002-03, 2004-05, 2006-07 & 2007-08 Jt. Commissioner of Income Vs M/s Surya Vinayak Industries Ltd., E-3, 1st Floor, Phase-II, Tax, Central Circle-25, New Delhi Mangolpuri Industrial Area, Delhi-110034 (APPELLANT) (RESPONDENT) CO Nos. 265 to 269/Del/2011 Asstt. Years : 2001-02, 2002-03, 2004-05, 2006-07 & 2007-08 M/s Surya Vinayak Industries Vs Jt. Commissioner of Income Ltd., E-3, 1st Floor, Phase-II, Tax, Central Circle-25, Mangolpuri Industria…

SH. SANJAY JAIN,NEW DELHI vs. DCIT, NEW DELHI

In the result, appeals of the department are dismissed and the Cross Objections of the assessee’s are allowed as indicated above

ITA 5024/DEL/2011[2002-03]Status: DisposedITAT Delhi06 Oct 2015AY 2002-03

Bench: Sh. N. K. Saini, Am & Sh. A. T. Varkey, Jm

Section 132Section 153A

…THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. N. K. Saini, AM And Sh. A. T. Varkey, JM ITA Nos. 3158 to 3162/Del/2011 Asstt. Years : 2001-02, 2002-03, 2004-05, 2006-07 & 2007-08 Jt. Commissioner of Income Vs M/s Surya Vinayak Industries Ltd., E-3, 1st Floor, Phase-II, Tax, Central Circle-25, New Delhi Mangolpuri Industrial Area, Delhi-110034 (APPELLANT) (RESPONDENT) CO Nos. 265 to 269/Del/2011 Asstt. Years : 2001-02, 2002-03, 2004-05, 2006-07 & 2007-08 M/s Surya Vinayak Industries Vs Jt. Commissioner of Income Ltd., E-3, 1st Floor, Phase-II, Tax, Central Circle-25, Mangolpuri Industria…

JCIT, NEW DELHI vs. M/S SURYA VINAYAK INDUSTRIES LTD. AMALGAMATED COMPANY OF AMALGAMATING COMPANY M/S. RIM ZIM VALLEY PRODUCTS PVT. LTD., NEW DELHI

In the result, appeals of the department are dismissed and the Cross Objections of the assessee’s are allowed as indicated above

ITA 3170/DEL/2011[2006-07]Status: DisposedITAT Delhi06 Oct 2015AY 2006-07

Bench: Sh. N. K. Saini, Am & Sh. A. T. Varkey, Jm

Section 132Section 153A

…THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. N. K. Saini, AM And Sh. A. T. Varkey, JM ITA Nos. 3158 to 3162/Del/2011 Asstt. Years : 2001-02, 2002-03, 2004-05, 2006-07 & 2007-08 Jt. Commissioner of Income Vs M/s Surya Vinayak Industries Ltd., E-3, 1st Floor, Phase-II, Tax, Central Circle-25, New Delhi Mangolpuri Industrial Area, Delhi-110034 (APPELLANT) (RESPONDENT) CO Nos. 265 to 269/Del/2011 Asstt. Years : 2001-02, 2002-03, 2004-05, 2006-07 & 2007-08 M/s Surya Vinayak Industries Vs Jt. Commissioner of Income Ltd., E-3, 1st Floor, Phase-II, Tax, Central Circle-25, Mangolpuri Industria…

JCIT, NEW DELHI vs. M/S SURYA VINAYAK INDUSTRIES LTD. AMALGAMATED COMPANY OF AMALGAMATING COMPANY M/S. RIM ZIM VALLEY PRODUCTS PVT. LTD., NEW DELHI

In the result, appeals of the department are dismissed and the Cross Objections of the assessee’s are allowed as indicated above

ITA 3167/DEL/2011[2003-04]Status: DisposedITAT Delhi06 Oct 2015AY 2003-04

Bench: Sh. N. K. Saini, Am & Sh. A. T. Varkey, Jm

Section 132Section 153A

…THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. N. K. Saini, AM And Sh. A. T. Varkey, JM ITA Nos. 3158 to 3162/Del/2011 Asstt. Years : 2001-02, 2002-03, 2004-05, 2006-07 & 2007-08 Jt. Commissioner of Income Vs M/s Surya Vinayak Industries Ltd., E-3, 1st Floor, Phase-II, Tax, Central Circle-25, New Delhi Mangolpuri Industrial Area, Delhi-110034 (APPELLANT) (RESPONDENT) CO Nos. 265 to 269/Del/2011 Asstt. Years : 2001-02, 2002-03, 2004-05, 2006-07 & 2007-08 M/s Surya Vinayak Industries Vs Jt. Commissioner of Income Ltd., E-3, 1st Floor, Phase-II, Tax, Central Circle-25, Mangolpuri Industria…

JCIT, NEW DELHI vs. M/S SURYA VINYAK INDUSTRIES LTD., NEW DELHI

In the result, appeals of the department are dismissed and the Cross Objections of the assessee’s are allowed as indicated above

ITA 3162/DEL/2011[2007-08]Status: DisposedITAT Delhi06 Oct 2015AY 2007-08

Bench: Sh. N. K. Saini, Am & Sh. A. T. Varkey, Jm

Section 132Section 153A

…THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. N. K. Saini, AM And Sh. A. T. Varkey, JM ITA Nos. 3158 to 3162/Del/2011 Asstt. Years : 2001-02, 2002-03, 2004-05, 2006-07 & 2007-08 Jt. Commissioner of Income Vs M/s Surya Vinayak Industries Ltd., E-3, 1st Floor, Phase-II, Tax, Central Circle-25, New Delhi Mangolpuri Industrial Area, Delhi-110034 (APPELLANT) (RESPONDENT) CO Nos. 265 to 269/Del/2011 Asstt. Years : 2001-02, 2002-03, 2004-05, 2006-07 & 2007-08 M/s Surya Vinayak Industries Vs Jt. Commissioner of Income Ltd., E-3, 1st Floor, Phase-II, Tax, Central Circle-25, Mangolpuri Industria…

JCIT, NEW DELHI vs. M/S SURYA VINYAK INDUSTRIES LTD., NEW DELHI

In the result, appeals of the department are dismissed and the Cross Objections of the assessee’s are allowed as indicated above

ITA 3158/DEL/2011[2001-02]Status: DisposedITAT Delhi06 Oct 2015AY 2001-02

Bench: Sh. N. K. Saini, Am & Sh. A. T. Varkey, Jm

Section 132Section 153A

…THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. N. K. Saini, AM And Sh. A. T. Varkey, JM ITA Nos. 3158 to 3162/Del/2011 Asstt. Years : 2001-02, 2002-03, 2004-05, 2006-07 & 2007-08 Jt. Commissioner of Income Vs M/s Surya Vinayak Industries Ltd., E-3, 1st Floor, Phase-II, Tax, Central Circle-25, New Delhi Mangolpuri Industrial Area, Delhi-110034 (APPELLANT) (RESPONDENT) CO Nos. 265 to 269/Del/2011 Asstt. Years : 2001-02, 2002-03, 2004-05, 2006-07 & 2007-08 M/s Surya Vinayak Industries Vs Jt. Commissioner of Income Ltd., E-3, 1st Floor, Phase-II, Tax, Central Circle-25, Mangolpuri Industria…