Deputy Commissioner Of Income Tax v. Laqshya

72 Taxmann.com 119Reported decision#21433 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2020 to 2023.

Judgments citing Deputy Commissioner Of Income Tax v. Laqshya

EXPRESS INFRASTRUCTURE PRIVATE LTD.,CHENNAI vs. DCIT COMPANY CIRCLE 2(1), CHENNAI

In the result, the appeal of the assessee is allowed

ITA 2854/CHNY/2018[2011-12]Status: DisposedITAT Chennai27 Sept 2023AY 2011-12

Bench: Shri Manjunatha G & Shri Manomohan Dasआयकर अपील सं./Ita No.2854/Chny/2018 िनधा'रण वष' /Assessment Year: 2011-12 Express Infrastructure (P) Ltd, The Dy. Commissioner Of No. 2, Express Estates, Vs. Income Tax, Club House Road, Mount Road, Company Circle 2-(1), Chennai-600 002. Chennai. [Pan: Aabce-5521-G] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri G. Baskar, Advocate ""यथ" क" ओर से /Respondent By : Shri P. Sajit Kumar, Jcit सुनवाई क" तारीख/Date Of Hearing : 30.08.2023 : 27.09.2023 घोषणा क" तारीख /Date Of Pronouncement आदेश / O R D E R

For Appellant: Shri G. Baskar, AdvocateFor Respondent: Shri P. Sajit Kumar, JCIT
Section 24Section 24bSection 250(6)

…आयकर अपीलीय अिधकरण, ’सी’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी मंजुनाथ. जी , लेखा सद! एवं "ी मनोमोहन दास, "ाियक सद! के सम& BEFORE SHRI MANJUNATHA G, ACCOUNTANT MEMBER AND SHRI MANOMOHAN DAS, JUDICIAL MEMBER आयकर अपील सं./ITA No.2854/Chny/2018 िनधा'रण वष' /Assessment Year: 2011-12 Express Infrastructure (P) Ltd, The Dy. Commissioner of No. 2, Express Estates, Vs. Income Tax, Club House Road, Mount Road, Company Circle 2-(1), Chennai-600 002. Chennai. [PAN: AABCE-5521-G] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri G. Baskar, Advocate ""यथ" क" ओर से…

NUBERG ENGINEERING LTD.,NEW DELHI vs. DCIT, CIRCLE- 18(2), NEW DELHI

In the result this issue is decided in favour of the assessee

ITA 4219/DEL/2017[2013-14]Status: DisposedITAT Delhi15 May 2020AY 2013-14

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri Vinay Jain, CAFor Respondent: Ms. Rakhi Vimal, Sr. DR
Section 143Section 194HSection 201Section 40

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 382 & 4219/Del/2017 (Assessment Year: 2012-13 and 2013-14) Nuberg Engineering Ltd, Vs. DCIT, 1223, Gali No. 83, Shanti Nagar, Circle-18(2), Tri Nagar, New Delhi New Delhi PAN: AAACN3523A (Appellant) (Respondent) Assessee by : Shri Vinay Jain, CA Revenue by: Ms. Rakhi Vimal, Sr. DR Date of Hearing 10/02/2020 Date of pronouncement 15/05/2020 O R D E R PER PRASHANT MAHARISHI, A. M. 1. These are the appeals filed by the assessee against the order of the ld CIT(…

NUBERG ENGINEERING LTD.,NEW DELHI vs. DCIT, NEW DELHI

In the result this issue is decided in favour of the assessee

ITA 382/DEL/2017[2012-13]Status: DisposedITAT Delhi15 May 2020AY 2012-13

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri Vinay Jain, CAFor Respondent: Ms. Rakhi Vimal, Sr. DR
Section 143Section 194HSection 201Section 40

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 382 & 4219/Del/2017 (Assessment Year: 2012-13 and 2013-14) Nuberg Engineering Ltd, Vs. DCIT, 1223, Gali No. 83, Shanti Nagar, Circle-18(2), Tri Nagar, New Delhi New Delhi PAN: AAACN3523A (Appellant) (Respondent) Assessee by : Shri Vinay Jain, CA Revenue by: Ms. Rakhi Vimal, Sr. DR Date of Hearing 10/02/2020 Date of pronouncement 15/05/2020 O R D E R PER PRASHANT MAHARISHI, A. M. 1. These are the appeals filed by the assessee against the order of the ld CIT(…

NN BUILDCON PVT. LTD.,NEW DELHI vs. DCIT, NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 1748/DEL/2017[2012-13]Status: DisposedITAT Delhi21 Jan 2020AY 2012-13

Bench: Shri Amit Shukla & Shri O.P. Kantassessment Year: 2012-13

Section 143(3)Section 194Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’, NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2012-13 M/s. N N Buildcon Pvt. Ltd., Vs. DCIT, H-475, First Floor, New Circle-18(2), Rajinder Nagar, New Delhi New Delhi PAN :AADCN2170J (Appellant) (Respondent) Appellant by None Respondent by Ms. Rakhi Vimal, Sr.DR Date of hearing 08.01.2020 Date of pronouncement 21.01.2020 ORDER PER O.P. KANT, AM: Aggrieved with order dated 16/01/2017 passed by the learned Commissioner of Income Tax (Appeals)-6, Delhi [in short ‘the Ld. CIT(A)’] for assessment y…

Deputy Commissioner Of Income Tax v. Laqshya (72 Taxmann.com 119) — Cited in 4 Judgments | BharatTax