Deputy Director of Income Tax v. Shanti Devi Progressive Education Society

197 Taxmann 491Reported decision2011#10303 most cited
10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2011 to 2011.

Issues it is cited on

section 12a(a)section 13(3)section 13(1)(c)section 13(1)section 260section 2(15)section 143(1)(a)registration under section 12aerroneous and prejudicialsection 12asection 263section 26

Judgments citing Deputy Director of Income Tax v. Shanti Devi Progressive Education Society

Director of Income Tax vs. India Habitat Centre

The appeal of the revenue is dismissed as the Tribunal by way of the impugned judgment has

ITA - 1177 / 2008HC Delhi12 Oct 2011
For Appellant: Mr. Sanjeev RajpalFor Respondent: Mr. Joseph Vellapally, Sr. Advocate with Mr. M.P
Section 11Section 260

…ITA Nos. 226/2005, 228/2005, 229/2005 & 230/2005, 1175/2008, 1288/2008 & 1177/2008 Page 1 of 16 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 12.10.2011 + ITA Nos. 226/2005, 228/2005, 229/2005 & 230/2005, 1175/2008, 1288/2008 & 1177/2008 DIRECTOR OF INCOME TAX ...... APPELLANT Vs INDIA HABITAT CENTRE ..... RESPONDENT Advocates who appeared in this case: For the Appellant : Mr. Sanjeev Rajpal For the Respondent : Mr. Joseph Vellapally, Sr.…

Director of Income Tax vs. India Habitat Centre

The appeal of the revenue is dismissed as the Tribunal by way of the impugned judgment has

ITA - 1288 / 2008HC Delhi12 Oct 2011
For Appellant: Mr. Sanjeev RajpalFor Respondent: Mr. Joseph Vellapally, Sr. Advocate with Mr. M.P
Section 11Section 260

…ITA Nos. 226/2005, 228/2005, 229/2005 & 230/2005, 1175/2008, 1288/2008 & 1177/2008 Page 1 of 16 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 12.10.2011 + ITA Nos. 226/2005, 228/2005, 229/2005 & 230/2005, 1175/2008, 1288/2008 & 1177/2008 DIRECTOR OF INCOME TAX ...... APPELLANT Vs INDIA HABITAT CENTRE ..... RESPONDENT Advocates who appeared in this case: For the Appellant : Mr. Sanjeev Rajpal For the Respondent : Mr. Joseph Vellapally, Sr.…

Director of Incomet Ax vs. India Habitat Centre

The appeal of the revenue is dismissed as the Tribunal by way of the impugned judgment has

ITA - 1175 / 2008HC Delhi12 Oct 2011
For Appellant: Mr. Sanjeev RajpalFor Respondent: Mr. Joseph Vellapally, Sr. Advocate with Mr. M.P
Section 11Section 260

…ITA Nos. 226/2005, 228/2005, 229/2005 & 230/2005, 1175/2008, 1288/2008 & 1177/2008 Page 1 of 16 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 12.10.2011 + ITA Nos. 226/2005, 228/2005, 229/2005 & 230/2005, 1175/2008, 1288/2008 & 1177/2008 DIRECTOR OF INCOME TAX ...... APPELLANT Vs INDIA HABITAT CENTRE ..... RESPONDENT Advocates who appeared in this case: For the Appellant : Mr. Sanjeev Rajpal For the Respondent : Mr. Joseph Vellapally, Sr.…

Director of Income Tax vs. India Habitat Centre

The appeal of the revenue is dismissed as the Tribunal by way of the impugned judgment has

ITA/226/2005HC Delhi12 Oct 2011
For Appellant: Mr. Sanjeev RajpalFor Respondent: Mr. Joseph Vellapally, Sr. Advocate with Mr. M.P
Section 11Section 260

…ITA Nos. 226/2005, 228/2005, 229/2005 & 230/2005, 1175/2008, 1288/2008 & 1177/2008 Page 1 of 16 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 12.10.2011 + ITA Nos. 226/2005, 228/2005, 229/2005 & 230/2005, 1175/2008, 1288/2008 & 1177/2008 DIRECTOR OF INCOME TAX ...... APPELLANT Vs INDIA HABITAT CENTRE ..... RESPONDENT Advocates who appeared in this case: For the Appellant : Mr. Sanjeev Rajpal For the Respondent : Mr. Joseph Vellapally, Sr.…

Director of Income Tax vs. India Habitat Centre

The appeal of the revenue is dismissed as the Tribunal by way of the impugned judgment has

ITA/1288/2008HC Delhi12 Oct 2011
For Appellant: Mr. Sanjeev RajpalFor Respondent: Mr. Joseph Vellapally, Sr. Advocate with Mr. M.P
Section 11Section 260

…ITA Nos. 226/2005, 228/2005, 229/2005 & 230/2005, 1175/2008, 1288/2008 & 1177/2008 Page 1 of 16 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 12.10.2011 + ITA Nos. 226/2005, 228/2005, 229/2005 & 230/2005, 1175/2008, 1288/2008 & 1177/2008 DIRECTOR OF INCOME TAX ...... APPELLANT Vs INDIA HABITAT CENTRE ..... RESPONDENT Advocates who appeared in this case: For the Appellant : Mr. Sanjeev Rajpal For the Respondent : Mr. Joseph Vellapally, Sr.…

Director of Income Tax vs. India Habitat Centre

The appeal of the revenue is dismissed as the Tribunal by way of the impugned judgment has

ITA/230/2005HC Delhi12 Oct 2011
For Appellant: Mr. Sanjeev RajpalFor Respondent: Mr. Joseph Vellapally, Sr. Advocate with Mr. M.P
Section 11Section 260

…ITA Nos. 226/2005, 228/2005, 229/2005 & 230/2005, 1175/2008, 1288/2008 & 1177/2008 Page 1 of 16 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 12.10.2011 + ITA Nos. 226/2005, 228/2005, 229/2005 & 230/2005, 1175/2008, 1288/2008 & 1177/2008 DIRECTOR OF INCOME TAX ...... APPELLANT Vs INDIA HABITAT CENTRE ..... RESPONDENT Advocates who appeared in this case: For the Appellant : Mr. Sanjeev Rajpal For the Respondent : Mr. Joseph Vellapally, Sr.…

Director of Income Tax vs. India Habitat Centre

The appeal of the revenue is dismissed as the Tribunal by way of the impugned judgment has

ITA/1175/2008HC Delhi12 Oct 2011
For Appellant: Mr. Sanjeev RajpalFor Respondent: Mr. Joseph Vellapally, Sr. Advocate with Mr. M.P
Section 11Section 260

…ITA Nos. 226/2005, 228/2005, 229/2005 & 230/2005, 1175/2008, 1288/2008 & 1177/2008 Page 1 of 16 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 12.10.2011 + ITA Nos. 226/2005, 228/2005, 229/2005 & 230/2005, 1175/2008, 1288/2008 & 1177/2008 DIRECTOR OF INCOME TAX ...... APPELLANT Vs INDIA HABITAT CENTRE ..... RESPONDENT Advocates who appeared in this case: For the Appellant : Mr. Sanjeev Rajpal For the Respondent : Mr. Joseph Vellapally, Sr.…

Director of Income Tax vs. India Habitat Centre

The appeal of the revenue is dismissed as the Tribunal by way of the impugned judgment has

ITA/1177/2008HC Delhi12 Oct 2011
For Appellant: Mr. Sanjeev RajpalFor Respondent: Mr. Joseph Vellapally, Sr. Advocate with Mr. M.P
Section 11Section 260

…ITA Nos. 226/2005, 228/2005, 229/2005 & 230/2005, 1175/2008, 1288/2008 & 1177/2008 Page 1 of 16 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 12.10.2011 + ITA Nos. 226/2005, 228/2005, 229/2005 & 230/2005, 1175/2008, 1288/2008 & 1177/2008 DIRECTOR OF INCOME TAX ...... APPELLANT Vs INDIA HABITAT CENTRE ..... RESPONDENT Advocates who appeared in this case: For the Appellant : Mr. Sanjeev Rajpal For the Respondent : Mr. Joseph Vellapally, Sr.…

Director of Income Tax vs. India Habitat Centre

The appeal of the revenue is dismissed as the Tribunal by way of the impugned judgment has

ITA/228/2005HC Delhi12 Oct 2011
For Appellant: Mr. Sanjeev RajpalFor Respondent: Mr. Joseph Vellapally, Sr. Advocate with Mr. M.P
Section 11Section 260

…ITA Nos. 226/2005, 228/2005, 229/2005 & 230/2005, 1175/2008, 1288/2008 & 1177/2008 Page 1 of 16 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 12.10.2011 + ITA Nos. 226/2005, 228/2005, 229/2005 & 230/2005, 1175/2008, 1288/2008 & 1177/2008 DIRECTOR OF INCOME TAX ...... APPELLANT Vs INDIA HABITAT CENTRE ..... RESPONDENT Advocates who appeared in this case: For the Appellant : Mr. Sanjeev Rajpal For the Respondent : Mr. Joseph Vellapally, Sr.…

Director of Income Tax vs. India Habitat Centre

The appeal of the revenue is dismissed as the Tribunal by way of the impugned judgment has

ITA/229/2005HC Delhi12 Oct 2011
For Appellant: Mr. Sanjeev RajpalFor Respondent: Mr. Joseph Vellapally, Sr. Advocate with Mr. M.P
Section 11Section 260

…ITA Nos. 226/2005, 228/2005, 229/2005 & 230/2005, 1175/2008, 1288/2008 & 1177/2008 Page 1 of 16 * THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 12.10.2011 + ITA Nos. 226/2005, 228/2005, 229/2005 & 230/2005, 1175/2008, 1288/2008 & 1177/2008 DIRECTOR OF INCOME TAX ...... APPELLANT Vs INDIA HABITAT CENTRE ..... RESPONDENT Advocates who appeared in this case: For the Appellant : Mr. Sanjeev Rajpal For the Respondent : Mr. Joseph Vellapally, Sr.…

Deputy Director of Income Tax v. Shanti Devi Progressive Education Society (197 Taxmann 491) — Cited in 10 Judgments | BharatTax