DIT (Exemption) v. Ajay G. 67-73 8,9 & 11 68 Piramal Foundation

228 Taxmann 332High Court2015#11898 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2015 to 2026.

Also reported as

52 Taxmann.com 226

Sections most often in play

Section 143(3)Section 153CSection 153DSection 250Section 69ASection 10(37)Section 142(1)Section 143(2)

Issues it is cited on

tax deducted at sourcesection 145section 142section 142(1)section 143(2)section 11section 15section 25section 147section 143personinterest

Judgments citing DIT (Exemption) v. Ajay G. 67-73 8,9 & 11 68 Piramal Foundation

Neetal Relan, New Delhi vs. ACIT, Central Circle-14, New Delhi

In the result, both the appeal of the assessee in ITA No

ITA 3038/DEL/2023[2018-19]Status: DisposedITAT Delhi07 Jan 2026AY 2018-19

Bench: Shri Sudhir Kumar & Shri Manish Agarwal

Section 142(1)Section 143(2)Section 153CSection 250

…ITA No.3037 & 3038/Del/2023 Neetal Relan Vs ACIT THE INCOME TAX APPELLATE TRIBUNAL DELHI “E” BENCH: NEW DELHI BEFORE SHRI SUDHIR KUMAR, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA Nos.3037 & 3038/Del/2023 [Assessment Year: 2017-18 & 2018-19] Neetal Relan, vs Asstt. Commissioner of 60/9, Ramjas Road, Income Tax, CC-14, Room Karol Bagh, New NO. 266, E-2, ARA Centre, Delhi - 110005 Jhandewalan Extn., New PAN- AFJPR3107F Delhi 110055 APPELLANT RESPONDENT Assessee by Sh. Ankit Kumar, Adv. and Sh. Parth Singhal, Adv. Revenue by Ms. Amisha S. Gupta, CIT DR Date of Hearing 04.11.2025 Date of Pronounceme…

Neetal Relan, New Delhi vs. ACIT, Central Circle-14, New Delhi

In the result, both the appeal of the assessee in ITA No

ITA 3037/DEL/2023[2017-18]Status: DisposedITAT Delhi07 Jan 2026AY 2017-18

Bench: Shri Sudhir Kumar & Shri Manish Agarwal

Section 142(1)Section 143(2)Section 153CSection 250

…ITA No.3037 & 3038/Del/2023 Neetal Relan Vs ACIT THE INCOME TAX APPELLATE TRIBUNAL DELHI “E” BENCH: NEW DELHI BEFORE SHRI SUDHIR KUMAR, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA Nos.3037 & 3038/Del/2023 [Assessment Year: 2017-18 & 2018-19] Neetal Relan, vs Asstt. Commissioner of 60/9, Ramjas Road, Income Tax, CC-14, Room Karol Bagh, New NO. 266, E-2, ARA Centre, Delhi - 110005 Jhandewalan Extn., New PAN- AFJPR3107F Delhi 110055 APPELLANT RESPONDENT Assessee by Sh. Ankit Kumar, Adv. and Sh. Parth Singhal, Adv. Revenue by Ms. Amisha S. Gupta, CIT DR Date of Hearing 04.11.2025 Date of Pronounceme…

Sukhdev Raj, Sirsa vs. Income Tax Officer, Sirsa

In the result, the appeal of the assessee is dismissed

ITA 632/CHANDI/2025[2013-2014]Status: DisposedITAT Chandigarh10 Dec 2025AY 2013-2014

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Lalit Mohan, C.AFor Respondent: Shri Manav Bansal, CIT, DR
Section 10(37)Section 147Section 234ASection 234BSection 253Section 28Section 56(2)(viii)Section 57

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “ए” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी लिलत कुमार, "ाियक सद" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. LALIET KUMAR, JM & SHRI. KRINWANT SAHAY, AM आयकर अपील सं./ ITA No. 632/Chd/ 2025 िनधा"रण वष" / Assessment Year : 2013-14 Sukhdev Raj बनाम The ITO 768 Gali Bajaj Sweets Wali, Ward-1, Sirsa Khairpur Sirsa, Haryana-125055 Haryana-125055 "ायी लेखा सं./PAN NO: BFLPR7888J अपीलाथ"/Appellant ""थ"/Respondent िनधा"रती की ओर से/Assessee by : Shri Lalit Mohan, C.A राज" की ओर से/ Revenue by : Shri Manav Bansal, C…

Kalinga Cables and Conduits Co., New Delhi vs. ACIT, Circle-41(1), New Delhi

In the result, the appeal filed by the assessee is allowed

ITA 26/DEL/2019[2014-15]Status: DisposedITAT Delhi04 Jan 2023AY 2014-15

Bench: Shri C.M. Garg

For Appellant: Shri Rajeev Sabharwal, FCAFor Respondent: Shri Om Parkash, Sr. DR
Section 143(3)Section 271Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “SMC” : DELHI BEFORE SHRI C.M. GARG, JUDICIAL MEMBER ITA.No.26/Del./2019 Assessment Year : 2014-15 Kalinga Cables and Conduits Vs. ACIT, Company, Circle 41-(1), H.No.81B, Road No.41, New Delhi. Punjabi Bagh, Delhi. PAN : AAGFK7011H (Appellant) (Respondent) For Revenue : Shri Om Parkash, Sr. DR For Assessee : Shri Rajeev Sabharwal, FCA Date of Hearing : 22.12.2022 Date of Pronouncement : 04.01.2023 ORDER This appeal filed by assessee is directed against the order of the CIT(A)-14, New Delhi, dated 06.11.2018 relating to the A.Y. 2014-15. 2. The grounds raised b…

Gmr Energy Limited, Bengaluru vs. Assistant Director Income Tax, CPC, Bangalore

In the result, both the appeals of the assessee are dismissed

ITA 526/BANG/2022[2020-21]Status: DisposedITAT Bangalore02 Sept 2022AY 2020-21

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Jagdish K. Jogi, A.RFor Respondent: Shri Sumer Singh Meena, D.R
Section 143(1)Section 143(1)(a)

…ITA Nos.513 & 526/Bang/2022 M/s. GMR Energy Limited, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.513 & 526/Bang/2022 Assessment Year: 2019-2020 & 2020-2021 M/s. GMR Energy Limited No.25/1, Skip House, Museum Road ADIT, CPC Vs. Bangalore 560 025. Bangalore PAN NO : AAACT8420A APPELLANT RESPONDENT Appellant by : Shri Jagdish K. Jogi, A.R. Respondent by : Shri Sumer Singh Meena, D.R. Date of Hearing : 03.08.2022 Date of Pronouncement : 02.09.2022 O R D E R PER CHANDRA POOJARI, ACCOUNTANT…

Gmr Energy Limited, Bengaluru vs. Assistant Director of Income Tax, CPC, Bangalore

In the result, both the appeals of the assessee are dismissed

ITA 513/BANG/2022[2019-20]Status: DisposedITAT Bangalore02 Sept 2022AY 2019-20

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Jagdish K. Jogi, A.RFor Respondent: Shri Sumer Singh Meena, D.R
Section 143(1)Section 143(1)(a)

…ITA Nos.513 & 526/Bang/2022 M/s. GMR Energy Limited, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.513 & 526/Bang/2022 Assessment Year: 2019-2020 & 2020-2021 M/s. GMR Energy Limited No.25/1, Skip House, Museum Road ADIT, CPC Vs. Bangalore 560 025. Bangalore PAN NO : AAACT8420A APPELLANT RESPONDENT Appellant by : Shri Jagdish K. Jogi, A.R. Respondent by : Shri Sumer Singh Meena, D.R. Date of Hearing : 03.08.2022 Date of Pronouncement : 02.09.2022 O R D E R PER CHANDRA POOJARI, ACCOUNTANT…

Mdlr Estates Pvt. Ltd., New Delhi vs. DCIT, Central Circle-14, New Delhi

In the result, both the appeals filed by the respective assessees are partly allowed for statistical purpose

ITA 8215/DEL/2018[2008-09]Status: DisposedITAT Delhi11 Jun 2019AY 2008-09

Bench: Sh. R. K. Panda & Sh. Kuldip Singhassessment Year: 2008-09

Section 142Section 144Section 153ASection 264

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI BEFORE SH. R. K. PANDA, ACCOUNTANT MEMBER AND SH. KULDIP SINGH, JUDICIAL MEMBER Assessment Year: 2008-09 MDLR Builders P. Ltd. DCIT Flat No.4R.R Apartments, 3-4 Vs Central Circle – 14 Manglapuri, Mehrauli, New Delhi New Delhi -110030 PAN No. AAECM5223C (APPELLANT) (RESPONDENT) Assessment Year: 2008-09 MDLR Estates P. Ltd. DCIT Flat No.4R.R Apartments, 3-4 Vs Central Circle – 14 Manglapuri, Mehrauli, New Delhi New Delhi -110030 PAN No. AAECM5222D (APPELLANT) (RESPONDENT) Appellant by Sh. Gautam Jain, Advocate Sh. Lalit Mohan, CA Respondent by M…

Mdlr Builders P.Ltd, New Delhi vs. DCIT, Central Circle-14, New Delhi

In the result, both the appeals filed by the respective assessees are partly allowed for statistical purpose

ITA 8214/DEL/2018[2008-09]Status: DisposedITAT Delhi11 Jun 2019AY 2008-09

Bench: Sh. R. K. Panda & Sh. Kuldip Singhassessment Year: 2008-09

Section 142Section 144Section 153ASection 264

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI BEFORE SH. R. K. PANDA, ACCOUNTANT MEMBER AND SH. KULDIP SINGH, JUDICIAL MEMBER Assessment Year: 2008-09 MDLR Builders P. Ltd. DCIT Flat No.4R.R Apartments, 3-4 Vs Central Circle – 14 Manglapuri, Mehrauli, New Delhi New Delhi -110030 PAN No. AAECM5223C (APPELLANT) (RESPONDENT) Assessment Year: 2008-09 MDLR Estates P. Ltd. DCIT Flat No.4R.R Apartments, 3-4 Vs Central Circle – 14 Manglapuri, Mehrauli, New Delhi New Delhi -110030 PAN No. AAECM5222D (APPELLANT) (RESPONDENT) Appellant by Sh. Gautam Jain, Advocate Sh. Lalit Mohan, CA Respondent by M…

ADIT (E), New Delhi vs. Unitech South City Educational Charitable Trust, New Delhi

The appeal is dismissed

ITA 2873/DEL/2011[2003-04]Status: DisposedITAT Delhi23 Sept 2015AY 2003-04

Bench: Shri I.C. Sudhir & Shri Inturi Rama Rao Assessment Year: 2003-04 Adit(E), Vs. Unitech South City Educational Trust Circle-Iv, Charitable Trust, New Delhi. 6-Co,,Unity Centre, Saket, New Delhi. (Pan: Aaatu1693H) (Appellant) (Respondent) Cross Obj. No. 308/Del/2011 ( In Ita No. 2873/Del/2011) Assessment Year: 2003-04 Unitech South City Educational Vs. Adit(E), Charitable Trust, Trust Circle-Iv, 6-Co,,Unity Centre, Saket, New Delhi. New Delhi. (Pan: Aaatu1693H) (Appellant) (Respondent)

For Appellant: Shri J.P. Chandrakar, Sr. DR
Section 11(1)(a)Section 11(1)(d)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH “H” NEW DELHI) BEFORE SHRI I.C. SUDHIR AND SHRI INTURI RAMA RAO Assessment Year: 2003-04 ADIT(E), vs. Unitech South City Educational Trust Circle-IV, Charitable Trust, New Delhi. 6-Co,,unity Centre, Saket, New Delhi. (PAN: AAATU1693H) (Appellant) (Respondent) Cross Obj. No. 308/Del/2011 ( In ITA No. 2873/Del/2011) Assessment Year: 2003-04 Unitech South City Educational vs. ADIT(E), Charitable Trust, Trust Circle-IV, 6-Co,,unity Centre, Saket, New Delhi. New Delhi. (PAN: AAATU1693H) (Appellant) (Respondent) Assessee by: Shri J.P. Chandrakar, Sr. DR Assessee…

DIT (Exemption) v. Ajay G. 67-73 8,9 & 11 68 Piramal Foundation (228 Taxmann 332) — Cited in 9 Judgments | BharatTax