Global Signal Cables (India) (P.) Ltd. v. DCIT

54 Taxmann.com 114High Court2015#21170 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2023.

Judgments citing Global Signal Cables (India) (P.) Ltd. v. DCIT

ACIT CIRCLE-59(1), NEW DELHI vs. NEERAJ KUMAR SINGHAL, NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 283/DEL/2021[2009-10]Status: DisposedITAT Delhi13 Sept 2023AY 2009-10

Bench: Shri Saktijit Dey & Shri Pradip Kumar Kedia

For Appellant: Shri Shri Amit Goel, CAFor Respondent: Ms. Smita Singh, Sr.DR

Section 139Section 143(3)Section 147Section 148Section 151(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E” DELHI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.283/DEL/2021 Assessment Year 2009-10 ACIT, Neeraj Kumar Singhal Circle-59(1) Vs. 38, FIE, Functional Industrial Delhi. Estate, Delhi-110092 TAN/PAN: AATPS3546G (Appellant) (Respondent) Appellant by: Shri Shri Amit Goel, CA Respondent by: Ms. Smita Singh, Sr.DR Date of hearing: 21 08 2023 Date of pronouncement: 09 2023 O R D E R PER PRADIP KUMAR KEDIA, A.M.: The captioned appeal has been filed by the Revenue against the order of the Commissioner of Incom…

ACIT, CENTRAL CIRCLE-19, NEW DELHI vs. M/S K.R. PULP & PAPERS LTD,, NEW DELHI

In the result, the appeal of the Revenue is

ITA 5064/DEL/2017[2009-10]Status: DisposedITAT Delhi31 Mar 2022AY 2009-10

Bench: Shri R.K. Panda & Shri N.K. Choudhry

For Appellant: Ms. Monika Aggarwal, AdvocateFor Respondent: Smt. Sunita Singh, CIT-DR

Section 132Section 143(3)Section 147Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “C”: DELHI. BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI N.K. CHOUDHRY, JUDICIAL MEMBER ITA No.5064/Del./2017 Assessment Year 2009-10 The ACIT, Central M/s. KR Pulp and Papers Circle-19, Room No.104, vs., Ltd., 304, Roots Tower, ARA Centre, E-2, District Centre, Laxmi Jhandewalan, Nagar, New Delhi – 110 092 New Delhi. PAN AAACK5861C (Appellant) (Respondent) For Revenue : Smt. Sunita Singh, CIT-DR Shri Gautam Jain, Advocate Shri Lalit Mohan, C.A. For Assessee : Ms. Monika Aggarwal, Advocate. Date of Hearing : 03.02.2022 Date of Pronouncement : 31.03.20…

ITO, NEW DELHI vs. M/S. JAI GAJANAN ENTERPRISES PVT. LTD., NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 4861/DEL/2015[2007-08]Status: DisposedITAT Delhi15 Mar 2019AY 2007-08

Bench: : Shri Amit Shukla & Shri L.P. Sahuassessment Year: 2007-08

Section 132Section 143(3)Section 147Section 148Section 271(1)(c)Section 68

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘F’, New Delhi Before : Shri Amit Shukla, Judicial Member And Shri L.P. Sahu, Accountant Member Assessment Year: 2007-08 Income-tax Officer, vs. Jai Gajanan Enterprises Pvt. Ltd., Ward 13(12), New Delhi. E-292, IInd Floor, Old Double Storey Lane, Ramesh Nagar, New Delhi. PAN-AABCJ6528Q (Appellant) (Respondent) Appellant by Sh. Surender Pal, Sr. DR Respondent by Sh. D.C. Agarwal, Advocate Date of Hearing 26.02.2019 Date of Pronouncement 15.03.2019 ORDER Per L.P. Sahu, A.M.: This appeal filed by the Revenue arises out of the impugned order dated 26.05.2015 of…

ITO, NEW DELHI vs. M/S GUPTA DYEFAB P.LTD.,, NEW DELHI

In the result the appeal of the Revenue is dismissed

ITA 4198/DEL/2016[2007-08]Status: DisposedITAT Delhi09 Mar 2017AY 2007-08

Bench: Shri B.P. Jain

For Appellant: Sh. Salil Aggarwal, AdvocateFor Respondent: Ms. Bedobina Chaudhari, Sr. DR

Section 143(3)Section 147Section 147sSection 148Section 68

…ITA No. 4198/Del./2016 Assessment Year: 2007-08 IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH “SMC” NEW DELHI) BEFORE SHRI B.P. JAIN, ACCOUNTANT MEMBER ITA No. 4198/Del./2016 Assessment Year: 2007-08 ITO Ward -10(4), Vs. Gupta Dyefab P. Ltd. Room No. 334A-D, D-967, New Friends C.R. Building, I.P. Estate, Colony, New Delhi New Delhi (Applicant) (Respondent) (PAN: AACCG3750G) Revenue by: Ms. Bedobina Chaudhari, Sr. DR Assessee by: Sh. Salil Aggarwal, Advocate Date of hearing 08/03/2017 Date of pronouncement 09/03/2017 ORDER PER B.P. JAIN, ACCOUNTANT MEMBER: 1. This appeal of the revenue arises from the orde…