Gulshan Malik v. CIT in ITA

109 Taxmann 227Reported decision2008#21948 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2019 to 2019.

Judgments citing Gulshan Malik v. CIT in ITA

ACIT, New Delhi vs. Smt. Seema Sobti, New Delhi

In the result, the appeal filed by the Revenue stand dismissed

ITA 5899/DEL/2015[2012-13]Status: DisposedITAT Delhi15 May 2019AY 2012-13

Bench: Sh. H.S. Sidhu & Shri Prashant Maharishiassessment Year: 2012-13

Section 142(1)Section 143(2)Section 143(3)Section 24Section 54Section 54E

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’, NEW DELHI BEFORE SH. H.S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Assessment Year: 2012-13 ACIT, CIRCLE-50(1), Vs. SEEMA SOBTI, NEW DELHI 3B/7, NEA, OLD RAJINDER NAGAR, NEW DELHI – 110 060 (PAN: ABNPS644B) (Appellant) (Respondent) Department by Smt. Naina Soin Kapil, Sr. DR Assessee by Sh. Salil Kapoor, Adv. & Sh. Shivansh Pandya, Adv. ORDER PER H.S. SIHU, JM This appeal is filed by the Revenue against the Order dated 21/08/2015 passed by the Ld. CIT(A)-17, New Delhi relating to assessment year 2012-13 on the following gr…

ACIT, New Delhi vs. Shri Pradeep Sobti, New Delhi

In the result, both the 02 appeals filed by the Revenue stand

ITA 5901/DEL/2015[2012-13]Status: DisposedITAT Delhi10 May 2019AY 2012-13

Bench: Sh. H.S. Sidhu & Shri Prashant Maharishiassessment Year: 2012-13

Section 142(1)Section 143(2)Section 143(3)Section 54Section 54E

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’, NEW DELHI BEFORE SH. H.S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Assessment Year: 2012-13 ACIT, CIRCLE-50(1), Vs. AKSHAY SOBTI, NEW DELHI 3B/7, NEA OLD RAJINDER NAGAR, NEW DELHI – 110 060 (PAN: ATYPS9496B) (Appellant) (Respondent) Assessment Year: 2012-13 ACIT, CIRCLE-50(1), Vs. PRADEEP SOBTI, NEW DELHI 3B/7, NEA OLD RAJINDER NAGAR, NEW DELHI – 110 060 (PAN: ABXPS9866N) (Appellant) (Respondent) Department by Smt. Naina Soin Kapil, Sr. DR Assessee by Sh. Salil Kapoor, Adv. & Sh. Shivansh Pandya, Adv. ORDER PER H.S. SIHU,…

ACIT, New Delhi vs. Shri Akshay Sobti, New Delhi

In the result, both the 02 appeals filed by the Revenue stand

ITA 5900/DEL/2015[2012-13]Status: DisposedITAT Delhi10 May 2019AY 2012-13

Bench: Sh. H.S. Sidhu & Shri Prashant Maharishiassessment Year: 2012-13

Section 142(1)Section 143(2)Section 143(3)Section 54Section 54E

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’, NEW DELHI BEFORE SH. H.S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Assessment Year: 2012-13 ACIT, CIRCLE-50(1), Vs. AKSHAY SOBTI, NEW DELHI 3B/7, NEA OLD RAJINDER NAGAR, NEW DELHI – 110 060 (PAN: ATYPS9496B) (Appellant) (Respondent) Assessment Year: 2012-13 ACIT, CIRCLE-50(1), Vs. PRADEEP SOBTI, NEW DELHI 3B/7, NEA OLD RAJINDER NAGAR, NEW DELHI – 110 060 (PAN: ABXPS9866N) (Appellant) (Respondent) Department by Smt. Naina Soin Kapil, Sr. DR Assessee by Sh. Salil Kapoor, Adv. & Sh. Shivansh Pandya, Adv. ORDER PER H.S. SIHU,…

Gulshan Malik v. CIT in ITA (109 Taxmann 227) — Cited in 3 Judgments | BharatTax