Haryana Distillery Ltd. v. JCIT

97 Taxmann.com 571Reported decision#25961 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2024 to 2024.

Sections most often in play

Section 201(1A)Section 272A(2)(k)

Issues it is cited on

section 272a(2)(k)permanent account numbersection 201(1a)levy of penaltyinterest

Judgments citing Haryana Distillery Ltd. v. JCIT

Ambience Developers and Infrastructure Private Limited, New Delhi vs. JCIT, Range-73, New Delhi

In the result, the appeals of the assessee are allowed

ITA 1635/DEL/2022[2010-11]Status: DisposedITAT Delhi16 Jan 2024AY 2010-11

Bench: Shri M. Balaganesh & Shri Anubhav Sharma

For Appellant: Shri Anand Choudhary, AdvFor Respondent: Shri Kanv Bali, Sr. DR
Section 201Section 272A(2)(k)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA Nos. 1634, 1635/Del/2022 (Assessment Years: 2009-10 & 2010-11) Ambience Developers & Vs. JCIT, Infrastructure Pvt. Ltd, Range-73, L-4, Green Park Extention, New Delhi New Delhi, Delhi (Appellant) (Respondent) PAN: AAECA6894P Ambience Commercial Vs. JCIT, Developers Pvt. Ltd, Range-73, L-4, Green Park Extention, New Delhi New Delhi, Delhi (Appellant) (Respondent) PAN: AAECA6845N Assessee by : Shri Anand Choudhary, Adv Revenue by: Shri Kanv Bali, Sr. DR Date of Hearing…

Ambience Developers & Infrastructure P.Ltd, New Delhi vs. JCIT, Range-73, New Delhi

In the result, the appeals of the assessee are allowed

ITA 1634/DEL/2022[2009-10]Status: DisposedITAT Delhi16 Jan 2024AY 2009-10

Bench: Shri M. Balaganesh & Shri Anubhav Sharma

For Appellant: Shri Anand Choudhary, AdvFor Respondent: Shri Kanv Bali, Sr. DR
Section 201Section 272A(2)(k)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA Nos. 1634, 1635/Del/2022 (Assessment Years: 2009-10 & 2010-11) Ambience Developers & Vs. JCIT, Infrastructure Pvt. Ltd, Range-73, L-4, Green Park Extention, New Delhi New Delhi, Delhi (Appellant) (Respondent) PAN: AAECA6894P Ambience Commercial Vs. JCIT, Developers Pvt. Ltd, Range-73, L-4, Green Park Extention, New Delhi New Delhi, Delhi (Appellant) (Respondent) PAN: AAECA6845N Assessee by : Shri Anand Choudhary, Adv Revenue by: Shri Kanv Bali, Sr. DR Date of Hearing…

Ambience Commercial Developers P.Ltd, New Delhi vs. JCIT, Range-73, New Delhi

In the result, the appeals of the assessee are allowed

ITA 1633/DEL/2022[2010-11]Status: DisposedITAT Delhi16 Jan 2024AY 2010-11

Bench: Shri M. Balaganesh & Shri Anubhav Sharma

For Appellant: Shri Anand Choudhary, AdvFor Respondent: Shri Kanv Bali, Sr. DR
Section 201Section 272A(2)(k)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA Nos. 1634, 1635/Del/2022 (Assessment Years: 2009-10 & 2010-11) Ambience Developers & Vs. JCIT, Infrastructure Pvt. Ltd, Range-73, L-4, Green Park Extention, New Delhi New Delhi, Delhi (Appellant) (Respondent) PAN: AAECA6894P Ambience Commercial Vs. JCIT, Developers Pvt. Ltd, Range-73, L-4, Green Park Extention, New Delhi New Delhi, Delhi (Appellant) (Respondent) PAN: AAECA6845N Assessee by : Shri Anand Choudhary, Adv Revenue by: Shri Kanv Bali, Sr. DR Date of Hearing…

Haryana Distillery Ltd. v. JCIT (97 Taxmann.com 571) — Cited in 3 Judgments | BharatTax