Hind Development Corpn v. ITO

118 ITR 873Reported decision1979#14736 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2019.

Judgments citing Hind Development Corpn v. ITO

Rakesh Kumar Jaiswal, Delhi vs. ITO, Ward-47(1), New Delhi

In the result, appeal of Assessee dismissed

ITA 4295/DEL/2018[2012-13]Status: DisposedITAT Delhi02 Sept 2019AY 2012-13

Bench: Shri Bhavnesh Saini

For Appellant: Shri Shafiq Khan, AdvocateFor Respondent: Shri S.L. Anuragi, Sr. D.R
Section 5

…tion before the Tribunal. 5 ITA.No.4295/Del./2018 Shri Rakesh Kumar Jaiswal, Delhi. 5. It would be appropriate to refer to some of the judicial pronouncements on the issue of delay in filing the appeals. In the case of Hind Development Corpn. v. ITO [1979] 118 ITR 873, the Calcutta High Court held that a Tribunal can condone the delay if there was sufficient cause for the delay in the submission of the appeal. In the case of Vedabai alias Vijayanatabai Baburao Patil v. Shantaram Baburao Patil [2002] 253 ITR 798' (SC), where it was held that while exercising discretion under section 5 of the Limitation Act,…

Ashok D Thakkar, Surat vs. Income Tax Officer Ward2(1), Surat

In the result, appeal of Assessee dismissed

ITA 86/SRT/2019[2011-12]Status: DisposedITAT Surat25 Jul 2019AY 2011-12

Bench: Shri Bhavnesh Saini & Shri O.P. Meena

For Appellant: Shri Kiran K. Shah, C.AFor Respondent: Shri Srinivas T. Bidni, CIT-DR

…s the explanation of assessee is clearly an afterthought and without any substance. 4.1. It would be appropriate to refer to some of the judicial pronouncements on the issue of delay in filing the appeals. In the case of Hind Development Corpn. v. ITO [1979] 118 ITR 873, the Calcutta High Court held that a 6 ITA.No.86/SRT/2019 Sh. Ashok D. Thakkar, Surat. Tribunal can condone the delay if there was sufficient cause for the delay in the submission of the appeal. In the case of Vedabai alias Vijayanatabai Baburao Patil v. Shantaram Baburao Patil [2002] 253 ITR 798' (SC), where it was held that while exercising dis…

Kinzo Exports P.Ltd, New Delhi vs. DCIT, Central Circle, Noida

In the result, appeals of Assessee are dismissed

ITA 6554/DEL/2018[2010-11]Status: DisposedITAT Delhi02 May 2019AY 2010-11

Bench: Shri Bhavnesh Saini

For Appellant: Shri B.L. GuptaFor Respondent: Shri S.L. Anuragi, Sr. D.R
Section 132Section 142A(1)Section 153C

…ter. Thus, the assessee acted negligently and never acted bonafidely in the matter. It would be appropriate to refer to some of the judicial pronouncements on the issue of delay in filing the appeals. 6.1. In the case of Hind Development Corpn. v. ITO [1979] 118 ITR 873, the Calcutta H i gh Court held that a Tribunal can condone the delay if there was sufficient cause for the delay in the submission of the appeal. In the case of Vedabai alias Vijayanatabai Baburao Patil v. Shantaram Baburao Patil [2002] 253 ITR 798 (SC), where it was held that while exercising discretion under section 5 of the Limitation Act, 19…

Kinzo Exports P.Ltd, New Delhi vs. DCIT, Central Circle, Noida

In the result, appeals of Assessee are dismissed

ITA 6553/DEL/2018[2011-12]Status: DisposedITAT Delhi02 May 2019AY 2011-12

Bench: Shri Bhavnesh Saini

For Appellant: Shri B.L. GuptaFor Respondent: Shri S.L. Anuragi, Sr. D.R
Section 132Section 142A(1)Section 153C

…ter. Thus, the assessee acted negligently and never acted bonafidely in the matter. It would be appropriate to refer to some of the judicial pronouncements on the issue of delay in filing the appeals. 6.1. In the case of Hind Development Corpn. v. ITO [1979] 118 ITR 873, the Calcutta H i gh Court held that a Tribunal can condone the delay if there was sufficient cause for the delay in the submission of the appeal. In the case of Vedabai alias Vijayanatabai Baburao Patil v. Shantaram Baburao Patil [2002] 253 ITR 798 (SC), where it was held that while exercising discretion under section 5 of the Limitation Act, 19…

Rizwan, Gurgaon vs. ITO, Ward-3(5), Gurgaon

In the result, appeal of Assessee dismissed

ITA 7807/DEL/2018[2014-15]Status: DisposedITAT Delhi01 May 2019AY 2014-15

Bench: Shri Bhavnesh Saini

For Appellant: Shri Rajeev Mago, C.AFor Respondent: Shri S.L. Anuragi, Sr. D.R
Section 142(1)Section 143(2)

…on. Thus, the assessee acted negligently and never acted bonafidely in the matter. It would be appropriate to refer to some of the judicial pronouncements on the issue of delay in filing the appeals. 5.1. In the case of Hi nd Development Corpn. v. ITO [1979] 118 ITR 873, the Calcutta High Court held that a Tribunal can condone the delay if there was sufficient cause for the delay in the submission of the appeal. In the case 7 ITA.No.7807/Del./2018 Shri Rizwan, Gurgaon. of Vedabai alias Vijayanatabai Baburao Patil v. Shantaram Baburao Patil [2002] 253 ITR 798 (SC), where it was held that while exercising discret…

ACIT, New Delhi vs. Sh. D.K. Jain, New Delhi

In the result, appeal of the revenue is dismissed

ITA 1485/DEL/2012[2007-08]Status: DisposedITAT Delhi17 Nov 2017AY 2007-08

Bench: Sh. Bhavnesh Saini & Sh. L. P. Sahuacit D. K. Jain Circle – 32(1) D-19, Nazamuddin East, New Delhi Vs. New Delhi

For Appellant: Sh. Gautam JainFor Respondent: Sh. Anil Kr. Sharma, Sr. DR

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”, NEW DELHI BEFORE SH. BHAVNESH SAINI, JUDICIAL MEMBER AND SH. L. P. SAHU, ACCOUNTANT MEMBER ACIT D. K. Jain Circle – 32(1) D-19, Nazamuddin East, New Delhi Vs. New Delhi GIR/PAN: AAKPJ4559P (Appellant) (Respondent) Department by : Sh. Anil Kr. Sharma, Sr. DR Assessee by : Sh. Gautam Jain Sh. Piyush Kamal Sh. Lalit Mohan Singh, Advs. Date of hearing : 15.11.2017 : 17.11.2017 Date of pronouncement O R D E R PER BHAVNESH SAINI, J.M : 1. This appeal by revenue has been directed against the order of Ld. CIT(A)–XXVI, New Delhi, dated 18.06.2010 for assessm…

Hind Development Corpn v. ITO (118 ITR 873) — Cited in 6 Judgments | BharatTax