Hindustan Ratna JV v. ITO

42 Taxmann.com 107Reported decision2014#24928 most cited
3

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

Judgments citing Hindustan Ratna JV v. ITO

M/S. Dayanand Contractor, Rohtak vs. Pr.CIT, Rohtak

In the result, original

ITA 2807/DEL/2016[2010-11]Status: DisposedITAT Delhi30 Nov 2017AY 2010-11

Bench: Shri Bhavnesh Saini & Shri L.P. Sahu

For Appellant: Kumar Kamal & Lalit MohanFor Respondent: Ms. Rachna Singh, CIT-D.R
Section 139Section 147Section 148Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “B” : DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA.No.2806 & 2807/Del./2016 Assessment Years 2009-2010 & 2010-2011 M/s. Dayanand Contractor The Pr. CIT V & PO Kharainti, Aayakar Bhavan, Delhi Road, Dist. Rohtak. vs. Rohtak – 124 001 PAN AADFD4239K Haryana. (Appellant) (Respondent) S/Shri Gautam Jain, Piyush For Assessee : Kumar Kamal & Lalit Mohan, Advocates For Revenue : Ms. Rachna Singh, CIT-D.R. Date of Hearing : 22.11.2017 Date of Pronouncement : 30.11.2017 ORDER PER BHAVNESH SAINI, J.M. Both the appeals b…

M/S. Dayanand Contractor, Rohtak vs. Pr.CIT, Rohtak

In the result, original

ITA 2806/DEL/2016[2009-10]Status: DisposedITAT Delhi30 Nov 2017AY 2009-10

Bench: Shri Bhavnesh Saini & Shri L.P. Sahu

For Appellant: Kumar Kamal & Lalit MohanFor Respondent: Ms. Rachna Singh, CIT-D.R
Section 139Section 147Section 148Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “B” : DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA.No.2806 & 2807/Del./2016 Assessment Years 2009-2010 & 2010-2011 M/s. Dayanand Contractor The Pr. CIT V & PO Kharainti, Aayakar Bhavan, Delhi Road, Dist. Rohtak. vs. Rohtak – 124 001 PAN AADFD4239K Haryana. (Appellant) (Respondent) S/Shri Gautam Jain, Piyush For Assessee : Kumar Kamal & Lalit Mohan, Advocates For Revenue : Ms. Rachna Singh, CIT-D.R. Date of Hearing : 22.11.2017 Date of Pronouncement : 30.11.2017 ORDER PER BHAVNESH SAINI, J.M. Both the appeals b…

M/S. Dayanand Contractor, Rohtak vs. ITO, Rohtak

In the result, the appeal of the assessee is allowed

ITA 2027/DEL/2016[2012-13]Status: DisposedITAT Delhi16 Oct 2017AY 2012-13

Bench: Shri B.P. Jain

For Appellant: Shri Gautam Jain, & Sh. Lalit Mohan, CAFor Respondent: Shri T. Vasanthan Sr. DR
Section 144A

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘SMC’ BENCH, NEW DELHI BEFORE SHRI B.P. JAIN, ACCOUNTANT MEMBER ITA No. 2027/DEL/2016 [A.Y. 2012-13] Dayanand Contractor Vs. ITO C/o. N.C.Garg, CA Ward-1 Mal Godam Road Rohtak Rohtak PAN : AADFD4239K [Appellant] [Respondent] Date of Hearing : 10.10.2017 Date of Pronouncement : 16.10.2017 Assessee by : Shri Gautam Jain, & Sh. Lalit Mohan, CA Revenue by : Shri T. Vasanthan Sr. DR ORDER This appeal of the assessee arises from the order of the ld. CIT(A)-Faridabad vide order dated 23.02.2016 for assessment year 2012-13. 2. The assessee has raised following additional…

Hindustan Ratna JV v. ITO (42 Taxmann.com 107) — Cited in 3 Judgments | BharatTax