(ii) CIT v. Smt. Anjali Dua

174 Taxmann 72High Court2008#23241 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2020.

Judgments citing (ii) CIT v. Smt. Anjali Dua

ITO, WARD- 2(2), NEW DELHI vs. ALMAK FINANCE PVT. LTD., NEW DELHI

ITA 4504/DEL/2017[2008-09]Status: DisposedITAT Delhi14 Oct 2020AY 2008-09

Bench: Shri H. S. Sidhu & Before Shri Prashant Maharishi

For Appellant: Mrs. Rano Jain, AdvFor Respondent: Sh. Vipul Kashyap, Sr. DR
Section 120Section 124(1)Section 127Section 139(1)Section 143Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’ NEW DELHI [THROUGH VIDEO CONFERENCING] BEFORE SHRI H. S. SIDHU, JUDICIAL MEMBER AND BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No. 4504/Del/2017 Assessment Year: 2008-09 Income Tax Officer, M/s Almak Finance Pvt. Ltd, K-132, SFS Flats, 3rd Floor, Ward-2(2), New Delhi vs. (ASSESSEE) Sarita Vihar, New Delhi PAN-AABCA3408L (RESPONDENT) Revenue by: Sh. Vipul Kashyap, Sr. DR Assessee by: Mrs. Rano Jain, Adv ORDER PER H.S. SIDHU, JM This appeal is filed by the Revenue against the Order dated 12.04.2017 passed by the Ld. CIT(A)-I, New Delhi relati…

CHIRAG R. SHAH,MUMBAI vs. ITO 31(1)(3), MUMBAI

In the result assessee's appeal is partly allowed

ITA 792/MUM/2017[2009-10]Status: DisposedITAT Mumbai03 Dec 2019AY 2009-10

Bench: Shri Mahavir Singh (Jm) & Shri Shamim Yahya (Am)

Section 133(6)Section 143(3)Section 145(3)Section 147Section 148Section 234A

…THE INCOME TAX APPELLATE TRIBUNAL “SMC” Bench, Mumbai Before Shri Mahavir Singh (JM) & Shri Shamim Yahya (AM) I.T.A. No. 792/Mum/2017 (Assessment Year 2009-10) Mr. Chirag R. Shah ITO 31(1)(3) Vs. E-29, 2nd Floor Mumbai. Hiren Shopping Centre M.G. Road, Goregaon (W) Mumbai. PAN : AVQPS7888H (Appellant) (Respondent) Assessee by Shri N.M. Porwal Department by Shri Akhtar H. Ansari Date of Hearing 19.09.2019 Date of Pronouncement 07.12.2019 O R D E R Per Shamim Yahya (AM) :- This appeal by the assessee is directed against order of learned CIT(appeal) dated 2.9.2016 and pertains to assessment year 2009-10. 2…

INDER MOHAN KHURANA,NEW DELHI vs. ITO, NEW DELHI

The appeal of the assessee is allowed

ITA 6553/DEL/2016[2007-08]Status: DisposedITAT Delhi06 Sept 2019AY 2007-08

Bench: Shri Amit Shukla & Shri Anadee Nath Misshra

Section 124(1)(b)Section 143(1)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH: ‘C’: NEW DELHI) BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA No:- 6553/Del/2016 (Assessment Year: 2007-08) Inder Mohan Khurana, ITO, 4/5917, Dev Nagar, Vs Ward-51(2), Room No.-1411, Karol Bagh, New Delhi. Civic Centre, New Delhi-110002. PAN-AAAPK7219D APPELLANT RESPONDENT Appellant by Shri S.D.Kapila, Adv. & Sh.R.R.Maurya, Adv. Respondent by Shri Janardan Das, Sr.DR ORDER PER ANADEE NATH MISSHRA, AM [A]. This appeal has been filed by the assessee against the order dated 20.10.2015 passed by Learned Commissi…

(ii) CIT v. Smt. Anjali Dua (174 Taxmann 72) — Cited in 3 Judgments | BharatTax