India v. UOI

177 CTR 108High Court#23178 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2015 to 2017.

Judgments citing India v. UOI

M/S. Anila Industries Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 3415/DEL/2014[2008-09]Status: DisposedITAT Delhi26 Apr 2017AY 2008-09

Bench: Shri N. K. Saini

For Appellant: Shri Sandeep Sapra, AdvFor Respondent: Shri Rajesh Kumar, Sr. DR
Section 133ASection 142Section 144ASection 245(4)Section 251Section 292CSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’, NEW DELHI BEFORE SHRI N. K. SAINI, ACCOUNTANT MEMBER ITA No. 3415/Del/2014 : Asstt. Year : 2008-09 M/s. Anila Industries Limited, Vs DCIT (HQ), 308, Aruncahal Building, Central Circle III, 19, Barakhamba Road, New Delhi. New Delhi – 110 001. (APPELLANT) (RESPONDENT) PAN No. AAECA0390A Assessee by : Shri Sandeep Sapra, Adv. Revenue by : Shri Rajesh Kumar, Sr. DR Date of Hearing : 01.02.2017 Date of Pronouncement : 26.04.2017 ORDER This is an appeal by the assessee against the order dated 01.02.2017 of ld. CIT (A)-XXXIII, New Delhi. 2. Following grounds h…

M/S. New Okhla Industrial Development Authority, Noida vs. ACIT, Noida

In the result, the appeals of the assessees are allowed for statistical purposes

ITA 2207/DEL/2014[2008-09]Status: DisposedITAT Delhi30 Oct 2015AY 2008-09

Bench: Sh. N. K. Saini, Am & Sh. I. C. Sudhir, Jm Ita Nos. 2203 To 2207/Del/2014 : Asstt. Years : 2004-05 To 2008-09 M/S New Okhla Industrial Vs Acit, Circle-1, Development Authority, Sector-6, Nodia Noida (Appellant) (Respondent) Pan No. Aaaln0120A Assessee By : Sh. Ajay Wadhwa, Adv., Sunil Kumar, Dinesh Verma, Raj Rani Lakra & Reema Malik, Cas Revenue By: Sh. Gunjan Prashad, Cit Dr Date Of Hearing : 06.08.2015 Date Of Pronouncement : 30.10.2015 Order Per N.K. Saini, A.M. These Appeals By The Assessee Are Directed Against The Separate Orders Each Dated 20.01.2014 For The Assessment Years 2004-05 To 2008-09 Of The Ld. Cit(A), Noida.

For Appellant: Sh. Ajay Wadhwa, Adv., Sunil Kumar, DineshFor Respondent: Sh. Gunjan Prashad, CIT DR
Section 10(20)Section 144Section 36

…as contended that the assessment without giving sufficient, adequate and meaningful opportunity is invalid in the eyes of law and deserves to be quashed. The reliance was placed on the decision of the Hon’ble Delhi High Court in the case of J. T. India Vs UOI 177 CTR 108. It was further submitted that the ld. CIT(A) also passed the order in hurry by incorrectly stating that the ground relating to ex-parte and non adhering of natural justice was withdrawn by the assessee. It was vehemently argued that the ground at page no. 19 of the impugned order was never withdrawn. In support of the above contention an affidav…

M/S. New Okhla Industrial Development Authority, Noida vs. ACIT, Noida

In the result, the appeals of the assessees are allowed for statistical purposes

ITA 2203/DEL/2014[2004-05]Status: DisposedITAT Delhi30 Oct 2015AY 2004-05

Bench: Sh. N. K. Saini, Am & Sh. I. C. Sudhir, Jm Ita Nos. 2203 To 2207/Del/2014 : Asstt. Years : 2004-05 To 2008-09 M/S New Okhla Industrial Vs Acit, Circle-1, Development Authority, Sector-6, Nodia Noida (Appellant) (Respondent) Pan No. Aaaln0120A Assessee By : Sh. Ajay Wadhwa, Adv., Sunil Kumar, Dinesh Verma, Raj Rani Lakra & Reema Malik, Cas Revenue By: Sh. Gunjan Prashad, Cit Dr Date Of Hearing : 06.08.2015 Date Of Pronouncement : 30.10.2015 Order Per N.K. Saini, A.M. These Appeals By The Assessee Are Directed Against The Separate Orders Each Dated 20.01.2014 For The Assessment Years 2004-05 To 2008-09 Of The Ld. Cit(A), Noida.

For Appellant: Sh. Ajay Wadhwa, Adv., Sunil Kumar, DineshFor Respondent: Sh. Gunjan Prashad, CIT DR
Section 10(20)Section 144Section 36

…as contended that the assessment without giving sufficient, adequate and meaningful opportunity is invalid in the eyes of law and deserves to be quashed. The reliance was placed on the decision of the Hon’ble Delhi High Court in the case of J. T. India Vs UOI 177 CTR 108. It was further submitted that the ld. CIT(A) also passed the order in hurry by incorrectly stating that the ground relating to ex-parte and non adhering of natural justice was withdrawn by the assessee. It was vehemently argued that the ground at page no. 19 of the impugned order was never withdrawn. In support of the above contention an affidav…

India v. UOI (177 CTR 108) — Cited in 3 Judgments | BharatTax