Indian Overseas Bank Ltd., (2001) 252 ITR 640 (Mad). (ii) Sita World Travels India Ltd. v. CIT

140 Taxmann 381High Court2002#22504 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2010 to 2019.

Judgments citing Indian Overseas Bank Ltd., (2001) 252 ITR 640 (Mad). (ii) Sita World Travels India Ltd. v. CIT

Reeshu Goel, New Delhi vs. ITO, Ward- 34(4), New Delhi

In the result, the appeal of the assessee is allowed

ITA 1691/DEL/2019[2013-14]Status: DisposedITAT Delhi07 Oct 2019AY 2013-14

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri Manoj Patwari, CAFor Respondent: Shri Surender Pal, Sr.D.R

Section 142(1)Section 147Section 148Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No.1691/DEL/2019 Assessment Year: 2013-14 Reeshu Goel, vs. ITO, Ward-34(4), E-4, Phase-1, E Block, New Delhi. Ashok Vihar, New Delhi. TAN/PAN: AITPG 3482D (Appellant) (Respondent) Appellant by: Shri Manoj Patwari, CA Respondent by: Shri Surender Pal, Sr.D.R. Date of hearing: 30 07 2019 Date of pronouncement: 07 10 2019 O R D E R PER AMIT SHUKLA, JM: The aforesaid appeal has been filed by the assessee against the impugned order dated 26.11.2018, passed…

Indo Office Solutions (P) Ltd., New Delhi vs. ACIT, New Delhi

Appeal of the assessee is partly allowed for statistical

ITA 3176/DEL/2017[2011-12]Status: DisposedITAT Delhi17 Sept 2019AY 2011-12

Bench: Shri Suchitra Kamble & Shri Prashant Maharishi[Assessment Year: 2013-14]

Section 132Section 133Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘C’ BENCH, NEW DELHI BEFORE SHRI SUCHITRA KAMBLE, JUDICIAL MEMBER, AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER [Assessment Year: 2013-14] Indo Office Solutions (P) Ltd. ACIT, 486, Patparganj Industrial Estate, Central Circle-17, New Delhi-110092 New Delhi PAN-AACCI0966J Assessee Revenue Assessee by Shri Ved Jain, Adv. & Shri Himanshu Aggarwal, C.A. Revenue by Shri Amit Katoch, Sr. DR Date of Hearing 05/08/2019 Date of Pronouncement 17/09/2019 ORDER PER SUCHITRA KAMBLE, JUDICIAL MEMBER This appeal is filed by the assessee against the order of the Ld. CIT(A)-2…

Commissioner of Income Tax, Delhi VIII vs. Indian Farmers Fertilizers Co-Op. Ltd

The appeal stands disposed of accordingly

ITA-740/2008HC Delhi24 Dec 2010

Section 143(3)Section 147Section 148Section 154Section 250Section 80

…REPORTED * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA No. 740/2008 COMMISSIONER OF INCOME TAX, DELHI-VIII .....Appellant Through: Ms. Prem Lata Bansal, Advocate versus INDIAN FARMERS FERTILIZERS CO-OP. LTD. .....Respondent Through: Mr. Satinder S. Gulati and Mr. Kamaldeep Gulati, Advocates % Date of Decision : December 24, 2010 CORAM: HON’BLE MR. JUSTICE A.K. SIKRI HON'BLE MS. JUSTICE REVA KHETRAPAL 1. Whether reporters of local papers may be allowed to see the judgment? 2. To be referred to t…