Investment (P) Ltd., (2004) 88 TTJ 0085 (Del) 13. Asstt. CIT v. Gujarat Ambuja Proteins Ltd.

269 CTR 451High Court2014#24120 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2022 to 2024.

Sections most often in play

Section 132(1)Section 153C Section 269SS Section 271D Section 273B

Judgments citing Investment (P) Ltd., (2004) 88 TTJ 0085 (Del) 13. Asstt. CIT v. Gujarat Ambuja Proteins Ltd.

Otm Jewellery Private Limited, Delhi vs. ACIT, Central Range, Meerut

In the result, the appeal of the assessee in ITA No

ITA 1135/DEL/2024[2013-14]Status: DisposedITAT Delhi23 Oct 2024AY 2013-14

Bench: Shri Kul Bharat & Shri Naveen Chandra

For Appellant: Shri Ankur Goel, AdvFor Respondent: Ms. Anupama Singla, Sr. DR

Section 132(1)Section 153CSection 269SSection 271DSection 273B

…pon a catena of decisions as under: i) CIT Vs. Apex Finlease Ltd dated 17,.10.2016 Hon'ble Allahabad High Court ii) CIT Vs. National Clothing Co. 2014 SCC Online Del 7253 iii) CIT Vs. Worldwide Township Projects 367 ITR 433 iv) CIT Vs. Saurabh Enterprises 269 CTR 451(Allahabad) v) CIT Vs. Noida Toll Bridge Co. 262 ITR 260 vi) DCIT Vs. International Softweb 2016 SCC ITAT 1901 vii) ACIT Vs. Vardhan Fashion 60 TAxmann.com 407 viii) ACIT Vs. Ruchika Chemicals and Investment ITA No, 1466/DEL/1997 dated 18.04.2022 ix) ITO Vs. Amar Nath Shivrah HUF 1 SOT 346 [Agra] x) CIT Vs. Bombay Conductors & Electricals Ltd…

Ram Singh, Karnal vs. Addi. CIT Range, Karnal

In the result, the appeal is allowed

ITA 1457/DEL/2020[2010-11]Status: DisposedITAT Delhi11 Aug 2022AY 2010-11

Bench: Shri Saktijit Dey & Dr. B.R.R. Kumarassessment Year: 2010-11

Section 139(1)Section 147Section 148Section 269SSection 271DSection 273BSection 4

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER Assessment Year: 2010-11 Sh. Ram Singh, Vs. Addl. CIT, H. No. 1550, Sector-7, Range Karnal Urban Estate, Karnal, Haryana PAN :AZQPS7536M (Appellant) (Respondent) Appellant by Dr. Rakesh Gupta, Advocate Sh. Somil Agarwal, Advocate Respondent by Ms. Indu Sen, Sr. DR Date of hearing 30.06.2022 Date of pronouncement 11.08.2022 ORDER PER SAKTIJIT DEY, JM: Captioned appeal has been filed by the assessee challenging the order dated 13.03.2020 passed by learned Commissio…

Raman Chaudhary, Karnal vs. Addi. CIT Spl. Range, Karnal

In the result, the appeal is allowed

ITA 1456/DEL/2020[2010-11]Status: DisposedITAT Delhi11 Aug 2022AY 2010-11

Bench: Shri Saktijit Dey & Dr. B.R.R. Kumarassessment Year: 2010-11

Section 139(1)Section 147Section 148Section 269SSection 271DSection 273B

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER Assessment Year: 2010-11 Sh. Raman Chaudhary, Vs. ACIT, H. No. 1550, Sector-7, Special Range, Urban Estate, Karnal, Karnal Haryana PAN :AFOPC1631G (Appellant) (Respondent) Appellant by Dr. Rakesh Gupta, Advocate Sh. Somil Agarwal, Advocate Respondent by Ms. Indu Sen, Sr. DR Date of hearing 30.06.2022 Date of pronouncement 11.08.2022 ORDER PER SAKTIJIT DEY, JM: Captioned appeal has been filed by the assessee challenging the order dated 13.03.2020 passed by learned…