ITC Ltd. v. CIT(TDS)

68 Taxmann.com 323Supreme Court of India2016#25626 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2017.

Judgments citing ITC Ltd. v. CIT(TDS)

EIH LTD.,NEW DELHI vs. ITO, DELHI

In the result, the appeals of the assessee are allowed

ITA 2642/DEL/2015[2004-05 (F.Y. 2003-04)]Status: DisposedITAT Delhi14 Feb 2017

Bench: Smt Diva Singh & Sh.O.P.Kant

Section 133ASection 192Section 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘B’ NEW DELHI BEFORE SMT DIVA SINGH, JUDICIAL MEMBER AND SH.O.P.KANT, ACCOUNTANT MEMBER I.T.A .No.-2642 to 2645/Del/2015 (ASSESSMENT YEAR-2004-05 to 2007-08) EIH Ltd., Vs ITO, Unit:Hotel The Oberoi, TDS Ward-49(3), 15, Dr. Zakir Hussain Marg, Distt. Centre, New Delhi-110003. Laxmi Nagar, PAN-AAACE6898B Delhi-110092. (APPELLANT) (RESPONDENT) Assessee by Sh.K.M.Gupta, Adv. Revenue by Sh. Anil Kumar Singh, Sr.DR Date of Hearing 15.12.2016 Date of Pronouncement 14.02.2017 ORDER PER DIVA SINGH, JM All these appeals have been filed by the assessee assailing the…

EIH LTD.,NEW DELHI vs. ITO, DELHI

In the result, appeal filed by the assessee is allowed

ITA 400/DEL/2015[2010-11]Status: DisposedITAT Delhi14 Jul 2016AY 2010-11

Bench: Shri P.K.Bansal

For Appellant: NoneFor Respondent: Shri S.K. Mishra, Sr. DR
Section 15Section 192Section 201Section 201(1)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC-I”: NEW DELHI BEFORE SHRI P.K.BANSAL, ACCOUNTANT MEMBER ITA No.:- 400/Del /2015 Assessment Year: 2010-11 EIH Ltd. ITO Unit: Hotel The Oberoi, TDS Ward-49(3) Vs. 15, Dr. Zakir Hussain Marg Distt. Centre, Laxmi Nagar New Delhi – 110 003. Delhi – 110 092 PAN AAACE6898B (Appellant) (Respondent) Assessee by : None Department by : Shri S.K. Mishra, Sr. DR Date of Hearing 14/07/2016 Date of pronouncement 14/07/2016 O R D E R This appeal has been filed by the assesee against the order of the Ld. CIT(A) dated 11.11.2014. 2. None appeared on behalf of the assessee. I th…

EIH LTD.,NEW DELHI vs. ITO, DELHI

In the result, appeal filed by the assessee is allowed

ITA 401/DEL/2015[2011-12 (F.Y. 2010-11)]Status: DisposedITAT Delhi12 Jul 2016

Bench: Shri P.K.Bansal

For Appellant: Shri Khirendra Mohan GuptaFor Respondent: Shri S.K. Mishra, Sr. DR
Section 15Section 192Section 201Section 201(1)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC-II”: NEW DELHI BEFORE SHRI P.K.BANSAL, ACCOUNTANT MEMBER ITA No.:- 401/Del /2015 Assessment Year: 2011-12 EIH Ltd. ITO Unit: Hotel The Oberoi, TDS Ward-49(3) Vs. 15, Dr. Zakir Hussain Marg Distt. Centre, Laxmi Nagar New Delhi – 110 003. Delhi – 110 092 PAN AAACE6898B (Appellant) (Respondent) Assessee by : Shri Khirendra Mohan Gupta, CA Department by : Shri S.K. Mishra, Sr. DR Date of Hearing 11/07/2016 Date of pronouncement 12/07/2016 O R D E R This appeal has been filed by the assesee against the order of the Ld. CIT(A) dated 11.11.2014. 2. Assessee even thoug…

ITC Ltd. v. CIT(TDS) (68 Taxmann.com 323) — Cited in 3 Judgments | BharatTax