ITR120 9Mad HC) 4. CIT v. A Suresh Rao (2014) 223 Taxmann 228 (Kar HC) 5. Vinod Kumar Jain v. CIT

165 Taxmann 524High Court2007#23087 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2021.

Judgments citing ITR120 9Mad HC) 4. CIT v. A Suresh Rao (2014) 223 Taxmann 228 (Kar HC) 5. Vinod Kumar Jain v. CIT

KARNA SINGH MEHTA,NEW DELHI vs. ACIT CIRCLE-61(1), NEW DELHI

In the result, the appeal filed by the assessee is allowed

ITA 9729/DEL/2019[2016-17]Status: DisposedITAT Delhi30 Jun 2021AY 2016-17

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastava

For Appellant: Shri Rajat Jain, C.A. &For Respondent: Ms. Anima, Sr. D.R

Section 143(3)Section 2(47)(v)Section 234BSection 234DSection 48Section 53A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “C” : DELHI [THROUGH VIDEO CONFERENCING] BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA.No.9729/Del./2019 Assessment Year 2016-2017 Shri Karna Singh The ACIT, Circle61(1), Mehta, S-68, Panchsheel Park, Civic Centre, Minto Malviya Nagar, South vs., Road, New Delhi. Delhi, Delhi PIN 1210 017 PIN – 110 002 PAN AAYPM5611P (Appellant) (Respondent) Shri H.P. Agarwal, C.A. For Assessee : Shri Rajat Jain, C.A. & Shri Ashish Mendiratta, C.A. For Revenue : Ms. Anima, Sr. D.R. Date of Hearing : 14.06.2021 Date of Pronouncement :…

TRIPLE ESS INFRASTRUCTURE P.LTD,NEW DELHI vs. ADDL.CIT, RANGE-27, NEW DELHI

In the result appeal of the assessee is partly allowed

ITA 2444/DEL/2019[2015-16]Status: DisposedITAT Delhi28 May 2019AY 2015-16

Bench: Shri Amit Shukla & Shri L.P. Sahuasstt. Year: 2015-16

For Appellant: Shri Ajay Wadhwa, AdvocateFor Respondent: Shri F.R. Meena, Sr. DR and Shri S.S. Rana, CIT(DR)

Section 143(3)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER Asstt. Year: 2015-16 Triple Ess Infrastructure P. Ltd. Addl. CIT, Range-27 Flat No.1, Plot No. 7& 8, New Delhi. Vs. Community Centre, Naraina Industrial Area Phase-1, New Delhi – 110 028 PAN AAACT4399L (Appellant) (Respondent) Assessee by: Shri Ajay Wadhwa, Advocate Department by : Shri F.R. Meena, Sr. DR and Shri S.S. Rana, CIT(DR) Date of Hearing 15/05/2019 Date of 28/05/2019 pronouncement O R D E R PER AMIT SHUKLA, J.M The aforesaid appeal has been filed by the assessee…

ITO 22(3)(2), MUMBAI vs. LILADHAR R. TANDEL, NAVI MUMBAI

In the result, appeal of the Revenue is dismissed whereas Cross

ITA 959/MUM/2014[2008-09]Status: DisposedITAT Mumbai22 Sept 2017AY 2008-09

Bench: Shri R.C. Sharma & Shri Amarjit Singh, Judicil Member

For Appellant: Shri. Hari S. RahejaFor Respondent: Shri. V. Jenardhanan

Section 143(3)Section 147Section 148Section 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIL MEMBER ITA No.959/Mum./2014 C.O No.153/Mum/2017 (Assessment Year: 2008-09) ITO 22(3)(2) Vashi Rly. Station, Complex Tower No.6, ……………. Appellant 3Rd Floor, Room No. 307, Navi Mumbai v/s Liladhar R. Tandel Laxmi Niwas, At Karve Post Nerul ……………. Respondent Navi Mumbai 400705 PAN AAFPT6631H Assessee by : Shri. Hari S. Raheja Revenue by : Shri. V. Jenardhanan Date of Hearing –13.07.2017 Date of Order - 22.09.2017 O R D E R PER: R.C. SHARMA. This is an appeal filed by the revenue and…