JCIT v. Swarup Vegetable Products Industries Ltd.

96 ITD 468Income Tax Appellate Tribunal#18443 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 363,016 Indian tax judgments — from 2015 to 2015.

Judgments citing JCIT v. Swarup Vegetable Products Industries Ltd.

DCIT, New Delhi vs. Late Dr. M.V. Rao Through Wife & Legal Heir Smt. Swaranalatha, New Delhi

In the result, ground raised by the revenue is allowed for statistical

ITA 2574/DEL/2013[2006-07]Status: DisposedITAT Delhi30 Nov 2015AY 2006-07

Bench: Shri A.T. Varkey & Shri O.P. Kant

For Appellant: Dr. Rakesh Gupta, Advocate &For Respondent: Shri Jayant Mishra, CIT DR
Section 132Section 153A

…which had business dealing with M/s. Tadiran Communication Ltd. He thus prayed that the addition made be sustained and relied upon the decision of the Delhi Bench of the Tribunal in the case of JCIT vs. Swarup Vegetable Products Industries Ltd. reported in 96 ITD 468. On the other hand, the learned counsel for the assessee supported the conclusion of the CIT(A) by relying upon the order of the Tribunal wherein the Hon’ble Tribunal by a common order dated 24.7.2012 in the case of Suresh Nanda had held that the interest of justice ITA Nos.1912, 1905, 1914, 2573 & 2574/Del./2013 19 CO Nos.169 & 171/Del./2013 w…

DCIT, New Delhi vs. Late Dr. M.V. Rao Through Wife & Legal Heir Smt. Swaranalatha, New Delhi

In the result, ground raised by the revenue is allowed for statistical

ITA 2573/DEL/2013[2005-06]Status: DisposedITAT Delhi30 Nov 2015AY 2005-06

Bench: Shri A.T. Varkey & Shri O.P. Kant

For Appellant: Dr. Rakesh Gupta, Advocate &For Respondent: Shri Jayant Mishra, CIT DR
Section 132Section 153A

…which had business dealing with M/s. Tadiran Communication Ltd. He thus prayed that the addition made be sustained and relied upon the decision of the Delhi Bench of the Tribunal in the case of JCIT vs. Swarup Vegetable Products Industries Ltd. reported in 96 ITD 468. On the other hand, the learned counsel for the assessee supported the conclusion of the CIT(A) by relying upon the order of the Tribunal wherein the Hon’ble Tribunal by a common order dated 24.7.2012 in the case of Suresh Nanda had held that the interest of justice ITA Nos.1912, 1905, 1914, 2573 & 2574/Del./2013 19 CO Nos.169 & 171/Del./2013 w…

DCIT, New Delhi vs. Late Dr. M.V. Rao, New Delhi

In the result, ground raised by the revenue is allowed for statistical

ITA 1914/DEL/2013[2004-05]Status: DisposedITAT Delhi30 Nov 2015AY 2004-05

Bench: Shri A.T. Varkey & Shri O.P. Kant

For Appellant: Dr. Rakesh Gupta, Advocate &For Respondent: Shri Jayant Mishra, CIT DR
Section 132Section 153A

…which had business dealing with M/s. Tadiran Communication Ltd. He thus prayed that the addition made be sustained and relied upon the decision of the Delhi Bench of the Tribunal in the case of JCIT vs. Swarup Vegetable Products Industries Ltd. reported in 96 ITD 468. On the other hand, the learned counsel for the assessee supported the conclusion of the CIT(A) by relying upon the order of the Tribunal wherein the Hon’ble Tribunal by a common order dated 24.7.2012 in the case of Suresh Nanda had held that the interest of justice ITA Nos.1912, 1905, 1914, 2573 & 2574/Del./2013 19 CO Nos.169 & 171/Del./2013 w…

DCIT, New Delhi vs. Late Dr. M.V. Rao, New Delhi

In the result, ground raised by the revenue is allowed for statistical

ITA 1912/DEL/2013[2002-03]Status: DisposedITAT Delhi30 Nov 2015AY 2002-03

Bench: Shri A.T. Varkey & Shri O.P. Kant

For Appellant: Dr. Rakesh Gupta, Advocate &For Respondent: Shri Jayant Mishra, CIT DR
Section 132Section 153A

…which had business dealing with M/s. Tadiran Communication Ltd. He thus prayed that the addition made be sustained and relied upon the decision of the Delhi Bench of the Tribunal in the case of JCIT vs. Swarup Vegetable Products Industries Ltd. reported in 96 ITD 468. On the other hand, the learned counsel for the assessee supported the conclusion of the CIT(A) by relying upon the order of the Tribunal wherein the Hon’ble Tribunal by a common order dated 24.7.2012 in the case of Suresh Nanda had held that the interest of justice ITA Nos.1912, 1905, 1914, 2573 & 2574/Del./2013 19 CO Nos.169 & 171/Del./2013 w…

DCIT, New Delhi vs. Late Dr. M.V. Rao, New Delhi

In the result, ground raised by the revenue is allowed for statistical

ITA 1905/DEL/2013[2003-04]Status: DisposedITAT Delhi30 Nov 2015AY 2003-04

Bench: Shri A.T. Varkey & Shri O.P. Kant

For Appellant: Dr. Rakesh Gupta, Advocate &For Respondent: Shri Jayant Mishra, CIT DR
Section 132Section 153A

…which had business dealing with M/s. Tadiran Communication Ltd. He thus prayed that the addition made be sustained and relied upon the decision of the Delhi Bench of the Tribunal in the case of JCIT vs. Swarup Vegetable Products Industries Ltd. reported in 96 ITD 468. On the other hand, the learned counsel for the assessee supported the conclusion of the CIT(A) by relying upon the order of the Tribunal wherein the Hon’ble Tribunal by a common order dated 24.7.2012 in the case of Suresh Nanda had held that the interest of justice ITA Nos.1912, 1905, 1914, 2573 & 2574/Del./2013 19 CO Nos.169 & 171/Del./2013 w…

JCIT v. Swarup Vegetable Products Industries Ltd. (96 ITD 468) — Cited in 5 Judgments | BharatTax