K. P. Madhusudan v. CIT

291 ITR 122High Court2007#24265 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2017.

Judgments citing K. P. Madhusudan v. CIT

ACIT, New Delhi vs. Sh. Harveer Singh Kalra, New Delhi

In the result, the appeals of the department are dismissed

ITA 6441/DEL/2016[2009-10]Status: DisposedITAT Delhi31 May 2017AY 2009-10

Bench: Sh. N. K. Sainiita Nos. 6438 & 6439/Del/2016 : Asstt. Years : 2010-11 & 2011-12 Acit, Vs Smt. Mehar Anand, Central Circle-14, A-29, Defence Colony, New Delhi-110055 New Delhi-110065 (Appellant) (Respondent) Pan No. Afepa9193B Ita Nos. 6440 & 6441/Del/2016 : Asstt. Years : 2009-10 & 2011-12 Acit, Vs Sh. Harveer Singh Kalra, Central Circle-14, A-29, Defence Colony, New Delhi-110055 New Delhi-110065 (Appellant) (Respondent) Pan No. Afbpk6171Q Assessee By : Sh. Ved Jain, Adv. & Sh. Ashish Chadha, Ca Revenue By : Sh. Amrit Lal, Sr. Dr Date Of Hearing : 16.05.2017 Date Of Pronouncement : 31.05.2017 Order These Appeals By The Department Are Directed Against The Separate Orders Each Dated 07.09.2016 Of Ld. Cit(A)-Xxvi, New Delhi.

For Appellant: Sh. Ved Jain, Adv. &For Respondent: Sh. Amrit Lal, Sr. DR
Section 139(1)Section 153ASection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’, NEW DELHI Before Sh. N. K. Saini, Accountant Member ITA Nos. 6438 & 6439/Del/2016 : Asstt. Years : 2010-11 & 2011-12 ACIT, Vs Smt. Mehar Anand, Central Circle-14, A-29, Defence Colony, New Delhi-110055 New Delhi-110065 (APPELLANT) (RESPONDENT) PAN No. AFEPA9193B ITA Nos. 6440 & 6441/Del/2016 : Asstt. Years : 2009-10 & 2011-12 ACIT, Vs Sh. Harveer Singh Kalra, Central Circle-14, A-29, Defence Colony, New Delhi-110055 New Delhi-110065 (APPELLANT) (RESPONDENT) PAN No. AFBPK6171Q Assessee by : Sh. Ved Jain, Adv. & Sh. Ashish Chadha, CA Revenue by : Sh. Amrit…

ACIT, New Delhi vs. Smt. Mehar Anand, New Delhi

In the result, the appeals of the department are dismissed

ITA 6438/DEL/2016[2010-11]Status: DisposedITAT Delhi31 May 2017AY 2010-11

Bench: Sh. N. K. Sainiita Nos. 6438 & 6439/Del/2016 : Asstt. Years : 2010-11 & 2011-12 Acit, Vs Smt. Mehar Anand, Central Circle-14, A-29, Defence Colony, New Delhi-110055 New Delhi-110065 (Appellant) (Respondent) Pan No. Afepa9193B Ita Nos. 6440 & 6441/Del/2016 : Asstt. Years : 2009-10 & 2011-12 Acit, Vs Sh. Harveer Singh Kalra, Central Circle-14, A-29, Defence Colony, New Delhi-110055 New Delhi-110065 (Appellant) (Respondent) Pan No. Afbpk6171Q Assessee By : Sh. Ved Jain, Adv. & Sh. Ashish Chadha, Ca Revenue By : Sh. Amrit Lal, Sr. Dr Date Of Hearing : 16.05.2017 Date Of Pronouncement : 31.05.2017 Order These Appeals By The Department Are Directed Against The Separate Orders Each Dated 07.09.2016 Of Ld. Cit(A)-Xxvi, New Delhi.

For Appellant: Sh. Ved Jain, Adv. &For Respondent: Sh. Amrit Lal, Sr. DR
Section 139(1)Section 153ASection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’, NEW DELHI Before Sh. N. K. Saini, Accountant Member ITA Nos. 6438 & 6439/Del/2016 : Asstt. Years : 2010-11 & 2011-12 ACIT, Vs Smt. Mehar Anand, Central Circle-14, A-29, Defence Colony, New Delhi-110055 New Delhi-110065 (APPELLANT) (RESPONDENT) PAN No. AFEPA9193B ITA Nos. 6440 & 6441/Del/2016 : Asstt. Years : 2009-10 & 2011-12 ACIT, Vs Sh. Harveer Singh Kalra, Central Circle-14, A-29, Defence Colony, New Delhi-110055 New Delhi-110065 (APPELLANT) (RESPONDENT) PAN No. AFBPK6171Q Assessee by : Sh. Ved Jain, Adv. & Sh. Ashish Chadha, CA Revenue by : Sh. Amrit…

Boots Piramal Healthcare P. Ltd ( Now Merged Pirmal Healthcare Ltd), Mumbai vs. Asst CIT 6(1), Mumbai

In the result, appeals of the assessee are allowed

ITA 165/MUM/2011[2000-01]Status: DisposedITAT Mumbai25 Apr 2016AY 2000-01

Bench: Shri Joginder Singh & Shri Ashwani Tanejaassessment Year: 2000-01 M/S Boots Piramal Helathcare Acit-6(1), Pvt Ltd.(Now Merged Piramal Mumbai बनाम/ Healthcare Ltd.), Vs. Piramal Tower Annexe, Ganpatrao Kadam Marg, Lower Parel, Mumbai-400013 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aaacb5803B "नधा"रती क" ओर से / Assessee By Shri Ronak G. Doshi Shri M.V.Rajguru राज"व क" ओर से / Revenue By 25/04/2016 सुनवाई क" तार"ख / Date Of Hearing : 25/04/2016 आदेश क" तार"ख /Date Of Order:

Section 271Section 271(1)(c)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, बी,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “B”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी अ"नी तनेजा, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Ashwani Taneja, Accountant Member Assessment Year: 2000-01 M/s Boots Piramal Helathcare ACIT-6(1), Pvt Ltd.(Now Merged Piramal Mumbai बनाम/ Healthcare Ltd.), Vs. Piramal Tower Annexe, Ganpatrao Kadam Marg, Lower Parel, Mumbai-400013 ("नधा"रती /Assessee) (राज"व /Revenue) PAN. No.AAACB5803B "नधा"रती क" ओर से / Assessee by Shri Ronak G. Doshi Shri M.V.Rajguru राज"व क" ओर से / Revenue by 2…

K. P. Madhusudan v. CIT (291 ITR 122) — Cited in 3 Judgments | BharatTax