Karan Raghav Exports P. Ltd. vs. CIT 349 ITR 112 (Del) 5. CIT v. EICON International (13) Ltd.

177 Taxmann 37High Court#19565 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2023.

Judgments citing Karan Raghav Exports P. Ltd. vs. CIT 349 ITR 112 (Del) 5. CIT v. EICON International (13) Ltd.

ITO Ward-32(1)(1), Mumbai vs. Dharam Hasmukhbhai Jagda, Mumbai

ITA 446/MUM/2021[2014-15]Status: DisposedITAT Mumbai24 Nov 2023AY 2014-15

Bench: Shri Kuldip Singh, Jm & Shri S Rifaur Rahman, Am Dharam Hasmukhbhai Jagda Income Tax Officer 32(1)(1) 154/155, Santvani Bld., Lic R. No. 703, Kautilya Bhavan, Colony, Besides Upadhya Bkc, Bandra (E), Vs. Dairy,Birivali(W), Mumbai-400051 Mumbai-400092 (Appellant) (Respondent) Pan No. Aglpj0431B Assessee By : None Revenue By : Smt. Mahita Nair, Date Of Hearing: 07.09.2023 Date Of Pronouncement : 24.11.2023

For Appellant: NoneFor Respondent: Smt. Mahita Nair

Section 10(38)Section 143(3)Section 271(1)(c)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI KULDIP SINGH, JM AND SHRI S RIFAUR RAHMAN, AM Dharam Hasmukhbhai Jagda Income Tax Officer 32(1)(1) 154/155, Santvani Bld., LIC R. No. 703, Kautilya Bhavan, Colony, Besides Upadhya BKC, Bandra (E), Vs. Dairy,Birivali(W), Mumbai-400051 Mumbai-400092 (Appellant) (Respondent) PAN No. AGLPJ0431B Assessee by : None Revenue by : Smt. Mahita Nair, Date of hearing: 07.09.2023 Date of pronouncement : 24.11.2023 O R D E R PER KULDIP SINGH, JM: 01. Appellant Income Tax officer [hereinafter referred to as ”the Revenue”] while filling the present appeal so…

M/S. Intercontinental Hotels Group India Pvt. Ltd., Gurgaon vs. DCIT, New Delhi

The appeal of the assessee is allowed

ITA 2188/DEL/2017[2007-08]Status: DisposedITAT Delhi22 Mar 2021AY 2007-08

Bench: Shri N. K. Billaiya & Ms Suchitra Kamble

Section 139(4)Section 195Section 271Section 40

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘C’ NEW DELHI BEFORE SHRI N. K. BILLAIYA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A. No. 2188/DEL/2017 (A.Y 2007-08) (THROUGH VIDEO CONFERENCING) Intercontinental Hotels Group Vs DCIT India Pvt. Ltd. Circle7(1) 11th Floor, Building No. 10, New Delhi Tower-C, DLF Cyber City, DLF Phase-II Gurgaon, (RESPONDENT) AAGCS7613G (APPELLANT) Appellant by Sh. S. K. Aggarwal, CA & Sh. Piyush Gupta, CA Respondent by Sh. Mahesh Thakur, Sr. DR Date of Hearing 22.03.2021 Date of Pronouncement 22.03.2021 ORDER PER SUCHITRA KAMBLE, JM This appea…

ITO 9(2)(3), Mumbai vs. Core Jewellery P.Ltd, Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 529/MUM/2015[2008-09]Status: DisposedITAT Mumbai10 Nov 2016AY 2008-09

Bench: Shri B.R. Baskaran (Am) & Shri Pawan Singh (Jm)

Section 10ASection 2Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” Bench, Mumbai Before Shri B.R. Baskaran (AM) & Shri Pawan Singh (JM) I.T.A. No. 529/Mum/2015 (Assessment Year 2008-09) ITO 9(2)(3) Vs. M/s. Core Jewellery Room No. 601A Pvt. Ltd. 6th Floor Unit No. GJ-4 Aayakar Bhavan SDF-VII, SEEPZ M.K. Road Andheri East Mumbai-400 020. Mumbai-400 096. (Appellant) (Respondent) PAN No.AABCC1946P Assessee by Shri Biharilal Department by Shri C.W. Angolkar Date of Hearing 10.11.2016 Date of Pronouncement 10.11.2016 O R D E R Per B.R. Baskaran (AM) :- The appeal filed by the Revenue is directed against the order dated 20.10.2014 pass…

Agarwal Developers (P) Ltd., New Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee is allowed

ITA 1166/DEL/2013[2008-09]Status: DisposedITAT Delhi27 Jul 2016AY 2008-09

Bench: Shri S.V. Mehrotra & Smt Suchitra Kamblei.T.A .No.-1166/Del/2013 (Assessment Year-2008-09)

Section 143(3)Section 271(1)(c)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’ NEW DELHI BEFORE SHRI S.V. MEHROTRA, ACCOUNTANT MEMBER AND SMT SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A .No.-1166/DEL/2013 (ASSESSMENT YEAR-2008-09) Agarwal Developers (P) Ltd. vs ITO M-1, NDSE, Part II Ward 1(2), New Delhi New Delhi AAACA2520N (APPELLANT) (RESPONDENT) Appellant by Sh. Sumit Goel, CA. Respondent by Sh. K. K. Jaiswal, DR Date of Hearing 30.06.2016 Date of Pronouncement 27.07.2016 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed by the assessee against the order dated 11/1/2013 passed by CIT(A)-IV, New Delhi. 2. The grounds of appe…