Keventer (Successors) (P.) Ltd. (1980) 123 ITR 200 (Del.), IAC v. Avis International (P.) Ltd.

51 Taxmann.com 137High Court2014#18025 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2025.

Judgments citing Keventer (Successors) (P.) Ltd. (1980) 123 ITR 200 (Del.), IAC v. Avis International (P.) Ltd.

ITO, New Delhi vs. M/S. Billet Procon Pvt. Ltd., Delhi

ITA 1382/DEL/2017[2012-13]Status: DisposedITAT Delhi25 Jun 2025AY 2012-13

Bench: Shri Challa Nagendra Prasad & Shri S Rifaur Rahman

Section 68

…ITA Nos.1382/Del/2017 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA No. 1382/Del/2017 निर्धारणवर्ष/Assessment Year: 2012-13 ITO, Ward-5(1), Room No.379, 3rd Floor, C.R. Building, I.P. Estate, New Delhi. PAN No.AALFB8236G अपीलार्थी Appellant Assessee by Dr. Kapil Goel, Adv. Revenue by Shri Ajay Kumar Arora, Sr. DR सुनवाईकीतारीख / Date of hearing: 27.05.2025 उद्घोषणाकीतारीख /Pronouncement on 25.06.2025 आदेश /ORDER PER C.N. PRASAD, J.M. This appeal is filed by the Revenue against the order o…

Mesers Ganesh Rice Mills, Muktsar vs. Deputy Commissioner of Income Tax, Circle-II, Bathinda

In the result the appeal of the assessee ITA No

ITA 287/ASR/2018[2014-15]Status: DisposedITAT Amritsar15 Feb 2023AY 2014-15

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Sudhir Sehgal, A. RFor Respondent: Sh. Rohit Mehra, CIT DR
Section 133ASection 143(3)Section 250(6)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 287/Asr/2018 Assessment Year: 2014-15 M/s Ganesh Rice Mills Vs. The Dy. C. I. T. Jalalabad Road, Muktasar. Circle-II, Bhatinda [PAN:AACF G1896J] (Appellant) (Respondent) Appellant by: Sh. Sudhir Sehgal, A. R. Respondent by: Sh. Rohit Mehra, CIT DR Date of Hearing: 09.02.2023 Date of Pronouncement: 15.02.2023 ORDER Per Anikesh Banerjee, J. M.: The instant appeal was filed by the assessee against the order passed by the Ld. Commissioner of Inc…

ACIT, New Delhi vs. M/S. Whiteline Barter Ltd., New Delhi

ITA 5225/DEL/2015[2007-08]Status: DisposedITAT Delhi24 Apr 2019AY 2007-08

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Salil Aggarwal, AdvocateFor Respondent: Ms. Pratima M. Biswas, CIT DR
Section 143Section 143(2)Section 147Section 153Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘E’ : NEW DELHI) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.5223/Del./2015 (ASSESSMENT YEAR : 2007-08) ACIT, Central Circle 13, vs. M/s. Dhansafal Vyapaar Ltd., New Delhi. A-15, Ashok Vihar, Phase I, New Delhi. (PAN : AAACD8957C) ITA No.5224/Del./2015 (ASSESSMENT YEAR : 2008-09) ITA No.5225/Del./2015 (ASSESSMENT YEAR : 2007-08) ACIT, Central Circle 13, vs. M/s. Whiteline Barter Ltd., New Delhi. A-15, Ashok Vihar, Phase I, New Delhi. (PAN : AAACD8957C) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Salil Aggarwal, Advocat…

ACIT, New Delhi vs. M/S. Whiteline Barter Ltd., New Delhi

ITA 5224/DEL/2015[2008-09]Status: DisposedITAT Delhi24 Apr 2019AY 2008-09

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Salil Aggarwal, AdvocateFor Respondent: Ms. Pratima M. Biswas, CIT DR
Section 143Section 143(2)Section 147Section 153Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘E’ : NEW DELHI) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.5223/Del./2015 (ASSESSMENT YEAR : 2007-08) ACIT, Central Circle 13, vs. M/s. Dhansafal Vyapaar Ltd., New Delhi. A-15, Ashok Vihar, Phase I, New Delhi. (PAN : AAACD8957C) ITA No.5224/Del./2015 (ASSESSMENT YEAR : 2008-09) ITA No.5225/Del./2015 (ASSESSMENT YEAR : 2007-08) ACIT, Central Circle 13, vs. M/s. Whiteline Barter Ltd., New Delhi. A-15, Ashok Vihar, Phase I, New Delhi. (PAN : AAACD8957C) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Salil Aggarwal, Advocat…

ACIT, New Delhi vs. M/S. Dhansafal Vyapaar Ltd., New Delhi

ITA 5223/DEL/2015[2007-08]Status: DisposedITAT Delhi24 Apr 2019AY 2007-08

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Salil Aggarwal, AdvocateFor Respondent: Ms. Pratima M. Biswas, CIT DR
Section 143Section 143(2)Section 147Section 153Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘E’ : NEW DELHI) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.5223/Del./2015 (ASSESSMENT YEAR : 2007-08) ACIT, Central Circle 13, vs. M/s. Dhansafal Vyapaar Ltd., New Delhi. A-15, Ashok Vihar, Phase I, New Delhi. (PAN : AAACD8957C) ITA No.5224/Del./2015 (ASSESSMENT YEAR : 2008-09) ITA No.5225/Del./2015 (ASSESSMENT YEAR : 2007-08) ACIT, Central Circle 13, vs. M/s. Whiteline Barter Ltd., New Delhi. A-15, Ashok Vihar, Phase I, New Delhi. (PAN : AAACD8957C) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Salil Aggarwal, Advocat…