Krishak Bharati Cooperative Ld v. DCIT

23 Taxmann.com 265High Court2012#677 most cited

What is Krishak Bharati Cooperative Ld v. DCIT authority for?

The rule of consistency does not override the correct application of law and should not be applied if it leads to an anomalous outcome.

147

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2025.

Also referred to as

Krishak Bharati Cooperative Ld v. DCIT · rule of consistency · Section 143(3) · Section 200A · consistency not anomaly · Delhi High Court · 23 Taxmann.com 265 · assessment procedure · interest

Sections most often in play

Section 200(3)Section 200ASection 220(2)Section 234ESection 271HSection 154Section 194IASection 1961: Section 143(3)

Issues it is cited on

rule of consistencycompanyindiainterest

Judgments citing Krishak Bharati Cooperative Ld v. DCIT

Supreme Brahmaputra (Jv), New Delhi vs. ACIT - CPC - TDS, Ghaziabad

In the result, all the appeals filed by the assessees are allowed

ITA 6706/DEL/2019[2013-14 (26Q, Q-4)]Status: DisposedITAT Delhi31 Aug 2020

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

Section 200ASection 200A(1)Section 234E

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : C : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA No.6706 to 6708/Del/2019 Assessment Year: 2013-14 to 2015-16 Supreme Brahmaputra (JV) Vs. TDS CPC, Ghaziabad A-7, Mahipalpur, Brahmaputra House, New Delhi-110037 Delhi ITA No. 6709 to 6711 /Del/2019 Assessment Year : 2013-14 to 2015-16 M/s. Draipl Brahmaputra Vs. TDS-CPC Ghaziabad Infrastructure Limited, A-7, Mahipalpur, Brahmaputra House, New Delhi-110037 Delhi ITA Nos.6706 to 6720/Del/2019 ITA No. 6712 to 6714 /Del/2019 Assessment Year : 2013-14 to 20…

Chronicle Publication Pvt Ltd, New Delhi vs. ACIT (CPC)-TDS, New Delhi

In the result, all appeals of different assesses are allowed

ITA 6327/DEL/2019[2015-16 Qtr 26 (Q-2)]Status: DisposedITAT Delhi31 Aug 2020

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am

For Appellant: NoneFor Respondent: Sh. M. Baranwal, Sr.DR
Section 154Section 200ASection 200A(1)Section 200A(1)(c)Section 200A(3)Section 234E

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, "द"ली अिधकरण "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “ए”, नई "यायपीठ नई नई "द"ली नई "द"ली "द"ली म"म"म"म" "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI चावला, उपा"य" सम" सु"ी सुषमा सु"ी सुषमा चावला उपा"य" एवं एवं एवं डॉ एवं डॉ. बी बी आर आर आर आर कुमार कुमार,लेखा लेखा लेखा सद"य लेखा सद"य सद"य केकेकेके सम" सद"य सम" सम" सु"ी सु"ी सुषमा सुषमा चावला चावला उपा"य" उपा"य" डॉ डॉ बी बी आर आर आर आर कुमार कुमार BEFORE MS. SUSHMA CHOWLA, VP & Dr. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl. ITA Nos. Name of Name of Assessmen…

Chronicle Publication Pvt Ltd, New Delhi vs. ACIT (CPC)-TDS, New Delhi

In the result, all appeals of different assesses are allowed

ITA 6326/DEL/2019[2013-14 ,26(Q-4)]Status: DisposedITAT Delhi31 Aug 2020

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am

For Appellant: NoneFor Respondent: Sh. M. Baranwal, Sr.DR
Section 154Section 200ASection 200A(1)Section 200A(1)(c)Section 200A(3)Section 234E

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, "द"ली अिधकरण "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “ए”, नई "यायपीठ नई नई "द"ली नई "द"ली "द"ली म"म"म"म" "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI चावला, उपा"य" सम" सु"ी सुषमा सु"ी सुषमा चावला उपा"य" एवं एवं एवं डॉ एवं डॉ. बी बी आर आर आर आर कुमार कुमार,लेखा लेखा लेखा सद"य लेखा सद"य सद"य केकेकेके सम" सद"य सम" सम" सु"ी सु"ी सुषमा सुषमा चावला चावला उपा"य" उपा"य" डॉ डॉ बी बी आर आर आर आर कुमार कुमार BEFORE MS. SUSHMA CHOWLA, VP & Dr. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl. ITA Nos. Name of Name of Assessmen…

Chronicle Publication Pvt Ltd, New Delhi vs. ACIT (CPC)-TDS, New Delhi

In the result, all appeals of different assesses are allowed

ITA 6325/DEL/2019[2013-14, 26(Q-3)]Status: DisposedITAT Delhi31 Aug 2020

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am

For Appellant: NoneFor Respondent: Sh. M. Baranwal, Sr.DR
Section 154Section 200ASection 200A(1)Section 200A(1)(c)Section 200A(3)Section 234E

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, "द"ली अिधकरण "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “ए”, नई "यायपीठ नई नई "द"ली नई "द"ली "द"ली म"म"म"म" "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI चावला, उपा"य" सम" सु"ी सुषमा सु"ी सुषमा चावला उपा"य" एवं एवं एवं डॉ एवं डॉ. बी बी आर आर आर आर कुमार कुमार,लेखा लेखा लेखा सद"य लेखा सद"य सद"य केकेकेके सम" सद"य सम" सम" सु"ी सु"ी सुषमा सुषमा चावला चावला उपा"य" उपा"य" डॉ डॉ बी बी आर आर आर आर कुमार कुमार BEFORE MS. SUSHMA CHOWLA, VP & Dr. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl. ITA Nos. Name of Name of Assessmen…

Chronicle Publication Pvt Ltd, New Delhi vs. ACIT (CPC)-TDS, New Delhi

In the result, all appeals of different assesses are allowed

ITA 6324/DEL/2019[2013-14, 26(Q-2)]Status: DisposedITAT Delhi31 Aug 2020

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am

For Appellant: NoneFor Respondent: Sh. M. Baranwal, Sr.DR
Section 154Section 200ASection 200A(1)Section 200A(1)(c)Section 200A(3)Section 234E

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, "द"ली अिधकरण "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “ए”, नई "यायपीठ नई नई "द"ली नई "द"ली "द"ली म"म"म"म" "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI चावला, उपा"य" सम" सु"ी सुषमा सु"ी सुषमा चावला उपा"य" एवं एवं एवं डॉ एवं डॉ. बी बी आर आर आर आर कुमार कुमार,लेखा लेखा लेखा सद"य लेखा सद"य सद"य केकेकेके सम" सद"य सम" सम" सु"ी सु"ी सुषमा सुषमा चावला चावला उपा"य" उपा"य" डॉ डॉ बी बी आर आर आर आर कुमार कुमार BEFORE MS. SUSHMA CHOWLA, VP & Dr. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl. ITA Nos. Name of Name of Assessmen…

Chronicle Publication Pvt Ltd, New Delhi vs. ACIT (CPC)-TDS, New Delhi

In the result, all appeals of different assesses are allowed

ITA 6323/DEL/2019[2014-15, 26(Q-4)]Status: DisposedITAT Delhi31 Aug 2020

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am

For Appellant: NoneFor Respondent: Sh. M. Baranwal, Sr.DR
Section 154Section 200ASection 200A(1)Section 200A(1)(c)Section 200A(3)Section 234E

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, "द"ली अिधकरण "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “ए”, नई "यायपीठ नई नई "द"ली नई "द"ली "द"ली म"म"म"म" "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI चावला, उपा"य" सम" सु"ी सुषमा सु"ी सुषमा चावला उपा"य" एवं एवं एवं डॉ एवं डॉ. बी बी आर आर आर आर कुमार कुमार,लेखा लेखा लेखा सद"य लेखा सद"य सद"य केकेकेके सम" सद"य सम" सम" सु"ी सु"ी सुषमा सुषमा चावला चावला उपा"य" उपा"य" डॉ डॉ बी बी आर आर आर आर कुमार कुमार BEFORE MS. SUSHMA CHOWLA, VP & Dr. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl. ITA Nos. Name of Name of Assessmen…

Chronicle Publication Pvt Ltd, New Delhi vs. ACIT (CPC)-TDS, New Delhi

In the result, all appeals of different assesses are allowed

ITA 6322/DEL/2019[2014-15, 26(Q-3)]Status: DisposedITAT Delhi31 Aug 2020

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am

For Appellant: NoneFor Respondent: Sh. M. Baranwal, Sr.DR
Section 154Section 200ASection 200A(1)Section 200A(1)(c)Section 200A(3)Section 234E

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, "द"ली अिधकरण "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “ए”, नई "यायपीठ नई नई "द"ली नई "द"ली "द"ली म"म"म"म" "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI चावला, उपा"य" सम" सु"ी सुषमा सु"ी सुषमा चावला उपा"य" एवं एवं एवं डॉ एवं डॉ. बी बी आर आर आर आर कुमार कुमार,लेखा लेखा लेखा सद"य लेखा सद"य सद"य केकेकेके सम" सद"य सम" सम" सु"ी सु"ी सुषमा सुषमा चावला चावला उपा"य" उपा"य" डॉ डॉ बी बी आर आर आर आर कुमार कुमार BEFORE MS. SUSHMA CHOWLA, VP & Dr. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl. ITA Nos. Name of Name of Assessmen…

Chronicle Publication Pvt Ltd, New Delhi vs. ACIT (CPC)-TDS, New Delhi

In the result, all appeals of different assesses are allowed

ITA 6321/DEL/2019[2014-15, 26(Q-2)]Status: DisposedITAT Delhi31 Aug 2020

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am

For Appellant: NoneFor Respondent: Sh. M. Baranwal, Sr.DR
Section 154Section 200ASection 200A(1)Section 200A(1)(c)Section 200A(3)Section 234E

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, "द"ली अिधकरण "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “ए”, नई "यायपीठ नई नई "द"ली नई "द"ली "द"ली म"म"म"म" "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI चावला, उपा"य" सम" सु"ी सुषमा सु"ी सुषमा चावला उपा"य" एवं एवं एवं डॉ एवं डॉ. बी बी आर आर आर आर कुमार कुमार,लेखा लेखा लेखा सद"य लेखा सद"य सद"य केकेकेके सम" सद"य सम" सम" सु"ी सु"ी सुषमा सुषमा चावला चावला उपा"य" उपा"य" डॉ डॉ बी बी आर आर आर आर कुमार कुमार BEFORE MS. SUSHMA CHOWLA, VP & Dr. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl. ITA Nos. Name of Name of Assessmen…

Chronicle Publication Pvt Ltd, New Delhi vs. ACIT (CPC)-TDS, New Delhi

In the result, all appeals of different assesses are allowed

ITA 6320/DEL/2019[2014-15 ,26 (Q-1)]Status: DisposedITAT Delhi31 Aug 2020

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am

For Appellant: NoneFor Respondent: Sh. M. Baranwal, Sr.DR
Section 154Section 200ASection 200A(1)Section 200A(1)(c)Section 200A(3)Section 234E

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, "द"ली अिधकरण "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “ए”, नई "यायपीठ नई नई "द"ली नई "द"ली "द"ली म"म"म"म" "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI चावला, उपा"य" सम" सु"ी सुषमा सु"ी सुषमा चावला उपा"य" एवं एवं एवं डॉ एवं डॉ. बी बी आर आर आर आर कुमार कुमार,लेखा लेखा लेखा सद"य लेखा सद"य सद"य केकेकेके सम" सद"य सम" सम" सु"ी सु"ी सुषमा सुषमा चावला चावला उपा"य" उपा"य" डॉ डॉ बी बी आर आर आर आर कुमार कुमार BEFORE MS. SUSHMA CHOWLA, VP & Dr. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl. ITA Nos. Name of Name of Assessmen…

Chronicle Publication Pvt Ltd, New Delhi vs. ACIT (CPC)-TDS, New Delhi

In the result, all appeals of different assesses are allowed

ITA 6319/DEL/2019[2015-16 Qtr 24(Q-3)]Status: DisposedITAT Delhi31 Aug 2020

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am

For Appellant: NoneFor Respondent: Sh. M. Baranwal, Sr.DR
Section 154Section 200ASection 200A(1)Section 200A(1)(c)Section 200A(3)Section 234E

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, "द"ली अिधकरण "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “ए”, नई "यायपीठ नई नई "द"ली नई "द"ली "द"ली म"म"म"म" "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI चावला, उपा"य" सम" सु"ी सुषमा सु"ी सुषमा चावला उपा"य" एवं एवं एवं डॉ एवं डॉ. बी बी आर आर आर आर कुमार कुमार,लेखा लेखा लेखा सद"य लेखा सद"य सद"य केकेकेके सम" सद"य सम" सम" सु"ी सु"ी सुषमा सुषमा चावला चावला उपा"य" उपा"य" डॉ डॉ बी बी आर आर आर आर कुमार कुमार BEFORE MS. SUSHMA CHOWLA, VP & Dr. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl. ITA Nos. Name of Name of Assessmen…

Chronicle Publication Pvt Ltd, New Delhi vs. ACIT (CPC)-TDS, New Delhi

In the result, all appeals of different assesses are allowed

ITA 6318/DEL/2019[2015-16 Qtr - 24(Q-2)]Status: DisposedITAT Delhi31 Aug 2020

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am

For Appellant: NoneFor Respondent: Sh. M. Baranwal, Sr.DR
Section 154Section 200ASection 200A(1)Section 200A(1)(c)Section 200A(3)Section 234E

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, "द"ली अिधकरण "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “ए”, नई "यायपीठ नई नई "द"ली नई "द"ली "द"ली म"म"म"म" "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI चावला, उपा"य" सम" सु"ी सुषमा सु"ी सुषमा चावला उपा"य" एवं एवं एवं डॉ एवं डॉ. बी बी आर आर आर आर कुमार कुमार,लेखा लेखा लेखा सद"य लेखा सद"य सद"य केकेकेके सम" सद"य सम" सम" सु"ी सु"ी सुषमा सुषमा चावला चावला उपा"य" उपा"य" डॉ डॉ बी बी आर आर आर आर कुमार कुमार BEFORE MS. SUSHMA CHOWLA, VP & Dr. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl. ITA Nos. Name of Name of Assessmen…

Chronicle Publication Pvt Ltd, New Delhi vs. ACIT (CPC)-TDS, New Delhi

In the result, all appeals of different assesses are allowed

ITA 6317/DEL/2019[2015-16 Qtr 24(Q-1)]Status: DisposedITAT Delhi31 Aug 2020

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am

For Appellant: NoneFor Respondent: Sh. M. Baranwal, Sr.DR
Section 154Section 200ASection 200A(1)Section 200A(1)(c)Section 200A(3)Section 234E

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, "द"ली अिधकरण "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “ए”, नई "यायपीठ नई नई "द"ली नई "द"ली "द"ली म"म"म"म" "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI चावला, उपा"य" सम" सु"ी सुषमा सु"ी सुषमा चावला उपा"य" एवं एवं एवं डॉ एवं डॉ. बी बी आर आर आर आर कुमार कुमार,लेखा लेखा लेखा सद"य लेखा सद"य सद"य केकेकेके सम" सद"य सम" सम" सु"ी सु"ी सुषमा सुषमा चावला चावला उपा"य" उपा"य" डॉ डॉ बी बी आर आर आर आर कुमार कुमार BEFORE MS. SUSHMA CHOWLA, VP & Dr. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl. ITA Nos. Name of Name of Assessmen…

Chronicle Publication Pvt Ltd, New Delhi vs. ACIT (CPC)-TDS, New Delhi

In the result, all appeals of different assesses are allowed

ITA 6316/DEL/2019[2014-15 Qtr 24 (Q-4)]Status: DisposedITAT Delhi31 Aug 2020

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am

For Appellant: NoneFor Respondent: Sh. M. Baranwal, Sr.DR
Section 154Section 200ASection 200A(1)Section 200A(1)(c)Section 200A(3)Section 234E

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, "द"ली अिधकरण "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “ए”, नई "यायपीठ नई नई "द"ली नई "द"ली "द"ली म"म"म"म" "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI चावला, उपा"य" सम" सु"ी सुषमा सु"ी सुषमा चावला उपा"य" एवं एवं एवं डॉ एवं डॉ. बी बी आर आर आर आर कुमार कुमार,लेखा लेखा लेखा सद"य लेखा सद"य सद"य केकेकेके सम" सद"य सम" सम" सु"ी सु"ी सुषमा सुषमा चावला चावला उपा"य" उपा"य" डॉ डॉ बी बी आर आर आर आर कुमार कुमार BEFORE MS. SUSHMA CHOWLA, VP & Dr. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl. ITA Nos. Name of Name of Assessmen…

Chronicle Publication Pvt Ltd, New Delhi vs. ACIT (CPC)-TDS, New Delhi

In the result, all appeals of different assesses are allowed

ITA 6315/DEL/2019[2014-15(Qtr - 24 (Q-3))]Status: DisposedITAT Delhi31 Aug 2020

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am

For Appellant: NoneFor Respondent: Sh. M. Baranwal, Sr.DR
Section 154Section 200ASection 200A(1)Section 200A(1)(c)Section 200A(3)Section 234E

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, "द"ली अिधकरण "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “ए”, नई "यायपीठ नई नई "द"ली नई "द"ली "द"ली म"म"म"म" "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI चावला, उपा"य" सम" सु"ी सुषमा सु"ी सुषमा चावला उपा"य" एवं एवं एवं डॉ एवं डॉ. बी बी आर आर आर आर कुमार कुमार,लेखा लेखा लेखा सद"य लेखा सद"य सद"य केकेकेके सम" सद"य सम" सम" सु"ी सु"ी सुषमा सुषमा चावला चावला उपा"य" उपा"य" डॉ डॉ बी बी आर आर आर आर कुमार कुमार BEFORE MS. SUSHMA CHOWLA, VP & Dr. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl. ITA Nos. Name of Name of Assessmen…

Chronicle Publication Pvt Ltd, New Delhi vs. ACIT (CPC)-TDS, New Delhi

In the result, all appeals of different assesses are allowed

ITA 6314/DEL/2019[2014-15 Otr - 24 (Q-2)]Status: DisposedITAT Delhi31 Aug 2020

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am

For Appellant: NoneFor Respondent: Sh. M. Baranwal, Sr.DR
Section 154Section 200ASection 200A(1)Section 200A(1)(c)Section 200A(3)Section 234E

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, "द"ली अिधकरण "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “ए”, नई "यायपीठ नई नई "द"ली नई "द"ली "द"ली म"म"म"म" "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI चावला, उपा"य" सम" सु"ी सुषमा सु"ी सुषमा चावला उपा"य" एवं एवं एवं डॉ एवं डॉ. बी बी आर आर आर आर कुमार कुमार,लेखा लेखा लेखा सद"य लेखा सद"य सद"य केकेकेके सम" सद"य सम" सम" सु"ी सु"ी सुषमा सुषमा चावला चावला उपा"य" उपा"य" डॉ डॉ बी बी आर आर आर आर कुमार कुमार BEFORE MS. SUSHMA CHOWLA, VP & Dr. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl. ITA Nos. Name of Name of Assessmen…

Chronicle Publication Pvt Ltd, New Delhi vs. ACIT (CPC)-TDS, New Delhi

In the result, all appeals of different assesses are allowed

ITA 6312/DEL/2019[2014-15 Qtr 24(Q-1)]Status: DisposedITAT Delhi31 Aug 2020

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am

For Appellant: NoneFor Respondent: Sh. M. Baranwal, Sr.DR
Section 154Section 200ASection 200A(1)Section 200A(1)(c)Section 200A(3)Section 234E

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, "द"ली अिधकरण "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “ए”, नई "यायपीठ नई नई "द"ली नई "द"ली "द"ली म"म"म"म" "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI चावला, उपा"य" सम" सु"ी सुषमा सु"ी सुषमा चावला उपा"य" एवं एवं एवं डॉ एवं डॉ. बी बी आर आर आर आर कुमार कुमार,लेखा लेखा लेखा सद"य लेखा सद"य सद"य केकेकेके सम" सद"य सम" सम" सु"ी सु"ी सुषमा सुषमा चावला चावला उपा"य" उपा"य" डॉ डॉ बी बी आर आर आर आर कुमार कुमार BEFORE MS. SUSHMA CHOWLA, VP & Dr. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl. ITA Nos. Name of Name of Assessmen…

Chronicle Publication Pvt Ltd, New Delhi vs. ACIT (CPC)-TDS, New Delhi

In the result, all appeals of different assesses are allowed

ITA 6311/DEL/2019[2013-14 Qtr - 24(Q-4)]Status: DisposedITAT Delhi31 Aug 2020

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am

For Appellant: NoneFor Respondent: Sh. M. Baranwal, Sr.DR
Section 154Section 200ASection 200A(1)Section 200A(1)(c)Section 200A(3)Section 234E

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, "द"ली अिधकरण "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “ए”, नई "यायपीठ नई नई "द"ली नई "द"ली "द"ली म"म"म"म" "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI चावला, उपा"य" सम" सु"ी सुषमा सु"ी सुषमा चावला उपा"य" एवं एवं एवं डॉ एवं डॉ. बी बी आर आर आर आर कुमार कुमार,लेखा लेखा लेखा सद"य लेखा सद"य सद"य केकेकेके सम" सद"य सम" सम" सु"ी सु"ी सुषमा सुषमा चावला चावला उपा"य" उपा"य" डॉ डॉ बी बी आर आर आर आर कुमार कुमार BEFORE MS. SUSHMA CHOWLA, VP & Dr. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl. ITA Nos. Name of Name of Assessmen…

Chronicle Publication Pvt Ltd, New Delhi vs. ACIT (CPC)-TDS, New Delhi

In the result, all appeals of different assesses are allowed

ITA 6310/DEL/2019[2013-14 (Qtr - 24(Q-3))]Status: DisposedITAT Delhi31 Aug 2020

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am

For Appellant: NoneFor Respondent: Sh. M. Baranwal, Sr.DR
Section 154Section 200ASection 200A(1)Section 200A(1)(c)Section 200A(3)Section 234E

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, "द"ली अिधकरण "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “ए”, नई "यायपीठ नई नई "द"ली नई "द"ली "द"ली म"म"म"म" "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI चावला, उपा"य" सम" सु"ी सुषमा सु"ी सुषमा चावला उपा"य" एवं एवं एवं डॉ एवं डॉ. बी बी आर आर आर आर कुमार कुमार,लेखा लेखा लेखा सद"य लेखा सद"य सद"य केकेकेके सम" सद"य सम" सम" सु"ी सु"ी सुषमा सुषमा चावला चावला उपा"य" उपा"य" डॉ डॉ बी बी आर आर आर आर कुमार कुमार BEFORE MS. SUSHMA CHOWLA, VP & Dr. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl. ITA Nos. Name of Name of Assessmen…

Chronicle Publication Pvt Ltd, New Delhi vs. ACIT (CPC)-TDS, New Delhi

In the result, all appeals of different assesses are allowed

ITA 6309/DEL/2019[2013-14 (Otr-24(Q-2))]Status: DisposedITAT Delhi31 Aug 2020

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am

For Appellant: NoneFor Respondent: Sh. M. Baranwal, Sr.DR
Section 154Section 200ASection 200A(1)Section 200A(1)(c)Section 200A(3)Section 234E

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, "द"ली अिधकरण "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “ए”, नई "यायपीठ नई नई "द"ली नई "द"ली "द"ली म"म"म"म" "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI चावला, उपा"य" सम" सु"ी सुषमा सु"ी सुषमा चावला उपा"य" एवं एवं एवं डॉ एवं डॉ. बी बी आर आर आर आर कुमार कुमार,लेखा लेखा लेखा सद"य लेखा सद"य सद"य केकेकेके सम" सद"य सम" सम" सु"ी सु"ी सुषमा सुषमा चावला चावला उपा"य" उपा"य" डॉ डॉ बी बी आर आर आर आर कुमार कुमार BEFORE MS. SUSHMA CHOWLA, VP & Dr. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl. ITA Nos. Name of Name of Assessmen…

Taj Infraheights Pvt Ltd, Faridabad vs. ITO TDS Ward, Faridabad

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

ITA 4575/DEL/2019[2015-16]Status: DisposedITAT Delhi31 Aug 2020AY 2015-16

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastavaassessment Year: 2015-16

Section 200ASection 200A(1)Section 234ESection 271Section 271H

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : C : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Assessment Year: 2015-16 Taj Infraheights Pvt. Ltd. Vs. ITO SCF No.-36-37, 2nd Floor, TDS WARD Faridabad Sector-19, Market Park-2, Faridabad-121002 PAN No. AADCT5348J (APPELLANT) (RESPONDENT) Appellant by None Respondent by Ms. Rakhi Vimal, SR. DR Date of hearing : 28.08.2020 Date of order : 31.08.2020 ORDER PER R.K PANDA, AM: This appeal is filed by the assessee is directed against the order dated 30.04.2019 of the CIT(A), Faridabad confirming the lev…