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

Des Raj Khurana, Fatehabad vs. ACIT CPC, Ghaziabad

In the result, all appeals of different assesses are allowed

ITA 4213/DEL/2019[2015-16]Status: DisposedITAT Delhi31 Aug 2020AY 2015-16

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am [Through Video Conferencing]

For Appellant: Sh. Prem Raj Pal, ARFor Respondent: Sh. M.Barnwal, Sr.DR
Section 154Section 200ASection 200A(1)Section 200A(1)(c)Section 234E

…आयकर अपील"य अ"धकरण, "द"ल" "यायपीठ “ए”, नई "द"ल" म" IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI सु"ी सुषमा चावला, उपा"य" एवं डॉ. बी आर आर कुमार, लेखा सद"य के सम" BEFORE MS. SUSHMA CHOWLA, VP & DR. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl.No. ITA No. Appellant Respondent Assessment Year 1. 4213/Del/2019 Des Raj Khurana, The ACIT, 2015-16 C/o-Prem Rajpal Adv., CPC, Ghaziabad. Near Elite Cinema, Opp. SBI Railway Road, Hisar- 125001.(Haryana) PAN-BDXPK6995B अपीलाथ" क" ओर से / Appellant by: Sh. Prem Raj Pal, AR ""यथ" क" ओर से / Respondent by: Sh. M.Barnwal, Sr.DR Sl.No. ITA No. Appellant…

Sandhu Contractors Pvt. Ltd., New Delhi vs. ACIT, TDS-CPC, Ghaziabad

In the result, all appeals of different assesses are allowed

ITA 2516/DEL/2019[2013-14]Status: DisposedITAT Delhi31 Aug 2020AY 2013-14

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am [Through Video Conferencing]

For Appellant: Sh. Prem Raj Pal, ARFor Respondent: Sh. M.Barnwal, Sr.DR
Section 154Section 200ASection 200A(1)Section 200A(1)(c)Section 234E

…आयकर अपील"य अ"धकरण, "द"ल" "यायपीठ “ए”, नई "द"ल" म" IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI सु"ी सुषमा चावला, उपा"य" एवं डॉ. बी आर आर कुमार, लेखा सद"य के सम" BEFORE MS. SUSHMA CHOWLA, VP & DR. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl.No. ITA No. Appellant Respondent Assessment Year 1. 4213/Del/2019 Des Raj Khurana, The ACIT, 2015-16 C/o-Prem Rajpal Adv., CPC, Ghaziabad. Near Elite Cinema, Opp. SBI Railway Road, Hisar- 125001.(Haryana) PAN-BDXPK6995B अपीलाथ" क" ओर से / Appellant by: Sh. Prem Raj Pal, AR ""यथ" क" ओर से / Respondent by: Sh. M.Barnwal, Sr.DR Sl.No. ITA No. Appellant…

Sandhu Contractors Pvt. Ltd., New Delhi vs. ACIT, TDS-CPC, Ghaziabad

In the result, all appeals of different assesses are allowed

ITA 2515/DEL/2019[2014-15]Status: DisposedITAT Delhi31 Aug 2020AY 2014-15

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am [Through Video Conferencing]

For Appellant: Sh. Prem Raj Pal, ARFor Respondent: Sh. M.Barnwal, Sr.DR
Section 154Section 200ASection 200A(1)Section 200A(1)(c)Section 234E

…आयकर अपील"य अ"धकरण, "द"ल" "यायपीठ “ए”, नई "द"ल" म" IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI सु"ी सुषमा चावला, उपा"य" एवं डॉ. बी आर आर कुमार, लेखा सद"य के सम" BEFORE MS. SUSHMA CHOWLA, VP & DR. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl.No. ITA No. Appellant Respondent Assessment Year 1. 4213/Del/2019 Des Raj Khurana, The ACIT, 2015-16 C/o-Prem Rajpal Adv., CPC, Ghaziabad. Near Elite Cinema, Opp. SBI Railway Road, Hisar- 125001.(Haryana) PAN-BDXPK6995B अपीलाथ" क" ओर से / Appellant by: Sh. Prem Raj Pal, AR ""यथ" क" ओर से / Respondent by: Sh. M.Barnwal, Sr.DR Sl.No. ITA No. Appellant…

Sandhu Contractors Pvt. Ltd., New Delhi vs. ACIT, Cds-TDS, New Delhi

In the result, all appeals of different assesses are allowed

ITA 2514/DEL/2019[2015-16]Status: DisposedITAT Delhi31 Aug 2020AY 2015-16

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am [Through Video Conferencing]

For Appellant: Sh. Prem Raj Pal, ARFor Respondent: Sh. M.Barnwal, Sr.DR
Section 154Section 200ASection 200A(1)Section 200A(1)(c)Section 234E

…आयकर अपील"य अ"धकरण, "द"ल" "यायपीठ “ए”, नई "द"ल" म" IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI सु"ी सुषमा चावला, उपा"य" एवं डॉ. बी आर आर कुमार, लेखा सद"य के सम" BEFORE MS. SUSHMA CHOWLA, VP & DR. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl.No. ITA No. Appellant Respondent Assessment Year 1. 4213/Del/2019 Des Raj Khurana, The ACIT, 2015-16 C/o-Prem Rajpal Adv., CPC, Ghaziabad. Near Elite Cinema, Opp. SBI Railway Road, Hisar- 125001.(Haryana) PAN-BDXPK6995B अपीलाथ" क" ओर से / Appellant by: Sh. Prem Raj Pal, AR ""यथ" क" ओर से / Respondent by: Sh. M.Barnwal, Sr.DR Sl.No. ITA No. Appellant…

Franchise India Brands Ltd., New Delhi vs. CPC- TDS, Ghaziabad

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

ITA 1274/DEL/2019[2013-14]Status: DisposedITAT Delhi31 Aug 2020AY 2013-14

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.1274 to 1276/Del/2019 Assessment Year: 2013-14 to 2015-16 Franchise India Brands LTd. Vs. CPC-TDS Aayakar Bhawan Sector-3, F-89/11, Okhla Industrial Area, Vaishali, Ghaziabad – 201010 Phase-I, Near ESI Hospital Uttar Pradesh New Delhi-110020 (APPELLANT) (RESPONDENT) Appellant by Sh. Vijay Jindal, CA Respondent by Ms. Rakhi Vimal, SR. DR Date of hearing 26.08.2020 Date of pronouncement .08.2020 ORDER PER R.K PANDA, AM: This batch of three appeals fi…

Avv Enterprises Pvt. Ltd., Delhi vs. DCIT, CPC- TDS, Ghaziabad

In the result, all appeals of different assesses are allowed

ITA 654/DEL/2018[2015-16]Status: DisposedITAT Delhi31 Aug 2020AY 2015-16

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…

S vs. Guarding Services Pvt. Ltd., New Delhi

In the result, all appeals of different assesses are allowed

ITA 647/DEL/2018[2013-14]Status: DisposedITAT Delhi31 Aug 2020AY 2013-14

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…

Govt. Girls Sr. Secondary School, Agroha, Hisar vs. ACIT, CPC-TDS, Ghaziabad

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

ITA 5818/DEL/2018[2014-15 (Q 1)]Status: DisposedITAT Delhi31 Aug 2020

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

For Appellant: NoneFor Respondent: Ms Rakhi Vimal, Sr. DR
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 ITA Nos.5818, 5917 to 5919/Del/2018 Assessment Year: 2014-15 Govt. Girls Sr. Secondary School, Vs ACIT, CPC-TDS, Agroha, Ghaziabad. Hisar, Haryana. PAN: RTKG05856E (Appellant) (Respondent) Assessee by : None Revenue by : Ms Rakhi Vimal, Sr. DR Date of Hearing : 26.08.2020 Date of Pronouncement : 31.08.2020 ORDER PER R.K. PANDA, AM: This batch of appeals filed by the assessee are directed against the order of the CIT(A), Gurgaon, dated 25.05.2018 confirming th…

Rajindra Gagan Wine Enterprises, Hisar vs. ITO, Ward- 3, Hisar

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

ITA 5584/DEL/2018[2013-14]Status: DisposedITAT Delhi31 Aug 2020AY 2013-14

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

For Appellant: Sandeep Mehtani, CAFor Respondent: Ms Rakhi Vimal, Sr. DR
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 Nos.5584 & 5632/Del/2018 Assessment Years: 2013-14 & 2014-15 Rajindra Gagan Wine Enterprises, Vs ITO, CA BC Goyal, SCF-104, Opp. Ward-3, Telephone Exchange, Hisar. Green Square Market, Hisar, Haryana. PAN: AAOFR2334J Assessment Year: 2013-14 R.P. Gagan Wine Enterprises, Vs ITO, CA Kriti Goyal, SCF-104, Opp. Ward-2, Telephone Exchange, Jind. Green Square Market, Hisar, Haryana. PAN: AANFR0422Q ITA Nos.5571 to 5573/Del/2018 Assessment Years: 2013-14 to 2015-…

Rajender Singh, Hisar vs. ITO, Ward- 3, Hisar

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

ITA 5571/DEL/2018[2013-14]Status: DisposedITAT Delhi31 Aug 2020AY 2013-14

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

For Appellant: Sandeep Mehtani, CAFor Respondent: Ms Rakhi Vimal, Sr. DR
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 Nos.5584 & 5632/Del/2018 Assessment Years: 2013-14 & 2014-15 Rajindra Gagan Wine Enterprises, Vs ITO, CA BC Goyal, SCF-104, Opp. Ward-3, Telephone Exchange, Hisar. Green Square Market, Hisar, Haryana. PAN: AAOFR2334J Assessment Year: 2013-14 R.P. Gagan Wine Enterprises, Vs ITO, CA Kriti Goyal, SCF-104, Opp. Ward-2, Telephone Exchange, Jind. Green Square Market, Hisar, Haryana. PAN: AANFR0422Q ITA Nos.5571 to 5573/Del/2018 Assessment Years: 2013-14 to 2015-…

Sipl Textiles Pvt. Ltd., New Delhi vs. ACIT, Circle- 77(1), New Delhi

In the result, all appeals of different assesses are allowed

ITA 5055/DEL/2018[2015-16]Status: DisposedITAT Delhi31 Aug 2020AY 2015-16

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am [Through Video Conferencing]

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

…आयकरअपीलीयअिधकरण, िद"ी"ायपीठ“ए”, नईिद"ीम" IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI सु"ीसुषमाचावला, उपा""एवंडॉ. बीआरआरकुमार, लेखासद'केसम" BEFORE MS. SUSHMA CHOWLA, VP & DR. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl.No. ITA Nos. Appellant Respondent Assessment Form Years 1. 201/Del/2018 DAR Landmarks P. The ACIT, 2015-16 26Q Ltd B-114, Sector- CPC-TDS, 2, Noida Ghaziabad. PAN-AAECD3147L अपीलाथ" क" ओर से / Appellant by: None अपीलाथ" क" ओर से अपीलाथ" क" ओर से अपीलाथ" क" ओर से ""यथ" क" ओर से "यथ" क" ओर से "यथ" क" ओर से / Respondent by: Sh. M.Barnwal, Sr.DR "यथ" क" ओर से Sl.No. ITA Nos…

Sipl Textiles Pvt. Ltd., New Delhi vs. ACIT, Circle- 77(1), New Delhi

In the result, all appeals of different assesses are allowed

ITA 5054/DEL/2018[2014-15]Status: DisposedITAT Delhi31 Aug 2020AY 2014-15

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am [Through Video Conferencing]

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

…आयकरअपीलीयअिधकरण, िद"ी"ायपीठ“ए”, नईिद"ीम" IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI सु"ीसुषमाचावला, उपा""एवंडॉ. बीआरआरकुमार, लेखासद'केसम" BEFORE MS. SUSHMA CHOWLA, VP & DR. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl.No. ITA Nos. Appellant Respondent Assessment Form Years 1. 201/Del/2018 DAR Landmarks P. The ACIT, 2015-16 26Q Ltd B-114, Sector- CPC-TDS, 2, Noida Ghaziabad. PAN-AAECD3147L अपीलाथ" क" ओर से / Appellant by: None अपीलाथ" क" ओर से अपीलाथ" क" ओर से अपीलाथ" क" ओर से ""यथ" क" ओर से "यथ" क" ओर से "यथ" क" ओर से / Respondent by: Sh. M.Barnwal, Sr.DR "यथ" क" ओर से Sl.No. ITA Nos…

Sipl Textiles P.Ltd, New Delhi vs. ACIT, Circle-77(1), New Delhi

In the result, all appeals of different assesses are allowed

ITA 5053/DEL/2018[2015-16]Status: DisposedITAT Delhi31 Aug 2020AY 2015-16

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am [Through Video Conferencing]

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

…आयकरअपीलीयअिधकरण, िद"ी"ायपीठ“ए”, नईिद"ीम" IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI सु"ीसुषमाचावला, उपा""एवंडॉ. बीआरआरकुमार, लेखासद'केसम" BEFORE MS. SUSHMA CHOWLA, VP & DR. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl.No. ITA Nos. Appellant Respondent Assessment Form Years 1. 201/Del/2018 DAR Landmarks P. The ACIT, 2015-16 26Q Ltd B-114, Sector- CPC-TDS, 2, Noida Ghaziabad. PAN-AAECD3147L अपीलाथ" क" ओर से / Appellant by: None अपीलाथ" क" ओर से अपीलाथ" क" ओर से अपीलाथ" क" ओर से ""यथ" क" ओर से "यथ" क" ओर से "यथ" क" ओर से / Respondent by: Sh. M.Barnwal, Sr.DR "यथ" क" ओर से Sl.No. ITA Nos…

Sipl Textiles Pvt. Ltd., New Delhi vs. ACIT, Circle- 77(1), New Delhi

In the result, all appeals of different assesses are allowed

ITA 5053/DEL/2018[2013-14]Status: DisposedITAT Delhi31 Aug 2020AY 2013-14

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am [Through Video Conferencing]

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

…आयकरअपीलीयअिधकरण, िद"ी"ायपीठ“ए”, नईिद"ीम" IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI सु"ीसुषमाचावला, उपा""एवंडॉ. बीआरआरकुमार, लेखासद'केसम" BEFORE MS. SUSHMA CHOWLA, VP & DR. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl.No. ITA Nos. Appellant Respondent Assessment Form Years 1. 201/Del/2018 DAR Landmarks P. The ACIT, 2015-16 26Q Ltd B-114, Sector- CPC-TDS, 2, Noida Ghaziabad. PAN-AAECD3147L अपीलाथ" क" ओर से / Appellant by: None अपीलाथ" क" ओर से अपीलाथ" क" ओर से अपीलाथ" क" ओर से ""यथ" क" ओर से "यथ" क" ओर से "यथ" क" ओर से / Respondent by: Sh. M.Barnwal, Sr.DR "यथ" क" ओर से Sl.No. ITA Nos…

Insta Exhibitions Pvt. Ltd., Gurgaon vs. ACIT, TDS, Ghaziabad

In the result, all appeals of different assesses are allowed

ITA 4379/DEL/2018[2015-16]Status: DisposedITAT Delhi31 Aug 2020AY 2015-16

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

For Appellant: Sh. Sudhir Sehgal, AdvocateFor Respondent: Sh. M. Baranwal, Sr.DR
Section 154Section 2Section 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 Appellant Name of…

Insta Exhibitions Pvt. Ltd., Gurgaon vs. ACIT, TDS, Ghaziabad

In the result, all appeals of different assesses are allowed

ITA 4378/DEL/2018[2015-16]Status: DisposedITAT Delhi31 Aug 2020AY 2015-16

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

For Appellant: Sh. Sudhir Sehgal, AdvocateFor Respondent: Sh. M. Baranwal, Sr.DR
Section 154Section 2Section 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 Appellant Name of…

Insta Exhibitions Pvt. Ltd., Gurgaon vs. ACIT, TDS, Ghaziabad

In the result, all appeals of different assesses are allowed

ITA 4377/DEL/2018[2015-16]Status: DisposedITAT Delhi31 Aug 2020AY 2015-16

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

For Appellant: Sh. Sudhir Sehgal, AdvocateFor Respondent: Sh. M. Baranwal, Sr.DR
Section 154Section 2Section 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 Appellant Name of…

Insta Exhibitions Pvt. Ltd., Gurgaon vs. ACIT, TDS, Ghaziabad

In the result, all appeals of different assesses are allowed

ITA 4376/DEL/2018[2015-16]Status: DisposedITAT Delhi31 Aug 2020AY 2015-16

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

For Appellant: Sh. Sudhir Sehgal, AdvocateFor Respondent: Sh. M. Baranwal, Sr.DR
Section 154Section 2Section 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 Appellant Name of…

Insta Exhibitions Pvt. Ltd., Gurgaon vs. ACIT, TDS, Ghaziabad

In the result, all appeals of different assesses are allowed

ITA 4375/DEL/2018[2015-16]Status: DisposedITAT Delhi31 Aug 2020AY 2015-16

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

For Appellant: Sh. Sudhir Sehgal, AdvocateFor Respondent: Sh. M. Baranwal, Sr.DR
Section 154Section 2Section 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 Appellant Name of…

Insta Exhibitions Pvt. Ltd., Gurgaon vs. ACIT, TDS, Ghaziabad

In the result, all appeals of different assesses are allowed

ITA 4374/DEL/2018[2015-16]Status: DisposedITAT Delhi31 Aug 2020AY 2015-16

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

For Appellant: Sh. Sudhir Sehgal, AdvocateFor Respondent: Sh. M. Baranwal, Sr.DR
Section 154Section 2Section 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 Appellant Name of…