Ltd 137 TTJ 337, WaUer Saldhana v. DCIT 44 SOT 26 and Unit Design JewelleryP Ltd. v. DCIT

196 Taxmann 21High Court2011#13670 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2021.

Judgments citing Ltd 137 TTJ 337, WaUer Saldhana v. DCIT 44 SOT 26 and Unit Design JewelleryP Ltd. v. DCIT

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…

ACIT Cen Cir 3, Thane vs. Akshar Developers, Navi Mumbai

In the result, Revenue’s appeal is dismissed

ITA 2831/MUM/2019[2009-10]Status: DisposedITAT Mumbai11 Mar 2021AY 2009-10

Bench: Shri S. Rifaur Rahman & Shri Ravish Sood

For Appellant: Ms. Ritika AgarwalFor Respondent: Shri Brajendra Kumar
Section 132Section 139(1)Section 143(3)Section 153ASection 154ASection 271(1)(c)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI RAVISH SOOD, JUDICIAL MEMBER ITA no.2831/Mum./2019 (Assessment Year : 2009–10) Asstt. Commissioner of Income Tax ……………. Appellant Circle–3, Thane v/s Akshar Developers 225, Big Splash Plot no.78–79 Near Navratna Hotel, Sector–17 ……………. Respondent Vashi, Mumbai 400 705 PAN – AAKFA0455B Revenue by : Shri Brajendra Kumar Assessee by : Ms. Ritika Agarwal Date of Hearing – 28.01.2021 Date of Order – 11.03.2021 O R D E R PER S. RIFAUR RAHMAN, A.M. The aforesaid appeal has been filed by the Revenue cha…

ACIT 15(3), Mumbai vs. Neelkanth Palm Realty, Mumbai

In the result, appeal of the revenue is dismissed

ITA 3922/MUM/2014[2008-09]Status: DisposedITAT Mumbai03 Feb 2016AY 2008-09
For Appellant: Shri Gyneshwar KataramFor Respondent: Shri S.R.Kirtane
Section 271(1)(c)Section 80I

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘बी’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI AMARJIT SINGH, JM आमकय अऩीर सं./ITA No.3922/Mum/2014 (नििाारण वषा / Assessment Year :2008-2009) ACIT-15(3), Mumbai-400007 Vs. Neelkanth Palm Realty, Fine House, Fifth Floor, Anandji Lane, M.G.Road, Ghatkoper(E), Mumbai- 400077 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AAEEN 5224 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue by : Shri S.R.Kirtane ननधाारयती की ओर से /Assessee by : Shri Gyneshwar Kataram सुनवाई की तायीख / Date of Hearing : 30/11/2…

Amar R. Soni, Mumbai vs. ITO WD 19(3(1), Mumbai

ITA 1309/MUM/2013[2005-06]Status: DisposedITAT Mumbai07 Dec 2015AY 2005-06

Bench: Shri Shailendra Kumar Yadav & Shri Rajesh Kumar.

For Appellant: Shri Pankaj M. ParikhFor Respondent: Shri Satya Pal Kumar
Section 271(1)(c)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “A” BENCH, MUMBAI BEFORE SHRI SHAILENDRA KUMAR YADAV, JUDICIAL MEMBER, AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER. ITA. No. 1309/Mum/2013 (Assessment Year:2005-06) Shri Amar R. Soni B-56/537, Gandhi Nagar, M.I.G. Colony, 12th Road, Bandra (East), Mumbai – 400051 Appellant Vs. The Income-tax Officer, Ward-19(3)(1), Mumbai Respondent PAN: AIHPS4927K अपीलाथ" क" ओर से /By Appellant : Shri Pankaj M. Parikh, A.R. ""यथ" क" ओर से/By Respondent : Shri Satya Pal Kumar, D.R. सुनवाई क" तार"ख/Date of Hearing :05.11.2015 घोषणा क" तार"ख/Date of Pronouncement :07.12.2015 ITA N…

Smt. Wilima Wadhwa, New Delhi vs. ITO, New Delhi

In the result, the appeals of the assessee are allowed

ITA 5901/DEL/2014[2009-10]Status: DisposedITAT Delhi30 Sept 2015AY 2009-10

Bench: Sh. N. K. Saini, Am Ita No. 5899/Del/2014 : Asstt. Year : 2006-07

For Appellant: Sh. Ved Jain, CAFor Respondent: Sh. T. Vasantan, Sr. DR
Section 143(1)Section 147Section 148Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC-II’, NEW DELHI Before Sh. N. K. Saini, AM ITA No. 5899/Del/2014 : Asstt. Year : 2006-07 ITA No. 5900/Del/2014 : Asstt. Year : 2007-08 ITA No. 5901/Del/2014 : Asstt. Year : 2009-10 Wilima Wadhwa, Vs ITO, Ward-23(1) D-48, Panchsheel Enclave, New Delhi New Delhi-110017 (APPELLANT) (RESPONDENT) PAN No. AERPV3311C Assessee by : Sh. Ved Jain, CA Revenue by : Sh. T. Vasantan, Sr. DR Date of Hearing : 28.09.2015 Date of Pronouncement : 30.09.2015 ORDER These appeals by the assessee are directed against the separate orders each dated 17.09.2014 of ld. CIT(A)-XXIII…

Smt. Wilima Wadhwa, New Delhi vs. ITO, New Delhi

In the result, the appeals of the assessee are allowed

ITA 5900/DEL/2014[2007-08]Status: DisposedITAT Delhi30 Sept 2015AY 2007-08

Bench: Sh. N. K. Saini, Am Ita No. 5899/Del/2014 : Asstt. Year : 2006-07

For Appellant: Sh. Ved Jain, CAFor Respondent: Sh. T. Vasantan, Sr. DR
Section 143(1)Section 147Section 148Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC-II’, NEW DELHI Before Sh. N. K. Saini, AM ITA No. 5899/Del/2014 : Asstt. Year : 2006-07 ITA No. 5900/Del/2014 : Asstt. Year : 2007-08 ITA No. 5901/Del/2014 : Asstt. Year : 2009-10 Wilima Wadhwa, Vs ITO, Ward-23(1) D-48, Panchsheel Enclave, New Delhi New Delhi-110017 (APPELLANT) (RESPONDENT) PAN No. AERPV3311C Assessee by : Sh. Ved Jain, CA Revenue by : Sh. T. Vasantan, Sr. DR Date of Hearing : 28.09.2015 Date of Pronouncement : 30.09.2015 ORDER These appeals by the assessee are directed against the separate orders each dated 17.09.2014 of ld. CIT(A)-XXIII…

Smt. Wilima Wadhwa, New Delhi vs. ITO, New Delhi

In the result, the appeals of the assessee are allowed

ITA 5899/DEL/2014[2006-07]Status: DisposedITAT Delhi30 Sept 2015AY 2006-07

Bench: Sh. N. K. Saini, Am Ita No. 5899/Del/2014 : Asstt. Year : 2006-07

For Appellant: Sh. Ved Jain, CAFor Respondent: Sh. T. Vasantan, Sr. DR
Section 143(1)Section 147Section 148Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC-II’, NEW DELHI Before Sh. N. K. Saini, AM ITA No. 5899/Del/2014 : Asstt. Year : 2006-07 ITA No. 5900/Del/2014 : Asstt. Year : 2007-08 ITA No. 5901/Del/2014 : Asstt. Year : 2009-10 Wilima Wadhwa, Vs ITO, Ward-23(1) D-48, Panchsheel Enclave, New Delhi New Delhi-110017 (APPELLANT) (RESPONDENT) PAN No. AERPV3311C Assessee by : Sh. Ved Jain, CA Revenue by : Sh. T. Vasantan, Sr. DR Date of Hearing : 28.09.2015 Date of Pronouncement : 30.09.2015 ORDER These appeals by the assessee are directed against the separate orders each dated 17.09.2014 of ld. CIT(A)-XXIII…

Ltd 137 TTJ 337, WaUer Saldhana v. DCIT 44 SOT 26 and Unit Design JewelleryP Ltd. v. DCIT (196 Taxmann 21) — Cited in 7 Judgments | BharatTax