Ltd. 350 ITR 407 (Delhi) 4. Commissioner of Income-Tax v. Nova Promoters & Finlease (P) Ltd.

204 Taxmann 615High Court#23550 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2020.

Judgments citing Ltd. 350 ITR 407 (Delhi) 4. Commissioner of Income-Tax v. Nova Promoters & Finlease (P) Ltd.

ACIT, New Delhi vs. M/S. Ny Dox Services Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 4065/DEL/2014[2006-07]Status: DisposedITAT Delhi21 Jan 2020AY 2006-07

Bench: Shri Bhavnesh Saini & Shri O.P. Kantassessment Year: 2006-07

Section 132Section 153ASection 153CSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’, NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2006-07 ACIT, Vs. M/s. NY Dox Services Ltd., Central Circle-19, 506, Hemkunt Tower, 98, New Delhi Nehru Place, New Delhi PAN :AAACN9378D (Appellant) (Respondent) Appellant by Ms. Pramita M. Biswas, CIT(DR) Respondent by None Date of hearing 14.01.2020 Date of pronouncement 21.01.2020 ORDER PER O.P. KANT, AM: This appeal by the Revenue is directed against order dated 30/04/2014 passed by the Ld. Commissioner of Income-tax (Appeals)-XII, New Delhi…

M/S. Dalmia Consolidated Pvt. Ltd., Delhi vs. DCIT, New Delhi

In the result, the appeal of the Assessee is allowed

ITA 2753/DEL/2017[2008-09]Status: DisposedITAT Delhi19 Jul 2018AY 2008-09

Bench: Shri H.S. Sidhu & Shri T.S. Kapoorassessment Year: 2008-09

For Appellant: Sh. Hiren Mehta, CAFor Respondent: Ms. Rachna Singh, CIT(DR)

Section 132(1)Section 142(1)Section 143(2)Section 153ASection 153CSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI T.S. KAPOOR, ACCOUNTANT MEMBER Assessment Year: 2008-09 M/s Dalmia Consolidated Pvt. Ltd., vs. DCIT, Circle 7(1), (formerly known as Dalmia Infrastructure New Delhi Pvt. Ltd.) A-218, Ground Floor, Okhla Industrial Estate, Phase-I, Delhi – 110 020 (PAN : AACCD7702P) (APPELLANT) (RESPONDENT) Assessee by : Sh. Hiren Mehta, CA Department by : Ms. Rachna Singh, CIT(DR) ORDER PER H.S. SIDHU, JM The Assessee has filed the Appeal against the impugned Order dated 22.3.2017 of Ld. CIT(A)-37, New Delhi…

Om Logistics Ltd., New Delhi vs. ACIT, New Delhi

ITA 4304/DEL/2014[2001-02]Status: DisposedITAT Delhi31 May 2017AY 2001-02

Bench: Sh. N. K. Saini & Smt. Beena A. Pillaiom Logistics Ltd. Acit 130, Transport Nagar, Circle-21 Ring Road, Punjabi Bagh Vs. New Delhi New Delhi Pan : Aaaco4716C (Appellant) (Respondent)

For Appellant: Sh. Ashish Goel, CAFor Respondent: Smt. Rachna Singh, CIT(DR)

Section 142(1)Section 143(2)Section 143(3)Section 147Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”, NEW DELHI BEFORE SH. N. K. SAINI , ACCOUNTANT MEMBER AND SMT. BEENA A. PILLAI, JUDICIAL MEMBER Om Logistics Ltd. ACIT 130, Transport Nagar, Circle-21 Ring Road, Punjabi Bagh Vs. New Delhi New Delhi PAN : AAACO4716C (Appellant) (Respondent) Appellant by : Sh. Ashish Goel, CA. Respondent by : Smt. Rachna Singh, CIT(DR) Date of hearing : 15.05.2017 Date of pronouncement : 31.05.2017 O R D E R PER BEENA A. PILLAI, J.M : 1. The present appeal has been filed by assessee against order dated 26.06.2014 passed by Ld. CIT(A)-II, New Delhi for assessment year 2001…