M/s. Everest Hotel Limited VS. CIT 2) 84 TTJ (Del) 776 M/s. Onkar Engineers Private Limited v. ITO 3)

128 ITR 402High Court1981#22308 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2013 to 2018.

Judgments citing M/s. Everest Hotel Limited VS. CIT 2) 84 TTJ (Del) 776 M/s. Onkar Engineers Private Limited v. ITO 3)

M/S. Hyderabad Distilleries & Wineries Pvt.Ltd., Hyderabad vs. ACIT, Circle-2(2), Hyderabad

Appeal are allowed

ITA 740/HYD/2012[2008-19]Status: DisposedITAT Delhi12 Jul 2018AY 2008-19

Bench: Shri P. M. Jagtap & Ms Suchitra Kamblem/S Hyderabad Distilleries & Vs Acit Wineries Pvt. Ltd. A-4, Ida, Uppal Circle-2(2) Hyderabad-39 Hyderabad Aaach2679B (Appellant) (Respondent)

Section 5

…ilities have been let out for commercial exploitation: • CEPT v. Shri Lakshmi Silk Mills Limited: 20 ITR 451 (SC) • CIT v. Vikram Cotton Mills Ltd.: 169 ITR 597 (SC) • Universal Plast Ltd. & Ors. V. CIT: 237 ITR 454 (SC) • Rajendra Flour & Allied Industries : 128 ITR 402 (Del.) • CIT v. Northern India Iron and Steel Co. Ltd.: 211 ITR 370 (Del.) • CIT v. Super Fine Cables Private Ltd.: 154 ITR 532 (Del.) • CIT v. Mysore Wine Products Ltd.: ITA Nos. 408 to 410 of 2008 (Kar.) • CIT v. Kohinoor Tobacco Products P. Ltd.: 283 ITR 162 (MP) • CIT v. Anand Rubber and Plastics (P.) Ltd.: 178 ITR 301 (P&H) • CIT v. Golden E…

ACIT, New Delhi vs. M/S. Modi Rubber Ltd., New Delhi

In the result, the appeal of the Revenue in ITA No

ITA 105/DEL/2014[2008-09]Status: DisposedITAT Delhi10 Nov 2017AY 2008-09

Bench: Smt Diva Singh & Shri B.P. Jain, [Assessment Year: 2008-09] The A.C.I.T Vs. M/S Modi Rubber Ltd Circle – 5(1) 4 – 7C, Dda Shopping Centre New Delhi New Friends Colony New Delhi Pan : Aaacm 2062 R [Appellant] [Respondent] Date Of Hearing : 18.10.2017 Date Of Pronouncement : 10.11.2017 Assessee By : Shri Rohit Jain Ms. Tejasvi Jain, Advocates Revenue By : Shri Atiq Ahmed, Sr. Dr

For Appellant: Shri Rohit JainFor Respondent: Shri Atiq Ahmed, Sr. DR
Section 14ASection 37(1)

…that such a finding was perverse or not sustainable. The High Court was right in the view it took”. 15. Reliance was also placed on the decision of the Hon'ble Delhi High Court in the case of ACIT Vs. Rajindra Flour and Allied Industries [P] Ltd reported at 128 ITR 402 [Del] wherein it has been held that the company started erecting building and machinery for its flour mill and for three years incurred considerable expenditure thereon. After the installation of the factory company letting the flour mill for five years owing to difficulties, the assets were restored to the assessee on expiry of term of lease and…

Commissioner of Income Tax vs. Dr. T.Ravi Kumar

ITTA/102/2012HC Telangana24 Jul 2013
M/s. Everest Hotel Limited VS. CIT 2) 84 TTJ (Del) 776 M/s. Onkar Engineers Private Limited v. ITO 3) (128 ITR 402) — Cited in 3 Judgments | BharatTax