Mahinder Freight Carrier v. DCIT

209 Taxmann 76High Court#23595 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2018 to 2020.

Judgments citing Mahinder Freight Carrier v. DCIT

DCIT, Circle- 8(1), New Delhi vs. Ebix Software India Pvt. Ltd., New Delhi

ITA 5274/DEL/2017[2013-14]Status: DisposedITAT Delhi30 Sept 2020AY 2013-14

Bench: Shri R.K. Panda & Ms Suchitra Kamble

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms Nidhi Srivastava, CIT, DR
Section 10ASection 115J

…5IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : B : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER ITA Nos.5274 & 5275/Del/2017 Assessment Years: 2013-14 & 2014-15 DCIT, Vs Ebix Software India Pvt. Ltd., Circle-8(1), 311, B-4/A, Vasundhara Enclave, New Delhi. New Delhi. PAN: AAACE9981H (Appellant) (Respondent) Assessee by : Shri Gautam Jain, Advocate Revenue by : Ms Nidhi Srivastava, CIT, DR Date of Hearing : 02.07.2020 Date of Pronouncement : 30.09.2020 ORDER PER R.K. PANDA, AM: The above two appeals filed by the Revenue are directed against the separate orders…

Rajasthan State Industrial Development & Investment Corp. Ltd., Jaipur vs. ACIT, Jaipur

In the result, the appeal of the assessee is allowed and Revenue

ITA 92/JPR/2015[2008-09]Status: DisposedITAT Jaipur20 Feb 2018AY 2008-09
For Appellant: Shri P.C. Parwal (C.A.)For Respondent: Shri Varindera Mehta (CIT)
Section 143(3)Section 147Section 148Section 14ASection 154Section 80ASection 80I

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 92/JP/2015 fu/kZkj.k o"kZ@Assessment Year : 2008-09 cuke M/s Rajasthan State Industrial The ACIT, Vs. Development & Investment Corp. Ltd. Circle-6 Udyog Bhawan, Tilk Marge, C- Jaipur. Scheme, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABCR4695J vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 206/JP/2015 fu/kZkj.k o"kZ@Assessment Year…

DCIT, Jaipur vs. Rajasthan State Industrial Development & Investment Corportation Ltd., Jaipur

In the result, the appeal of the assessee is allowed and Revenue

ITA 206/JPR/2015[2008-09]Status: DisposedITAT Jaipur20 Feb 2018AY 2008-09
For Appellant: Shri P.C. Parwal (C.A.)For Respondent: Shri Varindera Mehta (CIT)
Section 143(3)Section 147Section 148Section 14ASection 154Section 80ASection 80I

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 92/JP/2015 fu/kZkj.k o"kZ@Assessment Year : 2008-09 cuke M/s Rajasthan State Industrial The ACIT, Vs. Development & Investment Corp. Ltd. Circle-6 Udyog Bhawan, Tilk Marge, C- Jaipur. Scheme, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABCR4695J vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 206/JP/2015 fu/kZkj.k o"kZ@Assessment Year…