Malwa Mills Karamchari Parasper Sekhkari Sanstha Ltd. v. CIT

140 ITR 379High Court1983#13395 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2019.

Judgments citing Malwa Mills Karamchari Parasper Sekhkari Sanstha Ltd. v. CIT

ACIT, New Delhi vs. M/S Jaypee Financial Services Ltd., New Delhi

In the result, the appeal filed by the revenue is dismissed

ITA 4266/DEL/2016[2011-12]Status: DisposedITAT Delhi03 Dec 2019AY 2011-12

Bench: Sh. R. K. Pandaand. Sh. Kuldip Singhassessment Year: 2011-12 Acit Vs. M/S. Jaypee Financial Central Circle- 29 Services Limited New Delhi Fa-45, Shivaji Enclave, New Delhi-110027 Pan No.Aaacj2992B (Appellant) (Respondent)

Section 132Section 142Section 153A

…to divert their profit in collision with stock brokers. He also relied on the following decisions :- 1. CIT Vs. MAF Academy 361 ITR 258 (Del) 2. CIT Vs. N. R. Portfolio 263 ITR 456 (Del) 3. CIT Vs. Navodaya Castle P. Ltd. 367 ITR 306 4. PCIT Vs. NDR Promoters 140 ITR 379 8. The Ld. Counsel for the assesse on the other hand heavily relied on the order of the CIT(A). He submitted that the AO has heavily relied upon the report of the special auditor which itself is not based on any material against the assessee. Referring to page 90 of the paper book he submitted that the notice u/s. 142 (1) dated 24.11.2014 was iss…

M/S Thomson Press (India) Ltd vs. Commissioner of Income Tax- II

ITA - 124 / 2003HC Delhi09 Oct 2015
For Appellant: Mr SalilAggarwal, Mr Ravi Pratap Mall andFor Respondent: Mr Rohit Madan, Senior Standing counsel with
Section 10ASection 260ASection 263Section 80H

…ITA Nos. 83/2003 & 124/2003 Page 1 of 32 IN THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 09.10.2015 + ITA 83/2003 THOMSON PRESS (INDIA) LTD. .....Appellant versus COMMISSIONER OF INCOME TAX-II ..... Respondent AND + ITA 124/2003 THOMSON PRESS (INDIA) LTD. .....Appellant versus COMMISSIONER OF INCOME TAX-II ..... Respondent Advocates who appeared in these cases: For the Appellant : Mr SalilAggarwal, Mr Ravi Pratap Mall and Mr S. Krishnan. For the Respondent : Mr Rohit Madan, Senior Standing…

M/S Thomson Press (India) Ltd vs. Commissioner of Income Tax -II

ITA - 83 / 2003HC Delhi09 Oct 2015
For Appellant: Mr SalilAggarwal, Mr Ravi Pratap Mall andFor Respondent: Mr Rohit Madan, Senior Standing counsel with
Section 10ASection 260ASection 263Section 80H

…ITA Nos. 83/2003 & 124/2003 Page 1 of 32 IN THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 09.10.2015 + ITA 83/2003 THOMSON PRESS (INDIA) LTD. .....Appellant versus COMMISSIONER OF INCOME TAX-II ..... Respondent AND + ITA 124/2003 THOMSON PRESS (INDIA) LTD. .....Appellant versus COMMISSIONER OF INCOME TAX-II ..... Respondent Advocates who appeared in these cases: For the Appellant : Mr SalilAggarwal, Mr Ravi Pratap Mall and Mr S. Krishnan. For the Respondent : Mr Rohit Madan, Senior Standing…

Thomson Press (India) Ltd vs. Commissioner of Income Tax-II

ITA/83/2003HC Delhi09 Oct 2015
For Appellant: Mr SalilAggarwal, Mr Ravi Pratap Mall andFor Respondent: Mr Rohit Madan, Senior Standing counsel with
Section 10ASection 260ASection 263Section 80H

…ITA Nos. 83/2003 & 124/2003 Page 1 of 32 IN THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 09.10.2015 + ITA 83/2003 THOMSON PRESS (INDIA) LTD. .....Appellant versus COMMISSIONER OF INCOME TAX-II ..... Respondent AND + ITA 124/2003 THOMSON PRESS (INDIA) LTD. .....Appellant versus COMMISSIONER OF INCOME TAX-II ..... Respondent Advocates who appeared in these cases: For the Appellant : Mr SalilAggarwal, Mr Ravi Pratap Mall and Mr S. Krishnan. For the Respondent : Mr Rohit Madan, Senior Standing…

Thomson Press (India) Ltd vs. Commissioner of Income Tax-II

ITA/124/2003HC Delhi09 Oct 2015
For Appellant: Mr SalilAggarwal, Mr Ravi Pratap Mall andFor Respondent: Mr Rohit Madan, Senior Standing counsel with
Section 10ASection 260ASection 263Section 80H

…ITA Nos. 83/2003 & 124/2003 Page 1 of 32 IN THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 09.10.2015 + ITA 83/2003 THOMSON PRESS (INDIA) LTD. .....Appellant versus COMMISSIONER OF INCOME TAX-II ..... Respondent AND + ITA 124/2003 THOMSON PRESS (INDIA) LTD. .....Appellant versus COMMISSIONER OF INCOME TAX-II ..... Respondent Advocates who appeared in these cases: For the Appellant : Mr SalilAggarwal, Mr Ravi Pratap Mall and Mr S. Krishnan. For the Respondent : Mr Rohit Madan, Senior Standing…

Thomson Press (India) Ltd vs. Commissioner of Income Tax-II

ITA-124/2003HC Delhi09 Oct 2015
For Appellant: Mr SalilAggarwal, Mr Ravi Pratap Mall andFor Respondent: Mr Rohit Madan, Senior Standing counsel with
Section 10ASection 260ASection 263Section 80H

…ITA Nos. 83/2003 & 124/2003 Page 1 of 32 IN THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 09.10.2015 + ITA 83/2003 THOMSON PRESS (INDIA) LTD. .....Appellant versus COMMISSIONER OF INCOME TAX-II ..... Respondent AND + ITA 124/2003 THOMSON PRESS (INDIA) LTD. .....Appellant versus COMMISSIONER OF INCOME TAX-II ..... Respondent Advocates who appeared in these cases: For the Appellant : Mr SalilAggarwal, Mr Ravi Pratap Mall and Mr S. Krishnan. For the Respondent : Mr Rohit Madan, Senior Standing…

Thomson Press (India) Ltd vs. Commissioner of Income Tax-II

ITA-83/2003HC Delhi09 Oct 2015
For Appellant: Mr SalilAggarwal, Mr Ravi Pratap Mall andFor Respondent: Mr Rohit Madan, Senior Standing counsel with
Section 10ASection 260ASection 263Section 80H

…ITA Nos. 83/2003 & 124/2003 Page 1 of 32 IN THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 09.10.2015 + ITA 83/2003 THOMSON PRESS (INDIA) LTD. .....Appellant versus COMMISSIONER OF INCOME TAX-II ..... Respondent AND + ITA 124/2003 THOMSON PRESS (INDIA) LTD. .....Appellant versus COMMISSIONER OF INCOME TAX-II ..... Respondent Advocates who appeared in these cases: For the Appellant : Mr SalilAggarwal, Mr Ravi Pratap Mall and Mr S. Krishnan. For the Respondent : Mr Rohit Madan, Senior Standing…

Malwa Mills Karamchari Parasper Sekhkari Sanstha Ltd. v. CIT (140 ITR 379) — Cited in 7 Judgments | BharatTax