Maruti Insurance Broking Pvt. Ltd. v. DCIT

127 Taxmann.com 685High Court#14859 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2023.

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Judgments citing Maruti Insurance Broking Pvt. Ltd. v. DCIT

AVANTHA CONSULTING SERVICES LTD,GURGAON vs. DCIT CIRCLE1(1), GURGAON

In the result, the appeal of the assessee is dismissed

ITA 1239/DEL/2019[2015-16]Status: DisposedITAT Delhi21 Apr 2023AY 2015-16

Bench: Sh. C. M. Gargdr. B. R. R. Kumar

For Appellant: Sh. Upvan Gupta, AdvFor Respondent: Sh. Kanv Bali, Sr. DR
Section 143(3)Section 57

…THE INCOME TAX APPELLATE TRIBUNAL DELHIBENCH ‘A’, NEW DELHI Before Sh. C. M. Garg, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 1239/Del/2019 : Asstt. Year: 2015-16 Avantha Consulting Services Ltd., Vs. DCIT, First India Place, Tower-C, M.G. Circle-1(1), Road, Gurgaon-122002 Gurgaon (APPELLANT) (RESPONDENT) PAN No. AALCA6351Q Assessee by : Sh. Upvan Gupta, Adv. Revenue by : Sh. Kanv Bali, Sr. DR Date of Hearing: 08.02.2023 Date of Pronouncement: 21.04.2023 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by assessee against the order of the ld CIT(A)-1, Gurgao…

JCIT(OSD), CIRCLE-4(2), NEW DELHI vs. BHARTI LAND LTD, NEW DELHI

In the result, assessee’s appeal is allowed and the Revenue’s appeal

ITA 608/DEL/2020[2016-17]Status: DisposedITAT Delhi24 Mar 2023AY 2016-17
For Appellant: Shri Anil Bhalla, CAFor Respondent: Shri P. Praveen Sidharth, CIT DR

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘A’ : NEW DELHI) SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER and MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA No.195/Del./2020 (ASSESSMENT YEAR : 2016-17) Bharti Land Limited, vs. ACIT, Circle 4 (2), 3rd Floor, Worldmark 2, Asset No.8, New Delhi. Aerocity, NH – 8, New Delhi – 110 037. (PAN : AAGCN1520K) ITA No.608/Del./2020 (ASSESSMENT YEAR : 2016-17) ACIT, Circle 4 (2), vs. Bharti Land Limited, 3rd Floor, Worldmark 2, Asset No.8, New Delhi. Aerocity, NH – 8, New Delhi – 110 037. (PAN : AAGCN1520K) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Anil Bhalla, CA REVENUE BY : Shri P…

BHARTI LAND LTD,NEW DELHI vs. ACIT, CIRCLE-4(2), NEW DELHI

In the result, assessee’s appeal is allowed and the Revenue’s appeal

ITA 195/DEL/2020[2016-17]Status: DisposedITAT Delhi24 Mar 2023AY 2016-17
For Appellant: Shri Anil Bhalla, CAFor Respondent: Shri P. Praveen Sidharth, CIT DR

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘A’ : NEW DELHI) SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER and MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA No.195/Del./2020 (ASSESSMENT YEAR : 2016-17) Bharti Land Limited, vs. ACIT, Circle 4 (2), 3rd Floor, Worldmark 2, Asset No.8, New Delhi. Aerocity, NH – 8, New Delhi – 110 037. (PAN : AAGCN1520K) ITA No.608/Del./2020 (ASSESSMENT YEAR : 2016-17) ACIT, Circle 4 (2), vs. Bharti Land Limited, 3rd Floor, Worldmark 2, Asset No.8, New Delhi. Aerocity, NH – 8, New Delhi – 110 037. (PAN : AAGCN1520K) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Anil Bhalla, CA REVENUE BY : Shri P…

MESSUNG SYSTEMS PRIVATE LIMITED,,PUNE vs. INCOME-TAX OFFICER, WARD - 14 (4),, PUNE

In the result, the appeal filed by the assessee stands partly allowed for statistical purposes

ITA 683/PUN/2018[2014-15]Status: DisposedITAT Pune07 Nov 2022AY 2014-15

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita No.683/Pun/2018 िनधा"रण वष" / Assessment Year: 2014-15 Messung Systems Private Vs. Ito, Ward-14(4), Pune. Limited, 501, Lunkad Skyvista, Sr. No.230/A/3/2, Viman Nagar, Pune- 411014. Pan : Aabcm1832E Appellant Respondent Assessee By : Shri Nikhil Pathak Revenue By : Shri M. G. Jasnani Date Of Hearing : 29.08.2022 Date Of Pronouncement : 07.11.2022 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld. Commissioner Of Income Tax (Appeals)-7, Pune [‘The Cit(A)’] Dated 15.02.2018 For The Assessment Year 2014-15. 2. Briefly, The Facts Of The Case Are That The Appellant Is A Company Incorporated Under The Provisions Of The Companies Act, 1956. It Is Engaged In The Business Of Trading Of Programmable Logic Controllers (Plc) & Parts Thereof. The Return Of Income For The Assessment Year 2014-15 Was Filed On 30.09.2014 Declaring Total

For Appellant: Shri Nikhil PathakFor Respondent: Shri M. G. Jasnani
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S. S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA No.683/PUN/2018 िनधा"रण वष" / Assessment Year: 2014-15 Messung Systems Private Vs. ITO, Ward-14(4), Pune. Limited, 501, Lunkad Skyvista, Sr. No.230/A/3/2, Viman Nagar, Pune- 411014. PAN : AABCM1832E Appellant Respondent Assessee by : Shri Nikhil Pathak Revenue by : Shri M. G. Jasnani Date of hearing : 29.08.2022 Date of pronouncement : 07.11.2022 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee directed against t…

HIKE PVT LTD,DELHI vs. ACIT, CIRCLE-11(2), NEW DELHI

In the result, both the appeals are allowed

ITA 4314/DEL/2019[2014-15]Status: DisposedITAT Delhi22 Sept 2022AY 2014-15

Bench: Shri Shamim Yahya & Shri Anubhav Sharmaita No. 4313/Del/2019, A.Y. 2013-14 Ita No. 4314/Del/2019, A.Y. 2014-15

Section 28Section 30Section 32

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘C’ : NEW DELHI) BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA No. 4313/Del/2019, A.Y. 2013-14 ITA No. 4314/Del/2019, A.Y. 2014-15 Hike Private Limited Vs. Asstt. Commissioner of Income- 1, Nelson Mandela Road, tax , Bharti Crecent, Vasant Kunj, Circle-11(2), Phase - II, New Delhi New Delhi-110070 PAN : AAHCM5054A (APPELLANT) (RESPONDENT) Assessee by Shri Anil Bhalla, CA Revenue by Shri Anjula Jain, CIT(DR) Date of hearing: 14.09.2022 Date of Pronouncement: 22.09.2022 ORDER PER SHAMIM YAHYA, ACCOUNTANT MEMBER:…

HIKE PVT LTD,DELHI vs. ACIT, CIRCLE-11(2), NEW DELHI

In the result, both the appeals are allowed

ITA 4313/DEL/2019[2013-14]Status: DisposedITAT Delhi22 Sept 2022AY 2013-14

Bench: Shri Shamim Yahya & Shri Anubhav Sharmaita No. 4313/Del/2019, A.Y. 2013-14 Ita No. 4314/Del/2019, A.Y. 2014-15

Section 28Section 30Section 32

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘C’ : NEW DELHI) BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA No. 4313/Del/2019, A.Y. 2013-14 ITA No. 4314/Del/2019, A.Y. 2014-15 Hike Private Limited Vs. Asstt. Commissioner of Income- 1, Nelson Mandela Road, tax , Bharti Crecent, Vasant Kunj, Circle-11(2), Phase - II, New Delhi New Delhi-110070 PAN : AAHCM5054A (APPELLANT) (RESPONDENT) Assessee by Shri Anil Bhalla, CA Revenue by Shri Anjula Jain, CIT(DR) Date of hearing: 14.09.2022 Date of Pronouncement: 22.09.2022 ORDER PER SHAMIM YAHYA, ACCOUNTANT MEMBER:…

Maruti Insurance Broking Pvt. Ltd. v. DCIT (127 Taxmann.com 685) — Cited in 6 Judgments | BharatTax