Maruti Udyog Ltd. v. Commissioner of Income-tax, Delhi

253 Taxmann 60High Court2018#24010 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2025.

Sections most often in play

Section 139(1)Section 143(3)Section 145 Section 147 Section 148

Judgments citing Maruti Udyog Ltd. v. Commissioner of Income-tax, Delhi

Arbuda Textile Mill, Ahmedabad vs. NFAC, Delhi Present Juris. Dy.CIT, Circle-3(1)(1), Ahmedabad

In the result, the appeal of the assessee stands allowed

ITA 1906/AHD/2025[2018-19]Status: DisposedITAT Ahmedabad16 Dec 2025AY 2018-19

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri Biren Shah, ARFor Respondent: Shri Abhijit, Sr. DR

Section 139(1)Section 145

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE DR. BRR KUMAR, VICE PRESIDENT & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.1906/Ahd/2025 (Assessment Year: 2018-19) Arbuda Textile Mill, Vs. AO, NFAC, Delhi B/h. Sitaram Textile, Present Jurisdiction: Vill: Saijpur, Gopalpur, Vatva, Deputy Commissioner of Ahmedabad-382405 Income Tax, Circle-3(1)(1), Ahmedabad [PAN No.ABEFA9083A] (Appellant) .. (Respondent) Appellant by : Shri Biren Shah, AR Respondent by: Shri Abhijit, Sr. DR 10.12.2025 Date of Hearing Date of Pronouncement 16.12.2025 O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER: T…

Vishnu Aggarwal, Faridabad vs. ITO, Faridabad

In the result, the appeal of the assessee is allowed

ITA 358/DEL/2017[2013-14]Status: DisposedITAT Delhi06 Apr 2023AY 2013-14

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Astha Chandraasstt. Year : 2013-14

For Appellant: Shri K.C. Singhal, AdvocateFor Respondent: Shri Umesh Takyar, Sr. DR

Section 145(3)Section 2(22)(e)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Asstt. Year : 2013-14 Vishnu Aggarwal, Vs. ITO, Ward-11(4) H.No. 1669, Faridabad Sector-55 Faridabad PAN AGAPA1634N (Appellant) (Respondent) Assessee by: Shri K.C. Singhal, Advocate Shri Umesh Seth, Advocate Department by: Shri Umesh Takyar, Sr. DR Shri Sumit Kumar Verma, Sr. DR Date of Hearing 07.04.2022 06.01.2023 Date of 06.04.2023 Pronouncement O R D E R PER ASTHA CHANDRA, JM The appeal by the assessee is directed against the order dated 23.12.2016 of the Ld. Commiss…

Vishnu Aggarwal, Faridabad vs. ITO, Faridabad

In the result, the Appeal of the Assessee is partly allowed

ITA 357/DEL/2017[2012-13]Status: DisposedITAT Delhi26 Apr 2019AY 2012-13

Bench: Shri H.S. Sidhu

Section 143(1)Section 144Section 145(3)Section 2(22)(e)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘SMC’ NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER I.T.A .No.-357/Del/2017 (ASSESSMENT YEAR-2012-13) Vishnu Aggarwal vs ITO H.No. 1669, Sector-55, Ward 11(4) Faridabad. Faridabad. PAN No. AGAPA1634N (RESPONDENT) (APPELLANT) Appellant by Shri K.C. Singhal, CA Respondent by Shri S.L. Anuragi, Sr. DR ORDER This appeal filed by the Assessee is directed against the order dated 10.11.2016 of the Ld. CIT(Appeals), Faridabad relevant to assessment year 2012-13 on the following grounds of appeal: - 1. “That the Ld. Commissioner of Income Tax (Appeals), Faridabad…