Meghna Gupta v. ACIT

99 Taxmann.com 334High Court2018#1036 most cited

What is Meghna Gupta v. ACIT authority for?

The Delhi Tribunal, in Meghna Gupta v. ACIT, affirmed a consistent view previously taken by various benches of the ITAT on a similar issue, citing decisions from other tribunals and High Courts.

105

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2019 to 2020.

Also referred to as

Meghna Gupta v. ACIT · 99 taxmann.com 334 · Delhi Trib · ITAT · assessment procedure · identical issue · similar facts · jurisdictional high court · non-jurisdictional high court

Judgments citing Meghna Gupta v. ACIT

Sandhu Contractors Pvt. Ltd., New Delhi vs. ACIT, TDS-CPC, Ghaziabad

In the result, all appeals of different assesses are allowed

ITA 2515/DEL/2019[2014-15]Status: DisposedITAT Delhi31 Aug 2020AY 2014-15

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am [Through Video Conferencing]

For Appellant: Sh. Prem Raj Pal, ARFor Respondent: Sh. M.Barnwal, Sr.DR
Section 154Section 200ASection 200A(1)Section 200A(1)(c)Section 234E

…आयकर अपील"य अ"धकरण, "द"ल" "यायपीठ “ए”, नई "द"ल" म" IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI सु"ी सुषमा चावला, उपा"य" एवं डॉ. बी आर आर कुमार, लेखा सद"य के सम" BEFORE MS. SUSHMA CHOWLA, VP & DR. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl.No. ITA No. Appellant Respondent Assessment Year 1. 4213/Del/2019 Des Raj Khurana, The ACIT, 2015-16 C/o-Prem Rajpal Adv., CPC, Ghaziabad. Near Elite Cinema, Opp. SBI Railway Road, Hisar- 125001.(Haryana) PAN-BDXPK6995B अपीलाथ" क" ओर से / Appellant by: Sh. Prem Raj Pal, AR ""यथ" क" ओर से / Respondent by: Sh. M.Barnwal, Sr.DR Sl.No. ITA No. Appellant…

Sandhu Contractors Pvt. Ltd., New Delhi vs. ACIT, Cds-TDS, New Delhi

In the result, all appeals of different assesses are allowed

ITA 2514/DEL/2019[2015-16]Status: DisposedITAT Delhi31 Aug 2020AY 2015-16

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am [Through Video Conferencing]

For Appellant: Sh. Prem Raj Pal, ARFor Respondent: Sh. M.Barnwal, Sr.DR
Section 154Section 200ASection 200A(1)Section 200A(1)(c)Section 234E

…आयकर अपील"य अ"धकरण, "द"ल" "यायपीठ “ए”, नई "द"ल" म" IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI सु"ी सुषमा चावला, उपा"य" एवं डॉ. बी आर आर कुमार, लेखा सद"य के सम" BEFORE MS. SUSHMA CHOWLA, VP & DR. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl.No. ITA No. Appellant Respondent Assessment Year 1. 4213/Del/2019 Des Raj Khurana, The ACIT, 2015-16 C/o-Prem Rajpal Adv., CPC, Ghaziabad. Near Elite Cinema, Opp. SBI Railway Road, Hisar- 125001.(Haryana) PAN-BDXPK6995B अपीलाथ" क" ओर से / Appellant by: Sh. Prem Raj Pal, AR ""यथ" क" ओर से / Respondent by: Sh. M.Barnwal, Sr.DR Sl.No. ITA No. Appellant…

Avv Enterprises Pvt. Ltd., Delhi vs. DCIT, CPC- TDS, Ghaziabad

In the result, all appeals of different assesses are allowed

ITA 654/DEL/2018[2015-16]Status: DisposedITAT Delhi31 Aug 2020AY 2015-16

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am

For Appellant: NoneFor Respondent: Sh. M. Baranwal, Sr.DR
Section 154Section 200ASection 200A(1)Section 200A(1)(c)Section 200A(3)Section 234E

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, "द"ली अिधकरण "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “ए”, नई "यायपीठ नई नई "द"ली नई "द"ली "द"ली म"म"म"म" "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI चावला, उपा"य" सम" सु"ी सुषमा सु"ी सुषमा चावला उपा"य" एवं एवं एवं डॉ एवं डॉ. बी बी आर आर आर आर कुमार कुमार,लेखा लेखा लेखा सद"य लेखा सद"य सद"य केकेकेके सम" सद"य सम" सम" सु"ी सु"ी सुषमा सुषमा चावला चावला उपा"य" उपा"य" डॉ डॉ बी बी आर आर आर आर कुमार कुमार BEFORE MS. SUSHMA CHOWLA, VP & Dr. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl. ITA Nos. Name of Name of Assessmen…

S vs. Guarding Services Pvt. Ltd., New Delhi

In the result, all appeals of different assesses are allowed

ITA 647/DEL/2018[2013-14]Status: DisposedITAT Delhi31 Aug 2020AY 2013-14

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am

For Appellant: NoneFor Respondent: Sh. M. Baranwal, Sr.DR
Section 154Section 200ASection 200A(1)Section 200A(1)(c)Section 200A(3)Section 234E

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, "द"ली अिधकरण "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “ए”, नई "यायपीठ नई नई "द"ली नई "द"ली "द"ली म"म"म"म" "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI चावला, उपा"य" सम" सु"ी सुषमा सु"ी सुषमा चावला उपा"य" एवं एवं एवं डॉ एवं डॉ. बी बी आर आर आर आर कुमार कुमार,लेखा लेखा लेखा सद"य लेखा सद"य सद"य केकेकेके सम" सद"य सम" सम" सु"ी सु"ी सुषमा सुषमा चावला चावला उपा"य" उपा"य" डॉ डॉ बी बी आर आर आर आर कुमार कुमार BEFORE MS. SUSHMA CHOWLA, VP & Dr. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl. ITA Nos. Name of Name of Assessmen…

Sipl Textiles Pvt. Ltd., New Delhi vs. ACIT, Circle- 77(1), New Delhi

In the result, all appeals of different assesses are allowed

ITA 5055/DEL/2018[2015-16]Status: DisposedITAT Delhi31 Aug 2020AY 2015-16

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am [Through Video Conferencing]

For Appellant: NoneFor Respondent: Sh. M.Barnwal, Sr.DR
Section 154Section 200ASection 200A(1)Section 200A(1)(c)Section 200A(3)Section 234E

…आयकरअपीलीयअिधकरण, िद"ी"ायपीठ“ए”, नईिद"ीम" IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI सु"ीसुषमाचावला, उपा""एवंडॉ. बीआरआरकुमार, लेखासद'केसम" BEFORE MS. SUSHMA CHOWLA, VP & DR. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl.No. ITA Nos. Appellant Respondent Assessment Form Years 1. 201/Del/2018 DAR Landmarks P. The ACIT, 2015-16 26Q Ltd B-114, Sector- CPC-TDS, 2, Noida Ghaziabad. PAN-AAECD3147L अपीलाथ" क" ओर से / Appellant by: None अपीलाथ" क" ओर से अपीलाथ" क" ओर से अपीलाथ" क" ओर से ""यथ" क" ओर से "यथ" क" ओर से "यथ" क" ओर से / Respondent by: Sh. M.Barnwal, Sr.DR "यथ" क" ओर से Sl.No. ITA Nos…

Sipl Textiles Pvt. Ltd., New Delhi vs. ACIT, Circle- 77(1), New Delhi

In the result, all appeals of different assesses are allowed

ITA 5054/DEL/2018[2014-15]Status: DisposedITAT Delhi31 Aug 2020AY 2014-15

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am [Through Video Conferencing]

For Appellant: NoneFor Respondent: Sh. M.Barnwal, Sr.DR
Section 154Section 200ASection 200A(1)Section 200A(1)(c)Section 200A(3)Section 234E

…आयकरअपीलीयअिधकरण, िद"ी"ायपीठ“ए”, नईिद"ीम" IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI सु"ीसुषमाचावला, उपा""एवंडॉ. बीआरआरकुमार, लेखासद'केसम" BEFORE MS. SUSHMA CHOWLA, VP & DR. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl.No. ITA Nos. Appellant Respondent Assessment Form Years 1. 201/Del/2018 DAR Landmarks P. The ACIT, 2015-16 26Q Ltd B-114, Sector- CPC-TDS, 2, Noida Ghaziabad. PAN-AAECD3147L अपीलाथ" क" ओर से / Appellant by: None अपीलाथ" क" ओर से अपीलाथ" क" ओर से अपीलाथ" क" ओर से ""यथ" क" ओर से "यथ" क" ओर से "यथ" क" ओर से / Respondent by: Sh. M.Barnwal, Sr.DR "यथ" क" ओर से Sl.No. ITA Nos…

Sipl Textiles P.Ltd, New Delhi vs. ACIT, Circle-77(1), New Delhi

In the result, all appeals of different assesses are allowed

ITA 5053/DEL/2018[2015-16]Status: DisposedITAT Delhi31 Aug 2020AY 2015-16

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am [Through Video Conferencing]

For Appellant: NoneFor Respondent: Sh. M.Barnwal, Sr.DR
Section 154Section 200ASection 200A(1)Section 200A(1)(c)Section 200A(3)Section 234E

…आयकरअपीलीयअिधकरण, िद"ी"ायपीठ“ए”, नईिद"ीम" IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI सु"ीसुषमाचावला, उपा""एवंडॉ. बीआरआरकुमार, लेखासद'केसम" BEFORE MS. SUSHMA CHOWLA, VP & DR. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl.No. ITA Nos. Appellant Respondent Assessment Form Years 1. 201/Del/2018 DAR Landmarks P. The ACIT, 2015-16 26Q Ltd B-114, Sector- CPC-TDS, 2, Noida Ghaziabad. PAN-AAECD3147L अपीलाथ" क" ओर से / Appellant by: None अपीलाथ" क" ओर से अपीलाथ" क" ओर से अपीलाथ" क" ओर से ""यथ" क" ओर से "यथ" क" ओर से "यथ" क" ओर से / Respondent by: Sh. M.Barnwal, Sr.DR "यथ" क" ओर से Sl.No. ITA Nos…

Sipl Textiles Pvt. Ltd., New Delhi vs. ACIT, Circle- 77(1), New Delhi

In the result, all appeals of different assesses are allowed

ITA 5053/DEL/2018[2013-14]Status: DisposedITAT Delhi31 Aug 2020AY 2013-14

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am [Through Video Conferencing]

For Appellant: NoneFor Respondent: Sh. M.Barnwal, Sr.DR
Section 154Section 200ASection 200A(1)Section 200A(1)(c)Section 200A(3)Section 234E

…आयकरअपीलीयअिधकरण, िद"ी"ायपीठ“ए”, नईिद"ीम" IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI सु"ीसुषमाचावला, उपा""एवंडॉ. बीआरआरकुमार, लेखासद'केसम" BEFORE MS. SUSHMA CHOWLA, VP & DR. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl.No. ITA Nos. Appellant Respondent Assessment Form Years 1. 201/Del/2018 DAR Landmarks P. The ACIT, 2015-16 26Q Ltd B-114, Sector- CPC-TDS, 2, Noida Ghaziabad. PAN-AAECD3147L अपीलाथ" क" ओर से / Appellant by: None अपीलाथ" क" ओर से अपीलाथ" क" ओर से अपीलाथ" क" ओर से ""यथ" क" ओर से "यथ" क" ओर से "यथ" क" ओर से / Respondent by: Sh. M.Barnwal, Sr.DR "यथ" क" ओर से Sl.No. ITA Nos…

Insta Exhibitions Pvt. Ltd., Gurgaon vs. ACIT, TDS, Ghaziabad

In the result, all appeals of different assesses are allowed

ITA 4379/DEL/2018[2015-16]Status: DisposedITAT Delhi31 Aug 2020AY 2015-16

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am

For Appellant: Sh. Sudhir Sehgal, AdvocateFor Respondent: Sh. M. Baranwal, Sr.DR
Section 154Section 2Section 200ASection 200A(1)Section 200A(1)(c)Section 200A(3)Section 234E

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, "द"ली अिधकरण "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “ए”, नई "यायपीठ नई नई "द"ली नई "द"ली "द"ली म"म"म"म" "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI चावला, उपा"य" सम" सु"ी सुषमा सु"ी सुषमा चावला उपा"य" एवं एवं एवं डॉ एवं डॉ. बी बी आर आर आर आर कुमार कुमार,लेखा लेखा लेखा सद"य लेखा सद"य सद"य केकेकेके सम" सद"य सम" सम" सु"ी सु"ी सुषमा सुषमा चावला चावला उपा"य" उपा"य" डॉ डॉ बी बी आर आर आर आर कुमार कुमार BEFORE MS. SUSHMA CHOWLA, VP & Dr. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl. ITA Nos. Name of Appellant Name of…

Insta Exhibitions Pvt. Ltd., Gurgaon vs. ACIT, TDS, Ghaziabad

In the result, all appeals of different assesses are allowed

ITA 4378/DEL/2018[2015-16]Status: DisposedITAT Delhi31 Aug 2020AY 2015-16

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am

For Appellant: Sh. Sudhir Sehgal, AdvocateFor Respondent: Sh. M. Baranwal, Sr.DR
Section 154Section 2Section 200ASection 200A(1)Section 200A(1)(c)Section 200A(3)Section 234E

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, "द"ली अिधकरण "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “ए”, नई "यायपीठ नई नई "द"ली नई "द"ली "द"ली म"म"म"म" "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI चावला, उपा"य" सम" सु"ी सुषमा सु"ी सुषमा चावला उपा"य" एवं एवं एवं डॉ एवं डॉ. बी बी आर आर आर आर कुमार कुमार,लेखा लेखा लेखा सद"य लेखा सद"य सद"य केकेकेके सम" सद"य सम" सम" सु"ी सु"ी सुषमा सुषमा चावला चावला उपा"य" उपा"य" डॉ डॉ बी बी आर आर आर आर कुमार कुमार BEFORE MS. SUSHMA CHOWLA, VP & Dr. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl. ITA Nos. Name of Appellant Name of…

Insta Exhibitions Pvt. Ltd., Gurgaon vs. ACIT, TDS, Ghaziabad

In the result, all appeals of different assesses are allowed

ITA 4377/DEL/2018[2015-16]Status: DisposedITAT Delhi31 Aug 2020AY 2015-16

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am

For Appellant: Sh. Sudhir Sehgal, AdvocateFor Respondent: Sh. M. Baranwal, Sr.DR
Section 154Section 2Section 200ASection 200A(1)Section 200A(1)(c)Section 200A(3)Section 234E

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, "द"ली अिधकरण "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “ए”, नई "यायपीठ नई नई "द"ली नई "द"ली "द"ली म"म"म"म" "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI चावला, उपा"य" सम" सु"ी सुषमा सु"ी सुषमा चावला उपा"य" एवं एवं एवं डॉ एवं डॉ. बी बी आर आर आर आर कुमार कुमार,लेखा लेखा लेखा सद"य लेखा सद"य सद"य केकेकेके सम" सद"य सम" सम" सु"ी सु"ी सुषमा सुषमा चावला चावला उपा"य" उपा"य" डॉ डॉ बी बी आर आर आर आर कुमार कुमार BEFORE MS. SUSHMA CHOWLA, VP & Dr. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl. ITA Nos. Name of Appellant Name of…

Insta Exhibitions Pvt. Ltd., Gurgaon vs. ACIT, TDS, Ghaziabad

In the result, all appeals of different assesses are allowed

ITA 4376/DEL/2018[2015-16]Status: DisposedITAT Delhi31 Aug 2020AY 2015-16

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am

For Appellant: Sh. Sudhir Sehgal, AdvocateFor Respondent: Sh. M. Baranwal, Sr.DR
Section 154Section 2Section 200ASection 200A(1)Section 200A(1)(c)Section 200A(3)Section 234E

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, "द"ली अिधकरण "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “ए”, नई "यायपीठ नई नई "द"ली नई "द"ली "द"ली म"म"म"म" "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI चावला, उपा"य" सम" सु"ी सुषमा सु"ी सुषमा चावला उपा"य" एवं एवं एवं डॉ एवं डॉ. बी बी आर आर आर आर कुमार कुमार,लेखा लेखा लेखा सद"य लेखा सद"य सद"य केकेकेके सम" सद"य सम" सम" सु"ी सु"ी सुषमा सुषमा चावला चावला उपा"य" उपा"य" डॉ डॉ बी बी आर आर आर आर कुमार कुमार BEFORE MS. SUSHMA CHOWLA, VP & Dr. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl. ITA Nos. Name of Appellant Name of…

Insta Exhibitions Pvt. Ltd., Gurgaon vs. ACIT, TDS, Ghaziabad

In the result, all appeals of different assesses are allowed

ITA 4375/DEL/2018[2015-16]Status: DisposedITAT Delhi31 Aug 2020AY 2015-16

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am

For Appellant: Sh. Sudhir Sehgal, AdvocateFor Respondent: Sh. M. Baranwal, Sr.DR
Section 154Section 2Section 200ASection 200A(1)Section 200A(1)(c)Section 200A(3)Section 234E

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, "द"ली अिधकरण "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “ए”, नई "यायपीठ नई नई "द"ली नई "द"ली "द"ली म"म"म"म" "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI चावला, उपा"य" सम" सु"ी सुषमा सु"ी सुषमा चावला उपा"य" एवं एवं एवं डॉ एवं डॉ. बी बी आर आर आर आर कुमार कुमार,लेखा लेखा लेखा सद"य लेखा सद"य सद"य केकेकेके सम" सद"य सम" सम" सु"ी सु"ी सुषमा सुषमा चावला चावला उपा"य" उपा"य" डॉ डॉ बी बी आर आर आर आर कुमार कुमार BEFORE MS. SUSHMA CHOWLA, VP & Dr. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl. ITA Nos. Name of Appellant Name of…

Insta Exhibitions Pvt. Ltd., Gurgaon vs. ACIT, TDS, Ghaziabad

In the result, all appeals of different assesses are allowed

ITA 4374/DEL/2018[2015-16]Status: DisposedITAT Delhi31 Aug 2020AY 2015-16

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am

For Appellant: Sh. Sudhir Sehgal, AdvocateFor Respondent: Sh. M. Baranwal, Sr.DR
Section 154Section 2Section 200ASection 200A(1)Section 200A(1)(c)Section 200A(3)Section 234E

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, "द"ली अिधकरण "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “ए”, नई "यायपीठ नई नई "द"ली नई "द"ली "द"ली म"म"म"म" "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI चावला, उपा"य" सम" सु"ी सुषमा सु"ी सुषमा चावला उपा"य" एवं एवं एवं डॉ एवं डॉ. बी बी आर आर आर आर कुमार कुमार,लेखा लेखा लेखा सद"य लेखा सद"य सद"य केकेकेके सम" सद"य सम" सम" सु"ी सु"ी सुषमा सुषमा चावला चावला उपा"य" उपा"य" डॉ डॉ बी बी आर आर आर आर कुमार कुमार BEFORE MS. SUSHMA CHOWLA, VP & Dr. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl. ITA Nos. Name of Appellant Name of…

Insta Exhibitions Pvt. Ltd., Gurgaon vs. ACIT, TDS, Ghaziabad

In the result, all appeals of different assesses are allowed

ITA 4373/DEL/2018[2015-16]Status: DisposedITAT Delhi31 Aug 2020AY 2015-16

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am

For Appellant: Sh. Sudhir Sehgal, AdvocateFor Respondent: Sh. M. Baranwal, Sr.DR
Section 154Section 2Section 200ASection 200A(1)Section 200A(1)(c)Section 200A(3)Section 234E

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, "द"ली अिधकरण "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “ए”, नई "यायपीठ नई नई "द"ली नई "द"ली "द"ली म"म"म"म" "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI चावला, उपा"य" सम" सु"ी सुषमा सु"ी सुषमा चावला उपा"य" एवं एवं एवं डॉ एवं डॉ. बी बी आर आर आर आर कुमार कुमार,लेखा लेखा लेखा सद"य लेखा सद"य सद"य केकेकेके सम" सद"य सम" सम" सु"ी सु"ी सुषमा सुषमा चावला चावला उपा"य" उपा"य" डॉ डॉ बी बी आर आर आर आर कुमार कुमार BEFORE MS. SUSHMA CHOWLA, VP & Dr. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl. ITA Nos. Name of Appellant Name of…

Insta Exhibitions Pvt. Ltd., Gurgaon vs. ACIT, TDS, Ghaziabad

In the result, all appeals of different assesses are allowed

ITA 4372/DEL/2018[2015-16]Status: DisposedITAT Delhi31 Aug 2020AY 2015-16

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am

For Appellant: Sh. Sudhir Sehgal, AdvocateFor Respondent: Sh. M. Baranwal, Sr.DR
Section 154Section 2Section 200ASection 200A(1)Section 200A(1)(c)Section 200A(3)Section 234E

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, "द"ली अिधकरण "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “ए”, नई "यायपीठ नई नई "द"ली नई "द"ली "द"ली म"म"म"म" "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI चावला, उपा"य" सम" सु"ी सुषमा सु"ी सुषमा चावला उपा"य" एवं एवं एवं डॉ एवं डॉ. बी बी आर आर आर आर कुमार कुमार,लेखा लेखा लेखा सद"य लेखा सद"य सद"य केकेकेके सम" सद"य सम" सम" सु"ी सु"ी सुषमा सुषमा चावला चावला उपा"य" उपा"य" डॉ डॉ बी बी आर आर आर आर कुमार कुमार BEFORE MS. SUSHMA CHOWLA, VP & Dr. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl. ITA Nos. Name of Appellant Name of…

Insta Exhibitions Pvt. Ltd., Gurgaon vs. ACIT, TDS, Ghaziabad

In the result, all appeals of different assesses are allowed

ITA 4371/DEL/2018[2014-15]Status: DisposedITAT Delhi31 Aug 2020AY 2014-15

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am

For Appellant: Sh. Sudhir Sehgal, AdvocateFor Respondent: Sh. M. Baranwal, Sr.DR
Section 154Section 2Section 200ASection 200A(1)Section 200A(1)(c)Section 200A(3)Section 234E

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, "द"ली अिधकरण "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “ए”, नई "यायपीठ नई नई "द"ली नई "द"ली "द"ली म"म"म"म" "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI चावला, उपा"य" सम" सु"ी सुषमा सु"ी सुषमा चावला उपा"य" एवं एवं एवं डॉ एवं डॉ. बी बी आर आर आर आर कुमार कुमार,लेखा लेखा लेखा सद"य लेखा सद"य सद"य केकेकेके सम" सद"य सम" सम" सु"ी सु"ी सुषमा सुषमा चावला चावला उपा"य" उपा"य" डॉ डॉ बी बी आर आर आर आर कुमार कुमार BEFORE MS. SUSHMA CHOWLA, VP & Dr. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl. ITA Nos. Name of Appellant Name of…

Insta Exhibitions Pvt. Ltd., Gurgaon vs. ACIT, TDS, Ghaziabad

In the result, all appeals of different assesses are allowed

ITA 4370/DEL/2018[2014-15]Status: DisposedITAT Delhi31 Aug 2020AY 2014-15

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am

For Appellant: Sh. Sudhir Sehgal, AdvocateFor Respondent: Sh. M. Baranwal, Sr.DR
Section 154Section 2Section 200ASection 200A(1)Section 200A(1)(c)Section 200A(3)Section 234E

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, "द"ली अिधकरण "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “ए”, नई "यायपीठ नई नई "द"ली नई "द"ली "द"ली म"म"म"म" "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI चावला, उपा"य" सम" सु"ी सुषमा सु"ी सुषमा चावला उपा"य" एवं एवं एवं डॉ एवं डॉ. बी बी आर आर आर आर कुमार कुमार,लेखा लेखा लेखा सद"य लेखा सद"य सद"य केकेकेके सम" सद"य सम" सम" सु"ी सु"ी सुषमा सुषमा चावला चावला उपा"य" उपा"य" डॉ डॉ बी बी आर आर आर आर कुमार कुमार BEFORE MS. SUSHMA CHOWLA, VP & Dr. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl. ITA Nos. Name of Appellant Name of…

Insta Exhibitions Pvt. Ltd., Gurgaon vs. ACIT, TDS, Ghaziabad

In the result, all appeals of different assesses are allowed

ITA 4369/DEL/2018[2014-15]Status: DisposedITAT Delhi31 Aug 2020AY 2014-15

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am

For Appellant: Sh. Sudhir Sehgal, AdvocateFor Respondent: Sh. M. Baranwal, Sr.DR
Section 154Section 2Section 200ASection 200A(1)Section 200A(1)(c)Section 200A(3)Section 234E

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, "द"ली अिधकरण "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “ए”, नई "यायपीठ नई नई "द"ली नई "द"ली "द"ली म"म"म"म" "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI चावला, उपा"य" सम" सु"ी सुषमा सु"ी सुषमा चावला उपा"य" एवं एवं एवं डॉ एवं डॉ. बी बी आर आर आर आर कुमार कुमार,लेखा लेखा लेखा सद"य लेखा सद"य सद"य केकेकेके सम" सद"य सम" सम" सु"ी सु"ी सुषमा सुषमा चावला चावला उपा"य" उपा"य" डॉ डॉ बी बी आर आर आर आर कुमार कुमार BEFORE MS. SUSHMA CHOWLA, VP & Dr. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl. ITA Nos. Name of Appellant Name of…

Insta Exhibitions Pvt. Ltd., Gurgaon vs. ACIT, TDS, Ghaziabad

In the result, all appeals of different assesses are allowed

ITA 4368/DEL/2018[2014-15]Status: DisposedITAT Delhi31 Aug 2020AY 2014-15

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am

For Appellant: Sh. Sudhir Sehgal, AdvocateFor Respondent: Sh. M. Baranwal, Sr.DR
Section 154Section 2Section 200ASection 200A(1)Section 200A(1)(c)Section 200A(3)Section 234E

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, "द"ली अिधकरण "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “ए”, नई "यायपीठ नई नई "द"ली नई "द"ली "द"ली म"म"म"म" "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI चावला, उपा"य" सम" सु"ी सुषमा सु"ी सुषमा चावला उपा"य" एवं एवं एवं डॉ एवं डॉ. बी बी आर आर आर आर कुमार कुमार,लेखा लेखा लेखा सद"य लेखा सद"य सद"य केकेकेके सम" सद"य सम" सम" सु"ी सु"ी सुषमा सुषमा चावला चावला उपा"य" उपा"य" डॉ डॉ बी बी आर आर आर आर कुमार कुमार BEFORE MS. SUSHMA CHOWLA, VP & Dr. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] Sl. ITA Nos. Name of Appellant Name of…