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

Prakash Industries Ltd., New Delhi vs. DCIT, New Delhi

In the result all the appeals filed by the assessee are allowed

ITA 5868/DEL/2016[2014-15 (2nd Qtr)]Status: DisposedITAT Delhi29 Jul 2019

Bench: Shri Amit Shukla & Shri Prashant Maharishiita Nos.5865/Del/2016, 5866/Del/2016, 5867/Del/2016, 5868/Del/2016, 5869/Del/2016 Asstt. Years: 2013-14, 2013-14, 2014-15, 2014-15, 2014-15

For Appellant: Shri Ajay Wadhwa, AdvocateFor Respondent: Shri Surender Pal, Sr. DR
Section 200Section 200(3)Section 200ASection 201Section 206CSection 220(2)Section 234E

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA Nos.5865/Del/2016, 5866/Del/2016, 5867/Del/2016, 5868/Del/2016, 5869/Del/2016 Asstt. Years: 2013-14, 2013-14, 2014-15, 2014-15, 2014-15 Prakash Industries Ltd. DCIT Near IOCL Crossing, TDS-CPC Sri Van Najafgarh Bijwasan New Delhi. Road, Bijwasan, New Delhi – Vs. 110 061 PAN AABCP6765H (Appellant) (Respondent) Assessee by: Shri Ajay Wadhwa, Advocate Department by : Shri Surender Pal, Sr. DR Date of Hearing 29/07/2019 Date of 29/07/2019 pronouncement O R D E R PER…

Prakash Industries Ltd., New Delhi vs. DCIT, New Delhi

In the result all the appeals filed by the assessee are allowed

ITA 5866/DEL/2016[2013-14 (4th Qtr)]Status: DisposedITAT Delhi29 Jul 2019

Bench: Shri Amit Shukla & Shri Prashant Maharishiita Nos.5865/Del/2016, 5866/Del/2016, 5867/Del/2016, 5868/Del/2016, 5869/Del/2016 Asstt. Years: 2013-14, 2013-14, 2014-15, 2014-15, 2014-15

For Appellant: Shri Ajay Wadhwa, AdvocateFor Respondent: Shri Surender Pal, Sr. DR
Section 200Section 200(3)Section 200ASection 201Section 206CSection 220(2)Section 234E

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA Nos.5865/Del/2016, 5866/Del/2016, 5867/Del/2016, 5868/Del/2016, 5869/Del/2016 Asstt. Years: 2013-14, 2013-14, 2014-15, 2014-15, 2014-15 Prakash Industries Ltd. DCIT Near IOCL Crossing, TDS-CPC Sri Van Najafgarh Bijwasan New Delhi. Road, Bijwasan, New Delhi – Vs. 110 061 PAN AABCP6765H (Appellant) (Respondent) Assessee by: Shri Ajay Wadhwa, Advocate Department by : Shri Surender Pal, Sr. DR Date of Hearing 29/07/2019 Date of 29/07/2019 pronouncement O R D E R PER…

Sh. Jasbir Singh Anand, Jadadhri vs. ACIT, CPC (TDS), Ghaziabad

In the result all the above appeals of the assessee are allowed

ITA 185/CHANDI/2018[2015-16]Status: DisposedITAT Chandigarh28 Feb 2019AY 2015-16

Bench: Shri N.K. Saini & Shri Sanjay Garg

For Appellant: Shri. Tejmohan Singh, AdvocateFor Respondent: Smt. Meenakshi Vohra, Sr. DR
Section 154Section 200Section 200(3)Section 200ASection 234ESection 246A

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH’A’, CHANDIGARH BEFORE SHRI N.K. SAINI, VICE PRESIDENT AND SHRI SANJAY GARG, JUDICIAL MEMBER ITA Nos. 183 to 185/Chd/2018 (Assessment Years : 2014-15 & 2015-16) Sh. Jasbir Singh Anand Vs. The ACIT, CPC(TDS) Prop. M/s Anand Metal Works TDS, Ghaziabad C/o Sh. Tejmohan Singh, Advocate Uttar Pradesh #526, Sector 10-D, Chandigarh PAN No. AANPA5799D TAN No. RTKJ01850C (Appellant) (Respondent) Assessee by : Shri. Tejmohan Singh, Advocate Department by : Smt. Meenakshi Vohra, Sr. DR Date of hearing : 06/03/2019 Date of Pronouncement : 08/03/2019 O R D E R PER N.K.…

Sh. Jasbir Singh Anand, Jadadhri vs. ACIT, CPC (TDS), Ghaziabad

In the result all the above appeals of the assessee are allowed

ITA 184/CHANDI/2018[2014-15]Status: DisposedITAT Chandigarh28 Feb 2019AY 2014-15

Bench: Shri N.K. Saini & Shri Sanjay Garg

For Appellant: Shri. Tejmohan Singh, AdvocateFor Respondent: Smt. Meenakshi Vohra, Sr. DR
Section 154Section 200Section 200(3)Section 200ASection 234ESection 246A

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH’A’, CHANDIGARH BEFORE SHRI N.K. SAINI, VICE PRESIDENT AND SHRI SANJAY GARG, JUDICIAL MEMBER ITA Nos. 183 to 185/Chd/2018 (Assessment Years : 2014-15 & 2015-16) Sh. Jasbir Singh Anand Vs. The ACIT, CPC(TDS) Prop. M/s Anand Metal Works TDS, Ghaziabad C/o Sh. Tejmohan Singh, Advocate Uttar Pradesh #526, Sector 10-D, Chandigarh PAN No. AANPA5799D TAN No. RTKJ01850C (Appellant) (Respondent) Assessee by : Shri. Tejmohan Singh, Advocate Department by : Smt. Meenakshi Vohra, Sr. DR Date of hearing : 06/03/2019 Date of Pronouncement : 08/03/2019 O R D E R PER N.K.…

Sh. Jasbir Singh Anand, Jadadhri vs. ACIT, CPC (TDS), Ghaziabad

In the result all the above appeals of the assessee are allowed

ITA 183/CHANDI/2018[2014-15]Status: DisposedITAT Chandigarh28 Feb 2019AY 2014-15

Bench: Shri N.K. Saini & Shri Sanjay Garg

For Appellant: Shri. Tejmohan Singh, AdvocateFor Respondent: Smt. Meenakshi Vohra, Sr. DR
Section 154Section 200Section 200(3)Section 200ASection 234ESection 246A

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH’A’, CHANDIGARH BEFORE SHRI N.K. SAINI, VICE PRESIDENT AND SHRI SANJAY GARG, JUDICIAL MEMBER ITA Nos. 183 to 185/Chd/2018 (Assessment Years : 2014-15 & 2015-16) Sh. Jasbir Singh Anand Vs. The ACIT, CPC(TDS) Prop. M/s Anand Metal Works TDS, Ghaziabad C/o Sh. Tejmohan Singh, Advocate Uttar Pradesh #526, Sector 10-D, Chandigarh PAN No. AANPA5799D TAN No. RTKJ01850C (Appellant) (Respondent) Assessee by : Shri. Tejmohan Singh, Advocate Department by : Smt. Meenakshi Vohra, Sr. DR Date of hearing : 06/03/2019 Date of Pronouncement : 08/03/2019 O R D E R PER N.K.…