Mysore Urban Development Authority v. ITO

175 Taxmann 307High Court2008#23140 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2022.

Judgments citing Mysore Urban Development Authority v. ITO

Land Acquistion Office, Gurgaon vs. DCIT (TDS), Gurgaon

In the result, all the three appeals of the assessee are allowed

ITA 41/DEL/2021[2012-13]Status: DisposedITAT Delhi22 Mar 2022AY 2012-13

Bench: Shri N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri Jitender Wadhwa, CAFor Respondent: Shri N.C. Swain, CIT DR
Section 194ASection 201(1)Section 28Section 34Section 56

…ITA Nos. 39 40 41/Del/2021 Land Acquisition Office vs DCIT 1 INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos. 39, 40 & 41/Del/2021 Asstt.Years:2010-11, 2011-12 & 2012-13 Land Acquisition Office, Vs. DCIT, (TDS) Huda Complex, Sector 14, Gurgaon Gurgaon, Haryana – 122001 PAN RTKL00706G (Appellant) (Respondent) Assessee by: Shri Jitender Wadhwa, CA Department by : Shri N.C. Swain, CIT DR Date of Hearing 14/02/2022 Date of 22/03/2022 Pronouncement O R D E R PER ASTHA CHANDRA, JM These three appeals of the a…

Land Acquistion Office, Gurgaon vs. DCIT (TDS), Gurgaon

In the result, all the three appeals of the assessee are allowed

ITA 40/DEL/2021[2011-12]Status: DisposedITAT Delhi22 Mar 2022AY 2011-12

Bench: Shri N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri Jitender Wadhwa, CAFor Respondent: Shri N.C. Swain, CIT DR
Section 194ASection 201(1)Section 28Section 34Section 56

…ITA Nos. 39 40 41/Del/2021 Land Acquisition Office vs DCIT 1 INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos. 39, 40 & 41/Del/2021 Asstt.Years:2010-11, 2011-12 & 2012-13 Land Acquisition Office, Vs. DCIT, (TDS) Huda Complex, Sector 14, Gurgaon Gurgaon, Haryana – 122001 PAN RTKL00706G (Appellant) (Respondent) Assessee by: Shri Jitender Wadhwa, CA Department by : Shri N.C. Swain, CIT DR Date of Hearing 14/02/2022 Date of 22/03/2022 Pronouncement O R D E R PER ASTHA CHANDRA, JM These three appeals of the a…

Land Acquistion Office, Gurgaon vs. DCIT (TDS), Gurgaon

In the result, all the three appeals of the assessee are allowed

ITA 39/DEL/2021[2010-11]Status: DisposedITAT Delhi22 Mar 2022AY 2010-11

Bench: Shri N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri Jitender Wadhwa, CAFor Respondent: Shri N.C. Swain, CIT DR
Section 194ASection 201(1)Section 28Section 34Section 56

…ITA Nos. 39 40 41/Del/2021 Land Acquisition Office vs DCIT 1 INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos. 39, 40 & 41/Del/2021 Asstt.Years:2010-11, 2011-12 & 2012-13 Land Acquisition Office, Vs. DCIT, (TDS) Huda Complex, Sector 14, Gurgaon Gurgaon, Haryana – 122001 PAN RTKL00706G (Appellant) (Respondent) Assessee by: Shri Jitender Wadhwa, CA Department by : Shri N.C. Swain, CIT DR Date of Hearing 14/02/2022 Date of 22/03/2022 Pronouncement O R D E R PER ASTHA CHANDRA, JM These three appeals of the a…

Mysore Urban Development Authority v. ITO (175 Taxmann 307) — Cited in 3 Judgments | BharatTax