Nandini Delux v. ACIT

37 ITR (Trib) 52Income Tax Appellate Tribunal2015#24696 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2023 to 2023.

Judgments citing Nandini Delux v. ACIT

Navayuga Engineering Company Limited, Hyderabad vs. ACIT Circle-1(1), Hyderabad

In the result, all the three appeals filed by the assessee are dismissed

ITA 241/HYD/2022[2015-16]Status: DisposedITAT Hyderabad11 Dec 2023AY 2015-16

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumar

For Appellant: Shri Pawan Kumar Chakrapany, C.AFor Respondent: Smt.Mamata Choudhary
Section 115JSection 132Section 143(2)Section 143(3)Section 153ASection 80I

…2022 Navayuga Engg Company Ltd Hyderabad 9. The assessee also relied on the following decisions: a) Shrikant Mohta vs. CIT (414 ITR 0270 (Cal) b) CIT vs. B.G. Shirke Construction Technology (P) Ltd (2017) 395 ITR 0371 (Bom). c) Nandini Delux vs. ACIT (2015) 37 ITR (Trib) 52 (Bang.) d) ACIT vs. V.N. Devadoss (2013) 093 DTR 0073 e) DCIT vs. Eversmile Construction Co. Ltd (2012) 143 TTJ 0322 f) Mr.Faisal Abbas vs. DCIT (ITA No.3485 & 3487/ Mum/2010 g) CIT vs. Sun Engg. Works (P) Ltd (1992) 198 ITR 297 (S.C) h) M/s. KNR Constructions Ltd vs. DCIT (Ita No.946 to 948/Hyd/2015) i) DCIT vs. M/s. KNR Constructions Ltd (…

Navayuga Engineering Company Limited, Hyderabad vs. ACIT Circle-1(1), Hyderabad

In the result, all the three appeals filed by the assessee are dismissed

ITA 240/HYD/2022[2014-15]Status: DisposedITAT Hyderabad11 Dec 2023AY 2014-15

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumar

For Appellant: Shri Pawan Kumar Chakrapany, C.AFor Respondent: Smt.Mamata Choudhary
Section 115JSection 132Section 143(2)Section 143(3)Section 153ASection 80I

…2022 Navayuga Engg Company Ltd Hyderabad 9. The assessee also relied on the following decisions: a) Shrikant Mohta vs. CIT (414 ITR 0270 (Cal) b) CIT vs. B.G. Shirke Construction Technology (P) Ltd (2017) 395 ITR 0371 (Bom). c) Nandini Delux vs. ACIT (2015) 37 ITR (Trib) 52 (Bang.) d) ACIT vs. V.N. Devadoss (2013) 093 DTR 0073 e) DCIT vs. Eversmile Construction Co. Ltd (2012) 143 TTJ 0322 f) Mr.Faisal Abbas vs. DCIT (ITA No.3485 & 3487/ Mum/2010 g) CIT vs. Sun Engg. Works (P) Ltd (1992) 198 ITR 297 (S.C) h) M/s. KNR Constructions Ltd vs. DCIT (Ita No.946 to 948/Hyd/2015) i) DCIT vs. M/s. KNR Constructions Ltd (…

Navayuga Engineering Company Limited, Hyderabad vs. ACIT Circle-1(1), Hyderabad

In the result, all the three appeals filed by the assessee are dismissed

ITA 239/HYD/2022[2013-14]Status: DisposedITAT Hyderabad11 Dec 2023AY 2013-14

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumar

For Appellant: Shri Pawan Kumar Chakrapany, C.AFor Respondent: Smt.Mamata Choudhary
Section 115JSection 132Section 143(2)Section 143(3)Section 153ASection 80I

…2022 Navayuga Engg Company Ltd Hyderabad 9. The assessee also relied on the following decisions: a) Shrikant Mohta vs. CIT (414 ITR 0270 (Cal) b) CIT vs. B.G. Shirke Construction Technology (P) Ltd (2017) 395 ITR 0371 (Bom). c) Nandini Delux vs. ACIT (2015) 37 ITR (Trib) 52 (Bang.) d) ACIT vs. V.N. Devadoss (2013) 093 DTR 0073 e) DCIT vs. Eversmile Construction Co. Ltd (2012) 143 TTJ 0322 f) Mr.Faisal Abbas vs. DCIT (ITA No.3485 & 3487/ Mum/2010 g) CIT vs. Sun Engg. Works (P) Ltd (1992) 198 ITR 297 (S.C) h) M/s. KNR Constructions Ltd vs. DCIT (Ita No.946 to 948/Hyd/2015) i) DCIT vs. M/s. KNR Constructions Ltd (…

Nandini Delux v. ACIT (37 ITR (Trib) 52) — Cited in 3 Judgments | BharatTax