Navnitlal C. Zaveri (supra) and CIT v. Milk Food Ltd.

152 Taxmann 50High Court#19336 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2020 to 2021.

Judgments citing Navnitlal C. Zaveri (supra) and CIT v. Milk Food Ltd.

KAVITA AGARWAL,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 19, NEW DELHI

ITA 5858/DEL/2018[2011-12]Status: DisposedITAT Delhi30 Jun 2021AY 2011-12
Section 10(38)Section 111ASection 112Section 115JSection 143(1)Section 143(3)Section 14ASection 32

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’: NEW DELHI (Through Video Conferencing) BEFORE, SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER M/s The Oriental Dy.CIT Insurance Co. Ltd. LTU, A-25/27, Asaf Ali Road, Vs. New Delhi. New Delhi-110 002 PAN –AAACT 0627R (Appellant) (Respondent) Appellant By Sh. Tarandeep Singh, Adv. Respondent by Sh. Pramita M. Biswas, CIT-DR Date of Hearing 04.06.2021 Date of Pronouncement 30.06.2021 ORDER PER SUDHANSHU SRIVASTAVA, JM: The present appeal has been filed by the assessee against the order dated 21st June 2016 pa…

M/S THE ORIENTAL INSURANCE CO. LTD.,,NEW DELHI vs. DCIT, NEW DELHI

ITA 4535/DEL/2016[2010-11]Status: DisposedITAT Delhi30 Jun 2021AY 2010-11
Section 10(38)Section 111ASection 112Section 115JSection 143(1)Section 143(3)Section 14ASection 32

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’: NEW DELHI (Through Video Conferencing) BEFORE, SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER M/s The Oriental Dy.CIT Insurance Co. Ltd. LTU, A-25/27, Asaf Ali Road, Vs. New Delhi. New Delhi-110 002 PAN –AAACT 0627R (Appellant) (Respondent) Appellant By Sh. Tarandeep Singh, Adv. Respondent by Sh. Pramita M. Biswas, CIT-DR Date of Hearing 04.06.2021 Date of Pronouncement 30.06.2021 ORDER PER SUDHANSHU SRIVASTAVA, JM: The present appeal has been filed by the assessee against the order dated 21st June 2016 pa…

DCIT (LTU), NEW DELHI vs. M/S. THE ORIENTAL INSURANCE CO. LTD., NEW DELHI

In the result, the grounds raised by the Revenue are dismissed

ITA 6280/DEL/2016[2009-10]Status: DisposedITAT Delhi31 Aug 2020AY 2009-10

Bench: Shri R.K. Panda & Shri Amit Shukla

For Appellant: Shri Tarandeep Singh AdvocateFor Respondent: Shri H.K. Choudhary CIT-DR
Section 10(38)Section 115JSection 14Section 143(3)Section 14ASection 44

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER & SHRI AMIT SHUKLA, JUDICIAL MEMBER ITA. No.6133/DEL/2016 Assessment Years 2009-10 The Oriental Insurance Co. Ltd. vs. DCIT (LTU) A 25/27, Asaf Ali Road, New Delhi. New Delhi. PAN: AAACT0627R (Appellant) (Respondent) & ITA. No.6280/DEL/2016 Assessment Years 2009-10 DCIT (LTU) vs. The Oriental Insurance Co. Ltd. Circle-1, A-25/27, Asaf Ali Road, NBCC Plaza Pushp Vihar, New Delhi. New Delhi. PAN No. AAACT0627R (Appellant) (Respondent) Appellant by: Shri Tarandeep Singh Advocate Respondent by: Shri H.K. C…

M/S THE ORIENTAL INSURANCE CO. LTD.,,NEW DELHI vs. DCIT (LTU), NEW DELHI

In the result, the grounds raised by the Revenue are dismissed

ITA 6133/DEL/2016[2009-10]Status: DisposedITAT Delhi31 Aug 2020AY 2009-10

Bench: Shri R.K. Panda & Shri Amit Shukla

For Appellant: Shri Tarandeep Singh AdvocateFor Respondent: Shri H.K. Choudhary CIT-DR
Section 10(38)Section 115JSection 14Section 143(3)Section 14ASection 44

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER & SHRI AMIT SHUKLA, JUDICIAL MEMBER ITA. No.6133/DEL/2016 Assessment Years 2009-10 The Oriental Insurance Co. Ltd. vs. DCIT (LTU) A 25/27, Asaf Ali Road, New Delhi. New Delhi. PAN: AAACT0627R (Appellant) (Respondent) & ITA. No.6280/DEL/2016 Assessment Years 2009-10 DCIT (LTU) vs. The Oriental Insurance Co. Ltd. Circle-1, A-25/27, Asaf Ali Road, NBCC Plaza Pushp Vihar, New Delhi. New Delhi. PAN No. AAACT0627R (Appellant) (Respondent) Appellant by: Shri Tarandeep Singh Advocate Respondent by: Shri H.K. C…

Navnitlal C. Zaveri (supra) and CIT v. Milk Food Ltd. (152 Taxmann 50) — Cited in 4 Judgments | BharatTax