Neeru Devi Kothari v. ITO

116 Taxmann 224Reported decision2001#18849 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2019.

Judgments citing Neeru Devi Kothari v. ITO

PRAYAG POLYTECH PVT. LTD.,NEW DELHI vs. ADDL. CIT, SPECIAL RANGE- 7, NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 6015/DEL/2017[2014-15]Status: DisposedITAT Delhi18 Jun 2019AY 2014-15

Bench: Shri H.S. Sidhu & Shri B.R.R. Kumarassessment Year: 2014-15

For Appellant: Sh. Ved Jain, Adv. & Sh. Ashish Goel, AdvFor Respondent: Sh. Surender Pal, Sr. DR
Section 127(1)Section 133(6)Section 142(1)Section 143(2)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER Assessment Year: 2014-15 ADDL. CIT, SPECIAL VS. PRAYAG POLYTECH PVT. LTD. RANGE-7, 1106-7, VIKRAM TOWERS, NEW DELHI 16, RAJENDRA PLACE, NEW DELHI – 110 008 (PAN: AAACP1009R) (APPELLANT) (RESPONDENT) Assessment Year: 2014-15 PRAYAG POLYTECH PVT. LTD. VS. ADDL. CIT, SPECIAL 1106-7, VIKRAM TOWERS, RANGE-7, 16, RANJENDRA PLACE, NEW DELHI NEW DELHI – 110 008 (PAN: AAACP1009R) (APPELLANT) (RESPONDENT) Assessee by : Sh. Ved Jain, Adv. & Sh. Ashish Goel, Adv. Department…

ADDL. CIT, SPECIAL RANGE- 7, NEW DELHI vs. PRAYAG POLYTECH PVT. LTD., NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 5970/DEL/2017[2014-15]Status: DisposedITAT Delhi18 Jun 2019AY 2014-15

Bench: Shri H.S. Sidhu & Shri B.R.R. Kumarassessment Year: 2014-15

For Appellant: Sh. Ved Jain, Adv. & Sh. Ashish Goel, AdvFor Respondent: Sh. Surender Pal, Sr. DR
Section 127(1)Section 133(6)Section 142(1)Section 143(2)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER Assessment Year: 2014-15 ADDL. CIT, SPECIAL VS. PRAYAG POLYTECH PVT. LTD. RANGE-7, 1106-7, VIKRAM TOWERS, NEW DELHI 16, RAJENDRA PLACE, NEW DELHI – 110 008 (PAN: AAACP1009R) (APPELLANT) (RESPONDENT) Assessment Year: 2014-15 PRAYAG POLYTECH PVT. LTD. VS. ADDL. CIT, SPECIAL 1106-7, VIKRAM TOWERS, RANGE-7, 16, RANJENDRA PLACE, NEW DELHI NEW DELHI – 110 008 (PAN: AAACP1009R) (APPELLANT) (RESPONDENT) Assessee by : Sh. Ved Jain, Adv. & Sh. Ashish Goel, Adv. Department…

DCIT, NEW DELHI vs. SH. SUMIT MITTAL, NEW DELHI

ITA 6123/DEL/2014[2008-09]Status: DisposedITAT Delhi12 Jul 2018AY 2008-09

Bench: Shri H.S. Sidhu & Shri Prashant Maharishi

For Appellant: Sh. Ved Jain, Adv., Sh. AshishFor Respondent: Sh. S.S. Rana, CIT(DR)
Section 132Section 132(1)Section 139(1)Section 142(1)Section 153ASection 276CSection 68

…N THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. Nos. 6122 & 6123/DEL/2014 A.Yrs. : 2007-08 & 2008-09 DCIT, CENTRAL CIRCLE-22, SH. SUMIT MITTAL, NEW DELHI VS. C-691, NEW FRIENDS COLONY, ROOM NO. 317, ARA CENTRE, NEW DELHI JHANDEWALAN EXTN., (PAN: ADDPM5322P) NEW DELHI (APPELLANT) (RESPONDENT) Department by : Sh. S.S. Rana, CIT(DR) Assessee by : Sh. Ved Jain, Adv., Sh. Ashish Chadha, CA & Sh. Ankit Jain, CA ORDER PER H.S. SIDHU : JM Revenue has filed these appeals against the separate impugned orders bo…

DCIT, NEW DELHI vs. SH. SUMIT MITTAL, NEW DELHI

ITA 6122/DEL/2014[2007-08]Status: DisposedITAT Delhi12 Jul 2018AY 2007-08

Bench: Shri H.S. Sidhu & Shri Prashant Maharishi

For Appellant: Sh. Ved Jain, Adv., Sh. AshishFor Respondent: Sh. S.S. Rana, CIT(DR)
Section 132Section 132(1)Section 139(1)Section 142(1)Section 153ASection 276CSection 68

…N THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. Nos. 6122 & 6123/DEL/2014 A.Yrs. : 2007-08 & 2008-09 DCIT, CENTRAL CIRCLE-22, SH. SUMIT MITTAL, NEW DELHI VS. C-691, NEW FRIENDS COLONY, ROOM NO. 317, ARA CENTRE, NEW DELHI JHANDEWALAN EXTN., (PAN: ADDPM5322P) NEW DELHI (APPELLANT) (RESPONDENT) Department by : Sh. S.S. Rana, CIT(DR) Assessee by : Sh. Ved Jain, Adv., Sh. Ashish Chadha, CA & Sh. Ankit Jain, CA ORDER PER H.S. SIDHU : JM Revenue has filed these appeals against the separate impugned orders bo…

Neeru Devi Kothari v. ITO (116 Taxmann 224) — Cited in 4 Judgments | BharatTax