Nehru Place Hotels v. ITO

173 Taxmann 88Reported decision#23107 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2011 to 2017.

Judgments citing Nehru Place Hotels v. ITO

Eih Ltd., New Delhi vs. ITO, Delhi

In the result, the appeals of the assessee are allowed

ITA 2642/DEL/2015[2004-05 (F.Y. 2003-04)]Status: DisposedITAT Delhi14 Feb 2017

Bench: Smt Diva Singh & Sh.O.P.Kant

Section 133ASection 192Section 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘B’ NEW DELHI BEFORE SMT DIVA SINGH, JUDICIAL MEMBER AND SH.O.P.KANT, ACCOUNTANT MEMBER I.T.A .No.-2642 to 2645/Del/2015 (ASSESSMENT YEAR-2004-05 to 2007-08) EIH Ltd., Vs ITO, Unit:Hotel The Oberoi, TDS Ward-49(3), 15, Dr. Zakir Hussain Marg, Distt. Centre, New Delhi-110003. Laxmi Nagar, PAN-AAACE6898B Delhi-110092. (APPELLANT) (RESPONDENT) Assessee by Sh.K.M.Gupta, Adv. Revenue by Sh. Anil Kumar Singh, Sr.DR Date of Hearing 15.12.2016 Date of Pronouncement 14.02.2017 ORDER PER DIVA SINGH, JM All these appeals have been filed by the assessee assailing the…

CIT vs. Cj International Hotels Ltd

The appeals are allowed

ITA/445/2011HC Delhi11 May 2011

Bench: HON'BLE MR. JUSTICE A.K.SIKRI,HON'BLE MR. JUSTICE M.L. MEHTA

Section 133ASection 192Section 201Section 201(1)

…ITAs No.475/2010, 476/2010, 870/2010 & 445/2011 Page 1 of 28 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITAs No.475/2010, 476/2010, 860/2010 % Reserved On: 23.03.2011 Date of Decision: 11.05.2011 The Commissioner of Income Tax – TDS …. APPELLANT Through: Ms.Rashmi Chopra, Sr. Standing Counsel Versus ITC Ltd. …. RESPONDENT Through: Mr.Ajay Vohra with Ms.Kavita Jha and Mr.Somhanth Shukla, Advcoates AND + ITA No.445/2011 % Reserved On: 23.03.2011 Date of Decision: 11.05.2011 The Commissioner of Income Tax – TDS …. APPELLANT Through: Ms.Pre…

CIT vs. Cj International Hotels Ltd

The appeals are allowed

ITA - 445 / 2011HC Delhi11 May 2011
Section 133ASection 192Section 201Section 201(1)

…ITAs No.475/2010, 476/2010, 870/2010 & 445/2011 Page 1 of 28 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITAs No.475/2010, 476/2010, 860/2010 % Reserved On: 23.03.2011 Date of Decision: 11.05.2011 The Commissioner of Income Tax – TDS …. APPELLANT Through: Ms.Rashmi Chopra, Sr. Standing Counsel Versus ITC Ltd. …. RESPONDENT Through: Mr.Ajay Vohra with Ms.Kavita Jha and Mr.Somhanth Shukla, Advcoates AND + ITA No.445/2011 % Reserved On: 23.03.2011 Date of Decision: 11.05.2011 The Commissioner of Income Tax – TDS …. APPELLANT Through: Ms.Pre…

Nehru Place Hotels v. ITO (173 Taxmann 88) — Cited in 3 Judgments | BharatTax