New Delhi. (iii). CIT v. Jayaraj Talkies, 239 ITR-914 (Mad) (iv). Aargee Drugs vs. DCIT

61 Taxmann.com 254Income Tax Appellate Tribunal2015#25365 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,487 Indian tax judgments — from 2017 to 2025.

Judgments citing New Delhi. (iii). CIT v. Jayaraj Talkies, 239 ITR-914 (Mad) (iv). Aargee Drugs vs. DCIT

Blm Hospitals Private Limited, Farrukhabad vs. DCIT Circle 4(2)(1), Farrukhabad

In the result, the appeal of the assessee is allowed

ITA 20/AGR/2023[2016-17]Status: DisposedITAT Agra05 Feb 2025AY 2016-17

Bench: Shri M. Balaganesh(Through Virtual Hearing)

For Appellant: Shri Swaran Singh, CAFor Respondent: Shri Shailendra Shrivastava, Sr. DR

Section 115JSection 143(3)Section 154Section 271(1)Section 271(1)(c)Section 274

…ITA No. 20/AGR/2023 BLM Hospitals Private Limited INCOME TAX APPELLATE TRIBUNAL AGRA BENCH “DB": AGRA SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER (Through virtual hearing) ITA No. 20/AGR/2023 (Assessment Year: 2016-17) BLM Hospitals Private Limited Vs. DCIT, 1/103, Talaiya Lane Fategarh Circle-4(2)(1), Farrukhabad Farrukhabad (Appellant) (Respondent) PAN:AACCB2686A Assessee by : Shri Swaran Singh, CA Revenue by: Shri Shailendra Shrivastava, Sr. DR Date of Hearing 05/02/2025 Date of pronouncement 05/02/2025 ORDER PER M. BALAGANESH, A. M.: 1. The appeal in ITA No.20/A…

ITO, New Delhi vs. M/S. Sitashri Trading & Finance Pvt. Ltd., New Delhi

The appeal of the assessee is dismissed

ITA 2295/DEL/2015[2011-12]Status: DisposedITAT Delhi01 Oct 2018AY 2011-12

Bench: Shri H.S. Sidhu & Shri L.P. Sahuasstt. Year: 2011-12

For Appellant: Shri Sanjiv Jain, CAFor Respondent: Shri Vijay Kumar Tiwari, Sr.DR

Section 10Section 10(38)Section 115JSection 14Section 143(2)Section 14A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER Asstt. Year: 2011-12 ITO Sitashri Trading & Finance Pvt.Ltd. Ward-23(4), A-6, Room No. 246, Connaught Place C.R. Building New Delhi Vs. New Delhi – 110 002 PAN AABCS0182P (Appellant) (Respondent) Department by: Shri Vijay Kumar Tiwari, Sr.DR Assessee by : Shri Sanjiv Jain, CA Date of Hearing 09/07/2018 Date of 01/10/2018 pronouncement O R D E R PER L.P. SAHU, A.M This is an appeal filed by the revenue against the order of the Ld. CIT(OSD)(Appeals)-8, Delhi dated 27.2.2015 f…

M/S. Mount Everest Mineral Water Limited, New Delhi vs. DCIT, New Delhi

In the result, the appeals of the Revenue and assessee are partly

ITA 1498/DEL/2014[2008-09]Status: DisposedITAT Kolkata31 Jan 2017AY 2008-09

Bench: : Shri I.C. Sudhir & Shri L.P. Sahu

For Appellant: Sh. Kanchan Kaushal, CA &For Respondent: Sh. Rajesh Kumar, Sr. DR

Section 143(3)Section 14ASection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH ‘E’ NEW DELHI BEFORE : SHRI I.C. SUDHIR, JUDICIAL MEMBER & SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA No. 1498/Del./2014 Asstt. Year : 2008-09 Mount Everest Mineral Water Ltd., vs. D.C.I.T., Circle 5(1), (Merged with Tata Global Beverage Ltd.) New Delhi I-3/1, B-1, Mohan Cooperative Indl. Estate, New Delhi. (PAN: AAACM 1274F) ITA No. 2283/Del./2014 Asstt. Year : 2008-09 D.C.I.T., Circle 5(1), vs. Mount Everest Mineral Water Ltd., New Delhi (Merged with Tata Global Beverage Ltd.) I-3/1, B-1, Mohan Cooperative Indl. Estate, New Delhi. (Appellant) (Respondent) Asse…