What is Nokia India (P.) Ltd. v. DCIT authority for?

Whether cross-examination is to be provided depends on the facts of each case, and a decision-making authority must provide due opportunity to demonstrate prejudice if natural justice is claimed to have been violated.

How many judgments cite Nokia India (P.) Ltd. v. DCIT?

36 judgments on BharatTax cite Nokia India (P.) Ltd. v. DCIT (59 Taxmann.com 212), spanning 2019 to 2025.

Which sections of the Income Tax Act does Nokia India (P.) Ltd. v. DCIT come up under?

It is most often cited in judgments turning on Section 142(1), Section 147, Section 148, Section 153C, Section 115BBE, Section 132.

Nokia India (P.) Ltd. v. DCIT (59 Taxmann.com 212)

Hazari Lal Kesari Chand, New Delhi vs. ACIT, Circle-48(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 8561/DEL/2019[2007-08]Status: DisposedITAT Delhi10 Feb 2023AY 2007-08

Bench: Shri Anil Chaturvedi & Shri Yogesh Kumar U.S

For Appellant: N O N EFor Respondent: Shri

Section 132Section 133(6)Section 143(1)Section 148

…1 Hazari Lal Kesari Chand, ND. IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH: ‘B’ NEW DELHI ] BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S, JUDICIAL MEMBER I.T.A. No. 8561/DEL/2019 (A.Y. 2007-08) M/s. Hazari Lal Vs. ACIT, Kesari Chand, L-83, Hotel Hyatt Regency, Circle : 48 (1) Ring Road, New Delhi – 110 066. New Delhi. PAN No. AAAFH0269C ( APPELLANT ) ( RESPONDENT ) Assessee by : N O N E; Department by: Shri Rajendra Jha, Sr. D. R.; Date of Hearing 06.02.2023 Date of Pronouncement 10.02.2023 ORDER PER YOGESH KUMAR US, JM This appeal is filed by the assessee against…

Assistant Commissioner of Income Tax 11(1)(2), Mumbai vs. Sanghvi Star Retail Private Limited, Mumbai

Accordingly, grounds raised in CO and case laws relied on by assessee are dismissed

ITA 5334/MUM/2017[2009-10]Status: DisposedITAT Mumbai31 Oct 2019AY 2009-10

Bench: Shri S. Rifaur Rahman, Am & Shri Ram Lal Negi, Jm आयकरअपीलसं./ I.T.A. No. 5334/Mum/2017 & Cross Objection No.– 01/Mum/2019 (निर्धारणवर्ा / Assessment Year: 2009-10) M/S Sanghvi Star Retail Acit – 11(1)(2), Pvt. Ltd. Room No. 1, Ground बिधम/ Plot No. 75, C-14, Cross Floor, Aayakar Bhavan, Road, Marol Midc, Vs. M. K. Road, Anderi (East), Mumbai-400 020 Mumbai- 400 093 स्थायीलेखासं./जीआइआरसं./Pan No. Aalcs5646N (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant Shri V. Vinod Kumar, Dr : By प्रत्यथीकीओरसे/Respondentby : Shri Suchek Anchaliya, Ar सुनवाईकीतारीख/ : 09.10.2019 Date Of Hearing घोषणाकीतारीख / : 31.10.2019 Date Of Pronouncement आदेश / O R D E R Per S. Rifaur Rahman: The Present Appeal Has Been Filed By The Revenue Against The Order Of Ld. Commissioner Of Income Tax (Appeals) - 18 In Short Referred As ‘Ld. Cit(A)’, Mumbai, Dated 10.04.17 For Assessment Year (In Short Ay) 2009-10. 2

For Respondent: Shri Suchek Anchaliya, AR

Section 132Section 133Section 143

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, AM & SHRI RAM LAL NEGI, JM आयकरअपीलसं./ I.T.A. No. 5334/Mum/2017 & Cross objection No.– 01/Mum/2019 (निर्धारणवर्ा / Assessment Year: 2009-10) M/s Sanghvi Star Retail ACIT – 11(1)(2), Pvt. Ltd. Room No. 1, Ground बिधम/ Plot No. 75, C-14, Cross floor, Aayakar Bhavan, Road, Marol MIDC, Vs. M. K. Road, Anderi (East), Mumbai-400 020 Mumbai- 400 093 स्थायीलेखासं./जीआइआरसं./PAN No. AALCS5646N (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant Shri V. Vinod Kumar, DR : by प्रत्यथीकीओरसे/Respondentby : Shri Suchek Anch…

Shri Puneet Jain, Meerut vs. ITO, Meerut

In the result, the appeal of the assessee in ITA No

ITA 1569/DEL/2012[2008-09]Status: DisposedITAT Delhi27 Sept 2019AY 2008-09

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble

For Appellant: Shri K. Sampat, AdvFor Respondent: Smt. Suleka Verma, CIT-DR

Section 131Section 133(6)Section 142(1)Section 143(2)Section 143(3)Section 234ASection 271(1)(c)Section 44A

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘F’ BENCH, NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER ITA No. 1569/DEL/2012 [A.Y 2008-09] Shri Puneet Jain Vs. The Income tax Officer S/o Shri Praveen Kumar Jain Ward 2(1) Prop. M/s Paras Paper Center Meerut 517/2, Mahavirji Nagar, Meerut PAN: AANPJ 4604 J (Applicant) (Respondent) Assessee By : Shri K. Sampat, Adv Shri V. Raja Kumar, Adv Department By : Smt. Suleka Verma, CIT-DR Date of Hearing : 19.09.2019 Date of Pronouncement : 27 .09.2019 ORDER PER N.K. BILLAIYA, ACCOUNTANT MEMBER, With thi…