Pawan Kumar Jain v. Union of India

46 Taxmann.com 341High Court2014#25064 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2017.

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Judgments citing Pawan Kumar Jain v. Union of India

DCIT, New Delhi vs. M/S. Cornell Overseas (P) Ltd., New Delhi

In the result, appeal of the department is dismissed

ITA 2166/DEL/2011[2003-04]Status: DisposedITAT Delhi02 May 2017AY 2003-04

Bench: Sh. N. K. Saini, Am & Smt. Beena Pillai, Jm Ita No. 2166/Del/2011 : Asstt. Year : 2003-04 Dcit, Vs Cornell Overseas (P) Ltd., Circle-3(1), B-235, Okhla Indl. Area, Phase-I, New Delhi New Delhi-110020 (Appellant) (Respondent) Pan No. Aaacc0034F Assessee By : Ms. Vandana Bhandari, Ca Revenue By : Sh. Neeraj Kumar, Sr. Dr Date Of Hearing : 03.02.2017 Date Of Pronouncement : 02.05.2017 Order Per N. K. Saini, Am: This Is An Appeal By The Department Against The Order Dated 28.02.2011 Of Ld. Cit(A)-Xx, New Delhi.

For Appellant: Ms. Vandana Bhandari, CAFor Respondent: Sh. Neeraj Kumar, Sr. DR
Section 143(1)Section 28Section 32Section 80HSection 90C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-1’, NEW DELHI Before Sh. N. K. Saini, AM and Smt. Beena Pillai, JM ITA No. 2166/Del/2011 : Asstt. Year : 2003-04 DCIT, Vs Cornell Overseas (P) Ltd., Circle-3(1), B-235, Okhla Indl. Area, Phase-I, New Delhi New Delhi-110020 (APPELLANT) (RESPONDENT) PAN No. AAACC0034F Assessee by : Ms. Vandana Bhandari, CA Revenue by : Sh. Neeraj Kumar, Sr. DR Date of Hearing : 03.02.2017 Date of Pronouncement : 02.05.2017 ORDER Per N. K. Saini, AM: This is an appeal by the department against the order dated 28.02.2011 of ld. CIT(A)-XX, New Delhi. 2. Following grounds have bee…

Magppie Exports, New Delhi vs. DCIT, New Delhi

In the result, both the appeals of the assessee are allowed

ITA 4315/DEL/2010[2002-03]Status: DisposedITAT Delhi08 Apr 2016AY 2002-03

Bench: Sh. C.M. Garg & Sh. O.P. Kant

Section 142Section 143(3)Section 144Section 147Section 148Section 80HSection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’: NEW DELHI BEFORE SH. C.M. GARG, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER ITA Nos. 4314 & 4315/Del/2010 Assessment Years: 2001-02 & 2002-03 M/s. Magppie Exports, PD-4B, Vs. Deputy Commissioner of Income Pitampura, New Delhi Tax, Circle-25(1), New Delhi PAN : AABFM0775D (Appellant) (Respondent) Appellant by S/sh. Salil Kapoor , Sanat Kapoor & Ms. Ananya Kapoor, Advocates Respondent by Sh. P. DAM Kanunjna, Sr.DR Date of hearing 02.03.2016 Date of pronouncement 08.04.2016 ORDER PER O.P. KANT, A.M.: These two appeals of the assessee are directed again…

Magppie Exports, New Delhi vs. DCIT, New Delhi

In the result, both the appeals of the assessee are allowed

ITA 4314/DEL/2010[2001-02]Status: DisposedITAT Delhi08 Apr 2016AY 2001-02

Bench: Sh. C.M. Garg & Sh. O.P. Kant

Section 142Section 143(3)Section 144Section 147Section 148Section 80HSection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’: NEW DELHI BEFORE SH. C.M. GARG, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER ITA Nos. 4314 & 4315/Del/2010 Assessment Years: 2001-02 & 2002-03 M/s. Magppie Exports, PD-4B, Vs. Deputy Commissioner of Income Pitampura, New Delhi Tax, Circle-25(1), New Delhi PAN : AABFM0775D (Appellant) (Respondent) Appellant by S/sh. Salil Kapoor , Sanat Kapoor & Ms. Ananya Kapoor, Advocates Respondent by Sh. P. DAM Kanunjna, Sr.DR Date of hearing 02.03.2016 Date of pronouncement 08.04.2016 ORDER PER O.P. KANT, A.M.: These two appeals of the assessee are directed again…

Pawan Kumar Jain v. Union of India (46 Taxmann.com 341) — Cited in 3 Judgments | BharatTax