PCIT vs. NRA Iron and Steel (P) Ltd (2019) for 12 ITR 161 (SC), PCIT v. NDR Promoters Pvt. Ltd.

10 ITR 379High Court#21777 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2022 to 2023.

Judgments citing PCIT vs. NRA Iron and Steel (P) Ltd (2019) for 12 ITR 161 (SC), PCIT v. NDR Promoters Pvt. Ltd.

Shankar Lal Agarwal, Hyderabad vs. Income Tax Officer, Ward-16(2), Hyderabad

In the result, appeal of the assessee is dismissed

ITA 150/HYD/2018[2014-15]Status: DisposedITAT Hyderabad29 Nov 2023AY 2014-15

Bench: Shri K. Narasimha Chary

For Appellant: Smt. S. Sandhya, ARFor Respondent: Ms. P. Sumitha, DR

Section 10(38)

…the case of Anandtex international P.Ltd, (supra) a Co-ordinate Bench of the Delhi Tribunal, after referring to the decisions reported in the cases of PCIT vs. NRA Iron and Steel (P) Ltd (2019) for 12 ITR 161 (SC), PCIT vs. NDR Promoters Pvt. Ltd. (2019) for 10 ITR 379 (Delhi), CIT vs. NR Portfolio Private Limited (2014) 42 taxmann.com 339 (Delhi) and CIT vs. Nova Promoters & Finlease (P) Ltd. 18 taxmann.com 217 held Page 8 of 27 that it is legitimate for the learned Assessing Officer to look into the issues like - whether the two parties are related or known to each other, or mode by which parties approached e…

Anirudh Venkata Ragi, Hyderabad vs. Income Tax Officer, Ward-4(2), Hyderabad

In the result, appeal of the assessee is dismissed

ITA 352/HYD/2019[2015-16]Status: DisposedITAT Hyderabad21 Nov 2023AY 2015-16

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Chary

For Appellant: Shri S. Rama Rao, ARFor Respondent: Ms. Sheetal Sarin, DR

Section 10(38)Section 143(3)

…the case of Anandtex international P.Ltd, (supra) a Co- ordinate Bench of the Delhi Tribunal, after referring to the decisions reported in the cases of PCIT vs. NRA Iron and Steel (P) Ltd (2019) for 12 ITR 161 (SC), PCIT vs. NDR Promoters Pvt. Ltd. (2019) for 10 ITR 379 (Delhi), CIT vs. NR Portfolio Private Limited (2014) 42 taxmann.com 339 (Delhi) and CIT vs. Nova Promoters & Finlease (P) Ltd. 18 taxmann.com 217 held that it is legitimate for the learned Assessing Officer to look into the issues like - whether the two parties are related or known to each other, or mode by which parties approached each other? whe…

Anandtex International P.Ltd, Panipat vs. ACIT, Circle, Panipat

In the result, appeal of the assessee is dismissed

ITA 2476/DEL/2018[2013-14]Status: DisposedITAT Delhi24 Feb 2022AY 2013-14

Bench: Shri G.S. Pannu, Hon’Ble & Shri K.Narasimha Chary

Section 143(3)Section 68

…Ld. DR submitted that the decisions of the Hon’ble Apex Court in the case of PCIT vs. NRA Iron and Steel (P) Ltd (2019) for 12 ITR 161 (SC) and the decisions of the Hon’ble jurisdictional High Court in the cases of PCIT vs. NDR Promoters Pvt. Ltd. (2019) for 10 ITR 379 (Delhi), CIT vs. NR Portfolio Private Limited (2014) 42 taxmann.com 339 (Delhi), CIT vs. Nova Promoters &Finlease (P) Ltd. 18 taxmann.com 217 etc., are applicable to the facts of the case. 10. We have gone through the record in the light of the submissions made by the Ld. DR. In PCIT vs. NRA Iron and Steel (P) Ltd (supra) and NR Portfolio Private…