Porrits & Spencer (Asia) Ltd. v. Commissioner of Income Tax

190 Taxmann 174High Court2010#17082 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2011 to 2018.

Judgments citing Porrits & Spencer (Asia) Ltd. v. Commissioner of Income Tax

Madhu Sarda, Mumbai vs. ITO 19(2)(4), Mumbai

In the result, the grounds of appeal raised by the

ITA 7410/MUM/2012[2006-07]Status: DisposedITAT Mumbai09 Mar 2018AY 2006-07

Bench: Shri B. R. Baskaran & Shri Pawan Singhin The Matter Of Mrs. Madhu Sarda , 38,Vikas Center, S.V. Road, Santacruz (West) Mumbai-400054 Pan: Aajps 5135R Appellant/ Assessee Versus Income Tax Officer, -19(4) Mumbai Respondent/ Revenue

For Respondent: Sh. V. Vidhyadhar (Sr.DR)
Section 143(3)Section 253Section 254(1)

…ITA No. 7410/M/2012 Madhu Sarda IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “B”, MUMBAI BEFORE SHRI B. R. BASKARAN, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER In the matter of Mrs. Madhu Sarda , 38,Vikas Center, S.V. Road, Santacruz (West) Mumbai-400054 PAN: AAJPS 5135R Appellant/ Assessee Versus Income Tax Officer, -19(4) Mumbai Respondent/ Revenue Assessee by Sh. Harish M. Kapadia : Advocate Revenue by : Sh. V. Vidhyadhar (Sr.DR) Date of hearing : 09.03.2018 Date of Pronouncement : 09.03.2018 Order Under Section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal by…

Commissioner of Income Tax vs. Rajan Nanda

The appeals of the Revenue are dismissed and those

ITA/400/2008HC Delhi16 Dec 2011

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…ITA No.400 of 2008, etc. Page 1 of 49 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Decision Delivered On: 16th December, 2011 (1) ITA 400/2008 COMMISSIONER OF INCOME TAX . . . Appellant VERSUS RAJAN NANDA . . .Respondent (2) ITA 1428/2008 RAJAN NANDA . . . Appellant…

CIT vs. Escorts Heart Institute and Research Centre Ltd

The appeals of the Revenue are dismissed and those

ITA/175/2011HC Delhi16 Dec 2011

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…% (1) (2) (3) IN THE HIGH COURT OF DELHI AT NEW DELHI i Decision Delivered On: December, 2011 ITA 142872008 DA RAJAN NALvl COMMISSpD^ ITA 1429/2 EROFi VERSUS COME TAX No. 17975/2008 RAJAN NAIMDA COI^1|V|ISStONER C ! ! • ' FA 210/2009 DMI^ISSIONER C R AJ AN NA;.\!DA i 308 &1CN VERSUS j FaNdOMETAX FilNCOMETAX CENT VERSUS , . Appellant .Respondent . . Appellant .Respondent RAL-II . . . Appellant .Respondent (4) ITA 849/2010 COMMISSIONER OF INCOME TAX qENTRAL-p:i, JHA^ NE\V DELHI RAJ AN NANDA (5) ITA 855/2010 DEWALAN/ VERSUS ^ i I ! I I = mCC)ME TAX CEN COMMISSIONER O y ERSUS RAJAN NAN DA , ... Appe|lant 1 . . .Respo…

CIT vs. Escorts Heart Institute and Research Centre Ltd

The appeals of the Revenue are dismissed and those

ITA - 175 / 2011HC Delhi16 Dec 2011

…% (1) (2) (3) IN THE HIGH COURT OF DELHI AT NEW DELHI i Decision Delivered On: December, 2011 ITA 142872008 DA RAJAN NALvl COMMISSpD^ ITA 1429/2 EROFi VERSUS COME TAX No. 17975/2008 RAJAN NAIMDA COI^1|V|ISStONER C ! ! • ' FA 210/2009 DMI^ISSIONER C R AJ AN NA;.\!DA i 308 &1CN VERSUS j FaNdOMETAX FilNCOMETAX CENT VERSUS , . Appellant .Respondent . . Appellant .Respondent RAL-II . . . Appellant .Respondent (4) ITA 849/2010 COMMISSIONER OF INCOME TAX qENTRAL-p:i, JHA^ NE\V DELHI RAJ AN NANDA (5) ITA 855/2010 DEWALAN/ VERSUS ^ i I ! I I = mCC)ME TAX CEN COMMISSIONER O y ERSUS RAJAN NAN DA , ... Appe|lant 1 . . .Respo…

Commissioner of Income Tax vs. Rajan Nanda

The appeals of the Revenue are dismissed and those

ITA - 400 / 2008HC Delhi16 Dec 2011

…ITA No.400 of 2008, etc. Page 1 of 49 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Decision Delivered On: 16th December, 2011 (1) ITA 400/2008 COMMISSIONER OF INCOME TAX . . . Appellant VERSUS RAJAN NANDA . . .Respondent (2) ITA 1428/2008 RAJAN NANDA . . . Appellant…

Porrits & Spencer (Asia) Ltd. v. Commissioner of Income Tax (190 Taxmann 174) — Cited in 5 Judgments | BharatTax