Pr. CIT v. Bharti Overseas (P.) Ltd.

64 Taxmann.com 340High Court2015#18233 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2023.

Issues it is cited on

liable to tax disallowance u/s 14a section 14a section 139(1)appeal before the tribunal transfer company section 14 interest section 143(3)india

Judgments citing Pr. CIT v. Bharti Overseas (P.) Ltd.

DCIT, CIRCLE-13(2), NEW DELHI vs. JAYPEE INFRA VENTURES (A PRIVATE COMPANY WITH UNLIMITED LIABILITY), NOIDA

In the result, the appeal of the Revenue is dismissed

ITA 6092/DEL/2019[2013-14]Status: DisposedITAT Delhi20 Jun 2023AY 2013-14

Bench: Shri Kul Bharat & Shri M Balaganesh[Assessment Year : 2013-14] Dcit, Vs Jaypee Infra Ventures (A Private Circle-13(2), Company With Unlimited Liability), New Delhi. Sector-128, Noida, Uttar Pradesh-201304. Pan-Aaccj5628G Appellant Respondent Appellant By S/Shri V.K.Garg, Adv. & Praveen Kumar, Ca Respondent By Shri Gurpreet Singh, Sr. Dr Date Of Hearing 05.06.2023 Date Of Pronouncement 20.06.2023 Order Per Kul Bharat, Jm : The Present Appeal Filed By The Revenue For The Assessment Year 2013-14 Is Directed Against The Order Of Ld. Cit(A)-5, New Delhi Dated 26.04.2019. The Revenue Has Raised Following Grounds Of Appeal:-

Section 139(1)Section 143(2)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “H” BENCH: NEW DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER & SHRI M BALAGANESH, ACCOUNTANT MEMBER [Assessment Year : 2013-14] DCIT, vs Jaypee Infra Ventures (A Private Circle-13(2), Company with unlimited Liability), New Delhi. Sector-128, Noida, Uttar Pradesh-201304. PAN-AACCJ5628G APPELLANT RESPONDENT Appellant by S/Shri V.K.Garg, Adv. & Praveen Kumar, CA Respondent by Shri Gurpreet Singh, Sr. DR Date of Hearing 05.06.2023 Date of Pronouncement 20.06.2023 ORDER PER KUL BHARAT, JM : The present appeal filed by the Revenue for the assessment year 2013-14 is directed a…

JAYPEE INFRA VENTURES PVT. LTD.,NOIDA vs. DCIT, CIRCLE-13(2), NEW DELHI

Accordingly these grounds in hand deserve to be allowed with a direction to the Ld

ITA 4582/DEL/2018[2012-13]Status: DisposedITAT Delhi29 May 2023AY 2012-13

Bench: Sh. G.S.Pannu, Hon’Ble & Sh. Anubhav Sharmaita No. 4582/Del/2018 , A.Y. 2012-13 Jaypee Infra Ventures Pvt. Ltd. Vs. Dcit, (Erstwhile Known As Jaypee Infra Circle-13(2), Ventures) New Delhi (A Private Company With Unlimited Liability) Sector 128, Noida- 201304, Up Pan : Aaccj5628G Appellant Respondent

Section 139(1)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘C’ : NEW DELHI) BEFORE SH. G.S.PANNU, HON’BLE PRESIDENT AND SH. ANUBHAV SHARMA, JUDICIAL MEMBER ITA No. 4582/Del/2018 , A.Y. 2012-13 Jaypee Infra Ventures Pvt. Ltd. Vs. DCIT, (erstwhile known as Jaypee Infra Circle-13(2), Ventures) New Delhi (A Private Company with unlimited liability) Sector 128, Noida- 201304, UP PAN : AACCJ5628G Appellant Respondent ITA No. 4435/Del/2018 , A.Y. 2012-13 DCIT, Vs. Jaypee Infra Ventures Pvt. Circle-13(2), Ltd. New Delhi (erstwhile known as Jaypee Infra Ventures) (A Private Company with unlimited liability) Sector 128, Noida-…

DCIT, CIRCLE-13(2), NEW DELHI vs. JAYPEE INFRA VENTURES, NOIDA

Accordingly these grounds in hand deserve to be allowed with a direction to the Ld

ITA 4435/DEL/2018[2012-13]Status: DisposedITAT Delhi29 May 2023AY 2012-13

Section 139(1)Section 143(3)Section 14A

ICICI HOME FINANCE COMPANY LTD,MUMBAI vs. ADDL CIT 10(1), MUMBAI

In the result, appeal filed by the Revenue is dismissed

ITA 1325/MUM/2013[2009-10]Status: DisposedITAT Mumbai03 Jun 2022AY 2009-10

Bench: Shri Vikas Awasthy, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Aarti VissanjiFor Respondent: R.A. Dhyani

Section 14ASection 201Section 250Section 36(1)(viii)Section 36(1)(viil)Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs. 1325/MUM/2013 (A.Y: 2009-10) M/s. ICICI Home Finance Company Ltd., v. Addl. CIT-Range-10(1) 7th Floor, West Wing, South Tower 4th Floor ICICI Bank Towers Aayakar Bhavan, M.K. Road Bandra Kurla Complex Mumbai - 400020 Bandra (E), Mumbai -400051 PAN: AAACI6285N (Appellant) (Respondent) DCIT-Range-10(1) v. M/s. ICICI Home Finance Company Ltd., Room No. 455, 4th Floor 7th Floor, West Wing, South Tower Aayakar Bhavan, M.K. Road ICICI Bank Towers Mumbai…

PRINCIPAL COMMISSIONER OF INCOME TAX-07 vs. ORIENTAL BANK OF COMMERCE

ITA/594/2017HC Delhi13 Oct 2017

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MS. JUSTICE PRATHIBA M. SINGH

Section 14A

…$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI 10&12 + ITA 592/2017 PRINCIPAL COMMISSIONER OF INCOME TAX-07 Appellant Through: Mr Sanjay Kumar, Junior Standing Counsel versus ORIENTAL BANK OF COMMERCE Respondent Through: None + ITA 594/2017 PRINCIPAL COMMISSIONER OF INCOME TAX-07 Appellant Through: Mr Sanjay Kumar, Junior Standing Counsel versus ORIENTAL BANK OF COMMERCE Respondent Through: None CORAM: JUSTICE S. MURALIDHAR JUSTICE PRATHIBA M. SINGH ORDER % 13.10.2017 1. These are two appeals by the Revenue against the common order" dated 27"^ December, 2016 passed by the Income Tax Appellate Tribunal (TTAT') in IT…