Pr.CIT v. Harish Kumar HUF

140 Taxmann.com 134High Court2022#19097 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2022 to 2022.

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Judgments citing Pr.CIT v. Harish Kumar HUF

Chowdry Associates, New Delhi vs. ACIT, Circle-6(1), New Delhi

In the result, appeal of the assessee is allowed

ITA 6333/DEL/2019[2011-12]Status: DisposedITAT Delhi26 Dec 2022AY 2011-12

Bench: Sh. Anil Chaturvedi & Sh. Chandra Mohan Gargchowdry Associates Vs. Acit 4Th Floor, Punjabi Bhawan, Circle – 6(1) 10, Rouse Avenue, New Delhi New Delhi-110 002

Section 143(3)Section 14ASection 250Section 271(1)(c)Section 94(7)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SH. CHANDRA MOHAN GARG, JUDICIAL MEMBER Chowdry Associates Vs. ACIT 4th Floor, Punjabi Bhawan, Circle – 6(1) 10, Rouse Avenue, New Delhi New Delhi-110 002 PAN No. AAACC 0387 R (APPELLANT) (RESPONDENT) Assessee by Shri M. P. Rastogi, Adv. Revenue by Ms. Kirti Sankratyayan, Sr. D.R. Date of hearing: 20.12.2022 Date of Pronouncement: 26.12.2022 ORDER PER ANIL CHATURVEDI, AM: This appeal filed by the assessee is directed against the order dated 29.04.2019 of the Commissioner of Income Tax (Appeals)-2, N…

Vic Enterprises Pvt. Ltd., New Delhi vs. ACIT Circle 26(2), New Delhi

In the result, all the issues raised in the captioned appeals are decided

ITA 3418/DEL/2019[2011-12]Status: DisposedITAT Delhi31 Aug 2022AY 2011-12

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: Shri M.P. Rastogi CAFor Respondent: Shri Ramdhan Meena, Sr.D.R
Section 143(3)Section 14ASection 271(1)(c)Section 94(7)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F” DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.As. No.3416, 3417, 3418/Del/2019 Assessment Years 2010-11, 2011-12 & 2013-14 VIC Enterprises Pvt. Ltd., v. ACIT, Circle-26(2), 4th Floor, Punjabi Bhawan, 10, New Delhi. Rouse Avenue, New Delhi. TAN/PAN: AAACV0132B (Appellant) (Respondent) Appellant by: Shri M.P. Rastogi CA Respondent by: Shri Ramdhan Meena, Sr.D.R. Date of hearing: 29 08 2022 Date of pronouncement: 08 2022 O R D E R PER PRADIP KUMAR KEDIA, A.M.: All the three captioned appeals filed by t…

Vic Enterprises Pvt. Ltd., New Delhi vs. ACIT Circle 26(2), New Delhi

In the result, all the issues raised in the captioned appeals are decided

ITA 3417/DEL/2019[2010-11]Status: DisposedITAT Delhi31 Aug 2022AY 2010-11

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: Shri M.P. Rastogi CAFor Respondent: Shri Ramdhan Meena, Sr.D.R
Section 143(3)Section 14ASection 271(1)(c)Section 94(7)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F” DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.As. No.3416, 3417, 3418/Del/2019 Assessment Years 2010-11, 2011-12 & 2013-14 VIC Enterprises Pvt. Ltd., v. ACIT, Circle-26(2), 4th Floor, Punjabi Bhawan, 10, New Delhi. Rouse Avenue, New Delhi. TAN/PAN: AAACV0132B (Appellant) (Respondent) Appellant by: Shri M.P. Rastogi CA Respondent by: Shri Ramdhan Meena, Sr.D.R. Date of hearing: 29 08 2022 Date of pronouncement: 08 2022 O R D E R PER PRADIP KUMAR KEDIA, A.M.: All the three captioned appeals filed by t…

Vic Enterprises Pvt. Ltd., New Delhi vs. ACIT Circle 26(2), New Delhi

In the result, all the issues raised in the captioned appeals are decided

ITA 3416/DEL/2019[2013-14]Status: DisposedITAT Delhi31 Aug 2022AY 2013-14

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: Shri M.P. Rastogi CAFor Respondent: Shri Ramdhan Meena, Sr.D.R
Section 143(3)Section 14ASection 271(1)(c)Section 94(7)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F” DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.As. No.3416, 3417, 3418/Del/2019 Assessment Years 2010-11, 2011-12 & 2013-14 VIC Enterprises Pvt. Ltd., v. ACIT, Circle-26(2), 4th Floor, Punjabi Bhawan, 10, New Delhi. Rouse Avenue, New Delhi. TAN/PAN: AAACV0132B (Appellant) (Respondent) Appellant by: Shri M.P. Rastogi CA Respondent by: Shri Ramdhan Meena, Sr.D.R. Date of hearing: 29 08 2022 Date of pronouncement: 08 2022 O R D E R PER PRADIP KUMAR KEDIA, A.M.: All the three captioned appeals filed by t…

Pr.CIT v. Harish Kumar HUF (140 Taxmann.com 134) — Cited in 4 Judgments | BharatTax