Pr. CIT v. Reliance Capital Asset Management Ltd.

251 Taxmann 68High Court2017#23990 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2020 to 2023.

Judgments citing Pr. CIT v. Reliance Capital Asset Management Ltd.

Dlf Utilities Limited, Delhi vs. Deputy Commissioner of Income Tax Circle 7(1), Delhi

In the result, the appeal of the assessee is allowed

ITA 747/DEL/2023[2016-17]Status: DisposedITAT Delhi31 Oct 2023AY 2016-17

Bench: Dr. Brr Kumar & Ms. Astha Chandraasstt. Year: 2016-17

For Appellant: Shri R.S. Singhvi, AdvocateFor Respondent: Shri Vivek Vardhan, Sr. DR

Section 143(3)Section 14ASection 14A(2)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE DR. BRR KUMAR, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Asstt. Year: 2016-17 DLF Utilities Limited, Vs. DCIT-7(1) 9th Floor, DLF Centre, New Delhi. Sansad Marg, New Delhi – 110 001 PAN AAACN3199A (Appellant) (Respondent) Assessee by: Shri R.S. Singhvi, Advocate Department by: Shri Vivek Vardhan, Sr. DR Date of Hearing: 30.08.2023 Date of 31.10.2023 pronouncement: O R D E R PER ASTHA CHANDRA, JM The appeal filed by the assessee is directed against the order dated 06.02.2023 of the Ld. Commissioner of Income Tax (Appeals) NFAC, De…

ACIT Central Circle - 26, New Delhi vs. Punj Lloyd Ltd, New Delhi

In the result, appeal of the Revenue is dismissed

ITA 6562/DEL/2019[2015-16]Status: DisposedITAT Delhi30 Oct 2023AY 2015-16

Bench: Dr. Brr Kumar & Ms. Astha Chandraasstt. Year: 2015-16

For Appellant: Shri Rajat Jain, CAFor Respondent: Shri Vivek Vardhan, Sr. DR

Section 143(3)Section 14A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE DR. BRR KUMAR, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Asstt. Year: 2015-16 ACIT, Vs. Punj Lloyd Ltd. Central Circle-26, 17-18, New Delhi. Punjlloyd House, Nehru Place, New Delhi-110 019 PAN AAACP0305Q (Appellant) (Respondent) Assessee by: Shri Rajat Jain, CA Shri Akshat Jain, CA Department by: Shri Vivek Vardhan, Sr. DR Date of Hearing: 29.08.2023 Date of 30.10.2023 pronouncement: O R D E R PER ASTHA CHANDRA, JM The appeal filed by the Revenue is directed against the order dated 04.06.2019 of the Ld. Commissioner of Income Tax…

Sharekhan Commodities P.Ltd, Mumbai vs. DCIT CC 3(3), Mumbai

The appeal of the assessee is allowed in terms of our aforesaid observations

ITA 5286/MUM/2018[2015-16]Status: DisposedITAT Mumbai10 Jan 2020AY 2015-16

Bench: Shri S. Rifaur Rahman & Shri Ravish Soodm/S Sharekhan Commodities Pvt. Ltd; 10Th Deputy Commissioner Of Income Tax Central Floor, Beta Building, Lodha 1 Thik Techno Circle-3(3), Park, Opp. Kanjumarg Station, Vs. Mumbai-400 020 Mumbai – 400 042. Pan – Aafcs6396F (Appellant) (Respondent)

For Appellant: Shri Hiro Rai, AdvocateFor Respondent: Shri V. Vinod Kumar, D.R

Section 115JSection 143(2)Section 143(3)Section 14A

…P a g e | 1 ITA No. 5286/Mum/2018 A.Y. 2015-16 Sharekhan Commodities Pvt. LtdPvt. Ltd. Vs. Deputy Commissioner of Income Tax, CC3(3) IN THE INCOME TAX APPELLATE TRIBUNAL “G” Bench, Mumbai Before Shri S. Rifaur Rahman, Accountant Member and Shri Ravish Sood, Judicial Member M/s Sharekhan Commodities Pvt. Ltd; 10th Deputy Commissioner of Income Tax Central Floor, Beta Building, Lodha 1 Thik Techno Circle-3(3), Park, Opp. Kanjumarg Station, Vs. Mumbai-400 020 Mumbai – 400 042. PAN – AAFCS6396F (Appellant) (Respondent) Appellant by: Shri Hiro Rai, Advocate. Respondent by: Shri V. Vinod Kumar, D.R Date of Hearing:…