Principal Commissioner of Income-tax v. Subhlabh Steels (P.) Ltd.

141 Taxmann.com 190High Court2022#19109 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 11USection 11UA(2)Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

Issues it is cited on

section 31(1)section 79section 238section 60statutory duestax collected at sourcegoing concernsection 31section 56(2)(viib)tax benefitunabsorbed depreciationsection 156

Judgments citing Principal Commissioner of Income-tax v. Subhlabh Steels (P.) Ltd.

Jasrati Education Solutions Limited, Gurgaon vs. Additional Joint Deputy Assistant Commissioner of Income Tax, Delhi

ITA 1148/DEL/2024[2018-19]Status: DisposedITAT Delhi21 Mar 2025AY 2018-19

Bench: Shri M. Balaganesh & Shri Anubhav Sharma

For Appellant: Shri Gaurav Jain, Advocate &For Respondent: Shri Dayainder Singh Sidhu, CIT-DR
Section 14Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 238Section 30(4)Section 31

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : C : NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITAs No.1147, 1149 & 1148/Del/2024 Assessment Years: 2013-14, 2016-17 & 2018-19 Jasrati Education Solutions Ltd., Vs National Faceless Assessment 514, Udyog Vihar Phase-III, Centre, Gurgaon, Delhi.. Haryana – 122 001. PAN: AAACP1698Q (Appellant) (Respondent) Assessee by : Shri Gaurav Jain, Advocate & Shri Rahul Prabhakar, Advocate Revenue by : Shri Dayainder Singh Sidhu, CIT-DR Date of Hearing : 13.03.2025 Date of Pronouncement : .03.2025 ORDER PER ANUBHAV S…

Jasrati Education Solutions Limited, Gurgaon vs. Assistant Joint Deputy Assistant Commissioner of Income Tax, Delhi

ITA 1147/DEL/2024[2013-14]Status: DisposedITAT Delhi21 Mar 2025AY 2013-14

Bench: Shri M. Balaganesh & Shri Anubhav Sharma

For Appellant: Shri Gaurav Jain, Advocate &For Respondent: Shri Dayainder Singh Sidhu, CIT-DR
Section 14Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 238Section 30(4)Section 31

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : C : NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITAs No.1147, 1149 & 1148/Del/2024 Assessment Years: 2013-14, 2016-17 & 2018-19 Jasrati Education Solutions Ltd., Vs National Faceless Assessment 514, Udyog Vihar Phase-III, Centre, Gurgaon, Delhi.. Haryana – 122 001. PAN: AAACP1698Q (Appellant) (Respondent) Assessee by : Shri Gaurav Jain, Advocate & Shri Rahul Prabhakar, Advocate Revenue by : Shri Dayainder Singh Sidhu, CIT-DR Date of Hearing : 13.03.2025 Date of Pronouncement : .03.2025 ORDER PER ANUBHAV S…

Krishan Dev Verma, Jaipur vs. ITO Ward - 1, Bhiwani

ITA 1147/DEL/2020[2014-15]Status: DisposedITAT Delhi06 Jan 2025AY 2014-15

Bench: Shri M. Balaganesh & Shri Anubhav Sharma

For Appellant: Shri Gaurav Jain, Advocate &For Respondent: Shri Dayainder Singh Sidhu, CIT-DR
Section 14Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 238Section 30(4)Section 31

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : C : NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITAs No.1147, 1149 & 1148/Del/2024 Assessment Years: 2013-14, 2016-17 & 2018-19 Jasrati Education Solutions Ltd., Vs National Faceless Assessment 514, Udyog Vihar Phase-III, Centre, Gurgaon, Delhi.. Haryana – 122 001. PAN: AAACP1698Q (Appellant) (Respondent) Assessee by : Shri Gaurav Jain, Advocate & Shri Rahul Prabhakar, Advocate Revenue by : Shri Dayainder Singh Sidhu, CIT-DR Date of Hearing : 13.03.2025 Date of Pronouncement : .03.2025 ORDER PER ANUBHAV S…

M/S Kohinoor Steel Pvt. Ltd., Kolkata vs. I.T.O., Ward-3(3), Kolkata

In the result, the appeal filed by the assessee in ITA No

ITA 27/KOL/2020[2012-13]Status: DisposedITAT Kolkata19 Feb 2024AY 2012-13

Bench: Dr. Manish Borad & Shri Anikesh Banerjee]

Section 14Section 143(3)Section 15Section 250Section 68Section 9

…आयकर अपील"य अ"धकरण, कोलकाता पीठ “सी’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA डॉ मनीष बोरड, लेखा सद"य एवं "ी अ"नकेश बनज", "या"यक सद"य के सम" [Before Dr. Manish Borad, Accountant Member & Shri Anikesh Banerjee, Judicial Member] I.T.A. No. 27/Kol/2020 Assessment Year: 2012-13 M/s Kohinoor Steel Pvt. Ltd. Vs. ITO, Ward-3(3), Kolkata (PAN: AACCK 5580 A) Appellant/ (अपीलाथ") Respondent / ($%यथ") 31.01.2024 Date of Hearing / सुनवाई क( "त*थ Date of Pronouncement/ 19.02.2024 आदेश उ-घोषणा क( "त*थ For the Appellant/ Shri Miraj D Shah, A.R "नधा12रती क( ओर से For the Respondent/ Shri Rakesh Kumar…

Principal Commissioner of Income-tax v. Subhlabh Steels (P.) Ltd. (141 Taxmann.com 190) — Cited in 4 Judgments | BharatTax