Raj Dadarkar & Associates v. Asstt. CIT

248 Taxmann 1Supreme Court of India2017#13884 most cited
7

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

Judgments citing Raj Dadarkar & Associates v. Asstt. CIT

ACIT, CIRCLE- 27(1), NEW DELHI vs. UNITECH LTD., NEW DELHI

In the result, appeal is partly allowed

ITA 8914/DEL/2019[2012-13]Status: DisposedITAT Delhi15 Feb 2023AY 2012-13

Bench: Shri Challa Nagendra Prasad & Shri Pradip Kumar Kedia

For Appellant: NoneFor Respondent: Ms. Sapna Bhatia, CIT-DR
Section 14ASection 271(1)(c)Section 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “H” DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.8914/DEL/2019 Assessment Year 2012-13 ACIT, Vs. M/s. Unitech Ltd., Circle-27(1), 6, Unitech House, Community New Delhi. Center, Saket, New Delhi. TAN/PAN: AAACU1482H (Appellant) (Respondent) Appellant by: None Respondent by: Ms. Sapna Bhatia, CIT-DR Date of hearing: 09 02 2023 Date of pronouncement: 15 02 2023 O R D E R PER PRADIP KUMAR KEDIA, A.M.: The captioned appeal has been filed by the Revenue against the order of the Commissioner of Income…

M/S. UNITECH LTD.,NEW DELHI vs. DCIT, NEW DELHI

In the result, all the 3 appeals of the assessee are allowed and the 2 appeals preferred by the Revenue are dismissed

ITA 1907/DEL/2017[2013-14]Status: DisposedITAT Delhi24 Jul 2019AY 2013-14

Bench: Shri O.P.Kant & Shri K. Narsimha Chary

For Appellant: Sh. Rohit TiwariFor Respondent: Sh. S.S.Rana, CIT DR
Section 142Section 2

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’ NEW DLEHI BEFORE SHRI O.P.KANT, ACCOUNTANT MEMBER AND SHRI K. NARSIMHA CHARY, JUDICIAL MEMBER ITA.Nos.1905, 1906 &1907/Del/2017 Assessment Years: 2007-08, 2012-13, 2013-14 M/s Unitech Limited, vs DCIT, C/o-Luthra & Luthra, Circle-27(1), Law Offices, 103, New Delhi. Ashoka Estate, Barakhamba Road, New Delhi. PAN –AAACU1482H (Applicant) (Respondent) ITA Nos. 6437 & 4781/Del/2017 Assessment Years-2012-13 & 2013-14 ACIT, vs M/s. Unitech Ltd., Circle-27(1), Room No.193, 6, Community Centre, Saket, New Delhi-110017. C.R.Building, New Delhi. PAN –AAACU1482H (App…

M/S. UNITECH LTD.,NEW DELHI vs. DCIT, NEW DELHI

In the result, all the 3 appeals of the assessee are allowed and the 2 appeals preferred by the Revenue are dismissed

ITA 1906/DEL/2017[2012-13]Status: DisposedITAT Delhi24 Jul 2019AY 2012-13

Bench: Shri O.P.Kant & Shri K. Narsimha Chary

For Appellant: Sh. Rohit TiwariFor Respondent: Sh. S.S.Rana, CIT DR
Section 142Section 2

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’ NEW DLEHI BEFORE SHRI O.P.KANT, ACCOUNTANT MEMBER AND SHRI K. NARSIMHA CHARY, JUDICIAL MEMBER ITA.Nos.1905, 1906 &1907/Del/2017 Assessment Years: 2007-08, 2012-13, 2013-14 M/s Unitech Limited, vs DCIT, C/o-Luthra & Luthra, Circle-27(1), Law Offices, 103, New Delhi. Ashoka Estate, Barakhamba Road, New Delhi. PAN –AAACU1482H (Applicant) (Respondent) ITA Nos. 6437 & 4781/Del/2017 Assessment Years-2012-13 & 2013-14 ACIT, vs M/s. Unitech Ltd., Circle-27(1), Room No.193, 6, Community Centre, Saket, New Delhi-110017. C.R.Building, New Delhi. PAN –AAACU1482H (App…

M/S. UNITECH LTD.,NEW DELHI vs. DCIT, NEW DELHI

In the result, all the 3 appeals of the assessee are allowed and the 2 appeals preferred by the Revenue are dismissed

ITA 1905/DEL/2017[2007-08]Status: DisposedITAT Delhi24 Jul 2019AY 2007-08

Bench: Shri O.P.Kant & Shri K. Narsimha Chary

For Appellant: Sh. Rohit TiwariFor Respondent: Sh. S.S.Rana, CIT DR
Section 142Section 2

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’ NEW DLEHI BEFORE SHRI O.P.KANT, ACCOUNTANT MEMBER AND SHRI K. NARSIMHA CHARY, JUDICIAL MEMBER ITA.Nos.1905, 1906 &1907/Del/2017 Assessment Years: 2007-08, 2012-13, 2013-14 M/s Unitech Limited, vs DCIT, C/o-Luthra & Luthra, Circle-27(1), Law Offices, 103, New Delhi. Ashoka Estate, Barakhamba Road, New Delhi. PAN –AAACU1482H (Applicant) (Respondent) ITA Nos. 6437 & 4781/Del/2017 Assessment Years-2012-13 & 2013-14 ACIT, vs M/s. Unitech Ltd., Circle-27(1), Room No.193, 6, Community Centre, Saket, New Delhi-110017. C.R.Building, New Delhi. PAN –AAACU1482H (App…

ACIT, CIRCLE- 27(1), NEW DELHI vs. UNITECH LTD., NEW DELHI

In the result, all the 3 appeals of the assessee are allowed and the 2 appeals preferred by the Revenue are dismissed

ITA 6437/DEL/2017[2012-13]Status: DisposedITAT Delhi24 Jul 2019AY 2012-13

Bench: Shri O.P.Kant & Shri K. Narsimha Chary

For Appellant: Sh. Rohit TiwariFor Respondent: Sh. S.S.Rana, CIT DR
Section 142Section 2

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’ NEW DLEHI BEFORE SHRI O.P.KANT, ACCOUNTANT MEMBER AND SHRI K. NARSIMHA CHARY, JUDICIAL MEMBER ITA.Nos.1905, 1906 &1907/Del/2017 Assessment Years: 2007-08, 2012-13, 2013-14 M/s Unitech Limited, vs DCIT, C/o-Luthra & Luthra, Circle-27(1), Law Offices, 103, New Delhi. Ashoka Estate, Barakhamba Road, New Delhi. PAN –AAACU1482H (Applicant) (Respondent) ITA Nos. 6437 & 4781/Del/2017 Assessment Years-2012-13 & 2013-14 ACIT, vs M/s. Unitech Ltd., Circle-27(1), Room No.193, 6, Community Centre, Saket, New Delhi-110017. C.R.Building, New Delhi. PAN –AAACU1482H (App…

ACIT, CIRCLE- 27(1), NEW DELHI vs. UNITECH LTD., NEW DELHI

In the result, all the 3 appeals of the assessee are allowed and the 2 appeals preferred by the Revenue are dismissed

ITA 4781/DEL/2017[2013-14]Status: DisposedITAT Delhi24 Jul 2019AY 2013-14

Bench: Shri O.P.Kant & Shri K. Narsimha Chary

For Appellant: Sh. Rohit TiwariFor Respondent: Sh. S.S.Rana, CIT DR
Section 142Section 2

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’ NEW DLEHI BEFORE SHRI O.P.KANT, ACCOUNTANT MEMBER AND SHRI K. NARSIMHA CHARY, JUDICIAL MEMBER ITA.Nos.1905, 1906 &1907/Del/2017 Assessment Years: 2007-08, 2012-13, 2013-14 M/s Unitech Limited, vs DCIT, C/o-Luthra & Luthra, Circle-27(1), Law Offices, 103, New Delhi. Ashoka Estate, Barakhamba Road, New Delhi. PAN –AAACU1482H (Applicant) (Respondent) ITA Nos. 6437 & 4781/Del/2017 Assessment Years-2012-13 & 2013-14 ACIT, vs M/s. Unitech Ltd., Circle-27(1), Room No.193, 6, Community Centre, Saket, New Delhi-110017. C.R.Building, New Delhi. PAN –AAACU1482H (App…

SELECT INFRASTRUCTURE PVT. LTD.,,NEW DELHI vs. ADDL. CIT, NEW DELHI

In the result, appeal of the assessee for the assessment year

ITA 3751/DEL/2013[2008-09]Status: DisposedITAT Delhi04 Oct 2017AY 2008-09

Bench: Shri G. D. Agrawal & Shri Amit Shukla

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri S. S. Rana, CIT (DR)
Section 143(3)Section 14ASection 22Section 24

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”, NEW DELHI BEFORE SHRI G. D. AGRAWAL, PRESIDENT & SHRI AMIT SHUKLA, JUDICIAL MEMBER I.T.A. No.3751/DEL/2013 Assessment Year: 2008-09 Select Infrastructure Pvt. Ltd v. Addl. CIT Suite No.101-103, Range 8 Kanchunjunga Building New Delhi Barakhama Road New Delhi TAN/PAN:AAGCS8781D (Applicant) (Respondent) I.T.A. No.3775/DEL/2013 Assessment Year: 2008-09 DCIT v. Select Infrastructure Pvt. Ltd Range 8 (1) Suite No.101-103, New Delhi Kanchunjunga Building, Barakhama Road, New Delhi TAN/PAN:AAGCS8781D (Applicant) (Respondent) I.T.A. No.3752/DEL/2013 Assessment Year:…

Raj Dadarkar & Associates v. Asstt. CIT (248 Taxmann 1) — Cited in 7 Judgments | BharatTax