Rajiv Agnihotri v. CIT (09)

23 DTR 476High Court#12479 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2024.

Judgments citing Rajiv Agnihotri v. CIT (09)

NALANDA ENGICON PVT. LTD, PATNA,PATNA vs. PR. CIT CENTRAL, PATNA

In the result, all the appeals of the assessee are allowed as per terms indicated hereinabove

ITA 329/PAT/2024[2021-22]Status: DisposedITAT Patna12 Sept 2024AY 2021-22

Bench: Dr. Manish Borad & Shri Sonjoy Sarmai.T.A. Nos.322 To 329/Pat/2024 Assessment Years: 2014-15 To 2021-22

Section 127Section 143(3)Section 153ASection 263

…ated and in view of the fact that the assessment had been made after obtaining all the details and particulars, provisions of sec.263 were not at all applicable in this case. a) Rajiv Agnihotri v. CIT (09) 23 DTR 476 (Delhi – ITAT) b) Kulbir Singh v. AC (09) 24 DTR 421 (Agra TM) c) CIT v. Ashis Rajpal (09) 180 Taxmann 623 (Delhi)/(09) 23 DTR 266 (Del) d) S.L.P dismissed – CIT v. Bhagwan Gupta (09) 313 ITR 27 (St) e) CIT v. R. K. Construction Co. (09) 313 ITR 65 (Gujrat) f) Amrik Singh v. AC (10) 36 DTR 111 (Chd. – A Bench) g) Puranlal Agencies v. AC (10) 131 TTJ 78 (Nagpur Bench) h) Essar Inv. Ltd. v. DC (07) 16…

NALANDA ENGICON PVT. LTD, PATNA,PATNA vs. PR. CIT CENTRAL, PATNA

In the result, all the appeals of the assessee are allowed as per terms indicated hereinabove

ITA 328/PAT/2024[2020-21]Status: DisposedITAT Patna12 Sept 2024AY 2020-21

Bench: Dr. Manish Borad & Shri Sonjoy Sarmai.T.A. Nos.322 To 329/Pat/2024 Assessment Years: 2014-15 To 2021-22

Section 127Section 143(3)Section 153ASection 263

…ated and in view of the fact that the assessment had been made after obtaining all the details and particulars, provisions of sec.263 were not at all applicable in this case. a) Rajiv Agnihotri v. CIT (09) 23 DTR 476 (Delhi – ITAT) b) Kulbir Singh v. AC (09) 24 DTR 421 (Agra TM) c) CIT v. Ashis Rajpal (09) 180 Taxmann 623 (Delhi)/(09) 23 DTR 266 (Del) d) S.L.P dismissed – CIT v. Bhagwan Gupta (09) 313 ITR 27 (St) e) CIT v. R. K. Construction Co. (09) 313 ITR 65 (Gujrat) f) Amrik Singh v. AC (10) 36 DTR 111 (Chd. – A Bench) g) Puranlal Agencies v. AC (10) 131 TTJ 78 (Nagpur Bench) h) Essar Inv. Ltd. v. DC (07) 16…

NALANDA ENGICON PVT. LTD, PATNA,PATNA vs. PR. CIT CENTRAL, PATNA

In the result, all the appeals of the assessee are allowed as per terms indicated hereinabove

ITA 327/PAT/2024[2019-20]Status: DisposedITAT Patna12 Sept 2024AY 2019-20

Bench: Dr. Manish Borad & Shri Sonjoy Sarmai.T.A. Nos.322 To 329/Pat/2024 Assessment Years: 2014-15 To 2021-22

Section 127Section 143(3)Section 153ASection 263

…ated and in view of the fact that the assessment had been made after obtaining all the details and particulars, provisions of sec.263 were not at all applicable in this case. a) Rajiv Agnihotri v. CIT (09) 23 DTR 476 (Delhi – ITAT) b) Kulbir Singh v. AC (09) 24 DTR 421 (Agra TM) c) CIT v. Ashis Rajpal (09) 180 Taxmann 623 (Delhi)/(09) 23 DTR 266 (Del) d) S.L.P dismissed – CIT v. Bhagwan Gupta (09) 313 ITR 27 (St) e) CIT v. R. K. Construction Co. (09) 313 ITR 65 (Gujrat) f) Amrik Singh v. AC (10) 36 DTR 111 (Chd. – A Bench) g) Puranlal Agencies v. AC (10) 131 TTJ 78 (Nagpur Bench) h) Essar Inv. Ltd. v. DC (07) 16…

NALANDA ENGICON PVT. LTD, PATNA,PATNA vs. PR. CIT CENTRAL, PATNA

In the result, all the appeals of the assessee are allowed as per terms indicated hereinabove

ITA 326/PAT/2024[2018-19]Status: DisposedITAT Patna12 Sept 2024AY 2018-19

Bench: Dr. Manish Borad & Shri Sonjoy Sarmai.T.A. Nos.322 To 329/Pat/2024 Assessment Years: 2014-15 To 2021-22

Section 127Section 143(3)Section 153ASection 263

…following cases and in view of the principles enunciated and in view of the fact that the assessment had been made after obtaining all the details and particulars, provisions of sec.263 were not at all applicable in this case. a) Rajiv Agnihotri v. CIT (09) 23 DTR 476 (Delhi – ITAT) b) Kulbir Singh v. AC (09) 24 DTR 421 (Agra TM) c) CIT v. Ashis Rajpal (09) 180 Taxmann 623 (Delhi)/(09) 23 DTR 266 (Del) d) S.L.P dismissed – CIT v. Bhagwan Gupta (09) 313 ITR 27 (St) e) CIT v. R. K. Construction Co. (09) 313 ITR 65 (Gujrat) f) Amrik Singh v. AC (10) 36 DTR 111 (Chd. – A Bench) g) Puranlal Agencies v. AC (10) 131 T…

NALANDA ENGICON PVT. LTD, PATNA,PATNA vs. PR. CIT CENTRAL, PATNA

In the result, all the appeals of the assessee are allowed as per terms indicated hereinabove

ITA 325/PAT/2024[2017-18]Status: DisposedITAT Patna12 Sept 2024AY 2017-18

Bench: Dr. Manish Borad & Shri Sonjoy Sarmai.T.A. Nos.322 To 329/Pat/2024 Assessment Years: 2014-15 To 2021-22

Section 127Section 143(3)Section 153ASection 263

…ated and in view of the fact that the assessment had been made after obtaining all the details and particulars, provisions of sec.263 were not at all applicable in this case. a) Rajiv Agnihotri v. CIT (09) 23 DTR 476 (Delhi – ITAT) b) Kulbir Singh v. AC (09) 24 DTR 421 (Agra TM) c) CIT v. Ashis Rajpal (09) 180 Taxmann 623 (Delhi)/(09) 23 DTR 266 (Del) d) S.L.P dismissed – CIT v. Bhagwan Gupta (09) 313 ITR 27 (St) e) CIT v. R. K. Construction Co. (09) 313 ITR 65 (Gujrat) f) Amrik Singh v. AC (10) 36 DTR 111 (Chd. – A Bench) g) Puranlal Agencies v. AC (10) 131 TTJ 78 (Nagpur Bench) h) Essar Inv. Ltd. v. DC (07) 16…

NALANDA ENGICON PVT. LTD, PATNA,PATNA vs. PR. CIT CENTRAL, PATNA

In the result, all the appeals of the assessee are allowed as per terms indicated hereinabove

ITA 323/PAT/2024[2015-16]Status: DisposedITAT Patna12 Sept 2024AY 2015-16

Bench: Dr. Manish Borad & Shri Sonjoy Sarmai.T.A. Nos.322 To 329/Pat/2024 Assessment Years: 2014-15 To 2021-22

Section 127Section 143(3)Section 153ASection 263

…ated and in view of the fact that the assessment had been made after obtaining all the details and particulars, provisions of sec.263 were not at all applicable in this case. a) Rajiv Agnihotri v. CIT (09) 23 DTR 476 (Delhi – ITAT) b) Kulbir Singh v. AC (09) 24 DTR 421 (Agra TM) c) CIT v. Ashis Rajpal (09) 180 Taxmann 623 (Delhi)/(09) 23 DTR 266 (Del) d) S.L.P dismissed – CIT v. Bhagwan Gupta (09) 313 ITR 27 (St) e) CIT v. R. K. Construction Co. (09) 313 ITR 65 (Gujrat) f) Amrik Singh v. AC (10) 36 DTR 111 (Chd. – A Bench) g) Puranlal Agencies v. AC (10) 131 TTJ 78 (Nagpur Bench) h) Essar Inv. Ltd. v. DC (07) 16…

NALANDA ENGICON PVT. LTD, PATNA,PATNA vs. PR. CIT (CENTRAL), PATNA

In the result, all the appeals of the assessee are allowed as per terms indicated hereinabove

ITA 322/PAT/2024[2014-15]Status: DisposedITAT Patna12 Sept 2024AY 2014-15

Bench: Dr. Manish Borad & Shri Sonjoy Sarmai.T.A. Nos.322 To 329/Pat/2024 Assessment Years: 2014-15 To 2021-22

Section 127Section 143(3)Section 153ASection 263

…following cases and in view of the principles enunciated and in view of the fact that the assessment had been made after obtaining all the details and particulars, provisions of sec.263 were not at all applicable in this case. a) Rajiv Agnihotri v. CIT (09) 23 DTR 476 (Delhi – ITAT) b) Kulbir Singh v. AC (09) 24 DTR 421 (Agra TM) c) CIT v. Ashis Rajpal (09) 180 Taxmann 623 (Delhi)/(09) 23 DTR 266 (Del) d) S.L.P dismissed – CIT v. Bhagwan Gupta (09) 313 ITR 27 (St) e) CIT v. R. K. Construction Co. (09) 313 ITR 65 (Gujrat) f) Amrik Singh v. AC (10) 36 DTR 111 (Chd. – A Bench) g) Puranlal Agencies v. AC (10) 131 T…

NUWAVE ESOLUTIONS PVT. LTD.,NEW DELHI vs. CIT, NEW DELHI

The appeal of the assessee is allowed

ITA 3231/DEL/2013[2007-08]Status: DisposedITAT Delhi27 Dec 2018AY 2007-08

Bench: Shri G. D. Agrawal & Ms Suchitra Kamblenuwave Esolutions Pvt. Ltd. Vs Cit(A) 3Rd Floor, District Centre, Delhi-V Dda Building, Nehru Place New Delhi New Delhi Aabcn5790Q (Respondent) (Appellant)

Section 10Section 10ASection 143(3)Section 148Section 263Section 40Section 92

…nium Co. Ltd. (2008) 303 ITR 256 (Del.) vii. CIT(A) Vs. Design & Automation Engineers (Bombay) (P) Ltd. 13 DTR 145 (Bom) viii. Ms. Mayawati Vs. CIT(A) 18 DTR 46 (TRB, 2009) ix. Rajiv Agnihotri Vs. CIT(A) 23 DTR 476 (Del) Trib. x. Kulbir Singh Vs. Asst. CIT(A) 24 DTR 421 (Agra) Trib. xi. CIT(A) Vs. Unique Autofelts (P) Ltd. 30 DTR 231 (P & H). xii. CIT(A) Vs. Deepak Mittal 37 DTR 8 ( P & H), 2010) 37 DTR (P & H) 8 xiii. Double Dot Finance Ltd. Vs. Asstt. CIT(A) 38 DTR 220 (Mumbai) xiv CIT(A) vs. Hindustan Marketing and Advertising Co. Ltd. 46 DTR 109 (Del.) xv. Raj Shyama Construction (P) Ltd. Vs. Asstt. CIT 135 T…

Rajiv Agnihotri v. CIT (09) (23 DTR 476) — Cited in 8 Judgments | BharatTax