Ram Narain Sons Pvt. Ltd. v. CIT

59 ITD 643Income Tax Appellate Tribunal#25303 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2015 to 2023.

Judgments citing Ram Narain Sons Pvt. Ltd. v. CIT

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

In the result, appeal of the Revenue is dismissed

ITA 7103/DEL/2018[2014-15]Status: DisposedITAT Delhi30 Jan 2023AY 2014-15

Bench: N.K. Billaiya & Ms. Astha Chandraasstt. Year: 2014-15

For Appellant: Shri M.P. Rastogi, CAFor Respondent: Shri Vivek Vardhan, Sr. DR

Section 10(38)Section 143(1)Section 143(3)Section 2(14)

…Bengal & Assam Investors Ltd. vs. CIT – 2002 – TIOL-705- S.C-IT. iv) Slocum Investment Pvt. Ltd. vs. DCIT – 2006- TIOL-300- ITAT-Delhi; v) Ram Narain Sons Pvt. Ltd. vs. CIT – 41 ITR 534 (S.C); vi) Karnataka State Ind. Investment & Dev. Corpn. Ltd. vs. DCIT – 59 ITD 643 (Bang,.); vii) CIT vs. Gopal Purohit – 2010-TIOL-129-S.CMUM-IT; viii) CIT vs . Devasan Investment P. Ltd. - 365 ITR 452 (Del.); 14. Considering the above submission, we find that in its recent decision, the Hon’ble jurisdictional High Court of Delhi in the case o f CIT vs. Ashok Wadia (supra) has been pleased to hold that the legal standards conce…

ACIT, New Delhi vs. M/S. Vic Enterprises Pvt. Ltd., New Delhi

In the result, the appeal of the revenue is dismissed

ITA 1893/DEL/2017[2011-12]Status: DisposedITAT Delhi07 Feb 2020AY 2011-12

Bench: Sh. N. K. Choudharydr. B. R. R. Kumarita No. 1893/Del/2017 : Asstt. Year : 2011-12 Assistant Commissioner Of Vs M/S Vic Enterprises Pvt. Ltd., 4Th Floor, Punjabi Bhawan, 10, Income Tax, Circle-26(1), New Delhi-110002 Rouse Avenue, New Delhi (Appellant) (Respondent) Pan No. Aaacv0132B Assessee By : Sh. M. P. Rastogi, Adv. Revenue By : Sh. H. K. Choudhary, Cit Dr Date Of Hearing: 06.02.2020 Date Of Pronouncement: 07.02.2020

For Appellant: Sh. M. P. Rastogi, AdvFor Respondent: Sh. H. K. Choudhary, CIT DR

Section 10(38)Section 143(3)Section 14A

…Bengal & Assam Investors Ltd. vs. CIT – 2002 – TIOL-705- S.C-IT. iv) Slocum Investment Pvt. Ltd. vs. DCIT – 2006- TIOL-300- ITAT-Delhi; v) Ram Narain Sons Pvt. Ltd. vs. CIT – 41 ITR 534 (S.C); vi) Karnataka State Ind. Investment & Dev. Corpn. Ltd. vs. DCIT – 59 ITD 643 (Bang,.); vii) CIT vs. Gopal Purohit – 2010-TIOL-129-S.C- MUM-IT; viii) CIT vs. Devasan Investment P. Ltd. - 365 ITR 452 (Del.); 14. Considering the above submission, we find that in its recent decision, the Hon’ble jurisdictional High Court of Delhi in the case of CIT vs. Ashok Wadia (supra) has been pleased to hold that the legal standards conc…

DCIT, New Delhi vs. M/S Vic Enterprises Pvt. Ltd., New Delhi

ITA 2863/DEL/2010[2006-07]Status: DisposedITAT Delhi22 Dec 2015AY 2006-07

Bench: Shri I.C. Sudhir & Shri L.P. Sahu Assessment Year: 2006-07 Deputy Cit, Vs. Vic Enterprises Pvt. Ltd., 4Th Floor, Punjabi Bhawan, Circle-17(1), New Delhi. 10-Rouse Avenue, New Delhi. (Pan: Aaacv0132B) (Appellant) (Respondent) Assessment Year: 2008-09 Asstt. Cit, Vs. Vic Enterprises Pvt. Ltd., 4Th Floor, Punjabi Bhawan, Circle-17(1), New Delhi. 10-Rouse Avenue, New Delhi. (Pan: Aaacv0132B) (Appellant) (Respondent)

For Appellant: Shri MP Rastogi, AdvFor Respondent: Shri Sumit Chandra Sharma, CIT- DR

Section 111ASection 143(3)Section 14A

…Bengal & Assam Investors Ltd. vs. CIT – 2002 – TIOL-705- S.C-IT. iv) Slocum Investment Pvt. Ltd. vs. DCIT – 2006-TIOL-300- ITAT-Delhi; v ) Ram Narain Sons Pvt. Ltd. vs. CIT – 41 ITR 534 (S.C); vi) Karnataka State Ind. Investment & Dev. Corpn. Ltd. vs. DCIT – 59 ITD 643 (Bang,.); vii) CIT vs. Gopal Purohit – 2010-TIOL-129-S.C-MUM-IT; viii) CIT vs. Devasan Investment P. Ltd. - 365 ITR 452 (Del.); 14. Considering the above submission, we find that in its recent decision, the Hon’ble jurisdictional High Court of Delhi in the case of CIT vs. Ashok Wadia (supra) has been pleased to hold that the legal standards con…