Rambagh Palace Hotels (P) Ltd. v. DCIT

20 Taxmann.com 784High Court2012#15235 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2023.

Judgments citing Rambagh Palace Hotels (P) Ltd. v. DCIT

ACIT Circle-11(2), New Delhi vs. Humboldt Wedag India Private Limited, New Delhi

In the result, the appeal of the assessee is allowed and the appeal of the Revenue is dismissed

ITA 1413/DEL/2020[2006-07]Status: DisposedITAT Delhi29 May 2023AY 2006-07

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: Shri S.K. Aggarwal, CAFor Respondent: Shri T. James Singson, CIT-DR
Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B” DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.1299/DEL/2020 Assessment Year 2006-07 Humboldt Wedag India Pvt. Ltd. v. ACIT, A-36, Mehtab House, Mohan Co- Circle-11(2), operative Industrial Area New Delhi. Mathura Road New Delhi TAN/PAN: AAACH7474G (Appellant) (Respondent) I.T.A. No.1413/DEL/2020 Assessment Year 2006-07 ACIT v. Humboldt Wedag India Pvt. Ltd. Circle-11(2) A-36, Mehtab House, Mohan Co- New Delhi operative Industrial Area Mathura Road New Delhi TAN/PAN: AAACH7474G (Appellant) (Resp…

Humboldt Wedag India Pvt. Ltd., New Delhi vs. ACIT, Circle-11(2), New Delhi

In the result, the appeal of the assessee is allowed and the appeal of the Revenue is dismissed

ITA 1299/DEL/2020[206-07]Status: DisposedITAT Delhi29 May 2023

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: Shri S.K. Aggarwal, CAFor Respondent: Shri T. James Singson, CIT-DR
Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B” DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.1299/DEL/2020 Assessment Year 2006-07 Humboldt Wedag India Pvt. Ltd. v. ACIT, A-36, Mehtab House, Mohan Co- Circle-11(2), operative Industrial Area New Delhi. Mathura Road New Delhi TAN/PAN: AAACH7474G (Appellant) (Respondent) I.T.A. No.1413/DEL/2020 Assessment Year 2006-07 ACIT v. Humboldt Wedag India Pvt. Ltd. Circle-11(2) A-36, Mehtab House, Mohan Co- New Delhi operative Industrial Area Mathura Road New Delhi TAN/PAN: AAACH7474G (Appellant) (Resp…

ACIT, Circle-3(3), Surat vs. M/S. D P Vekariya, Surat

In the result, the appeal filed by the Revenue is dismissed,

ITA 172/SRT/2020[2009-10]Status: DisposedITAT Surat30 Jun 2022AY 2009-10

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No. 172/Srt/2020 Assessment Year: (2009-10) (Physical Court Hearing) The Acit, Circle-3(3), Vs. M/S. D. P. Vekariya, Surat Skylark Shopping, B/H Kapodara Police Station, Varachha Road, Surat, Gujarat. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabfd 8442 Q (Revenue)/(Assessee) (Assessee)/(Respondent) Assessee By Shri P. M. Jagasheth, Ca Respondent By Shri Abhishek Gautam, Sr. Dr 02/06/2022 Date Of Hearing 30/06/2022 Date Of Pronouncement

Section 143(3)Section 144Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA No. 172/SRT/2020 Assessment Year: (2009-10) (Physical Court Hearing) The ACIT, Circle-3(3), Vs. M/s. D. P. Vekariya, Surat Skylark Shopping, B/H Kapodara Police Station, Varachha Road, Surat, Gujarat. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AABFD 8442 Q (Revenue)/(Assessee) (Assessee)/(Respondent) Assessee by Shri P. M. Jagasheth, CA Respondent by Shri Abhishek Gautam, Sr. DR 02/06/2022 Date of Hearing 30/06/2022 Date of Pronouncement आदेश / O R D E R PER DR. A. L. SAINI, AM: Captioned appeal…

ITO 25(2)3, Mumbai vs. Siddhivinayak Construction, Mumbai

The appeal of the revenue is hereby dismissed accordingly

ITA 1887/MUM/2013[2006-07]Status: DisposedITAT Mumbai18 May 2016AY 2006-07

Bench: S/Shri B.R.Baskaran & Amarjit Singhआयकर अपील सं/ I.T.A. No.1887/Mum/2013 ("नधा"रण वष" / Assessment Year: 2006-07) Income Tax Officer 25(2)(3) M/S. Siddhivinayak बनाम/ C-11, R.No.105, Construction Vs. Pratyaksha Kar Bhavan, Sukarwadi, M.G.Road, Bandra-Kurla Complex, Borivali(E), Bandra(East), Mumbai - 400066 Mumbai - 400051 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aanfs5318J (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Appellant: Shri Rajesh S. ShahFor Respondent: Shri Chandrajit Singh
Section 143(3)Section 147Section 148

…आयकर अपील"य अ"धकरण,“E” "यायपीठ, मुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI "ी बी. आर. बा"करन, लेखा सद"य यवं "ी अमरजीत "संह, "या"यक सद"य, के सम" BEFORE S/SHRI B.R.BASKARAN, ACCOUNTANT MEMBER AND AMARJIT SINGH, JUDICIAL MEMBER आयकर अपील सं/ I.T.A. No.1887/Mum/2013 ("नधा"रण वष" / Assessment Year: 2006-07) Income Tax Officer 25(2)(3) M/s. Siddhivinayak बनाम/ C-11, R.No.105, Construction Vs. Pratyaksha Kar Bhavan, Sukarwadi, M.G.Road, Bandra-Kurla Complex, Borivali(E), Bandra(East), Mumbai - 400066 Mumbai - 400051 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AANFS5318J (अपीलाथ" /Appellant) .. (""यथ" / Re…

Magppie Exports, New Delhi vs. DCIT, New Delhi

In the result, both the appeals of the assessee are allowed

ITA 4315/DEL/2010[2002-03]Status: DisposedITAT Delhi08 Apr 2016AY 2002-03

Bench: Sh. C.M. Garg & Sh. O.P. Kant

Section 142Section 143(3)Section 144Section 147Section 148Section 80HSection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’: NEW DELHI BEFORE SH. C.M. GARG, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER ITA Nos. 4314 & 4315/Del/2010 Assessment Years: 2001-02 & 2002-03 M/s. Magppie Exports, PD-4B, Vs. Deputy Commissioner of Income Pitampura, New Delhi Tax, Circle-25(1), New Delhi PAN : AABFM0775D (Appellant) (Respondent) Appellant by S/sh. Salil Kapoor , Sanat Kapoor & Ms. Ananya Kapoor, Advocates Respondent by Sh. P. DAM Kanunjna, Sr.DR Date of hearing 02.03.2016 Date of pronouncement 08.04.2016 ORDER PER O.P. KANT, A.M.: These two appeals of the assessee are directed again…

Magppie Exports, New Delhi vs. DCIT, New Delhi

In the result, both the appeals of the assessee are allowed

ITA 4314/DEL/2010[2001-02]Status: DisposedITAT Delhi08 Apr 2016AY 2001-02

Bench: Sh. C.M. Garg & Sh. O.P. Kant

Section 142Section 143(3)Section 144Section 147Section 148Section 80HSection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’: NEW DELHI BEFORE SH. C.M. GARG, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER ITA Nos. 4314 & 4315/Del/2010 Assessment Years: 2001-02 & 2002-03 M/s. Magppie Exports, PD-4B, Vs. Deputy Commissioner of Income Pitampura, New Delhi Tax, Circle-25(1), New Delhi PAN : AABFM0775D (Appellant) (Respondent) Appellant by S/sh. Salil Kapoor , Sanat Kapoor & Ms. Ananya Kapoor, Advocates Respondent by Sh. P. DAM Kanunjna, Sr.DR Date of hearing 02.03.2016 Date of pronouncement 08.04.2016 ORDER PER O.P. KANT, A.M.: These two appeals of the assessee are directed again…

Rambagh Palace Hotels (P) Ltd. v. DCIT (20 Taxmann.com 784) — Cited in 6 Judgments | BharatTax