Ravinder Singh And Another v. CIT

290 CTR 201High Court2016#17541 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2024.

Sections most often in play

Section 112(1)Section 115JAASection 133(6)Section 133ASection 139(1)Section 143(2)Section 143(3)Section 147

Judgments citing Ravinder Singh And Another v. CIT

Hero Motocorp Ltd (As Successor of Hero Investment P.Ltd), New Delhi vs. DCIT, Circle 11(1), New Delhi

The appeal is allowed

ITA 1053/DEL/2023[2011-12]Status: DisposedITAT Delhi24 Jul 2024AY 2011-12

Bench: Shri G.S. Pannu & Shri Anubhav Sharmaassessment Year: 2011-12

Section 143(3)

…the case of CIT v. Bhavnagar Bone, & Fertilizer Co. Ltd.: 166 ITR 316 (Guj.), was relied. 36.1 Emphatic reliance is placed, by Ld. Sr. Counsel on the decision of the jurisdictional Delhi High Court in the case of Unitech Holdings Ltd. v. DCIT: 240 Taxman 70/290 CTR 201, which he claims was rendered on the facts similar to the present case. He has submitted that in that case, the assessing officer initiated reassessment proceedings on the ground that assessee's holding company had transferred shares in three joint venture companies to the assessee at cost price reflected in the books of holding company, which wa…

Sanatan Dharam Shiksha Samittee, Haryana vs. ITO (Exemptions), Rohtak

In the result, appeal of the assessee is allowed

ITA 871/DEL/2017[2010-11]Status: DisposedITAT Delhi18 Nov 2019AY 2010-11

Bench: Shri Amit Shukla & Shri O.P.Meenaआ.अ.सं././././I.T.A No.871/Del/2017 "नधा"रण वष"/Assessment Year: 2010-11 Sanatan Dharam Shiksha Vs. Income Tax Officer Samittee, (Exemption), Rohtak. C/S. S. D. Public School, Narwana, Distt. Jind, Haryana- 126116. [Pan: Aaets 6172 P] अपीलाथ" / Appellant ""यथ"/Respondent

Section 143(3)Section 147Section 148

…Sanatan Dharam Shiksha Samittee Vs. ITO,(E), Rohtak/ITA No.871/Del/2017 for A.Y. 2010-11 Page 1 of 18 आयकरअपील"यअ"धकरण, "द"ल" "यायपीठ ‘जी’, नई "द"ल" IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES ‘G’, NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं././././I.T.A No.871/Del/2017 "नधा"रण वष"/Assessment Year: 2010-11 Sanatan Dharam Shiksha Vs. Income Tax Officer Samittee, (Exemption), Rohtak. C/s. S. D. Public School, Narwana, Distt. Jind, Haryana- 126116. [PAN: AAETS 6172 P] अपीलाथ" / Appellant ""यथ"/Respondent Ms. Rano Jain, Advocate, Ms. Mansi "नधा"रतीक"ओरसे /A…

M/S. Simpson Unitech Wireless (P) Ltd., New Delhi vs. ITO, New Delhi

In the result, the appeals of the assessees are allowed and the appeal of the Revenue is dismissed

ITA 1953/DEL/2014[2009-10]Status: DisposedITAT Delhi08 Nov 2019AY 2009-10

Bench: Shri Amit Shukla & Shri Dr. B.R.R. Kumar

For Appellant: Shri Salil Agrawal, Adv. ShriFor Respondent: Shri S.S. Rana CIT-DR
Section 28Section 3

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI Dr. B.R.R. KUMAR, ACCOUNTANT MEMBER I.T.A. No.1953/DEL/2014 Assessment Year: 2009-10 M/s. Simpson Unitech vs. ITO, Ward-8(4), Wireless (P) Ltd., New Delhi. Basement-6, Community Centre, Saket, New Delhi.. TAN/PAN: AABCC4864E (Appellant) (Respondent) Assessment Year: 2009-10 M/s. Cestos Unitech vs. ITO, Ward-8(4), Wireless (P) Ltd., New Delhi. Basement-6, Community Centre, Saket, New Delhi.. TAN/PAN: AADCC 4925C (Appellant) (Respondent) Assessment Year: 2009-10 DCIT, vs. Acorus Wireless Unitech Cir…

M/S. Acorus Unitech Wireless Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeals of the assessees are allowed and the appeal of the Revenue is dismissed

ITA 2989/DEL/2017[2009-10]Status: DisposedITAT Delhi08 Nov 2019AY 2009-10

Bench: Shri Amit Shukla & Shri Dr. B.R.R. Kumar

For Appellant: Shri Salil Agrawal, Adv. ShriFor Respondent: Shri S.S. Rana CIT-DR
Section 28Section 3

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI Dr. B.R.R. KUMAR, ACCOUNTANT MEMBER I.T.A. No.1953/DEL/2014 Assessment Year: 2009-10 M/s. Simpson Unitech vs. ITO, Ward-8(4), Wireless (P) Ltd., New Delhi. Basement-6, Community Centre, Saket, New Delhi.. TAN/PAN: AABCC4864E (Appellant) (Respondent) Assessment Year: 2009-10 M/s. Cestos Unitech vs. ITO, Ward-8(4), Wireless (P) Ltd., New Delhi. Basement-6, Community Centre, Saket, New Delhi.. TAN/PAN: AADCC 4925C (Appellant) (Respondent) Assessment Year: 2009-10 DCIT, vs. Acorus Wireless Unitech Cir…

DCIT, New Delhi vs. M/S. Acorus Wireless Unitech Pvt. Ltd., New Delhi

In the result, the appeals of the assessees are allowed and the appeal of the Revenue is dismissed

ITA 2075/DEL/2017[2009-10]Status: DisposedITAT Delhi08 Nov 2019AY 2009-10

Bench: Shri Amit Shukla & Shri Dr. B.R.R. Kumar

For Appellant: Shri Salil Agrawal, Adv. ShriFor Respondent: Shri S.S. Rana CIT-DR
Section 28Section 3

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI Dr. B.R.R. KUMAR, ACCOUNTANT MEMBER I.T.A. No.1953/DEL/2014 Assessment Year: 2009-10 M/s. Simpson Unitech vs. ITO, Ward-8(4), Wireless (P) Ltd., New Delhi. Basement-6, Community Centre, Saket, New Delhi.. TAN/PAN: AABCC4864E (Appellant) (Respondent) Assessment Year: 2009-10 M/s. Cestos Unitech vs. ITO, Ward-8(4), Wireless (P) Ltd., New Delhi. Basement-6, Community Centre, Saket, New Delhi.. TAN/PAN: AADCC 4925C (Appellant) (Respondent) Assessment Year: 2009-10 DCIT, vs. Acorus Wireless Unitech Cir…