Recently, in Commissioner of Income Tax v. Manju Finance Corporation

231 Taxmann 44High Court2015#12488 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2017.

Judgments citing Recently, in Commissioner of Income Tax v. Manju Finance Corporation

ACIT, NEW DELHI vs. M/S. JMSW INFRACON PVT. LTD., NEW DELHI

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

ITA 1079/DEL/2012[2008-09]Status: DisposedITAT Delhi31 May 2017AY 2008-09

Bench: Sh. Sidhu & Sh. O.P. Kant

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘D’, NEW DELHI BEFORE SH. SIDHU, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER ITA Nos. 1074 to 1079/Del/2012 Assessment Years: 2003-04 to 2008-09 Vs. M/s. JMSW Infracon Pvt. Ltd., ACIT, Central Circle-21, Room No. 344, ARA Centre, E-2, (Formerly Known as M/s. ANG Jhandewalan Extn., New Delhi Corporate Consultants Pvt. Ltd.), E-59, Masjid Moth, Greater Kailash, Part-III, New Delhi PAN : AAECA0411A (Appellant) (Respondent) And C.O. Nos. 133 to 138/Del/2012 { In ITA Nos. 1074 to 1079/Del/2012 } Assessment Years: 2003-04 to 2008-09 M/s. JMSW Infracon Pvt. Ltd.…

ACIT, NEW DELHI vs. M/S. JMSW INFRACON PVT. LTD., NEW DELHI

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

ITA 1074/DEL/2012[2003-04]Status: DisposedITAT Delhi31 May 2017AY 2003-04

Bench: Sh. Sidhu & Sh. O.P. Kant

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘D’, NEW DELHI BEFORE SH. SIDHU, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER ITA Nos. 1074 to 1079/Del/2012 Assessment Years: 2003-04 to 2008-09 Vs. M/s. JMSW Infracon Pvt. Ltd., ACIT, Central Circle-21, Room No. 344, ARA Centre, E-2, (Formerly Known as M/s. ANG Jhandewalan Extn., New Delhi Corporate Consultants Pvt. Ltd.), E-59, Masjid Moth, Greater Kailash, Part-III, New Delhi PAN : AAECA0411A (Appellant) (Respondent) And C.O. Nos. 133 to 138/Del/2012 { In ITA Nos. 1074 to 1079/Del/2012 } Assessment Years: 2003-04 to 2008-09 M/s. JMSW Infracon Pvt. Ltd.…

ACIT, NEW DELHI vs. M/S. VICTORY ACCOMMODATIONS PVT. LTD., NEW DELHI

In the result, the appeals of the assessees are allowed and that of the department are dismissed

ITA 6240/DEL/2014[2010-11]Status: DisposedITAT Delhi19 May 2017AY 2010-11

Bench: Shri H.S. Sidhu, Jm & Shri O.P. Kant, Am

For Appellant: Sh. Rano Jain, Adv., & Sh. Ashish Goyal, CAFor Respondent: Sh. Naveen Chandra, CIT (DR)
Section 132Section 143(2)Section 143(3)Section 153CSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’, NEW DELHI Before Shri H.S. Sidhu, JM & Shri O.P. Kant, AM ITA Nos. 6216 & 6217/Del/2014 : Asstt. Years : 2009-10 & 2010-11 Victory Accommodation Pvt. Vs ACIT, Ltd., Central Circle-09, 208, Gupta Tower, Azadpur New Delhi Commercial Complex, Azadpur, New Delhi-110033 (PAN: AACCV3923C) (APPELLANT) (RESPONDENT) ITA Nos. 6239 & 6240/Del/2014 : Asstt. Years : 2009-10 & 2010-11 ACIT, Vs Victory Accommodation Pvt. Central Circle-09, Ltd., New Delhi 208, Gupta Tower, Azadpur Commercial Complex, Azadpur, New Delhi-110033 (APPELLANT) (RESPONDENT) Assessee by : S…

ACIT, NEW DELHI vs. M/S. VICTORY ACCOMMODATIONS PVT. LTD., NEW DELHI

In the result, the appeals of the assessees are allowed and that of the department are dismissed

ITA 6239/DEL/2014[2009-10]Status: DisposedITAT Delhi19 May 2017AY 2009-10

Bench: Shri H.S. Sidhu, Jm & Shri O.P. Kant, Am

For Appellant: Sh. Rano Jain, Adv., & Sh. Ashish Goyal, CAFor Respondent: Sh. Naveen Chandra, CIT (DR)
Section 132Section 143(2)Section 143(3)Section 153CSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’, NEW DELHI Before Shri H.S. Sidhu, JM & Shri O.P. Kant, AM ITA Nos. 6216 & 6217/Del/2014 : Asstt. Years : 2009-10 & 2010-11 Victory Accommodation Pvt. Vs ACIT, Ltd., Central Circle-09, 208, Gupta Tower, Azadpur New Delhi Commercial Complex, Azadpur, New Delhi-110033 (PAN: AACCV3923C) (APPELLANT) (RESPONDENT) ITA Nos. 6239 & 6240/Del/2014 : Asstt. Years : 2009-10 & 2010-11 ACIT, Vs Victory Accommodation Pvt. Central Circle-09, Ltd., New Delhi 208, Gupta Tower, Azadpur Commercial Complex, Azadpur, New Delhi-110033 (APPELLANT) (RESPONDENT) Assessee by : S…

VICTORY ACCOMODATIONS PVT. LTD.,DELHI vs. DCIT, NEW DELHI

In the result, the appeals of the assessees are allowed and that of the department are dismissed

ITA 6217/DEL/2014[2010-11]Status: DisposedITAT Delhi19 May 2017AY 2010-11

Bench: Shri H.S. Sidhu, Jm & Shri O.P. Kant, Am

For Appellant: Sh. Rano Jain, Adv., & Sh. Ashish Goyal, CAFor Respondent: Sh. Naveen Chandra, CIT (DR)
Section 132Section 143(2)Section 143(3)Section 153CSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’, NEW DELHI Before Shri H.S. Sidhu, JM & Shri O.P. Kant, AM ITA Nos. 6216 & 6217/Del/2014 : Asstt. Years : 2009-10 & 2010-11 Victory Accommodation Pvt. Vs ACIT, Ltd., Central Circle-09, 208, Gupta Tower, Azadpur New Delhi Commercial Complex, Azadpur, New Delhi-110033 (PAN: AACCV3923C) (APPELLANT) (RESPONDENT) ITA Nos. 6239 & 6240/Del/2014 : Asstt. Years : 2009-10 & 2010-11 ACIT, Vs Victory Accommodation Pvt. Central Circle-09, Ltd., New Delhi 208, Gupta Tower, Azadpur Commercial Complex, Azadpur, New Delhi-110033 (APPELLANT) (RESPONDENT) Assessee by : S…

VICTORY ACCOMODATIONS PVT. LTD.,DELHI vs. DCIT, NEW DELHI

In the result, the appeals of the assessees are allowed and that of the department are dismissed

ITA 6216/DEL/2014[2009-10]Status: DisposedITAT Delhi19 May 2017AY 2009-10

Bench: Shri H.S. Sidhu, Jm & Shri O.P. Kant, Am

For Appellant: Sh. Rano Jain, Adv., & Sh. Ashish Goyal, CAFor Respondent: Sh. Naveen Chandra, CIT (DR)
Section 132Section 143(2)Section 143(3)Section 153CSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’, NEW DELHI Before Shri H.S. Sidhu, JM & Shri O.P. Kant, AM ITA Nos. 6216 & 6217/Del/2014 : Asstt. Years : 2009-10 & 2010-11 Victory Accommodation Pvt. Vs ACIT, Ltd., Central Circle-09, 208, Gupta Tower, Azadpur New Delhi Commercial Complex, Azadpur, New Delhi-110033 (PAN: AACCV3923C) (APPELLANT) (RESPONDENT) ITA Nos. 6239 & 6240/Del/2014 : Asstt. Years : 2009-10 & 2010-11 ACIT, Vs Victory Accommodation Pvt. Central Circle-09, Ltd., New Delhi 208, Gupta Tower, Azadpur Commercial Complex, Azadpur, New Delhi-110033 (APPELLANT) (RESPONDENT) Assessee by : S…

OLEANDER FARMS P.LTD,NAVI MUMBAI vs. DCIT CC 47, MUMBAI

In the result, appeal of the assessee is allowed in terms indicated hereinabove

ITA 4966/MUM/2014[2005-06]Status: DisposedITAT Mumbai24 Oct 2016AY 2005-06

Bench: Transfer Of File To The Ao Of The Assessee. 3. Rival Contentions Have Been Heard & Record Perused.

For Appellant: Shri J.P.BairagraFor Respondent: Shri Sanjay Bahadur
Section 10(34)Section 132Section 132(4)Section 139Section 143(2)Section 143(3)Section 153CSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH MUMBAI BEFORE: SHRI R.C.SHARMA, AM & SHRI PAWAN SINGH, JM M/s. Oleander Farms Pvt. Vs. DCIT, CC-47, Mumbai Ltd., D-73/1, TTC Industrial Area, MIDC Road, Turbhe, Navi Mumbai – 400705 PAN/GIR No. : AAACO6556G (Appellant) ( Respondent) .. Assessee by : Shri J.P.Bairagra Revenue by : Shri Sanjay Bahadur Date of Hearing : 08/08/2016 Date of Pronouncement : 24/10/2016 आदेश / O R D E R PER R.C.SHARMA (A.M): This is an appeal filed by the assessee against the order of CIT(A) for the Assessment Year 2005-2006, in the matter of order passed under Section 153C read with secti…

HARYANA PANEER BHANDAR vs. COMMISSIONER OF INCOME-TAX

The appeal is allowed with no order as to costs

ITA/537/2015HC Delhi05 Nov 2015
Section 132Section 147Section 148Section 158Section 158BSection 69D

…ITA 537/2015 Page 1 of 10 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI 3. + ITA 537/2015 HARYANA PANEER BHANDAR ..... Appellant Through: Mr S. Krishnan, Advocate. versus COMMISSIONER OF INCOME-TAX ..... Respondent Through: Ms Suruchi Aggarwal, Senior Standing Counsel, Ms Lakshmi Gurung, Junior Standing Counsel, Mr Abhishek Sharma and Ms Radhika Gupta, Advocates. CORAM: JUSTICE S. MURALIDHAR JUSTICE VIBH…

Recently, in Commissioner of Income Tax v. Manju Finance Corporation (231 Taxmann 44) — Cited in 8 Judgments | BharatTax