Relying on CIT vs. Auto Meters Ltd. (2008) Taxman 286 (Delhi), CIT v. DCM Ltd.

163 Taxmann 541High Court2007#22945 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2009 to 2020.

Judgments citing Relying on CIT vs. Auto Meters Ltd. (2008) Taxman 286 (Delhi), CIT v. DCM Ltd.

ACIT, Circle - 4(1), Kolkata vs. M/S. Duncans Industries Ltd., Kolkata

In the result, appeal of the revenue is dismissed

ITA 1450/KOL/2019[2012-13]Status: DisposedITAT Kolkata13 Nov 2020AY 2012-13

Bench: Shri P. M. Jagtap, Vice- & Shri A. T. Varkey, Jm]

…ITA No. 1450/Kol/2019 M/s Duncans Industries (P) Ltd. A.Y. 2012-13 आयकर अपील"य अधीकरण, "यायपीठ – “A” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA [Before Shri P. M. Jagtap, Vice-President and Shri A. T. Varkey, JM] I.T.A. No. 1450/Kol/2019 Assessment Year: 2012-13 DCIT, Circle-4(1), Kolkata Vs. M/s Duncans Industries (P) Ltd. (PAN: AAACD 9302 P ) Appellant Respondent Date of Hearing (Virtual) 19.10.2020 Date of Pronouncement 13. 11.2020 For the Appellant Shri Dhrubajyoti Roy, JCIT For the Respondent Shri Subash Agarwal, Advocate ORDER Per Shri A.T. Varkey, JM: This is an appeal preferr…

Commissioner of Incomet Ax vs. Goyal M.G.Gases P.Ltd

ITA/578/2009HC Delhi13 May 2011

Bench: HON'BLE MR. JUSTICE A.K.SIKRI,HON'BLE MR. JUSTICE M.L. MEHTA

…ITA No.578 of 2009 Page 1 of 8 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA No.578 of 2009 % Decision Delivered On: 13th May, 2011. COMMISSIONER OF INCOME TAX . . . APPELLANT through : Mr. Sanjeev Sabharwal, Sr. Standing Counsel. VERSUS GOYAL M.G. GASES P. LTD. . . .RESPONDENT through: Mr. Ajay Vohra, Adocate with Ms. Kavita Jha, Advocate and Mr. Somnath Shukla, Advocate. CORAM :- HON’BLE MR. JUSTICE A.K. SIKRI HON’BLE MR. JUSTICE M.L. MEHTA 1. Whet…

Commissioner of Income Tax Delhi IV vs. Hewitt Associates (I) P.Ltd

ITA - 1332 / 2009HC Delhi10 Dec 2009

Section 36Section 36(1)

…![](_page_0_Picture_1.jpeg) 6 ## % 10.12.2009 Present: Mr.N.P.Sahni and Mr.P.C.Yadav, Advocates for the Appellant. Mr.C.S.Aggarwal, Sr.Advocate with Mr.Prakash Kumar, Advocate for the Respondent. ## + CM.APPL.No.17482/2009(for delay) in ITA No.1332/2009 Delay in re-filing the appeal is condoned. The application is disposed of. ## ITA No.1332/2009 The Revenue in this appeal is seeking to raise the following question: "1. Whether the I.T.A.T. was correct in law in upholding the C.I.T. (Appeals) Order and confirming the deletion of addition of Rs.93,40,308/- made by the Assessing Officer on account of dis…