(SC) 4) KC Builders v. ACIT

11 Taxmann.com 437High Court2011#21983 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,627 Indian tax judgments — from 2019 to 2024.

Sections most often in play

Section 143(3)Section 154Section 271(1)(c)Section 80IBSection 80IB(10)

Judgments citing (SC) 4) KC Builders v. ACIT

Ansal Housing Limited, Delhi vs. ACIT Circle-1(1), Delhi

In the result, the appeals of the Assessee in ITA Nos

ITA 1157/DEL/2024[2006-07]Status: DisposedITAT Delhi19 Aug 2024AY 2006-07

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Ms. Bharti Sharma, AdvFor Respondent: Shri Kanv Bali, Sr. DR
Section 143(3)Section 154Section 271(1)(c)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘A’ BENCH, NEW DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 1128/DEL/2024 [A.Y. 2004-05] ITA No. 1157/DEL/2024 [A.Y. 2006-07] Ansal Housing Ltd Vs. The A.C.I.T 606, Indraprakash Building Circle –1(1) 21, Barakhamba Road New Delhi Connaught Place, New Delhi PAN – AAACA 0377 R (Applicant) (Respondent) Assessee By : Ms. Bharti Sharma, Adv Department By : Shri Kanv Bali, Sr. DR Date of Hearing : 05.08.2024 Date of Pronouncement : 19.08.2024 ORDER PER NAVEEN CHANDRA:- The above captioned two separate appeals b…

Ansal Housing Limited, Barakhamba Road vs. Assistant Commissioner Income Tax, Cr Building

In the result, the appeals of the Assessee in ITA Nos

ITA 1128/DEL/2024[2004-05]Status: DisposedITAT Delhi19 Aug 2024AY 2004-05

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Ms. Bharti Sharma, AdvFor Respondent: Shri Kanv Bali, Sr. DR
Section 143(3)Section 154Section 271(1)(c)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘A’ BENCH, NEW DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 1128/DEL/2024 [A.Y. 2004-05] ITA No. 1157/DEL/2024 [A.Y. 2006-07] Ansal Housing Ltd Vs. The A.C.I.T 606, Indraprakash Building Circle –1(1) 21, Barakhamba Road New Delhi Connaught Place, New Delhi PAN – AAACA 0377 R (Applicant) (Respondent) Assessee By : Ms. Bharti Sharma, Adv Department By : Shri Kanv Bali, Sr. DR Date of Hearing : 05.08.2024 Date of Pronouncement : 19.08.2024 ORDER PER NAVEEN CHANDRA:- The above captioned two separate appeals b…

M/S Shiv Kumar Sushil Kumar Tea Enterprises Pvt. Ltd., Kota vs. Assistant Commissioner of Income Tax, Circle-1, Kota

In the result, appeal of the assessee is allowed

ITA 75/JPR/2019[2013-14]Status: DisposedITAT Jaipur05 Aug 2019AY 2013-14
For Appellant: Shri B.L. Bhojwani (CA)For Respondent: Shri Kailash Mangal (Addl.CIT)
Section 271(1)(c)Section 44ASection 80ASection 80ISection 80J

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “B”, JAIPUR Jh jes'k lh 'kekZ] ys[kk lnL; ,oa Jh fot; iky jko] U;kf;d lnL; ds le{k BEFORE: SHRI RAMESH C SHARMA, AM & SHRI VIJAY PAL RAO, JM vk;dj vihy la-@ITA No. 75/JP/2019 fu/kZkj.k o"kZ@Assessment Year :2013-14 M/s Shiv Kumar Sushil Kumar cuke A.C.I.T., Vs. Tea Enterprises Pvt. Ltd. Circle-1, E-137-A, Road No. 5, IPIA, Kota. Kota. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAFCS 5246 Q vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by: Shri B.L. Bhojwani (CA) jktLo dh vksj ls@ Revenue by: S…

(SC) 4) KC Builders v. ACIT (11 Taxmann.com 437) — Cited in 3 Judgments | BharatTax