Shahbad Cooperative Sugar Mills Ld v. DCIT

38 Taxmann.com 204High Court2013#15811 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2025.

Sections most often in play

Section 143(2)Section 144 Section 68

Issues it is cited on

principal commissioner of income-tax service of notice section 27 section 143(2)section 25 section 148 section 147 prescribed section 250 company total income business

Judgments citing Shahbad Cooperative Sugar Mills Ld v. DCIT

SMT. SUMAN CHOUDHARY,JAIPUR vs. THE INCOME TAX OFFICER, JAIPUR

In the result, the appeal of the assessee is allowed

ITA 687/JPR/2025[2016-17]Status: DisposedITAT Jaipur30 Sept 2025AY 2016-17

Bench: SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)

For Appellant: Sh. Tarun Mittal, CA &For Respondent: Sh. Gautam Singh Choudhary, Addl.CIT

Section 143(2)Section 144Section 250Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR Jh jkBkSM+ deys'k t;UrHkkbZ] ys[kk lnL; ,o Jh ujsUnz dqekj] U;kf;d lnL; ds le{k BEFORE: SHRI RATHOD KAMLESH JAYANTBHAI, AM & SHRI NARINDER KUMAR, JM vk;dj vihy la-@ITA No. 687/JP/2025 fu/kZkj.k o"kZ@Assessment Year : 2016-17 cuke Smt. Suman Choudhary ACIT, Vs. E-74, Power House Road Circle-01, Opp Railway Station Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ADQPC7048F vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Tarun Mittal, CA & Sh. Harshit Agrawal, CA jktLo dh…

TILAK RAJ BANSAL,DELHI vs. ITO.WARD, 34(1), NEW DELHI

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 2498/DEL/2022[2010-11]Status: DisposedITAT Delhi02 Feb 2023AY 2010-11

Bench: Shri Kul Bharat

Section 142(1)Section 147Section 148Section 27

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “SMC” BENCH: NEW DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER ITA Nos.2497 & 2498/Del/2022 [Assessment Year : 2010-11] Tilak Raj Bansal, vs ITO, RU-472, Pitampura, Ward-34(1), New Delhi-110034. New Delhi. PAN-AHCPB7430L APPELLANT RESPONDENT Appellant by Shri G.S.Kohli, CA Respondent by Ms. Maimun Alam, Sr.DR Date of Hearing 02.02.2023 Date of Pronouncement 02.02.2023 ORDER PER KUL BHARAT, JM : Both appeals filed by the assessee wherein one appeal is related to quantum proceedings and another appeal is related to penalty proceedings, are directed against the different o…

TILAK RAJ BANSAL,DELHI vs. ITO-WARD 34(1), DELHI

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 2497/DEL/2022[2010-11]Status: DisposedITAT Delhi02 Feb 2023AY 2010-11

Bench: Shri Kul Bharat

Section 142(1)Section 147Section 148Section 27

BLACKSTONE INFRACON PVT. LTD,NEW DELHI vs. ITO WARD-5(1), NEW DELHI

In the result, appeal of the Assessee allowed for statistical purposes

ITA 6005/DEL/2019[2014-15]Status: DisposedITAT Delhi16 Jun 2021AY 2014-15

Bench: Shri R.K. Panda

For Appellant: -None-For Respondent: Shri R.K. Gupta, Sr. D.R

Section 144Section 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “SMC-2” : DELHI [THROUGH VIDEO CONFERENCING] BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER ITA.No.6005/Del./2019 Assessment Year 2014-2015 M/s. Black Stone Infracon Pvt. Ltd., 804, The Income Tax Officer, West Sky Towers, F-5, vs. Ward-5(1), Laxmi Nagar, Opps Fun Cinemas, New Delhi – 110 092. Netaji Subhas Place, Pitampura, New Delhi. PIN – 110 034. PAN AADCB5272D (Appellant) (Respondent) For Assessee : -None- For Revenue : Shri R.K. Gupta, Sr. D.R. Date of Hearing : 16.06.2021 Date of Pronouncement : 16.06.2021 ORDER This appeal filed by the Assessee is directed aga…

BRAHMA BEVERAGES (P) LTD.,NEW DELHI vs. ACIT, CIRCLE-5(1), NEW DELHI

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 9192/DEL/2019[2011-12]Status: DisposedITAT Delhi10 Mar 2021AY 2011-12

For Appellant: Shri V.K. Bindal, CA &For Respondent: Mrs. Shivani Bansal, Sr. DR

Section 147Section 148Section 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : SMC-1 : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2011-12 Brahma Beverages (P) Ltd. Vs ACIT, 406, 4th Floor, Elegance Tower, Circle 5(1), 8 Jasola District Centre, New Delhi. New Delhi, PAN : AADCB9486H (Appellant) (Respondent) Assessee by : Shri V.K. Bindal, CA & Ms Rinki Sharma, Advocate Revenue by : Mrs. Shivani Bansal, Sr. DR Date of Hearing : 10.03.2021 Date of Pronouncement : 10.03.2021 ORDER PER R.K. PANDA, AM: This appeal filed by the assessee is directed against the order dated 30th Sep…

MOHIT VOHRA,NEW DELHI vs. ACIT, NEW DELHI

In the result, the appeal filed by the assessee stands allowed for statistical

ITA 2383/DEL/2014[2008-09]Status: DisposedITAT Delhi26 Oct 2015AY 2008-09

Bench: Shri H.S. Sidhua.Y. : 2008-09 Mohit Vohra, Vs. Acit, Central Circle-12, C/O Rajnish & Associates, E-2, Ara Centre, Chartered Accountants, Jhandewalan, 92 & 87, Defence Colony Flyover New Delhi Market, New Delhi – 110 049 (Pan : Aerpv3311C) (Appellant) (Respondent) Assessee By : Sh. Rajnish Aggarwal, Ca Department By : Sh. Sujit Kumar, Sr. Dr

For Appellant: Sh. Rajnish Aggarwal, CAFor Respondent: Sh. Sujit Kumar, Sr. DR

Section 27

…IN THE INCOME TAX APPELATE TRIBUNAL DELHI BENCH “SMC-2”: NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER A.Y. : 2008-09 Mohit Vohra, vs. ACIT, Central Circle-12, C/o Rajnish & Associates, E-2, ARA Centre, Chartered Accountants, Jhandewalan, 92 & 87, Defence Colony Flyover New Delhi Market, New Delhi – 110 049 (PAN : AERPV3311C) (Appellant) (Respondent) Assessee by : Sh. Rajnish Aggarwal, CA Department by : Sh. Sujit Kumar, Sr. DR Date of Hearing : 26-10--2015 Date of Order : 26-10-2015 O R D E R This appeal by the Assessee is directed against the Order of the Ld. Commissioner of Income Tax (Appeals)-VI, New D…