Shriram Pistons and Rings Ltd. v IAC: 39 TTJ 132 (Del.) (v) Roger Enterprises Pvt. Ltd. v. ITA

110 Taxmann 107Reported decision#22115 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2020.

Judgments citing Shriram Pistons and Rings Ltd. v IAC: 39 TTJ 132 (Del.) (v) Roger Enterprises Pvt. Ltd. v. ITA

JCIT(OSD), CIRCLE- 16(2), NEW DELHI vs. MAX MEDICAL SERVICES LTD., NEW DELHI

In the result, all appeals of the Revenue are dismissed

ITA 4711/DEL/2018[2014-15]Status: DisposedITAT Delhi31 Jul 2020AY 2014-15

Bench: Ms. Sushma Chowla, Vp & Shri Prashant Maharishi, Am [Through Video Conferencing] आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.4711 & 8340/Del/2018 अपील िनधा"रण वष" िनधा"रण वष" /Assessment Years 2014-15 & 2015-16 िनधा"रण िनधा"रण वष" वष" Dcit, Circle-16(2), Room No.308, C.R. Building, I.P. Estate, ..........अपीलाथ"/Appellant New Delhi-110002 Vs Max Medical Services Ltd. 1, Dr. Jha Marg, Okhla, Phase-Iii, New Delhi-110020 …………. ""यथ" / Respondent Pan-Aadcm3619D आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.1819 & 5477/Del/2017 अपील िनधा"रण वष" िनधा"रण वष" /Assessment Years 2012-13 & 2013-14 िनधा"रण िनधा"रण वष" वष" Dcit, Circle-16(2), Room No.308, C.R. Building, I.P. Estate, ..........अपीलाथ"/Appellant New Delhi-110002 Vs Max Medical Services Ltd. 1, Dr. Jha Marg, Okhla, Phase-Iii, New Delhi-110020 …………. ""यथ" / Respondent Pan-Aadcm3619D अपीलाथ" क" ओर से / Appellant By : Ms. Rakhi Vimal, Sr. Dr ""यथ" क" ओर से / Respondent By : Sh. Atul Ninawat, C.A. Assessment Years 2012-13 To 2015-16

For Appellant: Ms. Rakhi Vimal, Sr. DRFor Respondent: Sh. Atul Ninawat, C.A

Section 143(3)Section 40A(2)

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, "द"ली अिधकरण "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “ई”, नई "यायपीठ नई नई "द"ली नई "द"ली "द"ली म"म"म"म" "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI सु"ी सुषमा सु"ी सुषमा चावला चावला, उपा"य" उपा"य" एवं एवं एवं "ी एवं "ी "ी "शांत "ी "शांत "शांत मह"ष "शांत मह"ष मह"ष, लेखा मह"ष लेखा लेखा सद"य लेखा सद"य सद"य केकेकेके सम" सद"य सम" सम" सम" सु"ी सु"ी सुषमा सुषमा चावला चावला उपा"य" उपा"य" BEFORE MS. SUSHMA CHOWLA, VP & SHRI PRASHANT MAHARISHI, AM [THROUGH VIDEO CONFERENCING] आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / ITA…

HERO MOTOCORP LIMITED,NEW DELHI vs. JCIT, NEW DELHI

In the result appeal of the assessee in ITA No

ITA 1545/DEL/2015[2010-11]Status: DisposedITAT Delhi24 Oct 2016AY 2010-11

Bench: Sh. I. C. Sudhir & Shri Prashant Maharishihero Motocorp Limited, Jcit, 34, Basant Lok, Vasant Range-1, New Delhi Vs. Vihar, New Delhi Pan: Aaach0812J (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community Vs. New Delhi Centre, Basant Lok, Vasant Vihar, New Delhi-110057 (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Sh. NC Sawain, CIT DR

Section 143Section 143(3)Section 144CSection 92C

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―I-2‖: NEW DELHI BEFORE SH. I. C. SUDHIR, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Hero MotoCorp Limited, JCIT, 34, Basant Lok, Vasant Range-1, New Delhi Vs. Vihar, New Delhi PAN: AAACH0812J (Appellant) (Respondent) DCIT, M/s. Hero Moto Corp. Circle-11(1), Ltd., 34, Community Vs. New Delhi Centre, Basant Lok, Vasant Vihar, New Delhi-110057 (Appellant) (Respondent) DCIT, M/s. Hero Moto Corp. Circle-11(1), Ltd., 34, Community Page 2 of 484 New Delhi Vs. Centre, Basant Lok, Vasant Vihar, New Delhi-110057 (Appellant) (Respondent) M/s. Hero Moto Corp. D…

CONTITECH INDIA PVT. LTD.,NEW DELHI vs. ACIT, NEW DELHI

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

ITA 3443/DEL/2016[2011-12]Status: DisposedITAT Delhi17 Oct 2016AY 2011-12

Bench: Sh. N. K. Saini, Am & Smt. Beena Pillai, Jm Ita No. 3443/Del/2016 : Asstt. Year : 2011-12 Contitech India Pvt. Ltd., Vs Asstt. Commissioner Of Income Dsm 249, Dlf Tower, Shivaji Tax, Circle-6(2), Marg, Najafgarh Road, Industrial New Delhi Area, New Delhi-110015 (Appellant) (Respondent) Pan No. Aabcr6921P Assessee By : Sh. Ajay Vohra, Sr. Adv., Neeraj Jain, Adv. & Puneet Chugh, Ca Revenue By : Sh. N. C. Swain, Sr. Dr Date Of Hearing : 04.08.2016 Date Of Pronouncement : 17.10.2016 Order Per N. K. Saini, Am: This Is An Appeal By The Assessee Against The Order Dated 29.01.2016 Of The Ao Passed U/S 144C R.W.S. 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As The Act).

For Appellant: Sh. Ajay Vohra, Sr. Adv., Neeraj Jain, AdvFor Respondent: Sh. N. C. Swain, Sr. DR

Section 144CSection 37(1)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-1’, NEW DELHI Before Sh. N. K. Saini, AM and Smt. Beena Pillai, JM ITA No. 3443/Del/2016 : Asstt. Year : 2011-12 Contitech India Pvt. Ltd., Vs Asstt. Commissioner of Income DSM 249, DLF Tower, Shivaji Tax, Circle-6(2), Marg, Najafgarh Road, Industrial New Delhi Area, New Delhi-110015 (APPELLANT) (RESPONDENT) PAN No. AABCR6921P Assessee by : Sh. Ajay Vohra, Sr. Adv., Neeraj Jain, Adv. & Puneet Chugh, CA Revenue by : Sh. N. C. Swain, Sr. DR Date of Hearing : 04.08.2016 Date of Pronouncement : 17.10.2016 ORDER Per N. K. Saini, AM: This is an appeal by the asse…