Sibia Health Care (P.) Ltd. v. Dy. CIT

65 Taxmann.com 105Reported decision2016#18161 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2017 to 2020.

Judgments citing Sibia Health Care (P.) Ltd. v. Dy. CIT

Yamuna Khadar Shiksha Samiti, Delhi vs. ITO, TDS, Muzaffarnagar

In the result, all the Eleven appeals filed by the Assessee stands allowed

ITA 6259/DEL/2018[2015-16]Status: DisposedITAT Delhi15 Jan 2020AY 2015-16

Bench: Shri H. S. Sidhu & Before Shri A.N. Misshra

For Appellant: Sh. Gautam Acharya, C.AFor Respondent: Sh. Saras Kumar, Sr. DR
Section 200ASection 234E

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI H. S. SIDHU, JUDICIAL MEMBER AND BEFORE SHRI A.N. MISSHRA, ACCOUNTANT MEMBER I.T.A. Nos. 6257,6258,6259/Del/2018 Assessment Years: 2013-14 to 2015-16 Yamuna Khadar Shiksha Samiti, vs. INCOME TAX OFFICER, C/o Kapil Goel Adv., F-26/124 (TDS), MUZAFFARNAGAR Sector 7, Rohini, Delhi (PAN:AAAAY5044M) (ASSESSEE) (RESPONDENT) Assessee by: Sh. Gautam Acharya, C.A. Revenue by: Sh. Saras Kumar, Sr. DR. ORDER PER H.S. SIDHU, JM These 03 appeals filed by the assessee against the common order of the Ld. Commissioner of Income Tax (Appeals) dat…

Yamuna Khadar Shiksha Samiti, Delhi vs. ITO, TDS, Muzaffarnagar

In the result, all the Eleven appeals filed by the Assessee stands allowed

ITA 6258/DEL/2018[2014-15]Status: DisposedITAT Delhi15 Jan 2020AY 2014-15

Bench: Shri H. S. Sidhu & Before Shri A.N. Misshra

For Appellant: Sh. Gautam Acharya, C.AFor Respondent: Sh. Saras Kumar, Sr. DR
Section 200ASection 234E

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI H. S. SIDHU, JUDICIAL MEMBER AND BEFORE SHRI A.N. MISSHRA, ACCOUNTANT MEMBER I.T.A. Nos. 6257,6258,6259/Del/2018 Assessment Years: 2013-14 to 2015-16 Yamuna Khadar Shiksha Samiti, vs. INCOME TAX OFFICER, C/o Kapil Goel Adv., F-26/124 (TDS), MUZAFFARNAGAR Sector 7, Rohini, Delhi (PAN:AAAAY5044M) (ASSESSEE) (RESPONDENT) Assessee by: Sh. Gautam Acharya, C.A. Revenue by: Sh. Saras Kumar, Sr. DR. ORDER PER H.S. SIDHU, JM These 03 appeals filed by the assessee against the common order of the Ld. Commissioner of Income Tax (Appeals) dat…

Yamuna Khadar Shiksha Samiti, Delhi vs. ITO, TDS, Muzaffarnagar

In the result, all the Eleven appeals filed by the Assessee stands allowed

ITA 6257/DEL/2018[2013-14]Status: DisposedITAT Delhi15 Jan 2020AY 2013-14

Bench: Shri H. S. Sidhu & Before Shri A.N. Misshra

For Appellant: Sh. Gautam Acharya, C.AFor Respondent: Sh. Saras Kumar, Sr. DR
Section 200ASection 234E

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI H. S. SIDHU, JUDICIAL MEMBER AND BEFORE SHRI A.N. MISSHRA, ACCOUNTANT MEMBER I.T.A. Nos. 6257,6258,6259/Del/2018 Assessment Years: 2013-14 to 2015-16 Yamuna Khadar Shiksha Samiti, vs. INCOME TAX OFFICER, C/o Kapil Goel Adv., F-26/124 (TDS), MUZAFFARNAGAR Sector 7, Rohini, Delhi (PAN:AAAAY5044M) (ASSESSEE) (RESPONDENT) Assessee by: Sh. Gautam Acharya, C.A. Revenue by: Sh. Saras Kumar, Sr. DR. ORDER PER H.S. SIDHU, JM These 03 appeals filed by the assessee against the common order of the Ld. Commissioner of Income Tax (Appeals) dat…

M/S. Samikaran Learning Pvt. Ltd., Delhi vs. DCIT, Delhi

The appeals of the assessee are allowed

ITA 4051/DEL/2016[2014-15 (F.Y. 2013-14)]Status: DisposedITAT Delhi09 Nov 2017

Bench: Shri N.K. Saini & Shri Joginder Singh

Section 200Section 200ASection 201Section 234E

…आयकर अपील"य अ"धकरण, "द"ल", "यायपीठ, ‘जी’,"द"ल"। IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G”, DELHI "ी एन.के. सैनी, लेखा सद"य एवं "ी जो"ग"दर "संह, "या"यक सद"य, के सम! Before Shri N.K. Saini, Accountant Member and Shri Joginder Singh, Judicial Member, ITA Nos.4050 to 4054/Del/2016 Assessment Years: 2014-15 & 2015-16 M/s Samikaran Learning TDS Officer, Private Limited, Aayakar Bhavan, बनाम/ S-533, 3rd Floor, Laxmi Nagar, Vs. Greater Kailash, Part-2, Delhi-110092 Delhi-110048 ("नधा%&रती /Assessee) (राज"व /Revenue) P.A. No.-AANCS5912R Shri S.S. Rana CIT-DR राज"व क" ओर से / Revenue by "नधा%&रती क" ओर से…

M/S. Samikaran Learning Pvt. Ltd., Delhi vs. DCIT, Delhi

The appeals of the assessee are allowed

ITA 4050/DEL/2016[2015-16 (F.Y. 2014-15)]Status: DisposedITAT Delhi09 Nov 2017

Bench: Shri N.K. Saini & Shri Joginder Singh

Section 200Section 200ASection 201Section 234E

…आयकर अपील"य अ"धकरण, "द"ल", "यायपीठ, ‘जी’,"द"ल"। IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G”, DELHI "ी एन.के. सैनी, लेखा सद"य एवं "ी जो"ग"दर "संह, "या"यक सद"य, के सम! Before Shri N.K. Saini, Accountant Member and Shri Joginder Singh, Judicial Member, ITA Nos.4050 to 4054/Del/2016 Assessment Years: 2014-15 & 2015-16 M/s Samikaran Learning TDS Officer, Private Limited, Aayakar Bhavan, बनाम/ S-533, 3rd Floor, Laxmi Nagar, Vs. Greater Kailash, Part-2, Delhi-110092 Delhi-110048 ("नधा%&रती /Assessee) (राज"व /Revenue) P.A. No.-AANCS5912R Shri S.S. Rana CIT-DR राज"व क" ओर से / Revenue by "नधा%&रती क" ओर से…

Sibia Health Care (P.) Ltd. v. Dy. CIT (65 Taxmann.com 105) — Cited in 5 Judgments | BharatTax