Sood Brij and Associates v. CIT-XVIII, New Delhi

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judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2023.

Judgments citing Sood Brij and Associates v. CIT-XVIII, New Delhi

GUILDART UNIT 2,MORADABAD vs. ACIT-1, MORADABAD

In the result, the appeal filed by the Assessee stands allowed

ITA 1188/DEL/2021[2018-19]Status: DisposedITAT Delhi29 Mar 2023AY 2018-19

Bench: Shri Anil Chaturvedi & Shri N.K. Choudhryassessment Year: 2018-19

For Appellant: Sh. K. Sampath, Ld. Adv. &For Respondent: Sh. Anuj Garg, Ld. Sr. DR

Section 115JSection 250Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’ NEW DLEHI BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SHRI N.K. CHOUDHRY, JUDICIAL MEMBER Assessment Year: 2018-19 Guildart Unit-2, D-8, VersuS ACIT, Central Circle-31, Docket-8, UPSIDC, SEZ, New Delhi Moradabad. PAN: AAGFG2213F (Appellant) (Respondent) Appellant by : Sh. K. Sampath, Ld. Adv. & Sh. V. Rajkumar, Ld. Adv. Respondent by : Sh. Anuj Garg, Ld. Sr. DR Date of hearing: 13.03.2023 Date of order : 29.03.2023 ORDER PER N.K. CHOUDHRY, J.M. This appeal has been preferred by the Assessee against the order dated 07.09.2021, impugned herein, pas…

QUALITY TRADERS,DELHI vs. ITO, WARD- 63(2), NEW DELHI

In the result, the appeal filed by the assessee is dismissed

ITA 2815/DEL/2019[2015-16]Status: DisposedITAT Delhi23 Mar 2021AY 2015-16

Bench: Shri R.K. Pandaasstt. Year 2015-16

For Appellant: Shri Ashwani Kumar, AdvocateFor Respondent: Shri Rabin Rawal, Add. CIT(DR)

Section 40

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC-2”: NEW DELHI (Through Video Conferencing) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER Asstt. Year 2015-16 M/s. Quality Traders, Vs. ITO Ward 63-2, 1698/122, Shanti Nagar, New Delhi. Tri Nagar, Delhi 110 035 PAN AAAFQ1139J (Appellant) (Respondent) Assessee by: Shri Ashwani Kumar, Advocate Department by : Shri Rabin Rawal, Add. CIT(DR) Date of Hearing 21/01/2021 Date of 23/03/2021 pronouncement O R D E R PER R.K. PANDA, AM This appeal filed by the assessee is directed against the order dated 25th January, 2019 of the Ld. CIT(A)-38, New Delhi relating to assessme…

M/S. J.C. BHALLA & CO.,NEW DELHI vs. ADDL. CIT, NEW DELHI

In the result, appeal of the assessee is partly allowed

ITA 1921/DEL/2015[2011-12]Status: DisposedITAT Delhi29 Mar 2019AY 2011-12

Bench: Shri Amit Shukla & Shri Prashant Maharishim/S. J.C. Bhalla & Co, Vs. Addl. Cit, B-17, Maharani Bagh, New Delhi Range-37, New Delhi Pan: Aaafj3258M (Appellant) (Respondent)

For Appellant: Shri Anil Bhalla, CAFor Respondent: Shri K. Hauthang, Sr. DR

Section 143Section 28Section 40Section 54Section 54E

…THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER M/s. J.C. Bhalla & Co, Vs. Addl. CIT, B-17, Maharani Bagh, New Delhi Range-37, New Delhi PAN: AAAFJ3258M (Appellant) (Respondent) Assessee by : Shri Anil Bhalla, CA Revenue by: Shri K. Hauthang, Sr. DR Date of Hearing 11/03/2019 Date of pronouncement 29/03/2019 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This is an appeal filed by the assessee against the order of the ld CIT(A)-XX, New Delhi dated 10.02.2015 for the Assessment Year 2011-12 raising following grounds…