Sun Direct TV Pvt. Ltd. v. ACIT

98 Taxmann.com 201High Court2018#21817 most cited
4

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

Judgments citing Sun Direct TV Pvt. Ltd. v. ACIT

M/S RAJSHREE FIBERS,,KHARGONE vs. COMMISSIONER OF INCOME-TAX , KHANDWA

In the result, the appeal of the revenue in ITA

ITA 567/IND/2017[2010-11]Status: DisposedITAT Indore27 Sept 2019AY 2010-11

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2010-11 Acit M/S. Rajshree Fibers Khandwa Bistan Road बनाम/ Khargone (M.P.) Vs. (Appellant) (Revenue ) P.A. No.Aahfr4352B Assessment Year: 2010-11 M/S. Rajshree Fibers Acit Bistan Road Khandwa बनाम/ Khargone (M.P.) Vs. (Appellant) (Revenue )

Section 147

…[ITA Nos.550 & 567/Ind/2017] [M/s. Rajshree Fibers, Khargone (M.P.)] आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Year: 2010-11 ACIT M/s. Rajshree Fibers Khandwa Bistan Road बनाम/ Khargone (M.P.) Vs. (Appellant) (Revenue ) P.A. No.AAHFR4352B Assessment Year: 2010-11 M/s. Rajshree Fibers ACIT Bistan Road Khandwa बनाम/ Khargone (M.P.) Vs. (Appellant) (Revenue ) Appellant by S/Shri Kunal Agrawal & Mahesh Agrawal, A.Rs Respondent by Smt. Ashima Gupta, D.R. Date of Hearin…

ASSISTANT COMMISSIONER OF INCOME TAX, KHANDWA vs. M/S RAJSHREE FIBERS, , KHANDWA

In the result, the appeal of the revenue in ITA

ITA 550/IND/2017[2010-11]Status: DisposedITAT Indore27 Sept 2019AY 2010-11

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2010-11 Acit M/S. Rajshree Fibers Khandwa Bistan Road बनाम/ Khargone (M.P.) Vs. (Appellant) (Revenue ) P.A. No.Aahfr4352B Assessment Year: 2010-11 M/S. Rajshree Fibers Acit Bistan Road Khandwa बनाम/ Khargone (M.P.) Vs. (Appellant) (Revenue )

Section 147

…[ITA Nos.550 & 567/Ind/2017] [M/s. Rajshree Fibers, Khargone (M.P.)] आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Year: 2010-11 ACIT M/s. Rajshree Fibers Khandwa Bistan Road बनाम/ Khargone (M.P.) Vs. (Appellant) (Revenue ) P.A. No.AAHFR4352B Assessment Year: 2010-11 M/s. Rajshree Fibers ACIT Bistan Road Khandwa बनाम/ Khargone (M.P.) Vs. (Appellant) (Revenue ) Appellant by S/Shri Kunal Agrawal & Mahesh Agrawal, A.Rs Respondent by Smt. Ashima Gupta, D.R. Date of Hearin…

DCIT, NEW DELHI vs. M/S. ORIENTAL BANK OF COMMERCE, GURGAON

ITA 4334/DEL/2016[2006-07]Status: DisposedITAT Delhi10 Jun 2019AY 2006-07

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri KVSR Krishna, CAFor Respondent: Ms. Paramita M. Biswas, CIT DR
Section 143Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘E’ : NEW DELHI) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.4334/Del./2016 (ASSESSMENT YEAR : 2006-07) DCIT, vs. Oriental Bank of Commerce, Circle 19 (1), Plot No.5, Sector 32, New Delhi. Institutional Area, Gurgaon – 122 001. (PAN : AAACO0191M) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri KVSR Krishna, CA Shri Aman Goel, CA REVENUE BY : Ms. Paramita M. Biswas, CIT DR Date of Hearing : 03.06.2019 Date of Order : 10.06.2019 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : Appellant, DCIT, Circle 19 (1), New Delhi (h…

THE GITA EDUCATION SOCIETY,DELHI vs. ITO, EXEMPTION WARD, GHAZIABAD

In the result, assessee’s appeal is allowed

ITA 7441/DEL/2018[2010-11]Status: DisposedITAT Delhi22 May 2019AY 2010-11

Bench: Hon’Ble Shri G. D. Agrawal & Hon’Ble Smt. Suchitra Kamblethe Gita Education Vs Income Tax Officer, Exemption Society, C/O Kapil Goel Ward, Ghaziabad Adv F-26/124 Sector 7 Rohini, Delhi-110085 Pan-Aaaat9753G (Appellant) (Respondent)

Section 12ASection 143(3)Section 147Section 148Section 35

…DELHI BENCH: ‘G’ NEW DELHI BEFORE HON’BLE SHRI G. D. AGRAWAL, PRESIDENT AND HON’BLE SMT. SUCHITRA KAMBLE, JUDICIAL MEMBER The Gita Education Vs Income Tax Officer, Exemption Society, C/o Kapil Goel Ward, Ghaziabad Adv F-26/124 Sector 7 Rohini, Delhi-110085 PAN-AAAAT9753G (APPELLANT) (RESPONDENT) Appellant by Sh. Kapil Goel, CA Respondent by Sh. S.S. Rana, CIT DR Date of Hearing 07.05.2019 Date of Pronouncement 22.05.2019 ORDER PER G.D. AGRAWAL, V.P. This is an appeal filed by the assessee against the order dated 28.09.2018 passed by the CIT(A, Ghaziabad. In this appeal filed by the assessee, Ground No. 1…

Sun Direct TV Pvt. Ltd. v. ACIT (98 Taxmann.com 201) — Cited in 4 Judgments | BharatTax