Tirupati Infraprojects Pvt. Ltd. v. Principal CIT

51 SOT 141Income Tax Appellate Tribunal2012#21018 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2018.

Judgments citing Tirupati Infraprojects Pvt. Ltd. v. Principal CIT

Nkg Infrastructure Ltd., New Delhi vs. Pr.CIT, C- 3, New Delhi

In the result all the three appeals of the assessee are allowed

ITA 3827/DEL/2018[2010-11]Status: DisposedITAT Delhi05 Sept 2018AY 2010-11

Bench: Shri G.D. Agrawal, Hon’Ble & Shri K.Narasimha Chary

Section 132(1)Section 143(3)Section 153Section 263Section 263(1)

…nal High Court in the case of ITO vs. D.G. Housing Projects Ltd. (2012) 343 ITR 329, CIT vs. New Delhi Television Ltd. (2014) 360 ITR 44 (Delhi), Tirupati Infraprojects Pvt. Ltd. vs. Principal CIT in ITA No. 3316/Del/2015, CGG Marine Resources vs. DCIT (2012) 51 SOT 141 (Delhi). No doubt, Section 263 of the Act confers power on the Principal Commissioner of Income Tax to examine an assessment order so as to ascertain whether it is erroneous insofar as prejudicial to the interests of the Revenue, but it shall not be construed to have conferred jurisdiction upon him to substitute his opinion for the opinion of the…

Nkg Infrastructure Ltd., New Delhi vs. Pr.CIT, C- 3, New Delhi

In the result all the three appeals of the assessee are allowed

ITA 3826/DEL/2018[2009-10]Status: DisposedITAT Delhi05 Sept 2018AY 2009-10

Bench: Shri G.D. Agrawal, Hon’Ble & Shri K.Narasimha Chary

Section 132(1)Section 143(3)Section 153Section 263Section 263(1)

…nal High Court in the case of ITO vs. D.G. Housing Projects Ltd. (2012) 343 ITR 329, CIT vs. New Delhi Television Ltd. (2014) 360 ITR 44 (Delhi), Tirupati Infraprojects Pvt. Ltd. vs. Principal CIT in ITA No. 3316/Del/2015, CGG Marine Resources vs. DCIT (2012) 51 SOT 141 (Delhi). No doubt, Section 263 of the Act confers power on the Principal Commissioner of Income Tax to examine an assessment order so as to ascertain whether it is erroneous insofar as prejudicial to the interests of the Revenue, but it shall not be construed to have conferred jurisdiction upon him to substitute his opinion for the opinion of the…

Nkg Infrastructure Ltd., New Delhi vs. Pr.CIT, C- 3, New Delhi

In the result all the three appeals of the assessee are allowed

ITA 3825/DEL/2018[2008-09]Status: DisposedITAT Delhi05 Sept 2018AY 2008-09

Bench: Shri G.D. Agrawal, Hon’Ble & Shri K.Narasimha Chary

Section 132(1)Section 143(3)Section 153Section 263Section 263(1)

…nal High Court in the case of ITO vs. D.G. Housing Projects Ltd. (2012) 343 ITR 329, CIT vs. New Delhi Television Ltd. (2014) 360 ITR 44 (Delhi), Tirupati Infraprojects Pvt. Ltd. vs. Principal CIT in ITA No. 3316/Del/2015, CGG Marine Resources vs. DCIT (2012) 51 SOT 141 (Delhi). No doubt, Section 263 of the Act confers power on the Principal Commissioner of Income Tax to examine an assessment order so as to ascertain whether it is erroneous insofar as prejudicial to the interests of the Revenue, but it shall not be construed to have conferred jurisdiction upon him to substitute his opinion for the opinion of the…

Sh. Surinder Kumar Jain, Karnal vs. ITO, Karnal

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

ITA 2481/DEL/2014[2009-10]Status: DisposedITAT Delhi06 Oct 2016AY 2009-10

Bench: Shri H.S. Sidhu & Shri O.P. Kant

For Appellant: Sh. Ved Jain, Adv., Sh. AshishFor Respondent: Sh. Satpal Gulati, CIT(DR)
Section 143(1)Section 143(2)Section 143(3)Section 263

…ii) Hon’ble High Court of Delhi in the case of CIT vs. New Delhi Television Ltd. (2014) 360 ITR 44 (Delhi) iii) ITAT Delhi in the case of Tirupati Infraprojects Pvt. Ltd. vs. Principal CIT in iv) ITAT Delhi in the case of CGG Marine Resources vs. DCIT (2012) 51 SOT 141 (Delhi) 6.1 Ld. Counsel of the assessee further stated that under section 68 of the Act assessee is required to establish the source of cash credit. Assessee is not required to prove source of source. In the present case assesee has established the source. What Ld. CIT is trying to do in 263 proceedings, is to ask assessee to establish source of s…

Tirupati Infraprojects Pvt. Ltd. v. Principal CIT (51 SOT 141) — Cited in 4 Judgments | BharatTax