Trib.) 5. Jindal Realty (P.) Ltd. v. ACIT

4 SOT 348Income Tax Appellate Tribunal2005#24839 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2015 to 2023.

Judgments citing Trib.) 5. Jindal Realty (P.) Ltd. v. ACIT

Kadavanthara Builders Pvt Ltd, Chennai vs. ITO, Ward -4(2), Chennai

The appeal of the assessee is partly allowed for statistical purposes

ITA 2485/CHNY/2019[2015-16]Status: DisposedITAT Bangalore12 May 2023AY 2015-16
Section 143(3)

…ane Developers (P.) Ltd. [2014] 368 ITR 627 (Del) 4. S. L. Plotted Development Projects P Ltd v DCII [2018] IT(TP)A No. 1497/ Bang/2014 (Bang - Trib.) 5. Jindal Realty (P.) Ltd. v. ACIT [2020] 183 lTD 228 (Del Trib.) 6. Superlight Mktg. (P.) Ltd. v ITO [2005] 4 SOT 348 (Del - Trib.) 7. UI Development India (P.) Ltd v. ACIT (2013) 144 lTD 112 (Bang -- Trib.) 8. Western India Vegetable Products Ltd. v. CIT [1954] 26 ITR 151 (Bombay) ITA Nos.2484 & 2485/CHNY/2019 Page 17 of 26 Expenditure should be allowed as deduction under section 57(iii) - East West Hotels Ltd. v. Asst.CIT [2006] 9 SOT 48 (Bang - Trib.) Brought…

Kadavanthara Builders Pvt Ltd, Chennai vs. ITO, Ward -4(2), Chennai

The appeal of the assessee is partly allowed for statistical purposes

ITA 2484/CHNY/2019[2014-15]Status: DisposedITAT Bangalore12 May 2023AY 2014-15
Section 143(3)

…ane Developers (P.) Ltd. [2014] 368 ITR 627 (Del) 4. S. L. Plotted Development Projects P Ltd v DCII [2018] IT(TP)A No. 1497/ Bang/2014 (Bang - Trib.) 5. Jindal Realty (P.) Ltd. v. ACIT [2020] 183 lTD 228 (Del Trib.) 6. Superlight Mktg. (P.) Ltd. v ITO [2005] 4 SOT 348 (Del - Trib.) 7. UI Development India (P.) Ltd v. ACIT (2013) 144 lTD 112 (Bang -- Trib.) 8. Western India Vegetable Products Ltd. v. CIT [1954] 26 ITR 151 (Bombay) ITA Nos.2484 & 2485/CHNY/2019 Page 17 of 26 Expenditure should be allowed as deduction under section 57(iii) - East West Hotels Ltd. v. Asst.CIT [2006] 9 SOT 48 (Bang - Trib.) Brought…

M/S. Matrix Infrastructure, New Delhi vs. ITO, New Delhi

In the result the appeal of the assessee is partly allowed and the appeal of the revenue is dismissed

ITA 5428/DEL/2010[2007-08]Status: DisposedITAT Delhi30 Sept 2015AY 2007-08

Bench: Sh. A. T. Varkey, Jm & Sh. O.P.Kant, Am

For Appellant: Dr. Rakesh Gupta, AdvFor Respondent: Sh. P. Dam Kanunjna, Sr. DR
Section 143(3)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. A. T. Varkey, JM AND Sh. O.P.Kant, AM ITA No.5428/Del./2010 Asstt. Year : 2007-08 Matrix Infrastructure, Vs. ITO, C-2/398, Janakpuri, Ward-26(2), New Delhi Delhi PAN:AAFM1157B (APPELLANT) (RESPONDENT) ITA No.5548/Del./2010 Asstt. Year : 2007-08 ITO, Vs. Matrix Infrastructure, Ward-26(2), Room No.304-C, D-99, Tagore Garden, D- Block, Vikash Bhawan, New Delhi New Delhi PAN:AAFM1157B (APPELLANT) (RESPONDENT) Appellant by :Dr. Rakesh Gupta, Adv Sh. Jomil Aggarwal, CA Respondent by : Sh. P. Dam Kanunjna, Sr. DR Date of Hearing : 02.09.2015…

Trib.) 5. Jindal Realty (P.) Ltd. v. ACIT (4 SOT 348) — Cited in 3 Judgments | BharatTax