Trib.), Ganesh Land Organisation v. CIT

168 ITR 527Reported decision#16938 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 357,294 Indian tax judgments — from 2019 to 2019.

Judgments citing Trib.), Ganesh Land Organisation v. CIT

The Mantola Cooperative Thrift & Credit Society, New Delhi vs. ITO, New Delhi

ITA 2834/DEL/2015[2009-10]Status: DisposedITAT Delhi12 Jun 2019AY 2009-10

Bench: Shri Kuldip Singh & Shri Anadee Nath Misshra

For Appellant: Shri Gaurav Jain, AdvocateFor Respondent: Ms. Naina Soin Kapil,Senior DR
Section 143Section 271Section 271(1)(c)Section 80PSection 80P(2)(a)

…td. 329 ITR 483 (Del.), CIT vs. Nalwa Sons Investments Ltd. 327 ITR 543 (Del.), CIT vs. Deban International Ltd. ITA No.496 of 2009, ACIT vs. Delhi International Airport (P.) Ltd. (2018) 89 taxmann.com 326 (Delhi – Trib.), Ganesh Land Organisation vs. CIT 168 ITR 527, 6 ITA Nos.2830 to 2834/Del./2015 CIT vs. Reliance Petroproducts Pvt. Ltd. 322 ITR 158, PCIT vs. Samtel Ltd. ITA No.43 of 2017 & CIT vs. Amit Jain 351 ITR 74. 7. However, on the other hand, ld. DR for the Revenue in order to repel the arguments addressed by the ld. AR for the assessee relied upon the order passed by the AO/ld. CIT (A) and cont…

The Mantola Cooperative Thrift & Credit Society, New Delhi vs. ITO, New Delhi

ITA 2833/DEL/2015[2007-08]Status: DisposedITAT Delhi12 Jun 2019AY 2007-08

Bench: Shri Kuldip Singh & Shri Anadee Nath Misshra

For Appellant: Shri Gaurav Jain, AdvocateFor Respondent: Ms. Naina Soin Kapil,Senior DR
Section 143Section 271Section 271(1)(c)Section 80PSection 80P(2)(a)

…td. 329 ITR 483 (Del.), CIT vs. Nalwa Sons Investments Ltd. 327 ITR 543 (Del.), CIT vs. Deban International Ltd. ITA No.496 of 2009, ACIT vs. Delhi International Airport (P.) Ltd. (2018) 89 taxmann.com 326 (Delhi – Trib.), Ganesh Land Organisation vs. CIT 168 ITR 527, 6 ITA Nos.2830 to 2834/Del./2015 CIT vs. Reliance Petroproducts Pvt. Ltd. 322 ITR 158, PCIT vs. Samtel Ltd. ITA No.43 of 2017 & CIT vs. Amit Jain 351 ITR 74. 7. However, on the other hand, ld. DR for the Revenue in order to repel the arguments addressed by the ld. AR for the assessee relied upon the order passed by the AO/ld. CIT (A) and cont…

The Mantola Cooperative Thrift & Credit Society, New Delhi vs. ITO, New Delhi

ITA 2832/DEL/2015[2006-07]Status: DisposedITAT Delhi12 Jun 2019AY 2006-07

Bench: Shri Kuldip Singh & Shri Anadee Nath Misshra

For Appellant: Shri Gaurav Jain, AdvocateFor Respondent: Ms. Naina Soin Kapil,Senior DR
Section 143Section 271Section 271(1)(c)Section 80PSection 80P(2)(a)

…td. 329 ITR 483 (Del.), CIT vs. Nalwa Sons Investments Ltd. 327 ITR 543 (Del.), CIT vs. Deban International Ltd. ITA No.496 of 2009, ACIT vs. Delhi International Airport (P.) Ltd. (2018) 89 taxmann.com 326 (Delhi – Trib.), Ganesh Land Organisation vs. CIT 168 ITR 527, 6 ITA Nos.2830 to 2834/Del./2015 CIT vs. Reliance Petroproducts Pvt. Ltd. 322 ITR 158, PCIT vs. Samtel Ltd. ITA No.43 of 2017 & CIT vs. Amit Jain 351 ITR 74. 7. However, on the other hand, ld. DR for the Revenue in order to repel the arguments addressed by the ld. AR for the assessee relied upon the order passed by the AO/ld. CIT (A) and cont…

The Mantola Cooperative Thrift & Credit Society, New Delhi vs. ITO, New Delhi

ITA 2831/DEL/2015[2005-06]Status: DisposedITAT Delhi12 Jun 2019AY 2005-06

Bench: Shri Kuldip Singh & Shri Anadee Nath Misshra

For Appellant: Shri Gaurav Jain, AdvocateFor Respondent: Ms. Naina Soin Kapil,Senior DR
Section 143Section 271Section 271(1)(c)Section 80PSection 80P(2)(a)

…td. 329 ITR 483 (Del.), CIT vs. Nalwa Sons Investments Ltd. 327 ITR 543 (Del.), CIT vs. Deban International Ltd. ITA No.496 of 2009, ACIT vs. Delhi International Airport (P.) Ltd. (2018) 89 taxmann.com 326 (Delhi – Trib.), Ganesh Land Organisation vs. CIT 168 ITR 527, 6 ITA Nos.2830 to 2834/Del./2015 CIT vs. Reliance Petroproducts Pvt. Ltd. 322 ITR 158, PCIT vs. Samtel Ltd. ITA No.43 of 2017 & CIT vs. Amit Jain 351 ITR 74. 7. However, on the other hand, ld. DR for the Revenue in order to repel the arguments addressed by the ld. AR for the assessee relied upon the order passed by the AO/ld. CIT (A) and cont…

The Mantola Cooperative Thrift & Credit Society, New Delhi vs. ITO, New Delhi

ITA 2830/DEL/2015[2004-05]Status: DisposedITAT Delhi12 Jun 2019AY 2004-05

Bench: Shri Kuldip Singh & Shri Anadee Nath Misshra

For Appellant: Shri Gaurav Jain, AdvocateFor Respondent: Ms. Naina Soin Kapil,Senior DR
Section 143Section 271Section 271(1)(c)Section 80PSection 80P(2)(a)

…td. 329 ITR 483 (Del.), CIT vs. Nalwa Sons Investments Ltd. 327 ITR 543 (Del.), CIT vs. Deban International Ltd. ITA No.496 of 2009, ACIT vs. Delhi International Airport (P.) Ltd. (2018) 89 taxmann.com 326 (Delhi – Trib.), Ganesh Land Organisation vs. CIT 168 ITR 527, 6 ITA Nos.2830 to 2834/Del./2015 CIT vs. Reliance Petroproducts Pvt. Ltd. 322 ITR 158, PCIT vs. Samtel Ltd. ITA No.43 of 2017 & CIT vs. Amit Jain 351 ITR 74. 7. However, on the other hand, ld. DR for the Revenue in order to repel the arguments addressed by the ld. AR for the assessee relied upon the order passed by the AO/ld. CIT (A) and cont…

Trib.), Ganesh Land Organisation v. CIT (168 ITR 527) — Cited in 5 Judgments | BharatTax