Tulika Devi Dayal v. JCIT

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judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2018 to 2019.

Judgments citing Tulika Devi Dayal v. JCIT

Rohit Sawhney, New Delhi vs. ACIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 724/DEL/2017[2013-14]Status: DisposedITAT Delhi29 Nov 2019AY 2013-14

Bench: Shri H.S. Sidhu & Shri O.P. Kantassessment Year: 2013-14

Section 54E

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2013-14 Sh. Rohit Sawhney, Vs. ACIT, Z-48, Okhala Indl. Area, Circle-28(1), Phase-II, New Delhi New Delhi PAN :AMNPS4870R (Appellant) (Respondent) Appellant by Ms. Gargi Sethee, Adv. Shri Arta Trana Panda, Adv. Respondent by Shri Surender Pal, Sr.DR Date of hearing 11.09.2019 Date of pronouncement 29.11.2019 ORDER PER O.P. KANT, AM: This appeal by the assessee is directed against order dated 29.12.2016 passed by the learned Commissioner of Income Ta…

ACIT, New Delhi vs. Smt. Seema Sobti, New Delhi

In the result, the appeal filed by the Revenue stand dismissed

ITA 5899/DEL/2015[2012-13]Status: DisposedITAT Delhi15 May 2019AY 2012-13

Bench: Sh. H.S. Sidhu & Shri Prashant Maharishiassessment Year: 2012-13

Section 142(1)Section 143(2)Section 143(3)Section 24Section 54Section 54E

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’, NEW DELHI BEFORE SH. H.S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Assessment Year: 2012-13 ACIT, CIRCLE-50(1), Vs. SEEMA SOBTI, NEW DELHI 3B/7, NEA, OLD RAJINDER NAGAR, NEW DELHI – 110 060 (PAN: ABNPS644B) (Appellant) (Respondent) Department by Smt. Naina Soin Kapil, Sr. DR Assessee by Sh. Salil Kapoor, Adv. & Sh. Shivansh Pandya, Adv. ORDER PER H.S. SIHU, JM This appeal is filed by the Revenue against the Order dated 21/08/2015 passed by the Ld. CIT(A)-17, New Delhi relating to assessment year 2012-13 on the following gr…

ACIT, New Delhi vs. Shri Pradeep Sobti, New Delhi

In the result, both the 02 appeals filed by the Revenue stand

ITA 5901/DEL/2015[2012-13]Status: DisposedITAT Delhi10 May 2019AY 2012-13

Bench: Sh. H.S. Sidhu & Shri Prashant Maharishiassessment Year: 2012-13

Section 142(1)Section 143(2)Section 143(3)Section 54Section 54E

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’, NEW DELHI BEFORE SH. H.S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Assessment Year: 2012-13 ACIT, CIRCLE-50(1), Vs. AKSHAY SOBTI, NEW DELHI 3B/7, NEA OLD RAJINDER NAGAR, NEW DELHI – 110 060 (PAN: ATYPS9496B) (Appellant) (Respondent) Assessment Year: 2012-13 ACIT, CIRCLE-50(1), Vs. PRADEEP SOBTI, NEW DELHI 3B/7, NEA OLD RAJINDER NAGAR, NEW DELHI – 110 060 (PAN: ABXPS9866N) (Appellant) (Respondent) Department by Smt. Naina Soin Kapil, Sr. DR Assessee by Sh. Salil Kapoor, Adv. & Sh. Shivansh Pandya, Adv. ORDER PER H.S. SIHU,…

ACIT, New Delhi vs. Shri Akshay Sobti, New Delhi

In the result, both the 02 appeals filed by the Revenue stand

ITA 5900/DEL/2015[2012-13]Status: DisposedITAT Delhi10 May 2019AY 2012-13

Bench: Sh. H.S. Sidhu & Shri Prashant Maharishiassessment Year: 2012-13

Section 142(1)Section 143(2)Section 143(3)Section 54Section 54E

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’, NEW DELHI BEFORE SH. H.S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Assessment Year: 2012-13 ACIT, CIRCLE-50(1), Vs. AKSHAY SOBTI, NEW DELHI 3B/7, NEA OLD RAJINDER NAGAR, NEW DELHI – 110 060 (PAN: ATYPS9496B) (Appellant) (Respondent) Assessment Year: 2012-13 ACIT, CIRCLE-50(1), Vs. PRADEEP SOBTI, NEW DELHI 3B/7, NEA OLD RAJINDER NAGAR, NEW DELHI – 110 060 (PAN: ABXPS9866N) (Appellant) (Respondent) Department by Smt. Naina Soin Kapil, Sr. DR Assessee by Sh. Salil Kapoor, Adv. & Sh. Shivansh Pandya, Adv. ORDER PER H.S. SIHU,…

Suketu Modi, Mumbai vs. DCIT 4(1)(2), Mumbai

The appeal of the assessee is allowed

ITA 1998/MUM/2017[2013-14]Status: DisposedITAT Mumbai12 Oct 2018AY 2013-14

Bench: Shri B.R. Baskaran & Shri Ravish Soodshri Suketu Modi Dcit-4(1)(2), 515-C, Meher Mansion, Aayakar Bhavan, R.P. Masani Road, Vs. Room No. 640, Matunga, 6Th Floor, Mumbai-400019 Mumbai-40020 Pan – Aacpm5546K (Appellant) (Respondent)

For Appellant: Shri Malav P. Sheth, A.RFor Respondent: Shri Nishant Samaiya, D.R

Section 143(2)Section 143(3)Section 54E

…P a g e | 1 ITA No. 1998/Mum/2017 A.Y 2013-14 Shri Suketu Modi Vs. DCIT-4(1)(2) IN THE INCOME TAX APPELLATE TRIBUNAL "G" Bench, Mumbai Before Shri B.R. Baskaran, Accountant Member and Shri Ravish Sood, Judicial Member Shri Suketu Modi DCIT-4(1)(2), 515-C, Meher Mansion, Aayakar Bhavan, R.P. Masani Road, Vs. Room No. 640, Matunga, 6th Floor, Mumbai-400019 Mumbai-40020 PAN – AACPM5546K (Appellant) (Respondent) Appellant by: Shri Malav P. Sheth, A.R Respondent by: Shri Nishant Samaiya, D.R Date of Hearing: 04.10.2018 Date of Pronouncement: 12.10.2018 O R D E R Per Ravish Sood, JM The present appeal filed by the as…