Union of India v. Additional Commissioner of Income Tax (TDS), Kanpur

136 Taxmann.com 155Supreme Court of India#19037 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2023 to 2023.

Issues it is cited on

section 196 section 271c section 201(1a)section 194c assessee in default section 201(1)section 201 section 194 section 20 section 19 section 271 section 27

Judgments citing Union of India v. Additional Commissioner of Income Tax (TDS), Kanpur

ITO, Ward 77(1), New Delhi vs. Santur Builders P.Ltd, New Delhi

In the result, the appeal is dismissed

ITA 1973/DEL/2023[2016-17]Status: DisposedITAT Delhi07 Dec 2023AY 2016-17

Bench: Shri Saktijit Dey, Vice- & Shri M. Balaganeshassessment Year: 2016-17

Section 194CSection 201Section 201(1)Section 271C

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘G’ NEW DELHI BEFORE SHRI SAKTIJIT DEY, VICE-PRESIDENT AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER Assessment Year: 2016-17 Income Tax Officer, Vs. Santur Builders P. Ltd., Ward-77(1), E-6, Greater Kailash, New Delhi Part-1, New Delhi PAN :AAICS4666F (Appellant) (Respondent) Assessee by Sh. Sarthak Jain, Advocate Department by Sh. Anuj Garg, Sr. DR Date of hearing 29.11.2023 Date of pronouncement 07.12.2023 ORDER PER SAKTIJIT DEY, VICE-PRESIDENT Captioned appeal by the Revenue arises out of order dated 10.05.2023 of learned Commissioner of Income Tax (Appeals…

ITO, Ward-77(3), New Delhi vs. Silverglades Infrastructure Pvt Ltd., Gurgaon

In the result, the appeal of the assessee is allowed

ITA 677/DEL/2023[2014-15]Status: DisposedITAT Delhi21 Aug 2023AY 2014-15

Bench: Shri Saktijit Dey & Shri Pradip Kumar Kedia

For Appellant: Shri R.S. Singhvi, AdvFor Respondent: Shri Anuj Garg, Sr.DR

Section 194CSection 2Section 201(1)Section 271CSection 3(3)(ii)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” DELHI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.677/DEL/2023 Assessment Year 2014-15 ITO, M/s. Silverglades Infrastructure Ward-77(3) Vs. Pvt. Ltd. 5th Floor,Time Square, New Delhi. B-Block Sushant Lok-1, Gurugram Haryana. TAN/PAN: AAJCS2157A (Appellant) (Respondent) Appellant by: Shri R.S. Singhvi, Adv. Shri Satya Jeet, Adv. Respondent by: Shri Anuj Garg, Sr.DR Date of hearing: 21 08 2023 Date of pronouncement: 21 08 2023 O R D E R PER PRADIP KUMAR KEDIA, A.M.: The captioned appeal has been filed by th…

Gopal Global Developers Private Limited, New Delhi vs. ITO, TDS Ward 74(3)

In the result, the appeal of the assessee is allowed

ITA 2664/DEL/2022[2014-15]Status: DisposedITAT Delhi27 Jul 2023AY 2014-15

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: Shri M.R. Sahu, CAFor Respondent: Shri Vivek Kumar Upadhyay, Sr.DR

Section 194CSection 2Section 201(1)Section 271CSection 3(3)(ii)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B” DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.2664/DEL/2022 Assessment Year 2014-15 Gopal Global Developers Private ITO (TDS) Ltd. Vs. Ward-74(3) 58A/1 Kalu Sarai New Delhi New Delhi. TAN/PAN: AACCG6383P (Appellant) (Respondent) Appellant by: Shri M.R. Sahu, CA Respondent by: Shri Vivek Kumar Upadhyay, Sr.DR Date of hearing: 24 07 2023 Date of pronouncement: 24 07 2023 O R D E R PER PRADIP KUMAR KEDIA, A.M.: The captioned appeal has been filed by the assessee against the order of the Commission…

ITO Ward-77(1), New Delhi vs. Santur Builders Pvt Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 217/DEL/2023[2015-16]Status: DisposedITAT Delhi18 Jul 2023AY 2015-16

Bench: Shri Kul Bharat & Shri Pradip Kumar Kedia

For Appellant: Shri Sarthak Jain, AdvFor Respondent: Shri Anuj Garg, Sr.DR

Section 194CSection 2Section 201Section 271CSection 3(3)(ii)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.217/DEL/2023 Assessment Year 2015-16 ITO Santur Builders Pvt. Ltd. Ward-77(1) Vs. E-6 Greater Kailash, Part-I New Delhi. New Delhi TAN/PAN: AAICS4666F (Appellant) (Respondent) Appellant by: Shri Sarthak Jain, Adv. Respondent by: Shri Anuj Garg, Sr.DR Date of hearing: 18 07 2023 Date of pronouncement: 18 07 2023 O R D E R PER PRADIP KUMAR KEDIA, A.M.: The captioned appeal has been filed by the Revenue against the order of the Commissioner of Income Tax (Appe…