Unitech Holdings Ltd. v. DCIT

240 Taxmann 70Reported decision2016#17339 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2024.

Sections most often in play

Section 112(1)Section 115JAASection 133(6)Section 133ASection 139(1)Section 143(2)Section 143(3)Section 147

Judgments citing Unitech Holdings Ltd. v. DCIT

Hero Motocorp Ltd (As Successor of Hero Investment P.Ltd), New Delhi vs. DCIT, Circle 11(1), New Delhi

The appeal is allowed

ITA 1053/DEL/2023[2011-12]Status: DisposedITAT Delhi24 Jul 2024AY 2011-12

Bench: Shri G.S. Pannu & Shri Anubhav Sharmaassessment Year: 2011-12

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER Assessment Year: 2011-12 Hero Motocorp Ltd. (as successor of Vs DCIT, Circle-11(1), Hero Investment P. Ltd.), New Delhi. Plot no. 2, The Grand Plaza, Nelson Mandela Road, Vasant Kunj, Phase-II, New Delhi-110070. PAN- AAACH 0812 J APPELLANT RESPONDENT Assessee represented by Shri Ajay Vohra, Sr. Adv.; Shri Deepesh jain, CA; & Shri Shaurya Jain CA Department represented by Shri T. James Singson, CIT( DR) 20.05.2024 Date of hearing Date of pronouncement 24.07.2024 O R D E…

M/S. Simpson Unitech Wireless (P) Ltd., New Delhi vs. ITO, New Delhi

In the result, the appeals of the assessees are allowed and the appeal of the Revenue is dismissed

ITA 1953/DEL/2014[2009-10]Status: DisposedITAT Delhi08 Nov 2019AY 2009-10

Bench: Shri Amit Shukla & Shri Dr. B.R.R. Kumar

For Appellant: Shri Salil Agrawal, Adv. ShriFor Respondent: Shri S.S. Rana CIT-DR
Section 28Section 3

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI Dr. B.R.R. KUMAR, ACCOUNTANT MEMBER I.T.A. No.1953/DEL/2014 Assessment Year: 2009-10 M/s. Simpson Unitech vs. ITO, Ward-8(4), Wireless (P) Ltd., New Delhi. Basement-6, Community Centre, Saket, New Delhi.. TAN/PAN: AABCC4864E (Appellant) (Respondent) Assessment Year: 2009-10 M/s. Cestos Unitech vs. ITO, Ward-8(4), Wireless (P) Ltd., New Delhi. Basement-6, Community Centre, Saket, New Delhi.. TAN/PAN: AADCC 4925C (Appellant) (Respondent) Assessment Year: 2009-10 DCIT, vs. Acorus Wireless Unitech Cir…

M/S. Acorus Unitech Wireless Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeals of the assessees are allowed and the appeal of the Revenue is dismissed

ITA 2989/DEL/2017[2009-10]Status: DisposedITAT Delhi08 Nov 2019AY 2009-10

Bench: Shri Amit Shukla & Shri Dr. B.R.R. Kumar

For Appellant: Shri Salil Agrawal, Adv. ShriFor Respondent: Shri S.S. Rana CIT-DR
Section 28Section 3

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI Dr. B.R.R. KUMAR, ACCOUNTANT MEMBER I.T.A. No.1953/DEL/2014 Assessment Year: 2009-10 M/s. Simpson Unitech vs. ITO, Ward-8(4), Wireless (P) Ltd., New Delhi. Basement-6, Community Centre, Saket, New Delhi.. TAN/PAN: AABCC4864E (Appellant) (Respondent) Assessment Year: 2009-10 M/s. Cestos Unitech vs. ITO, Ward-8(4), Wireless (P) Ltd., New Delhi. Basement-6, Community Centre, Saket, New Delhi.. TAN/PAN: AADCC 4925C (Appellant) (Respondent) Assessment Year: 2009-10 DCIT, vs. Acorus Wireless Unitech Cir…

DCIT, New Delhi vs. M/S. Acorus Wireless Unitech Pvt. Ltd., New Delhi

In the result, the appeals of the assessees are allowed and the appeal of the Revenue is dismissed

ITA 2075/DEL/2017[2009-10]Status: DisposedITAT Delhi08 Nov 2019AY 2009-10

Bench: Shri Amit Shukla & Shri Dr. B.R.R. Kumar

For Appellant: Shri Salil Agrawal, Adv. ShriFor Respondent: Shri S.S. Rana CIT-DR
Section 28Section 3

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI Dr. B.R.R. KUMAR, ACCOUNTANT MEMBER I.T.A. No.1953/DEL/2014 Assessment Year: 2009-10 M/s. Simpson Unitech vs. ITO, Ward-8(4), Wireless (P) Ltd., New Delhi. Basement-6, Community Centre, Saket, New Delhi.. TAN/PAN: AABCC4864E (Appellant) (Respondent) Assessment Year: 2009-10 M/s. Cestos Unitech vs. ITO, Ward-8(4), Wireless (P) Ltd., New Delhi. Basement-6, Community Centre, Saket, New Delhi.. TAN/PAN: AADCC 4925C (Appellant) (Respondent) Assessment Year: 2009-10 DCIT, vs. Acorus Wireless Unitech Cir…

Capri Global Advisory Services P. Ltd, Mumbai vs. DCIT 1(1)(1), Mumbai

ITA 170/MUM/2017[2009-10]Status: DisposedITAT Mumbai10 Apr 2019AY 2009-10

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Jitendra Jain/Mahesh Rajora-Ld.ARsFor Respondent: Abhi Rama Kartikeyan - Ld.DR
Section 143(3)Section 147Section 147rSection 148Section 68

…1 आयकर अपीलीय अिधकरण “सी” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI माननीय "ी महावीर िसंह, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI MAHAVIR SINGH, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.170/Mum/2017 (िनधा"रण वष" / Assessment Year:2009-10) M/s. Capri Global Advisory Services Pvt. Ltd. Dy. Commissioner of Income Tax-1(1)(1) 1B, 1st Floor, Court Chambers बनाम/ Mumbai-400 020. 35, Sir V.T. Road, New Marine Lines Vs. Mumbai-400 020. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AACCP-2478-C (अपीलाथ"/Appellant) (""थ" / Respondent)…

Unitech Holdings Ltd. v. DCIT (240 Taxmann 70) — Cited in 5 Judgments | BharatTax