Vikas Shipping Corporation v. UOI

86 Taxmann.com 68High Court#21508 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2022 to 2022.

Issues it is cited on

section 245c(1)section 23(4)section 142(3)section 4(1)section 193section 196section 245csection 127(2)section 271aaasettlement applicationsection 245d(4)section 124(3)

Judgments citing Vikas Shipping Corporation v. UOI

Om Prakash Jakhotia, Telangna vs. ACIT, CC-26, New Delhi

The appeals of the assessee are allowed

ITA 971/DEL/2021[2012-13]Status: DisposedITAT Delhi21 Feb 2022AY 2012-13

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

For Appellant: Shri Ajay Wadhwa, AdvocateFor Respondent: Ms. Sarita Kumari, CIT DR
Section 132Section 139Section 142(1)Section 143(3)Section 144Section 153ASection 292C

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘E’ : NEW DELHI) BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER and DR. B.R.R. KUMAR, ACCOUNTANT MEMBER (THROUGH VIDEO CONFERENCE) ITA Nos.968, 969, 970 & 971/Del./2021 (ASSESSMENT YEARS : 2009-10, 2010-11, 2011-12 & 2012-13) Shri Om Prakash Jakhotia, vs. ACIT, CC – 26, 3 – 6, 323, Basheerbagh, New Delhi. Hyderabad – 500 029 (Telangana). (PAN : ABSPJ3944P) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Ajay Wadhwa, Advocate Ms. Bharti Sharma, Advcoate Ms. Vanshika Taneja, Advocate REVENUE BY : Ms. Sarita Kumari, CIT DR Date of Hearing : 13.01.2022 Date of Order :…

Om Prakash Jakhotia, Telangna vs. ACIT, CC-26, New Delhi

The appeals of the assessee are allowed

ITA 970/DEL/2021[2011-12]Status: DisposedITAT Delhi21 Feb 2022AY 2011-12

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

For Appellant: Shri Ajay Wadhwa, AdvocateFor Respondent: Ms. Sarita Kumari, CIT DR
Section 132Section 139Section 142(1)Section 143(3)Section 144Section 153ASection 292C

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘E’ : NEW DELHI) BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER and DR. B.R.R. KUMAR, ACCOUNTANT MEMBER (THROUGH VIDEO CONFERENCE) ITA Nos.968, 969, 970 & 971/Del./2021 (ASSESSMENT YEARS : 2009-10, 2010-11, 2011-12 & 2012-13) Shri Om Prakash Jakhotia, vs. ACIT, CC – 26, 3 – 6, 323, Basheerbagh, New Delhi. Hyderabad – 500 029 (Telangana). (PAN : ABSPJ3944P) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Ajay Wadhwa, Advocate Ms. Bharti Sharma, Advcoate Ms. Vanshika Taneja, Advocate REVENUE BY : Ms. Sarita Kumari, CIT DR Date of Hearing : 13.01.2022 Date of Order :…

Om Prakash Jakhotia, Telangna vs. ACIT, CC-26, New Delhi

The appeals of the assessee are allowed

ITA 969/DEL/2021[2010-11]Status: DisposedITAT Delhi21 Feb 2022AY 2010-11

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

For Appellant: Shri Ajay Wadhwa, AdvocateFor Respondent: Ms. Sarita Kumari, CIT DR
Section 132Section 139Section 142(1)Section 143(3)Section 144Section 153ASection 292C

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘E’ : NEW DELHI) BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER and DR. B.R.R. KUMAR, ACCOUNTANT MEMBER (THROUGH VIDEO CONFERENCE) ITA Nos.968, 969, 970 & 971/Del./2021 (ASSESSMENT YEARS : 2009-10, 2010-11, 2011-12 & 2012-13) Shri Om Prakash Jakhotia, vs. ACIT, CC – 26, 3 – 6, 323, Basheerbagh, New Delhi. Hyderabad – 500 029 (Telangana). (PAN : ABSPJ3944P) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Ajay Wadhwa, Advocate Ms. Bharti Sharma, Advcoate Ms. Vanshika Taneja, Advocate REVENUE BY : Ms. Sarita Kumari, CIT DR Date of Hearing : 13.01.2022 Date of Order :…

Om Prakash Jakhotia, Telangna vs. ACIT, CC-26, New Delhi

The appeals of the assessee are allowed

ITA 968/DEL/2021[2009-10]Status: DisposedITAT Delhi21 Feb 2022AY 2009-10

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

For Appellant: Shri Ajay Wadhwa, AdvocateFor Respondent: Ms. Sarita Kumari, CIT DR
Section 132Section 139Section 142(1)Section 143(3)Section 144Section 153ASection 292C

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘E’ : NEW DELHI) BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER and DR. B.R.R. KUMAR, ACCOUNTANT MEMBER (THROUGH VIDEO CONFERENCE) ITA Nos.968, 969, 970 & 971/Del./2021 (ASSESSMENT YEARS : 2009-10, 2010-11, 2011-12 & 2012-13) Shri Om Prakash Jakhotia, vs. ACIT, CC – 26, 3 – 6, 323, Basheerbagh, New Delhi. Hyderabad – 500 029 (Telangana). (PAN : ABSPJ3944P) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Ajay Wadhwa, Advocate Ms. Bharti Sharma, Advcoate Ms. Vanshika Taneja, Advocate REVENUE BY : Ms. Sarita Kumari, CIT DR Date of Hearing : 13.01.2022 Date of Order :…

Vikas Shipping Corporation v. UOI (86 Taxmann.com 68) — Cited in 4 Judgments | BharatTax