“Section 143(6)”

Section References (mined)Section 143Section 143(6)3 judgments

PRAGATI POWER CORPORATION LTD,NEW DELHI vs. ACIT, CIRCLE 20(1), NEW DELHI

In the result, the appeal filed by the assessee is partly allowed as indicated above

ITA 1617/DEL/2023[2018-19]Status: DisposedITAT Delhi14 Aug 2024AY 2018-19

Bench: SHRI S.RIFAUR RAHMAN (Accountant Member), SHRI SUDHIR PAREEK (Judicial Member)

Section 115JSection 145(2)Section 32Section 36Section 36(1)(iii)Section 37Section 43ASection 46ASection 80I

Companies Act, more than 50% of the share capital is held by government of NCT of Delhi. As per the provisions of section 143(6) and (7) of the Companies Act, C&AG can conduct a supplementary as well as test audit of the accounts of government company after

JULIUS GERARDUS THEODORUS VAN WIJCK S VAN WIJCK,NETHERLAND vs. DCIT, CIRCLE 3(1)(1), INTERNATIONAL TAXATION, NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 627/DEL/2023[2013-14]Status: DisposedITAT Delhi08 Dec 2023AY 2013-14

Bench: Shri Saktijit Dey, Hon’Ble & Dr. B. R. R. Kumar

For Appellant: Sh. Kunal Pawar, CAFor Respondent: Sh. Vizay B. Vasanta, CIT-DR

Section 143(6)Section 144Section 147Section 148

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’, NEW DELHI Before Shri Saktijit Dey, Hon’ble Vice President & Dr

ITO 10 (3)(1), MUMBAI vs. NEW EMPIRE INFRASTRUCTURE PVT. LTD., MUMBAI

In the result, this appeal by the revenue stands allowed for statistical purposes

ITA 6360/MUM/2019[2014-15]Status: DisposedITAT Mumbai18 Apr 2022AY 2014-15

Bench: Shri Shamim Yahya, Am & Shri Rahul Chaudhary, Jm

Section 131Section 131(1)(d)Section 68

IN THE INCOME TAX APPELLATE TRIBUNAL “B” Bench, Mumbai Before Shri SHAMIM YAHYA, AM & Shri RAHUL CHAUDHARY, JM I.T.A. No.6360/Mum/2019