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“Section 272(2)(k)”

Section References (mined)Section 272Section 272(2)(k)6 judgments

Judgments citing Section 272(2)(k)

Soil & Water Consevation Department, Latur vs. Joint Commissioner of Income Tax(TDS), Range-Nashik, Nashik

In the result, the appeal filed by the assessee is allowed

ITA 41/PUN/2024[2012-13]Status: DisposedITAT Pune03 Jun 2024AY 2012-13

Bench: Shri Inturi Rama Rao & Ms. Astha Chandraआयकर अपील सं. / Ita No.41/Pun/2024 "नधा"रण वष" Assessment Year : 2012-13

For Appellant: NoneFor Respondent: Shri Sourabh Nayak
Section 200(3)Section 272(2)(k)Section 272A(2)(k)

IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND Ms. ASTHA

Velvet Apple Hotels P.Ltd, Delhi vs. Add, CIT, Range-51, New Delhi

In the result, these appeals of the assessee are allowed for statistical

ITA 2292/DEL/2018[2011-12]Status: DisposedITAT Delhi09 Oct 2023AY 2011-12

Bench: The Ao. He Undertook To Cooperate At The Level Of Ao.

For Appellant: Shri Nirbhay Mehta, AdvocateFor Respondent: Shri P.N. Barnwal, CIT DR
Section 272(2)(k)Section 272A(2)(k)

IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘F’ : NEW DELHI) SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER and SHRI YOGESH KUMAR

Velvet Apple Hotels P.Ltd, Delhi vs. Add, CIT, Range-51, New Delhi

In the result, these appeals of the assessee are allowed for statistical

ITA 2291/DEL/2018[2010-11]Status: DisposedITAT Delhi09 Oct 2023AY 2010-11

Bench: The Ao. He Undertook To Cooperate At The Level Of Ao.

For Appellant: Shri Nirbhay Mehta, AdvocateFor Respondent: Shri P.N. Barnwal, CIT DR
Section 272(2)(k)Section 272A(2)(k)

IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘F’ : NEW DELHI) SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER and SHRI YOGESH KUMAR

Velvet Apple Hotels P.Ltd, Delhi vs. Add, CIT, Range-51, New Delhi

In the result, these appeals of the assessee are allowed for statistical

ITA 2290/DEL/2018[2009-10]Status: DisposedITAT Delhi09 Oct 2023AY 2009-10

Bench: The Ao. He Undertook To Cooperate At The Level Of Ao.

For Appellant: Shri Nirbhay Mehta, AdvocateFor Respondent: Shri P.N. Barnwal, CIT DR
Section 272(2)(k)Section 272A(2)(k)

IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘F’ : NEW DELHI) SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER and SHRI YOGESH KUMAR

Govt. Senior Secondary School, Bhiwani vs. JCIT, TDS Range, Karnal

In the result, all the appeals filed by the assessees are allowed

ITA 6076/DEL/2018[2010-11]Status: DisposedITAT Delhi13 Jan 2022AY 2010-11

Bench: Shri R.K. Panda & Ms. Suchitra Kamble

Section 154Section 200ASection 234ESection 272(2)(k)Section 272A(2)(K)

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘C’: NEW DELHI (Through Video Conferencing) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER

Govt. Senior Secondary School, Bhiwani vs. JCIT, TDS Range, Karnal

In the result, all the appeals filed by the assessees are allowed

ITA 6075/DEL/2018[2008-09]Status: DisposedITAT Delhi13 Jan 2022AY 2008-09

Bench: Shri R.K. Panda & Ms. Suchitra Kamble

Section 154Section 200ASection 234ESection 272(2)(k)Section 272A(2)(K)

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘C’: NEW DELHI (Through Video Conferencing) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER