← All Phrases

“Section 65(105)”

Section References (mined)Section 65Section 65(105)9 judgments

Judgments citing Section 65(105)

DCIT, Central Circle-1, New Delhi vs. Sahara Prime City Ltd., Lucknow

In the result all the appeals preferred by the Revenue stand dismissed

ITA 6455/DEL/2019[2016-17]Status: DisposedITAT Delhi31 Oct 2023AY 2016-17

Bench: Shri Kul Bharat & Shri M. Balaganesha.Y. 2009-10 A.Y. 2010-11 A.Y. 2011-12 A.Y. 2012-13 A.Y. 2013-14 A.Y. 2014-15 A.Y. 2015-16 A.Y. 2016-17

levy of service tax, service tax on renting of immovable properties was introduced by the Finance Act, 2007 by inserting clause (zzzz) in section 65(105) of the Finance Act, 1994 with effect from 1st June 2007. However, this levy of service tax was challenged in various writ petitions throughout

DCIT, Central Circle-1, New Delhi vs. Sahara Prime City Ltd., Lucknow

In the result all the appeals preferred by the Revenue stand dismissed

ITA 5659/DEL/2018[2015-16]Status: DisposedITAT Delhi31 Oct 2023AY 2015-16

Bench: Shri Kul Bharat & Shri M. Balaganesha.Y. 2009-10 A.Y. 2010-11 A.Y. 2011-12 A.Y. 2012-13 A.Y. 2013-14 A.Y. 2014-15 A.Y. 2015-16 A.Y. 2016-17

levy of service tax, service tax on renting of immovable properties was introduced by the Finance Act, 2007 by inserting clause (zzzz) in section 65(105) of the Finance Act, 1994 with effect from 1st June 2007. However, this levy of service tax was challenged in various writ petitions throughout

ACIT, Central Circle-1, New Delhi vs. Sahara Prime City Ltd., Lucknow

In the result all the appeals preferred by the Revenue stand dismissed

ITA 5506/DEL/2017[2014-15]Status: DisposedITAT Delhi31 Oct 2023AY 2014-15

Bench: Shri Kul Bharat & Shri M. Balaganesha.Y. 2009-10 A.Y. 2010-11 A.Y. 2011-12 A.Y. 2012-13 A.Y. 2013-14 A.Y. 2014-15 A.Y. 2015-16 A.Y. 2016-17

levy of service tax, service tax on renting of immovable properties was introduced by the Finance Act, 2007 by inserting clause (zzzz) in section 65(105) of the Finance Act, 1994 with effect from 1st June 2007. However, this levy of service tax was challenged in various writ petitions throughout

ACIT, New Delhi vs. M/S. Sahara Prime City Ltd., Lucknow

In the result all the appeals preferred by the Revenue stand dismissed

ITA 6054/DEL/2016[2013-14]Status: DisposedITAT Delhi31 Oct 2023AY 2013-14

Bench: Shri Kul Bharat & Shri M. Balaganesha.Y. 2009-10 A.Y. 2010-11 A.Y. 2011-12 A.Y. 2012-13 A.Y. 2013-14 A.Y. 2014-15 A.Y. 2015-16 A.Y. 2016-17

levy of service tax, service tax on renting of immovable properties was introduced by the Finance Act, 2007 by inserting clause (zzzz) in section 65(105) of the Finance Act, 1994 with effect from 1st June 2007. However, this levy of service tax was challenged in various writ petitions throughout

ACIT, New Delhi vs. M/S. Sahara Prime City Ltd., Lucknow

In the result all the appeals preferred by the Revenue stand dismissed

ITA 5601/DEL/2016[2012-13]Status: DisposedITAT Delhi31 Oct 2023AY 2012-13

Bench: Shri Kul Bharat & Shri M. Balaganesha.Y. 2009-10 A.Y. 2010-11 A.Y. 2011-12 A.Y. 2012-13 A.Y. 2013-14 A.Y. 2014-15 A.Y. 2015-16 A.Y. 2016-17

levy of service tax, service tax on renting of immovable properties was introduced by the Finance Act, 2007 by inserting clause (zzzz) in section 65(105) of the Finance Act, 1994 with effect from 1st June 2007. However, this levy of service tax was challenged in various writ petitions throughout

ACIT, New Delhi vs. M/S. Sahara Prime City Ltd., Lucknow

In the result all the appeals preferred by the Revenue stand dismissed

ITA 3234/DEL/2016[2011-12]Status: DisposedITAT Delhi31 Oct 2023AY 2011-12

Bench: Shri Kul Bharat & Shri M. Balaganesha.Y. 2009-10 A.Y. 2010-11 A.Y. 2011-12 A.Y. 2012-13 A.Y. 2013-14 A.Y. 2014-15 A.Y. 2015-16 A.Y. 2016-17

levy of service tax, service tax on renting of immovable properties was introduced by the Finance Act, 2007 by inserting clause (zzzz) in section 65(105) of the Finance Act, 1994 with effect from 1st June 2007. However, this levy of service tax was challenged in various writ petitions throughout

ACIT, New Delhi vs. M/S. Sahara Prime City Ltd., Lucknow

In the result all the appeals preferred by the Revenue stand dismissed

ITA 72/DEL/2014[2010-11]Status: DisposedITAT Delhi31 Oct 2023AY 2010-11

Bench: Shri Kul Bharat & Shri M. Balaganesha.Y. 2009-10 A.Y. 2010-11 A.Y. 2011-12 A.Y. 2012-13 A.Y. 2013-14 A.Y. 2014-15 A.Y. 2015-16 A.Y. 2016-17

levy of service tax, service tax on renting of immovable properties was introduced by the Finance Act, 2007 by inserting clause (zzzz) in section 65(105) of the Finance Act, 1994 with effect from 1st June 2007. However, this levy of service tax was challenged in various writ petitions throughout

DCIT, New Delhi vs. M/S. Sahara Prime City Ltd., Lucknow

In the result all the appeals preferred by the Revenue stand dismissed

ITA 6242/DEL/2013[2009-10]Status: DisposedITAT Delhi31 Oct 2023AY 2009-10

Bench: Shri Kul Bharat & Shri M. Balaganesha.Y. 2009-10 A.Y. 2010-11 A.Y. 2011-12 A.Y. 2012-13 A.Y. 2013-14 A.Y. 2014-15 A.Y. 2015-16 A.Y. 2016-17

levy of service tax, service tax on renting of immovable properties was introduced by the Finance Act, 2007 by inserting clause (zzzz) in section 65(105) of the Finance Act, 1994 with effect from 1st June 2007. However, this levy of service tax was challenged in various writ petitions throughout

DCIT, Circle- 1(1), Gurgaon vs. Cinepolis India Pvt. Ltd. (Successor to Fun Multiplex Pvt. Ltd.), Gurgaon

In the result Revenue’s appeal as well as assessee’s cross-objection stand dismissed

ITA 4021/DEL/2018[2014-15]Status: DisposedITAT Delhi30 Aug 2023AY 2014-15

Bench: Shri Kul Bharat & Dr. B.R.R. Kumarassessment Year: 2014-15

Supreme Court against the order of Delhi and other High Courts that had upheld the constitutional validity of amendment made to section 65(105)(zzzz) of the Finance Act in connection with the levy of service tax on renting of immovable property are pending before the Hon’ble Supreme Court