Rhine Energy LLP Vs Assessment Unit, Income Tax Department
.... of Buffet dinner, liquor and Government taxes etc.. The appellant claimed expenditure as revenue exclusively for purpose of business liable under section 37(1) of the Act. Learned AO held that Government is discouraging consumption of alcohol. The assessee claimed Rs. 1,04,318/- on account of p ...
Income Tax Appellate Tribunal (Delhi F Bench)
Backbase Europe BV Vs ACIT
.... ACIT failed to appreciate that there was no proper opportunity given before passing the impugned order/DRP order and any order passed in violation of the principles of natural justice is nullity in law.” 3. The Assessee is a tax resident of Netherlands and holds a valid tax residency certif ...
Income Tax Appellate Tribunal (Delhi D Bench)
Veena Singh Vs ACIT
.... absolute, while granting the approval u/s 153D of the Act, the Additional Commissioner of Income Tax in Para 3 mentioned as under:- “Office notice indicating additions in relevant assessment years should be indicated In all Assessment Yean,. A.0 to certify about perusal and verification of ...
Income Tax Appellate Tribunal (Delhi F Bench)
Reliance General Insurance Company Ltd. Vs Deva Ram
.... Licensing Authority Jhansi. 9. In support of their contention, both sides have relied on various judgments, in particular, the respondent has relied on the judgment of the Hon’ble Supreme Court in Rishi Pal Singh Vs. New India Assurance Co. Ltd. & Ors., Civil Appeal No. 4919 of 2022 ...
National Consumer Disputes Redressal Commission
Oriental Insurance Co. Ltd Vs Bhola Singh
.... t the respondent/complainant is the registered owner of the Tata truck with registration number CG. 04JA/5180, and the relevant permit for the vehicle was issued by the Regional Transport Office (RTO) valid from 25.10.2007 to 24.10.2012 for the transportation of public goods. According to the ce ...
National Consumer Disputes Redressal Commission
Rajasthan Housing Board & Anr Vs Arjun Singh Choudhary
.... 6% p.a. was paid as per the Scheme for the delay in handing over possession of the flat and, therefore, no dispute can be raised on this count of delay. (vi) The complainant did not raise any objection at the time of taking the possession regarding construction of the flat and inspection of ...
National Consumer Disputes Redressal Commission
M/s Mahatma Gandhi Mission Hospital Vs Parshuram Landge
.... s and introduced new issues, such as questioning handwriting, lacking adequate evidence or legal basis. iv. The District Forum provided detailed findings regarding the timeline of events surrounding the snake bite incident and subsequent treatment. While acknowledging the absence of specif ...
National Consumer Disputes Redressal Commission
Kelbinson Sangma Vs State Of Meghalaya
.... in this matter is produced before this Court today however some more time is sought for a detailed report to be placed before this Court, particularly with regard to the antecedents of the petitioner. On prayer made the same is allowed. Let the said detailed report be filed within the nex ...
Meghalaya High Court At Shillong
Union Bank of India Vs Boddu Ganesh, S/o Late Veeraiah
.... the successful auction purchaser with a vested right? (c) What is the impact of the amended Section 13(8) of the SARFAESI Act on the Borrowers' right of redemption in an auction conducted under the SARFAESI Act? Or in other words, what is the effect of amendment to Section 13 (8) of th ...
Debts Recovery Appellate Tribunal, Kolkata Bench
Tata Hitachi Construction Machinery Co. Pvt. Ltd Vs G.S. Atwal & Co. (Engineering) Pvt. Ltd
.... raying for condonation of 60 days delay in filing the Appeal. The order impugned was passed on 18.10.2023 and this Appeal has been e-filed on 19.01.2024. Our jurisdiction to condone the delay is only limited to 15 days as per Section 61 sub-Section (2) proviso. Hence, 60 days delay cannot b ...
National Company Law Appellate Tribunal New Delhi
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!