Singh & Co. Vs ITO
.... of information received from the Investigation Wing of the Department. Be that as it may, qua the present controversy, it would suffice to note that the assessee was found to have turnover of business in excess of the threshold limit as prescribed under section 44AB of the Act and therefore, its ...
Income Tax Appellate Tribunal (Delhi G Bench)
Sarla Devi Bajaj Vs DCIT
.... ench and in particular the decision dated 19.9.2022 in the case of M/s Brandix Mauritius Holdings Ltd. Vs. DCIT 2022 (11) TMI 34, which has been confirmed by the Hon’ble Delhi Court in the case of CIT (International Taxation-1), New Delhi vs. M/s Brandix Mauritius Holdings Ltd. 2023 (4) TMI 579. ...
Income Tax Appellate Tribunal (Delhi G Bench)
M/S Shubh Aryaman Ispat Vs Dy. Commissioner Of Income Tax
.... and the law laid down by the Hon’ble Supreme Court in NTPC vs. CIT (Supra), we allow the introduction of additional ground as prayed. 8. Coming to the merits, of the ground as introduced, the issue is no longer res integra, as it is covered by several decisions of the coordinate Bench and i ...
Income Tax Appellate Tribunal (Delhi G Bench)
Satinder Paul Gupta (Through Sahil Gupta Vs DCIT
.... in accordance with law. 6. We have considered the rival submissions and perused the record. Ostensibly, in the income tax computation sheet annexed to the assessment order dated 20.10.2017, the total tax and interest payable is computed at Rs. 5,61,080/- inter alia, including interest charg ...
Income Tax Appellate Tribunal (Delhi G Bench)
Sharda Devi Bajaj Vs DCIT
.... tion of law arising from the facts which are on record, in the assessment proceedings, there is no reason, why such a question should not be allowed to be raised. Considering the circumstances and the law laid down by the Hon’ble Supreme Court in NTPC vs. CIT (Supra), we allow the introduction of ...
Income Tax Appellate Tribunal (Delhi G Bench)
Sushma Arya And Ors Vs Palmview Overseas Ltd. And Ors
.... y an interim award by filing an application under section 31(6) read with section 32(2)(c) of the 1996 Act on the ground that the continuation of the proceedings has become unnecessary or impossible. The contention is based on the evidence of Mr. Sunil Jain who has been examined by the claimant- ...
Bombay High Court
Guljar Bano Patel Vs Jayraj Devidas And Ors
.... nishable under Section 326, 323, 324, 114 read with Section 34 of IPC registered with Kashimira Police Station and was released on bail on 28.06.2019. He, therefore, submits that no steps could be taken for filing the petition. He submits that documents as referred to in the order dated 07.04.20 ...
Bombay High Court
Viva Hall Mark �E� Wing Cooperative Housing Society Ltd Vs State Of Maharashtra And Ors
.... Rupal Co-operative Housing Society Ltd. Vs. Rupal Builders and Ors. 2011(5) Bom.C.R. 561 and (vi) Pioneer Urban Land and Infrastructure Ltd. Vs. Govindan Raghavan AIR 2019 SC 1779 in order to submit that the Competent Authority namely the DDR has only to look into the compliance of Section 8 and ...
Bombay High Court
Nivrutii Sahadu Ghorpade And Anr Vs State of Maharashtra Thr
.... ers by the Collector on 14.07.2011 for a period of two years on a yearly basis inter alia on condition of personal cultivation which condition has been complied with by the Petitioners which is apparent from the report of the Tahsildar, Dindori dated 20.01.2014. He therefore, submitted that priv ...
Bombay High Court
Piraji Rakhmaji Dhobale And Anr Vs Baban Dadabhau Dhobale And Ors.
.... learned counsel for the Petitioners has submitted that the decree had attained finality till this Court when the second appeal was dismissed and the ME No. 1719 was recorded as per order passed in the execution Proceedings for Execution of the partition decree. It is submitted that the Responden ...
Bombay High Court
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!
