Madhya Pradesh Poorva Kshetra Vidyut Vitaran Co. Ltd. Vs Commissioner, Central Excise & CGST, Jabalpur
.... 2. Short payment of service tax of Rs. 42,188/- for the period from June 2015 to September 2015. Tax already paid. Demand completely time barred 3. Short payment of Swacch Bharat Cess (SBC) of Rs. 22,344/- f ...
Customs, Excise And Service Tax Appellate, New Delhi
M/s. Bridge & Roof Co. (India) Ltd. Vs Commissioner of Central GST & Central Excise, Jodhpur
.... copy thereof is affixed in the manner provided in sub-section (1). On perusal of the aforesaid amended provision, it is clear that after the words "sending it by registered post with acknowledgment due" the words i.e. "or by speed post with proof of delivery" has been in ...
Customs, Excise And Service Tax Appellate, New Delhi
Anil Kumar Bhatia Vs Income Tax Officer, Ward-1, Panipat, Haryana
.... show cause as to why an appropriate order under section 263 of the Act be not passed. In response the assessee submitted that the amount received under section 28 of Land Acquisition Act is exempt from tax relying on the decision of Delhi Bench of the Tribunal in the case of Shri Puneet Singh, ...
Income Tax Appellate Tribunal (Delhi SMC Bench)
Bimla Devi Pro. M/s. Sh. Krishna Cotton & Oil Mills Vs DCIT Central Circle -1 Gurgaon
.... ing so, also stated that since no return of income has been filed by the assessee, there is no requirement for issuance of notice u/s.143(2) of the Act by the learned AO. 6. In view of our aforesaid observations that return has indeed been filed by the assessee in response to notice u/s. 14 ...
Income Tax Appellate Tribunal (Delhi A Bench)
GoDaddy.com, LLC Vs ACIT, Circle 1(3)(1), International Taxation, New Delhi
.... signing, SSL certification services and sale of on-demand products Indian customers. The Appellant had claimed that the income earned by it from provision of non-domain services was not chargeable to tax in India in accordance with the provisions of the Act read with India-USA DTAA. However, in ...
Income Tax Appellate Tribunal (Delhi D Bench)
Mr. Anoor K. Prakasam Vs The Authorised Officer State Bank Of India
.... t upon the above discussion, it is obvious that provisions of Section 5 of the Limitation Act would apply with full force and are available for making a prayer for condonation of delay before the DRT in applications u/S.17(1) which are filed after expiry of 45 days. 9. This Court is bolster ...
Debts Recovery Appellate Tribunal, Chennai Bench
State of Gujarat Versus Vs Pitambarbhai Somabhai Harijan & Anr.
.... 15. Panchnama of scene of offense shown by accused No.1 37 16. Panchnama of body of accused No.2 40 17. Panchama of seizure of ...
Gujarat High Court
Salim @ Fantiya @ Pachas Gram S/O Rauf Shaikh Thro Naim Rauf Shaikh Versus Vs State of Gujarat & Ors.
.... e activities of the detenue could be termed to be acting in a manner ‘prejudicial to the maintenance of public order’. In our opinion, the said offences do not have any bearing on the maintenance of public order. In this connection, we may refer to the decision of the Apex Court in the case of P ...
Gujarat High Court
Sadik @ Sajidbhai @ Khanderao Husenmiya Saiyed Thro Saiyed Mohmed Arif Husenmiya Versus Vs State of Gujarat & Ors.
.... se of Pushkar Mukherjee Vs. State of Bengal, 1969 (1) SCC 10 held and observed that mere disturbance of law and order leading to detention order is thus not necessarily sufficient for action under preventive detention Act. Paras-17 & 18 are relevant to refer, which read thus: “17. In th ...
Gujarat High Court
Mohammad Farid @ Bhaylu Faimkhan Pathan Thro Momin Ejaj Vajirbhai Versus Vs State of Gujarat & Ors.
.... he case of Pushkar Mukherjee Vs. State of Bengal, 1969 (1) SCC 10 held and observed that mere disturbance of law and order leading to detention order is thus not necessarily sufficient for action under preventive detention Act. Paras-17 & 18 are relevant to refer, which read thus: “17. ...
Gujarat High Court
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