Capital Co-operative Thrift and Credit Society Vs ITO, Ward 40(4), Delhi and Ors.
.... the Banks, other than Banks in the nature of Co-op. Society is under question. We notice that the issue is squarely covered against the assessee by the judgment of the Hon’ble Delhi High Court in the case of Mantola Co-operative Thrift & Credit Society Ltd. vs. CIT (2014) 90 CCH 0075 Delhi ...
Income Tax Appellate Tribunal (Delhi B Bench)
Shastri Lal Vs Income Tax Officer, Ward-4(1), Gurgaon
.... 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, Karnal vs. ACIT pronounced on 08.12.2022 for AY 2011-12 wherein pla ...
Income Tax Appellate Tribunal (Delhi SMC Bench)
Dilbag Singh Vs Income Tax Officer, Rohtak, Haryana
.... required the assessee to 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 ca ...
Income Tax Appellate Tribunal (Delhi SMC Bench)
Pr. Commissioner Of Income Tax 4 Vs International Coal Ventures Pvt. Ltd
.... provision of any plant, which cannot be made profitable for a lengthy period, the company may— (a) pay interest on so much of that share capital as is for the time being paid up, for the period and subject to the conditions and restrictions mentioned in sub-sections (2) to (7); and ( ...
Delhi High Court
Bank Of Rajasthan Ltd Vs Commissioner of Income Tax
.... income of the business i.e. income from the business including the income from the securities. 5. The relevant section of the Act which deals with the matter of set off of losses in computing the aggregate income is Section 24. The relevant part of it, before the Finance Act, 1955, read: ...
Supreme Court Of India
Veena Shah Vs Pr. CIT, Rohtak
.... nsation is in excess of the sum which the Collector did award as compensation, the award of the Court may direct that the Collector shall pay interest on such excess at the rate of [nine per centum] per annum from the date on which he took possession of the land to the date of payment of such ex ...
Income Tax Appellate Tribunal (Delhi G Bench)
Dy.CIT Vs Sandeep Bajaj
.... he relied upon the following case laws: - -PCIT V Pioneer Town Planners Pvt. Ltd. ITA No 91/2019 Delhi High Court. -Experion Developers Pvt Ltd. V ACIT [2020] 422 ITR 355 (Del) -PCIT v. Meenakshi Overseas Ltd. (ITA No. 692/2016) Delhi. 7. In rejoinder, the AR has submitted t ...
Income Tax Appellate Tribunal (Delhi G Bench)
Active Securities Ltd Vs ITO
.... the decision of the Hon'ble Supreme Court in the case of Karanpura Development Co. Ltd. vs. CIT: 44 ITR 362, wherein, according to ld. AR, under similar circumstances, the Court while characterizing the assessee as a trader, held that rental income earned from letting out of the property would be ...
Income Tax Appellate Tribunal (Delhi A Bench)
Microsoft India (R & D)Private Limited. Vs Deputy Commissioner Of Income Tax
.... arlier years as also in subsequent years in favour of the assessee. Therefore, there is no reason for us to deviate from the same in the absence of any fresh adverse material in the records. Accordingly the modified ground No.1, 2.1 and 2.2 are decided in favour of the assessee with the direction ...
Income Tax Appellate Tribunal (Delhi I Bench)
Motherson Sumi Systems Limited Vs DCIT
.... ted experimental economic legislation but on that account alone it cannot be struck down as invalid. 37. On the above legal position discussed by us, we are of the opinion that the Respondent assessee was entitled to 100% exemption or deduction under Section 10-A of the Act in respect of th ...
Income Tax Appellate Tribunal (Delhi I Bench)
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