M/s. Legend Steel Pvt. Limited Vs Union Of India And Others
.... the central issue in the pending appeal or the grievance of the Petitioner regarding the order passed by the AO. The impugned order in short is without reasons and is therefore unsustainable in law.” (emphasis supplied) He submits, the matter went to the Supreme Court. It was dealt wit ...
Orissa High Court
Adhiraj Cements Vs Union Of India
.... id two judgments is that the provisions of Section 220(6) of the Income Tax Act provides sufficient discretion with the authorities on an application seeking waiver of the pre-deposit at the time of filing of the appeal. The judgments further would give a clear indication that upon an applicatio ...
Chhattisgarh High Court
Aerens Jai Realty Pvt. Ltd. Vs ACIT
.... s of the assessee is appearing as 5th floor, 5th Avenue, Dhole Patil Road, Pune. The Assessing Officer even though issued notice u/s. 153A to the assessee at the address 111/112, Anil Complex, New Link Road, Near Regency Marriage Hall, Ulhasnagar-2, on 29.10.2010, the assessee in reply thereto m ...
Income Tax Appellate Tribunal (Delhi A Bench)
Thrissur Expressway Limited Vs Income Tax Officer
.... sed under Section 154 of the Act. However, petitioner has not paid the outstanding dues as per the intimation as rectified. Therefore, 2nd respondent has issued the impugned garnishee notice dated 17.11.2022. 6. Faced with such a situation, petitioner has filed stay petition on 03.01.2023 ...
High Court For The State Of Telangana:: At Hyderabad
Jankalyan Vinimay Private Limited Vs Deputy Commissioner Of Income Tax, Circle-1(1), Kolkata & Ors.
.... re not given effect to till date, we are of the view that the appeals filed before the Commissioner of Income Tax (Appeals) could be disposed of at an early date and until then, the respondents/department should not take any coercive action against the appellant / assessee for recovery of the in ...
Calcutta High Court (Appellete Side)
M/S.Heera Gold Exim Limited Vs Union Of India And 5 Others
.... eera Foodex Private Limited 2016-2017 236855080171221 17.12.2021 39233/2022 Heera Retail (Hyderabad) Private Limited 2017-2018 258083290181221 18.12 ...
High Court For The State Of Telangana:: At Hyderabad
M/S China Construction Sausum India Pvt. Ltd Vs Deputy Commissioner Of Income Tax Central Circle-17, Delhi & Ors
.... ecovery proceedings. 5.2. This application was moved by the petitioner under Section 220(6) of the Act. 5.3. It is also not disputed that the petitioner has moved an application for review of the aforesaid order, which is pending consideration with respondent no. 2 i.e., Principal C ...
Delhi High Court
Goel Road Carriers Private Limited Vs Assistant Commissioner Of Income Tax Circle-10(2), Delhi & Anr
.... come Tax Circle 22(2), W.P.(C) 6172/2021 and other connected matters, bearing similar facts, has held as under: “9. Having heard learned counsel for the parties, this Court is of the view that the Government is bound to follow the rules and standards they themselves had set on pain of thei ...
Delhi High Court
Seven Seas Hospitality Private Limited Vs Principal Commissioner Of Income Tax Central, Delhi - 3 & Ors.
.... d 29th February, 2016 gives instances like where addition on the same issue has been deleted by the appellate authorities in earlier years or where the decision of the Supreme Court or jurisdictional High Court is in favour of the assessee. 6. In fact the Supreme Court in PCIT vs. M/s LG ...
Delhi High Court
Jitender Nath Vs Central Board Of Direct Taxes And Others
.... en disposed of by the Assessing Officer till date. 3. Mr. Puneet Rai, learned counsel who appears on advance notice states that the Assessing Officer has instructed him to inform this Court that the stay application shall be disposed of by way of a reasoned order in accordance with law with ...
Delhi High Court
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