DCIT Vs M/s. Tulip Star Hotels Ltd. Indra Palace

Income Tax Appellate Tribunal (Delhi D Bench) 3 Jun 2019 Income Tax Appeal No. 4126/Del Of 2011 (2019) 06 ITAT CK 0099
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 4126/Del Of 2011

Hon'ble Bench

Prashant Maharishi (AM); Amit Shukla, J

Advocates

Sugandha Sharma, Shashwat Bajpai, Sharad Agarwal

Final Decision

Dismissed

Acts Referred
  • Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(4)

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2019) 06 ITAT CK 0099
  • Coram: Prashant Maharishi (AM); Amit Shukla, J
  • Bench: Division Bench
  • Advocates: Sugandha Sharma, Shashwat Bajpai, Sharad Agarwal
  • Result: Dismissed
Referenced Acts & Sections
  • Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(4)
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.