1. Essar Steel Ltd. v. Additional Commissioner of Income Tax

28 Taxmann.com 232Reported decision2012#20284 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2024.

Judgments citing 1. Essar Steel Ltd. v. Additional Commissioner of Income Tax

Philips Foods India Private Limited, Tuticorin vs. PCIT-1, Madurai

ITA 640/CHNY/2023[2016-17]Status: DisposedITAT Chennai30 Sept 2024AY 2016-17

Bench: Shri Mahavir Singh & Shri Amitabh Shuklaआयकर अपील सं./Ita No. 640/Chny/2023 निर्धारण वर्ष /Assessment Year: 2016-17 Philips Foods India Private Limited, The Principal Commissioner Of Vs. C-75 / 76, Sipcot Industrial Complex, Madathoor, Tuticorin - 628008 [Pan: Aabcp7916Q] Madurai-1 (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Shri Ashik Sha, Ca, Mr.Vinay Jain Ca, Shri Nilay Baran Som, Cit प्रत्यर्थी की ओर से /Revenue By : सुनवाई की तारीख/Date Of Hearing : 05.09.2024 घोषणा की तारीख / Date Of Pronouncement : 30.09.2024 आदेश / Order Per Amitabh Shukla, A.M : This Appeal Is Filed Against The Order Bearing Din & Order No.Itba/Rev/F/Rev5/2022-23/1051684572(1) Dated 30.03.2023 Of The Learned Principal Commissioner Of Income Tax [Herein After “Pcit" For The

For Appellant: Shri Ashik Sha, CA
Section 143(3)Section 263Section 92C

…आयकर अपीलीय अधिकरण, 'डी' न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL 'A' BENCH: CHENNAΙ श्री महावीर सिंह, उपाध्यक्ष एवं श्री अमिताभ शुक्ला, लेखा सदस्य के समक्ष BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 640/Chny/2023 निर्धारण वर्ष /Assessment Year: 2016-17 Philips Foods India Private Limited, The Principal Commissioner of Vs. C-75 / 76, SIPCOT Industrial Complex, Madathoor, Tuticorin - 628008 [PAN: AABCP7916Q] Madurai-1 (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee by : Shri Ashik Sha, CA, Mr.Vinay Jain CA, Shr…

Fusion Jewellery Mfg. Co. P.Ltd, Mumbai vs. Pr CIT 9, Mumbai

ITA 3853/MUM/2017[2010-11]Status: DisposedITAT Mumbai11 May 2023AY 2010-11
For Appellant: Shri Fenil BhattFor Respondent: Dr. Yogesh Kamat
Section 143(3)Section 263Section 57Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL "K" BENCH, MUMBAI SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER Fusion Jewellery Manufacturing Company Private Ltd. Unit No. 32, SFD-1, Seepz++, Seepz Sez, Andheri(East), Mumbai-400096 …………… Appellant [PAN: AAACF7704R] Income Tax Officer, Ward-9(3)(3) Vs Room No. 418, Aaykarbhavan, ……………. Respondent Mumbai-400020 Appearance For the Appellant/Assessee : Shri Fenil Bhatt For the Respondent/Department : Dr. Yogesh Kamat Date : 20.02.2023 Conclusion of hearing : 11.05.2023 Pronouncement of order O R D E R Per Rahul Chaudhary, Judicial Member:…

Jcb India Ltd., New Delhi vs. DCIT, Circle- 13(2), New Delhi

In the result, the appeal is allowed

ITA 519/DEL/2021[2015-16]Status: DisposedITAT Delhi19 Jan 2022AY 2015-16

Bench: Shri G.S. Pannu, Hon’Ble & Shri Saktijit Deyassessment Year: 2014-15 & Assessment Year: 2015-16

Section 143(3)Section 263Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘I-1’ NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE PRESIDENT AND SHRI SAKTIJIT DEY, JUDICIAL MEMBER Assessment Year: 2014-15 And Assessment Year: 2015-16 M/s. JCB India Ltd., Vs. DCIT, B1/1-1, 2nd Floor, Mohan Circle-13(2), Cooperative Industrial Estate, New Delhi Mathura Road, New Delhi PAN :AAACE0078P (Appellant) (Respondent) Appellant by Sh. Vishal Kalra, Advocate Sh. S.S. Tomar, Advocate Sh. Ankit Sahani, Advocate Respondent by Sh. Surender Pal, CIT(DR) Date of hearing 21.12.2021 Date of pronouncement 19.01.2022 ORDER PER SAKTIJIT DEY, JM: By filing these…

Jcb India Ltd., New Delhi vs. DCIT, Circle- 13(2), New Delhi

In the result, the appeal is allowed

ITA 518/DEL/2021[2014-15]Status: DisposedITAT Delhi19 Jan 2022AY 2014-15

Bench: Shri G.S. Pannu, Hon’Ble & Shri Saktijit Deyassessment Year: 2014-15 & Assessment Year: 2015-16

Section 143(3)Section 263Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘I-1’ NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE PRESIDENT AND SHRI SAKTIJIT DEY, JUDICIAL MEMBER Assessment Year: 2014-15 And Assessment Year: 2015-16 M/s. JCB India Ltd., Vs. DCIT, B1/1-1, 2nd Floor, Mohan Circle-13(2), Cooperative Industrial Estate, New Delhi Mathura Road, New Delhi PAN :AAACE0078P (Appellant) (Respondent) Appellant by Sh. Vishal Kalra, Advocate Sh. S.S. Tomar, Advocate Sh. Ankit Sahani, Advocate Respondent by Sh. Surender Pal, CIT(DR) Date of hearing 21.12.2021 Date of pronouncement 19.01.2022 ORDER PER SAKTIJIT DEY, JM: By filing these…

1. Essar Steel Ltd. v. Additional Commissioner of Income Tax (28 Taxmann.com 232) — Cited in 4 Judgments | BharatTax