1. Vinbros & Co Ltd. v. ITO

110 ITD 185Income Tax Appellate Tribunal#21988 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2020.

Judgments citing 1. Vinbros & Co Ltd. v. ITO

ACIT 1(1), Mumbai vs. Hindustan Petroleum Corporation Ltd, Mumbai

In the result the appeal of the revenue is dismissed

ITA 5537/MUM/2011[2007-08]Status: DisposedITAT Mumbai06 Mar 2020AY 2007-08

Bench: Shri Pramod Kumar (Vp) & Shri Ram Lal Negi (Jm) Assessment Year: 2007-08 Hindustan Petroleum Corporation The Addl. Commissioner Of Limited, Income Tax, 17, Jamshedji Tata Road, Range 1 (1), Mumbai - 400020 Vs. Mumbai Pan: Aaach1118B (Appellant) (Respondent) & Assessment Year: 2007-08 The Acit-1(1), M/S Hindustan Petroleum Room No. 579, Aayakar Bhavan, Corporation Limited, Mumbai – 20 17, Jamshedji Tata Road, Vs. Mumbai - 400020 Pan: Aaach1118B (Appellant) (Respondent)

For Appellant: Ms. Aarti Sathe (ARs)For Respondent: Shri B. Srinivas (CIT DR)
Section 143Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “H”, MUMBAI BEFORE SHRI PRAMOD KUMAR (VP) AND SHRI RAM LAL NEGI (JM) Assessment Year: 2007-08 Hindustan Petroleum Corporation The Addl. Commissioner of Limited, Income Tax, 17, Jamshedji Tata Road, Range 1 (1), Mumbai - 400020 Vs. Mumbai PAN: AAACH1118B (Appellant) (Respondent) & Assessment Year: 2007-08 The ACIT-1(1), M/s Hindustan Petroleum Room No. 579, Aayakar Bhavan, Corporation Limited, Mumbai – 20 17, Jamshedji Tata Road, Vs. Mumbai - 400020 PAN: AAACH1118B (Appellant) (Respondent) Shri P.J. Pardiwala & Assessee by : Ms. Aarti Sathe (ARs) Revenue by : Sh…

Hindustan Petroleum Corporaiton Ltd, Mumbai vs. Addl CIT RG 1(1), Mumbai

In the result the appeal of the revenue is dismissed

ITA 4946/MUM/2011[2007-08]Status: DisposedITAT Mumbai06 Mar 2020AY 2007-08

Bench: Shri Pramod Kumar (Vp) & Shri Ram Lal Negi (Jm) Assessment Year: 2007-08 Hindustan Petroleum Corporation The Addl. Commissioner Of Limited, Income Tax, 17, Jamshedji Tata Road, Range 1 (1), Mumbai - 400020 Vs. Mumbai Pan: Aaach1118B (Appellant) (Respondent) & Assessment Year: 2007-08 The Acit-1(1), M/S Hindustan Petroleum Room No. 579, Aayakar Bhavan, Corporation Limited, Mumbai – 20 17, Jamshedji Tata Road, Vs. Mumbai - 400020 Pan: Aaach1118B (Appellant) (Respondent)

For Appellant: Ms. Aarti Sathe (ARs)For Respondent: Shri B. Srinivas (CIT DR)
Section 143Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “H”, MUMBAI BEFORE SHRI PRAMOD KUMAR (VP) AND SHRI RAM LAL NEGI (JM) Assessment Year: 2007-08 Hindustan Petroleum Corporation The Addl. Commissioner of Limited, Income Tax, 17, Jamshedji Tata Road, Range 1 (1), Mumbai - 400020 Vs. Mumbai PAN: AAACH1118B (Appellant) (Respondent) & Assessment Year: 2007-08 The ACIT-1(1), M/s Hindustan Petroleum Room No. 579, Aayakar Bhavan, Corporation Limited, Mumbai – 20 17, Jamshedji Tata Road, Vs. Mumbai - 400020 PAN: AAACH1118B (Appellant) (Respondent) Shri P.J. Pardiwala & Assessee by : Ms. Aarti Sathe (ARs) Revenue by : Sh…

Hindustan Petroleum Corporation Ltd, Mumbai vs. Addl CIT RG 1(1), Mumbai

In the result we affirm the order of ld CIT(A) id affirmed and

ITA 5378/MUM/2010[2006-07]Status: DisposedITAT Mumbai09 Oct 2019AY 2006-07

Bench: Shri Shamim Yahya () & Shri Pawan Singh () Hindustan Petroleum The Addl.Cit, Range-1(1), Corporation Ltd., Mumbai 17, Jamashedji Tata Road, V/S Mumbai-400 020 Pan: Aaach1118B Appellant Respondent

Section 14ASection 37Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “H”, MUMBAI BEFORE SHRI SHAMIM YAHYA (ACCOUNTANT MEMBER) AND SHRI PAWAN SINGH (JUDICIAL MEMBER) Hindustan Petroleum The Addl.CIT, Range-1(1), Corporation Ltd., Mumbai 17, Jamashedji Tata Road, v/s Mumbai-400 020 PAN: AAACH1118B APPELLANT RESPONDENT ITA No. 5702& 5705 /Mum/2010 (Assessment Year : 2006-07) The Addl.CIT, Range-1(1), Hindustan Petroleum Corporation Mumbai Ltd,17, Jamashedji Tata Road, vs Mumbai-400 020 PAN: AAACH1118B APPELLANT RESPONDENT Assessee by Shri PJ Pardiwalla & Ms. Aarti Sathe Revenue by Shri B Sriniwas, CIT-DR Date of hearing 05-08-201…