186 (Mum.) and Dredging International v. Asstt. DIT (IT)

15 Taxmann.com 198Reported decision2011#13451 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2023.

Judgments citing 186 (Mum.) and Dredging International v. Asstt. DIT (IT)

L and T Mhps Turbine Generatiors Private Limited, Mumbai vs. Deputy Commissioner of Income Tax Circle 2(2), Mumbai

In the result, the appeal filed by the assessee is treated as allowed for statistical purposes

ITA 4766/MUM/2017[2010-11]Status: DisposedITAT Mumbai04 Jan 2023AY 2010-11

Bench: Shri B.R. Baskaran (Am) & Shri Rahul Chaudhary (Jm)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘A’ BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Shri Rahul Chaudhary (JM) I.T.A. No. 4766/Mum/2017 (A.Y. 2010-11) Vs. DCIT, Circle-2(2)(1) L&T MHPS Generators Pvt. Ltd. L&T House, 2nd Floor, N.M. Marg Room No. 545 Ballard Estate, Mumbai-400 001. Aayakar Bhavan M.K. Road PAN : AABCL2729F Mumbai-400 020. (Appellant) (Respondent) Assessee by Shri Nitesh Joshi Department by Shri Mehul Jain Date of Hearing 21.11.2022 Date of Pronouncement 04.01.2023 O R D E R Per B.R.Baskaran (AM) :- The assessee has filed this appeal challenging the order dated 07.04.2017 passed…

DCIT, Circle - 8(2), Kolkata vs. M/S. Spml Infra Limited, Kolkata

In the result, this appeal of the Revenue is dismissed

ITA 1950/KOL/2018[2015-16]Status: DisposedITAT Kolkata10 Jul 2020AY 2015-16

Bench: Sri J. Sudhakar Reddy & Sri S.S. Godara)

Section 14ASection 250Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘D’ BENCH, KOLKATA (Virtual Court) (Before Sri J. Sudhakar Reddy, Accountant Member & Sri S.S. Godara, Judicial Member) I.T.A. Nos. 1212, 1410 & 1950/Kol/2018 Assessment Years: 2012-13, 2013-14 & 2015-16 DCIT, Circle-8(2), Kolkata................................................................................................Appellant Vs. M/s. SPML Infra Limited.………………..….....................................................................Respondent [PAN: AADCS 2469 K] Appearances by: Sh. Jayanta Khanra, JCIT, Sr. DR, appeared on behalf of the Revenue. Sh. S.K. Tulsian,…

DCIT, Circle - 8(2), Kolkata vs. M/S. Spml Infra Limited, Kolkata

In the result, this appeal of the Revenue is dismissed

ITA 1410/KOL/2018[2013-14]Status: DisposedITAT Kolkata10 Jul 2020AY 2013-14

Bench: Sri J. Sudhakar Reddy & Sri S.S. Godara)

Section 14ASection 250Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘D’ BENCH, KOLKATA (Virtual Court) (Before Sri J. Sudhakar Reddy, Accountant Member & Sri S.S. Godara, Judicial Member) I.T.A. Nos. 1212, 1410 & 1950/Kol/2018 Assessment Years: 2012-13, 2013-14 & 2015-16 DCIT, Circle-8(2), Kolkata................................................................................................Appellant Vs. M/s. SPML Infra Limited.………………..….....................................................................Respondent [PAN: AADCS 2469 K] Appearances by: Sh. Jayanta Khanra, JCIT, Sr. DR, appeared on behalf of the Revenue. Sh. S.K. Tulsian,…

DCIT, Circle - 8(2), Kolkata vs. M/S. Spml Infra Limited, Kolkata

In the result, this appeal of the Revenue is dismissed

ITA 1212/KOL/2018[2012-13]Status: DisposedITAT Kolkata10 Jul 2020AY 2012-13

Bench: Sri J. Sudhakar Reddy & Sri S.S. Godara)

Section 14ASection 250Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘D’ BENCH, KOLKATA (Virtual Court) (Before Sri J. Sudhakar Reddy, Accountant Member & Sri S.S. Godara, Judicial Member) I.T.A. Nos. 1212, 1410 & 1950/Kol/2018 Assessment Years: 2012-13, 2013-14 & 2015-16 DCIT, Circle-8(2), Kolkata................................................................................................Appellant Vs. M/s. SPML Infra Limited.………………..….....................................................................Respondent [PAN: AADCS 2469 K] Appearances by: Sh. Jayanta Khanra, JCIT, Sr. DR, appeared on behalf of the Revenue. Sh. S.K. Tulsian,…

M/S. Spml Infra Limited, Kolkata vs. DCIT, Circle - 8(2), Kolkata

In the result, the appeal of the assessee in ITA No

ITA 1228/KOL/2018[2011-12]Status: DisposedITAT Kolkata17 Jan 2020AY 2011-12

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1228/Kol/2018 ("नधा"रणवष" / Assessment Year:2011-12)

For Appellant: Shri S.K. Tulsiyan, Advocate & Ms. Lata Goyal, ACAFor Respondent: Shri Radhey Shyam, CIT
Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI S.S.GODARA, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.1228/Kol/2018 ("नधा"रणवष" / Assessment Year:2011-12) M/s SPML Infra Ltd. Vs. DCIT, Circle-8(2), Kolkata 22, Camac Street, Block-A, 3rd Floor, Kolkata-700016 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AADCS 2469 K (Appellant) .. (Respondent) आयकरअपीलसं./ITA No.1211/Kol/2018 ("नधा"रणवष" / Assessment Year: 2011-12) DCIT, Circle-8(2), Kolkata Vs. M/s SPML Infra Ltd. 22, Camac Street, Block-A, 3rd Floor, Kolkata-700016 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AADCS 2469 K (Appellant) .. (Respondent) Ap…

DCIT, Circle - 8(2), Kolkata vs. M/S. Spml Infra Limited, Kolkata

In the result, the appeal of the assessee in ITA No

ITA 1211/KOL/2018[2011-12]Status: DisposedITAT Kolkata17 Jan 2020AY 2011-12

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1228/Kol/2018 ("नधा"रणवष" / Assessment Year:2011-12)

For Appellant: Shri S.K. Tulsiyan, Advocate & Ms. Lata Goyal, ACAFor Respondent: Shri Radhey Shyam, CIT
Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI S.S.GODARA, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.1228/Kol/2018 ("नधा"रणवष" / Assessment Year:2011-12) M/s SPML Infra Ltd. Vs. DCIT, Circle-8(2), Kolkata 22, Camac Street, Block-A, 3rd Floor, Kolkata-700016 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AADCS 2469 K (Appellant) .. (Respondent) आयकरअपीलसं./ITA No.1211/Kol/2018 ("नधा"रणवष" / Assessment Year: 2011-12) DCIT, Circle-8(2), Kolkata Vs. M/s SPML Infra Ltd. 22, Camac Street, Block-A, 3rd Floor, Kolkata-700016 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AADCS 2469 K (Appellant) .. (Respondent) Ap…

Uniliver India Exports Ltd, Mumbai vs. DCIT RG 1(3)(2), Mumbai

In the result, assessee’s appeal is partly allowed

ITA 2096/MUM/2017[2012-13]Status: DisposedITAT Mumbai31 Jul 2019AY 2012-13

Bench: Shri Saktijit Deyand Shri M. Balaganesh

For Appellant: Shri P.J. PardiwalaFor Respondent: Shri Bhupendra Kumar Singh
Section 143(3)Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL “J”BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBERAND SHRI M. BALAGANESH, ACCOUNTANT MEMBER ITA no.2096/Mum./2017 (Assessment Year : 2012–13) Unilever India Exports Ltd. Unilever House, B.D. Sawant Marg ……………. Appellant Chakala, Andheri (E), Mumbai 400 099 PAN – AAAC1099ID v/s Dy. Commissioner of Income Tax ……………. Respondent Range–1(3)(2), Mumbai S.A. no.29/Mum./2019 (Arising out of ITA no.2096/Mum./2017) (Assessment Year : 2012–13) Unilever India Exports Ltd. Unilever House, B.D. Sawant Marg ……………. Appellant Chakala, Andheri (E), Mumbai 400 099 PAN – AAAC1099ID v…

186 (Mum.) and Dredging International v. Asstt. DIT (IT) (15 Taxmann.com 198) — Cited in 7 Judgments | BharatTax