199 (Cal) and Deputy Commissioner of Income Tax v. Jite Shipyard Ltd.

157 Taxmann.com 733High Court2023#22938 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 14A

Issues it is cited on

section 14a

Judgments citing 199 (Cal) and Deputy Commissioner of Income Tax v. Jite Shipyard Ltd.

SSL CONSOLIDATED LIMITED,HOWRAH vs. I.T.O., WARD - 13(4), KOLKATA NOW WARD - 13(1), KOLKATA, KOLKATA

In the result, both the appeals of the assessee are allowed for statistical purposes

ITA 1333/KOL/2024[2013-2014]Status: DisposedITAT Kolkata01 Apr 2025AY 2013-2014

Bench: Shri Rajesh Kumar, Am

For Appellant: Shri Siddarth Agarwal, ARFor Respondent: Shri Archana Gupta, DR
Section 14ASection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “A(SMC)” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM ITA Nos. 1332 & 1333/KOL/2024 (Assessment Years: 2012-13 & 2013-14) SSL Consolidated Limited ITO, Ward 13(4) 2nd Netaji Subash Road, 110 Shantipally, E.M. By pass, Vs. Liluah, Howrah-711204 Kolkata-700107 (Appellant) (Respondent) PAN No. AADCS5478G Assessee by : Shri Siddarth Agarwal, AR Revenue by : Shri Archana Gupta, DR Date of hearing: 27.03.2025 Date of pronouncement : 01.04.2025 O R D E R These are appeals preferred by the assessee against the orders of the National Faceless Appeal Centre, Delhi (hereinafter referre…

SSL CONSOLIDATED LIMITED,HOWRAH vs. I.T.O., WARD - 13(4), KOLKATA NOW WARD - 13(1), KOLKATA, KOLKATA

In the result, both the appeals of the assessee are allowed for statistical purposes

ITA 1332/KOL/2024[2012-2013]Status: DisposedITAT Kolkata01 Apr 2025AY 2012-2013

Bench: Shri Rajesh Kumar, Am

For Appellant: Shri Siddarth Agarwal, ARFor Respondent: Shri Archana Gupta, DR
Section 14ASection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “A(SMC)” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM ITA Nos. 1332 & 1333/KOL/2024 (Assessment Years: 2012-13 & 2013-14) SSL Consolidated Limited ITO, Ward 13(4) 2nd Netaji Subash Road, 110 Shantipally, E.M. By pass, Vs. Liluah, Howrah-711204 Kolkata-700107 (Appellant) (Respondent) PAN No. AADCS5478G Assessee by : Shri Siddarth Agarwal, AR Revenue by : Shri Archana Gupta, DR Date of hearing: 27.03.2025 Date of pronouncement : 01.04.2025 O R D E R These are appeals preferred by the assessee against the orders of the National Faceless Appeal Centre, Delhi (hereinafter referre…

AVANI PETROCHEM PRIVATE LIMITED,VADODARA vs. THE PR.CIT(CENTRAL), SURAT

In the result, the appeal filed by the Assessee is hereby allowed

ITA 1099/AHD/2024[2013-14]Status: DisposedITAT Ahmedabad01 Nov 2024AY 2013-14

Bench: Shri T.R. Senthil Kumar (Judicial Member), Shri Narendra Prasad Sinha (Accountant Member)

Section 10(2)Section 132Section 143(3)Section 14ASection 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH Before: Shri T.R. Senthil Kumar, Judicial Member And Shri Narendra Prasad Sinha, Accountant Member Assessment Year 2013-14 Avani Petrochem Pvt. Principal Ltd. Commissioner of 3rd Floor, Padmavati Vs Income Tax Complex, Akota, (Central), Surat At Vadodara Vadod Gujarat-390020 PAN: AABCA7945A (Appellant) (Respondent) Assessee Represented: Shri Jigar Adhyaru, C.A. Revenue Represented: Shri A.P. Singh, CIT-DR Date of hearing : 22-10-2024 Date of pronouncement : 04-11-2024 आदेश/ORDER PER : T.R. SENTHIL KUMAR, JUDICIAL MEMBER:- This appeal is fi…

199 (Cal) and Deputy Commissioner of Income Tax v. Jite Shipyard Ltd. (157 Taxmann.com 733) — Cited in 3 Judgments | BharatTax