2015) 45 CCH 0222. (e) DCIT v. Binani Industries Ltd. (Kolkata ITAT)

137 DTR 185Reported decision2016#6846 most cited

What is 2015) 45 CCH 0222. (e) DCIT v. Binani Industries Ltd. (Kolkata ITAT) authority for?

The remission or cessation of a trading liability is taxable under Section 41(1) of the Income-tax Act, 1961, if the assessee has received a benefit in an earlier year by way of deduction on account of such trading liability, and in the current year, such liability is no longer required to be met.

16

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2017 to 2024.

Also referred to as

DCIT v. Binani Industries Ltd. · Section 41(1) · Section 40(1) · remission of liability · cessation of liability · trade creditors · benefit to assessee · taxable income · income tax act 1961 · business income

Sections most often in play

Section 143(3)Section 14ASection 158BBGSection 254

Issues it is cited on

section 40(1)section 41(1)(a)section 41(2)remission or cessation of liabilitytrade creditorssection 41(1)liable to taxdisallowance u/s 14asection 115jbsection 14ascrutiny assessmentsection 143(2)

Judgments citing 2015) 45 CCH 0222. (e) DCIT v. Binani Industries Ltd. (Kolkata ITAT)

DCIT-2(3)(1), Mumbai vs. Navin Fluorine International Ltd, Mumbai

In the result, appeals of the Revenue in ITA No

ITA 4105/MUM/2023[2008-09]Status: DisposedITAT Mumbai08 May 2024AY 2008-09

Bench: Shri Pavan Kumar Gadale, Jm & Ms Padmavathy S, Am

For Respondent: Ms. Aarti Vissanji & Amod
Section 143(3)Section 14ASection 158B

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JM & MS PADMAVATHY S, AM I.T.A. No. 4104/Mum/2013 (Assessment Year: 2009-10) I.T.A. No. 4105/Mum/2023 (Assessment Year: 2008-09) Dy. CIT-(2(3)(1) Navin Fluorine International Ltd. 502, Aayakar Bhavan, Office No. 602, Natraj by Rustomjee, M.K. Road, Vs. Sir Mathuradas Vasanji Road, Mumbai - 400020. Andheri East, Mumbai-400069 PAN : AABCP0464B Appellant) : Respondent) Revenue/Respondent by : Ms. Aarti Vissanji & Amod Prabhudesai, CA : Shri S. Srinivasu, CIT-DR Appellant/Assessee by Date of Hearing : 06.05.2024 Date of Pronouncem…

DCIT-2(3)(1), Mumbai vs. Navin Fluorine International Ltd, Mumbai

In the result, appeals of the Revenue in ITA No

ITA 4104/MUM/2023[2009-10]Status: DisposedITAT Mumbai08 May 2024AY 2009-10

Bench: Shri Pavan Kumar Gadale, Jm & Ms Padmavathy S, Am

Section 143(3)Section 14ASection 158B

…(ITA No. 151 of 2016). (c) CIT V/s. Subhash Kabani Power Corporation Ltd. (Karnataka High Court) (2016) 137 DTR 305. (d) Aditya Birla Nuvo Ltd. & ANR V/s. DCIT & ANR (Mumbai ITAT) (2015) 45 CCH 0222. (e) DCIT V/s. Binani Industries Ltd. (Kolkata ITAT) (2016) 137 DTR 185. (f) ACIT V/s. L.H. Sugar Factory Ltd. (Lucknow ITAT "B" Bench) (2016) 46 CCH 354. (g) Arun Textiles P. Ltd. V/s. DCIT (Chennai ITAT) (2015) 68 taxmann.com 434. (h) ITO V/s. Perpetual Energy Systems Ltd. (Hyderabad ITAT) (2015) 43 CCH 176. (i) ACIT V/s. Intex (Chennai ITAT) (2015) 154 ITD 365. (j) DCIT V/s. Sree Rayalaseema Green Energy Ltd. (Hyd…

DCIT Cir 10(3)(1), Mumbai vs. Navin Fluorine International Ltd, Mumbai

In the result, the appeals of the assessee is partly allowed while for the appeals of the revenue is dismissed

ITA 7038/MUM/2018[2011-12]Status: DisposedITAT Mumbai24 May 2022AY 2011-12

Bench: Shri Amit Shukla & Shri Amarjit Singh

For Appellant: Ashok MehtaFor Respondent: S.N. Kabra
Section 115JSection 14Section 143(3)Section 14ASection 41(1)

…4 Appeals Navin Fluorine Intl Ltd. Vs. The DCIT-7(1) 1 A.Ys. 2010-11 & 2011-12 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No.6491/Mum/2018 (A.Ys. 2010-11 & 2011-12) Navin Fluorine Vs. The DCIT-7(1) International Limited, Room No. 622, 6 th Floor, 2nd Floor, Sunteck Centre Aayakar Bhavan, M.K. 37/40, Subash Road, Road, Mumbai- 400 020 Vile Parle (East) Mumbai – 400 057 स्थायी लेखा सं./ जीआइआर सं./ PAN/GIR No: AABCP0464B Appellant .. Respondent ITA No.7038/Mum/2018 (A.Ys. 2010-11 & 2011-12) The DCIT-7(1) Vs. M/s Na…

Navin Fluorine International Ltd, Mumbai vs. DCIT Cir 7(1), Mumbai

In the result, the appeals of the assessee is partly allowed while for the appeals of the revenue is dismissed

ITA 6491/MUM/2018[2011-12]Status: DisposedITAT Mumbai24 May 2022AY 2011-12

Bench: Shri Amit Shukla & Shri Amarjit Singh

For Appellant: Ashok MehtaFor Respondent: S.N. Kabra
Section 115JSection 14Section 143(3)Section 14ASection 41(1)

…4 Appeals Navin Fluorine Intl Ltd. Vs. The DCIT-7(1) 1 A.Ys. 2010-11 & 2011-12 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No.6491/Mum/2018 (A.Ys. 2010-11 & 2011-12) Navin Fluorine Vs. The DCIT-7(1) International Limited, Room No. 622, 6 th Floor, 2nd Floor, Sunteck Centre Aayakar Bhavan, M.K. 37/40, Subash Road, Road, Mumbai- 400 020 Vile Parle (East) Mumbai – 400 057 स्थायी लेखा सं./ जीआइआर सं./ PAN/GIR No: AABCP0464B Appellant .. Respondent ITA No.7038/Mum/2018 (A.Ys. 2010-11 & 2011-12) The DCIT-7(1) Vs. M/s Na…

DCIT Cir 7(1), Mumbai vs. Navine Fluorine International Ltd, Mumbai

In the result, the appeals of the assessee is partly allowed while for the appeals of the revenue is dismissed

ITA 5555/MUM/2014[2010-11]Status: DisposedITAT Mumbai24 May 2022AY 2010-11

Bench: Shri Amit Shukla & Shri Amarjit Singh

For Appellant: Ashok MehtaFor Respondent: S.N. Kabra
Section 115JSection 14Section 143(3)Section 14ASection 41(1)

…4 Appeals Navin Fluorine Intl Ltd. Vs. The DCIT-7(1) 1 A.Ys. 2010-11 & 2011-12 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No.6491/Mum/2018 (A.Ys. 2010-11 & 2011-12) Navin Fluorine Vs. The DCIT-7(1) International Limited, Room No. 622, 6 th Floor, 2nd Floor, Sunteck Centre Aayakar Bhavan, M.K. 37/40, Subash Road, Road, Mumbai- 400 020 Vile Parle (East) Mumbai – 400 057 स्थायी लेखा सं./ जीआइआर सं./ PAN/GIR No: AABCP0464B Appellant .. Respondent ITA No.7038/Mum/2018 (A.Ys. 2010-11 & 2011-12) The DCIT-7(1) Vs. M/s Na…

Navin Fluorine International Ltd, Mumbai vs. DCIT Cir 7(1), Mumbai

In the result, the appeals of the assessee is partly allowed while for the appeals of the revenue is dismissed

ITA 5301/MUM/2014[2010-11]Status: DisposedITAT Mumbai24 May 2022AY 2010-11

Bench: Shri Amit Shukla & Shri Amarjit Singh

For Appellant: Ashok MehtaFor Respondent: S.N. Kabra
Section 115JSection 14Section 143(3)Section 14ASection 41(1)

…4 Appeals Navin Fluorine Intl Ltd. Vs. The DCIT-7(1) 1 A.Ys. 2010-11 & 2011-12 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No.6491/Mum/2018 (A.Ys. 2010-11 & 2011-12) Navin Fluorine Vs. The DCIT-7(1) International Limited, Room No. 622, 6 th Floor, 2nd Floor, Sunteck Centre Aayakar Bhavan, M.K. 37/40, Subash Road, Road, Mumbai- 400 020 Vile Parle (East) Mumbai – 400 057 स्थायी लेखा सं./ जीआइआर सं./ PAN/GIR No: AABCP0464B Appellant .. Respondent ITA No.7038/Mum/2018 (A.Ys. 2010-11 & 2011-12) The DCIT-7(1) Vs. M/s Na…

Krishi Rasayan Export Pvt. Ltd., Kolkata vs. PCIT, 4, Kolkata

Appeals are allowed

ITA 743/KOL/2019[2014-15]Status: DisposedITAT Kolkata28 Feb 2020AY 2014-15

Bench: Shri J. Sudhakar Reddy, Am & Shri S. S. Godara, Jm आयकर अपीलसं./I.T.A Nos.742&743/Kol/2019 ("नधा"रण वष" / Assessment Years: 2013-14 & 2014-15) Krishi Rasayan Exports(P) Ltd. Vs. Pcit-4, Kolkata 29, Lala Lajpath Rai Sarani (Elgin Road), Kolkata – 700020. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacck4124G (Appellant) .. (Respondent) Appellant By : Shri S.D. Verma, Advocate Respondent By : Smt. Ranu Biswas, Addl. Cit सुनवाईक"तार"ख/ Date Of Hearing : 21/02/2020 घोषणाक"तार"ख/Date Of Pronouncement : 28/02/2020

For Appellant: Shri S.D. Verma, AdvocateFor Respondent: Smt. Ranu Biswas, Addl. CIT
Section 115JSection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI J. SUDHAKAR REDDY, AM & SHRI S. S. GODARA, JM आयकर अपीलसं./I.T.A Nos.742&743/Kol/2019 ("नधा"रण वष" / Assessment Years: 2013-14 & 2014-15) Krishi Rasayan Exports(P) Ltd. Vs. PCIT-4, Kolkata 29, Lala Lajpath Rai Sarani (Elgin Road), Kolkata – 700020. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AACCK4124G (Appellant) .. (Respondent) Appellant by : Shri S.D. Verma, Advocate Respondent by : Smt. Ranu Biswas, Addl. CIT सुनवाईक"तार"ख/ Date of Hearing : 21/02/2020 घोषणाक"तार"ख/Date of Pronouncement : 28/02/2020 आदेश / O R D E R Per Shri S. S. Godara: These tw…

Krishi Rasayan Export Pvt. Ltd., Kolkata vs. PCIT, 4, Kolkata

Appeals are allowed

ITA 742/KOL/2019[2013-14]Status: DisposedITAT Kolkata28 Feb 2020AY 2013-14

Bench: Shri J. Sudhakar Reddy, Am & Shri S. S. Godara, Jm आयकर अपीलसं./I.T.A Nos.742&743/Kol/2019 ("नधा"रण वष" / Assessment Years: 2013-14 & 2014-15) Krishi Rasayan Exports(P) Ltd. Vs. Pcit-4, Kolkata 29, Lala Lajpath Rai Sarani (Elgin Road), Kolkata – 700020. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacck4124G (Appellant) .. (Respondent) Appellant By : Shri S.D. Verma, Advocate Respondent By : Smt. Ranu Biswas, Addl. Cit सुनवाईक"तार"ख/ Date Of Hearing : 21/02/2020 घोषणाक"तार"ख/Date Of Pronouncement : 28/02/2020

For Appellant: Shri S.D. Verma, AdvocateFor Respondent: Smt. Ranu Biswas, Addl. CIT
Section 115JSection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI J. SUDHAKAR REDDY, AM & SHRI S. S. GODARA, JM आयकर अपीलसं./I.T.A Nos.742&743/Kol/2019 ("नधा"रण वष" / Assessment Years: 2013-14 & 2014-15) Krishi Rasayan Exports(P) Ltd. Vs. PCIT-4, Kolkata 29, Lala Lajpath Rai Sarani (Elgin Road), Kolkata – 700020. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AACCK4124G (Appellant) .. (Respondent) Appellant by : Shri S.D. Verma, Advocate Respondent by : Smt. Ranu Biswas, Addl. CIT सुनवाईक"तार"ख/ Date of Hearing : 21/02/2020 घोषणाक"तार"ख/Date of Pronouncement : 28/02/2020 आदेश / O R D E R Per Shri S. S. Godara: These tw…

DCIT, Circle- 23(2), New Delhi vs. Sicpa India Pvt. Ltd., New Delhi

ITA 7483/DEL/2017[2011-12]Status: DisposedITAT Delhi31 Jan 2020AY 2011-12

Bench: Shri Kuldip Singh & Dr. B.R.R. Kumar

For Appellant: Shri Nikhil Surana, CAFor Respondent: Shri Saras Kumar, Senior DR
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘G’ : NEW DELHI) BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER and DR. B.R.R. KUMAR, ACCOUNTANT MEMBER ITA No.704/Kol./2015 (Assessment Year : 2009-10) M/s. Sicpa India Private Ltd., vs. Addl.CIT, Range 8, (formerly known as Sicpa India Ltd.) Kolkata. C/o Newby Teas Overseas (P) Ltd., 9A, 2nd Floor, 23A, N.S. Road, Kolkata – 700 016. (PAN : AADCS6121L) ITA No.1586/Kol./2016 (Assessment Year : 2010-11) M/s. Sicpa India Private Ltd., vs. DCIT, Range 8, (formerly known as Sicpa India Ltd.) Kolkata. C/o Newby Teas Overseas (P) Ltd., 9A, 2nd Floor, 23A, N.S. Road, Kolkata…

Sicpa India Pvt. Ltd., New Delhi vs. DCIT, Circle- 23(2), New Delhi

ITA 7048/DEL/2017[2011-12]Status: DisposedITAT Delhi31 Jan 2020AY 2011-12

Bench: Shri Kuldip Singh & Dr. B.R.R. Kumar

For Appellant: Shri Nikhil Surana, CAFor Respondent: Shri Saras Kumar, Senior DR
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘G’ : NEW DELHI) BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER and DR. B.R.R. KUMAR, ACCOUNTANT MEMBER ITA No.704/Kol./2015 (Assessment Year : 2009-10) M/s. Sicpa India Private Ltd., vs. Addl.CIT, Range 8, (formerly known as Sicpa India Ltd.) Kolkata. C/o Newby Teas Overseas (P) Ltd., 9A, 2nd Floor, 23A, N.S. Road, Kolkata – 700 016. (PAN : AADCS6121L) ITA No.1586/Kol./2016 (Assessment Year : 2010-11) M/s. Sicpa India Private Ltd., vs. DCIT, Range 8, (formerly known as Sicpa India Ltd.) Kolkata. C/o Newby Teas Overseas (P) Ltd., 9A, 2nd Floor, 23A, N.S. Road, Kolkata…

DCIT, Circle - 1(1), Kolkata vs. M/S. Mcnally Bharat Engineering Company Limited, Kolkata

ITA 147/KOL/2018[2010-11]Status: DisposedITAT Kolkata22 Nov 2019AY 2010-11

Bench: Shri S. S. Godara, Jm & Dr. A. L. Saini, Am I.T.A Nos. 147&109 & C.O Nos.35 & 36/Kol/2018 ("नधा"रण वष" / Assessment Years: 2010-11 & 2011-12) Dcit, Circle-1(1), Kolkata Vs. M/S. Mcnally Bharat Engineering Ltd. M/S Mcnally Bharat Engineering Co. Company Limited, 4, Mangoe Lane, Kolkata – 700001. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabcm9443R (Appellant) .. (Respondent/Cross-Objector)

For Appellant: Dr. P. K. Srihari, CIT(DR)For Respondent: Shri Chetan Mehta, FCA, Ashish Jain, FCA &
Section 115JSection 144C(3)Section 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI S. S. GODARA, JM & Dr. A. L. SAINI, AM I.T.A Nos. 147&109 & C.O Nos.35 & 36/Kol/2018 ("नधा"रण वष" / Assessment Years: 2010-11 & 2011-12) DCIT, Circle-1(1), Kolkata Vs. M/s. Mcnally Bharat Engineering Ltd. M/s Mcnally Bharat Engineering Co. Company Limited, 4, Mangoe Lane, Kolkata – 700001. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AABCM9443R (Appellant) .. (Respondent/Cross-Objector) Appellant by : Dr. P. K. Srihari, CIT(DR) Respondent by : Shri Chetan Mehta, FCA, Ashish Jain, FCA & Alpesh Gupta, ACA सुनवाईक"तार"ख/ Date of Hearing : 04/11/2019 घोषण…

DCIT, Circle - 1(1), Kolkata vs. M/S. Mcnally Bharat Engineering Company Limited, Kolkata

ITA 109/KOL/2018[2011-12]Status: DisposedITAT Kolkata22 Nov 2019AY 2011-12

Bench: Shri S. S. Godara, Jm & Dr. A. L. Saini, Am I.T.A Nos. 147&109 & C.O Nos.35 & 36/Kol/2018 ("नधा"रण वष" / Assessment Years: 2010-11 & 2011-12) Dcit, Circle-1(1), Kolkata Vs. M/S. Mcnally Bharat Engineering Ltd. M/S Mcnally Bharat Engineering Co. Company Limited, 4, Mangoe Lane, Kolkata – 700001. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabcm9443R (Appellant) .. (Respondent/Cross-Objector)

For Appellant: Dr. P. K. Srihari, CIT(DR)For Respondent: Shri Chetan Mehta, FCA, Ashish Jain, FCA &
Section 115JSection 144C(3)Section 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI S. S. GODARA, JM & Dr. A. L. SAINI, AM I.T.A Nos. 147&109 & C.O Nos.35 & 36/Kol/2018 ("नधा"रण वष" / Assessment Years: 2010-11 & 2011-12) DCIT, Circle-1(1), Kolkata Vs. M/s. Mcnally Bharat Engineering Ltd. M/s Mcnally Bharat Engineering Co. Company Limited, 4, Mangoe Lane, Kolkata – 700001. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AABCM9443R (Appellant) .. (Respondent/Cross-Objector) Appellant by : Dr. P. K. Srihari, CIT(DR) Respondent by : Shri Chetan Mehta, FCA, Ashish Jain, FCA & Alpesh Gupta, ACA सुनवाईक"तार"ख/ Date of Hearing : 04/11/2019 घोषण…

Sicpa India Private Limited (Formerly Known As Sicpa India Ltd.), Kolkata vs. DCIT, Circle -8, Kolkata

In the result appeal by the Assessee is partly allowed for statistical purpose while appeal by the revenue is dismissed

ITA 885/KOL/2012[2007-08]Status: DisposedITAT Kolkata22 Mar 2017AY 2007-08

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Dr.Arjun Lal Saini, Am] I.T.A No. 885/Kol/2012 Assessment Year : 2007-08 Sicpa India Private Limited -Vs.- D.C.I.T., Circle-8, (Formerly Known As Kolkata Sicpa India Ltd. ), Kolkata [Pan : Aadcs 6121 L] (Respondent) (Appellant) I.T.A No. 933/Kol/2012 Assessment Year : 2007-08 D.C.I.T., Circle-8, Sicpa India Private Limited Kolkata (Formerly Known As Sicpa India Ltd. ), Kolkata [Pan : Aadcs 6121 L] (Respondent) (Appellant) For The Assessee : Shri Prashant Jaiswal, Ar For The Department : Shri Rajat Kumar Kureel, Jcit.Sr.Dr Date Of Hearing : 07.03.2017. Date Of Pronouncement : 22.03.2017. Order Per N.V.Vasudevan, Jm

For Appellant: Shri Prashant Jaiswal, ARFor Respondent: Shri Rajat Kumar Kureel, JCIT.Sr.DR
Section 10(35)Section 14ASection 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Sri N.V.Vasudevan, JM & Dr.Arjun Lal Saini, AM] I.T.A No. 885/Kol/2012 Assessment Year : 2007-08 Sicpa India Private Limited -vs.- D.C.I.T., Circle-8, (Formerly known as Kolkata Sicpa India Ltd. ), Kolkata [PAN : AADCS 6121 L] (Respondent) (Appellant) I.T.A No. 933/Kol/2012 Assessment Year : 2007-08 D.C.I.T., Circle-8, Sicpa India Private Limited Kolkata (Formerly known as Sicpa India Ltd. ), Kolkata [PAN : AADCS 6121 L] (Respondent) (Appellant) For the Assessee : Shri Prashant Jaiswal, AR For the Department : Shri Rajat Kumar Kureel…

Krishi Rasayan Exports Pvt. Ltd., Kolkata vs. ACIT, RG-12, Kolkata

In the result, appeal by the Assessee is partly allowed and appeal by the revenue is dismissed

ITA 883/KOL/2014[2010-2011]Status: DisposedITAT Kolkata08 Mar 2017AY 2010-2011

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Dr.Arjun Lal Saini, Am]

For Appellant: Shri S.D.Verma, Advocate and Shri Sanjeev Kadel, FCAFor Respondent: None
Section 139(5)

…ITA Nos.883 & 1018/Kol/2014-Krishi Rasayan Exports Pvt.Ltd A.Y.2010-11 1 IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : KOLKATA [Before Hon’ble Sri N.V.Vasudevan, JM & Dr.Arjun Lal Saini, AM] I.T.A No. 883/Kol/2014 Assessment Year : 2010-11 Krishi Rasayan Exports Pvt. Ltd. -vs.- A.C.I.T., Range-12, Kolkata Kolkata [PAN : AACCK 4124 G] (Appellant) (Respondent) I.T.A No. 1018/Kol/2014 Assessment Year : 2010-11 D.C.I.T., Circle-12, -vs.- Krishi Rasayan Exports Pvt.Ltd. Kolkata Kolkata [PAN : AACCK 4124 G] (Appellant) (Respondent) For the Assessee : Shri S.D.Verma, Advocate and Shri Sanjeev Kadel, FC…

DCIT, Cir-12, Kolkata vs. M/S Krishi Rasayan Exports Pvt. Ltd., Kolkata

In the result, appeal by the Assessee is partly allowed and appeal by the revenue is dismissed

ITA 1018/KOL/2014[2010-2011]Status: DisposedITAT Kolkata08 Mar 2017AY 2010-2011

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Dr.Arjun Lal Saini, Am]

For Appellant: Shri S.D.Verma, Advocate and Shri Sanjeev Kadel, FCAFor Respondent: None
Section 139(5)

…ITA Nos.883 & 1018/Kol/2014-Krishi Rasayan Exports Pvt.Ltd A.Y.2010-11 1 IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : KOLKATA [Before Hon’ble Sri N.V.Vasudevan, JM & Dr.Arjun Lal Saini, AM] I.T.A No. 883/Kol/2014 Assessment Year : 2010-11 Krishi Rasayan Exports Pvt. Ltd. -vs.- A.C.I.T., Range-12, Kolkata Kolkata [PAN : AACCK 4124 G] (Appellant) (Respondent) I.T.A No. 1018/Kol/2014 Assessment Year : 2010-11 D.C.I.T., Circle-12, -vs.- Krishi Rasayan Exports Pvt.Ltd. Kolkata Kolkata [PAN : AACCK 4124 G] (Appellant) (Respondent) For the Assessee : Shri S.D.Verma, Advocate and Shri Sanjeev Kadel, FC…

DCIT, Circle-1, Kolkata vs. M/S Mcnally Bharati Engineering Co.Ltd., Kolkata

In the result the appeal by the assessee is partly allowed

ITA 532/KOL/2012[2007-2008]Status: DisposedITAT Kolkata01 Mar 2017AY 2007-2008

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am] I.T.A No.100/Kol/2011 Assessment Year : 2006-07

For Appellant: Shri Soumen Adak, FCAFor Respondent: Shri Vijayendra Kumar, JCIT
Section 115JSection 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : KOLKATA [Before Hon’ble Sri N.V.Vasudevan, JM & Shri Waseem Ahmed, AM] I.T.A No.100/Kol/2011 Assessment Year : 2006-07 D.C.I.T-Circle-1, -vs.- M/s. McNally Bharat Engineering Co.Ltd. Kolkata Kolkata [PAN : AABCM 9443 R] (Appellant) (Respondent) C.O.No.13/Kol/2011 (A/o I.T.A No.100/Kol/2011) Assessment Year : 2006-07 M/s. McNally Bharat Engineering Co.Ltd., -vs- D.C.I.T., Circle-1, Kolkata Kolkata [PAN : AABCM 9443 R] (Cross Objector) (Respondent) I.T.A No.532/Kol/2012 Assessment Year : 2007-08 D.C.I.T-Circle-1, -vs.- M/s. McNally Bharat Engineering…

2015) 45 CCH 0222. (e) DCIT v. Binani Industries Ltd. (Kolkata ITAT) (137 DTR 185) — Cited in 16 Judgments | BharatTax