2017 (ix) Aditya Chemicals Ltd. vs. ITO(2017) 51 CCH 0643(Deli-Trib) (x) ABR Auto(P) Ltd. v. ACIT

190 TTJ 406Income Tax Appellate Tribunal2017#23329 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2018 to 2018.

Judgments citing 2017 (ix) Aditya Chemicals Ltd. vs. ITO(2017) 51 CCH 0643(Deli-Trib) (x) ABR Auto(P) Ltd. v. ACIT

M/S Keti Sangam Infrastructure (I) Ltd., Indore vs. The DCIT (Central), Indore

In the result, all the 12 appeals filed at the instance of

ITA 1341/IND/2016[2009-10]Status: DisposedITAT Indore27 Jun 2018AY 2009-10

Bench: Shri Kul Bharat & Shri Manish Borad

Section 132Section 143(3)Section 153ASection 271(1)(c)Section 274

…Keti Sangam, etc. ITA Nos. 516/2017, 603/Ind/2016 etc. IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCHE, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER ITA Nos. 516/Ind/2017, 1341, 1342,602 & 603/Ind/2016 AYs:2007-08, 2009-10,2010-11,2011-12 & 2012-13 Keti Sangam Dy. Commissioner of Income tax Infrastructure (I) Ltd. (Central), Indore बनाम/ Indore Vs. (Appellant ) (Respondent) ITA Nos. 1343 & 601/Ind/2016 A.Ys. 2010-11 & 2011-12 Keti-T Construction Dy. Commissioner of Income tax (Central), Indore (India) Ltd. बनाम/ Indore Vs. (Appellant ) (Respondent) ITA Nos. 5…

M/S Shree Coal Enterprises (I) Pvt. Ltd., Bhopal vs. The ACIT 3(1), Bhopal

In the result, all the 12 appeals filed at the instance of

ITA 1337/IND/2016[2006-07]Status: DisposedITAT Indore27 Jun 2018AY 2006-07

Bench: Shri Kul Bharat & Shri Manish Borad

Section 132Section 143(3)Section 153ASection 271(1)(c)Section 274

…Keti Sangam, etc. ITA Nos. 516/2017, 603/Ind/2016 etc. IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCHE, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER ITA Nos. 516/Ind/2017, 1341, 1342,602 & 603/Ind/2016 AYs:2007-08, 2009-10,2010-11,2011-12 & 2012-13 Keti Sangam Dy. Commissioner of Income tax Infrastructure (I) Ltd. (Central), Indore बनाम/ Indore Vs. (Appellant ) (Respondent) ITA Nos. 1343 & 601/Ind/2016 A.Ys. 2010-11 & 2011-12 Keti-T Construction Dy. Commissioner of Income tax (Central), Indore (India) Ltd. बनाम/ Indore Vs. (Appellant ) (Respondent) ITA Nos. 5…

M/S Keti Sangham Infrastruture (I) Limited, Indore vs. Deputy Commissioner of Income Tax (Central), Indore

In the result, all the 12 appeals filed at the instance of

ITA 516/IND/2017[2007-08]Status: DisposedITAT Indore22 Jun 2018AY 2007-08

Bench: Shri Kul Bharat & Shri Manish Borad

Section 132Section 143(3)Section 153ASection 271(1)(c)Section 274

…Keti Sangam, etc. ITA Nos. 516/2017, 603/Ind/2016 etc. IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCHE, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER ITA Nos. 516/Ind/2017, 1341, 1342,602 & 603/Ind/2016 AYs:2007-08, 2009-10,2010-11,2011-12 & 2012-13 Keti Sangam Dy. Commissioner of Income tax Infrastructure (I) Ltd. (Central), Indore बनाम/ Indore Vs. (Appellant ) (Respondent) ITA Nos. 1343 & 601/Ind/2016 A.Ys. 2010-11 & 2011-12 Keti-T Construction Dy. Commissioner of Income tax (Central), Indore (India) Ltd. बनाम/ Indore Vs. (Appellant ) (Respondent) ITA Nos. 5…

2017 (ix) Aditya Chemicals Ltd. vs. ITO(2017) 51 CCH 0643(Deli-Trib) (x) ABR Auto(P) Ltd. v. ACIT (190 TTJ 406) — Cited in 3 Judgments | BharatTax