21O ITR 118 (All.), Chopra Bros. (India) (P.) Ltd. v. ITO

110 Taxmann 156High Court2000#12020 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2016 to 2022.

Judgments citing 21O ITR 118 (All.), Chopra Bros. (India) (P.) Ltd. v. ITO

Bhavani Cotton Ginning & Pressing Factory, Ahmedabad vs. ITO, Ward-3(2)(5), Ahmedabad

In the result appeal of the assessee is hereby partly allowed

ITA 1131/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad29 Jul 2022AY 2014-15

Bench: Ms Suchitra Kamble & Shri Waseem Ahmedआयकर अपील सं./Ita Nos. 1130-1131/Ahd/2018 िनधा"रण वष"/Asstt. Years: (2013-2014 & 2014-15) Bhavani Cotton Ginning & Pressing I.T.O., Factory, Vs. Ward-3(2)(5), Plot No.100/15, Gidc, Ahmedabad. Ranpur Road, Dhandhuka, Ahmedabad.

For Appellant: Shri S.N. Divitia, A.RFor Respondent: Shri Abhimanyusingh Yadav, Sr. D.R
Section 145(3)Section 250

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ B’’ BENCH, AHMEDABAD BEFORE MS SUCHITRA KAMBLE, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos. 1130-1131/AHD/2018 िनधा"रण वष"/Asstt. Years: (2013-2014 & 2014-15) Bhavani Cotton Ginning & Pressing I.T.O., Factory, Vs. Ward-3(2)(5), Plot No.100/15, GIDC, Ahmedabad. Ranpur Road, Dhandhuka, Ahmedabad. PAN: ABIFS7878P (Applicant) (Respondent) Assessee by : Shri S.N. Divitia, A.R Revenue by : Shri Abhimanyusingh Yadav, Sr. D.R सुनवाई क" तारीख/Date of Hearing : 24/05/2022 घोषणा क" तारीख /Date of Pronouncemen…

Bhavani Cotton Ginning & Pressing Factory, Ahmedabad vs. ITO, Ward-3(2)(5), Ahmedabad

In the result appeal of the assessee is hereby partly allowed

ITA 1130/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad29 Jul 2022AY 2013-14

Bench: Ms Suchitra Kamble & Shri Waseem Ahmedआयकर अपील सं./Ita Nos. 1130-1131/Ahd/2018 िनधा"रण वष"/Asstt. Years: (2013-2014 & 2014-15) Bhavani Cotton Ginning & Pressing I.T.O., Factory, Vs. Ward-3(2)(5), Plot No.100/15, Gidc, Ahmedabad. Ranpur Road, Dhandhuka, Ahmedabad.

For Appellant: Shri S.N. Divitia, A.RFor Respondent: Shri Abhimanyusingh Yadav, Sr. D.R
Section 145(3)Section 250

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ B’’ BENCH, AHMEDABAD BEFORE MS SUCHITRA KAMBLE, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos. 1130-1131/AHD/2018 िनधा"रण वष"/Asstt. Years: (2013-2014 & 2014-15) Bhavani Cotton Ginning & Pressing I.T.O., Factory, Vs. Ward-3(2)(5), Plot No.100/15, GIDC, Ahmedabad. Ranpur Road, Dhandhuka, Ahmedabad. PAN: ABIFS7878P (Applicant) (Respondent) Assessee by : Shri S.N. Divitia, A.R Revenue by : Shri Abhimanyusingh Yadav, Sr. D.R सुनवाई क" तारीख/Date of Hearing : 24/05/2022 घोषणा क" तारीख /Date of Pronouncemen…

ITO, WD-10(1), Kolkata vs. M/S Gourangalal Chatterjee Constructions Pvt. Ltd., Kolkata

In the result, the appeal of the revenue is dismissed

ITA 1429/KOL/2015[2011-2012]Status: DisposedITAT Kolkata21 Sept 2017AY 2011-2012

Bench: Hon’Ble Shri N.V. Vasudevan, Jm & Shri M.Balaganesh, Am ] I.T.A Nos. 1425- 1429/Kol/2015 Assessment Years : 2006-07, 2008-09 To 2011-12

For Appellant: Shri Kalyan Nath, Addl. CITFor Respondent: Shri D.S. Damle, FCA
Section 144Section 147Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH : KOLKATA [Before Hon’ble Shri N.V. Vasudevan, JM & Shri M.Balaganesh, AM ] I.T.A Nos. 1425- 1429/Kol/2015 Assessment Years : 2006-07, 2008-09 to 2011-12 ITO, Ward-10(1),Kolkata -vs- M/s Gourangalal Chatterjee Construction Pvt. Ltd. [PAN: AABCG 9694 G] (Appellant) (Respondent) For the Appellant : Shri Kalyan Nath, Addl. CIT For the Respondent : Shri D.S. Damle, FCA Date of Hearing : 19.08.2017 Date of Pronouncement : 21.09.2017 ORDER Per Bench: 1. These appeals by the Revenue arise out of the orders of the Learned Commissioner of Income Tax (Appeals) -4,…

ITO, WD-10(1), Kolkata vs. M/S Gourangalal Chatterjee Constructions Pvt. Ltd., Kolkata

In the result, the appeal of the revenue is dismissed

ITA 1428/KOL/2015[2010-2011]Status: DisposedITAT Kolkata21 Sept 2017AY 2010-2011

Bench: Hon’Ble Shri N.V. Vasudevan, Jm & Shri M.Balaganesh, Am ] I.T.A Nos. 1425- 1429/Kol/2015 Assessment Years : 2006-07, 2008-09 To 2011-12

For Appellant: Shri Kalyan Nath, Addl. CITFor Respondent: Shri D.S. Damle, FCA
Section 144Section 147Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH : KOLKATA [Before Hon’ble Shri N.V. Vasudevan, JM & Shri M.Balaganesh, AM ] I.T.A Nos. 1425- 1429/Kol/2015 Assessment Years : 2006-07, 2008-09 to 2011-12 ITO, Ward-10(1),Kolkata -vs- M/s Gourangalal Chatterjee Construction Pvt. Ltd. [PAN: AABCG 9694 G] (Appellant) (Respondent) For the Appellant : Shri Kalyan Nath, Addl. CIT For the Respondent : Shri D.S. Damle, FCA Date of Hearing : 19.08.2017 Date of Pronouncement : 21.09.2017 ORDER Per Bench: 1. These appeals by the Revenue arise out of the orders of the Learned Commissioner of Income Tax (Appeals) -4,…

ITO, WD-10(1), Kolkata vs. M/S Gourangalal Chatterjee Constructions Pvt. Ltd., Kolkata

In the result, the appeal of the revenue is dismissed

ITA 1427/KOL/2015[2009-2010]Status: DisposedITAT Kolkata21 Sept 2017AY 2009-2010

Bench: Hon’Ble Shri N.V. Vasudevan, Jm & Shri M.Balaganesh, Am ] I.T.A Nos. 1425- 1429/Kol/2015 Assessment Years : 2006-07, 2008-09 To 2011-12

For Appellant: Shri Kalyan Nath, Addl. CITFor Respondent: Shri D.S. Damle, FCA
Section 144Section 147Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH : KOLKATA [Before Hon’ble Shri N.V. Vasudevan, JM & Shri M.Balaganesh, AM ] I.T.A Nos. 1425- 1429/Kol/2015 Assessment Years : 2006-07, 2008-09 to 2011-12 ITO, Ward-10(1),Kolkata -vs- M/s Gourangalal Chatterjee Construction Pvt. Ltd. [PAN: AABCG 9694 G] (Appellant) (Respondent) For the Appellant : Shri Kalyan Nath, Addl. CIT For the Respondent : Shri D.S. Damle, FCA Date of Hearing : 19.08.2017 Date of Pronouncement : 21.09.2017 ORDER Per Bench: 1. These appeals by the Revenue arise out of the orders of the Learned Commissioner of Income Tax (Appeals) -4,…

ITO, WD-10(1), Kolkata vs. M/S Gourangalal Chatterjee Constructions Pvt. Ltd., Kolkata

In the result, the appeal of the revenue is dismissed

ITA 1426/KOL/2015[2008-09]Status: DisposedITAT Kolkata21 Sept 2017AY 2008-09

Bench: Hon’Ble Shri N.V. Vasudevan, Jm & Shri M.Balaganesh, Am ] I.T.A Nos. 1425- 1429/Kol/2015 Assessment Years : 2006-07, 2008-09 To 2011-12

For Appellant: Shri Kalyan Nath, Addl. CITFor Respondent: Shri D.S. Damle, FCA
Section 144Section 147Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH : KOLKATA [Before Hon’ble Shri N.V. Vasudevan, JM & Shri M.Balaganesh, AM ] I.T.A Nos. 1425- 1429/Kol/2015 Assessment Years : 2006-07, 2008-09 to 2011-12 ITO, Ward-10(1),Kolkata -vs- M/s Gourangalal Chatterjee Construction Pvt. Ltd. [PAN: AABCG 9694 G] (Appellant) (Respondent) For the Appellant : Shri Kalyan Nath, Addl. CIT For the Respondent : Shri D.S. Damle, FCA Date of Hearing : 19.08.2017 Date of Pronouncement : 21.09.2017 ORDER Per Bench: 1. These appeals by the Revenue arise out of the orders of the Learned Commissioner of Income Tax (Appeals) -4,…

ITO, WD-10(1), Kolkata vs. M/S Gourangalal Chatterjee Constructions Pvt. Ltd., Kolkata

In the result, the appeal of the revenue is dismissed

ITA 1425/KOL/2015[2006-07]Status: DisposedITAT Kolkata21 Sept 2017AY 2006-07

Bench: Hon’Ble Shri N.V. Vasudevan, Jm & Shri M.Balaganesh, Am ] I.T.A Nos. 1425- 1429/Kol/2015 Assessment Years : 2006-07, 2008-09 To 2011-12

For Appellant: Shri Kalyan Nath, Addl. CITFor Respondent: Shri D.S. Damle, FCA
Section 144Section 147Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH : KOLKATA [Before Hon’ble Shri N.V. Vasudevan, JM & Shri M.Balaganesh, AM ] I.T.A Nos. 1425- 1429/Kol/2015 Assessment Years : 2006-07, 2008-09 to 2011-12 ITO, Ward-10(1),Kolkata -vs- M/s Gourangalal Chatterjee Construction Pvt. Ltd. [PAN: AABCG 9694 G] (Appellant) (Respondent) For the Appellant : Shri Kalyan Nath, Addl. CIT For the Respondent : Shri D.S. Damle, FCA Date of Hearing : 19.08.2017 Date of Pronouncement : 21.09.2017 ORDER Per Bench: 1. These appeals by the Revenue arise out of the orders of the Learned Commissioner of Income Tax (Appeals) -4,…

ACIT, Circle-10, Kolkata vs. M/S Gourangalal Chatterjee, Kolkata

In the result, the appeal of the revenue is dismissed

ITA 760/KOL/2012[2007-08]Status: DisposedITAT Kolkata20 Jan 2016AY 2007-08

Bench: : Shri M. Balaganesh

For Appellant: Shri P.B. Pramanick, JCIT, ld. Sr.DRFor Respondent: Shri D.S Damle, FCA
Section 143(3)Section 145Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL, “A” BENCH, KOLKATA Shri Mahavir Singh, Judicial Member, and Before : Shri M. Balaganesh, Accountant Member ITA No. 760/Kol/2012 A.Y : 2007-08 A.C.I.T., Cir-10, Kolkata Vs. M/s. Gourangalal Chatterjee Construction Pvt. Ltd PAN: AABCG 9694G (Appellant) (Respondent) For the Appellant: Shri P.B. Pramanick, JCIT, ld. Sr.DR For the Respondent: Shri D.S Damle, FCA Shri Akkal Dudhwala, CA, ld.ARs Date of Hearing: 21-12-2015 Date of Pronouncement: 20 -01-2016 ORDER SHRI M.BALAGANESH, AM This appeal of the revenue arises out of the order of the Learned CIT(A), XII,…

21O ITR 118 (All.), Chopra Bros. (India) (P.) Ltd. v. ITO (110 Taxmann 156) — Cited in 8 Judgments | BharatTax