229 (Bom); CIT v. Srusti Diam

49 Taxmann.com 41High Court2014#21089 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2020.

Judgments citing 229 (Bom); CIT v. Srusti Diam

M/S. UE DEVELOPMENT INDIA PRIVATE LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE- 7(1)(1), BANGALORE

In the result, the ITA No

ITA 2381/BANG/2019[2011-12]Status: DisposedITAT Bangalore09 Dec 2020AY 2011-12

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri Sharath Rao, C.AFor Respondent: Smt. R. Premi, JCIT (D.R)
Section 139Section 142(1)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “ C ” BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER ITA No.2181 to 2189/Bang/2018 (Assessment Years : 2005-06, 2008-09 to 2015-16) M/s. Tata Advanced Materials Limited, No.10, Jigani Industrial Area, Jigani, Bangalore-560 105 PAN AAACT 5435F ….Appellant Vs. Dy. Commissioner of Income Tax, Circle 12(4), Bangalore. ……Respondent. Assessee By: Shri Sharath Rao, C.A. Revenue By: Smt. R. Premi, JCIT (D.R) Date of Hearing : 07.09.2020. Date of Pronouncement : 28.09.2020. O R D E R PER SHRI CHANDRA POOJA…

TATA ADVANCED MATERIALS LIMITED ,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-12(4), BANGALORE

In the result, the ITA No

ITA 2182/BANG/2018[2008-09]Status: DisposedITAT Bangalore28 Sept 2020AY 2008-09

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri Sharath Rao, C.AFor Respondent: Smt. R. Premi, JCIT (D.R)
Section 139Section 142(1)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “ C ” BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER ITA No.2181 to 2189/Bang/2018 (Assessment Years : 2005-06, 2008-09 to 2015-16) M/s. Tata Advanced Materials Limited, No.10, Jigani Industrial Area, Jigani, Bangalore-560 105 PAN AAACT 5435F ….Appellant Vs. Dy. Commissioner of Income Tax, Circle 12(4), Bangalore. ……Respondent. Assessee By: Shri Sharath Rao, C.A. Revenue By: Smt. R. Premi, JCIT (D.R) Date of Hearing : 07.09.2020. Date of Pronouncement : 28.09.2020. O R D E R PER SHRI CHANDRA POOJA…

M/S TATA ADVANCED MATERIALS LIMITED ,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-12(4), BANGALORE

In the result, the ITA No

ITA 2181/BANG/2018[2005-06]Status: DisposedITAT Bangalore28 Sept 2020AY 2005-06

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri Sharath Rao, C.AFor Respondent: Smt. R. Premi, JCIT (D.R)
Section 139Section 142(1)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “ C ” BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER ITA No.2181 to 2189/Bang/2018 (Assessment Years : 2005-06, 2008-09 to 2015-16) M/s. Tata Advanced Materials Limited, No.10, Jigani Industrial Area, Jigani, Bangalore-560 105 PAN AAACT 5435F ….Appellant Vs. Dy. Commissioner of Income Tax, Circle 12(4), Bangalore. ……Respondent. Assessee By: Shri Sharath Rao, C.A. Revenue By: Smt. R. Premi, JCIT (D.R) Date of Hearing : 07.09.2020. Date of Pronouncement : 28.09.2020. O R D E R PER SHRI CHANDRA POOJA…

BHARAT PETROLEUM CORP LTD ( KOCHI REFINERIES LTD),MUMBAI vs. ACIT CIR 1(1) RG 1, MUMBAI

Appeal of the assessee is partly allowed

ITA 2826/MUM/2011[2000-01]Status: DisposedITAT Mumbai18 Jul 2018AY 2000-01

Bench: Shri Pawan Singh & Shri Rajesh Kumarassessment Year: 2000-01 Assessment Year: 2002-03 Assessment Year: 2003-04 Assessment Year: 2004-05 Assessment Year: 2004-05 Assessment Year: 2003-04

For Appellant: Shri Tiresh Dave, A.RFor Respondent: Shri Yashwant Kumar Bhaskar, D.R
Section 143(3)Section 147Section 148Section 801ASection 80ISection 8O

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER Assessment Year: 2000-01 Assessment Year: 2002-03 Assessment Year: 2003-04 Assessment Year: 2004-05 Assessment Year: 2004-05 Assessment Year: 2003-04 M/s. Bharat Petroleum The Asstt. Comm. of Corp. Ltd., (Kochi Income Tax, Refineries Limited), Circle 2(1), Bharat Bhavan Vs. Aayakar Bhavan, 4 & 6, Currimbhoy Road, Mumbai Ballard Estate, Mumbai – 400 001 PAN: AAACB2902M (Appellant) (Respondent) Present for: Assessee by : Shri Tiresh Dave, A.R. Shri N.A. Patade, A.R. R…

229 (Bom); CIT v. Srusti Diam (49 Taxmann.com 41) — Cited in 4 Judgments | BharatTax