29 (SC) and of Commissioner of Income-tax v. Common Effluent Treatment Plant (Thane Belapur) Association

192 Taxmann 238High Court2010#23341 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2023.

Judgments citing 29 (SC) and of Commissioner of Income-tax v. Common Effluent Treatment Plant (Thane Belapur) Association

International Copper Association India, Mumbai vs. ITO (Exemp)- II (1), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 7885/MUM/2019[2011-12]Status: DisposedITAT Mumbai23 Aug 2023AY 2011-12

Bench: Shri Pavan Kumar Gadale, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 11Section 11(1)Section 11(2)Section 11(5)Section 12ASection 143(2)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs. 7884 & 7885/MUM/2019 (A.Ys: 2010-11 & 2011-12) International Copper Association India v. ITO (EXEMPTION)- II(1) Unit Nos. 1401 to 1403 5th Floor Piramal chambers, Lalbaug Wing “A”, Kailas Business Park Parel, Mumbai - 400012 Veer Sawarkar Road, Parksite Vikroli (W), Mumbai - 400079 PAN: AAACI9045G (Appellant) (Respondent) Assessee Represented by : Ms. Krupa Gandi & Shri Ayushi Modani Department Represented by : Ms. Deepika Arora D…

International Copper Association India, Mumbai vs. ITO (Exemp)- II (1), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 7884/MUM/2019[2010-11]Status: DisposedITAT Mumbai23 Aug 2023AY 2010-11

Bench: Shri Pavan Kumar Gadale, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 11Section 11(1)Section 11(2)Section 11(5)Section 12ASection 143(2)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs. 7884 & 7885/MUM/2019 (A.Ys: 2010-11 & 2011-12) International Copper Association India v. ITO (EXEMPTION)- II(1) Unit Nos. 1401 to 1403 5th Floor Piramal chambers, Lalbaug Wing “A”, Kailas Business Park Parel, Mumbai - 400012 Veer Sawarkar Road, Parksite Vikroli (W), Mumbai - 400079 PAN: AAACI9045G (Appellant) (Respondent) Assessee Represented by : Ms. Krupa Gandi & Shri Ayushi Modani Department Represented by : Ms. Deepika Arora D…

Assistant Commissioner of Income-Tax, Ichalkranji Circle, Ichalkranji vs. Ichalkranji Textile Common Effluent Tratment Plant Ltd, Kolhapur

In the result, the impugned order is upheld and appeal of Revenue is dismissed

ITA 1560/PUN/2018[2015-16]Status: DisposedITAT Pune04 Sept 2019AY 2015-16

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: N O N EFor Respondent: Shri N. Ashok Babu
Section 25Section 80I

…आयकर अऩीऱीय अधधकरण “ए” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE श्री डी. करुणाकरा राव, ऱेखा सदस्य, एवं श्री ववकास अवस्थी, न्याययक सदस्य के समक्ष । BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA No.1560/PUN/2018 यनधाारण वषा / Assessment Year : 2015-16 Asstt. Commissioner of Income Tax, Ichalkaranji Circle, Ichalkaranji .......अऩीऱाथी / Appellant बनाम / V/s. Ichalkaranji Textile Common Effluent Treatment Plant Ltd., Near Niramaya Hospital, Ring Road, Ichalkaranji, Tal.-Hatkanangale, Distt.-Kolhapur – 416115 PAN : AADCI2895K ……प्रत्यथी / Responde…

29 (SC) and of Commissioner of Income-tax v. Common Effluent Treatment Plant (Thane Belapur) Association (192 Taxmann 238) — Cited in 3 Judgments | BharatTax