297( Chennai-Trib), ACIT v. Indo ACIT-2 Bharuch v. Ramdev Chemical Industries

53 Taxmann.com 458Reported decision2015#14278 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2022.

Judgments citing 297( Chennai-Trib), ACIT v. Indo ACIT-2 Bharuch v. Ramdev Chemical Industries

Alkyl Amines Chemicals Ltd, Navi Mumbai vs. Dy CIT (OSD) 10(3), Mumbai

In the result, appeal filed by the assessee is partly allowed

ITA 1019/MUM/2020[2011-12]Status: DisposedITAT Mumbai14 Jul 2022AY 2011-12

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Blem/S. Alkyl Amines Chemicals Ld., V. Dcit (Osd)-10(3) 401-407, Nirman Vyapar Kendra Room No. 517, 4Th Floor Plot No. 10, Sector – 17 Aayakar Bhavan, M.K. Road Vashi, Navi Mumbai – 400703 Mumbai - 400020 Pan: Aaaca6783F (Appellant) (Respondent) Assessee By : Ms. Shruti Agarwal Department By : Shri Mehul Jain

For Appellant: Ms. Shruti AgarwalFor Respondent: Shri Mehul Jain

Section 10Section 143(1)Section 143(2)Section 14ASection 195Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, HON'BLE JUDICIAL MEMBER M/s. Alkyl Amines Chemicals Ld., v. DCIT (OSD)-10(3) 401-407, Nirman Vyapar Kendra Room No. 517, 4th Floor Plot No. 10, Sector – 17 Aayakar Bhavan, M.K. Road Vashi, Navi Mumbai – 400703 Mumbai - 400020 PAN: AAACA6783F (Appellant) (Respondent) Assessee by : Ms. Shruti Agarwal Department by : Shri Mehul Jain Date of Hearing : 07.06.2022 Date of Pronouncement : 14.07.2022 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This appeal is filed by the assessee ag…

DCIT, Circle-2 (1)(2), Ahmedabad vs. M/S. Jagson Colorchem Ltd., Ahmedabad

In the result, both the appeals of the revenue and the cross objection of the assessee are dismissed

ITA 112/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad08 Feb 2019AY 2013-14

Bench: Shri Pradip Kumar Kedia & Shri Madhumita Royआयकर अपील सं. Ita No.112/Ahd/2017 With Co No. 32/Ahd/2017 "नधा"रण वष" /Asstt. Years: 2013-14

For Appellant: Shri Lalit P. Jain, Sr. D.RFor Respondent: Shri Karan Shah, A.R

Section 195Section 37Section 37(1)Section 40

…आयकरअपील"यअ"धकरण, अहमदाबाद"यायपीठ ‘D’- अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘D’ BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER AND SHRI MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं. ITA No.112/Ahd/2017 WITH CO No. 32/Ahd/2017 "नधा"रण वष" /Asstt. Years: 2013-14 DCIT Vs. M/s. Jagson Colorchem Cir. 2(1)(2), Ahmedabad Ltd. 1st Floor Navjivan Trust 5601/1,PhaseII, Building, GIDC,Vatva, Ahmedabad-380 014 Ahmedabad-382445 PAN- AAACJ7664C Appellant/ Respondent Respondent / Cross Objector Assessee by : Shri Lalit P. Jain, Sr. D.R Revenue by : Shri Karan Shah, A.R सुनवाई क" तार"ख / Date of H…

The ACIT, Bharuch Circle, Bharuch vs. M/S. Ramdev Chemical Industries, Ankleshwar

In the result, the appeal of the Revenue is dismissed

ITA 2999/AHD/2014[2010-11]Status: DisposedITAT Surat15 Oct 2018AY 2010-11

Bench: Shri C.M.Garg & Shri O.P.Meenaआ.अ.सं./I.T.A No. 2999/Ahd/2014 िनधा"रण वष"/A.Y.:2010-11 Assistant Commissioner Vs. M/S. Ramdev Chemical Of Income Tax, Bharuch Industries, 3441-B, Gidc, Circle - Bharuch Industrial Estate Ankleshwar Pan: Aacfr3839A अपीलाथ" Appellant ""यथ"/Respondent

Section 143Section 195Section 40Section 5Section 9Section 9(1)(i)

…ACIT-2 Bharuch v. Ramdev Chemical Industries /I.T.A. No.2999/Ahd/2014/A.Y.:10-11 Page 1 of 10 आयकर अपीलीय अिधकरण,सुरत "यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT "ी सी.एम.गग", "याियक सद"य तथा "ी ओ.पी.मीना, लेखा सद"य के सम" BEFORE SHRI C.M.GARG, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A No. 2999/Ahd/2014 िनधा"रण वष"/A.Y.:2010-11 Assistant Commissioner Vs. M/s. Ramdev Chemical of Income Tax, Bharuch Industries, 3441-B, GIDC, Circle - Bharuch Industrial Estate Ankleshwar PAN: AACFR3839A अपीलाथ" Appellant ""यथ"/Respondent िनधा"रती क" ओर से/Assessee by Shri Mukund…

The Dy. CIT, Circle-2(1)(1), Ahmedabad vs. M/S. Gujarat Microwax Ltd., Ahmedabad

In the result, Revenue’s appeal stands dismissed

ITA 2503/AHD/2016[2013-14]Status: DisposedITAT Ahmedabad24 May 2018AY 2013-14

Bench: Shri Waseem Ahmed & Shri Mahavir Prasadआयकर अपील सं./I.T.A. No.2503/Ahd/2016 ("नधा"रण वष" / Assessment Year : 2013-14) Dcit, M/S. Gujarat Microwax बनाम/ Cir – 2(1)(1), Pvt. Ltd., Vs. Ahmedabad. 401 & 02, Sarthik Square, Sarkhej Gandhinagar Highway, Bodakdev, Ahmedabad – 380 054 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacg 5593 P .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से / Appellant By : Dr. Jayant Jhveri, Sr.D.R. ""यथ" क" ओर से/Respondent By : Shri G.C. Pipara, C.A.

For Appellant: Dr. Jayant Jhveri, Sr.D.RFor Respondent: Shri G.C. Pipara, C.A

Section 195Section 40

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘lh lhlh lh’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ C ” BENCH, AHMEDABAD ds le{kA LoZJh oZJh oZJh olhe vgen oZJh olhe vgen olhe vgen] ys[kk lnL; ,oa olhe vgen ] ys[kk lnL; ,oa ] ys[kk lnL; ,oa egkohj izlkn ] ys[kk lnL; ,oa egkohj izlkn egkohj izlkn] U;kf;d lnL; egkohj izlkn ] U;kf;d lnL; ] U;kf;d lnL; ds le{kA ] U;kf;d lnL; ds le{kA ds le{kA BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And SHRI MAHAVIR PRASAD, JUDICIAL MEMBER आयकर अपील सं./I.T.A. No.2503/Ahd/2016 ("नधा"रण वष" / Assessment Year : 2013-14) DCIT, M/s. Gujarat Microwax बनाम/ Cir – 2(1)(1), Pvt. Ltd., Vs…

ACIT 6(3), Mumbai vs. Lucid Colloids Ltd, Mumbai

In the result, appeal of the assessee is allowed, whereas appeal of the revenue is dismissed

ITA 1253/MUM/2013[2009-10]Status: DisposedITAT Mumbai25 May 2016AY 2009-10

For Appellant: Mr. Madhur Agarwal &For Respondent: Ms. Arju Garodia

Section 14ASection 40

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘ए’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “A”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI AMARJIT SINGH, JM आमकय अऩीर सं./ITA No.532/Mum/2013 (नििाारण वषा / Assessment Year :2009-2010) Lucid Colloids Ltd., 401A, Vs. ACIT-6(3), Mumbai-400020 Navbharat Estates Zakaria Bunder, Sewri West, Mumbai-400015 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AAACL 2673 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. AND आमकय अऩीर सं./ITA No.1253/Mum/2013 (नििाारण वषा / Assessment Year :2009-2010) ACIT-6(3), Mumbai- Vs. Lucid Colloids Ltd., 401A, 400020 Navbharat Estates Zakaria…

Lucid Colloids Ltd, Mumbai vs. Asst CIT 6(3), Mumbai

In the result, appeal of the assessee is allowed, whereas appeal of the revenue is dismissed

ITA 532/MUM/2013[2009-10]Status: DisposedITAT Mumbai11 May 2016AY 2009-10

For Appellant: Mr. Madhur Agarwal &For Respondent: Ms. Arju Garodia

Section 14ASection 40

DCIT 7(2), Mumbai vs. Synergy Lifestyle P.Ltd, Mumbai

ITA 5440/MUM/2013[2005-06]Status: DisposedITAT Mumbai30 Oct 2015AY 2005-06

Bench: Shri R.C. Sharma & Shri Sanjay Gargassessment Year: 2005-06 Dy. Commissioner Of Income - M/S. Synergy Lifestyle Pvt. 7(2), Ltd., Room No.624, 130, Dinshaw Petit Lane, M.K. Road, Kalachowky, Vs. Mumbai - 400020 Mumbai – 400 033 Pan: Aafcs 1753A

For Appellant: Shri Jitendra Jain, A.RFor Respondent: Shri Neil Philip, D.R

Section 10(34)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER AND SHRI SANJAY GARG, JUDICIAL MEMBER Assessment Year: 2005-06 Dy. Commissioner of Income - M/s. Synergy Lifestyle Pvt. 7(2), Ltd., Room No.624, 130, Dinshaw Petit Lane, M.K. Road, Kalachowky, Vs. Mumbai - 400020 Mumbai – 400 033 PAN: AAFCS 1753A (Appellant) (Respondent) Present for: Assessee by : Shri Jitendra Jain, A.R. Revenue by : Shri Neil Philip, D.R. Date of Hearing : 07.10.2015 Date of Pronouncement : 30.10.2015 O R D E R Per Sanjay Garg, Judicial Member: The present appeal has been preferred by t…