370, CIT v. Torrent Power Ltd.

221 Taxmann 109High Court2014#12462 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2024.

Judgments citing 370, CIT v. Torrent Power Ltd.

TML INDUSTRIES LTD.,VADODARA vs. THE INCOME TAX OFFICER, WARD-2(1)(4), NOW THE DCIT, CIRCLE-2(1)(1), VADODARA

In the result, appeal of the assessee is partly allowed

ITA 14/AHD/2023[2014-15]Status: DisposedITAT Ahmedabad30 May 2024AY 2014-15

Bench: Shri Siddhartha Nautiyal & Shri Narendra Prasad Sinhaassessment Year: 2014-15

Section 1Section 10Section 115JSection 14A

…ITA No.14/Ahd/2023 A.Y. 2014-15 Page 1 of 8 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH, AHMEDABAD BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER AND SHRI NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER Assessment Year: 2014-15 TML Industries Limited, Income Tax Officer, 601-B Tower Ward – 2(1)(4), Alkapuri Arcade, (Now DCIT, Circle – 2(1)(1)), Vadodara – 390 007. Baroda. Vs. Gujarat [PAN – AABCT 0793 K] (Appellant) (Respondent) Assessee by Shri Vimal Desai, AR Revenue by Shri Pratik Sharma, Sr. DR Date of Hearing 21.05.2024 Date of Pronouncement 30.05.2024 O R D E R PER SIDDHARTHA NAUTIYAL, JUDICIA…

ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, SURAT, SURAT vs. J.B. AND BROTHERS PRIVATE LIMITED, MUMBAI

In the result, appeal filed by the Revenue is dismissed

ITA 522/SRT/2023[2016-17]Status: DisposedITAT Surat26 Oct 2023AY 2016-17

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.522/Srt/2023 Assessment Year: (2016-17) (Physical Hearing) Assistant Commissioner Vs. J. B. & Brothers Pvt. Ltd., Tower Fc 3011/3012, 3Rd Floor, Bharat Of Income Tax, Central Circle-1, Surat, Room Diamond Bourse, Bkc, Bandra East, No.504, 5Th Floor, Aaykar Mumbai, Maharashtra – 400004 Bhavan, Majura Gate, Surat-395001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaccj1569J (Assessee) (Respondent) Assessee By Shri Vinod Kumar, Sr. Dr Respondent By Shri Kiran K. Shah, Ca Date Of Hearing 12/10/2023 Date Of Pronouncement 26/10/2023

Section 143(3)Section 14ASection 40A(2)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA No.522/SRT/2023 Assessment Year: (2016-17) (Physical Hearing) Assistant Commissioner Vs. J. B. & Brothers Pvt. Ltd., Tower FC 3011/3012, 3rd Floor, Bharat of Income Tax, Central Circle-1, Surat, Room Diamond Bourse, BKC, Bandra East, No.504, 5th Floor, Aaykar Mumbai, Maharashtra – 400004 Bhavan, Majura Gate, Surat-395001 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AACCJ1569J (Assessee) (Respondent) Assessee by Shri Vinod Kumar, Sr. DR Respondent by Shri Kiran K. Shah, CA Date of Hearing 12/10/2023…

THE DY. COMMR. OF INCOME TAX, CIR.-1(1), RAJKOT-GUJARAT vs. M/S ATUL AUTO LIMITED,, SHAPAR.VERAVAL

The appeal is allowed

ITA 251/RJT/2016[2012-13]Status: DisposedITAT Rajkot23 May 2022AY 2012-13

Bench: Shri Waseem Ahmed & Shri T. R. Senthil Kumar

For Appellant: Shri Kapil Sanghvi, A.RFor Respondent: Shri S. S. Rathi, Sr. DR

Section 143(3)Section 14ASection 40Section 80ISection 80J

…. Therefore, most respectfully following the decision of Jurisdictional Hon'ble Gujarat High Court in case of CIT V. UTI Bank Ltd. [2013]32 taxmann.com 370, CIT v. Torrent Power Ltd. [2014] 363 TTR 474 and CIT v. Hitachi Home & Life Solutions (I.) Ltd. [2014] 221 Taxmann 109 I am of the view that no disallowance is warranted in the present scenario however, the ITA Nos.214&251/Rjt/2016 Atul Auto Ltd. vs. DCIT Asst.Year – 2012-13 appellant has suo-moto disallowed a sum of Rs. 3,35,877/- and this does not call for any interference and hence the disallowance made by the appellant is sustained. Appellant has also co…

ATUL AUTO LIMITED,,RAJKOT-GUJARAT vs. THE DY. COMMR. OF INCOME TAX, CIR.-1(1),, RAJKOT-GUJARAT

The appeal is allowed

ITA 214/RJT/2016[2012-13]Status: DisposedITAT Rajkot23 May 2022AY 2012-13

Bench: Shri Waseem Ahmed & Shri T. R. Senthil Kumar

For Appellant: Shri Kapil Sanghvi, A.RFor Respondent: Shri S. S. Rathi, Sr. DR

Section 143(3)Section 14ASection 40Section 80ISection 80J

THE DY. CIT, CIRCLE-1(1)(2),, AHMEDABAD vs. M/S. CHIRIPAL INDUSTRIES LTD.,, AHMEDABAD

ITA 2743/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad06 Jun 2019AY 2013-14

Bench: Shri Pramod Kumar & Ms. Madhumita Roy

For Appellant: Ms. Aparna Agarwal, CIT-D.RFor Respondent: Shri Gaurav Nahata, A.R

Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 14ASection 36(1)(iii)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT & Ms. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. No.2743/Ahd/2017 (Assessment Year : 2013-14) DCIT, Vs. M/s. Chiripal Industries Ltd., Circle – 1(1)(2), Survey No.199/200/1, 2 Ahmedabad. Saijpur Gopalpur Pirana Road Piplirj Ahmedabad – 382 405. [PAN No. AAACC 8513 B] (Appellant) .. (Respondent) Appellant by : Ms. Aparna Agarwal, CIT-D.R. Respondent by : Shri Gaurav Nahata, A.R. 13.03.2019 Date of Hearing Date of Pronouncement 06.06.2019 O R D E R PER Ms. MADHUMITA ROY - JM: The instant appeal filed by the…

THE DCIT.,CIRCLE-1(1)(1),, AHMEDABAD vs. AMJAY MEDI-MAX INDIA PVT.LTD.,, AHMEDABAD

In the result, revenue’s appeal is dismissed

ITA 2695/AHD/2017[2014-15]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2014-15

Bench: Shri Pramod Kumar & Ms. Madhumita Roy

For Appellant: Shri Mudit Nagpal, Sr. D.RFor Respondent: Shri A. L. Thakkar, A.R

Section 143(1)Section 143(2)Section 143(3)Section 14ASection 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT & Ms. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. No.2695/Ahd/2017 (Assessment Year : 2014-15) DCIT, Vs. Amjay Medimax India Pvt. Ltd., Max House, 4th Floor Circle – 1(1)(1), Ahmedabad. Opp. Karnavati Hospital, Ellisbridge, Ahmedabad – 380 006. [PAN No. AABCA 8241 R] (Appellant) (Respondent) .. Appellant by : Shri Mudit Nagpal, Sr. D.R. Respondent by : Shri A. L. Thakkar, A.R. Date of Hearing 14.03.2019 Date of Pronouncement 30.04.2019 O R D E R PER Ms. MADHUMITA ROY - JM: The instant appeal filed by the re…

THE DCIT, CIRCLE-1(1)(1),, AHMEDABAD vs. M/S. AMJAY MEDIMZA (INDIA) PVT. LTD.,, AHMEDABAD

In the result, the appeal of the Revenue is dismissed

ITA 289/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad04 Mar 2019AY 2012-13

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./Ita No. 289/Ahd/2017 "नधा"रण वष"/Asstt. Year: 2012-2013 The D.C.I.T, M/S Amjay Medimax(India) Pvt. Circle-1(1)(1), Vs. Ltd. Ahmedabad 4Th Floor, Max House, Opp. Karnavati Hospital, Ellisbridge, Ahmedabad-380 006 Pan : Aabca8241R

For Appellant: Shri Aseem Thakkar, A.RFor Respondent: Shri Rajesh Meena, Sr. DR

Section 14ASection 36(1)Section 36(1)(iii)Section 41(1)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ D ’’ BENCH, AHMEDABAD BEFORE SHRI RAJPAL YADAV JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 289/AHD/2017 "नधा"रण वष"/Asstt. Year: 2012-2013 The D.C.I.T, M/s Amjay Medimax(India) Pvt. Circle-1(1)(1), Vs. Ltd. Ahmedabad 4th Floor, Max House, Opp. Karnavati Hospital, Ellisbridge, Ahmedabad-380 006 PAN : AABCA8241R (Applicant) (Respondent) Revenue by : Shri Rajesh Meena, Sr. DR Assessee by : Shri Aseem Thakkar, A.R. सुनवाई क" तार"ख/Date of Hearing : 22/01/2019 घोषणा क" तार"ख /Date of Pronouncement: 04/03/2…

MAJOR BRANDS (INDIA) PVT. LTD.,MUMBAI vs. ADDL.CIT -5(2), MUMBAI

In the result, the appeal filed by the assessee (Ground No

ITA 2153/MUM/2016[2011-12]Status: DisposedITAT Mumbai27 Feb 2018AY 2011-12

Bench: Shri C. N. Prasad, Jm &Dr. A.L.Saini, Am आयकरअपीऱसं./Ita No.2153/M/2016 (निर्धारणवषा / Assessment Year: 2011-12) Major Brands (India) Pvt. Vs. Acit-5(2), Mumbai Ltd. 401,Skyline Icon, Andheri Kurla Aayakarbhavan,M.K. Road,Andheri(East), Mumbai- Road,Mumbai-400020. 400059. स्थायीऱेखासं./ जीआइआरसं./ Pan/Gir No. : Aaccm 4949 B (Appellant) .. (Respondent) Appellant By :Shri Paras S.Savla, Ar Respondent By :Shri V. Vidhyadhar, Dr सुनवाईकीतारीख/ Date Of Hearing : 21/02/2018 घोषणाकीतारीख/Date Of Pronouncement : 27/02/2018 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am:

For Appellant: Shri Paras S.Savla, ARFor Respondent: Shri V. Vidhyadhar, DR

Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “G”, BENCH MUMBAI BEFORE SHRI C. N. PRASAD, JM &DR. A.L.SAINI, AM आयकरअपीऱसं./ITA No.2153/M/2016 (निर्धारणवषा / Assessment Year: 2011-12) Major Brands (India) Pvt. Vs. ACIT-5(2), Mumbai Ltd. 401,Skyline Icon, Andheri Kurla AayakarBhavan,M.K. Road,Andheri(East), Mumbai- Road,Mumbai-400020. 400059. स्थायीऱेखासं./ जीआइआरसं./ PAN/GIR No. : AACCM 4949 B (Appellant) .. (Respondent) Appellant by :Shri Paras S.Savla, AR Respondent by :Shri V. Vidhyadhar, DR सुनवाईकीतारीख/ Date of Hearing : 21/02/2018 घोषणाकीतारीख/Date of Pronouncement : 27/02/2018 आदेश / O R D E R Per Dr. Arjun Lal S…