3F Oil Palm Agrotech (P.) Ltd. v. ACIT

178 ITD 319Income Tax Appellate Tribunal#17022 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2024 to 2024.

Issues it is cited on

section 2(7)section 4(2)section 32ainitial assessment yearfull and true disclosurematerial facts necessary for assessmentsection 80ibkelvinatormere change of opinioneligible businesslive linkincome escaping assessment

Judgments citing 3F Oil Palm Agrotech (P.) Ltd. v. ACIT

Assisstant Commissioner of Income Tax - 4(1), Indore vs. Prataap Snacks Limited, Indore

In the result revenue’s appeal is dismissed and assessee’s cross-objection is allowed

ITA 374/IND/2023[2018-19]Status: DisposedITAT Indore17 Oct 2024AY 2018-19

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 143(3)Section 147Section 148Section 80I

…आयकर अपीलीय अिधकरण, इंदौर "ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITA No.370 to 374/Ind/2023(AYs: 2012-13, 2013-14, 2017-18, 2020-21 & 2018-19 ) ACIT 4(1), Prataap Snacks Limited, बनाम/ Indore Khasra No.378/2, Vs. Nemawar Road, Near Markand House, (PAN: AAFCP0210P) Indore (Revenue/Appellant) (Assessee/Respondent) Cross-Objection No. 6 & 7/Ind/2024 (AYs:2012-13 & 2013-14) Prataap Snacks Limited, ACIT 4(1), बनाम/ Khasra No.378/2, Indore Vs. Nemawar Road, Near Markand House, Indore (PAN: AAFCP0210P)…

Assisstant Commissioner of Income Tax - 4(1), Indore vs. Prataap Snacks Limited, Indore

In the result revenue’s appeal is dismissed and assessee’s cross-objection is allowed

ITA 373/IND/2023[2020-21]Status: DisposedITAT Indore17 Oct 2024AY 2020-21

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 143(3)Section 147Section 148Section 80I

…आयकर अपीलीय अिधकरण, इंदौर "ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITA No.370 to 374/Ind/2023(AYs: 2012-13, 2013-14, 2017-18, 2020-21 & 2018-19 ) ACIT 4(1), Prataap Snacks Limited, बनाम/ Indore Khasra No.378/2, Vs. Nemawar Road, Near Markand House, (PAN: AAFCP0210P) Indore (Revenue/Appellant) (Assessee/Respondent) Cross-Objection No. 6 & 7/Ind/2024 (AYs:2012-13 & 2013-14) Prataap Snacks Limited, ACIT 4(1), बनाम/ Khasra No.378/2, Indore Vs. Nemawar Road, Near Markand House, Indore (PAN: AAFCP0210P)…

Assisstant Commissioner of Income Tax - 4(1), Indore vs. Prataap Snacks Limited, Indore

In the result revenue’s appeal is dismissed and assessee’s cross-objection is allowed

ITA 372/IND/2023[2017-18]Status: DisposedITAT Indore17 Oct 2024AY 2017-18

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 143(3)Section 147Section 148Section 80I

…आयकर अपीलीय अिधकरण, इंदौर "ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITA No.370 to 374/Ind/2023(AYs: 2012-13, 2013-14, 2017-18, 2020-21 & 2018-19 ) ACIT 4(1), Prataap Snacks Limited, बनाम/ Indore Khasra No.378/2, Vs. Nemawar Road, Near Markand House, (PAN: AAFCP0210P) Indore (Revenue/Appellant) (Assessee/Respondent) Cross-Objection No. 6 & 7/Ind/2024 (AYs:2012-13 & 2013-14) Prataap Snacks Limited, ACIT 4(1), बनाम/ Khasra No.378/2, Indore Vs. Nemawar Road, Near Markand House, Indore (PAN: AAFCP0210P)…

Assistant Commissioner of Income Tax - 4(1), Indore vs. Prataap Snacks Limited, Indore

In the result revenue’s appeal is dismissed and assessee’s cross-objection is allowed

ITA 371/IND/2023[2013-14]Status: DisposedITAT Indore17 Oct 2024AY 2013-14

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 143(3)Section 147Section 148Section 80I

…आयकर अपीलीय अिधकरण, इंदौर "ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITA No.370 to 374/Ind/2023(AYs: 2012-13, 2013-14, 2017-18, 2020-21 & 2018-19 ) ACIT 4(1), Prataap Snacks Limited, बनाम/ Indore Khasra No.378/2, Vs. Nemawar Road, Near Markand House, (PAN: AAFCP0210P) Indore (Revenue/Appellant) (Assessee/Respondent) Cross-Objection No. 6 & 7/Ind/2024 (AYs:2012-13 & 2013-14) Prataap Snacks Limited, ACIT 4(1), बनाम/ Khasra No.378/2, Indore Vs. Nemawar Road, Near Markand House, Indore (PAN: AAFCP0210P)…

Assistant Commissioner of Income Tax - 4(1), Indore vs. Prataap Snacks Limited, Indore

In the result revenue’s appeal is dismissed and assessee’s cross-objection is allowed

ITA 370/IND/2023[2012-13]Status: DisposedITAT Indore17 Oct 2024AY 2012-13

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 143(3)Section 147Section 148Section 80I

…आयकर अपीलीय अिधकरण, इंदौर "ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITA No.370 to 374/Ind/2023(AYs: 2012-13, 2013-14, 2017-18, 2020-21 & 2018-19 ) ACIT 4(1), Prataap Snacks Limited, बनाम/ Indore Khasra No.378/2, Vs. Nemawar Road, Near Markand House, (PAN: AAFCP0210P) Indore (Revenue/Appellant) (Assessee/Respondent) Cross-Objection No. 6 & 7/Ind/2024 (AYs:2012-13 & 2013-14) Prataap Snacks Limited, ACIT 4(1), बनाम/ Khasra No.378/2, Indore Vs. Nemawar Road, Near Markand House, Indore (PAN: AAFCP0210P)…

3F Oil Palm Agrotech (P.) Ltd. v. ACIT (178 ITD 319) — Cited in 5 Judgments | BharatTax