74 ITR 254 (Guj) and CIT v. Cellulose Products of India Ltd.

151 ITR 499High Court1985#1178 most cited

What is 74 ITR 254 (Guj) and CIT v. Cellulose Products of India Ltd. authority for?

The Appellate Tribunal has broad powers to allow a new ground of appeal to be raised, particularly when it involves a question of law arising from facts already on record, if doing so is necessary to correctly assess the assessee's tax liability.

96

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2010 to 2026.

Also referred to as

Appellate Tribunal powers · new ground of appeal · question of law · facts on record · correct tax liability · CIT v. Karamchand Premchand P. Ltd. · CIT v. Cellulose Products of India Ltd. · Gujarat High Court

Also reported as

19 Taxmann 278

Sections most often in play

Section 1961Section 143(3)Section 153CSection 153ASection 132Section 147Section 132(4)Section 143(1)

Issues it is cited on

section 144c(15)(b)section 144c(15)section 158bb(1)retraction of statementsection 158bbsection 131(1a)section 153c(1)section 264eligible assesseesection 153(1)section 34section 292b

Judgments citing 74 ITR 254 (Guj) and CIT v. Cellulose Products of India Ltd.

Glaxosmithkline Asia Pvt. Ltd., Gurgaon vs. DCIT, Chandigarh

In the result, all the appeals of the assessee and the Revenue, stand partly allowed for statistical purposes

ITA 228/CHANDI/2017[2011-12]Status: DisposedITAT Chandigarh26 Oct 2021AY 2011-12

…of the powers of the Tribunal [vide, e.g., CIT vs. Anand Prasad (1981) 128 ITR 388 (Del) : TC 8R.1021, CIT vs. Karamchand Premchand (P) Ltd. (1969) 74 ITR 254 (Guj) : TC 8R.547 and CIT vs. Cellulose Products of India Ltd. (1985) 44 CTR (Guj) 278 (FB) : (1985) 151 ITR 499 (Guj)(FB) : TC 8R.965]. Undoubtedly, the Tribunal will have the discretion to allow or not allow a new ground to be raised. But where the Tribunal is only required to consider a question of law arising from the facts which are on record in the assessment proceedings we fail to see why such a question should not be allowed to be raised when it is…

Glaxosmithkline Asia Pvt. Ltd., Gurgaon vs. DCIT, Chandigarh

In the result, all the appeals of the assessee and the Revenue, stand partly allowed for statistical purposes

ITA 227/CHANDI/2017[2010-11]Status: DisposedITAT Chandigarh26 Oct 2021AY 2010-11

…of the powers of the Tribunal [vide, e.g., CIT vs. Anand Prasad (1981) 128 ITR 388 (Del) : TC 8R.1021, CIT vs. Karamchand Premchand (P) Ltd. (1969) 74 ITR 254 (Guj) : TC 8R.547 and CIT vs. Cellulose Products of India Ltd. (1985) 44 CTR (Guj) 278 (FB) : (1985) 151 ITR 499 (Guj)(FB) : TC 8R.965]. Undoubtedly, the Tribunal will have the discretion to allow or not allow a new ground to be raised. But where the Tribunal is only required to consider a question of law arising from the facts which are on record in the assessment proceedings we fail to see why such a question should not be allowed to be raised when it is…

Glaxosmithkline Asia Pvt. Ltd., Gurgaon vs. ACIT, Chandigarh

In the result, all the appeals of the assessee and the Revenue, stand partly allowed for statistical purposes

ITA 226/CHANDI/2017[2009-10]Status: DisposedITAT Chandigarh26 Oct 2021AY 2009-10

…of the powers of the Tribunal [vide, e.g., CIT vs. Anand Prasad (1981) 128 ITR 388 (Del) : TC 8R.1021, CIT vs. Karamchand Premchand (P) Ltd. (1969) 74 ITR 254 (Guj) : TC 8R.547 and CIT vs. Cellulose Products of India Ltd. (1985) 44 CTR (Guj) 278 (FB) : (1985) 151 ITR 499 (Guj)(FB) : TC 8R.965]. Undoubtedly, the Tribunal will have the discretion to allow or not allow a new ground to be raised. But where the Tribunal is only required to consider a question of law arising from the facts which are on record in the assessment proceedings we fail to see why such a question should not be allowed to be raised when it is…

Glaxosmithkline Asia Pvt. Ltd., Gurgaon vs. ACIT, Chandigarh

In the result, all the appeals of the assessee and the Revenue, stand partly allowed for statistical purposes

ITA 225/CHANDI/2017[2008-09]Status: DisposedITAT Chandigarh26 Oct 2021AY 2008-09

…of the powers of the Tribunal [vide, e.g., CIT vs. Anand Prasad (1981) 128 ITR 388 (Del) : TC 8R.1021, CIT vs. Karamchand Premchand (P) Ltd. (1969) 74 ITR 254 (Guj) : TC 8R.547 and CIT vs. Cellulose Products of India Ltd. (1985) 44 CTR (Guj) 278 (FB) : (1985) 151 ITR 499 (Guj)(FB) : TC 8R.965]. Undoubtedly, the Tribunal will have the discretion to allow or not allow a new ground to be raised. But where the Tribunal is only required to consider a question of law arising from the facts which are on record in the assessment proceedings we fail to see why such a question should not be allowed to be raised when it is…

ACIT, Chandigarh vs. M/S Glaxo Smithkline Asia Pvt. Ltd., Gurgaon

In the result, all the appeals of the assessee and the Revenue, stand partly allowed for statistical purposes

ITA 222/CHANDI/2017[2009-10]Status: DisposedITAT Chandigarh26 Oct 2021AY 2009-10

…of the powers of the Tribunal [vide, e.g., CIT vs. Anand Prasad (1981) 128 ITR 388 (Del) : TC 8R.1021, CIT vs. Karamchand Premchand (P) Ltd. (1969) 74 ITR 254 (Guj) : TC 8R.547 and CIT vs. Cellulose Products of India Ltd. (1985) 44 CTR (Guj) 278 (FB) : (1985) 151 ITR 499 (Guj)(FB) : TC 8R.965]. Undoubtedly, the Tribunal will have the discretion to allow or not allow a new ground to be raised. But where the Tribunal is only required to consider a question of law arising from the facts which are on record in the assessment proceedings we fail to see why such a question should not be allowed to be raised when it is…

ACIT, Chandigarh vs. M/S Glaxo Smithkline Asia Pvt. Ltd., Gurgaon

In the result, all the appeals of the assessee and the Revenue, stand partly allowed for statistical purposes

ITA 221/CHANDI/2017[2009-10]Status: DisposedITAT Chandigarh26 Oct 2021AY 2009-10

…of the powers of the Tribunal [vide, e.g., CIT vs. Anand Prasad (1981) 128 ITR 388 (Del) : TC 8R.1021, CIT vs. Karamchand Premchand (P) Ltd. (1969) 74 ITR 254 (Guj) : TC 8R.547 and CIT vs. Cellulose Products of India Ltd. (1985) 44 CTR (Guj) 278 (FB) : (1985) 151 ITR 499 (Guj)(FB) : TC 8R.965]. Undoubtedly, the Tribunal will have the discretion to allow or not allow a new ground to be raised. But where the Tribunal is only required to consider a question of law arising from the facts which are on record in the assessment proceedings we fail to see why such a question should not be allowed to be raised when it is…

ACIT, Chandigarh vs. M/S Glaxo Smithkline Asia Pvt. Ltd., Gurgaon

In the result, all the appeals of the assessee and the Revenue, stand partly allowed for statistical purposes

ITA 220/CHANDI/2017[2008-09]Status: DisposedITAT Chandigarh26 Oct 2021AY 2008-09

…of the powers of the Tribunal [vide, e.g., CIT vs. Anand Prasad (1981) 128 ITR 388 (Del) : TC 8R.1021, CIT vs. Karamchand Premchand (P) Ltd. (1969) 74 ITR 254 (Guj) : TC 8R.547 and CIT vs. Cellulose Products of India Ltd. (1985) 44 CTR (Guj) 278 (FB) : (1985) 151 ITR 499 (Guj)(FB) : TC 8R.965]. Undoubtedly, the Tribunal will have the discretion to allow or not allow a new ground to be raised. But where the Tribunal is only required to consider a question of law arising from the facts which are on record in the assessment proceedings we fail to see why such a question should not be allowed to be raised when it is…

ACIT, Chandigarh vs. M/S Glaxo Smithkline Asia Pvt. Ltd., Gurgaon

In the result, all the appeals of the assessee and the Revenue, stand partly allowed for statistical purposes

ITA 219/CHANDI/2017[2007-08]Status: DisposedITAT Chandigarh26 Oct 2021AY 2007-08

…of the powers of the Tribunal [vide, e.g., CIT vs. Anand Prasad (1981) 128 ITR 388 (Del) : TC 8R.1021, CIT vs. Karamchand Premchand (P) Ltd. (1969) 74 ITR 254 (Guj) : TC 8R.547 and CIT vs. Cellulose Products of India Ltd. (1985) 44 CTR (Guj) 278 (FB) : (1985) 151 ITR 499 (Guj)(FB) : TC 8R.965]. Undoubtedly, the Tribunal will have the discretion to allow or not allow a new ground to be raised. But where the Tribunal is only required to consider a question of law arising from the facts which are on record in the assessment proceedings we fail to see why such a question should not be allowed to be raised when it is…

M/S Glaxosmithkline Asia Pvt. Ltd., Gurgaon vs. DCIT, Chandigarh

In the result, the appeal of the assessee is partly allowed

ITA 532/CHANDI/2014[2006-07]Status: DisposedITAT Chandigarh30 Jul 2021AY 2006-07
For Appellant: Shri Ajay Vohra, Sr.AdvFor Respondent: Smt. C. Chandrakanta, CIT DR
Section 143(3)Section 250(6)

…आयकर अपील"य अ"धकरण, च"डीगढ़ "यायपीठ “ए” च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH, ‘A’, CHANDIGARH BEFORE: SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SHRI R. L. NEGI, JUDICIAL MEMBER आयकर अपील सं./ ITA No. 2453/Del/2016 "नधा"रण वष" / Assessment Year : 2005-06 M/s GlaxoSmithKline Asia Pvt. Ltd., The D.C.I.T.(LTU) , बनाम 24-25 Floor, One Horizon Centre, New Delhi. Golf Course Road, DLF Phase-5, Gurgaon. "थायी लेखा सं./PAN NO: AABCS3237R अपीलाथ"/Appellant ""यथ"/Respondent & आयकर अपील सं./ ITA No.532/Chd/2014 "नधा"रण वष" / Assessment Year : 2006-07 M/s GlaxoSmithKline Asia Pvt. Ltd., The D…

Smt. Muktaben Nishantbhai Patel, Ankleshwar vs. Income Tax Officer Ward -2(2), Bharuch

In the result, the appeals filed by the assessee (In ITA No

ITA 6/SRT/2019[2013-14]Status: DisposedITAT Surat07 Jan 2021AY 2013-14

Bench: Shri Pawan Singh, Jm & Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.05 & 06/Srt/2019 ("नधा"रणवष" / Assessment Year: (2013-14) (Virtual Court Hearing) Shri Nishantkantilal Patel, Vs. Income Tax Officer, 9, Uma Park Society, Near Uma Ward-2(2), Bharuch. Bhavan, Bharuch-393002. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Amepp2505R (Assessee) (Respondent) Smt Muktabennishantbhai Patel, Vs. Income Tax Officer, 9-10, Patel Kubj, Uma Park Society, B/H Ward-2(2), Bharuch. Uma Bhavan, Old Nh No.8, Gidc, Zadeshwar, Ankleshwar -393002. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Binpp5922N (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.07 & 10/Srt/2019 ("नधा"रणवष" / Assessment Year: (2014-15)

For Appellant: Shri Rasesh Shah -CAFor Respondent: Ms Anupama Singhla -Sr. DR
Section 10(38)Section 143(3)Section 147Section 148Section 68Section 69C

…ioner (Appeals) takes too narrow a view of the powers of the Tribunal - vide, e.g., CIT v. Anand Prasad [1981] 128 ITR 388/ 5 Taxman 308 (Delhi), CIT v. Karamchand Premchand (P.) Ltd. [1969] 74 ITR 254 (Guj.) and CIT v. Cellulose Products of India Ltd. [1985] 151 ITR 499/[1984] 19 Taxman 278 (Guj.) (FB). Undoubtedly, the Tribunal will have the discretion to allow or not allow a new ground to be raised. But where the Tribunal is only required to consider a question of law arising from the facts which are on record in the assessment proceedings we fail to see why such a question should not be allowed to be raised w…

Shri Nishant Kantilal Patel, Bharuch vs. Income Tax Officer, Ward-2(2), Bharuch

In the result, the appeals filed by the assessee (In ITA No

ITA 5/SRT/2019[2013-14]Status: DisposedITAT Surat07 Jan 2021AY 2013-14

Bench: Shri Pawan Singh, Jm & Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.05 & 06/Srt/2019 ("नधा"रणवष" / Assessment Year: (2013-14) (Virtual Court Hearing) Shri Nishantkantilal Patel, Vs. Income Tax Officer, 9, Uma Park Society, Near Uma Ward-2(2), Bharuch. Bhavan, Bharuch-393002. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Amepp2505R (Assessee) (Respondent) Smt Muktabennishantbhai Patel, Vs. Income Tax Officer, 9-10, Patel Kubj, Uma Park Society, B/H Ward-2(2), Bharuch. Uma Bhavan, Old Nh No.8, Gidc, Zadeshwar, Ankleshwar -393002. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Binpp5922N (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.07 & 10/Srt/2019 ("नधा"रणवष" / Assessment Year: (2014-15)

For Appellant: Shri Rasesh Shah -CAFor Respondent: Ms Anupama Singhla -Sr. DR
Section 10(38)Section 143(3)Section 147Section 148Section 68Section 69C

…ioner (Appeals) takes too narrow a view of the powers of the Tribunal - vide, e.g., CIT v. Anand Prasad [1981] 128 ITR 388/ 5 Taxman 308 (Delhi), CIT v. Karamchand Premchand (P.) Ltd. [1969] 74 ITR 254 (Guj.) and CIT v. Cellulose Products of India Ltd. [1985] 151 ITR 499/[1984] 19 Taxman 278 (Guj.) (FB). Undoubtedly, the Tribunal will have the discretion to allow or not allow a new ground to be raised. But where the Tribunal is only required to consider a question of law arising from the facts which are on record in the assessment proceedings we fail to see why such a question should not be allowed to be raised w…

Shri Nishant Kantilal Patel, Bharuch vs. Income Tax Officer, Ward-2(2), Bharuch

In the result, the appeals filed by the assessee (In ITA No

ITA 10/SRT/2019[2014-15]Status: DisposedITAT Surat07 Jan 2021AY 2014-15

Bench: Shri Pawan Singh, Jm & Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.05 & 06/Srt/2019 ("नधा"रणवष" / Assessment Year: (2013-14) (Virtual Court Hearing) Shri Nishantkantilal Patel, Vs. Income Tax Officer, 9, Uma Park Society, Near Uma Ward-2(2), Bharuch. Bhavan, Bharuch-393002. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Amepp2505R (Assessee) (Respondent) Smt Muktabennishantbhai Patel, Vs. Income Tax Officer, 9-10, Patel Kubj, Uma Park Society, B/H Ward-2(2), Bharuch. Uma Bhavan, Old Nh No.8, Gidc, Zadeshwar, Ankleshwar -393002. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Binpp5922N (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.07 & 10/Srt/2019 ("नधा"रणवष" / Assessment Year: (2014-15)

For Appellant: Shri Rasesh Shah -CAFor Respondent: Ms Anupama Singhla -Sr. DR
Section 10(38)Section 143(3)Section 147Section 148Section 68Section 69C

…ioner (Appeals) takes too narrow a view of the powers of the Tribunal - vide, e.g., CIT v. Anand Prasad [1981] 128 ITR 388/ 5 Taxman 308 (Delhi), CIT v. Karamchand Premchand (P.) Ltd. [1969] 74 ITR 254 (Guj.) and CIT v. Cellulose Products of India Ltd. [1985] 151 ITR 499/[1984] 19 Taxman 278 (Guj.) (FB). Undoubtedly, the Tribunal will have the discretion to allow or not allow a new ground to be raised. But where the Tribunal is only required to consider a question of law arising from the facts which are on record in the assessment proceedings we fail to see why such a question should not be allowed to be raised w…

M/S. Jindal World Wide Ltd., Ahmedabad vs. The ACIT, Circle-2(1)(2), Ahmedabadq

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

ITA 2316/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad20 Nov 2020AY 2014-15

Bench: Shri Mahavir Prasad & Shri Amarjit Singh) (Through Virtual Court)

For Appellant: Shri Vartik Choksi, ARFor Respondent: Shri Lalit P. Jain, Sr. D.R
Section 115JSection 143(3)Section 40

…. With these observations Court confirmed the view of the Tribunal reversing the decision of the assessing officer rejecting the claim of the assessee on the ground that no revised return was filed. 37. In case of CIT v. Cellulose Products of India Ltd. M9851 151 ITR 499 (Gui.), Full Bench of this Court held that merely because a ground has not been raised though it could have been raised in support of the relief sought in the appeal, it cannot be said that such ground cannot be raised before the Tribunal. Such ground can be raised provided it falls within the contours of the subject matter of the appeal. 38. It…

The Deputy Commissioner of Income Tax, Circle-3, Guwahati vs. M/S. Numaligarh Refinery Ltd., Guwahati

In the result, appeals of the assessee in I

ITA 278/GTY/2018[2015-16]Status: DisposedITAT Guwahati13 Sept 2019AY 2015-16

Bench: Shri S.S. Godara, Jm & Dr. A.L. Saini, Am Assessee`S Appeals

For Appellant: Shri Jayanta Dutta, ARFor Respondent: Shri Sanjay Sarma, DR
Section 80

…आयकरअपीलीयअिधकरण“गुवाहाटी” "ायपीठगुवाहाटीम"। IN THE INCOME TAX APPELLATE TRIBUNAL “GUWAHATI” BENCH, GUWAHATI "ीएस.एस. गोदारा , "ाियकसद"एवंडॉए.एल.सैनीलेखासद"केसम"। BEFORE SHRI S.S. GODARA, JM AND DR. A.L. SAINI, AM Assessee`s Appeals ITA No. 5/GAU/2014- Assessment Year 2007-08 ITA No. 6/GAU/2014- Assessment Year 2008-09 ITA No. 7/GAU/2014- Assessment Year 2009-10 ITA No. 8/GAU/2014- Assessment Year 2010-11 ITA No. 89/GAU/2016-Assessment Year 2011-12 ITA No. 90/GAU/2016-Assessment Year2012-13 ITA No. 27/GAU/2017- Assessment Year 2013-14 Numaligarh Refinery Limited The Dy. Commissioner of Income 122A, G.S. Road, Ch…

Deputy Commissioner of Income Tax, Circle - 03, Guwahati vs. Numaligarh Refinery Limited, Guwahati

In the result, appeals of the assessee in I

ITA 28/GTY/2017[2013-14]Status: DisposedITAT Guwahati13 Sept 2019AY 2013-14

Bench: Shri S.S. Godara, Jm & Dr. A.L. Saini, Am Assessee`S Appeals

For Appellant: Shri Jayanta Dutta, ARFor Respondent: Shri Sanjay Sarma, DR
Section 80

…आयकरअपीलीयअिधकरण“गुवाहाटी” "ायपीठगुवाहाटीम"। IN THE INCOME TAX APPELLATE TRIBUNAL “GUWAHATI” BENCH, GUWAHATI "ीएस.एस. गोदारा , "ाियकसद"एवंडॉए.एल.सैनीलेखासद"केसम"। BEFORE SHRI S.S. GODARA, JM AND DR. A.L. SAINI, AM Assessee`s Appeals ITA No. 5/GAU/2014- Assessment Year 2007-08 ITA No. 6/GAU/2014- Assessment Year 2008-09 ITA No. 7/GAU/2014- Assessment Year 2009-10 ITA No. 8/GAU/2014- Assessment Year 2010-11 ITA No. 89/GAU/2016-Assessment Year 2011-12 ITA No. 90/GAU/2016-Assessment Year2012-13 ITA No. 27/GAU/2017- Assessment Year 2013-14 Numaligarh Refinery Limited The Dy. Commissioner of Income 122A, G.S. Road, Ch…

Numaligarh Refinery Limited, Guwahati vs. Deputy Commissioner of Income Tax, Circle - 03, Guwahati

In the result, appeals of the assessee in I

ITA 27/GTY/2017[2013-14]Status: DisposedITAT Guwahati13 Sept 2019AY 2013-14

Bench: Shri S.S. Godara, Jm & Dr. A.L. Saini, Am Assessee`S Appeals

For Appellant: Shri Jayanta Dutta, ARFor Respondent: Shri Sanjay Sarma, DR
Section 80

…आयकरअपीलीयअिधकरण“गुवाहाटी” "ायपीठगुवाहाटीम"। IN THE INCOME TAX APPELLATE TRIBUNAL “GUWAHATI” BENCH, GUWAHATI "ीएस.एस. गोदारा , "ाियकसद"एवंडॉए.एल.सैनीलेखासद"केसम"। BEFORE SHRI S.S. GODARA, JM AND DR. A.L. SAINI, AM Assessee`s Appeals ITA No. 5/GAU/2014- Assessment Year 2007-08 ITA No. 6/GAU/2014- Assessment Year 2008-09 ITA No. 7/GAU/2014- Assessment Year 2009-10 ITA No. 8/GAU/2014- Assessment Year 2010-11 ITA No. 89/GAU/2016-Assessment Year 2011-12 ITA No. 90/GAU/2016-Assessment Year2012-13 ITA No. 27/GAU/2017- Assessment Year 2013-14 Numaligarh Refinery Limited The Dy. Commissioner of Income 122A, G.S. Road, Ch…

The Deputy Commissioner of Income Tax, Circle-3, Guwahati vs. M/S. Numaligarh Refinery Ltd., Guwahati

In the result, appeals of the assessee in I

ITA 98/GTY/2016[2012-13]Status: DisposedITAT Guwahati13 Sept 2019AY 2012-13

Bench: Shri S.S. Godara, Jm & Dr. A.L. Saini, Am Assessee`S Appeals

For Appellant: Shri Jayanta Dutta, ARFor Respondent: Shri Sanjay Sarma, DR
Section 80

…आयकरअपीलीयअिधकरण“गुवाहाटी” "ायपीठगुवाहाटीम"। IN THE INCOME TAX APPELLATE TRIBUNAL “GUWAHATI” BENCH, GUWAHATI "ीएस.एस. गोदारा , "ाियकसद"एवंडॉए.एल.सैनीलेखासद"केसम"। BEFORE SHRI S.S. GODARA, JM AND DR. A.L. SAINI, AM Assessee`s Appeals ITA No. 5/GAU/2014- Assessment Year 2007-08 ITA No. 6/GAU/2014- Assessment Year 2008-09 ITA No. 7/GAU/2014- Assessment Year 2009-10 ITA No. 8/GAU/2014- Assessment Year 2010-11 ITA No. 89/GAU/2016-Assessment Year 2011-12 ITA No. 90/GAU/2016-Assessment Year2012-13 ITA No. 27/GAU/2017- Assessment Year 2013-14 Numaligarh Refinery Limited The Dy. Commissioner of Income 122A, G.S. Road, Ch…

The Deputy Commissioner of Income Tax, Circle-3, Guwahati vs. M/S. Numaligarh Refinery Ltd., Guwahati

In the result, appeals of the assessee in I

ITA 97/GTY/2016[2011-12]Status: DisposedITAT Guwahati13 Sept 2019AY 2011-12

Bench: Shri S.S. Godara, Jm & Dr. A.L. Saini, Am Assessee`S Appeals

For Appellant: Shri Jayanta Dutta, ARFor Respondent: Shri Sanjay Sarma, DR
Section 80

…आयकरअपीलीयअिधकरण“गुवाहाटी” "ायपीठगुवाहाटीम"। IN THE INCOME TAX APPELLATE TRIBUNAL “GUWAHATI” BENCH, GUWAHATI "ीएस.एस. गोदारा , "ाियकसद"एवंडॉए.एल.सैनीलेखासद"केसम"। BEFORE SHRI S.S. GODARA, JM AND DR. A.L. SAINI, AM Assessee`s Appeals ITA No. 5/GAU/2014- Assessment Year 2007-08 ITA No. 6/GAU/2014- Assessment Year 2008-09 ITA No. 7/GAU/2014- Assessment Year 2009-10 ITA No. 8/GAU/2014- Assessment Year 2010-11 ITA No. 89/GAU/2016-Assessment Year 2011-12 ITA No. 90/GAU/2016-Assessment Year2012-13 ITA No. 27/GAU/2017- Assessment Year 2013-14 Numaligarh Refinery Limited The Dy. Commissioner of Income 122A, G.S. Road, Ch…

M/S. Numaligarh Refinery Ltd., Guwahati vs. The Deputy Commissioner of Income Tax, Circle-3, Guwahati

In the result, appeals of the assessee in I

ITA 90/GTY/2016[2012-13]Status: DisposedITAT Guwahati13 Sept 2019AY 2012-13

Bench: Shri S.S. Godara, Jm & Dr. A.L. Saini, Am Assessee`S Appeals

For Appellant: Shri Jayanta Dutta, ARFor Respondent: Shri Sanjay Sarma, DR
Section 80

…आयकरअपीलीयअिधकरण“गुवाहाटी” "ायपीठगुवाहाटीम"। IN THE INCOME TAX APPELLATE TRIBUNAL “GUWAHATI” BENCH, GUWAHATI "ीएस.एस. गोदारा , "ाियकसद"एवंडॉए.एल.सैनीलेखासद"केसम"। BEFORE SHRI S.S. GODARA, JM AND DR. A.L. SAINI, AM Assessee`s Appeals ITA No. 5/GAU/2014- Assessment Year 2007-08 ITA No. 6/GAU/2014- Assessment Year 2008-09 ITA No. 7/GAU/2014- Assessment Year 2009-10 ITA No. 8/GAU/2014- Assessment Year 2010-11 ITA No. 89/GAU/2016-Assessment Year 2011-12 ITA No. 90/GAU/2016-Assessment Year2012-13 ITA No. 27/GAU/2017- Assessment Year 2013-14 Numaligarh Refinery Limited The Dy. Commissioner of Income 122A, G.S. Road, Ch…

M/S. Numaligarh Refinery Ltd., Guwahati vs. The Deputy Commissioner of Income Tax, Circle-3, Guwahati

In the result, appeals of the assessee in I

ITA 89/GTY/2016[2010-11]Status: DisposedITAT Guwahati13 Sept 2019AY 2010-11

Bench: Shri S.S. Godara, Jm & Dr. A.L. Saini, Am Assessee`S Appeals

For Appellant: Shri Jayanta Dutta, ARFor Respondent: Shri Sanjay Sarma, DR
Section 80

…आयकरअपीलीयअिधकरण“गुवाहाटी” "ायपीठगुवाहाटीम"। IN THE INCOME TAX APPELLATE TRIBUNAL “GUWAHATI” BENCH, GUWAHATI "ीएस.एस. गोदारा , "ाियकसद"एवंडॉए.एल.सैनीलेखासद"केसम"। BEFORE SHRI S.S. GODARA, JM AND DR. A.L. SAINI, AM Assessee`s Appeals ITA No. 5/GAU/2014- Assessment Year 2007-08 ITA No. 6/GAU/2014- Assessment Year 2008-09 ITA No. 7/GAU/2014- Assessment Year 2009-10 ITA No. 8/GAU/2014- Assessment Year 2010-11 ITA No. 89/GAU/2016-Assessment Year 2011-12 ITA No. 90/GAU/2016-Assessment Year2012-13 ITA No. 27/GAU/2017- Assessment Year 2013-14 Numaligarh Refinery Limited The Dy. Commissioner of Income 122A, G.S. Road, Ch…