8 (Del), CIT v. Indusind Bank Ltd.

196 Taxmann 103High Court2011#12350 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2011 to 2024.

Judgments citing 8 (Del), CIT v. Indusind Bank Ltd.

Srk Dev Build Pvt Ltd., Indore vs. DCIT/ACIT 5(1), Indore

Appeal is allowed

ITA 471/IND/2023[2016-17]Status: DisposedITAT Indore20 Jun 2024AY 2016-17

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniassessment Year: 2016-17 Srk Dev Build Pvt. Ltd, Dcit/Acit-5(1) 18/2, Lasudia Mori, Indore बनाम/ A.B. Road, Vs. Indore (Assessee/Appellant) (Revenue/Respondent) Pan: Aaqcs3387P Assessee By Shri Pranay Goyal & S.N. Goyal, Cas Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 15.04.2024 Date Of Pronouncement 20.06.2024

Section 143(3)Section 271(1)(c)Section 274Section 32Section 32(1)Section 37Section 37(1)Section 40

…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 Assessment Year: 2016-17 SRK Dev Build Pvt. Ltd, DCIT/ACIT-5(1) 18/2, Lasudia Mori, Indore बनाम/ A.B. Road, Vs. Indore (Assessee/Appellant) (Revenue/Respondent) PAN: AAQCS3387P Assessee by Shri Pranay Goyal & S.N. Goyal, CAs Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 15.04.2024 Date of Pronouncement 20.06.2024 आदेश / O R D E R Per B.M. Biyani, A.M.: Feeling aggrieved by appeal-order dated 02.11.2023 passed by learned Comm…

M/S I G Petrochemical Limited, Bangalore vs. Deputy Commissioner of Income Tax Circle-3(1)(1), Bangalore

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 1317/BANG/2018[2006-07]Status: DisposedITAT Bangalore21 Jan 2022AY 2006-07

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariassessment Year: 2006-07

For Appellant: Shri S. Parthasarathi, A.RFor Respondent: Shri Pradeep Kumar, D.R

Section 143(3)Section 2Section 2(24)(vd)Section 263Section 28Section 41(1)

…ITA No.1317/Bang/2018 M/s. I.G. Petrochemicals Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Assessment Year: 2006-07 M/s. I.G. Petrochemicals Ltd. D-4, Jyothi Complex Deputy Commissioner of 134/1, Infantry Road Income-tax Vs. Bengaluru 560 001 Circle-3(1)(1) Bengaluru PAN NO : AAACI4115R APPELLANT RESPONDENT Appellant by : Shri S. Parthasarathi, A.R. Respondent by : Shri Pradeep Kumar, D.R. Date of Hearing : 10.01.2022 Date of Pronouncement : 21.01.2022 O R D E R PER CHANDRA POOJARI, ACCOU…

ITO, Ward-2(2), Hyderabad vs. Gold Chick Hatcheries and Food Ltd, Hyd, Hyderabad

In the result, appeal of the revenue is dismissed

ITA 668/HYD/2016[2011-12]Status: DisposedITAT Hyderabad29 Nov 2018AY 2011-12

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmanassessment Year: 2011-12 Income-Tax Officer, Vs. M/S Gold Chick Hatcheries & Ward – 2(2), Hyderabad Foods Ltd., Hyderabad. Pan – Aabcg4056E Appellant Respondent Revenue By: Smt. Alka Rajavanshi Jain Assessee By: Shri Ramesh Babu Kilaru Date Of Hearing: 26/09/2018 Date Of Pronouncement: /11/2018 O R D E R Per S. Rifaur Rahman, Am:

For Appellant: Shri Ramesh Babu KilaruFor Respondent: Smt. Alka Rajavanshi Jain

Section 115JSection 28Section 3(1)Section 4Section 41

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH ‘B', HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Assessment Year: 2011-12 Income-tax Officer, vs. M/s Gold Chick Hatcheries & Ward – 2(2), Hyderabad Foods Ltd., Hyderabad. PAN – AABCG4056E Appellant Respondent Revenue by: Smt. Alka Rajavanshi Jain Assessee by: Shri Ramesh Babu Kilaru Date of hearing: 26/09/2018 Date of pronouncement: /11/2018 O R D E R PER S. RIFAUR RAHMAN, AM: This appeal is filed by the Revenue against order of CIT(A) - 2, Hyderabad, dated 29/01/2016 for AY 2011-12. 2. Brief facts of t…

Oberoi Buildings and Investments Pvt. Ltd., Kolkata vs. DCIT, Circle-5, Kolkata

In the result, the appeal of the assessee is allowed

ITA 1938/KOL/2016[2005-06]Status: DisposedITAT Kolkata16 Feb 2018AY 2005-06

Bench: Shri P.M. Jagtap & Shri S.S.Viswanethra Ravi

Section 143(3)Section 271Section 271(1)(c)

…Assessment Year: 2005-2006 IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA ‘D’ BENCH, KOLKATA Before Shri P.M. Jagtap, Accountant Member and Shri S.S.Viswanethra Ravi, Judicial Member I.T.A. No. 1938/KOL./2016 Assessment year: 2005-2006 Oberoi Buildings and Investments Pvt. Limited,......................Appellant 4, Mangoe Lane, 6th Floor, Kolkata-700 001 [PAN: AAACO 2860 R] -Vs.- Deputy Commissioner of Income Tax,...........................…….....Respondent Circle-5, Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700 069 Appearances by: Shri A.K. Gupta, FCA, for the assessee Shri Arindam Bhattacharje…

Mackinnon Mackenzie & Co.Ltd, Mumbai vs. ITO 2(2)(3), Mumbai

In the result, the appeal of the assessee is allowed

ITA 2392/MUM/2012[2007-08]Status: DisposedITAT Mumbai11 May 2017AY 2007-08

Bench: Shri D.T.Garasia, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Hariom TulsyanFor Respondent: Shri Suman Kumar

Section 143(1)Section 143(2)Section 28Section 41(1)

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “बी”, म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL BENCH “B” MUMBAI BEFORE SHRI D.T.GARASIA, JM AND SHRI RAJESH KUMAR, AM I.T.A. No.2392/Mum/2012 (निर्धारण वर्ा / Assessment Year : 2007-08) M/s Mackinnon Mackenzie and Income Tax Officer 2(2)(3), 5th floor, Room No.542, Co. Ltd, बनाम/ 4, Shoorji Vallabhdas Marg, Aayakar Bhavan, Vs. Ballard Estate, M K Road, Mumbai-400038 Mumbai-400020 स्थायी ऱेखा सं./ PAN : AAACM7394L (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) : अपीऱाथी की ओर से / Appellant by : Shri Hariom Tulsyan प्रत्यथी की ओर से/ Respondent by : Shri Suman Kumar सुनवाई की…

Epc Industries Ltd, Nashik vs. ACIT OSD 10(1), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 3210/MUM/2016[2007-08]Status: DisposedITAT Mumbai10 Feb 2017AY 2007-08

Bench: Shri Rajendra & Shri Cn Prasad: (A.Y : 2007-08) Epc Industries Ltd. Vs. Acit Osd 10(1) Plot No.H-109, Midc Mumbai Ambad Nashik – 422010 Pan : Aaace2659J (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent)

For Appellant: Shri Dinkle H HariyaFor Respondent: Shri PR Ghosh

Section 143(3)Section 147Section 28Section 41(1)

…आयकर अपीलीय अधिकरण “ आई ” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I”, MUMBAI BEFORE SHRI RAJENDRA, ACCOUNTANT MEMBER AND SHRI CN PRASAD, JUDICIAL MEMBER : (A.Y : 2007-08) EPC Industries Ltd. Vs. ACIT OSD 10(1) Plot No.H-109, MIDC Mumbai Ambad Nashik – 422010 PAN : AAACE2659J (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent) अपीलार्थी की ओर से / Appellant by : Shri Dinkle H Hariya प्रत्यर्थी की ओर से Revenue by : Shri PR Ghosh सुनवाई की तारीख / Date of Hearing : 15/11/2016 घोषणा की तारीख Date of Pronouncement : 10/02/2017 आदेश / O R D E R PER C.N.PRASAD (J.M.) : This appeal is fil…

ACIT -33(1), Mumbai vs. Amit P. Pandva, Mumbai

ITA 3078/MUM/2015[2008-09]Status: DisposedITAT Mumbai06 Jan 2017AY 2008-09

For Appellant: NoneFor Respondent: Shri S.K. Mishra-Sr.-DR

Section 143Section 254(1)Section 271(1)(c)Section 274

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, मुंबई अिधकरण मुंबई मुंबई “अई मुंबई अई अई” ” ” ” खंडपीठ अई खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal -“I”Bench Mumbai सव"ी राजे"",लेखा सद"य एवं अमरजीत "सह, "याियक सद"य Before S/Sh.Rajendra,Accountant Member and Amarjit Singh,Judicial Member आयकर अपील सं./I.T.A./3078/Mum/2015,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2008-09 िनधा"रण िनधा"रण वष" वष" Asstt. CIT-33(1) Shri Amit P. Pandya Room No.308, 3rd Floor, B/101,, 1st Floor, Shyamkunj, Poisar Bldg. No. C-11, Pratyakshakar Bhavan Vs. Gymkhana Road, Mahavir Nagar, Bandra Kurla Complex,…

Logitronics Pvt Ltd vs. Commissioner of Income Tax & Anr

ITA/1623/2010HC Delhi18 Feb 2011

Bench: HON'BLE MR. JUSTICE A.K.SIKRI,HON'BLE MR. JUSTICE M.L. MEHTA

Section 2(24)Section 41(1)

…ITA No. 1623 of 2010 & ITA No.503 of 2010 Page 1 of 24 REPORTABLE * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA No.1623 of 2010 with ITA No.503 of 2010 RESERVED ON: JANUARY 24, 2011 % PRONOUNCED On: FEBRUARY 18, 2011 1) ITA No.1623 of 2010 LOGITRONICS PVT. LTD . . . Appellant through : Mr. Satyen Sethi with Mr. Arta Trana Panda, Advocates. VERSUS COMMISSIONER OF INCOME TAX & ANR. . . .Respondent through: Mr. Kamal Sawhney, Sr. Standing Counsel. 2) ITA No.503…