93 Taxmann.com 32 and CIT v. Graham Firth Steel Products Ltd.

85 Taxmann.com 110High Court2017#25747 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2023.

Judgments citing 93 Taxmann.com 32 and CIT v. Graham Firth Steel Products Ltd.

ITO Ward-4(1)(3), Mumbai vs. M/S Ashik Wollen Mills Limited, Mumbai

In the result, this appeal of revenue is allowed in terms indicated here

ITA 3021/MUM/2022[2011-2012]Status: FixedITAT Mumbai10 May 2023AY 2011-2012

Section 143(1)Section 144Section 147Section 148Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITO, M/s Ashik Woolen Mills Ward-4(1)(3), Limited, Room No. 637A, 6th Floor, 5th Floor, Shreeji Krupa, बनाम/ Aayakar Bhawan, Krishnalal Zaveri Marg, Vs. M.K. Road, Churchgate, CP Tank, Mumbai – 400 020 Mumbai – 400 004 (Appellant / Revenue) (Respondent / Assessee) PAN: AAACA 5048 F C.O. No. 10/Mum/2023 (Assessment Year: 2011-12) M/s Ashik Woolen Mills ITO, Limited, Ward-4(1)(3), 5th Floor, Shreeji Krupa, Room No. 637A, 6th Floor, बनाम/ Krishnalal Zaveri Marg, Aayakar Bhawan, Vs. CP Tan…

Tmi Rollon Engineering Private Limited, Bangalore vs. Assistant Commissioner of Income Tax, Circle- 7(1)(1), Bangalore

In the result, appeal by the assessee is treated as allowed for statistical purposes

ITA 460/BANG/2020[2016-17]Status: DisposedITAT Bangalore10 Nov 2021AY 2016-17

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariassessment Year : 2016-17 M/S. Rollon Hydraulics Pvt. Ltd., Vs. Acit, (Formerly Tmi Rollon Hydraulics Pvt. Ltd.,) Circle – 7(1)(1), #271, 8Th Cross, 4Thphase, Bengaluru. Peenya Industrial Layout, Bengaluru– 560 058. Pan : Aaacr 8618 N Appellant Respondent Appellant By : Shri. H. V. Gowtham, Ca Respondent By : Shri. Priyadarshi Mishra, Addl.Cit(Dr)(Itat), Bengaluru

For Appellant: Shri. H. V. Gowtham, CAFor Respondent: Shri. Priyadarshi Mishra, Addl.CIT(DR)(ITAT), Bengaluru

Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Assessment Year : 2016-17 M/s. Rollon Hydraulics Pvt. Ltd., Vs. ACIT, (formerly TMI Rollon Hydraulics Pvt. Ltd.,) Circle – 7(1)(1), #271, 8th Cross, 4thPhase, Bengaluru. Peenya Industrial Layout, Bengaluru– 560 058. PAN : AAACR 8618 N APPELLANT RESPONDENT Appellant by : Shri. H. V. Gowtham, CA Respondent by : Shri. Priyadarshi Mishra, Addl.CIT(DR)(ITAT), Bengaluru Date of hearing : 28.10.2021 Date of Pronouncement : 10.11.2021 O R D E R Per N.V. Vasudevan, Vice Preside…

ITO, Ward-2(4), Hyderabad vs. Tini Pharma Ltd., Hyderabad

In the result, appeal of the revenue is dismissed

ITA 669/HYD/2016[2007-08]Status: DisposedITAT Hyderabad23 May 2018AY 2007-08

Bench: Smt P. Madhavi Devi & Shri S. Rifaur Rahmanassessment Year: 2007-08 Income-Tax Officer, Vs. Tini Pharma Ltd., Hyderabad. Ward – 2(4), Hyderabad. Pan – Aaact 7976K

For Appellant: Shri PVSS PrasadFor Respondent: Smt. N. Swapna

Section 143(2)Section 143(3)Section 147Section 148Section 28Section 41Section 41(1)

…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: 2007-08 Income-tax Officer, vs. Tini Pharma Ltd., Hyderabad. Ward – 2(4), Hyderabad. PAN – AAACT 7976K (Appellant) (Respondent) Revenue by : Smt. N. Swapna Assessee by : Shri PVSS Prasad Date of hearing 10/05/2018 Date of pronouncement 23/05/2018 O R D E R PER S. RIFAUR RAHMAN, A.M.: This appeal filed by the Revenue is directed against the order dated 29/01/2016 of CIT(A) – 2, Hyderabad for AY 2007-08. 2. Briefly the facts of the ca…