ACIT v. J.K. Synthetic Ltd.

251 ITR 200Reported decision#17395 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2018.

Also reported as

10 SCC 623

Judgments citing ACIT v. J.K. Synthetic Ltd.

Indiasoft Technologies Pvt. Ltd., Pune vs. Deputy Commissioner of Income-Tax

Accordingly, the appeals of assessee for assessment years 2009-10, 2010-11 and 2011-12 are partly allowed for statistical purposes

ITA 434/PUN/2016[2011-12]Status: DisposedITAT Pune12 Feb 2018AY 2011-12

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita Nos. 431 To 434/Pun/2016 "नधा"रण वष" / Assessment Years: 2008-09 To 2011-12

For Appellant: Shri M.K. KulkarniFor Respondent: Shri Achal Sharma, Addl. CIT
Section 143(1)Section 143(3)Section 147Section 148Section 195Section 201(1)Section 9

…as 315 ITR 426. The Hon'ble Apex Court remitted the matter back to A.Ys.2008-09 to 2011-12 the Hon'ble High Court to decide the issue afresh in the light of judgment of Hon'ble Supreme Court of India in the case of ACIT Vs. J.K. Synthetic Ltd, 10 SCC 623 : 251 ITR 200. Thus, in view of the decision of Hon'ble Apex Court, the decision of Hon'ble Gauhati High Court rendered in the case of CIT Vs. Ashok Paper Mills Ltd. (supra) cannot be accepted. No other material has been placed on record by the assessee to contend that re-opening in assessment years 2009-10, 2010-11 and 2011-12 are bad in law. The ld. Counse…

Indiasoft Technologies Pvt. Ltd., Pune vs. Deputy Commissioner of Income-Tax

Accordingly, the appeals of assessee for assessment years 2009-10, 2010-11 and 2011-12 are partly allowed for statistical purposes

ITA 433/PUN/2016[2010-11]Status: DisposedITAT Pune12 Feb 2018AY 2010-11

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita Nos. 431 To 434/Pun/2016 "नधा"रण वष" / Assessment Years: 2008-09 To 2011-12

For Appellant: Shri M.K. KulkarniFor Respondent: Shri Achal Sharma, Addl. CIT
Section 143(1)Section 143(3)Section 147Section 148Section 195Section 201(1)Section 9

…as 315 ITR 426. The Hon'ble Apex Court remitted the matter back to A.Ys.2008-09 to 2011-12 the Hon'ble High Court to decide the issue afresh in the light of judgment of Hon'ble Supreme Court of India in the case of ACIT Vs. J.K. Synthetic Ltd, 10 SCC 623 : 251 ITR 200. Thus, in view of the decision of Hon'ble Apex Court, the decision of Hon'ble Gauhati High Court rendered in the case of CIT Vs. Ashok Paper Mills Ltd. (supra) cannot be accepted. No other material has been placed on record by the assessee to contend that re-opening in assessment years 2009-10, 2010-11 and 2011-12 are bad in law. The ld. Counse…

Indiasoft Technologies Pvt. Ltd., Pune vs. Deputy Commissioner of Income-Tax

Accordingly, the appeals of assessee for assessment years 2009-10, 2010-11 and 2011-12 are partly allowed for statistical purposes

ITA 432/PUN/2016[2009-10]Status: DisposedITAT Pune12 Feb 2018AY 2009-10

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita Nos. 431 To 434/Pun/2016 "नधा"रण वष" / Assessment Years: 2008-09 To 2011-12

For Appellant: Shri M.K. KulkarniFor Respondent: Shri Achal Sharma, Addl. CIT
Section 143(1)Section 143(3)Section 147Section 148Section 195Section 201(1)Section 9

…as 315 ITR 426. The Hon'ble Apex Court remitted the matter back to A.Ys.2008-09 to 2011-12 the Hon'ble High Court to decide the issue afresh in the light of judgment of Hon'ble Supreme Court of India in the case of ACIT Vs. J.K. Synthetic Ltd, 10 SCC 623 : 251 ITR 200. Thus, in view of the decision of Hon'ble Apex Court, the decision of Hon'ble Gauhati High Court rendered in the case of CIT Vs. Ashok Paper Mills Ltd. (supra) cannot be accepted. No other material has been placed on record by the assessee to contend that re-opening in assessment years 2009-10, 2010-11 and 2011-12 are bad in law. The ld. Counse…

Indiasoft Technologies Pvt. Ltd., Pune vs. Deputy Commissioner of Income-Tax

Accordingly, the appeals of assessee for assessment years 2009-10, 2010-11 and 2011-12 are partly allowed for statistical purposes

ITA 431/PUN/2016[2008-09]Status: DisposedITAT Pune12 Feb 2018AY 2008-09

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita Nos. 431 To 434/Pun/2016 "नधा"रण वष" / Assessment Years: 2008-09 To 2011-12

For Appellant: Shri M.K. KulkarniFor Respondent: Shri Achal Sharma, Addl. CIT
Section 143(1)Section 143(3)Section 147Section 148Section 195Section 201(1)Section 9

…as 315 ITR 426. The Hon'ble Apex Court remitted the matter back to A.Ys.2008-09 to 2011-12 the Hon'ble High Court to decide the issue afresh in the light of judgment of Hon'ble Supreme Court of India in the case of ACIT Vs. J.K. Synthetic Ltd, 10 SCC 623 : 251 ITR 200. Thus, in view of the decision of Hon'ble Apex Court, the decision of Hon'ble Gauhati High Court rendered in the case of CIT Vs. Ashok Paper Mills Ltd. (supra) cannot be accepted. No other material has been placed on record by the assessee to contend that re-opening in assessment years 2009-10, 2010-11 and 2011-12 are bad in law. The ld. Counse…

Kishore Gokal, Mumbai vs. ITO 12(3)(3), Mumbai

ITA 6443/MUM/2013[1999-00]Status: DisposedITAT Mumbai01 Jan 2016AY 1999-00
For Appellant: Shri B.V. JhaveriFor Respondent: Ms. Amrita Ranjan
Section 143(3)Section 154Section 254(1)Section 28Section 80Section 80H

…आयकर आयकर आयकर अपीलीय आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, अिधकरण " ए” खंडपीठ खंडपीठ खंडपीठ मुंबई खंडपीठ मुंबई मुंबई मुंबई INCOME TAX APPELLATE TRIBUNAL,MUMBAI-“A”,BENCH सव"ी जोिग"दर"सह , "याियक सद"य एवं एवं एवं राजे"", लेखा सद"य एवं Before S/Sh. Joginder Singh,Judicial Member & Rajendra,Accountant Member आयकर आयकर अपील अपील संसंसंसं/.ITA No.6443/Mum/2013,िनधा"रण िनधा"रण वष" वष"/Assessment Year-1999-2000 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Shri Kishore Gokal Income tax Officer-12(3)(3) Kasturi Building, 5th Floor, Aayakar Bhavan 171/172, J.T. Road Vs Queens Road Mumbai-400 020. Mumbai-400 0…

ACIT v. J.K. Synthetic Ltd. (251 ITR 200) — Cited in 5 Judgments | BharatTax