ACIT v. Kalindi Agro Biotech Ltd.

20 Taxmann.com 339Reported decision2012#15231 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2020.

Judgments citing ACIT v. Kalindi Agro Biotech Ltd.

M/S. Dazzle Beverages, Bhubaneswar vs. ITO, Bhubaneswar

In the result, the appeal of the assessee is allowed

ITA 180/CTK/2015[2005-06]Status: DisposedITAT Cuttack21 Jan 2020AY 2005-06

Bench: Shri Chandra Mohan Gargassessment Year : 2005-06

For Appellant: Swati Kejriwal, CAFor Respondent: Shri Subhendu Dutta, DR

Section 143(3)Section 194CSection 40Section 40Z

…IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK ‘SMC’ BENCH, CUTTACK BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER Assessment Year : 2005-06 M/s. Dazzle Beverages, A/7, CNI Vs. ITO, Ward -1(2), Bhubaneswar Complex, Patia, Bhubaneswar. PAN/GIR No.AAEFD 1786 C (Appellant) .. ( Respondent) Assessee by : Swati Kejriwal, CA Revenue by : Shri Subhendu Dutta, DR Date of Hearing : 22 /01/ 2020 Date of Pronouncement : 22/01/2020 O R D E R The assessee has filed this appeal against the order dated 1.12.2014 and of the CIT(A),1, Bhubaneswar for the assessment years 2005-06. 2. The assessee is aggrieved by the confirm…

Jyoti Prasad Rout, Dhenkanal vs. ITO, Ward-1, Dhenkanal

In the result, appeal of the assessee is allowed

ITA 431/CTK/2016[2010-11]Status: DisposedITAT Cuttack12 Dec 2019AY 2010-11

For Appellant: Shri P.K.Mishra, AdvocateFor Respondent: Shri Subhendu Datta, DR

Section 194CSection 40

…आयकर अपीऱीय अधिकरण, “एस.एम.सी”, न्यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, CUTTACK श्री चन्द्र मोहन गगग, न्द्याययक सदस्य के समऺ । BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER आयकर अऩीऱ सं./ITA No.431/CTK/2016 (नििाारण वषा / Assessment Year :2010-2011) Jyoti Prasad Rout, Vs. ITO, Dhenkanal Ward, At/PO: Kharag Prasad, Dhenkanal Via-Meramandali, Dist: Dhenkanal-759121 स्थायी ऱेखा सं./ जीआइआर सं./ PAN/GIR No. : AFQPR 8109 A (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee by : Shri P.K.Mishra, Advocate राजस्व की ओर से /Revenue by : Shri Subhendu Datta, DR सुनवाई की…

M/S New Modern Construction, Birbhum vs. ITO, WD-3, Suri, Birbhum

In the result, the appeal of the assessee is partly allowed for statistical purpose

ITA 277/KOL/2014[2008-2009]Status: DisposedITAT Kolkata24 May 2017AY 2008-2009

For Appellant: Shri Debanuj Bapu Thakur, Advocate, ld.ARFor Respondent: Shri S. Venkataramani, JCIT, ld. Sr.DR

Section 133(6)Section 143(2)Section 143(3)Section 194Section 194CSection 40Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA Before: Shri J. Sudhakar Reddy, Accountant Member and Shri S.S. Viswanethra Ravi, Judicial Member I.T.A No. 277/Kol/2014 A.Y: 2008-09 M/s. New Modern Vs. Income-tax Officer Construction Ward 3, Suri, Birbhum PAN: AAFFN 7892Q [ Appellant] [Respondent] For the Appellant : Shri Debanuj Bapu Thakur, Advocate, ld.AR For the Respondent : Shri S. Venkataramani, JCIT, ld. Sr.DR Date of hearing : 01-03-2017 Date of pronouncement : 24-05-2017 ORDER Shri S.S.Viswanethra Ravi, JM: This appeal by Assessee is arising out of order dt. 24-12-2013 of CIT(A), Durg…

ACIT, Cir-2, Burdwan vs. Dilip Saha, Burdwan

In the result, the appeal of revenue in ITA No

ITA 582/KOL/2014[2010-2011]Status: DisposedITAT Kolkata05 May 2017AY 2010-2011

Section 143(2)Section 194CSection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA ‘A’ BENCH, KOLKATA Before: Shri P.M Jagtap, Accountant Member and Shri S.S. Viswanethra Ravi, Judicial Member I.T.A. No. 582/Kol/2014 A.Y 2010-11 Assistant Commissioner of Income Tax……………………………................................... ….. Appellant Circle-2, Burdwan Aaykar Bhawan, Court Compound, Burdwan-713101. -Vs- Dilip Saha PAN:ALOPS2433E Mirchoba, Nutan Colony P.O Sripally Dist-Burdwan-713103.…………….......................................... Respondent AND I.T.A. No. 622/Kol/2014 A.Y 2010-11 Dilip Saha……………………………................................... ……………. Appellant…

Income Tax Officer-Ward-33(2), Kolkata vs. M/S Kwality Constrution, Kolkata

In the result, the appeal of the revenue is dismissed

ITA 18/KOL/2014[2009-2010]Status: DisposedITAT Kolkata14 Oct 2016AY 2009-2010

Bench: Shri N. V. Vasudevan, Jm & Shri M. Balaganesh, Am]

For Appellant: Shri Rajat Kr. Kureel, JCIT, Sr. DRFor Respondent: Shri Subash Agarwal, Advocate

Section 143(3)Section 194CSection 40

…1 M/s. Kwality Construction, AY 2009-10 IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Shri N. V. Vasudevan, JM & Shri M. Balaganesh, AM] I.T.A No. 18/Kol/2014 Assessment Year: 2009-10 Income-tax officer, Wd-33(2), Kolkata. Vs. M/s. Kwality Construction (PAN: AAGFK0888G) (Appellant) (Respondent) Date of hearing: 22.09.2016 Date of pronouncement: 14.10.2016 For the Appellant: Shri Rajat Kr. Kureel, JCIT, Sr. DR For the Respondent: Shri Subash Agarwal, Advocate ORDER Per Shri M. Balaganesh, AM: This appeal by revenue is arising out of order of CIT(A)-XIX, Kolkata vide appeal No. 85/CIT(A)-…

A.C.I.T Cir - 2, Hooghly vs. Supreme Construction, Hooghly

In the result, the appeal of the revenue is dismissed

ITA 1252/KOL/2013[2006-07]Status: DisposedITAT Kolkata07 Sept 2016AY 2006-07

Bench: Shri Waseem Ahmed & Shri S.S.Viswanethra Raviassessment Years:2006-07

Section 131Section 143(3)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “A” KOLKATA Before Shri Waseem Ahmed, Accountant Member and Shri S.S.Viswanethra Ravi, Judicial Member Assessment Years:2006-07 ACIT, Circle-2, बनाम / Supreme Construction, Hooghly, Aayakar Super Market, Station V/s. Bhawan, G.T. Road, Road, P.O.Chinsurah, Chinsurah, Dist. Dist. Hooghly, Hooghly Pin 712 101 Pin 712 102 [PAN No.AAXFS 5334 A] .. अपीलाथ" /Appellant ""यथ" /Respondent Shri Rajat Kumar Kureel, JCIT-DR अपीलाथ" क" ओर से/By Appellant Shri Somnath Ghosh Advocate ""यथ" क" ओर से/By Respondent 30-06-2016 सुनवाई क" तार"ख/Date of Hearing 07-09-2016 घोषणा…