Alfa Laval India Ltd. v. Deputy Commissioner of Income Tax

186 CTR 390High Court2004#6696 most cited
17

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2022.

Judgments citing Alfa Laval India Ltd. v. Deputy Commissioner of Income Tax

RACOLD THERMO PVT.LTD,(FORMERLY KNOW AS RACOLD THERMO LIMITED),,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE - 10,, PUNE

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

ITA 681/PUN/2018[2013-14]Status: DisposedITAT Pune20 Jul 2022AY 2013-14

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita No.681/Pun/2018 िनधा"रण वष" / Assessment Year: 2013-14 Racold Thermo Pvt. Ltd. Vs. Acit, Circle-10, Pune. (Formerly Known As Racold Thermo Limited), Gat No.265/374-376, Kharabwadi, Chakan- Talegaon Road, Tal. Khed, Chakan, Pune- 410501. Pan : Aaecm0766G Appellant Respondent Assessee By : Shri Ketan Ved Revenue By : Shri Arvind Desai Date Of Hearing : 18.07.2022 Date Of Pronouncement : 20.07.2022 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld. Commissioner Of Income Tax (Appeals)-6, Pune [‘The Cit(A)’] Dated 14.02.2018 For The Assessment Year 2013-14. 2. The Appellant Raised The Following Grounds Of Appeal :- “1 : 0 Re.: Disallowance Of Provision For Obsolescence Of Inventory :

For Appellant: Shri Ketan VedFor Respondent: Shri Arvind Desai
Section 143(3)

…firmed. 5 5. Being aggrieved, the appellant is in appeal before us in the present appeal. 6. It is contended that the provision for obsolete stock should be allowed following the decision of Hon’ble Bombay High Court in the case of Alfa Laval India Vs. DCIT, 186 CTR 390 (Bom.) as confirmed by the Hon'ble Supreme Court in the case of CIT Vs. Alfa Laval India Ltd., 295 ITR 451(SC) and also the Co-ordinate Bench of Tribunal and also the Hon’ble Rajasthan High Court in the case of CIT vs. Wolkem India Limited 221 ITR 767 (Raj) and the Hon’ble Delhi High Court in the case of CIT Vs. Hotline Teletube & Components Ltd.…

RACOLD THERMO PRIVATE LIMITED (FORMERLY KNOWN AS RACOLD THERMO LIMITED),,PUNE vs. DEPUTY COMMISSIONER OF INCOME TAX,,

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

ITA 2920/PUN/2016[2009-10]Status: DisposedITAT Pune22 Mar 2022AY 2009-10

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Ravi

For Respondent: Shri Ketan Ved
Section 143(3)

…pted for identification of obsolete finished products is extracted by the AO at pages 13 and 14 of the assessment order. The appellant also relied on plethora of decisions including the Hon’ble Bombay High Court in the case of Alfa Laval India Vs. DCIT (2004) 186 CTR 390 (Bom), which was confirmed by the Hon'ble Supreme Court in the case of CIT Vs. Alfa Laval India Ltd. 295 ITR 451 (SC). However, the AO disallowed the provision by holding that the provision cannot be allowed based on the internal accounting policy of the company and inventory has to be valued at cost or market price, whichever is lower. Aggrieved…

RACOLD THERMO PRIVATE LIMITED (FORMERLY KNOWN AS RACOLD THERMO LIMITED),,PUNE vs. DEPUTY COMMISSIONER OF INCOME TAX,, PUNE

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

ITA 499/PUN/2017[2011-12]Status: DisposedITAT Pune22 Mar 2022AY 2011-12

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Ravi

For Respondent: Shri Ketan Ved
Section 143(3)

…pted for identification of obsolete finished products is extracted by the AO at pages 13 and 14 of the assessment order. The appellant also relied on plethora of decisions including the Hon’ble Bombay High Court in the case of Alfa Laval India Vs. DCIT (2004) 186 CTR 390 (Bom), which was confirmed by the Hon'ble Supreme Court in the case of CIT Vs. Alfa Laval India Ltd. 295 ITR 451 (SC). However, the AO disallowed the provision by holding that the provision cannot be allowed based on the internal accounting policy of the company and inventory has to be valued at cost or market price, whichever is lower. Aggrieved…

M/S. FAG BEARINGS INDIA LTD.,BARODA vs. THE ACIT, CIRCLE-1(2),, BARODA

ITA 799/AHD/2016[2008-09]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2008-09

Bench: Shri Waseem Ahmed & Ms Madhumita Roy1. आयकर अपील सं./Ita No.4565/Ahd/2007 – Ay 2004-05 2. आयकर अपील सं./Ita No.1529/Ahd/2009 – Ay 2005-06 3. आयकर अपील सं./Ita No.1256/Ahd/2012 – Ay 2007-08 4. आयकर अपील सं./It(Tp)A No.1941/Ahd/2012 – Ay 2008-09 5. आयकर अपील सं./It(Tp)A No.551/Ahd/2016 – Ay 2009-10

For Appellant: Shri Milin Mehta, A.R
Section 36Section 36(1)(iv)Section 40A(2)(b)Section 40A(9)Section 92C

…he business transaction. Therefore refund of the same should be treated as business income. The assessee in support of his contention relied on the judgment of Aarti industries reported in 95 TTJ 14 and also on the judgment of Alfa Laval India Ltd reported in 186 CTR 390. 47.1 The assessee regarding the provision of excise duty and testing charges submitted that it has been made out of the profit of the company. Therefore at the time of reversal, it should be treated as income of the assessee. CIT-A order ITA No.4565/Ahd/2007 and 4 Other appeals(By Revenue) & 80/Ahd/2008 and 7 Other appeals (By Assessee ) Asstt…

THE ACIT, CIRCLE-5, AHMEDABAD vs. M/S. NABROS PHARMA LTD., AHMEDABAD

ITA 788/AHD/2016[2008-09]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2008-09

Bench: Shri Waseem Ahmed & Ms Madhumita Roy1. आयकर अपील सं./Ita No.4565/Ahd/2007 – Ay 2004-05 2. आयकर अपील सं./Ita No.1529/Ahd/2009 – Ay 2005-06 3. आयकर अपील सं./Ita No.1256/Ahd/2012 – Ay 2007-08 4. आयकर अपील सं./It(Tp)A No.1941/Ahd/2012 – Ay 2008-09 5. आयकर अपील सं./It(Tp)A No.551/Ahd/2016 – Ay 2009-10

For Appellant: Shri Milin Mehta, A.R
Section 36Section 36(1)(iv)Section 40A(2)(b)Section 40A(9)Section 92C

…he business transaction. Therefore refund of the same should be treated as business income. The assessee in support of his contention relied on the judgment of Aarti industries reported in 95 TTJ 14 and also on the judgment of Alfa Laval India Ltd reported in 186 CTR 390. 47.1 The assessee regarding the provision of excise duty and testing charges submitted that it has been made out of the profit of the company. Therefore at the time of reversal, it should be treated as income of the assessee. CIT-A order ITA No.4565/Ahd/2007 and 4 Other appeals(By Revenue) & 80/Ahd/2008 and 7 Other appeals (By Assessee ) Asstt…

THE ACIT, CIRCLE-1(2),, BARODA vs. M/S. FAG BEARINGS INDIA LTD.,, VADODARA

ITA 551/AHD/2016[2009-10]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2009-10

Bench: Shri Waseem Ahmed & Ms Madhumita Roy1. आयकर अपील सं./Ita No.4565/Ahd/2007 – Ay 2004-05 2. आयकर अपील सं./Ita No.1529/Ahd/2009 – Ay 2005-06 3. आयकर अपील सं./Ita No.1256/Ahd/2012 – Ay 2007-08 4. आयकर अपील सं./It(Tp)A No.1941/Ahd/2012 – Ay 2008-09 5. आयकर अपील सं./It(Tp)A No.551/Ahd/2016 – Ay 2009-10

For Appellant: Shri Milin Mehta, A.R
Section 36Section 36(1)(iv)Section 40A(2)(b)Section 40A(9)Section 92C

…he business transaction. Therefore refund of the same should be treated as business income. The assessee in support of his contention relied on the judgment of Aarti industries reported in 95 TTJ 14 and also on the judgment of Alfa Laval India Ltd reported in 186 CTR 390. 47.1 The assessee regarding the provision of excise duty and testing charges submitted that it has been made out of the profit of the company. Therefore at the time of reversal, it should be treated as income of the assessee. CIT-A order ITA No.4565/Ahd/2007 and 4 Other appeals(By Revenue) & 80/Ahd/2008 and 7 Other appeals (By Assessee ) Asstt…

M/S. FAG BEARINGS INDIA LTD.,,BARODA vs. THE ACIT.,CIRCLE-1(2),(TPO), BARODA

ITA 2061/AHD/2012[2008-09]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2008-09

Bench: Shri Waseem Ahmed & Ms Madhumita Roy1. आयकर अपील सं./Ita No.4565/Ahd/2007 – Ay 2004-05 2. आयकर अपील सं./Ita No.1529/Ahd/2009 – Ay 2005-06 3. आयकर अपील सं./Ita No.1256/Ahd/2012 – Ay 2007-08 4. आयकर अपील सं./It(Tp)A No.1941/Ahd/2012 – Ay 2008-09 5. आयकर अपील सं./It(Tp)A No.551/Ahd/2016 – Ay 2009-10

For Appellant: Shri Milin Mehta, A.R
Section 36Section 36(1)(iv)Section 40A(2)(b)Section 40A(9)Section 92C

…he business transaction. Therefore refund of the same should be treated as business income. The assessee in support of his contention relied on the judgment of Aarti industries reported in 95 TTJ 14 and also on the judgment of Alfa Laval India Ltd reported in 186 CTR 390. 47.1 The assessee regarding the provision of excise duty and testing charges submitted that it has been made out of the profit of the company. Therefore at the time of reversal, it should be treated as income of the assessee. CIT-A order ITA No.4565/Ahd/2007 and 4 Other appeals(By Revenue) & 80/Ahd/2008 and 7 Other appeals (By Assessee ) Asstt…

M/S. FAG BEARINGS INDIA LTD.,,BARODA vs. THE DY.CIT.,CIRCLE-1(2),, BARODA

ITA 1197/AHD/2012[2007-08]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2007-08

Bench: Shri Waseem Ahmed & Ms Madhumita Roy1. आयकर अपील सं./Ita No.4565/Ahd/2007 – Ay 2004-05 2. आयकर अपील सं./Ita No.1529/Ahd/2009 – Ay 2005-06 3. आयकर अपील सं./Ita No.1256/Ahd/2012 – Ay 2007-08 4. आयकर अपील सं./It(Tp)A No.1941/Ahd/2012 – Ay 2008-09 5. आयकर अपील सं./It(Tp)A No.551/Ahd/2016 – Ay 2009-10

For Appellant: Shri Milin Mehta, A.R
Section 36Section 36(1)(iv)Section 40A(2)(b)Section 40A(9)Section 92C

…he business transaction. Therefore refund of the same should be treated as business income. The assessee in support of his contention relied on the judgment of Aarti industries reported in 95 TTJ 14 and also on the judgment of Alfa Laval India Ltd reported in 186 CTR 390. 47.1 The assessee regarding the provision of excise duty and testing charges submitted that it has been made out of the profit of the company. Therefore at the time of reversal, it should be treated as income of the assessee. CIT-A order ITA No.4565/Ahd/2007 and 4 Other appeals(By Revenue) & 80/Ahd/2008 and 7 Other appeals (By Assessee ) Asstt…

M/S. FAG BEARINGS INDIA LTD.,,BARODA vs. THE CIT-I,, BARODA

ITA 1453/AHD/2011[2005-06]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2005-06

Bench: Shri Waseem Ahmed & Ms Madhumita Roy1. आयकर अपील सं./Ita No.4565/Ahd/2007 – Ay 2004-05 2. आयकर अपील सं./Ita No.1529/Ahd/2009 – Ay 2005-06 3. आयकर अपील सं./Ita No.1256/Ahd/2012 – Ay 2007-08 4. आयकर अपील सं./It(Tp)A No.1941/Ahd/2012 – Ay 2008-09 5. आयकर अपील सं./It(Tp)A No.551/Ahd/2016 – Ay 2009-10

For Appellant: Shri Milin Mehta, A.R
Section 36Section 36(1)(iv)Section 40A(2)(b)Section 40A(9)Section 92C

…he business transaction. Therefore refund of the same should be treated as business income. The assessee in support of his contention relied on the judgment of Aarti industries reported in 95 TTJ 14 and also on the judgment of Alfa Laval India Ltd reported in 186 CTR 390. 47.1 The assessee regarding the provision of excise duty and testing charges submitted that it has been made out of the profit of the company. Therefore at the time of reversal, it should be treated as income of the assessee. CIT-A order ITA No.4565/Ahd/2007 and 4 Other appeals(By Revenue) & 80/Ahd/2008 and 7 Other appeals (By Assessee ) Asstt…

DEPUTY COMMISSIONER OF INCOME-TAX vs. M/S. FINOLEX PLASSON INDUSTRIES PVT. LTD.,, PUNE

The appeals of the Revenue are dismissed

ITA 1542/PUN/2015[2011-12]Status: DisposedITAT Pune29 Jan 2018AY 2011-12

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Jayant G. PendseFor Respondent: Shri Ajay Modi
Section 132Section 139Section 143(3)Section 153ASection 234C

…आयकर अऩीऱीय अधधकरण “ए” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE श्री डी. करुणाकरा राव, ऱेखा सदस्य, एवं श्री ववकास अवस्थी, न्याययक सदस्य के समक्ष । BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA Nos.1273 to 1278/PUN/2015 यनधाारण वषा / Assessment Years : 2005-06 to 2009-10 & 2011-12 Finolex Plasson Industries Pvt. Ltd., Plot No. 399, Urse, Taluka-Maval, Distt.-Pune – 410506 PAN : AABCP1939K .......अऩीऱाथी / Appellant बनाम / V/s. Dy. Commissioner of Income Tax, Central Circle - 1(2), Pune ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / ITA Nos.1540 to 1…

DEPUTY COMMISSIONER OF INCOME-TAX vs. M/S. FINOLEX PLASSON INDUSTRIES PVT. LTD.,, PUNE

The appeals of the Revenue are dismissed

ITA 1541/PUN/2015[2008-09]Status: DisposedITAT Pune29 Jan 2018AY 2008-09

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Jayant G. PendseFor Respondent: Shri Ajay Modi
Section 132Section 139Section 143(3)Section 153ASection 234C

…आयकर अऩीऱीय अधधकरण “ए” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE श्री डी. करुणाकरा राव, ऱेखा सदस्य, एवं श्री ववकास अवस्थी, न्याययक सदस्य के समक्ष । BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA Nos.1273 to 1278/PUN/2015 यनधाारण वषा / Assessment Years : 2005-06 to 2009-10 & 2011-12 Finolex Plasson Industries Pvt. Ltd., Plot No. 399, Urse, Taluka-Maval, Distt.-Pune – 410506 PAN : AABCP1939K .......अऩीऱाथी / Appellant बनाम / V/s. Dy. Commissioner of Income Tax, Central Circle - 1(2), Pune ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / ITA Nos.1540 to 1…

DEPUTY COMMISSIONER OF INCOME-TAX vs. M/S. FINOLEX PLASSON INDUSTRIES PVT. LTD.,, PUNE

The appeals of the Revenue are dismissed

ITA 1540/PUN/2015[2005-06]Status: DisposedITAT Pune29 Jan 2018AY 2005-06

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Jayant G. PendseFor Respondent: Shri Ajay Modi
Section 132Section 139Section 143(3)Section 153ASection 234C

…आयकर अऩीऱीय अधधकरण “ए” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE श्री डी. करुणाकरा राव, ऱेखा सदस्य, एवं श्री ववकास अवस्थी, न्याययक सदस्य के समक्ष । BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA Nos.1273 to 1278/PUN/2015 यनधाारण वषा / Assessment Years : 2005-06 to 2009-10 & 2011-12 Finolex Plasson Industries Pvt. Ltd., Plot No. 399, Urse, Taluka-Maval, Distt.-Pune – 410506 PAN : AABCP1939K .......अऩीऱाथी / Appellant बनाम / V/s. Dy. Commissioner of Income Tax, Central Circle - 1(2), Pune ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / ITA Nos.1540 to 1…

FINOLEX PLASSON INDUSTRIES PVT. LTD.,,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX,,

The appeals of the Revenue are dismissed

ITA 1278/PUN/2015[2011-12]Status: DisposedITAT Pune29 Jan 2018AY 2011-12

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Jayant G. PendseFor Respondent: Shri Ajay Modi
Section 132Section 139Section 143(3)Section 153ASection 234C

…आयकर अऩीऱीय अधधकरण “ए” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE श्री डी. करुणाकरा राव, ऱेखा सदस्य, एवं श्री ववकास अवस्थी, न्याययक सदस्य के समक्ष । BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA Nos.1273 to 1278/PUN/2015 यनधाारण वषा / Assessment Years : 2005-06 to 2009-10 & 2011-12 Finolex Plasson Industries Pvt. Ltd., Plot No. 399, Urse, Taluka-Maval, Distt.-Pune – 410506 PAN : AABCP1939K .......अऩीऱाथी / Appellant बनाम / V/s. Dy. Commissioner of Income Tax, Central Circle - 1(2), Pune ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / ITA Nos.1540 to 1…

FINOLEX PLASSON INDUSTRIES PVT. LTD.,,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX,,

The appeals of the Revenue are dismissed

ITA 1277/PUN/2015[2009-10]Status: DisposedITAT Pune29 Jan 2018AY 2009-10

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Jayant G. PendseFor Respondent: Shri Ajay Modi
Section 132Section 139Section 143(3)Section 153ASection 234C

…आयकर अऩीऱीय अधधकरण “ए” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE श्री डी. करुणाकरा राव, ऱेखा सदस्य, एवं श्री ववकास अवस्थी, न्याययक सदस्य के समक्ष । BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA Nos.1273 to 1278/PUN/2015 यनधाारण वषा / Assessment Years : 2005-06 to 2009-10 & 2011-12 Finolex Plasson Industries Pvt. Ltd., Plot No. 399, Urse, Taluka-Maval, Distt.-Pune – 410506 PAN : AABCP1939K .......अऩीऱाथी / Appellant बनाम / V/s. Dy. Commissioner of Income Tax, Central Circle - 1(2), Pune ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / ITA Nos.1540 to 1…

FINOLEX PLASSON INDUSTRIES PVT. LTD.,,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX,,

The appeals of the Revenue are dismissed

ITA 1276/PUN/2015[2008-09]Status: DisposedITAT Pune29 Jan 2018AY 2008-09

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Jayant G. PendseFor Respondent: Shri Ajay Modi
Section 132Section 139Section 143(3)Section 153ASection 234C

…आयकर अऩीऱीय अधधकरण “ए” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE श्री डी. करुणाकरा राव, ऱेखा सदस्य, एवं श्री ववकास अवस्थी, न्याययक सदस्य के समक्ष । BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA Nos.1273 to 1278/PUN/2015 यनधाारण वषा / Assessment Years : 2005-06 to 2009-10 & 2011-12 Finolex Plasson Industries Pvt. Ltd., Plot No. 399, Urse, Taluka-Maval, Distt.-Pune – 410506 PAN : AABCP1939K .......अऩीऱाथी / Appellant बनाम / V/s. Dy. Commissioner of Income Tax, Central Circle - 1(2), Pune ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / ITA Nos.1540 to 1…

FINOLEX PLASSON INDUSTRIES PVT. LTD.,,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX,,

The appeals of the Revenue are dismissed

ITA 1275/PUN/2015[2007-08]Status: DisposedITAT Pune29 Jan 2018AY 2007-08

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Jayant G. PendseFor Respondent: Shri Ajay Modi
Section 132Section 139Section 143(3)Section 153ASection 234C

…आयकर अऩीऱीय अधधकरण “ए” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE श्री डी. करुणाकरा राव, ऱेखा सदस्य, एवं श्री ववकास अवस्थी, न्याययक सदस्य के समक्ष । BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA Nos.1273 to 1278/PUN/2015 यनधाारण वषा / Assessment Years : 2005-06 to 2009-10 & 2011-12 Finolex Plasson Industries Pvt. Ltd., Plot No. 399, Urse, Taluka-Maval, Distt.-Pune – 410506 PAN : AABCP1939K .......अऩीऱाथी / Appellant बनाम / V/s. Dy. Commissioner of Income Tax, Central Circle - 1(2), Pune ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / ITA Nos.1540 to 1…

FINOLEX PLASSON INDUSTRIES PVT. LTD.,,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX,,

The appeals of the Revenue are dismissed

ITA 1274/PUN/2015[2006-07]Status: DisposedITAT Pune29 Jan 2018AY 2006-07

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Jayant G. PendseFor Respondent: Shri Ajay Modi
Section 132Section 139Section 143(3)Section 153ASection 234C

…आयकर अऩीऱीय अधधकरण “ए” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE श्री डी. करुणाकरा राव, ऱेखा सदस्य, एवं श्री ववकास अवस्थी, न्याययक सदस्य के समक्ष । BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA Nos.1273 to 1278/PUN/2015 यनधाारण वषा / Assessment Years : 2005-06 to 2009-10 & 2011-12 Finolex Plasson Industries Pvt. Ltd., Plot No. 399, Urse, Taluka-Maval, Distt.-Pune – 410506 PAN : AABCP1939K .......अऩीऱाथी / Appellant बनाम / V/s. Dy. Commissioner of Income Tax, Central Circle - 1(2), Pune ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / ITA Nos.1540 to 1…