Alumeco India Extrusion Ltd. v. Asstt. CIT

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judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2021 to 2025.

Judgments citing Alumeco India Extrusion Ltd. v. Asstt. CIT

Vvf (India) Limited, Mumbai vs. Income Tax Department National Faceless Assessment Centre, Mumbai

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

ITA 4840/MUM/2024[2020-21]Status: DisposedITAT Mumbai14 Feb 2025AY 2020-21

Bench: Smt. Beena Pillai () & Shri Omkareshwar Chidara ()

Section 143(3)Section 144C(13)Section 2Section 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER) AND SHRI OMKARESHWAR CHIDARA (ACCOUNTANT MEMBER) I.T.A. No.4840/Mum/2024 Assessment Year: 2020-21 VVF (India) Limited Vs. Assessment Unit, VVF (India) Limited Plot Income Tax 109, Sion Fort Garden, Department, Sion(East), National Faceless Mumbai - 400022 Assessment PAN:AADCV4970G Centre(NFAC) DCIT Circle-8(3)(1), R.No. 665/A, 6th Floor, Ayakar Bhavan, Mumbai-400020 (Appellant) (Respondent) Appellant by Shri Chintan Vajani Respondent by Shri Pankaj Kumar, CIT D.R. Date of Hearing 22/01/2025 Date of Pronouncemen…

DCIT, Circle -2(1), Hyderabad vs. Tpsc(India) Private Limited, Hyderabad

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

ITA 225/HYD/2022[2017-18]Status: DisposedITAT Hyderabad18 Mar 2024AY 2017-18

Bench: Shri Rama Kanta Panda & Shri K. Narasimha Chary

For Appellant: Shri P.V.S.S. Prasad, ARFor Respondent: Shri K. Madhusudan, CIT-DR

Section 143(3)Section 92C

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT & SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं / ITA-TP No. 225/Hyd/2022 (निर्धारण वर्ा / Assessment Year: 2017-18) TPSC (India) Private Vs. Deputy Commissioner Limited, of Income Tax, Hyderabad Circle-2(1), [PAN No. AABCT1309H] Hyderabad अपीलधर्थी / Appellant प्रत्‍यर्थी / Respondent निर्धाररती द्वधरध / Assessee by: Shri P.V.S.S. Prasad, AR रधजस्‍व द्वधरध / Revenue by: Shri K. Madhusudan, CIT-DR सुिवधई की तधरीख/Date of hearing: 28/02/2024 घोर्णध की तधर…

Amc Cookware (India) Private Limited, Bangalore vs. The Deputy Commissioner of Income Tax Circle 1(1)(2), Bangalore

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

ITA 182/BANG/2017[2012-13]Status: DisposedITAT Bangalore29 Nov 2021AY 2012-13

Bench: Shri Chandra Poojari & Shri George George K

For Appellant: Shri K.P. Srinivas, CAFor Respondent: Shri Deva Rathna Kumar, CIT (DR)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “A” BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K, JUDICIAL MEMBER IT(TP)A. No. 182/Bang/2017 Assessment Year: 2012-13 M/s. AMC Cookware (India) Pvt. Ltd., The Deputy #1180, 12th B Main, Commissioner of 1st Cross, HAL 2nd Stage, Income Tax, Indira Nagar, Circle 1 (1) (2), vs. Bangalore-560008. Bangalore. PAN: AACCA4970G (Appellant) (Respondent) Assessee by : Shri K.P. Srinivas, CA Revenue by : Shri Deva Rathna Kumar, CIT (DR) Date of Hearing : 08.11.2021 Date of Pronouncement : 29.11.2021 ORDER PER SHRI CHANDRA…