Ambiko Cotton Mills v. ACIT

61 SOT 31Income Tax Appellate Tribunal#14365 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2021 to 2024.

Sections most often in play

Section 143(3)Section 14ASection 158BBGSection 254

Issues it is cited on

section 40(1)section 41(1)(a)section 41(2)remission or cessation of liabilitytrade creditorssection 41(1)liable to taxdisallowance u/s 14asection 115jbsection 14ascrutiny assessmentsection 143(2)

Judgments citing Ambiko Cotton Mills v. ACIT

DCIT-2(3)(1), MUMBAI, MUMBAI vs. NAVIN FLUORINE INTERNATIONAL LTD, MUMBAI

In the result, appeals of the Revenue in ITA No

ITA 4105/MUM/2023[2008-09]Status: DisposedITAT Mumbai08 May 2024AY 2008-09

Bench: Shri Pavan Kumar Gadale, Jm & Ms Padmavathy S, Am

For Respondent: Ms. Aarti Vissanji & Amod
Section 143(3)Section 14ASection 158B

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JM & MS PADMAVATHY S, AM I.T.A. No. 4104/Mum/2013 (Assessment Year: 2009-10) I.T.A. No. 4105/Mum/2023 (Assessment Year: 2008-09) Dy. CIT-(2(3)(1) Navin Fluorine International Ltd. 502, Aayakar Bhavan, Office No. 602, Natraj by Rustomjee, M.K. Road, Vs. Sir Mathuradas Vasanji Road, Mumbai - 400020. Andheri East, Mumbai-400069 PAN : AABCP0464B Appellant) : Respondent) Revenue/Respondent by : Ms. Aarti Vissanji & Amod Prabhudesai, CA : Shri S. Srinivasu, CIT-DR Appellant/Assessee by Date of Hearing : 06.05.2024 Date of Pronouncem…

DCIT-2(3)(1), MUMBAI, MUMBAI vs. NAVIN FLUORINE INTERNATIONAL LTD, MUMBAI

In the result, appeals of the Revenue in ITA No

ITA 4104/MUM/2023[2009-10]Status: DisposedITAT Mumbai08 May 2024AY 2009-10

Bench: Shri Pavan Kumar Gadale, Jm & Ms Padmavathy S, Am

Section 143(3)Section 14ASection 158B

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JM & MS PADMAVATHY S, AM I.T.A. No. 4104/Mum/2013 (Assessment Year: 2009-10) I.T.A. No. 4105/Mum/2023 (Assessment Year: 2008-09) Dy. CIT-(2(3)(1) 502, Aayakar Bhavan, M.K. Road, Mumbai - 400020. Vs. Navin Fluorine International Ltd. Office No. 602, Natraj by Rustomjee, Sir Mathuradas Vasanji Road, Andheri East, Mumbai-400069 PAN : AAВСР0464B Appellant) Revenue/Respondent by Appellant/Assessee by Date of Hearing Date of Pronouncement : Respondent) : Ms. Aarti Vissanji & Amod Prabhudesai, CA : Shri S. Srinivasu, CIT-DR 06.05.2024…

DCIT CIR 10(3)(1), MUMBAI vs. NAVIN FLUORINE INTERNATIONAL LTD, MUMBAI

In the result, the appeals of the assessee is partly allowed while for the appeals of the revenue is dismissed

ITA 7038/MUM/2018[2011-12]Status: DisposedITAT Mumbai24 May 2022AY 2011-12

Bench: Shri Amit Shukla & Shri Amarjit Singh

For Appellant: Ashok MehtaFor Respondent: S.N. Kabra
Section 115JSection 14Section 143(3)Section 14ASection 41(1)

…4 Appeals Navin Fluorine Intl Ltd. Vs. The DCIT-7(1) 1 A.Ys. 2010-11 & 2011-12 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No.6491/Mum/2018 (A.Ys. 2010-11 & 2011-12) Navin Fluorine Vs. The DCIT-7(1) International Limited, Room No. 622, 6 th Floor, 2nd Floor, Sunteck Centre Aayakar Bhavan, M.K. 37/40, Subash Road, Road, Mumbai- 400 020 Vile Parle (East) Mumbai – 400 057 स्थायी लेखा सं./ जीआइआर सं./ PAN/GIR No: AABCP0464B Appellant .. Respondent ITA No.7038/Mum/2018 (A.Ys. 2010-11 & 2011-12) The DCIT-7(1) Vs. M/s Na…

NAVIN FLUORINE INTERNATIONAL LTD,MUMBAI vs. DCIT CIR 7(1), MUMBAI

In the result, the appeals of the assessee is partly allowed while for the appeals of the revenue is dismissed

ITA 6491/MUM/2018[2011-12]Status: DisposedITAT Mumbai24 May 2022AY 2011-12

Bench: Shri Amit Shukla & Shri Amarjit Singh

For Appellant: Ashok MehtaFor Respondent: S.N. Kabra
Section 115JSection 14Section 143(3)Section 14ASection 41(1)

…4 Appeals Navin Fluorine Intl Ltd. Vs. The DCIT-7(1) 1 A.Ys. 2010-11 & 2011-12 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No.6491/Mum/2018 (A.Ys. 2010-11 & 2011-12) Navin Fluorine Vs. The DCIT-7(1) International Limited, Room No. 622, 6 th Floor, 2nd Floor, Sunteck Centre Aayakar Bhavan, M.K. 37/40, Subash Road, Road, Mumbai- 400 020 Vile Parle (East) Mumbai – 400 057 स्थायी लेखा सं./ जीआइआर सं./ PAN/GIR No: AABCP0464B Appellant .. Respondent ITA No.7038/Mum/2018 (A.Ys. 2010-11 & 2011-12) The DCIT-7(1) Vs. M/s Na…

DCIT CIR 7(1), MUMBAI vs. NAVINE FLUORINE INTERNATIONAL LTD, MUMBAI

In the result, the appeals of the assessee is partly allowed while for the appeals of the revenue is dismissed

ITA 5555/MUM/2014[2010-11]Status: DisposedITAT Mumbai24 May 2022AY 2010-11

Bench: Shri Amit Shukla & Shri Amarjit Singh

For Appellant: Ashok MehtaFor Respondent: S.N. Kabra
Section 115JSection 14Section 143(3)Section 14ASection 41(1)

…4 Appeals Navin Fluorine Intl Ltd. Vs. The DCIT-7(1) 1 A.Ys. 2010-11 & 2011-12 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No.6491/Mum/2018 (A.Ys. 2010-11 & 2011-12) Navin Fluorine Vs. The DCIT-7(1) International Limited, Room No. 622, 6 th Floor, 2nd Floor, Sunteck Centre Aayakar Bhavan, M.K. 37/40, Subash Road, Road, Mumbai- 400 020 Vile Parle (East) Mumbai – 400 057 स्थायी लेखा सं./ जीआइआर सं./ PAN/GIR No: AABCP0464B Appellant .. Respondent ITA No.7038/Mum/2018 (A.Ys. 2010-11 & 2011-12) The DCIT-7(1) Vs. M/s Na…

NAVIN FLUORINE INTERNATIONAL LTD,MUMBAI vs. DCIT CIR 7(1), MUMBAI

In the result, the appeals of the assessee is partly allowed while for the appeals of the revenue is dismissed

ITA 5301/MUM/2014[2010-11]Status: DisposedITAT Mumbai24 May 2022AY 2010-11

Bench: Shri Amit Shukla & Shri Amarjit Singh

For Appellant: Ashok MehtaFor Respondent: S.N. Kabra
Section 115JSection 14Section 143(3)Section 14ASection 41(1)

…4 Appeals Navin Fluorine Intl Ltd. Vs. The DCIT-7(1) 1 A.Ys. 2010-11 & 2011-12 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No.6491/Mum/2018 (A.Ys. 2010-11 & 2011-12) Navin Fluorine Vs. The DCIT-7(1) International Limited, Room No. 622, 6 th Floor, 2nd Floor, Sunteck Centre Aayakar Bhavan, M.K. 37/40, Subash Road, Road, Mumbai- 400 020 Vile Parle (East) Mumbai – 400 057 स्थायी लेखा सं./ जीआइआर सं./ PAN/GIR No: AABCP0464B Appellant .. Respondent ITA No.7038/Mum/2018 (A.Ys. 2010-11 & 2011-12) The DCIT-7(1) Vs. M/s Na…

ACIT, CHENNAI vs. WESCARE (INDIA) LIMITED, CHENNAI

In the result, appeal filed by the revenue is dismissed

ITA 509/CHNY/2017[2009-10]Status: DisposedITAT Chennai12 Apr 2021AY 2009-10

Bench: Shri V.Durga Rao & Shri G.Manjunatha

For Appellant: Mr. I.Dinesh, AdvocateFor Respondent: 23.03.2021
Section 143(3)Section 28Section 43B

…CERs. 2. The Petitioner has now been advised that the CERs (carbon credit) is a capital receipt and is not liable for taxation. The Petitioner has also been advised that the Income Tax Appellate Tribunal, Chennai, in the case of Ambiko Cotton Mills Vs. ACIT (61 SOT 31] and also the Andhra Pradesh High Court in case of CIT Vs. My Home Power (315 ITR 82) have upheld the claim. The Petitioner hence begs to submit the following additional Grounds of Appeal. The Petitioner further submits that no fresh investigation is required and the additional ground raised is purely a legal issue. The Petitioner hence prays that…

Ambiko Cotton Mills v. ACIT (61 SOT 31) — Cited in 7 Judgments | BharatTax