Araska Diamond (P.) Ltd. v. ACIT

52 Taxmann.com 238Income Tax Appellate Tribunal2014#21035 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2018 to 2026.

Judgments citing Araska Diamond (P.) Ltd. v. ACIT

Hcl Technologies Ltd., New Delhi vs. ACIT, New Delhi

The appeal is allowed as indicated above

ITA 5465/DEL/2011[2007-08]Status: DisposedITAT Delhi15 Apr 2026AY 2007-08

Bench: Shri Vikas Awasthy & Shri Brajesh Kumar Singh

Section 10ASection 143Section 144Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, C: NEW DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI BRAJESH KUMAR SINGH, ACCOUNTANT MEMBER ITA Nos.5624/Del/2010 & 5465/Del/2011 [Assessment Years: 2006-07 and 2007-08] HCL Technologies Limited, Asst. Commissioner of 806, Siddhartha 96, Income Tax, Central Circle-2, Nehru Place, New Delhi. Vs New Delhi. PAN- AAACH1645P Assessee Revenue Assessee by Shri Ajay Vohra, Sr. Adv., Shri Neeraj Jain, Adv., Shri Aditya Vohra, Adv., Shri Arpit Goyal, CA & Shri Shashvat Dhamija, Adv. Revenue by Shri G.C. Srivastava, Special Counsel (VC), Shri Kalrav Malhotra, Adv…

Hcl Technologies Ltd, New Delhi vs. ACIT, New Delhi

The appeal is allowed as indicated above

ITA 5624/DEL/2010[2006-07]Status: DisposedITAT Delhi15 Apr 2026AY 2006-07

Bench: Shri Vikas Awasthy & Shri Brajesh Kumar Singh

Section 10ASection 143Section 144Section 144C(13)

DCIT, Corporate Circle, Madurai vs. M/S Standard Match Indusries Private Limited, Sivakasi

The appeal stand allowed for statistical purposes

ITA 485/CHNY/2023[2009-10]Status: DisposedITAT Chennai22 Mar 2024AY 2009-10

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.485/Chny/2023 (िनधा)रण वष) / Assessment Year: 2009-10) Dcit M/S. Standard Match Industries Pvt. Ltd. बनाम/ Corporate Circle 5-2-15C, Sattur Road, Vs. Madurai. Sivakasi-626 123. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaccs-5742-A (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri R. Clement Ramesh Kumar (Cit)- Ld. Dr " थ"कीओरसे/Respondent By : Shri S. Sridhar (Advocate) -Ld. Ar सुनवाईकीतारीख/Date Of Final Hearing : 31-01-2024 घोषणाकीतारीख /Date Of Pronouncement : 22-03-2024 आदेश / O R D E R

For Appellant: Shri R. Clement Ramesh Kumar (CIT)- Ld. DRFor Respondent: Shri S. Sridhar (Advocate) -Ld. AR

Section 143(3)Section 37(1)Section 43(5)Section 73

…आयकर अपीलीय अिधकरण “सी” "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, CHENNAI माननीय "ी महावीर िसंह, उपा" एवं माननीय "ी मनोज कुमार अ%वाल ,लेखा सद( के सम । BEFORE HON’BLE SHRI MAHAVIR SINGH, VP AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ ITA No.485/Chny/2023 (िनधा)रण वष) / Assessment Year: 2009-10) DCIT M/s. Standard Match Industries Pvt. Ltd. बनाम/ Corporate Circle 5-2-15C, Sattur Road, Vs. Madurai. Sivakasi-626 123. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AACCS-5742-A (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant by : Shri R. Clement Ramesh Kumar (CIT)- Ld. DR " थ"की…

Niru Imp[Ex, Mumbai vs. DCIT (OSD-I) Cen RG 7, Mumbai

ITA 6255/MUM/2013[2009-10]Status: DisposedITAT Mumbai23 May 2018AY 2009-10

For Appellant: Shri B.V. JhaveriFor Respondent: Shri H.N. Singh-CIT-DR

Section 143Section 254(1)Section 43Section 43(5)(d)

…1/2016) and Jaimin Jewellery Exports Private Ltd.(151 ITD 357).The Departmental Representative(DR) supported the order of the FAA stated that transactions entered into by the assessee speculative transactions.He relied upon the case of Araska Diamond (P.)Ltd.(52 Taxmann.com 238). 5.We have heard the rival submissions and perused the material before us.Out of the forex loss of Rs.59.69 crores loss of Rs. 27.89 crores was booked under the head forward contract cancellation.The assessee had filed the details in that regard. The explanation given by the assessee contains bill wise detail of the exchange loss suffere…