Aristo Pharmaceuticals (P.) Ltd. v. ACIT

107 Taxmann.com 119Reported decision2019#12005 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2022.

Judgments citing Aristo Pharmaceuticals (P.) Ltd. v. ACIT

The Dy. Commissioner of Income Tax, Circle-4(1)(2), Ahmedabad vs. Troikaa Pharmaceuticlas Limited, Ahmedabad

In the result, the CO filed by the assessee is dismissed as infructuous

ITA 939/AHD/2019[2011-12]Status: DisposedITAT Ahmedabad29 Jul 2022AY 2011-12

Bench: Shri Waseem Ahmed & Ms Madhumita Royआयकर अपील सं./Ita Nos. 939 & 1129/Ahd/2019 With C.O.Nos.169 & 181/Ahd/2019 िनधा"रण वष"/Asstt. Years: 2011-2012 & 2012-2013 D.C.I.T., Troikaa Pharmaceuticals Ltd., Circle-4(1)(2), Vs. Commerce House-I, Ahmedabad. Opp. Rajvansh Apartment, Judges Bunglow Road, Ahmedabad-380054. Pan: Aabct0228K

For Appellant: Shri Dhiren Shah, with Shri Karan Shah, A.RsFor Respondent: Shri Alokkumar, CIT.D.R
Section 37Section 37(1)Section 80I

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ B’’ BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA Nos. 939 & 1129/AHD/2019 With C.O.Nos.169 & 181/Ahd/2019 िनधा"रण वष"/Asstt. Years: 2011-2012 & 2012-2013 D.C.I.T., Troikaa Pharmaceuticals Ltd., Circle-4(1)(2), Vs. Commerce House-I, Ahmedabad. Opp. Rajvansh Apartment, Judges Bunglow Road, Ahmedabad-380054. PAN: AABCT0228K (Applicant) (Respondent) Revenue by : Shri Alokkumar, CIT.D.R Assessee by : Shri Dhiren Shah, with Shri Karan Shah, A.Rs सुनवाई क" तारीख/Date of…

The DCIT, Circle-4(1)(2), Ahmedabad vs. Troikaa Pharmaceuticals Ltd, Ahmedabad

In the result, the CO filed by the assessee is dismissed as infructuous

ITA 1129/AHD/2019[2012-13]Status: DisposedITAT Ahmedabad29 Jul 2022AY 2012-13

Bench: Shri Waseem Ahmed & Ms Madhumita Royआयकर अपील सं./Ita Nos. 939 & 1129/Ahd/2019 With C.O.Nos.169 & 181/Ahd/2019 िनधा"रण वष"/Asstt. Years: 2011-2012 & 2012-2013 D.C.I.T., Troikaa Pharmaceuticals Ltd., Circle-4(1)(2), Vs. Commerce House-I, Ahmedabad. Opp. Rajvansh Apartment, Judges Bunglow Road, Ahmedabad-380054. Pan: Aabct0228K

For Appellant: Shri Dhiren Shah, with Shri Karan Shah, A.RsFor Respondent: Shri Alokkumar, CIT.D.R
Section 37Section 37(1)Section 80I

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ B’’ BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA Nos. 939 & 1129/AHD/2019 With C.O.Nos.169 & 181/Ahd/2019 िनधा"रण वष"/Asstt. Years: 2011-2012 & 2012-2013 D.C.I.T., Troikaa Pharmaceuticals Ltd., Circle-4(1)(2), Vs. Commerce House-I, Ahmedabad. Opp. Rajvansh Apartment, Judges Bunglow Road, Ahmedabad-380054. PAN: AABCT0228K (Applicant) (Respondent) Revenue by : Shri Alokkumar, CIT.D.R Assessee by : Shri Dhiren Shah, with Shri Karan Shah, A.Rs सुनवाई क" तारीख/Date of…

Deputy Commissioner of Income Tax Central Circle -5(1), Mumbai vs. Usv Limited, Mumbai

In the result, the appeal filed by the Revenue is dismissed

ITA 4915/MUM/2017[2011-12]Status: DisposedITAT Mumbai05 Mar 2021AY 2011-12

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2010-11

For Appellant: Mr. Rajan Vora, AR
Section 143(3)Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2010-11 M/s USV Private Limited, Deputy Commissioner of Income Arvind Vithal Gandhi Chowk, Vs. Tax Central Circle 5(1), BSD Marg, Govandi, 19th Floor, Air India Building, Mumbai-400088. Nariman Point, Mumbai-400020 PAN No. AAACU 1366 N Appellant Respondent Assessment Year: 2010-11 DCIT Central Circle 5(1), M/s USV Private Limited, R. No. 1928, 19th Floor, Air Vs. Arvind Vithal Gandhi Chowk, BSD India Building, Nariman Point, Marg, Govandi, Mumbai 400…

Deputy Commissioner of Income Tax Central Circle -5(1), Mumbai vs. Usv Limited, Mumbai

In the result, the appeal filed by the Revenue is dismissed

ITA 4914/MUM/2017[2010-11]Status: DisposedITAT Mumbai05 Mar 2021AY 2010-11

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2010-11

For Appellant: Mr. Rajan Vora, AR
Section 143(3)Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2010-11 M/s USV Private Limited, Deputy Commissioner of Income Arvind Vithal Gandhi Chowk, Vs. Tax Central Circle 5(1), BSD Marg, Govandi, 19th Floor, Air India Building, Mumbai-400088. Nariman Point, Mumbai-400020 PAN No. AAACU 1366 N Appellant Respondent Assessment Year: 2010-11 DCIT Central Circle 5(1), M/s USV Private Limited, R. No. 1928, 19th Floor, Air Vs. Arvind Vithal Gandhi Chowk, BSD India Building, Nariman Point, Marg, Govandi, Mumbai 400…

Indoco Remedies Limited, Mumbai vs. Deputy Commissioner of Income Tax, Central Circle-6(1), Mumbai

In the result, appeals are partly allowed

ITA 6532/MUM/2017[2013-14]Status: DisposedITAT Mumbai03 Sept 2020AY 2013-14

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwal

For Appellant: Shri Madhur AgarwalFor Respondent: Ms. Samatha Mullamudi
Section 115JSection 143(3)Section 154Section 35Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER ITA no.6532/Mum./2017 (Assessment Year : 2013–14) ITA no.6533/Mum./2017 (Assessment Year : 2014–15) Indoco Remedies Ltd. 166, CST Road, Santacruz (E) ……………. Appellant Mumbai 400 098 PAN – AAACI0380C v/s Dy. Commissioner of Income Tax ……………. Respondent Circle–6(1), Mumbai ITA no.4591/Mum./2017 (Assessment Year : 2012–13) Dy. Commissioner of Income Tax ……………. Appellant Central Circle–6(1), Mumbai v/s Indoco Remedies Ltd. 166, CST Road, Santacruz (E) ……………. Respondent Mu…

M/S. Peerless Hospitex Hospital & Research Centre Ltd., Kolkata vs. DCIT, Circle - 11(2), Kolkata

In the result, both appeals of the assessee( in ITA No

ITA 738/KOL/2018[2013-14]Status: DisposedITAT Kolkata11 Dec 2019AY 2013-14

Bench: Shri A.T.Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.737 & 738/Kol/2018 ("नधा"रणवष" / Assessment Years:2009-10 & 2013-14)

For Appellant: Shri S. K. Tulsiyan, Advocate, Shri S. Dey, CA & Ms. Puja Somani, CAFor Respondent: Smt. Ranu Biswas, Addl. CIT
Section 115JSection 154Section 72

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI A.T.VARKEY, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA Nos.737 & 738/Kol/2018 ("नधा"रणवष" / Assessment Years:2009-10 & 2013-14) M/s Peerless Hospitex Hospital & Vs. DCIT, Circle-11(2), Kolkata 360, Panchsayar, Kolkata-700084 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AABCP 7225 L (Appellant) .. (Respondent) Appellant by : Shri S. K. Tulsiyan, Advocate, Shri S. Dey, CA & Ms. Puja Somani, CA Respondent by :Smt. Ranu Biswas, Addl. CIT सुनवाईक"तार"ख/ Date of Hearing : 15/10/2019 घोषणाक"तार"ख/Date of Pronouncement : 11/12/2019 आदेश / O R D E R Per Dr. A. L…

M/S. Peerless Hospitex Hospital & Research Centre Ltd., Kolkata vs. DCIT, Circle - 11(2), Kolkata

In the result, both appeals of the assessee( in ITA No

ITA 737/KOL/2018[2009-10]Status: DisposedITAT Kolkata11 Dec 2019AY 2009-10

Bench: Shri A.T.Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita Nos.737 & 738/Kol/2018 ("नधा"रणवष" / Assessment Years:2009-10 & 2013-14)

For Appellant: Shri S. K. Tulsiyan, Advocate, Shri S. Dey, CA & Ms. Puja Somani, CAFor Respondent: Smt. Ranu Biswas, Addl. CIT
Section 115JSection 154Section 72

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI A.T.VARKEY, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA Nos.737 & 738/Kol/2018 ("नधा"रणवष" / Assessment Years:2009-10 & 2013-14) M/s Peerless Hospitex Hospital & Vs. DCIT, Circle-11(2), Kolkata 360, Panchsayar, Kolkata-700084 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AABCP 7225 L (Appellant) .. (Respondent) Appellant by : Shri S. K. Tulsiyan, Advocate, Shri S. Dey, CA & Ms. Puja Somani, CA Respondent by :Smt. Ranu Biswas, Addl. CIT सुनवाईक"तार"ख/ Date of Hearing : 15/10/2019 घोषणाक"तार"ख/Date of Pronouncement : 11/12/2019 आदेश / O R D E R Per Dr. A. L…

M/S. Troikaa Pharmaceuticlas Ltd., Ahmedabad vs. The DCIT, Circle-4(1)(2), Ahmedabad

In the result, appeal of the assessee is allowed

ITA 2458/AHD/2017[2010-11]Status: DisposedITAT Ahmedabad15 Oct 2019AY 2010-11

Bench: Shri Rajpal Yadav & Shri Amarjit Singh"नधा"रण वष"/ Asstt.Year: 2010-11 Troikaa Pharmaceuticals Ltd. Dcit, Cir.4(1)(2) Commerce House Vs. Ahmedabad. Opp: Rajvansh Apartment Judges Bungalow Road Ahmedabad 380 015 Pan : Aabct 0228 K

For Respondent: Shri Kishan Vyas, CIT-DR
Section 115JSection 143(2)Section 143(3)Section 263Section 37(1)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD - BENCH ‘B’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI AMARJIT SINGH, ACCOUNTANT MEMBER "नधा"रण वष"/ Asstt.Year: 2010-11 Troikaa Pharmaceuticals Ltd. DCIT, Cir.4(1)(2) Commerce House Vs. Ahmedabad. Opp: Rajvansh Apartment Judges Bungalow Road Ahmedabad 380 015 PAN : AABCT 0228 K (Applicant) (Responent) : Shri Dhiren Shah, AR Assessee by Revenue by : Shri Kishan Vyas, CIT-DR सुनवाई क" तार"ख/Date of Hearing : 27/09/2019 घोषणा क" तार"ख /Date of Pronouncement: 15/10/2019 आदेश/O R D E R PER RAJPAL YADAV, JUDICI…

Aristo Pharmaceuticals (P.) Ltd. v. ACIT (107 Taxmann.com 119) — Cited in 8 Judgments | BharatTax