Arrow Coated Products Ltd. v. ACIT

136 ITR 315High Court#22562 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Judgments citing Arrow Coated Products Ltd. v. ACIT

SCHINDLER INDIA PRIVATE LIMITED,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX-RANGE 15(3)(2), MUMBAI, MUMBAI

ITA 7311/MUM/2018[2014-15]Status: DisposedITAT Mumbai06 Jun 2025AY 2014-15

Bench: Shri Vikram Singh Yadav & Shri Sandeep Singh Karhail

Section 115Section 115JSection 143(3)Section 36(1)(va)

…upreme Court in the case of Vijaya Bank reported in 323 ITR 166 and therefore, requested that their claim of provision for bad and doubtful debts be allowed. The assessee company also relied upon the judgement in the case of Arrow Coated Products Ltd vs ACIT (136 ITR 315) (The ITAT, Mumbai) 6.2 The facts of these cases do not match to that of the assessee's case. The submissions of the representative have been duly considered with regard to the computation of income under normal provisions in view of several case laws. However, the aforesaid ruling does not provide any directions with regard to the computation of…

SCHINDLER INDIA PVT. LTD.,MUMBAI vs. DCIT-CIR-15(3)(2), MUMBAI

ITA 7326/MUM/2017[2013-14]Status: DisposedITAT Mumbai06 Jun 2025AY 2013-14

Bench: Shri Vikram Singh Yadav & Shri Sandeep Singh Karhail

For Appellant: Ms. Chandani ShahFor Respondent: Shri Ajay Chandra, CIT-DR
Section 115Section 115JSection 143(3)Section 36(1)(va)

…upreme Court in the case of Vijaya Bank reported in 323 ITR 166 and therefore, requested that their claim of provision for bad and doubtful debts be allowed. The assessee company also relied upon the judgement in the case of Arrow Coated Products Ltd vs ACIT (136 ITR 315) (The ITAT, Mumbai) 6.2 The facts of these cases do not match to that of the assessee's case. The submissions of the representative have been duly considered with regard to the computation of income under normal provisions in view of several case laws. However, the aforesaid ruling does not provide any directions with regard to the computation of…

ACIT CC vs. PANCHSHEEL HOMES (P) LTD,

The appeal of the department is dismissed

ITA 4144/DEL/2007[2003-2004]Status: DisposedITAT Delhi13 Jul 2016AY 2003-2004

Bench: Shri J.S. Reddy & Shri Sudhanshu Srivastava

Section 132(1)Section 153ASection 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘C’ NEW DELHI BEFORE SHRI J.S. REDDY, ACCOUNTANT MEMBER & SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA No.-4144/Del/2007 (Assessment Year: 2003-04) ACIT vs M/s Panchsheel Homes P. Ltd. Central Circle, (Director Sh. Ashok Chaudhary) Meerut. 195-A, East Model Town, Ghaziabad. AACCP6695F & Cross Objection No.-83/Del/2007 (In ITA No. 4144/Del/2007) (Assessment Year: 2003-04) M/s Panchsheel Homes P. Ltd. vs ACIT (Director Sh. Ashok Chaudhary) Central Circle, 195-A, East Model Town, Meerut. Ghaziabad. AACCP6695F Assessee by S/Sh. L.M. Aggarwal & Dipanshu Aggarwal…

Arrow Coated Products Ltd. v. ACIT (136 ITR 315) — Cited in 3 Judgments | BharatTax