Band A Plantations & Industries Ltd. v. CIT

117 Taxmann 323High Court2001#22237 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2023.

Judgments citing Band A Plantations & Industries Ltd. v. CIT

RAMAN SINGH SIDHU,NEW DELHI vs. ACIT, NEW DELHI

In the result, the appeal filed by the Assessee stands

ITA 151/DEL/2016[2010-11]Status: DisposedITAT Delhi29 Mar 2023AY 2010-11

Bench: Shri Anil Chaturvedi & Shri N.K. Choudhryassessment Year: 2010-11 Raman Singh Sidhu, Versus Acit, Central Circle-31, C/O R.S. Ahuja & Co., Ca, New Delhi C-353, Defence Colony, New Delhi. Pan: Aamps1070J (Appellant) (Respondent)

For Appellant: NoneFor Respondent: Ms. Sarita Kumari, Ld. CIT/DR

Section 153ASection 250(6)Section 271(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’ NEW DLEHI BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SHRI N.K. CHOUDHRY, JUDICIAL MEMBER Assessment Year: 2010-11 Raman Singh Sidhu, VersuS ACIT, Central Circle-31, C/o R.S. Ahuja & Co., CA, New Delhi C-353, Defence Colony, New Delhi. PAN: AAMPS1070J (Appellant) (Respondent) Appellant by : None Respondent by : Ms. Sarita Kumari, Ld. CIT/DR Date of hearing: 14.03.2023 Date of order : 29.03.2023 ORDER PER N.K. CHOUDHRY, J.M. This appeal has been preferred by the Assessee against the order dated 27.10.2015, impugned herein, passed by the learned Comm…

LIPI SPECIFIC FAMILY TRUST,,AHMEDABAD vs. THE DCIT,CIRCLE-3(2),, AHMEDABAD

In the result, the appeal filed by the assessee is partly allowed

ITA 688/AHD/2019[2014-15]Status: DisposedITAT Ahmedabad20 Jan 2020AY 2014-15

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Appellant: Shri S.N. Soparkar, Sr.Adv. with Shri Himanshu Shah, ARFor Respondent: Shri Vidhyut Trivedi, Sr.DR

Section 234B

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ C ” BENCH, AHMEDABAD BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 688/Ahd/2019 ("नधा"रण वष"/Assessment Year : 2014-15) Lipi Specific Family Trust बनाम/ The Dy.CIT Prop.of Nandishwari Packaging Circle-3(2) Vs. Plot No.1 & 2, GIDC Phase-I, Ahmedabad Vatva Ahmedabad-382 445 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAATL 1302 N (अपीलाथ"/Appellant) .. (""यथ" / Respondent) अपीलाथ" ओर से/ Appellant by : Shri S.N. Soparkar, Sr.Adv. with Shri Himanshu Shah, AR ""यथ" क" ओ…

D.C.I.T., CIRCLE-10, KOLKATA, KOLKATA vs. M/S RAMUK SCAN INVESTMENT PVT.LTD., KOLKATA

In the result, the appeal of the revenue is dismissed

ITA 2763/KOL/2013[2006-2007]Status: DisposedITAT Kolkata03 Feb 2017AY 2006-2007

Bench: Shri M. Balaganesh, Am & Shri S. S. Viswanethra Ravi, Jm]

For Appellant: Shri Nicholas Murmu, JCIT, Sr. DRFor Respondent: N o n e

Section 143(3)

…1 Ramuk Scan Inv. Pvt. Ltd.. AY 2006-07 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA [Before Shri M. Balaganesh, AM & Shri S. S. Viswanethra Ravi, JM] I.T.A No. 2763/Kol/2013 Assessment Year: 2006-07 Deputy Commissioner of Income-tax, Vs. M/s. Ramuk Scan Investment Pvt. Ltd. Circle- 10, Kolkata. (PAN: AACCR0626A) (Appellant) (Respondent) Date of hearing: 20.12.2016 Date of pronouncement: 03.02.2017 For the Appellant: Shri Nicholas Murmu, JCIT, Sr. DR For the Respondent: N o n e ORDER Per Shri M. Balaganesh, AM : This appeal by revenue is arising out of order of CIT(A)-XII, Kolkata vide Appeal No…