Bhima SSK Ltd. v. DCIT

22 TTJ 21Income Tax Appellate Tribunal#5223 most cited

What is Bhima SSK Ltd. v. DCIT authority for?

An order remanding an issue regarding the write-off of temporary shade to the Assessing Officer for decision in light of the Bangalore Bench Tribunal's ruling in Bhima SSK Ltd. v. DCIT (22 TTJ 21) is justified.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2019.

Also referred to as

Bhima SSK Ltd. v. DCIT · 22 TTJ 21 · ITAT · temporary shade written off · Commissioner of Income Tax (Appeals) · Assessing Officer · Bangalore Bench Tribunal

Judgments citing Bhima SSK Ltd. v. DCIT

M/S. Nira Bhima Sahakari Sakhar Karkhana Ltd., Pune vs. Income-Tax Officer

In the result, the appeals of assessees and the Department are partly allowed for statistical purpose in the terms aforesaid

ITA 1871/PUN/2013[2010-11]Status: DisposedITAT Pune04 Sept 2019AY 2010-11

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm Sl.

…, we observe that the Commissioner of Income Tax 17 SSK Group Cases (Appeals) has restored this issue back to the file of Assessing Officer to be decided in the light of decision of Bangalore Bench Tribunal in the case of Bhima SSK Ltd. Vs. DCIT reported as 22 TTJ 21. The order of Commissioner of Income Tax (Appeals) on this issue is justified and reasonable. We find no reason to interfere with the same. Accordingly, the ground raised by the assessee on this issue is dismissed, as well. 19. In the result, the appeals of assessees and the Department are partly allowed for statistical purpose in the terms afores…

Dy. CIT, Circle-3, Nanded vs. Bhaurao Chavan Sahakari Sakhar Karkhana Ltd., Nanded

In the result, the appeals of assessees and the Department are partly allowed for statistical purpose in the terms aforesaid

ITA 1017/PUN/2013[2008-09]Status: DisposedITAT Pune04 Sept 2019AY 2008-09

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm Sl.

…, we observe that the Commissioner of Income Tax 17 SSK Group Cases (Appeals) has restored this issue back to the file of Assessing Officer to be decided in the light of decision of Bangalore Bench Tribunal in the case of Bhima SSK Ltd. Vs. DCIT reported as 22 TTJ 21. The order of Commissioner of Income Tax (Appeals) on this issue is justified and reasonable. We find no reason to interfere with the same. Accordingly, the ground raised by the assessee on this issue is dismissed, as well. 19. In the result, the appeals of assessees and the Department are partly allowed for statistical purpose in the terms afores…