Chowgule & Company Private Limited v. Addl. CIT

45 Taxmann.com 13Reported decision2014#25023 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2021 to 2025.

Judgments citing Chowgule & Company Private Limited v. Addl. CIT

Rexel India Private Limited, Pune vs. Deputy Commissioner of Income Tax, Pune

In the result, appeal of the assessee is partly allowed for statistical

ITA 981/PUN/2024[AY 2016-17]Status: DisposedITAT Pune05 May 2025

Section 143(2)Section 32(1)Section 43(1)Section 43(6)

…आयकर अपीलीय अधिकरण “बी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL "B" BENCH, PUNE BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.981/PUN/2024 निर्धारण वर्ष / Assessment Year: 2016-17 Rexel India Private Limited, Office No. 407-414, 4th Floor, Insignia, 46, Sasoon Road, Pune-411001 Maharashtra PAN AAFCR6724C Vs. DCIT, PUNE Appellant/Assessee Respondent/Revenue Assessee by Department by Date of hearing Date of Pronouncement Shri Nikhil Pathak Shri Mallikarjun Utture, CIT 05/02/2025 05/05/2025 आदेश / ORDER PER MS. ASTHA CHANDRA, JM The appeal…

Keva Frgrances Pvt Ltd., Mumbai vs. Dy CIT 4 (2)(2), Mumbai

In the result the appeal of the assessee is allowed and that of the Revenue is dismissed

ITA 334/MUM/2020[2016-17]Status: DisposedITAT Mumbai02 Aug 2021AY 2016-17

Bench: Shri Rajesh Kumar & Shri Amarjit Singhassessment Year: 2016-17

For Appellant: Shri Saurabh Bhat, A.RFor Respondent: Shri Sandeep Raj, D.R

Section 115J

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “H”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER Assessment Year: 2016-17 M/s. Keva Fragrances P. DCIT 4(2)(2), Ltd., Room No.640, 36 Devkaran Mansion, Vs. 6th Floor, 36 Mangaldas Road, Aayakar Bhavan, Mumbai – 400 002 M.K. Road, PAN: AAACK2243A Mumbai - 400020 (Appellant) (Respondent) Assessment Year: 2016-17 ACIT 4(2)(2), M/s. Keva Fragrances P. Room No.640, Ltd., 6th Floor, Vs. 36 Devkaran Mansion, Aayakar Bhavan, 36 Mangaldas Road, M.K. Road, Mumbai – 400 002 Mumbai - 400020 PAN: AAACK2243A (Appellant) (Resp…

M/S District Co-Operative Central Bank Limited, Bidar vs. Assistant Commissioner of Income Tax Circle-1, Gulbarga

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

ITA 185/BANG/2019[2012-13]Status: DisposedITAT Bangalore23 Jun 2021AY 2012-13

Bench: Shri B. R. Baskaran & Smt. Beena Pillaiassessment Year: 2012 – 13

For Appellant: Shri S.V. Ravishankar, A.RFor Respondent: Smt. R. Premi, D.R

Section 143(3)Section 147Section 148Section 36(1)(viia)

…ITA No.185/Bang/2019 District Co-operative Central Bank Ltd., Bidar IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI B. R. BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year: 2012 – 13 District Co-operative Central Bank Ltd. Near Basaveshwar Circle Hyderabad Road Vs. ACIT Circle-1 Bidar Gulbarga PAN NO : AAAAD0760F APPELLANT RESPONDENT Appellant by : Shri S.V. Ravishankar, A.R. Respondent by : Smt. R. Premi, D.R. Date of Hearing : 25.03.2021 Date of Pronouncement : 22.06.2021 O R D E R PER B.R. BASKARAN, ACCOUNTANT MEMBER: The assessee has filed thi…