CIT (Asst.) v. Industrial Credit and Development Syndicate Ltd.

285 ITR 310High Court2006#12553 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2011 to 2024.

Sections most often in play

Section 115BBE Section 143(3)Section 144B Section 145(3)Section 40A(3)Section 68 Section 69A

Judgments citing CIT (Asst.) v. Industrial Credit and Development Syndicate Ltd.

Income Tax Officer, Ward-6(2), Jaipur, Ncr Building, Statue Circle Jaipur vs. Vasudev Hemrajani, Arjun Nagar, Jaipur

The appeal of the revenue stands dismissed

ITA 634/JPR/2024[2020-2021]Status: DisposedITAT Jaipur05 Sept 2024AY 2020-2021

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Sh. Tarun Mittal, CAFor Respondent: Sh. Anil Dhaka, CIT

Section 115BSection 142(1)Section 143(2)Section 143(3)Section 250Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 634/JP/2024 fu/kZkj.k o"kZ@Assessment Years : 2020-21 cuke Income Tax Officer, Vasudev Hemrajani, Vs. Ward 6(2), Jaipur Arjun Nagar, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AADPH 3411 K vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Tarun Mittal, CA jktLo dh vksj ls@ Revenue by : Sh. Anil Dhaka,…

Income Tax Officer, (Exemption), Ward-1, Jaipur vs. M/S Alpha Beta Shiksha Samiti, Jaipur

In the result, appeal of the revenue is dismissed

ITA 797/JPR/2019[2015-16]Status: DisposedITAT Jaipur12 May 2022AY 2015-16

Bench: The Hon’Ble Tribunal In The Interest Of Justice.

For Appellant: Shri Manish Agarwal (CA)For Respondent: Smt. Runi Pal (Addl. CIT)

Section 10Section 11Section 12A(1)(b)Section 143(3)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,’B’ VC, JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 797/JP/2019 cuke Income Tax Officer, M/s. Alpha Beta Shiksha Samiti, Vs. (Exemptions), Sector-6, Pratap Nagar, Ward-1, Sanganer, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. AAATA 6177 E vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Shri Manish Agarwal (CA) jktLo dh vksj ls@ Revenue by : Smt. R…

M/S I G Petrochemical Limited, Bangalore vs. Deputy Commissioner of Income Tax Circle-3(1)(1), Bangalore

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 1317/BANG/2018[2006-07]Status: DisposedITAT Bangalore21 Jan 2022AY 2006-07

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariassessment Year: 2006-07

For Appellant: Shri S. Parthasarathi, A.RFor Respondent: Shri Pradeep Kumar, D.R

Section 143(3)Section 2Section 2(24)(vd)Section 263Section 28Section 41(1)

…mstances of the case the CIT (Appeals) ought to have followed the principles laid down by the Jurisdictional High Court decisions in the case of CIT vs Compaq Electric Limited (204 Taxman 58 KAR) and CIT Vs Industrial credit and Development syndicate Limited (285 ITR 310 (Kar ). 4. On the facts and circumstances of the case The Learned CIT (Appeals ) ought to have appreciated that the Judgment of the Hon'ble Supreme Court in the case of T.V.Sundaram Iyengar and sons Limited reported in 222 ITR 344 had no application to the case of the 'Appellant and the Bombay High court in the case of Solid Containers Limited (3…

M/S I G Petrochemicals Ltd vs. The Asst Commissioner of Income Tax

In the result, the appeal fails and is hereby dismissed

ITA/219/2011HC Karnataka04 Aug 2021

Bench: ALOK ARADHE,HEMANT CHANDANGOUDAR

Section 260Section 263

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 4TH DAY OF AUGUST 2021 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR.JUSTICE HEMANT CHANDANGOUDAR I.T.A. NO.219 OF 2011 BETWEEN: M/S. I.G. PETROCHEMICALS LTD, D-4, JYOTHI COMPLEX 134/1, INFANTRY ROAD BANGALORE-560001 REPRESENTED BY ITS CHAIRMAN SRI. MADAN MOHAN DHANUKA AGED ABOUT 63 YEARS S/O SRI. HANUMAN PRASAD DHANUKA. ... APPELLANT (BY SMT.JINITHA CHATTERJEE, LEARNED COUNSEL FOR SRI. S. PARTHASARATHI, ADV.) AND: THE ASST. COMMISSIONER OF INCOME TAX CIRCLE-11(4), BANGALORE-560001.…

Jv of Kiran Infra Engineers Ltd. & Eliop, Jaipur vs. Income Tax Officer, Ward-4-2, Jaipur

In the result, this appeal of the assessee is allowed

ITA 711/JPR/2019[2010-11]Status: DisposedITAT Jaipur19 Jan 2021AY 2010-11

Bench: Shri Sandeep Gosain, Jm & Shri Vikram Singh Yadav, Am Vk;Dj Vihy La-@Ita No. 711/Jp/2019 Assessment Year: 2010-11 Jv Of Kiran Infra Engineers Ltd. & Cuke I.T.O. Vs. Eliop, Ward-4(2), B-141, Road No. 9D, Vki Area, Jaipur. Jaipur. Pan No.: Aaaaj 5853 F Vihykfkhz@Appellant Izr;Fkhz@Respondent Fu/Kzkfjrh Dh Vksj Ls@ Assessee By : Shri Manish Agarwal (Ca) Jktlo Dh Vksj Ls@ Revenue By : Smt. Rooni Paul (Addl.Cit) Lquokbz Dh Rkjh[K@ Date Of Hearing : 15/12/2020 Mn?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 19/01/2021 Vkns'K@ Order Per: Sandeep Gosain, J.M. The Present Appeal Has Been Filed By The Assessee Against The Order Of The Ld. Cit(A), Ajmer Dated 01/03/2019 For The A.Y. 2010-11, Wherein The Assessee Has Raised Following Grounds Of Appeal: “1. On Facts & In Circumstances Of The Matter, The Ld. Cit(A) Erred In Confirming Addition Of Rs.1,18,96,853/- Made By Applying Profit Rate Of 8% On Contract Receipts Of Rs.14,87,10,667/- Arbitrarily. 1.1 That, The Ld.Cit(A) Has Further Erred In Upholding Addition By Completely Ignoring The Submission Made By Assessee & Evidences Adduced. The Addition Confirmed Are Solely Based On Conjectures & Surmises. Appellant Thus Prays That Such Addition Being Most Arbitrary, Unjust, Untenable & Bad In Law, Deserve To Be Deleted. 1.2. That, Ld. Cit(A) Has Grossly Erred In Upholding Addition Of Rs.1,18,96,853/- By Disregarding The Submission Of Assessee That Entire

For Appellant: Shri Manish Agarwal (CA)For Respondent: Smt. Rooni Paul (Addl.CIT)

Section 133(6)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “B”, JAIPUR Jh lanhi x®lkÃa] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 711/JP/2019 Assessment Year: 2010-11 JV of Kiran Infra Engineers Ltd. & cuke I.T.O. Vs. ELIOP, Ward-4(2), B-141, Road No. 9D, VKI Area, Jaipur. Jaipur. PAN No.: AAAAJ 5853 F vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Manish Agarwal (CA) jktLo dh vksj ls@ Revenue by : Smt. Rooni Paul (Addl.CIT) lquokbZ dh rkjh[k@ Date…

DCIT - 14(2)(1), Mumbai vs. Kotak Mahindra Prime Limited, Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 5659/MUM/2018[2012-13]Status: DisposedITAT Mumbai17 Feb 2020AY 2012-13

Bench: Shri Vikas Awasthy & Shri Rifaur Rahmandy.Commissioner Of Income Tax 14(2)(1) Room No.432, 4Th Floor, Aaykar Bhavan, M.K.Road, Mumbai- 400 021 ...... Appellant

For Appellant: S/Shri F.V.Irani / Chetan KakkaFor Respondent: Shri Narendra Singh Jangpangi

Section 14ASection 36

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI RIFAUR RAHMAN, ACCOUNTANT MEMBER Dy.Commissioner of Income Tax 14(2)(1) Room No.432, 4th Floor, Aaykar Bhavan, M.K.Road, Mumbai- 400 021 ...... Appellant Vs. M/s. Kotak Mahindra Prime Ltd., C-27, “G”Block, Bandra Kurla Complex, Bandra (E), Mumbai 400 051 PAN: AAACK 5934A ..... Respondent M/s. Kotak Mahindra Prime Ltd., C-27, “G”Block, Bandra Kurla Complex, Bandra (E), Mumbai 400 051 PAN: AAACK 5934A ..... Appellant Vs. Dy.Commissioner of Income Tax 14(2)(1) Room No.432, 4th Floor, Aaykar Bhavan,…

Kotak Mahindra Prime Limited, Mumbai vs. ACIT (Hq) (Judl) to the Pr. CIT . 14, Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 5603/MUM/2018[2012-13]Status: DisposedITAT Mumbai17 Feb 2020AY 2012-13

Bench: Shri Vikas Awasthy & Shri Rifaur Rahmandy.Commissioner Of Income Tax 14(2)(1) Room No.432, 4Th Floor, Aaykar Bhavan, M.K.Road, Mumbai- 400 021 ...... Appellant

For Appellant: S/Shri F.V.Irani / Chetan KakkaFor Respondent: Shri Narendra Singh Jangpangi

Section 14ASection 36

Commissioner of Income Tax vs. Agriculturel Market Committee

ITTA/219/2011HC Telangana27 Jun 2011

Bench: V.V.S.RAO,RAMESH RANGANATHAN