CIT Faridabad v. Mare Auto Industries

12 Taxmann.com 259High Court#22181 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 363,016 Indian tax judgments — from 2016 to 2023.

Judgments citing CIT Faridabad v. Mare Auto Industries

Welspun Corp Ltd, Mumbai vs. DCIT Cen Cir 22, Mumbai

In the result, the appeals filed by the revenue are dismissed and the appeals filed by the assessee are partly allowed for statistical purposes

ITA 3890/MUM/2016[2008-09]Status: DisposedITAT Mumbai03 Apr 2023AY 2008-09

Bench: Shri Prashant Maharishi & Shri Pavan Kumar Gadale

Section 143(3)Section 14ASection 32(1)(iia)

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA No. 5063/Mum/2016 (2009-10) ITA No. 5166/Mum/2016 (2011-12) M/s. Welspun Corp Ltd, Vs. DCIT, Central Circle - 7th Floor, Welspun 22, (Now CC – 3(3)) House, Kamala Mill Room No. 465, 4th Compund, SB Marg, Floor,AayakarBhavan, Lower Parel, Mumbai-400020. Mumbai -400013. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACW0744L Appellant .. Respondent ITA No. 5483/Mum/2016 (2009-10) ITA No. 5044/Mum/2016 (2011-12) DCIT, Central Circle - Vs. M/s.Welspun Corp Ltd 22, (Now…

M/S Paliwal Overseas Ltd., Panipat vs. ACIT, Panipat

In the result, the appeal of the assessee is partly

ITA 3491/DEL/2011[2001-02]Status: DisposedITAT Delhi30 Jun 2016AY 2001-02

Bench: Shri Sudhanshu Srivastava & Shri L.P. Sahu

Section 80H

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER & SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA Nos.-3490 to 3495/Del/2011 (Assessment Years: 2000-01 to 2006-07) Paliwal Overseas Ltd. vs ACIT Paliwal Nagar, Central Circle G.T. Road, Panipat. Panipat. AABCP1067E Assessee by Sh. Satish Kumar Goel, Adv. Revenue by Sh. Ashish Chandra Mohanty, Sr. DR ORDER PER SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER: These bunch of six appeals are filed against a consolidated order dated 18/03/2011 passed by the ld. CIT (Appeals)-Karnal for six different assessment years.…

M/S Paliwal Overseas Ltd., Panipat vs. ACIT, Panipat

In the result, the appeal of the assessee is partly

ITA 3490/DEL/2011[2000-01]Status: DisposedITAT Delhi30 Jun 2016AY 2000-01

Bench: Shri Sudhanshu Srivastava & Shri L.P. Sahu

Section 80H

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER & SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA Nos.-3490 to 3495/Del/2011 (Assessment Years: 2000-01 to 2006-07) Paliwal Overseas Ltd. vs ACIT Paliwal Nagar, Central Circle G.T. Road, Panipat. Panipat. AABCP1067E Assessee by Sh. Satish Kumar Goel, Adv. Revenue by Sh. Ashish Chandra Mohanty, Sr. DR ORDER PER SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER: These bunch of six appeals are filed against a consolidated order dated 18/03/2011 passed by the ld. CIT (Appeals)-Karnal for six different assessment years.…

CIT Faridabad v. Mare Auto Industries (12 Taxmann.com 259) — Cited in 3 Judgments | BharatTax