CIT, Kolkata-III v. Veerprabhu Marketing Ltd.

73 Taxmann 149High Court2016#25570 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2019 to 2022.

Judgments citing CIT, Kolkata-III v. Veerprabhu Marketing Ltd.

M/S. Salarpuria Properties Pvt. Ltd., Kolkata vs. DCIT, Circle - 1, Kolkata

In the result, assessee’s appeal in ITA No

ITA 2094/KOL/2017[2010-11]Status: DisposedITAT Kolkata10 May 2022AY 2010-11

Bench: Shri Sanjay Garg & Shri Rajesh Kumar]

Section 115JSection 234CSection 801Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA [Before Shri Sanjay Garg, Judicial Member & Shri Rajesh Kumar, Accountant Member] I.T.A. No. 2094/Kol/2017 Assessment Year : 2010-11 M/s Salarpuria Properties Pvt. Ltd. Vs. DCIT, Circle-1, Kolkata (PAN: AAGCS 8492 P) Appellant Respondent I.T.(SS).A. Nos. 42 to 44/Kol/2019 Assessment Years : 2010-11 to 2012-13 M/s Salarpuria Properties Pvt. Ltd. Vs. ACIT, CC-3(2), Kolkata (PAN: AAGCS 8492 P) Appellant Respondent I.T.(SS).A. Nos. 54 to 57/Kol/2019 Assessment Years : 2013-14 to 2016-17 M/s Salarpuria Properties Pvt. Ltd. Vs. ACIT, CC-3(2), Kolkata (PAN: AAG…

ACIT, Central Circle-3(3), Kolkata vs. M/S. Prakash Ply Centre Pvt. Ltd., Kolkata

In the result, appeal of assessee is assessee is allowed”

ITA 1314/KOL/2017[2012-13]Status: DisposedITAT Kolkata18 Sept 2019AY 2012-13

Bench: Shri S.S.Godara & Dr. A.L. Sainiit(Ss)A No.24-25/Kol/2017 &

Section 153ASection 153CSection 153c

…आयकर अपील"य अधीकरण, "यायपीठ – “B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L. Saini, Accountant Member IT(SS)A No.24-25/Kol/2017 & ITA No.1313-1314/Kol/2017 C.O. No.79-82.Kol/2017 Assessment Years :2009-10 & 2012-13 ACIT, Central Circle- V/s. M/s Prakash Ply Centre Pvt. Ltd., 4th Floor, 41, 3(3), Aaykar Bhawan Poorva, E/.M. Bye B.B. Ganguly Street, Pass,110, Shanti Pally, Central Plaza, Kolkata-700 4th Floor, Kolkata-107 012 [PAN No. AADCP 7132 J] .. अपीलाथ" /Appellant ""यथ"/Respondent IT(SS)A No.07/Kol/2017 Assessment Year :2013-14…

ACIT, Central Circle-3(3), Kolkata vs. M/S. Prakash Ply Centre Pvt. Ltd., Kolkata

In the result, appeal of assessee is assessee is allowed”

ITA 1313/KOL/2017[2011-12]Status: DisposedITAT Kolkata18 Sept 2019AY 2011-12

Bench: Shri S.S.Godara & Dr. A.L. Sainiit(Ss)A No.24-25/Kol/2017 &

Section 153ASection 153CSection 153c

…आयकर अपील"य अधीकरण, "यायपीठ – “B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L. Saini, Accountant Member IT(SS)A No.24-25/Kol/2017 & ITA No.1313-1314/Kol/2017 C.O. No.79-82.Kol/2017 Assessment Years :2009-10 & 2012-13 ACIT, Central Circle- V/s. M/s Prakash Ply Centre Pvt. Ltd., 4th Floor, 41, 3(3), Aaykar Bhawan Poorva, E/.M. Bye B.B. Ganguly Street, Pass,110, Shanti Pally, Central Plaza, Kolkata-700 4th Floor, Kolkata-107 012 [PAN No. AADCP 7132 J] .. अपीलाथ" /Appellant ""यथ"/Respondent IT(SS)A No.07/Kol/2017 Assessment Year :2013-14…

CIT, Kolkata-III v. Veerprabhu Marketing Ltd. (73 Taxmann 149) — Cited in 3 Judgments | BharatTax