CIT Ludhiana v. Sona Woollen Mills (P.) Ltd.

160 Taxmann 22Reported decision2007#16865 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2008 to 2024.

Judgments citing CIT Ludhiana v. Sona Woollen Mills (P.) Ltd.

The DCIT, Circle-1(1), Now Circle-1(1)(1), Baroda vs. Gujarat State Electricity Corporation Ltd., Baroda

In the result, the appeal filed by the Assessee in ITA No

ITA 3164/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad19 Dec 2024AY 2011-12

Bench: DR. BRR Kumar (Vice President), Shri T.R. Senthil Kumar (Judicial Member)

Section 115JSection 143(3)Section 28Section 37Section 43(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH Before: DR. BRR Kumar, Vice President And Shri T.R. Senthil Kumar, Judicial Member ITA Nos: 3164 & 3124/Ahd/2015 Assessment Year: 2011-12 Deputy Commissioner Vs Gujarat State of Income Tax Electricity Circle-1(1), Baroda Corporation Limited, Sardar Patel Vidyut Bhavan, Race Course Circle, Baroda-390007 Gujarat State Deputy Commissioner Electricity Corporation Vs of Income Tax Limited, Circle-1(1), Baroda Sardar Patel Vidyut Bhavan, Race Course Circle, Baroda-390007 PAN: AAACG6864F (Appellant) (Respondent) Revenue Represented: Shri A.P. Singh, CIT-D…

Gujarat State Electricity Corporation Ltd., Baroda vs. The Dy.CIT, Circle-1(1), Baroda

In the result, the appeal filed by the Assessee in ITA No

ITA 3124/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad19 Dec 2024AY 2011-12

Bench: DR. BRR Kumar (Vice President), Shri T.R. Senthil Kumar (Judicial Member)

Section 115JSection 143(3)Section 28Section 37Section 43(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH Before: DR. BRR Kumar, Vice President And Shri T.R. Senthil Kumar, Judicial Member ITA Nos: 3164 & 3124/Ahd/2015 Assessment Year: 2011-12 Deputy Commissioner Vs Gujarat State of Income Tax Electricity Circle-1(1), Baroda Corporation Limited, Sardar Patel Vidyut Bhavan, Race Course Circle, Baroda-390007 Gujarat State Deputy Commissioner Electricity Corporation Vs of Income Tax Limited, Circle-1(1), Baroda Sardar Patel Vidyut Bhavan, Race Course Circle, Baroda-390007 PAN: AAACG6864F (Appellant) (Respondent) Revenue Represented: Shri A.P. Singh, CIT-D…

The ACIT, Circle-2(1)(2), Ahmedabad vs. Kansara Popatlal Tribhovandas Metal Pvt. Ltd., Ahmedabad

In the result, the appeal of the Revenue is dismissed while the Cross

ITA 412/AHD/2018[2012-13]Status: DisposedITAT Ahmedabad31 Aug 2022AY 2012-13

Bench: Shri P.M. Jagtap, Vice- & Shri Siddhartha Nautiyal

For Appellant: Shri M.J. Shah, AR &For Respondent: Shri Shramdeep Sinha, Sr DR
Section 143(2)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘A’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE SHRI P.M. JAGTAP, VICE-PRESIDENT AND SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER ITA No. 412/Ahd/2018 & CO No. 17/Ahd/2019 Assessment Year : 2012-13 The Assistant Commissioner of Kansara Popatlal Tribhovandas Income-tax, Vs Metal Pvt. Ltd., Circle 2(1)(2), 1820/2, Satej Khatraj Road, Tal. Ahmedabad Kalol, Dist. Gandhinagar PAN : AABCK 2339 N (Appellant) (Responde…

Kansara Popatlal Tribhuvan Metal Pvt. Ltd., Ahmedabad vs. The Pr. CIT-2, Ahmedabad

In the result, ground number 9 of the assessee’s appeal is allowed

ITA 1057/AHD/2015[2010-11]Status: DisposedITAT Ahmedabad22 Jul 2022AY 2010-11
For Appellant: Shri Manish J. Shah, A.R. &For Respondent: Shri Purshottam Kumar, Sr. D.R
Section 143(3)Section 263Section 40A(2)(b)

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri P.M. Jagtap, Vice President And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2010-11 Kansara Popatlal Principal Tribhuvan Metal Pvt. Ltd. Commissioner of 7/A, Kamal Nayan Vs Income Tax-2, 1st Floor, Navjivan Apartment, Opp. Next, Sardar Patel Nagar, Trust Building, Navrangpura, Off Ashram Road, PAN: AABCK2339N Ahmedabad (Appellant) (Respondent) Assessee by: Shri Manish J. Shah, A.R. & Shri Jimi Patel, A.R. Revenue by: Shri Purshottam Kumar, Sr. D.R. Date of hearing : 10-05-2022 Date of pronouncement : 22-07-2022 आदेश/ORD…

Malayala Manorama Co Ltd vs. Commr.of Income Tax, Trivandrum

The appeals are allowed and the

C.A. No.-005420-005423 - 2002Supreme Court10 Apr 2008
For Respondent: Commissioner of Income Tax,Trivandrum
Section 115JSection 33Section 80Section 80V

…http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 12 CASE NO.: Appeal (civil) 5420-5423 of 2002 PETITIONER: Malayala Manorama Co. Ltd. RESPONDENT: Commissioner of Income Tax,Trivandrum DATE OF JUDGMENT: 10/04/2008 BENCH: Ashok Bhan & Dalveer Bhandari JUDGMENT: J U D G M E N T Dalveer Bhandari, J. These appeals are directed against the judgment passed by a Division Bench of the Kerala High Court at Ernakulam on 13th November, 2001 whereby the High Court has decided Income Tax Reference Nos.245, 259, 289 and 293 of 1999 by a common judgment. The main question which arose for consideration…

CIT Ludhiana v. Sona Woollen Mills (P.) Ltd. (160 Taxmann 22) — Cited in 5 Judgments | BharatTax