CIT, Thrissur v. Dhanalaxmi Bank Ltd.

10 Taxmann.com 213High Court2011#13168 most cited
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2019.

Judgments citing CIT, Thrissur v. Dhanalaxmi Bank Ltd.

M/S. Axis Aerospace & Technologies P Ltd., Bangalore vs. Commissioner of Income Tax, Bangalore

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

ITA 766/BANG/2017[2009-10]Status: DisposedITAT Bangalore20 Sept 2019AY 2009-10

Bench: Shri Arun Kumar Garodia & Shri Pavan Kumar Gadaleassessment Year : 2009-10 M/S. Axis Aerospace & The Commissioner Of Technologies Pvt. Ltd., Income Tax 54, Richmond Road, Vs. (Appeals) – 14, Bangalore – 560 025. Bangalore. Pan: Aaccb1728K Appellant Respondent

For Appellant: Smt. Sheetal Borkar, AdvocateFor Respondent: Smt. R. Premi, JCIT (DR)
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER Assessment Year : 2009-10 M/s. Axis Aerospace & The Commissioner of Technologies Pvt. Ltd., Income Tax 54, Richmond Road, Vs. (Appeals) – 14, Bangalore – 560 025. Bangalore. PAN: AACCB1728K APPELLANT RESPONDENT Assessee by : Smt. Sheetal Borkar, Advocate Revenue by : Smt. R. Premi, JCIT (DR) Date of hearing : 09.09.2019 Date of Pronouncement : 20.09.2019 O R D E R Per Shri A.K. Garodia, Accountant Member This appeal is filed by the assessee and the same is di…

Gujarat Urja Vikas Nigam Ltd., Baroda vs. The Dy.CIT, Circle-1(1), Baroda

In the result, appeal I.T

ITA 3437/AHD/2015[2008-09]Status: DisposedITAT Ahmedabad26 Apr 2019AY 2008-09
For Appellant: Shri J.P. Shah, A.RFor Respondent: Shri/Ms. Rita Dokania, Sr. D.R
Section 115JSection 143(3)Section 147Section 148Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri Rajpal Yadav, Judicial Member And Shri Amarjit Singh, Accountant Member ITA Nos. 3358, 1988, 3359 & 3360 /Ahd/2015 A. Y. 2008-09, 2010-11, 2011-12 & 2012-13 The DCIT, Gujarat Urja Vikas Circle-1(1)(1), Nigam Ltd. Sardar Vadodara Vs Patel Vidyut Bhavan (Appellant) Race Course Circle, Baroda-390007 PAN: AACCG2861L (Respondent) ITA Nos. 3437, 2014, 3438 & 3439/Ahd/ 2015 A. Y. 2008-09, 2010-11, 2011-12 & 2012-13 Gujarat Urja Vikas Nigam The DCIT, Ltd. Sardar Patel Vidyut Circle-1(1)(1), Bhavan Race Course Vs Vadodara Circle, Baroda-390007…

The Dy.Commissioner of Income Tax, Circle-1(1)(1)(1), Vadodara vs. Gujarat Urja Vikas Nigam Ltd., Baroda

In the result, appeal I.T

ITA 3358/AHD/2015[2008-09]Status: DisposedITAT Ahmedabad26 Apr 2019AY 2008-09
For Appellant: Shri J.P. Shah, A.RFor Respondent: Shri/Ms. Rita Dokania, Sr. D.R
Section 115JSection 143(3)Section 147Section 148Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri Rajpal Yadav, Judicial Member And Shri Amarjit Singh, Accountant Member ITA Nos. 3358, 1988, 3359 & 3360 /Ahd/2015 A. Y. 2008-09, 2010-11, 2011-12 & 2012-13 The DCIT, Gujarat Urja Vikas Circle-1(1)(1), Nigam Ltd. Sardar Vadodara Vs Patel Vidyut Bhavan (Appellant) Race Course Circle, Baroda-390007 PAN: AACCG2861L (Respondent) ITA Nos. 3437, 2014, 3438 & 3439/Ahd/ 2015 A. Y. 2008-09, 2010-11, 2011-12 & 2012-13 Gujarat Urja Vikas Nigam The DCIT, Ltd. Sardar Patel Vidyut Circle-1(1)(1), Bhavan Race Course Vs Vadodara Circle, Baroda-390007…

DCIT Cen Cir 1(1), Mumbai vs. Rolta Shares & Stocks P.Ltd, Mumbai

The appeal of the revenue is dismissed

ITA 1360/MUM/2015[2011-12]Status: DisposedITAT Mumbai27 Oct 2016AY 2011-12

Bench: Shri Mahavir Singh, Jm & Shri Rajesh Kumar, Am आयकर अपीऱ सं./I.T.A. No.1355, 1356, 1358 And1360 /Mum/2015 (निर्धारण वर्ा / Assessment Year : 2006-07, 2007-08, 2009-10 & 2011-12) Dy.Commissioner Of Income बनाम/ M/S Rolta Shares & Stocks Private Limited, Tax – Vs. Unit No.10, 17Th Floor, Central Circle -1 (1), R.No.903 World Trade Centre-1, 9Th Fl.Old Cgo Building, Cuffe Parade, M K Road, Mumbai-400005 Mumbai-400020 (अपीऱधथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri K B Shukla
Section 143(3)Section 14ASection 2Section 74(1)(b)

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “डी” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, JM AND SHRI RAJESH KUMAR, AM आयकर अपीऱ सं./I.T.A. No.1355, 1356, 1358 and1360 /Mum/2015 (निर्धारण वर्ा / Assessment Year : 2006-07, 2007-08, 2009-10 and 2011-12) Dy.Commissioner of Income बनाम/ M/s Rolta Shares and Stocks Private Limited, Tax – Vs. Unit No.10, 17th Floor, Central Circle -1 (1), R.No.903 World Trade Centre-1, 9th fl.Old CGO Building, Cuffe Parade, M K Road, Mumbai-400005 Mumbai-400020 (अपीऱधथी /Appellant) (प्रत्यथी / Respondent) .. स्थधयी ऱेखध सं./जीआइआर सं./PAN/GIR N…

DCIT Cen Cir 1(1), Mumbai vs. Rolta Shares & Stocks P.Ltd, Mumbai

The appeal of the revenue is dismissed

ITA 1358/MUM/2015[2009-10]Status: DisposedITAT Mumbai27 Oct 2016AY 2009-10

Bench: Shri Mahavir Singh, Jm & Shri Rajesh Kumar, Am आयकर अपीऱ सं./I.T.A. No.1355, 1356, 1358 And1360 /Mum/2015 (निर्धारण वर्ा / Assessment Year : 2006-07, 2007-08, 2009-10 & 2011-12) Dy.Commissioner Of Income बनाम/ M/S Rolta Shares & Stocks Private Limited, Tax – Vs. Unit No.10, 17Th Floor, Central Circle -1 (1), R.No.903 World Trade Centre-1, 9Th Fl.Old Cgo Building, Cuffe Parade, M K Road, Mumbai-400005 Mumbai-400020 (अपीऱधथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri K B Shukla
Section 143(3)Section 14ASection 2Section 74(1)(b)

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “डी” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, JM AND SHRI RAJESH KUMAR, AM आयकर अपीऱ सं./I.T.A. No.1355, 1356, 1358 and1360 /Mum/2015 (निर्धारण वर्ा / Assessment Year : 2006-07, 2007-08, 2009-10 and 2011-12) Dy.Commissioner of Income बनाम/ M/s Rolta Shares and Stocks Private Limited, Tax – Vs. Unit No.10, 17th Floor, Central Circle -1 (1), R.No.903 World Trade Centre-1, 9th fl.Old CGO Building, Cuffe Parade, M K Road, Mumbai-400005 Mumbai-400020 (अपीऱधथी /Appellant) (प्रत्यथी / Respondent) .. स्थधयी ऱेखध सं./जीआइआर सं./PAN/GIR N…

DCIT Cen Cir 1(1), Mumbai vs. Rolta Shares & Stocks P.Ltd, Mumbai

The appeal of the revenue is dismissed

ITA 1356/MUM/2015[2007-08]Status: DisposedITAT Mumbai27 Oct 2016AY 2007-08

Bench: Shri Mahavir Singh, Jm & Shri Rajesh Kumar, Am आयकर अपीऱ सं./I.T.A. No.1355, 1356, 1358 And1360 /Mum/2015 (निर्धारण वर्ा / Assessment Year : 2006-07, 2007-08, 2009-10 & 2011-12) Dy.Commissioner Of Income बनाम/ M/S Rolta Shares & Stocks Private Limited, Tax – Vs. Unit No.10, 17Th Floor, Central Circle -1 (1), R.No.903 World Trade Centre-1, 9Th Fl.Old Cgo Building, Cuffe Parade, M K Road, Mumbai-400005 Mumbai-400020 (अपीऱधथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri K B Shukla
Section 143(3)Section 14ASection 2Section 74(1)(b)

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “डी” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, JM AND SHRI RAJESH KUMAR, AM आयकर अपीऱ सं./I.T.A. No.1355, 1356, 1358 and1360 /Mum/2015 (निर्धारण वर्ा / Assessment Year : 2006-07, 2007-08, 2009-10 and 2011-12) Dy.Commissioner of Income बनाम/ M/s Rolta Shares and Stocks Private Limited, Tax – Vs. Unit No.10, 17th Floor, Central Circle -1 (1), R.No.903 World Trade Centre-1, 9th fl.Old CGO Building, Cuffe Parade, M K Road, Mumbai-400005 Mumbai-400020 (अपीऱधथी /Appellant) (प्रत्यथी / Respondent) .. स्थधयी ऱेखध सं./जीआइआर सं./PAN/GIR N…

DCIT Cen Cir 1(1), Mumbai vs. Rolta Shares & Stocks P. Ltd, Mumbai

The appeal of the revenue is dismissed

ITA 1355/MUM/2015[2006-07]Status: DisposedITAT Mumbai27 Oct 2016AY 2006-07

Bench: Shri Mahavir Singh, Jm & Shri Rajesh Kumar, Am आयकर अपीऱ सं./I.T.A. No.1355, 1356, 1358 And1360 /Mum/2015 (निर्धारण वर्ा / Assessment Year : 2006-07, 2007-08, 2009-10 & 2011-12) Dy.Commissioner Of Income बनाम/ M/S Rolta Shares & Stocks Private Limited, Tax – Vs. Unit No.10, 17Th Floor, Central Circle -1 (1), R.No.903 World Trade Centre-1, 9Th Fl.Old Cgo Building, Cuffe Parade, M K Road, Mumbai-400005 Mumbai-400020 (अपीऱधथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri K B Shukla
Section 143(3)Section 14ASection 2Section 74(1)(b)

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “डी” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, JM AND SHRI RAJESH KUMAR, AM आयकर अपीऱ सं./I.T.A. No.1355, 1356, 1358 and1360 /Mum/2015 (निर्धारण वर्ा / Assessment Year : 2006-07, 2007-08, 2009-10 and 2011-12) Dy.Commissioner of Income बनाम/ M/s Rolta Shares and Stocks Private Limited, Tax – Vs. Unit No.10, 17th Floor, Central Circle -1 (1), R.No.903 World Trade Centre-1, 9th fl.Old CGO Building, Cuffe Parade, M K Road, Mumbai-400005 Mumbai-400020 (अपीऱधथी /Appellant) (प्रत्यथी / Respondent) .. स्थधयी ऱेखध सं./जीआइआर सं./PAN/GIR N…