CIT v. Akruti City Ltd.

214 Taxmann 398High Court2013#15368 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2021.

Judgments citing CIT v. Akruti City Ltd.

DCIT, CIRCLE - 3(1) , KOLKATA vs. M/S. SPPL PROPERTY MANAGEMENT PVT. LTD., , KOLKATA

In the result, the appeal of the revenue is partly allowed for statistical purposes

ITA 22/KOL/2020[2014-15]Status: DisposedITAT Kolkata16 Jul 2021AY 2014-15

Bench: Hon’Ble Shri P. M. Jagtap & Hon’Ble Shri A. T. Varkey, Jm]

Section 142(1)Section 80Section 80ISection 80l

…1 SPPL Property Management Pvt. Ltd., AY 2014-15 आयकर अपील"य अधीकरण, "यायपीठ –“A” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA [Before Hon’ble Shri P. M. Jagtap, Vice President and Hon’ble Shri A. T. Varkey, JM] I.T.A. No. 22/Kol/2020 Assessment Year: 2014-15 Deputy Commissioner of Income- Vs. M/s. SPPL Property Management tax, Circle-3(1), Kolkata. Pvt. Ltd. (PAN: AAICS7168Q) Appellant Respondent Date of Hearing (Virtual) 09.07.2021 Date of Pronouncement 16.07.2021 For the Appellant Shri Dinesh Aibor Jayal Sawkuie, CIT For the Respondent Shri S. Jhajharia, FCA ORDER Per Shri A. T. Varke…

M/S SOFT ZONE TECH PARK LTD.,KOLKATA vs. I.T.O.,WARD-1(4), KOLKATA

In the result, the appeal of assessee is allowed in part

ITA 2483/KOL/2019[2009-10]Status: DisposedITAT Kolkata05 Mar 2021AY 2009-10

Bench: Hon’Ble Shri J. Sudhakar Reddy, Am & Hon’Ble Shri A. T. Varkey, Jm Assessment Year: 2009-10

Section 143(3)Section 147Section 80I

…1 A.Y 2009-10 M/s. Soft Zone Tech Park Ltd आयकर अपील"य अधीकरण, "यायपीठ –“A” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “A “ BENCH: KOLKATA [Before Hon’ble Shri J. Sudhakar Reddy, AM and Hon’ble Shri A. T. Varkey, JM Assessment Year: 2009-10 M/s. Soft Zone Tech Park Ltd Vs. I.T.O., Ward 1(4), Kolkata PAN: AAMCS 5238D Appellant Respondent Date of Hearing 02-03-2021 Date of Pronouncement 05 .03.2021 For the Appellant Shri S. Jhajharia, FCA, Ld.AR For the Respondent Shri Dhrubajyoti Ray, JCIT, Ld.DR ORDER Shri J.Sudhakar Reddy, AM This is an appeal filed by the assessee directed against the order of the Learne…

I.T.O WD - 56(2),KOLKATA, KOLKATA vs. SALARPURIA SOFT ZONE, KOLKATA

In the result, the appeals of assessee are allowed and that of revenue are dismissed

ITA 813/KOL/2013[2009-10]Status: DisposedITAT Kolkata29 Feb 2016AY 2009-10

Bench: Shri Mahavir Singh, Jm & Shri Wasim Ahmed, Am]

For Appellant: Shri Sidharth Jhajahria, CAFor Respondent: Shri: Niraj Kumar, CIT-Dr
Section 143(3)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA [Before Shri Mahavir Singh, JM & Shri Wasim Ahmed, AM] I.T.A No.665 & 666/Kol/2013 Assessment Year: 2008-09 & 2009-10 M/S Salarpuria Softzone Vs. Joint Commissioner of Income-tax, (PAN: ABEFS2661J) Range-56, Kolkata. (Appellant) (Respondent) & I.T.A. No.581 & 813/Kol/2013 Assessment Year: 2008-09 & 2009-10 Joint Commissioner of Income-tax, Vs. M/S Salarpuria Softzone Range-56, Kolkata. (PAN: ABEFS2661J) (Appellant) (Respondent) Date of hearing: 10.12.2015 Date of pronouncement: 29.02.2016 For the Assessee: Shri Sidharth Jhajahria, CA For the Departmen…

M/S SALARPURIA SOFT ZONE,KOLKATA vs. J.C.I.T RG - 56,KOLKATA, KOLKATA

In the result, the appeals of assessee are allowed and that of revenue are dismissed

ITA 666/KOL/2013[2009-10]Status: DisposedITAT Kolkata29 Feb 2016AY 2009-10

Bench: Shri Mahavir Singh, Jm & Shri Wasim Ahmed, Am]

For Appellant: Shri Sidharth Jhajahria, CAFor Respondent: Shri: Niraj Kumar, CIT-Dr
Section 143(3)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA [Before Shri Mahavir Singh, JM & Shri Wasim Ahmed, AM] I.T.A No.665 & 666/Kol/2013 Assessment Year: 2008-09 & 2009-10 M/S Salarpuria Softzone Vs. Joint Commissioner of Income-tax, (PAN: ABEFS2661J) Range-56, Kolkata. (Appellant) (Respondent) & I.T.A. No.581 & 813/Kol/2013 Assessment Year: 2008-09 & 2009-10 Joint Commissioner of Income-tax, Vs. M/S Salarpuria Softzone Range-56, Kolkata. (PAN: ABEFS2661J) (Appellant) (Respondent) Date of hearing: 10.12.2015 Date of pronouncement: 29.02.2016 For the Assessee: Shri Sidharth Jhajahria, CA For the Departmen…

M/S SALARPURIA SOFT ZONE,KOLKATA vs. J.C.I.T RG - 56,KOLKATA, KOLKATA

In the result, the appeals of assessee are allowed and that of revenue are dismissed

ITA 665/KOL/2013[2008-2009]Status: DisposedITAT Kolkata29 Feb 2016AY 2008-2009

Bench: Shri Mahavir Singh, Jm & Shri Wasim Ahmed, Am]

For Appellant: Shri Sidharth Jhajahria, CAFor Respondent: Shri: Niraj Kumar, CIT-Dr
Section 143(3)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA [Before Shri Mahavir Singh, JM & Shri Wasim Ahmed, AM] I.T.A No.665 & 666/Kol/2013 Assessment Year: 2008-09 & 2009-10 M/S Salarpuria Softzone Vs. Joint Commissioner of Income-tax, (PAN: ABEFS2661J) Range-56, Kolkata. (Appellant) (Respondent) & I.T.A. No.581 & 813/Kol/2013 Assessment Year: 2008-09 & 2009-10 Joint Commissioner of Income-tax, Vs. M/S Salarpuria Softzone Range-56, Kolkata. (PAN: ABEFS2661J) (Appellant) (Respondent) Date of hearing: 10.12.2015 Date of pronouncement: 29.02.2016 For the Assessee: Shri Sidharth Jhajahria, CA For the Departmen…

I.T.O WD - 56(2),KOLKATA, KOLKATA vs. SALARPURIA SOFT ZONE, KOLKATA

In the result, the appeals of assessee are allowed and that of revenue are dismissed

ITA 581/KOL/2013[2008-2009]Status: DisposedITAT Kolkata29 Feb 2016AY 2008-2009

Bench: Shri Mahavir Singh, Jm & Shri Wasim Ahmed, Am]

For Appellant: Shri Sidharth Jhajahria, CAFor Respondent: Shri: Niraj Kumar, CIT-Dr
Section 143(3)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA [Before Shri Mahavir Singh, JM & Shri Wasim Ahmed, AM] I.T.A No.665 & 666/Kol/2013 Assessment Year: 2008-09 & 2009-10 M/S Salarpuria Softzone Vs. Joint Commissioner of Income-tax, (PAN: ABEFS2661J) Range-56, Kolkata. (Appellant) (Respondent) & I.T.A. No.581 & 813/Kol/2013 Assessment Year: 2008-09 & 2009-10 Joint Commissioner of Income-tax, Vs. M/S Salarpuria Softzone Range-56, Kolkata. (PAN: ABEFS2661J) (Appellant) (Respondent) Date of hearing: 10.12.2015 Date of pronouncement: 29.02.2016 For the Assessee: Shri Sidharth Jhajahria, CA For the Departmen…

CIT v. Akruti City Ltd. (214 Taxmann 398) — Cited in 6 Judgments | BharatTax