CIT v. Arvind Mills Ltd.

16 Taxmann.com 291High Court2011#13564 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2022.

Judgments citing CIT v. Arvind Mills Ltd.

STATE BANK OF INDIA FINANCIAL REPORTING & TAXATION DEPT.,MUMBAI vs. ACIT CIRCLE 2 (2)(1), MUMBAI

In the result, appeal by the assessee is partly allowed

ITA 807/MUM/2019[2012-13]Status: DisposedITAT Mumbai26 May 2022AY 2012-13

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

For Appellant: Shri Ketan VedFor Respondent: Shri Shekhar L. Gajbhiye, CIT–DR
Section 143(3)Section 154Section 234DSection 244ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No.807/Mum./2019 (Assessment Year : 2012–13) State Bank of India Financial Reporting & Taxation Department 3rd Floor, Corporate Centre, Madam Cama Rd. ……………. Appellant Nariman Point, Mumbai 400 021 PAN – AAACS8577K v/s Asstt. Commissioner of Income Tax ……………. Respondent Circle–2(2)(1), Mumbai Assessee by : Shri Ketan Ved Revenue by : Shri Shekhar L. Gajbhiye, CIT–DR Date of Hearing – 10.03.2022 Date of Order – 26/05/2022 O R D E R PER SANDEEP SINGH KA…

ECONOMIC LAWS PRACTICE,MUMBAI vs. CIT (A)59, MUMBAI

In the result, appeal of the assessee in ITA no

ITA 7146/MUM/2018[2017-18]Status: DisposedITAT Mumbai12 Dec 2019AY 2017-18

Bench: Hon’Ble Shri C.N. Prasad, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Ms. Vidushi Maheshwari – Ld. ARFor Respondent: Shri Amit Pratap Singh – Ld. DR
Section 201Section 244A(1)Section 3(35)

…1 Economic Laws Practice Assessment Year: 2017-18 आयकर अपीलीय अिधकरण “ई” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI माननीय "ी सी. एन. "साद,"ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI C.N. PRASAD, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.7146/Mum/2018 (िनधा"रण वष" / Assessment Year: 2017-18) Economic Laws Practice, CIT(Appeals) - 59 बनाम/ 109, A Wing, Dalamal Towers Mumbai Free Press Journal Road, Vs. Nariman Point, Mumbai- 400 021 "थायीलेखासं./जीआइआरसं./PAN/TAN AABFE-1263-G / MUME-03963-B (अपीलाथ"/Appellant) (""थ" / Respo…

UTI MUTUAL FUND,MUMBAI vs. DCIT CENTRALISED PROCESSING CELL-TDS, TRACES, GHAZIABAD

In the result, appeal of the assessee in ITA no

ITA 2295/MUM/2018[2014-15 (F.26Q/3RD QTR)]Status: DisposedITAT Mumbai01 Jul 2019

Bench: Shri C.N Prasad & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.2295/Mum/2018 (नििाारण वर्ा / Assessment Year: 2014-15) बिाम/ Uti Mutual Fund, Dcit, Centralised Gn Block, Uti Tower, Processing Cell-Tds, Bandra Complex, Traces, V. Bandra (E), Aayakar Bhawan, Mumbai-400051 Sector-3, Vaishali, Ghaziabad, Up- 201010 स्थायी ऱेखा सं./ Pan: Aaatu1088L (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Ms. Krupa Gandhi Revenue By: Shri. Rajeev Gubgotra (Dr) सुनवाई की तारीख /Date Of Hearing : 13.06.2019 घोषणा की तारीख /Date Of Pronouncement : 01.07.2019 आदेश / O R D E R Per Ramit Kochar: This Appeal, Filed By Assessee, Being

For Appellant: Ms. Krupa GandhiFor Respondent: Shri. Rajeev Gubgotra (DR)
Section 200ASection 201

…आयकर अपीऱीय अधिकरण “F” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI C.N PRASAD, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.2295/Mum/2018 (नििाारण वर्ा / Assessment Year: 2014-15) बिाम/ UTI Mutual Fund, DCIT, Centralised GN Block, UTI Tower, Processing Cell-TDS, Bandra Complex, TRACES, v. Bandra (E), Aayakar Bhawan, Mumbai-400051 Sector-3, Vaishali, Ghaziabad, UP- 201010 स्थायी ऱेखा सं./ PAN: AAATU1088L (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee by: Ms. Krupa Gandhi Revenue by: Shri. Rajeev Gubgotra (DR) सुनवाई की तारी…

E.I.DUPONT INDIA PVT.LTD.,,GURGAON vs. DCIT, GHAZIABAD

In the results, appeals of the assessee are allowed for statistical purposes

ITA 387/DEL/2016[2013-14]Status: DisposedITAT Delhi24 Jan 2019AY 2013-14

Bench: Shri R.K. Panda & Shri K. Narasimha Chary

For Appellant: S/Shri Sandeep Bansal & Greenize Jain, CAFor Respondent: Ms Ashima Neb, Sr. DR
Section 201Section 244ASection 3(35)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C ’ NEW DLEHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER I.T.A. Nos.386 & 387/Del/2016 Assessment Year: 2013-14 E.I. DuPont India P. Ltd., vs Dy. Commissioner of Income-tax, 7th Floor, Tower C, DLF Cyber Green, CPC-TDS, Vaishali, Ghaziabad. Sector 25A, DLF City, Phase-III, Gurgaon. (PAN: AAACE2462M) (Appellant) (Respondent) Assessee by: S/Shri Sandeep Bansal & Greenize Jain, CA Department by: Ms Ashima Neb, Sr. DR Date of hearing: 22.01.2019 Date of Pronouncement: 24.01.2019 ORDER PER K. NARASIMHA CHARY, JM Challenging…

E.I.DUPONT INDIA PVT.LTD.,,GURGAON vs. DCIT, GHAZIABAD

In the results, appeals of the assessee are allowed for statistical purposes

ITA 386/DEL/2016[2013-14]Status: DisposedITAT Delhi24 Jan 2019AY 2013-14

Bench: Shri R.K. Panda & Shri K. Narasimha Chary

For Appellant: S/Shri Sandeep Bansal & Greenize Jain, CAFor Respondent: Ms Ashima Neb, Sr. DR
Section 201Section 244ASection 3(35)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C ’ NEW DLEHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER I.T.A. Nos.386 & 387/Del/2016 Assessment Year: 2013-14 E.I. DuPont India P. Ltd., vs Dy. Commissioner of Income-tax, 7th Floor, Tower C, DLF Cyber Green, CPC-TDS, Vaishali, Ghaziabad. Sector 25A, DLF City, Phase-III, Gurgaon. (PAN: AAACE2462M) (Appellant) (Respondent) Assessee by: S/Shri Sandeep Bansal & Greenize Jain, CA Department by: Ms Ashima Neb, Sr. DR Date of hearing: 22.01.2019 Date of Pronouncement: 24.01.2019 ORDER PER K. NARASIMHA CHARY, JM Challenging…

BARING PRIVATE EQUITY PARTNERS (INDIA) PVT. LTD.,NEW DELHI vs. DCIT, GHAZIABAD

In the result, both the appeals are allowed for statistical purposes

ITA 6624/DEL/2015[2013-14 (F.Y.- 2012-13)]Status: DisposedITAT Delhi23 Nov 2017

Bench: Shri R.S. Syal & Smt Beena Pillai

For Appellant: Shri M.P. Rastogi, AdvocateFor Respondent: Shri Atiq Ahmad, Sr. DR
Section 201Section 244A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : F : NEW DELHI BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SMT BEENA PILLAI, JUDICIAL MEMBER ITA Nos.6623 & 6624/Del/2015 Assessment Year: 2013-14 Baring Private Equity Partners Vs. DCIT (India) Pvt. Ltd., CPC - TDS, A-16/9, Vasant Vihar, Vaishali, New Delhi. Ghaziabad. PAN: AACCB5013B (Appellant) (Respondent) Assessee By : Shri M.P. Rastogi, Advocate Department By : Shri Atiq Ahmad, Sr. DR Date of Hearing : 22.11.2017 Date of Pronouncement : 23.11.2017 ORDER PER R.S. SYAL, VP: These two appeals filed by the assessee are against the confirmation of levy of int…

BARING PRIVATE EQUITY PARTNERS (INDIA) PVT. LTD.,NEW DELHI vs. DCIT, GHAZIABAD

In the result, both the appeals are allowed for statistical purposes

ITA 6623/DEL/2015[2013-14 (F.Y.- 2012-13)]Status: DisposedITAT Delhi23 Nov 2017

Bench: Shri R.S. Syal & Smt Beena Pillai

For Appellant: Shri M.P. Rastogi, AdvocateFor Respondent: Shri Atiq Ahmad, Sr. DR
Section 201Section 244A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : F : NEW DELHI BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SMT BEENA PILLAI, JUDICIAL MEMBER ITA Nos.6623 & 6624/Del/2015 Assessment Year: 2013-14 Baring Private Equity Partners Vs. DCIT (India) Pvt. Ltd., CPC - TDS, A-16/9, Vasant Vihar, Vaishali, New Delhi. Ghaziabad. PAN: AACCB5013B (Appellant) (Respondent) Assessee By : Shri M.P. Rastogi, Advocate Department By : Shri Atiq Ahmad, Sr. DR Date of Hearing : 22.11.2017 Date of Pronouncement : 23.11.2017 ORDER PER R.S. SYAL, VP: These two appeals filed by the assessee are against the confirmation of levy of int…

CIT v. Arvind Mills Ltd. (16 Taxmann.com 291) — Cited in 7 Judgments | BharatTax