CIT v. Bhushan Steels & Strips Ltd.

83 Taxmann.com 204High Court2017#14456 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 10B(8)Section 132Section 139(1)Section 139(5)Section 143(3)Section 147Section 153ASection 32
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Issues it is cited on

section 153(a)(1)section 10b(8)section 153(a)section 153a(1)(a)section 10bsection 80acsection 139(5)section 80aincome escaping assessmentsection 158bsection 153a(1)section 158

Judgments citing CIT v. Bhushan Steels & Strips Ltd.

M/S Jindal Photo Ltd., New Delhi vs. ACIT, New Delhi

In the result, all the appeals of the assessee in ITA No

ITA 5451/DEL/2016[2013-14]Status: DisposedITAT Delhi21 May 2025AY 2013-14

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Baljeet Kaur, CIT-DR
Section 132Section 153A

…ITA No. 5251 to 5257/DEL/2015 [A.Y 2006-07 to A.Y 2012-13] ITA No. 5451/DEL/2016 [A.Y 2013-14]; ITA No. 4492/DEL/2017 [A.Y 2014-15] M/s Jindal Photo LtdVs.The A.C.I.T IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘E’ BENCH, NEW DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 5251/DEL/2015 [A.Y 2006-07] ITA No. 5252/DEL/2015 [A.Y 2007-08] ITA No. 5253/DEL/2015 [A.Y 2008-09] ITA No. 5254/DEL/2015 [A.Y 2009-10] ITA No. 5255/DEL/2015 [A.Y 2010-11] ITA No. 5256/DEL/2015 [A.Y 2011-12] ITA No. 5257/DEL/2015 [A.Y 2012-13] ITA No. 5451/DEL/2016 [A.Y 2013-14] ITA No. 449…

M/S. Jindal Photo Ltd., New Delhi vs. ACIT, New Delhi

In the result, all the appeals of the assessee in ITA No

ITA 5254/DEL/2015[2009-10]Status: DisposedITAT Delhi21 May 2025AY 2009-10

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Baljeet Kaur, CIT-DR
Section 132Section 153A

…ITA No. 5251 to 5257/DEL/2015 [A.Y 2006-07 to A.Y 2012-13] ITA No. 5451/DEL/2016 [A.Y 2013-14]; ITA No. 4492/DEL/2017 [A.Y 2014-15] M/s Jindal Photo LtdVs.The A.C.I.T IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘E’ BENCH, NEW DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 5251/DEL/2015 [A.Y 2006-07] ITA No. 5252/DEL/2015 [A.Y 2007-08] ITA No. 5253/DEL/2015 [A.Y 2008-09] ITA No. 5254/DEL/2015 [A.Y 2009-10] ITA No. 5255/DEL/2015 [A.Y 2010-11] ITA No. 5256/DEL/2015 [A.Y 2011-12] ITA No. 5257/DEL/2015 [A.Y 2012-13] ITA No. 5451/DEL/2016 [A.Y 2013-14] ITA No. 449…

M/S. Jindal Photo Ltd., New Delhi vs. ACIT, New Delhi

ITA 5253/DEL/2015[2008-09]Status: DisposedITAT Delhi21 May 2025AY 2008-09

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Baljeet Kaur, CIT-DR
Section 132Section 139(5)Section 153A

…ITA No. 5251 to 5257/DEL/2015 [A.Y 2006-07 to A.Y 2012-13] ITA No. 5451/DEL/2016 [A.Y 2013-14]; ITA No. 4492/DEL/2017 [A.Y 2014-15] M/s Jindal Photo LtdVs. The A.C.I. T IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘E' BENCH, NEW DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 5251/DEL/2015 [A.Y 2006-07] ITA No. 5252/DEL/2015 [A.Y 2007-08] ITA No. 5253/DEL/2015 [A.Y 2008-09] ITA No. 5254/DEL/2015 [A.Y 2009-10] ITA No. 5255/DEL/2015 [A.Y 2010-11] ITA No. 5256/DEL/2015 [A.Y 2011-12] ITA No. 5257/DEL/2015 [A.Y 2012-13] ITA No. 5451/DEL/2016 [A.Y 2013-14] ITA No. 449…

M/S. Bridgestone India Pvt. Ltd., Pune vs. The ACIT NFAC, Delhi

In the result, appeal of assessee is partly allowed

ITA 84/IND/2022[2017-18/]Status: DisposedITAT Indore17 Jul 2023

Bench: Shri Vijay Pal Rao & Shri B.M. Biyanibridgestone India Pvt. Ltd. Acit (Nfac) Plot No.A-43, Phase-Ii, Delhi Midc Chakan, Village Vs. Sawardari, Taluka Khed, Pune (Appellant / Assessee) (Respondent/ Revenue) Pan: Aabcb 2304 E Assessee By Shri Sukhsagar Syal, Ar Revenue By Shri P.K. Mishra, Cit-Dr Date Of Hearing 23.05.2023 Date Of Pronouncement 17.07.2023

Section 143(3)Section 144C(13)Section 144C(5)Section 43(1)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER Bridgestone India Pvt. Ltd. ACIT (NFAC) Plot No.A-43, Phase-II, Delhi MIDC Chakan, Village Vs. Sawardari, Taluka Khed, Pune (Appellant / Assessee) (Respondent/ Revenue) PAN: AABCB 2304 E Assessee by Shri Sukhsagar Syal, AR Revenue by Shri P.K. Mishra, CIT-DR Date of Hearing 23.05.2023 Date of Pronouncement 17.07.2023 O R D E R Per Vijay Pal Rao, JM: This appeal by the assessee is directed against the assessment order dated 28.02.20…

Bridgestone India P. Ltd, Mumbai vs. Assl/Jt/Dy/CIT/Asstt/ITO, National E-Assessment Centre Delh, Delhi

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

ITA 1081/MUM/2021[2016-17]Status: DisposedITAT Mumbai21 Apr 2023AY 2016-17

Bench: Shri Prashant Maharishi, Am & Ms Kavitha Rajagopal, Jm Bridgestone India P.Ltd Plot No-A-43, Phase-Ii, Midc Addl/Jt/Dy/Cit/Ito, National E- Chakan, Village Sawardari, Assessment Centre Vs. Taluka Khed, Delhi-110 003 Pune-410501 (Respondent) (Appellant) Pan No. Aabcb2304E Assessee By : Shri Sukhsagar Syal, Adv Revenue By : Dr. Mahesh Akhade, Cit Dr. Date Of Hearing: 24.01.2023 Date Of Pronouncement : 21.04.2023

For Appellant: Shri Sukhsagar Syal, AdvFor Respondent: Dr. Mahesh Akhade, CIT DR
Section 115JSection 143Section 144BSection 144CSection 42(1)Section 43(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS KAVITHA RAJAGOPAL, JM Bridgestone India P.Ltd Plot No-A-43, Phase-II, Midc Addl/JT/DY/CIT/ITO, National E- Chakan, Village Sawardari, Assessment Centre Vs. Taluka Khed, Delhi-110 003 Pune-410501 (Respondent) (Appellant) PAN No. AABCB2304E Assessee by : Shri Sukhsagar Syal, Adv Revenue by : Dr. Mahesh Akhade, CIT DR. Date of hearing: 24.01.2023 Date of pronouncement : 21.04.2023 O R D E R PER PRASHANT MAHARISHI, AM: 01. This appeal is filed by assessee against the assessment order passed for assessment year 2016 –…

M/S. Bridgestone India Pvt. Ltd., Puna vs. The ACIT-1(1), Indore

The appeal of the assessee is allowed

ITA 45/IND/2021[2015-16]Status: DisposedITAT Indore08 Dec 2022AY 2015-16

Bench: Ms. Suchitra Kamble & Shri Bhagirath Mal Biyani

For Appellant: Shri Sukhsagar Syal, AdvFor Respondent: Shri P. K. Mitra, Sr. D.R
Section 143Section 144CSection 43(1)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE (CONDUCTED THROUGH VIRTUAL COURT) BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER & SHRI BHAGIRATH MAL BIYANI, ACCOUNTANT MEMBER I.T.A. No.45/Ind/2021 (Assessment Year: 2015-16) Bridgestone India Pvt. Ltd. Vs. ACIT-1(1), Plot No. A-43, Phase-II, Aaykar Bhawan, MIDC Chakan, Village Opp. White Church, White Sawardari, Taluka Khed, Church Road, Residency Pune, Maharashtra-410501 Area, Indore-452001 PAN No.AABCB2304E (Appellant) (Respondent) .. Appellant by : Shri Sukhsagar Syal, Adv. Respondent by : Shri P. K. Mitra, Sr. D.R. Date of Hearing 17.10.2022 08…

DCIT, New Delhi vs. M/S. Sutlej Textiles and Industries Ltd., Rajasthan

In the result, the appeal of the Department is dismissed

ITA 336/DEL/2015[2010-11]Status: DisposedITAT Delhi11 Jul 2018AY 2010-11

Bench: Sh. H.S. Sidhu, Jm & Sh. Prashant Maharishi, Am

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Sh. S. S. Rana, CIT (DR)
Section 115JSection 142(1)Section 143(1)Section 143(2)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. H.S. Sidhu, JM and Sh. Prashant Maharishi, AM ITA No. 336/Del/2015 : Asstt. Year : 2010-11 Dy. Commissioner of Income Vs M/s Sutlej Textiles and Industries Tax, Circle-9(1), Ltd., Pachpahar Road, New Delhi Bhawanimandi, Rajasthan (APPELLANT) (RESPONDENT) PAN/GIR No. AAJCS1850N Revenue by : Sh. S. S. Rana, CIT (DR) Assessee by : Sh. Rohit Jain, Adv. ORDER Per H.S. Sidhu, JM: This is an appeal by the department against the order dated 12.11.2014 of the ld. CIT(A)-XII, New Delhi. 2. Following grounds have been raised in this appeal: “1.…