CIT v. Bovis Lend Lease (I) Ltd.

208 Taxmann 168High Court#23581 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2016 to 2024.

Judgments citing CIT v. Bovis Lend Lease (I) Ltd.

Janet Christine Depenning, Chennai vs. ITO, International Taxation Ward-1(1), Chennai

In the result, the appeal of the Revenue is allowed for statistical purpose

ITA 1319/CHNY/2024[2014-15]Status: DisposedITAT Chennai31 Dec 2024AY 2014-15

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita Nos.1319, 1320, 1321, 1322 & 1323/Chny/2024 िनधा<रण वष< /Assessment Years:2014-15, 2015-16, 2016-17, 2017-18 & 2020-21 Janet Christine Depenning, The Income Tax Officer, 120, Velachery Main Road, Vs. International Taxation Ward-1(1), Guindy,Chennai – 600 032. Chennai. [Pan: Aebpd 2408L]

For Appellant: Shri Sanjeev Aditya, C.A LMFor Respondent: Smt. G. Saratha, Addl. CIT

Section 195Section 201(1)Section 9(1)(vii)Section 9(1)(viii)

…आयकर अपीलीय अिधकरण, ‘ए’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद! एवं "ी जगदीश, लेखा सद! के सम( BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1319, 1320, 1321, 1322 & 1323/Chny/2024 िनधा<रण वष< /Assessment Years:2014-15, 2015-16, 2016-17, 2017-18 & 2020-21 Janet Christine Depenning, The Income Tax Officer, 120, Velachery Main Road, Vs. International Taxation ward-1(1), Guindy,Chennai – 600 032. Chennai. [PAN: AEBPD 2408L] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" की ओर से/ Appellant by : Shri Sanje…

ACIT, Circle - 25, Kolkata vs. Sri Subhatosh Majumder, Kolkata

In the result, the appeal of the Revenue is allowed for statistical purpose

ITA 2006/KOL/2017[2011-12]Status: DisposedITAT Kolkata26 Feb 2020AY 2011-12

Bench: Shri A.T. Varkery, Jm & Dr. Arjun Lal Saini, Am ]

Section 194JSection 195Section 195(1)Section 40Section 9(1)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C-SMC”BENCH: KOLKATA [Before Shri A.T. Varkery, JM & Dr. Arjun Lal Saini, AM ] I.TA No. 2006/Kol/2017 A.Y 2011-12 A.C.I.T, Cir-25, Kolkata Vs. Sri Subhatosh Majumder PAN: AGSPM 8745N Appellant Respondent Date of Hearing 07-02-2020 Date of Pronouncement 26.02.2020 For the Appellant Dr. P.K. Srihari, CIT. ld.DR For the Respondent S/Shri J.P. Khaitanm Sr. Advocate, & Shri Pratyush Juhnjhunwala, Advocate, ld.ARs ORDER Shri A.T. Varkery, JM This appeal has been preferred by the revenue against the order dated 05-05-2017 of Ld. CIT (Appeals),- 7, Kolkatafor the assessment…

M/S. Future Distributors, Kolkata vs. Pr.CIT, Kolkata - 9, Kolkata

In the result, the appeal of the assessee is allowed

ITA 277/KOL/2016[2010-2011]Status: DisposedITAT Kolkata29 Jul 2016AY 2010-2011

Bench: Shri P.M. Jagtap & Shri S.S. Viswanethra Ravi

Section 131Section 133ASection 143(3)Section 145(3)Section 263Section 40

…I.T.A. No. 277/KOL./2016 Assessment year: 2010-2011 Page 1 of 38 IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA ‘A’ BENCH, KOLKATA Before Shri P.M. Jagtap, Accountant Member and Shri S.S. Viswanethra Ravi, Judicial Member I.T.A. No. 277/KOL/ 2016 Assessment Year: 2010-2011 M/s. Future Distributors,......................................................Appellant P-46, Hide Road Extension, Brace Bridge, Taratala, Kolkata-700 088 [PAN: AACFF 0828 R] -Vs.- Principal Commissioner of Income Tax-9,............................Respondent Kolkata, Aayakar Bhawan Dakshin, Gariahat Road, Kolkata Appearances by: Shri Sachc…