CIT v. C.J. Exporters

121 Taxmann.com 8High Court2020#18862 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 40(a)(i)Section 131Section 132Section 143(3)Section 144CSection 147Section 148Section 14A

Issues it is cited on

section 43(5)section 32(1)(iia)additional depreciationsection 43section 37(1)section 37appeal before the tribunalprevious yearsection 25section 143section 250company

Judgments citing CIT v. C.J. Exporters

Assistant Commissioner of Income Tax Ltu Circle 1 Chennai, Chennai vs. E I D Parry India Limited, Chennai

In the result, all the appeals filed by the assessee are partly allowed for statistical purposes and the appeal filed by the Revenue is dismissed

ITA 3251/CHNY/2024[2012-13]Status: DisposedITAT Chennai21 Apr 2025AY 2012-13

Bench: Shri George George Kand Shri S.R. Raghunathait(Tp)A. Nos.:105, 106, 107/Chny/2024 & Ita No.3113/Chny/2024 िनधा"रण वष"/Assessment Years: 2011-12, 2012-13, 2013-14 & 2014-15 M/S. E.I.D. Parry India Ltd., The Deputy Commissioner Of No. 234, Dare House, Nsc Vs. Income Tax, Bose Road, Parrys Corner, Large Taxpayer Unit -1, Chennai 600 001. Chennai. [Pan: Aaace-0702-C] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri R. Vijayaraghavan, AdvocateFor Respondent: Shri A. Sasikumar, CIT
Section 143(1)Section 143(2)Section 250Section 92BSection 92C

…आयकर अपीलीय अिधकरण, ‘डी ’ "यायपीठ, चे" IN THE INCOME TAX APPELLATE TRIBUNAL‘D’ BENCH, CHENNAI "ी जॉज" जॉज" के, उपा"य" एवं "ी एस.आर.रघुनाथा, लेखा सद"य के सम" BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENTAND SHRI S.R. RAGHUNATHA, ACCOUNTANT MEMBER IT(TP)A. Nos.:105, 106, 107/Chny/2024 & ITA No.3113/CHNY/2024 िनधा"रण वष"/Assessment Years: 2011-12, 2012-13, 2013-14 & 2014-15 M/s. E.I.D. Parry India Ltd., The Deputy Commissioner of No. 234, Dare House, NSC Vs. Income Tax, Bose Road, Parrys Corner, Large Taxpayer Unit -1, Chennai 600 001. Chennai. [PAN: AAACE-0702-C] (अपीलाथ"/Appellant) (""यथ"/Respondent) I.T.A. No. 3251…

M/S. Eid Parry India Ltd., Chennai vs. DCIT, Ltu-1, Chennai

In the result, all the appeals filed by the assessee are partly allowed for statistical purposes and the appeal filed by the Revenue is dismissed

ITA 3113/CHNY/2024[2014-15]Status: DisposedITAT Chennai21 Apr 2025AY 2014-15

Bench: Shri George George Kand Shri S.R. Raghunathait(Tp)A. Nos.:105, 106, 107/Chny/2024 & Ita No.3113/Chny/2024 िनधा"रण वष"/Assessment Years: 2011-12, 2012-13, 2013-14 & 2014-15 M/S. E.I.D. Parry India Ltd., The Deputy Commissioner Of No. 234, Dare House, Nsc Vs. Income Tax, Bose Road, Parrys Corner, Large Taxpayer Unit -1, Chennai 600 001. Chennai. [Pan: Aaace-0702-C] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri R. Vijayaraghavan, AdvocateFor Respondent: Shri A. Sasikumar, CIT
Section 143(1)Section 143(2)Section 250Section 92BSection 92C

…आयकर अपीलीय अिधकरण, ‘डी ’ "यायपीठ, चे" IN THE INCOME TAX APPELLATE TRIBUNAL‘D’ BENCH, CHENNAI "ी जॉज" जॉज" के, उपा"य" एवं "ी एस.आर.रघुनाथा, लेखा सद"य के सम" BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENTAND SHRI S.R. RAGHUNATHA, ACCOUNTANT MEMBER IT(TP)A. Nos.:105, 106, 107/Chny/2024 & ITA No.3113/CHNY/2024 िनधा"रण वष"/Assessment Years: 2011-12, 2012-13, 2013-14 & 2014-15 M/s. E.I.D. Parry India Ltd., The Deputy Commissioner of No. 234, Dare House, NSC Vs. Income Tax, Bose Road, Parrys Corner, Large Taxpayer Unit -1, Chennai 600 001. Chennai. [PAN: AAACE-0702-C] (अपीलाथ"/Appellant) (""यथ"/Respondent) I.T.A. No. 3251…

DCIT Circle- 1, Thane vs. M/S Everest Industries Ltd, Delhi

In the result, appeal of the Revenue is partly

ITA 554/MUM/2020[2010-11]Status: DisposedITAT Mumbai29 Jul 2022AY 2010-11

Bench: Shri B.R. Baskaran & Shri Anikesh Banerjee

For Appellant: Sh Chaitanya Joshi &For Respondent: Shri Amol Kirtane, CIT-DR
Section 143(3)Section 250(6)Section 32(1)(iia)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “E” : MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER ITA.No.7791/Mum./2019 Assessment Year 2010-2011 Everest Industries Limited The DCIT, Circle-1, D-206, Sector-63, Ashar I.T. Park, 6th Floor, Noida – 201 301 vs. B-Wing, 16-Z, Wagle Uttar Pradesh Industrial Estate, PAN AAACE7550N Thane (W)- 400 604 (Appellant) (Respondent) ITA.No.554/Mum./2020 Assessment Year 2010-2011 The DCIT, Circle-1, Everest Industries Limited Room No.22, B-Wing, G-1, A-32, Genesis Mohan 6th Floor, Ashar I.T. Park, vs. Coop. Industrie…

Everest Industrial Ltd., Noida vs. Dy CIT Circle-1, Thane

In the result, appeal of the Revenue is partly

ITA 7791/MUM/2019[2010-11]Status: DisposedITAT Mumbai29 Jul 2022AY 2010-11

Bench: Shri B.R. Baskaran & Shri Anikesh Banerjee

For Appellant: Sh Chaitanya Joshi &For Respondent: Shri Amol Kirtane, CIT-DR
Section 143(3)Section 250(6)Section 32(1)(iia)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “E” : MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER ITA.No.7791/Mum./2019 Assessment Year 2010-2011 Everest Industries Limited The DCIT, Circle-1, D-206, Sector-63, Ashar I.T. Park, 6th Floor, Noida – 201 301 vs. B-Wing, 16-Z, Wagle Uttar Pradesh Industrial Estate, PAN AAACE7550N Thane (W)- 400 604 (Appellant) (Respondent) ITA.No.554/Mum./2020 Assessment Year 2010-2011 The DCIT, Circle-1, Everest Industries Limited Room No.22, B-Wing, G-1, A-32, Genesis Mohan 6th Floor, Ashar I.T. Park, vs. Coop. Industrie…

CIT v. C.J. Exporters (121 Taxmann.com 8) — Cited in 4 Judgments | BharatTax