CIT v. Chemaux Ltd.

74 Taxmann 201High Court1994#14452 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2024.

Judgments citing CIT v. Chemaux Ltd.

ASST. COMMISSIONER OF INCOME TAX (CENTRAL)-I, BHOPAL , BHOPAL vs. SOM DISTILLERIES PRIVATE LIMITED, BHOPAL

Appeal is partly allowed for statistical

ITA 289/IND/2023[2014-15]Status: DisposedITAT Indore02 Aug 2024AY 2014-15

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 139(1)Section 143(2)Section 143(3)Section 234A

…आयकर अपीलीय अिधकरण, इंदौर "ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER I.T.A.No.272/Ind/2023 A.Y. 2014-15 M/s. Som Distilleries ITO, बनाम/ Private Limited, 1(3), Vs. Som House, Bhopal 23 Zone II, M.P. Nagar, Bhopal PAN: AACCSO397P (Assessee/Appellant) (Revenue/Respondent) I.T.A.No.289/Ind/2023 A.Y. 2014-15 ACIT, M/s. Som Distilleries बनाम/ (Central)-I, Private Limited, Vs. Bhopal Som House, 23 Zone II, M.P. Nagar, Bhopal PAN: AACCSO397P (Revenue/Appellant) (Assessee/Respondent) Assessee by Shri Sumit Ni…

SOM DISTILLERIES PVT. LTD.,BHOPAL vs. ITO-1(3), BHOPAL

Appeal is partly allowed for statistical

ITA 272/IND/2023[2014-15]Status: DisposedITAT Indore02 Aug 2024AY 2014-15

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 139(1)Section 143(2)Section 143(3)Section 234A

…आयकर अपीलीय अिधकरण, इंदौर "ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER I.T.A.No.272/Ind/2023 A.Y. 2014-15 M/s. Som Distilleries ITO, बनाम/ Private Limited, 1(3), Vs. Som House, Bhopal 23 Zone II, M.P. Nagar, Bhopal PAN: AACCSO397P (Assessee/Appellant) (Revenue/Respondent) I.T.A.No.289/Ind/2023 A.Y. 2014-15 ACIT, M/s. Som Distilleries बनाम/ (Central)-I, Private Limited, Vs. Bhopal Som House, 23 Zone II, M.P. Nagar, Bhopal PAN: AACCSO397P (Revenue/Appellant) (Assessee/Respondent) Assessee by Shri Sumit Ni…

THE SUPREME INDUSTRIES LIMITED ,MUMBAI vs. ACIT LTU MUMBAI, MUMBAI

In the result the appeal of the assessee is partly allowed

ITA 5840/MUM/2019[2011-12]Status: DisposedITAT Mumbai04 Jan 2022AY 2011-12
For Appellant: Nitesh JoshiFor Respondent: Sanjeev Kashyap
Section 115JSection 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORESHRI VIKAS AWASTHY, JUDICIAL MEMBER& SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No. 5840/Mum/2019 (A.Y 2011-12) The Supreme Industries Vs. The ACIT, LTU-2 Ltd, 29th Floor, World Trade 612, Raheja Chambers, Centre No. 1, Cuffee 213, Nariman Point, Parade, Mumbai – 400 Mumbai-400 021 005. स्थायी लेखा सं./ जीआइआर सं./PAN/GIR No. : AAACT1344F Appellant .. Respondent ITA No. 7230/Mum/2014 (A.Y 2010-11) The ACIT, LTU-2 Vs. The Supreme 29th Floor, World Trade Industries Ltd, Centre No. 1, Cuffee 612, Raheja Chambers, Parade, Mumbai – 400 213, Nariman Point,…

THE SUPREME INDUSTRIES LTD,MUMBAI vs. ASST CIT LTU, MUMBAI

In the result the appeal of the assessee is partly allowed

ITA 7261/MUM/2014[2010-11]Status: DisposedITAT Mumbai04 Jan 2022AY 2010-11
For Appellant: Nitesh JoshiFor Respondent: Sanjeev Kashyap
Section 115JSection 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORESHRI VIKAS AWASTHY, JUDICIAL MEMBER& SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No. 5840/Mum/2019 (A.Y 2011-12) The Supreme Industries Vs. The ACIT, LTU-2 Ltd, 29th Floor, World Trade 612, Raheja Chambers, Centre No. 1, Cuffee 213, Nariman Point, Parade, Mumbai – 400 Mumbai-400 021 005. स्थायी लेखा सं./ जीआइआर सं./PAN/GIR No. : AAACT1344F Appellant .. Respondent ITA No. 7230/Mum/2014 (A.Y 2010-11) The ACIT, LTU-2 Vs. The Supreme 29th Floor, World Trade Industries Ltd, Centre No. 1, Cuffee 612, Raheja Chambers, Parade, Mumbai – 400 213, Nariman Point,…

DCIT , LTU, MUMBAI vs. THE SUPREME INDUSTRIES LIMITED, MUMBAI

In the result the appeal of the assessee is partly allowed

ITA 4754/MUM/2014[2009-10]Status: DisposedITAT Mumbai04 Jan 2022AY 2009-10
For Appellant: Nitesh JoshiFor Respondent: Sanjeev Kashyap
Section 115JSection 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORESHRI VIKAS AWASTHY, JUDICIAL MEMBER& SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No. 5840/Mum/2019 (A.Y 2011-12) The Supreme Industries Vs. The ACIT, LTU-2 Ltd, 29th Floor, World Trade 612, Raheja Chambers, Centre No. 1, Cuffee 213, Nariman Point, Parade, Mumbai – 400 Mumbai-400 021 005. स्थायी लेखा सं./ जीआइआर सं./PAN/GIR No. : AAACT1344F Appellant .. Respondent ITA No. 7230/Mum/2014 (A.Y 2010-11) The ACIT, LTU-2 Vs. The Supreme 29th Floor, World Trade Industries Ltd, Centre No. 1, Cuffee 612, Raheja Chambers, Parade, Mumbai – 400 213, Nariman Point,…

SCHOTT GLASS INDIA PVT. LTD,MUMBAI vs. INCOME TAX OFFICER-11(2)(1), MUMBAI

In the result, the ground No

ITA 2081/MUM/2016[2011-12]Status: DisposedITAT Mumbai15 Sept 2020AY 2011-12

Bench: Shri C. N. Prasad, Jm& Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 2081/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2011-12) Ito 11(2)(1), M/S Schott Glass India Pvt. Room No. 425, 4Th Floor, Ltd. Aayakar Bhavan, M. K. 303/304, 3Rd Floor, Dynasty बिधम/ Road, Mumbai-400 020 A Wing, Andheri Kurla Vs. Road, Andheri (East), Mumbai-400 059. स्थायीलेखासं./जीआइआरसं./Pan No. Aadcs8583L (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant Shri Dhanesh Bafna, Ar : By प्रत्यथीकीओरसे/Respondentby : Shri V. Vinod Kumr, Dr 04.08.2020 Virtual Date Of Hearing : Date Of Pronouncement 15.09.2020 :

For Respondent: Shri V. Vinod Kumr, DR
Section 143Section 143(3)Section 144C(5)Section 30Section 31

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI C. N. PRASAD, JM& SHRI S. RIFAUR RAHMAN, AM आयकरअपीलसं./ I.T.A. No. 2081/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2011-12) ITO 11(2)(1), M/s Schott Glass India Pvt. Room No. 425, 4th floor, Ltd. Aayakar Bhavan, M. K. 303/304, 3rd floor, Dynasty बिधम/ Road, Mumbai-400 020 A wing, Andheri Kurla Vs. Road, Andheri (east), Mumbai-400 059. स्थायीलेखासं./जीआइआरसं./PAN No. AADCS8583L (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant Shri Dhanesh Bafna, AR : by प्रत्यथीकीओरसे/Respondentby : Shri V. Vinod Kumr, DR 04.08.2020 Virtual Da…

MAHARASHTRA STATE FILM, STATE & CULTURAL DEVELOPMENT CORPORATION LTD,MUMBAI vs. ACIT 11(1), MUMBAI

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

ITA 8604/MUM/2011[2008-09]Status: DisposedITAT Mumbai06 Jan 2016AY 2008-09

Bench: S/Shri B.R.Baskaran, Am & Amarjit Singh, Jm आमकय अऩीर सं./I.T.A. No.8604/Mum/2011 (ननधधायण वषा / Assessment Year:2008-09) M/S Maharashtra State Film बनाम/ Asstt. Commissioner Of Income Stage & Cultural Development Tax 11(1), Vs. Corporation Limited, Aayakar Bhavan, Dadasaheb Phalke Chitranagari, Mumbai. Goregaon (E), Mumbai-400065 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

Section 11Section 43BSection 4A

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “बी” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE S/SHRI B.R.BASKARAN, AM AND AMARJIT SINGH, JM आमकय अऩीर सं./I.T.A. No.8604/Mum/2011 (ननधधायण वषा / Assessment Year:2008-09) M/s Maharashtra State Film बनाम/ Asstt. Commissioner of Income Stage and Cultural Development Tax 11(1), Vs. Corporation Limited, Aayakar Bhavan, Dadasaheb Phalke Chitranagari, Mumbai. Goregaon (E), Mumbai-400065 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) .. स्थधमी रेखध सं./जीआइआय सं./PAN. :AAACM7646K अऩीरधथी ओय से / Appellant by Shri Hari S Raheja प्रत्मथी की ओय से/Respondent by…

CIT v. Chemaux Ltd. (74 Taxmann 201) — Cited in 7 Judgments | BharatTax