CIT v. Classic Binding Industries

96 Taxmann.com 405Supreme Court of India2018#13050 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2024.

Read the full judgment

Judgments citing CIT v. Classic Binding Industries

Mahesh T. Prasana, Mumbai vs. ITO, Ward-1, Parwanoo

In the result, the appeal of the assessee is allowed

ITA 419/CHANDI/2023[2012-13]Status: DisposedITAT Chandigarh18 Oct 2024AY 2012-13

Bench: Shri A.D.Jain & Shri Krinwant Sahayआयकर अपील सं./Ita No. 419/Chd/2023 "नधा"रण वष" / Assessment Year : 2012-13

For Appellant: Shri Nikhil Goyal, Advocate, &For Respondent: Dr. Ranjit Kaur, Addl.CIT, Sr. DR

Section 143(2)Section 80I

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’ CHANDIGARH BEFORE SHRI A.D.JAIN, VICE PRESIDENT AND SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 419/CHD/2023 "नधा"रण वष" / Assessment Year : 2012-13 Mahesh T.Prasana, The ITO B/82-802, Shantivan, Vs Ward - 1, Devidas Lane, St.Lawrence School, Parwanoo. Borivali West, Mumbai. "थायी लेखा सं./PAN NO: AAEPP3246R ""यथ"/Respondent अपीलाथ"/Appellant "नधा"रती क" ओर से/Assessee by: Shri Nikhil Goyal, Advocate, & Shri Ashok Goyal, CA राज"व क" ओर से/ Revenue by : Dr. Ranjit Kaur, Addl.CIT, Sr. DR सुनवाई…

Spinks Impex, New Delhi vs. ITO Ward - 36(5), New Delhi

In the result, the appeals of the assessee are allowed

ITA 3567/DEL/2019[2014-15]Status: DisposedITAT Delhi27 Jun 2022AY 2014-15

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita Nos.3566 & 3567/Del/2019 Asstt. Years: 2013-14 & 2014-15

For Appellant: NONE **For Respondent: Sh. K.A. Manu, Sr. DR

Section 801CSection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI Before Sh. A.D. Jain, Vice President Dr. B. R. R. Kumar, Accountant Member ITA Nos.3566 & 3567/Del/2019 Asstt. Years: 2013-14 & 2014-15 Spinks Impex, Vs ITO, C/o-M.K. Bhatt & Co. Ward-36(5), Chartered Accountants, Delhi-110002 302, Triveni Complex, E-10/12 Jawahar Park, Laxmi Nagar, New Delhi-110092 (APPELLANT) (RESPONDENT) PAN No. AAXFS9150Q Assessee by : NONE ** Revenue by : Sh. K.A. Manu, Sr. DR Date of Hearing: 11.05.2022 Date of Pronouncement: 27.06.2022 ORDER Per Dr. B. R. R. Kumar, Accountant Member: ** The assessee filed letter of adj…

Spinks Impex, New Delhi vs. ITO Ward - 36(5), New Delhi

In the result, the appeals of the assessee are allowed

ITA 3566/DEL/2019[2013-14]Status: DisposedITAT Delhi27 Jun 2022AY 2013-14

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita Nos.3566 & 3567/Del/2019 Asstt. Years: 2013-14 & 2014-15

For Appellant: NONE **For Respondent: Sh. K.A. Manu, Sr. DR

Section 801CSection 80I

Umang Goenka, Kolkata vs. ACIT, Circle-31, Kolkata

In the result, the appeal of the assessee is partly allowed

ITA 165/KOL/2019[2015-16]Status: DisposedITAT Kolkata12 Jun 2020AY 2015-16

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.165/Kol/2019 ("नधा"रणवष" / Assessment Year: 2015-16)

For Appellant: Shri Arvind Agarwal, AdvocateFor Respondent: Shri Supriyo Paul, JCIT

Section 115JSection 143(3)Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI S.S.GODARA, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.165/Kol/2019 ("नधा"रणवष" / Assessment Year: 2015-16) Umang Goenka Vs. ACIT, Circle-31, Kolkata 1, Kamayani, A.J.C. Bose Road, Kolkata-700020 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AGDPG 9805 G (Appellant) .. (Respondent) Appellant by : Shri Arvind Agarwal, Advocate Respondent by : Shri Supriyo Paul, JCIT सुनवाईक"तार"ख/ Date of Hearing : 27/02/2020 घोषणाक"तार"ख/Date of Pronouncement : 12/06/2020 आदेश / O R D E R Per Dr. A.L. Saini, AM: The captioned appeal filed by the assessee, pertaini…

ACIT, New Delhi vs. Shri Amit Arora, New Delhi

In the result, appeal of the Department

ITA 6467/DEL/2015[2012-13]Status: DisposedITAT Delhi02 Sept 2019AY 2012-13

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: Shri Arta Trana PandaFor Respondent: Shri Amit Katoch, Sr. D.R

Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “C”: DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA.No.6467/Del./2015 Assessment Year 2012-2013 The ACIT, Shri Amit Arora, Circle – 40(1), Room Prop. Hydro Valves, vs., No.1705, E-2 Block, SU-74, Pitampura, Civic Centre, New Delhi. New Delhi. PAN AAOPA6367L (Appellant) (Respondent) For Revenue : Shri Amit Katoch, Sr. D.R. For Assessee : Shri Arta Trana Panda, Advocate. Date of Hearing : 19.08.2019 Date of Pronouncement : 02.09.2019 ORDER PER BHAVNESH SAINI, J.M. This appeal by Revenue has been directed against…

DCIT, Circle, Parwanoo vs. M/S Rubykon Manufacturing Co., Kala Amb

In the result, the appeal of the Revenue is allowed

ITA 617/CHANDI/2018[2014-15]Status: DisposedITAT Chandigarh29 Oct 2018AY 2014-15

For Appellant: NoneFor Respondent: Shri Manjit Singh, Sr.DR

Section 80

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘B’,CHANDIGARH "ीमती "दवा "संह, "या"यक सद"य एवं डा. बी.आर.आर. कुमार, लेखा सद"य BEFORE: SMT. DIVA SINGH, JM & Dr. B.R.R.KUMAR, AM आयकर अपील सं./ ITA No. 617/CHD/2018 "नधा"रण वष" / A.Y : 2014-15 The DCIT, M/s Rubykon Manufacturing Co., बनाम Circle, Village –Ogli, Kala Amb, VS Parwanoo. Sirmour (HP). "थायी लेखा सं./PAN No: AAJFR0316D अपीलाथ"/Appellant ""यथ"/Respondent राज"व क" ओर से/ Revenue by : Shri Manjit Singh, Sr.DR "नधा"रती क" ओर से/Assessee by : None सुनवाई क" तार"ख/Date of Hearing : 09.10.2018 उदघोषणा क"…

M/S Japshi Chem Pharmaceuticals, Nalagarh vs. DCIT, Circle, Parwanoo

In the result, appeal of the assessee is dismissed

ITA 529/CHANDI/2018[2013-14]Status: DisposedITAT Chandigarh09 Oct 2018AY 2013-14

For Appellant: NoneFor Respondent: Smt. Chander Kanta, Sr.DR

Section 80I

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “ए” च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘A’ CHANDIGARH "ीमती "दवा "संह, "याय"क सद"य एवं डा. बी.आर.आर. कुमार, लेखा सद"य BEFORE: SMT. DIVA SINGH, JM & Dr. B.R.R.KUMAR, AM आयकर अपील सं./ ITA No. 529/CHD/2018 "नधा"रण वष" / Assessment Year : 2013-14 M/s Japshi Chem Pharmaceuticals The DCIT, बनाम Saini Majra, Nalagarh, Distt. Solan. Circle, VS Parwanoo. "थायी लेखा सं./PAN No: AAFFJ6544B अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : None राज"व क" ओर से/ Revenue by : Smt. Chander Kanta, Sr.DR सुनवाई क" तार"ख/Date of Hearing : 27.09.2018…

ITO, Nahan vs. M/S Sai Bliss Drugs & Pharmaceuticals, Paonta Sahib

In the result, appeal of the Revenue is dismissed

ITA 532/CHANDI/2018[2013-14]Status: DisposedITAT Chandigarh04 Sept 2018AY 2013-14

Bench: Ms. Diva Singh & Dr. B.R.R.Kumarassessment Year: 2013-14

For Appellant: Shri Yoginder Mittal, Addl. CITFor Respondent: None

Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCHES ‘SMD’, CHANDIGARH BEFORE MS. DIVA SINGH, JUDICIAL MEMBER AND Dr. B.R.R.KUMAR, ACCOUNTANT MEMBER Assessment Year: 2013-14 The ITO, Vs M/s Sai Bliss Drugs & Nahan. Pharmaceuticals, Village Gondpur,Paonta Sahib, Distt. Sirmour (HP). PAN : ABCFS9508C (Appellant) (Respondent) Appellant by : Shri Yoginder Mittal, Addl. CIT Respondent by : None Date of hearing : 12.07.2018 Date of Pronouncement : 04.09.2018 ORDER PER DIVA SINGH The present appeal has been filed by the assessee assailing the correctness of the order dated 08.02.2018 of CIT(A) Shimla pertaini…