CIT v. Compaq Electric Limited

204 Taxmann 58High Court2012#23549 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2021 to 2022.

Judgments citing CIT v. Compaq Electric Limited

Income Tax Officer, Ward- 4(1)(2), Bengaluru vs. M/S. Kaptronics Private Limited, Bengaluru

In the result, the appeal by the revenue is dismissed

ITA 1864/BANG/2019[2014-15]Status: DisposedITAT Bangalore07 Apr 2022AY 2014-15

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2014-15

For Appellant: Shri Priyadarshi Mishra, CIT(DR)(ITAT), BengaluruFor Respondent: Shri S.V. Ravishankar, Advocate

Section 143(2)Section 143(3)Section 28Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment year: 2014-15 The Income Tax Officer, Vs. M/s. Kaptronics Pvt. Ltd., Ward 4(1)(2), No.165/4, C.K. Palya, Bengaluru. Bannerghatta Road, Bengaluru – 560 083. PAN: AABCK 1953C APPELLANT RESPONDENT Appellant by : Shri Priyadarshi Mishra, CIT(DR)(ITAT), Bengaluru. Respondent by : Shri S.V. Ravishankar, Advocate Date of hearing : 16.03.2022 Date of Pronouncement : 07.04.2022 O R D E R Per Chandra Poojari, Accountant Member This appeal by the revenue is against…

M/S I G Petrochemical Limited, Bangalore vs. Deputy Commissioner of Income Tax Circle-3(1)(1), Bangalore

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 1317/BANG/2018[2006-07]Status: DisposedITAT Bangalore21 Jan 2022AY 2006-07

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariassessment Year: 2006-07

For Appellant: Shri S. Parthasarathi, A.RFor Respondent: Shri Pradeep Kumar, D.R

Section 143(3)Section 2Section 2(24)(vd)Section 263Section 28Section 41(1)

…ITA No.1317/Bang/2018 M/s. I.G. Petrochemicals Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Assessment Year: 2006-07 M/s. I.G. Petrochemicals Ltd. D-4, Jyothi Complex Deputy Commissioner of 134/1, Infantry Road Income-tax Vs. Bengaluru 560 001 Circle-3(1)(1) Bengaluru PAN NO : AAACI4115R APPELLANT RESPONDENT Appellant by : Shri S. Parthasarathi, A.R. Respondent by : Shri Pradeep Kumar, D.R. Date of Hearing : 10.01.2022 Date of Pronouncement : 21.01.2022 O R D E R PER CHANDRA POOJARI, ACCOU…

R.Srinivasan, Chennai vs. DCIT Central Circle 1, Coimbatore

In the result, appeal filed by assessee is partly allowed

ITA 1466/CHNY/2018[1996-97]Status: DisposedITAT Chennai25 Feb 2021AY 1996-97

Bench: Shri V.Durga Rao & Shri G. Manjunathaआयकर अपीलसं./I.T.A.No.1466/Chny/2018 ("नधा"रणवष" / Assessment Year: 1996-97) Mr.R.Srinivasan Vs The Deputy Commissioner Of 103, Ashok Nagar Main Road Income Tax, Kodambakkam, Corporate Circle-I(2) Chennai-600 024. Chennai. Pan : Aaips 8386H (अपीलाथ"/Appellant) (""यथ"/Respondent)

Section 132

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘B’ BENCH, CHENNAI "ी वी.दुगा" राव, "या"यक सद"य एवं "ी जी.मंजुनाथ, लेखा सद"य के सम% BEFORE SHRI V.DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपीलसं./I.T.A.No.1466/Chny/2018 ("नधा"रणवष" / Assessment Year: 1996-97) Mr.R.Srinivasan Vs The Deputy Commissioner of 103, Ashok Nagar Main Road Income Tax, Kodambakkam, Corporate Circle-I(2) Chennai-600 024. Chennai. PAN : AAIPS 8386H (अपीलाथ"/Appellant) (""यथ"/Respondent) CORRIGENDUM In the Tribunal’s order dated 25th February, 2021, in ITA No. 1466/Chny/2018, R…