CIT v. Consolidated Photo & Finvest Ltd.

211 Taxmann 184High Court2012#11312 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2018.

Judgments citing CIT v. Consolidated Photo & Finvest Ltd.

SIARA ENGINEERING PVT. LTD.,,PUNE vs. ADDITIONAL COMMISSIONER OF INCOME-TAX,,

In the result, the appeal of the assessee is allowed

ITA 1102/PUN/2016[2010-11]Status: DisposedITAT Pune01 Aug 2018AY 2010-11

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.1101 & 1102/Pun/2016 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2009-10 & 2010-11 वष"

For Appellant: Shri Sharad ShahFor Respondent: Shri Mukesh Jha
Section 14ASection 80I

…पुणे "यायपीठ "यायपीठ "यायपीठ “बी "यायपीठ पुणे म"म"म"म" आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, पुणे अिधकरण पुणे पुणे बी बी” पुणे बी पुणे पुणे IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE "ी "ी डी "ी "ी डी. क"णाकरा क"णाकरा क"णाकरा राव क"णाकरा लेखा सद"य सद"य सद"य सद"य डी डी राव राव , लेखा राव लेखा लेखा एवं "ी "ी "ी िवकास "ी िवकास अव"थी अव"थी अव"थी, "याियक अव"थी "याियक "याियक सद"य "याियक सद"य सद"य केकेकेके सम" सद"य सम" सम" सम" एवं एवं एवं िवकास िवकास BEFORE SHRI D.KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / ITA Nos.1101 & 110…

TATA GLOBAL BEVERAGE LIMITED,KOLKATA vs. ACIT, CIR-4, KOLKATA, KOLKATA

In the result ITA No.1869/Kol/2014 is allowed

ITA 1870/KOL/2014[2009-2010]Status: DisposedITAT Kolkata13 Dec 2017AY 2009-2010

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Dr.Arjun Lal Saini, Am ]

For Appellant: Shri Kanchun Kaushal, FCA & Shri Piyush Chawla, FCAFor Respondent: Shri S.Dasgupta, Addl. CIT(DR)
Section 115Section 115W

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH ‘B’ KOLKATA [Before Hon’ble Shri N.V.Vasudevan, JM & Dr.Arjun Lal Saini, AM ] ITA No.1866 /Kol/2014 Assessment Year : 2006-07 Tata Global Beverages Ltd. -Versus- A.C.I.T., Circle-4, Kolkata Kolkata (PAN:AABCT 0602 K) (Appellant) (Respondent) Assessment Year : 2007-08 Tata Global Beverages Ltd. -Versus- D.C.I.T., Circle-4, Kolkata Kolkata (PAN:AABCT 0602 K) (Appellant) (Respondent) ITA No.1868 /Kol/2014 Assessment Year : 2008-09 Tata Global Beverages Ltd. -Versus- Addl.C.I.T., Circle-4, Kolkata Kolkata (PAN:AABCT 0602 K) (Appellant) (Respondent) ITA No.1869 /Kol/2…

TATA GLOBAL BEVERAGE LIMITED,KOLKATA vs. ACIT, CIR-4, KOLKATA, KOLKATA

In the result ITA No.1869/Kol/2014 is allowed

ITA 1869/KOL/2014[2009-2010]Status: DisposedITAT Kolkata13 Dec 2017AY 2009-2010

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Dr.Arjun Lal Saini, Am ]

For Appellant: Shri Kanchun Kaushal, FCA & Shri Piyush Chawla, FCAFor Respondent: Shri S.Dasgupta, Addl. CIT(DR)
Section 115Section 115W

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH ‘B’ KOLKATA [Before Hon’ble Shri N.V.Vasudevan, JM & Dr.Arjun Lal Saini, AM ] ITA No.1866 /Kol/2014 Assessment Year : 2006-07 Tata Global Beverages Ltd. -Versus- A.C.I.T., Circle-4, Kolkata Kolkata (PAN:AABCT 0602 K) (Appellant) (Respondent) Assessment Year : 2007-08 Tata Global Beverages Ltd. -Versus- D.C.I.T., Circle-4, Kolkata Kolkata (PAN:AABCT 0602 K) (Appellant) (Respondent) ITA No.1868 /Kol/2014 Assessment Year : 2008-09 Tata Global Beverages Ltd. -Versus- Addl.C.I.T., Circle-4, Kolkata Kolkata (PAN:AABCT 0602 K) (Appellant) (Respondent) ITA No.1869 /Kol/2…

TATA GLOBAL BEVERAGE LIMITED,KOLKATA vs. ACIT, CIR-4, KOLKATA, KOLKATA

In the result ITA No.1869/Kol/2014 is allowed

ITA 1868/KOL/2014[2007-2008]Status: DisposedITAT Kolkata13 Dec 2017AY 2007-2008

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Dr.Arjun Lal Saini, Am ]

For Appellant: Shri Kanchun Kaushal, FCA & Shri Piyush Chawla, FCAFor Respondent: Shri S.Dasgupta, Addl. CIT(DR)
Section 115Section 115W

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH ‘B’ KOLKATA [Before Hon’ble Shri N.V.Vasudevan, JM & Dr.Arjun Lal Saini, AM ] ITA No.1866 /Kol/2014 Assessment Year : 2006-07 Tata Global Beverages Ltd. -Versus- A.C.I.T., Circle-4, Kolkata Kolkata (PAN:AABCT 0602 K) (Appellant) (Respondent) Assessment Year : 2007-08 Tata Global Beverages Ltd. -Versus- D.C.I.T., Circle-4, Kolkata Kolkata (PAN:AABCT 0602 K) (Appellant) (Respondent) ITA No.1868 /Kol/2014 Assessment Year : 2008-09 Tata Global Beverages Ltd. -Versus- Addl.C.I.T., Circle-4, Kolkata Kolkata (PAN:AABCT 0602 K) (Appellant) (Respondent) ITA No.1869 /Kol/2…

TATA GLOBAL BEVERAGE LIMITED,KOLKATA vs. ACIT, CIR-4, KOLKATA, KOLKATA

In the result ITA No.1869/Kol/2014 is allowed

ITA 1867/KOL/2014[2007-2008]Status: DisposedITAT Kolkata13 Dec 2017AY 2007-2008

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Dr.Arjun Lal Saini, Am ]

For Appellant: Shri Kanchun Kaushal, FCA & Shri Piyush Chawla, FCAFor Respondent: Shri S.Dasgupta, Addl. CIT(DR)
Section 115Section 115W

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH ‘B’ KOLKATA [Before Hon’ble Shri N.V.Vasudevan, JM & Dr.Arjun Lal Saini, AM ] ITA No.1866 /Kol/2014 Assessment Year : 2006-07 Tata Global Beverages Ltd. -Versus- A.C.I.T., Circle-4, Kolkata Kolkata (PAN:AABCT 0602 K) (Appellant) (Respondent) Assessment Year : 2007-08 Tata Global Beverages Ltd. -Versus- D.C.I.T., Circle-4, Kolkata Kolkata (PAN:AABCT 0602 K) (Appellant) (Respondent) ITA No.1868 /Kol/2014 Assessment Year : 2008-09 Tata Global Beverages Ltd. -Versus- Addl.C.I.T., Circle-4, Kolkata Kolkata (PAN:AABCT 0602 K) (Appellant) (Respondent) ITA No.1869 /Kol/2…

TATA GLOBAL BEVERAGE LIMITED,KOLKATA vs. ACIT, CIR-4, KOLKATA, KOLKATA

In the result ITA No.1869/Kol/2014 is allowed

ITA 1866/KOL/2014[2006-2007]Status: DisposedITAT Kolkata13 Dec 2017AY 2006-2007

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Dr.Arjun Lal Saini, Am ]

For Appellant: Shri Kanchun Kaushal, FCA & Shri Piyush Chawla, FCAFor Respondent: Shri S.Dasgupta, Addl. CIT(DR)
Section 115Section 115W

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH ‘B’ KOLKATA [Before Hon’ble Shri N.V.Vasudevan, JM & Dr.Arjun Lal Saini, AM ] ITA No.1866 /Kol/2014 Assessment Year : 2006-07 Tata Global Beverages Ltd. -Versus- A.C.I.T., Circle-4, Kolkata Kolkata (PAN:AABCT 0602 K) (Appellant) (Respondent) Assessment Year : 2007-08 Tata Global Beverages Ltd. -Versus- D.C.I.T., Circle-4, Kolkata Kolkata (PAN:AABCT 0602 K) (Appellant) (Respondent) ITA No.1868 /Kol/2014 Assessment Year : 2008-09 Tata Global Beverages Ltd. -Versus- Addl.C.I.T., Circle-4, Kolkata Kolkata (PAN:AABCT 0602 K) (Appellant) (Respondent) ITA No.1869 /Kol/2…

DCIT, NEW DELHI vs. M/S. RDS PROJECTS LTD., NEW DELHI

In the result, the appeal of the department is dismissed

ITA 1182/DEL/2016[2012-13]Status: DisposedITAT Delhi26 Sept 2017AY 2012-13

Bench: Sh. N. K. Saini, Am & Sh. K. N. Chary, Jm Ita No. 1182/Del/2016 : Asstt. Year : 2012-13 Dy. Commissioner Of Income Vs M/S Rds Projects Ltd., Tax, Circle-21(2), 427, Somdutt Chambers-Ii, 9, Bhikaji New Delhi Cama Palace, New Delhi-110066 (Appellant) (Respondent) Pan No. Aaacr4761J Assessee By : None Revenue By : Sh. S. P. Gupta, Sr. Dr Date Of Hearing : 14.09.2017 Date Of Pronouncement : 26.09.2017 Order Per N. K. Saini, Am: This Is An Appeal By The Department Against The Order Dated 14.12.2015 Of Ld. Cit(A)-7, New Delhi.

For Appellant: NoneFor Respondent: Sh. S. P. Gupta, Sr. DR
Section 143(1)Section 14A

…THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. N. K. Saini, AM and Sh. K. N. Chary, JM ITA No. 1182/Del/2016 : Asstt. Year : 2012-13 Dy. Commissioner of Income Vs M/s RDS Projects Ltd., Tax, Circle-21(2), 427, Somdutt Chambers-II, 9, Bhikaji New Delhi Cama Palace, New Delhi-110066 (APPELLANT) (RESPONDENT) PAN No. AAACR4761J Assessee by : None Revenue by : Sh. S. P. Gupta, Sr. DR Date of Hearing : 14.09.2017 Date of Pronouncement : 26.09.2017 ORDER Per N. K. Saini, AM: This is an appeal by the department against the order dated 14.12.2015 of ld. CIT(A)-7, New Delhi. 2. The only effec…

HCC REAL ESTATE LTD,MUMBAI vs. DCIT 10(3), MUMBAI

In the result, appeal of the assessee is partly allowed

ITA 2209/MUM/2015[2010-11]Status: DisposedITAT Mumbai21 Apr 2017AY 2010-11

Bench: Shri G.S. Pannu & Shri Ram Lal Negi: (A.Y : 2010-11)

For Appellant: Shri Vikrant Rajopadhye/For Respondent: Ms. Aarju Garodia
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER : (A.Y : 2010-11) M/s. HCC Real Estate Ltd. Vs. DCIT-10(3), Mumbai Hincon House, 11th floor, (Respondent) 274 Park, Lal Bahadur Shastri Marg, Vikhroli (W), Mumbai 400 083. PAN : AABCH6060P (Appellant) Appellant by : Shri Vikrant Rajopadhye/ Shri Arun Maheswari Respondent by : Ms. Aarju Garodia Date of Hearing : 21/01/2017 Date of Pronouncement : 21/04/2017 O R D E R PER G.S. PANNU, AM : The captioned appeal by the assessee is directed against the order of the CIT(…

D.C.I.T., CIRCLE-12, KOLKATA, KOLKATA vs. M/S VINAYAK DEALERD PVT. LTD., KOLKATA

In the result, Revenue’s appeal stands allowed for statistical purpose

ITA 2671/KOL/2013[2009-2010]Status: DisposedITAT Kolkata17 Mar 2017AY 2009-2010

Bench: Hon’Ble Shri A.T.Varkey & Shri Waseem Ahmed

Section 10(34)Section 143(3)Section 14ASection 14A(2)

…ITA No.2671/Kol/2013-M/s. Vinayak Dealers Pvt. Ltd. A.Y.2009-10 1 IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Hon’ble Shri A.T.Varkey, Judicial Member and Shri Waseem Ahmed, Accountant Member I.T.A. No.2671/Kol/2013 Assessment Year : 2009-10 V/s. M/s. Vinayak Dealers Pvt. Ltd. D.C.I.T., Circle-12, P-7, Chowringhee Square, 5A, Clive Ghat Street, 4th Floor, Kolkata-700001. Aayakar Bhawan, 7th Floor,Kolkata-700069. PAN:AAACV 9573 C .. अपीलाथ" /Appellant ""यथ"/Respondent Shri M.K.Chanda, JCIT,Sr.DR अपीलाथ" क" ओर से/By Appellant Shri Anil Kochar, Advocate ""यथ" क" ओर से/By Respondent 25.…

CIT v. Consolidated Photo & Finvest Ltd. (211 Taxmann 184) — Cited in 9 Judgments | BharatTax