CIT v. Harshwardhan Chemicals

159 Taxmann 394Reported decision#22852 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2016 to 2018.

Judgments citing CIT v. Harshwardhan Chemicals

M/S. Narmada Malwa Gramin Bank, Indore vs. The ACIT-3(1), Indore

In the result, appeal of the assessee is allowed

ITA 95/IND/2016[2008-09]Status: DisposedITAT Indore03 May 2018AY 2008-09

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year : 2008-09 Acit- 3(1) M/S. Narmada Malwa Gramin Indore Bank, बनाम/ 201, Arcade Silver, 56 Shops, New Vs. Palasia, Indore (M.P.) (Revenue ) (Respondent) P.A. No. Aaccn2847F Assessment Year: 2008-09

Section 143(3)Section 271(1)(c)Section 36(1)Section 36(1)(vii)Section 36(1)(viia)

…ts in support of the above claim. i. Cement marketing Co. v/s ACST 124 15 (Hon'ble Supreme Court) ii. CIT vs Reliance petrochemicals 322 ITR 158 iii. CIT vs. SPK Steels 270 ITR 156 (MP) iv. CIT vs. Harshwardhan Chemicals 259 ITR 212 (Raj) v. CIT vs. HM Udhyog 159 Taxmann 394 vi. CIT vs. Kevin Process Technologies 40 Taxmann.com 249 (Guj) vii. CIT vs. Pathankur Primary Co-op. Bank 40 Taxmann.com 283(Pun) viii. ACIT vs. Indore Premier Cooperative Bank in ITA No.71/2015 dated 06.10.2015 5.5 From the record it is seen that the claim of the appellant u/s 36(1)(vii(a) was disallowed following the line of argument taken…

The ACIT-3(1), Indore vs. M/S. Narmada Malwa Gramin Bank, Indore

In the result, appeal of the assessee is allowed

ITA 81/IND/2016[2008-09]Status: DisposedITAT Indore03 May 2018AY 2008-09

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year : 2008-09 Acit- 3(1) M/S. Narmada Malwa Gramin Indore Bank, बनाम/ 201, Arcade Silver, 56 Shops, New Vs. Palasia, Indore (M.P.) (Revenue ) (Respondent) P.A. No. Aaccn2847F Assessment Year: 2008-09

Section 143(3)Section 271(1)(c)Section 36(1)Section 36(1)(vii)Section 36(1)(viia)

…ts in support of the above claim. i. Cement marketing Co. v/s ACST 124 15 (Hon'ble Supreme Court) ii. CIT vs Reliance petrochemicals 322 ITR 158 iii. CIT vs. SPK Steels 270 ITR 156 (MP) iv. CIT vs. Harshwardhan Chemicals 259 ITR 212 (Raj) v. CIT vs. HM Udhyog 159 Taxmann 394 vi. CIT vs. Kevin Process Technologies 40 Taxmann.com 249 (Guj) vii. CIT vs. Pathankur Primary Co-op. Bank 40 Taxmann.com 283(Pun) viii. ACIT vs. Indore Premier Cooperative Bank in ITA No.71/2015 dated 06.10.2015 5.5 From the record it is seen that the claim of the appellant u/s 36(1)(vii(a) was disallowed following the line of argument taken…

DCIT, New Delhi vs. M/S Reach Interactive Com. Pvt. Ltd., New Delhi

In the result, revenue’s appeal is dismissed

ITA 3469/DEL/2011[2001-02]Status: DisposedITAT Delhi10 May 2016AY 2001-02

Bench: Shri S.V. Mehrotra : & Shri C.M. Garg:Asstt. Yr: 2001-02 Dcit, Circle 15(1), Vs. Reach Interactive Com. Pvt. Ltd., New Delhi. 7, Local Shopping Centre, Panchsheel Park, New Delhi. Pan: Aabcr 9137 R ( Appellant ) (Respondent) Appellant By : Ms. Kesong Y. Sherpa Sr. Dr Assessee By : None Date Of Hearing : 05/05/2016. Date Of Order : 10/05/2016. O R D E R Per S.V. Mehrotra, A.M:

For Appellant: Ms. Kesong Y. Sherpa Sr. DR
Section 143(3)Section 263Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F” NEW DELHI BEFORE SHRI S.V. MEHROTRA : ACCOUNTANT MEMBER AND SHRI C.M. GARG: JUDICIAL MEMBER Asstt. Yr: 2001-02 DCIT, Circle 15(1), Vs. Reach Interactive Com. Pvt. Ltd., New Delhi. 7, Local Shopping Centre, Panchsheel Park, New Delhi. PAN: AABCR 9137 R ( Appellant ) (Respondent) Appellant by : Ms. Kesong Y. Sherpa Sr. DR Assessee by : None Date of hearing : 05/05/2016. Date of order : 10/05/2016. O R D E R PER S.V. MEHROTRA, A.M: This is revenue’s appeal assailing the order dated 8.4.2011, passed by the ld. CIT(A)-XVIII, New Delhi in appeal no. 22/10-11, for A.…

CIT v. Harshwardhan Chemicals (159 Taxmann 394) — Cited in 3 Judgments | BharatTax