CIT v. Howrah & Co. Pvt. Ltd.

44 Taxmann 409High Court1989#20867 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2019.

Judgments citing CIT v. Howrah & Co. Pvt. Ltd.

DCIT 5(1), Mumbai vs. Air India Ltd, Mumbai

In the result, the appeal of assessee is allowed and that of the Revenue is dismissed

ITA 3136/MUM/2014[2009-10]Status: DisposedITAT Mumbai08 Aug 2019AY 2009-10

Bench: Sri Mahavir Singh, Jm & Sri Manoj Kumar Aggarwal, Am

For Appellant: Shri D.J. Shukla, ARFor Respondent: Shri N.S. Jangpangi, DR
Section 143(3)

…आयकर अपीलीय अधिकरण “B” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI श्री महावीर ससिंह, न्याययक सदस्य एविं श्री मनोज कुमार अग्रवाल, लेखा सदस्य के समक्ष । BEFORE SRI MAHAVIR SINGH, JM AND SRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सुं./ ITA No. 3383/Mum/2014 (यनर्ाारण वर्ा / Assessment Year 2009-10) Air India Ltd. The Addl. Commissioner of (formerly known as National Income Tax, Range 5(1) Aviation Co. of India Ltd.) Mumbai Vs. Finance Bldg, Old Airport, Kalina Santcruz (E), Mumbai-400 029 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) .. स्र्थायी लेखा सुं./PAN No. AACN6194P आयकर अपील…

National Aviation Co of India Ltd ( Air India Ltd), Mumbai vs. DCIT 5(2)

In the result, the appeal of Revenue is dismissed & the appeal assessee is partly allowed

ITA 2182/MUM/2012[2008-09]Status: DisposedITAT Mumbai19 Jul 2019AY 2008-09

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am Aayakr Apila Sam./ Ita No. 2182/Mum/2012 (Inaqa-Arna Baya- / Assessment Year 2008-09) Air India Ltd., Dy. Commissioner Of (Formerly Known As National Income Tax-5(2), Mumbai Aviation Co. Of India Ltd.,) Vs. Director Finance, Old Airport, Kalina, Santacruz (East), Mumbai .. (Apilaaqai- / Appellant) (P`%Yaqaai- / Respondent) स्थायी लेखा िं./Pan No. Aaccn6194P

For Appellant: S/shri Shri D.J. Shukla &For Respondent: Shri M. Dayasagar, CIT DR
Section 143(3)Section 37

…आयकर अपीलीय अधिकरण “B” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI श्री महावीर स िंह, न्याययक दस्य एविं श्री राजेश कुमार लेखा दस्य के मक्ष । BEFORE SRI MAHAVIR SINGH, JM AND SRI RAJESH KUMAR, AM Aayakr ApIla saM./ ITA No. 2182/Mum/2012 (inaQa-arNa baYa- / Assessment Year 2008-09) Air India Ltd., Dy. Commissioner of (Formerly known as National Income Tax-5(2), Mumbai Aviation Co. of India Ltd.,) Vs. Director Finance, Old Airport, Kalina, Santacruz (East), Mumbai .. (ApIlaaqaI- / Appellant) (p`%yaqaaI- / Respondent) स्थायी लेखा िं./PAN No. AACCN6194P Aayakr ApIla saM./ ITA No. 1423/…

DCIT 5(2), Mumbai vs. National Aviation Company of India Ltd ( Formelry Known As Air India Ltd), Mumbai

In the result, the appeal of Revenue is dismissed & the appeal assessee is partly allowed

ITA 1423/MUM/2012[2008-09]Status: DisposedITAT Mumbai19 Jul 2019AY 2008-09

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am Aayakr Apila Sam./ Ita No. 2182/Mum/2012 (Inaqa-Arna Baya- / Assessment Year 2008-09) Air India Ltd., Dy. Commissioner Of (Formerly Known As National Income Tax-5(2), Mumbai Aviation Co. Of India Ltd.,) Vs. Director Finance, Old Airport, Kalina, Santacruz (East), Mumbai .. (Apilaaqai- / Appellant) (P`%Yaqaai- / Respondent) स्थायी लेखा िं./Pan No. Aaccn6194P

For Appellant: S/shri Shri D.J. Shukla &For Respondent: Shri M. Dayasagar, CIT DR
Section 143(3)Section 37

…आयकर अपीलीय अधिकरण “B” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI श्री महावीर स िंह, न्याययक दस्य एविं श्री राजेश कुमार लेखा दस्य के मक्ष । BEFORE SRI MAHAVIR SINGH, JM AND SRI RAJESH KUMAR, AM Aayakr ApIla saM./ ITA No. 2182/Mum/2012 (inaQa-arNa baYa- / Assessment Year 2008-09) Air India Ltd., Dy. Commissioner of (Formerly known as National Income Tax-5(2), Mumbai Aviation Co. of India Ltd.,) Vs. Director Finance, Old Airport, Kalina, Santacruz (East), Mumbai .. (ApIlaaqaI- / Appellant) (p`%yaqaaI- / Respondent) स्थायी लेखा िं./PAN No. AACCN6194P Aayakr ApIla saM./ ITA No. 1423/…

DCIT, Circle-6, Kolkata vs. West Bengal Industrial Development Corporation Ltd., Kolkata

In the result, the appeals being ITA Nos

ITA 1376/KOL/2009[2002-03]Status: DisposedITAT Kolkata16 Dec 2015AY 2002-03

Bench: Shri P.M. Jagtap & Shri S.S. Viswanethra Ravi

Section 143(3)Section 254

…I.T.A. Nos. 1376, 1377, 1582 & 1531/KOL./2009 Assessment years: 2002-03, 2003-04, 2005-06 & 2005-06 & Assessment Year: 2006-2007 Page 1 of 20 IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA ‘B’ BENCH, KOLKATA Before Shri P.M. Jagtap, Accountant Member and Shri S.S. Viswanethra Ravi, Judicial Member I.T.A. Nos. 1376, 1377, 1582/KOL/2009 Assessment Years: 2002-2003, 2003-2004, 2005-2006 Deputy Commissioner of Income Tax,..............................................Appellant Circle-6, Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700 069 -Vs.- West Bengal Industrial Development Corporation Limited,.…

CIT v. Howrah & Co. Pvt. Ltd. (44 Taxmann 409) — Cited in 4 Judgments | BharatTax