CIT v. I. K. International (P) Ltd.

206 Taxmann 622High Court2012#23563 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2021.

Judgments citing CIT v. I. K. International (P) Ltd.

M/S. Swetha Health Research Private Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Circle- 6(1)(2), Bangalore

In the result, the appeal filed by the assessee is allowed

ITA 2435/BANG/2019[2016-17]Status: DisposedITAT Bangalore09 Dec 2021AY 2016-17

Bench: Shri. B.R. Baskaran & Smt. Beena Pillaiassessment Year : 2016-17

For Respondent: Shri Chythanya K.K
Section 143(1)Section 143(2)Section 143(3)Section 2Section 50

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI. B.R. BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2016-17 M/s. Swetha Realmart LLP (Successor in interest of M/s. Swetha Health The Deputy Research Pvt. Ltd.) Commissioner of No. 7, Samyakt Uttaradhi Income Tax, Mutt Road, Circle 6(1)(2), Near National College, Vs. Bangalore. Shankarapuram, Bangalore – 560 004. PAN: AAHCS9486L APPELLANT RESPONDENT : Shri Chythanya K.K., Assessee by Advocate : Smt. Priyadarshini Revenue by Besaganni, JCIT (DR) Date of Hearing : 02-11-2021 Date of Pronouncement : 09-12…

Khandelwal Laboratories P.Ltd, Mumbai vs. CIT 6, Mumbai

In the result, both the assessee’s appeals are allowed in part in terms indicated herein above

ITA 2765/MUM/2014[2009-10]Status: DisposedITAT Mumbai23 Jun 2016AY 2009-10
For Appellant: Shri Vijay MehtaFor Respondent: Shri Sanjay Bahadur
Section 115JSection 143(3)Section 14ASection 263Section 94(7)

…आयकर अपीऱीय अधिकरण “ए” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI R. C. SHARMA, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER आमकय अऩीर सं./I.T.A. No. 2765/Mum/2014 (नििाारण वषा / Assessment Year: 2009-10) CIT-6, 5th Floor, Aayakar Bhawan, Khandelwal Laboratories Pvt. Ltd. बिाम/ 49/78, D. Lad path, Chinchpokli, Mumbai Vs. Mumbai-400 033 स्थामी रेखा सं./जीआइआय सं ./PAN/GIR No. AAACK 4225 E (अऩीराथी /Appellant) (प्रत्मथी / Respondent) : अऩीराथी की ओय से / Appellant by : Shri Vijay Mehta & Shri Anuj Kisnadwalla प्रत्मथी की ओय से/Respondent by : Shri Sanjay Ba…

Khandelwal Laboratories P. Ltd, Mumbai vs. CIT 6, Mumbai

In the result, both the assessee’s appeals are allowed in part in terms indicated herein above

ITA 2702/MUM/2014[2010-11]Status: DisposedITAT Mumbai23 Jun 2016AY 2010-11
For Appellant: Shri Vijay MehtaFor Respondent: Shri Sanjay Bahadur
Section 115JSection 143(3)Section 14ASection 263Section 94(7)

…आयकर अपीऱीय अधिकरण “ए” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI R. C. SHARMA, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER आमकय अऩीर सं./I.T.A. No. 2765/Mum/2014 (नििाारण वषा / Assessment Year: 2009-10) CIT-6, 5th Floor, Aayakar Bhawan, Khandelwal Laboratories Pvt. Ltd. बिाम/ 49/78, D. Lad path, Chinchpokli, Mumbai Vs. Mumbai-400 033 स्थामी रेखा सं./जीआइआय सं ./PAN/GIR No. AAACK 4225 E (अऩीराथी /Appellant) (प्रत्मथी / Respondent) : अऩीराथी की ओय से / Appellant by : Shri Vijay Mehta & Shri Anuj Kisnadwalla प्रत्मथी की ओय से/Respondent by : Shri Sanjay Ba…

CIT v. I. K. International (P) Ltd. (206 Taxmann 622) — Cited in 3 Judgments | BharatTax