CIT v. Indo Rama Synthetics Ltd.

180 Taxmann 35High Court2009#19595 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2017 to 2018.

Judgments citing CIT v. Indo Rama Synthetics Ltd.

Loot India P.Ltd, Mumbai vs. DCIT 7(3), Mumbai

In the result, all the appeals by the assessee and Revenue are partly allowed

ITA 3025/MUM/2015[2009-10]Status: DisposedITAT Mumbai18 Sept 2018AY 2009-10

Bench: Shri Shamim Yahya, Am & Shri Sandeep Gosain, Jm

For Appellant: Shri R. P. Meena & Shri Sridhar E
Section 1Section 139(5)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI SANDEEP GOSAIN, JM I.T.A. No.3025/Mum/2015 (Assessment Year: 2009-10) & I.T.A. No.2731/Mum/2016 (Assessment Year: 2010-11) & I.T.A. No.4682/Mum/2016 (Assessment Year: 2011-12) M/s. Loot (India) Private Limited Dy. CIT-7(3), 38, Maharshi Karve Marg, Mumbai Vs. Shakuntala School, New Marine Lines, Mumbai-400 020 PAN/GIR No. AAACU 6382 N (Assessee) (Revenue) : & I.T.A. No.5030/Mum/2016 (Assessment Year: 2011-12) Dy. CIT-7(3), M/s. Loot (India) Private Limited Vs. Mumbai Mumbai-400 020 PAN/GIR No. AAACU 6382 N (Revenue) : (As…

Commissioner of Income Tax vs. M/S International Tractors Ltd

ITA/1082/2005HC Delhi20 Jul 2017

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

Section 147Section 260ASection 80

…________________________________________________________________________________ ITA Nos.1082/2005; 690/2008; ITA 225/2009; 1189/2009 & 251/2010 Page 1 of 45 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 1082/2005 Reserved on: 4th May, 2017 Decision on: July 20, 2017 COMMISSIONER OF INCOME TAX .....Appellant Through: Mr. Ashok Manchanda, Senior Standing Counsel and Mr. Raghvendra Singh, Junior Standing Counsel versus INTERNATIONAL TRACTORS LTD. .....Respondent Through: Mr. Ajay Vohra, Senior Advocate wi…

Commissioner of Income Tax Delhi IV vs. International Tractors Ltd

ITA/690/2008HC Delhi20 Jul 2017

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

Section 147Section 260ASection 80

…________________________________________________________________________________ ITA Nos.1082/2005; 690/2008; ITA 225/2009; 1189/2009 & 251/2010 Page 1 of 45 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 1082/2005 Reserved on: 4th May, 2017 Decision on: July 20, 2017 COMMISSIONER OF INCOME TAX .....Appellant Through: Mr. Ashok Manchanda, Senior Standing Counsel and Mr. Raghvendra Singh, Junior Standing Counsel versus INTERNATIONAL TRACTORS LTD. .....Respondent Through: Mr. Ajay Vohra, Senior Advocate wi…

Commissioner of Income Tax (Ltu) vs. International Tractors Limited

ITA/1189/2009HC Delhi20 Jul 2017

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

Section 147Section 260ASection 80

…________________________________________________________________________________ ITA Nos.1082/2005; 690/2008; ITA 225/2009; 1189/2009 & 251/2010 Page 1 of 45 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 1082/2005 Reserved on: 4th May, 2017 Decision on: July 20, 2017 COMMISSIONER OF INCOME TAX .....Appellant Through: Mr. Ashok Manchanda, Senior Standing Counsel and Mr. Raghvendra Singh, Junior Standing Counsel versus INTERNATIONAL TRACTORS LTD. .....Respondent Through: Mr. Ajay Vohra, Senior Advocate wi…

CIT v. Indo Rama Synthetics Ltd. (180 Taxmann 35) — Cited in 4 Judgments | BharatTax