CIT v. Indus Cosmeceuticals

229 Taxmann 246High Court2015#19968 most cited
4

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

Judgments citing CIT v. Indus Cosmeceuticals

M/S J.D .Marketing Pvt Ltd, Kolkata vs. D.C.I.T Cir - 1, Kolkata.

In the result, all the appeals of revenue as well as assessee are dismissed

ITA 812/KOL/2013[2006-07]Status: DisposedITAT Kolkata10 Feb 2016AY 2006-07

Bench: Shri Mahavir Singh, Jm & Shri Waseem Ahmed, Am]

For Appellant: Shri Barun Kumar Ghosh, FCAFor Respondent: Shri Satyendra Mohan Das, JCIT
Section 143(3)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Shri Mahavir Singh, JM & Shri Waseem Ahmed, AM] I.T.A Nos.700 & 701/Kol/2013 Assessment Years: 2005-06 & 2006-07 Deputy Commissioner of Income-tax, Vs. M/s. J. D. Marketing Pvt. Ltd. Circle-1, Kolkata. (PAN: AABCJ2681E) (Appellant) (Respondent) & I.T.A Nos.811 & 812/Kol/2013 Assessment Year: 2005-06 & 2006-07 M/s. J. D. Marketing Pvt. Ltd. Vs. Deputy Commissioner of Income-tax, Circle-1, Kolkata. (Appellant) (Respondent) Date of hearing: 21.01.2016 Date of pronouncement: 10.02.2016 For the Revenue: Shri Satyendra Mohan Das, JCIT For the Assesse…

M/S J.D .Marketing Pvt Ltd, Kolkata vs. D.C.I.T Cir - 1, Kolkata.

In the result, all the appeals of revenue as well as assessee are dismissed

ITA 811/KOL/2013[2005-06]Status: DisposedITAT Kolkata10 Feb 2016AY 2005-06

Bench: Shri Mahavir Singh, Jm & Shri Waseem Ahmed, Am]

For Appellant: Shri Barun Kumar Ghosh, FCAFor Respondent: Shri Satyendra Mohan Das, JCIT
Section 143(3)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Shri Mahavir Singh, JM & Shri Waseem Ahmed, AM] I.T.A Nos.700 & 701/Kol/2013 Assessment Years: 2005-06 & 2006-07 Deputy Commissioner of Income-tax, Vs. M/s. J. D. Marketing Pvt. Ltd. Circle-1, Kolkata. (PAN: AABCJ2681E) (Appellant) (Respondent) & I.T.A Nos.811 & 812/Kol/2013 Assessment Year: 2005-06 & 2006-07 M/s. J. D. Marketing Pvt. Ltd. Vs. Deputy Commissioner of Income-tax, Circle-1, Kolkata. (Appellant) (Respondent) Date of hearing: 21.01.2016 Date of pronouncement: 10.02.2016 For the Revenue: Shri Satyendra Mohan Das, JCIT For the Assesse…

D.C.I.T Cir - 1, Kolkata. vs. M/S J.D.Marketing Pvt Ltd, Kolkata

In the result, all the appeals of revenue as well as assessee are dismissed

ITA 701/KOL/2013[2006-07]Status: DisposedITAT Kolkata10 Feb 2016AY 2006-07

Bench: Shri Mahavir Singh, Jm & Shri Waseem Ahmed, Am]

For Appellant: Shri Barun Kumar Ghosh, FCAFor Respondent: Shri Satyendra Mohan Das, JCIT
Section 143(3)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Shri Mahavir Singh, JM & Shri Waseem Ahmed, AM] I.T.A Nos.700 & 701/Kol/2013 Assessment Years: 2005-06 & 2006-07 Deputy Commissioner of Income-tax, Vs. M/s. J. D. Marketing Pvt. Ltd. Circle-1, Kolkata. (PAN: AABCJ2681E) (Appellant) (Respondent) & I.T.A Nos.811 & 812/Kol/2013 Assessment Year: 2005-06 & 2006-07 M/s. J. D. Marketing Pvt. Ltd. Vs. Deputy Commissioner of Income-tax, Circle-1, Kolkata. (Appellant) (Respondent) Date of hearing: 21.01.2016 Date of pronouncement: 10.02.2016 For the Revenue: Shri Satyendra Mohan Das, JCIT For the Assesse…

D.C.I.T Cir - 1, Kolkata. vs. M/S J.D.Marketing Pvt Ltd, Kolkata

In the result, all the appeals of revenue as well as assessee are dismissed

ITA 700/KOL/2013[2005-06]Status: DisposedITAT Kolkata10 Feb 2016AY 2005-06

Bench: Shri Mahavir Singh, Jm & Shri Waseem Ahmed, Am]

For Appellant: Shri Barun Kumar Ghosh, FCAFor Respondent: Shri Satyendra Mohan Das, JCIT
Section 143(3)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Shri Mahavir Singh, JM & Shri Waseem Ahmed, AM] I.T.A Nos.700 & 701/Kol/2013 Assessment Years: 2005-06 & 2006-07 Deputy Commissioner of Income-tax, Vs. M/s. J. D. Marketing Pvt. Ltd. Circle-1, Kolkata. (PAN: AABCJ2681E) (Appellant) (Respondent) & I.T.A Nos.811 & 812/Kol/2013 Assessment Year: 2005-06 & 2006-07 M/s. J. D. Marketing Pvt. Ltd. Vs. Deputy Commissioner of Income-tax, Circle-1, Kolkata. (Appellant) (Respondent) Date of hearing: 21.01.2016 Date of pronouncement: 10.02.2016 For the Revenue: Shri Satyendra Mohan Das, JCIT For the Assesse…

CIT v. Indus Cosmeceuticals (229 Taxmann 246) — Cited in 4 Judgments | BharatTax