CIT v. K.F. Bioplant (P) Ltd., (Bom)

233 Taxmann 74Reported decision#11326 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2021.

Judgments citing CIT v. K.F. Bioplant (P) Ltd., (Bom)

Usha Bai, Hyderabad vs. Income Tax Officer, Ward-7(2), Hyderabad

In the result, all the appeals under consideration are treated as allowed for statistical purposes in above terms

ITA 594/HYD/2020[2011-12]Status: DisposedITAT Hyderabad14 Dec 2021AY 2011-12

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri A.V. Raghuram for Shri K.C. DevdasFor Respondent: Smt. Matta Padma
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B ”: HYDERABAD (THROUGH VIRTUAL CONFERENCE) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Sl. ITA No. AY Appellant Respondent No. 1 594/H/2020 2011-12 Usha Bai, Income-tax Hyderabad. Officer, PAN–AAOPU837IN Ward – 7(2), Hyderabad. Assessee by: Shri A.V. Raghuram for Shri K.C. Devdas Revenue by: Smt. Matta Padma Date of hearing: 09/12/2021 Date of pronouncement: 14/12/2021 O R D E R PER L.P. SAHU, A.M.: This appeal is filed by the assessee is directed against CIT(A) - 3 Hyderabad’s order dated 07/08/2020 fo…

Usha Bai, Hyderabad vs. Income Tax Officer, Ward7(2), Hyderabad

In the result, all the appeals under consideration are treated as allowed for statistical purposes in above terms

ITA 742/HYD/2020[20009-10]Status: DisposedITAT Hyderabad08 Sept 2021

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri K.C. DevdasFor Respondent: Smt. N. Swapna
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”: HYDERABAD (THROUGH VIRTUAL CONFERENCE) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Sl. ITA No. AY Appellant Respondent No. 1 & 2197 & 2009-10 Rajan Singh, Income-tax 2 2198/H/2018 & Hyderabad. Officer, 2011-12 PAN – ASTPS Ward – 7(2), 2275G Hyderabad. 3 617/H/2020 2009-10 Madhu Mathi, -do- Hyderabad. PAN–DBYPM 9808L 4 742/H/2020 2009-10 Usha Bai, -do- Hyderabad. PAN–AAOPU837IN Assessee by: Shri K.C. Devdas Revenue by: Smt. N. Swapna Date of hearing: 07/09/2021 Date of pronouncement: 08/09/2021 O R D…

Madhu Mathi, Hyderabad vs. Income Tax Officer, Ward-7(2), Hyderabad

In the result, all the appeals under consideration are treated as allowed for statistical purposes in above terms

ITA 617/HYD/2020[2009-10]Status: DisposedITAT Hyderabad08 Sept 2021AY 2009-10

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri K.C. DevdasFor Respondent: Smt. N. Swapna
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”: HYDERABAD (THROUGH VIRTUAL CONFERENCE) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Sl. ITA No. AY Appellant Respondent No. 1 & 2197 & 2009-10 Rajan Singh, Income-tax 2 2198/H/2018 & Hyderabad. Officer, 2011-12 PAN – ASTPS Ward – 7(2), 2275G Hyderabad. 3 617/H/2020 2009-10 Madhu Mathi, -do- Hyderabad. PAN–DBYPM 9808L 4 742/H/2020 2009-10 Usha Bai, -do- Hyderabad. PAN–AAOPU837IN Assessee by: Shri K.C. Devdas Revenue by: Smt. N. Swapna Date of hearing: 07/09/2021 Date of pronouncement: 08/09/2021 O R D…

Rajan Singh, Hyderabad vs. Income Tax Officer, Ward-7(2), Hyderabad

In the result, all the appeals under consideration are treated as allowed for statistical purposes in above terms

ITA 2198/HYD/2018[2011-12]Status: DisposedITAT Hyderabad08 Sept 2021AY 2011-12

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri K.C. DevdasFor Respondent: Smt. N. Swapna
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”: HYDERABAD (THROUGH VIRTUAL CONFERENCE) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Sl. ITA No. AY Appellant Respondent No. 1 & 2197 & 2009-10 Rajan Singh, Income-tax 2 2198/H/2018 & Hyderabad. Officer, 2011-12 PAN – ASTPS Ward – 7(2), 2275G Hyderabad. 3 617/H/2020 2009-10 Madhu Mathi, -do- Hyderabad. PAN–DBYPM 9808L 4 742/H/2020 2009-10 Usha Bai, -do- Hyderabad. PAN–AAOPU837IN Assessee by: Shri K.C. Devdas Revenue by: Smt. N. Swapna Date of hearing: 07/09/2021 Date of pronouncement: 08/09/2021 O R D…

Rajan Singh, Hyderabad vs. Income Tax Officer, Ward-7(2), Hyderabad

In the result, all the appeals under consideration are treated as allowed for statistical purposes in above terms

ITA 2197/HYD/2018[2009-10]Status: DisposedITAT Hyderabad08 Sept 2021AY 2009-10

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri K.C. DevdasFor Respondent: Smt. N. Swapna
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”: HYDERABAD (THROUGH VIRTUAL CONFERENCE) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Sl. ITA No. AY Appellant Respondent No. 1 & 2197 & 2009-10 Rajan Singh, Income-tax 2 2198/H/2018 & Hyderabad. Officer, 2011-12 PAN – ASTPS Ward – 7(2), 2275G Hyderabad. 3 617/H/2020 2009-10 Madhu Mathi, -do- Hyderabad. PAN–DBYPM 9808L 4 742/H/2020 2009-10 Usha Bai, -do- Hyderabad. PAN–AAOPU837IN Assessee by: Shri K.C. Devdas Revenue by: Smt. N. Swapna Date of hearing: 07/09/2021 Date of pronouncement: 08/09/2021 O R D…

M Ilaiah and Company, Hanamkonda vs. Asst. Commissioner of Income Tax, Circle-1, Warangal

In the result, assessees appeals are allowed for statistical purposes in above terms

ITA 1533/HYD/2019[2014-15]Status: DisposedITAT Hyderabad07 Apr 2021AY 2014-15

Bench: Shri Satbeer Singh Godara & Laxmi Prasad Sahuassessment Year: 2008-09 Manda Ilaiah (Huf), Vs. Asst. Commissioner Of Hanamkonda. Income-Tax, Circle – 1, Pan – Aachm 9377A Warangal (Appellant) (Respondent)

For Appellant: Shri A.V. RaghuramFor Respondent: Shri Rohit Mujumdar
Section 221Section 221(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”: HYDERABAD (THROUGH VIRTUAL CONFERENCE) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER and LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year: 2008-09 Manda Ilaiah (HUF), Vs. Asst. Commissioner of Hanamkonda. Income-tax, Circle – 1, PAN – AACHM 9377A Warangal (Appellant) (Respondent) ITA Nos. 1532 & 1533/H/2019 Assessment Year: 2011-12 & 2012-13 M.Ilaiah and Company, Vs. Asst. Commissioner of Hanamkonda. Income-tax, Circle – 1, PAN – AAPFM 1427L Warangal (Appellant) (Respondent) Assessee by: Shri A.V. Raghuram Revenue by: Shri Rohit Mujumdar Date of…

M Ilaiah and Company, Hanamkonda vs. Asst. Commissioner of Income Tax, Circle-1, Warangal

In the result, assessees appeals are allowed for statistical purposes in above terms

ITA 1532/HYD/2019[2011-12]Status: DisposedITAT Hyderabad07 Apr 2021AY 2011-12

Bench: Shri Satbeer Singh Godara & Laxmi Prasad Sahuassessment Year: 2008-09 Manda Ilaiah (Huf), Vs. Asst. Commissioner Of Hanamkonda. Income-Tax, Circle – 1, Pan – Aachm 9377A Warangal (Appellant) (Respondent)

For Appellant: Shri A.V. RaghuramFor Respondent: Shri Rohit Mujumdar
Section 221Section 221(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”: HYDERABAD (THROUGH VIRTUAL CONFERENCE) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER and LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year: 2008-09 Manda Ilaiah (HUF), Vs. Asst. Commissioner of Hanamkonda. Income-tax, Circle – 1, PAN – AACHM 9377A Warangal (Appellant) (Respondent) ITA Nos. 1532 & 1533/H/2019 Assessment Year: 2011-12 & 2012-13 M.Ilaiah and Company, Vs. Asst. Commissioner of Hanamkonda. Income-tax, Circle – 1, PAN – AAPFM 1427L Warangal (Appellant) (Respondent) Assessee by: Shri A.V. Raghuram Revenue by: Shri Rohit Mujumdar Date of…

Manda Ilaiah (HUF), Hanamkonda vs. Asst. Commissioner of Income Tax, Circle-1, Warangal

In the result, assessees appeals are allowed for statistical purposes in above terms

ITA 1531/HYD/2019[2008-09]Status: DisposedITAT Hyderabad07 Apr 2021AY 2008-09

Bench: Shri Satbeer Singh Godara & Laxmi Prasad Sahuassessment Year: 2008-09 Manda Ilaiah (Huf), Vs. Asst. Commissioner Of Hanamkonda. Income-Tax, Circle – 1, Pan – Aachm 9377A Warangal (Appellant) (Respondent)

For Appellant: Shri A.V. RaghuramFor Respondent: Shri Rohit Mujumdar
Section 221Section 221(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”: HYDERABAD (THROUGH VIRTUAL CONFERENCE) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER and LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year: 2008-09 Manda Ilaiah (HUF), Vs. Asst. Commissioner of Hanamkonda. Income-tax, Circle – 1, PAN – AACHM 9377A Warangal (Appellant) (Respondent) ITA Nos. 1532 & 1533/H/2019 Assessment Year: 2011-12 & 2012-13 M.Ilaiah and Company, Vs. Asst. Commissioner of Hanamkonda. Income-tax, Circle – 1, PAN – AAPFM 1427L Warangal (Appellant) (Respondent) Assessee by: Shri A.V. Raghuram Revenue by: Shri Rohit Mujumdar Date of…

Health Superway Private Limited, Hyderabad vs. ACIT, Circle-2(2) Hyderabad, Hyderabad

In the result, appeal of the assessee is treated as allowed for statistical purposes

ITA 1551/HYD/2016[2010-11]Status: DisposedITAT Hyderabad24 Jan 2018AY 2010-11

Bench: Smt P. Madhavi Devi & Shri S. Rifaur Rahmanassessment Year: 2010-11

For Appellant: Shri K.C. DevdasFor Respondent: Smt. Suman Malik
Section 143(2)Section 143(3)Section 249

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “A”, HYDERABAD BEFORE SMT P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Assessment Year: 2010-11 Health Super Hiway (P) Ltd., vs. Asst. Commissioner of Hyderabad. Income-tax, Circle – 2(2), Hyderabad. PAN – AAGCA8532N (Appellant) (Respondent) Assessee by : Shri K.C. Devdas Revenue by : Smt. Suman Malik Date of hearing 12-12-2017 Date of pronouncement 24-01-2018 O R D E R PER S. RIFAUR RAHMAN, A.M.: This appeal is preferred by the assessee against the order of CIT(A) – 11, Hyderabad, dated 17/08/2016 for the AY 2010-11. 2…