CIT v. Madras Fertilizers Ltd.

33 Taxmann.com 623High Court2013#24536 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2020.

Judgments citing CIT v. Madras Fertilizers Ltd.

Rajendra Ship Breakers Pvt. Ltd., Bhavnagar vs. The DCIT, Circle-1, Bhavnagar

In the result, the appeal of the assessee is allowed

ITA 2177/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad04 Mar 2020AY 2014-15

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedआयकर अपील सं./Ita No. 2177/Ahd/2018 "नधा"रण वष"/Asstt. Year: 2014-2015 Rajendra Ship Breakers Pvt. Ltd., D.C.I.T., D-79, Kalvibid, Vs. Circle-1, Nr. Ram Mantra Mandir, Bhavnagar. Bhavnagar-364002. Pan: Aabcr0105P

For Appellant: Shri B.R. Popat, A.RFor Respondent: Shri Vidhyut Trivedi, Sr.D.R

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ B’’ BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 2177/AHD/2018 "नधा"रण वष"/Asstt. Year: 2014-2015 Rajendra Ship Breakers Pvt. Ltd., D.C.I.T., D-79, Kalvibid, Vs. Circle-1, Nr. Ram Mantra Mandir, Bhavnagar. Bhavnagar-364002. PAN: AABCR0105P (Applicant) (Respondent) Assessee by : Shri B.R. Popat, A.R Revenue by : Shri Vidhyut Trivedi, Sr.D.R सुनवाई क" तार"ख/Date of Hearing : 11/02/2020 घोषणा क" तार"ख /Date of Pronouncement: 04/03/2020 आदेश/O R D E R PER WASE…

D.C.I.T., Circle-4, Kolkata vs. M/S Hindustan Heavy Chemicals Ltd., Kolkata

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

ITA 2816/KOL/2013[1990-91]Status: DisposedITAT Kolkata03 Mar 2017AY 1990-91

Bench: Shri M. Balaganesh, Am & Shri Partha Sarathi Chaudhury, Jm]

For Appellant: Shri D. S. Damle, FCAFor Respondent: Md. Ghayas Uddin, JCIT, Sr. DR
Section 115JSection 143(1)(a)Section 143(3)Section 154Section 251

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA [Before Shri M. Balaganesh, AM & Shri Partha Sarathi Chaudhury, JM] I.T.A No.2815/Kol/2013 Assessment Year: 1990-91 Kesoram Industries Limited Vs. Assistant Commissioner of Income-tax (Successor of Hindustan Heavy Central Circle-X, Kolkata. Chemicals Ltd.) (PAN: AAACH9426L) (Appellant) (Respondent) & I.T.A No.2816/Kol/2013 Assessment Year: 1990-91 Deputy Commissioner of Income-tax, Vs. Kesoram Industries Ltd. (Successor of Circle-4, Kolkata. Hindustan Heavy Chemicals Ltd.) (Appellant) (Respondent) Date of hearing: 27.02.2017 Date of pronouncement: 03.…

Kesoram Industries Limited (Sucessor of Hindusthan Heavy Chemicals Ltd.), Kolkata vs. A.C.I.T., CC-X, Kolkata

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

ITA 2815/KOL/2013[1990-91]Status: DisposedITAT Kolkata03 Mar 2017AY 1990-91

Bench: Shri M. Balaganesh, Am & Shri Partha Sarathi Chaudhury, Jm]

For Appellant: Shri D. S. Damle, FCAFor Respondent: Md. Ghayas Uddin, JCIT, Sr. DR
Section 115JSection 143(1)(a)Section 143(3)Section 154Section 251

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA [Before Shri M. Balaganesh, AM & Shri Partha Sarathi Chaudhury, JM] I.T.A No.2815/Kol/2013 Assessment Year: 1990-91 Kesoram Industries Limited Vs. Assistant Commissioner of Income-tax (Successor of Hindustan Heavy Central Circle-X, Kolkata. Chemicals Ltd.) (PAN: AAACH9426L) (Appellant) (Respondent) & I.T.A No.2816/Kol/2013 Assessment Year: 1990-91 Deputy Commissioner of Income-tax, Vs. Kesoram Industries Ltd. (Successor of Circle-4, Kolkata. Hindustan Heavy Chemicals Ltd.) (Appellant) (Respondent) Date of hearing: 27.02.2017 Date of pronouncement: 03.…

CIT v. Madras Fertilizers Ltd. (33 Taxmann.com 623) — Cited in 3 Judgments | BharatTax