CIT v. Manjit Singh Sachdeva

310 ITR 357High Court2009#20446 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2015 to 2015.

Judgments citing CIT v. Manjit Singh Sachdeva

Ici India Ltd., Kolkata vs. DCIT, Cir-10, Kolkata

In the result, Revenue’s appeal is dismissed

ITA 850/KOL/2007[1996-97]Status: DisposedITAT Kolkata27 Nov 2015AY 1996-97

Bench: Shri Mahavir Singh & Shri Waseem Ahmed

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri Mahavir Singh, Judicial Member and Shri Waseem Ahmed, Accountant Member ITA No.850 & 1021/Kol/2007 Assessment Year :1996-97 ICI India Ltd. V/s. DCIT, Circle-10, 3 8B Middleton Street, Govt. Place (West), Kolkata – 700 071 Kolkata [PAN No.AAACI 6297 A] DCIT, Circle-10, 3 Govt. M/s ICI (India) Ltd. 34, Place (West) Kolkata V/s. Chowringhee Road, Kolkata-71 .. अपीलाथ" /Appellant ""यथ"/Respondent ITA No. 2048 & 2355/Kol/2005 Assessment Year: 1996-97 ICI India Ltd. V/s. DCIT, Circle-10, Ayakar 34, Chowringhee Road, , Bhavan, P-7, Kolkata…

DCIT, Cir-10, Kolkata vs. M/S Ici India Ltd., Kolkata

In the result, Revenue’s appeal is dismissed

ITA 1021/KOL/2007[1996-97]Status: DisposedITAT Kolkata27 Nov 2015AY 1996-97

Bench: Shri Mahavir Singh & Shri Waseem Ahmed

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri Mahavir Singh, Judicial Member and Shri Waseem Ahmed, Accountant Member ITA No.850 & 1021/Kol/2007 Assessment Year :1996-97 ICI India Ltd. V/s. DCIT, Circle-10, 3 8B Middleton Street, Govt. Place (West), Kolkata – 700 071 Kolkata [PAN No.AAACI 6297 A] DCIT, Circle-10, 3 Govt. M/s ICI (India) Ltd. 34, Place (West) Kolkata V/s. Chowringhee Road, Kolkata-71 .. अपीलाथ" /Appellant ""यथ"/Respondent ITA No. 2048 & 2355/Kol/2005 Assessment Year: 1996-97 ICI India Ltd. V/s. DCIT, Circle-10, Ayakar 34, Chowringhee Road, , Bhavan, P-7, Kolkata…

ACIT, Cir-10, Kolkata vs. M/S Ici India Ltd., Kolkata

In the result, Revenue’s appeal is dismissed

ITA 2355/KOL/2005[1996-97]Status: DisposedITAT Kolkata27 Nov 2015AY 1996-97

Bench: Shri Mahavir Singh & Shri Waseem Ahmed

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri Mahavir Singh, Judicial Member and Shri Waseem Ahmed, Accountant Member ITA No.850 & 1021/Kol/2007 Assessment Year :1996-97 ICI India Ltd. V/s. DCIT, Circle-10, 3 8B Middleton Street, Govt. Place (West), Kolkata – 700 071 Kolkata [PAN No.AAACI 6297 A] DCIT, Circle-10, 3 Govt. M/s ICI (India) Ltd. 34, Place (West) Kolkata V/s. Chowringhee Road, Kolkata-71 .. अपीलाथ" /Appellant ""यथ"/Respondent ITA No. 2048 & 2355/Kol/2005 Assessment Year: 1996-97 ICI India Ltd. V/s. DCIT, Circle-10, Ayakar 34, Chowringhee Road, , Bhavan, P-7, Kolkata…

Deputy Commissioner of Income Tax, Bangalore vs. M/S Ibm India P Ltd, Bangalore

In the result, Revenue’s appeal is treated as allowed for statistical purposes

ITA 1391/BANG/2014[2007-08]Status: DisposedITAT Bangalore14 Aug 2015AY 2007-08

Bench: Shri Vijay Pal Rao & Shri Jason P. Boaz

For Appellant: Shri Farhat Hussain Qureshi, CIT (D.R)For Respondent: Shri Ajay Rotti, C.A
Section 143(3)Section 154Section 220Section 220(2)Section 234BSection 234D

…ed in deleting the charge of interest u/s.220(2) of the Act amounting to Rs.12,77,77,868, following the decisions of the Hon'ble Apex Court in ITO Vs. Volkart Brothers 82 ITR 50 (SC), the Hon'ble Karnataka High Court in the case of CIT V Manjit Singh Sachdeva 310 ITR 357 (Kar) and of the Hon'ble Madras High Court in the case of Tamil Nadu Magnesite V CIT 196 Taxmann 271(Mad) which are distinguishable and not applicable to the facts of the case on hand and the issue involved. The learned Departmental Representative assailed the order of the CIT (Appeals) arguing that the impugned order was wrong on facts, in that…