CIT v. Marwell Sea Foods

166 ITR 624High Court1987#16921 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2011 to 2021.

Judgments citing CIT v. Marwell Sea Foods

Handy Waterbase India Private Limited, Chennai vs. DCIT Company Circle 2(2), Chennai

In the result, appeals filed by the assessee for assessment year

ITA 422/CHNY/2020[2009-10]Status: DisposedITAT Chennai21 Apr 2021AY 2009-10

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita Nos.: 422/Chny/2020, 672 & 1228/Chny/2018 िनधा"रण वष" / Assessment Years: 2009-10, 2010-11 & 2011-12

For Appellant: Shri T. Banusekar, CA &For Respondent: Shri Suresh Periasamy, JCIT
Section 10BSection 2

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी वी दुगा" राव,"या"यक सद"य एवं "ी जी. मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.: 422/Chny/2020, 672 & 1228/CHNY/2018 िनधा"रण वष" / Assessment Years: 2009-10, 2010-11 & 2011-12 M/s. Handy Waterbase The DCIT, v. India Pvt. Ltd., Company Circle II(2), No.37, Montieth Road, Chennai- 34. Egmore, Chennai – 600 008. PAN: AABCH 0440B (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri T. Banusekar, CA & Shr…

Handy Waterbase India Private Limited, Chennai vs. DCIT Company Circle 2(2), Chennai

In the result, appeals filed by the assessee for assessment year

ITA 672/CHNY/2018[2010-11]Status: DisposedITAT Chennai21 Apr 2021AY 2010-11

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita Nos.: 422/Chny/2020, 672 & 1228/Chny/2018 िनधा"रण वष" / Assessment Years: 2009-10, 2010-11 & 2011-12

For Appellant: Shri T. Banusekar, CA &For Respondent: Shri Suresh Periasamy, JCIT
Section 10BSection 2

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी वी दुगा" राव,"या"यक सद"य एवं "ी जी. मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.: 422/Chny/2020, 672 & 1228/CHNY/2018 िनधा"रण वष" / Assessment Years: 2009-10, 2010-11 & 2011-12 M/s. Handy Waterbase The DCIT, v. India Pvt. Ltd., Company Circle II(2), No.37, Montieth Road, Chennai- 34. Egmore, Chennai – 600 008. PAN: AABCH 0440B (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri T. Banusekar, CA & Shr…

Handy Waterbase India Private Limited, Chennai vs. ACIT Corporate Circle 2 (2), Chennai

In the result, appeals filed by the assessee for assessment year

ITA 1228/CHNY/2018[2011-12]Status: DisposedITAT Chennai21 Apr 2021AY 2011-12

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita Nos.: 422/Chny/2020, 672 & 1228/Chny/2018 िनधा"रण वष" / Assessment Years: 2009-10, 2010-11 & 2011-12

For Appellant: Shri T. Banusekar, CA &For Respondent: Shri Suresh Periasamy, JCIT
Section 10BSection 2

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी वी दुगा" राव,"या"यक सद"य एवं "ी जी. मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.: 422/Chny/2020, 672 & 1228/CHNY/2018 िनधा"रण वष" / Assessment Years: 2009-10, 2010-11 & 2011-12 M/s. Handy Waterbase The DCIT, v. India Pvt. Ltd., Company Circle II(2), No.37, Montieth Road, Chennai- 34. Egmore, Chennai – 600 008. PAN: AABCH 0440B (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri T. Banusekar, CA & Shr…

Commissioner of Income Tax vs. Gitwako Farms (I) P.Ltd

The appeal is dismissed

ITA/740/2010HC Delhi18 Feb 2011

Bench: HON'BLE MR. JUSTICE A.K.SIKRI,HON'BLE MR. JUSTICE M.L. MEHTA

Section 143(3)Section 144ASection 80Section 80I

…ITA No740/2010 Page 1 of 16 * IN THE HIGH COURT OF DELHI AT NEW DELHI + I.T.A. No.740/2010 % Date of Decision: 18.02.2011 Commissioner of Income Tax New Delhi-IV …. Appellant Through: Ms. Prem Lata Bansal, Sr. Advocate with Mr.Deepak Anand, Advocate Versus M/s.Gitwako Farma (I) Pvt. Ltd. …. Respondent Through: Mr. P.C. Yadav, Advocate CORAM: HON’BLE MR. JUSTICE A.K. SIKRI HON’BLE MR. JUSTICE M.L. MEHTA 1. Whether reporters of Local papers may be allowed to see the judgment? Yes 2. To be referred…

Commissioner of Income Tax vs. Gitwako Farms (I) P.Ltd

The appeal is dismissed

ITA - 740 / 2010HC Delhi18 Feb 2011
Section 143(3)Section 144ASection 80Section 80I

…ITA No740/2010 Page 1 of 16 * IN THE HIGH COURT OF DELHI AT NEW DELHI + I.T.A. No.740/2010 % Date of Decision: 18.02.2011 Commissioner of Income Tax New Delhi-IV …. Appellant Through: Ms. Prem Lata Bansal, Sr. Advocate with Mr.Deepak Anand, Advocate Versus M/s.Gitwako Farma (I) Pvt. Ltd. …. Respondent Through: Mr. P.C. Yadav, Advocate CORAM: HON’BLE MR. JUSTICE A.K. SIKRI HON’BLE MR. JUSTICE M.L. MEHTA 1. Whether reporters of Local papers may be allowed to see the judgment? Yes 2. To be referred…

CIT v. Marwell Sea Foods (166 ITR 624) — Cited in 5 Judgments | BharatTax