CIT v. MCC Marketing Pvt Ltd.

204 Taxmann 82High Court2012#13731 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2023.

Judgments citing CIT v. MCC Marketing Pvt Ltd.

Apeejay Pvt. Ltd., Kolkata vs. D.C.I.T., Circle - 8(1), Kolkata

In the result, appeals of the assessee for Assessment Year 2013-14

ITA 119/KOL/2023[2017-2018]Status: DisposedITAT Kolkata10 Aug 2023AY 2017-2018

Bench: Dr. Manish Borad, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 116/Kol/2023 Assessment Year: 2013-14

For Appellant: Shri Manish Tiwari, FCAFor Respondent: Shri Subhrajyoti Bhattacharjee, CIT D/R
Section 14ASection 2(22)Section 2(22)(e)Section 2(24)(x)Section 250Section 36(1)(va)

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER & SHRI SONJOY SARMA, HON’BLE JUDICIAL MEMBER I.T.A. No. 116/Kol/2023 Assessment Year: 2013-14 I.T.A. No. 117/Kol/2023 Assessment Year: 2014-15 I.T.A. No. 118/Kol/2023 Assessment Year: 2016-17 I.T.A. No. 119/Kol/2023 Assessment Year: 2017-18 Apeejay Pvt. Ltd. D.C.I.T., Circle-8(1), Kolkata Apeejay House Vs 15, Park Street Kolkata - 700016 [PAN : AADCA1160F] अपीलाथ"/ (Assessee ) "" यथ"/ (Respondent) Assessee by : Shri Manish Tiwari, FCA Revenue by : Shri Subhrajyoti…

Apeejay Pvt. Ltd., Kolkata vs. D.C.I.T., Circle - 8(1), Kolkata

In the result, appeals of the assessee for Assessment Year 2013-14

ITA 118/KOL/2023[2016-2017]Status: DisposedITAT Kolkata10 Aug 2023AY 2016-2017

Bench: Dr. Manish Borad, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 116/Kol/2023 Assessment Year: 2013-14

For Appellant: Shri Manish Tiwari, FCAFor Respondent: Shri Subhrajyoti Bhattacharjee, CIT D/R
Section 14ASection 2(22)Section 2(22)(e)Section 2(24)(x)Section 250Section 36(1)(va)

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER & SHRI SONJOY SARMA, HON’BLE JUDICIAL MEMBER I.T.A. No. 116/Kol/2023 Assessment Year: 2013-14 I.T.A. No. 117/Kol/2023 Assessment Year: 2014-15 I.T.A. No. 118/Kol/2023 Assessment Year: 2016-17 I.T.A. No. 119/Kol/2023 Assessment Year: 2017-18 Apeejay Pvt. Ltd. D.C.I.T., Circle-8(1), Kolkata Apeejay House Vs 15, Park Street Kolkata - 700016 [PAN : AADCA1160F] अपीलाथ"/ (Assessee ) "" यथ"/ (Respondent) Assessee by : Shri Manish Tiwari, FCA Revenue by : Shri Subhrajyoti…

Apeejay Pvt. Ltd., Kolkata vs. D.C.I.T., Circle - 8(1), Kolkata

In the result, appeals of the assessee for Assessment Year 2013-14

ITA 117/KOL/2023[2014-15]Status: DisposedITAT Kolkata10 Aug 2023AY 2014-15

Bench: Dr. Manish Borad, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 116/Kol/2023 Assessment Year: 2013-14

For Appellant: Shri Manish Tiwari, FCAFor Respondent: Shri Subhrajyoti Bhattacharjee, CIT D/R
Section 14ASection 2(22)Section 2(22)(e)Section 2(24)(x)Section 250Section 36(1)(va)

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER & SHRI SONJOY SARMA, HON’BLE JUDICIAL MEMBER I.T.A. No. 116/Kol/2023 Assessment Year: 2013-14 I.T.A. No. 117/Kol/2023 Assessment Year: 2014-15 I.T.A. No. 118/Kol/2023 Assessment Year: 2016-17 I.T.A. No. 119/Kol/2023 Assessment Year: 2017-18 Apeejay Pvt. Ltd. D.C.I.T., Circle-8(1), Kolkata Apeejay House Vs 15, Park Street Kolkata - 700016 [PAN : AADCA1160F] अपीलाथ"/ (Assessee ) "" यथ"/ (Respondent) Assessee by : Shri Manish Tiwari, FCA Revenue by : Shri Subhrajyoti…

Apeejay Pvt. Ltd., Kolkata vs. D.C.I.T., Circle - 8(1), Kolkata

In the result, appeals of the assessee for Assessment Year 2013-14

ITA 116/KOL/2023[2013-2014]Status: DisposedITAT Kolkata10 Aug 2023AY 2013-2014

Bench: Dr. Manish Borad, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 116/Kol/2023 Assessment Year: 2013-14

For Appellant: Shri Manish Tiwari, FCAFor Respondent: Shri Subhrajyoti Bhattacharjee, CIT D/R
Section 14ASection 2(22)Section 2(22)(e)Section 2(24)(x)Section 250Section 36(1)(va)

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER & SHRI SONJOY SARMA, HON’BLE JUDICIAL MEMBER I.T.A. No. 116/Kol/2023 Assessment Year: 2013-14 I.T.A. No. 117/Kol/2023 Assessment Year: 2014-15 I.T.A. No. 118/Kol/2023 Assessment Year: 2016-17 I.T.A. No. 119/Kol/2023 Assessment Year: 2017-18 Apeejay Pvt. Ltd. D.C.I.T., Circle-8(1), Kolkata Apeejay House Vs 15, Park Street Kolkata - 700016 [PAN : AADCA1160F] अपीलाथ"/ (Assessee ) "" यथ"/ (Respondent) Assessee by : Shri Manish Tiwari, FCA Revenue by : Shri Subhrajyoti…

M/S International Fresh Farm Products (India) Limited, Chandigarh vs. DCIT, C-1(1), Chandigarh

In the result, appeal of the assessee is allowed

ITA 386/CHANDI/2019[2014-15]Status: DisposedITAT Chandigarh11 Dec 2019AY 2014-15
For Appellant: Shri Parikshit Aggarwal, CAFor Respondent: Shri Arvind Sudarshan, Sr. DR
Section 10(34)Section 115Section 143(1)Section 2(22)(e)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “ए” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH "ी एन.के.सैनी, उपा"य" एवं "ी संजय गग", "या"यक सद"य BEFORE: SHRI. N.K.SAINI, VP & SHRI , SANJAY GARG, JM आयकर अपील सं./ ITA No.386/Chd/2019 "नधा"रण वष" / Assessment Year : 2014-15 M/s International Fresh Farm The DCIT बनाम Products (India) Limited Circle-1(1) C/o Parikshit Aggarwal, CA Chandigarh H.No. 1238, Sector 22-B Chandigarh "थायी लेखा सं./PAN NO: AAACI5038D अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri Parikshit Aggarwal, CA राज"व क" ओर से/ Revenue by : Shri Arv…

ITO, Chandigarh vs. M/S J.N. Goyal Hospital Pvt. Ltd., Chandigarh

Appeal of the Revenue is dismissed

ITA 194/CHANDI/2017[2010-11]Status: DisposedITAT Chandigarh22 May 2018AY 2010-11

Bench: Smt. Diva Singh & Dr. B.R.R. Kumarassessment Year: 2010-11

For Appellant: Shri. Sudhanshu BansalFor Respondent: Shri. Saurav Dubey
Section 143(3)Section 2(22)(e)

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH’A’, CHANDIGARH BEFORE SMT. DIVA SINGH, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER Assessment Year: 2010-11 The ITO Vs. J.N. Goyal Hospital Pvt. Ltd. Ward-5(4) Flat No. 1265, Sector 50-C Chandigarh Chandigarh PAN No. AACCJ1834A (Appellant) (Respondent) Assessee By : Shri. Sudhanshu Bansal Revenue By : Shri. Saurav Dubey Smt. Chandrakanta Date of hearing : 14/03/2018 Date of Pronouncement : 22/05/2018 ORDER PER DR. B.R.R. KUMAR: The present appeal has been filed by the Revenue against the order of the Ld. CIT(A)-2, Chandigarh dt. 07/11/2016. 2…

DCIT, Gurgaon vs. M/S Machino Polymers Ltd., Gurgaon

In the result, the appeal of the Revenue is dismissed

ITA 348/DEL/2016[2012-13]Status: DisposedITAT Delhi07 Nov 2017AY 2012-13

Bench: Shri B.P. Jain & Shri Sudhanshu Srivastava[Assessment Year: 2012-13]

For Appellant: Shri J.C. Bhalla, CAFor Respondent: Shri S.K. Jain, Sr. DR
Section 2(22)(e)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘A’ BENCH, NEW DELHI BEFORE SHRI B.P. JAIN, ACCOUNTANT MEMBER, AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER [Assessment Year: 2012-13] The D.C.I.T. Vs. M/s machine Polymers Ltd Circle – 2 Plot No. 2, Sector 33, NH - 8 Gurgaon Gurgaon, Haryana PAN : AABCM 9618 E [Appellant] [Respondent] Date of Hearing : 06.11.2017 Date of Pronouncement : 07.11.2017 Assessee by : Shri J.C. Bhalla, CA Revenue by : Shri S.K. Jain, Sr. DR ORDER PER B.P. JAIN, ACCOUNTANT MEMBER, This appeal filed by the Revenue arises from the order of the CIT(A)- 2, Gurgaon vide order dated 2…

CIT v. MCC Marketing Pvt Ltd. (204 Taxmann 82) — Cited in 7 Judgments | BharatTax