CIT v. Mulchand Bagri

68 Taxmann 215High Court1993#21248 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2018.

Judgments citing CIT v. Mulchand Bagri

Andrew Yule & Co Ltd., Kolkata vs. PCIT, -2, Kolkata

In the result, the appeal of the assessee is dismissed

ITA 798/KOL/2015[2010-2011]Status: DisposedITAT Kolkata07 Dec 2018AY 2010-2011

Bench: Shri P.M. Jagtap, Vice-(Kz) & Shri S.S. Viswanethra Ravi

Section 10(38)Section 142(1)Section 143(3)Section 263Section 45

…ITA No. 798/KOL/2015 A.Y. 2010-2011 Andrew Yule & Co. Limited IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA ‘A’ BENCH, KOLKATA Before Shri P.M. Jagtap, Vice-President (KZ) and Shri S.S. Viswanethra Ravi, Judicial Member I.T.A. No. 798/KOL/2015 Assessment Year: 2010-2011 Andrew Yule & Co. Limited,.......................................................Appellant ‘Yule House’, 8, Dr. Rajendra Prasad Sarani, Kolkata-700 001 [PAN: AACCA 4245 Q] -Vs.- Principal Commissioner of Income Tax-2,............................Respondent Kolkata, Aayakar Bhawan, 3 rd Floor, P-7, Chowringhee Square, Kolkata-700 069 Appeara…

M/S Pricewaterhousecoopers LLP, Usa, Kolkata vs. CIT, (It & Tp), Kolkata

In the result the appeal of the assessee is allowed

ITA 540/KOL/2015[2010-2011]Status: DisposedITAT Kolkata14 Feb 2018AY 2010-2011

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Dr.Arjun Lal Saini, Am] I.T.A No. 540/Kol/2015 Assessment Year : 2010-11

For Appellant: Shri J.P.Khaitan, ARFor Respondent: Shri G.Mallikarjuna, CIT(DR)
Section 263Section 4Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Sri N.V.Vasudevan, JM & Dr.Arjun Lal Saini, AM] I.T.A No. 540/Kol/2015 Assessment Year : 2010-11 M/s Pricewaterhouse Coopers -vs- C.I.T. (IT & TP), LLP USA Kolkata [PAN : AAAAP 4377J] (Respondent) (Appellant) For the Appellant : Shri J.P.Khaitan, AR For the Respondent : Shri G.Mallikarjuna, CIT(DR) Date of Hearing : 06.02.2018. Date of Pronouncement : 14.02.2018 ORDER Per N.V.Vasudevan, JM This is an appeal by the Assessee against the order dated 03.03.2015 of C.I.T- (International Taxation and Transfer Pricing) passed u/s 263 of the…

Saregama India Limited, Kolkata vs. CIT-I, Kolkata

In the result the appeal of the assessee is allowed

ITA 1254/KOL/2014[2009-2010]Status: DisposedITAT Kolkata20 Sept 2017AY 2009-2010

Bench: Hon’Ble Shri J.Sudhakar Reddy, Am & Shri S.S.Viswanethra Ravi, Jm ] Assessment Year : 2009-10

For Appellant: Shri J.P.Khaitan, ARFor Respondent: Shri G.Mallikarjuna, CIT(DR)
Section 115JSection 142(1)Section 143(3)Section 14ASection 263

…ITA No.1254/Kol/2014 Saregama India Ltd. A.Y.2009-10 1 IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH ‘C’ KOLKATA [Before Hon’ble Shri J.Sudhakar Reddy, AM & Shri S.S.Viswanethra Ravi, JM ] Assessment Year : 2009-10 Saregama India Ltd. -versus- C.I.T.- 1, Kolkata Kolkata (PAN: AAACT 9815 B) (Appellant) (Respondent) For the Appellant: Shri J.P.Khaitan, AR For the Respondent: Shri G.Mallikarjuna, CIT(DR) Date of Hearing : 08.08.2017. Date of Pronouncement : 20.09.2017. ORDER PER J.SUDHAKAR REDDY, AM: This is an appeal by the Assessee directed against the order of the Commissioner of Income Tax, Kol-1, Kolkata pa…

M/S Umang Commercial Co. Pvt. Ltd., Kolkata vs. DCIT, Cir-2, Kolkata

In the result, the appeal of the assessee is allowed

ITA 1173/KOL/2016[2011-2012]Status: DisposedITAT Kolkata08 Mar 2017AY 2011-2012

Bench: Shri N. V. Vasudevan, Jm & Shri M. Balaganesh, Am]

For Appellant: Shri J.P.Khaitan, Sr. Advocate & Shri S. Jhajharia, FCAFor Respondent: Shri G. Mallikarjuna,CIT, DR
Section 143(3)Section 14ASection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Shri N. V. Vasudevan, JM & Shri M. Balaganesh, AM] I.T.A No.1173/Kol/2016 Assessment Year: 2011-12 M/s. Umang Commercial Co. (P) Ltd. Vs. Deputy Commissioner of Income-tax, (PAN: AAACU3731B) Circle-2, Kolkata. (Appellant) (Respondent) Date of hearing: 25.01.2017 Date of pronouncement: 08.03.2017 For the Appellant: Shri J.P.Khaitan, Sr. Advocate & Shri S. Jhajharia, FCA For the Respondent: Shri G. Mallikarjuna,CIT, DR ORDER Per Shri M. Balaganesh, AM: This appeal by assessee is arising out of revision order of Pr. CIT-1, Kolkata vide Pr. CIT-1/1…