CIT v. Muthuramalingam Modern Rice Mill

105 Taxmann.com 39High Court2019#13201 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2020 to 2024.

Issues it is cited on

section 2(7)section 4(2)section 32ainitial assessment yearfull and true disclosurematerial facts necessary for assessmentsection 80ibkelvinatormere change of opinioneligible businesslive linkincome escaping assessment

Judgments citing CIT v. Muthuramalingam Modern Rice Mill

Assisstant Commissioner of Income Tax - 4(1), Indore vs. Prataap Snacks Limited, Indore

In the result revenue’s appeal is dismissed and assessee’s cross-objection is allowed

ITA 374/IND/2023[2018-19]Status: DisposedITAT Indore17 Oct 2024AY 2018-19

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 143(3)Section 147Section 148Section 80I

…आयकर अपीलीय अिधकरण, इंदौर "ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITA No.370 to 374/Ind/2023(AYs: 2012-13, 2013-14, 2017-18, 2020-21 & 2018-19 ) ACIT 4(1), Prataap Snacks Limited, बनाम/ Indore Khasra No.378/2, Vs. Nemawar Road, Near Markand House, (PAN: AAFCP0210P) Indore (Revenue/Appellant) (Assessee/Respondent) Cross-Objection No. 6 & 7/Ind/2024 (AYs:2012-13 & 2013-14) Prataap Snacks Limited, ACIT 4(1), बनाम/ Khasra No.378/2, Indore Vs. Nemawar Road, Near Markand House, Indore (PAN: AAFCP0210P)…

Assisstant Commissioner of Income Tax - 4(1), Indore vs. Prataap Snacks Limited, Indore

In the result revenue’s appeal is dismissed and assessee’s cross-objection is allowed

ITA 373/IND/2023[2020-21]Status: DisposedITAT Indore17 Oct 2024AY 2020-21

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 143(3)Section 147Section 148Section 80I

…आयकर अपीलीय अिधकरण, इंदौर "ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITA No.370 to 374/Ind/2023(AYs: 2012-13, 2013-14, 2017-18, 2020-21 & 2018-19 ) ACIT 4(1), Prataap Snacks Limited, बनाम/ Indore Khasra No.378/2, Vs. Nemawar Road, Near Markand House, (PAN: AAFCP0210P) Indore (Revenue/Appellant) (Assessee/Respondent) Cross-Objection No. 6 & 7/Ind/2024 (AYs:2012-13 & 2013-14) Prataap Snacks Limited, ACIT 4(1), बनाम/ Khasra No.378/2, Indore Vs. Nemawar Road, Near Markand House, Indore (PAN: AAFCP0210P)…

Assisstant Commissioner of Income Tax - 4(1), Indore vs. Prataap Snacks Limited, Indore

In the result revenue’s appeal is dismissed and assessee’s cross-objection is allowed

ITA 372/IND/2023[2017-18]Status: DisposedITAT Indore17 Oct 2024AY 2017-18

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 143(3)Section 147Section 148Section 80I

…आयकर अपीलीय अिधकरण, इंदौर "ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITA No.370 to 374/Ind/2023(AYs: 2012-13, 2013-14, 2017-18, 2020-21 & 2018-19 ) ACIT 4(1), Prataap Snacks Limited, बनाम/ Indore Khasra No.378/2, Vs. Nemawar Road, Near Markand House, (PAN: AAFCP0210P) Indore (Revenue/Appellant) (Assessee/Respondent) Cross-Objection No. 6 & 7/Ind/2024 (AYs:2012-13 & 2013-14) Prataap Snacks Limited, ACIT 4(1), बनाम/ Khasra No.378/2, Indore Vs. Nemawar Road, Near Markand House, Indore (PAN: AAFCP0210P)…

Assistant Commissioner of Income Tax - 4(1), Indore vs. Prataap Snacks Limited, Indore

In the result revenue’s appeal is dismissed and assessee’s cross-objection is allowed

ITA 371/IND/2023[2013-14]Status: DisposedITAT Indore17 Oct 2024AY 2013-14

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 143(3)Section 147Section 148Section 80I

…आयकर अपीलीय अिधकरण, इंदौर "ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITA No.370 to 374/Ind/2023(AYs: 2012-13, 2013-14, 2017-18, 2020-21 & 2018-19 ) ACIT 4(1), Prataap Snacks Limited, बनाम/ Indore Khasra No.378/2, Vs. Nemawar Road, Near Markand House, (PAN: AAFCP0210P) Indore (Revenue/Appellant) (Assessee/Respondent) Cross-Objection No. 6 & 7/Ind/2024 (AYs:2012-13 & 2013-14) Prataap Snacks Limited, ACIT 4(1), बनाम/ Khasra No.378/2, Indore Vs. Nemawar Road, Near Markand House, Indore (PAN: AAFCP0210P)…

Assistant Commissioner of Income Tax - 4(1), Indore vs. Prataap Snacks Limited, Indore

In the result revenue’s appeal is dismissed and assessee’s cross-objection is allowed

ITA 370/IND/2023[2012-13]Status: DisposedITAT Indore17 Oct 2024AY 2012-13

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 143(3)Section 147Section 148Section 80I

…आयकर अपीलीय अिधकरण, इंदौर "ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITA No.370 to 374/Ind/2023(AYs: 2012-13, 2013-14, 2017-18, 2020-21 & 2018-19 ) ACIT 4(1), Prataap Snacks Limited, बनाम/ Indore Khasra No.378/2, Vs. Nemawar Road, Near Markand House, (PAN: AAFCP0210P) Indore (Revenue/Appellant) (Assessee/Respondent) Cross-Objection No. 6 & 7/Ind/2024 (AYs:2012-13 & 2013-14) Prataap Snacks Limited, ACIT 4(1), बनाम/ Khasra No.378/2, Indore Vs. Nemawar Road, Near Markand House, Indore (PAN: AAFCP0210P)…

DCIT, New Delhi vs. M/S. L.T. Foods Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed and the appeal of the Assessee is allowed in part and for statistical purposes

ITA 4046/DEL/2013[2007-08]Status: DisposedITAT Delhi30 Sept 2020AY 2007-08

Bench: Shri G.S. Pannu, Hon’Ble & Shri K.Narasimha Charydcit Vs. L.T. Foods Ltd., Central Circle-19, Unit No. 134, First Floor, 3Rd Floor, Ara Centre, Rectangle-I, Saket District Centre Jhandewalan Extn. New Delhi. New Delhi.

Section 115Section 132(4)Section 14ASection 153ASection 40Section 40A(3)Section 69Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘D’ NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE VICE PRESIDENT & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER DCIT Vs. L.T. Foods Ltd., Central Circle-19, Unit No. 134, First Floor, 3rd Floor, ARA Centre, Rectangle-I, Saket District Centre Jhandewalan Extn. New Delhi. New Delhi. And L.T. Foods Ltd., ACIT Unit No. 134, First Floor, Vs. Central Circle-19, Rectangle-I, Saket District Centre New Delhi New Delhi. PAN No. AACCA3104G Appellants Respondents Assessee by Shri Ajay Vohra, Sr. Advocate Shri Rohit Jain, Advocate Smt. Deepashree Rao, CA Shri Vibhu Gupta, CA Reven…

M/S L.T. Foods Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeal of the Revenue is dismissed and the appeal of the Assessee is allowed in part and for statistical purposes

ITA 4164/DEL/2013[2007-08]Status: DisposedITAT Delhi30 Sept 2020AY 2007-08

Bench: Shri G.S. Pannu, Hon’Ble & Shri K.Narasimha Charydcit Vs. L.T. Foods Ltd., Central Circle-19, Unit No. 134, First Floor, 3Rd Floor, Ara Centre, Rectangle-I, Saket District Centre Jhandewalan Extn. New Delhi. New Delhi.

Section 115Section 132(4)Section 14ASection 153ASection 40Section 40A(3)Section 69Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘D’ NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE VICE PRESIDENT & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER DCIT Vs. L.T. Foods Ltd., Central Circle-19, Unit No. 134, First Floor, 3rd Floor, ARA Centre, Rectangle-I, Saket District Centre Jhandewalan Extn. New Delhi. New Delhi. And L.T. Foods Ltd., ACIT Unit No. 134, First Floor, Vs. Central Circle-19, Rectangle-I, Saket District Centre New Delhi New Delhi. PAN No. AACCA3104G Appellants Respondents Assessee by Shri Ajay Vohra, Sr. Advocate Shri Rohit Jain, Advocate Smt. Deepashree Rao, CA Shri Vibhu Gupta, CA Reven…

CIT v. Muthuramalingam Modern Rice Mill (105 Taxmann.com 39) — Cited in 7 Judgments | BharatTax