CIT v. Mysore Spun Concrete Pipe (P.) Ltd.

60 Taxmann 170High Court#25494 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 43B Section 143(3)Section 144B Section 263 Section 35D Section 36(1)(vii)Section 37(1)Section 41(4)

Judgments citing CIT v. Mysore Spun Concrete Pipe (P.) Ltd.

M/S N.A.M. EXPRESSWAY LIMITED,DELHI vs. ACIT., CIRCLE-5(1), HYDERABAD

In the result, appeal filed by the assessee is allowed

ITA 580/HYD/2024[2018-19]Status: DisposedITAT Hyderabad28 Jan 2025AY 2018-19

Bench: Shri Manjunatha G. & Shri K.Narasimha Charyआ.अपी.सं /Ita No.580/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2018-19) N.A.M.Expressway Ltd. Vs. Acit, Circle-5(1) Delhi Hyderabad [Pan : Aadcn3131D] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri Salil Kapoor, Ms Ananya Kapoor & Shri Tarun Chanana, Ar (Through Virtual Mode) रधजस् व द्वधरध/Revenue By: Shri Shiva Sewak, Cit-Dr सुिवधई की तधरीख/Date Of Hearing: 30/10/2024 घोर्णध की तधरीख/Date Of 28/01/2025 Pronouncement: आदेश / Order Per. Manjunatha G., A.M: This Appeal Filed By The Assessee Is Directed Against The Order Dated 20.03.2019 Of The Learned Principal Commissioner Of Income Tax [Ld.Pcit], Hyderabad-4 Pertaining To A.Y.2018-19 On The Following Grounds :

For Appellant: Shri Salil KapoorFor Respondent: Shri Shiva Sewak, CIT-DR

Section 143(3)Section 263Section 37(1)Section 43B

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B’ Bench, Hyderabad Before Shri Manjunatha G., Accountant Member and Shri K.Narasimha Chary, Judicial Member आ.अपी.सं /ITA No.580/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2018-19) N.A.M.Expressway Ltd. Vs. ACIT, Circle-5(1) Delhi Hyderabad [PAN : AADCN3131D] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee by: Shri Salil Kapoor, Ms Ananya Kapoor & Shri Tarun Chanana, AR (through virtual mode) रधजस् व द्वधरध/Revenue by: Shri Shiva Sewak, CIT-DR सुिवधई की तधरीख/Date of Hearing: 30/10/2024 घोर्णध की तधरीख/Date of 28/01/2025 Prono…

DENA BANK,MUMBAI vs. PRINCIPAL COMMISSIONER OF INCOME TAX 2, MUMBAI

In the result, appeal filed by the assesse is allowed

ITA 2159/MUM/2018[2014-15]Status: DisposedITAT Mumbai23 Jan 2020AY 2014-15

Bench: Shri G. Manjunatha & Shri Ravish Sooddena Bank Vs. Pcit-2 Room No.344, 3Rd Floor Accounts Department Dena Bank Building Aaykar Bhawan 2Nd Floor M.K.Road 17/B, Horniman Circle Mumbai-400 020 Fort, Mumbai-400 023 Pan/Gir No.Aaacd4249B Appellant) .. Respondent)

Section 115Section 143(3)Section 263Section 36(1)(vii)Section 36(1)(viia)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL “D”, BENCH MUMBAI BEFORE SHRI G. MANJUNATHA, ACCOUNTANT MEMBER & SHRI RAVISH SOOD, JUDICIAL MEMBER Dena Bank Vs. PCIT-2 Room No.344, 3rd Floor Accounts Department Dena Bank Building Aaykar Bhawan 2nd Floor M.K.Road 17/B, Horniman Circle Mumbai-400 020 Fort, Mumbai-400 023 PAN/GIR No.AAACD4249B Appellant) .. Respondent) Revenue by Shri Manoj Kumar Singh & Shri Kumar Padmapani Bora, DR’s Assessee by Shri S.Ananthan, CA & Mrs. Lalitha Rameswaran, CA Date of Hearing 13/12/2019 Date of Pronouncement 23/01/2020 आदेश / O R D E R आदेश आदेश आदेश PER G.MANJUNATHA (A.M): This appe…

M/S HIMADRI INDUSTRIES LTD,KOLKATA vs. C.I.T CENTRAL - III,KOLKATA, KOLKATA

In the result, the appeal of assessee is allowed

ITA 889/KOL/2013[2009-10]Status: DisposedITAT Kolkata01 Jun 2016AY 2009-10

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

For Appellant: Shri Ravi Tulsiyan, ARFor Respondent: Shri Niraj Kumar, CIT, DR

Section 14Section 142(1)Section 143(3)Section 14ASection 14A(2)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA [Before Shri N. V. Vasudevan, JM & Shri M. Balaganesh, AM] I.T.A No.889/Kol/2013 Assessment Year: 2009-10 M/s. Himadri Industries Ltd. Vs. Commissioner of Income-tax, (PAN:AAACH6475M) Central-III, Kolkata. (Appellant) (Respondent) Date of hearing: 19.05.2016 Date of pronouncement: 01.06.2016 For the Appellant: Shri Ravi Tulsiyan, AR For the Respondent: Shri Niraj Kumar, CIT, DR ORDER Per Shri M. Balaganesh, AM: This appeal by assessee is arising out of revision order of CIT, Central-III, Kolkata vide M. No. CIT/C-III/Kol/263 order/12-13/3518-14 dated…