CIT v. Narayan Dairy Products

85 Taxmann 375Supreme Court of India1996#21491 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2018 to 2019.

Judgments citing CIT v. Narayan Dairy Products

Income Tax Officer (It)-4(1)(1), Mumbai vs. Mr. Prabhakar Raghavendra Rao, Mumbai

In the result, appeal of the revenue is dismissed

ITA 3985/MUM/2018[2014-15]Status: DisposedITAT Mumbai06 Nov 2019AY 2014-15

Bench: Shri M.Balaganesh, Am & Shri Amarjit Singh, Jm Income Tax Officer (Intl. Vs. Mr. Prabhakar Raghavendra Tax) – 4(1)(1), Rao 1729, Air India Building Flat No.602, Palm Paradise Nariman Point Palm Beach Road Mumbai – 400 021 Sector-17, Sanpada, Navi Mumbai – 400 705 Pan/Gir No. Aafpr3259K (Appellant) .. (Respondent)

Section 119(2)(b)Section 143Section 143(3)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL “I”, BENCH MUMBAI BEFORE SHRI M.BALAGANESH, AM & SHRI AMARJIT SINGH, JM Income Tax Officer (Intl. Vs. Mr. Prabhakar Raghavendra Tax) – 4(1)(1), Rao 1729, Air India Building Flat No.602, Palm Paradise Nariman Point Palm Beach Road Mumbai – 400 021 Sector-17, Sanpada, Navi Mumbai – 400 705 PAN/GIR No. AAFPR3259K (Appellant) .. (Respondent) Revenue by Shri Kailash Kanojiya Assessee by Shri R.C.Modi Date of Hearing 16/10/2019 Date of Pronouncement 06/11/2019 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No.3985/Mum/2018 for A.Y.2014-15 arises out of the order…

M/S. R.C. Narula & Sons HUF, New Delhi vs. ACIT, New Delhi

In the result, the appeal for A

ITA 1028/DEL/2014[2009-10]Status: DisposedITAT Delhi11 Feb 2019AY 2009-10

Bench: : Shri H.S. Sidhu & Shri L.P. Sahu

Section 48

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘F’, New Delhi Before : Shri H.S. Sidhu, Judicial Member And Shri L.P. Sahu, Accountant Member ITA Nos. 6093/Del/2015 & 1028/Del/2014 Assessment Years: 2008-09 & 2009-10 R.C. Nirula & Sons HUF, 32, vs. ACIT, Circle 32(1), Sunder Nagar Market, New Delhi. New Delhi. PAN: AAAHR6050F (Appellant) (Respondent) Appellant by Sh. Anil Kumar Chopra, FCA & Sh. Vinod Kumar Garg, Advocate Respondent by Sh. Surender Pal, Sr. DR Date of Hearing 24.01.2019 Date of Pronouncement 11.02.2019 ORDER Per L.P. Sahu, A.M.: These two appeals have been filed by the assessee against…

Dy.Commissioner of Income Tax, Circle-2(2), Hyderabad vs. Hyderabad Menzies Air Cargo Private Limited, Hyderabad

In the result, appeals of the assessee are allowed"

ITA 1742/HYD/2017[2014-15]Status: DisposedITAT Hyderabad08 Jun 2018AY 2014-15

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahman

For Appellant: S/Shri Manish V. Shah &For Respondent: Shri K. Srinivas Reddy
Section 115JSection 143(1)Section 143(3)Section 80Section 801ASection 801A(4)Section 80ISection 80l

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH ‘B', HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA Nos. 1574 & 1742/Hyd/2017 Assessment Years: 2013-14 & 2014-15 Dy. Commissioner of vs. Hyderabad Menzies Air Income-tax, Circle – 2(2), Cargo Pvt. Ltd., Hyderabad. Hyderabad. PAN – AACCC9611 N Appellant Respondent Revenue by: Shri K. Srinivas Reddy Assessee by: S/Shri Manish V. Shah & Sunil Jain Date of hearing: 29/05/2018 Date of pronouncement: 08/06/2018 O R D E R PER S. RIFAUR RAHMAN, AM: Both these appeals filed by the Revenue are directed agai…

Dy.Commissioner of Income Tax, Circle-2(2), Hyderabad vs. Hyderabad Menzies Air Cargo Private Limited, Hyderabad

In the result, appeals of the assessee are allowed"

ITA 1574/HYD/2017[2013-14]Status: DisposedITAT Hyderabad08 Jun 2018AY 2013-14

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahman

For Appellant: S/Shri Manish V. Shah &For Respondent: Shri K. Srinivas Reddy
Section 115JSection 143(1)Section 143(3)Section 80Section 801ASection 801A(4)Section 80ISection 80l

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH ‘B', HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA Nos. 1574 & 1742/Hyd/2017 Assessment Years: 2013-14 & 2014-15 Dy. Commissioner of vs. Hyderabad Menzies Air Income-tax, Circle – 2(2), Cargo Pvt. Ltd., Hyderabad. Hyderabad. PAN – AACCC9611 N Appellant Respondent Revenue by: Shri K. Srinivas Reddy Assessee by: S/Shri Manish V. Shah & Sunil Jain Date of hearing: 29/05/2018 Date of pronouncement: 08/06/2018 O R D E R PER S. RIFAUR RAHMAN, AM: Both these appeals filed by the Revenue are directed agai…

CIT v. Narayan Dairy Products (85 Taxmann 375) — Cited in 4 Judgments | BharatTax