CIT v. Panacea Biotech ltd. High

183 Taxmann 212High Court2009#15149 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2010 to 2022.

Judgments citing CIT v. Panacea Biotech ltd. High

Sabarmati Gas Limited, Ahmedabad vs. The Asstt. Commissioner of Income Tax, Gandhinagar Circle, Gandhinagar

Appeal of the Revenue is partly allowed for statistical purposes

ITA 1607/AHD/2016[2010-11]Status: DisposedITAT Ahmedabad28 Feb 2022AY 2010-11
For Appellant: Shri S. N. Soparkar, Sr. AdvocateFor Respondent: Shri Mohd Usman, CIT DR &
Section 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH (Conducted Through Virtual Court) Before: Ms. Annapurna Gupta, Accountant Member And Ms. Madhumita Roy, Judicial Member ITA No. 1607 & 1533/Ahd/2016 Assessment Year 2010-11 Sabarmati Gas Limited ACIT Gandhinagar Plot No. 907, Sector-21, Circle, Gandhinagar Gandhinagar-382021 Vs (Respondent) PAN No: AAKCS0110N Joint Commissioner of Sabarmati Gas Limited Income Tax(OSD), Vs Plot No. 907, Sector-21, Gandhinagar Gandhinagar-382021 (Appellant) PAN No: AAKCS0110N Assessment Year 2012-13 & ITA No. 2002/Ahd/2017 Assessment Year 2013-14 Sabarmati Gas Limit…

The Joint Commissioner of Income Tax(OSD), Gandhinagar vs. Sabarmati Gas Limited, Gandhinagar

Appeal of the Revenue is partly allowed for statistical purposes

ITA 1533/AHD/2016[2010-11]Status: DisposedITAT Ahmedabad28 Feb 2022AY 2010-11
For Appellant: Shri S. N. Soparkar, Sr. AdvocateFor Respondent: Shri Mohd Usman, CIT DR &
Section 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH (Conducted Through Virtual Court) Before: Ms. Annapurna Gupta, Accountant Member And Ms. Madhumita Roy, Judicial Member ITA No. 1607 & 1533/Ahd/2016 Assessment Year 2010-11 Sabarmati Gas Limited ACIT Gandhinagar Plot No. 907, Sector-21, Circle, Gandhinagar Gandhinagar-382021 Vs (Respondent) PAN No: AAKCS0110N Joint Commissioner of Sabarmati Gas Limited Income Tax(OSD), Vs Plot No. 907, Sector-21, Gandhinagar Gandhinagar-382021 (Appellant) PAN No: AAKCS0110N Assessment Year 2012-13 & ITA No. 2002/Ahd/2017 Assessment Year 2013-14 Sabarmati Gas Limit…

Naturol Biochemicals and Foods Limited(Now Known As Kaleesuwari Refinery and Industry Pvt Ltd ), Hyderabad vs. Asst. Commissioner of Income Tax, Circle-16(1), Hyderabad

In the result, appeal of the assessee is allowed in above terms

ITA 760/HYD/2018[2014-15]Status: DisposedITAT Hyderabad08 Oct 2021AY 2014-15

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahuassessment Year: 2014-15 Natural Biochemicals & Vs. Asst. Commissioner Of Foods Ltd. (Now Known As Income-Tax, Kaleesuwari Refinery & Circle – 16(1), Industry Pvt. Ltd.), Hyderabad. Hyderabad. Pan – Aabcn 7337H (Appellant) (Respondent) Assessee By: Shri Psrvv Surya Rao Revenue By: Shri Yvst Sai Date Of Hearing: 27/09/2021 Date Of Pronouncement: 08/10/2021

For Appellant: Shri PSRVV Surya RaoFor Respondent: Shri YVST Sai
Section 143(1)Section 143(3)Section 32(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”: HYDERABAD (THROUGH VIRTUAL CONFERENCE) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year: 2014-15 Natural Biochemicals and Vs. Asst. Commissioner of Foods Ltd. (now known as Income-tax, Kaleesuwari Refinery and Circle – 16(1), Industry Pvt. Ltd.), Hyderabad. Hyderabad. PAN – AABCN 7337H (Appellant) (Respondent) Assessee by: Shri PSRVV Surya Rao Revenue by: Shri YVST Sai Date of hearing: 27/09/2021 Date of pronouncement: 08/10/2021 O R D E R PER L.P. SAHU, A.M.: This appeal filed by the Asses…

Adani Energy Ltd., Ahmedabad vs. The Dy.CIT., Circle-1, Ahmedabad

In the result, the appeal is allowed for statistical purposes

ITA 1873/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad12 Sept 2018AY 2011-12
Section 143(3)Section 32Section 32(1)

…I TA N o. 1 8 7 3/ Ah d /2 0 1 5 Ad a ni En e r gy Lt d Vs . DC I T Ass e ss me n t Y ea r : 2 0 11 - 1 2 Page 1 of 5 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD ‘B’ BENCH, AHMEDABAD [Coram: Pramod Kumar AM and Mahavir Prasad JM] Assessment Year: 2011-12 Adani Energy Limited ......…………......Appellant Adani House, Nr. Mithakhali Six Roads, Navrangpura, Ahmedabad-380009 [PAN: AABCG 5533 E] Vs. Dy. Commissioner of Income-tax .....................Respondent Circle-1, Ahmedabad Appearances by Vijay Ranjan & Ira Kapoor, for the Appellant Mudit Nagpal, for the respondent Hearing concluded on: 15.06.2018 Order prono…

Commissioner of Income Tax

Accordingly, the appeal filed by the Revenue is dismissed with

ITA/530/2011HC Delhi16 Dec 2011
Section 143(1)Section 143(2)Section 15(1)Section 260A

…ITA 530/2011 Page 1 of 11 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA NO.530/2011 Reserved on : 28th November, 2011. % Date of Decision : 16th December, 2011. Commissioner of Income Tax .... Appellant Through : Mr. Kamal Sawhney, sr. standing counsel with Mr. Amit Shrivastava, Advocate. VERSUS Integrated Technologies Ltd. …..Respondent Through CORAM: HON'BLE MR. JUSTICE SANJI…

Commisioner of Income Tax vs. M/s. Oswal Agro Mills Ltd

ITA-161/2006HC Delhi24 Dec 2010

…* IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA No.161 of 2006 with ITA No. 617 of 2006 ITA No. 998 of 2008 ITA No.1104 of 2008 ITA No. 1283 of 2008 Reserved On: OCTOBER 27, 2010. % Pronounced On: DECEMBER 24, 2010. 1) ITA No.161 of 2006 COMMISIONER OF INCOME TAX . . . Appellant through : Mr. N.P. Sahni, Advocate and Ms. P.L. Bansal, Advocate. VERSUS M/s. OSWAL AGRO MILLS LTD. . . .Respondent through: Mr. C.S. Aggarwal, Sr. Advocate with…

CIT v. Panacea Biotech ltd. High (183 Taxmann 212) — Cited in 6 Judgments | BharatTax