CIT v. Punjab State Leather Development Corpn. Ltd.

119 Taxmann 258High Court2001#11006 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 352,026 Indian tax judgments — from 2016 to 2022.

Judgments citing CIT v. Punjab State Leather Development Corpn. Ltd.

M/S. Sez Indore Limted, Indore vs. The DCIT Range -3(1), Indore

In the result, assessee’s appeal is allowed

ITA 498/IND/2019[2013-14]Status: DisposedITAT Indore21 Sept 2022AY 2013-14

Bench: Ms. Madhumita Roy & Shri Bhagirath Mal Biyani

For Appellant: Bhavesh Agrawal, A.RsFor Respondent: Shri Ashish Porwal, Sr.D.R
Section 271BSection 273BSection 44ASection 44BSection 619(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE Ms. MADHUMITA ROY, JUDICIAL MEMBER & SHRI BHAGIRATH MAL BIYANI, ACCOUNTANT MEMBER I.T.A. Nos.153 & 154/Ind/2019 (Assessment Years: 2012-13 & 2013-14) M/s. Madhya Pradesh Vs. The DCIT-3(1) Audyogik Kendra Vikas Range-3, Indore (M.P.) Nigam (Indore) Limited 3/54, Free Press House, Press Complex, A.B. Road, Indore [M.P.] PAN No.AADCM7525Q (Appellant) .. (Respondent) & I.T.A. Nos.497 & 498/Ind/2019 (Assessment Years: 2011-12 & 2013-14) M/s. SEZ Indore Limited Vs. The DCIT-3(1) 1st Floor, Free Press House, Range-3, Indore (M.P.) Press Complex, A.…

M/S. Sez Indore Limted, Indore vs. The DCIT Range -3(1), Indore

In the result, assessee’s appeal is allowed

ITA 497/IND/2019[2011-12]Status: DisposedITAT Indore21 Sept 2022AY 2011-12

Bench: Ms. Madhumita Roy & Shri Bhagirath Mal Biyani

For Appellant: Bhavesh Agrawal, A.RsFor Respondent: Shri Ashish Porwal, Sr.D.R
Section 271BSection 273BSection 44ASection 44BSection 619(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE Ms. MADHUMITA ROY, JUDICIAL MEMBER & SHRI BHAGIRATH MAL BIYANI, ACCOUNTANT MEMBER I.T.A. Nos.153 & 154/Ind/2019 (Assessment Years: 2012-13 & 2013-14) M/s. Madhya Pradesh Vs. The DCIT-3(1) Audyogik Kendra Vikas Range-3, Indore (M.P.) Nigam (Indore) Limited 3/54, Free Press House, Press Complex, A.B. Road, Indore [M.P.] PAN No.AADCM7525Q (Appellant) .. (Respondent) & I.T.A. Nos.497 & 498/Ind/2019 (Assessment Years: 2011-12 & 2013-14) M/s. SEZ Indore Limited Vs. The DCIT-3(1) 1st Floor, Free Press House, Range-3, Indore (M.P.) Press Complex, A.…

M/S. Madhya Pradesh Audyogik Krndra Vikas Nigam (Indore) Limited, Indore vs. The DCIT-3(1) Range-3, Indore

In the result, assessee’s appeal is allowed

ITA 154/IND/2019[2013-14]Status: DisposedITAT Indore21 Sept 2022AY 2013-14

Bench: Ms. Madhumita Roy & Shri Bhagirath Mal Biyani

For Appellant: Bhavesh Agrawal, A.RsFor Respondent: Shri Ashish Porwal, Sr.D.R
Section 271BSection 273BSection 44ASection 44BSection 619(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE Ms. MADHUMITA ROY, JUDICIAL MEMBER & SHRI BHAGIRATH MAL BIYANI, ACCOUNTANT MEMBER I.T.A. Nos.153 & 154/Ind/2019 (Assessment Years: 2012-13 & 2013-14) M/s. Madhya Pradesh Vs. The DCIT-3(1) Audyogik Kendra Vikas Range-3, Indore (M.P.) Nigam (Indore) Limited 3/54, Free Press House, Press Complex, A.B. Road, Indore [M.P.] PAN No.AADCM7525Q (Appellant) .. (Respondent) & I.T.A. Nos.497 & 498/Ind/2019 (Assessment Years: 2011-12 & 2013-14) M/s. SEZ Indore Limited Vs. The DCIT-3(1) 1st Floor, Free Press House, Range-3, Indore (M.P.) Press Complex, A.…

M/S. Madhya Pradesh Audyogik Krndra Vikas Nigam (Indore) Limited, Indore vs. The DCIT-3(1) Range-3, Indore

In the result, assessee’s appeal is allowed

ITA 153/IND/2019[2012-13]Status: DisposedITAT Indore21 Sept 2022AY 2012-13

Bench: Ms. Madhumita Roy & Shri Bhagirath Mal Biyani

For Appellant: Bhavesh Agrawal, A.RsFor Respondent: Shri Ashish Porwal, Sr.D.R
Section 271BSection 273BSection 44ASection 44BSection 619(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE Ms. MADHUMITA ROY, JUDICIAL MEMBER & SHRI BHAGIRATH MAL BIYANI, ACCOUNTANT MEMBER I.T.A. Nos.153 & 154/Ind/2019 (Assessment Years: 2012-13 & 2013-14) M/s. Madhya Pradesh Vs. The DCIT-3(1) Audyogik Kendra Vikas Range-3, Indore (M.P.) Nigam (Indore) Limited 3/54, Free Press House, Press Complex, A.B. Road, Indore [M.P.] PAN No.AADCM7525Q (Appellant) .. (Respondent) & I.T.A. Nos.497 & 498/Ind/2019 (Assessment Years: 2011-12 & 2013-14) M/s. SEZ Indore Limited Vs. The DCIT-3(1) 1st Floor, Free Press House, Range-3, Indore (M.P.) Press Complex, A.…

M/S Giral Lignite Power Ltd., Jaipur vs. Assistant Commissioner of Income Tax, Circle-6, Jaipur

In the result, appeal of the assessee is allowed

ITA 1388/JPR/2018[2014-15]Status: DisposedITAT Jaipur18 Mar 2019AY 2014-15
For Appellant: Shri P. C. Parwal (CA)For Respondent: Shri A. K. Mahala (JCIT)
Section 271BSection 273BSection 44A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHE ‘A’ JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 1388/JP/2018 fu/kZkj.k o"kZ@Assessment Year :2014-15 cuke M/s Giral Lignite Power Ltd., ACIT, Vs. Room No. 412, Vidyut Bhawan, Circle-06, Janpath, Jyoti Nagar, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AACCG7891A vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri P. C. Parwal (CA) jktLo dh vksj ls@ Revenue by…

Rajasthan Rajya Vidyut Utpadan Nigam Ltd., Jaipur vs. Deputy Commissioner of Income Tax, Jaipur

In the result, the appeal of the assessee is allowed

ITA 534/JPR/2018[2012-13]Status: DisposedITAT Jaipur13 Aug 2018AY 2012-13
For Appellant: Shri P. C. Parwal (CA)For Respondent: Shri A. S. Nehara (JCIT)
Section 271BSection 273BSection 44A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; ikWy jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 534/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2012-13 cuke M/s Rajasthan Rajya Vidyut DCIT, Vs. Utpadan Nigam Ltd., Vidyut Circle-06, Bhawan, Jan Path, Jyoti Nagar, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABCR7436B vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri P. C. Parwal (CA) jktLo dh vksj ls@ Revenue b…

M/S Rajasthan Rajya Vidyut Prasaran Nigam Ltd., Jaipur vs. Assistant Commissioner of Income Tax, Jaipur

In the result, the appeal filed by the assessee is allowed

ITA 188/JPR/2018[2013-14]Status: DisposedITAT Jaipur06 Apr 2018AY 2013-14
For Appellant: Shri P. C. Parwal (CA)For Respondent: Smt. Seema Meena (JCIT)
Section 271BSection 36(1)(va)Section 44ASection 619(2)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; ikWy jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 188/JP/2018 fu/kZkj.k o"kZ@Assessment Years : 2013-14 cuke M/s Rajasthan Rajya Vidyut ACIT, Vs. Prasaran Nigam Ltd., Circle-06 Vidyut Bhawan, Jan Path, Jaipur Jyoti Nagar, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABCR8312A vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri P. C. Parwal (CA) jktLo dh vksj ls@ Revenue…

Rajasthan Rajya Vidyut Utpadan Nigam Ltd., Jaipur vs. Assistant Commissioner of Income Tax, Jaipur

In the result, the appeal of the assessee is allowed

ITA 100/JPR/2018[2013-14]Status: DisposedITAT Jaipur28 Mar 2018AY 2013-14
For Appellant: Shri P.C. Parwal (CA)For Respondent: Smt. Seema Meena (JCIT)
Section 271BSection 44A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; ikWy jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No.100/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2013-14 M/s Rajasthan Rajya Vidyut cuke ACIT, Vs. Utpadan Nigam Ltd., Vidyut Circle-06 Bhawan, Jan Path, Jyoti Nagar, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABCR7436B vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri P.C. Parwal (CA) jktLo dh vksj ls@ Revenue by :…

M/S. Bsi Group India Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 5949/DEL/2014[2009-10]Status: DisposedITAT Delhi05 Jul 2016AY 2009-10

Bench: Sh. N. K. Saini

For Appellant: Sh. Shailesh Gupta, AdvFor Respondent: Sh. A. Sreenivasa Rao, Sr. DR
Section 271BSection 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC-1’, NEW DELHI Before Sh. N. K. Saini, Accountant Member ITA No. 5949/Del/2014 : Asstt. Year : 2009-10 M/s BSI Group India Pvt. Ltd., Vs DCIT, The Mira, A-2, Plot No. 1 & 2, Circle-3(1), Ishwar Nagar, Mathura Road, New Delhi New Delhi-110065 (APPELLANT) (RESPONDENT) PAN No. AABCB3790L Assessee by : Sh. Shailesh Gupta, Adv. Revenue by : Sh. A. Sreenivasa Rao, Sr. DR Date of Hearing : 28.06.2016 Date of Pronouncement : 05.07.2016 ORDER This is an appeal by the assessee against the order dated 29.08.2014 of ld. CIT(A)-VI, New Delhi. 2. Following grounds have…

CIT v. Punjab State Leather Development Corpn. Ltd. (119 Taxmann 258) — Cited in 9 Judgments | BharatTax