CIT v. Reliance Industries Ltd. (86 Neosym Industry Limited Assessment Years

14 Taxmann.com 24Reported decision#22617 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2019.

Judgments citing CIT v. Reliance Industries Ltd. (86 Neosym Industry Limited Assessment Years

DEPUTY COMMISSIONER OF INCOME TAX 1(2)(2), MUMBAI vs. NEOSYM INDUSTRY LIMITED, MUMBAI

The appeal stands dismissed

ITA 6616/MUM/2017[2013-14]Status: DisposedITAT Mumbai10 Dec 2019AY 2013-14

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: S/ Shri Nitesh Joshi & P.P. Bhandari-Ld. ARsFor Respondent: Ms. Kavita P. Kaushik-Ld. DR
Section 143(3)Section 36(1)(iii)

…1 Neosym Industry Limited Assessment Years :2011-12 to 2013-14 आयकर अपीलीय अिधकरण “बी” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI माननीय "ी महावीर िसंह, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI MAHAVIR SINGH, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.4561/Mum/2017 (िनधा"रण वष" / Assessment Year: 2011-12) & आयकर अपील सं./ I.T.A. No.6615/Mum/2017 (िनधा"रण वष" / Assessment Year: 2012-13) & आयकर अपील सं./ I.T.A. No.6616/Mum/2017 (िनधा"रण वष" / Assessment Year: 2013-14) DCIT-1 (2)(2), M/s. Neosym Industry Ltd. 5th Floor, Aa…

DEPUTY COMMISSIONER OF INCOME TAX 1(2)(2), MUMBAI vs. NEOSYM INDUSTRY LIMITED, MUMBAI

The appeal stands dismissed

ITA 6615/MUM/2017[2012-13]Status: DisposedITAT Mumbai10 Dec 2019AY 2012-13

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: S/ Shri Nitesh Joshi & P.P. Bhandari-Ld. ARsFor Respondent: Ms. Kavita P. Kaushik-Ld. DR
Section 143(3)Section 36(1)(iii)

…1 Neosym Industry Limited Assessment Years :2011-12 to 2013-14 आयकर अपीलीय अिधकरण “बी” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI माननीय "ी महावीर िसंह, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI MAHAVIR SINGH, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.4561/Mum/2017 (िनधा"रण वष" / Assessment Year: 2011-12) & आयकर अपील सं./ I.T.A. No.6615/Mum/2017 (िनधा"रण वष" / Assessment Year: 2012-13) & आयकर अपील सं./ I.T.A. No.6616/Mum/2017 (िनधा"रण वष" / Assessment Year: 2013-14) DCIT-1 (2)(2), M/s. Neosym Industry Ltd. 5th Floor, Aa…

DEPUTY COMMISSIONER OF INCOME TAX 1(2)(2), MUMBAI vs. NEOSYM INDUSTRY LIMITED, MUMBAI

The appeal stands dismissed

ITA 4561/MUM/2017[2011-12]Status: DisposedITAT Mumbai10 Dec 2019AY 2011-12

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: S/ Shri Nitesh Joshi & P.P. Bhandari-Ld. ARsFor Respondent: Ms. Kavita P. Kaushik-Ld. DR
Section 143(3)Section 36(1)(iii)

…1 Neosym Industry Limited Assessment Years :2011-12 to 2013-14 आयकर अपीलीय अिधकरण “बी” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI माननीय "ी महावीर िसंह, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI MAHAVIR SINGH, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.4561/Mum/2017 (िनधा"रण वष" / Assessment Year: 2011-12) & आयकर अपील सं./ I.T.A. No.6615/Mum/2017 (िनधा"रण वष" / Assessment Year: 2012-13) & आयकर अपील सं./ I.T.A. No.6616/Mum/2017 (िनधा"रण वष" / Assessment Year: 2013-14) DCIT-1 (2)(2), M/s. Neosym Industry Ltd. 5th Floor, Aa…

CIT v. Reliance Industries Ltd. (86 Neosym Industry Limited Assessment Years (14 Taxmann.com 24) — Cited in 3 Judgments | BharatTax