CIT v. Salem Cooperative Sugar Mills Ltd.

95 Taxmann.com 325High Court1997#18439 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2024.

Sections most often in play

Section 10(38)Section 115JBSection 14ASection 37(1)Section 43(1)

Judgments citing CIT v. Salem Cooperative Sugar Mills Ltd.

DCIT Cir 3(1), Mumbai vs. Bajaj Hindustan Ltd, Mumbai

In the result, appeal of the assessee is allowed and appeal of the revenue is partly allowed for statistical purposes

ITA 4446/MUM/2013[2009-10]Status: DisposedITAT Mumbai28 Aug 2024AY 2009-10

Bench: Shri Amarjit Singh & Shri Raj Kumar Chauhanassessment Year: 2009-10 Dcit, Circle-3(1), Mumbai M/S. Bajaj Hindustan Ltd.

For Appellant: Shri Kirit KamdarFor Respondent: Shri S. Srinivasu, CIT, DR
Section 10(38)Section 115JSection 14Section 143(2)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER AND SHRI RAJ KUMAR CHAUHAN, JUDICIAL MEMBER Assessment Year: 2009-10 DCIT, Circle-3(1), Mumbai M/s. Bajaj Hindustan Ltd. Bajaj Bhavan, 2nd Floor, Vs. Jamanalal Bajaj Marg, 226, Nariman Point, Mumbai – 400021. PAN: AAACB 4351 J (Appellant) (Respondent) Assessment Year: 2009-10 M/s. Bajaj Hindustan Ltd. ACIT, Range-3(1), Mumbai Bajaj Bhavan, 2nd Floor, Jamanalal Bajaj Marg, 226, vs Nariman Point, Mumbai – 400021. PAN: AAACB 4351 J (Appellant) (Respondent) Present for: Assessee by : Shri Kirit Kamdar Re…

Bajaj Hindustan Ltd, Mumbai vs. Addl CIT RG 3(1), Mumbai

In the result, appeal of the assessee is allowed and appeal of the revenue is partly allowed for statistical purposes

ITA 3714/MUM/2013[2009-10]Status: DisposedITAT Mumbai28 Aug 2024AY 2009-10

Bench: Shri Amarjit Singh & Shri Raj Kumar Chauhanassessment Year: 2009-10 Dcit, Circle-3(1), Mumbai M/S. Bajaj Hindustan Ltd.

For Appellant: Shri Kirit KamdarFor Respondent: Shri S. Srinivasu, CIT, DR
Section 10(38)Section 115JSection 14Section 143(2)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER AND SHRI RAJ KUMAR CHAUHAN, JUDICIAL MEMBER Assessment Year: 2009-10 DCIT, Circle-3(1), Mumbai M/s. Bajaj Hindustan Ltd. Bajaj Bhavan, 2nd Floor, Vs. Jamanalal Bajaj Marg, 226, Nariman Point, Mumbai – 400021. PAN: AAACB 4351 J (Appellant) (Respondent) Assessment Year: 2009-10 M/s. Bajaj Hindustan Ltd. ACIT, Range-3(1), Mumbai Bajaj Bhavan, 2nd Floor, Jamanalal Bajaj Marg, 226, vs Nariman Point, Mumbai – 400021. PAN: AAACB 4351 J (Appellant) (Respondent) Present for: Assessee by : Shri Kirit Kamdar Re…

Addl CIT 3(1), Mumbai vs. Bajaj Hindustan Ltd, Mumbai

In the result, the appeal of the revenue is dismissed and the appeal of the assesse is partly allowed

ITA 5208/MUM/2012[2007-08]Status: DisposedITAT Mumbai12 Jan 2023AY 2007-08

Bench: Shri Vikas Awasthy & Shri Amarjit Singhacit-3(1)(1) Vs. M/S Bajaj Hindustan Room No. 607, 6 Th Floor, Sugar Ltd. Aayakar Bhavan, ( Ea R L I E R K N O W N A S M / S B A J A J H I N D U S T A N L T D ) Bajaj Bhavan, 2 Nd Floor, M.K. Road, Jamanalal Bajaj, Marg- Mumbai – 400 020 226, Nariman Point Mumbai 400021 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaacb4351J Appellant .. Respondent M/S Bajaj Hindustan Vs. Acit-3(1)(1) Sugar Ltd. Room No. 607, 6 Th Floor, ( Ea R L I E R K N O W N A S M / S B A J A J H I N D U S T A N L T D ) Aayakar Bhavan, Bajaj Bhavan, 2 Nd Floor, M.K. Road, Jamanalal Bajaj, Marg- Mumbai – 400 020 226, Nariman Point Mumbai 400021 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaacb4351J Appellant .. Respondent

For Appellant: Percy Pardiwala &For Respondent: Mahesh Akhade
Section 115JSection 143(3)

…P a g e | 1 ACIT-3(1)(1) M/s Bajaj Hindustan Sugar Ltd. ITA Nos.5208 & 5058/Mum/2012 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ACIT-3(1)(1) Vs. M/s Bajaj Hindustan Room No. 607, 6 th Floor, Sugar Ltd. Aayakar Bhavan, ( Ea r l i e r k n o w n a s M / s B a j a j H i n d u s t a n L t d ) Bajaj Bhavan, 2 nd Floor, M.K. Road, Jamanalal Bajaj, Marg- Mumbai – 400 020 226, Nariman Point Mumbai 400021 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAACB4351J Appellant .. Respondent M/s Bajaj Hindustan Vs. ACIT-3(1)(1) Sugar Ltd.…

Bajaj Hindustan Ltd, Mumbai vs. ACIT 3(1), Mumbai

In the result, the appeal of the revenue is dismissed and the appeal of the assesse is partly allowed

ITA 5058/MUM/2012[2007-08]Status: DisposedITAT Mumbai12 Jan 2023AY 2007-08

Bench: Shri Vikas Awasthy & Shri Amarjit Singhacit-3(1)(1) Vs. M/S Bajaj Hindustan Room No. 607, 6 Th Floor, Sugar Ltd. Aayakar Bhavan, ( Ea R L I E R K N O W N A S M / S B A J A J H I N D U S T A N L T D ) Bajaj Bhavan, 2 Nd Floor, M.K. Road, Jamanalal Bajaj, Marg- Mumbai – 400 020 226, Nariman Point Mumbai 400021 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaacb4351J Appellant .. Respondent M/S Bajaj Hindustan Vs. Acit-3(1)(1) Sugar Ltd. Room No. 607, 6 Th Floor, ( Ea R L I E R K N O W N A S M / S B A J A J H I N D U S T A N L T D ) Aayakar Bhavan, Bajaj Bhavan, 2 Nd Floor, M.K. Road, Jamanalal Bajaj, Marg- Mumbai – 400 020 226, Nariman Point Mumbai 400021 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaacb4351J Appellant .. Respondent

For Appellant: Percy Pardiwala &For Respondent: Mahesh Akhade
Section 115JSection 143(3)

…P a g e | 1 ACIT-3(1)(1) M/s Bajaj Hindustan Sugar Ltd. ITA Nos.5208 & 5058/Mum/2012 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ACIT-3(1)(1) Vs. M/s Bajaj Hindustan Room No. 607, 6 th Floor, Sugar Ltd. Aayakar Bhavan, ( Ea r l i e r k n o w n a s M / s B a j a j H i n d u s t a n L t d ) Bajaj Bhavan, 2 nd Floor, M.K. Road, Jamanalal Bajaj, Marg- Mumbai – 400 020 226, Nariman Point Mumbai 400021 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAACB4351J Appellant .. Respondent M/s Bajaj Hindustan Vs. ACIT-3(1)(1) Sugar Ltd.…

K.Raheja It Park (Hyderabad) Pvt.Ltd., Hyd, Hyderabad vs. DCIT, Circle-2(1), Hyderabad

In the result, appeal of the assessee is allowed

ITA 691/HYD/2016[2011-12]Status: DisposedITAT Hyderabad06 May 2021AY 2011-12

Bench: Shri Satbeer Singh Godara & Laxmi Prasad Sahushri Assessment Year: 2011-12 K. Raheja It Park ` Dy. Commissioner Of (Hyderabad) Pvt. Ltd., Income-Tax, Hyderabad. Circle – 2(1), Hyderabad. Pan – Aacck 1914G (Appellant) (Respondent) Assessee By: Shri Vijay Mehta & Ms. Aarthi Sathe Revenue By Shri Yvst Sai Date Of Hearing: 18/03/2021 Date Of Pronouncement: 06/05/2021

For Appellant: Shri Vijay Mehta &
Section 143(3)Section 263Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”: HYDERABAD (THROUGH VIRTUAL CONFERENCE) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER and LAXMI PRASAD SAHU, ACCOUNTANT MEMBER SHRI Assessment Year: 2011-12 K. Raheja IT Park ` Dy. Commissioner of (Hyderabad) Pvt. Ltd., Income-tax, Hyderabad. Circle – 2(1), Hyderabad. PAN – AACCK 1914G (Appellant) (Respondent) Assessee by: Shri Vijay Mehta & Ms. Aarthi Sathe Revenue by Shri YVST Sai Date of hearing: 18/03/2021 Date of pronouncement: 06/05/2021 O R D E R PER L.P. SAHU, A.M.: This appeal filed by the assessee is directed against Pr. CIT - 2, Hyderabad…

CIT v. Salem Cooperative Sugar Mills Ltd. (95 Taxmann.com 325) — Cited in 5 Judgments | BharatTax