CIT v. Sangam Structurals Ltd.

35 Taxmann.com 148High Court2013#17714 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 352,026 Indian tax judgments — from 2018 to 2024.

Judgments citing CIT v. Sangam Structurals Ltd.

ACIT, Circle 1(1), Chandigarh vs. M/S Sml Isuzu Ltd., Chandigarh

In the result, the impugned order is sustained and appeal of the Revenue is partly allowed for statistical purposes

ITA 611/CHANDI/2022[2018-19]Status: DisposedITAT Chandigarh30 Aug 2024AY 2018-19

Bench: SHRI. VIKRAM SINGH YADAV (Accountant Member), SHRI. PARESH M. JOSHI (Judicial Member)

For Appellant: Shri Rohit Jain, Advocate and Ms. Somya Jain, C.AFor Respondent: Smt. Kusum, CIT, DR
Section 1Section 139(1)Section 143(1)Section 143(3)Section 145Section 250Section 251Section 253Section 43B

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “बी” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: VIRTUAL MODE "ी िव"म िसंह यादव, लेखा सद" एवं "ी परेश म. जोशी, "ाियक सद" BEFORE: SHRI. VIKRAM SINGH YADAV, AM & SHRI. PARESH M. JOSHI, JM आयकर अपील सं./ ITA NO. 611/Chd/2022 िनधा"रण वष" / Assessment Year : 2018-19 The Asst. CIT बनाम M/s SML Isuzu Ltd. Circle-1(1), Chandigarh SCO 204-205, Sector-34-A, Chandigarh "ायी लेखा सं./PAN NO: AACCS2991P अपीलाथ"/Appellant ""थ"/Respondent िनधा"रती की ओर से/Assessee by : Shri Rohit Jain, Advocate and Ms. Somya Jain, C.A राज" की ओर से/ Revenue by…

ACIT, Circle 1(1), Chandigarh vs. M/S Sml Isuzu Ltd., Chandigarh

In the result, the appeal of the Revenue is hereby dismissed

ITA 602/CHANDI/2022[2016-17]Status: DisposedITAT Chandigarh12 Jun 2024AY 2016-17

Bench: SHRI. VIKRAM SINGH YADAV (Accountant Member), SHRI. PARESH M. JOSHI (Judicial Member)

For Appellant: Shri Rohit Jain, Advocate and Ms. Somya Jain, C.AFor Respondent: Smt. Kusum Bansal, CIT, DR
Section 143(3)Section 145ASection 250Section 253Section 35

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “बी” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: HYBRID MODE "ी िव"म िसंह यादव, लेखा सद" एवं "ी परेश म. जोशी, "ाियक सद" BEFORE: SHRI. VIKRAM SINGH YADAV, AM & SHRI. PARESH M. JOSHI, JM आयकर अपील सं./ ITA NO. 602/Chd/2022 िनधा"रण वष" / Assessment Year : 2016-17 The Asst. CIT बनाम M/s SML Isuzu Ltd. Circle-1(1), Chandigarh SCO 204-205, Sector -34A, Chandigarh "ायी लेखा सं./PAN NO: AACCS2991P अपीलाथ"/Appellant ""थ"/Respondent िनधा"रती की ओर से/Assessee by : Shri Rohit Jain, Advocate and Ms. Somya Jain, C.A राज" की ओर से/ Revenue by :…

Asstt.Commissioner of Income Tax, C-4(1), Chandigarh vs. M/S Sml Isuzu Limited, Chandigarh

In the result of the value of the opening stock and closing stock

ITA 1425/CHANDI/2018[2015-16]Status: DisposedITAT Chandigarh20 Mar 2019AY 2015-16

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaआयकर अपील सं./ Ita Nos. 1424 & 1425/Chd/2018 "नधा"रण वष" / Assessment Years : 2014-15 & 2015-16 The Acit, M/S Sml Isuzu Limited, बनाम Circle 4(1), Sco 204-205, Sector 34-A, Chandigarh Chandigarh "थायी लेखा सं./Pan No: Aaccs299Ip अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: S/Sh. Nayan Jain & Sachin Jain, AdvocatesFor Respondent: Sh. Manjit Singh, CIT DR
Section 145A

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, “बी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’, CHANDIGARH "ी संजय गग", "या"यक सद"य एवं "ीमती अ"नपूणा" गु"ता, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND Ms. ANNAPURNA GUPTA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos. 1424 & 1425/CHD/2018 "नधा"रण वष" / Assessment Years : 2014-15 & 2015-16 The ACIT, M/s SML Isuzu limited, बनाम Circle 4(1), SCO 204-205, Sector 34-A, Chandigarh Chandigarh "थायी लेखा सं./PAN No: AACCS299IP अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : S/Sh. Nayan Jain & Sachin Jain, Advocates राज"व क" ओर से/…

Asstt.Commissioner of Income Tax, C-4(1), Chandigarh vs. M/S Sml Isuzu Limited, Chandigarh

In the result of the value of the opening stock and closing stock

ITA 1424/CHANDI/2018[2014-15]Status: DisposedITAT Chandigarh20 Mar 2019AY 2014-15

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaआयकर अपील सं./ Ita Nos. 1424 & 1425/Chd/2018 "नधा"रण वष" / Assessment Years : 2014-15 & 2015-16 The Acit, M/S Sml Isuzu Limited, बनाम Circle 4(1), Sco 204-205, Sector 34-A, Chandigarh Chandigarh "थायी लेखा सं./Pan No: Aaccs299Ip अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: S/Sh. Nayan Jain & Sachin Jain, AdvocatesFor Respondent: Sh. Manjit Singh, CIT DR
Section 145A

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, “बी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’, CHANDIGARH "ी संजय गग", "या"यक सद"य एवं "ीमती अ"नपूणा" गु"ता, लेखा सद"य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND Ms. ANNAPURNA GUPTA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos. 1424 & 1425/CHD/2018 "नधा"रण वष" / Assessment Years : 2014-15 & 2015-16 The ACIT, M/s SML Isuzu limited, बनाम Circle 4(1), SCO 204-205, Sector 34-A, Chandigarh Chandigarh "थायी लेखा सं./PAN No: AACCS299IP अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : S/Sh. Nayan Jain & Sachin Jain, Advocates राज"व क" ओर से/…

Asstt.Commissioner of Income Tax, C-4(1), Chandigarh vs. M/S Sml Isuzu Limited, Chandigarh

In the result of the value of the opening stock and closing stock

ITA 441/CHANDI/2018[2013-14]Status: DisposedITAT Chandigarh03 Oct 2018AY 2013-14
For Appellant: Shri Neeraj JainFor Respondent: Mrs. Mona Mohanty, CIT-DR
Section 145Section 145ASection 271

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ ‘बी’, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘B’ CHANDIGARH "ीमती "दवा "संह, "या"यक सद"य एवं डा. बी.आर.आर. कुमार, लेखा सद"य BEFORE: SMT. DIVA SINGH, JM & Dr. B.R.R.KUMAR, AM आयकर अपील सं./ ITA No. 441/CHD/2018 "नधा"रण वष" / Assessment Year : 2013-14 The ACIT, M/s SML Isuzu Ltd., बनाम Circle-4(1), SCO 204-205, Sector 34A, VS Chandigarh. Chandigarh. "थायी लेखा सं./PAN No: AACCS2991P अपीलाथ"/Appellant ""यथ"/Respondent राज"व क" ओर से/ Revenue by : Mrs. Mona Mohanty, CIT-DR "नधा"रती क" ओर से/Assessee by : Shri Neeraj Jain सुनवाई क" तार"ख/Date of Hearing : 1…

CIT v. Sangam Structurals Ltd. (35 Taxmann.com 148) — Cited in 5 Judgments | BharatTax