CIT v. Santogen Silk Mills Ltd.

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judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2021.

Judgments citing CIT v. Santogen Silk Mills Ltd.

Tmi Rollon Engineering Private Limited, Bangalore vs. Assistant Commissioner of Income Tax, Circle- 7(1)(1), Bangalore

In the result, appeal by the assessee is treated as allowed for statistical purposes

ITA 460/BANG/2020[2016-17]Status: DisposedITAT Bangalore10 Nov 2021AY 2016-17

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariassessment Year : 2016-17 M/S. Rollon Hydraulics Pvt. Ltd., Vs. Acit, (Formerly Tmi Rollon Hydraulics Pvt. Ltd.,) Circle – 7(1)(1), #271, 8Th Cross, 4Thphase, Bengaluru. Peenya Industrial Layout, Bengaluru– 560 058. Pan : Aaacr 8618 N Appellant Respondent Appellant By : Shri. H. V. Gowtham, Ca Respondent By : Shri. Priyadarshi Mishra, Addl.Cit(Dr)(Itat), Bengaluru

For Appellant: Shri. H. V. Gowtham, CAFor Respondent: Shri. Priyadarshi Mishra, Addl.CIT(DR)(ITAT), Bengaluru

Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Assessment Year : 2016-17 M/s. Rollon Hydraulics Pvt. Ltd., Vs. ACIT, (formerly TMI Rollon Hydraulics Pvt. Ltd.,) Circle – 7(1)(1), #271, 8th Cross, 4thPhase, Bengaluru. Peenya Industrial Layout, Bengaluru– 560 058. PAN : AAACR 8618 N APPELLANT RESPONDENT Appellant by : Shri. H. V. Gowtham, CA Respondent by : Shri. Priyadarshi Mishra, Addl.CIT(DR)(ITAT), Bengaluru Date of hearing : 28.10.2021 Date of Pronouncement : 10.11.2021 O R D E R Per N.V. Vasudevan, Vice Preside…

M/S. Pricewaterhouse Coopers Private Limited, Kolkata vs. ACIT, Circle - 2(2), Kolkata

In the result, appeal of the assessee is allowed partly

ITA 359/KOL/2018[2009-10]Status: DisposedITAT Kolkata21 Apr 2021AY 2009-10

Section 143(3)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘A’ BENCH, KOLKATA (Before Sri J. Sudhakar Reddy, Hon’ble Accountant Member & Sri Aby T. Varkey, Hon’ble Judicial Member) Assessment Year: 2009-10 M/s. Pricewaterhouse Coopers Private Limited..................................………………….............Appellant Block-EP, Plot-Y-14 Salt Lake City Sector-V Kolkata – 700 091 [PAN : AABCP 9181 H] Vs. Asstt. Commissioner of Income Tax, Circle-2(2), Kolkata...........................………..…......Respondent Appearances by: Smt. C.S. Agarwal, Sr. Counsel & Smt. K.M. Gupta, Adv., appeared on behalf of the assessee. Shri Goulen Hangs…

ITO, Ward-2(4), Hyderabad vs. Tini Pharma Ltd., Hyderabad

In the result, appeal of the revenue is dismissed

ITA 669/HYD/2016[2007-08]Status: DisposedITAT Hyderabad23 May 2018AY 2007-08

Bench: Smt P. Madhavi Devi & Shri S. Rifaur Rahmanassessment Year: 2007-08 Income-Tax Officer, Vs. Tini Pharma Ltd., Hyderabad. Ward – 2(4), Hyderabad. Pan – Aaact 7976K

For Appellant: Shri PVSS PrasadFor Respondent: Smt. N. Swapna

Section 143(2)Section 143(3)Section 147Section 148Section 28Section 41Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “B”, HYDERABAD BEFORE SMT P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Assessment Year: 2007-08 Income-tax Officer, vs. Tini Pharma Ltd., Hyderabad. Ward – 2(4), Hyderabad. PAN – AAACT 7976K (Appellant) (Respondent) Revenue by : Smt. N. Swapna Assessee by : Shri PVSS Prasad Date of hearing 10/05/2018 Date of pronouncement 23/05/2018 O R D E R PER S. RIFAUR RAHMAN, A.M.: This appeal filed by the Revenue is directed against the order dated 29/01/2016 of CIT(A) – 2, Hyderabad for AY 2007-08. 2. Briefly the facts of the ca…

ITO 2(1)(1), Mumbai vs. Tata Motors Ltd, Mumbai

In the result, appeal of the revenue is dismissed

ITA 4822/MUM/2011[2002-03]Status: DisposedITAT Mumbai27 Sept 2017AY 2002-03

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm Co No.193/Mum/2012 (Assessment Year :2002-03) Ito 2(1)(1) Vs. M/S. Tata Motors Ltd., R.No.552, Aayakar Bhavan Bombay House, Mumbai 24, Homi Modi Street Fort, Mumbai Pan/Gir No. Aaact2727Q Appellant) .. Respondent)

Section 143(3)Section 147Section 148Section 35DSection 41

…IN THE INCOME TAX APPELLATE TRIBUNAL “E”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI AMARJIT SINGH, JM CO No.193/Mum/2012 (Assessment Year :2002-03) ITO 2(1)(1) Vs. M/s. Tata Motors Ltd., R.No.552, Aayakar Bhavan Bombay House, Mumbai 24, Homi Modi Street Fort, Mumbai PAN/GIR No. AAACT2727Q Appellant) .. Respondent) Revenue by Shri Anadi Varma, CIT (DR) Assessee by Shri Dinesh Vyas Date of Hearing 04/07/2017 Date of Pronouncement 27/09/2017 आदेश / O R D E R PER R.C.SHARMA (A.M): This is an appeal filed by the Revenue and Cross Objection by assessee against the order of CIT(A)-6, Mumbai dated 11/03/2011…