CIT v. Tasgaon Taluka S.S.K. Ltd.

Agasti Shakari Sakhar Karkhana Ltd, Ahmednagar vs. Assistant Commissioner of Income-Tax, Ahmednagar Circle, Ahmednagar

In the result, the appeal of assessee is allowed for statistical purpose

Bench: Shri S.S. Viswanethra Ravi & Shri G.D. Padmahshali

…आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER AND SHRI G.D. PADMAHSHALI, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.5/PUN/2019 निर्ाारण वर्ा / Assessment Year : 2015-16 Agasti Sahakari Sakhar Karkhana Ltd., At Post – Agasti Nagar, Taluka-Akole, Distt.-Ahmednagar – 422601 PAN : AAAAA1262B .......अपीलार्थी / Appellant बिाम / V/s. Asst. Commissioner of Income Tax, Ahmednagar Circle, Ahmednagar ……प्रत्यर्थी / Respondent Assessee by : N O N E Revenue by : Shri Ramnath P. Murkunde सुिवाई की तारीख / Date of Hearing…

Ajinkyatara Sahakari Sakhar Karkhana Limited, Satara vs. Deputy Commissioner of Income-Tax, Satara Circle, Satara

Accordingly. The assessee’s instant third appeal in ITA No.1832/PUN/2018 is allowed for statistical purpose

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपीलसं. / Ita No’S.1830 To 1832/Pun/2018 िनधा"रणवष" / Assessment Years : 2001-02, 2004-05 & 2007-08 Ajinkyatara Sahakari Sakhar The Acit, Satara Circle, Karkhana Ltd., Vs Satara. A/P. Shaunagar Shendre, . Dist. Satara. Pan: Aaaaa 0510 E Appellant/ Assessee Respondent /Revenue Assessee By Shri Pratik Sandbhor – Ar Revenue By Shri S P Walimbe – Dr Date Of Hearing 11/08/2022 Date Of Pronouncement 29/08/2022 आदेश/ Order Per S.S.Godara, Jm: 1. These Assessee’S Three Appeal For Assessment Years 2001-02, 2004-05 & 2007-08 Arise Against The Cit(A)-13, Pune’S Common Order Dated 07.08.2018 Passed In Case No:Cit(A)-13/06-07/143, Cit(A)-13/10-11/84 & Cit(A)-13/09-10/633 Involving Proceedings U/S.143(3) R.W.S 147, U/S.143(3) R.W.S 254 & U/S.143(3) Of The Income Tax Act, 1961 [In Short “The Act”]; Assessment-Year Wise, Respectively.

…आयकर अपीलीय अिधकरण “ए” "ायपीठ पुणे म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपीलसं. / ITA No’s.1830 to 1832/PUN/2018 िनधा"रणवष" / Assessment Years : 2001-02, 2004-05 & 2007-08 Ajinkyatara Sahakari Sakhar The ACIT, Satara Circle, Karkhana Ltd., Vs Satara. A/p. Shaunagar Shendre, . Dist. Satara. PAN: AAAAA 0510 E Appellant/ Assessee Respondent /Revenue Assessee by Shri Pratik Sandbhor – AR Revenue by Shri S P Walimbe – DR Date of hearing 11/08/2022 Date of pronouncement 29/08/2022 आदेश/ ORDER Per S.S.Godara, JM:…

Ajinkyatara Sahakari Sakhar Karkhana Limited, Satara vs. Deputy Commissioner of Income-Tax, Satara Circle, Satara

Accordingly. The assessee’s instant third appeal in ITA No.1832/PUN/2018 is allowed for statistical purpose

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपीलसं. / Ita No’S.1830 To 1832/Pun/2018 िनधा"रणवष" / Assessment Years : 2001-02, 2004-05 & 2007-08 Ajinkyatara Sahakari Sakhar The Acit, Satara Circle, Karkhana Ltd., Vs Satara. A/P. Shaunagar Shendre, . Dist. Satara. Pan: Aaaaa 0510 E Appellant/ Assessee Respondent /Revenue Assessee By Shri Pratik Sandbhor – Ar Revenue By Shri S P Walimbe – Dr Date Of Hearing 11/08/2022 Date Of Pronouncement 29/08/2022 आदेश/ Order Per S.S.Godara, Jm: 1. These Assessee’S Three Appeal For Assessment Years 2001-02, 2004-05 & 2007-08 Arise Against The Cit(A)-13, Pune’S Common Order Dated 07.08.2018 Passed In Case No:Cit(A)-13/06-07/143, Cit(A)-13/10-11/84 & Cit(A)-13/09-10/633 Involving Proceedings U/S.143(3) R.W.S 147, U/S.143(3) R.W.S 254 & U/S.143(3) Of The Income Tax Act, 1961 [In Short “The Act”]; Assessment-Year Wise, Respectively.

…आयकर अपीलीय अिधकरण “ए” "ायपीठ पुणे म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपीलसं. / ITA No’s.1830 to 1832/PUN/2018 िनधा"रणवष" / Assessment Years : 2001-02, 2004-05 & 2007-08 Ajinkyatara Sahakari Sakhar The ACIT, Satara Circle, Karkhana Ltd., Vs Satara. A/p. Shaunagar Shendre, . Dist. Satara. PAN: AAAAA 0510 E Appellant/ Assessee Respondent /Revenue Assessee by Shri Pratik Sandbhor – AR Revenue by Shri S P Walimbe – DR Date of hearing 11/08/2022 Date of pronouncement 29/08/2022 आदेश/ ORDER Per S.S.Godara, JM:…

Ajinkyatara Sahakari Sakhar Karkhana Limited, Satara vs. Deputy Commissioner of Income-Tax, Satara Circle, Satara

Accordingly. The assessee’s instant third appeal in ITA No.1832/PUN/2018 is allowed for statistical purpose

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपीलसं. / Ita No’S.1830 To 1832/Pun/2018 िनधा"रणवष" / Assessment Years : 2001-02, 2004-05 & 2007-08 Ajinkyatara Sahakari Sakhar The Acit, Satara Circle, Karkhana Ltd., Vs Satara. A/P. Shaunagar Shendre, . Dist. Satara. Pan: Aaaaa 0510 E Appellant/ Assessee Respondent /Revenue Assessee By Shri Pratik Sandbhor – Ar Revenue By Shri S P Walimbe – Dr Date Of Hearing 11/08/2022 Date Of Pronouncement 29/08/2022 आदेश/ Order Per S.S.Godara, Jm: 1. These Assessee’S Three Appeal For Assessment Years 2001-02, 2004-05 & 2007-08 Arise Against The Cit(A)-13, Pune’S Common Order Dated 07.08.2018 Passed In Case No:Cit(A)-13/06-07/143, Cit(A)-13/10-11/84 & Cit(A)-13/09-10/633 Involving Proceedings U/S.143(3) R.W.S 147, U/S.143(3) R.W.S 254 & U/S.143(3) Of The Income Tax Act, 1961 [In Short “The Act”]; Assessment-Year Wise, Respectively.

…आयकर अपीलीय अिधकरण “ए” "ायपीठ पुणे म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपीलसं. / ITA No’s.1830 to 1832/PUN/2018 िनधा"रणवष" / Assessment Years : 2001-02, 2004-05 & 2007-08 Ajinkyatara Sahakari Sakhar The ACIT, Satara Circle, Karkhana Ltd., Vs Satara. A/p. Shaunagar Shendre, . Dist. Satara. PAN: AAAAA 0510 E Appellant/ Assessee Respondent /Revenue Assessee by Shri Pratik Sandbhor – AR Revenue by Shri S P Walimbe – DR Date of hearing 11/08/2022 Date of pronouncement 29/08/2022 आदेश/ ORDER Per S.S.Godara, JM:…

Shri. Dudhganga Vedganga Sahakari Sakhar Karkhana Ltd, Kolhapur vs. Assistant Commissioner of Income-Tax, Circle -1, Kolhapur

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

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, PUNE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER ITA No. 1568/PUN/2018 : A.Y. 2015-16 Shri Dudhganga Vedganga SSK Ltd., Bidri, Tal. Kagal, Dist. Kolhapur – PAN: AAAAS 3732 N Appellant Vs. The Asstt. Commissioner of Income-tax Circle 1, Kolhapur. Respondent Appellant by : Shri Pranjal S. Phadnis Respondent by : Shri Hitendra B. Ninawe Date of Hearing : 23-08-2022 Date of Pronouncement : 23-08-2022 ORDER PER PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER This appeal preferred by the assessee emanates from order of the ld. C…

Tatyasaheb Kore Warana Sahakari Sakhar Karkhana Ltd, Kolhapur vs. Assistant Commissioner of Income-Tax, Circle - 1, Kolhapur

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

Bench: Co- Ordinate Bench Of Pune Tribunal In The Case Of Shree Adinath Ssk Ltd. Vs. Acit In Ita No. 485/Pun/2019 For A.Y. 2013-14, Order Dated 11-05-2022, Wherein It Has Been Observed & Held As Under:

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, PUNE SHRI PARTHA SARATHI CHAUDHURY, JM AND DR. DIPAK P. RIPOTE, AM ITA No. 1486/PUN/2018 : A.Y. 2015-16 Tatyasaheb Kore Warana SSK Ltd. A/P Warnnaga, Tal. Panhala, Kolhapur – 416 113 PAN; AAAAT 3108 M Appellant Vs. The Asstt. Commissioner of Income-tax, Circle 1, Kolhapur Respondent Appellant by : Shri M.K. Kulkarni & Ms. J.R. Chandekar Respondent by : Shri S.P. Walimbe Date of Hearing :28-07-2022 Date of Pronouncement : 08-08-2022 ORDER PER PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER This appeal preferred by the assessee emanates from order of the ld. Commissioner…

Sant Tukaram Sahakari Sakhar Karkhana Ltd, Pune vs. Income-Tax Officer, Ward - 2(5), Pune

In the result, the appeal of assessee is partly allowed for statistical purpose

Bench: Or During The Course Of Hearing.”

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, PUNE SHRI INTURI RAMA RAO ACCOUNTANT MEMBER AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER Assessment Year : 2013-14 Sant Tukaram Sahakari Sakhar Kakhana Ltd. Kasarsai Darumbre, Tal. Mulshi, Dist. Pune PAN : AACAS 2897 Q :Appellant Vs. The I.T.O Ward 2(5) Pune Respondent Appellant by : Smt. Deepa Khare Respondent by : Shri Sardar Singh Meena, CIT Date of Hearing : 04-08-2022 Date of Pronouncement : 05-08-2022 ORDER PER VISWANETHRA RAVI, JUDICIAL MEMBER This appeal by the assessee against the order dated 1-11-2017 Passed by the Commissioner of Income Tax (Appeals…

Bhima Ssk Ltd, Daund vs. DCIT Circle 1(1), Pune

Appeal is allowed for statistical purposes in above terms

Bench: Shri S.S.Godara, Jm & Shri Dr. Dipak P. Ripote, Am आयकर अपीऱ सं. / Ita No.334/Pun/2020 ननधधारण वषा / Assessment Year : 2015-16 Bhima Sahakari Sakhar Karkhana Ltd., A/P. Madhukarnagar, Patas , Tal.-Daund, Dist – Pune - 412219 .......अपऩलधथी / Appellant Pan : Aaatb1781B

…आयकर अपीऱीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI S.S.GODARA, JM AND SHRI DR. DIPAK P. RIPOTE, AM आयकर अपीऱ सं. / ITA No.334/PUN/2020 ननधधारण वषा / Assessment Year : 2015-16 Bhima Sahakari Sakhar Karkhana Ltd., A/p. Madhukarnagar, Patas , Tal.-Daund, Dist – Pune - 412219 .......अपऩलधथी / Appellant PAN : AAATB1781B बनधम / V/s. ……प्रत्यथी / Respondent DCIT, Circle 1(1), Pune Assessee by : None Revenue by : Shri Arvind Desai सपनवधई की तधरऩख / Date of Hearing : 20.06.2022 घोषणध की तधरऩख / Date of Pronouncement : 04.08.2022 आदेश / ORDER PER S. S. GODARA,…

Ajinkyatara Sahakari Sakhar Karkhana Ltd, Satara vs. Assistant Commissioner of Income-Tax, Circle -1, Satara

The appeal of the assessee is partly allowed for statistical purpose

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Ravi

…आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.543, 544 & 545/PUN/2019 धििाारण वर्ा / Assessment Years : 2011-12, 2012-13 & 2013-14 Ajinkyatara Sahakari Sakhar Karkhana Ltd., A/P. Shaunagar Shendre, Dist.-Satara - 415519 PAN : AAAAA0510E .......अपीलार्थी / Appellant बिाम / V/s. Assistant Commissioner of Income Tax, Circle – 1, Satara ……प्रत्यर्थी / Respondent Assessee by : Shri Pratik Sandbhor Revenue by : Shri Abhinay Kumbhar सुनवाई की तारी…

Ajinkyatara Sahakari Sakhar Karkhana Ltd, Satara vs. Assistant Commissioner of Income-Tax, Circle -1, Satara

The appeal of the assessee is partly allowed for statistical purpose

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Ravi

…आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.543, 544 & 545/PUN/2019 धििाारण वर्ा / Assessment Years : 2011-12, 2012-13 & 2013-14 Ajinkyatara Sahakari Sakhar Karkhana Ltd., A/P. Shaunagar Shendre, Dist.-Satara - 415519 PAN : AAAAA0510E .......अपीलार्थी / Appellant बिाम / V/s. Assistant Commissioner of Income Tax, Circle – 1, Satara ……प्रत्यर्थी / Respondent Assessee by : Shri Pratik Sandbhor Revenue by : Shri Abhinay Kumbhar सुनवाई की तारी…

Ajinkyatara Sahakari Sakhar Karkhana Ltd, Satara vs. Assistant Commissioner of Income-Tax, Circle -1, Satara

The appeal of the assessee is partly allowed for statistical purpose

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Ravi

…आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.543, 544 & 545/PUN/2019 धििाारण वर्ा / Assessment Years : 2011-12, 2012-13 & 2013-14 Ajinkyatara Sahakari Sakhar Karkhana Ltd., A/P. Shaunagar Shendre, Dist.-Satara - 415519 PAN : AAAAA0510E .......अपीलार्थी / Appellant बिाम / V/s. Assistant Commissioner of Income Tax, Circle – 1, Satara ……प्रत्यर्थी / Respondent Assessee by : Shri Pratik Sandbhor Revenue by : Shri Abhinay Kumbhar सुनवाई की तारी…

Shri Vridheswar Sahkari Sakhar Limited, Ahmednagar vs. Deputy Commissioner of Income-Tax, Ahmednagar Circle, Ahmednagar

In the result, appeal of the assessee is allowed for statistical purpose

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकरअपीलसं. / Ita No.1896/Pun/2019 िनधा"रणवष" / Assessment Year : 2006-07 Shri Vridheswhar S.S.K. Ltd., The Dcit, Ahmednagar. Adinathnagar, Tal-Pathardi, Vs Dist-Ahmednagar – 414505. Pan: Aabcv 0782 E Appellant/ Assessee Respondent / Revenue Assessee By None. Revenue By Shri M.G.Jasnani – Dr Date Of Hearing 19/07/2022 Date Of Pronouncement 27/07/2022 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Is Directed Against The Order Of Ld.Commissioner Of Income Tax(Appeals), Pune-2 For The Assessment Year 2006-07 Dated 13.09.2019. The Assessee Has Raised Following Grounds Of Appeal: 1. On The Facts & In The Circumstances Of The Case, The Hon. Commissioner Of Income Tax (Appeals) Has Erred In Confirming The Addition Of Rs. 3,88,87,750/- Made By The Ao On Account Of Entire Difference Between Sugarcane Price Paid At The Rate Of Sap & Price Payable At The Rate Of Smp Considering It As Excessive & Unresponciable & As Distribution Of Profit Ignoring The Decision Dated 05.03.2019 Of The Decision Dated 05.03.2019 Of The Hon. Supreme Court In The Less Case Of Tasgaon Tal. Ssk Ltd In Appeal No.8890 Of 2012 Along With Other Appeals In Which The Hon. Supreme Court (Civil

…आयकर अपीलीय अिधकरण “बी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No.1896/PUN/2019 िनधा"रणवष" / Assessment Year : 2006-07 Shri Vridheswhar S.S.K. Ltd., The DCIT, Ahmednagar. Adinathnagar, Tal-Pathardi, Vs Dist-Ahmednagar – 414505. PAN: AABCV 0782 E Appellant/ Assessee Respondent / Revenue Assessee by None. Revenue by Shri M.G.Jasnani – DR Date of hearing 19/07/2022 Date of pronouncement 27/07/2022 आदेश/ ORDER PER DR. DIPAK P. RIPOTE, AM: This appeal filed by the Assessee is directed again…

Shree Shankar Sahakari Sakhar Karkhana Ltd, Soalpur vs. Assistant Commissioner of Income-Tax, Circle - 1, Solapur

In the result, appeal of the assessee is allowed for statistical purpose

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकरअपीलसं. / Ita No.317/Pun/2019 िनधा"रणवष" / Assessment Year : 2013-14 Shree Shankar Sahakari Sakhar The Asst.Cit, Circle-1, Karkhan Ltd., Vs Solapur. Sadashivnagar, Tal-Malshiras, Dist.Solapur – 413111. Pan: Aaaas 3735 M Appellant/ Assessee Respondent / Revenue Assessee By Shri Prasanna Joshi – Ar Revenue By Shri Sardar Singh Meena – Dr Date Of Hearing 14/07/2022 Date Of Pronouncement 21/07/2022 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Is Directed Against The Order Of Ld.Commissioner Of Income Tax(Appeals)-7, Pune For The A.Y. 2013-14 Dated 02.01.2018, Emanating Out Of Order Under Section 143(3) Of The Income Tax Act, 1961[In Short “The Act”]. The Assessee Has Raised Following Grounds Of Appeal: (A) Disallowance Out Of Sugarcane Purchases: 1. From 2011 To 2016 Appellant Suffered Cash Losses Of Rs 87.58 Crores Eroding Its Net Worth Many Times Over; Farmers Were Not Paid Their Frp For Cane Supplied In 2014-15 & 2015-16; Sugar Factory Could Start Or Operate In 2016-17; Workers Were Not Paid Salaries For 27 Months & Stopped Attending Office; State Govt, Appointed An Administrator On 7/12/2016 Whose Office Was Located At Solapur Over 100 Kms From Appellant’S Factory; And

…आयकर अपीलीय अिधकरण “बी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No.317/PUN/2019 िनधा"रणवष" / Assessment Year : 2013-14 Shree Shankar Sahakari Sakhar The Asst.CIT, Circle-1, Karkhan Ltd., Vs Solapur. Sadashivnagar, Tal-Malshiras, Dist.Solapur – 413111. PAN: AAAAS 3735 M Appellant/ Assessee Respondent / Revenue Assessee by Shri Prasanna Joshi – AR Revenue by Shri Sardar Singh Meena – DR Date of hearing 14/07/2022 Date of pronouncement 21/07/2022 आदेश/ ORDER PER DR. DIPAK P. RIPOTE, AM: Th…

Swami Samarth Ssk Ltd, Solapur vs. Assistant Commissioner of Income-Tax, Circle - 1, Solapur

In the result, the appeal of assessee is partly allowed for statistical purpose

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Ravi

…आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.1975 & 1976/PUN/2018 धििाारण वर्ा / Assessment Years : 2013-14 & 2015-16 Swami Samarth Sahakari Sakhar Karkhana Ltd., Gat No. 172, Dahitane, Tal.-Akkalkot, Dist.-Solapur – 413226 PAN : AADAS0924K .......अपीलार्थी / Appellant बिाम / V/s. Assistant Commissioner of Income Tax, Circle – 1, Solapur ……प्रत्यर्थी / Respondent Assessee by : N O N E Revenue by : Shri Abhinay Kumbhar & Shri S.P. Walimbe…

Swami Samarth Ssk Ltd, Solapur vs. Assistant Commissioner of Income-Tax, Circle - 1, Solapur

In the result, the appeal of assessee is partly allowed for statistical purpose

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Ravi

…आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.1975 & 1976/PUN/2018 धििाारण वर्ा / Assessment Years : 2013-14 & 2015-16 Swami Samarth Sahakari Sakhar Karkhana Ltd., Gat No. 172, Dahitane, Tal.-Akkalkot, Dist.-Solapur – 413226 PAN : AADAS0924K .......अपीलार्थी / Appellant बिाम / V/s. Assistant Commissioner of Income Tax, Circle – 1, Solapur ……प्रत्यर्थी / Respondent Assessee by : N O N E Revenue by : Shri Abhinay Kumbhar & Shri S.P. Walimbe…

Vaidyanath Kedeshwar Sakhar Udyog, Beed vs. Deputy Commissioner of Income-Tax, Ahmednagar Circle, Ahmednagar

Appeal is allowed for statistical purposes in above terms

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, PUNE SHRI S.S. GODARA, JM AND DR. DIPAK P. RIPOTE, AM ITA No. 444/PUN/2018 A.Y. 2012-13 Vaidyanath Kedeshwar Sakhar Udyog C/o. Vaidyanath Sahakari Sakhar Karkhana Ltd., Pangri, Tal. Parli Dist. Beed 431 530 PAN; AABAV 1593 P : Appellant Vs. The Dy. CIT, Ahmednagar Circle, Ahmednagar. : Respondent Appellant by : None Respondent by : Shri Rajeev Kumar Date of Hearing : 30-06-2022 Date of Pronouncement : 15-07-2022 ORDER PER S.S. GODARA, JM : This assessee's appeal for A.Y. 2012-13 is against the CIT(A)- 2, Pune’s order dated 28-06-2017 passed in case No. PN/CIT(A)…

Vighnahar Sahakari Sakhar Karkhana Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 10, Pune

In the result, both the appeals of the assessee is partly allowed

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Ravi

…आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA No.228/PUN/2018 धििाारण वर्ा / Assessment Year : 2011-12 Shri Vighnahar Sahakari Sakhar Karkhana Ltd., Nivruttinagar, Dhalewadi, Tal.-Junnar, Dist.-Pune PAN : AAAAS2033G .......अपीलार्थी / Appellant बिाम / V/s. The Income Tax Officer (Judicial HQ), Akurdi, Pune ……प्रत्यर्थी / Respondent आयकर अपील सं. / ITA No.229/PUN/2018 धििाारण वर्ा / Assessment Year : 2012-13 Shri Vighnahar Sahakari Sakhar Karkh…

Vighnahar Sahakari Sakhar Karkhana Ltd, Pune vs. Income-Tax Officer, (Judicial (Hq), Pune

In the result, both the appeals of the assessee is partly allowed

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Ravi

…आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA No.228/PUN/2018 धििाारण वर्ा / Assessment Year : 2011-12 Shri Vighnahar Sahakari Sakhar Karkhana Ltd., Nivruttinagar, Dhalewadi, Tal.-Junnar, Dist.-Pune PAN : AAAAS2033G .......अपीलार्थी / Appellant बिाम / V/s. The Income Tax Officer (Judicial HQ), Akurdi, Pune ……प्रत्यर्थी / Respondent आयकर अपील सं. / ITA No.229/PUN/2018 धििाारण वर्ा / Assessment Year : 2012-13 Shri Vighnahar Sahakari Sakhar Karkh…