How many judgments cite CIT v. Tasgaon Taluka S.S.K. Ltd.?

306 judgments on BharatTax cite CIT v. Tasgaon Taluka S.S.K. Ltd. (103 Taxmann.com 57), spanning 2019 to 2025.

Which sections of the Income Tax Act does CIT v. Tasgaon Taluka S.S.K. Ltd. come up under?

It is most often cited in judgments turning on Section 36(1)(xvii), Section 37(1), Section 155(19), Section 143(3), Section 40A(2), Section 142(1).

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

103 Taxmann.com 57Supreme Court of India2019#254 most cited

What is CIT v. Tasgaon Taluka S.S.K. Ltd. authority for?

The Supreme Court holds that the issue of payment of excessive price on purchase of sugarcane by assesses is no longer res integra. The court elaborately dealt with this issue.

306

judgments rely on this decision, according to BharatTax’s citation analysis of 367,518 Indian tax judgments — from 2019 to 2025.

Also referred to as

CIT v. Tasgaon Taluka S.S.K. Ltd. · section 37(1) · sugarcane purchases · excessive price · business expenditure · approved Final Cane Price · FCP · res integra

Also reported as

262 Taxmann 176

Sections most often in play

Section 36(1)(xvii)Section 37(1)Section 155(19)Section 143(3)Section 40A(2)Section 142(1)Section 144B Section 254

Read the full judgment

Issues it is cited on

audi alteram partem section 254 section 37(1)opportunity of being heard section 143 section 14 section 143(3)nfac business document interest

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

Rayat Sahakari Sakhar Karkhana Limited, Satara vs. Assistant Commissioner of Income-Tax, Circle - Satara, Satara

In the result, the appeal of the Assessee is Allowed for statistical purpose

ITA 1583/PUN/2019[2009-10]Status: DisposedITAT Pune15 Jul 2022AY 2009-10

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकरअपीलसं. / Ita No.1583/Pun/2019 िनधा"रणवष" /Assessment Year: 2009-10 Rayat Sahakari Sakhar Karkhana The Assistant Ltd., Vs Commissioner Of Income A/P.Shewalewadi, Tal. Karad, Tax, Satara Circle, Satara. Dist.Satara – 415011. Pan: Aabar 0241 C Appellant/ Assessee Respondent/ Revenue Assessee By Shri Hanmant Dhavle – Ar Revenue By Shri Sardar Siongh Meena – Dr Date Of Hearing 13/07/2022 Date Of Pronouncement 15/07/2022 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)-13, Pune’S, Order Dated 11.07.2019 For The Assessment Year 2009-10, Involving Proceedings Under Section 143(3) Of The Income Tax Act, 1961. The Assessee Has Raised The Following Grounds Of Appeal: “1. On The Fact & In The Circumstance Of The Case & In Law Of The Learned Commissioner Of Income Tax (Appeals)-013, Pune Has Grievously Erred In Deciding The Appeal Ex-Parte, Without Providing Sufficient Opportunity To Appellate. 2. On The Fact & In The Circumstance Of The Case & In Law Of The Learned Commissioner Of Income Tax (Appeals)-13, Pune Has Ought To Have Decided The Appeal On Merit Instead Of Dismissing The Appeal For Non Attendance.

Section 143(3)

…आयकर अपीलीय अिधकरण “बी” "ायपीठ पुणे म"। 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.1583/PUN/2019 िनधा"रणवष" /Assessment Year: 2009-10 Rayat Sahakari Sakhar Karkhana The Assistant Ltd., Vs Commissioner of Income A/p.Shewalewadi, Tal. Karad, Tax, Satara Circle, Satara. Dist.Satara – 415011. PAN: AABAR 0241 C Appellant/ Assessee Respondent/ Revenue Assessee by Shri Hanmant Dhavle – AR Revenue by Shri Sardar Siongh Meena – DR Date of hearing 13/07/2022 Date of pronouncement 15/07/2022 आदेश/ ORDER PER DR.D…

Mula Sahakari Sakhar Karkhana Ltd., Ahmednagar vs. Assistant Commissioner of Income-Tax, Ahmednagar

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

ITA 7/PUN/2019[2014-15]Status: DisposedITAT Pune14 Jul 2022AY 2014-15

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

For Appellant: Shri Mihit BapatFor Respondent: Shri Deepak Garg

…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.07/PUN/2019 धििाारण वर्ा / Assessment Year : 2014-15 Mula Sahakri Sakhar Karkhana Ltd., At Post – Sonai, Tal.-Newasa, Distt.-Ahmednagar – 414105 PAN : AAAAM1145M .......अपीलार्थी / Appellant बिाम / V/s. ACIT, Ahmednagar Circle, Ahmednagar ……प्रत्यर्थी / Respondent Assessee by : Shri Mihit Bapat Revenue by : Shri Deepak Garg सुनवाई की तारीख / Date of Hearing : 11-07-2022 घोषणा की तारीख / Date of…

Kukadi Sahakari Sakhar Karkhana Limited, Ahmednagar vs. Assistant Commissioner of Income-Tax, Ahmednagar Circle, Ahmednagar

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

ITA 11/PUN/2019[2015-16]Status: DisposedITAT Pune14 Jul 2022AY 2015-16

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

For Appellant: N O N EFor Respondent: Shri Arvind Desai

…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.11/PUN/2019 धििाारण वर्ा / Assessment Year : 2015-16 Kukadi Sahakari Sakhar Karkhana Ltd., At Post – Pimpalgaon Pisa, Tal.-Shrigonda, Distt.-Ahmednagar – 413703 PAN : AAAATK3702B .......अपीलार्थी / Appellant बिाम / V/s. ACIT, Ahmednagar Circle, Ahmednagar ……प्रत्यर्थी / Respondent Assessee by : N O N E Revenue by : Shri Arvind Desai सुनवाई की तारीख / Date of Hearing : 11-07-2022 घोषणा की तारीख /…

Kisanveer Satara Sahakari Sakhar Karkhana Ltd, Satara vs. Deputy Commissioner of Income-Tax, Satara Circle, Satara

In the result, all the three appeals of the assessee are allowed for statistical purpose

ITA 630/PUN/2018[2014-15]Status: DisposedITAT Pune14 Jul 2022AY 2014-15

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

For Appellant: Shri Prasanna L. JoshiFor Respondent: Shri Deepak Garg

…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.628, 629 & 630/PUN/2018 धििाारण वर्ा / Assessment Years : 2012-13, 2013-14 & 2014-15 Kisanveer Satara Sahakari Sakhar Karkhana Ltd., Kisanveernagar, Bhuinj, Tal.-Wai, Distt.-Satara PAN : AAAAK0947M .......अपीलार्थी / Appellant बिाम / V/s. Dy. CIT, Satara Circle, Satara ……प्रत्यर्थी / Respondent Assessee by : Shri Prasanna L. Joshi Revenue by : Shri Deepak Garg सुनवाई की तारीख / Date of Hearing…

Kisanveer Satara Sahakari Sakhar Karkhana Ltd, Satara vs. Deputy Commissioner of Income-Tax, Satara Circle, Satara

In the result, all the three appeals of the assessee are allowed for statistical purpose

ITA 629/PUN/2018[2013-14]Status: DisposedITAT Pune14 Jul 2022AY 2013-14

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

For Appellant: Shri Prasanna L. JoshiFor Respondent: Shri Deepak Garg

…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.628, 629 & 630/PUN/2018 धििाारण वर्ा / Assessment Years : 2012-13, 2013-14 & 2014-15 Kisanveer Satara Sahakari Sakhar Karkhana Ltd., Kisanveernagar, Bhuinj, Tal.-Wai, Distt.-Satara PAN : AAAAK0947M .......अपीलार्थी / Appellant बिाम / V/s. Dy. CIT, Satara Circle, Satara ……प्रत्यर्थी / Respondent Assessee by : Shri Prasanna L. Joshi Revenue by : Shri Deepak Garg सुनवाई की तारीख / Date of Hearing…

Kisanveer Satara Sahakari Sakhar Karkhana Ltd, Satara vs. Deputy Commissioner of Income-Tax, Satara Circle, Satara

In the result, all the three appeals of the assessee are allowed for statistical purpose

ITA 628/PUN/2018[2012-13]Status: DisposedITAT Pune14 Jul 2022AY 2012-13

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

For Appellant: Shri Prasanna L. JoshiFor Respondent: Shri Deepak Garg

…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.628, 629 & 630/PUN/2018 धििाारण वर्ा / Assessment Years : 2012-13, 2013-14 & 2014-15 Kisanveer Satara Sahakari Sakhar Karkhana Ltd., Kisanveernagar, Bhuinj, Tal.-Wai, Distt.-Satara PAN : AAAAK0947M .......अपीलार्थी / Appellant बिाम / V/s. Dy. CIT, Satara Circle, Satara ……प्रत्यर्थी / Respondent Assessee by : Shri Prasanna L. Joshi Revenue by : Shri Deepak Garg सुनवाई की तारीख / Date of Hearing…

The Sanjivani (Takli) Sahakari Sakhar Karkhana Ltd, Ahmednagar vs. Assistant Commissioner of Income-Tax, Circle -Ahmednagar, Ahmednagar

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

ITA 1685/PUN/2018[2015-16]Status: DisposedITAT Pune14 Jul 2022AY 2015-16

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

For Appellant: Shri Prasanna L. JoshiFor Respondent: Shri S.P. Walimbe

…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.1685/PUN/2018 धििाारण वर्ा / Assessment Year : 2015-16 The Sanjivani (Takli) Sahakari Sakhar Karkhana Ltd., Sahajanandnagar, Shingnapur, Tal.-Kopargaon, Distt-Ahmednagar-423603 PAN : AAAAT3291R .......अपीलार्थी / Appellant बिाम / V/s. ACIT, Ahmednagar Circle, Ahmednagar ……प्रत्यर्थी / Respondent Assessee by : Shri Prasanna L. Joshi Revenue by : Shri S.P. Walimbe सुनवाई की तारीख / Date of Hearing…

Rajgad Sahakari Sakhar Karkhana Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 5, Pune

In the result, appeal of the assessee is allowed

ITA 1239/PUN/2019[2014-15]Status: DisposedITAT Pune13 Jul 2022AY 2014-15

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकरअपीलसं. / Ita No.1239/Pun/2019 िनधा"रणवष" /Assessment Year: 2014-15 Rajgad Sahakari Sahakar The Deputy Commissioner Of Karkhana Ltd., Vs Income Tax, Anantnagar, Nigade, Tal: Circle-5, Pune. Bbor, Dist: Pune – 412206. Pan: Aaaar 0830 J Appellant/ Assessee Respondent/ Revenue

Section 143(3)Section 37(1)

…आयकर अपीलीय अिधकरण “बी” "ायपीठ पुणे म"। 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.1239/PUN/2019 िनधा"रणवष" /Assessment Year: 2014-15 Rajgad Sahakari Sahakar The Deputy Commissioner of Karkhana Ltd., Vs Income Tax, Anantnagar, Nigade, Tal: Circle-5, Pune. Bbor, Dist: Pune – 412206. PAN: AAAAR 0830 J Appellant/ Assessee Respondent/ Revenue Assessee by Smt. Deepa Khare – AR Revenue by Shri M.G.Jasnani – DR Date of hearing 07/07/2022 Date of pronouncement 13/07/2022 आदेश/ ORDER PER DR.DIPAK P.RIPOTE, AM…

Karmaveer Shankarrao Kale Sahakari Sakhar Karkhana Ltd, Ahmednagar vs. Assistant Commissioner of Income-Tax, Circle - Ahmednagar, Ahmednagar

Appeal is allowed for statistical purposes in above terms

ITA 1736/PUN/2019[1992-93]Status: DisposedITAT Pune11 Jul 2022AY 1992-93

Bench: Shri S.S.Godara, Jm & Shri Dr. Dipak P. Ripote, Am आयकर अपीऱ सं. / Ita No.1736/Pun/2019 ननधधारण वषा / Assessment Year : 1992-93 Karmaveer Shankarrao Kale Sahakari Sakhar Karkhana Ltd., Gautamnagar, Post – Kolpewadi, Tal. Kopargaon, Dist. Ahmednagar, Pin – 423 602 .......अपऩलधथी / Appellant Pan : Aacak5073C बनधम / V/S. ……प्रत्यथी / Respondent Acit, Ahmednagar Circle, Ahmednagar

For Appellant: NoneFor Respondent: Shri S. P. Walimbe

Section 143(3)Section 37Section 40A(2)Section 9

…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.1736/PUN/2019 ननधधारण वषा / Assessment Year : 1992-93 Karmaveer Shankarrao Kale Sahakari Sakhar Karkhana Ltd., Gautamnagar, Post – Kolpewadi, Tal. Kopargaon, Dist. Ahmednagar, Pin – 423 602 .......अपऩलधथी / Appellant PAN : AACAK5073C बनधम / V/s. ……प्रत्यथी / Respondent ACIT, Ahmednagar Circle, Ahmednagar Assessee by : None Revenue by : Shri S. P. Walimbe सपनवधई की तधरऩख / Date of Hearing : 08.06.2022 घोषणध की तधरऩख / Date of Pronouncem…

Raosahebdada Pawar Ghodganga Sahakari Sakhar Karkhana Ltd, Pune vs. Income-Tax Officer, Ward - 13(5), Pune

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

ITA 263/PUN/2018[2013-14]Status: DisposedITAT Pune04 Jul 2022AY 2013-14

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Ravi

For Appellant: Smt. Deepa KhareFor Respondent: Shri Sardar Singh Meena

…आयकर अपीलीय अधिकरण “बी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA No.263/PUN/2018 धििाारण वर्ा / Assessment Year : 2013-14 Raosahebdada Pawar Ghodganga Sahakari Sakhar Karkhana Ltd., Raosahebnagar, Nhavare, Tal.-Shirur, Distt.-Pune – 412008 PAN : AAAAG0356L ......अपीलार्थी / Appellant बिाम / V/s. The Income Tax Officer, Ward – 13(5), Pune ……प्रत्यर्थी / Respondent Assessee by : Smt. Deepa Khare Revenue by : Shri Sardar Singh Meena सुनवाई की तारीख / Date of Hearing : 24-06…

Karmaveer Shankarrao Kale Sahakari Sakhar Karkhana Ltd, Ahmednagar vs. Assistant Commissioner of Income-Tax, Ahmednagar Circle, Ahmednagar

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

ITA 1870/PUN/2018[2015-16]Status: DisposedITAT Pune22 Jun 2022AY 2015-16

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Raviआयकर अपऩल सं. / Ita No.1870/Pun/2018 ननधधारण वषा / Assessment Year : 2015-16 Karmaveer Shankarrao Kale Ssk Ltd., Gautamnagar, Post – Kolpewadi, Tal. Kopargaon, Dist. Ahmednagar – 423602 Pan : Aacak5073C .......अपऩलधथी / Appellant बनधम / V/S.

For Appellant: Shri Mihir Bapat (Through virtual)For Respondent: Shri M.G. Jasanani

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपऩल सं. / ITA No.1870/PUN/2018 ननधधारण वषा / Assessment Year : 2015-16 Karmaveer Shankarrao Kale SSK Ltd., Gautamnagar, Post – Kolpewadi, Tal. Kopargaon, Dist. Ahmednagar – 423602 PAN : AACAK5073C .......अपऩलधथी / Appellant बनधम / V/s. The Asst. Commissioner of Income Tax, Ahmednagar Circle, Ahmednagar ……प्रत्यथी / Respondent Assessee by : Shri Mihir Bapat (Through virtual) Revenue by : Shri M.G. Jasanani सपनवधई की तधरऩख / Date of Hearing : 21-06-2022 घोषणध की तधरऩख…

Shree Adinath Sahakari Sakhar Karkhana Ltd, Solapur vs. Deputy Commissioner of Income-Tax, Circle - 1, Solapur

ITA 3038/PUN/2017[2001-02]Status: DisposedITAT Pune15 Jun 2022AY 2001-02

Bench: Shri S.S.Godara, Jm & Shri Dr. Dipak P. Ripote, Am आयकर अपीऱ सं. / Ita No.3035 To 3038/Pun/2017 ननधधारण वषा / Assessment Year : 1998-99 To 2001-02

For Appellant: Shri Prasanna L. JoshiFor Respondent: Shri Anurag Shivastava

Section 143(3)

…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.3035 to 3038/PUN/2017 ननधधारण वषा / Assessment Year : 1998-99 to 2001-02 Shree Adinath SSK Ltd., Shelgaon-Bhalwani, Jeur, Tal. Karmala Dist -Solapur – 413 202. .......अपऩलधथी / Appellant PAN : AAAAS4167M बनधम / V/s. .……प्रत्यथी / Respondent DCIT, Circle -1, Solapur Assessee by : Shri Prasanna L. Joshi Revenue by : Shri Anurag Shivastava सपनवधई की तधरऩख / Date of Hearing : 06.06.2022 घोषणध की तधरऩख / Date of Pronouncement : 15.06.20…

Shree Adinath Sahakari Sakhar Karkhana Ltd, Solapur vs. Deputy Commissioner of Income-Tax, Circle - 1, Solapur

ITA 3037/PUN/2017[2000-01]Status: DisposedITAT Pune15 Jun 2022AY 2000-01

Bench: Shri S.S.Godara, Jm & Shri Dr. Dipak P. Ripote, Am आयकर अपीऱ सं. / Ita No.3035 To 3038/Pun/2017 ननधधारण वषा / Assessment Year : 1998-99 To 2001-02

For Appellant: Shri Prasanna L. JoshiFor Respondent: Shri Anurag Shivastava

Section 143(3)

Shree Adinath Sahakari Sakhar Karkhana Ltd, Solapur vs. Deputy Commissioner of Income-Tax, Circle - 1, Solapur

ITA 3036/PUN/2017[1999-2000]Status: DisposedITAT Pune15 Jun 2022AY 1999-2000

Bench: Shri S.S.Godara, Jm & Shri Dr. Dipak P. Ripote, Am आयकर अपीऱ सं. / Ita No.3035 To 3038/Pun/2017 ननधधारण वषा / Assessment Year : 1998-99 To 2001-02

For Appellant: Shri Prasanna L. JoshiFor Respondent: Shri Anurag Shivastava

Section 143(3)

Shree Adinath Sahakari Sakhar Karkhana Ltd, Solapur vs. Deputy Commissioner of Income-Tax, Circle - 1, Solapur

ITA 3035/PUN/2017[1998-99]Status: DisposedITAT Pune15 Jun 2022AY 1998-99

Bench: Shri S.S.Godara, Jm & Shri Dr. Dipak P. Ripote, Am आयकर अपीऱ सं. / Ita No.3035 To 3038/Pun/2017 ननधधारण वषा / Assessment Year : 1998-99 To 2001-02

For Appellant: Shri Prasanna L. JoshiFor Respondent: Shri Anurag Shivastava

Section 143(3)

Shri Sant Damaji Ssk Ltd, Solapur vs. Assistant Commissioner of Income Tax, Circle -1, Solapur

In the result, the appeal of the assessee is partly allowed

ITA 331/PUN/2020[2010-2011]Status: DisposedITAT Pune13 Jun 2022AY 2010-2011

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Ravi

For Appellant: Shri Hanumant DavaleFor Respondent: Shri Sardar Singh Meena

…आयकर अपीलीय अधिकरण “बी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA No.331/PUN/2020 धििाारण वर्ा / Assessment Year : 2010-11 Shri Sant Damaji Sahakari Sakhar Karkhana Ltd., A/p. Mangalwedha, Tal.-Mangalwedha, Distt.-Solapur – 413305 PAN : AAATS5265K ......अपीलार्थी / Appellant बिाम / V/s. Assistant Commissioner of Income Tax, Circle – 1, Solapur ……प्रत्यर्थी / Respondent Assessee by : Shri Hanumant Davale Revenue by : Shri Sardar Singh Meena सुनवाई की तारीख / Date of Heari…

Sahakar Maharshi Bhausaheb Thorat Sahakari Sakhar Karkhana Ltd, Ahmednagar vs. Assistant Commissioner of Income-Tax, Circle, Ahmednagar

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

ITA 182/PUN/2020[2015-2016]Status: DisposedITAT Pune08 Jun 2022AY 2015-2016

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Ravi

For Appellant: Shri Mihir M. BapatFor Respondent: Shri M.G. Jasnani

…आयकर अपीलीय अधिकरण “बी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA No.182/PUN/2020 धििाारण वर्ा / Assessment Year : 2015-16 Sahakar Maharshi Bhausaheb Thorat Sahakari Sakhar Karkhana Ltd., At – Amrutnagar, Post-Sangamner S.K., Tal.-Sangamner, Dist.-Ahmednagar – 422608 PAN : AAAAS3893G ......अपीलार्थी / Appellant बिाम / V/s. ACIT, Ahmednagar Circle, Ahmednagar ……प्रत्यर्थी / Respondent Assessee by : Shri Mihir M. Bapat Revenue by : Shri M.G. Jasnani सुनवाई की तारीख / Date…

Raosahebdada Pawar Ghodganga Sahakari Sakhar Karkhana Ltd, Pune vs. Income-Tax Officer, Ward - 13 (5), Pune

In the result, the appeal of the assessee is partly allowed

ITA 1652/PUN/2019[2012-13]Status: DisposedITAT Pune08 Jun 2022AY 2012-13

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Ravi

For Appellant: Smt. Deepa KhareFor Respondent: Shri Sardar Singh Meena

…आयकर अपीलीय अधिकरण “बी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1652/PUN/2019 धििाारण वर्ा / Assessment Year : 2012-13 Raosahebdada Pawar Ghodganga Sahakari Sakhar Karkhana Ltd., Raosahebnagar, Tal.-Shirur, Distt.-Pune – 412211 PAN : AAAAG0356L ......अपीलार्थी / Appellant बिाम / V/s. The Income Tax Officer, Ward – 13(5), Pune ……प्रत्यर्थी / Respondent Assessee by : Smt. Deepa Khare Revenue by : Shri Sardar Singh Meena सुनवाई की तारीख / Date of Hearing : 06-06-2022 :…

Shree Chatrapati Ssk Ltd, Pune vs. Additional Commissioner of Income Tax, Special Range -3, Pune

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

ITA 220/PUN/2020[1998-1999]Status: DisposedITAT Pune07 Jun 2022AY 1998-1999

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Ravi

For Appellant: Shri Hanmat DhavaleFor Respondent: Shri M.G. Jasnani

…आयकर अपीलीय अधिकरण “बी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA No.220/PUN/2020 धििाारण वर्ा / Assessment Year : 1998-1999 Shri Chhatrapati Sahakari Sakhar Karkhana Ltd., A/p. Bhavaninagar, Tal.-Indapur, Distt.-Pune – 413104 PAN : AAAAS3869G ......अपीलार्थी / Appellant बिाम / V/s. Addl. CIT, Spl. Range – 3, Pune ……प्रत्यर्थी / Respondent Assessee by : Shri Hanmat Dhavale Revenue by : Shri M.G. Jasnani सुनवाई की तारीख / Date of Hearing : 07-06-2022 घोषणा की तारीख / Date…

Sahakar Shiromani Vasantrao Kale Ssk Ltd, Solapur vs. Income-Tax Officer, Ward - 2 (5), Solapur

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

ITA 519/PUN/2019[2014-15]Status: DisposedITAT Pune06 Jun 2022AY 2014-15

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Ravi

For Appellant: Smt. Deepa KhareFor Respondent: Shri M.G. Jasnani

…आयकर अपीलीय अधिकरण “बी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA No.519/PUN/2019 धििाारण वर्ा / Assessment Year : 2014-15 Sahakar Shiromani Vasantrao Kale Sahakari Sakhar karkhana Ltd., AT & Post Bhalawani, Tal.-Pandharpur, Dist.-Solapur, Bhalawani-413304 PAN : AAAAC0507D ......अपीलार्थी / Appellant बिाम / V/s. The Income Tax Officer, Ward – 2(5), Solapur ……प्रत्यर्थी / Respondent Assessee by : Smt. Deepa Khare Revenue by : Shri M.G. Jasnani सुनवाई की तारीख / Date of He…