CIT v. Tasgaon Taluka SSK Ltd.

412 ITR 240Reported decision#24909 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 358,334 Indian tax judgments — from 2021 to 2021.

Judgments citing CIT v. Tasgaon Taluka SSK Ltd.

Shree Madhi Vibhag Khand Udyog Sahakari Mandli Ltd., Dist. Surat vs. ITO, Ward-1, Bardoli

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

ITA 73/SRT/2020[2013-14]Status: DisposedITAT Surat23 Dec 2021AY 2013-14

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 143(3)Section 254(1)Section 37(1)Section 9

…ncome Tax Officer, order dated 29.09.2020. the Ld. AR for the assessee submits that Tribunal while restoring matter back to the file of assessing officer followed the order of Hon'ble Supreme Court in CIT Vs Tasgaon Taluka SSK Ltd ( 2019) 103 taxmann.com 57/ (412 ITR 240 SC) 5. On the other hand, Ld. Commissioner of Income-tax- Departmental Representative (DR) for the Revenue submits that he supports the order of Assessing Officer and considering the decision of Hon'ble Supreme Court (supra) the matter may be restored to the file of Assessing Officer to pass the order afresh in accordance with law. ITA Nos. 72,…

Shree Madhi Vibhag Sahakari Khand Udyog Mandli Ltd, Bardoli vs. ITO, Ward-1, Bardoli

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

ITA 72/SRT/2020[2012-13]Status: DisposedITAT Surat23 Dec 2021AY 2012-13

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 143(3)Section 254(1)Section 37(1)Section 9

…ncome Tax Officer, order dated 29.09.2020. the Ld. AR for the assessee submits that Tribunal while restoring matter back to the file of assessing officer followed the order of Hon'ble Supreme Court in CIT Vs Tasgaon Taluka SSK Ltd ( 2019) 103 taxmann.com 57/ (412 ITR 240 SC) 5. On the other hand, Ld. Commissioner of Income-tax- Departmental Representative (DR) for the Revenue submits that he supports the order of Assessing Officer and considering the decision of Hon'ble Supreme Court (supra) the matter may be restored to the file of Assessing Officer to pass the order afresh in accordance with law. ITA Nos. 72,…

DCIT., Circle-2(3), Surat vs. Shree Madhi Vibhag Khand Udyog Sahakari Mandli Ltd., Dist. Surat

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

ITA 68/SRT/2020[2012-13]Status: DisposedITAT Surat23 Dec 2021AY 2012-13

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 143(3)Section 254(1)Section 37(1)Section 9

…ncome Tax Officer, order dated 29.09.2020. the Ld. AR for the assessee submits that Tribunal while restoring matter back to the file of assessing officer followed the order of Hon'ble Supreme Court in CIT Vs Tasgaon Taluka SSK Ltd ( 2019) 103 taxmann.com 57/ (412 ITR 240 SC) 5. On the other hand, Ld. Commissioner of Income-tax- Departmental Representative (DR) for the Revenue submits that he supports the order of Assessing Officer and considering the decision of Hon'ble Supreme Court (supra) the matter may be restored to the file of Assessing Officer to pass the order afresh in accordance with law. ITA Nos. 72,…

CIT v. Tasgaon Taluka SSK Ltd. (412 ITR 240) — Cited in 3 Judgments | BharatTax