CIT v. Winsome Textile Industries

45 Taxmann 116High Court2014#25021 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2018 to 2024.

Sections most often in play

Section 14A Section 8D(2)(ii)

Judgments citing CIT v. Winsome Textile Industries

Khim Engineering Industries Private Limtied, Mumbai vs. Income Tax Officer, Ward-4(1)(2), Bangalore

In the result, the appeal by the assessee is allowed

ITA 1524/BANG/2024[2015-16]Status: DisposedITAT Bangalore28 Oct 2024AY 2015-16

Bench: Shri Laxmi Prasad Sahu & Shri Soundararajan K.Assessment Year : 2015-16

For Appellant: Shri Ravindra T., CAFor Respondent: Shri Subramanian S., Jt.CIT(DR)(ITAT), Bengaluru

Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER Assessment year : 2015-16 Khim Engineering Industries Vs. The Income Tax Officer, Private Limited, Ward 4(1)(2), A Block, Shivsagar Estate, Bangalore. Dr. A.B. Road, Worli, Mumbai – 400 018. PAN : AAACB 7369N APPELLANT RESPONDENT Appellant by : Shri Ravindra T., CA Respondent by : Shri Subramanian S., Jt.CIT(DR)(ITAT), Bengaluru. Date of hearing : 17.10.2024 Date of Pronouncement : 28.10.2024 O R D E R Per Laxmi Prasad Sahu, Accountant Member This appeal is fi…

DCIT, C-4(1), Chandigarh vs. M/S Punjab Agro Industries Corp. Ltd., Chandigarh

In the result, appeal of the Revenue is hereby dismissed

ITA 1320/CHANDI/2017[2013-14]Status: DisposedITAT Chandigarh23 Jul 2018AY 2013-14

Bench: Smt. Diva Singh & Dr. B.R.R. Kumarassessment Year: 2013-14

For Appellant: Shri. Satish BansalFor Respondent: Shri. Yoginder Mittal

Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH’B’, CHANDIGARH BEFORE SMT. DIVA SINGH, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER Assessment Year: 2013-14 The DCIT Vs. M/s Pujab Agro Industries Circle 4(1) Corp. Ltd. # 2A, Chandigarh Sector-28A, Madhya Marg Chandigarh PAN No. AAACP9905G (Appellant) (Respondent) Assessee By : Shri. Satish Bansal Revenue By : Shri. Yoginder Mittal Date of hearing : 16/07/2018 Date of Pronouncement : 23/07/2018 ORDER PER DR. B.R.R. KUMAR, A.M: The present appeal has been filed by the Revenue against the order of the Ld. CIT(A)-2, Chandigarh dt. 21/06/2017. 2.…

DCIT 2(3)(1), Mumbai vs. Tariff Advisory Committee General Insurance, Mumbai

ITA 5342/MUM/2015[2011-12]Status: DisposedITAT Mumbai04 Apr 2018AY 2011-12

For Appellant: NoneFor Respondent: Shri V. Justin -DR

Section 10Section 143(3)Section 14ASection 254(1)

…आयकर अपीलीय अिधकरण, , , , मुंबई आयकर अपीलीय अिधकरण मुंबई “ई” ” ” ” खंडपीठ खंडपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण मुंबई मुंबई खंडपीठ खंडपीठ Income-tax Appellate Tribunal “E”Bench Mumbai सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"", लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं पवन "सह एवं पवन "सह पवन "सह, "याियक पवन "सह "याियक "याियक सद"य "याियक सद"य सद"य सद"य Before S/Sh. Rajendra,Accountant Member & Pawan Singh, Judicial Member आयकर अपील आयकर अपील संसंसंसं./I.T.A./5342/Mum/2015, िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2011-12 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" DCIT-2(3)(1) M/s. Tarif…