CIT vs. Munjal Castings, 303 ITR 23 (P&H.) (viii) Spectra Shares and Scrips Pvt. Ltd. v. CIT

51 Taxmann.com 255Income Tax Appellate Tribunal#25183 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2021.

Judgments citing CIT vs. Munjal Castings, 303 ITR 23 (P&H.) (viii) Spectra Shares and Scrips Pvt. Ltd. v. CIT

M/S. Itt Corporation India Pvt. Ltd., Baroda vs. The Pr. CIT-1, Vadodara

In the result, appeal of the assessee is dismissed

ITA 344/AHD/2020[2014-15]Status: DisposedITAT Ahmedabad28 Jan 2021AY 2014-15

Bench: Shri Rajpal Yadav & Shri Pradip Kumar Kediaआयकर अपील सं./I.T.A. No. 344/Ahd/2020 ("नधा"रण वष" / Assessment Year : 2014-15)

For Appellant: Shri Dhinal Shah, A.R
Section 142Section 144Section 263Section 263(1)Section 44A

…r Flour Pvt. Ltd. v. CIT (1 10 taxmann.com 170) (Allahabad HC) 9. Munjal Casting Limited (303 ITR 23) (P&H HC) 10. CIT v. Ratlam Coal Ash Co. (171 ITR 141) (MP HC) 11. Ravi K Mody v. ITO (151 Taxmann 11) (Ahmedabad ITAT) 12. Cadila Healthcare Limited vs. CIT (51 Taxmann.com 255) (Ahmedabad ITAT) 13. Zaveri & Co. Pvt. Ltd. v. CIT (48 taxmann.com 153) (Ahmedabad ITAT) 14. M/s. Direct Media Distribution Ventures Pvt. Ltd. vs. PCIT (ITA No. 2211/Mum/2019forA.Y.2014-15) (Mumbai ITAT) 15. Antala Sanjaykumar Ravjibhai v. CIT (135 ITD 506) (Rajkot ITAT) 16. Indo Enterprise Limited vs. The PCIT (ITA No. 751 /PUN/201 9) (P…

M/S. Krishak Bharati Cooperative Ltd., New Delhi vs. ACIT, New Delhi

In the result, both the Appeals filed by the Assessee stand allowed

ITA 6786/DEL/2015[2011-12]Status: DisposedITAT Delhi09 Mar 2016AY 2011-12

Bench: Shri H.S. Sidhu & Shri O.P. Kant

For Appellant: Sh. Vijay Ranjan, Adv. Sh. VartikFor Respondent: Sh. Amit Mohan Govil, CIT(DR)
Section 143(2)Section 143(3)Section 263

…ITA NOS. 6785&6786/DEL/2015 (AYRS. 2010-11 & 2011-12) KRISHAK BHARATI CO-OPERATIVE LIMITED VS. ACIT IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “H”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER I.T.A. Nos. 6785 & 6786/Del/2015 A.Yrs. : 2010-11 & 2011-12 M/s Krishak Bharati Cooperative VS. ACIT, Circle 30(1), Ltd., New Delhi A-60, Kailash Colony, New Delhi – 110 048 (PAN: AAAAK0203G) (APPELLANT) (APPELLANT) (APPELLANT) (APPELLANT) (RESPONDENT) (RESPONDENT) (RESPONDENT) (RESPONDENT) Assessee by : Sh. Vijay Ranjan, Adv. Sh. Vartik Choksi, CA & Sh. KVR Krishna, CA De…

M/S. Krishak Bharati Cooperative Ltd., New Delhi vs. ACIT, New Delhi

In the result, both the Appeals filed by the Assessee stand allowed

ITA 6785/DEL/2015[2010-11]Status: DisposedITAT Delhi09 Mar 2016AY 2010-11

Bench: Shri H.S. Sidhu & Shri O.P. Kant

For Appellant: Sh. Vijay Ranjan, Adv. Sh. VartikFor Respondent: Sh. Amit Mohan Govil, CIT(DR)
Section 143(2)Section 143(3)Section 263

…ITA NOS. 6785&6786/DEL/2015 (AYRS. 2010-11 & 2011-12) KRISHAK BHARATI CO-OPERATIVE LIMITED VS. ACIT IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “H”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER I.T.A. Nos. 6785 & 6786/Del/2015 A.Yrs. : 2010-11 & 2011-12 M/s Krishak Bharati Cooperative VS. ACIT, Circle 30(1), Ltd., New Delhi A-60, Kailash Colony, New Delhi – 110 048 (PAN: AAAAK0203G) (APPELLANT) (APPELLANT) (APPELLANT) (APPELLANT) (RESPONDENT) (RESPONDENT) (RESPONDENT) (RESPONDENT) Assessee by : Sh. Vijay Ranjan, Adv. Sh. Vartik Choksi, CA & Sh. KVR Krishna, CA De…