Commissioner of Income Tax v. Punjab Stainless Steel Ind

162 Taxmann 9High Court2007#16887 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 358,232 Indian tax judgments — from 2011 to 2024.

Judgments citing Commissioner of Income Tax v. Punjab Stainless Steel Ind

Viaton Energy Private Limited, Mumbai vs. ITO, Ward-17(4), Hyd, Hyderabad

In the result, appeal of the assessee is dismissed

ITA 1280/HYD/2016[2012-13]Status: DisposedITAT Hyderabad21 Mar 2024AY 2012-13

Bench: Shri Rama Kanta Panda & Shri K. Narasimha Chary

For Appellant: Shri Dharmesh Shah &For Respondent: Shri Shakeer Ahamed, DR

Section 143(3)

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT & SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं / ITA No. 1280/Hyd/2016 (धििाारण वर्ा / Assessment Year: 2012-13) Viaton Energy Pvt. Limited, Vs. Income Tax Officer, Hyderabad Ward-17(4), [PAN No. AACCV9264G] Hyderabad अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent धििााररती द्वारा/Assessee by: Shri Dharmesh Shah & Shri Ch. Prasanna, ARs राजस्‍व द्वारा/Revenue by: Shri Shakeer Ahamed, DR सुिवाई की तारीख/Date of hearing: 04/03/2024 घोर्णा की तारीख/Pronounce…

M/S Rameshtha Construction, Jhansi vs. Dy. C.I.T., Circle-6, Jhansi

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

ITA 332/AGR/2017[2010-11]Status: DisposedITAT Agra02 Mar 2021AY 2010-11

Bench: : Shri Laliet Kumar & Dr. Mitha Lal Meenaassessment Year - 2010-11

Section 143(3)Section 147

…1 In the Income-Tax Appellate Tribunal, Agra Bench, Agra Before : Shri Laliet Kumar, Judicial Member And Dr. Mitha Lal Meena, Accountant Member Assessment Year - 2010-11 M/s. Rameshtha Construction V.S. D.C.I.T. Circle – 26 Post – Parichha Jhansi Distt. – Jhansi (U.P.) PAN : AAGFR7383B (Respondent) (Appellant) Appellant by None Respondent by Jyotsana Devi, Sr. D.R. Date of Hearing 24.02.2021 Date of Pronouncement 02.03.2021 ORDER Per Laliet Kumar, J.M. The assessee has filed the present appeal feeling aggrieved by the order passed by the Commissioner of Income-tax (Appeals) for the assessment year 2010…

CIT vs. Modi Xerox India Ltd

ITA/662/2012HC Delhi08 Jan 2015

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE R.K.GAUBA

Section 80Section 80H

…ITA 662/2012 Page 1 $~12 * IN THE HIGH COURT OF DELHI AT NEW DELHI Decided on : 08.01.2015 + ITA 662/2012, C.M. APPL.19726/2012 CIT ..... Appellant Through : Ms. Rubal Maini, Advocate. versus MODI XEROX INDIA LTD. ..... Respondent Through : Ms. Kavita Jha and Sh. Vaibhav Kulkarni, Advocates. CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE R.K. GAUBA MR. JUSTICE S. RAVINDRA BHAT (OPEN COURT) % 1. The revenue claims to be aggrieved by the order of the Income Tax Appellate Tribunal (ITAT) dated 13.06.2008 in ITA No.3116/(ASR)/2004. 2. The appeal was disposed of on an earlier occasion, on 01.02.2011,…

Commissioner of Income Tax Delhi-V vs. Nectar Life Science Ltd

ITA/125/2009HC Delhi20 Oct 2011

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE R.V.EASWAR

Section 80H

…15 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 125/2009 COMMISSIONER OF INCOME TAX DELHI-V..... Appellant Through Mr. Anupam Tripathi, Sr. Standing Counsel. versus NECTAR LIFE SCIENCE LTD. ..... Respondent Through Mr. S. Krishnan, Advocate. CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE R.V.EASWAR O R D E R % 20.10.2011 On 28th August, 2009, the following questions of law were framed:- “a) Whether the Ld. ITAT has erred in l…

CIT vs. Nectar Lifesciences Ltd

The appeal is disposed of

ITA/1543/2010HC Delhi20 Oct 2011

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE R.V.EASWAR

Section 260ASection 80Section 80H

…16 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 1543/2010 CIT ..... Appellant Through Mr. Anupam Tripathi, Sr. Standing Counsel. versus NECTAR LIFESCIENCES LTD ..... Respondent Through Mr. S. Krishnan, Advocate. CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE R.V.EASWAR O R D E R % 20.10.2011 The present appeal under Section 260A of the Income Tax Act, 1961 (Act, for short) filed by the Revenue relates to computation of deduct…