Commissioner of Income Tax v. Rajasthan State Ganganagar Sugar Mills

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judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2022.

Judgments citing Commissioner of Income Tax v. Rajasthan State Ganganagar Sugar Mills

C. R. Associates, Kota vs. ITO, WD-1(1), Kota

In the result, the appeal filed by the assessee is allowed

ITA 263/JPR/2022[2018-19]Status: DisposedITAT Jaipur21 Sept 2022AY 2018-19

For Appellant: NoneFor Respondent: Mrs. Monisha Choudhary, JCIT

Section 139Section 139(1)Section 143(1)(a)Section 154Section 36(1)(va)Section 43B

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC’’ JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ds le{k BEFORE: Hon’ble SHRI SANDEEP GOSAIN, JUDICIAL MEMBER vk;dj vihy la-@ITA No. 263/JP/2022 fu/kZkj.k o"kZ@Assessment Year : 2018-19 cuke M/s. C.R. Associates The ITO 1 & 2 Hotel, The Grand Chandi Vs. Ward 1(1) Ram Jhalawar Road, Kota Kota LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAEFC 9557 E vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : None jktLo dh vksj ls@ Revenue by: Mrs. Monisha Choudhary, JCIT lquokbZ dh rkjh[k@ Date of Hearing :…

Suraj Kiran Fabrics, 8Th, Cloth Market, Pali, 306401, Rajasthan vs. Jurisdictional Assessing Officer, Ward 23(3)(6)

In the result, assessee’s appeal is allowed

ITA 1604/MUM/2021[2018-19]Status: DisposedITAT Mumbai25 Mar 2022AY 2018-19

Bench: Shri Prashant Maharishi & Shri Pavan Kumar Gadalesuraj Kiran Fabrics Vs. Jurisdictional Ao 8Th, Cloth Market, Pali, Ward23(3)(6) Rajasthan-306401 Mumbai "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaafs1244A Appellant .. Respondent Appellant By : None Respondent By : Shri Pavan Kumar Beerla Date Of Hearing 21.03.2022 Date Of Pronouncement 21 .03.2022 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Assessee Has Filed An Appeal Against The Order Of The Commissioner Of Income Tax (Appeals)- Jodhpur, Passed U/S 154 & 250 Of The Act. The Assessee Has Raised The Following Grounds Of Appeal.

For Appellant: NoneFor Respondent: Shri Pavan Kumar Beerla

Section 139Section 143(1)Section 154Section 2(24)(x)Section 36Section 36(1)(va)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER Suraj Kiran Fabrics Vs. Jurisdictional AO 8th, Cloth Market, Pali, Ward23(3)(6) Rajasthan-306401 Mumbai "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAAFS1244A Appellant .. Respondent Appellant by : None Respondent by : Shri Pavan Kumar Beerla Date of Hearing 21.03.2022 Date of Pronouncement 21 .03.2022 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: The assessee has filed an appeal against the order of the Commissioner of Income Tax (Appeals)- Jodhpur, passed u/s 154 and…

Odisha State Beverages Corporation Limited, Bhubaneswar vs. ACIT, Corporate Circle-1(2), Bhubaneswar

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

ITA 130/CTK/2018[2014-15]Status: DisposedITAT Cuttack04 Oct 2019AY 2014-15

Bench: Shri Before Shri Chandra Mohan Garg, Judicialmember Member & Laxmi Prasad Sahulaxmi Prasad Sahulaxmi Prasad Sahuassessment Year :2014-2015 Odisha State Beverage Corpn Odisha State Beverage Corpn Vs. Acit, Acit, Corporate Corporate Circle Circle-1(2), Ltd., 2Nd Floor, Fortune Towers, Floor, Fortune Towers, Chandrasekharpur, Chandrasekharpur, Chandrasekharpur Chandrasekharpur Bhubaneswar. Pan/Gir No.Aaaco 6507 H Aaaco 6507 H (Appellant) (Appellant .. ( Respondent Respondent) Assessee By : Shri Ved Jain, Ar Revenue By : Shris.M.Keshkamat, Cit, Dr , Dr Date Of Hearing : 20 /08/ 2019 Date Of Pronouncement :04/10/ 201 / 2019 O R D E R Per C.M.Garg,Jm C.M.Garg,Jm This Is An Appeal Filed By The Assessee Against The Order Of The This Is An Appeal Filed By The Assessee Against The Order Of The This Is An Appeal Filed By The Assessee Against The Order Of The Cit(A),1, Bhubaneswar Cit(A),1, Bhubaneswar Dated 8.1.2018 For The Assessment Year For The Assessment Year 2014-15. 2. Grounds Of Appeal Raised Are As Under: Grounds Of Appeal Raised Are As Under:

For Appellant: Shri Ved Jain, ARFor Respondent: ShriS.M.Keshkamat, CIT, DR

Section 22Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE SHRI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIALMEMBER MEMBER AND LAXMI PRASAD SAHU, ACCOUNTANT MEMBER LAXMI PRASAD SAHU, ACCOUNTANT MEMBER LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year :2014-2015 Odisha State Beverage Corpn Odisha State Beverage Corpn Vs. ACIT, ACIT, Corporate Corporate Circle Circle-1(2), Ltd., 2nd floor, Fortune Towers, floor, Fortune Towers, Chandrasekharpur, Chandrasekharpur, Chandrasekharpur Chandrasekharpur Bhubaneswar. PAN/GIR No.AAACO 6507 H…