COMMISSIONER OF INCOME-TAX v. ROLTA INDIA LTD.

196 Taxmann 594Supreme Court of India2011#23486 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2020.

Judgments citing COMMISSIONER OF INCOME-TAX v. ROLTA INDIA LTD.

M/S YOKOGAWA INDIA LTD vs. THE DEPUTY COMMISSIONER

In the result, the appeal is disposed of

ITA/87/2012HC Karnataka04 Jun 2020

Bench: ALOK ARADHE,HEMANT CHANDANGOUDAR

Section 115JSection 143(1)Section 143(2)Section 260Section 260A

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 4TH DAY OF JUNE 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE HEMANT CHANDANGOUDAR I.T.A. NO.87 OF 2012 BETWEEN: M/S YOKOGAWA INDIA LTD., NO.96, ELECTRONICS CITY COMPLEX HOSUR ROAD BENGALURU – 560 100. (REPRESENTED BY ITS HEAD TREASURY AND TAXATION AND COMPANY SECRETARY SR.B.SHIVADUTT AGED ABOUT 43 YEARS S/O SRI.B.K.BHANDARY) ... APPELLANT (BY SRI.CHYTHANYA K.K., ADV.,) AND: THE DEPUTY COMMISSIONER OF INCOME TAX L.T.U BENGALURU ... RESPONDENT (BY SRI.K.V.ARAVIND, ADV.)…

M/S GIE JEWELS,JAIPUR vs. INCOME TAX OFFICER, WARD-2-1, JAIPUR

In the result, the appeals of the assessee are dismissed

ITA 794/JPR/2017[2013-14]Status: DisposedITAT Jaipur08 Dec 2017AY 2013-14

For Appellant: Shri S.L. Poddar (Adv.)For Respondent: Smt. Neena Jeph (J.CIT)

Section 115JSection 143(3)Section 154Section 208Section 234Section 234B

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 794/JP/2017 fu/kZkj.k o"kZ@Assessment Year : 2013-14 cuke M/s GIE Jewels, Income Tax officer, Vs. F-33, Phase-2, SEZ RIICO Ward-2(1), Industrial Area, Sitapura, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAKFG0497P vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 795/JP/2017 fu/kZkj.k o"kZ@Assessment Year : 2014-15 cuke M/s GIE J…

SURYA ROSHNI LTD.,NEW DELHI vs. DCIT, NEW DELHI

In the result, the appeal of the assessee is dismissed

ITA 6068/DEL/2015[2013-14]Status: DisposedITAT Delhi27 Oct 2017AY 2013-14

Bench: Sh.R.K.Panda & Sh.K.N.Charysurya Roshni Ltd., Vs Dcit, 2Nd Floor, Padma Tower-I, Circle-I, Ltu 5, Rajendra Place, New Delhi-110008. New Delhi. Pan-Aaacs3558C (Appellant) (Respondent) Appellant By Sh. Arvind Kumar, Adv. Respondent By Sh. Amit Jain, Sr.Dr Date Of Hearing 18.10.2017 Date Of Pronouncement 27.10.2017 Order Per K.N.Charythis Appeal Preferred By The Assessee Is Directed Against The Order Dated 26.08.2015 In Appeal No.173/14-15 Passing By The Commissioner Of Income Tax (Appeal) [In Short “Cit(A)”]-22, New Delhi For 2013-14 Assessment Year, On The Following Grounds:

Section 115JSection 143(1)Section 234Section 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’ NEW DELHI BEFORE SH.R.K.PANDA, ACCOUNTANT MEMBER AND SH.K.N.CHARY, JUDICIAL MEMBER Surya Roshni Ltd., vs DCIT, 2nd Floor, Padma Tower-I, Circle-I, LTU 5, Rajendra Place, New Delhi-110008. New Delhi. PAN-AAACS3558C (Appellant) (Respondent) Appellant by Sh. Arvind Kumar, Adv. Respondent by Sh. Amit Jain, Sr.DR Date of Hearing 18.10.2017 Date of Pronouncement 27.10.2017 ORDER PER K.N.CHARY, JUDICIAL MEMBER This appeal preferred by the assessee is directed against the order dated 26.08.2015 in appeal No.173/14-15 passing by the Commissioner of Income Tax (Appeal…