Cotton Natural (I) (P) Ltd. v. DCIT

32 Taxmann.com 219High Court2013#15614 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2021.

Judgments citing Cotton Natural (I) (P) Ltd. v. DCIT

DCIT, New Delhi vs. M/S. Jaypee Capital Services Ltd., New Delhi

In the result, ITA.No.3559/Del

ITA 3559/DEL/2016[2012-13]Status: DisposedITAT Delhi21 Sept 2021AY 2012-13

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastava

For Appellant: And Shri Ashish Goel, C.AFor Respondent: Shri Bhuvnesh Kulshreshtha
Section 132Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “I-1 ” : DELHI [THROUGH VIDEO CONFERENCING] BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA.Nos.3558 & 3559/Del./2016 Assessment Years 2011-2012 & 2012-2013 The DCIT, M/s. Jaypee Capital Central Circle-29, Services Ltd., FA-45, Room No.318, 3rd Floor, vs. Shivaji Enclave, ARA Centre, New Delhi – 110 027. Jhandewalan Extn., New Delhi. PAN AAACJ0628A (Appellant) (Respondent) For Revenue : Shri Bhuvnesh Kulshreshtha, CIT-DR Shri Ved Jain, Sr. Advocate For Assessee : And Shri Ashish Goel, C.A. Date of Hearing : 23.06.…

DCIT, New Delhi vs. M/S. Jaypee Capital Services Ltd., New Delhi

In the result, ITA.No.3559/Del

ITA 3558/DEL/2016[2011-12]Status: DisposedITAT Delhi21 Sept 2021AY 2011-12

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastava

For Appellant: And Shri Ashish Goel, C.AFor Respondent: Shri Bhuvnesh Kulshreshtha
Section 132Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “I-1 ” : DELHI [THROUGH VIDEO CONFERENCING] BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA.Nos.3558 & 3559/Del./2016 Assessment Years 2011-2012 & 2012-2013 The DCIT, M/s. Jaypee Capital Central Circle-29, Services Ltd., FA-45, Room No.318, 3rd Floor, vs. Shivaji Enclave, ARA Centre, New Delhi – 110 027. Jhandewalan Extn., New Delhi. PAN AAACJ0628A (Appellant) (Respondent) For Revenue : Shri Bhuvnesh Kulshreshtha, CIT-DR Shri Ved Jain, Sr. Advocate For Assessee : And Shri Ashish Goel, C.A. Date of Hearing : 23.06.…

Aries Agro Ltd, Mumbai vs. DCIT 14(1)(1), Mumbai

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

ITA 6484/MUM/2018[2014-15]Status: DisposedITAT Mumbai27 Dec 2019AY 2014-15

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2014-15

For Appellant: Mr. Firoze B. Andhyarujina/For Respondent: Mr. Suhas Kulkarni, DR
Section 143(3)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2014-15 Aries Agro Ltd., Plot No. 24, Dy. Commissioner of Income Tax- Aries House, Deonar, Govandi, Vs. 14(1)(1), AayakarBhavan, M.K. Mumbai-400043. Road, Mumbai-400020. PAN No. AAACA5035G Appellant Respondent Assessee by : Mr. Firoze B. Andhyarujina/ Mr. ManekAndhyarujina& Mr. HimanshuKalavadia, ARs Revenue by : Mr. Suhas Kulkarni, DR Date of Hearing : 28/11/2019 Date of pronouncement : 27/12/2019 ORDER PER N.K. PRADHAN, A.M. This is an appeal…

Voltas Ltd, Mumbai vs. Addl CIT RG 7(3), Mumbai

Appeal stands dismissed

ITA 2823/MUM/2017[2010-11]Status: DisposedITAT Mumbai17 Oct 2019AY 2010-11

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Nitesh Joshi–Ld. ARFor Respondent: Shri Pankaj Kumar- Ld.DR
Section 14ASection 50C

…1 VOLTAS LIMITED Assessment Years 2009-10 & 2010-11 आयकर अपीलीय अिधकरण “जे” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI "ी श""जीत दे,"ाियक सद" एवं "ी मनोज कुमारअ"वाल, लेखा सद" के सम"। BEFORE SHRI SAKTIJIT DEY, JM AND SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.2822/Mum/2017 (िनधा"रण वष" / Assessment Year:2009-10) & आयकरअपील सं./ I.T.A. No.2823/Mum/2017 (िनधा"रण वष" / Assessment Year:2010-11) Voltas Limited DCIT–Range-8(3)(2) बनाम/ Voltas House-A Aaykar Bhavan, M.K. Road Dr. Babasaheb Ambedkar Road Mumbai-400 020. Vs. Chinchpokli, Mumbai-400 033 "थायीलेखासं./जीआइआरसं./PAN/G…

Voltas Ltd, Mumbai vs. Addl CIT RG 7(3), Mumbai

Appeal stands dismissed

ITA 2822/MUM/2017[2009-10]Status: DisposedITAT Mumbai17 Oct 2019AY 2009-10

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Nitesh Joshi–Ld. ARFor Respondent: Shri Pankaj Kumar- Ld.DR
Section 14ASection 50C

…1 VOLTAS LIMITED Assessment Years 2009-10 & 2010-11 आयकर अपीलीय अिधकरण “जे” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI "ी श""जीत दे,"ाियक सद" एवं "ी मनोज कुमारअ"वाल, लेखा सद" के सम"। BEFORE SHRI SAKTIJIT DEY, JM AND SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.2822/Mum/2017 (िनधा"रण वष" / Assessment Year:2009-10) & आयकरअपील सं./ I.T.A. No.2823/Mum/2017 (िनधा"रण वष" / Assessment Year:2010-11) Voltas Limited DCIT–Range-8(3)(2) बनाम/ Voltas House-A Aaykar Bhavan, M.K. Road Dr. Babasaheb Ambedkar Road Mumbai-400 020. Vs. Chinchpokli, Mumbai-400 033 "थायीलेखासं./जीआइआरसं./PAN/G…

Aries Agro Ltd, Mumbai vs. DCIT 14(1)(1), Mumbai

In the result, appeal is partly allowed

ITA 6947/MUM/2017[2013-14]Status: DisposedITAT Mumbai20 Mar 2019AY 2013-14

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwal

For Appellant: Shri Firoz B. AndhyarajinaFor Respondent: Shri Manjunath Karkihalli a/w
Section 143(3)Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER ITA no.6947/Mum./2017 (Assessment Year : 2013–14) Aries Agro Ltd. Aris House, Plot no.24 Deonar, Govandi (E) ……………. Appellant Mumbai 400 043 PAN – AAACA5035G v/s Dy. Commissioner of Income Tax ……………. Respondent Circle–14(1)(1), Mumbai Assessee by : Shri Firoz B. Andhyarajina Revenue by : Shri Manjunath Karkihalli a/w Shri Manish Kanojia Date of Hearing – 16.01.2019 Date of Order – 20.03.2019 O R D E R PER SAKTIJIT DEY, J.M. This is an appeal by the assessee again…

Cotton Natural (I) (P) Ltd. v. DCIT (32 Taxmann.com 219) — Cited in 6 Judgments | BharatTax