Daga Global Chemicals Pvt. Ltd. v. ACIT

82 Taxmann.com 254Income Tax Appellate Tribunal2017#18415 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2023.

Judgments citing Daga Global Chemicals Pvt. Ltd. v. ACIT

KOTAK MAHINDRA INVESTMENTS LTD,MUMBAI vs. ACIT, OSD, RANGE 3(2), MUMBAI

In the result, appeal of assessee is partly allowed

ITA 1712/MUM/2023[2011-12]Status: DisposedITAT Mumbai04 Aug 2023AY 2011-12

Bench: Shri Vikas Awasthy & Ms. Padmavathy Sआअसं. 1712/मुं/2023 (िन.व. 2011-12) Kotak Mahindra Bank Ltd. 27 Bkc, Bandra Kurla Complex, Bandra East, Mumbai-400051. Pan: Aaach1075K ...... अपीलाथ" /Appellant बनाम Vs. Acit (Osd)-3(2), Room No. 555, Aayakar Bhavan, M.K. Road, Mumbai-400020. ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appellant By : Sh. Madhur Agrawal, Advocate "ितवादी "ारा/Respondent By : Sh. Prakash Kishinchandani, Sr. Dr सुनवाई की ितिथ/ Date Of Hearing : 03/08/2023 घोषणा की ितिथ/ Date Of Pronouncement : 04/08/2023

For Appellant: Sh. Madhur Agrawal, AdvocateFor Respondent: Sh. Prakash Kishinchandani, Sr. DR
Section 14ASection 234BSection 234C

…आयकर अपीलीय अिधकरण मुंबई पीठ “एच”, मुंबई "ी िवकास अव"थी,"ाियक सद" एवं सु"ी प"ावती एस,लेखाकार सद" के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & MS. PADMAVATHY S, ACCOUNTANT MEMBER आअसं. 1712/मुं/2023 (िन.व. 2011-12) Kotak Mahindra Bank Ltd. 27 BKC, Bandra Kurla Complex, Bandra East, Mumbai-400051. PAN: AAACH1075K ...... अपीलाथ" /Appellant बनाम Vs. ACIT (OSD)-3(2), Room No. 555, Aayakar Bhavan, M.K. Road, Mumbai-400020. ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appellant by : Sh. Madhur Agrawal, Advocate "ितवादी "ारा/Respondent by : Sh. Prakash Kish…

GOLDSEAL ENGINEERING PRODUCTS P.LTD LTD,MUMBAI vs. ACIT 15(1)(2), MUMBAI

The appeal of the assessee is allowed as indicated above

ITA 6259/MUM/2016[2011-12]Status: DisposedITAT Mumbai09 May 2018AY 2011-12

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.6259/Mum/2016 (नििाारण वर्ा / Assessment Year : 2012-13) M/S. Gold Seal Engineering बिाम/ Acit 15(1)(2), Mumbai Products P. Ltd., Gr. Floor, Gold Seal House, V. Village Road, Bhandup (W), Mumbai- 400078 स्थायी ऱेखा सं./ Pan : Aaacg1492R (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri Firoze AndhyarujinaFor Respondent: Shri V. Vidhyadhar (Sr. DR)
Section 143(3)Section 14ASection 24Section 38

…आयकर अपीऱीय अधिकरण “G” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.6259/Mum/2016 (नििाारण वर्ा / Assessment Year : 2012-13) M/s. Gold Seal Engineering बिाम/ ACIT 15(1)(2), Mumbai Products P. Ltd., Gr. Floor, Gold Seal House, v. Village Road, Bhandup (W), Mumbai- 400078 स्थायी ऱेखा सं./ PAN : AAACG1492R (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee by: Shri Firoze Andhyarujina Revenue by : Shri V. Vidhyadhar (Sr. DR) सुनवाई की तारीख /Date of Hearing : 08.05.2018…

DEPUTY COMMISSIONER OF INCOME-TAX vs. SHRI MUKUND JAISHANKAR DHARIYA,, PUNE

In the result, appeal of the Revenue is allowed for statistical

ITA 754/PUN/2015[2010-11]Status: DisposedITAT Pune11 Apr 2018AY 2010-11

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita No.330/Pun/2015 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Year : 2010-11 वष"

For Appellant: Shri C.V. ChitaleFor Respondent: Shri Achal Sharma
Section 14ASection 2(22)(e)Section 37

…पुणे "यायपीठ "यायपीठ "यायपीठ “ए” पुणे "यायपीठ पुणे म"म"म"म" आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, पुणे अिधकरण पुणे पुणे पुणे पुणे IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE "ी "ी डी "ी "ी डी. क"णाकरा क"णाकरा क"णाकरा राव क"णाकरा लेखा सद"य सद"य सद"य सद"य डी डी राव राव , लेखा राव लेखा लेखा एवं "ी "ी "ी िवकास "ी िवकास अव"थी अव"थी अव"थी, "याियक अव"थी "याियक "याियक सद"य "याियक सद"य सद"य केकेकेके सम" सद"य सम" सम" सम" एवं एवं एवं िवकास िवकास BEFORE SHRI D.KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / ITA No.330/PUN/2015 अपील िनध…

MUKUND DHARIYA,,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX,,

In the result, appeal of the Revenue is allowed for statistical

ITA 330/PUN/2015[2010-11]Status: DisposedITAT Pune11 Apr 2018AY 2010-11

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita No.330/Pun/2015 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Year : 2010-11 वष"

For Appellant: Shri C.V. ChitaleFor Respondent: Shri Achal Sharma
Section 14ASection 2(22)(e)Section 37

…पुणे "यायपीठ "यायपीठ "यायपीठ “ए” पुणे "यायपीठ पुणे म"म"म"म" आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, पुणे अिधकरण पुणे पुणे पुणे पुणे IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE "ी "ी डी "ी "ी डी. क"णाकरा क"णाकरा क"णाकरा राव क"णाकरा लेखा सद"य सद"य सद"य सद"य डी डी राव राव , लेखा राव लेखा लेखा एवं "ी "ी "ी िवकास "ी िवकास अव"थी अव"थी अव"थी, "याियक अव"थी "याियक "याियक सद"य "याियक सद"य सद"य केकेकेके सम" सद"य सम" सम" सम" एवं एवं एवं िवकास िवकास BEFORE SHRI D.KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / ITA No.330/PUN/2015 अपील िनध…

DCIT, CIRCLE-10, KOLKATA, KOLKATA vs. M/S. RELIANCE CHEMOTEX INDUSTRIES LTD., KOLKATA

In the result, the appeal of the revenue is partly allowed

ITA 2041/KOL/2014[2011-2012]Status: DisposedITAT Kolkata16 Aug 2017AY 2011-2012

Bench: Hon’Ble Shri N.V. Vasudevan, Jm & Shri M.Balaganesh, Am ] I.T.A No. 2041/Kol/2014 Assessment Year : 2011-12 Dcit, Circle-10 Kolkata -Vs- M/S Reliance Chemotex Industries Ltd. [Pan: Aabcr 3739 H] (Appellant) (Respondent)

For Appellant: Shri Pinaki Mukherjee, Addl. CIT DRFor Respondent: Shri A.K. Gupta, AR
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : KOLKATA [Before Hon’ble Shri N.V. Vasudevan, JM & Shri M.Balaganesh, AM ] I.T.A No. 2041/Kol/2014 Assessment Year : 2011-12 DCIT, Circle-10 Kolkata -vs- M/s Reliance Chemotex Industries Ltd. [PAN: AABCR 3739 H] (Appellant) (Respondent) For the Appellant : Shri Pinaki Mukherjee, Addl. CIT DR For the Respondent : Shri A.K. Gupta, AR Date of Hearing : 03.08.2017 Date of Pronouncement : 16 .08.2017 ORDER Per M.Balaganesh, AM 1. This appeal by the Revenue arises out of the order of the Learned Commissioner of Income Tax (Appeals) -XX, Kolkata [ in short the l…

Daga Global Chemicals Pvt. Ltd. v. ACIT (82 Taxmann.com 254) — Cited in 5 Judgments | BharatTax