DCIT v. Bengal Chemicals and Pharmaceutical Ltd.

11 Taxmann 328Reported decision2011#21978 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2023.

Judgments citing DCIT v. Bengal Chemicals and Pharmaceutical Ltd.

The Lake Palace Hotels & Motelsprivate Limited, Udaipur vs. PCIT, Circle-2, Udaipur

In the result, appeal of the assessee is allowed

ITA 52/JODH/2022[2017-18]Status: DisposedITAT Jodhpur27 Sept 2023AY 2017-18
Section 139(1)Section 142(1)Section 143(2)Section 143(3)Section 14ASection 263Section 36(1)(va)Section 43

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR VIRTUAL HEARING BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM The Lake Palace Hotels & Vs PCIT, Motels Private Ltd., City Circle-02, Palace, City Palace, Udaipur Udaipur (Appellant) (Respondent) PAN NO. AAACT 7433 M Assessee By Shri Amit Kothari-C.A. Revenue By Shri S.M. Joshi, JCIT-DR Date of hearing 03/07/2023 Date of 27 /09/2023 Pronouncement O R D E R PER: RATHOD KAMLESH JAYANTBHAI, AM This appeal is filed by assessee and is arising out of the order of the Principal Commissioner of Income Tax, Udaipur dated 29.03.2022 [here…

DCIT, Gurgaon vs. M/S. Leaseforces Staffing India Pvt. Ltd., Gurgaon

The appeal of the Revenue is dismissed

ITA 6267/DEL/2014[2011-12]Status: DisposedITAT Delhi06 Nov 2017AY 2011-12

Bench: Sh. Bhavnesh Saini & Sh. O.P. Kant

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

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘D’, NEW DELHI BEFORE SH. BHAVNESH SAINI, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER ITA Nos. 6266 & 6267/Del/2014 Assessment Years: 2010-11 & 2011-12 Vs. M/s. Leaseforces Staffing India DCIT, Circle-1(1), Gurgaon Pvt. Ltd., N-89, South City-1, Near Sector -40, Gurgaon PAN : AABCL5621N (Appellant) (Respondent) Appellant by Sh. Amit Jain, Sr.DR Respondent by None Date of hearing 31.10.2017 Date of pronouncement 06.11.2017 ORDER PER O.P. KANT, A.M.: These two appeals have been filed by the Revenue against orders dated 01/09/2014 passed by the Commissioner…

DCIT, Gurgaon vs. M/S. Leaseforces Staffing India Pvt. Ltd., Gurgaon

The appeal of the Revenue is dismissed

ITA 6266/DEL/2014[2010-11]Status: DisposedITAT Delhi06 Nov 2017AY 2010-11

Bench: Sh. Bhavnesh Saini & Sh. O.P. Kant

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

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘D’, NEW DELHI BEFORE SH. BHAVNESH SAINI, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER ITA Nos. 6266 & 6267/Del/2014 Assessment Years: 2010-11 & 2011-12 Vs. M/s. Leaseforces Staffing India DCIT, Circle-1(1), Gurgaon Pvt. Ltd., N-89, South City-1, Near Sector -40, Gurgaon PAN : AABCL5621N (Appellant) (Respondent) Appellant by Sh. Amit Jain, Sr.DR Respondent by None Date of hearing 31.10.2017 Date of pronouncement 06.11.2017 ORDER PER O.P. KANT, A.M.: These two appeals have been filed by the Revenue against orders dated 01/09/2014 passed by the Commissioner…

DCIT v. Bengal Chemicals and Pharmaceutical Ltd. (11 Taxmann 328) — Cited in 3 Judgments | BharatTax