DCIT v. Coromandel International Ltd.

53 Taxmann.com 111Reported decision#18046 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2024 to 2024.

Issues it is cited on

section 41(1)(a)deduction under section 80iasection 80icarms length pricesection 80ibsection 41(1)eligible businesssection 41section 80iaprofits and gains of business or professionsection 80irevenue expenditure

Judgments citing DCIT v. Coromandel International Ltd.

Vardhman Textiles Limited, Ludhiana vs. ACIT-Circle-1, Ludhiana

In the result, appeals of the Assessee are partly allowed whereas the Cross appeals of the Revenue are dismissed

ITA 61/CHANDI/2020[2015-16]Status: DisposedITAT Chandigarh14 Oct 2024AY 2015-16

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Tejmohan Singh, Advocate and Shri Pankaj Gupta, AdvocateFor Respondent: Smt. Kusum Bansal, CIT, DR
Section 80I

…आयकर अपीलीय अिधकरण, च"ीगढ़ "ायपीठ “बी” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: HYBRID MODE "ी आकाश दीप जैन, उपा"" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. AAKASH DEEP JAIN, VP & SHRI. SHRI. KRINWANT SAHAY, AM आयकर अपील सं./ ITA NO.486/Chd/2019 िनधा"रण वष" / Assessment Year : 2013-14 Vardhman Textiles Limited बनाम The Asst. CIT Vardhman Premises, Circle-I, Ludhiana Chandigarh Road, Ludhiana "ायी लेखा सं./PAN NO: AABCM4692E अपीलाथ"/Appellant ""थ"/Respondent आयकर अपील सं./ ITA NO.187/Chd/2019 िनधा"रण वष" / Assessment Year : 2014-15 Vardhman Textiles Limited ब…

ACIT, Circle-1, Ludhiana vs. M/S Vardhman Textiles Ltd., Ludhiana

In the result, appeals of the Assessee are partly allowed whereas the Cross appeals of the Revenue are dismissed

ITA 117/CHANDI/2020[2015-16]Status: DisposedITAT Chandigarh14 Oct 2024AY 2015-16

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Tejmohan Singh, Advocate and Shri Pankaj Gupta, AdvocateFor Respondent: Smt. Kusum Bansal, CIT, DR
Section 80I

…आयकर अपीलीय अिधकरण, च"ीगढ़ "ायपीठ “बी” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: HYBRID MODE "ी आकाश दीप जैन, उपा"" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. AAKASH DEEP JAIN, VP & SHRI. SHRI. KRINWANT SAHAY, AM आयकर अपील सं./ ITA NO.486/Chd/2019 िनधा"रण वष" / Assessment Year : 2013-14 Vardhman Textiles Limited बनाम The Asst. CIT Vardhman Premises, Circle-I, Ludhiana Chandigarh Road, Ludhiana "ायी लेखा सं./PAN NO: AABCM4692E अपीलाथ"/Appellant ""थ"/Respondent आयकर अपील सं./ ITA NO.187/Chd/2019 िनधा"रण वष" / Assessment Year : 2014-15 Vardhman Textiles Limited ब…

M/S Vardhman Textiles Limited, Ludhiana vs. ACIT, C-1, Ludhiana

In the result, appeals of the Assessee are partly allowed whereas the Cross appeals of the Revenue are dismissed

ITA 486/CHANDI/2019[2013-14]Status: DisposedITAT Chandigarh14 Oct 2024AY 2013-14

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Tejmohan Singh, Advocate and Shri Pankaj Gupta, AdvocateFor Respondent: Smt. Kusum Bansal, CIT, DR
Section 80I

…आयकर अपीलीय अिधकरण, च"ीगढ़ "ायपीठ “बी” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: HYBRID MODE "ी आकाश दीप जैन, उपा"" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. AAKASH DEEP JAIN, VP & SHRI. SHRI. KRINWANT SAHAY, AM आयकर अपील सं./ ITA NO.486/Chd/2019 िनधा"रण वष" / Assessment Year : 2013-14 Vardhman Textiles Limited बनाम The Asst. CIT Vardhman Premises, Circle-I, Ludhiana Chandigarh Road, Ludhiana "ायी लेखा सं./PAN NO: AABCM4692E अपीलाथ"/Appellant ""थ"/Respondent आयकर अपील सं./ ITA NO.187/Chd/2019 िनधा"रण वष" / Assessment Year : 2014-15 Vardhman Textiles Limited ब…

DCIT, C-1, Ludhiana vs. M/S Vardhman Textiles Limited, Ludhiana

In the result, appeals of the Assessee are partly allowed whereas the Cross appeals of the Revenue are dismissed

ITA 260/CHANDI/2019[2014-15]Status: DisposedITAT Chandigarh14 Oct 2024AY 2014-15

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Tejmohan Singh, Advocate and Shri Pankaj Gupta, AdvocateFor Respondent: Smt. Kusum Bansal, CIT, DR
Section 80I

…आयकर अपीलीय अिधकरण, च"ीगढ़ "ायपीठ “बी” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: HYBRID MODE "ी आकाश दीप जैन, उपा"" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. AAKASH DEEP JAIN, VP & SHRI. SHRI. KRINWANT SAHAY, AM आयकर अपील सं./ ITA NO.486/Chd/2019 िनधा"रण वष" / Assessment Year : 2013-14 Vardhman Textiles Limited बनाम The Asst. CIT Vardhman Premises, Circle-I, Ludhiana Chandigarh Road, Ludhiana "ायी लेखा सं./PAN NO: AABCM4692E अपीलाथ"/Appellant ""थ"/Respondent आयकर अपील सं./ ITA NO.187/Chd/2019 िनधा"रण वष" / Assessment Year : 2014-15 Vardhman Textiles Limited ब…

M/S Vardhman Textiles Limited, Ludhiana vs. DCIT, C-1, Ludhiana

In the result, appeals of the Assessee are partly allowed whereas the Cross appeals of the Revenue are dismissed

ITA 187/CHANDI/2019[2014-15]Status: DisposedITAT Chandigarh14 Oct 2024AY 2014-15

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Tejmohan Singh, Advocate and Shri Pankaj Gupta, AdvocateFor Respondent: Smt. Kusum Bansal, CIT, DR
Section 80I

…आयकर अपीलीय अिधकरण, च"ीगढ़ "ायपीठ “बी” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: HYBRID MODE "ी आकाश दीप जैन, उपा"" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. AAKASH DEEP JAIN, VP & SHRI. SHRI. KRINWANT SAHAY, AM आयकर अपील सं./ ITA NO.486/Chd/2019 िनधा"रण वष" / Assessment Year : 2013-14 Vardhman Textiles Limited बनाम The Asst. CIT Vardhman Premises, Circle-I, Ludhiana Chandigarh Road, Ludhiana "ायी लेखा सं./PAN NO: AABCM4692E अपीलाथ"/Appellant ""थ"/Respondent आयकर अपील सं./ ITA NO.187/Chd/2019 िनधा"रण वष" / Assessment Year : 2014-15 Vardhman Textiles Limited ब…

DCIT v. Coromandel International Ltd. (53 Taxmann.com 111) — Cited in 5 Judgments | BharatTax