DCIT v. Dwarkadheesh Sakhar Karkhana Ltd.

55 Taxmann.com 415Income Tax Appellate Tribunal2015#25255 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2020.

Judgments citing DCIT v. Dwarkadheesh Sakhar Karkhana Ltd.

M/S Parry Sugar Industries Limited, Bangalore vs. The Deputy Commissioner of Income Tax Circle-5(1)(2), Chennai

In the result, both the appeals of the assessee are treated as allowed

ITA 2814/BANG/2018[2015-16]Status: DisposedITAT Bangalore29 May 2020AY 2015-16

Bench: Shri B.R. Baskaran & Shri Pavan Kumar Gadale

For Appellant: Shri Vikram Raghavan, AdvocateFor Respondent: Shri Vilas V Shinde, CIT (D.R)
Section 194CSection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “ C ” BENCH: BANGALORE BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA Nos.2814/Bang/2018 & 782/Bang/2019 (Assessment Years : 2015-16 & 2014-15) M/s.Parry Sugar Industries Limited, No.1/2, 3rd Floor, Venus Building, Kalyanamantapa Road, Jakkasandra, Koramangala, Bengaluru-560 034 ….Appellant. Vs. 1. Dy. Commissioner of Income Tax, Circle 5(1)(2), Bengaluru. 2. Asst. Commissioner of Income Tax, Circle 5(1)(2), Bengaluru. ……Respondent. Assessee By: Shri Vikram Raghavan, Advocate. Revenue By: Shri Vilas V Shinde, CIT…

M/S Nsl Sugars Ltd, Bangalore vs. Deputy Commissioner of Income Tax Circle-5(1)(2), Bangalore

In the result, the appeal by the revenue in ITA No

ITA 1228/BANG/2017[2012-13]Status: DisposedITAT Bangalore08 Nov 2019AY 2012-13

Bench: Shri N V Vasudevan & Shri A K Garodiaassessment Year : 2011-12

For Appellant: Shri B.S. Balachandran, AdvocateFor Respondent: Shri C.H. Sundar Rao, CIT(DR-I), ITAT, Bangalore
Section 70Section 72Section 80A(1)Section 80CSection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N V VASUDEVAN, VICE PRESIDENT AND SHRI A K GARODIA, ACCOUNTANT MEMBER Assessment year : 2011-12 The Deputy Commissioner of Vs. M/s. NSL Sugars Ltd., No.60/1, 2nd Cross, Income Tax, Circle 5(1)(1), Residency Road, Bangalore. Bangalore – 560 025. PAN: AAGCS 0938Q APPELLANT RESPONDENT 1228/Bang/2017 & CO No.66/Bang/2016 [in ITA No.37/Bang/2016] Assessment years : 2012-13 & 2011-12 M/s. NSL Sugars Ltd., Vs. The Deputy Commissioner of Bangalore – 560 025. Income Tax, PAN: AAGCS 0938Q Circle 5(1)(1), Bangalore. APPELLANT RESPONDENT Revenue by :…

DCIT, Bangalore vs. M/S Nsl Sugars Ltd., Bangalore

In the result, the appeal by the revenue in ITA No

ITA 37/BANG/2016[2011-12]Status: DisposedITAT Bangalore08 Nov 2019AY 2011-12

Bench: Shri N V Vasudevan & Shri A K Garodiaassessment Year : 2011-12

For Appellant: Shri B.S. Balachandran, AdvocateFor Respondent: Shri C.H. Sundar Rao, CIT(DR-I), ITAT, Bangalore
Section 70Section 72Section 80A(1)Section 80CSection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N V VASUDEVAN, VICE PRESIDENT AND SHRI A K GARODIA, ACCOUNTANT MEMBER Assessment year : 2011-12 The Deputy Commissioner of Vs. M/s. NSL Sugars Ltd., No.60/1, 2nd Cross, Income Tax, Circle 5(1)(1), Residency Road, Bangalore. Bangalore – 560 025. PAN: AAGCS 0938Q APPELLANT RESPONDENT 1228/Bang/2017 & CO No.66/Bang/2016 [in ITA No.37/Bang/2016] Assessment years : 2012-13 & 2011-12 M/s. NSL Sugars Ltd., Vs. The Deputy Commissioner of Bangalore – 560 025. Income Tax, PAN: AAGCS 0938Q Circle 5(1)(1), Bangalore. APPELLANT RESPONDENT Revenue by :…

DCIT v. Dwarkadheesh Sakhar Karkhana Ltd. (55 Taxmann.com 415) — Cited in 3 Judgments | BharatTax