DCIT v. J Thomas & co. P Ltd.

87 Taxmann.com 250Reported decision#25781 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2019 to 2019.

Judgments citing DCIT v. J Thomas & co. P Ltd.

Hiravati Marine Products Pvt. Ltd., Porbandar vs. The Additional Commissioner of Income Tax, Range-2, Jamnagar

In the result, the appeal of the revenue is partly allowed for statistical purposes

ITA 306/RJT/2013[2008-09]Status: DisposedITAT Rajkot05 Mar 2019AY 2008-09

Bench: Shri Mahavir Prasad & Shri Waseem Ahmed"नधा"रण वष"/Asstt. Year:2007-2008 Addl. Commissioner Of Hiravati Marine Products Pvt. Income Tax, Vs Ltd. Range-2, Porbandar, Jamnagar. Pan No: Aabch2110C "नधा"रण वष"/Asstt. Year:2008-2009

For Appellant: Shri Ankit Gokani, A.RFor Respondent: Shri Praveen Verma, Sr.D.R
Section 37

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT (CONDUCTED THROUGH E-COURT AT AHMEDABAD) BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER "नधा"रण वष"/Asstt. Year:2007-2008 Addl. Commissioner of Hiravati Marine Products Pvt. Income Tax, Vs Ltd. Range-2, Porbandar, Jamnagar. PAN No: AABCH2110C "नधा"रण वष"/Asstt. Year:2008-2009 Hiravati Marine Products Addl. Commissioner of Income Pvt. Ltd. Vs Tax, Porbandar, Range-2, Jamnagar. PAN No.AABCH2110C (Applicant) (Respondent) Revenue by : Shri Praveen Verma, Sr.D.R & Shri Jitendrakumar,…

The ACIT, Circle-2, Jamnagar vs. M/S Hiravati Marine Products (P) Ltd., Porbandar

In the result, the appeal of the revenue is partly allowed for statistical purposes

ITA 947/RJT/2010[2007-08]Status: DisposedITAT Rajkot05 Mar 2019AY 2007-08

Bench: Shri Mahavir Prasad & Shri Waseem Ahmed"नधा"रण वष"/Asstt. Year:2007-2008 Addl. Commissioner Of Hiravati Marine Products Pvt. Income Tax, Vs Ltd. Range-2, Porbandar, Jamnagar. Pan No: Aabch2110C "नधा"रण वष"/Asstt. Year:2008-2009

For Appellant: Shri Ankit Gokani, A.RFor Respondent: Shri Praveen Verma, Sr.D.R
Section 37

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT (CONDUCTED THROUGH E-COURT AT AHMEDABAD) BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER "नधा"रण वष"/Asstt. Year:2007-2008 Addl. Commissioner of Hiravati Marine Products Pvt. Income Tax, Vs Ltd. Range-2, Porbandar, Jamnagar. PAN No: AABCH2110C "नधा"रण वष"/Asstt. Year:2008-2009 Hiravati Marine Products Addl. Commissioner of Income Pvt. Ltd. Vs Tax, Porbandar, Range-2, Jamnagar. PAN No.AABCH2110C (Applicant) (Respondent) Revenue by : Shri Praveen Verma, Sr.D.R & Shri Jitendrakumar,…

M/S. South Shourne Corporation (India), Baroda vs. The Asstt. Commissioner of Income Tax, Circel-2(2), Baroda

ITA 269/AHD/2017[2004-05]Status: DisposedITAT Ahmedabad01 Jan 2019AY 2004-05

Bench: Shri Waseem Ahmed & Ms Madhumita Royआयकर अपील सं./Ita No.269/Ahd/2017 "नधा"रण वष"/Asstt. Year: 2004-2005 M/S South Shourne Corporation(India) Acit, 931, Gidc Estate, Circle-2(2), V Makarpura, Baroda. S. Baroda.

For Appellant: Shri Parimal Parmar, A.RFor Respondent: Shri Apoorva Bhardwaj, Sr.DR
Section 234ASection 271Section 36Section 68

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’SMC’’BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And MS MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA No.269/AHD/2017 "नधा"रण वष"/Asstt. Year: 2004-2005 M/s South Shourne Corporation(India) ACIT, 931, GIDC Estate, Circle-2(2), V Makarpura, Baroda. s. Baroda. PAN: AAGFS0493Q (Applicant) (Respondent) Assessee by : Shri Parimal Parmar, A.R Revenue by : Shri Apoorva Bhardwaj, Sr.DR सुनवाई क" तार"ख/Date of Hearing : 06/12/2018 घोषणा क" तार"ख /Date of Pronouncement: 01/01/2019 आदेश/O R D E R PER WASEEM AHMED, ACCOUNTANT M…

DCIT v. J Thomas & co. P Ltd. (87 Taxmann.com 250) — Cited in 3 Judgments | BharatTax