DCIT v. VippySolvex Products Ltd.

164 Taxmann 483High Court2007#22953 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. VippySolvex Products Ltd.

ACIT, Central Circle-3(2), Chennai vs. M/S. Bannari Amman Sugars Ltd, Coimbatore

In the result, the appeals of the assessee as well as the Revenue are dismissed

ITA 946/CHNY/2022[2015-16]Status: DisposedITAT Chennai09 Aug 2023AY 2015-16

Bench: Shri Manjunatha. G & Shri Manomohan Dasआयकर अपील सं./Ita No.939/Chny/2022 िनधा(रण वष( /Assessment Year: 2015-16 Bannari Amman Sugars Ltd., The Dy. Commissioner Of 1212, Trichy Road, Income Tax, Coimbatore – 641 018. Vs. Corporate Circle-1, [Pan: Aaacb-8933-G] Coimbatore. (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.946/Chny/2022 िनधा(रण वष( /Assessment Year: 2015-16 The Asst. Commissioner Of Bannari Amman Sugars Ltd., Income Tax, 1212, Trichy Road, Central Circle-3(2), Vs. Coimbatore – 641 018. Chennai. [Pan: Aaacb-8933-G] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Assessee By : Shri R. Vijayaraghavan, Advocate ""यथ" क" ओर से /Revenue By : Shri N. Senthil Kumar, Cit : 15.05.2023 सुनवाई क" तारीख/Date Of Hearing घोषणा क" तारीख /Date Of Pronouncement : 09.08.2023 आदेश / O R D E R Per Manomohan Das, J.M: Aforesaid Two Appeals Nos. Ita/939/Chny/2022 & Ita 946/Chny/ 2022 Filed By Assessee & Department Respectively Arises Out Of The Order Of The Learned Commissioner Of Income Tax (Appeals)- 16, Chennai [Hereinafter “Cit(A)”] Dated 17-08-2022 For The

For Appellant: Shri R. Vijayaraghavan, AdvocateFor Respondent: Shri N. Senthil Kumar, CIT
Section 143(3)Section 32ASection 4

…आयकर अपीलीय अिधकरण, ’सी’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी मंजुनाथ. जी, लेखा सद" एवं "ी मनोमोहन दास, "ाियक सद" के सम' BEFORE SHRI MANJUNATHA. G, ACCOUNTANT MEMBER AND SHRI MANOMOHAN DAS, JUDICIAL MEMBER आयकर अपील सं./ITA No.939/Chny/2022 िनधा(रण वष( /Assessment Year: 2015-16 Bannari Amman Sugars Ltd., The Dy. Commissioner of 1212, Trichy Road, Income Tax, Coimbatore – 641 018. Vs. Corporate Circle-1, [PAN: AAACB-8933-G] Coimbatore. (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA No.946/Chny/2022 िनधा(रण वष( /Assessment Year: 2015-16 The Asst. Commissioner of Bannari…

Bannari Amman Sugars Limited, Coimbatore vs. DCIT, Coimbatore

In the result, the appeals of the assessee as well as the Revenue are dismissed

ITA 939/CHNY/2022[2015-2016]Status: DisposedITAT Chennai09 Aug 2023AY 2015-2016

Bench: Shri Manjunatha. G & Shri Manomohan Dasआयकर अपील सं./Ita No.939/Chny/2022 िनधा(रण वष( /Assessment Year: 2015-16 Bannari Amman Sugars Ltd., The Dy. Commissioner Of 1212, Trichy Road, Income Tax, Coimbatore – 641 018. Vs. Corporate Circle-1, [Pan: Aaacb-8933-G] Coimbatore. (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.946/Chny/2022 िनधा(रण वष( /Assessment Year: 2015-16 The Asst. Commissioner Of Bannari Amman Sugars Ltd., Income Tax, 1212, Trichy Road, Central Circle-3(2), Vs. Coimbatore – 641 018. Chennai. [Pan: Aaacb-8933-G] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Assessee By : Shri R. Vijayaraghavan, Advocate ""यथ" क" ओर से /Revenue By : Shri N. Senthil Kumar, Cit : 15.05.2023 सुनवाई क" तारीख/Date Of Hearing घोषणा क" तारीख /Date Of Pronouncement : 09.08.2023 आदेश / O R D E R Per Manomohan Das, J.M: Aforesaid Two Appeals Nos. Ita/939/Chny/2022 & Ita 946/Chny/ 2022 Filed By Assessee & Department Respectively Arises Out Of The Order Of The Learned Commissioner Of Income Tax (Appeals)- 16, Chennai [Hereinafter “Cit(A)”] Dated 17-08-2022 For The

For Appellant: Shri R. Vijayaraghavan, AdvocateFor Respondent: Shri N. Senthil Kumar, CIT
Section 143(3)Section 32ASection 4

…आयकर अपीलीय अिधकरण, ’सी’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी मंजुनाथ. जी, लेखा सद" एवं "ी मनोमोहन दास, "ाियक सद" के सम' BEFORE SHRI MANJUNATHA. G, ACCOUNTANT MEMBER AND SHRI MANOMOHAN DAS, JUDICIAL MEMBER आयकर अपील सं./ITA No.939/Chny/2022 िनधा(रण वष( /Assessment Year: 2015-16 Bannari Amman Sugars Ltd., The Dy. Commissioner of 1212, Trichy Road, Income Tax, Coimbatore – 641 018. Vs. Corporate Circle-1, [PAN: AAACB-8933-G] Coimbatore. (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA No.946/Chny/2022 िनधा(रण वष( /Assessment Year: 2015-16 The Asst. Commissioner of Bannari…

DCIT, Circle-10, 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…

DCIT v. VippySolvex Products Ltd. (164 Taxmann 483) — Cited in 3 Judgments | BharatTax