Delhi in M.M. Fisheries (P.) Ltd. v. CIT

152 Taxmann 247High Court2006#22719 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2022.

Judgments citing Delhi in M.M. Fisheries (P.) Ltd. v. CIT

Vcare Call Centers India Pvt Ltd, Gb Nagar vs. JCIT Range-27, New Delhi

In the result, the appeal of the assessee is allowed

ITA 1683/DEL/2020[2017-18]Status: DisposedITAT Delhi12 Aug 2022AY 2017-18

Bench: Dr. B. R. R. Kumarshri Anubhav Sharma

For Appellant: Shri Manish Kumar, AdvFor Respondent: Shri M. Barnwal, Sr. DR
Section 139(1)Section 143(3)Section 32Section 36Section 43Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member Shri Anubhav Sharma, Judicial Member ITA No. 1683/Del/2020 : Asstt. Year : 2017-18 Vcare Call Centers India Pvt. Ltd. Vs. JCIT, , Range-27, E-25, Sector-63, Noida, Gautam New Delhi Budh Nagar, Uttar Pradesh (APPELLANT) (RESPONDENT) PAN NO. AAACG9394A Assessee by : Shri Manish Kumar, Adv. Revenue by : Shri M. Barnwal, Sr. DR Date of Hearing: 20.07.2022 Date of Pronouncement: 12.08.2022 ORDER Per Dr. B. R. R. Kumar, Accountant Member: This appeal is filed by the Assessee against the order of the ld. CIT(A…

Deputy Commissioner of Income-Tax vs. Associated Dairy Fab Pvt. Ltd., Jalgaon

In the result, appeal of assessee is partly allowed and appeal of Revenue is dismissed

ITA 211/PUN/2014[2009-10]Status: DisposedITAT Pune09 Feb 2018AY 2009-10

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.177/Pun/2014 यििाारण वषा / Assessment Year : 2009-10 Associated Dairy Fab Pvt. Ltd., B-5/1, Midc Area, Ajantha Road, अऩीऱाथी/Appellant Jalgaon – 425003 …. Pan: Aaeca3963F Vs. The Jt. Commissioner Of Income Tax, …. प्रत्यथी / Respondent Range – 2, Jalgaon

For Appellant: Shri Nikhil PathakFor Respondent: Shri Mukesh Jha
Section 143(3)(ii)Section 40A(3)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA No.177/PUN/2014 यििाारण वषा / Assessment Year : 2009-10 Associated Dairy Fab Pvt. Ltd., B-5/1, MIDC Area, Ajantha Road, अऩीऱाथी/Appellant Jalgaon – 425003 …. PAN: AAECA3963F Vs. The Jt. Commissioner of Income Tax, …. प्रत्यथी / Respondent Range – 2, Jalgaon आयकर अपीऱ सं. / ITA No.211/PUN/2014 यििाारण वषा / Assessment Year : 2009-10 The Jt. Commissioner of…

Associated Dairy Fab Pvt. Ltd., Jalgaon vs. Joint Commissioner of Income-Tax

In the result, appeal of assessee is partly allowed and appeal of Revenue is dismissed

ITA 177/PUN/2014[2009-10]Status: DisposedITAT Pune09 Feb 2018AY 2009-10

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.177/Pun/2014 यििाारण वषा / Assessment Year : 2009-10 Associated Dairy Fab Pvt. Ltd., B-5/1, Midc Area, Ajantha Road, अऩीऱाथी/Appellant Jalgaon – 425003 …. Pan: Aaeca3963F Vs. The Jt. Commissioner Of Income Tax, …. प्रत्यथी / Respondent Range – 2, Jalgaon

For Appellant: Shri Nikhil PathakFor Respondent: Shri Mukesh Jha
Section 143(3)(ii)Section 40A(3)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA No.177/PUN/2014 यििाारण वषा / Assessment Year : 2009-10 Associated Dairy Fab Pvt. Ltd., B-5/1, MIDC Area, Ajantha Road, अऩीऱाथी/Appellant Jalgaon – 425003 …. PAN: AAECA3963F Vs. The Jt. Commissioner of Income Tax, …. प्रत्यथी / Respondent Range – 2, Jalgaon आयकर अपीऱ सं. / ITA No.211/PUN/2014 यििाारण वषा / Assessment Year : 2009-10 The Jt. Commissioner of…

Delhi in M.M. Fisheries (P.) Ltd. v. CIT (152 Taxmann 247) — Cited in 3 Judgments | BharatTax