Deputy Commissioner of Income Tax, Co. Circle II(3), Chennai v. I M Gears (P) Ltd.

49 Taxmann.com 175Reported decision2014#12839 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2018 to 2021.

Judgments citing Deputy Commissioner of Income Tax, Co. Circle II(3), Chennai v. I M Gears (P) Ltd.

Carroro India Private Ltd., Pune vs. Deputy Commissioner of Income-Tax

In the result, appeal of the Revenue in ITA No

ITA 835/PUN/2016[2011-12]Status: DisposedITAT Pune02 Sept 2021AY 2011-12

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhury

For Appellant: Shri M.P Lohia &For Respondent: Shri Subhakant Sahu
Section 144C(5)Section 37

…आयकर अपीलीय अधधकरण “सी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, PUNE (Through Virtual Court) BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपील सं. / ITA No. 823/PUN/2016 धनधाारण वषा / Assessment Year : 2011-12 The Deputy Commissioner of Income Tax, Circile-1(1), Pune. .......अपीलाथी / Appellant बनाम / V/s. Carraro India Private Limited B-2/2, MIDC, Ranjangaon, District-Pune-412 210 PAN : AAACC5292M ……प्रत्यथी / Respondent आयकर अपील सं. / ITA No. 835/PUN/2016 धनधाारण वषा / Assessment Year : 2011-12 Carraro India Private Limit…

Deputy Commissioner of Income-Tax vs. Carraro India Pvt. Ltd., Pune

In the result, appeal of the Revenue in ITA No

ITA 823/PUN/2016[2011-12]Status: DisposedITAT Pune02 Sept 2021AY 2011-12

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhury

For Appellant: Shri M.P Lohia &For Respondent: Shri Subhakant Sahu
Section 144C(5)Section 37

…आयकर अपीलीय अधधकरण “सी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, PUNE (Through Virtual Court) BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपील सं. / ITA No. 823/PUN/2016 धनधाारण वषा / Assessment Year : 2011-12 The Deputy Commissioner of Income Tax, Circile-1(1), Pune. .......अपीलाथी / Appellant बनाम / V/s. Carraro India Private Limited B-2/2, MIDC, Ranjangaon, District-Pune-412 210 PAN : AAACC5292M ……प्रत्यथी / Respondent आयकर अपील सं. / ITA No. 835/PUN/2016 धनधाारण वषा / Assessment Year : 2011-12 Carraro India Private Limit…

DCIT, Circle-2 (1)(2), Ahmedabad vs. M/S. Jagson Colorchem Ltd., Ahmedabad

In the result, both the appeals of the revenue and the cross objection of the assessee are dismissed

ITA 112/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad08 Feb 2019AY 2013-14

Bench: Shri Pradip Kumar Kedia & Shri Madhumita Royआयकर अपील सं. Ita No.112/Ahd/2017 With Co No. 32/Ahd/2017 "नधा"रण वष" /Asstt. Years: 2013-14

For Appellant: Shri Lalit P. Jain, Sr. D.RFor Respondent: Shri Karan Shah, A.R
Section 195Section 37Section 37(1)Section 40

…आयकरअपील"यअ"धकरण, अहमदाबाद"यायपीठ ‘D’- अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘D’ BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER AND SHRI MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं. ITA No.112/Ahd/2017 WITH CO No. 32/Ahd/2017 "नधा"रण वष" /Asstt. Years: 2013-14 DCIT Vs. M/s. Jagson Colorchem Cir. 2(1)(2), Ahmedabad Ltd. 1st Floor Navjivan Trust 5601/1,PhaseII, Building, GIDC,Vatva, Ahmedabad-380 014 Ahmedabad-382445 PAN- AAACJ7664C Appellant/ Respondent Respondent / Cross Objector Assessee by : Shri Lalit P. Jain, Sr. D.R Revenue by : Shri Karan Shah, A.R सुनवाई क" तार"ख / Date of H…

The DCIT, Circle-2(1)(1), Ahmedabad vs. Gujarat Apollo Industries Ltd., Ahmedabad

The appeal of the asssessee is partly allowed

ITA 154/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad19 Sept 2018AY 2011-12
For Appellant: Shri M.K. Patel, A.RFor Respondent: Shri V.K. Singh, Sr. D.R
Section 143(2)Section 143(3)Section 195Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Rajpal Yadav, Judicial Member And Shri Amarjit Singh, Accountant Member ITA Nos. 109 to 110/Ahd/2015 Assessment Year 2010-11 to 2011-12 Gujarat Apollo Industries The Jt. CIT, Ltd., “Parishram”, 5-B, Range-4, Rashmi Society, Vs Ahmedabad Near Mithakhali Circle, (Respondent) Narvangpura, Ahmedabad PAN: AAACG7248P (Appellant) ITA Nos. 153 to 154/Ahd/2015 Assessment Year 2010-11 to 2011-12 The DCIT, Gujarat Apollo Circle-2(1)(1), Industries Ltd., Ahmedabad Vs “Parishram”, 5-B, (Appellant) Rashmi Society, Near Mithakhali Circle, Narvangpura,…

The DCIT, Circle-2(1)(1), Ahmedabad vs. Gujarat Apollo Industries Ltd., Ahmedabad

The appeal of the asssessee is partly allowed

ITA 153/AHD/2015[2010-11]Status: DisposedITAT Ahmedabad19 Sept 2018AY 2010-11
For Appellant: Shri M.K. Patel, A.RFor Respondent: Shri V.K. Singh, Sr. D.R
Section 143(2)Section 143(3)Section 195Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Rajpal Yadav, Judicial Member And Shri Amarjit Singh, Accountant Member ITA Nos. 109 to 110/Ahd/2015 Assessment Year 2010-11 to 2011-12 Gujarat Apollo Industries The Jt. CIT, Ltd., “Parishram”, 5-B, Range-4, Rashmi Society, Vs Ahmedabad Near Mithakhali Circle, (Respondent) Narvangpura, Ahmedabad PAN: AAACG7248P (Appellant) ITA Nos. 153 to 154/Ahd/2015 Assessment Year 2010-11 to 2011-12 The DCIT, Gujarat Apollo Circle-2(1)(1), Industries Ltd., Ahmedabad Vs “Parishram”, 5-B, (Appellant) Rashmi Society, Near Mithakhali Circle, Narvangpura,…

Gujarat Apollo Industries Limited, Ahmedabad vs. The Jt. CIT, Range-4, Ahmedabad

The appeal of the asssessee is partly allowed

ITA 110/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad19 Sept 2018AY 2011-12
For Appellant: Shri M.K. Patel, A.RFor Respondent: Shri V.K. Singh, Sr. D.R
Section 143(2)Section 143(3)Section 195Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Rajpal Yadav, Judicial Member And Shri Amarjit Singh, Accountant Member ITA Nos. 109 to 110/Ahd/2015 Assessment Year 2010-11 to 2011-12 Gujarat Apollo Industries The Jt. CIT, Ltd., “Parishram”, 5-B, Range-4, Rashmi Society, Vs Ahmedabad Near Mithakhali Circle, (Respondent) Narvangpura, Ahmedabad PAN: AAACG7248P (Appellant) ITA Nos. 153 to 154/Ahd/2015 Assessment Year 2010-11 to 2011-12 The DCIT, Gujarat Apollo Circle-2(1)(1), Industries Ltd., Ahmedabad Vs “Parishram”, 5-B, (Appellant) Rashmi Society, Near Mithakhali Circle, Narvangpura,…

Gujarat Apollo Industries Limited, Ahmedabad vs. The Jt. CIT, Range-4, Ahmedabad

The appeal of the asssessee is partly allowed

ITA 109/AHD/2015[2010-11]Status: DisposedITAT Ahmedabad19 Sept 2018AY 2010-11
For Appellant: Shri M.K. Patel, A.RFor Respondent: Shri V.K. Singh, Sr. D.R
Section 143(2)Section 143(3)Section 195Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Rajpal Yadav, Judicial Member And Shri Amarjit Singh, Accountant Member ITA Nos. 109 to 110/Ahd/2015 Assessment Year 2010-11 to 2011-12 Gujarat Apollo Industries The Jt. CIT, Ltd., “Parishram”, 5-B, Range-4, Rashmi Society, Vs Ahmedabad Near Mithakhali Circle, (Respondent) Narvangpura, Ahmedabad PAN: AAACG7248P (Appellant) ITA Nos. 153 to 154/Ahd/2015 Assessment Year 2010-11 to 2011-12 The DCIT, Gujarat Apollo Circle-2(1)(1), Industries Ltd., Ahmedabad Vs “Parishram”, 5-B, (Appellant) Rashmi Society, Near Mithakhali Circle, Narvangpura,…

The DCIT, Circle-2(1)(2), Ahmedabad vs. Komal Amin Exports Pvt.Ltd., Ahmedabad

In the result, the appeal of the Revenue is dismissed

ITA 3298/AHD/2014[2010-11]Status: DisposedITAT Ahmedabad08 Feb 2018AY 2010-11
For Appellant: Shri S.N. Divetia, A.RFor Respondent: Shri Sumit Kr. Verma, Sr. D.R
Section 143(3)Section 195Section 195(2)Section 40Section 5Section 5(2)(b)Section 9

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH Before: Shri S. S. Godara, Judicial Member And Shri Amarjit Singh, Accountant Member Assessment Year 2010-11 The DCIT, Komal Amin Exports Pvt. Cir. 2(1)(2), Ltd. 309/310 Shanti Ahmedabad Vs Arcade, Nr. Sahajanand (Appellant) Complex, Naranpura, Ahmedabad-380013 PAN: AACCK5343B (Respondent) Revenue by: Shri Sumit Kr. Verma, Sr. D.R. Assessee by: Shri S.N. Divetia, A.R. Date of hearing : 21-12-2017 Date of pronouncement : 08-02-2018 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:- This Revenue’s appeal for A.Y. 2010-11, arises from order of the…

Deputy Commissioner of Income Tax, Co. Circle II(3), Chennai v. I M Gears (P) Ltd. (49 Taxmann.com 175) — Cited in 8 Judgments | BharatTax