Diamondstar Exports Ltd. v. ITO

147 ITD 59Income Tax Appellate Tribunal2014#19171 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2015.

Judgments citing Diamondstar Exports Ltd. v. ITO

ACIT, Bhiwani vs. M/S Vikas Wsp Ltd., Bhiwani

In the result, the appeals of the Revenue and the appeals of the assessee for both the assessment years are dismissed

ITA 4305/DEL/2013[2008-09]Status: DisposedITAT Delhi05 Oct 2015AY 2008-09

Bench: Shri G.C. Gupta Before Shri G.C. Gupta, Vice Before Shri G.C. Gupta Before Shri G.C. Gupta , Vice & Shri Shri Prashant Maharishi Shri Shri Prashant Maharishi Prashant Maharishi, , , , Accountant Prashant Maharishi Accountantmember Member

Section 140A(3)Section 221(1)

…to 10% of the outstanding demand. He relied on the decision of Cochin Bench of the Tribunal in Hope Micro Credit Finance (P) Ltd. Vs. ACIT – [2014] 47 taxmann.com 422 (Cochin-Trib.), of Mumbai Bench of the Tribunal in Diamondstar Exports Ltd. Vs. ITO – [2014] 147 ITD 59 (Mumbai-Trib.), of Hon’ble Madras High Court in 5 ITA-4304/D/2013 & 3 others Nachimuthu Industrial Association Vs. CIT – [1980] 123 ITR 611 (Mad.) and of Hon’ble Andhra Pradesh High Court in CIT Vs. Sreerama & Co. – [1975] 101 ITR 531 (AP) in support of the case of the Revenue. 8. The learned representative of the assessee has submitted that the…

ACIT, Bhiwani vs. M/S Vikas Wsp Ltd., Bhiwani

In the result, the appeals of the Revenue and the appeals of the assessee for both the assessment years are dismissed

ITA 4304/DEL/2013[2009-10]Status: DisposedITAT Delhi05 Oct 2015AY 2009-10

Bench: Shri G.C. Gupta Before Shri G.C. Gupta, Vice Before Shri G.C. Gupta Before Shri G.C. Gupta , Vice & Shri Shri Prashant Maharishi Shri Shri Prashant Maharishi Prashant Maharishi, , , , Accountant Prashant Maharishi Accountantmember Member

Section 140A(3)Section 221(1)

…to 10% of the outstanding demand. He relied on the decision of Cochin Bench of the Tribunal in Hope Micro Credit Finance (P) Ltd. Vs. ACIT – [2014] 47 taxmann.com 422 (Cochin-Trib.), of Mumbai Bench of the Tribunal in Diamondstar Exports Ltd. Vs. ITO – [2014] 147 ITD 59 (Mumbai-Trib.), of Hon’ble Madras High Court in 5 ITA-4304/D/2013 & 3 others Nachimuthu Industrial Association Vs. CIT – [1980] 123 ITR 611 (Mad.) and of Hon’ble Andhra Pradesh High Court in CIT Vs. Sreerama & Co. – [1975] 101 ITR 531 (AP) in support of the case of the Revenue. 8. The learned representative of the assessee has submitted that the…

M/S. Vikas Wsp Ltd., Haryana vs. JCIT, Bhiwani

In the result, the appeals of the Revenue and the appeals of the assessee for both the assessment years are dismissed

ITA 4004/DEL/2013[2009-10]Status: DisposedITAT Delhi05 Oct 2015AY 2009-10

Bench: Shri G.C. Gupta Before Shri G.C. Gupta, Vice Before Shri G.C. Gupta Before Shri G.C. Gupta , Vice & Shri Shri Prashant Maharishi Shri Shri Prashant Maharishi Prashant Maharishi, , , , Accountant Prashant Maharishi Accountantmember Member

Section 140A(3)Section 221(1)

…to 10% of the outstanding demand. He relied on the decision of Cochin Bench of the Tribunal in Hope Micro Credit Finance (P) Ltd. Vs. ACIT – [2014] 47 taxmann.com 422 (Cochin-Trib.), of Mumbai Bench of the Tribunal in Diamondstar Exports Ltd. Vs. ITO – [2014] 147 ITD 59 (Mumbai-Trib.), of Hon’ble Madras High Court in 5 ITA-4304/D/2013 & 3 others Nachimuthu Industrial Association Vs. CIT – [1980] 123 ITR 611 (Mad.) and of Hon’ble Andhra Pradesh High Court in CIT Vs. Sreerama & Co. – [1975] 101 ITR 531 (AP) in support of the case of the Revenue. 8. The learned representative of the assessee has submitted that the…

M/S. Vikas Wsp Ltd., Haryana vs. JCIT, Bhiwani

In the result, the appeals of the Revenue and the appeals of the assessee for both the assessment years are dismissed

ITA 4003/DEL/2013[2008-09]Status: DisposedITAT Delhi05 Oct 2015AY 2008-09

Bench: Shri G.C. Gupta Before Shri G.C. Gupta, Vice Before Shri G.C. Gupta Before Shri G.C. Gupta , Vice & Shri Shri Prashant Maharishi Shri Shri Prashant Maharishi Prashant Maharishi, , , , Accountant Prashant Maharishi Accountantmember Member

Section 140A(3)Section 221(1)

…to 10% of the outstanding demand. He relied on the decision of Cochin Bench of the Tribunal in Hope Micro Credit Finance (P) Ltd. Vs. ACIT – [2014] 47 taxmann.com 422 (Cochin-Trib.), of Mumbai Bench of the Tribunal in Diamondstar Exports Ltd. Vs. ITO – [2014] 147 ITD 59 (Mumbai-Trib.), of Hon’ble Madras High Court in 5 ITA-4304/D/2013 & 3 others Nachimuthu Industrial Association Vs. CIT – [1980] 123 ITR 611 (Mad.) and of Hon’ble Andhra Pradesh High Court in CIT Vs. Sreerama & Co. – [1975] 101 ITR 531 (AP) in support of the case of the Revenue. 8. The learned representative of the assessee has submitted that the…

Diamondstar Exports Ltd. v. ITO (147 ITD 59) — Cited in 4 Judgments | BharatTax