Distillery Pvt. Ltd. v. ITO

88 Taxmann.com 825Reported decision#25804 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2020 to 2020.

Judgments citing Distillery Pvt. Ltd. v. ITO

Sh. Shambhu Kumar, Ludhiana vs. ACIT, Ludhiana

In the result, the appeal filed by the assessee is allowed, whereas,

ITA 957/CHANDI/2017[2000-01]Status: DisposedITAT Chandigarh27 Feb 2020AY 2000-01

Bench: Shri N.K. Saini & Shri Sanjay Gargआयकरअपीलसं./Ita No. 957/Chd/2017 "नधा"रण वष" / Assessment Year : 2000-01 Shri Shambhu Kumar, Vs. The Acit, Circle-V, Prop.M/S Jindal Alloys, Ludhiana बनाम Kanganwal Road, Vpo Juugiana, Ludhiana "थायीलेखासं./Pan No: Aihpk8666P अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Smt. Geetinder Mann, JCIT
Section 147Section 148

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, “बी ” च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’, CHANDIGARH "ी एन. के. सैनी, उपा"य" एवं "ी संजय गग", "या"यक सद"य BEFORE SHRI N.K. SAINI, VICE PRESIDENT & SHRI SANJAY GARG, JUDICIAL MEMBER आयकरअपीलसं./ITA No. 957/Chd/2017 "नधा"रण वष" / Assessment Year : 2000-01 Shri Shambhu Kumar, Vs. The ACIT, Circle-V, Prop.M/s Jindal Alloys, Ludhiana बनाम Kanganwal Road, VPO Juugiana, Ludhiana "थायीलेखासं./PAN NO: AIHPK8666P अपीलाथ"/Appellant ""यथ"/Respondent आयकरअपीलसं./ITA No. 1007/Chd/2017 "नधा"रण वष" / Assessment Year : 2000-01 The DCIT, Circle-5, Vs. Shri Shambhu…

DCIT, C-3, Ludhiana vs. Sh. Shambhu Kumar, Jugiana

In the result, the appeal filed by the assessee is allowed, whereas,

ITA 1492/CHANDI/2017[2000-01]Status: DisposedITAT Chandigarh27 Feb 2020AY 2000-01

Bench: Shri N.K. Saini & Shri Sanjay Gargआयकरअपीलसं./Ita No. 957/Chd/2017 "नधा"रण वष" / Assessment Year : 2000-01 Shri Shambhu Kumar, Vs. The Acit, Circle-V, Prop.M/S Jindal Alloys, Ludhiana बनाम Kanganwal Road, Vpo Juugiana, Ludhiana "थायीलेखासं./Pan No: Aihpk8666P अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Smt. Geetinder Mann, JCIT
Section 147Section 148

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, “बी ” च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’, CHANDIGARH "ी एन. के. सैनी, उपा"य" एवं "ी संजय गग", "या"यक सद"य BEFORE SHRI N.K. SAINI, VICE PRESIDENT & SHRI SANJAY GARG, JUDICIAL MEMBER आयकरअपीलसं./ITA No. 957/Chd/2017 "नधा"रण वष" / Assessment Year : 2000-01 Shri Shambhu Kumar, Vs. The ACIT, Circle-V, Prop.M/s Jindal Alloys, Ludhiana बनाम Kanganwal Road, VPO Juugiana, Ludhiana "थायीलेखासं./PAN NO: AIHPK8666P अपीलाथ"/Appellant ""यथ"/Respondent आयकरअपीलसं./ITA No. 1007/Chd/2017 "नधा"रण वष" / Assessment Year : 2000-01 The DCIT, Circle-5, Vs. Shri Shambhu…

DCIT, C-5, Ludhiana vs. Shri Shambhu Kumar, Ludhiana

In the result, the appeal filed by the assessee is allowed, whereas,

ITA 1007/CHANDI/2017[2000-01]Status: DisposedITAT Chandigarh27 Feb 2020AY 2000-01

Bench: Shri N.K. Saini & Shri Sanjay Gargआयकरअपीलसं./Ita No. 957/Chd/2017 "नधा"रण वष" / Assessment Year : 2000-01 Shri Shambhu Kumar, Vs. The Acit, Circle-V, Prop.M/S Jindal Alloys, Ludhiana बनाम Kanganwal Road, Vpo Juugiana, Ludhiana "थायीलेखासं./Pan No: Aihpk8666P अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Smt. Geetinder Mann, JCIT
Section 147Section 148

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, “बी ” च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’, CHANDIGARH "ी एन. के. सैनी, उपा"य" एवं "ी संजय गग", "या"यक सद"य BEFORE SHRI N.K. SAINI, VICE PRESIDENT & SHRI SANJAY GARG, JUDICIAL MEMBER आयकरअपीलसं./ITA No. 957/Chd/2017 "नधा"रण वष" / Assessment Year : 2000-01 Shri Shambhu Kumar, Vs. The ACIT, Circle-V, Prop.M/s Jindal Alloys, Ludhiana बनाम Kanganwal Road, VPO Juugiana, Ludhiana "थायीलेखासं./PAN NO: AIHPK8666P अपीलाथ"/Appellant ""यथ"/Respondent आयकरअपीलसं./ITA No. 1007/Chd/2017 "नधा"रण वष" / Assessment Year : 2000-01 The DCIT, Circle-5, Vs. Shri Shambhu…

Distillery Pvt. Ltd. v. ITO (88 Taxmann.com 825) — Cited in 3 Judgments | BharatTax