Echjay Industries Ltd. v. DCIT

257 ITR 1Income Tax Appellate Tribunal#24031 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 357,287 Indian tax judgments — from 2016 to 2018.

Judgments citing Echjay Industries Ltd. v. DCIT

Sakal Paper Ltd., Pune vs. ACIT, Cir.-6, Pune

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

ITA 937/PUN/2008[2005-06]Status: DisposedITAT Pune01 Aug 2018AY 2005-06

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.725/Pun/2008 यििाारण वषा / Assessment Year : 2005-06 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Circle-6, Pune …. Vs. Sakal Papers Ltd., 595, Budhawar Peth, …. प्रत्यथी / Respondent Pune – 411002 Pan: Aaccs7605Q

For Appellant: Shri Ashok KothariFor Respondent: Shri Mukesh Jha
Section 143(3)Section 80I

…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.725/PUN/2008 यििाारण वषा / Assessment Year : 2005-06 The Asst. Commissioner of Income Tax, अऩीऱाथी/Appellant Circle-6, Pune …. Vs. Sakal Papers Ltd., 595, Budhawar Peth, …. प्रत्यथी / Respondent Pune – 411002 PAN: AACCS7605Q आयकर अपीऱ सं. / ITA No.937/PUN/2008 यििाारण वषा / Assessment Year : 2005-06 Sakal Papers Ltd., 595, Budhawar Peth, अऩीऱाथी/Appella…

ACIT, Cir.-6., Pune vs. Sakal Paper Ltd., Pune

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

ITA 725/PUN/2008[2005-06]Status: DisposedITAT Pune01 Aug 2018AY 2005-06

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.725/Pun/2008 यििाारण वषा / Assessment Year : 2005-06 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Circle-6, Pune …. Vs. Sakal Papers Ltd., 595, Budhawar Peth, …. प्रत्यथी / Respondent Pune – 411002 Pan: Aaccs7605Q

For Appellant: Shri Ashok KothariFor Respondent: Shri Mukesh Jha
Section 143(3)Section 80I

…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.725/PUN/2008 यििाारण वषा / Assessment Year : 2005-06 The Asst. Commissioner of Income Tax, अऩीऱाथी/Appellant Circle-6, Pune …. Vs. Sakal Papers Ltd., 595, Budhawar Peth, …. प्रत्यथी / Respondent Pune – 411002 PAN: AACCS7605Q आयकर अपीऱ सं. / ITA No.937/PUN/2008 यििाारण वषा / Assessment Year : 2005-06 Sakal Papers Ltd., 595, Budhawar Peth, अऩीऱाथी/Appella…

DCIT 7(3), Mumbai vs. Aristocrat Luggage Ltd ( Now Merged With Vip Industries Ltd), Mumbai

In the result, the appeal filed by the Revenue in ITA N0

ITA 5422/MUM/2013[2006-07]Status: DisposedITAT Mumbai07 Mar 2016AY 2006-07

Bench: Shri Joginder Singh & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 5422/Mum/2013 ("नधा"रण वष" / Assessment Year : 2006-07) Dy. Commissioner Of Income M/S Aristocrat Luggage बनाम/ Tax -7(3), Ltd., V. Room No. 615, 6 Th Floor, (Now Merged With Vip Aayakar Bhavan, Industries Ltd.), M.K. Road, Dgp House, Mumbai 400 020. 88-C, Old Prabhadevi Road, Mumbai- 400 025. "थायी लेखा सं./Pan : Aaacu0092R (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

Section 143(2)Section 143(3)Section 145ASection 147Section 148Section 43B

…आयकर अपील"य अ"धकरण “A” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI JOGINDER SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 5422/Mum/2013 ("नधा"रण वष" / Assessment Year : 2006-07) Dy. Commissioner of Income M/s Aristocrat Luggage बनाम/ tax -7(3), Ltd., v. Room No. 615, 6 th floor, (Now merged with VIP Aayakar Bhavan, Industries Ltd.), M.K. Road, DGP House, Mumbai 400 020. 88-C, Old Prabhadevi Road, Mumbai- 400 025. "थायी लेखा सं./PAN : AAACU0092R (अपीलाथ" /Appellant) .. (""यथ" / Respondent) Revenue by Ms. Vinita J. Menon Assessee…

Echjay Industries Ltd. v. DCIT (257 ITR 1) — Cited in 3 Judgments | BharatTax