EP14-19 (III) AIR 2009 SC 2975, Uttamrao Shivdas Jankar v. Ranjitsinh Vijaysinh Mohite Patil. (IV)

Pr Comissioner of Income Tax-2 vs. M/S.Hyderabad Menzies Air Cargo(P) Ltd

Bench: SUREPALLI NANDA,UJJAL BHUYAN

The Principal Commissioner of Income Tax -I Kol vs. M/S Suvridhi Capital Markets Ltd

The appeals are allowed and the order passed

Bench: HON'BLE JUSTICE RAJESH BINDAL, CHIEF JUSTICE (ACTING),HON'BLE JUSTICE ANIRUDDHA ROY

…he Hon’ble Supreme Court in Regional Provident Fund Commissioner Versus Hooghly Mills Company Limited3 to explain the scope and ambit of the provisions of the Act. 2 AIR 2018 SC 3682 3 (2012) 2 SCC 489 MAT NO. 1141 OF 2017 & MAT NO. 350 OF 2018 Page 22 of 56 11. With the above submissions, Learned Standing Counsel prayed for setting aside the order passed in the writ petition, holding the same to be maintainable and the decision should be directed to be taken on the merits of the matter. Mr. Anil Kumar Gupta and Mrs Aparna Banerjee, Le…

Principal Commissioner of Income Tax, Kol-12 vs. Amit Agarwal

The appeals are allowed and the order passed

Bench: HON'BLE JUSTICE RAJESH BINDAL, CHIEF JUSTICE (ACTING),HON'BLE JUSTICE ANIRUDDHA ROY

…he Hon’ble Supreme Court in Regional Provident Fund Commissioner Versus Hooghly Mills Company Limited3 to explain the scope and ambit of the provisions of the Act. 2 AIR 2018 SC 3682 3 (2012) 2 SCC 489 MAT NO. 1141 OF 2017 & MAT NO. 350 OF 2018 Page 22 of 56 11. With the above submissions, Learned Standing Counsel prayed for setting aside the order passed in the writ petition, holding the same to be maintainable and the decision should be directed to be taken on the merits of the matter. Mr. Anil Kumar Gupta and Mrs Aparna Banerjee, Le…

Principal Commissioner of Income Tax, Kolkata -2, Kolkata vs. M/S Goodricke Group Ltd

The appeals are allowed and the order passed

Bench: HON'BLE JUSTICE RAJESH BINDAL, CHIEF JUSTICE (ACTING),HON'BLE JUSTICE ANIRUDDHA ROY

…he Hon’ble Supreme Court in Regional Provident Fund Commissioner Versus Hooghly Mills Company Limited3 to explain the scope and ambit of the provisions of the Act. 2 AIR 2018 SC 3682 3 (2012) 2 SCC 489 MAT NO. 1141 OF 2017 & MAT NO. 350 OF 2018 Page 22 of 56 11. With the above submissions, Learned Standing Counsel prayed for setting aside the order passed in the writ petition, holding the same to be maintainable and the decision should be directed to be taken on the merits of the matter. Mr. Anil Kumar Gupta and Mrs Aparna Banerjee, Le…