Fibres and Fabrics International (P.) Ltd. Vs. DCIT 83 Taxman.com 35; NYK Line India Ltd. v. DCIT

57 Taxmann.com 392High Court2015#18081 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2016 to 2020.

Judgments citing Fibres and Fabrics International (P.) Ltd. Vs. DCIT 83 Taxman.com 35; NYK Line India Ltd. v. DCIT

M/S. Ue Development India Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle- 7(1)(1), Bangalore

In the result, the ITA No

ITA 2381/BANG/2019[2011-12]Status: DisposedITAT Bangalore09 Dec 2020AY 2011-12

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri Sharath Rao, C.AFor Respondent: Smt. R. Premi, JCIT (D.R)
Section 139Section 142(1)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “ C ” BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER ITA No.2181 to 2189/Bang/2018 (Assessment Years : 2005-06, 2008-09 to 2015-16) M/s. Tata Advanced Materials Limited, No.10, Jigani Industrial Area, Jigani, Bangalore-560 105 PAN AAACT 5435F ….Appellant Vs. Dy. Commissioner of Income Tax, Circle 12(4), Bangalore. ……Respondent. Assessee By: Shri Sharath Rao, C.A. Revenue By: Smt. R. Premi, JCIT (D.R) Date of Hearing : 07.09.2020. Date of Pronouncement : 28.09.2020. O R D E R PER SHRI CHANDRA POOJA…

Assistant Commissioner of Income Tax -22(3), Mumbai vs. M/S.Sanjay Sunil Bajaj, Mumbai

In the result, the appeal filed by the Revenue is dismissed

ITA 2381/MUM/2018[2008-09]Status: DisposedITAT Mumbai09 Oct 2020AY 2008-09

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2008-09

For Appellant: NoneFor Respondent: Mr. V. Vinod Kumar, DR
Section 143(3)Section 147Section 194CSection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2008-09 Asst. Commissioner of Income Tax-22(3), M/s Sanjay Sunil Bajaj, Room No. 305, Piramal Chambers, Vs. 133/7, Fountain Head Lalbaug, Mumbai-400012. Society S.V. Road, Khar (W), Mumbai-400029. PAN No. AMPKB2675G Appellant Respondent Revenue by : Mr. V. Vinod Kumar, DR Assessee by : None Date of Hearing : 07/10/2020 Date of Pronouncement : 09/10/2020 ORDER PER N.K. PRADHAN, A.M. This is an appeal filed by the Revenue. The relevant assessment…

Tata Advanced Materials Limited, Bangalore vs. Deputy Commissioner of Income Tax Circle-12(4), Bangalore

In the result, the ITA No

ITA 2182/BANG/2018[2008-09]Status: DisposedITAT Bangalore28 Sept 2020AY 2008-09

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri Sharath Rao, C.AFor Respondent: Smt. R. Premi, JCIT (D.R)
Section 139Section 142(1)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “ C ” BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER ITA No.2181 to 2189/Bang/2018 (Assessment Years : 2005-06, 2008-09 to 2015-16) M/s. Tata Advanced Materials Limited, No.10, Jigani Industrial Area, Jigani, Bangalore-560 105 PAN AAACT 5435F ….Appellant Vs. Dy. Commissioner of Income Tax, Circle 12(4), Bangalore. ……Respondent. Assessee By: Shri Sharath Rao, C.A. Revenue By: Smt. R. Premi, JCIT (D.R) Date of Hearing : 07.09.2020. Date of Pronouncement : 28.09.2020. O R D E R PER SHRI CHANDRA POOJA…

M/S Tata Advanced Materials Limited, Bangalore vs. Deputy Commissioner of Income Tax Circle-12(4), Bangalore

In the result, the ITA No

ITA 2181/BANG/2018[2005-06]Status: DisposedITAT Bangalore28 Sept 2020AY 2005-06

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri Sharath Rao, C.AFor Respondent: Smt. R. Premi, JCIT (D.R)
Section 139Section 142(1)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “ C ” BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER ITA No.2181 to 2189/Bang/2018 (Assessment Years : 2005-06, 2008-09 to 2015-16) M/s. Tata Advanced Materials Limited, No.10, Jigani Industrial Area, Jigani, Bangalore-560 105 PAN AAACT 5435F ….Appellant Vs. Dy. Commissioner of Income Tax, Circle 12(4), Bangalore. ……Respondent. Assessee By: Shri Sharath Rao, C.A. Revenue By: Smt. R. Premi, JCIT (D.R) Date of Hearing : 07.09.2020. Date of Pronouncement : 28.09.2020. O R D E R PER SHRI CHANDRA POOJA…

Fibres & Fabrics International P Ltd, Bangalore vs. Deputy Commissioner of Income Tax, Circel-11(3), Bangalore

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

ITA 1352/BANG/2014[2005-06]Status: DisposedITAT Bangalore10 Feb 2016AY 2005-06

Bench: Shri Vijaypal Rao & Shri Inturi Rama Raom/S.Fibres & Fabrics International Pvt. Ltd. No.21, E-1, 2Nd Phase, Peenya Industrial Area, Bangalore-560058. … Appellant Pan: Aaacf 6841 M Vs. Deputy Commissioner Of Income-Tax, Circle 11(3), Bangalore. … Respondent

For Appellant: Shri Nageswar Rao, AdvocateFor Respondent: Smt.Neera Malhotra, CIT(DR)
Section 147Section 253Section 32(1)(ii)

…is not applicable to the facts of the present case. (iii) The decision in the case of Multiscreeen Media P. Ltd (supra) was considered subsequently by the same High Court in the cases of NYK Line (India) Ltd. Vs. DCIT (346 ITR 361) and CIT vs. Srusti Diam (57 Taxmann.com 392)(232 Taxman 127) and held that in the absence of fresh tangible material in the subsequent assessment proceeding, the subsequent assessment order cannot be basis for reopening the earlier assessment order. (iv) The facts in that case are that during the course of original assessment proceedings for assessment year 2004-05, the AO had cal…

Fibres and Fabrics International (P.) Ltd. Vs. DCIT 83 Taxman.com 35; NYK Line India Ltd. v. DCIT (57 Taxmann.com 392) — Cited in 5 Judgments | BharatTax