Godrej & Boyce Mfg. Co. Ltd. v. Dy.CIT

247 Taxmann 361Supreme Court of India2017#4322 most cited
27

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2025.

Sections most often in play

Section 143(3)Section 14ASection 115JBSection 10(35)Section 142(1)Section 147Section 148Section 149

Issues it is cited on

section 14(2)section 10(35)section 14a(2)strategic investmentsection 35dsection 149(1)(b)section 149(1)non application of mindprincipal commissioner of income-taxsection 40a(2)disallowance under section 14asection 115jb

Judgments citing Godrej & Boyce Mfg. Co. Ltd. v. Dy.CIT

ACIT, New Delhi vs. M/S Modland Wears Pvt. Ltd., New Delhi

In the result, the Ground Nos

ITA 3587/DEL/2011[2008-09]Status: DisposedITAT Delhi28 Jan 2020AY 2008-09

Bench: Shri Bhavnesh Saini & Shri O.P. Kantassessment Year: 2008-09

Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’, NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2008-09 ACIT, Vs. M/s. Moodland Wears Pvt. Circle-5(1), Ltd., C.R. Building, S-137, (2nd Floor), Greater New Delhi Kailash-II, New Delhi PAN :AAACM0216F (Appellant) (Respondent) And C.O. No.299/Del/2011 [In ITA No.3587/Del/2011] Assessment Year: 2008-09 M/s. Moodland Wears Pvt. Vs. ACIT, Ltd., Circle-5(1), S-137, (2nd Floor), Greater C.R. Building, Kailash-II, New Delhi New Delhi PAN :AAACM0216F (Appellant) (Respondent) Department by Ms. Pramita M…

Deputy Commissioner of Income Tax 1 (1), Indore vs. M/S Agrawal Coal Corp. Pvt. Ltd., Indore

In the result all the three appeals of the revenue are

ITA 803/IND/2018[2014-15]Status: DisposedITAT Indore28 Nov 2019AY 2014-15

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE KUL BHARAT, JUDICIAL MEMBER AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER ITA Nos. 801 to 803/Ind/2018 Assessment Years 2012-13 to 2014-15 DCIT 1(1) M/s. Agrawal Coal Corporation Indore Vs. Pvt.Ltd, 5, Yashwant Niwas Road, Indore (Revenue) (Respondent ) PAN No. AACCA8468K ITA Nos. 778/Ind/2018 & C.O.No.23 & 24/Ind/2019 Assessment Years 2013-14 & 2014-15 M/s. Agrawal Coal Corporation DCIT 1(1) Pvt.Ltd, Vs. Indore 5, Yashwant Niwas Road, Indore (Appellant) (Respondent ) PAN No. AACCA8468K Revenue by…

DCIT !(1) Indore, Indore vs. Agrawal Coal Corporation (P) Ltd., Indore

In the result all the three appeals of the revenue are

ITA 802/IND/2018[2013-14]Status: DisposedITAT Indore28 Nov 2019AY 2013-14

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE KUL BHARAT, JUDICIAL MEMBER AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER ITA Nos. 801 to 803/Ind/2018 Assessment Years 2012-13 to 2014-15 DCIT 1(1) M/s. Agrawal Coal Corporation Indore Vs. Pvt.Ltd, 5, Yashwant Niwas Road, Indore (Revenue) (Respondent ) PAN No. AACCA8468K ITA Nos. 778/Ind/2018 & C.O.No.23 & 24/Ind/2019 Assessment Years 2013-14 & 2014-15 M/s. Agrawal Coal Corporation DCIT 1(1) Pvt.Ltd, Vs. Indore 5, Yashwant Niwas Road, Indore (Appellant) (Respondent ) PAN No. AACCA8468K Revenue by…

Deputy Commissioner of Income Tax 1, Indore vs. M/S Agrawal Coal Corp. Pvt. Ltd., Indore

In the result all the three appeals of the revenue are

ITA 801/IND/2018[2012-13]Status: DisposedITAT Indore28 Nov 2019AY 2012-13

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE KUL BHARAT, JUDICIAL MEMBER AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER ITA Nos. 801 to 803/Ind/2018 Assessment Years 2012-13 to 2014-15 DCIT 1(1) M/s. Agrawal Coal Corporation Indore Vs. Pvt.Ltd, 5, Yashwant Niwas Road, Indore (Revenue) (Respondent ) PAN No. AACCA8468K ITA Nos. 778/Ind/2018 & C.O.No.23 & 24/Ind/2019 Assessment Years 2013-14 & 2014-15 M/s. Agrawal Coal Corporation DCIT 1(1) Pvt.Ltd, Vs. Indore 5, Yashwant Niwas Road, Indore (Appellant) (Respondent ) PAN No. AACCA8468K Revenue by…

M/S Agrawal Coal Corp. Pvt. Ltd., Indore vs. Deputy Commissioner of Income Tax 1, Indore

In the result all the three appeals of the revenue are

ITA 778/IND/2018[2012-13]Status: DisposedITAT Indore28 Nov 2019AY 2012-13

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Borad

Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE KUL BHARAT, JUDICIAL MEMBER AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER ITA Nos. 801 to 803/Ind/2018 Assessment Years 2012-13 to 2014-15 DCIT 1(1) M/s. Agrawal Coal Corporation Indore Vs. Pvt.Ltd, 5, Yashwant Niwas Road, Indore (Revenue) (Respondent ) PAN No. AACCA8468K ITA Nos. 778/Ind/2018 & C.O.No.23 & 24/Ind/2019 Assessment Years 2013-14 & 2014-15 M/s. Agrawal Coal Corporation DCIT 1(1) Pvt.Ltd, Vs. Indore 5, Yashwant Niwas Road, Indore (Appellant) (Respondent ) PAN No. AACCA8468K Revenue by…

M/S. Unitech Infra- Con Ltd., New Delhi vs. DCIT, New Delhi

The appeal is allowed

ITA 6679/DEL/2015[2010-11]Status: DisposedITAT Delhi15 Nov 2019AY 2010-11

Bench: Shri Amit Shukla & Shri Anadee Nath Misshra

Section 14ASection 14A(2)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH: ‘G’: NEW DELHI) BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA No:- 6679/Del/2015 (Assessment Year: 2010-11) M/s Unitech Infra-Con Dy. Commissioner of Income Ltd., 6, Community Centre Vs Tax, Circle-18(1), New Delhi Saket, New Delhi PAN-AAACU7635G APPELLANT RESPONDENT Appellant by Ms. Kanika Jain, Adv Respondent by Sh. S.S. Rana, CIT (DR) ORDER PER ANADEE NATH MISSHRA, AM [A] This appeal has been filed by the assessee against impugned appellate order dated 21.10.2015 of learned Commissioner of Income Tax (A…

DCIT, New Delhi vs. M/S. Span India Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 245/DEL/2015[2010-11]Status: DisposedITAT Delhi01 Feb 2019AY 2010-11

Bench: Shri Bhavnesh Saini & Shri O.P. Kantassessment Year: 2010-11 Dcit, Vs. M/S. Span India Pvt. Ltd., Central Circle-20, New Delhi 227, Okhla Industrial Estate, Phase-Iii, New Delhi Pan :Aaacs0079A (Appellant) (Respondent) & C.O. No.245/Del/2015 [Arising Out Of Ita No.245/Del/2015] Assessment Year: 2010-11 M/S. Span India Pvt. Ltd., Vs. Dcit, 227, Okhla Industrial Estate, Central Circle-20, New Delhi Phase-Iii, New Delhi Pan :Aaacs0079A (Appellant) (Respondent) Department By Shri N.K. Bansal, Sr.Dr Assessee By Shri M.P. Rastogi, Adv. & Shri Deepak Malik, Adv.

Section 143(2)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: “G”, NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2010-11 DCIT, Vs. M/s. Span India Pvt. Ltd., Central Circle-20, New Delhi 227, Okhla Industrial Estate, Phase-III, New Delhi PAN :AAACS0079A (Appellant) (Respondent) And C.O. No.245/Del/2015 [Arising out of ITA No.245/Del/2015] Assessment Year: 2010-11 M/s. Span India Pvt. Ltd., Vs. DCIT, 227, Okhla Industrial Estate, Central Circle-20, New Delhi Phase-III, New Delhi PAN :AAACS0079A (Appellant) (Respondent) Department by Shri N.K. Bansal, Sr.DR Assesse…