Govinda Pillai v. DCIT

61 Taxmann.com 35Reported decision#25370 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2018 to 2022.

Judgments citing Govinda Pillai v. DCIT

DCIT, Cir. 3(2), Ahmedabad vs. M/S Greenwell Orchard, Ahmedabad

In the result, appeal of the Revenue is dismissed

ITA 1981/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad27 Apr 2022AY 2013-14

Bench: Shri Pramod M. Jagtap, Vice- & Ms. Madhumita Roy

For Appellant: Shri S.N. Soparkar, Sr. AdvFor Respondent: Shri S.S. Shukla, Sr. DR
Section 143(3)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ । IN THE INCOME TAX APPELLATE TRIBUNAL, “A” BENCH, AHMEDABAD BEFORE SHRI PRAMOD M. JAGTAP, VICE-PRESIDENT AND Ms. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ ITA.No.1981/Ahd/2017 "नधा"रण वष"/ Asstt. Year: 2013-14 DCIT, CIR.3(2) M/s. Greenwell Orchard Ahmedabad. PAN : AABFG 4602 M Vs. Survey No.80 Nr.Unique Fabrics P.Ltd. Piplaj, Ahmedabad. (Applicant) (Responent) Revenue by : Shri S.S. Shukla, Sr. DR Assessee by : Shri S.N. Soparkar, Sr. Adv सुनवाई क" तार"ख/Date of Hearing : 30/03/2022 घोषणा क" तार"ख /Date of Pronouncement: 27/04/2022 आदेश/O R D E R PER MADHUMITA ROY, J…

M/S Philips Electronics India Ltd., Kolkata vs. D.C.I, .T Cir - 11, Kolkata.

In the result both the appeals of the assessee are partly allowed

ITA 1894/KOL/2012[2008-2009]Status: DisposedITAT Kolkata02 Feb 2018AY 2008-2009

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am] I.T.A No. 857/Kol/2011 Assessment Year : 2007-08 M/S Philips India Limited -Vs.- A.C.I.T., Circle-12(2), (Formerly Philips Electronics India Ltd.) Kolkata Kolkata [Pan : Aabcp 9487 A] (Respondent) (Appellant) I.T.A No. 1894/Kol/2012 Assessment Year : 2007-08 M/S Philips India Limited -Vs.- A.C.I.T., Circle-12(2), (Formerly Philips Electronics India Ltd.) Kolkata Kolkata [Pan : Aabcp 9487 A] (Respondent) (Appellant) For The Appellant : Shri Arvind Sonde, Advocate For The Respondent : Shri G.Mallikarjuna, Cit(Dr) Date Of Hearing : 10.01.2018. Date Of Pronouncement : 02.02.208. Order Per N.V.Vasudevan, Jm

For Appellant: Shri Arvind Sonde, AdvocateFor Respondent: Shri G.Mallikarjuna, CIT(DR)
Section 143(3)Section 92Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Sri N.V.Vasudevan, JM & Shri Waseem Ahmed, AM] I.T.A No. 857/Kol/2011 Assessment Year : 2007-08 M/s Philips India Limited -vs.- A.C.I.T., Circle-12(2), (formerly Philips Electronics India Ltd.) Kolkata Kolkata [PAN : AABCP 9487 A] (Respondent) (Appellant) I.T.A No. 1894/Kol/2012 Assessment Year : 2007-08 M/s Philips India Limited -vs.- A.C.I.T., Circle-12(2), (formerly Philips Electronics India Ltd.) Kolkata Kolkata [PAN : AABCP 9487 A] (Respondent) (Appellant) For the Appellant : Shri Arvind Sonde, Advocate For the Respondent : Shri…

Philips Electronis India Limited, Kolkata vs. DCIT, Circle - 11, Kolkata

In the result both the appeals of the assessee are partly allowed

ITA 857/KOL/2011[2007-08]Status: DisposedITAT Kolkata02 Feb 2018AY 2007-08

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am] I.T.A No. 857/Kol/2011 Assessment Year : 2007-08 M/S Philips India Limited -Vs.- A.C.I.T., Circle-12(2), (Formerly Philips Electronics India Ltd.) Kolkata Kolkata [Pan : Aabcp 9487 A] (Respondent) (Appellant) I.T.A No. 1894/Kol/2012 Assessment Year : 2007-08 M/S Philips India Limited -Vs.- A.C.I.T., Circle-12(2), (Formerly Philips Electronics India Ltd.) Kolkata Kolkata [Pan : Aabcp 9487 A] (Respondent) (Appellant) For The Appellant : Shri Arvind Sonde, Advocate For The Respondent : Shri G.Mallikarjuna, Cit(Dr) Date Of Hearing : 10.01.2018. Date Of Pronouncement : 02.02.208. Order Per N.V.Vasudevan, Jm

For Appellant: Shri Arvind Sonde, AdvocateFor Respondent: Shri G.Mallikarjuna, CIT(DR)
Section 143(3)Section 92Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Sri N.V.Vasudevan, JM & Shri Waseem Ahmed, AM] I.T.A No. 857/Kol/2011 Assessment Year : 2007-08 M/s Philips India Limited -vs.- A.C.I.T., Circle-12(2), (formerly Philips Electronics India Ltd.) Kolkata Kolkata [PAN : AABCP 9487 A] (Respondent) (Appellant) I.T.A No. 1894/Kol/2012 Assessment Year : 2007-08 M/s Philips India Limited -vs.- A.C.I.T., Circle-12(2), (formerly Philips Electronics India Ltd.) Kolkata Kolkata [PAN : AABCP 9487 A] (Respondent) (Appellant) For the Appellant : Shri Arvind Sonde, Advocate For the Respondent : Shri…

Govinda Pillai v. DCIT (61 Taxmann.com 35) — Cited in 3 Judgments | BharatTax