Herdillia Chemicals Ltd. v. CIT

90 Taxmann 314High Court1997#21700 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2024.

Sections most often in play

Section 11 Section 11(2)Section 11(3)Section 12 Section 143(3)Section 2(15)Section 263

Issues it is cited on

section 263 section 26 section 143 company section 14 section 143(3)india total income interest

Judgments citing Herdillia Chemicals Ltd. v. CIT

AUTOMOTIVE COMPONENT MANUFACTURES ASSOCIATION OF INDIA,NEW DELHI vs. DCIT (EXEMPTION), NEW DELHI

In the result, the appeal of the assessee in ITA No

ITA 3557/DEL/2017[2009-10]Status: DisposedITAT Delhi03 Jan 2024AY 2009-10

Bench: Shri Saktijit Dey & Shri N.K. Billaiya

For Appellant: Shri Rohit Jain, AdvFor Respondent: Shri Zafarul Haque Tanweer. CIT-DR

Section 11Section 11(2)Section 11(3)Section 12ASection 143(3)Section 2(15)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘A’ BENCH, NEW DELHI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT, AND SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER ITA No. 3557/DEL/2017 [A.Y. 2009-10] Automotive Component Manufacturers Vs. The Dy. C.I.T. Association of India [Exemptions] Olof Palme Marg, Munirka, Circle -1(1) New Delhi New Delhi PAN – AAKCA 3946 Q (Applicant) (Respondent) Assessee By : Shri Rohit Jain, Adv Shri Deepesh Jain, Adv Shri Saksham Singhal, Adv Department By : Shri Zafarul Haque Tanweer. CIT-DR Date of Hearing : 21.12.2023 Date of Pronouncement : 03.01.2024 ORDER PER N.K. BILLAIYA, ACCOUNTA…

MSEB HOLDING COMPANY LTD.,MUMBAI vs. ACIT (HQ) (JUDL) TO THE CIT 14, MUMBAI

In the result, the appeal of the assessee

ITA 3374/MUM/2019[2012-13]Status: DisposedITAT Mumbai30 Nov 2022AY 2012-13

Bench: Shri Aby T Varkey () & Shri Om Prakash Kant () Assessment Year: 2012-13

For Appellant: Mr. Ketan Ved, ARFor Respondent: Mr. T. Shankar, CIT-DR

Section 253(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI ABY T VARKEY (JUDICIAL MEMBER) AND SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) Assessment Year: 2012-13 MSEB Holding Co. Ltd., The DCIT, Circle1(2)(1), Hongkong Bank Building Aayakar Bhavan, Mahatma Gandhi Road, Vs. Maharshi Karve Road, Mumbai-400 001. Mumbai-400020. PAN No. AAECM 2934 Q Appellant Respondent Assessment Year: 2012-13 MSEB Holding Co. Ltd., The ACIT (HQ) (Judl.) to Hongkong Bank Building CIT 14, Mahatma Gandhi Road, Vs. Room No. 404, 4th floor, Mumbai-400 001. Aayakar Bhavan, Mumbai-400020. PAN No. AAECM 2934 Q Appellant Respo…

MSEB HOLDING COMPANY LIMITED,MUMBAI vs. PRINCIPAL COMMISSIONER OF INCOME TAX 1, MUMBAI

In the result, the appeal of the assessee

ITA 1181/MUM/2018[2012-13]Status: DisposedITAT Mumbai30 Nov 2022AY 2012-13

Bench: Shri Aby T Varkey () & Shri Om Prakash Kant () Assessment Year: 2012-13

For Appellant: Mr. Ketan Ved, ARFor Respondent: Mr. T. Shankar, CIT-DR

Section 253(3)Section 263

PROCTER & GAMBLE HYGIENE AND HEALTHCARE LTD,MUMBAI vs. CIT 8, MUMBAI

In the result, both the appeals by the assessee are dismissed

ITA 4866/MUM/2015[2008-09]Status: DisposedITAT Mumbai30 Nov 2016AY 2008-09

Bench: Shri Sanjay Arora, Am & Shri Pawan Singh, Jm आयकर अपील सं./I.T.A. Nos. 4866 & 5096/Mum/2015 ("नधा"रण वष" / Assessment Year: 2008-09)

Section 263Section 56Section 80Section 80I

…1 I.T.A. No. 5096 & 4866/Mum/2015 Procter & Gamble Hygiene & Healthcare Limited v. CIT/Dy. CIT आयकर अपील"य अ"धकरण “एच” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI SANJAY ARORA, AM AND SHRI PAWAN SINGH, JM आयकर अपील सं./I.T.A. Nos. 4866 & 5096/Mum/2015 ("नधा"रण वष" / Assessment Year: 2008-09) Procter & Gamble Hygiene & CIT, Range-8, Healthcare Limited, Mumbai बनाम/ P & G Plaza Cardinal Gracias Road, Chakkala, Andheri (E), Vs. Mumbai-400 009 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. AAACP 6332 M (अपीलाथ" /Appellant) (""यथ" / Respondent) : : Shri Haresh G. Buch & अपीलाथ" क" ओ…