Himachal Futuristic Communication Ltd. v. CIT

42 Taxmann.com 179High Court#24929 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 359,370 Indian tax judgments — from 2017 to 2017.

Judgments citing Himachal Futuristic Communication Ltd. v. CIT

M/S Hubli Electricity Supply Co vs. DCIT

In the result, this appeal of assessee is partly allowed

ITA 539/BANG/2013[2008-09]Status: DisposedITAT Bangalore17 Feb 2017AY 2008-09

Bench: Shri A.K. Garodia & Shri Vijay Pal Rao

For Appellant: Shri V. Gurunathan, AdvocateFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT-2)
Section 143Section 143(3)Section 263Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI A.K. GARODIA, ACCOUNTANT MEMBER AND SHRI VIJAY PAL RAO, JUDICIAL MEMBER ITA Nos.537 to 539/Bang/2013 Assessment years : 2006-07 to 2008-09 M/s. Hubli Electric Supply Co., Vs. The Deputy Commissioner of Navanagar, P.B. Road, Income Tax, Hubli. Circle 3(1), PAN: AABCH 3176J Hubli. APPELLANT RESPONDENT Appellant by : Shri V. Gurunathan, Advocate Respondent by : Ms. Neera Malhotra, CIT(DR)(ITAT-2), Bengaluru. Date of hearing : 23.01.2017 Date of Pronouncement : 17.02.2017 O R D E R Per A.K. Garodia, Accountant Member All these three appeals…

M/S Hubli Electricity Supply Co vs. DCIT

In the result, this appeal of assessee is partly allowed

ITA 538/BANG/2013[2007-08]Status: DisposedITAT Bangalore17 Feb 2017AY 2007-08

Bench: Shri A.K. Garodia & Shri Vijay Pal Rao

For Appellant: Shri V. Gurunathan, AdvocateFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT-2)
Section 143Section 143(3)Section 263Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI A.K. GARODIA, ACCOUNTANT MEMBER AND SHRI VIJAY PAL RAO, JUDICIAL MEMBER ITA Nos.537 to 539/Bang/2013 Assessment years : 2006-07 to 2008-09 M/s. Hubli Electric Supply Co., Vs. The Deputy Commissioner of Navanagar, P.B. Road, Income Tax, Hubli. Circle 3(1), PAN: AABCH 3176J Hubli. APPELLANT RESPONDENT Appellant by : Shri V. Gurunathan, Advocate Respondent by : Ms. Neera Malhotra, CIT(DR)(ITAT-2), Bengaluru. Date of hearing : 23.01.2017 Date of Pronouncement : 17.02.2017 O R D E R Per A.K. Garodia, Accountant Member All these three appeals…

M/S Hubli Electricity Supply Co vs. DCIT

In the result, this appeal of assessee is partly allowed

ITA 537/BANG/2013[2006-07]Status: DisposedITAT Bangalore17 Feb 2017AY 2006-07

Bench: Shri A.K. Garodia & Shri Vijay Pal Rao

For Appellant: Shri V. Gurunathan, AdvocateFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT-2)
Section 143Section 143(3)Section 263Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI A.K. GARODIA, ACCOUNTANT MEMBER AND SHRI VIJAY PAL RAO, JUDICIAL MEMBER ITA Nos.537 to 539/Bang/2013 Assessment years : 2006-07 to 2008-09 M/s. Hubli Electric Supply Co., Vs. The Deputy Commissioner of Navanagar, P.B. Road, Income Tax, Hubli. Circle 3(1), PAN: AABCH 3176J Hubli. APPELLANT RESPONDENT Appellant by : Shri V. Gurunathan, Advocate Respondent by : Ms. Neera Malhotra, CIT(DR)(ITAT-2), Bengaluru. Date of hearing : 23.01.2017 Date of Pronouncement : 17.02.2017 O R D E R Per A.K. Garodia, Accountant Member All these three appeals…

Himachal Futuristic Communication Ltd. v. CIT (42 Taxmann.com 179) — Cited in 3 Judgments | BharatTax