Hindson International v. Income Tax Officer

33 TTJ 83Income Tax Appellate Tribunal2010#15644 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 358,232 Indian tax judgments — from 2018 to 2018.

Judgments citing Hindson International v. Income Tax Officer

The ACIT, Gnr Circle, Gandhinagar vs. M/S. Gujarat Industrial Investment Corporation Ltd., Gandhinagar

Appeal of the Revenue is dismissed

ITA 419/AHD/2012[2008-09]Status: DisposedITAT Ahmedabad18 Sept 2018AY 2008-09

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Appellant: Shri Surendra Kumar, CIT-DRFor Respondent: Shri Sanjay R. Shah, A.R
Section 115Section 14A

…s return of income. Accordingly, the levy of interest u/s.234B and 234C is not justified in the facts of the case. Reliance is placed on the following decisions Decision of Hon’ble ITAT Chandigarh on case of Hindson International Vs. Income Tax Officer [2010] 33 TTJ 83 (CHD) Decision of Hon’ble Kolkatta High Court in the case of Emami Ltd Vs CIT in ITA NO.199 of 2006” 27. On the other hand the Ld. DR vehemently supported the order of authorities below. 28. We have heard the rival contention and perused the material available on record. At the outset, we note that the Hon’ble Gujarat High Court in the case of CI…

The ACIT, Gnr Circle, Gandhinagar vs. M/S. Gujarat Industrial Investment Corporation Ltd., Gandhinagar

Appeal of the Revenue is dismissed

ITA 2556/AHD/2012[2009-10]Status: DisposedITAT Ahmedabad18 Sept 2018AY 2009-10

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Appellant: Shri Surendra Kumar, CIT-DRFor Respondent: Shri Sanjay R. Shah, A.R
Section 115Section 14A

…s return of income. Accordingly, the levy of interest u/s.234B and 234C is not justified in the facts of the case. Reliance is placed on the following decisions Decision of Hon’ble ITAT Chandigarh on case of Hindson International Vs. Income Tax Officer [2010] 33 TTJ 83 (CHD) Decision of Hon’ble Kolkatta High Court in the case of Emami Ltd Vs CIT in ITA NO.199 of 2006” 27. On the other hand the Ld. DR vehemently supported the order of authorities below. 28. We have heard the rival contention and perused the material available on record. At the outset, we note that the Hon’ble Gujarat High Court in the case of CI…

M/S. Gujarat Industrial Investment Corporation Ltd., Gandhinagar vs. The Jt.CIT., Gnr Range, Gandhinagar

Appeal of the Revenue is dismissed

ITA 2473/AHD/2012[2009-10]Status: DisposedITAT Ahmedabad18 Sept 2018AY 2009-10

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Appellant: Shri Surendra Kumar, CIT-DRFor Respondent: Shri Sanjay R. Shah, A.R
Section 115Section 14A

…s return of income. Accordingly, the levy of interest u/s.234B and 234C is not justified in the facts of the case. Reliance is placed on the following decisions Decision of Hon’ble ITAT Chandigarh on case of Hindson International Vs. Income Tax Officer [2010] 33 TTJ 83 (CHD) Decision of Hon’ble Kolkatta High Court in the case of Emami Ltd Vs CIT in ITA NO.199 of 2006” 27. On the other hand the Ld. DR vehemently supported the order of authorities below. 28. We have heard the rival contention and perused the material available on record. At the outset, we note that the Hon’ble Gujarat High Court in the case of CI…

M/S. Gujarat Industrial Investment Corporation Ltd., Gandhinagar vs. The Addl.CIT., Gandhinagar Circle, Gandhinagar

Appeal of the Revenue is dismissed

ITA 208/AHD/2012[2008-09]Status: DisposedITAT Ahmedabad18 Sept 2018AY 2008-09

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Appellant: Shri Surendra Kumar, CIT-DRFor Respondent: Shri Sanjay R. Shah, A.R
Section 115Section 14A

…s return of income. Accordingly, the levy of interest u/s.234B and 234C is not justified in the facts of the case. Reliance is placed on the following decisions Decision of Hon’ble ITAT Chandigarh on case of Hindson International Vs. Income Tax Officer [2010] 33 TTJ 83 (CHD) Decision of Hon’ble Kolkatta High Court in the case of Emami Ltd Vs CIT in ITA NO.199 of 2006” 27. On the other hand the Ld. DR vehemently supported the order of authorities below. 28. We have heard the rival contention and perused the material available on record. At the outset, we note that the Hon’ble Gujarat High Court in the case of CI…

M/S. Gujarat Industrial Investment Corporation, Gandhinagar vs. The Dy.CIT., Gandhinagar Circle, Gandhinagar

Appeal of the Revenue is dismissed

ITA 1170/AHD/2011[2007-08]Status: DisposedITAT Ahmedabad18 Sept 2018AY 2007-08

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Appellant: Shri Surendra Kumar, CIT-DRFor Respondent: Shri Sanjay R. Shah, A.R
Section 115Section 14A

…s return of income. Accordingly, the levy of interest u/s.234B and 234C is not justified in the facts of the case. Reliance is placed on the following decisions Decision of Hon’ble ITAT Chandigarh on case of Hindson International Vs. Income Tax Officer [2010] 33 TTJ 83 (CHD) Decision of Hon’ble Kolkatta High Court in the case of Emami Ltd Vs CIT in ITA NO.199 of 2006” 27. On the other hand the Ld. DR vehemently supported the order of authorities below. 28. We have heard the rival contention and perused the material available on record. At the outset, we note that the Hon’ble Gujarat High Court in the case of CI…

The Dcitgandhinagar Circle, Gandhinagar vs. M/S. Gujarat Industrial Investment Corporation, Gandhinagar

Appeal of the Revenue is dismissed

ITA 1115/AHD/2011[2007-08]Status: DisposedITAT Ahmedabad18 Sept 2018AY 2007-08

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Appellant: Shri Surendra Kumar, CIT-DRFor Respondent: Shri Sanjay R. Shah, A.R
Section 115Section 14A

…s return of income. Accordingly, the levy of interest u/s.234B and 234C is not justified in the facts of the case. Reliance is placed on the following decisions Decision of Hon’ble ITAT Chandigarh on case of Hindson International Vs. Income Tax Officer [2010] 33 TTJ 83 (CHD) Decision of Hon’ble Kolkatta High Court in the case of Emami Ltd Vs CIT in ITA NO.199 of 2006” 27. On the other hand the Ld. DR vehemently supported the order of authorities below. 28. We have heard the rival contention and perused the material available on record. At the outset, we note that the Hon’ble Gujarat High Court in the case of CI…

Hindson International v. Income Tax Officer (33 TTJ 83) — Cited in 6 Judgments | BharatTax