(i) CIT v. Chetan Chemicals Pvt. Ltd.

M/S I G Petrochemicals Ltd vs. The Asst Commissioner of Income Tax

In the result, the appeal fails and is hereby dismissed

Bench: ALOK ARADHE,HEMANT CHANDANGOUDAR

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 4TH DAY OF AUGUST 2021 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR.JUSTICE HEMANT CHANDANGOUDAR I.T.A. NO.219 OF 2011 BETWEEN: M/S. I.G. PETROCHEMICALS LTD, D-4, JYOTHI COMPLEX 134/1, INFANTRY ROAD BANGALORE-560001 REPRESENTED BY ITS CHAIRMAN SRI. MADAN MOHAN DHANUKA AGED ABOUT 63 YEARS S/O SRI. HANUMAN PRASAD DHANUKA. ... APPELLANT (BY SMT.JINITHA CHATTERJEE, LEARNED COUNSEL FOR SRI. S. PARTHASARATHI, ADV.) AND: THE ASST. COMMISSIONER OF INCOME TAX CIRCLE-11(4), BANGALORE-560001.…

The ACIT-3(1), Indore vs. M/S. Nmi Industries Pvt. Ltd., Indore

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year 2010-11 M/S. Nmi Industries Pvt. Ito-4(1) Ltd, Vs. Indore 314 Bhagirathpura, Indore (Appellant) (Respondent ) Pan No.Aabcn9571B Assessment Year 2010-2011

…me to the book profit for the purpose of calculating taxes u/s 115JB of the Act. In support of his contention following judgments were referred and relied; (i) CIT Vs Chetan Chemicals Pvt. Ltd, 267 ITR 770 (Gujarat) (ii) CIT and ANR Vs. Compaq Electric Ltd, 249 CTR 214 (Karnataka) (iii) CIT Vs Shivali Construction Pvt. Ltd, 355 ITR 218(Delhi) (iv) CITVs Pradeshiya Industrial and Investment Corporation U.P, 95 DTR 421 (All.) (v) Appollo Tyres Vs CIT, 122 taxman 562 NMI Industries Pvt. Ltd ITA No.453/Ind/2016 & 529/Ind/2016 8. Per contra Ld. Departmental Representative vehemently argued and supporting the det…

M/S Nmi Industries Pvt. Ltd., Indore vs. The ITO-4(1), Indore

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year 2010-11 M/S. Nmi Industries Pvt. Ito-4(1) Ltd, Vs. Indore 314 Bhagirathpura, Indore (Appellant) (Respondent ) Pan No.Aabcn9571B Assessment Year 2010-2011

…me to the book profit for the purpose of calculating taxes u/s 115JB of the Act. In support of his contention following judgments were referred and relied; (i) CIT Vs Chetan Chemicals Pvt. Ltd, 267 ITR 770 (Gujarat) (ii) CIT and ANR Vs. Compaq Electric Ltd, 249 CTR 214 (Karnataka) (iii) CIT Vs Shivali Construction Pvt. Ltd, 355 ITR 218(Delhi) (iv) CITVs Pradeshiya Industrial and Investment Corporation U.P, 95 DTR 421 (All.) (v) Appollo Tyres Vs CIT, 122 taxman 562 NMI Industries Pvt. Ltd ITA No.453/Ind/2016 & 529/Ind/2016 8. Per contra Ld. Departmental Representative vehemently argued and supporting the det…

Commissioner of Income Tax vs. Agriculturel Market Committee

Bench: V.V.S.RAO,RAMESH RANGANATHAN