(i) CIT v. Mohan Meakin Ltd.

189 Taxmann 377High Court2010#6701 most cited
17

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2024.

Judgments citing (i) CIT v. Mohan Meakin Ltd.

SHARDA ISPAT LIMITED,NAGPUR vs. ASST. COMMISSIONER OF INCOME TAX, CIRCLE-2, NAGPUR

In the result, appeal filed by the assessee is allowed

ITA 185/NAG/2024[2015-16]Status: DisposedITAT Nagpur22 Oct 2024AY 2015-16

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Ms. Shikha LoyaFor Respondent: Shri Abhay Y. Marathe
Section 143(3)Section 37(1)Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.185/Nag./2024 (Assessment Year : 2015–16) Sharda Ispat Limited Kamptee Road, Nagpur 440 026 ……………. Appellant PAN – AABCS8628N v/s Asstt. Commissioner of Income Tax ……………. Respondent Circle–2, Nagpur Assessee by : Ms. Shikha Loya Revenue by : Shri Abhay Y. Marathe Date of Hearing – 30/09/2024 Date of Order – 22/10/2024 O R D E R PER K.M. ROY, A.M. The assessee has filed this appeal challenging the impugned order dated 31/01/2024, passed by the learned Commissioner of…

M/S. ODISHA POWER GENERATION CORPORATION LIMITED,BHUBANESWAR vs. DCIT,CORPORATE CIRCLE-1(2), BHUBANESWAR

In the result, appeal of the assessee is partly allowed

ITA 131/CTK/2019[2014-15]Status: DisposedITAT Cuttack12 Sept 2022AY 2014-15

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaita No Ita No.114/Ctk/2014: Assessment Year Assessment Year : 2010-11

For Appellant: S/Shri Dilip Kr. Mohanty/Pradyumna Kumar Sahu

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE BEFORE S/SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER ITA No ITA No.114/CTK/2014: Assessment Year Assessment Year : 2010-11 ITA No. ITA No.288/CTK/2016: Assessment Year : : Assessment Year : 2011-12 ITA No. ITA No.175/CTK/2016: Assessment Year : : Assessment Year : 2012-13 DCIT, Circle DCIT, Circle-1(1), Vs. Odisha Odisha Power Power Generation Generation Ltd.,7th…

M/S. ODISHA POWER GENERATION CORPORATION LIMITED,BHUBANESWAR vs. DCIT,CORPORATE CIRCLE-1(2), BHUBANESWAR

In the result, appeal of the assessee is partly allowed

ITA 130/CTK/2019[2013-14]Status: DisposedITAT Cuttack12 Sept 2022AY 2013-14

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaita No Ita No.114/Ctk/2014: Assessment Year Assessment Year : 2010-11

For Appellant: S/Shri Dilip Kr. Mohanty/Pradyumna Kumar Sahu

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE BEFORE S/SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER ITA No ITA No.114/CTK/2014: Assessment Year Assessment Year : 2010-11 ITA No. ITA No.288/CTK/2016: Assessment Year : : Assessment Year : 2011-12 ITA No. ITA No.175/CTK/2016: Assessment Year : : Assessment Year : 2012-13 DCIT, Circle DCIT, Circle-1(1), Vs. Odisha Odisha Power Power Generation Generation Ltd.,7th…

M/S. ODISHA POWER GENERATION CORPORATION LTD.,BHUBANESWAR vs. ACIT, CORPORATE CIRCLE-1(2), BHUBANESWAR

In the result, appeal of the assessee is partly allowed

ITA 64/CTK/2017[2009-10]Status: DisposedITAT Cuttack12 Sept 2022AY 2009-10

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaita No Ita No.114/Ctk/2014: Assessment Year Assessment Year : 2010-11

For Appellant: S/Shri Dilip Kr. Mohanty/Pradyumna Kumar Sahu

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE BEFORE S/SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER ITA No ITA No.114/CTK/2014: Assessment Year Assessment Year : 2010-11 ITA No. ITA No.288/CTK/2016: Assessment Year : : Assessment Year : 2011-12 ITA No. ITA No.175/CTK/2016: Assessment Year : : Assessment Year : 2012-13 DCIT, Circle DCIT, Circle-1(1), Vs. Odisha Odisha Power Power Generation Generation Ltd.,7th…

ACIT, CORPORATE CIRCLE-1(2), BHUBANESWAR vs. M/S. ORISSA POWER GENERATION CORPORATION LTD., BHUBANESWAR

In the result, appeal of the assessee is partly allowed

ITA 288/CTK/2016[2011-12]Status: DisposedITAT Cuttack12 Sept 2022AY 2011-12

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaita No Ita No.114/Ctk/2014: Assessment Year Assessment Year : 2010-11

For Appellant: S/Shri Dilip Kr. Mohanty/Pradyumna Kumar Sahu

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE BEFORE S/SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER ITA No ITA No.114/CTK/2014: Assessment Year Assessment Year : 2010-11 ITA No. ITA No.288/CTK/2016: Assessment Year : : Assessment Year : 2011-12 ITA No. ITA No.175/CTK/2016: Assessment Year : : Assessment Year : 2012-13 DCIT, Circle DCIT, Circle-1(1), Vs. Odisha Odisha Power Power Generation Generation Ltd.,7th…

M/S. ODISHA POWER GENERATION CORPORATION LTD.,BHUBANESWAR vs. DCIT, CIRCLE-1(1), BHUBANESWAR

In the result, appeal of the assessee is partly allowed

ITA 267/CTK/2016[2011-12]Status: DisposedITAT Cuttack12 Sept 2022AY 2011-12

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaita No Ita No.114/Ctk/2014: Assessment Year Assessment Year : 2010-11

For Appellant: S/Shri Dilip Kr. Mohanty/Pradyumna Kumar Sahu

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE BEFORE S/SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER ITA No ITA No.114/CTK/2014: Assessment Year Assessment Year : 2010-11 ITA No. ITA No.288/CTK/2016: Assessment Year : : Assessment Year : 2011-12 ITA No. ITA No.175/CTK/2016: Assessment Year : : Assessment Year : 2012-13 DCIT, Circle DCIT, Circle-1(1), Vs. Odisha Odisha Power Power Generation Generation Ltd.,7th…

ACIT, CORPORATE CIRCLE-1(2), BHUBANESWAR vs. M/S. ODISHA POWER GENERATION CORPORATION LTD., BHUBANESWAR

In the result, appeal of the assessee is partly allowed

ITA 175/CTK/2016[2012-13]Status: DisposedITAT Cuttack12 Sept 2022AY 2012-13

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaita No Ita No.114/Ctk/2014: Assessment Year Assessment Year : 2010-11

For Appellant: S/Shri Dilip Kr. Mohanty/Pradyumna Kumar Sahu

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE BEFORE S/SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER ITA No ITA No.114/CTK/2014: Assessment Year Assessment Year : 2010-11 ITA No. ITA No.288/CTK/2016: Assessment Year : : Assessment Year : 2011-12 ITA No. ITA No.175/CTK/2016: Assessment Year : : Assessment Year : 2012-13 DCIT, Circle DCIT, Circle-1(1), Vs. Odisha Odisha Power Power Generation Generation Ltd.,7th…

M/S. ODISHA POWER GENERATION CORPORATION LTD.,BHUBANESWAR vs. ACIT, CORPORATE CIRCLE-1(2), BHUBANESWAR

In the result, appeal of the assessee is partly allowed

ITA 173/CTK/2016[2012-13]Status: DisposedITAT Cuttack12 Sept 2022AY 2012-13

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaita No Ita No.114/Ctk/2014: Assessment Year Assessment Year : 2010-11

For Appellant: S/Shri Dilip Kr. Mohanty/Pradyumna Kumar Sahu

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE BEFORE S/SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER ITA No ITA No.114/CTK/2014: Assessment Year Assessment Year : 2010-11 ITA No. ITA No.288/CTK/2016: Assessment Year : : Assessment Year : 2011-12 ITA No. ITA No.175/CTK/2016: Assessment Year : : Assessment Year : 2012-13 DCIT, Circle DCIT, Circle-1(1), Vs. Odisha Odisha Power Power Generation Generation Ltd.,7th…

M/S. ODISHA POWER GENERATION CORPORATION LTD.,BHUBANESWAR vs. DCIT, CIRCLE-1(1), BHUBANESWAR, BHUBANESWAR

In the result, appeal of the assessee is partly allowed

ITA 84/CTK/2014[2010-11]Status: DisposedITAT Cuttack12 Sept 2022AY 2010-11

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaita No Ita No.114/Ctk/2014: Assessment Year Assessment Year : 2010-11

For Appellant: S/Shri Dilip Kr. Mohanty/Pradyumna Kumar Sahu

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE BEFORE S/SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER ITA No ITA No.114/CTK/2014: Assessment Year Assessment Year : 2010-11 ITA No. ITA No.288/CTK/2016: Assessment Year : : Assessment Year : 2011-12 ITA No. ITA No.175/CTK/2016: Assessment Year : : Assessment Year : 2012-13 DCIT, Circle DCIT, Circle-1(1), Vs. Odisha Odisha Power Power Generation Generation Ltd.,7th…

DCIT, BHUBANESWAR vs. ORISSA POWER GENERATION CORPORATION LTD, BHUBANESWAR

In the result, appeal of the assessee is partly allowed

ITA 114/CTK/2014[2010-11]Status: DisposedITAT Cuttack12 Sept 2022AY 2010-11

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaita No Ita No.114/Ctk/2014: Assessment Year Assessment Year : 2010-11

For Appellant: S/Shri Dilip Kr. Mohanty/Pradyumna Kumar Sahu

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE BEFORE S/SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER ITA No ITA No.114/CTK/2014: Assessment Year Assessment Year : 2010-11 ITA No. ITA No.288/CTK/2016: Assessment Year : : Assessment Year : 2011-12 ITA No. ITA No.175/CTK/2016: Assessment Year : : Assessment Year : 2012-13 DCIT, Circle DCIT, Circle-1(1), Vs. Odisha Odisha Power Power Generation Generation Ltd.,7th…

DCIT, CIR-10(2), KOLKATA, KOLKATA vs. M/S PHILIPS CARBON BLACK LTD., KOLKATA

In the result, the appeal filed by the revenue in ITA No

ITA 1273/KOL/2015[2009-2010]Status: DisposedITAT Kolkata04 Jul 2018AY 2009-2010

Bench: : Shri M. Balaganesh & Shri S.S.Viswanethra Ravi

For Appellant: Shri D.S. Damle, FCA, ld.ARFor Respondent: Shri S. Dasgupta, Addl. CIT, ld.Sr.DR
Section 14A

…can be drawn from the decisions of the Punjab & Haryana High Court in the case of Atlas Cycle Industries Ltd. [134 ITR 458], Allahabad High Court in the case Brijramandas and Sons [142 ITR 509] and Delhi High Court in the cases of CIT VS Mohan Meakin Limited [189 Taxmann 377] & CIT Vs Dalmia Cement (Bharat) Limited [212 Taxman 126]. In all these decisions the pooja expenses incurred by the assessee was allowed as a business expenditure treating it to be a welfare measure for employees. In view of the CBDT Notification and the aforementioned decisions of the High Courts, I have no hesitation in holding that pooja…

DELOITTE HASKINS AND SELLS,MUMBAI vs. ASST CIT 11(2), MUMBAI

In the result, all the three appeals of the assessee are treated as partly allowed for statistical purposes

ITA 5097/MUM/2011[2004-05]Status: DisposedITAT Mumbai30 Nov 2016AY 2004-05

Bench: Shri Rajendra & Shri Amit Shukla

Section 143(3)Section 195Section 244ASection 40

…आयकर अपीलीय अधधकरण “एल” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “L”, MUMBAI श्री राजेंद्र, लेखा सदस्य एवुं श्री अधमत श क्ला, न्याधयक सदस्य के समक्ष । BEFORE SHRI RAJENDRA, ACCOUNTANT MEMBER AND SHRI AMIT SHUKLA, JUDICIAL MEMBER ITA No. : 5096/Mum/2011 (Assessment year: 2003-04) ITA No. : 5097/Mum/2011 (Assessment year: 2004-05) ITA No. : 5094/Mum/2011 (Assessment year: 2005-06) डेऱोआइट हासक िंस अँड सेल्लल्लस Vs Asst CIT –11(2), Aayakar Bhavan, Delotte Haskins and Sells, M K Road, 264-265 Vasawani Chambers, Mumbai -400 020 Dr. A B Road, Worli, Mumbai -400 030 PAN:AACFD 4815 A प्रत्य…

DELOITTE HASKINS AND SELLS,MUMBAI vs. ASST CIT 11(2), MUMBAI

In the result, all the three appeals of the assessee are treated as partly allowed for statistical purposes

ITA 5096/MUM/2011[2003-04]Status: DisposedITAT Mumbai30 Nov 2016AY 2003-04

Bench: Shri Rajendra & Shri Amit Shukla

Section 143(3)Section 195Section 244ASection 40

…आयकर अपीलीय अधधकरण “एल” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “L”, MUMBAI श्री राजेंद्र, लेखा सदस्य एवुं श्री अधमत श क्ला, न्याधयक सदस्य के समक्ष । BEFORE SHRI RAJENDRA, ACCOUNTANT MEMBER AND SHRI AMIT SHUKLA, JUDICIAL MEMBER ITA No. : 5096/Mum/2011 (Assessment year: 2003-04) ITA No. : 5097/Mum/2011 (Assessment year: 2004-05) ITA No. : 5094/Mum/2011 (Assessment year: 2005-06) डेऱोआइट हासक िंस अँड सेल्लल्लस Vs Asst CIT –11(2), Aayakar Bhavan, Delotte Haskins and Sells, M K Road, 264-265 Vasawani Chambers, Mumbai -400 020 Dr. A B Road, Worli, Mumbai -400 030 PAN:AACFD 4815 A प्रत्य…

DELOITTE HASKINS AND SELLS,MUMBAI vs. ASST CIT 11(2), MUMBAI

In the result, all the three appeals of the assessee are treated as partly allowed for statistical purposes

ITA 5094/MUM/2011[2005-06]Status: DisposedITAT Mumbai30 Nov 2016AY 2005-06

Bench: Shri Rajendra & Shri Amit Shukla

Section 143(3)Section 195Section 244ASection 40

…आयकर अपीलीय अधधकरण “एल” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “L”, MUMBAI श्री राजेंद्र, लेखा सदस्य एवुं श्री अधमत श क्ला, न्याधयक सदस्य के समक्ष । BEFORE SHRI RAJENDRA, ACCOUNTANT MEMBER AND SHRI AMIT SHUKLA, JUDICIAL MEMBER ITA No. : 5096/Mum/2011 (Assessment year: 2003-04) ITA No. : 5097/Mum/2011 (Assessment year: 2004-05) ITA No. : 5094/Mum/2011 (Assessment year: 2005-06) डेऱोआइट हासक िंस अँड सेल्लल्लस Vs Asst CIT –11(2), Aayakar Bhavan, Delotte Haskins and Sells, M K Road, 264-265 Vasawani Chambers, Mumbai -400 020 Dr. A B Road, Worli, Mumbai -400 030 PAN:AACFD 4815 A प्रत्य…

TRENT LTD,MUMBAI vs. DCIT 2(3), MUMBAI

The appeal of the AO is dismissed

ITA 1162/MUM/2011[2005-06]Status: DisposedITAT Mumbai24 Aug 2016AY 2005-06

Bench: S/Shri Rajendra & C.N. Prasadआयकर आयकर अपील अपील संसंसंसं./Ita/1162/Mum/2011,िनधा"रण िनधा"रण वष" वष" /Assessment Years: 2005-06 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Trent Ltd., Dcit-Range-2(3) Bombay House, 2Nd Floor Aayakar Bhavan Vs. 24, Homi Mody Street, Fort Mumbai. Mumbai-400 001. Pan:Aaacl 1838 J आयकर आयकर आयकर अपील आयकर अपील अपील संसंसंसं./Ita/1725/Mum/2011,िनधा"रण अपील िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Years: 2005-06 वष" Dcit-Range-2(3) Trent Ltd. Aayakar Bhavan Mumbai. Vs. Mumbai. (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By:Shri Sathya Moorthy-Dr Assessee By: Shri Nitesh Joshi सुनवाई क" तारीख / Date Of Hearing: 14.07.2016 घोषणा क" तारीख / Date Of Pronouncement:24.08.2016 आयकर अिधिनयम अिधिनयम,1961 क" क" धारा धारा 254(1)केकेकेके अ"तग"त अ"तग"त आदेश आदेश आयकर आयकर आयकर अिधिनयम अिधिनयम क" क" धारा धारा अ"तग"त अ"तग"त आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा लेखा सद"य लेखा लेखा सद"य सद"य राजे"" सद"य राजे"" राजे"" केकेकेके अनुसार राजे"" अनुसार अनुसार Per Rajendra, Am- अनुसार Challenging The Order Dated 06/12/2010 Of The Cit (A)-6,Mumbai The Assessing Officer(Ao) & The Assessee Have Filed The Cross-Appeals For The Year Under Consideration.Assessee-Company, Engaged In The Business Of Retailing For Ready- Made Garments Etc.Filed Its Original Return Of Income On 27.10.2005,Declaring Total Income At Rs. 12.75 Crores.The Ao Completed The Assessment U/S.143(3)Of The Act, On 05.10.2007,Determining Its Income At Rs. Nil,After Setting Off Loss Of The Earlier Years.

For Appellant: Shri Nitesh JoshiFor Respondent: Shri Sathya Moorthy-DR
Section 143Section 143(3)Section 147Section 148Section 23Section 24Section 254(1)

…आयकर अपीलीय अिधकरण, मुंबई “ई” खंडपीठ Income-tax Appellate Tribunal -“E”Bench Mumbai सव"ी सव"ी राजे"" राजे"",लेखा लेखा सद"य सद"य एवं एवं सी सी. एन एन. "साद "साद,"याियक "याियक सद"य सद"य सव"ी सव"ी राजे"" राजे"" लेखा लेखा सद"य सद"य एवं एवं सी सी एन एन "साद "साद "याियक "याियक सद"य सद"य Before S/Shri Rajendra,Accountant Member and C.N. Prasad,Judicial Member आयकर आयकर अपील अपील संसंसंसं./ITA/1162/Mum/2011,िनधा"रण िनधा"रण वष" वष" /Assessment Years: 2005-06 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Trent Ltd., DCIT-Range-2(3) Bombay House, 2nd Floor Aayakar Bhavan Vs. 24, Homi Mody Street, Fort Mumbai. Mumbai-400 0…

JOHNSON MATTHEY INDIA PRIVATE LIMITED vs. DEPUTY COMMISSIONER OF INCOME TAX

The appeal is allowed in the above terms but in the circumstances with

ITA/14/2013HC Delhi30 Oct 2015
Section 260A

…ITA No. 14 of 2013 Page 1 of 21 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: September 23, 2015 Date of decision: October 30, 2015 ITA 14/2013 JOHNSON MATTHEY INDIA PRIVATE LIMITED ..... Appellant Through: Mr. Vikas Srivastava, Ms. Varsha Bhattacharya and Mr Siddharth Joshi, Advocates. versus DEPUTY COMMISSIONER OF INCOME TAX ..... Respondent Through: Mr. Kamal Sawhney, Senior Standing counsel with Mr. Raghavendra Singh and Mr.Shikhar Garg, Advocates. CORAM: JUST…

JOHNSON MATTHEY INDIA PRIVATE LIMITED vs. DEPUTY COMMISSIONER OF INCOME TAX

The appeal is allowed in the above terms but in the circumstances with

ITA-14/2013HC Delhi30 Oct 2015
Section 260A

…ITA No. 14 of 2013 Page 1 of 21 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: September 23, 2015 Date of decision: October 30, 2015 ITA 14/2013 JOHNSON MATTHEY INDIA PRIVATE LIMITED ..... Appellant Through: Mr. Vikas Srivastava, Ms. Varsha Bhattacharya and Mr Siddharth Joshi, Advocates. versus DEPUTY COMMISSIONER OF INCOME TAX ..... Respondent Through: Mr. Kamal Sawhney, Senior Standing counsel with Mr. Raghavendra Singh and Mr.Shikhar Garg, Advocates. CORAM: JUST…