(i) CIT v. Shri Arbuda Mills Ltd.

98 Taxmann 457Supreme Court of India1998#13096 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2024.

Judgments citing (i) CIT v. Shri Arbuda Mills Ltd.

AUTHORGEN TECHNOLOGIES PRIVATE LIMITED,PUNJAB vs. PRINCIPAL COMMISSIONER OF INCOME TAX, CHANDIGARH-1, CHANDIGARH

In the result, the appeal is allowed

ITA 541/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh23 Sept 2024AY 2017-18

Bench: Shri Krinwant Sahay & Shri Paresh M. Joshiआयकर अपील सं./ Ita No. 541/Chd/2024 "नधा"रण वष" / Assessment Year : 2017-18 Authrogen Technologies Vs. The Pcit, बनाम Chandigarh-1, Private Limited, Chandigarh C-203, 8Th Floor, World Tech Power, Industrial Area, Phase Viii, Mohali "थायी लेखा सं./Pan No: Aadca0494Q अपीलाथ"/ Appellant ""यथ"/ Repsondent (Physical Hearing ) "नधा"रती क" ओर से/Assessee By : Shri K M Gupta, Advocate & Shri Jaskaran Singh, Advocate राज"व क" ओर से/ Revenue By : Shri Rohit Sharma, Cit Dr

For Appellant: Shri K M Gupta, Advocate &For Respondent: Shri Rohit Sharma, CIT DR
Section 139(1)Section 143(3)Section 263Section 263(1)Section 263(2)Section 68

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL CHANDIGARH BENCH, ‘A’, CHANDIGARH BEFORE SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER & SHRI PARESH M. JOSHI, JUDICIAL MEMBER आयकर अपील सं./ ITA No. 541/CHD/2024 "नधा"रण वष" / Assessment Year : 2017-18 Authrogen Technologies Vs. The PCIT, बनाम Chandigarh-1, Private Limited, Chandigarh C-203, 8th Floor, World Tech Power, Industrial Area, Phase VIII, Mohali "थायी लेखा सं./PAN No: AADCA0494Q अपीलाथ"/ APPELLANT ""यथ"/ REPSONDENT (PHYSICAL HEARING ) "नधा"रती क" ओर से/Assessee by : Shri K M Gupta, Advocate & Shri Jaskaran Singh, Advocate राज"व…

M/S.MGN AGRO PROPERTIES PVT.LTD.,MUMBAI vs. PR.CIT(CENTRAL),MUMBAI-2, MUMBAI

ITA 746/MUM/2021[2008-09]Status: DisposedITAT Mumbai08 Sept 2022AY 2008-09

Bench: Shri M. Balaganesh & Shri Kuldip Singhassessment Year: 2008-09

For Appellant: Shri Vartik Choksi, A.RFor Respondent: Ms. Mamta Bansal, D.R
Section 115JSection 143(3)Section 254Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “D”, MUMBAI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER Assessment Year: 2008-09 M/s. MGN Agro Properties Pr. CIT (Central), Pvt. Ltd., (Successor Entity Room No.1920, 19th Floor, of Krishiraj Trading Ltd.) B-9 Trade World, Vs. Air India Building, Kamala Mill Compound, Nariman Point, Lower Parel, Mumbai - 400021 Mumbai-400 013 PAN: AACCM3422H (Appellant) (Respondent) Present for: Assessee by : Shri Vartik Choksi, A.R. Shri Ajay Nagpal, A.R. Revenue by : Ms. Mamta Bansal, D.R. Date of Hearing : 01 . 07 . 2022 Date of Pr…

VIKAS OIL PRODUCTS,DAUSA vs. PCIT-1, JAIPUR, JAIPUR

In the result, this appeal of the assessee stands dismissed

ITA 28/JPR/2021[2011-12]Status: DisposedITAT Jaipur23 Nov 2021AY 2011-12

Bench: Shri Sandeep Gosain, Jm & Shri Vikram Singh Yadav, Am

For Appellant: Shri Rajiv Sogani (CA)For Respondent: Shri B.K. Gupta (Pr.CIT-DR)
Section 147Section 148Section 263

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “B”, JAIPUR Jh lanhi x®lkÃa] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 26/JP/2021 Assessment Year: 2011-12 JR Industries, cuke P.C.I.T-1 Vs. H-36-37-38, RIICO Industrial Area, Jaipur. Dausa, (Rajasthan) PAN No.: AAEFJ 4186 G vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 27/JP/2021 Assessment Year: 2011-12 OM Industries, cuke P.C.I.T-1 Vs. E-6A, Dausa, RIICO Industrial Area, Jaipur. Agra Road, Dausa, (Rajas…

OM INDUSTRIES,DAUSA vs. PCIT-1, JAIPUR, JIAPUR

In the result, this appeal of the assessee stands dismissed

ITA 27/JPR/2021[2011-12]Status: DisposedITAT Jaipur23 Nov 2021AY 2011-12

Bench: Shri Sandeep Gosain, Jm & Shri Vikram Singh Yadav, Am

For Appellant: Shri Rajiv Sogani (CA)For Respondent: Shri B.K. Gupta (Pr.CIT-DR)
Section 147Section 148Section 263

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “B”, JAIPUR Jh lanhi x®lkÃa] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 26/JP/2021 Assessment Year: 2011-12 JR Industries, cuke P.C.I.T-1 Vs. H-36-37-38, RIICO Industrial Area, Jaipur. Dausa, (Rajasthan) PAN No.: AAEFJ 4186 G vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 27/JP/2021 Assessment Year: 2011-12 OM Industries, cuke P.C.I.T-1 Vs. E-6A, Dausa, RIICO Industrial Area, Jaipur. Agra Road, Dausa, (Rajas…

JR INDUSTRIES,DAUSA vs. PCIT-1,JAIPUR, JAIPUR

In the result, this appeal of the assessee stands dismissed

ITA 26/JPR/2021[2011-12]Status: DisposedITAT Jaipur23 Nov 2021AY 2011-12

Bench: Shri Sandeep Gosain, Jm & Shri Vikram Singh Yadav, Am

For Appellant: Shri Rajiv Sogani (CA)For Respondent: Shri B.K. Gupta (Pr.CIT-DR)
Section 147Section 148Section 263

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “B”, JAIPUR Jh lanhi x®lkÃa] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 26/JP/2021 Assessment Year: 2011-12 JR Industries, cuke P.C.I.T-1 Vs. H-36-37-38, RIICO Industrial Area, Jaipur. Dausa, (Rajasthan) PAN No.: AAEFJ 4186 G vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 27/JP/2021 Assessment Year: 2011-12 OM Industries, cuke P.C.I.T-1 Vs. E-6A, Dausa, RIICO Industrial Area, Jaipur. Agra Road, Dausa, (Rajas…

M/S.SUPRAS METALS LIMITED,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX 3(3)(2), MUMBAI

Accordingly, grounds raised by the assessee are dismissed

ITA 1395/MUM/2018[2013-14]Status: DisposedITAT Mumbai10 Dec 2019AY 2013-14

Bench: Shri S. Rifaur Rahman, Am & Shri Ram Lal Negi, Jm आयकरअपीलसं./ I.T.A. No. 1395/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2013-14)

For Respondent: Shri Sushil Kumar Poddar
Section 143(3)Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, AM & SHRI RAM LAL NEGI, JM आयकरअपीलसं./ I.T.A. No. 1395/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2013-14) DCIT -3(3)(2), M/s Supras Metals Ltd. Room No.609, 6th floor, बिधम/ 36-37, Mittal Chambers, Aayakar Bhavan, M.K. Nariman Point, Vs. Road, Mumbai-400 020 Mumbai-400 021 स्थायीलेखासं./जीआइआरसं./PAN No. AABCV0769M (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant Shri Rakesh Joshi, AR : by प्रत्यथीकीओरसे/Respondentby : Shri Sushil Kumar Poddar, DR सुनवाईकीतारीख/ : 15.10.2019 Date of Hearing घोषणाकीतारीख /…

SAHARA INDIA MUTUAL BENEFIT CO.LTD.,LUCKNOW vs. ACIT, CENTRAL CIRCLE - I, LUCKNOW, KANPUR

In the result appeal filed by assessee stands allowed

ITA 607/ALLD/2000[1995-96]Status: DisposedITAT Delhi31 May 2019AY 1995-96

Bench: Smt. Beena A Pillai & Shri Prashant Maharishiay: 1995-96 Sahara India Commercial Vs. Acit, Cc-1 Corporation Ltd. Lucknow (Erstwhile Sahara India Mutual Benefit Co.Ltd.) Sahara India Sadan 2A, Shakespeare Sarani Kolkata 700 071 (Appellant) (Respondent)

For Appellant: Sh. Percy Pardiwala, Sr.Adv. &For Respondent: Sh. J.K.Mishra, CIT, D.R
Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘D’, NEW DELHI BEFORE SMT. BEENA A PILLAI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AY: 1995-96 Sahara India Commercial vs. ACIT, CC-1 Corporation Ltd. Lucknow (erstwhile Sahara India Mutual Benefit Co.Ltd.) Sahara India Sadan 2A, Shakespeare Sarani Kolkata 700 071 (Appellant) (Respondent) Appellant by : Sh. Percy Pardiwala, Sr.Adv. & Sh. Kardeep Singh, C.A. Respondent by : Sh. J.K.Mishra, CIT, D.R. Date of Hearing : 06/03/2019 Date of Pronouncement: 31/05/2019 ORDER PER BEENA A PILLAI, JUDICIAL MEMBER Present appeal has been filed…

ODISHA BRIDGE & CONSTRUCTION CORPORATION LTD.,BHUBANESWAR vs. ACIT, CIRCLE-2(2), BHUBANESWAR

In the result, appeal of the assessee is partly allowed

ITA 193/CTK/2016[2008-09]Status: DisposedITAT Cuttack31 Aug 2017AY 2008-09
For Appellant: Shri A.K.Kamilla, ARFor Respondent: Shri D.K.Pradhan, CITDR
Section 139(1)Section 143(3)Section 147Section 154Section 26Section 263

…आयकर अपील"य अ"धकरण, कटक "यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK BEFORE SHRI N.S.SAINI, AM & SHRI PAVAN KUMAR GADALE, JM आयकर अपील सं./ITA No.193/CTK/2016 ("नधा"रण वष" / Assessment Year :2008-2009) Odisha Bridge & Vs. ACIT, Circle-2(2), Construction Corporation Bhubaneswar Ltd, Setu Bhawan, Nayapalli, Bhubaneswar "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACO 2565 M (अपीलाथ" /Appellant) (""यथ" / Respondent) .. "नधा"रती क" ओर से /Assessee by : Shri A.K.Kamilla, AR राज"व क" ओर से /Revenue by : Shri D.K.Pradhan, CITDR सुनवाई क" तार"ख / Date of Hearing : 28/08/2017 घोषणा क" तार"ख/Date o…

(i) CIT v. Shri Arbuda Mills Ltd. (98 Taxmann 457) — Cited in 8 Judgments | BharatTax