(i) Debashis Moulik v. ACIT

60 Taxmann.com 265High Court2015#18115 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2018 to 2022.

Judgments citing (i) Debashis Moulik v. ACIT

The ACIT, Central-1, Indore vs. M/S Surya Infra Venture Pvt. Ltd., Indore

ITA 232/IND/2021[2012-13]Status: DisposedITAT Indore24 Nov 2022AY 2012-13

Bench: Ms. Madhumita Roy & Shri Bhagirath Mal Biyani

Section 143(3)Section 37Section 40A(3)Section 40a

…1 Surya Infraventure ITA 216 of 2021 and others IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE Ms. MADHUMITA ROY, JUDICIAL MEMBER And SHRI BHAGIRATH MAL BIYANI, ACCOUNTANT MEMBER ITA Nos.216, 217 & 232/Ind/2021 A.Y. 2010-11, 2011-12 & 2012-13 ACIT, Central-1, Indore :: Appellant Vs Surya Infraventure P. Ltd., Indore PAN – AADCA 4235 D :: Respondent C.O. No.17 & 15/Ind/2022 (Arising out of ITA No.216 & 232/Ind/2021 A.Y. 2010-11 & 2012-13) Surya Infraventure P. Ltd., Indore PAN – AADCA 4235 D :: Appellant Vs ACIT, Central-1, Indore l :: Respondent Assessee by Shri S. N. Agrawal & Shri B…

The Ait, Entral-1, Indore vs. Surya Infraventure P Ltd, Indore

ITA 217/IND/2021[201-13]Status: DisposedITAT Indore24 Nov 2022

Bench: Ms. Madhumita Roy & Shri Bhagirath Mal Biyani

Section 143(3)Section 37Section 40A(3)Section 40a

…1 Surya Infraventure ITA 216 of 2021 and others IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE Ms. MADHUMITA ROY, JUDICIAL MEMBER And SHRI BHAGIRATH MAL BIYANI, ACCOUNTANT MEMBER ITA Nos.216, 217 & 232/Ind/2021 A.Y. 2010-11, 2011-12 & 2012-13 ACIT, Central-1, Indore :: Appellant Vs Surya Infraventure P. Ltd., Indore PAN – AADCA 4235 D :: Respondent C.O. No.17 & 15/Ind/2022 (Arising out of ITA No.216 & 232/Ind/2021 A.Y. 2010-11 & 2012-13) Surya Infraventure P. Ltd., Indore PAN – AADCA 4235 D :: Appellant Vs ACIT, Central-1, Indore l :: Respondent Assessee by Shri S. N. Agrawal & Shri B…

The ACIT, Circle 2(1), Indore vs. M/S Surya Infra Venture Pvt. Ltd., Indore

ITA 216/IND/2021[2010-11]Status: DisposedITAT Indore24 Nov 2022AY 2010-11

Bench: Ms. Madhumita Roy & Shri Bhagirath Mal Biyani

Section 143(3)Section 37Section 40A(3)Section 40a

…1 Surya Infraventure ITA 216 of 2021 and others IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE Ms. MADHUMITA ROY, JUDICIAL MEMBER And SHRI BHAGIRATH MAL BIYANI, ACCOUNTANT MEMBER ITA Nos.216, 217 & 232/Ind/2021 A.Y. 2010-11, 2011-12 & 2012-13 ACIT, Central-1, Indore :: Appellant Vs Surya Infraventure P. Ltd., Indore PAN – AADCA 4235 D :: Respondent C.O. No.17 & 15/Ind/2022 (Arising out of ITA No.216 & 232/Ind/2021 A.Y. 2010-11 & 2012-13) Surya Infraventure P. Ltd., Indore PAN – AADCA 4235 D :: Appellant Vs ACIT, Central-1, Indore l :: Respondent Assessee by Shri S. N. Agrawal & Shri B…

M/S J P Distilleries Private Limited, Bangalore vs. The Income Tax Officer Ward-4(1)(1), Bangalore

In the result appeal filed by assessee stands allowed

ITA 51/BANG/2019[2011-12]Status: DisposedITAT Bangalore08 Mar 2021AY 2011-12

Bench: Shri. B.R Baskaran & Smt. Beena Pillaiassessment Year : 2013-14

For Appellant: Shri C Ramesh, C.AFor Respondent: Shri Kannan Narayanan, JCIT
Section 143(3)Section 147Section 28

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI. B.R BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2013-14 M/s J.P Distilleries Pvt. Ltd., The Income-Tax Officer, No.219/11, J.P Corp, Ward-4(1)(1), Bellary Road, Bengaluru. Sadashivanagar, Vs. Benga,luru-560 080. PAN – AAACJ 3609 H APPELLANT RESPONDENT Assessee by : Shri C Ramesh, C.A Revenue by : Shri Kannan Narayanan, JCIT (DR) Date of Hearing : 18-02-2021 Date of Pronouncement : 08-03-2021 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal has been filed by assessee against order dated 22/…

DCIT, Cir-9(1), Kolkata vs. M/S Lumbini Beverages Pvt. Ltd., Kolkata

ITA 422/KOL/2016[2003-2004]Status: DisposedITAT Kolkata16 Mar 2018AY 2003-2004

Bench: Sri J. Sudhakar Reddy & Sri S.S. Viswanethra Ravi, Judical Member] I.T.A. No. 422/Kol/2016 Assessment Year: 2003-04 D.C.I.T. Circle-9(1), Kolkata….…………………………………………….…….……………...Appellant Ayakar Bhawan 5Th Floor Room No. 22 P-7, Chowringhee Square Kolkata – 700 069 M/S. Lumbini Beverages Pvt. Ltd...……………………...………………………….......…Respondent 41, Chowringhee Square Kolkata – 700 071 [Pan : Aaacl 5205 F] Appearances By: Shri Girish Sharma, Fca, Appeared On Behalf Of The Assessee. Shri D.C. Mondal, Jcit, Dr Appearing On Behalf Of The Revenue. Date Of Concluding The Hearing : January 11Th, 2018 Date Of Pronouncing The Order : March 16Th, 2018 O R D E R Per J. Sudhakar Reddy :-

Section 143(1)Section 143(3)Section 147Section 148Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH, KOLKATA [Before Sri J. Sudhakar Reddy, Accountant Member & Sri S.S. Viswanethra Ravi, Judical Member] I.T.A. No. 422/Kol/2016 Assessment Year: 2003-04 D.C.I.T. Circle-9(1), Kolkata….…………………………………………….…….……………...Appellant Ayakar Bhawan 5th Floor Room No. 22 P-7, Chowringhee Square Kolkata – 700 069 M/s. Lumbini Beverages Pvt. Ltd...……………………...………………………….......…Respondent 41, Chowringhee Square Kolkata – 700 071 [PAN : AAACL 5205 F] Appearances by: Shri Girish Sharma, FCA, appeared on behalf of the assessee. Shri D.C. Mondal, JCIT, DR appearing on behalf of…

(i) Debashis Moulik v. ACIT (60 Taxmann.com 265) — Cited in 5 Judgments | BharatTax