I. Department of Elementary Education v. Pramod Kumar Sahoo

10 SCC 674Reported decision2019#5475 most cited
21

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2020 to 2024.

Judgments citing I. Department of Elementary Education v. Pramod Kumar Sahoo

PR. COMMISSIONER OF INCOME TAX-CENTRAL, vs. MS. HARSHITA MAHESHWARI,

ITA/94/2020HC Rajasthan21 Feb 2024

Bench: AVNEESH JHINGAN,SHUBHA MEHTA

…cision in the case of State of Rajasthan Versus Bundi Electric Supply Company Limited 149 . It was further submitted that the alleged 146 (1982) 1 SCC 223 147 (2022) SCC Online SC 70 148 (2019) 10 SCC 674 149 1969 RLW 473 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 215 of 300 admissions are much before 2013 when the Companies Act, 2013 came into force. 92. Nextly, the learned Senior Advocate proposed to deal with the decisions relied on by the learned Advocate General. Referring…

M/S FINGROWTH COOPERATIVE BANK LIMITED vs. ASSISTANT COMMISSIONER OF INCOME TAX

ITA/9/2020HC Rajasthan24 Aug 2023

Bench: AUGUSTINE GEORGE MASIH,SAMEER JAIN

…cision in the case of State of Rajasthan Versus Bundi Electric Supply Company Limited 149 . It was further submitted that the alleged 146 (1982) 1 SCC 223 147 (2022) SCC Online SC 70 148 (2019) 10 SCC 674 149 1969 RLW 473 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 215 of 300 admissions are much before 2013 when the Companies Act, 2013 came into force. 92. Nextly, the learned Senior Advocate proposed to deal with the decisions relied on by the learned Advocate General. Referring…

PRINCIPAL COMMISSIONER OF INCOME TAX-2, KOLKATA vs. M/S. CENTURY ENKA LIMITED

ITA/7/2020HC Calcutta27 Feb 2023

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

…cision in the case of State of Rajasthan Versus Bundi Electric Supply Company Limited 149 . It was further submitted that the alleged 146 (1982) 1 SCC 223 147 (2022) SCC Online SC 70 148 (2019) 10 SCC 674 149 1969 RLW 473 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 215 of 300 admissions are much before 2013 when the Companies Act, 2013 came into force. 92. Nextly, the learned Senior Advocate proposed to deal with the decisions relied on by the learned Advocate General. Referring…

PRINCIPAL COMMISSIONER OF INCOME TAX-4, KOLKATA vs. M/S V2 RETAIL LTD.

ITAT/18/2020HC Calcutta28 Jul 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE BIVAS PATTANAYAK

…cision in the case of State of Rajasthan Versus Bundi Electric Supply Company Limited 149 . It was further submitted that the alleged 146 (1982) 1 SCC 223 147 (2022) SCC Online SC 70 148 (2019) 10 SCC 674 149 1969 RLW 473 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 215 of 300 admissions are much before 2013 when the Companies Act, 2013 came into force. 92. Nextly, the learned Senior Advocate proposed to deal with the decisions relied on by the learned Advocate General. Referring…

PRINCIPAL COMMISSIONER OF INCOME TAX-4, KOLKATA vs. M/S. JAGANNATH BANWARILAL TEXOFABS PVT LTD

ITAT/9/2020HC Calcutta27 Jul 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE BIVAS PATTANAYAK

…cision in the case of State of Rajasthan Versus Bundi Electric Supply Company Limited 149 . It was further submitted that the alleged 146 (1982) 1 SCC 223 147 (2022) SCC Online SC 70 148 (2019) 10 SCC 674 149 1969 RLW 473 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 215 of 300 admissions are much before 2013 when the Companies Act, 2013 came into force. 92. Nextly, the learned Senior Advocate proposed to deal with the decisions relied on by the learned Advocate General. Referring…

PRINCIPAL COMMISSIONER OF INCOME TAX-4, KOLKATA vs. M/S. J.J.EXPORTERS LTD.

ITAT/5/2020HC Calcutta26 Jul 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE BIVAS PATTANAYAK

…cision in the case of State of Rajasthan Versus Bundi Electric Supply Company Limited 149 . It was further submitted that the alleged 146 (1982) 1 SCC 223 147 (2022) SCC Online SC 70 148 (2019) 10 SCC 674 149 1969 RLW 473 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 215 of 300 admissions are much before 2013 when the Companies Act, 2013 came into force. 92. Nextly, the learned Senior Advocate proposed to deal with the decisions relied on by the learned Advocate General. Referring…

PRINCIPAL COMMISSIONER OF INCOME TAX-5, KOLKATA vs. L D S CITY PROJECTS PVT LTD

ITAT/3/2020HC Calcutta21 Jul 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE BIVAS PATTANAYAK

…cision in the case of State of Rajasthan Versus Bundi Electric Supply Company Limited 149 . It was further submitted that the alleged 146 (1982) 1 SCC 223 147 (2022) SCC Online SC 70 148 (2019) 10 SCC 674 149 1969 RLW 473 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 215 of 300 admissions are much before 2013 when the Companies Act, 2013 came into force. 92. Nextly, the learned Senior Advocate proposed to deal with the decisions relied on by the learned Advocate General. Referring…

PRINCIPAL COMMISSIONER OF INCOME TAX-4, KOLKATA vs. M/S. TCG LIFESCIENCES LTD.

ITAT/10/2020HC Calcutta08 Apr 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

…cision in the case of State of Rajasthan Versus Bundi Electric Supply Company Limited 149 . It was further submitted that the alleged 146 (1982) 1 SCC 223 147 (2022) SCC Online SC 70 148 (2019) 10 SCC 674 149 1969 RLW 473 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 215 of 300 admissions are much before 2013 when the Companies Act, 2013 came into force. 92. Nextly, the learned Senior Advocate proposed to deal with the decisions relied on by the learned Advocate General. Referring…

PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL-1), KOLKATA vs. M/S. RUNGTA MINES LTD

ITA/13/2020HC Calcutta08 Apr 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

…cision in the case of State of Rajasthan Versus Bundi Electric Supply Company Limited 149 . It was further submitted that the alleged 146 (1982) 1 SCC 223 147 (2022) SCC Online SC 70 148 (2019) 10 SCC 674 149 1969 RLW 473 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 215 of 300 admissions are much before 2013 when the Companies Act, 2013 came into force. 92. Nextly, the learned Senior Advocate proposed to deal with the decisions relied on by the learned Advocate General. Referring…

PRINCIPAL COMMISSIONER OF INCOME TAX-2, KOLKATA vs. M/S THE CALCUTTA TRAMWAYS COMPANY (1978) LTD.

ITAT/20/2020HC Calcutta04 Mar 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

…cision in the case of State of Rajasthan Versus Bundi Electric Supply Company Limited 149 . It was further submitted that the alleged 146 (1982) 1 SCC 223 147 (2022) SCC Online SC 70 148 (2019) 10 SCC 674 149 1969 RLW 473 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 215 of 300 admissions are much before 2013 when the Companies Act, 2013 came into force. 92. Nextly, the learned Senior Advocate proposed to deal with the decisions relied on by the learned Advocate General. Referring…

ARCHIT CORPORATION,,BHAVNAGAR vs. ITO, WARD-2(3),, BHAVNAGAR

In the result, the appeal filed by the assessee is partly allowed for the statistical purposes

ITA 683/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad03 Jan 2022AY 2014-15

Bench: Shri Waseem Ahmed & Ms Suchitra Kambleआयकर अपील सं./Ita No. 683/Ahd/2018 िनधा"रण वष"/Asstt. Year:2014-2015 Archit Corporation Llp, I.T.O., (Earlier Known As Archit Corporation) Vs. Ward-2(3), 54, Ganesh Krupa, Bhavnagar. Vijayraj Nagar, Bhavnagar.

For Appellant: Shri Parimalsinh B. Parmar, A.RFor Respondent: Shri R.R. Makwana, Sr.D.R
Section 234ASection 271Section 36Section 40

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ SMC’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And MS SUCHITRA KAMBLE, JUDICIAL MEMBER आयकर अपील सं./ITA No. 683/AHD/2018 िनधा"रण वष"/Asstt. Year:2014-2015 Archit Corporation LLP, I.T.O., (earlier known as Archit Corporation) Vs. Ward-2(3), 54, Ganesh Krupa, Bhavnagar. Vijayraj Nagar, Bhavnagar. PAN: AAHFA5013E (Applicant) (Respondent) Assessee by : Shri Parimalsinh B. Parmar, A.R Revenue by : Shri R.R. Makwana, Sr.D.R सुनवाई क" तारीख/Date of Hearing : 29/11/2021 घोषण…

PRINCIPAL COMMISSIONER OF INCOME TAX-1, KOLKATA vs. M/S. HEIGHT INSURANCE SERVICES LTD

ITAT/4/2020HC Calcutta16 Dec 2021

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

…cision in the case of State of Rajasthan Versus Bundi Electric Supply Company Limited 149 . It was further submitted that the alleged 146 (1982) 1 SCC 223 147 (2022) SCC Online SC 70 148 (2019) 10 SCC 674 149 1969 RLW 473 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 215 of 300 admissions are much before 2013 when the Companies Act, 2013 came into force. 92. Nextly, the learned Senior Advocate proposed to deal with the decisions relied on by the learned Advocate General. Referring…

PRINCIPAL CIT-14, KOLKATA vs. SHRI VISHWANATH GUPTA

ITA/21/2020HC Calcutta07 Dec 2021

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

…cision in the case of State of Rajasthan Versus Bundi Electric Supply Company Limited 149 . It was further submitted that the alleged 146 (1982) 1 SCC 223 147 (2022) SCC Online SC 70 148 (2019) 10 SCC 674 149 1969 RLW 473 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 215 of 300 admissions are much before 2013 when the Companies Act, 2013 came into force. 92. Nextly, the learned Senior Advocate proposed to deal with the decisions relied on by the learned Advocate General. Referring…

RAJESH JAJODIA vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 45 KOLKATA AND ORS

ITAT/26/2020HC Calcutta27 Aug 2021

Bench: HON'BLE JUSTICE RAJESH BINDAL, CHIEF JUSTICE (ACTING),HON'BLE JUSTICE RAJARSHI BHARADWAJ

…cision in the case of State of Rajasthan Versus Bundi Electric Supply Company Limited 149 . It was further submitted that the alleged 146 (1982) 1 SCC 223 147 (2022) SCC Online SC 70 148 (2019) 10 SCC 674 149 1969 RLW 473 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 215 of 300 admissions are much before 2013 when the Companies Act, 2013 came into force. 92. Nextly, the learned Senior Advocate proposed to deal with the decisions relied on by the learned Advocate General. Referring…

M/S. KIRI DYES AND CHEMICALS LTD.,,AHMEDABAD vs. THE ASSTT. COMMISSIONER OF INCOME TAX, CIRCLE-2(1)(2),, AHMEDABAD

ITA 1849/AHD/2016[2003-04]Status: DisposedITAT Ahmedabad30 Jul 2021AY 2003-04

Bench: Shri Mahavir Prasad & Shri Waseem Ahmed

For Appellant: Shri T.P. Hemani, Sr. Advocate with Shri Parimal Sinh Parmar, A.RFor Respondent: Shri Mohd Usman, C.I.T.D.R with Shri Raj Deep Singh, Sr.D.R
Section 10BSection 143(3)Section 234ASection 80I

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ D’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER Sl. ITA No(s) Asset. Appeal(s) by No(s) Year(s) Appellant vs. Respondent Appellant Respondent 1. 1849/Ahd/2016 2003-04 M/s. Kiri Dyes & A.C.I.T, Chemicals Ltd., Circle-2(1)(2), 53, Manekbaug Society, Ahmedabad. Lane No.7, Gate No.3, (Revenue) Ambawadi, Ahmedabad-380006. PAN No. AAACK9025C (Assessee) 2. 2295/Ahd/2016 2003-04 D.C.I.T, M/s. Kiri Dyes & Circle-2(1)(2), Chemicals Ltd., Ahm…

M/S SINGHI AND CO vs. THE PRINCIPAL COMMISSIONER OF INCOME TAX VIII

ITA/15/2020HC Calcutta27 Apr 2021

Bench: HON'BLE JUSTICE RAJESH BINDAL, CHIEF JUSTICE (ACTING),HON'BLE JUSTICE ANIRUDDHA ROY

…cision in the case of State of Rajasthan Versus Bundi Electric Supply Company Limited 149 . It was further submitted that the alleged 146 (1982) 1 SCC 223 147 (2022) SCC Online SC 70 148 (2019) 10 SCC 674 149 1969 RLW 473 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 215 of 300 admissions are much before 2013 when the Companies Act, 2013 came into force. 92. Nextly, the learned Senior Advocate proposed to deal with the decisions relied on by the learned Advocate General. Referring…

TCG LIFE SCIENCES PVT LTD vs. JOINT COMM OF INCOME TAX RANGE59 KOL AND ANR

ITA/26/2020HC Calcutta04 Mar 2021

Bench: HON'BLE JUSTICE RAJESH BINDAL, CHIEF JUSTICE (ACTING),HON'BLE JUSTICE ANIRUDDHA ROY

…cision in the case of State of Rajasthan Versus Bundi Electric Supply Company Limited 149 . It was further submitted that the alleged 146 (1982) 1 SCC 223 147 (2022) SCC Online SC 70 148 (2019) 10 SCC 674 149 1969 RLW 473 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 215 of 300 admissions are much before 2013 when the Companies Act, 2013 came into force. 92. Nextly, the learned Senior Advocate proposed to deal with the decisions relied on by the learned Advocate General. Referring…

PRINCIPAL COMMISSIONER OF INCOME TAX-2, KOLKATA vs. M/S KESORAM INDUSTRIES LTD.

ITAT/17/2020HC Calcutta13 Jan 2021

Bench: HON'BLE JUSTICE RAJESH BINDAL, CHIEF JUSTICE (ACTING),HON'BLE JUSTICE ANIRUDDHA ROY

…cision in the case of State of Rajasthan Versus Bundi Electric Supply Company Limited 149 . It was further submitted that the alleged 146 (1982) 1 SCC 223 147 (2022) SCC Online SC 70 148 (2019) 10 SCC 674 149 1969 RLW 473 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 215 of 300 admissions are much before 2013 when the Companies Act, 2013 came into force. 92. Nextly, the learned Senior Advocate proposed to deal with the decisions relied on by the learned Advocate General. Referring…

SHWETA CHHAWCHHARIA vs. COMMISSIONER OF INCOME TAX, KOLKATA-12

ITAT/15/2020HC Calcutta21 Dec 2020

Bench: HON'BLE JUSTICE I. P. MUKERJI,HON'BLE JUSTICE KAUSIK CHANDA

…cision in the case of State of Rajasthan Versus Bundi Electric Supply Company Limited 149 . It was further submitted that the alleged 146 (1982) 1 SCC 223 147 (2022) SCC Online SC 70 148 (2019) 10 SCC 674 149 1969 RLW 473 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 215 of 300 admissions are much before 2013 when the Companies Act, 2013 came into force. 92. Nextly, the learned Senior Advocate proposed to deal with the decisions relied on by the learned Advocate General. Referring…

PRINCIPAL COMMISSIONER OF INCOME TAX, CENTRAL-2, KOLKATA vs. ELECTROCAST SALES INDIA LTD.

ITAT/11/2020HC Calcutta18 Dec 2020

Bench: HON'BLE JUSTICE I. P. MUKERJI,HON'BLE JUSTICE KAUSIK CHANDA

…cision in the case of State of Rajasthan Versus Bundi Electric Supply Company Limited 149 . It was further submitted that the alleged 146 (1982) 1 SCC 223 147 (2022) SCC Online SC 70 148 (2019) 10 SCC 674 149 1969 RLW 473 (APO NOS. 89, 90, 91, 92, 94, 95, 96 AND 98 OF 2020) REPORTABLE Page 215 of 300 admissions are much before 2013 when the Companies Act, 2013 came into force. 92. Nextly, the learned Senior Advocate proposed to deal with the decisions relied on by the learned Advocate General. Referring…

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