Income Tax v. TTG Industries Ltd.

24 Taxmann.com 129High Court2012#23887 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2015 to 2016.

Judgments citing Income Tax v. TTG Industries Ltd.

M/S. the Hindustan Sewing & Weaving Mills Ltd., Mumbai vs. DCIT Cir. 2(1), Mumbai

The appeal of the assessee is allowed on this account

ITA 3822/MUM/2003[1996-1997]Status: DisposedITAT Mumbai30 Jun 2016AY 1996-1997

Bench: Shri G.S. Pannu & Shri Sanjay Garg

For Appellant: Shri K. K. Ved, A.RFor Respondent: Shri S. Senthil Kumar, D.R
Section 10(3)Section 143(3)Section 246Section 45Section 55

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “F”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI SANJAY GARG, JUDICIAL MEMBER ITA Nos.3822/M/03 & 3823/M/03 Assessment Year: 1996-97 & 1997-98 M/s Hindoostan Spinning & Dy. Commissioner of Income Weaving Mills Ltd., Tax, Sir Vithaldas Chambers Vs. Circle 2(1) 16, Mumbai Samachar Marg Aayakar Bhavan, Fort, Mumbai 400 001 M.K.Road, Mumbai 400020 PAN : AAACT 4057 F (Appellant) (Respondent) ITA Nos.3622/M/03 & 3623/M/03 Assessment Year: 1996-97 & 1997-98 Dy. Commissioner of Income M/s Hindoostan Spinning & Tax, Weaving Mills Ltd Circle 2(1) Vs. Sir Vi…

DCIT Cir. 2(1), Mumbai vs. M/S. Hindustan Spinning & Weaving Mill Ltd., Mumbai

The appeal of the assessee is allowed on this account

ITA 3622/MUM/2003[1996-1997]Status: DisposedITAT Mumbai30 Jun 2016AY 1996-1997

Bench: Shri G.S. Pannu & Shri Sanjay Garg

For Appellant: Shri K. K. Ved, A.RFor Respondent: Shri S. Senthil Kumar, D.R
Section 10(3)Section 143(3)Section 246Section 45Section 55

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “F”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI SANJAY GARG, JUDICIAL MEMBER ITA Nos.3822/M/03 & 3823/M/03 Assessment Year: 1996-97 & 1997-98 M/s Hindoostan Spinning & Dy. Commissioner of Income Weaving Mills Ltd., Tax, Sir Vithaldas Chambers Vs. Circle 2(1) 16, Mumbai Samachar Marg Aayakar Bhavan, Fort, Mumbai 400 001 M.K.Road, Mumbai 400020 PAN : AAACT 4057 F (Appellant) (Respondent) ITA Nos.3622/M/03 & 3623/M/03 Assessment Year: 1996-97 & 1997-98 Dy. Commissioner of Income M/s Hindoostan Spinning & Tax, Weaving Mills Ltd Circle 2(1) Vs. Sir Vi…

M/S Bangalore Credit Co-Operative Society Ltd., Bangalore vs. DCIT, Bangalore

In the result, the appeal filed by the assessee is allowed in above

ITA 903/BANG/2014[2010-11]Status: DisposedITAT Bangalore26 Jun 2015AY 2010-11

Bench: Shri Vijay Pal Rao & Shri Jason P Boaz

For Appellant: Shri S.Ranganath, CAFor Respondent: Dr.P.K.Srihari, Addl.CIT
Section 143(3)Section 4Section 80Section 80PSection 80P(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH ‘ B’, BANGALORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI JASON P BOAZ, ACCOUNTANT MEMBER ITA No.903(Bang) 2014 (Assessment year : 2010-11) M/s Bangalore Credit Co-Operative Society, No.723, 10th Main, 4th Block, Jayanagar, Bangalore Appellant Pan No.AAAAB1598B Vs The Deputy Commissioner of Income-tax, Circle-4(1), Bangalore Respondent Assessee by : Shri S.Ranganath, CA Revenue by : Dr.P.K.Srihari, Addl.CIT Date of hearing : 04-06-2015 Date of pronouncement : 26-06-2015 O R D E R PER SHRI VIJAYPAL RAO, JM: This appeal by the assessee is di…

Income Tax v. TTG Industries Ltd. (24 Taxmann.com 129) — Cited in 3 Judgments | BharatTax