Indian Oiltanking Ltd. v. TTO, Mumbai

120 TTJ 61Income Tax Appellate Tribunal#18931 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2019.

Also reported as

2 SOT 573

Judgments citing Indian Oiltanking Ltd. v. TTO, Mumbai

M/S. PIYUSH BUILDWELL INDIA LTD.,NEW DELHI vs. ACIT, FARIDABAD

The appeal of the assessee are dismissed

ITA 2067/DEL/2012[2008-09]Status: DisposedITAT Delhi03 Oct 2019AY 2008-09

Bench: Shri Amit Shukla & Shri Prashant Maharishim/S. Piyush Colonizers Limited, Vs. Acit, A-16/B-1, Mohan Co-Op. Central Circle-I, Industrial Estate, Main Mathura Faridabad Road, New Delhi Pan: Aadcp7023J (Appellant) (Respondent) Acit, Vs. M/S. Piyush Colonizers Central Circle-I, Limited, Faridabad A-16/B-1, Mohan Co-Op Industrial Estate, Main Mathura Road, New Delhi Pan: Aadcp7023J (Appellant) (Respondent)

For Appellant: NoneFor Respondent: Smt Sulekha Verma, CIT DR

…drawn my attention to the provisions of section AS-1 of ICAI which permit the change in accounting policy. The following judicial decisions in this regard referred to by the AR duly support the case of the appellant. a. Indian Oiltanking Ltd. V/s TTO, Mumbai 120 TTJ 61 (Mum-Trib) b. Dy. CIT V/s Conwood Agencies Pvt. Ltd. 2 SOT 573 (Mum) c. MKB (Asia) (P) Ltd. V/s CIT 167 Taxman 256 (Gau) d. DCIT V/s IT C Hotels Ltd. 82 TTJ 652 (Ban-Trib) On a perusal of facts of present case and the above judgments, I find that books of accounts in the appellant case are duly audited and there is no qualification made by the…

ACIT, FARIDABAD vs. M/S PIYUSH COLONIZERS LTD., NEW DELHI

The appeal of the assessee are dismissed

ITA 1972/DEL/2011[2008-09]Status: DisposedITAT Delhi03 Oct 2019AY 2008-09

Bench: Shri Amit Shukla & Shri Prashant Maharishim/S. Piyush Colonizers Limited, Vs. Acit, A-16/B-1, Mohan Co-Op. Central Circle-I, Industrial Estate, Main Mathura Faridabad Road, New Delhi Pan: Aadcp7023J (Appellant) (Respondent) Acit, Vs. M/S. Piyush Colonizers Central Circle-I, Limited, Faridabad A-16/B-1, Mohan Co-Op Industrial Estate, Main Mathura Road, New Delhi Pan: Aadcp7023J (Appellant) (Respondent)

For Appellant: NoneFor Respondent: Smt Sulekha Verma, CIT DR

…h permit the change in accounting policy. The following judicial decisions in this regard referred to by the AR duly support the case of the appellant. a. Indian Oiltanking Ltd. V/s TTO, Mumbai 120 TTJ 61 (Mum-Trib) b. Dy. CIT V/s Conwood Agencies Pvt. Ltd. 2 SOT 573 (Mum) c. MKB (Asia) (P) Ltd. V/s CIT 167 Taxman 256 (Gau) d. DCIT V/s IT C Hotels Ltd. 82 TTJ 652 (Ban-Trib) On a perusal of facts of present case and the above judgments, I find that books of accounts in the appellant case are duly audited and there is no qualification made by the Chartered Accountant. The change in accounting policy for recogni…

ACIT, FARIDABAD vs. M/S PIYUSH BUILDWELL (INDIA) LTD., NEW DELHI

The appeal of the assessee are dismissed

ITA 1971/DEL/2011[2008-09]Status: DisposedITAT Delhi03 Oct 2019AY 2008-09

Bench: Shri Amit Shukla & Shri Prashant Maharishim/S. Piyush Colonizers Limited, Vs. Acit, A-16/B-1, Mohan Co-Op. Central Circle-I, Industrial Estate, Main Mathura Faridabad Road, New Delhi Pan: Aadcp7023J (Appellant) (Respondent) Acit, Vs. M/S. Piyush Colonizers Central Circle-I, Limited, Faridabad A-16/B-1, Mohan Co-Op Industrial Estate, Main Mathura Road, New Delhi Pan: Aadcp7023J (Appellant) (Respondent)

For Appellant: NoneFor Respondent: Smt Sulekha Verma, CIT DR

…h permit the change in accounting policy. The following judicial decisions in this regard referred to by the AR duly support the case of the appellant. a. Indian Oiltanking Ltd. V/s TTO, Mumbai 120 TTJ 61 (Mum-Trib) b. Dy. CIT V/s Conwood Agencies Pvt. Ltd. 2 SOT 573 (Mum) c. MKB (Asia) (P) Ltd. V/s CIT 167 Taxman 256 (Gau) d. DCIT V/s IT C Hotels Ltd. 82 TTJ 652 (Ban-Trib) On a perusal of facts of present case and the above judgments, I find that books of accounts in the appellant case are duly audited and there is no qualification made by the Chartered Accountant. The change in accounting policy for recogni…

M/S PIYUSH COLONIZERS LTD.,NEW DELHI vs. ACIT, FARIDABAD

The appeal of the assessee are dismissed

ITA 1644/DEL/2011[2008-09]Status: DisposedITAT Delhi03 Oct 2019AY 2008-09

Bench: Shri Amit Shukla & Shri Prashant Maharishim/S. Piyush Colonizers Limited, Vs. Acit, A-16/B-1, Mohan Co-Op. Central Circle-I, Industrial Estate, Main Mathura Faridabad Road, New Delhi Pan: Aadcp7023J (Appellant) (Respondent) Acit, Vs. M/S. Piyush Colonizers Central Circle-I, Limited, Faridabad A-16/B-1, Mohan Co-Op Industrial Estate, Main Mathura Road, New Delhi Pan: Aadcp7023J (Appellant) (Respondent)

For Appellant: NoneFor Respondent: Smt Sulekha Verma, CIT DR

…drawn my attention to the provisions of section AS-1 of ICAI which permit the change in accounting policy. The following judicial decisions in this regard referred to by the AR duly support the case of the appellant. a. Indian Oiltanking Ltd. V/s TTO, Mumbai 120 TTJ 61 (Mum-Trib) b. Dy. CIT V/s Conwood Agencies Pvt. Ltd. 2 SOT 573 (Mum) c. MKB (Asia) (P) Ltd. V/s CIT 167 Taxman 256 (Gau) d. DCIT V/s IT C Hotels Ltd. 82 TTJ 652 (Ban-Trib) On a perusal of facts of present case and the above judgments, I find that books of accounts in the appellant case are duly audited and there is no qualification made by the…

Indian Oiltanking Ltd. v. TTO, Mumbai (120 TTJ 61) — Cited in 4 Judgments | BharatTax