Instruments and Control Co. v. CCIT 1 & 2 of Hon’ble Gujarat High Court

25 Taxmann.com 16High Court2012#24092 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2011 to 2020.

Judgments citing Instruments and Control Co. v. CCIT 1 & 2 of Hon’ble Gujarat High Court

THE COMMISSIONER OF INCOME TAX vs. M/S. ASTRA ZENECA PHARMA

In the result, the order passed by the

ITA/370/2011HC Karnataka12 Jun 2020

Bench: ALOK ARADHE,HEMANT CHANDANGOUDAR

Section 143Section 143(2)Section 153Section 153(3)Section 154Section 260Section 260ASection 80I

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 12TH DAY OF JUNE 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE HEMANT CHANDANGOUDAR I.T.A. NO.370 OF 2011 C/W I.T.A.NO.37 OF 2012 I.T.A.NO.370/2011 BETWEEN: 1. THE COMMISSIONER OF INCOME-TAX LTU JSS TOWERS BSK III STAGE BANGALORE. 2. THE JOINT COMISSIONER OF INCOME-TAX LTDU JSS TOWERS BSK III STAGE BANGALORE. ... APPELLANTS (By Sri.K.V.ARAVIND, ADV.,) AND: M/S ASTRA ZENECA PHARMA INDIA LTD. P.B.NO.2483 OFF BELLARY ROAD HEBBAL BANGALORE. ... RES…

FORTUNE BARODA NETWORK PVT. LTD.,,VADODARA vs. THE PR. CIT-1,, VADODARA

In the result, the appeal of the assessee is dismissed

ITA 1314/AHD/2017[2005-06]Status: DisposedITAT Ahmedabad11 Mar 2019AY 2005-06
For Appellant: Shri Sunil Talati, A.RFor Respondent: Shri N.S.A Khan, CIT-D.R
Section 143(3)Section 194CSection 263Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri Rajpal Yadav, Judicial Member And Shri Amarjit Singh, Accountant Member Assessment Year 2005-06 Fortune Baroda Network Principal CIT, Pvt. Ltd. 301, Yesha Vadodara-1, Apartment, Vs Vadodara Near Jain temple, (Respondent) Manjalpur, Vadodara PAN: AAACF7861P (Appellant) Revenue by: Shri N.S.A Khan, CIT-D.R. Assessee by: Shri Sunil Talati, A.R. Date of hearing : 18-02-2019 Date of pronouncement : 11-03-2019 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:- This assessee’s appeal for A.Y. 2005-06, arises from order of the Principal C…

Andhra PRadesh Pradesh Fibres Limited vs. Assistant commissioner of Income Tax

In the result, the order passed by the

ITTA/370/2011HC Telangana15 Nov 2011

Bench: V.V.S.RAO,SANJAY KUMAR

Section 143Section 143(2)Section 153Section 153(3)Section 154Section 260Section 260ASection 80I

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 12TH DAY OF JUNE 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE HEMANT CHANDANGOUDAR I.T.A. NO.370 OF 2011 C/W I.T.A.NO.37 OF 2012 I.T.A.NO.370/2011 BETWEEN: 1. THE COMMISSIONER OF INCOME-TAX LTU JSS TOWERS BSK III STAGE BANGALORE. 2. THE JOINT COMISSIONER OF INCOME-TAX LTDU JSS TOWERS BSK III STAGE BANGALORE. ... APPELLANTS (By Sri.K.V.ARAVIND, ADV.,) AND: M/S ASTRA ZENECA PHARMA INDIA LTD. P.B.NO.2483 OFF BELLARY ROAD HEBBAL BANGALORE. ... RES…

Instruments and Control Co. v. CCIT 1 & 2 of Hon’ble Gujarat High Court (25 Taxmann.com 16) — Cited in 3 Judgments | BharatTax