ITO v. Industrial Roadways (

47 Taxmann.com 405Reported decision#25088 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2018 to 2021.

Judgments citing ITO v. Industrial Roadways (

D.C.I.T., Circle-9(1), Kolkata vs. M/S Shree Anjani Sarees Pvt. Ltd., Kolkata

In the result, the appeal of the revenue is dismissed and the C

ITA 30/KOL/2020[2016-17]Status: DisposedITAT Kolkata21 Apr 2021AY 2016-17

Bench: Shri P. M. Jagtap, Vice-(Kz) & Shri A. T. Varkey, Jm]

Section 133A

…ITA No.30/Kol/2020 & C.O. No. 13/Kol/2020 M/s Shree Anjani Sarees Pvt. Ltd. A.Y. 2016-17 आयकर अपील"य अधीकरण, "यायपीठ –“C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Shri P. M. Jagtap, Vice-President (KZ) and Shri A. T. Varkey, JM] I.T.A. No. 30/Kol/2020 Assessment Year: 2016-17 DCIT, Circle-9(1), Kolkata Vs. M/s Shree Anjani Sarees Pvt. Ltd. (PAN: AAKCS 8068 F) Appellant Respondent C.O. No. 13/Kol/2020 (Arising out of I.T.A. No. 30/Kol/2020) Assessment Year: 2016-17 M/s Shree Anjani Sarees Pvt. Ltd. Vs. DCIT, Circle-9(1), Kolkata (PAN: AAKCS 8068 F) Appellant Respondent Date of…

DCIT, Ltu-2, Kolkata vs. M/S Century Plyboards (I), Ltd, Kolkata

In the result, the appeal of the revenue is dismissed and cross objections of assessee are allowed

ITA 2149/KOL/2019[2014-15]Status: DisposedITAT Kolkata04 Nov 2020AY 2014-15

Bench: Shri P.M. Jagtap(Kz) &Shri A. T. Varkey, Jm] Assessment Year: 2014-15

Section 10(34)Section 115JSection 14A

…1 ITA No. 2149/Kol/2019 & C.O. No. 22/Kol/2020 M/s Century Plyboards (I) Ltd. A.Y. 2014-15 आयकर अपील"य अधीकरण, "यायपीठ –“C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम")"ी पी. एम.जगताप,उपा"य" एवं "ी ए.ट". वक!,"या"यक सद$य) [Before Shri P.M. Jagtap, Vice President (KZ) &Shri A. T. Varkey, JM] Assessment Year: 2014-15 DCIT, Circle-2, LTU, Kolkata Vs. M/s Century Plyboards (I) Ltd. (PAN: AABCC 1682 J) Appellant Respondent & C.O. No. 22/Kol/2020 In ITA No.2149/Kol/2019 Assessment Year: 2014-15 M/s Century Plyboards (I) Ltd. Vs. DCIT, Circle-2, LTU, Kolkata (PAN: AABCC 1682 J) Cross Objec…

Asst CIT Cen Cir 8(4), Mumbai vs. Vini Ahuja, Navi Mumbai

In the result appeal of the revenue is dismissed

ITA 2602/MUM/2015[2009-10]Status: DisposedITAT Mumbai31 May 2018AY 2009-10

Bench: Sh Pawan Singh & Sh Rajesh Kumarin The Matter Of Acit,Cc-8(4), 6Th Floor, Room No. 658, Aayakar Bhavan, M.K. Road, Mumbai.20. -------------- Revenue/ Appellant

Section 132Section 153ASection 253Section 68

…IN THE INCOME-TAX APPELLATE TRIBUNAL“B” BENCH MUMBAI BEFORE SH PAWAN SINGH, JUDICIAL MEMBER AND SH RAJESH KUMAR, ACCOUNTANT MEMBER IN THE MATTER OF ACIT,CC-8(4), 6th Floor, Room No. 658, Aayakar Bhavan, M.K. Road, Mumbai.20. -------------- Revenue/ Appellant Versus Shri Vini Ahuja D-73/1, Deonar Farm Road, TTC Industrial Area,Turbhe, Navi Mumbai-400005. PAN: AACPA4810A ------------- Assessee/ Respondent Assessee represented by Sh J.P. Bairagra-_(AR) Revenue represented by Sh. Yashwant Kumar Bhaskar (CIT-DR) Appeal heard on 31 May 2018 Order announced on 31 May 2018 Per Pawan Singh Judicial Member; 1. This ap…