ITO v. LGW Ltd.

83 Taxmann.com 68Income Tax Appellate Tribunal2017#21473 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2022 to 2024.

Issues it is cited on

appeal before the tribunal person total income business interest

Judgments citing ITO v. LGW Ltd.

M/S. La Opala RG Ltd., Kolkata vs. DCIT, Cir-12(1), Kolkata.

In the result, both the appeals of the assessee are partly allowed

ITA 965/KOL/2023[2014-15]Status: HeardITAT Kolkata03 Apr 2024AY 2014-15

Bench: Shri Rajpal Yadav & Shri Girish Agrawal

For Appellant: Shri A. K. Tulsiyan, FCAFor Respondent: Shri Prabhakar Prakash Ranjan, Addl. CIT

Section 143(3)Section 250Section 80l

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA NoS.964 & 965/Kol/2023 Assessment Years: 2013-14 & 2014-15 La Opala RG Ltd. Deputy Commissioner of ECO Centre, 8th Floor, EM- Income Tax, Circle-12(1), Vs. 4, Sector V, Kolkata- Kolkata. 700091. (PAN: AAACL5569J) (Appellant) (Respondent) Present for: Appellant by : Shri A. K. Tulsiyan, FCA Respondent by : Shri Prabhakar Prakash Ranjan, Addl. CIT Date of Hearing : 11.01.2024 Date of Pronouncement : 03.04.2024 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: Both these ap…

M/S. La Opala RG Ltd., Kolkata vs. DCIT, Cir-12(1), Kolkata-12(1), Kol., Kolkata

In the result, both the appeals of the assessee are partly allowed

ITA 964/KOL/2023[2013-14]Status: HeardITAT Kolkata03 Apr 2024AY 2013-14

Bench: Shri Rajpal Yadav & Shri Girish Agrawal

For Appellant: Shri A. K. Tulsiyan, FCAFor Respondent: Shri Prabhakar Prakash Ranjan, Addl. CIT

Section 143(3)Section 250Section 80l

Chawla Jewellers, New Delhi vs. DCIT Central Circle 19, New Delhi

In the result, the appeal of the assessee is allowed

ITA 576/DEL/2023[2018-19]Status: DisposedITAT Delhi08 Nov 2023AY 2018-19

Bench: Dr. B. R. R. Kumarms. Astha Chandra

For Appellant: Sh. I. P. Bansal, Adv. &For Respondent: Sh. Vivek K. Upadhyay, Sr. DR

Section 133Section 133ASection 142ASection 69

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member Ms. Astha Chandra, Judicial member ITA No. 576/Del/2023 : Asstt. Year: 2018-19 Chawla Jewellers, Vs DCIT, 2654, Bank Street, Karol Bagh, Central Circle-19, New Delhi-110005 New Delhi (APPELLANT) (RESPONDENT) PAN No. AAAFC4490J Assessee by : Sh. I. P. Bansal, Adv. & Sh. Vivek Bansal, Adv. Revenue by : Sh. Vivek K. Upadhyay, Sr. DR Date of Hearing: 29.08.2023 Date of Pronouncement: 08.11.2023 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by assessee against the order of…

Pcl Foods Pvt. Ltd., Gurgaon vs. ACIT, Circle- 19(2), New Delhi

In the result, the appeal of the assessee is partly allowed

ITA 3361/DEL/2019[2015-16]Status: DisposedITAT Delhi31 Oct 2022AY 2015-16

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Us

For Appellant: Sh. R. K. Kapoor, CA &For Respondent: Sh. Atiq Ahmed, Sr. DR

Section 143(3)Section 234BSection 234CSection 250Section 32Section 43(5)Section 73

…THE INCOME TAX APPELLATE TRIBUNAL DELHIBENCH ‘F’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member Sh. Yogesh Kumar US, Judicial Member ITA No. 3361/Del/2019: Asstt. Year : 2015-16 PCL Foods Pvt. Ltd., Vs ACIT, Unit No. 003, Tower-A, Global Circle-19(2), Business Park, Sector-26, Near Guru New Delhi-110002 Dronacharya Metro Station, Gurgaon-122001 (APPELLANT) (RESPONDENT) PAN No. AAHCP3493L Assessee by : Sh. R. K. Kapoor, CA & Ms. Deepti Gupta, CA Revenue by : Sh. Atiq Ahmed, Sr. DR Date of Hearing: 04.08.2022 Date of Pronouncement: 31.10.2022 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present…