ITO v. Shankar K. Bhanage

25 Taxmann.com 310Reported decision#13848 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2020 to 2022.

Issues it is cited on

section 80ib(2)domestic companydisallowance of interest expendituresection 80ibsection 80idisallowance under section 14adisallowance u/s 14asection 37(1)double taxationsection 14asection 10section 80

Judgments citing ITO v. Shankar K. Bhanage

Lt Foods Ltd., New Delhi vs. DCIT, New Delhi

The appeal of the assessee is partly allowed

ITA 6221/DEL/2012[2008-09]Status: DisposedITAT Delhi11 Apr 2022AY 2008-09

Bench: Shri N.K. Billaiya & Shri Yogesh Kumar U.S

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Surender Pal, CIT- DR
Section 142Section 143(3)Section 14ASection 80ISection 92C

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘I-1’ BENCH, NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND SHRI YOGESH KUMAR U.S, JUDICIAL MEMBER ITA No. 6221/DEL/2012 [A.Y. 2008-09] & ITA No. 6222/DEL/2012 [A.Y. 2009-10] M/s L T Foods Ltd Vs. The Dy. C.I.T. [Formerly L.T. Overseas Ltd] Central Circle – 19 Unit No. 134,1st Floor, Rectangle - 1 New Delhi Saket District Centre, Saket New Delhi PAN: AAACL 0253 K (Applicant) (Respondent) Assessee By : Shri Ajay Vohra, Sr. Adv Shri Rohit Jain, Adv Shri Abhishek Aggarwal, CA Ms. Deepashree Rao, CA Department By : Shri Surender Pal, CIT- DR Date…

Addl. CIT, Special Range- 3, New Delhi vs. Daawat Foods Ltd., New Delhi

In the result, all the appeals of the Revenue are hereby dismissed

ITA 5348/DEL/2018[2014-15]Status: DisposedITAT Delhi22 Oct 2021AY 2014-15

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing)

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Sh. Mahesh Thakur, Sr. DR
Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 5345/Del/2018 : Asstt. Year : 2011-12 ITA No. 5346/Del/2018 : Asstt. Year : 2012-13 ITA No. 5347/Del/2018 : Asstt. Year : 2013-14 ITA No. 5348/Del/2018 : Asstt. Year : 2014-15 Addl. CIT, Vs Dawat Foods Ltd., Unit No. 134, 1st Floor, Rectangle-1, Special Range-3, New Delhi-110002 Saket District Centre, New Delhi-110017 (APPELLANT) (RESPONDENT) PAN No. AACCD3698N Assessee by : Sh. Rohit Jain, Adv. Revenue by : Sh. Mahesh Thakur, Sr. DR Da…

Addl. CIT, Special Range- 3, New Delhi vs. Daawat Foods Ltd., New Delhi

In the result, all the appeals of the Revenue are hereby dismissed

ITA 5347/DEL/2018[2013-14]Status: DisposedITAT Delhi22 Oct 2021AY 2013-14

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing)

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Sh. Mahesh Thakur, Sr. DR
Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 5345/Del/2018 : Asstt. Year : 2011-12 ITA No. 5346/Del/2018 : Asstt. Year : 2012-13 ITA No. 5347/Del/2018 : Asstt. Year : 2013-14 ITA No. 5348/Del/2018 : Asstt. Year : 2014-15 Addl. CIT, Vs Dawat Foods Ltd., Unit No. 134, 1st Floor, Rectangle-1, Special Range-3, New Delhi-110002 Saket District Centre, New Delhi-110017 (APPELLANT) (RESPONDENT) PAN No. AACCD3698N Assessee by : Sh. Rohit Jain, Adv. Revenue by : Sh. Mahesh Thakur, Sr. DR Da…

Addl.CIT, Special Range-3, New Delhi vs. Dawat Foods Ltd., Gurgaon

In the result, all the appeals of the Revenue are hereby dismissed

ITA 5346/DEL/2018[2012-13]Status: DisposedITAT Delhi22 Oct 2021AY 2012-13

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing)

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Sh. Mahesh Thakur, Sr. DR
Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 5345/Del/2018 : Asstt. Year : 2011-12 ITA No. 5346/Del/2018 : Asstt. Year : 2012-13 ITA No. 5347/Del/2018 : Asstt. Year : 2013-14 ITA No. 5348/Del/2018 : Asstt. Year : 2014-15 Addl. CIT, Vs Dawat Foods Ltd., Unit No. 134, 1st Floor, Rectangle-1, Special Range-3, New Delhi-110002 Saket District Centre, New Delhi-110017 (APPELLANT) (RESPONDENT) PAN No. AACCD3698N Assessee by : Sh. Rohit Jain, Adv. Revenue by : Sh. Mahesh Thakur, Sr. DR Da…

Addl.CIT, Special Range-3, New Delhi vs. Dawat Foods Ltd., Gurgaon

In the result, all the appeals of the Revenue are hereby dismissed

ITA 5345/DEL/2018[2011-12]Status: DisposedITAT Delhi22 Oct 2021AY 2011-12

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing)

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Sh. Mahesh Thakur, Sr. DR
Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 5345/Del/2018 : Asstt. Year : 2011-12 ITA No. 5346/Del/2018 : Asstt. Year : 2012-13 ITA No. 5347/Del/2018 : Asstt. Year : 2013-14 ITA No. 5348/Del/2018 : Asstt. Year : 2014-15 Addl. CIT, Vs Dawat Foods Ltd., Unit No. 134, 1st Floor, Rectangle-1, Special Range-3, New Delhi-110002 Saket District Centre, New Delhi-110017 (APPELLANT) (RESPONDENT) PAN No. AACCD3698N Assessee by : Sh. Rohit Jain, Adv. Revenue by : Sh. Mahesh Thakur, Sr. DR Da…

DCIT, New Delhi vs. M/S. L.T. Foods Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed and the appeal of the Assessee is allowed in part and for statistical purposes

ITA 4046/DEL/2013[2007-08]Status: DisposedITAT Delhi30 Sept 2020AY 2007-08

Bench: Shri G.S. Pannu, Hon’Ble & Shri K.Narasimha Charydcit Vs. L.T. Foods Ltd., Central Circle-19, Unit No. 134, First Floor, 3Rd Floor, Ara Centre, Rectangle-I, Saket District Centre Jhandewalan Extn. New Delhi. New Delhi.

Section 115Section 132(4)Section 14ASection 153ASection 40Section 40A(3)Section 69Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘D’ NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE VICE PRESIDENT & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER DCIT Vs. L.T. Foods Ltd., Central Circle-19, Unit No. 134, First Floor, 3rd Floor, ARA Centre, Rectangle-I, Saket District Centre Jhandewalan Extn. New Delhi. New Delhi. And L.T. Foods Ltd., ACIT Unit No. 134, First Floor, Vs. Central Circle-19, Rectangle-I, Saket District Centre New Delhi New Delhi. PAN No. AACCA3104G Appellants Respondents Assessee by Shri Ajay Vohra, Sr. Advocate Shri Rohit Jain, Advocate Smt. Deepashree Rao, CA Shri Vibhu Gupta, CA Reven…

M/S L.T. Foods Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeal of the Revenue is dismissed and the appeal of the Assessee is allowed in part and for statistical purposes

ITA 4164/DEL/2013[2007-08]Status: DisposedITAT Delhi30 Sept 2020AY 2007-08

Bench: Shri G.S. Pannu, Hon’Ble & Shri K.Narasimha Charydcit Vs. L.T. Foods Ltd., Central Circle-19, Unit No. 134, First Floor, 3Rd Floor, Ara Centre, Rectangle-I, Saket District Centre Jhandewalan Extn. New Delhi. New Delhi.

Section 115Section 132(4)Section 14ASection 153ASection 40Section 40A(3)Section 69Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘D’ NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE VICE PRESIDENT & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER DCIT Vs. L.T. Foods Ltd., Central Circle-19, Unit No. 134, First Floor, 3rd Floor, ARA Centre, Rectangle-I, Saket District Centre Jhandewalan Extn. New Delhi. New Delhi. And L.T. Foods Ltd., ACIT Unit No. 134, First Floor, Vs. Central Circle-19, Rectangle-I, Saket District Centre New Delhi New Delhi. PAN No. AACCA3104G Appellants Respondents Assessee by Shri Ajay Vohra, Sr. Advocate Shri Rohit Jain, Advocate Smt. Deepashree Rao, CA Shri Vibhu Gupta, CA Reven…

ITO v. Shankar K. Bhanage (25 Taxmann.com 310) — Cited in 7 Judgments | BharatTax