Jay Bharat Maruti Ltd. v. CIT

261 Taxmann 1Supreme Court of India2019#24074 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2020 to 2023.

Judgments citing Jay Bharat Maruti Ltd. v. CIT

M/S. Vinayak Agro Industries, Rourkela vs. ITO Ward-4, Rourkela

In the result, both appeals of the assessee are partly allowed for statistical purposes

ITA 166/CTK/2023[2012-13]Status: DisposedITAT Cuttack22 Nov 2023AY 2012-13
For Appellant: Shri N.K.Rout, AdvocateFor Respondent: Shri S.C.Mohanty, Sr. DR
Section 143(3)Section 148

…आयकर अऩीऱीय अधधकरण, “एस.एम.सी” न्यायऩीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH CUTTACK श्री जाजज माथन, न्याययक सदस्य के समक्ष । BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER आयकर अऩीऱ सं/ITA Nos.107&166/CTK/2023 (ननधाारण वषा / Assessment Year :2009-2010 & 2012-2013) M/s Vinayak Agro Industries, Vs ITO, Ward-4, Rourkela Ratakhand, Bisra, Rourkela, Dist: Sundargarh-770036 PAN No. :AAGFV 6324 C (अऩीऱाथी /Appellant) .. (प्रत्यथी / Respondent) ननधााररती की ओर से /Assessee by : Shri N.K.Rout, Advocate राजस्व की ओर से /Revenue by : Shri S.C.Mohanty, Sr. DR सुनवाई की तारीख / Date of Hearing : 22/11/2023 घोषणा…

M/S. Vinayak Agro Industries, Rourkela vs. ITO Ward-4, Rourkela

In the result, both appeals of the assessee are partly allowed for statistical purposes

ITA 107/CTK/2023[2009-10]Status: DisposedITAT Cuttack22 Nov 2023AY 2009-10
For Appellant: Shri N.K.Rout, AdvocateFor Respondent: Shri S.C.Mohanty, Sr. DR
Section 143(3)Section 148

…आयकर अऩीऱीय अधधकरण, “एस.एम.सी” न्यायऩीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH CUTTACK श्री जाजज माथन, न्याययक सदस्य के समक्ष । BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER आयकर अऩीऱ सं/ITA Nos.107&166/CTK/2023 (ननधाारण वषा / Assessment Year :2009-2010 & 2012-2013) M/s Vinayak Agro Industries, Vs ITO, Ward-4, Rourkela Ratakhand, Bisra, Rourkela, Dist: Sundargarh-770036 PAN No. :AAGFV 6324 C (अऩीऱाथी /Appellant) .. (प्रत्यथी / Respondent) ननधााररती की ओर से /Assessee by : Shri N.K.Rout, Advocate राजस्व की ओर से /Revenue by : Shri S.C.Mohanty, Sr. DR सुनवाई की तारीख / Date of Hearing : 22/11/2023 घोषणा…

Akik Marketing India Pvt Ltd, New Delhi vs. ITO Ward - 2(1), New Delhi

The appeal of the assessee is allowed on this legal issue which is contested by the assessee in Ground Nos

ITA 8884/DEL/2019[2011-12]Status: DisposedITAT Delhi06 Nov 2020AY 2011-12

Bench: Shri G.S. Pannua N D Ms. Suchitra Kamble

For Appellant: Shri Shantanu Jain, C. AFor Respondent: Shri R. K. Gupta, Sr. D. R
Section 139(1)Section 147Section 148Section 151Section 68Section 69

…1 IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “A” : NEW DLEHI ] (THROUGH VIDEO CONFERENCING) BEFORE SHRI G.S. PANNU, VICE PRESIDENT A N D MS. SUCHITRA KAMBLE, JUDICIAL MEMBER ITA. No. 8884/Del/2019 Assessment Year : 2011-12 Akik Marketing India Pvt. Ltd. Income Tax Officer, N–39 (GF), Greater Kailash–I, Vs. Ward : 2 (1), New Delhi – 110 048. New Delhi. PAN : AAACA6579K (Appellant) (Respondent) Assessee by : Shri Shantanu Jain, C. A.; Department by : Shri R. K. Gupta, Sr. D. R.; Date of hearing : 05/10/2020. Date of order : 06/11/2020. O R D E R PER SUCHITRA KAMBLE, JM : This is an appeal filed by…

Jay Bharat Maruti Ltd. v. CIT (261 Taxmann 1) — Cited in 3 Judgments | BharatTax