Kalpetta Estates Ltd. v. CIT

122 ITR 501Reported decision#22218 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 357,263 Indian tax judgments — from 2024 to 2024.

Issues it is cited on

section 115jabook profitssection 115jsection 40(a)(ia)agricultural incomesection 43bsection 115jbsection 154section 115section 11section 15company

Judgments citing Kalpetta Estates Ltd. v. CIT

Kilkotagiri and Thirumbadi Plantations Ltd, Calicut vs. The ACIT Circle-2(1), Kozhikode

In the result, the grounds of appeal filed for the A

ITA 371/COCH/2023[2013-14]Status: DisposedITAT Cochin12 Nov 2024AY 2013-14

Bench: Shri Waseem Ahmed & Shri Soundararajan K.

For Appellant: Shri R V Veeramani, CAFor Respondent: Smt. Leena Lal, Snr.AR
Section 115JSection 40Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH : COCHIN BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER ITA Nos. 369 to 371/Coch/2023 Assessment Years : 2008-09, 2012-13 & 2013-14 M/s. Kil Kotagiri and The Assistant Thirumbadi Plantations Ltd., Commissioner Thirumbadi Estate, of Income Tax, Mukkom – 673 602, Circle – 2(1), Kozhikode Dist. Kozhikode. Vs. PAN: AABCT0021G APPELLANT RESPONDENT Assessee by : Shri R V Veeramani, CA Revenue by : Smt. Leena Lal, Snr.AR Date of Hearing : 03-10-2024 Date of Pronouncement : 12-11-2024 ORDER PER BENCH These are the appeals file…

Kilkotagiri and Thirumbadi Plantations Ltd, Calicut vs. The ACIT Circle-2(1), Kozhikode

In the result, the grounds of appeal filed for the A

ITA 370/COCH/2023[2012-13]Status: DisposedITAT Cochin12 Nov 2024AY 2012-13

Bench: Shri Waseem Ahmed & Shri Soundararajan K.

For Appellant: Shri R V Veeramani, CAFor Respondent: Smt. Leena Lal, Snr.AR
Section 115JSection 40Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH : COCHIN BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER ITA Nos. 369 to 371/Coch/2023 Assessment Years : 2008-09, 2012-13 & 2013-14 M/s. Kil Kotagiri and The Assistant Thirumbadi Plantations Ltd., Commissioner Thirumbadi Estate, of Income Tax, Mukkom – 673 602, Circle – 2(1), Kozhikode Dist. Kozhikode. Vs. PAN: AABCT0021G APPELLANT RESPONDENT Assessee by : Shri R V Veeramani, CA Revenue by : Smt. Leena Lal, Snr.AR Date of Hearing : 03-10-2024 Date of Pronouncement : 12-11-2024 ORDER PER BENCH These are the appeals file…

Kilkotagiri and Thirumbadi Plantations Ltd, Calicut vs. The ACIT Circle-2(1), Kozhikode

In the result, the grounds of appeal filed for the A

ITA 369/COCH/2023[2008-09]Status: DisposedITAT Cochin12 Nov 2024AY 2008-09

Bench: Shri Waseem Ahmed & Shri Soundararajan K.

For Appellant: Shri R V Veeramani, CAFor Respondent: Smt. Leena Lal, Snr.AR
Section 115JSection 40Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH : COCHIN BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER ITA Nos. 369 to 371/Coch/2023 Assessment Years : 2008-09, 2012-13 & 2013-14 M/s. Kil Kotagiri and The Assistant Thirumbadi Plantations Ltd., Commissioner Thirumbadi Estate, of Income Tax, Mukkom – 673 602, Circle – 2(1), Kozhikode Dist. Kozhikode. Vs. PAN: AABCT0021G APPELLANT RESPONDENT Assessee by : Shri R V Veeramani, CA Revenue by : Smt. Leena Lal, Snr.AR Date of Hearing : 03-10-2024 Date of Pronouncement : 12-11-2024 ORDER PER BENCH These are the appeals file…

Kalpetta Estates Ltd. v. CIT (122 ITR 501) — Cited in 3 Judgments | BharatTax