Ltd.(ii) CIT v. Catholic Syrian Bank Ltd.

113 Taxmann 316Reported decision2000#22038 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2025.

Judgments citing Ltd.(ii) CIT v. Catholic Syrian Bank Ltd.

Kyocera Document Solutions India Pvt. Ltd., Gurgaon vs. DCIT, Circle-14(2), New Delhi

In the result, the appeal filed by the assessee for AY 2012-13 is allowed

ITA 7104/DEL/2018[2012-13]Status: DisposedITAT Delhi10 Jan 2025AY 2012-13

Bench: Shris.Rifaur Rahman & Shri Yogesh Kumar Us

For Appellant: Shri S.K. Aggarwal, CAFor Respondent: Shri Om Parkash, Sr. DR

Section 143(2)Section 250(6)Section 40A(7)Section 43Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’: NEW DELHI BEFORE SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR US, JUDICIAL MEMBER ITA No.7105/DEL/2018 (Assessment Year : 2013-14) Kyocera Document Solutions India Pvt. Ltd., vs. DCIT, Circle 14(2), Second Floor, Tower C, Centrum Plaza, New Delhi. Golf Course Road, Sector 53, Gurgaon – 122 002 (Haryana). (PAN : AADCK3138R) (ASSESSEE) (RESPONDENT) ASSESSEE BY : Shri S.K. Aggarwal, CA REVENUE BY : Shri Om Parkash, Sr. DR Date of Hearing : 23.10.2024 Date of Order : 10.01.2025 O R D E R PER S.RIFAUR RAHMAN,AM: 1. These appeals have been filed by…

Ogene Systems India Limited, Hyderabad vs. Income Tax Officer, Ward-16(4), Hyderabad

Appeal is allowed in above terms

ITA 271/HYD/2018[2014-15]Status: DisposedITAT Hyderabad06 May 2021AY 2014-15

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri P.Murali Mohana Rao, ARFor Respondent: Shri Sunil Kumar Pandey, DR

Section 143(3)Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A” : HYDERABAD (THROUGH VIDEO CONFERENCE) BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER I.T.A. No. 271/HYD/2018 Assessment Year: 2014-15 Ogene Systems India Income Tax Officer, Limited, Vs Ward-16(4), HYDERABAD HYDERABAD [PAN: AAACO7056R] (Appellant) (Respondent) For Assessee : Shri P.Murali Mohana Rao, AR For Revenue : Shri Sunil Kumar Pandey, DR Date of Hearing : 24-03-2021 Date of Pronouncement : 06-05-2021 O R D E R PER S.S.GODARA, J.M. : This assessee’s appeal for AY.2014-15 arises from the CIT(A)-4, Hyderab…

Bfil Finance Ltd ( Formerly Itc Bhadrachalam Finance & Investments Ltd), Mumbai vs. ITO 1(1)-1, Mumbai

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 2648/MUM/2011[2005-06]Status: DisposedITAT Mumbai24 Jun 2019AY 2005-06

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year: 2005-06

For Appellant: Shri Farrokh Irani, A.RFor Respondent: Ms. Jothi Lakshmi Nayak, D.R

Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER Assessment Year: 2005-06 M/s. BFIL Finance Ltd., The Income Tax Officer (formerly ITC 1(1)-1, Bhadrachalam Finance & Aayakar Bhavan, Investments Ltd.) Maharshi Karve Road, Eucharistic Congress Vs. Mumbai - 400020 Bldg. No.1, 4th Floor, 5, Convent Street, Colaba, Mumbai – 400 039 PAN: AAACI 3193H (Appellant) (Respondent) Present for: Assessee by : Shri Farrokh Irani, A.R. Shri Ninad Patade, A.R. Revenue by : Ms. Jothi Lakshmi Nayak, D.R. Date of Hearing : 06.06.2019 D…