Ltd. v. Additional Commissioner of Income-tax. Range-10

17 Taxmann.com 36High Court2012#17021 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2019.

Judgments citing Ltd. v. Additional Commissioner of Income-tax. Range-10

ACIT, GURGAON vs. M/S DANONE (INDIA) PVT. LTD.,, GURGAON

In the result, the appeal filed by the Revenue is dismissed

ITA 3433/DEL/2016[2009-10]Status: DisposedITAT Delhi30 Oct 2019AY 2009-10

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2009-10 Acit, Vs Danone (India) Pvt. Ltd., Circle 1(1), Building No.8, Tower-C, 11Th Floor, Dlf Cyber City, Gurgaon. Dlf Phase Ii, Gurgaon. Pan: Aaacd5049B (Appellant) (Respondent) Assessee By : Shri S.K. Aggarwal, Ca Revenue By : Ms Nidhi Srivastava, Cit, Dr Date Of Hearing : 21.08.2019 Date Of Pronouncement : 30.10.2019 Order Per R.K. Panda, Am: This Appeal Filed By The Revenue Is Directed Against The Order Dated 31St March, 2016 Of The Cit(A)-1, Gurgaon, Relating To Assessment Year 2009-10. 2. Facts Of The Case, In Brief, Are That The Assessee Is A Company Engaged In The Business Of Providing Technological & Personnel Support To Food Processing & Dairy Industry. It Filed Its Return Of Income On 24Th September, 2008, Declaring The Total Income At Nil, After Claiming Losses. The Assessing Officer, During The Course Of Assessment Proceedings, Observed That The Assessee Company Has Declared A Business Loss Of Rs8,79,74,695/-. On Verification Of The Profit & Loss Account, He Noted That No Commercial/Business Activities Were Carried Out By The Assessee

For Appellant: Shri S.K. Aggarwal, CAFor Respondent: Ms Nidhi Srivastava, CIT, DR
Section 10(34)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : B : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2009-10 ACIT, Vs Danone (India) Pvt. Ltd., Circle 1(1), Building No.8, Tower-C, 11th Floor, DLF Cyber City, Gurgaon. DLF Phase II, Gurgaon. PAN: AAACD5049B (Appellant) (Respondent) Assessee by : Shri S.K. Aggarwal, CA Revenue by : Ms Nidhi Srivastava, CIT, DR Date of Hearing : 21.08.2019 Date of Pronouncement : 30.10.2019 ORDER PER R.K. PANDA, AM: This appeal filed by the Revenue is directed against the order dated 31st March, 2016 of the CIT(A)-1, G…

DCIT, NEW DELHI vs. M/S. SENTIA POWER LTD., NEW DELHI

In the result, ITA number 146/Del/2016 filed by the learned assessing officer for assessment year 2012 – 13 is dismissed

ITA 1461/DEL/2016[2012-13]Status: DisposedITAT Delhi21 Aug 2019AY 2012-13

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishisentia Power Ltd, Vs. Ito, (Formerly Known As Indiabulls Ward-11(4), Cseb Bhiyathan Power Ltd), New Delhi M-62 & 63, 1St Floor, Connaught Place, New Delhi Pan: Aabci8901M (Appellant) (Respondent) The Deputy Commissioner Of Vs. Sentia Power Ltd, Income Tax (Formerly Known As Circle 23(2) Indiabulls Cseb Bhiyathan New Delhi Power Ltd), M-62 & 63, 1St Floor, Connaught Place, New Delhi Pan: Aabci8901M (Appellant) (Respondent)

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Arun Kumar Yadav, Sr DR

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Sentia Power Ltd, Vs. ITO, (formerly known as Indiabulls Ward-11(4), CSEB Bhiyathan Power Ltd), New Delhi M-62 and 63, 1st Floor, Connaught Place, New Delhi PAN: AABCI8901M (Appellant) (Respondent) The Deputy Commissioner of Vs. Sentia Power Ltd, Income Tax (formerly known as Circle 23(2) Indiabulls CSEB Bhiyathan New Delhi Power Ltd), M-62 and 63, 1st Floor, Connaught Place, New Delhi PAN: AABCI8901M (Appellant) (Respondent) Assessee by : Shri Ajay Wadhwa, Adv Ms. R…

M/S. SENTIA POWER LTD.,,NEW DELHI vs. ITO, NEW DELHI

In the result, ITA number 146/Del/2016 filed by the learned assessing officer for assessment year 2012 – 13 is dismissed

ITA 3498/DEL/2015[2011-12]Status: DisposedITAT Delhi21 Aug 2019AY 2011-12

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishisentia Power Ltd, Vs. Ito, (Formerly Known As Indiabulls Ward-11(4), Cseb Bhiyathan Power Ltd), New Delhi M-62 & 63, 1St Floor, Connaught Place, New Delhi Pan: Aabci8901M (Appellant) (Respondent) The Deputy Commissioner Of Vs. Sentia Power Ltd, Income Tax (Formerly Known As Circle 23(2) Indiabulls Cseb Bhiyathan New Delhi Power Ltd), M-62 & 63, 1St Floor, Connaught Place, New Delhi Pan: Aabci8901M (Appellant) (Respondent)

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Arun Kumar Yadav, Sr DR

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Sentia Power Ltd, Vs. ITO, (formerly known as Indiabulls Ward-11(4), CSEB Bhiyathan Power Ltd), New Delhi M-62 and 63, 1st Floor, Connaught Place, New Delhi PAN: AABCI8901M (Appellant) (Respondent) The Deputy Commissioner of Vs. Sentia Power Ltd, Income Tax (formerly known as Circle 23(2) Indiabulls CSEB Bhiyathan New Delhi Power Ltd), M-62 and 63, 1st Floor, Connaught Place, New Delhi PAN: AABCI8901M (Appellant) (Respondent) Assessee by : Shri Ajay Wadhwa, Adv Ms. R…

M/S. OCEANIC BUILDCON PVT.LTD.,,BARODA vs. THE ACIT, CIRCLE-4,, BARODA

In the result, all the four appeals filed by the Assessee are allowed

ITA 3034/AHD/2014[2010-11]Status: DisposedITAT Ahmedabad15 Oct 2018AY 2010-11

Bench: Shri Pramod Kumar & Shri Mahavir Prasad)

For Appellant: Shri Mukund Bakshi, ARFor Respondent: Shri S. K. Dev, Sr. D.R
Section 27l

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH (BEFORE SHRI PRAMOD KUMAR, ACCOUNTANT MEMBER & SHRI MAHAVIR PRASAD, JUDICIAL MEMBER) ITA. No: 3034/AHD/2014 & ITA 1865, 1866 & 3487/AHD/2016 (Assessment Years: 2010-11 to 2013-14) M/s. Oceanic Buildcon Pvt. V/S The Asst. Commissioner of Ltd. GF-1, Cine Mall, Nr. Income Tax, Circle-4, Natubhai Circle, Race Baroda Course Road, Baroda- 390007 (Appellant) (Respondent) PAN: AAACO8023E Appellant by : Shri Mukund Bakshi, AR Respondent by : Shri S. K. Dev, Sr. D.R. (आदेश)/ORDER Date of hearing : 18 -07-2018 Date of Pronouncement : 15-10-2018 PER MA…

M/S.BINDU AGRO PRODUCTS,BANGALORE vs. INCOME TAX OFFICER, BANGALORE

In the result, the appeal is partly allowed

ITA 2081/BANG/2016[2012-13]Status: DisposedITAT Bangalore15 Mar 2017AY 2012-13

Bench: Shri Vijay Pal Rao

For Appellant: Shri H. N. Khincha, C.AFor Respondent: Shri AR.V.Sreenivasan, JCIT (D.R)
Section 24

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH-SMC “ B ” BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER I.T.A. No.2081/Bang/2016 (Assessment Year : 2012-13) M/s. Bindu Agro Products, Vs. Income Tax Officer, No.30/4, 46th Cross, 4th Ward 2(2)(2), Bangalore. Block, Rajajinagar, Bangalore-560 010 PAN AAJFB 3447M Appellant Respondent. Appellant By : Shri H. N. Khincha, C.A. Respondent By : Shri AR.V.Sreenivasan, JCIT (D.R) Date of Hearing : 20.02.2017. Date of Pronouncement : 15.03.2017. O R D E R Per Shri Vijay Pal Rao, J.M. : This appeal by the assessee is directed against the order dt.6.10.2016 of Commissi…

Ltd. v. Additional Commissioner of Income-tax. Range-10 (17 Taxmann.com 36) — Cited in 5 Judgments | BharatTax