M/s. Fenner (India) Ltd. v. Deputy Commissioner of Income Tax

107 Taxmann.com 53High Court1999#21924 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 359,370 Indian tax judgments — from 2018 to 2022.

Judgments citing M/s. Fenner (India) Ltd. v. Deputy Commissioner of Income Tax

The Brahmarshi Co Opp Credit Society Limited, Arvalli vs. Assessing Officer, Circle, Himatnagar, Arvalli

In the result, the appeal of the assessee is partly allowed

ITA 243/AHD/2021[2017-18]Status: DisposedITAT Ahmedabad06 May 2022AY 2017-18

For Appellant: NoneFor Respondent: Shri V.K. Singh, Sr. D.R

Section 56Section 80PSection 80P(2)(a)Section 80P(2)(d)

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “SMC” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2017-18 The Brahmarshi Co Opp The ITO, Credit Society Ltd. Circle Himatnagar, Arvalli, Vs Arvalli PAN: AABAT4324L (Respondent) (Appellant) Assessee by: None Revenue by: Shri V.K. Singh, Sr. D.R. Date of hearing : 11-04-2022 Date of pronouncement : 06-05-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This is an appeal filed by the assessee against the order of National Faceless Appeal Centre (NFAC), Delhi in DIN & Order No. ITB…

The Sholayar Service Co-Op Bank Ltd, Palakkad vs. The ITO, Palakkad

ITA 58/COCH/2020[2012-13]Status: DisposedITAT Cochin12 Feb 2020AY 2012-13

Bench: Shri Chandra Poojari

For Appellant: Shri Sivadas Chettoor, CAFor Respondent: Sri.Mritunjaya Sharma, Sr.DR

Section 143(3)Section 154Section 80PSection 80P(2)Section 80P(2)(a)Section 80P(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN “SMC” BENCH, COCHIN Before SHRI CHANDRA POOJARI ACCOUNTANT MEMBER ITA No.58/Coch/2020 : Asst.Year 2012-13 M/s. Sholayur Service Co- The Income Tax Officer operative Bank Limited, Vs. Ward-4, Palakkad. . No. P 1169, Kottathara, Attappadi, Mannarkad Palakkad-678 581. PAN : AABAT 6892R] (Appellant) (Respondent) Appellant by : Shri Sivadas Chettoor, CA Respondent by : Sri.Mritunjaya Sharma, Sr.DR Date of Hearing : 12.02.2020 Date of Pronouncement : 12 .02.2020 O R D E R This appeal at the instance of the assessee is directed against the order of the CIT(A), Thrissur…

P E Rajkumar, Chennai vs. ITO Non Corp Ward 17(4), Chennai

In the result the appeal of the assessee is allowed

ITA 588/CHNY/2018[2009-10]Status: DisposedITAT Chennai16 Nov 2018AY 2009-10

Bench: Shri A.Mohan Alankamony & Shri Duvvuru Rl Reddyआयकर अपील सं./I.T.A.No.588/Chny/2018 (िनधा"रण वष" / Assessment Year: 2009-10) Vs The Income Tax Officer, Shri Pe Rajkumar, No.F-3/12, 6Th Main Road, Non-Corporate Ward 17(4), Mogappair Eri Scheme, Chennai – 34. Mogappair East, Chennai – 600 037. Pan: Ahbpr1143B (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Ms. Sumathy Venkatraman, JCITFor Respondent: 19.09.2018

Section 143(1)Section 143(2)Section 143(3)Section 147Section 250(6)Section 68

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘B’ BENCH, CHENNAI "ी ए. मोहन अलंकामणी, लेखा सद"य एवं "ी धु"वु" आर.एल रे"ी, "याियक सद"य के सम" BEFORE SHRI A.MOHAN ALANKAMONY, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER आयकर अपील सं./I.T.A.No.588/Chny/2018 (िनधा"रण वष" / Assessment Year: 2009-10) Vs The Income Tax Officer, Shri PE Rajkumar, No.F-3/12, 6th Main Road, Non-Corporate Ward 17(4), Mogappair Eri Scheme, Chennai – 34. Mogappair East, Chennai – 600 037. PAN: AHBPR1143B (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri Naga Prasad,CA अपीलाथ" क" ओर से/ Appellant b…