P.N.Krishna Lal v. Government of Kerala

2 SCC 187Reported decision#19787 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2013 to 2020.

Judgments citing P.N.Krishna Lal v. Government of Kerala

ITO , SARD- 1 (2) THANE, THANE vs. MAK RUBBER PRODUCTS, MUMBAI

In the result, the appeal filed by the revenue is hereby ordered to be dismissed

ITA 5416/MUM/2018[2009-10]Status: DisposedITAT Mumbai19 Mar 2020AY 2009-10

Bench: Shri Amarjit Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं/ I.T.A. No.5416/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2009-10) Ito Ward-1(2) Thane बिधम/ Mak Rubber Products Room No.24, B-Wing, 6Th 301/306, B-Wing, Giriya Co. Vs. Floor, Ashar It Park, Road Op. Hsg. Society, Mahatma No. 16Z, Wagle Ind. Estate, Phule Road, Naupada, Thane (W)-400604. Thane-400601. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabfm8605N (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue By: Shri Jothilakshmi Nayak (Dr) Assessee By: Shri Bhadresh K. Doshi सुनवाई की तारीख / Date Of Hearing: 10/02/2020 घोषणा की तारीख /Date Of Pronouncement: 19/03/2020 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Present Appeal Against The Order Dated 05.07.2018 Passed By The Commissioner Of Income Tax (Appeals) -03, Nasik [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2009-10 In Which The Penalty Levied By Ao Has Been Ordered To Be Deleted.

For Appellant: Shri Bhadresh K. DoshiFor Respondent: Shri Jothilakshmi Nayak (DR)

Section 143(1)Section 148Section 271

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, JM AND SHRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सं/ I.T.A. No.5416/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2009-10) ITO Ward-1(2) Thane बिधम/ Mak Rubber Products Room No.24, B-Wing, 6th 301/306, B-Wing, Giriya Co. Vs. Floor, Ashar IT Park, Road Op. HSG. Society, Mahatma No. 16Z, Wagle Ind. Estate, Phule Road, Naupada, Thane (W)-400604. Thane-400601. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABFM8605N (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue by: Shri Jothilakshmi Nayak (DR) Assessee by: Shri Bhadresh K. Doshi सुनवा…

DCIT, NEW DELHI vs. M/S BRIJWASI IMPEX PVT. LTD.,, DELHI

In the result, the appeal of the assessee stands allowed

ITA 5589/DEL/2013[2006-07]Status: DisposedITAT Delhi22 Dec 2015AY 2006-07

Bench: Shri J.S. Reddy & Shri A.T. Varkey

For Appellant: Shri Rajiv Saxena, AdvocateFor Respondent: Smt. Sulekha Verma, CIT DR

Section 132Section 143(3)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘A’ : NEW DELHI) BEFORE SHRI J.S. REDDY, ACCOUNTANT MEMBER and SHRI A.T. VARKEY, JUDICIAL MEMBER ITA No.5589/Del./2013 (ASSESSMENT YEAR : 2006-07) DCIT, Central Circle 22, vs. M/s. Brijwasi Impex Pvt. Ltd., New Delhi. 1170, Kucha Mahajani, Chandni Chowk, Delhi – 110 006. (PAN : AABCB7530L) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Rajiv Saxena, Advocate REVENUE BY : Smt. Sulekha Verma, CIT DR O R D E R PER A.T. VARKEY, JUDICIAL MEMBER : This appeal, at the instance of the assessee, is filed against the order of the CIT (Appeals)-XXXI, New Delhi dated 22.07.2013…

THE COMMISSIONER OF INCOME TAX vs. M/S MAKINO ASIA PVT LTD

ITA/340/2007HC Karnataka25 Sept 2013

Bench: B.MANOHAR,DILIP B.BHOSALE

Section 143(1)Section 143(2)Section 143(3)Section 148Section 260Section 271(1)(c)Section 72

…1 IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 25th DAY OF SEPTEMBER 2013 PRESENT THE HON’BLE MR. JUSTICE DILIP B BHOSALE AND THE HON’BLE MR. JUSTICE B MANOHAR ITA.NO.340/2007 BETWEEN 1. THE COMMISSIONER OF INCOME TAX C R BUILDING, QUEENS ROAD BANGALORE 2. THE ASSISTANT COMMISSIONER OF INCOME TAX INTERNATIONAL TAXATION CIRCLE-19(1), C.R.BUILDING QUEENS ROAD, BANGALORE ... APPELLANTS (BY SRI K P KUMAR, SR. CL. FOR M/S KING AND PATRIDGE, ADV.,) AND M/S MAKINO ASIA PVT LTD NOW AMALAGAMA…

THE COMMISSIONER OF INCOME TAX vs. M/S BPL SANYO FINANCE LTD

In the result, the appeal filed by the revenue is

ITA/652/2006HC Karnataka11 Sept 2013

Bench: The Tribunal Was Arising From The Order Dated 4Th June 2004 Passed By The Commissioner Of Income Tax (Appeals) Bangalore (For Short “The

Section 115JSection 133Section 139Section 139(5)Section 143(1)Section 143(3)Section 260ASection 271Section 271(1)Section 271(1)(c)

…1 IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 11th DAY OF SEPTEMBER 2013 PRESENT THE HON’BLE MR. JUSTICE DILIP B BHOSALE AND THE HON’BLE MR. JUSTICE B MANOHAR ITA.NO.652/2006 BETWEEN 1. THE COMMISSIONER OF INCOME TAX CENTRAL CIRCLE C.R. BUILDING QUEENS ROAD BANGALORE. 2. THE DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCEL - 2(1) C.R BUILDING QUEENS ROAD BANGALORE ... APPELLANTS (BY SRI E R INDRAKUMAR, SR. COUNSEL FOR E SANMATHI INDRAKUMAR, ADV.,) AND M/S BPL SANYO FINANCE LTD…