Panchmahal Steel Ltd. v. U.A.Joshi, ITO

225 ITR 458Supreme Court of India1997#23739 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 358,232 Indian tax judgments — from 2016 to 2025.

Judgments citing Panchmahal Steel Ltd. v. U.A.Joshi, ITO

Deputy Commissioner of Income Tax (Central)-2, Raipur vs. M/S. N. R. Tmt(India) Pvt. Ltd., Raigarh

In the result, while for the appeal/preliminary objection filed by the assessee company in ITA No

ITA 9/RPR/2021[2018-19]Status: DisposedITAT Raipur06 Jan 2025AY 2018-19

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita No.03/Rpr/2021 "नधा"रण वष" / Assessment Year : 2018-19 M/S. Nr Tmt (India) Pvt. Ltd. Flat No.106, Goverdhan Tower, Chaitanya Nagar, Raigarh Pan: Aaecp8302R

For Appellant: S/shri Vijay MehtaFor Respondent: S/shri S.L Anuragi, CIT-DR
Section 115BSection 132(4)Section 143(3)Section 153B(1)(b)Section 153D

…आयकर अपील"य अ"धकरण "यायपीठ रायपुर म"। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.03/RPR/2021 "नधा"रण वष" / Assessment Year : 2018-19 M/s. NR TMT (India) Pvt. Ltd. Flat No.106, Goverdhan Tower, Chaitanya Nagar, Raigarh PAN: AAECP8302R .......अपीलाथ" / Appellant बनाम / V/s. The Deputy Commissioner of Income Tax (Central)-2, Raipur (C.G.) ……""यथ" / Respondent आयकर अपील सं. / ITA No. 09/RPR/2021 "नधा"रण वष" / Assessment Year : 2018-19 The Deputy Commissioner of Income Tax (Central)-2, Raipur (C.…

M/S Nrtmt(India) Pvt. Ltd, Raigarh vs. Deputy Commissioner of Income Tax (Central)-2, Raipur

In the result, while for the appeal/preliminary objection filed by the assessee company in ITA No

ITA 3/RPR/2021[2018-19]Status: DisposedITAT Raipur06 Jan 2025AY 2018-19

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita No.03/Rpr/2021 "नधा"रण वष" / Assessment Year : 2018-19 M/S. Nr Tmt (India) Pvt. Ltd. Flat No.106, Goverdhan Tower, Chaitanya Nagar, Raigarh Pan: Aaecp8302R

For Appellant: S/shri Vijay MehtaFor Respondent: S/shri S.L Anuragi, CIT-DR
Section 115BSection 132(4)Section 143(3)Section 153B(1)(b)Section 153D

…आयकर अपील"य अ"धकरण "यायपीठ रायपुर म"। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.03/RPR/2021 "नधा"रण वष" / Assessment Year : 2018-19 M/s. NR TMT (India) Pvt. Ltd. Flat No.106, Goverdhan Tower, Chaitanya Nagar, Raigarh PAN: AAECP8302R .......अपीलाथ" / Appellant बनाम / V/s. The Deputy Commissioner of Income Tax (Central)-2, Raipur (C.G.) ……""यथ" / Respondent आयकर अपील सं. / ITA No. 09/RPR/2021 "नधा"रण वष" / Assessment Year : 2018-19 The Deputy Commissioner of Income Tax (Central)-2, Raipur (C.…

DCIT 5(2), Mumbai vs. London Star Diamond Co. India P.Ltd, Mumbai

In the result, the appeal filed by the Revenue in ITA No

ITA 1359/MUM/2014[2010-11]Status: DisposedITAT Mumbai07 Nov 2016AY 2010-11

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 1359/Mum/2014 ("नधा"रण वष" / Assessment Year : 2010-11) The Deputy Commissioner Of London Star Diamond बनाम/ Income Tax 5(2) Company (India) Private V. Room No. 571, Aayakar Limited Bhawan, M K Road, Mumbai- 1610/1611 , 400 020 Prasad Chambers, Opera House, Mumbai-400 004 "थायी लेखा सं./Pan : Aaacl0576B .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Appellant: Shri Harsh Kothari
Section 143(3)Section 43(5)

…आयकर अपील"य अ"धकरण “A” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 1359/Mum/2014 ("नधा"रण वष" / Assessment Year : 2010-11) The Deputy Commissioner of London Star Diamond बनाम/ Income Tax 5(2) Company (India) Private v. Room No. 571, Aayakar Limited Bhawan, M K Road, Mumbai- 1610/1611 , 400 020 Prasad Chambers, Opera House, Mumbai-400 004 "थायी लेखा सं./PAN : AAACL0576B .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue by Sh. Vikash Kumar Agarwal Assessee by : Shri Harsh K…

Panchmahal Steel Ltd. v. U.A.Joshi, ITO (225 ITR 458) — Cited in 3 Judgments | BharatTax