PCIT v. E.I.H. Ltd.

103 Taxmann.com 204Supreme Court of India#18689 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2024 to 2024.

Issues it is cited on

section 80absection 80hsection 80hhcdeduction under section 80iasection 80hhsection 251(2)section 80aeligible businesssection 80iasection 80isection 251reasoned order

Judgments citing PCIT v. E.I.H. Ltd.

INOX INDIA LIMITED,VADODARA vs. THE ACIT, CIRCLE-1(2) NOW CIRCLE-1(1)(1), VADODARA

In the result, the appeal of the assessee is partly allowed for assessment year 2000-2001 and other years before us, on the above two issues which were argued before us

ITA 524/AHD/2023[2004-05]Status: DisposedITAT Ahmedabad12 Nov 2024AY 2004-05

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri Milin Mehta, A.RFor Respondent: Shri Waghe Prasad Rao, Sr. DR
Section 251Section 251(2)Section 801A(9)Section 801HSection 80H

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE DR. BRR KUMAR, VICE PRESIDENT & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER, I.T.A. Nos.521& 522/Ahd/2023 (Assessment Years: 2000-2001 & 2002-2003) Inox India Limited, Vs. Deputy Commissioner of 9th Floor, KP Platina, Income Tax, Racecourse, Circle-1, Vadodara-390007. (Now Circle-1(1)(1)) Vadodara. [PAN No.AAACI4416P] And I.T.A. Nos.523 & 524/Ahd/2023 (Assessment Years: 2003-2004 & 2004-2005) Inox India Limited, Vs. Assistant Commissioner of 9th Floor, KP Platina, Income Tax, Racecourse, Circle-1(2), Vadodara-390007. (Now Circle-1(1)(1)) Vadodara. [PA…

INOX INDIA LIMITED,VADODARA vs. THE ACIT, CIRCLE-1(2) NOW CIRCLE-1(1)(1), VADODARA

In the result, the appeal of the assessee is partly allowed for assessment year 2000-2001 and other years before us, on the above two issues which were argued before us

ITA 523/AHD/2023[2003-04]Status: DisposedITAT Ahmedabad12 Nov 2024AY 2003-04

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri Milin Mehta, A.RFor Respondent: Shri Waghe Prasad Rao, Sr. DR
Section 251Section 251(2)Section 801A(9)Section 801HSection 80H

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE DR. BRR KUMAR, VICE PRESIDENT & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER, I.T.A. Nos.521& 522/Ahd/2023 (Assessment Years: 2000-2001 & 2002-2003) Inox India Limited, Vs. Deputy Commissioner of 9th Floor, KP Platina, Income Tax, Racecourse, Circle-1, Vadodara-390007. (Now Circle-1(1)(1)) Vadodara. [PAN No.AAACI4416P] And I.T.A. Nos.523 & 524/Ahd/2023 (Assessment Years: 2003-2004 & 2004-2005) Inox India Limited, Vs. Assistant Commissioner of 9th Floor, KP Platina, Income Tax, Racecourse, Circle-1(2), Vadodara-390007. (Now Circle-1(1)(1)) Vadodara. [PA…

INOX INDIA LIMITED,VADODARA vs. THE ACIT, CIRCLE-1(2) NOW CIRCLE- 1(1)(1), VADODARA

In the result, the appeal of the assessee is partly allowed for assessment year 2000-2001 and other years before us, on the above two issues which were argued before us

ITA 522/AHD/2023[2002-03]Status: DisposedITAT Ahmedabad12 Nov 2024AY 2002-03

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri Milin Mehta, A.RFor Respondent: Shri Waghe Prasad Rao, Sr. DR
Section 251Section 251(2)Section 801A(9)Section 801HSection 80H

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE DR. BRR KUMAR, VICE PRESIDENT & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER, I.T.A. Nos.521& 522/Ahd/2023 (Assessment Years: 2000-2001 & 2002-2003) Inox India Limited, Vs. Deputy Commissioner of 9th Floor, KP Platina, Income Tax, Racecourse, Circle-1, Vadodara-390007. (Now Circle-1(1)(1)) Vadodara. [PAN No.AAACI4416P] And I.T.A. Nos.523 & 524/Ahd/2023 (Assessment Years: 2003-2004 & 2004-2005) Inox India Limited, Vs. Assistant Commissioner of 9th Floor, KP Platina, Income Tax, Racecourse, Circle-1(2), Vadodara-390007. (Now Circle-1(1)(1)) Vadodara. [PA…

INOX INDIA LIMITED,VADODARA vs. THE DCIT, CIRCLE-1 NOW CIRCLE 1(1)(1), VADODARA

In the result, the appeal of the assessee is partly allowed for assessment year 2000-2001 and other years before us, on the above two issues which were argued before us

ITA 521/AHD/2023[2000-01]Status: DisposedITAT Ahmedabad12 Nov 2024AY 2000-01

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri Milin Mehta, A.RFor Respondent: Shri Waghe Prasad Rao, Sr. DR
Section 251Section 251(2)Section 801A(9)Section 801HSection 80H

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE DR. BRR KUMAR, VICE PRESIDENT & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER, I.T.A. Nos.521& 522/Ahd/2023 (Assessment Years: 2000-2001 & 2002-2003) Inox India Limited, Vs. Deputy Commissioner of 9th Floor, KP Platina, Income Tax, Racecourse, Circle-1, Vadodara-390007. (Now Circle-1(1)(1)) Vadodara. [PAN No.AAACI4416P] And I.T.A. Nos.523 & 524/Ahd/2023 (Assessment Years: 2003-2004 & 2004-2005) Inox India Limited, Vs. Assistant Commissioner of 9th Floor, KP Platina, Income Tax, Racecourse, Circle-1(2), Vadodara-390007. (Now Circle-1(1)(1)) Vadodara. [PA…

PCIT v. E.I.H. Ltd. (103 Taxmann.com 204) — Cited in 4 Judgments | BharatTax