Pr. CIT v. English Indian Clays Ltd.

89 Taxmann.com 134High Court2018#21557 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 331,145 Indian tax judgments — from 2022 to 2026.

Sections most often in play

Section 10BSection 246ASection 250Section 253Section 36(1)(v)Section 37Section 40A(7)Section 68

Judgments citing Pr. CIT v. English Indian Clays Ltd.

DCIT-4(1), Indore vs. Maral Overseas Ltd, Khargone

In the result appeal of Revenue is dismissed

ITA 571/IND/2025[2006-07]Status: DisposedITAT Indore27 Feb 2026AY 2006-07

Bench: Shri B.M. Biyani & Shri Paresh M Joshidcit-4(1), Indore Maral Overseas Ltd., बनाम/ Maral Sarovar, V& Po Vs. Khalbujurg, Kasrawad, Khargone, Bhopal

Section 10BSection 143(3)Section 246ASection 250Section 253Section 36Section 40A(7)Section 40A(7)(b)Section 40A(9)

…आयकरअपीलीयअिधकरण, इंदौर"ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI B.M. BIYANI, ACCOUNTANT MEMBER AND SHRI PARESH M JOSHI, JUDICIAL MEMBER DCIT-4(1), Indore Maral Overseas Ltd., बनाम/ Maral Sarovar, V& PO Vs. khalbujurg, Kasrawad, Khargone, Bhopal (PAN: AACCM0230B) (Appellant) (Respondent) Assessee by Shri Satyajeet Goel, CA Revenue by Shri Ashish Porwal, Sr.DR Date of Hearing 03.02.2026 Date of 27.02.2026 Pronouncement आदेश/ O R D E R Per Paresh M Joshi, J.M.: This is an Appeal filed by the Assessee under section 253 of the income tax Act 1961,[ herein after referred to…

Unity Hospital P. Ltd, Thrissur vs. ACIT, Thrissur

In the result, the appeal by the assessee is allowed

ITA 69/COCH/2021[2013-14]Status: DisposedITAT Cochin19 Dec 2022AY 2013-14

Bench: Shri N. V. Vasudevan & Shri Chandra Poojariassessment Year : 2013-14

For Appellant: Shri B. Mohan, CAFor Respondent: Smt. J M Jamuna Devi, Sr. AR

…IN THE INCOME TAX APPELLATE TRIBUNAL BENCH : COCHIN BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Assessment Year : 2013-14 Unity Hospital P. Ltd., Vs. The Assistant Commissioner XV/634, Kanippayyur, of Income Tax, Kunnamkulam, Circle 1(1), Thrissur - 680 517. Thrissur. PAN : AAACU 2888 H APPELLANT RESPONDENT Assessee by : Shri B. Mohan, CA Revenue by : Smt. J M Jamuna Devi, Sr. AR Date of hearing : 05.12.2022 Date of Pronouncement : 19.12.2022 O R D E R Per Padmavathy S, Accountant Member: This is an appeal by the assessee directed against the order dated 03.03.2021 o…

Cochin Refineries Limited Staff Provident Fund, Ambalamughal vs. ACIT, Kochi

In the result, appeal of the assessee is allowed for statistical purposes

ITA 10/COCH/2022[2016-2017]Status: DisposedITAT Cochin13 Dec 2022AY 2016-2017

Bench: Shri N. V. Vasudevan & Ms. Padmavathy Sassessment Year : 2016-17 M/S. Cochin Refineries Limited Staff Vs. Acit, Provident Fund, Exemption Circle, Kochi Refinery P. B. No.2, Kochi. Ambalamugal – 682 302, Kerala. Pan : Aaatc 1545 Q Appellant Respondent

For Appellant: Shri. Radhesh L Bhatt, CAFor Respondent: Smt. J M Jamuna Devi, Sr AR
Section 10(25)Section 17(3)Section 77(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL BENCH : COCHIN BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND MS. PADMAVATHY S, ACCOUNTANT MEMBER Assessment Year : 2016-17 M/s. Cochin Refineries Limited Staff Vs. ACIT, Provident Fund, Exemption Circle, Kochi Refinery P. B. No.2, Kochi. Ambalamugal – 682 302, Kerala. PAN : AAATC 1545 Q APPELLANT RESPONDENT Assessee by : Shri. Radhesh L Bhatt, CA Revenue by : Smt. J M Jamuna Devi, Sr AR Date of hearing : 05.12.2022 Date of Pronouncement : 13.12.2022 O R D E R Per Padmavathy S, Accountant Member This is an appeal against the order of CIT(A), National Faceless Appeal Centre…

Pegasus Properties P. Ltd., Pune vs. Dy CIT, CC-2(3), Mumbai

In the result, appeal filed by the assessee is partly allowed

ITA 943/MUM/2021[2015-16]Status: DisposedITAT Mumbai19 May 2022AY 2015-16

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Pavan Kumar Gadale, Hon'Ble

For Appellant: Shri Rajan VoraFor Respondent: Shri Dhramveer Singh
Section 153Section 153ASection 153CSection 22Section 23Section 23(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, HON'BLE JUDICIAL MEMBER ITA.NO. 943/MUM/2021 (A.Y: 2015-16) Pegasus Properties Pvt. Ltd., v. DCIT – Central Circle – 2(3) 2413, 1st Floor 8th Floor, Old CGO Annexe Building M.K. Road, Mumbai - 400020 Kumar Capital, East Street Camp, Pune – 411001 PAN: AAECP1420E (Appellant) (Respondent) Assessee by : Shri Rajan Vora Department by : Shri Dhramveer Singh Date of Hearing : 23.02.2022 Date of Pronouncement : 19.05.2022 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This appeal is fil…