Principal Commissioner of Income Tax, Central-1, Kolkata v. Purvanchal Leasing Limited MANU/WB/0052/

287 Taxmann 20High Court2022#17526 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2021 to 2022.

Judgments citing Principal Commissioner of Income Tax, Central-1, Kolkata v. Purvanchal Leasing Limited MANU/WB/0052/

M/S. Indi Stock Private Limited vs. Commissioner of Income Tax, Kolkata- II

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

ITA/49/2009HC Calcutta30 Sept 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE SUPRATIM BHATTACHARYA

Section 143(3)Section 260A

…ITA NO. 49 OF 2009 REPORTABLE Page 1 of 11 IN THE HIGH COURT OF JUDICATURE AT CALCUTTA SPECIAL JURISDICTION (INCOME TAX) ORIGINAL SIDE RESERVED ON: 23.09.2022 DELIVERED ON:30.09.2022 CORAM: THE HON’BLE MR. JUSTICE T.S. SIVAGNANAM AND THE HON’BLE MR. JUSTICE SUPRATIM BHATTACHARYA ITA/49/2009 M/S. INDI STOCK PRIVATE LIMITED VERSUS COMMISSIONER OF INCOME TAX, KOLKAT…

M/S. Gayan Traders Limited vs. Commissioner of Income Tax, Kolkata-II

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

ITA/48/2009HC Calcutta30 Sept 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE SUPRATIM BHATTACHARYA

Section 143(3)Section 260A

…ITA NO. 48 OF 2009 REPORTABLE Page 1 of 19 IN THE HIGH COURT OF JUDICATURE AT CALCUTTA SPECIAL JURISDICTION (INCOME TAX) ORIGINAL SIDE RESERVED ON: 23.09.2022 DELIVERED ON:30.09.2022 CORAM: THE HON’BLE MR. JUSTICE T.S. SIVAGNANAM AND THE HON’BLE MR. JUSTICE SUPRATIM BHATTACHARYA ITA/48/2009 M/S. GYAN TRADERS LIMITED VERSUS COMMISSIONER OF INCOME TAX, KOLKATA-II…

Jet Age Securities Private Limited vs. Commissioner of Income Tax, Kolkata-III

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

ITA/79/2010HC Calcutta15 Sept 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE SUPRATIM BHATTACHARYA

Section 260ASection 94(7)

…ITA NO. 79 OF 2010 Page 1 of 12 IN THE HIGH COURT OF JUDICATURE AT CALCUTTA SPECIAL JURISDICTION (INCOME TAX) ORIGINAL SIDE RESERVED ON: 06.09.2022 DELIVERED ON:15.09.2022 CORAM: THE HON’BLE MR. JUSTICE T.S. SIVAGNANAM AND THE HON’BLE MR. JUSTICE SUPRATIM BHATTACHARYA ITA/79/2010 JET AGE SECURITIES PRIVATE LIMITED VERSUS COMMISSIONER OF INCOME TAX, KOLKATA-III Appearance:- Mr. J.P. Khaitan, Sr. Adv. Mr. Sanjay Bhaumik, Adv. Mrs. Swapna Das, Adv. Mr. Siddhartha Das, Adv. .….For the Appellant. Mr…

M/S.Sheetal Real vs. Income Tax Officer

In the result, the appeal fails and the substantial questions of law

ITA/83/2010HC Orissa08 Feb 2022

Bench: DR. JUSTICE S. MURALIDHAR (CJ),MR. JUSTICE R.K.PATTANAIK

Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 260ASection 372A

…ITA/83/2010 REPORTABLE Page 1 of 60 IN THE HIGH COURT OF JUDICATURE AT CALCUTTA SPECIAL JURISDICTION (INCOME TAX) ORIGINAL SIDE RESERVED ON: 02.02.2023 DELIVERED ON:14.03.2023 CORAM: THE HON’BLE MR. JUSTICE T.S. SIVAGNANAM AND THE HON’BLE MR. JUSTICE HIRANMAY BHATTACHARYYA ITA/83/2010 COMMISSIONER OF INCOME TAX,…

M/S Unicorn Agro Tech Limited, Secunderabad vs. The Asst. Commisisoner of Income Tax, Hyderabad

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

ITTA/48/2009HC Telangana16 Mar 2021

Bench: T.VINOD KUMAR,M.S.RAMACHANDRA RAO

Section 143(3)Section 260A