Pullangode Rubber Produce Co. Ltd. v. State of Kerala

48 TTJ 389Income Tax Appellate Tribunal1994#15901 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2015 to 2022.

Judgments citing Pullangode Rubber Produce Co. Ltd. v. State of Kerala

M/S Atop Fasteners (P) Ltd., Chandigarh vs. DCIT, C-1(1), Chandigarh

ITA 1616/CHANDI/2019[2011-12]Status: DisposedITAT Chandigarh09 Mar 2022AY 2011-12
For Appellant: Shri Parikshit Aggarwal, CAFor Respondent: Shri Sandeep Dahiya, CIT
Section 133ASection 250(6)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण च"डीगढ़ "यायपीठ च"डीगढ़ "यायपीठ ‘‘ए’’, च"डीगढ़ च"डीगढ़ "यायपीठ च"डीगढ़ च"डीगढ़ च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘A’ CHANDIGARH BEFORE: SMT. DIVA SINGH, JUDICIAL MEMBER & SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER आयकर अपील अपील संसंसंसं./ ITA No. 1616/CHD/2019 आयकर आयकर आयकर अपील अपील [Assessment Year 2011-12] M/s Atop Fasteners Pvt. Ltd., The DCIT, बनाम Plot No. 181, Industrial Area-II, Circle 1(1), VS Chandigarh. Chandigarh. "थायी लेखा सं./PAN /TAN No: AACCA4741P अपीलाथ"/Appellant ""यथ"/Responde…

M/S. Bajrang Developers, Ahmedabad vs. The Asstt. Commissioner of Income Tax, Circle-3(3), Surat

In the result, grounds of appeal raised by the assessee are dismissed

ITA 1838/AHD/2016[2011-12]Status: DisposedITAT Surat11 Jan 2022AY 2011-12

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 133ASection 148Section 254(1)

…iled copy of following case laws on record :  CIT vs. S. Khader Khan Sons 23 Taxmann.com 413 (SC)  Paul Mathews and sons vs. CIT 29 Taxmann 416 (Kerala HC).  Pullangode Rubber Produce Co. Ltd. v. State of Kerala [1973] 91 ITR 18 (SC)  Pushpa Vihar vs ACIT 48 TTJ 389 (ITAT Bombay)  ACIT vs. M/s. Motiwala & Sons 108 2/Del/2007 (ITAT Delhi)  Hemraj Nebhomal & Sons vs CIT 146 Taxmann 3 45 (HC of MP)  Vishal Infrastructures Ltd. vs ACIT 104 ITD 537 (ITAT Hyderabad)  Mahesh Ohri vs ACIT 35 taxmann.com 301 (ITAT Tribunal)  ACIT vs Ajov Bakli 312/KOL/2013 (ITAT Kolkata)  CIT vs. P. Balasubramanian 33 Taxmann.co…

M/S. Bajrang Developers, Ahmedabad vs. The Asstt. Commissioner of Income Tax, Circle-3(3), Surat

In the result, grounds of appeal raised by the assessee are dismissed

ITA 1837/AHD/2016[2010-11]Status: DisposedITAT Surat11 Jan 2022AY 2010-11

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 133ASection 148Section 254(1)

…iled copy of following case laws on record :  CIT vs. S. Khader Khan Sons 23 Taxmann.com 413 (SC)  Paul Mathews and sons vs. CIT 29 Taxmann 416 (Kerala HC).  Pullangode Rubber Produce Co. Ltd. v. State of Kerala [1973] 91 ITR 18 (SC)  Pushpa Vihar vs ACIT 48 TTJ 389 (ITAT Bombay)  ACIT vs. M/s. Motiwala & Sons 108 2/Del/2007 (ITAT Delhi)  Hemraj Nebhomal & Sons vs CIT 146 Taxmann 3 45 (HC of MP)  Vishal Infrastructures Ltd. vs ACIT 104 ITD 537 (ITAT Hyderabad)  Mahesh Ohri vs ACIT 35 taxmann.com 301 (ITAT Tribunal)  ACIT vs Ajov Bakli 312/KOL/2013 (ITAT Kolkata)  CIT vs. P. Balasubramanian 33 Taxmann.co…

The ACIT Cen Cir-13, Mumbai vs. Shri Suresh V. Jain, Mumbai

Accordingly, ground raised by the revenue is dismissed

ITA 5091/MUM/2007[2005-2006]Status: DisposedITAT Mumbai10 Dec 2019AY 2005-2006

Bench: Shri S. Rifaur Rahman, Am & Shri Ram Lal Negi, Jm आयकरअपीलसं./ I.T.A. No. 5091/Mum/2007 (निर्धारणवर्ा / Assessment Year: 2005-06)

For Appellant: Shri L. K. S. DehiyaFor Respondent: ShriRajiv Khandelwal
Section 132(1)Section 153A

…ses laws a) Pullangode Rubber Produce Co.Ltd. vs. State ofKerala: [91ITR 18 (SC)] b) Kishanlal Shiv Chand Rai vs. CIT [88 ITR 293 (P&H)] c) Sri Krishna vs. Kurukshetra University [AIR (1976) SC376] d) Dipchand& Co. vs. CIT [51 TTJ 421] e) PushpaVihar vs. CIT [48 TTJ 389] f) Kishore Meswani vs. CIT g) J.R.Boda& Co. Pvt.Ltd. vs. CIT h) NageshNavalgund vs. CIT(A) i)Suresh Chandra Agarwal vs. ACIT- ITA No7900/Bom/92. 3. In addition to the above the Appellant wants to place further reliance on the judgment of the AP High Court in the case of CIT 58 I.T.A. No. 5091 & 4198/Mum/2007 & CO-261/Mum/2007 Shri Suresh V. Jain…

The Commissioner of Income Tax vs. Sunil Aggarwal

The appeal is dismissed, but in the circumstances, with no order as to

ITA - 224 / 2003HC Delhi02 Nov 2015
Section 132(4)Section 158Section 158B

…ITANo.224/2003 Page 1 of 11 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI R.138 + ITA 224/2003 THE COMMISSIONER OF INCOME TAX ..... Appellant Through: Mr. Raghvendra K Singh, Advocate versus SUNIL AGGARWAL ..... Respondents Through: None CORAM: JUSTICE S.MURALIDHAR JUSTICE VIBHU BAKHRU O R D E R % 02.11.2015 S. Muralidhar,J. 1. This is an appeal by the Revenue against the order dated 8th August 2002 passed by the Income Tax Appellate T…

The Commissioner of Income Tax vs. Sunil Aggarwal

The appeal is dismissed, but in the circumstances, with no order as to

ITA/224/2003HC Delhi02 Nov 2015
Section 132(4)Section 158Section 158B

…ITANo.224/2003 Page 1 of 11 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI R.138 + ITA 224/2003 THE COMMISSIONER OF INCOME TAX ..... Appellant Through: Mr. Raghvendra K Singh, Advocate versus SUNIL AGGARWAL ..... Respondents Through: None CORAM: JUSTICE S.MURALIDHAR JUSTICE VIBHU BAKHRU O R D E R % 02.11.2015 S. Muralidhar,J. 1. This is an appeal by the Revenue against the order dated 8th August 2002 passed by the Income Tax Appellate T…

Pullangode Rubber Produce Co. Ltd. v. State of Kerala (48 TTJ 389) — Cited in 6 Judgments | BharatTax