R.A.K. Ceramix India Pvt.Ltd. v. DCIT

55 Taxmann.com 15Reported decision2015#25246 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 359,850 Indian tax judgments — from 2020 to 2020.

Judgments citing R.A.K. Ceramix India Pvt.Ltd. v. DCIT

ACIT Khandwa, Khandwa vs. M.S, Sitaram Agrawal, Kasrawad

In the result appeal of the revenue stands dismissed

ITA 925/IND/2018[2014-15]Status: DisposedITAT Indore20 Aug 2020AY 2014-15

Bench: Shri Kul Bharat & Shri Manish Boradassessment Years: 2014-15 Assistant Commissioner Of M/S. Sitaram Agrawal, Income Tax, Vs. Prop. M/S Smo Khandwa Industries, Indore Road, Kasrawad, Dist. Khargone (M.P) (Revenue ) (Appellant) Pan No.Aazpa9277E Appellant By S/Shri S.N. Agrawal & Pankaj Mourya, Ars Revenue By Shri R.P. Mourya, Sr. Dr Date Of Hearing 29.07.2020 Date Of Pronouncement 20.08.2020 O R D E R

Section 143(2)Section 143(3)Section 145(3)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Years: 2014-15 Assistant Commissioner of M/s. Sitaram Agrawal, Income Tax, Vs. Prop. M/s SMO Khandwa Industries, Indore Road, Kasrawad, Dist. Khargone (M.P) (Revenue ) (Appellant) PAN No.AAZPA9277E Appellant by S/Shri S.N. Agrawal & Pankaj Mourya, ARs Revenue by Shri R.P. Mourya, Sr. DR Date of Hearing 29.07.2020 Date of Pronouncement 20.08.2020 O R D E R PER MANISH BORAD, AM. The above captioned appeals filed at the ins…

DCIT, Bangalore vs. Lm Wind Power Blades (India) Ltd., Bangalore

In the result appeal filed by assessee stands allowed for statistical purposes

ITA 934/BANG/2015[2007-08]Status: DisposedITAT Bangalore30 Jan 2020AY 2007-08

Bench: Shri B.R.Baskaran, Am & Smt.Beena Pillai, Jm It(Tp)A No.440/Bang/2015 : Asst.Year 2007-2008 M/S.Lm Wind Power Blades The Dy.Commissioner Of (India) Private Limited Vs. Income-Tax, Circle 4(1)(1) Plot No.85, Kiadb Industrial Bangalore. Area, Phase Ii, Thimmanayakana Halli, Dabaspet, Nelamangala Tal. Bangalore (Rural)– 562 111. Pan : Aaacl3093R. (Appellant) (Respondent)

For Appellant: Sri.Dhanesh Bafna / Ms.Hirali Desai, CAFor Respondent: Ms.Neena Malhotra, CIT-DR
Section 143Section 234BSection 234DSection 254Section 32Section 92C(3)

…private limited reported in (2017) 79 Taxmann.com 362 (Bombay)  Decision of Hon’ble Bombay High Court in CIT vs M/s Johnson and Johnson Ltd in ITA No. 1030 of 2014 vide order dated 07/03/17  In case of R.A.K. Ceramix India Pvt.Ltd vs DCIT reported in (2015) 55 Taxmann.com 15, which has been approved by Hon’ble High Court of Hydrabad and For State of Telingana in case of DCIT vs A.Y: 2007-08 R.A.K. Ceramix India Pvt.Ltd in ITAT a No. 595 of 2016 vide order dated 23/12/16 4.3. On the contrary, Ld.CIT DR placing reliance on orders passed by authorities below submitted that relied upon by Ld.AR are on different iss…

Lm Wind Power Blades (India) Pvt. Ltd., Bangalore vs. DCIT, Bangalore

In the result appeal filed by assessee stands allowed for statistical purposes

ITA 440/BANG/2015[2007-08]Status: DisposedITAT Bangalore30 Jan 2020AY 2007-08

Bench: Shri B.R.Baskaran, Am & Smt.Beena Pillai, Jm It(Tp)A No.440/Bang/2015 : Asst.Year 2007-2008 M/S.Lm Wind Power Blades The Dy.Commissioner Of (India) Private Limited Vs. Income-Tax, Circle 4(1)(1) Plot No.85, Kiadb Industrial Bangalore. Area, Phase Ii, Thimmanayakana Halli, Dabaspet, Nelamangala Tal. Bangalore (Rural)– 562 111. Pan : Aaacl3093R. (Appellant) (Respondent)

For Appellant: Sri.Dhanesh Bafna / Ms.Hirali Desai, CAFor Respondent: Ms.Neena Malhotra, CIT-DR
Section 143Section 234BSection 234DSection 254Section 32Section 92C(3)

…private limited reported in (2017) 79 Taxmann.com 362 (Bombay)  Decision of Hon’ble Bombay High Court in CIT vs M/s Johnson and Johnson Ltd in ITA No. 1030 of 2014 vide order dated 07/03/17  In case of R.A.K. Ceramix India Pvt.Ltd vs DCIT reported in (2015) 55 Taxmann.com 15, which has been approved by Hon’ble High Court of Hydrabad and For State of Telingana in case of DCIT vs A.Y: 2007-08 R.A.K. Ceramix India Pvt.Ltd in ITAT a No. 595 of 2016 vide order dated 23/12/16 4.3. On the contrary, Ld.CIT DR placing reliance on orders passed by authorities below submitted that relied upon by Ld.AR are on different iss…

R.A.K. Ceramix India Pvt.Ltd. v. DCIT (55 Taxmann.com 15) — Cited in 3 Judgments | BharatTax