RITZ LTD. & ANR. v. UNION OF INDIA & ORS.

184 ITR 599High Court1990#23254 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2023.

Judgments citing RITZ LTD. & ANR. v. UNION OF INDIA & ORS.

M/S Jaipur Telecom Pvt. Ltd., Jaipur vs. Pr. CIT-2, Jaipur

In the result, appeal of the assessee is allowed

ITA 274/JPR/2021[2014-15]Status: HeardITAT Jaipur14 Mar 2023AY 2014-15

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No.274/JPR/2021 fu/kZkj.ko"kZ@Assessment Years :2014-15 M/s Jaipur Telecom Pvt. Ltd. 3, Amrapali Circle, Vaishali Nagar, Jaipur. cuke Vs. Pr.CIT-2, Jaipur LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABCJ 0763 D vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby :Sh. Manish Agarwal(C.A.) jktLo dh vksjls@Revenue by: Sh. Ajey Malik (CIT) lquokbZ dh rkjh[k@Date of Hearing : 15/02/2

For Appellant: Sh. Manish Agarwal(C.A.)For Respondent: Sh. Ajey Malik (CIT)

Section 143(3)Section 263

…आयकरअपीलीय अधिकरण] जयपुरन्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh]U;kf;d lnL; ,o aJh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No.274/JPR/2021 fu/kZkj.ko"kZ@Assessment Years :2014-15 cuke M/s Jaipur Telecom Pvt. Ltd. Pr.CIT-2, Vs. 3, Amrapali Circle, Jaipur Vaishali Nagar, Jaipur. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABCJ 0763 D vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby :Sh. Manish Agarwal(C.A.) jktLo dh vksjls@Revenue by: Sh. Ajey…

DCIT, Cir-I, Kolkata vs. M/S the Hooghly Mills Co. Ltd., Kolkata

In the result, the appeal of revenue is dismissed

ITA 421/KOL/2014[2006-2007]Status: DisposedITAT Kolkata01 Mar 2017AY 2006-2007

Bench: Shri M. Balaganesh, Am & Shri Partha Sarathi Chaudhury, Jm]

For Appellant: N o n eFor Respondent: Shri Siddharth Jhajharia, FCA

Section 143(3)Section 14ASection 2Section 2(22)(e)Section 2(24)(x)Section 263Section 36Section 36(1)(va)Section 40A(2)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA [Before Shri M. Balaganesh, AM & Shri Partha Sarathi Chaudhury, JM] I.T.A No.421/Kol/2014 Assessment Year: 2006-07 Deputy Commissioner of Income-tax, Vs. M/s. The Hooghly Mills Co. Ltd. Circle-1, Kolkata. (PAN: AAACT9780F) (Appellant) (Respondent) Date of hearing: 01.03.2017 Date of pronouncement: 01.03.2017 For the Appellant: N o n e For the Respondent: Shri Siddharth Jhajharia, FCA ORDER Per Shri M. Balaganesh, AM: This appeal by revenue is arising out of order of CIT(A), Central-1, Kolkata vide appeal No. 104/CC-VII/CIT(A)C-I/11-12 dated 12.12.2003.…

M/S. the Hooghly Mills Co. Ltd., Kolkata vs. DCIT, CC-VII, Kolkata

In the result, assessee’s appeal is allowed

ITA 547/KOL/2011[2006-07]Status: DisposedITAT Kolkata15 Jul 2016AY 2006-07

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmedassessment Year :2006-07

Section 143(3)Section 14ASection 2(22)(e)Section 2(24)(x)Section 263Section 36(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “A” KOLKATA Before Shri N.V.Vasudevan, Judicial Member and Shri Waseem Ahmed, Accountant Member Assessment Year :2006-07 M/s The Hooghly Mills V/s. DCIT, Central Circle-VII, Co. Ltd. C/o, Salarpuria 18, Rabindra Sarani, Jajodia & Co. 7, C.R. Kolkata-700 001 Avenue, Kolkata-700 072 [PAN No.AAACT 9780 F] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri S.Jhajharia, FCA & अपीलाथ" क" ओर से/By Appellant Shri Sujoy Sen, Advocate Shri Rajat Subhra Biswas, CIT-DR ""यथ" क" ओर से/By Respondent 11-05-2016 सुनवाई क" तार"ख/Date of Hearing 15-07-2016 घोषणा क" तार"ख/Date of Pro…