Rotork Controls P. Ltd. v. CIT

180 Taxmann 322Supreme Court of India#15198 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2020.

Judgments citing Rotork Controls P. Ltd. v. CIT

ACIT, CIRCLE - 2, ASANSOL, ASANSOL vs. M/S. EASTERN COALFIELDS LIMITED, BURDWAN

In the result, the appeal of the Revenue is dismissed

ITA 1358/KOL/2018[2005-06]Status: DisposedITAT Kolkata22 Oct 2020AY 2005-06

Bench: Sri J. Sudhakar Reddy & Sri Aby T. Varkey)

Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH, KOLKATA (Virtual Court) (Before Sri J. Sudhakar Reddy, Accountant Member & Sri Aby T. Varkey, Judicial Member) I.T.A. No. 1358/Kol/2018 Assessment Year: 2005-16 ACIT, Circle-2, Asansol.......................................................................................................Appellant Vs. M/s. Eastern Coalfields Limited....………………..…....................................................Respondent [PAN: AAACE 7590 E] Appearances by: Sh. Vijay Shankar, CIT, appeared on behalf of the Revenue. Sh. Arvind Agrawal, Adv., appeared on behalf of the Assessee.…

ACIT, CIRCLE - 2, ASANSOL, ASANSOL vs. M/S. EASTERN COALFIELDS LIMITED, BURDWAN

In the result, the appeal of the revenue is treated to be allowed for statistical purposes

ITA 1357/KOL/2018[2004-05]Status: DisposedITAT Kolkata15 May 2019AY 2004-05

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1357/Kol/2018 (िनधा"रणवष" / Assessment Year: 2004-05) Acit, Circle-2, Asansol Vs. M/S Eastern Coalfields Ltd.

For Appellant: Shri Radhey Shyam, CIT DR and ShriFor Respondent: None
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D”, BENCH KOLKATA BEFORE SHRI S.S.GODARA, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.1357/Kol/2018 (िनधा"रणवष" / Assessment Year: 2004-05) ACIT, Circle-2, Asansol Vs. M/s Eastern Coalfields Ltd. CMD’s Office, Sanctoria, P.O.- Dishergarh, Dist. Burdwan-71333 "थायीलेखासं./जीआइआरसं./PAN/GIR No. : AAACE 7590 E (Appellant) .. (Respondent) Appellant by : Shri Radhey Shyam, CIT DR and Shri Shankar Halder, JCIT, Sr. DR Respondent by : None सुनवाईकीतारीख/ Date of Hearing : 16/04/2019 घोषणाकीतारीख/Date of Pronouncement : 15/05/2018 आदेश / O R D E R Per Dr. A. L. Saini: The captio…

ACIT, CIRCLE-2, ASANSOL, ASANSOL vs. M/S EASTERN COALFIELDS LIMITED, BURDWAN

In the result, this ground of the Revenue is dismissed

ITA 999/KOL/2017[2008-09]Status: DisposedITAT Kolkata16 Jan 2019AY 2008-09

Bench: Sri J. Sudhakar Reddy & Sri A. T. Varkeyi.T.A. No. 1010/Kol/2015 Assessment Year: 2009-10 Eastern Coalfields Ltd....................………………..…………….………………………………..………Assessee [Pan :Aaace 7590 E] Jcit, R-2, Asansol………………..…………………………………………………….……………………....Revenue &

Section 32(1)(iia)Section 35ESection 40A(3)Section 40A(9)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, KOLKATA Before Sri J. Sudhakar Reddy, Accountant Member & Sri A. T. Varkey, Judicial Member I.T.A. No. 1010/KOL/2015 Assessment Year: 2009-10 Eastern Coalfields Ltd....................………………..…………….………………………………..………Assessee [PAN :AAACE 7590 E] JCIT, R-2, Asansol………………..…………………………………………………….……………………....Revenue & I.T.A. No. 1015/KOL/2015 Assessment Year: 2009-10 DCIT, Cir-2, Asansol .....................………………..…………….………………………………..………Revenue [PAN :AAACE 7590 E] Eastern Coalfields Ltd………..…………………………………………………….……………………...Assessee [PAN :AAACE 7590 E] & I.T.A. No. 9…

EASTERN COALFILELDS LTD.,,BURDWAN vs. ACIT, CIRCLE-2,, ASANSOL

In the result, this ground of the Revenue is dismissed

ITA 916/KOL/2017[2008-09]Status: DisposedITAT Kolkata16 Jan 2019AY 2008-09

Bench: Sri J. Sudhakar Reddy & Sri A. T. Varkeyi.T.A. No. 1010/Kol/2015 Assessment Year: 2009-10 Eastern Coalfields Ltd....................………………..…………….………………………………..………Assessee [Pan :Aaace 7590 E] Jcit, R-2, Asansol………………..…………………………………………………….……………………....Revenue &

Section 32(1)(iia)Section 35ESection 40A(3)Section 40A(9)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, KOLKATA Before Sri J. Sudhakar Reddy, Accountant Member & Sri A. T. Varkey, Judicial Member I.T.A. No. 1010/KOL/2015 Assessment Year: 2009-10 Eastern Coalfields Ltd....................………………..…………….………………………………..………Assessee [PAN :AAACE 7590 E] JCIT, R-2, Asansol………………..…………………………………………………….……………………....Revenue & I.T.A. No. 1015/KOL/2015 Assessment Year: 2009-10 DCIT, Cir-2, Asansol .....................………………..…………….………………………………..………Revenue [PAN :AAACE 7590 E] Eastern Coalfields Ltd………..…………………………………………………….……………………...Assessee [PAN :AAACE 7590 E] & I.T.A. No. 9…

DCIT, CIR-2, ASANSOL, ASANSOL vs. M/S EASTERN COALFIELS LTD., BURDWAN

In the result, this ground of the Revenue is dismissed

ITA 1015/KOL/2015[2009-2010]Status: DisposedITAT Kolkata16 Jan 2019AY 2009-2010

Bench: Sri J. Sudhakar Reddy & Sri A. T. Varkeyi.T.A. No. 1010/Kol/2015 Assessment Year: 2009-10 Eastern Coalfields Ltd....................………………..…………….………………………………..………Assessee [Pan :Aaace 7590 E] Jcit, R-2, Asansol………………..…………………………………………………….……………………....Revenue &

Section 32(1)(iia)Section 35ESection 40A(3)Section 40A(9)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, KOLKATA Before Sri J. Sudhakar Reddy, Accountant Member & Sri A. T. Varkey, Judicial Member I.T.A. No. 1010/KOL/2015 Assessment Year: 2009-10 Eastern Coalfields Ltd....................………………..…………….………………………………..………Assessee [PAN :AAACE 7590 E] JCIT, R-2, Asansol………………..…………………………………………………….……………………....Revenue & I.T.A. No. 1015/KOL/2015 Assessment Year: 2009-10 DCIT, Cir-2, Asansol .....................………………..…………….………………………………..………Revenue [PAN :AAACE 7590 E] Eastern Coalfields Ltd………..…………………………………………………….……………………...Assessee [PAN :AAACE 7590 E] & I.T.A. No. 9…

EASTERN COALFIELDS LTD.,BURDWAN vs. JCIT, R-2, ASANSOL, ASANSOL

In the result, this ground of the Revenue is dismissed

ITA 1010/KOL/2015[2009-2010]Status: DisposedITAT Kolkata16 Jan 2019AY 2009-2010

Bench: Sri J. Sudhakar Reddy & Sri A. T. Varkeyi.T.A. No. 1010/Kol/2015 Assessment Year: 2009-10 Eastern Coalfields Ltd....................………………..…………….………………………………..………Assessee [Pan :Aaace 7590 E] Jcit, R-2, Asansol………………..…………………………………………………….……………………....Revenue &

Section 32(1)(iia)Section 35ESection 40A(3)Section 40A(9)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, KOLKATA Before Sri J. Sudhakar Reddy, Accountant Member & Sri A. T. Varkey, Judicial Member I.T.A. No. 1010/KOL/2015 Assessment Year: 2009-10 Eastern Coalfields Ltd....................………………..…………….………………………………..………Assessee [PAN :AAACE 7590 E] JCIT, R-2, Asansol………………..…………………………………………………….……………………....Revenue & I.T.A. No. 1015/KOL/2015 Assessment Year: 2009-10 DCIT, Cir-2, Asansol .....................………………..…………….………………………………..………Revenue [PAN :AAACE 7590 E] Eastern Coalfields Ltd………..…………………………………………………….……………………...Assessee [PAN :AAACE 7590 E] & I.T.A. No. 9…

Rotork Controls P. Ltd. v. CIT (180 Taxmann 322) — Cited in 6 Judgments | BharatTax