S.B.L. (P.) Ltd. v. CIT

263 Taxmann 477Supreme Court of India2019#20199 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2022.

Judgments citing S.B.L. (P.) Ltd. v. CIT

Laxmi Civil Engineering Services Pvt.Ltd., Kolhapur vs. Assistant Commissioner of Income Tax

In the result, the appeal filed by the assessee in ITA

ITA 2589/PUN/2016[2013-14]Status: DisposedITAT Pune21 Jun 2022AY 2013-14

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.2588 & 2589/Pun/2016 िनधा"रण वष" / Assessment Years: 2012-13 & 2013-14 Laxmi Civil Engineering Vs. Acit (Central) Circle, Services Pvt. Ltd., Kolhapur. 1148 E, Sykes Extension, Kolhapur- 416001. Pan : Aaacl5602N Appellant Respondent Assessee By : Shri S. N. Puranik Revenue By : Shri Shivraj B Morey Date Of Hearing : 31.05.2022 Date Of Pronouncement : 21.06.2022 आदेश / Order Per Inturi Rama Rao, Am: These Are The Appeals Filed By The Assessee Directed Against The Common Orders Of Ld. Commissioner Of Income Tax (Appeals)- 11, Pune [‘The Cit(A)’] Dated 09.08.2016 For The Assessment Years 2012-13 & 2013-14. 2. Since The Identical Facts & Issues Are Involved In The Above Captioned Two Appeals, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.2588/Pun/2016 For The Assessment Year 2012-13 Are Stated Herein.

For Appellant: Shri S. N. PuranikFor Respondent: Shri Shivraj B Morey
Section 143(3)Section 14ASection 37(1)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S. S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.2588 & 2589/PUN/2016 िनधा"रण वष" / Assessment Years: 2012-13 & 2013-14 Laxmi Civil Engineering Vs. ACIT (Central) Circle, Services Pvt. Ltd., Kolhapur. 1148 E, Sykes Extension, Kolhapur- 416001. PAN : AAACL5602N Appellant Respondent Assessee by : Shri S. N. Puranik Revenue by : Shri Shivraj B Morey Date of hearing : 31.05.2022 Date of pronouncement : 21.06.2022 आदेश / ORDER PER INTURI RAMA RAO, AM: These are the appeals filed by the asse…

Laxmi Civil Engineering Services Pvt.Ltd., Kolhapur vs. Assistant Commissioner of Income Tax

In the result, the appeal filed by the assessee in ITA

ITA 2588/PUN/2016[2012-13]Status: DisposedITAT Pune21 Jun 2022AY 2012-13

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita Nos.2588 & 2589/Pun/2016 िनधा"रण वष" / Assessment Years: 2012-13 & 2013-14 Laxmi Civil Engineering Vs. Acit (Central) Circle, Services Pvt. Ltd., Kolhapur. 1148 E, Sykes Extension, Kolhapur- 416001. Pan : Aaacl5602N Appellant Respondent Assessee By : Shri S. N. Puranik Revenue By : Shri Shivraj B Morey Date Of Hearing : 31.05.2022 Date Of Pronouncement : 21.06.2022 आदेश / Order Per Inturi Rama Rao, Am: These Are The Appeals Filed By The Assessee Directed Against The Common Orders Of Ld. Commissioner Of Income Tax (Appeals)- 11, Pune [‘The Cit(A)’] Dated 09.08.2016 For The Assessment Years 2012-13 & 2013-14. 2. Since The Identical Facts & Issues Are Involved In The Above Captioned Two Appeals, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.2588/Pun/2016 For The Assessment Year 2012-13 Are Stated Herein.

For Appellant: Shri S. N. PuranikFor Respondent: Shri Shivraj B Morey
Section 143(3)Section 14ASection 37(1)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S. S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.2588 & 2589/PUN/2016 िनधा"रण वष" / Assessment Years: 2012-13 & 2013-14 Laxmi Civil Engineering Vs. ACIT (Central) Circle, Services Pvt. Ltd., Kolhapur. 1148 E, Sykes Extension, Kolhapur- 416001. PAN : AAACL5602N Appellant Respondent Assessee by : Shri S. N. Puranik Revenue by : Shri Shivraj B Morey Date of hearing : 31.05.2022 Date of pronouncement : 21.06.2022 आदेश / ORDER PER INTURI RAMA RAO, AM: These are the appeals filed by the asse…

S.B.L. (P.) Ltd. v. CIT (263 Taxmann 477) — Cited in 4 Judgments | BharatTax