Shree Karthik Papers Ltd. v. DCIT

118 Taxmann.com 467High Court2020#22142 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2021 to 2024.

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Judgments citing Shree Karthik Papers Ltd. v. DCIT

Kay Power and Paper Limited, Satara vs. Income Tax Officer, Ward-2, Satara

In the result, the appeal filed by the assessee is allowed

ITA 1437/PUN/2024[2016-17]Status: DisposedITAT Pune06 Dec 2024AY 2016-17

Bench: Shri R. K. Panda & Shri Vinay Bhamore

For Appellant: Shri Ashwani KumarFor Respondent: Shri Ramnath P Murkunde
Section 139Section 139(1)Section 143(1)Section 148Section 148A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER ITA Nos.1436 & 1437/PUN/2024 Assessment Years : 2015-16 & 2016-17 M/s. Kay Power and Paper Limited, ITO, Ward-2, Satara Gat No.454/457, At Post – Borgaon, Vs. Tal / Dist. Satara – 415002 PAN: AABCK1295P (Appellant) (Respondent) Assessee by : Shri Ashwani Kumar Department by : Shri Ramnath P Murkunde Date of hearing : 18-11-2024 Date of pronouncement : 06-12-2024 O R D E R PER R. K. PANDA, VP : The above two appeals filed by the assessee are directed against the separate o…

Kay Power and Paper Limited, Satara vs. Income Tax Officer, Ward-2, Satara

In the result, the appeal filed by the assessee is allowed

ITA 1436/PUN/2024[2015-16]Status: DisposedITAT Pune06 Dec 2024AY 2015-16

Bench: Shri R. K. Panda & Shri Vinay Bhamore

For Appellant: Shri Ashwani KumarFor Respondent: Shri Ramnath P Murkunde
Section 139Section 139(1)Section 143(1)Section 148Section 148A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER ITA Nos.1436 & 1437/PUN/2024 Assessment Years : 2015-16 & 2016-17 M/s. Kay Power and Paper Limited, ITO, Ward-2, Satara Gat No.454/457, At Post – Borgaon, Vs. Tal / Dist. Satara – 415002 PAN: AABCK1295P (Appellant) (Respondent) Assessee by : Shri Ashwani Kumar Department by : Shri Ramnath P Murkunde Date of hearing : 18-11-2024 Date of pronouncement : 06-12-2024 O R D E R PER R. K. PANDA, VP : The above two appeals filed by the assessee are directed against the separate o…

M/S Colour Roof(India) Ltd., Mumbai vs. ITO 12(1)(4), Mumbai

In the result, appeal of assessee is allowed for statistical purposes

ITA 2438/MUM/2019[2013-14]Status: DisposedITAT Mumbai17 May 2021AY 2013-14

Bench: Shri Shamim Yahya & Shri Amarjit Singh: A.Y : 2013-14

For Appellant: Shri Yagnesh DesaiFor Respondent: Ms. Shreekala Pardeshi
Section 115BSection 14Section 154Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER : A.Y : 2013-14 M/s. Colour Roof (India) Ltd., Vs. Income Tax Officer – 12(1)(4), Mayur Ma Krupa Society, Mumbai. (Respondent) Opp. Gokhale Road, Shimpholi Road, Andheri (W), Mumbai 400092. PAN : AABCC3215D (Appellant) Appellant by : Shri Yagnesh Desai Respondent by : Ms. Shreekala Pardeshi Date of Hearing : 18/02/2021 Date of Pronouncement : 17/05/2021 O R D E R PER SHAMIM YAHYA, AM : This appeal by the assessee is directed against the order of learned Commissio…

Shree Karthik Papers Ltd. v. DCIT (118 Taxmann.com 467) — Cited in 3 Judgments | BharatTax