Shree Pipes v. DCIT

162 Taxmann 442High Court2007#19390 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 363,016 Indian tax judgments — from 2017 to 2023.

Judgments citing Shree Pipes v. DCIT

Asst CIT (Ltu) 1, Mumbai vs. Grasim Industries Limited (As A Successor to Aditya Birla Nuvo Ltd, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 1248/MUM/2017[2011-12]Status: DisposedITAT Mumbai28 Dec 2023AY 2011-12

Bench: Shri Vikas Awasthy, Jm & Ms Padmavathy S, Am

For Appellant: Shri Yogesh Thar, ARFor Respondent: Ms. A. Alankrutha, Sr. DR
Section 10BSection 115JSection 14ASection 234BSection 271(1)(c)Section 32(1)(iia)Section 37Section 40Section 43BSection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JM & MS PADMAVATHY S, AM I.T.A. No. 1065/Mum/2017 (Assessment Year: 2011-12) Grasim Industries Limited Addl. CIT- LTU, Mumbai (as a Successor to Aditya Birla (Now jurisdiction is with Dy. Nuvo Ltd.) Aditya Birla Centre, Commissioner of Income Tax, A Wing, 2nd Floor, S.K. Ahire Marg, Vs. CC-1(4), Room No. 902, 9th Floor, Old CGO Building, Worli, Mumbai-400030. M.K. Road, Mumbai-400020 . PAN : AAACI1747H Appellant) : Respondent) I.T.A. No. 1248/Mum/2017 (Assessment Year: 2011-12) Dy. Commissioner of Income Tax, M/s Grasim Industri…

Grasim Industries Limited (As A Successor to Aditya Birla Nuvo Ltd), Mumbai vs. Addl CIT Ltu, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 1065/MUM/2017[2011-12]Status: DisposedITAT Mumbai28 Dec 2023AY 2011-12

Bench: Shri Vikas Awasthy, Jm & Ms Padmavathy S, Am

For Appellant: Shri Yogesh Thar, ARFor Respondent: Ms. A. Alankrutha, Sr. DR
Section 10BSection 115JSection 14ASection 234BSection 271(1)(c)Section 32(1)(iia)Section 37Section 40Section 43BSection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JM & MS PADMAVATHY S, AM I.T.A. No. 1065/Mum/2017 (Assessment Year: 2011-12) Grasim Industries Limited Addl. CIT- LTU, Mumbai (as a Successor to Aditya Birla (Now jurisdiction is with Dy. Nuvo Ltd.) Aditya Birla Centre, Commissioner of Income Tax, A Wing, 2nd Floor, S.K. Ahire Marg, Vs. CC-1(4), Room No. 902, 9th Floor, Old CGO Building, Worli, Mumbai-400030. M.K. Road, Mumbai-400020 . PAN : AAACI1747H Appellant) : Respondent) I.T.A. No. 1248/Mum/2017 (Assessment Year: 2011-12) Dy. Commissioner of Income Tax, M/s Grasim Industri…

DCIT, New Delhi vs. M/S. Bokaro Power Supply Co. Ltd., New Delhi

In the result, appeal of the assessee is partly allowed whereas the appeal of the Revenue is dismissed

ITA 3692/DEL/2014[2010-11]Status: DisposedITAT Delhi31 Oct 2017AY 2010-11

Bench: Sh. Amit Shukla & Sh. O.P. Kantassessment Year: 2010-11 Vs. Dcit, Circle -3(1), New Delhi M/S. Bokaro Power Supply Co. Ltd., Ispat Bhavan, Lodhi Road, New Delhi Pan : Aabcb8976G (Appellant) (Respondent) & Assessment Year: 2010-11 Vs. M/S. Bokaro Power Supply Co. Dcit, Circle -3(1), New Delhi Ltd., 4Th Floor, Ispat Bhavan, Lodhi Road, New Delhi Pan : Aabcb8976G (Appellant) (Respondent) Assessee By Sh. M.P. Rastogi, Adv. & Sh. Anil Sharma, Agm Respondent By Sh. Sandip Kumar Mishra, Sr.Dr Date Of Hearing 11.10.2017 Date Of Pronouncement 31.10.2017 Order Per O.P. Kant, A.M.:

Section 143(2)Section 143(3)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’, NEW DELHI BEFORE SH. AMIT SHUKLA, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2010-11 Vs. DCIT, Circle -3(1), New Delhi M/s. Bokaro Power Supply Co. Ltd., Ispat Bhavan, Lodhi Road, New Delhi PAN : AABCB8976G (Appellant) (Respondent) And Assessment Year: 2010-11 Vs. M/s. Bokaro Power Supply Co. DCIT, Circle -3(1), New Delhi Ltd., 4th Floor, Ispat Bhavan, Lodhi Road, New Delhi PAN : AABCB8976G (Appellant) (Respondent) Assessee by Sh. M.P. Rastogi, Adv. & Sh. Anil Sharma, AGM Respondent by Sh. Sandip Kumar Mishra, Sr.DR Date of hearing…

Bokaro Power Supply Co. Ltd., New Delhi vs. DCIT, New Delhi

In the result, appeal of the assessee is partly allowed whereas the appeal of the Revenue is dismissed

ITA 3405/DEL/2014[2010-11]Status: DisposedITAT Delhi31 Oct 2017AY 2010-11

Bench: Sh. Amit Shukla & Sh. O.P. Kantassessment Year: 2010-11 Vs. Dcit, Circle -3(1), New Delhi M/S. Bokaro Power Supply Co. Ltd., Ispat Bhavan, Lodhi Road, New Delhi Pan : Aabcb8976G (Appellant) (Respondent) & Assessment Year: 2010-11 Vs. M/S. Bokaro Power Supply Co. Dcit, Circle -3(1), New Delhi Ltd., 4Th Floor, Ispat Bhavan, Lodhi Road, New Delhi Pan : Aabcb8976G (Appellant) (Respondent) Assessee By Sh. M.P. Rastogi, Adv. & Sh. Anil Sharma, Agm Respondent By Sh. Sandip Kumar Mishra, Sr.Dr Date Of Hearing 11.10.2017 Date Of Pronouncement 31.10.2017 Order Per O.P. Kant, A.M.:

Section 143(2)Section 143(3)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’, NEW DELHI BEFORE SH. AMIT SHUKLA, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2010-11 Vs. DCIT, Circle -3(1), New Delhi M/s. Bokaro Power Supply Co. Ltd., Ispat Bhavan, Lodhi Road, New Delhi PAN : AABCB8976G (Appellant) (Respondent) And Assessment Year: 2010-11 Vs. M/s. Bokaro Power Supply Co. DCIT, Circle -3(1), New Delhi Ltd., 4th Floor, Ispat Bhavan, Lodhi Road, New Delhi PAN : AABCB8976G (Appellant) (Respondent) Assessee by Sh. M.P. Rastogi, Adv. & Sh. Anil Sharma, AGM Respondent by Sh. Sandip Kumar Mishra, Sr.DR Date of hearing…

Shree Pipes v. DCIT (162 Taxmann 442) — Cited in 4 Judgments | BharatTax