Similarly in Mafatlal Fine Spg. & Wvg. Co. Ltd. v. CIT

69 Taxmann 385High Court1993#21370 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2017.

Judgments citing Similarly in Mafatlal Fine Spg. & Wvg. Co. Ltd. v. CIT

DCIT RG. - 3(1), MUMBAI vs. M/S. GUJARAT AMBUJA CEMENTS LTD., MUMBAI

In the result, appeal filed by the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 4374/MUM/2005[2001-2002]Status: DisposedITAT Mumbai18 Jan 2017AY 2001-2002

Bench: Shri C.N. Prasad, Jm & Shri Rajesh Kumar, Am Gujarat Ambuja Cements Limited, The Dy. Commissioner Of 122, Maker Chambers, Iii, Income-Tax- Range 3(1), फनधभ/ Nariman Point, Aayakar Bhavan, Vs. Mumbai-400021. M K Marg, Mumbai-400020 Dy. Commissioner Of Income- Gujarat Ambuja Cements Tax-Range 3(1), Limited, 122, Maker फनधभ/ Room No.607, 6Th Floor, Chambers, Iii, Nariman Point, Aayakar Bhavan, Mumbai-400021 Vs. M K Marg, Mumbai-400020 स्थधमी रेखध सं./ Pan : Aaacg0569P (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) :

For Appellant: S/Shri Soumen Adak & HarishFor Respondent: Shri K B Shukla

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “जी” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI श्री सी. एन.प्रसाद, न्याययक सदस्य एवं श्री राजेश कुमार, ऱेखा सदस्य के समक्ष BEFORE SHRI C.N. PRASAD, JM AND SHRI RAJESH KUMAR, AM Gujarat Ambuja Cements Limited, The Dy. Commissioner of 122, Maker Chambers, III, Income-tax- Range 3(1), फनधभ/ Nariman Point, Aayakar Bhavan, Vs. Mumbai-400021. M K Marg, Mumbai-400020 Dy. Commissioner of Income- Gujarat Ambuja Cements tax-range 3(1), Limited, 122, Maker फनधभ/ Room No.607, 6th floor, Chambers, III, Nariman Point, Aayakar Bhavan, Mumbai-400021 Vs. M K Marg, Mumbai-40…

M/S. GUJARAT AMBUJA CEMENTS LTD.,MUMBAI vs. DCIT RG. 3(1), MUMBAI

In the result, appeal filed by the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 3360/MUM/2005[2001-2002]Status: DisposedITAT Mumbai18 Jan 2017AY 2001-2002

Bench: Shri C.N. Prasad, Jm & Shri Rajesh Kumar, Am Gujarat Ambuja Cements Limited, The Dy. Commissioner Of 122, Maker Chambers, Iii, Income-Tax- Range 3(1), फनधभ/ Nariman Point, Aayakar Bhavan, Vs. Mumbai-400021. M K Marg, Mumbai-400020 Dy. Commissioner Of Income- Gujarat Ambuja Cements Tax-Range 3(1), Limited, 122, Maker फनधभ/ Room No.607, 6Th Floor, Chambers, Iii, Nariman Point, Aayakar Bhavan, Mumbai-400021 Vs. M K Marg, Mumbai-400020 स्थधमी रेखध सं./ Pan : Aaacg0569P (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) :

For Appellant: S/Shri Soumen Adak & HarishFor Respondent: Shri K B Shukla

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “जी” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI श्री सी. एन.प्रसाद, न्याययक सदस्य एवं श्री राजेश कुमार, ऱेखा सदस्य के समक्ष BEFORE SHRI C.N. PRASAD, JM AND SHRI RAJESH KUMAR, AM Gujarat Ambuja Cements Limited, The Dy. Commissioner of 122, Maker Chambers, III, Income-tax- Range 3(1), फनधभ/ Nariman Point, Aayakar Bhavan, Vs. Mumbai-400021. M K Marg, Mumbai-400020 Dy. Commissioner of Income- Gujarat Ambuja Cements tax-range 3(1), Limited, 122, Maker फनधभ/ Room No.607, 6th floor, Chambers, III, Nariman Point, Aayakar Bhavan, Mumbai-400021 Vs. M K Marg, Mumbai-40…

M/S IVES DRUGS (IDNDIA) PVT. LTD.,INDORE vs. THE ADDL. CIT RANGE-1, INDORE

In the result, the appeal of the assessee is allowed

ITA 436/IND/2016[2005-06]Status: DisposedITAT Indore11 Jan 2017AY 2005-06

Bench: Shri D.T. Garasia & Shri O.P. Meena

Section 143(3)

…आयकर अपील"य अ"धकरण ,इ"दौर "यायपीठ ,इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी डी.ट".गरा"सया ,"या"यक सद"य तथा "ी ओ.पी.मीना ,लेखा सद"य के सम" BEFORE SHRI D.T. GARASIA, JUDICIAL MEMBER AND SHRI O.P. MEENA, ACCOUNTANT MEMBER आ.अ.सं /.I.T.A. No.436 /Ind/2016 "नधा"रण वष" / Assessment Year:2005-06 IVES Drugs (India) Pvt. Addl CIT Range-1, Indore Ltd. Vs. 504 Chetak Center R N T Marg Indore अपीलाथ" / अपीलाथ" /Appellant अपीलाथ" / अपीलाथ" / ""यथ" / ""यथ" /Respondent ""यथ" / ""यथ" / "था.ले.सं./PAN:AAACI 3931R अपीलाथ" क" ओर से/ अपीलाथ" क" ओर से/Appellant by अपीलाथ" क" ओर से/ अपीलाथ" क" ओर से/ Shri…

M/S RELIANCE CHEMOTEX INDUSTRIES LTD.,KOLKATA vs. DCIT, CIR-10(1), KOLKATA, KOLKATA

In the result, appeal of the Assessee is allowed

ITA 715/KOL/2015[2010-2011]Status: DisposedITAT Kolkata09 Dec 2016AY 2010-2011

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Shri M.Balaganesh, Am ] Assessment Year : 2010-11

For Appellant: Shri A.K.Gupta, FCAFor Respondent: Shri G.Mallikarjuna, CIT(DR)
Section 143(3)Section 263

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH ‘C’ KOLKATA [Before Hon’ble Shri N.V.Vasudevan, JM & Shri M.Balaganesh, AM ] Assessment Year : 2010-11 M/s. Reliance Chemotex Industries Ltd. -versus- D.C.I.T. , Circle-10(1), Kolkata Kolkata (PAN:AABCR3739H) (Appellant) (Respondent) For the Appellant: Shri A.K.Gupta, FCA For the Respondent: Shri G.Mallikarjuna, CIT(DR) Date of Hearing : 07.12..2016. Date of Pronouncement : 09.12.2016. ORDER PER N.V.VASUDEVAN, JM: This is an appeal by the assessee against the order dated 26.03.2015 of Pr.C.I.T.-4, Kolkata passed u/s 263 of the Act relating to A.Y.2010-11. 2. The…

Similarly in Mafatlal Fine Spg. & Wvg. Co. Ltd. v. CIT (69 Taxmann 385) — Cited in 4 Judgments | BharatTax