Sir Warana Sahakari Dudh Utpadak Prakriya Sang v. ACIT

199 CTR 24High Court2005#19693 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2020 to 2020.

Judgments citing Sir Warana Sahakari Dudh Utpadak Prakriya Sang v. ACIT

Dy. CIT- Wardha Circle, Wardha vs. Jamnalal Sons Pvt. Ltd., Wardha

In the result, appeal of the Revenue in ITA No

ITA 34/NAG/2015[2011-12]Status: DisposedITAT Nagpur16 Jan 2020AY 2011-12

Bench: Shri D. Karunakara Rao, Am & Shri Partha Sarathi Chaudhury, Jm आयकर अपीऱ सं. / Ita No. 34/Nag/2015 ननिाारण वषा / Assessment Year : 2011-12 The Deputy Commissioner Of Income Tax, Wardha Circle, Wardha. .......अऩीऱाथी / Appellant बनाम / V/S.

For Appellant: NoneFor Respondent: Shri U.U. Kesar
Section 115JSection 143(3)Section 14A

…ribunal in the following cases: A.Ys. 2009-10, 2010-11 & 2011-12 i) IPCA Vs. Gajanand Meena (2001) 251 ITR 416 (Bom.) ii) Bhavesh Developers Vs. Assessing Officer (2010) 329 ITR 0249 ( Bom.) iii) Sir Warana Sahakari Dudh Utpadak Prakriya Sang Vs. ACIT (2005) 199 CTR 24 (Bom.) iv) Bank International Indonesia Vs. DDIT (International Taxation) ITA No.1083/Mum/2006. 14. The Ld. CIT(Appeals) further placed reliance on the decision of the Hon‟ble Bombay High Court in the case of Aventis Pharma Ltd. Vs. ACIT reported at 323 ITR 570 wherein the Hon‟ble High Court dealt with a case where the Revenue sought to reopen an…

ACIT Wardha Circle, Wardha vs. Jamnalal Sons Pvt Lid., Wardha

In the result, appeal of the Revenue in ITA No

ITA 284/NAG/2015[2010-11]Status: DisposedITAT Nagpur16 Jan 2020AY 2010-11

Bench: Shri D. Karunakara Rao, Am & Shri Partha Sarathi Chaudhury, Jm आयकर अपीऱ सं. / Ita No. 34/Nag/2015 ननिाारण वषा / Assessment Year : 2011-12 The Deputy Commissioner Of Income Tax, Wardha Circle, Wardha. .......अऩीऱाथी / Appellant बनाम / V/S.

For Appellant: NoneFor Respondent: Shri U.U. Kesar
Section 115JSection 143(3)Section 14A

…ribunal in the following cases: A.Ys. 2009-10, 2010-11 & 2011-12 i) IPCA Vs. Gajanand Meena (2001) 251 ITR 416 (Bom.) ii) Bhavesh Developers Vs. Assessing Officer (2010) 329 ITR 0249 ( Bom.) iii) Sir Warana Sahakari Dudh Utpadak Prakriya Sang Vs. ACIT (2005) 199 CTR 24 (Bom.) iv) Bank International Indonesia Vs. DDIT (International Taxation) ITA No.1083/Mum/2006. 14. The Ld. CIT(Appeals) further placed reliance on the decision of the Hon‟ble Bombay High Court in the case of Aventis Pharma Ltd. Vs. ACIT reported at 323 ITR 570 wherein the Hon‟ble High Court dealt with a case where the Revenue sought to reopen an…

ACIT Wardha Circle, Wardha vs. Jamnalal Sons Pvt Lid., Wardha

In the result, appeal of the Revenue in ITA No

ITA 283/NAG/2015[2009-10]Status: DisposedITAT Nagpur16 Jan 2020AY 2009-10

Bench: Shri D. Karunakara Rao, Am & Shri Partha Sarathi Chaudhury, Jm आयकर अपीऱ सं. / Ita No. 34/Nag/2015 ननिाारण वषा / Assessment Year : 2011-12 The Deputy Commissioner Of Income Tax, Wardha Circle, Wardha. .......अऩीऱाथी / Appellant बनाम / V/S.

For Appellant: NoneFor Respondent: Shri U.U. Kesar
Section 115JSection 143(3)Section 14A

…ribunal in the following cases: A.Ys. 2009-10, 2010-11 & 2011-12 i) IPCA Vs. Gajanand Meena (2001) 251 ITR 416 (Bom.) ii) Bhavesh Developers Vs. Assessing Officer (2010) 329 ITR 0249 ( Bom.) iii) Sir Warana Sahakari Dudh Utpadak Prakriya Sang Vs. ACIT (2005) 199 CTR 24 (Bom.) iv) Bank International Indonesia Vs. DDIT (International Taxation) ITA No.1083/Mum/2006. 14. The Ld. CIT(Appeals) further placed reliance on the decision of the Hon‟ble Bombay High Court in the case of Aventis Pharma Ltd. Vs. ACIT reported at 323 ITR 570 wherein the Hon‟ble High Court dealt with a case where the Revenue sought to reopen an…

ACIT Wardha Circle, Wardha vs. Jamnalal Sons Pvt Lid., Wardha

In the result, appeal of the Revenue in ITA No

ITA 260/NAG/2015[2009-10]Status: DisposedITAT Nagpur16 Jan 2020AY 2009-10

Bench: Shri D. Karunakara Rao, Am & Shri Partha Sarathi Chaudhury, Jm आयकर अपीऱ सं. / Ita No. 34/Nag/2015 ननिाारण वषा / Assessment Year : 2011-12 The Deputy Commissioner Of Income Tax, Wardha Circle, Wardha. .......अऩीऱाथी / Appellant बनाम / V/S.

For Appellant: NoneFor Respondent: Shri U.U. Kesar
Section 115JSection 143(3)Section 14A

…ribunal in the following cases: A.Ys. 2009-10, 2010-11 & 2011-12 i) IPCA Vs. Gajanand Meena (2001) 251 ITR 416 (Bom.) ii) Bhavesh Developers Vs. Assessing Officer (2010) 329 ITR 0249 ( Bom.) iii) Sir Warana Sahakari Dudh Utpadak Prakriya Sang Vs. ACIT (2005) 199 CTR 24 (Bom.) iv) Bank International Indonesia Vs. DDIT (International Taxation) ITA No.1083/Mum/2006. 14. The Ld. CIT(Appeals) further placed reliance on the decision of the Hon‟ble Bombay High Court in the case of Aventis Pharma Ltd. Vs. ACIT reported at 323 ITR 570 wherein the Hon‟ble High Court dealt with a case where the Revenue sought to reopen an…

Sir Warana Sahakari Dudh Utpadak Prakriya Sang v. ACIT (199 CTR 24) — Cited in 4 Judgments | BharatTax