South India Surgical Co. (P) Ltd. v. ACIT

263 ITR 5High Court#13888 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 362,841 Indian tax judgments — from 2017 to 2017.

Judgments citing South India Surgical Co. (P) Ltd. v. ACIT

ACIT, Chennai vs. Om Shakthy Agencies (Madras) Pvt Ltd., Chennai

In the result, all the appeals filed by the Revenue are dismissed

ITA 496/CHNY/2016[2011-12]Status: DisposedITAT Chennai31 Oct 2017AY 2011-12

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaraman

For Appellant: Shri G.M. Doss, CIT
Section 143(3)Section 154Section 4

…llate order dated 12.06.2015 and accordingly, he rectified the mistake. 4.3. However, with regard to the admission of petition under section 154 of the Act by the ld. CIT(A), by relying on the decision in the case of South India Surgical Co. (P) Ltd. v. ACIT 263 ITR 5 (Mad), it was the contention of the Department that only an higher appellate forum shall entertain the specific grounds for adjudication. In the case of South India Surgical Co. (P) Ltd. v. ACIT (supra), the specific ground not adjudicated by the Tribunal was raised before the Hon’ble High Court and in fact, become question of law and, the Hon’ble…

ACIT, Chennai vs. Om Shakthy Agencies (Madras) Pvt Ltd., Chennai

In the result, all the appeals filed by the Revenue are dismissed

ITA 495/CHNY/2016[2010-11]Status: DisposedITAT Chennai31 Oct 2017AY 2010-11

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaraman

For Appellant: Shri G.M. Doss, CIT
Section 143(3)Section 154Section 4

…llate order dated 12.06.2015 and accordingly, he rectified the mistake. 4.3. However, with regard to the admission of petition under section 154 of the Act by the ld. CIT(A), by relying on the decision in the case of South India Surgical Co. (P) Ltd. v. ACIT 263 ITR 5 (Mad), it was the contention of the Department that only an higher appellate forum shall entertain the specific grounds for adjudication. In the case of South India Surgical Co. (P) Ltd. v. ACIT (supra), the specific ground not adjudicated by the Tribunal was raised before the Hon’ble High Court and in fact, become question of law and, the Hon’ble…

ACIT, Chennai vs. Om Shakthy Agencies (Madras) Pvt Ltd., Chennai

In the result, all the appeals filed by the Revenue are dismissed

ITA 494/CHNY/2016[2009-10]Status: DisposedITAT Chennai31 Oct 2017AY 2009-10

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaraman

For Appellant: Shri G.M. Doss, CIT
Section 143(3)Section 154Section 4

…llate order dated 12.06.2015 and accordingly, he rectified the mistake. 4.3. However, with regard to the admission of petition under section 154 of the Act by the ld. CIT(A), by relying on the decision in the case of South India Surgical Co. (P) Ltd. v. ACIT 263 ITR 5 (Mad), it was the contention of the Department that only an higher appellate forum shall entertain the specific grounds for adjudication. In the case of South India Surgical Co. (P) Ltd. v. ACIT (supra), the specific ground not adjudicated by the Tribunal was raised before the Hon’ble High Court and in fact, become question of law and, the Hon’ble…

ACIT, Chennai vs. Om Shakthy Agencies (Madras) Pvt Ltd., Chennai

In the result, all the appeals filed by the Revenue are dismissed

ITA 493/CHNY/2016[2008-09]Status: DisposedITAT Chennai31 Oct 2017AY 2008-09

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaraman

For Appellant: Shri G.M. Doss, CIT
Section 143(3)Section 154Section 4

…llate order dated 12.06.2015 and accordingly, he rectified the mistake. 4.3. However, with regard to the admission of petition under section 154 of the Act by the ld. CIT(A), by relying on the decision in the case of South India Surgical Co. (P) Ltd. v. ACIT 263 ITR 5 (Mad), it was the contention of the Department that only an higher appellate forum shall entertain the specific grounds for adjudication. In the case of South India Surgical Co. (P) Ltd. v. ACIT (supra), the specific ground not adjudicated by the Tribunal was raised before the Hon’ble High Court and in fact, become question of law and, the Hon’ble…

ACIT, Chennai vs. Om Shakthy Agencies (Madras) Pvt Ltd., Chennai

In the result, all the appeals filed by the Revenue are dismissed

ITA 492/CHNY/2016[2007-08]Status: DisposedITAT Chennai31 Oct 2017AY 2007-08

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaraman

For Appellant: Shri G.M. Doss, CIT
Section 143(3)Section 154Section 4

…llate order dated 12.06.2015 and accordingly, he rectified the mistake. 4.3. However, with regard to the admission of petition under section 154 of the Act by the ld. CIT(A), by relying on the decision in the case of South India Surgical Co. (P) Ltd. v. ACIT 263 ITR 5 (Mad), it was the contention of the Department that only an higher appellate forum shall entertain the specific grounds for adjudication. In the case of South India Surgical Co. (P) Ltd. v. ACIT (supra), the specific ground not adjudicated by the Tribunal was raised before the Hon’ble High Court and in fact, become question of law and, the Hon’ble…

ACIT, Chennai vs. Om Shakthy Agencies (Madras) Pvt Ltd., Chennai

In the result, all the appeals filed by the Revenue are dismissed

ITA 491/CHNY/2016[2006-07]Status: DisposedITAT Chennai31 Oct 2017AY 2006-07

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaraman

For Appellant: Shri G.M. Doss, CIT
Section 143(3)Section 154Section 4

…llate order dated 12.06.2015 and accordingly, he rectified the mistake. 4.3. However, with regard to the admission of petition under section 154 of the Act by the ld. CIT(A), by relying on the decision in the case of South India Surgical Co. (P) Ltd. v. ACIT 263 ITR 5 (Mad), it was the contention of the Department that only an higher appellate forum shall entertain the specific grounds for adjudication. In the case of South India Surgical Co. (P) Ltd. v. ACIT (supra), the specific ground not adjudicated by the Tribunal was raised before the Hon’ble High Court and in fact, become question of law and, the Hon’ble…

ACIT, Chennai vs. Om Shakthy Agencies (Madras) Pvt Ltd., Chennai

In the result, all the appeals filed by the Revenue are dismissed

ITA 490/CHNY/2016[2005-06]Status: DisposedITAT Chennai31 Oct 2017AY 2005-06

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaraman

For Appellant: Shri G.M. Doss, CIT
Section 143(3)Section 154Section 4

…llate order dated 12.06.2015 and accordingly, he rectified the mistake. 4.3. However, with regard to the admission of petition under section 154 of the Act by the ld. CIT(A), by relying on the decision in the case of South India Surgical Co. (P) Ltd. v. ACIT 263 ITR 5 (Mad), it was the contention of the Department that only an higher appellate forum shall entertain the specific grounds for adjudication. In the case of South India Surgical Co. (P) Ltd. v. ACIT (supra), the specific ground not adjudicated by the Tribunal was raised before the Hon’ble High Court and in fact, become question of law and, the Hon’ble…

South India Surgical Co. (P) Ltd. v. ACIT (263 ITR 5) — Cited in 7 Judgments | BharatTax