Spinning Mills Private Limited (372 ITR 88(Mad)) 5. Jivraj Tea and Industries Limited v. ACIT

42 Taxmann.com 462Reported decision#15837 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 358,351 Indian tax judgments — from 2016 to 2021.

Judgments citing Spinning Mills Private Limited (372 ITR 88(Mad)) 5. Jivraj Tea and Industries Limited v. ACIT

The ACIT, Circle2(1)(2), Ahmedabad vs. Kalthia Engineering & Construction Ltd., Ahmedabad

In the result, the appeal filed by the Revenue is dismissed

ITA 2127/AHD/2017[2014-15]Status: DisposedITAT Ahmedabad22 Dec 2021AY 2014-15

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./Ita No. 2127/Ahd/2017 िनधा"रण वष"/Asstt. Year: 2014-2015 A.C.I.T., Kalthia Engineering & Construction Ltd., Circle-2(1)(2), Vs. 193, Kalthia House, Ahmedabad. Thaltej, Ahmedabad.

For Appellant: Shri Manish Shah, A.RFor Respondent: Shri D.B Gohil, Sr. D.R
Section 106Section 14ASection 36(1)(iii)Section 80I

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ B’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT, And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 2127/AHD/2017 िनधा"रण वष"/Asstt. Year: 2014-2015 A.C.I.T., Kalthia Engineering & Construction Ltd., Circle-2(1)(2), Vs. 193, Kalthia House, Ahmedabad. Thaltej, Ahmedabad. PAN: AAACK8944N (Applicant) (Respondent) Revenue by : Shri D.B Gohil, Sr. D.R Assessee by : Shri Manish Shah, A.R सुनवाई क" तारीख/Date of Hearing : 15/12/2021 घोषणा क" तारीख /Date of Pronounceme…

Gujarat Mineral Development Corporation Ltd., Ahmedabad vs. The Dy. CIT., Circle-4(1)(1), Ahmedabad

In the result, appeals of the assessee are partly allowed and the appeal of the revenue is dismissed

ITA 873/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad06 Jun 2019AY 2011-12

Bench: Shri Pramod Kumar & Ms. Madhumita Roy

For Appellant: Shri S. N. Soparkar & Parin Shah, A.RFor Respondent: Ms. Aparna Agarwal, CIT-D.R
Section 142(1)Section 143(2)Section 143(3)Section 271(1)(c)Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT & Ms. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. Nos. 873 & 2951/Ahd/2015 (Assessment Year : 2011-12) Gujarat Mineral Development Vs. Dy. CIT, Corporation Ltd., Circle -4, “Khanij Bhavan”, 132ft Ring & Road, University Ground, CIT(A)-2 Ahmedabad. Ahmedabad I.T.A. No. 1369/Ahd/2015 (Assessment Year : 2011-12) The DCIT, Vs. Gujarat Mineral Development Circle – 4, Corporation Ltd., Ahmedabad. “Khanij Bhavan”, 132ft Ring Road, University Ground, Ahmedabad. [PAN No. AACG 7987 P] (Appellant) .. (Respondent) Appellant…

Gujarat Mineral Development Corporation Ltd., Ahmedabad vs. The CIT(A), A'Bad-2, Ahmedabad

In the result, appeals of the assessee are partly allowed and the appeal of the revenue is dismissed

ITA 2951/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad06 Jun 2019AY 2011-12

Bench: Shri Pramod Kumar & Ms. Madhumita Roy

For Appellant: Shri S. N. Soparkar & Parin Shah, A.RFor Respondent: Ms. Aparna Agarwal, CIT-D.R
Section 142(1)Section 143(2)Section 143(3)Section 271(1)(c)Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT & Ms. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. Nos. 873 & 2951/Ahd/2015 (Assessment Year : 2011-12) Gujarat Mineral Development Vs. Dy. CIT, Corporation Ltd., Circle -4, “Khanij Bhavan”, 132ft Ring & Road, University Ground, CIT(A)-2 Ahmedabad. Ahmedabad I.T.A. No. 1369/Ahd/2015 (Assessment Year : 2011-12) The DCIT, Vs. Gujarat Mineral Development Circle – 4, Corporation Ltd., Ahmedabad. “Khanij Bhavan”, 132ft Ring Road, University Ground, Ahmedabad. [PAN No. AACG 7987 P] (Appellant) .. (Respondent) Appellant…

The DCIT, Circle-4, Ahmedabad vs. M/S. Gujarat Mineral Development Corporation Ltd., Ahmedabad

In the result, appeals of the assessee are partly allowed and the appeal of the revenue is dismissed

ITA 1369/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad06 Jun 2019AY 2011-12

Bench: Shri Pramod Kumar & Ms. Madhumita Roy

For Appellant: Shri S. N. Soparkar & Parin Shah, A.RFor Respondent: Ms. Aparna Agarwal, CIT-D.R
Section 142(1)Section 143(2)Section 143(3)Section 271(1)(c)Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT & Ms. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. Nos. 873 & 2951/Ahd/2015 (Assessment Year : 2011-12) Gujarat Mineral Development Vs. Dy. CIT, Corporation Ltd., Circle -4, “Khanij Bhavan”, 132ft Ring & Road, University Ground, CIT(A)-2 Ahmedabad. Ahmedabad I.T.A. No. 1369/Ahd/2015 (Assessment Year : 2011-12) The DCIT, Vs. Gujarat Mineral Development Circle – 4, Corporation Ltd., Ahmedabad. “Khanij Bhavan”, 132ft Ring Road, University Ground, Ahmedabad. [PAN No. AACG 7987 P] (Appellant) .. (Respondent) Appellant…

The DCIT, Circle-4, Ahmedabad vs. M/S. Gujarat Mineral Development Corporation Ltd., Ahmedabad

In the result, the appeal of the revenue is dismissed

ITA 997/AHD/2015[2010-11]Status: DisposedITAT Ahmedabad31 Oct 2018AY 2010-11
For Appellant: Shri S.N. Soparkar, A.RFor Respondent: Shri R.C. Dandy, CIT-D.R
Section 143(2)Section 143(3)Section 32Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri Rajpal Yadav, Judicial Member And Shri Amarjit Singh, Accountant Member Assessment Year 2010-11 The DCIT, M/s. Gujarat Mineral Circle-2(1)(1), Development Corp. Ahmedabad Vs Ltd. Khanji Bhavan, (Appellant) 132 Ft. Ring Road, Nr. University Ground, Vastrapur, Ahmedabad-380052 PAN: AAACG7987P (Respondent) Revenue by: Shri R.C. Dandy, CIT-D.R. Assessee by: Shri S.N. Soparkar, A.R. Date of hearing : 25-10-2018 Date of pronouncement : 31-10-2018 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:- This revenue’s appeal for A.Y. 2010-11, ar…

DCIT 5(2), Mumbai vs. Lahoti Overseas Ltd, Mumbai

In the result, appeal of the assessee company in ITA

ITA 3812/MUM/2012[2003-04]Status: DisposedITAT Mumbai30 Mar 2016AY 2003-04

Bench: Shri Amit Shukla & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 3812/Mum/2012 ("नधा"रण वष" / Assessment Year : 2003-04) Dy. Commissioner Of Income M/S Lahoti Overseas Ltd., बनाम/ Tax , 5(2),Room No. 571, 307, Arun Chambers, V. 5 Th Floor, Tardeo Road, Tardeo, Aayakar Bhavan, Mumbai - 400034. M.K. Road, Mumbai – 400 020. "थायी लेखा सं./Pan : Aaacl2578 H .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Appellant: Shri Yogesh TharFor Respondent: Shri Ganesh Bare (Sr.DR)
Section 133ASection 143(3)Section 147Section 148Section 151(1)

…आयकर अपील"य अ"धकरण “A” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 3812/Mum/2012 ("नधा"रण वष" / Assessment Year : 2003-04) Dy. Commissioner of Income M/s Lahoti Overseas Ltd., बनाम/ Tax , 5(2),Room No. 571, 307, Arun Chambers, v. 5 th floor, Tardeo Road, Tardeo, Aayakar Bhavan, Mumbai - 400034. M.K. Road, Mumbai – 400 020. "थायी लेखा सं./PAN : AAACL2578 H .. (अपीलाथ" /Appellant) (""यथ" / Respondent) आयकर अपील सं./I.T.A. No. 821/Mum/2014 ("नधा"रण वष" / Assessment Year : 2007-08)…

Spinning Mills Private Limited (372 ITR 88(Mad)) 5. Jivraj Tea and Industries Limited v. ACIT (42 Taxmann.com 462) — Cited in 6 Judgments | BharatTax