St. Microelectronics Pvt Ltd. v. NFAC

132 Taxmann.com 118Reported decision2021#16649 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2022 to 2022.

Judgments citing St. Microelectronics Pvt Ltd. v. NFAC

ACIT, Circle-1(1), Sambalpur vs. M/S. Trl Krosaki Refractories Limited, Jharsugudha

In the result, appeals of the revenue for the assessment years 2010-

ITA 264/CTK/2020[2014-15]Status: DisposedITAT Cuttack23 Aug 2022AY 2014-15

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaita No.260 260/Ctk/2020: Assessment Year Assessment Year :2010-2011

For Appellant: S/Shri Ajit Korde/Bunty SharmaFor Respondent: Shri M.K.Gautam, CIT DR
Section 142(1)Section 143(3)Section 144Section 147Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE BEFORE S/SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER ITA No.260 260/CTK/2020: Assessment Year Assessment Year :2010-2011 ITA No.261/CTK/2020: Assessment Year :2011 ITA No.261/CTK/2020: Assessment Year :2011 ITA No.261/CTK/2020: Assessment Year :2011-2012 ITA No.262/CTK/2020: Assessment Year :2012 ITA No.262/CTK/2020: Assessment Year :2012 ITA No.262/CTK/2020: Ass…

ACIT, Circle-1(1), Sambalpur vs. M/S. Trl Krosaki Refractories Limited, Jharsugudha

In the result, appeals of the revenue for the assessment years 2010-

ITA 263/CTK/2020[2013-14]Status: DisposedITAT Cuttack23 Aug 2022AY 2013-14

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaita No.260 260/Ctk/2020: Assessment Year Assessment Year :2010-2011

For Appellant: S/Shri Ajit Korde/Bunty SharmaFor Respondent: Shri M.K.Gautam, CIT DR
Section 142(1)Section 143(3)Section 144Section 147Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE BEFORE S/SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER ITA No.260 260/CTK/2020: Assessment Year Assessment Year :2010-2011 ITA No.261/CTK/2020: Assessment Year :2011 ITA No.261/CTK/2020: Assessment Year :2011 ITA No.261/CTK/2020: Assessment Year :2011-2012 ITA No.262/CTK/2020: Assessment Year :2012 ITA No.262/CTK/2020: Assessment Year :2012 ITA No.262/CTK/2020: Ass…

ACIT, Circle-1(1), Sambalpur vs. M/S. Trl Krosaki Refractories Limited, Jharasugudha

In the result, appeals of the revenue for the assessment years 2010-

ITA 262/CTK/2020[2012-13]Status: DisposedITAT Cuttack23 Aug 2022AY 2012-13

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaita No.260 260/Ctk/2020: Assessment Year Assessment Year :2010-2011

For Appellant: S/Shri Ajit Korde/Bunty SharmaFor Respondent: Shri M.K.Gautam, CIT DR
Section 142(1)Section 143(3)Section 144Section 147Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE BEFORE S/SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER ITA No.260 260/CTK/2020: Assessment Year Assessment Year :2010-2011 ITA No.261/CTK/2020: Assessment Year :2011 ITA No.261/CTK/2020: Assessment Year :2011 ITA No.261/CTK/2020: Assessment Year :2011-2012 ITA No.262/CTK/2020: Assessment Year :2012 ITA No.262/CTK/2020: Assessment Year :2012 ITA No.262/CTK/2020: Ass…

ACIT(Circle-1(1), Sambalpur vs. M/S. Trl Krosaki Refractories Limited, Jharsugudha

In the result, appeals of the revenue for the assessment years 2010-

ITA 261/CTK/2020[2011-12]Status: DisposedITAT Cuttack23 Aug 2022AY 2011-12

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaita No.260 260/Ctk/2020: Assessment Year Assessment Year :2010-2011

For Appellant: S/Shri Ajit Korde/Bunty SharmaFor Respondent: Shri M.K.Gautam, CIT DR
Section 142(1)Section 143(3)Section 144Section 147Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE BEFORE S/SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER ITA No.260 260/CTK/2020: Assessment Year Assessment Year :2010-2011 ITA No.261/CTK/2020: Assessment Year :2011 ITA No.261/CTK/2020: Assessment Year :2011 ITA No.261/CTK/2020: Assessment Year :2011-2012 ITA No.262/CTK/2020: Assessment Year :2012 ITA No.262/CTK/2020: Assessment Year :2012 ITA No.262/CTK/2020: Ass…

ACIT, Circle-1(!), Sambalpur vs. M/S. Trl Krosaki Refractories Limited, Jharsugudha

In the result, appeals of the revenue for the assessment years 2010-

ITA 260/CTK/2020[2010-11]Status: DisposedITAT Cuttack23 Aug 2022AY 2010-11

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaita No.260 260/Ctk/2020: Assessment Year Assessment Year :2010-2011

For Appellant: S/Shri Ajit Korde/Bunty SharmaFor Respondent: Shri M.K.Gautam, CIT DR
Section 142(1)Section 143(3)Section 144Section 147Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE BEFORE S/SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER ITA No.260 260/CTK/2020: Assessment Year Assessment Year :2010-2011 ITA No.261/CTK/2020: Assessment Year :2011 ITA No.261/CTK/2020: Assessment Year :2011 ITA No.261/CTK/2020: Assessment Year :2011-2012 ITA No.262/CTK/2020: Assessment Year :2012 ITA No.262/CTK/2020: Assessment Year :2012 ITA No.262/CTK/2020: Ass…

St. Microelectronics Pvt Ltd. v. NFAC (132 Taxmann.com 118) — Cited in 5 Judgments | BharatTax