Star India (P.) Ltd. v. CCE

150 Taxmann 128Reported decision2006#16779 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2016 to 2021.

Judgments citing Star India (P.) Ltd. v. CCE

M/S Msk Projects (India) Ltd., Baroda vs. The ACIT, Circle -4(1), Baroda

In the result, the appeal of the assessee is partly allowed

ITA 3142/AHD/2011[2004-05]Status: DisposedITAT Ahmedabad07 Oct 2021AY 2004-05

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedआयकर अपील सं./Ita No. 3142/Ahd/2011 िनधा"रण वष"/Asstt. Year: 2004-2005 M/S. Welspun Projects Limited, Income Tax Officer, (Formerly Known As Msk Project Vs. Ward-4(1), (India) Ltd.,) Vadodara. 707-708, Sterling Centre, R.C. Dutt Road, Vadodara.

For Appellant: Shri Vartik Chokshi, A.RFor Respondent: Shri S.S. Shukla, Sr. D.R

Section 143(3)Section 147Section 148Section 80Section 80I

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ A’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 3142/AHD/2011 िनधा"रण वष"/Asstt. Year: 2004-2005 M/s. Welspun Projects Limited, Income Tax Officer, (Formerly known as MSK Project Vs. Ward-4(1), (India) Ltd.,) Vadodara. 707-708, Sterling Centre, R.C. Dutt Road, Vadodara. PAN: AABCM4107C (Applicant) (Respondent) Assessee by : Shri Vartik Chokshi, A.R Revenue by : Shri S.S. Shukla, Sr. D.R सुनवाई क" तारीख/Date o…

Deputy Commissioner of Income Tax, Circle- 1(1)(2), Bangalore vs. M/S. Brindavan Beverages Private Limited, Bangalore

In the result appeal filed by revenue stands dismissed

ITA 2508/BANG/2019[2008-09]Status: DisposedITAT Bangalore08 Mar 2021AY 2008-09

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiassessment Year : 2008-09

For Appellant: Shri Pradeep Kumar, CIT(DR)For Respondent: Shri V Srinivasan, Advocate

Section 115Section 132Section 143(2)Section 143(3)Section 153ASection 2Section 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI. CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2008-09 The Dy. Commissioner of M/s Brindavan Beverages Income-Tax, Pvt. Ltd., Circle-1(1)(2), No.5/3, Jayamahal Bengaluru. Vs. Extension 1st Main Road, Bengaluru-560 027. PAN : AAACB 7390 R APPELLANT RESPONDENT Assessee by : Shri Pradeep Kumar, CIT(DR) Revenue by : Shri V Srinivasan, Advocate Date of Hearing : 08-02-2021 Date of Pronouncement : 08-03-2021 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal has been filed by revenue against orde…

DCIT, New Delhi vs. M/S. Asahi India Glass Limited, New Delhi

In the result, the appeal filed by the assessee is partly allowed for

ITA 2183/DEL/2014[2007-08]Status: DisposedITAT Delhi26 Feb 2018AY 2007-08

Bench: Shri R. K. Panda & Ms. Suchitra Kambleassessment Year : 2007-08 Asahi India Glass Limited, Dcit, Circle- 2(1), 38, Okhla Industrial Area, New Delhi. Vs. Phase- Iii, New Delhi.

For Appellant: Shri Sandip Sapra, AdvFor Respondent: Shri Kumar Parnav, Sr.DR

Section 10(34)Section 115JSection 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I-1”, NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year : 2007-08 Asahi India Glass Limited, DCIT, Circle- 2(1), 38, Okhla Industrial Area, New Delhi. Vs. Phase- III, New Delhi. PAN : AADCA7706R (Appellant) (Respondent) Assessment Year : 2007-08 DCIT, Circle- 2(1), Asahi India Glass Limited, New Delhi. 12, Basant Lok, Vasant Vihar, Vs. New Delhi. PAN : AADCA7706R (Appellant) (Respondent) Assessee by : Shri Sandip Sapra, Adv. Department by : Shri Kumar Parnav, Sr.DR Date of hearing : 06-12-2017 Date…

M/S. Asahi India Glass Limited, New Delhi vs. DCIT, New Delhi

In the result, the appeal filed by the assessee is partly allowed for

ITA 1637/DEL/2014[2007-08]Status: DisposedITAT Delhi26 Feb 2018AY 2007-08

Bench: Shri R. K. Panda & Ms. Suchitra Kambleassessment Year : 2007-08 Asahi India Glass Limited, Dcit, Circle- 2(1), 38, Okhla Industrial Area, New Delhi. Vs. Phase- Iii, New Delhi.

For Appellant: Shri Sandip Sapra, AdvFor Respondent: Shri Kumar Parnav, Sr.DR

Section 10(34)Section 115JSection 14A

Nhpc Ltd., Faridabad vs. ACIT, Faridabad

In the result, appeals of the assessee in ITA Nos

ITA 433/DEL/2013[2004-05]Status: DisposedITAT Delhi08 Feb 2016AY 2004-05

Bench: Sh. H.S. Sidhu, Judicialmember & Sh. Prashant Maharishi

Section 115JSection 154Section 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: „E‟: NEW DELHI BEFORE SH. H.S. SIDHU, JUDICIALMEMBER AND SH. PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA Nos. 433, 434 & 435/Del/2013 Assessment Years: 2004-05, 2005-06 &2006-07 M/s. NHPC Ltd., Vs. Asstt. Commissioner of Income Tax, NHPC Complex, Circle-II, Faridabad Sector-33, Faridabad (PAN: AAACN0149C) (Appellant) (Respondent) And ITA Nos. 422 & 423/Del/2013 Assessment Years: 2004-05 & 2005-06 Asstt. Commissioner of Income Tax, Vs. M/s. NHPC Ltd., Circle-II, Block –B, New CGO Complex, NHPC Complex, Faridabad Sector-33, Faridabad (PAN: AAACN0149C) (Appellant) (Re…