Thane v. Rapid Pack Engg. (P.) Ltd.

46 Taxmann.com 330Reported decision2014#25062 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2019.

Judgments citing Thane v. Rapid Pack Engg. (P.) Ltd.

ACIT, New Delhi vs. M/S. Kapoor Industries, New Delhi

Accordingly the entire three grounds rose in appeal for AY 2011-12 is dismissed

ITA 4050/DEL/2015[2012-13]Status: DisposedITAT Delhi28 May 2019AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri R. K. Mehra, CAFor Respondent: Shri K Hauthang, Sr. DR
Section 143(3)Section 195Section 40Section 9

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 4049 & 4050/Del/2015 (Assessment Year: 2011-12 and 2012-13) ACIT, Vs. Kapoor Industries, Circle-32(1), 29A-2/1, Desu Road, New Delhi Mehrauli, New Delhi PAN: AAAFK2669P (Appellant) (Respondent) Revenue by : Shri K Hauthang, Sr. DR Assessee by: Shri R. K. Mehra, CA Date of Hearing 13/03/2019 Date of pronouncement 28/05/2019 O R D E R PER PRASHANT MAHARISHI, A. M. 1. These appeals are filed by the revenue against the order of the ld CIT(A)-11, New Delhi dated 2…

ACIT, New Delhi vs. M/S. Kapoor Industries, New Delhi

Accordingly the entire three grounds rose in appeal for AY 2011-12 is dismissed

ITA 4049/DEL/2015[2011-12]Status: DisposedITAT Delhi28 May 2019AY 2011-12

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri R. K. Mehra, CAFor Respondent: Shri K Hauthang, Sr. DR
Section 143(3)Section 195Section 40Section 9

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 4049 & 4050/Del/2015 (Assessment Year: 2011-12 and 2012-13) ACIT, Vs. Kapoor Industries, Circle-32(1), 29A-2/1, Desu Road, New Delhi Mehrauli, New Delhi PAN: AAAFK2669P (Appellant) (Respondent) Revenue by : Shri K Hauthang, Sr. DR Assessee by: Shri R. K. Mehra, CA Date of Hearing 13/03/2019 Date of pronouncement 28/05/2019 O R D E R PER PRASHANT MAHARISHI, A. M. 1. These appeals are filed by the revenue against the order of the ld CIT(A)-11, New Delhi dated 2…

Urai Impex P.Ltd, Mumbai vs. ITO 8(3)(4), Mumbai

ITA 367/MUM/2017[2009-10]Status: DisposedITAT Mumbai13 Oct 2017AY 2009-10

Bench: Shri D.T. Garasiaassessment Year: 2009-10 M/S. Urai Impex Pvt. Ltd., Ito-8(3)(4)/(New)Ito- 53, Apollo Industrial Estate, 11(1)(4), 202, 2Nd Floor, Off. Mahakali Caves Road, Vs. Andheri (East), Aayakar Bhavan, Mumbai-400 093 M.K. Marg, Pan: Aaacu 5802D Mumbai – 400 020 (Appellant) (Respondent) Present For: Assessee By : Shri R.N. Vasani, A.R. & Shri V.H. Vasani, A.R. Revenue By : Smt. Hemalatha, D.R. Date Of Hearing : 07.08.2017 Date Of Pronouncement : 13.10.2017 O R D E R

For Appellant: Shri R.N. Vasani, A.R. & Shri V.H. Vasani, A.RFor Respondent: Smt. Hemalatha, D.R

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI D.T. GARASIA, JUDICIAL MEMBER Assessment Year: 2009-10 M/s. Urai Impex Pvt. Ltd., ITO-8(3)(4)/(new)ITO- 53, Apollo Industrial Estate, 11(1)(4), 202, 2nd Floor, Off. Mahakali Caves Road, Vs. Andheri (East), Aayakar Bhavan, Mumbai-400 093 M.K. Marg, PAN: AAACU 5802D Mumbai – 400 020 (Appellant) (Respondent) Present for: Assessee by : Shri R.N. Vasani, A.R. & Shri V.H. Vasani, A.R. Revenue by : Smt. Hemalatha, D.R. Date of Hearing : 07.08.2017 Date of Pronouncement : 13.10.2017 O R D E R Per D.T. Garasia, Judicial Member: The present app…

Thane v. Rapid Pack Engg. (P.) Ltd. (46 Taxmann.com 330) — Cited in 3 Judgments | BharatTax