Trib.)- Para.13. (vi) N.T.P.C. Ltd. v. Dy. CIT

22 Taxmann.com 247High Court2012#23687 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2016 to 2024.

Judgments citing Trib.)- Para.13. (vi) N.T.P.C. Ltd. v. Dy. CIT

Trimurti Grihanirman Pvt. Ltd., Kolkata vs. PCIT, Kol-2, Kolkata

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

ITA 525/KOL/2023[2018-19]Status: DisposedITAT Kolkata23 Sept 2024AY 2018-19

Bench: Sri Sanjay Garg & Sri Sanjay Awasthi

Section 143(3)Section 263

…आयकर अपीलीय अधिकरण कोलकाता 'बी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH, KOLKATA श्री संजय गगग, न्याधयक सदस्य एवं श्री संजय अवस्थी, लेखा सदस्य के समक्ष Before SRI SANJAY GARG, JUDICIAL MEMBER & SRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No.: 525/KOL/2023 Assessment Year: 2018-19 Trimurti Grihanirman Pvt. Ltd………..……………………………….Appellant [PAN: AADCT 0482 H] Vs. PCIT, Kol-2, Kolkata.............................................................Respondent Appearances: Assessee represented by: R. Patodia, AR. Department represented by: A. Kundu, CIT DR. Date of concluding the hearing : A…

Kadodara Power Pvt.Ltd., Surat vs. The ACIT., Circle-1, Surat

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

ITA 143/AHD/2016[2006-07]Status: DisposedITAT Surat02 Aug 2018AY 2006-07

Bench: Shri C.M.Garg & Shri O.P.Meenaआ.अ.सं./I.T.A No.143/Ahd/2016 िनधा"रण वष"/A.Y.:2006-07 M/S. Kadodara Power Pvt. Ltd. Vs. Assistant Commissioner Of Plot No. 30-33& 60-63, Block Income Tax, Circle-1, Surat No.179/2, Kadodara Char Rasta, Palsana, Surat 394327 Pan: Aacck5249E अपीलाथ" Appellant ""यथ"/Respondent

Section 32Section 32(1)(i)Section 32(1)(ii)

…Kadodara Power Pvt. Ltd. v. ACIT-1 Surat /I.T.A. No143 /Ahd/2016/A.Y.:06-07 Page 1 of 10 आयकर अपीलीय अिधकरण,सुरत "यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT "ी सी.एम.गग", "याियक सद"य तथा "ी ओ.पी.मीना, लेखा सद"य के सम" BEFORE SHRI C.M.GARG, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A No.143/Ahd/2016 िनधा"रण वष"/A.Y.:2006-07 M/s. Kadodara Power Pvt. Ltd. Vs. Assistant Commissioner of Plot No. 30-33& 60-63, Block Income Tax, Circle-1, Surat No.179/2, Kadodara Char Rasta, Palsana, Surat 394327 PAN: AACCK5249E अपीलाथ" Appellant ""यथ"/Respondent िनधा"रती क" ओर से /Ass…

Damodar Valley Corporation, Kolkata vs. DCIT, Cir-9(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 1458/KOL/2015[2011-2012]Status: DisposedITAT Kolkata15 Jul 2016AY 2011-2012

Bench: Shri M. Balaganesh, Am & Shri S. S. Viswanethra Ravi, Jm]

For Appellant: Shri D. S. Damle, FCAFor Respondent: Shri Niraj Kumar, CIT, DR
Section 143(3)Section 14ASection 263Section 32(1)(ii)Section 32(1)(iia)

…1 Damodar Valley Corpn., AY 2011-12 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA [Before Shri M. Balaganesh, AM & Shri S. S. Viswanethra Ravi, JM] I.T.A No. 1458/Kol/2015 Assessment Year: 2011-12 Damodar Valley Corporation Vs. Deputy Commissioner of Income-tax, (PAN: AABCD0541M) Circle-9(1), Kolkata. (Appellant) (Respondent) Date of hearing: 12.07.2016 Date of pronouncement: 15.07.2016 For the Appellant: Shri D. S. Damle, FCA For the Respondent: Shri Niraj Kumar, CIT, DR ORDER Per Shri M. Balaganesh, AM: This appeal by assessee is arising out of revision order of CIT, Kolkata-3, Kolkata vide N…

Trib.)- Para.13. (vi) N.T.P.C. Ltd. v. Dy. CIT (22 Taxmann.com 247) — Cited in 3 Judgments | BharatTax