Trib.); (v) CIT v. Gangeshwari Metal (P) Ltd.

214 Taxmann 423High Court2013#6583 most cited

What is Trib.); (v) CIT v. Gangeshwari Metal (P) Ltd. authority for?

Revenue authorities and courts are bound by the ratio of judgments from the Supreme Court and the jurisdictional High Court, especially when rendered on identical facts.

17

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2023.

Also referred to as

CIT v. Gangeshwari Metal (P) Ltd. · Lovely Exports · binding precedent · jurisdictional High Court · Supreme Court · identical facts · revenue authorities

Also reported as

72 DTR 220

Judgments citing Trib.); (v) CIT v. Gangeshwari Metal (P) Ltd.

D.C.I.T., Circle-3(1), Kolkata vs. M/S Shiv Shakti Steel Pvt. Ltd., Kolkata

In the result, appeal of the revenue is dismissed

ITA 2447/KOL/2019[2012-13]Status: DisposedITAT Kolkata31 Mar 2023AY 2012-13

Bench: Shri Rajpal Yadav & Shri Girish Agrawalassessment Year: 2012-13 Deputy Commissioner Of Shiv Shakti Steel Pvt. Ltd. Income Tax, Circle-3(1), Vs. 4, B. B. D. Bag (East), Kolkata Kolkata-700001. (Pan: Aagcs9768L) (Appellant) (Respondent)

For Appellant: Shri Taraknath Jaiswal, advocate & ShriFor Respondent: Shri P. P. Barman, Addl. CIT
Section 133(6)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH KOLKATA BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2012-13 Deputy Commissioner of Shiv Shakti Steel Pvt. Ltd. Income Tax, Circle-3(1), Vs. 4, B. B. D. Bag (East), Kolkata Kolkata-700001. (PAN: AAGCS9768L) (Appellant) (Respondent) Present for: Appellant by : Shri Taraknath Jaiswal, advocate & Shri Akshay Ringasia, CA Respondent by : Shri P. P. Barman, Addl. CIT Date of Hearing : 16.03.2023 Date of Pronouncement : 31.03.2023 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal filed by the assessee is a…

ACIT -1(1)(1), Mumbai vs. M/S Adhiraj Construction Private Limited, Mumbai

In the result, the appeal of the revenue and the cross objection filed by the assessee are dismissed

ITA 1410/MUM/2022[2012-2013]Status: DisposedITAT Mumbai27 Dec 2022AY 2012-2013
Section 133(6)Section 143(3)Section 148Section 68

…THE INCOME TAX APPELLATE TRIBUNAL “A” Bench, Mumbai Shri B.R. Baskaran (AM) & Shri Rahul Chaudhary (JM) I.T.A. No. 1410/Mum/2022 (A.Y. 2012-13) Vs. M/s. Adhiraj ACIT-1(1)(1) Room No. 533 Constructions Pvt. Ltd. Aayakar Bhavan 303, Sharda Chambers M.K. Road Sir V.T. Marg, New Marine Mumbai-400 020. Lines, Mumbai-400 020. (Appellant) (Respondent) C.O. No. 100/Mum/2022 (A.Y. 2012-13) Vs. ACIT-1(1)(1) M/s. Adhiraj Constructions Pvt. Ltd. Room No. 533 303, Sharda Chambers Aayakar Bhavan Sir V.T. Marg, New Marine M.K. Road Lines, Mumbai-400 020. Mumbai-400 020. (Appellant) (Respondent) PAN : AACCA3372Q Assessee b…

DCIT, New Delhi vs. M/S. Bhaijee Commodities Pvt. Ltd., New Delhi

In the result, the Appeal of the Revenue stands dismissed

ITA 5323/DEL/2015[2012-13]Status: DisposedITAT Delhi13 Jun 2019AY 2012-13

Bench: Shri H.S. Sidhu & Shri B.R.R. Kumaray 2012-13

For Appellant: Sh. R.S. Singhvi, Adv. &For Respondent: Sh. N.K. Bansal, Sr. DR
Section 131Section 133(6)Section 142(1)Section 143(2)Section 143(3)Section 14ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER AY 2012-13 DCIT, CIRCLE 4(2), VS. BHAIJEE COMMODITIES PVT. LTD. NEW DELHI AG-402, SHALIMAR BAGH, NEW DELHI (PAN: AAACB8905G) (APPELLANT) (RESPONDENT) Department by : Sh. N.K. Bansal, Sr. DR. Assessee by : Sh. R.S. Singhvi, Adv. & Sh. Satyajeet Goyal, Adv. ORDER PER H.S. SIDHU, JM The Revenue has filed this appeal against the order dated 29.5.2015 of the Ld. CIT(A)-2, New Delhi in respect of assessment year 2012-13 on the following grounds:- 1. On the facts and i…

M/S. Rathi Ceramics Pvt. Ltd., New Delhi vs. ITO, New Delhi

ITA 4540/DEL/2014[2005-06]Status: DisposedITAT Delhi04 Feb 2019AY 2005-06

Bench: Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: Sh. Ashish Goel, CAFor Respondent: Sh. Surender Pal, Sr. DR
Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘F’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA No. 4540/De!/2014 AY: 2005-06 M/s Rathi Ceramics Pvt. Ltd. vs. Income Tax Officer, 26/A, Sadhana Enclave, Ward 15(3), New Delhi – 17 New Delhi (PAN : AAACR 4592F) (APPALLANT) (RESPONDENT) (Appellant) (Respondent) Assessee by : Sh. Ashish Goel, CA Revenue by : Sh. Surender Pal, Sr. DR. ORDER PER H.S. SIDHU, JM This appeal has been filed by the assessee against the order passed by the Ld. CIT(A) dated 12.06.2014 relating to assessment year 2005-06 on the fol…

ITO, New Delhi vs. M/S. Kautilya Monetary Services Pvt. Ltd., New Delhi

In the result, the appeal filed by the Revenue as well as the CO filed by the assessee are dismissed

ITA 5975/DEL/2014[2005-06]Status: DisposedITAT Delhi30 Nov 2018AY 2005-06

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2005-06 Ito, Vs. Kautilya Monetary Services Pvt. Ward-5(2), Ltd., New Delhi. 10, Local Shopping Centre, Kalkaji, New Delhi. Pan: Aaack3995P Co No.171/Del/2015 (Ita No.5975/Del/2014) Assessment Year: 2005-06 Kautilya Monetary Services Pvt. Ltd., Vs. Ito, 10, Local Shopping Centre, Ward-5(2), Kalkaji, New Delhi. New Delhi. Pan: Aaack3995P

For Appellant: Shri Ved Jain, Advocate &For Respondent: Smt. Naina Soin Kapil, Sr. DR
Section 133(6)Section 143(3)Section 147Section 148Section 153CSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : D : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2005-06 ITO, Vs. Kautilya Monetary Services Pvt. Ward-5(2), Ltd., New Delhi. 10, Local Shopping Centre, Kalkaji, New Delhi. PAN: AAACK3995P CO No.171/Del/2015 (ITA No.5975/Del/2014) Assessment Year: 2005-06 Kautilya Monetary Services Pvt. Ltd., Vs. ITO, 10, Local Shopping Centre, Ward-5(2), Kalkaji, New Delhi. New Delhi. PAN: AAACK3995P (Appellant) (Respondent) Assessee by : Shri Ved Jain, Advocate & Shri Ashish Chadha, CA Revenue by : Smt. Naina Soi…

Shri Pramod Kumar Sethi, Indore vs. The ACIT 3(1), Indore

In the result appeal filed by the revenue being I

ITA 392/IND/2014[2006-07]Status: DisposedITAT Indore06 Nov 2018AY 2006-07

Bench: Shri Kul Bharat & Shri Manish Borad

Section 133ASection 143(2)Section 143(3)Section 24Section 68

…Pramod Kumar Sethi I.T.A. No. 382 & 383/Ind/14 आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER ITA No.382 & 383/Ind/2014 Assessment Years:2006-07 & 2007-08 Asstt. Commissioner of Shri Pramod Kumar Income Tax, 3(1), Indore Vs. Sethi, 106, Navneet Darshan, 16/2 Old Palasia, Indore (Appellant) (Respondent ) PAN No. AEXPS7774Q Assessment Year 2006-07 Shri Pramod Kumar Sethi, Asstt. Commissioner of 106, Navneet Darshan, Vs. Income Tax, 3(1), Indore 16/2 Old Palasia, Indore (Appellant)…

The ACIT, 3(1), Indore vs. Shri Pramod Kumar Sethi, Indore

In the result appeal filed by the revenue being I

ITA 383/IND/2014[2007-08]Status: DisposedITAT Indore06 Nov 2018AY 2007-08

Bench: Shri Kul Bharat & Shri Manish Borad

Section 133ASection 143(2)Section 143(3)Section 24Section 68

…Pramod Kumar Sethi I.T.A. No. 382 & 383/Ind/14 आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER ITA No.382 & 383/Ind/2014 Assessment Years:2006-07 & 2007-08 Asstt. Commissioner of Shri Pramod Kumar Income Tax, 3(1), Indore Vs. Sethi, 106, Navneet Darshan, 16/2 Old Palasia, Indore (Appellant) (Respondent ) PAN No. AEXPS7774Q Assessment Year 2006-07 Shri Pramod Kumar Sethi, Asstt. Commissioner of 106, Navneet Darshan, Vs. Income Tax, 3(1), Indore 16/2 Old Palasia, Indore (Appellant)…

The ACIT, 3(1), Indore vs. Shri Pramod Kumar Sethi, Indore

In the result appeal filed by the revenue being I

ITA 382/IND/2014[2006-07]Status: DisposedITAT Indore06 Nov 2018AY 2006-07

Bench: Shri Kul Bharat & Shri Manish Borad

Section 133ASection 143(2)Section 143(3)Section 24Section 68

…Pramod Kumar Sethi I.T.A. No. 382 & 383/Ind/14 आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER ITA No.382 & 383/Ind/2014 Assessment Years:2006-07 & 2007-08 Asstt. Commissioner of Shri Pramod Kumar Income Tax, 3(1), Indore Vs. Sethi, 106, Navneet Darshan, 16/2 Old Palasia, Indore (Appellant) (Respondent ) PAN No. AEXPS7774Q Assessment Year 2006-07 Shri Pramod Kumar Sethi, Asstt. Commissioner of 106, Navneet Darshan, Vs. Income Tax, 3(1), Indore 16/2 Old Palasia, Indore (Appellant)…

M/S Bassi Steels Ltd., Mohali vs. DCIT, Mohali

ITA 96/CHANDI/2016[2004-05]Status: DisposedITAT Chandigarh27 Mar 2018AY 2004-05

Bench: Shri. Sanjay Garg, Judicial, Member & Dr. B.R.R. Kumarassessment Year: 2005-06

For Appellant: Sh. Ashok GoelFor Respondent: Smt. C. Chandrakanta
Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL CHANDIGARH BENCHES ‘A’ CHANDIGARH BEFORE SHRI. SANJAY GARG, JUDICIAL, MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER Assessment Year: 2005-06 M/s Bassi Steel Ltd. Vs. The Dy. CIT Vill- Gholu Majra Circle-6(1) Mohali Mohali C-81, Industrial Area Phase-VI, Mohali PAN No. AABCB2610D (Appellant) (Respondent) Assessee By : Sh. Ashok Goel Department By : Smt. C. Chandrakanta Date of hearing : 23/01/2018 Date of Pronouncement : 27/03/2018 ORDER PER DR. B.R.R.KUMAR, AM The present appeal has been filed by the assessee against the order of the Ld. CIT(A)-2, Chandigarh dt. 14/12…

D.C.I.T. Central Cricle, Raipur vs. M/S R.R.Energy Ltd., Raigarh(C.G)

In the result, cross objections filed by the assessee for assessment years 2006-07, 2007-08 and 2008-09 are allowed and cross objections filed for the assessment years 2009-10, 2010-11, 2011-12 and...

ITA 231/BIL/2014[2012-13]Status: DisposedITAT Raipur18 Jan 2018AY 2012-13
For Appellant: Shri G.S.Agrawal, ARFor Respondent: Shri P.K.Mishra, CITDR
Section 133(6)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR BEFORE:SHRI N.S.SAINI, AM &SHRI PAVAN KUMAR GADALE, JM ITA Nos.225 to 231/RPR/2014 (Assessment Years :2006-2007 to 2012-2013) DCIT, Central Circle, vs R.R.Energy Ltd. Central Revenue Building, N.H.No.22, Village Civil Lines, Garhumariya, Raipur-492001 Jharsuguda Road, Raigharh(CG) PAN No. : AACCR 8829 B (Appellant) .. tsednepseR AND Cross Objection Nos.02 to 08/RPR/2015 (Arising out of ITA Nos.225 to 231/RPR/2014) (Assessment Years :2006-2007 to 2012-2013) R.R.Energy Ltd. vs DCIT, Central Circle, N.H.No.22, Village Central Revenue Garhumariya, Building, C…

D.C.I.T. Central Cricle, Raipur vs. M/S R.R.Energy Ltd., Raigarh(C.G)

In the result, cross objections filed by the assessee for assessment years 2006-07, 2007-08 and 2008-09 are allowed and cross objections filed for the assessment years 2009-10, 2010-11, 2011-12 and...

ITA 230/BIL/2014[2011-12]Status: DisposedITAT Raipur18 Jan 2018AY 2011-12
For Appellant: Shri G.S.Agrawal, ARFor Respondent: Shri P.K.Mishra, CITDR
Section 133(6)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR BEFORE:SHRI N.S.SAINI, AM &SHRI PAVAN KUMAR GADALE, JM ITA Nos.225 to 231/RPR/2014 (Assessment Years :2006-2007 to 2012-2013) DCIT, Central Circle, vs R.R.Energy Ltd. Central Revenue Building, N.H.No.22, Village Civil Lines, Garhumariya, Raipur-492001 Jharsuguda Road, Raigharh(CG) PAN No. : AACCR 8829 B (Appellant) .. tsednepseR AND Cross Objection Nos.02 to 08/RPR/2015 (Arising out of ITA Nos.225 to 231/RPR/2014) (Assessment Years :2006-2007 to 2012-2013) R.R.Energy Ltd. vs DCIT, Central Circle, N.H.No.22, Village Central Revenue Garhumariya, Building, C…

D.C.I.T. Central Cricle, Raipur vs. M/S R.R.Energy Ltd., Raigarh(C.G)

In the result, cross objections filed by the assessee for assessment years 2006-07, 2007-08 and 2008-09 are allowed and cross objections filed for the assessment years 2009-10, 2010-11, 2011-12 and...

ITA 229/BIL/2014[2010-11]Status: DisposedITAT Raipur18 Jan 2018AY 2010-11
For Appellant: Shri G.S.Agrawal, ARFor Respondent: Shri P.K.Mishra, CITDR
Section 133(6)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR BEFORE:SHRI N.S.SAINI, AM &SHRI PAVAN KUMAR GADALE, JM ITA Nos.225 to 231/RPR/2014 (Assessment Years :2006-2007 to 2012-2013) DCIT, Central Circle, vs R.R.Energy Ltd. Central Revenue Building, N.H.No.22, Village Civil Lines, Garhumariya, Raipur-492001 Jharsuguda Road, Raigharh(CG) PAN No. : AACCR 8829 B (Appellant) .. tsednepseR AND Cross Objection Nos.02 to 08/RPR/2015 (Arising out of ITA Nos.225 to 231/RPR/2014) (Assessment Years :2006-2007 to 2012-2013) R.R.Energy Ltd. vs DCIT, Central Circle, N.H.No.22, Village Central Revenue Garhumariya, Building, C…

D.C.I.T. Central Cricle, Raipur vs. M/S R.R.Energy Ltd., Raigarh(C.G)

In the result, cross objections filed by the assessee for assessment years 2006-07, 2007-08 and 2008-09 are allowed and cross objections filed for the assessment years 2009-10, 2010-11, 2011-12 and...

ITA 228/BIL/2014[2009-10]Status: DisposedITAT Raipur18 Jan 2018AY 2009-10
For Appellant: Shri G.S.Agrawal, ARFor Respondent: Shri P.K.Mishra, CITDR
Section 133(6)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR BEFORE:SHRI N.S.SAINI, AM &SHRI PAVAN KUMAR GADALE, JM ITA Nos.225 to 231/RPR/2014 (Assessment Years :2006-2007 to 2012-2013) DCIT, Central Circle, vs R.R.Energy Ltd. Central Revenue Building, N.H.No.22, Village Civil Lines, Garhumariya, Raipur-492001 Jharsuguda Road, Raigharh(CG) PAN No. : AACCR 8829 B (Appellant) .. tsednepseR AND Cross Objection Nos.02 to 08/RPR/2015 (Arising out of ITA Nos.225 to 231/RPR/2014) (Assessment Years :2006-2007 to 2012-2013) R.R.Energy Ltd. vs DCIT, Central Circle, N.H.No.22, Village Central Revenue Garhumariya, Building, C…

D.C.I.T. Central Cricle, Raipur vs. M/S R.R.Energy Ltd., Raigarh(C.G)

In the result, cross objections filed by the assessee for assessment years 2006-07, 2007-08 and 2008-09 are allowed and cross objections filed for the assessment years 2009-10, 2010-11, 2011-12 and...

ITA 227/BIL/2014[2008-09]Status: DisposedITAT Raipur18 Jan 2018AY 2008-09
For Appellant: Shri G.S.Agrawal, ARFor Respondent: Shri P.K.Mishra, CITDR
Section 133(6)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR BEFORE:SHRI N.S.SAINI, AM &SHRI PAVAN KUMAR GADALE, JM ITA Nos.225 to 231/RPR/2014 (Assessment Years :2006-2007 to 2012-2013) DCIT, Central Circle, vs R.R.Energy Ltd. Central Revenue Building, N.H.No.22, Village Civil Lines, Garhumariya, Raipur-492001 Jharsuguda Road, Raigharh(CG) PAN No. : AACCR 8829 B (Appellant) .. tsednepseR AND Cross Objection Nos.02 to 08/RPR/2015 (Arising out of ITA Nos.225 to 231/RPR/2014) (Assessment Years :2006-2007 to 2012-2013) R.R.Energy Ltd. vs DCIT, Central Circle, N.H.No.22, Village Central Revenue Garhumariya, Building, C…

D.C.I.T. Central Cricle, Raipur vs. M/S R.R.Energy Ltd., Raigarh(C.G)

In the result, cross objections filed by the assessee for assessment years 2006-07, 2007-08 and 2008-09 are allowed and cross objections filed for the assessment years 2009-10, 2010-11, 2011-12 and...

ITA 226/BIL/2014[2007-08]Status: DisposedITAT Raipur18 Jan 2018AY 2007-08
For Appellant: Shri G.S.Agrawal, ARFor Respondent: Shri P.K.Mishra, CITDR
Section 133(6)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR BEFORE:SHRI N.S.SAINI, AM &SHRI PAVAN KUMAR GADALE, JM ITA Nos.225 to 231/RPR/2014 (Assessment Years :2006-2007 to 2012-2013) DCIT, Central Circle, vs R.R.Energy Ltd. Central Revenue Building, N.H.No.22, Village Civil Lines, Garhumariya, Raipur-492001 Jharsuguda Road, Raigharh(CG) PAN No. : AACCR 8829 B (Appellant) .. tsednepseR AND Cross Objection Nos.02 to 08/RPR/2015 (Arising out of ITA Nos.225 to 231/RPR/2014) (Assessment Years :2006-2007 to 2012-2013) R.R.Energy Ltd. vs DCIT, Central Circle, N.H.No.22, Village Central Revenue Garhumariya, Building, C…

D.C.I.T. Central Cricle, Raipur vs. M/S R.R.Energy Ltd., Raigarh(C.G)

In the result, cross objections filed by the assessee for assessment years 2006-07, 2007-08 and 2008-09 are allowed and cross objections filed for the assessment years 2009-10, 2010-11, 2011-12 and...

ITA 225/BIL/2014[2006-07]Status: DisposedITAT Raipur18 Jan 2018AY 2006-07
For Appellant: Shri G.S.Agrawal, ARFor Respondent: Shri P.K.Mishra, CITDR
Section 133(6)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR BEFORE:SHRI N.S.SAINI, AM &SHRI PAVAN KUMAR GADALE, JM ITA Nos.225 to 231/RPR/2014 (Assessment Years :2006-2007 to 2012-2013) DCIT, Central Circle, vs R.R.Energy Ltd. Central Revenue Building, N.H.No.22, Village Civil Lines, Garhumariya, Raipur-492001 Jharsuguda Road, Raigharh(CG) PAN No. : AACCR 8829 B (Appellant) .. tsednepseR AND Cross Objection Nos.02 to 08/RPR/2015 (Arising out of ITA Nos.225 to 231/RPR/2014) (Assessment Years :2006-2007 to 2012-2013) R.R.Energy Ltd. vs DCIT, Central Circle, N.H.No.22, Village Central Revenue Garhumariya, Building, C…

The DCIT, 1(1), Indore vs. M/S. Modern Laboratories, Indore

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

ITA 277/IND/2014[2008-09]Status: DisposedITAT Indore25 Jul 2017AY 2008-09

Bench: Shri C.M.Garg & Shri O.P.Meenaआ.अ.सं./ ./ ./ I.T.A. No.277 & Co.16/Ind/2014 ./ "नधा"रण वष" /Assessment Year:2008-09

…DCIT v 1(1) v Modern Laboratories / I. T. A. No. 277/Ind/2014& CO.No.16/Ind/2014/AY:08-09 Page 1 of 29 आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी सी.एम.गग", "या"यक 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.277 & CO.16/Ind/2014 ./ "नधा"रण वष" /Assessment Year:2008-09 1. DCIT 1(1) Indore V. 1. Modern Laboratories 45 2. Modern Laboratories 45 Sector 45, Sector D-2, Sector 45, Sector D-2, Sanwer Road , Industrial Sanwer Road , Area Indore Industrial Area Indor…

Trib.); (v) CIT v. Gangeshwari Metal (P) Ltd. (214 Taxmann 423) — Cited in 17 Judgments | BharatTax