Ultramarine & Pigments Ltd. v. O.P.Srivastava, CIT

286 ITR 86Reported decision2006#12555 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2017.

Judgments citing Ultramarine & Pigments Ltd. v. O.P.Srivastava, CIT

The DCIT, Circle-1, Ahmedabad vs. Adani Agro Pvt. Ltd., Ahmedabad

The appeal is allowed with no order as to costs

ITA 557/AHD/2012[2008-09]Status: DisposedITAT Ahmedabad31 May 2017AY 2008-09
Section 14Section 143(3)Section 14A

…ITA Nos. 182, 557 & 1916/Ahd/2012 Assessment years: 2008-09 & 2006-07 Page 1 of 14 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD C BENCH, AHMEDABAD [Coram: Pramod Kumar AM and Mahavir Prasad JM] Assessment year: 2008-09 Adani Agro Private Limited .......…………......Appellant Shikhar, 8th floor, Nr Mithakali Circle, Navrangpura Ahmedabad 380006 [PAN: AABCA3183G] Vs. Assistant Commissioner of Income Tax Circle 1, Ahmedabad .......................Respondent Assessment year: 2008-09 Assistant Commissioner of Income Tax Circle 1, Ahmedabad .......…………......Appellant Vs. Adani Agro Private Limited ....................…

The DCIT, Circle-1, Ahmedabad vs. Adani Agro Pvt. Ltd., Ahmedabad

The appeal is allowed with no order as to costs

ITA 1916/AHD/2012[2006-07]Status: DisposedITAT Ahmedabad31 May 2017AY 2006-07
Section 14Section 143(3)Section 14A

…ITA Nos. 182, 557 & 1916/Ahd/2012 Assessment years: 2008-09 & 2006-07 Page 1 of 14 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD C BENCH, AHMEDABAD [Coram: Pramod Kumar AM and Mahavir Prasad JM] Assessment year: 2008-09 Adani Agro Private Limited .......…………......Appellant Shikhar, 8th floor, Nr Mithakali Circle, Navrangpura Ahmedabad 380006 [PAN: AABCA3183G] Vs. Assistant Commissioner of Income Tax Circle 1, Ahmedabad .......................Respondent Assessment year: 2008-09 Assistant Commissioner of Income Tax Circle 1, Ahmedabad .......…………......Appellant Vs. Adani Agro Private Limited ....................…

Adani Agro Pvt. Ltd., Ahmedabad vs. The ACIT., Circle-1, Ahmedabad

The appeal is allowed with no order as to costs

ITA 182/AHD/2012[2008-09]Status: DisposedITAT Ahmedabad31 May 2017AY 2008-09
Section 14Section 143(3)Section 14A

…ITA Nos. 182, 557 & 1916/Ahd/2012 Assessment years: 2008-09 & 2006-07 Page 1 of 14 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD C BENCH, AHMEDABAD [Coram: Pramod Kumar AM and Mahavir Prasad JM] Assessment year: 2008-09 Adani Agro Private Limited .......…………......Appellant Shikhar, 8th floor, Nr Mithakali Circle, Navrangpura Ahmedabad 380006 [PAN: AABCA3183G] Vs. Assistant Commissioner of Income Tax Circle 1, Ahmedabad .......................Respondent Assessment year: 2008-09 Assistant Commissioner of Income Tax Circle 1, Ahmedabad .......…………......Appellant Vs. Adani Agro Private Limited ....................…

P. P. Barman, Mumbai vs. ITO 26(1)(3), Mumbai

In the result the appeal of the assessee is allowed for statistical purpose

ITA 5049/MUM/2016[2011-12]Status: DisposedITAT Mumbai17 Mar 2017AY 2011-12

Bench: Shri D.Karunakara Rao & Shri Pawan Singhshri P. P. Barman Ito -26(1)(3) B/3/101, Pawan Hans Juhu Mumbai. Housing Complex, Daulat Nagar, Vs. Santacruz (West), Mumbai-400054 Pan: Aaepb3686M (Appellant) (Respondent)

For Respondent: Ms. Beena Santosh (DR)
Section 143(3)Section 253Section 254(1)

…reasonable provided the Public Sector employee like the present assessee, who is ITA No. 5049/Mum/2016 Shri P. P. Barman employee of ‘Pawan Hans’ does not constitute Central Government employee. We are aware that The Hon’ble Apex Court in Arun Kumar Vs UOI (286 ITR 86) upheld the distinction provided in Rule 3 between the Central/ State Government employee and the employee of Statutory Corporation, Companies and undertakings. The ld CIT (A) has not given the reasoning as to how the Central Government Public Sector employee does not covered by the class of person qualified in first category of Rule 3 of IT Rule…

State Bank of India, Mumbai vs. DCIT 2(2), Mumbai

In the result, appeals of the assessee are allowed in part, in terms indicated hereinabove

ITA 1616/MUM/2014[1988-89]Status: DisposedITAT Mumbai14 Dec 2016AY 1988-89

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm आमकय अऩीर सं./Ita Nos.1613 To 1616/Mum/2014 (नििाारण वषा / Assessment Years : 1984-85 To 1988-89) State Bank Of India, Vs. Dcit-2(2), Mumbai Financial Reporting & 3Rd Taxation Department, Floor, Corporate Centre State Bank Bhavan, Madam Cama Road, Nariman Point, Mumbai-400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaacs 8577 K (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri C. Naresh याजस्व की ओर से /Revenue By :Shri B. Pruseth सुनवाई की तायीख / Date Of Hearing : 21/09/2016 घोषणा की तायीख/Date Of Pronouncement 14/12/2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 1984-85 To 1988-89. 2. Rival Contentions Have Been Heard & Record Perused. 3. The Facts Of The Case Are That Following Itat'S Order In Appeal No 9254 & 9255/Bom/1990 Dated 22.08.2006, The Appeal Effects Were Given Vide Order U/S 143(3)/254 Dated 19.12.2007 In Assessee'S Case For Ays 1984- 85, 1985-86, 1987-88 & 1988-89 & Refund Together With Interest Thereon Was Granted To The Assessee In All Those Assessment Years. Thereafter A Notice U/S 154 Was Issued On 28.03.2012 For Rectifying The Amount Of 2

For Appellant: Shri C. NareshFor Respondent: Shri B. Pruseth
Section 143(3)Section 154Section 214Section 244Section 244ASection 244A(1)(b)

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘ई’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “E”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI AMARJIT SINGH, JM आमकय अऩीर सं./ITA Nos.1613 to 1616/Mum/2014 (नििाारण वषा / Assessment Years : 1984-85 to 1988-89) State Bank of India, Vs. DCIT-2(2), Mumbai Financial Reporting and 3rd Taxation Department, Floor, Corporate Centre State Bank Bhavan, Madam Cama Road, Nariman Point, Mumbai-400021 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AAACS 8577 K (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee by : Shri C. Naresh याजस्व की ओर से /Revenue by :S…

State Bank of India, Mumbai vs. DCIT 2(2), Mumbai

In the result, appeals of the assessee are allowed in part, in terms indicated hereinabove

ITA 1615/MUM/2014[1987-88]Status: DisposedITAT Mumbai14 Dec 2016AY 1987-88

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm आमकय अऩीर सं./Ita Nos.1613 To 1616/Mum/2014 (नििाारण वषा / Assessment Years : 1984-85 To 1988-89) State Bank Of India, Vs. Dcit-2(2), Mumbai Financial Reporting & 3Rd Taxation Department, Floor, Corporate Centre State Bank Bhavan, Madam Cama Road, Nariman Point, Mumbai-400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaacs 8577 K (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri C. Naresh याजस्व की ओर से /Revenue By :Shri B. Pruseth सुनवाई की तायीख / Date Of Hearing : 21/09/2016 घोषणा की तायीख/Date Of Pronouncement 14/12/2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 1984-85 To 1988-89. 2. Rival Contentions Have Been Heard & Record Perused. 3. The Facts Of The Case Are That Following Itat'S Order In Appeal No 9254 & 9255/Bom/1990 Dated 22.08.2006, The Appeal Effects Were Given Vide Order U/S 143(3)/254 Dated 19.12.2007 In Assessee'S Case For Ays 1984- 85, 1985-86, 1987-88 & 1988-89 & Refund Together With Interest Thereon Was Granted To The Assessee In All Those Assessment Years. Thereafter A Notice U/S 154 Was Issued On 28.03.2012 For Rectifying The Amount Of 2

For Appellant: Shri C. NareshFor Respondent: Shri B. Pruseth
Section 143(3)Section 154Section 214Section 244Section 244ASection 244A(1)(b)

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘ई’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “E”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI AMARJIT SINGH, JM आमकय अऩीर सं./ITA Nos.1613 to 1616/Mum/2014 (नििाारण वषा / Assessment Years : 1984-85 to 1988-89) State Bank of India, Vs. DCIT-2(2), Mumbai Financial Reporting and 3rd Taxation Department, Floor, Corporate Centre State Bank Bhavan, Madam Cama Road, Nariman Point, Mumbai-400021 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AAACS 8577 K (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee by : Shri C. Naresh याजस्व की ओर से /Revenue by :S…

State Bank of India, Mumbai vs. DCIT 2(2), Mumbai

In the result, appeals of the assessee are allowed in part, in terms indicated hereinabove

ITA 1614/MUM/2014[1985-86]Status: DisposedITAT Mumbai14 Dec 2016AY 1985-86

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm आमकय अऩीर सं./Ita Nos.1613 To 1616/Mum/2014 (नििाारण वषा / Assessment Years : 1984-85 To 1988-89) State Bank Of India, Vs. Dcit-2(2), Mumbai Financial Reporting & 3Rd Taxation Department, Floor, Corporate Centre State Bank Bhavan, Madam Cama Road, Nariman Point, Mumbai-400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaacs 8577 K (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri C. Naresh याजस्व की ओर से /Revenue By :Shri B. Pruseth सुनवाई की तायीख / Date Of Hearing : 21/09/2016 घोषणा की तायीख/Date Of Pronouncement 14/12/2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 1984-85 To 1988-89. 2. Rival Contentions Have Been Heard & Record Perused. 3. The Facts Of The Case Are That Following Itat'S Order In Appeal No 9254 & 9255/Bom/1990 Dated 22.08.2006, The Appeal Effects Were Given Vide Order U/S 143(3)/254 Dated 19.12.2007 In Assessee'S Case For Ays 1984- 85, 1985-86, 1987-88 & 1988-89 & Refund Together With Interest Thereon Was Granted To The Assessee In All Those Assessment Years. Thereafter A Notice U/S 154 Was Issued On 28.03.2012 For Rectifying The Amount Of 2

For Appellant: Shri C. NareshFor Respondent: Shri B. Pruseth
Section 143(3)Section 154Section 214Section 244Section 244ASection 244A(1)(b)

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘ई’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “E”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI AMARJIT SINGH, JM आमकय अऩीर सं./ITA Nos.1613 to 1616/Mum/2014 (नििाारण वषा / Assessment Years : 1984-85 to 1988-89) State Bank of India, Vs. DCIT-2(2), Mumbai Financial Reporting and 3rd Taxation Department, Floor, Corporate Centre State Bank Bhavan, Madam Cama Road, Nariman Point, Mumbai-400021 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AAACS 8577 K (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee by : Shri C. Naresh याजस्व की ओर से /Revenue by :S…

State Bank of India, Mumbai vs. DCIT 2(2), Mumbai

In the result, appeals of the assessee are allowed in part, in terms indicated hereinabove

ITA 1613/MUM/2014[1984-85]Status: DisposedITAT Mumbai14 Dec 2016AY 1984-85

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm आमकय अऩीर सं./Ita Nos.1613 To 1616/Mum/2014 (नििाारण वषा / Assessment Years : 1984-85 To 1988-89) State Bank Of India, Vs. Dcit-2(2), Mumbai Financial Reporting & 3Rd Taxation Department, Floor, Corporate Centre State Bank Bhavan, Madam Cama Road, Nariman Point, Mumbai-400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaacs 8577 K (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri C. Naresh याजस्व की ओर से /Revenue By :Shri B. Pruseth सुनवाई की तायीख / Date Of Hearing : 21/09/2016 घोषणा की तायीख/Date Of Pronouncement 14/12/2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 1984-85 To 1988-89. 2. Rival Contentions Have Been Heard & Record Perused. 3. The Facts Of The Case Are That Following Itat'S Order In Appeal No 9254 & 9255/Bom/1990 Dated 22.08.2006, The Appeal Effects Were Given Vide Order U/S 143(3)/254 Dated 19.12.2007 In Assessee'S Case For Ays 1984- 85, 1985-86, 1987-88 & 1988-89 & Refund Together With Interest Thereon Was Granted To The Assessee In All Those Assessment Years. Thereafter A Notice U/S 154 Was Issued On 28.03.2012 For Rectifying The Amount Of 2

For Appellant: Shri C. NareshFor Respondent: Shri B. Pruseth
Section 143(3)Section 154Section 214Section 244Section 244ASection 244A(1)(b)

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘ई’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “E”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI AMARJIT SINGH, JM आमकय अऩीर सं./ITA Nos.1613 to 1616/Mum/2014 (नििाारण वषा / Assessment Years : 1984-85 to 1988-89) State Bank of India, Vs. DCIT-2(2), Mumbai Financial Reporting and 3rd Taxation Department, Floor, Corporate Centre State Bank Bhavan, Madam Cama Road, Nariman Point, Mumbai-400021 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AAACS 8577 K (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee by : Shri C. Naresh याजस्व की ओर से /Revenue by :S…

Ultramarine & Pigments Ltd. v. O.P.Srivastava, CIT (286 ITR 86) — Cited in 8 Judgments | BharatTax