United Nilagiri Tea Estates Co. v. Dy. CIT

210 Taxmann 62High Court2012#23610 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2021.

Judgments citing United Nilagiri Tea Estates Co. v. Dy. CIT

Assistant Commissioner of Income Tax Circle-1, Bellary vs. Shri Vazhyiel House Narayanan Kutty Menon, Bellary

In the result, the revenue’s appeal is partly allowed for statistical purposes

ITA 1545/BANG/2018[2014-15]Status: DisposedITAT Bangalore05 Oct 2021AY 2014-15

Bench: Shri Chandra Poojari & Shri George George K.Assessment Year : 2014-15

For Appellant: Shri B.K. Singh, CIT(DR)(ITAT), BengaluruFor Respondent: Shri B.S. Balachandran, Advocate

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER Assessment year : 2014-15 The Deputy Commissioner Vs. Late Shri Vazhyel House of Income Tax, Narayanan Kutty Menon Central Circle 1(1), By L/Rs Bengaluru. Smt. Vijayalakshmi Menon Shri Urathe Krishna Prasad Smt. Febitha Kandan Kulangara Ms. Roshini Kulangara Urathe Ms. Meghna Kulangara Urathe Shri Pramod Menon Smt. Padma Vijayan Ms. Kangana Pramod Ms. Sanjana Pramod 6, 14th Ward, KHB Colony, Sandur. Bellary Dist. PAN: AGXPM 5124G APPELLANT RESPONDENT Appellant by :…

M/S. Veerabhadrappa Sangappa & Company, Sandur vs. The Assistant Commissioner of Income Tax, Circle- 1, Bellary

In the result appeal filed by assessee stands partly allowed

ITA 1054/BANG/2019[2013-14]Status: DisposedITAT Bangalore08 Dec 2020AY 2013-14

Bench: Shri. B. R. Baskaran & Smt. Beena Pillaiassessment Year : 2013–14

For Appellant: Shri Chythanya K.K, AdvocateFor Respondent: Shri Muzaffar Hussain, CIT

Section 145Section 28Section 5

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI. B. R. BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2013–14 M/s Veerabhadrappa The Asst. Commissioner of Sangappa & Co., Income Tax, No.2/138, Bellary Road, Circle – 1, Sandur-583 119. Vs. Bellary. PAN – AACFV 4029 J. APPELLANT RESPONDENT Appellant by : Shri Chythanya K.K, Advocate Respondent by : Shri Muzaffar Hussain, CIT Date of Hearing : 11-09-2020 Date of Pronouncement : 08-12-2020 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal has been filed by assessee against order dated 22/03/2019…

DCIT, Chennai vs. State Industries Promotion Corporation of Tamilnadu Ltd., Chennai

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

ITA 448/CHNY/2017[2012-13]Status: DisposedITAT Chennai07 Jun 2017AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri D.S.Sunder Singhआयकर अपील सं./Ita No.448/Mds/2017 "नधा*रण वष* /Assessment Year: 2012-13

For Appellant: Mr.G. Baskar, Adv

Section 36(2)Section 43D

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी !ड.एस. सु"दर $संह, लेखा सद"य के सम) BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI D.S.SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.448/Mds/2017 "नधा*रण वष* /Assessment Year: 2012-13 Vs. The Dy. Commissioner of Income M/s. State Industries Tax, Corporate Circle 6(2), Aayakar Promotion Corporation of Bhavan, New Block, 7th Floor, 121, Tamil Nadu Ltd., M.G.Raod, Chennai-600 034. 19-A, Rukumani Lakshmipathy Road, Egmore, Chennai-600 008. [PAN: AAACS 4643 J] (अपीलाथ-/…