United Traders v. TRO

27 Taxmann.com 293Reported decision2012#24135 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2017.

Judgments citing United Traders v. TRO

Shri Madanlal Saria, Kolkata vs. A.C.I.T, Circle-38, Kolkata.

In the result the appeal by the assessee is allowed

ITA 2173/KOL/2013[2009-10]Status: DisposedITAT Kolkata12 Apr 2017AY 2009-10

Bench: Hon’Ble Sri N.V.Vasudevan, Jm] I.T.A No. 2173/Kol/2013 Assessment Year : 2009-10

For Appellant: Shri Sunil Surana, FCAFor Respondent: Md. Ghayas Uddin, JCIT, Sr.DR
Section 133(6)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH : KOLKATA [Before Hon’ble Sri N.V.Vasudevan, JM] I.T.A No. 2173/Kol/2013 Assessment Year : 2009-10 Shri Madanlal Saria -vs.- Asst. C.I.T., Circle-38, Kolkata Kolkata [PAN : AZFPS 9457 B] (Respondent) (Appellant) For the Appellant : Shri Sunil Surana, FCA For the Respondent : Md. Ghayas Uddin, JCIT, Sr.DR Date of Hearing : 07.04.2017. Date of Pronouncement : 12.04.2017. ORDER Per N.V.Vasudevan, JM This is an appeal by the Assessee against the order dated 14.05.2013 of C.I.T.(A)-XXIV, Kolkata relating to A.Y.2009-10. 2. Ground No.1 raised by the assessee is g…

M/S. Sivanandha Mills Ltd., Coimbatore vs. DCIT, Coimbatore

In the result, ITA No.2106/Mds/13 is partly allowed for statistical purposes

ITA 2106/CHNY/2013[2010-11]Status: DisposedITAT Chennai17 Jun 2016AY 2010-11

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Shri R. Vijayaraghavan, AdvocateFor Respondent: Dr. Milind Madhukar Bhusari, CIT
Section 143Section 143(1)

…आयकर अपील"य अ"धकरण, ‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, CHENNAI "ी चं" पूजार", लेखा सद"य एवं "ी जी. पवन कुमार, "या"यक सद"य के सम" BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI G. PAVAN KUMAR, JUDICIAL MEMBER आयकर अपील सं./ITA Nos. 1216 & 2106/Mds/2013 "नधा"रण वष" /Assessment Years : 2009-10 & 2010-11 M/s. Sivanandha Mills Ltd., The Assistant Commissioner of 41, Periasamy Road (East), v. Income-tax / The DCIT, R.S.Puram, Company Circle-IV(2), Coimbatore-641002. Coimbatore. PAN AAKCS7439J (""यथ"/Respondent) (अपीलाथ"/Appellant) अपीलाथ" क" ओर /Appellant by : Shri R.…

Sivanandha Mills Limited, Coimbatore vs. ACIT, Coimbatore

In the result, ITA No.2106/Mds/13 is partly allowed for statistical purposes

ITA 1216/CHNY/2013[2009-10]Status: DisposedITAT Chennai17 Jun 2016AY 2009-10

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Shri R. Vijayaraghavan, AdvocateFor Respondent: Dr. Milind Madhukar Bhusari, CIT
Section 143Section 143(1)

…आयकर अपील"य अ"धकरण, ‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, CHENNAI "ी चं" पूजार", लेखा सद"य एवं "ी जी. पवन कुमार, "या"यक सद"य के सम" BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI G. PAVAN KUMAR, JUDICIAL MEMBER आयकर अपील सं./ITA Nos. 1216 & 2106/Mds/2013 "नधा"रण वष" /Assessment Years : 2009-10 & 2010-11 M/s. Sivanandha Mills Ltd., The Assistant Commissioner of 41, Periasamy Road (East), v. Income-tax / The DCIT, R.S.Puram, Company Circle-IV(2), Coimbatore-641002. Coimbatore. PAN AAKCS7439J (""यथ"/Respondent) (अपीलाथ"/Appellant) अपीलाथ" क" ओर /Appellant by : Shri R.…

United Traders v. TRO (27 Taxmann.com 293) — Cited in 3 Judgments | BharatTax