UOI v. Rajasthan Spinning & Weaving Mills

23 DTR 158Supreme Court of India2009#17353 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2016.

Judgments citing UOI v. Rajasthan Spinning & Weaving Mills

POWERTEL INDIA P.LTD,MUMBAI vs. DCIT RG 8(2), MUMBAI

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

ITA 6384/MUM/2014[2010-11]Status: DisposedITAT Mumbai26 Oct 2016AY 2010-11

Bench: Sh. R.C.Sharma & Sh. Pawan Singh

Section 143(3)Section 253Section 271(1)Section 271(1)(c)Section 274Section 37(1)

…ITA No.6384/M/2014 Powerlet India IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “C”, MUMBAI BEFORE SH. R.C.SHARMA, ACCOUNTANT MEMBER AND SH. PAWAN SINGH, JUDICIAL MEMBER ITA No.6384/Mum/2014 for Assessment Year: 2010-11 Powerlet India Pvt. Ltd. Vs. Deputy Commissioner of Income Tax, Unit 94/95, SDFIII, Seepz, 8(2) Andheri (East) Aayakar Bhawan, Mumbai-400096 M.K. Road, Mumbai-400020. PAN: AABCP4490K (Appellant) (Respondent) Appellant by Shri Ramesh S. Iyer AR Respondent by Shri K. Mohandas- DR Date of hearing 02.08.2016 Date of Pronouncement 26.10.2016 O R D E R PER PAWAN SINGH, JUDICIAL MEMBER: 1. The p…

TRADE WINGS LTD,MUMBAI vs. ITO WD 2(3)(3), MUMBAI

In the result , appeal of the assessee company in ITA No

ITA 3419/MUM/2013[2009-10]Status: DisposedITAT Mumbai30 May 2016AY 2009-10

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 3416/Mum/2013 ("नधा"रण वष" / Assessment Year : 2006-07) आयकर अपील सं./I.T.A. No. 3417/Mum/2013 ("नधा"रण वष" / Assessment Year : 2007-08) आयकर अपील सं./I.T.A. No. 3418/Mum/2013 ("नधा"रण वष" / Assessment Year : 2008-09) आयकर अपील सं./I.T.A. No. 3419/Mum/2013 ("नधा"रण वष" / Assessment Year : 2009-10) Trade Wings Limited, Income Tax Officer – Ward बनाम/ 18/20-K, Dubash Marg, 2(3)(3), V. Fort,Mumbai – 400 023. Aayakar Bhavan, M.K. Marg, Mumbai – 400 020. "थायी लेखा सं./Pan : Aaact4639F (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Respondent: Shri Ritesh Misra,DR
Section 143(2)Section 143(3)Section 271(1)(c)

…submitted and there is no concealment of income or furnishing of inaccurate particulars of income by the assessee company. The ld. Counsel also relied on the decision of the Hon’ble Supreme Court in the case of UOI v. Rajasthan Spinning & Weaving Mills [2009] 23 DTR 158 (SC) and other decisions of Hon’ble Bombay High Court in the case of CIT v. M/s S.M. Construction , ITXA No. 412 of 2013 Bom. HC and CIT v. Dalmia Dychem Industries Ltd.[2015] 279 CTR 0133 (Bom. HC) and the decision of ITA 3416 to 3419/Mum/2013 8 Hon’ble Rajasthan High Court in the case of Anoopgarh Kraya Vikraya Sahakari Samiti Ltd. v. ACIT, [2…

TRADE WINGS LTD,MUMBAI vs. ITO WD 2(3)(3), MUMBAI

In the result , appeal of the assessee company in ITA No

ITA 3418/MUM/2013[2008-09]Status: DisposedITAT Mumbai30 May 2016AY 2008-09

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 3416/Mum/2013 ("नधा"रण वष" / Assessment Year : 2006-07) आयकर अपील सं./I.T.A. No. 3417/Mum/2013 ("नधा"रण वष" / Assessment Year : 2007-08) आयकर अपील सं./I.T.A. No. 3418/Mum/2013 ("नधा"रण वष" / Assessment Year : 2008-09) आयकर अपील सं./I.T.A. No. 3419/Mum/2013 ("नधा"रण वष" / Assessment Year : 2009-10) Trade Wings Limited, Income Tax Officer – Ward बनाम/ 18/20-K, Dubash Marg, 2(3)(3), V. Fort,Mumbai – 400 023. Aayakar Bhavan, M.K. Marg, Mumbai – 400 020. "थायी लेखा सं./Pan : Aaact4639F (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Respondent: Shri Ritesh Misra,DR
Section 143(2)Section 143(3)Section 271(1)(c)

…submitted and there is no concealment of income or furnishing of inaccurate particulars of income by the assessee company. The ld. Counsel also relied on the decision of the Hon’ble Supreme Court in the case of UOI v. Rajasthan Spinning & Weaving Mills [2009] 23 DTR 158 (SC) and other decisions of Hon’ble Bombay High Court in the case of CIT v. M/s S.M. Construction , ITXA No. 412 of 2013 Bom. HC and CIT v. Dalmia Dychem Industries Ltd.[2015] 279 CTR 0133 (Bom. HC) and the decision of ITA 3416 to 3419/Mum/2013 8 Hon’ble Rajasthan High Court in the case of Anoopgarh Kraya Vikraya Sahakari Samiti Ltd. v. ACIT, [2…

TRADE WINGS LTD,MUMBAI vs. ITO WD 2(3)(3), MUMBAI

In the result , appeal of the assessee company in ITA No

ITA 3417/MUM/2013[2007-08]Status: DisposedITAT Mumbai30 May 2016AY 2007-08

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 3416/Mum/2013 ("नधा"रण वष" / Assessment Year : 2006-07) आयकर अपील सं./I.T.A. No. 3417/Mum/2013 ("नधा"रण वष" / Assessment Year : 2007-08) आयकर अपील सं./I.T.A. No. 3418/Mum/2013 ("नधा"रण वष" / Assessment Year : 2008-09) आयकर अपील सं./I.T.A. No. 3419/Mum/2013 ("नधा"रण वष" / Assessment Year : 2009-10) Trade Wings Limited, Income Tax Officer – Ward बनाम/ 18/20-K, Dubash Marg, 2(3)(3), V. Fort,Mumbai – 400 023. Aayakar Bhavan, M.K. Marg, Mumbai – 400 020. "थायी लेखा सं./Pan : Aaact4639F (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Respondent: Shri Ritesh Misra,DR
Section 143(2)Section 143(3)Section 271(1)(c)

…submitted and there is no concealment of income or furnishing of inaccurate particulars of income by the assessee company. The ld. Counsel also relied on the decision of the Hon’ble Supreme Court in the case of UOI v. Rajasthan Spinning & Weaving Mills [2009] 23 DTR 158 (SC) and other decisions of Hon’ble Bombay High Court in the case of CIT v. M/s S.M. Construction , ITXA No. 412 of 2013 Bom. HC and CIT v. Dalmia Dychem Industries Ltd.[2015] 279 CTR 0133 (Bom. HC) and the decision of ITA 3416 to 3419/Mum/2013 8 Hon’ble Rajasthan High Court in the case of Anoopgarh Kraya Vikraya Sahakari Samiti Ltd. v. ACIT, [2…

TRADE WINGS LTD,MUMBAI vs. ITO WD 2(3)(3), MUMBAI

In the result , appeal of the assessee company in ITA No

ITA 3416/MUM/2013[2006-07]Status: DisposedITAT Mumbai30 May 2016AY 2006-07

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 3416/Mum/2013 ("नधा"रण वष" / Assessment Year : 2006-07) आयकर अपील सं./I.T.A. No. 3417/Mum/2013 ("नधा"रण वष" / Assessment Year : 2007-08) आयकर अपील सं./I.T.A. No. 3418/Mum/2013 ("नधा"रण वष" / Assessment Year : 2008-09) आयकर अपील सं./I.T.A. No. 3419/Mum/2013 ("नधा"रण वष" / Assessment Year : 2009-10) Trade Wings Limited, Income Tax Officer – Ward बनाम/ 18/20-K, Dubash Marg, 2(3)(3), V. Fort,Mumbai – 400 023. Aayakar Bhavan, M.K. Marg, Mumbai – 400 020. "थायी लेखा सं./Pan : Aaact4639F (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Respondent: Shri Ritesh Misra,DR
Section 143(2)Section 143(3)Section 271(1)(c)

…submitted and there is no concealment of income or furnishing of inaccurate particulars of income by the assessee company. The ld. Counsel also relied on the decision of the Hon’ble Supreme Court in the case of UOI v. Rajasthan Spinning & Weaving Mills [2009] 23 DTR 158 (SC) and other decisions of Hon’ble Bombay High Court in the case of CIT v. M/s S.M. Construction , ITXA No. 412 of 2013 Bom. HC and CIT v. Dalmia Dychem Industries Ltd.[2015] 279 CTR 0133 (Bom. HC) and the decision of ITA 3416 to 3419/Mum/2013 8 Hon’ble Rajasthan High Court in the case of Anoopgarh Kraya Vikraya Sahakari Samiti Ltd. v. ACIT, [2…

UOI v. Rajasthan Spinning & Weaving Mills (23 DTR 158) — Cited in 5 Judgments | BharatTax