(v) CIT v. Punjab Chemical & Crop Protection Ltd.

57 Taxmann.com 283High Court2015#25285 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2019 to 2024.

Judgments citing (v) CIT v. Punjab Chemical & Crop Protection Ltd.

The Kalupur Commercial Co.-Operative Bank Ltd., Ahmedabad vs. The ACIT, Circle-1(1)(1), Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 126/AHD/2023[2011-12]Status: DisposedITAT Ahmedabad06 Nov 2024AY 2011-12

Bench: Smt. Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: Shri Bandish Soparkar, A.RFor Respondent: Shri Rignesh Das, Sr. DR

Section 143(1)Section 143(3)Section 147Section 154Section 234ASection 244ASection 244A(1)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.126/Ahd/2023 (Assessment Year: 2011-12) The Kalupur Commercial Co.op. Vs. Assistant Commissioner of Bank Ltd., Income Tax, Kalupur Bank Bhavan, Circle-1(1)(1), Nr. Income Tax Circle, Ashram Road, Ahmedabad Ahmedabad-380014 [PAN No.AAAAT9360R] (Appellant) (Respondent) .. Appellant by : Shri Bandish Soparkar, A.R. Respondent by: Shri Rignesh Das, Sr. DR Date of Hearing 09.10.2024 Date of Pronouncement 06.11.2024 O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL…

DCIT Cen Cir 8(4), Mumbai vs. Savita Oil Technologies Ltd, Mumbai

Appeal is allowed

ITA 7620/MUM/2016[2010-11]Status: DisposedITAT Mumbai24 Apr 2019AY 2010-11

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.7620/Mum/2016 (नििाारण वर्ा / Assessment Year : 2010-11)

For Appellant: Shri. Shiv PrakashFor Respondent: Shri. D.G Pansari, DR

Section 140ASection 244ASection 244A(1)(b)

…आयकर अपीऱीय अधिकरण “E” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.7620/Mum/2016 (नििाारण वर्ा / Assessment Year : 2010-11) बिाम/ Deputy Commissioner of Savita Oil Technologies Income-tax, Ltd. Central Circle 8(4) 66-67,Nariman Bhawan, v. 6th Floor, R.No. 658 Nariman Point, Aayakar Bhavan, Mumbai-400021 M.K Road, Mumbai-400020 स्थायी ऱेखा सं./ PAN:AAACS7934A (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue by: Shri. D.G Pansari, DR Assessee by: Shri. Shiv Prakash स…

ACIT 2(2)(1), Mumbai vs. Icici Prudential Amc Ltd, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 3540/MUM/2017[2007-08]Status: DisposedITAT Mumbai30 Jan 2019AY 2007-08

Bench: Shri C.N. Prasad, Hon'Ble & Shri G. Manjunatha, Hon'Blea.C.I.T, Circle – 2(2)(1) V. M/S. Icici Prudential Amc Ltd., Room No. 545, 5Th Floor, 8Th Floor, Peninsula Tower, Aayakar Bhavan, M.K. Road, Peninsula Corporate Park, Mumbai-400 020 Lower Parel, Mumbai- 400 013 Pan: Aaaci 1000 K (Appellant) (Respondent) Assessee By : None Department By : Shri Abi Rama Kartikeyan

For Appellant: NoneFor Respondent: Shri Abi Rama Kartikeyan

Section 154Section 156Section 244(1)Section 244ASection 244A(1)Section 244A(1)(a)Section 244A(1)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI G. MANJUNATHA, HON'BLE ACCOUNTANT MEMBER A.C.I.T, Circle – 2(2)(1) v. M/s. ICICI Prudential AMC Ltd., Room No. 545, 5th Floor, 8th Floor, Peninsula Tower, Aayakar Bhavan, M.K. Road, Peninsula Corporate Park, Mumbai-400 020 Lower Parel, Mumbai- 400 013 PAN: AAACI 1000 K (Appellant) (Respondent) Assessee by : None Department by : Shri Abi Rama Kartikeyan Date of Hearing : 14.11.2018 Date of Pronouncement : 30.01.2019 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the Revenue against t…