WATCO v. CIT

146 Taxmann.com 4Reported decision#22595 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 1996Section 1961Section 22 of the BOCW ActSection 4 of the BOCW ActSection 6 of the BOCW ActSection 7 of the BOCW ActSection 22 of BOCW ActSection 4 of BOCW Act

Issues it is cited on

stay petitionnfac

Judgments citing WATCO v. CIT

Jharkhand Bhawan Evam Anya Sanirman Karmkar Kalyan Board, Ranchi vs. ITO, Ward-1(1), Ranchi

In the result, appeals` of the assessee stand partly allowed for statistical purposes

ITA 99/RAN/2025[2013-14]Status: DisposedITAT Ranchi13 Jun 2025AY 2013-14

Bench: BEFORES/SHRI GEORGE MATHAN, JUDICIAL MEMBER AND RATNESH NANDAN SAHAY (Accountant Member)

For Appellant: Shri M.K.Chowdhary, AdvFor Respondent: Smt. Rinku Singh, CIT DR

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, RANCHI BENCH, RANCHI BEFORES/ S/SHRI GEORGE MATHAN, JUDICIAL , JUDICIAL MEMBER AND RATNESH NANDAN SAHAY, ACCOUNTANT MEMBER AND RATNESH NANDAN SAHAY, ACCOUNTANT MEMBER AND RATNESH NANDAN SAHAY, ACCOUNTANT MEMBER ITA No ITA Nos.99, 100 & 101/RAN/20 /RAN/2025 Assessment Year Assessment Years: 2013-14,2015-16 & 2018 16 & 2018-19 S.A. No.10, 11 & 12/Ran/2025 11 & 12/Ran/2025 Jharkhand Jharkhand Bhawan Bhawan Evam Evam vs Income Income Tax Tax Officer, Officer, War War- Anya Anya SanirmanKarmkar SanirmanKa…

Jharkhand Bhawan Evam Anya Sanirman Karmkar Kalyan Board, Ranchi vs. ITO, Ward-1(1), Ranchi

In the result, appeals` of the assessee stand partly allowed for statistical purposes

ITA 101/RAN/2025[2018-19]Status: DisposedITAT Ranchi13 Jun 2025AY 2018-19

Bench: BEFORES/SHRI GEORGE MATHAN, JUDICIAL MEMBER AND RATNESH NANDAN SAHAY (Accountant Member)

For Appellant: Shri M.K.Chowdhary, AdvFor Respondent: Smt. Rinku Singh, CIT DR

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, RANCHI BENCH, RANCHI BEFORES/ S/SHRI GEORGE MATHAN, JUDICIAL , JUDICIAL MEMBER AND RATNESH NANDAN SAHAY, ACCOUNTANT MEMBER AND RATNESH NANDAN SAHAY, ACCOUNTANT MEMBER AND RATNESH NANDAN SAHAY, ACCOUNTANT MEMBER ITA No ITA Nos.99, 100 & 101/RAN/20 /RAN/2025 Assessment Year Assessment Years: 2013-14,2015-16 & 2018 16 & 2018-19 S.A. No.10, 11 & 12/Ran/2025 11 & 12/Ran/2025 Jharkhand Jharkhand Bhawan Bhawan Evam Evam vs Income Income Tax Tax Officer, Officer, War War- Anya Anya SanirmanKarmkar SanirmanKa…

Jharkhand Bhawan Evam Anya Sanirman Karmkar Kalyan Board, Ranchi vs. ITO, Ward-1(1), Ranchi

In the result, appeals` of the assessee stand partly allowed for statistical purposes

ITA 100/RAN/2025[2015-16]Status: DisposedITAT Ranchi13 Jun 2025AY 2015-16

Bench: BEFORES/SHRI GEORGE MATHAN, JUDICIAL MEMBER AND RATNESH NANDAN SAHAY (Accountant Member)

For Appellant: Shri M.K.Chowdhary, AdvFor Respondent: Smt. Rinku Singh, CIT DR

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, RANCHI BENCH, RANCHI BEFORES/ S/SHRI GEORGE MATHAN, JUDICIAL , JUDICIAL MEMBER AND RATNESH NANDAN SAHAY, ACCOUNTANT MEMBER AND RATNESH NANDAN SAHAY, ACCOUNTANT MEMBER AND RATNESH NANDAN SAHAY, ACCOUNTANT MEMBER ITA No ITA Nos.99, 100 & 101/RAN/20 /RAN/2025 Assessment Year Assessment Years: 2013-14,2015-16 & 2018 16 & 2018-19 S.A. No.10, 11 & 12/Ran/2025 11 & 12/Ran/2025 Jharkhand Jharkhand Bhawan Bhawan Evam Evam vs Income Income Tax Tax Officer, Officer, War War- Anya Anya SanirmanKarmkar SanirmanKa…