← All Phrases

“Section 19(3)”

Section References (mined)Section 19Section 19(3)3 judgments

BHARAT TECHNOLOGIES AUTO COMPONENTS LIMITED,CHENNAI vs. ITO, COMPANY WARD 1(1), CHENNAI

In the result, appeals filed by the assessee are allowed for statistical

ITA 1843/CHNY/2024[2006-07]Status: DisposedITAT Chennai13 Nov 2024AY 2006-07

Bench: Shri Aby T. Varkey & Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.1841, 1842 & 1843/Chny/2024 िनधा"रण वष"/Assessment Years: 2003-04, 2004-05 & 2006-07 V. M/S. Bharat Technologies Auto – The Ito, Components Ltd., Company Ward-1(1), 177 Raheja Towers, Chennai. 7Th Floor, Unit No.708, Beta Wing, Anna Salai, Chennai-600 002. [Pan: Aabcb 9835 A] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.S. Sridhar, AdvocateFor Respondent: Ms. R. Anita, Addl.CIT
Section 41(1)(b)Section 72ASection 72A(2)

order dated 14.01.2004 in case No.46 of 1998 and in exercise of the powers conferred u/s.18(4) of the Act read with Section 19(3) of the Act, sanctioned a Scheme for revival of the Sick Company, namely UPSL which was merged with the assessee Company. The assessee company filed

BHARAT TECHNOLOGIES AUTO COMPONENTS LIMITED,CHENNAI vs. ITO, COMPANY WARD 1(1), CHENNAI

In the result, appeals filed by the assessee are allowed for statistical

ITA 1842/CHNY/2024[2004-05]Status: DisposedITAT Chennai13 Nov 2024AY 2004-05

Bench: Shri Aby T. Varkey & Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.1841, 1842 & 1843/Chny/2024 िनधा"रण वष"/Assessment Years: 2003-04, 2004-05 & 2006-07 V. M/S. Bharat Technologies Auto – The Ito, Components Ltd., Company Ward-1(1), 177 Raheja Towers, Chennai. 7Th Floor, Unit No.708, Beta Wing, Anna Salai, Chennai-600 002. [Pan: Aabcb 9835 A] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.S. Sridhar, AdvocateFor Respondent: Ms. R. Anita, Addl.CIT
Section 41(1)(b)Section 72ASection 72A(2)

order dated 14.01.2004 in case No.46 of 1998 and in exercise of the powers conferred u/s.18(4) of the Act read with Section 19(3) of the Act, sanctioned a Scheme for revival of the Sick Company, namely UPSL which was merged with the assessee Company. The assessee company filed

BHARAT TECHNOLOGIES AUTO COMPONENTS LIMITED,CHENNAI vs. ITO, COMPANY WARD 1(1), CHENNAI

In the result, appeals filed by the assessee are allowed for statistical

ITA 1841/CHNY/2024[2003-04]Status: DisposedITAT Chennai13 Nov 2024AY 2003-04

Bench: Shri Aby T. Varkey & Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.1841, 1842 & 1843/Chny/2024 िनधा"रण वष"/Assessment Years: 2003-04, 2004-05 & 2006-07 V. M/S. Bharat Technologies Auto – The Ito, Components Ltd., Company Ward-1(1), 177 Raheja Towers, Chennai. 7Th Floor, Unit No.708, Beta Wing, Anna Salai, Chennai-600 002. [Pan: Aabcb 9835 A] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.S. Sridhar, AdvocateFor Respondent: Ms. R. Anita, Addl.CIT
Section 41(1)(b)Section 72ASection 72A(2)

order dated 14.01.2004 in case No.46 of 1998 and in exercise of the powers conferred u/s.18(4) of the Act read with Section 19(3) of the Act, sanctioned a Scheme for revival of the Sick Company, namely UPSL which was merged with the assessee Company. The assessee company filed

Section 19(3) — 3 judgments | BharatTax | BharatTax