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“Section 36(1)(xvi)”

Section References (mined)Section 36Section 36(1)(xvi)3 judgments

Judgments citing Section 36(1)(xvi)

Shri Dudhganga Vedganga Sahakari Sakhar Karkhana Ltd, Birdi vs. ACIT, Kolhapur

In the result, all the three appeals of the assessee in ITA Nos

ITA 1599/PUN/2024[2012-13]Status: DisposedITAT Pune17 Oct 2024AY 2012-13

Bench: Ms. Astha Chandra & Shree G.D. Padmahshali

For Appellant: N O N EFor Respondent: Shri Ajay Kumar Kesari
Section 154Section 36(1)(xvi)

filed an application for rectification with the Assessing Officers 154 155(19) of the Income Tax Act, in view of the amendment to section 36(1)(xvi) of the Act and CBDT Circular No. 14 dated 27.07.2023 in respect of the additions made on account of excess cane price paid

Shri Dudhaganga Vedganga Sahakari Sakhar Karkhana Ltd, Bidri, Kolhapur vs. Additional/Joint/Depuy/ACIT, Income Tax Officer, NFAC, Delhi

In the result, all the three appeals of the assessee in ITA Nos

ITA 1598/PUN/2024[2011-12]Status: DisposedITAT Pune17 Oct 2024AY 2011-12

Bench: Ms. Astha Chandra & Shree G.D. Padmahshali

For Appellant: N O N EFor Respondent: Shri Ajay Kumar Kesari
Section 154Section 36(1)(xvi)

filed an application for rectification with the Assessing Officers 154 155(19) of the Income Tax Act, in view of the amendment to section 36(1)(xvi) of the Act and CBDT Circular No. 14 dated 27.07.2023 in respect of the additions made on account of excess cane price paid

Shri Dudhaganga Vedganga Sahakari Sakhar Karkhana Ltd Bidri, Kolhapur vs. ACIT, Kolhapur

In the result, all the three appeals of the assessee in ITA Nos

ITA 1597/PUN/2024[2010-11]Status: DisposedITAT Pune17 Oct 2024AY 2010-11

Bench: Ms. Astha Chandra & Shree G.D. Padmahshali

For Appellant: N O N EFor Respondent: Shri Ajay Kumar Kesari
Section 154Section 36(1)(xvi)

filed an application for rectification with the Assessing Officers 154 155(19) of the Income Tax Act, in view of the amendment to section 36(1)(xvi) of the Act and CBDT Circular No. 14 dated 27.07.2023 in respect of the additions made on account of excess cane price paid

Section 36(1)(xvi) — 3 case laws | BharatTax