Section 77 of the Income Tax Act

38 judgments on BharatTax turn on Section 77.

Judgments on Section 77

Pr Commissioner of Income Tax vs. M/S Medical Relief

ITA/531/2017HC Karnataka14 Aug 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 260Section 32

Pr. Commissioner of Income Tax vs. M/S. Medical Relief Society of South Kanara

ITA/536/2017HC Karnataka14 Aug 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 260Section 32

Pr.Commissioner of vs. M/S Sackhumvit Trust

ITA/394/2018HC Karnataka14 Aug 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 11Section 15Section 260Section 32Section 70

Pr. Commissioner of Income Tax vs. M/S. Medical Relief Society of South Kanara

ITA/537/2017HC Karnataka14 Aug 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 11Section 15Section 260Section 32

Official Liquidator of

CA/11/2018HC Karnataka17 Jan 2018

Bench: A.S.BOPANNA

Section 11Section 15Section 260Section 32Section 70

The Assistant Commissioner of Income Tax (Exemption0 Circle- 1, Mangalore vs. M/S Anjuman E Islams, Hubli

In the result, appeals of the Revenue are dismissed

ITA 1702/BANG/2017[2011-12]Status: DisposedITAT Bangalore22 Dec 2017AY 2011-12

Bench: Shri Sunil Kumar Yadav

For Appellant: Shri. Narendra Sharma, AdvocateFor Respondent: Shri. Kumar Ajith, Additional CIT

Section 10(2)Section 11Section 15Section 35Section 35(1)(iv)Section 70

Income Tax Officer(Exemptions), Bangalore vs. Shradda Trust, Bangalore

In the result, the appeal filed by the revenue is dismissed

ITA 1810/BANG/2016[2012-13]Status: DisposedITAT Bangalore10 Nov 2017AY 2012-13

Bench: Shri Sunil Kumar Yadav & Shri Arun Kumar Garodiaassessment Year :2012-13

For Appellant: NoneFor Respondent: Smt. Padmameenakshi, JCIT (DR)

Section 10(2)Section 11Section 11(1)Section 11(1)(a)Section 11(2)Section 11(3)Section 35Section 35(1)(iv)

Directorate of Revenue Intelligence vs. Ms. Pushpa Lekhumal Tolani

C.A. No.-004403-004403 - 2010Supreme Court18 Aug 2017

Bench: HON'BLE MR. JUSTICE R.K. AGRAWAL HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

Section 102

ITO, Bangalore vs. Sri. Vidya Mandir Education Society, Bangalore

In the result the appeal of the revenue is dismissed

ITA 708/BANG/2016[2010-11]Status: DisposedITAT Bangalore31 May 2017AY 2010-11

Bench: Shri A.K. Garodia & Shri Vijay Pal Rao

For Appellant: Smt. Swapna Das, JCIT(DR)

Section 11Section 11(1)Section 11(1)(d)Section 15Section 70

DCIT, Bangalore vs. Federation of Karnataka Chambers of Commerce & Industry, Bangalore

In the result, the appeal filed by the Department is dismissed

ITA 386/BANG/2016[2006-07]Status: DisposedITAT Bangalore16 Sept 2016AY 2006-07

Bench: Smt. Asha Vijayaraghavanita No.386 /Bang/2016 (Asst. Year 2006-07)

For Appellant: Shri DK Jha, Addl. CITFor Respondent: Shri AC Raju, C.A

Section 1(1)(a)Section 11Section 11(1)(d)Section 15Section 154Section 70

ITO, Meerut vs. M/S. H.L. Warehousing Corporation, Meerut

In the result, assessee’s appeal is dismissed

ITA 2922/DEL/2015[2004-05]Status: DisposedITAT Delhi15 Mar 2016AY 2004-05

Bench: Shri S.V. Mehrotra : & Shri Kuldip Singh:

For Appellant: NoneFor Respondent: Shri V.R. Sonbhadra Sr. DR

ITO, Meerut vs. M/S. H.L. Warehousing Corporation, Meerut

In the result, assessee’s appeal is dismissed

ITA 2921/DEL/2015[2003-04]Status: DisposedITAT Delhi15 Mar 2016AY 2003-04

Bench: Shri S.V. Mehrotra : & Shri Kuldip Singh:

For Appellant: NoneFor Respondent: Shri V.R. Sonbhadra Sr. DR

H L Warehousing Corporation, Meerut vs. ACIT, Meerut

In the result, assessee’s appeal is dismissed

ITA 2387/DEL/2015[2004-05]Status: DisposedITAT Delhi15 Mar 2016AY 2004-05

Bench: Shri S.V. Mehrotra : & Shri Kuldip Singh:

For Appellant: NoneFor Respondent: Shri V.R. Sonbhadra Sr. DR

H L Warehousing Corporation, Meerut vs. ACIT, Meerut

In the result, assessee’s appeal is dismissed

ITA 2386/DEL/2015[2003-04]Status: DisposedITAT Delhi15 Mar 2016AY 2003-04

Bench: Shri S.V. Mehrotra : & Shri Kuldip Singh:

For Appellant: NoneFor Respondent: Shri V.R. Sonbhadra Sr. DR

Commissioner of Service Tax vs. M/S First Flight Couriers Limited

CEA/73/2006HC Karnataka12 Sept 2013

Bench: B.MANOHAR,DILIP B.BHOSALE

Section 10(3)Section 35Section 76Section 77Section 80

Section 77 of the Income Tax Act

Judgments on Section 77

Pr Commissioner of Income Tax vs. M/S Medical Relief

Pr. Commissioner of Income Tax vs. M/S. Medical Relief Society of South Kanara

Pr.Commissioner of vs. M/S Sackhumvit Trust

Pr. Commissioner of Income Tax vs. M/S. Medical Relief Society of South Kanara

Official Liquidator of

The Assistant Commissioner of Income Tax (Exemption0 Circle- 1, Mangalore vs. M/S Anjuman E Islams, Hubli

Income Tax Officer(Exemptions), Bangalore vs. Shradda Trust, Bangalore

Directorate of Revenue Intelligence vs. Ms. Pushpa Lekhumal Tolani

ITO, Bangalore vs. Sri. Vidya Mandir Education Society, Bangalore

DCIT, Bangalore vs. Federation of Karnataka Chambers of Commerce & Industry, Bangalore

ITO, Meerut vs. M/S. H.L. Warehousing Corporation, Meerut

ITO, Meerut vs. M/S. H.L. Warehousing Corporation, Meerut

H L Warehousing Corporation, Meerut vs. ACIT, Meerut

H L Warehousing Corporation, Meerut vs. ACIT, Meerut

Commissioner of Service Tax vs. M/S First Flight Couriers Limited

Commissioner of Service Tax vs. Delhi Gym Khana Club Ltd

Commnr. of Central Excise, Vadodara-I vs. M/S. Gujarat Carbon & Industries Ltd

C I T vs. Mathana Model Coop. Credit and Service Soc