Section 80I of the Income Tax Act

Asstt. C I T vs. Ambica Specific Family Trust

Appeals are dismissed

Standard Tea Processing Co.Ltd vs. Dy. C.I.T

Appeal is dismissed

Standard Tea Processing Co.Ltd vs. Dy.C.I.T. (Asstt.)

Appeal is dismissed

Asstt. CIT vs. Moti Polymers Pvt. Ltd

The appeal is dismissed in terms of the

Commissioner of Income Tax Rajkot-III vs. Orchev Pharma Pvt.Ltd

In the result, the appeal assessee

K. Khodidas Patel Specific Family Trust vs. A.C.I.T

In the result, Tax Appeal is dismissed with a

C.I.T vs. Madhav Industrial Corporation

Rasbihari Tabocco Processors Ltd vs. Dy. C.I.T. (Asstt.)

In the result, Tax Appeal is partly allowed

Commissioner of Income Tax Ludhaina vs. M/S Nahar Exports Ltd

The appeal is disposed of in the manner

Commissioner of Income Tax vs. Paras Motors Mfg Co

Commissioner of Income Tax-I vs. Ambuja Intermediates Ltd

Appeal is allowed and the

Commissioner of Income Tax vs. M/S National Laxmination Ind

Nirman Syntex Pvt. Ltd vs. Assistant Commissioner of Income Tax

Appeals are allowed to the aforesaid extent

Commissioner of Income Tax vs. Rajoo Engineers Ltd

Commissioner of Income Tax vs. Rajoo Engineers Ltd

C I T vs. M/S Nakodar Coop. Sugar Mills Ltd

The appeal stands dismissed

The Commissioner of Income Tax vs. M/S Wipro Ltd

In the result, the appeals are partly allowed

Bench: B.MANOHAR,DILIP B.BHOSALE

Commissioner of Income Tax vs. M/S Preet Forgings Pvt. Ltd

The appeal is allowed

Gujarat Petrosynthesis Ltd vs. Dy. CIT

In the result Tax Appeal is dismissed