1. CIT v. Yashodha Super Speciality Hospital

365 ITR 256High Court2011#24679 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2017.

Judgments citing 1. CIT v. Yashodha Super Speciality Hospital

Red Chillies Entertainment P. Ltd, Mumbai vs. DCIT (TDS) 3(2), Mumbai

In the result, all the appeals are partly allowed in terms of our directions contained in the orders passed in the aforesaid appeals

ITA 93/MUM/2015[2006-07]Status: DisposedITAT Mumbai28 Feb 2017AY 2006-07

Bench: Shri D.T. Garasia () & Shri Ashwani Taneja ()

Section 192Section 194Section 194JSection 201

…mployment. Even the option of exercising any such facility in the long run was not contractually provided to them.” 7. In support of its claim, the Ld. Counsel placed reliance upon the following judgments:- 1. CIT vs Yashodha Super Speciality Hospital [2011] 365 ITR 256 (Anbdhra Pradesh HC) 2. ACIT vs Grant Medical Foundation [21015] 375 ITR 49 (Bom)(HC) 3. ITO VS Entertainment Network td ITA No.13512/M/2014 dated 11/1/2017 8. P 9 ITA 6655-6657/Mum/2014 ITA 92 & 93/Mum/23015 er contra, the Ld. DR appearing on behalf of the Revenue vehemently supported the orders of the lower authorities. It was argued by him th…

Red Chillies Entertainment P. Ltd, Mumbai vs. ACIT (TDS) 3(2), Mumbai

In the result, all the appeals are partly allowed in terms of our directions contained in the orders passed in the aforesaid appeals

ITA 92/MUM/2015[2005-06]Status: DisposedITAT Mumbai28 Feb 2017AY 2005-06

Bench: Shri D.T. Garasia () & Shri Ashwani Taneja ()

Section 192Section 194Section 194JSection 201

…mployment. Even the option of exercising any such facility in the long run was not contractually provided to them.” 7. In support of its claim, the Ld. Counsel placed reliance upon the following judgments:- 1. CIT vs Yashodha Super Speciality Hospital [2011] 365 ITR 256 (Anbdhra Pradesh HC) 2. ACIT vs Grant Medical Foundation [21015] 375 ITR 49 (Bom)(HC) 3. ITO VS Entertainment Network td ITA No.13512/M/2014 dated 11/1/2017 8. P 9 ITA 6655-6657/Mum/2014 ITA 92 & 93/Mum/23015 er contra, the Ld. DR appearing on behalf of the Revenue vehemently supported the orders of the lower authorities. It was argued by him th…

Red Chillies Entertaiment P.Ltd, Mumbai vs. DCIT (TDS) 3(2), Mumbai

In the result, all the appeals are partly allowed in terms of our directions contained in the orders passed in the aforesaid appeals

ITA 6655/MUM/2014[2005-06]Status: DisposedITAT Mumbai28 Feb 2017AY 2005-06

Bench: Shri D.T. Garasia () & Shri Ashwani Taneja ()

Section 192Section 194Section 194JSection 201

…mployment. Even the option of exercising any such facility in the long run was not contractually provided to them.” 7. In support of its claim, the Ld. Counsel placed reliance upon the following judgments:- 1. CIT vs Yashodha Super Speciality Hospital [2011] 365 ITR 256 (Anbdhra Pradesh HC) 2. ACIT vs Grant Medical Foundation [21015] 375 ITR 49 (Bom)(HC) 3. ITO VS Entertainment Network td ITA No.13512/M/2014 dated 11/1/2017 8. P 9 ITA 6655-6657/Mum/2014 ITA 92 & 93/Mum/23015 er contra, the Ld. DR appearing on behalf of the Revenue vehemently supported the orders of the lower authorities. It was argued by him th…

1. CIT v. Yashodha Super Speciality Hospital (365 ITR 256) — Cited in 3 Judgments | BharatTax