118 Taxman 489 (SC) (5) Supreme Renewable Enerty Ltd. v. Income Tax Officer

63 Taxmann.com 334Reported decision2015#18139 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2022 to 2024.

Judgments citing 118 Taxman 489 (SC) (5) Supreme Renewable Enerty Ltd. v. Income Tax Officer

Neyveli Uttar Pradesh Power Limited, Lucknow vs. ITO - 2(1), Lucknow

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 152/LKW/2024[2018-19]Status: DisposedITAT Lucknow27 Dec 2024AY 2018-19

Bench: Shri Anadee Nath Misshra

Section 143(1)Section 154

…I.T.A. No.152/Lkw/2024 Assessment Year:2018-19 1 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘SMC’, LUCKNOW BEFORE SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER I.T.A. No.152/Lkw/2024 Assessment Year:2018-19 Neyveli Uttar Pradesh Power Vs. Income Tax Officer-2(1), Limited, Lucknow. KH 419, GN Extension, Gomti Nagar S.O., Lucknow. PAN:AAECN3221F (Appellant) (Respondent) Appellant by Ms. Krishna Laasya, Advocate Respondent by Shri Sunil Kumar Rajwanshi, Addl. CIT (D.R.) O R D E R (A) In this case assessee’s return was processed u/s 143(1) of the I. T. Act and intimation dated 30/09/2019 was issued deny…

Neelkanth Developers, Gandhinagar vs. The Asst. Director of Income Tax, CPC, Banglore

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 350/AHD/2021[2019-20]Status: DisposedITAT Ahmedabad27 Dec 2022AY 2019-20

For Appellant: Shri Hardik Vora, A.RFor Respondent: Shri N.J. Vyas, Sr. D.R

Section 143(1)Section 194Section 234BSection 234C

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 349 & 350/Ahd/2021 Assessment Year 2018-19 & 2019-20 Neelkanth Developers Assit. Director of Radhe Homes, B/H Radhe- Income Tax, CPC, III, Kudasan, Gandhinagar Vs Bangolare PAN: AAKFN6777F (Respondent) (Appellant) Assessee by: Shri Hardik Vora, A.R. Revenue by: Shri N.J. Vyas, Sr. D.R. Date of hearing : 22-12-2022 Date of pronouncement : 27-12-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- These two appeals filed by the assessee are a…

Neelkanth Developers, Gandhinagar vs. The Asst. Director of Income Tax, CPC, Banglore

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 349/AHD/2021[2018-19]Status: DisposedITAT Ahmedabad27 Dec 2022AY 2018-19

For Appellant: Shri Hardik Vora, A.RFor Respondent: Shri N.J. Vyas, Sr. D.R

Section 143(1)Section 194Section 234BSection 234C

G S R Ventures Private Limited, Hyderabad vs. Deputy Commissioner of Income Tax, Hyderabad

In the result, the appeal of assessee is allowed

ITA 48/HYD/2022[2018-19]Status: DisposedITAT Hyderabad25 May 2022AY 2018-19

Bench: Shri Laxmi Prasad Sahu & Shri K.Narasimha Chary(Assessment Year: 2018-19) Gsr Ventures Private Limited, Vs. Deputy Commissioner Of Hyderabad Income Tax, [Pan No. Aadcg1415H] Circle-2(1), Hyderabad

For Appellant: Shri Mohan AcharyaFor Respondent: Shri Rohit Mujumdar

Section 199Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER (Assessment Year: 2018-19) GSR Ventures Private Limited, Vs. Deputy Commissioner of Hyderabad Income Tax, [PAN No. AADCG1415H] Circle-2(1), Hyderabad Appellant Respondent Assessee by: Shri Mohan Acharya, Revenue by: Shri Rohit Mujumdar, Date of hearing: 28/04/2022 Pronouncement on: 25/05/2022 ORDER PER K. NARASIMHA CHARY, JM: Aggrieved by the order dated 29/12/2021 for the AY.2018-19, passed u/s.250 of the Income Tax Act, 1961 (“the Act”) in the cas…

M/S. T vs. Auto Assist (India) Ltd., Chennai

In the result, the appeal of the Assessee in I

ITA 1734/CHNY/2019[2016-17]Status: DisposedITAT Chennai06 May 2022AY 2016-17

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Mr. N.V. Balaji, AdvocateFor Respondent: Mr. ARV. Sreenivasan, Addl. CIT

Section 143(3)Section 199

…DS, a rule cannot be quoted to deny the Assessee, what the Act has given. The leaned Counsel for the Assessee relied on the decision of the Hyderabad Bench of this Tribunal in the case of Zelan Exports Vs. Deputy Commissioner of Income Tax reported in [2015] 63 Taxmann.com 334 (Hyderabad – Trib.) and the decision of the Hon’ble High Court of Andhra Pradesh in the case of IVRCL-KBL(JV) Vs. The Assistant Commissioner of Income Tax, Hyderabad reported in [2016] 67 Taxmann.com 224 (Andhra Pradesh). 8. In regard to the claim of lesser amount of TDS in the return of income of the Assessee, the learned Counsel for…