180 ITD 464 (Kolkata-Trib.) 15. DCIT v. Eastern Power Distribution Company of A.P. Ltd.

160 ITD 432Income Tax Appellate Tribunal2016#19360 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2021 to 2022.

Issues it is cited on

section 36(1)(va)section 43bsection 143(1)(a)section 36(1)section 43section 36section 154section 143(1)section 143(2)section 15prescribedsection 143

Judgments citing 180 ITD 464 (Kolkata-Trib.) 15. DCIT v. Eastern Power Distribution Company of A.P. Ltd.

Ikon Labels Private Limited, Bengaluru vs. Assistant Director of Income Tax, CPC, Bangalore

In the result, the appeal by the assessee is allowed

ITA 49/BANG/2022[2018-19]Status: DisposedITAT Bangalore14 Mar 2022AY 2018-19

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2018-19

For Appellant: Shri Rajkamal Ganeriwala, CAFor Respondent: Shri Priyadarshini Mishra, Addl. CIT(DR)(ITAT) Bangalore
Section 139Section 139(1)Section 143(1)Section 2Section 36(1)(va)Section 43BSection 6

…350 ITR 326 10. CIT vs. Merchem Ltd. 378 ITR 443 (Kerala)) 11. Sagun Foundry (P.) Ltd. vs. CIT [2017] 291 CTR 557 (Allahabad) 12. Bata India Ltd. vs. DCIT [2020] 180 ITD 464 (Kolkata - Trib.) 13. DCIT vs. Eastern Power Distribution Company of A.P. Ltd. [2016] 160 ITD 432 (Visakhapatnam - Trib.) 14. Nuzivedu Swati Coastal Consortium vs. ITO [2015] 62 taxmann.com 258 (Hyderabad - Trib.) 15. DCIT vs. Teesta Valley Tea Co. Ltd. [2017] 85 taxmann.com 301 (Kolkata - Trib.) 11. The ld.DR contention is that as per sec.43B(b) of the Income-tax Act and explanatory notes to Finance Act 1983, that Employees’ Contribution was…

Pachouli Wellness Clinic LLP, New Delhi vs. Income Tax Officer, Ward 23(3), New Delhi

In the result, all the three appeals filed by the assessees are allowed for statistical purposes

ITA 999/DEL/2021[2019-20]Status: DisposedITAT Delhi25 Nov 2021AY 2019-20

Bench: Ms. Suchitra Kamble & Shri Anadee Nath Misshra

For Appellant: Shri Ashok Khandelwal, CAFor Respondent: Shri Om Prakash, Sr. DR
Section 1Section 143(1)Section 143(1)(a)Section 143(2)Section 154Section 250Section 36Section 36(1)(va)Section 43B

…ITA Nos.- 999, 1000 and 1011/Del/2021 Global Groupware Solution Ltd. and others IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH: ‘SMC’: NEW DELHI) (THROUGH VIDEO CONFERENCING) BEFORE Ms. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA No:- 999/Del/2021 (Assessment Year: 2019-20) Pachouli Wellness Clinic Income Tax Officer, LLP, Vs. Ward 23(3), New Delhi. New Delhi. APPELLANT RESPONDENT PAN No: AATFP2489F Assessee By : Shri Ashok Khandelwal, CA Revenue By : Shri Om Prakash, Sr. DR ITA No:- 1000/Del/2021 (Assessment Year: 2019-20) Global Groupware Solutions Income Tax Of…

Naveen Kumar, Gurgaon vs. ITO, Ward-1(5), Gurgaon

In the result, all the three appeals filed by the assessees are allowed for statistical purposes

ITA 1011/DEL/2021[2018-19]Status: DisposedITAT Delhi25 Nov 2021AY 2018-19

Bench: Ms. Suchitra Kamble & Shri Anadee Nath Misshra

For Appellant: Shri Ashok Khandelwal, CAFor Respondent: Shri Om Prakash, Sr. DR
Section 1Section 143(1)Section 143(1)(a)Section 143(2)Section 154Section 250Section 36Section 36(1)(va)Section 43B

…ITA Nos.- 999, 1000 and 1011/Del/2021 Global Groupware Solution Ltd. and others IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH: ‘SMC’: NEW DELHI) (THROUGH VIDEO CONFERENCING) BEFORE Ms. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA No:- 999/Del/2021 (Assessment Year: 2019-20) Pachouli Wellness Clinic Income Tax Officer, LLP, Vs. Ward 23(3), New Delhi. New Delhi. APPELLANT RESPONDENT PAN No: AATFP2489F Assessee By : Shri Ashok Khandelwal, CA Revenue By : Shri Om Prakash, Sr. DR ITA No:- 1000/Del/2021 (Assessment Year: 2019-20) Global Groupware Solutions Income Tax Of…

Global Groupware Solutions Limited, Gurgaon vs. Income Tax Officer, Ward 10(1), New Delhi, C. R. Building, I. P. Estate, New Delhi-110002

In the result, all the three appeals filed by the assessees are allowed for statistical purposes

ITA 1000/DEL/2021[2019-20]Status: DisposedITAT Delhi25 Nov 2021AY 2019-20

Bench: Ms. Suchitra Kamble & Shri Anadee Nath Misshra

For Appellant: Shri Ashok Khandelwal, CAFor Respondent: Shri Om Prakash, Sr. DR
Section 1Section 143(1)Section 143(1)(a)Section 143(2)Section 154Section 250Section 36Section 36(1)(va)Section 43B

…ITA Nos.- 999, 1000 and 1011/Del/2021 Global Groupware Solution Ltd. and others IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH: ‘SMC’: NEW DELHI) (THROUGH VIDEO CONFERENCING) BEFORE Ms. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA No:- 999/Del/2021 (Assessment Year: 2019-20) Pachouli Wellness Clinic Income Tax Officer, LLP, Vs. Ward 23(3), New Delhi. New Delhi. APPELLANT RESPONDENT PAN No: AATFP2489F Assessee By : Shri Ashok Khandelwal, CA Revenue By : Shri Om Prakash, Sr. DR ITA No:- 1000/Del/2021 (Assessment Year: 2019-20) Global Groupware Solutions Income Tax Of…

180 ITD 464 (Kolkata-Trib.) 15. DCIT v. Eastern Power Distribution Company of A.P. Ltd. (160 ITD 432) — Cited in 4 Judgments | BharatTax