317 (Bang.), Shriram Properties (P.) Ltd. v. Asst. CIT, Company Circle-VI(2)

36 Taxmann.com 398Income Tax Appellate Tribunal2013#17818 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2019.

Judgments citing 317 (Bang.), Shriram Properties (P.) Ltd. v. Asst. CIT, Company Circle-VI(2)

NSL RENEWABLE POWER PRIVATE LIMITED,HYDERABAD vs. DY. COMMISSIONER OF INCOME TAX, CIRCLE-16(1), HYDERABAD

In the result, assessee’s appeal is allowed

ITA 2146/HYD/2017[2010-11]Status: DisposedITAT Hyderabad14 Aug 2019AY 2010-11

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahmanassessment Year:2010-11

For Appellant: Sri Aman BarasiaFor Respondent: Sri Y.V.S.T. Sai, CIT-DR
Section 115JSection 143(1)Section 143(3)Section 154Section 80I

…uction Co. vs. JCIT (2018) 92 Taxmann.com 28 (Mum.Trib). ii) Jindal Aluminium Ltd vs. ACIT (2012) 26n Taxmann.com 317 (Bang.Trib.) iii) Meera Cotton & Synthetic Mills (P) Ltd vs. ACIT (2009) 29 SOT 177 (Mum.Trib). iv) Sriram Properties (P) LTd vs. ACIT (2013) 36 Taxmann.com 398 (Chennai.Trib). v) CIT vs. Dewan Kraft Systems (P) Ltd (2008) 297 ITR 305 (Del. HC) Page 5 of 14 ITA No 2146 of 2017 NSL Renewable Power P Ltd Hyderabad 5. Therefore, he prayed that the AO has correctly allowed the claim of deduction u/s 80IA of the Act in the assessment order passed u/s 143(3) of the Act. 6. The learned Counsel for t…

M/S ELIN APPLIANCES PVT. LTD.,NALAGARH vs. DCIT, CIRCLE , PARWANOO

The appeals of the assessee are dismissed

ITA 1506/CHANDI/2017[2011-12]Status: DisposedITAT Chandigarh07 Aug 2018AY 2011-12

Bench: Smt. Diva Singh & Dr. B.R.R. Kumar

For Appellant: Shri. Amit SharmaFor Respondent: Shri. Yogendra Mittal
Section 80Section 80HSection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH’A’, CHANDIGARH BEFORE SMT. DIVA SINGH, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER ITA No.1505 & 1506/Chd/2017 Assessment Year: 2010-11 & 2011-12 M/s Elin Appliances Private Ltd. Vs. The DCIT Vill- Belikhol, Manpura Circle, Parwanoo Nalagarh, Himachal Pradesh PAN No. AABCE3127E (Appellant) (Respondent) Appellant By : Shri. Amit Sharma Shri. Sumit Kharbanda Respondent By : Shri. Yogendra Mittal Date of hearing : 09/07/2018 Date of Pronouncement : 07/08/2018 ORDER PER BENCH: Both the above appeals have been filed by the Assessee against the order…

M/S ELIN APPLIANCES PVT. LTD.,NALAGARH vs. DCIT, CIRCLE , PARWANOO

The appeals of the assessee are dismissed

ITA 1505/CHANDI/2017[2010-11]Status: DisposedITAT Chandigarh07 Aug 2018AY 2010-11

Bench: Smt. Diva Singh & Dr. B.R.R. Kumar

For Appellant: Shri. Amit SharmaFor Respondent: Shri. Yogendra Mittal
Section 80Section 80HSection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH’A’, CHANDIGARH BEFORE SMT. DIVA SINGH, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER ITA No.1505 & 1506/Chd/2017 Assessment Year: 2010-11 & 2011-12 M/s Elin Appliances Private Ltd. Vs. The DCIT Vill- Belikhol, Manpura Circle, Parwanoo Nalagarh, Himachal Pradesh PAN No. AABCE3127E (Appellant) (Respondent) Appellant By : Shri. Amit Sharma Shri. Sumit Kharbanda Respondent By : Shri. Yogendra Mittal Date of hearing : 09/07/2018 Date of Pronouncement : 07/08/2018 ORDER PER BENCH: Both the above appeals have been filed by the Assessee against the order…

DCIT, CHENNAI vs. PHOTON INFOTECH PRIVATE LIMITED, CHENNAI

In the result, the appeal of the Revenue for assessment year

ITA 138/CHNY/2015[2010-11]Status: DisposedITAT Chennai01 Apr 2016AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita Nos.137 & 138/Mds/2015 "नधा"रण वष" / Assessment Years : 2009-10 & 2011-12 The Deputy Commissioner Of M/S Photon Infotech Pvt. Ltd., Income Tax, V. 1/24, Dlf It Park, Block 6, Level 7 Company Circle – V(2), Mount Ponamalee Road, Chennai - 600 034. Manapakkam, Chennai - 600 089. Pan : Aabcp 9405 E (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Sh. A.B. Koli, JCITFor Respondent: Sh. J. Parthasarathy, CA &
Section 10(35)Section 14A

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी ए. मोहन अलंकामणी, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI A. MOHAN ALANKAMONY, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.137 & 138/Mds/2015 "नधा"रण वष" / Assessment Years : 2009-10 & 2011-12 The Deputy Commissioner of M/s Photon Infotech Pvt. Ltd., Income Tax, v. 1/24, DLF IT Park, Block 6, Level 7 Company Circle – V(2), Mount Ponamalee Road, Chennai - 600 034. Manapakkam, Chennai - 600 089. PAN : AABCP 9405 E (अपीलाथ"/Appellant) (""यथ"/Respondent)…

DCIT, CHENNAI vs. PHOTON INFOTECH PRIVATE LIMITED, CHENNAI

In the result, the appeal of the Revenue for assessment year

ITA 137/CHNY/2015[2009-10]Status: DisposedITAT Chennai01 Apr 2016AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita Nos.137 & 138/Mds/2015 "नधा"रण वष" / Assessment Years : 2009-10 & 2011-12 The Deputy Commissioner Of M/S Photon Infotech Pvt. Ltd., Income Tax, V. 1/24, Dlf It Park, Block 6, Level 7 Company Circle – V(2), Mount Ponamalee Road, Chennai - 600 034. Manapakkam, Chennai - 600 089. Pan : Aabcp 9405 E (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Sh. A.B. Koli, JCITFor Respondent: Sh. J. Parthasarathy, CA &
Section 10(35)Section 14A

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी ए. मोहन अलंकामणी, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI A. MOHAN ALANKAMONY, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.137 & 138/Mds/2015 "नधा"रण वष" / Assessment Years : 2009-10 & 2011-12 The Deputy Commissioner of M/s Photon Infotech Pvt. Ltd., Income Tax, v. 1/24, DLF IT Park, Block 6, Level 7 Company Circle – V(2), Mount Ponamalee Road, Chennai - 600 034. Manapakkam, Chennai - 600 089. PAN : AABCP 9405 E (अपीलाथ"/Appellant) (""यथ"/Respondent)…

317 (Bang.), Shriram Properties (P.) Ltd. v. Asst. CIT, Company Circle-VI(2) (36 Taxmann.com 398) — Cited in 5 Judgments | BharatTax