88 (Mumbai) 2.VITP (P.) Ltd. v. DCIT

150 Taxmann.com 523Reported decision2023#22685 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 56(2)(viia)Section 115QASection 133ASection 143(3)Section 263Section 36(1)(iii)Section 391Section 394

Issues it is cited on

buyback of sharessection 56(2)(viia)section 56(2)(vii)section 56(2)fair market valuesection 56previous yeartransferprescribedsection 250personcompany

Judgments citing 88 (Mumbai) 2.VITP (P.) Ltd. v. DCIT

ACIT, Chennai vs. Updater Services Limited, Chennai

In the result, the grounds of appeal raised by both the assessee and the Revenue, as well as the grounds raised in the cross-objections filed by the assessee, are treated as allowed for statistical...

ITA 1616/CHNY/2025[2017]Status: DisposedITAT Chennai14 Nov 2025

Bench: Shri S.S. Viswanethra Ravi & Shri S. R. Raghunathaआयकर अपील सं./Ita No.:1339 /Chny/2025 िनधा#रण वष# / Assessment Year: 2017-18 M/S. Updater Services Limited (Formerly Dcit, Known As Updater Services Private Vs. Central Circle -2(3), Limited), No.2/302-A, Uds Salai, Chennai. Off Old Mahabalipuram Road, Thoraipakkam, Chennai – 600 097. [Pan:Aaacu-6845-J] (अपीलाथ%/Appellant) (&'थ%/Respondent)

For Appellant: Shri. K. Prasanna, C.AFor Respondent: Ms. E. Pavuna Sundari, C.I.T
Section 115QSection 250Section 263Section 391Section 77A

…आयकर अपीलीय अिधकरण, ‘ए’ "ायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी एस एस िव"ने" रिव, "ाियक सद" एवं "ी एस. आर. रघुनाथा, लेखा सद" के सम" BEFORE SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER AND SHRI S. R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.:1339 /Chny/2025 िनधा#रण वष# / Assessment Year: 2017-18 M/s. Updater Services Limited (formerly DCIT, known as Updater Services Private vs. Central Circle -2(3), Limited), No.2/302-A, UDS Salai, Chennai. Off Old Mahabalipuram Road, Thoraipakkam, Chennai – 600 097. [PAN:AAACU-6845-J] (अपीलाथ%/Appellant) (&'थ%/Respondent) आयकर अपील सं./…

M/S. Updater Services Ltd., Chennai vs. DCIT, Central Circle-2(3), Chennai

In the result, the grounds of appeal raised by both the assessee and the Revenue, as well as the grounds raised in the cross-objections filed by the assessee, are treated as allowed for statistical...

ITA 1339/CHNY/2025[2017-18]Status: DisposedITAT Chennai14 Nov 2025AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri S. R. Raghunathaआयकर अपील सं./Ita No.:1339 /Chny/2025 िनधा#रण वष# / Assessment Year: 2017-18 M/S. Updater Services Limited (Formerly Dcit, Known As Updater Services Private Vs. Central Circle -2(3), Limited), No.2/302-A, Uds Salai, Chennai. Off Old Mahabalipuram Road, Thoraipakkam, Chennai – 600 097. [Pan:Aaacu-6845-J] (अपीलाथ%/Appellant) (&'थ%/Respondent)

For Appellant: Shri. K. Prasanna, C.AFor Respondent: Ms. E. Pavuna Sundari, C.I.T
Section 115QSection 250Section 263Section 391Section 77A

…आयकर अपीलीय अिधकरण, ‘ए’ "ायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी एस एस िव"ने" रिव, "ाियक सद" एवं "ी एस. आर. रघुनाथा, लेखा सद" के सम" BEFORE SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER AND SHRI S. R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.:1339 /Chny/2025 िनधा#रण वष# / Assessment Year: 2017-18 M/s. Updater Services Limited (formerly DCIT, known as Updater Services Private vs. Central Circle -2(3), Limited), No.2/302-A, UDS Salai, Chennai. Off Old Mahabalipuram Road, Thoraipakkam, Chennai – 600 097. [PAN:AAACU-6845-J] (अपीलाथ%/Appellant) (&'थ%/Respondent) आयकर अपील सं./…

Silgate Solutions Limited, Mumbai vs. DCIT-3(2)(1), Mumbai

In the result, the appeal of the assessee is allowed

ITA 5367/MUM/2025[2013-14]Status: DisposedITAT Mumbai04 Nov 2025AY 2013-14

Bench: or at the time of hearing of the matter with the Income Tax Appellate Tribunal." 2. The assessee is a company engaged in the business of international call centre. The assessee filed a return of income for AY 2013-14 on 24.10.2013, declaring total income of Rs.92,36,060/-. The case was selected for scrutiny and statutory notices were duly served on the assessee. During the assessment proceedings the AO noticed that there was change in the shareholding pattern of the assessee wherein the ass

For Appellant: Shri. SwapnilChoudhary Sr. AR
Section 234ASection 250Section 56(2)Section 56(2)(viia)

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFOREHON’BLE SHRI SAKTIJIT DEY, VICE PRESIDENT & MS PADMAVATHY S, AM I.T.A. No. 5367/Mum/2025 (Assessment Year: 2013-14) Silgate Solutions Limited Deputy Commissioner of Income 102, A Block, Ranjit Studio, D.S. Tax 3(2)(1), Mumbai. Room No. 608, 6th Floor, Aayakar Phalke Road, Dadar East, Mumbai Vs. 400014 Bhavan, Maharshi Karve Road, Mumbai 400020 PAN: AAFCS6294J Appellant) : Respondent) : Shri Paras S. Savla Assessee by : Shri. SwapnilChoudhary Sr. AR Revenue by Date of Hearing : 27.10.2025 : 04.11.2025 Date of Pronouncement O R D E R Per Padmavathy S, A…

88 (Mumbai) 2.VITP (P.) Ltd. v. DCIT (150 Taxmann.com 523) — Cited in 3 Judgments | BharatTax