Abad Builders (P) Ltd. v. ACIT

43 Taxmann.com 128Income Tax Appellate Tribunal2014#12839 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2021.

Judgments citing Abad Builders (P) Ltd. v. ACIT

ASSISTANT COMMISSIONER OF INCOME TAX, TDS, CIRCLE- 3(1), BANGALORE vs. M/S. WIPRO GE HEALTHCARE PRIVATE LIMITED, BANGALORE

In the result appeal filed by revenue stands dismissed

ITA 409/BANG/2020[2011-12]Status: DisposedITAT Bangalore07 Apr 2021AY 2011-12

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2011-12

For Respondent: Shri. Ramesh Kumar, Addl. CIT(DR)(ITAT)
Section 201Section 201(1)Section 271CSection 273BSection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year: 2011-12 The Additional Commissioner Wipro GE Healthcare Pvt.Ltd., of Income Tax, TDS, Plot:4, Sadaramangala 4, Range-3, Vs. Kadugodi Industrial Area, Bengaluru. Bengaluru – 560 067. PAN NO : AAAW 1685 J APPELLANT RESPONDENT Revenue by : Shri. Ramesh Kumar, Addl. CIT(DR)(ITAT) Assessse by : Shri. K. R. Pradeep and Ms. G. P. Girija, Advocates : 01.04.2021 Date of Hearing : 07.04.2021 Date of Pronouncement O R D E R Per Beena Pillai, Judicial Member:…

DCIT- (LTU)-1, MUMBAI vs. SONATA INFORMATION TECHNOLOGIES LTD., MUMBAI

Accordingly, ground no. 4 raised by revenue is dismissed

ITA 3244/MUM/2018[2013-14]Status: DisposedITAT Mumbai08 Dec 2020AY 2013-14

Bench: Shri S. Rifaur Rahman, Am & Shri Ram Lal Negi, Jm आयकरअपीलसं./ I.T.A. No. 3244 & 3245/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2013-14 & 2014-15)

For Appellant: Shri Anand Mohan, DRFor Respondent: Shri Vijay Mehta, AR
Section 10ASection 115JSection 143(1)Section 143(2)Section 143(3)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, AM & SHRI RAM LAL NEGI, JM आयकरअपीलसं./ I.T.A. No. 3244 & 3245/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2013-14 & 2014-15) M/s Sonata Information DCIT (LTU)-1(, Technology Ltd. World Trade Centre, बिधम/ Centre No. 1, 29th floor, 208, T. V. Industrial Vs. Esate, S K Ahire Marg, Cuffe Parade, Mumbai-400 005 Worli, Mumbai-400 025 स्थायीलेखासं./जीआइआरसं./ PAN No. AAECS8734J (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant by : Shri Anand Mohan, DR प्रत्यथीकीओरसे/Respondentby : Shri Vijay Mehta, AR सुनवाईकीतारी…

DCIT-1(1)(2), MUMBAI vs. M/S HDFC SALES PVT. LTD., MUMBAI

In the result Ground No.1 of appeal is dismissed

ITA 852/MUM/2019[2015-16]Status: DisposedITAT Mumbai18 Sept 2020AY 2015-16

Bench: Shri Pawan Singh & Shri Rajesh Kumardcit- 1(1)(2) M/S Hdfc Sales Pvt. Ltd. 579, Aayakar Bhavan, 169, Raman House, H.T. Parekh M.K. Road, Vs. Marg, Backbay Reclamation, Mumbai-400020. Mumbai-400020. Pan: Aabch4278H Appellant Respondent Revenue By : Shri Nikhil Chaudhary (Cit-Dr) Assessee By : Shri Niraj Sheth (Ar)

For Appellant: Shri Niraj Sheth (AR)For Respondent: Shri Nikhil Chaudhary (CIT-DR)
Section 115JSection 143(3)Section 254(1)Section 37Section 40

…IN THE INCOME-TAX APPELLATE TRIBUNAL “H” BENCH MUMBAI BEFORE SHRI PAWAN SINGH JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER DCIT- 1(1)(2) M/s HDFC Sales Pvt. Ltd. 579, Aayakar Bhavan, 169, Raman House, H.T. Parekh M.K. Road, Vs. Marg, Backbay Reclamation, Mumbai-400020. Mumbai-400020. PAN: AABCH4278H Appellant Respondent Revenue by : Shri Nikhil Chaudhary (CIT-DR) Assessee by : Shri Niraj Sheth (AR) Date of Hearing : 17.09.2020 Date of Pronouncement : 18.09.2020 ORDERUNDER SECTION 254(1)OF INCOME TAX ACT PER PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal by revenue is directed against the order of…

M/S. APOLLO TYRES LTD.,GURGAON vs. DCIT, GURGAON

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

ITA 1257/DEL/2016[2012-13]Status: DisposedITAT Delhi10 Jan 2019AY 2012-13

Bench: Shri Prashant Maharishi & Shri K.Narasimha Charyassessment Year: 2012-13 M/S Apollo Tyres . Ltd., Vs Dcit, Tds Circle, Plot No.7, Institutional Area, Gurgaon. Sector 32, Gurgaon. Pan: Aaaca6990Q (Appellant) (Respondent) Appellant By: Shri Gaurav Singhal , Advocate Shri Sunny Mittal, Advocate Respondent By: Shri Surender Pal, Sr. Dr Date Of Hearing: 05.12.2018 Date Of Pronouncement: 10.01.2019 Order Per K. Narasimha Chary, Jm Challenging The Order Dated 29/12/2015 In Appeal No. 73/14-15 Passed By The Learned Commissioner Of Income Tax (Appeals)-1, Gurgaon {“Ld. Cit(A)”}, Assessee Preferred This Appeal.

For Appellant: Shri Gaurav Singhal , AdvocateFor Respondent: Shri Surender Pal, Sr. DR
Section 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER Assessment Year: 2012-13 M/s Apollo Tyres . Ltd., vs DCIT, TDS Circle, Plot No.7, Institutional Area, Gurgaon. Sector 32, Gurgaon. PAN: AAACA6990Q (Appellant) (Respondent) Appellant by: Shri Gaurav Singhal , Advocate Shri Sunny Mittal, Advocate Respondent by: Shri Surender Pal, Sr. DR Date of hearing: 05.12.2018 Date of Pronouncement: 10.01.2019 ORDER PER K. NARASIMHA CHARY, JM Challenging the order dated 29/12/2015 in appeal No. 73/14-15 passed by the le…

ACIT 26(1), MUMBAI vs. DEVESH JANI, MUMBAI

In the result, the appeal of the assessee is allowed whereas the appeal of the revenue is partly allowed

ITA 7071/MUM/2014[2011-12]Status: DisposedITAT Mumbai11 Apr 2017AY 2011-12

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2011-12 Shri Devesh N Jani Vs. Acit 21(2) 372/8 Vasant Chs Ltd., Bhaudaji Mumbai Road, Matunga Mumbai – 400019 Pan No. Aepj2009J Assessment Year: 2011-12 Acit 21(2) Vs. Shri Devesh N Jani R. No. 508, C-10, 5Th Floor, 372/8, Vasant Chs Ltd., Bkc ,Bandra (E), Bhaudaji Road, Matunga, Mumbai – 400051 Mumbai – 400019 Pan No. Aeipj2009J (Appellant) (Respondent)

For Appellant: Shri Malav P. Sheth, ARFor Respondent: Shri Love Kumar, DR
Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “D” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2011-12 Shri Devesh N Jani Vs. ACIT 21(2) 372/8 Vasant CHS Ltd., Bhaudaji Mumbai Road, Matunga Mumbai – 400019 PAN No. AEPJ2009J Assessment Year: 2011-12 ACIT 21(2) Vs. Shri Devesh N Jani R. No. 508, C-10, 5th Floor, 372/8, Vasant CHS Ltd., BKC ,Bandra (E), Bhaudaji Road, Matunga, Mumbai – 400051 Mumbai – 400019 PAN No. AEIPJ2009J (Appellant) (Respondent) Assessee by : Shri Malav P. Sheth, AR Revenue by: Shri Love Kumar, DR Date of Hearing : 24/0…

DEVESH N JANI,MUMBAI vs. ACIT 21(2), MUMBAI

In the result, the appeal of the assessee is allowed whereas the appeal of the revenue is partly allowed

ITA 6391/MUM/2014[2011-12]Status: DisposedITAT Mumbai11 Apr 2017AY 2011-12

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2011-12 Shri Devesh N Jani Vs. Acit 21(2) 372/8 Vasant Chs Ltd., Bhaudaji Mumbai Road, Matunga Mumbai – 400019 Pan No. Aepj2009J Assessment Year: 2011-12 Acit 21(2) Vs. Shri Devesh N Jani R. No. 508, C-10, 5Th Floor, 372/8, Vasant Chs Ltd., Bkc ,Bandra (E), Bhaudaji Road, Matunga, Mumbai – 400051 Mumbai – 400019 Pan No. Aeipj2009J (Appellant) (Respondent)

For Appellant: Shri Malav P. Sheth, ARFor Respondent: Shri Love Kumar, DR
Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “D” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2011-12 Shri Devesh N Jani Vs. ACIT 21(2) 372/8 Vasant CHS Ltd., Bhaudaji Mumbai Road, Matunga Mumbai – 400019 PAN No. AEPJ2009J Assessment Year: 2011-12 ACIT 21(2) Vs. Shri Devesh N Jani R. No. 508, C-10, 5th Floor, 372/8, Vasant CHS Ltd., BKC ,Bandra (E), Bhaudaji Road, Matunga, Mumbai – 400051 Mumbai – 400019 PAN No. AEIPJ2009J (Appellant) (Respondent) Assessee by : Shri Malav P. Sheth, AR Revenue by: Shri Love Kumar, DR Date of Hearing : 24/0…

M/S. APOLLO TYRES LTD.,,GURGAON vs. DCIT (TDS), GURGAON

In the result, both the appeals of the assessee are treated to be allowed for statistical purposes

ITA 3216/DEL/2015[2011-12]Status: DisposedITAT Delhi10 Jan 2017AY 2011-12

Bench: Shri G.D. Agrawalbefore Shri G.D. Agrawal & And Before Shri Before Shri G.D. Agrawalg.D. Agrawal & And Shri Chandra Mohan Garg Shri Chandra Mohan Gargshri Chandra Mohan Garg Shri Chandra Mohan Garg

For Appellant: Shri Deepak Chopra, AdvocateFor Respondent: Shri A.K. Saroha, CIT-DR
Section 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL DELHI DELHI BENCH ‘ DELHI DELHI BENCH ‘ BENCH ‘C’: NEW DELHI BENCH ‘ : NEW DELHI : NEW DELHI : NEW DELHI BEFORE SHRI G.D. AGRAWAL, VICE PRESIDENT BEFORE SHRI G.D. AGRAWAL, VICE PRESIDENT AND AND BEFORE SHRI BEFORE SHRI G.D. AGRAWAL, VICE PRESIDENT G.D. AGRAWAL, VICE PRESIDENT AND AND , JUDICIAL MEMBER SHRI CHANDRA MOHAN GARG SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER SHRI CHANDRA MOHAN GARG SHRI CHANDRA MOHAN GARG , JUDICIAL MEMBER , JUDICIAL MEMBER ITA No.3215/Del/201…

M/S. APOLLO TYRES LTD.,,GURGAON vs. DCIT (TDS), GURGAON

In the result, both the appeals of the assessee are treated to be allowed for statistical purposes

ITA 3215/DEL/2015[2010-11]Status: DisposedITAT Delhi10 Jan 2017AY 2010-11

Bench: Shri G.D. Agrawalbefore Shri G.D. Agrawal & And Before Shri Before Shri G.D. Agrawalg.D. Agrawal & And Shri Chandra Mohan Garg Shri Chandra Mohan Gargshri Chandra Mohan Garg Shri Chandra Mohan Garg

For Appellant: Shri Deepak Chopra, AdvocateFor Respondent: Shri A.K. Saroha, CIT-DR
Section 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL DELHI DELHI BENCH ‘ DELHI DELHI BENCH ‘ BENCH ‘C’: NEW DELHI BENCH ‘ : NEW DELHI : NEW DELHI : NEW DELHI BEFORE SHRI G.D. AGRAWAL, VICE PRESIDENT BEFORE SHRI G.D. AGRAWAL, VICE PRESIDENT AND AND BEFORE SHRI BEFORE SHRI G.D. AGRAWAL, VICE PRESIDENT G.D. AGRAWAL, VICE PRESIDENT AND AND , JUDICIAL MEMBER SHRI CHANDRA MOHAN GARG SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER SHRI CHANDRA MOHAN GARG SHRI CHANDRA MOHAN GARG , JUDICIAL MEMBER , JUDICIAL MEMBER ITA No.3215/Del/201…

Abad Builders (P) Ltd. v. ACIT (43 Taxmann.com 128) — Cited in 8 Judgments | BharatTax