ACIT v. P.C. Jewellers Ltd.

137 Taxmann.com 71High Court2022#22584 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2024.

Judgments citing ACIT v. P.C. Jewellers Ltd.

HYUNDAI TRANSYS INC,REPUBLIC OF KOREA vs. DEPUTY COMMISSIONER OF INCOME TAX, INTERNATIONAL TAX, CORPORATE CIRCLE 1(1), CHENNAI, CHENNAI

Appeal of the assessee is allowed

ITA 338/CHNY/2024[2015-16]Status: DisposedITAT Chennai22 Jul 2024AY 2015-16

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.338/Chny/2024 (िनधा"रणवष" / Assessment Year: 2015-2016) Hyundai Transys Inc, Vs. The Deputy Commissioner Of 105, Sindang Income Tax, 1 Ro Seongyeon, International Tax, Myeon, Corporate Circle 1(1) Seosan, Ccn 356851 Chennai. Korea.

For Appellant: Shri. R. Sivaraman, AdvocateFor Respondent: Shri. ARV Srinivasan, IRS, Addl.CIT
Section 143(3)Section 144C(5)Section 195Section 5Section 5(2)Section 9Section 9(1)(i)

…आयकर अपीलीय अिधकरण ‘ए’’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" एवं माननीय "ी मनु कुमार िग"र, "ाियक सद" के सम"। BEFORE HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM AND HON’BLE SHRI MANU KUMAR GIRI, JM आयकरअपील सं./ ITA No.338/Chny/2024 (िनधा"रणवष" / Assessment Year: 2015-2016) Hyundai Transys INC, Vs. The Deputy Commissioner of 105, Sindang Income Tax, 1 Ro Seongyeon, International Tax, Myeon, Corporate Circle 1(1) Seosan, CCN 356851 Chennai. Korea. [PAN: AADCD 5479L] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri. R. Si…

GLOBAL HEALTHLINE PVT. LTD.,NEW DELHI vs. ITO, WARD- 10(2), NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 1290/DEL/2018[2014-15]Status: DisposedITAT Delhi07 Jun 2022AY 2014-15

Bench: Shri Saktijit Dey & Shri Pradip Kumar Kedia

For Appellant: Shri A.K. Batra, CAFor Respondent: Ms. Anupam Singla, Sr.DR
Section 143(3)Section 194HSection 194JSection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C” DELHI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.As. No.1289 & 1290/DEL/2018 Assessment Years 2013-14 & 2014-15 Global Healthline Pvt. Ltd., ITO, Ward-10(2), 119-120, 1st Floor, Rectangle I Plot, New Delhi. D-4, Saket, District Centre, Kailash Colony Extn., New Delhi. TAN/PAN: AABCG8091R (Appellant) (Respondent) Appellant by: Shri A.K. Batra, CA Respondent by: Ms. Anupam Singla, Sr.DR Date of hearing: 30 05 2022 Date of pronouncement: 07 06 2022 O R D E R PER PRADIP KUMAR KEDIA, A.M.: The captioned appeal has…

GLOBAL HEALTHLINE PVT. LTD.,NEW DELHI vs. ITO, WARD- 10(2), NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 1289/DEL/2018[2013-14]Status: DisposedITAT Delhi07 Jun 2022AY 2013-14

Bench: Shri Saktijit Dey & Shri Pradip Kumar Kedia

For Appellant: Shri A.K. Batra, CAFor Respondent: Ms. Anupam Singla, Sr.DR
Section 143(3)Section 194HSection 194JSection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C” DELHI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.As. No.1289 & 1290/DEL/2018 Assessment Years 2013-14 & 2014-15 Global Healthline Pvt. Ltd., ITO, Ward-10(2), 119-120, 1st Floor, Rectangle I Plot, New Delhi. D-4, Saket, District Centre, Kailash Colony Extn., New Delhi. TAN/PAN: AABCG8091R (Appellant) (Respondent) Appellant by: Shri A.K. Batra, CA Respondent by: Ms. Anupam Singla, Sr.DR Date of hearing: 30 05 2022 Date of pronouncement: 07 06 2022 O R D E R PER PRADIP KUMAR KEDIA, A.M.: The captioned appeal has…

ACIT v. P.C. Jewellers Ltd. (137 Taxmann.com 71) — Cited in 3 Judgments | BharatTax