ACIT v. Tech Mahindra Ltd.

91 Taxmann.com 329Reported decision2018#18416 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2020 to 2022.

Judgments citing ACIT v. Tech Mahindra Ltd.

Indeed India Operations Private Limited, Hyderabad vs. DCIT-2(1), Hyderabad

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 254/HYD/2021[2016-17]Status: DisposedITAT Hyderabad10 Aug 2022AY 2016-17

Bench: Shri R.K. Panda & Shri Laliet Kumarassessment Year: 2016-17 Indeed India Operations Vs. The Deputy Commissioner Private Limited, Of Income Tax, Hyderabad. Circle – 2(1), Pan : Aadci5931J. Hyderabad. (Appellant) (Respondent) Assessee By: Shri H. Srinivasulu Revenue By: Shri Rajendra Kumar, Cit-Dr Date Of Hearing: 11.07.2022 Date Of Pronouncement: 10.08.2022

For Appellant: Shri H. SrinivasuluFor Respondent: Shri Rajendra Kumar, CIT-DR

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ Bench, Hyderabad Before Shri R.K. Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member Assessment Year: 2016-17 Indeed India Operations Vs. The Deputy Commissioner Private Limited, of Income Tax, Hyderabad. Circle – 2(1), PAN : AADCI5931J. Hyderabad. (Appellant) (Respondent) Assessee by: Shri H. Srinivasulu Revenue by: Shri Rajendra Kumar, CIT-DR Date of hearing: 11.07.2022 Date of pronouncement: 10.08.2022 O R D E R Per Laliet Kumar, J.M. This appeal is filled by the assessee feeling aggrieved with the order dt.30.03.2021 passed by the National e…

Ventura India Pvt. Ltd, Pune vs. Deputy Commissioner of Income Tax (Tp-2)2, Pune

The appeal of the assessee is partly allowed for statistical purposes

ITA 214/PUN/2021[2016-17]Status: DisposedITAT Pune12 Jul 2022AY 2016-17

For Appellant: S/Shri M.P. Lohia, Rajendra Agiwal &For Respondent: Smt. Vidya Bajpai

Section 143(3)Section 144C(13)Section 253(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, PUNE SHRI INTURI RAMA RAO, AM AND SHRI PARTHA SARATHI CHAUDHUR, JM ITA No. 214/PUN/2021 : A.Y. 2016-17 Ventura (India) Pvt. Ltd., Upper Ground Level, 1, Level 2, Tower B1, Magarpatta City SEZ, Hadapsar, Pune-411 013. PAN: AABCE 3274 C Appellant Vs. The Dy. C.I.T. TP 2(2) Pune. Respondent Appellant by : S/Shri M.P. Lohia, Rajendra Agiwal & Hemen Chandariya Respondent by : Smt. Vidya Bajpai Date of Hearing : 07-07-2022 Date of Pronouncement : 12-07-2022 ORDER PER PARTHA SARATHI CHAUDHURY This Appeal emanates from the findings of the learned Dispute Resolution Pane…

Adp Private Limited, Ranga Reddy vs. DCIT, Circle-1( 1), Hyderabad

In the result, both the appeals are partly allowed for statistical purposes in above terms

ITA 228/HYD/2021[2016-17]Status: DisposedITAT Hyderabad03 Feb 2022AY 2016-17

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri H. SrinivasuluFor Respondent: Shri YVST Sai

Section 143(3)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”: HYDERABAD (THROUGH VIRTUAL CONFERENCE) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA Nos. 227 & 228 /H/2021 Assessment Year: 2016-17 ADP Pvt. Ltd., Vs. Dy. Commissioner of Hyderabad. Income-tax, Circle – 1(1), Hyderabad. PAN – AANCA8983A (Appellant) (Respondent) Assessee by: Shri H. Srinivasulu Revenue by: Shri YVST Sai Date of hearing: 10/12/2021 Date of pronouncement: 03/02/2022 O R D E R PER L.P. SAHU, A.M.: Both these appeals of the assessee are directed against the order dated 30/03/2021 passe…

Adp Private Limited (31/10/2015), Ranga Reddy vs. DCIT, Circle-1( 1), Hyderabad

In the result, both the appeals are partly allowed for statistical purposes in above terms

ITA 227/HYD/2021[2016-17]Status: DisposedITAT Hyderabad03 Feb 2022AY 2016-17

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri H. SrinivasuluFor Respondent: Shri YVST Sai

Section 143(3)Section 92C

Adp Private Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-1(1), Hyderabad

In the result, ground of appeal No

ITA 2233/HYD/2018[2014-15]Status: DisposedITAT Hyderabad18 Dec 2020AY 2014-15

Bench: Smt. P. Madhavi Devi & Shri D.S. Sunder Singhassessment Year:2014-15

For Appellant: Sri H. SrinivasuluFor Respondent: Sri Srinivas Reddy, DR

Section 115JSection 143(3)Section 92C

…ITA No 2233 of 2018 ADP Private Ltd Hyderabad IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ Bench, Hyderabad (Through Video Conferencing) Before Smt. P. Madhavi Devi, Judicial Member AND Shri D.S. Sunder Singh, Accountant Member Assessment Year:2014-15 M/s. ADP Private Ltd Vs. Dy. Commissioner of Hyderabad Income Tax, Circle 1(1) PAN:AANCA8983A Hyderabad (Appellant) (Respondent) Assessee by: Sri H. Srinivasulu Revenue by: Sri Srinivas Reddy, DR Date of hearing: 10/09/2020 Date of pronouncement: 18/12/2020 ORDER Per Smt. P. Madhavi Devi, J.M. This is assessee’s appeal for the A.Y 2014-15 against th…