(ADP(P) Ltd. v. DCIT

10 Taxmann.com 160Reported decision2011#18555 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2020 to 2021.

Judgments citing (ADP(P) Ltd. v. DCIT

Prometric Testing Pvt. Ltd., Gurgaon vs. ACIT, Gurgaon

In the result, both the appeal of the assessee and the Revenue are partly allowed for statistical purposes

ITA 499/DEL/2015[2008-09]Status: DisposedITAT Delhi25 Jan 2021AY 2008-09

Bench: Shri Amit Shukla & Shri O.P. Kant[Through Video Conferencing]

Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘I-2’ NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER [Through Video Conferencing] ITA No.499/Del./2015 Assessment Year: 2008-09 M/s. Prometric Testing (P) Vs. DCIT, Ltd., Circle-2, 2nd Floor, DLF Infinity Gurgaon Tower-A, Sec.-25, Phase-II, DLF City, Gurgaon PAN :AACCP5202A (Appellant) (Respondent) AND ITA No.397/Del./2015 Assessment Year: 2008-09 DCIT, Vs. M/s. Prometric Testing (P) Circle-3, Ltd., Gurgaon 2nd Floor, DLF Infinity Tower- A, Sec.-25, Phase-II, DLF City, Gurgaon PAN :AAACP5202A (Appellant) (Respondent)…

DCIT, Gurgaon vs. M/S. Prometric Testing (P) Ltd., Gurgaon

In the result, both the appeal of the assessee and the Revenue are partly allowed for statistical purposes

ITA 397/DEL/2015[2008-09]Status: DisposedITAT Delhi25 Jan 2021AY 2008-09

Bench: Shri Amit Shukla & Shri O.P. Kant[Through Video Conferencing]

Section 92C

Marathon Electric India Pvt. Ltd., Faridabad vs. ACIT, Faridabad

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

ITA 6100/DEL/2012[2008-09]Status: DisposedITAT Delhi27 Nov 2020AY 2008-09

Bench: Shri R. K. Panda & Ms Suchitra Kamble(Through Video Conferencing) Marathon Electric India Pvt. Vs Acit Ltd. Circle-1 Sector-11, Faridabad Model Town Faridabad (Respondent) Aaacg5525H (Appellant)

Section 10BSection 144Section 254Section 92D

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-1’ NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER (THROUGH VIDEO CONFERENCING) Marathon Electric India Pvt. Vs ACIT Ltd. Circle-1 Sector-11, Faridabad Model Town Faridabad (RESPONDENT) AAACG5525H (APPELLANT) Appellant by Sh. Rohit Tiwari, Adv Respondent by Sh. Surendar Pal, CIT DR Date of Hearing 01.09.2020 Date of Pronouncement 27.11.2020 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed by the assessee against the order dated 19.10.2012 passed under Section 254/143(3) read with Section 144 C of the Inc…

M/S. Denso India Pvt. Ltd., New Delhi vs. DCIT, New Delhi

The appeal of the assessee is partly allowed for statistical purpose

ITA 1078/DEL/2016[2011-12]Status: DisposedITAT Delhi23 Nov 2020AY 2011-12

Bench: Shri R. K. Panda & Ms Suchitra Kamble(Through Video Conferencing) Denso India Pvt. Ltd. Vs Dcit B-1/D4, Ground Floor, Circle-7(1) Mohan Cooperative Industrial New Delhi Estate, Mathura Road New Delhi (Respondent) Aaacd4255F (Appellant) Appellant By Sh. Ravi Sharma, Adv & Sh. Anubhav Rastogi, Adv Respondent By Sh. Surendar Pal, Cit Dr Date Of Hearing 01.09.2020 Date Of Pronouncement 23.11.2020

Section 144Section 254Section 92CSection 92D

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-1’ NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER (THROUGH VIDEO CONFERENCING) Denso India Pvt. Ltd. Vs DCIT B-1/D4, Ground Floor, Circle-7(1) Mohan Cooperative Industrial New Delhi Estate, Mathura Road New Delhi (RESPONDENT) AAACD4255F (APPELLANT) Appellant by Sh. Ravi Sharma, Adv & Sh. Anubhav Rastogi, Adv Respondent by Sh. Surendar Pal, CIT DR Date of Hearing 01.09.2020 Date of Pronouncement 23.11.2020 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed by the assessee against the order dated 27/11/2015 p…