Ascendas India P Ltd. v. DCIT

33 Taxmann.com 295Reported decision2013#24523 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2016 to 2023.

Judgments citing Ascendas India P Ltd. v. DCIT

M/S Ub Sports Management Overseas Limited, Bangalore vs. Deputy Commissioner of Income Tax(International Taxation) Circle-1(2), Bangalore

In the result, the appeals filed by the assessees are partly allowed

ITA 2930/BANG/2018[2014-15]Status: DisposedITAT Bangalore24 Feb 2023AY 2014-15

Bench: Shri George George K. & Ms. Padmavathy S.

For Appellant: Smt. Manasa Ananthan, AdvocateFor Respondent: Ms. Neera Malthora, CIT-DR
Section 143(2)Section 143(3)Section 92A(2)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU “C” BENCH, BENGALURU Before Shri George George K., Judicial Member and Ms. Padmavathy S., Accountant Member ITA No. 2929 /Bang/2018 (Assessment Year: 2014-15) M/s. Palmer Investment Group Ltd. vs DCIT (IT), Circle - 2(1) C/o United Spirits Ltd. 4th Floor, BMTC Building UB Towers, No. 24 80 Ft. Road, Kopramangala Vittal Mallya Road Bangalore 560095 Bangalore 560001 PAN – AAECP2487P (Appellant) (Respondent) ITA No. 2930 /Bang/2018 (Assessment Year: 2014-15) M/s. Palmer Investment Group Ltd. vs DCIT (IT), Circle - 2(1) (erstwhile UB Sports Management Overseas Ltd.)…

M/S Palmer Investment Group Limited, Bangalore vs. Deputy Commissioner of Income Tax (International Taxation) Circle-2(1), Bangalore

In the result, the appeals filed by the assessees are partly allowed

ITA 2929/BANG/2018[2014-15]Status: DisposedITAT Bangalore24 Feb 2023AY 2014-15

Bench: Shri George George K. & Ms. Padmavathy S.

For Appellant: Smt. Manasa Ananthan, AdvocateFor Respondent: Ms. Neera Malthora, CIT-DR
Section 143(2)Section 143(3)Section 92A(2)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU “C” BENCH, BENGALURU Before Shri George George K., Judicial Member and Ms. Padmavathy S., Accountant Member ITA No. 2929 /Bang/2018 (Assessment Year: 2014-15) M/s. Palmer Investment Group Ltd. vs DCIT (IT), Circle - 2(1) C/o United Spirits Ltd. 4th Floor, BMTC Building UB Towers, No. 24 80 Ft. Road, Kopramangala Vittal Mallya Road Bangalore 560095 Bangalore 560001 PAN – AAECP2487P (Appellant) (Respondent) ITA No. 2930 /Bang/2018 (Assessment Year: 2014-15) M/s. Palmer Investment Group Ltd. vs DCIT (IT), Circle - 2(1) (erstwhile UB Sports Management Overseas Ltd.)…

Topsgrup Electronics Systems Ltd, Mumbai vs. ITO WD 8(3)(3), Mumbai

In the result, the assessee’s appeal for assessment year 2009-10 is allowed as indicated above

ITA 2115/MUM/2015[2009-10]Status: DisposedITAT Mumbai15 Feb 2016AY 2009-10

Bench: Shri Jason P. Boaz & Shri Amit Shuklam/S. Topsgrup Electronic Systems Income Tax Officer-8(3)(3) Ltd. (Previsously Tops Sequipment Ltd.) Àayakar Bhavan, M.K. Road 5, Royal Palms Golf & Country Club Vs. Mumbai 400020 Aarey Milk Colony, Goregaon (E) Mumbai 400065 Pan - Aaact3291K Appellant Respondent

For Appellant: Shri S.M. LalaFor Respondent: Shri Mukesh Kumar Shah
Section 143(3)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL "K" Bench, Mumbai Before Shri Jason P. Boaz, Accountant Member and Shri Amit Shukla, Judicial Member M/s. Topsgrup Electronic Systems Income Tax Officer-8(3)(3) Ltd. (previsously Tops Sequipment Ltd.) Àayakar Bhavan, M.K. Road 5, Royal Palms Golf & Country Club Vs. Mumbai 400020 Aarey Milk Colony, Goregaon (E) Mumbai 400065 PAN - AAACT3291K Appellant Respondent Appellant by: Shri S.M. Lala Respondent by: Shri Mukesh Kumar Shah Date of Hearing: 17.12.2016 Date of Pronouncement: 19.02.2016 O R D E R Per Jason P. Boaz, A.M. This appeal by the assessee is directed against th…

Ascendas India P Ltd. v. DCIT (33 Taxmann.com 295) — Cited in 3 Judgments | BharatTax