AT&T Ltd AT & T Global Network Services (India) (P.) Ltd. v. Dy. CIT

86 Taxmann.com 158Reported decision2017#18358 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2019 to 2022.

Judgments citing AT&T Ltd AT & T Global Network Services (India) (P.) Ltd. v. Dy. CIT

Ineos Styrolution India Ltd., Vadodara vs. The Addit.CIT, Delhi

In the result, appeal of the assessee is allowed

ITA 58/AHD/2022[2017-18]Status: DisposedITAT Ahmedabad03 Aug 2022AY 2017-18
For Appellant: Shri Ajit Kumar Jain, A.R. &For Respondent: Shri Mohd. Usman, CIT-D.R
Section 143(3)Section 144C(13)Section 144C(8)Section 92CSection 92C(3)Section 92D

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri P.M. Jagtap, Vice President And Shri Siddhartha Nautiyal, Judicial Member ITA No. 58 /Ahd/2022 Assessment Year 2017-18 Ineos Styrolution India The DCIT, Ltd., Vadodara TP-I, Ahmedabad PAN: AAACB6164H Vs (Respondent) (Appellant) Assessee by: Shri Ajit Kumar Jain, A.R. & Ms. Sonal Pandey, A.R. Revenue by: Shri Mohd. Usman, CIT-D.R. Date of hearing : 12-05-2022 Date of pronouncement : 03-08-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This is an appeal filed by the assessee against the order of CIT(DRP- 2), Mumbai-1,…

DCIT, New Delhi vs. M/S. New Delhi Television Ltd., New Delhi

ITA 3996/DEL/2014[2008-09]Status: DisposedITAT Delhi16 Jun 2020AY 2008-09

Bench: Shri H. S. Sidhu & Shri Prashant Maharishinew Delhi Television Ltd, Vs. Acit, 207, Okhla Industrial Estate, Phase- Circle-13(1), Iii, New Delhi New Delhi Pan: Aaacn0865D (Appellant) (Respondent) Acit, Vs. New Delhi Television Ltd, Circle-13(1), 207, Okhla Industrial Estate, New Delhi Phase-Iii, New Delhi Pan: Aaacn0865D (Appellant) (Respondent)

For Appellant: Shri Sachit Jolly, AdvFor Respondent: Shri H. K. Choudhary, CIT DR
Section 143Section 143(3)Section 14ASection 153Section 40Section 92C(2)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―I-2‖: NEW DELHI BEFORE SHRI H. S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER New Delhi Television Ltd, Vs. ACIT, 207, Okhla Industrial Estate, Phase- Circle-13(1), III, New Delhi New Delhi PAN: AAACN0865D (Appellant) (Respondent) ACIT, Vs. New Delhi Television Ltd, Circle-13(1), 207, Okhla Industrial Estate, New Delhi Phase-III, New Delhi PAN: AAACN0865D (Appellant) (Respondent) Assessee by : Shri Sachit Jolly, Adv Shri Rohit Garg, Adv Shri Siddharth Joshi, Adv Revenue by: Shri H. K. Choudhary, CIT DR Date of Hearing Multiples dates and last h…

M/S. New Delhi Television Ltd., New Delhi vs. ACIT, New Delhi

ITA 3865/DEL/2014[2008-09]Status: DisposedITAT Delhi16 Jun 2020AY 2008-09

Bench: Shri H. S. Sidhu & Shri Prashant Maharishinew Delhi Television Ltd, Vs. Acit, 207, Okhla Industrial Estate, Phase- Circle-13(1), Iii, New Delhi New Delhi Pan: Aaacn0865D (Appellant) (Respondent) Acit, Vs. New Delhi Television Ltd, Circle-13(1), 207, Okhla Industrial Estate, New Delhi Phase-Iii, New Delhi Pan: Aaacn0865D (Appellant) (Respondent)

For Appellant: Shri Sachit Jolly, AdvFor Respondent: Shri H. K. Choudhary, CIT DR
Section 143Section 143(3)Section 14ASection 153Section 40Section 92C(2)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―I-2‖: NEW DELHI BEFORE SHRI H. S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER New Delhi Television Ltd, Vs. ACIT, 207, Okhla Industrial Estate, Phase- Circle-13(1), III, New Delhi New Delhi PAN: AAACN0865D (Appellant) (Respondent) ACIT, Vs. New Delhi Television Ltd, Circle-13(1), 207, Okhla Industrial Estate, New Delhi Phase-III, New Delhi PAN: AAACN0865D (Appellant) (Respondent) Assessee by : Shri Sachit Jolly, Adv Shri Rohit Garg, Adv Shri Siddharth Joshi, Adv Revenue by: Shri H. K. Choudhary, CIT DR Date of Hearing Multiples dates and last h…

M/S. Robosoft Technologies Pvt. Ltd., Udupi vs. The Deputy Commissioner of Income Tax, Circle - 1, Udupi

In the result, the four appeals filed by the assessee are allowed in the terms indicated above

ITA 497/BANG/2017[2010 - 2011]Status: DisposedITAT Bangalore29 Nov 2019

Bench: Shri Arun Kumar Garodia & Shri Pavan Kumar Gadale

For Appellant: Smt. Sheetal Borkar, AdvocateFor Respondent: Shri Shahnawaz-ul-Rahman, JCIT (DR)
Section 10ASection 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA Nos. 497 to 500/Bang/2017 Assessment Years : 2010-11 to 2013-14 M/s. Robosoft Technologies The Deputy Commissioner Pvt. Ltd., of Income Tax, 217, N.H. 17, Santhekatte, Vs. Circle – 1, Udupi – 576 105. Udupi. PAN: AACCR0768B APPELLANT RESPONDENT Assessee by : Smt. Sheetal Borkar, Advocate Revenue by : Shri Shahnawaz-ul-Rahman, JCIT (DR) Date of hearing : 05.09.2019 Date of Pronouncement : 25.10.2019 O R D E R Per Shri A.K. Garodia, Accountant Member All thes…

M/S the Himalaya Drug Company, Bangalore vs. DCIT, Bangalore

In the result, the assessee’s appeal for Assessment Year 2011-12 is partly allowed

ITA 187/BANG/2015[2010-11]Status: DisposedITAT Bangalore30 Apr 2019AY 2010-11

Bench: Shri Jason P Boaz & Shri Laliet Kumarit(Tp)A No.187/Bang/2015 Assessment Year : 2010-11

For Appellant: Shri. Padam Chand Khincha, CAFor Respondent: Smt. Susan D. George, CIT-DR
Section 143(1)Section 143(3)Section 144C(5)Section 36(1)(iii)Section 92CSection 92C(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI JASON P BOAZ, ACCOUNTANT MEMBER AND SHRI LALIET KUMAR, JUDICIAL MEMBER IT(TP)A No.187/Bang/2015 Assessment year : 2010-11 M/s. The Himalaya Drug Vs. The Deputy Commissioner Company, of Income-Tax, Makali, Central Circle – 1(1), Bangalore – 562 162. Bangalore. PAN : AADFT 3025 B APPELLANT RESPONDENT Assessee by : Shri. Padam Chand Khincha, CA Revenue by : Smt. Susan D. George, CIT-DR Date of hearing : 06.02.2019 Date of Pronouncement : 30.04.2019 O R D E R Per Jason P Boaz, Accountant Member This appeal by the assessee is directed against…

AT&T Ltd AT & T Global Network Services (India) (P.) Ltd. v. Dy. CIT (86 Taxmann.com 158) — Cited in 5 Judgments | BharatTax