Bellwether Microfinance Fund (P) Ltd. v. ITO, Hyderabad

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Judgments citing Bellwether Microfinance Fund (P) Ltd. v. ITO, Hyderabad

RAAJRATNA ENERGY HOLDINGS PRIVATE LIMITED,HYDERABAD vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2(2), BANGALORE

ITA 1185/BANG/2025[2018-19]Status: DisposedITAT Bangalore11 Aug 2025AY 2018-19

Bench: Shri. Laxmi Prasad Sahu & Shri. Soundararajan K

For Appellant: Shri. Ramesh Babu, CAFor Respondent: Shri. Swaroop Manava, Addl. CIT(DR)(ITAT), Bangalore

Section 14ASection 56(2)Section 56(2)(viib)

…INCOME TAX APPELLATE TRIBUNAL "B" BENCH : BANGALORE BEFORE SHRI. LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI. SOUNDARARAJAN K, JUDICIAL MEMBER ITA Nos.1184, 1185/Bang/2025 Assessment Years : 2017-18, 2018-19 M/s Raajratna Energy Holdings Pvt. Vs. ITO, Ltd Plot No 304, Level 3, Surya Chakra House, Road No 78, Jubilee Hills, Hyderabad - 500033. PAN : AAECM 6049 G APPELLANT Ward -3(2)(3), Bangalore. RESPONDENT Assessee by : Shri. Ramesh Babu, CA Revenue by : Shri. Swaroop Manava, Addl. CIT(DR)(ITAT), Bangalore. Date of hearing : 07.08.2025 Date of Pronouncement: 11=.09.2025 ORDER Per Laxmi Prasad Sahu, Accountant…

RAAJRATNA ENERGY HOLDINGS PRIVATE LIMITED,HYDERABAD vs. DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-2(2), BENGALURU

ITA 1184/BANG/2025[2017-18]Status: DisposedITAT Bangalore11 Aug 2025AY 2017-18

Bench: Shri. Laxmi Prasad Sahu & Shri. Soundararajan K

For Appellant: Shri. Ramesh Babu, CAFor Respondent: Shri. Swaroop Manava, Addl. CIT(DR)(ITAT), Bangalore

Section 14ASection 56(2)Section 56(2)(viib)

…INCOME TAX APPELLATE TRIBUNAL "B" BENCH : BANGALORE BEFORE SHRI. LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI. SOUNDARARAJAN K, JUDICIAL MEMBER ITA Nos.1184, 1185/Bang/2025 Assessment Years : 2017-18, 2018-19 M/s Raajratna Energy Holdings Pvt. Ltd Plot No 304, Level 3, Surya Chakra House, Road No 78, Jubilee Hills, Hyderabad - 500033. PAN : AAECM 6049 G APPELLANT Vs. ITO, Ward -3(2)(3), Bangalore. RESPONDENT Assessee by : Shri. Ramesh Babu, CA Revenue by : Shri. Swaroop Manava, Addl. CIT(DR)(ITAT), Bangalore. Date of hearing : 07.08.2025 Date of Pronouncement: 11=.09.2025 ORDER Per Laxmi Prasad Sahu, Accountant…

SRI KSSV FINVEST PRIVATE LIMITED, HYDERABAD,HYDERABAD vs. ITO, WARD-3(3), HYDERABAD, HYDERABAD

In the result, appeal of the assessee is allowed

ITA 1591/HYD/2016[2012-13]Status: DisposedITAT Hyderabad12 Jul 2019AY 2012-13

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmanassessment Year: 2012-13 Sri Kssv Finvest Pvt. Ltd., Vs. Income-Tax Officer, Hyderabad. Ward – 3(3), Hyderabad. Pan – Aaack9655Q (Appellant) (Respondent)

For Appellant: Shri V. Raghavendra RaoFor Respondent: Smt. V. Aparna

Section 10Section 142(1)Section 143(2)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “B”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Assessment Year: 2012-13 Sri KSSV Finvest Pvt. Ltd., vs. Income-tax Officer, Hyderabad. Ward – 3(3), Hyderabad. PAN – AAACK9655Q (Appellant) (Respondent) Assessee by : Shri V. Raghavendra Rao Revenue by : Smt. V. Aparna Date of hearing : 10/07/2019 Date of pronouncement : 24/07/2019 O R D E R PER S. RIFAUR RAHMAN, A.M.: This appeal filed by the assessee is directed against the order of CIT(A) – 3, dated 30/08/2016, Hyderabad for AY 2012-13. 2. Brief fa…

SRI KODE FINVEST PVT.LTD., HYD,HYDERABAD vs. ITO, WARD-3(1), HYD, HYDERABAD

In the result, appeal of the assessee is partly allowed

ITA 237/HYD/2016[2009-10]Status: DisposedITAT Hyderabad28 Mar 2018AY 2009-10

Bench: Smt. P. Madhavi Devi

For Appellant: Shri V. Raghavendra Rao, ARFor Respondent: Smt. N. Swapna, DR

Section 10Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B” (SMC), HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER I.T.A. No. 237/HYD/2016 Assessment Year: 2009-10 Sri Kode Finvest Income Tax Officer, Private Limited, Vs Ward-3(1), HYDERABAD HYDERABAD [PAN: AAACK9656P] (Appellant) (Respondent) For Assessee : Shri V. Raghavendra Rao, AR For Revenue : Smt. N. Swapna, DR Date of Hearing : 14-03-2018 Date of Pronouncement : 28-03-2018 O R D E R This is an appeal filed by the assessee for the AY. 2009-10 against the order of the Commissioner of Income Tax (Appeals)-3, Hyderabad, dated 28-12-2015, confirmin…

ARSHIYA FTWZ LTD,MUMBAI vs. ASST CIT CIR 8(1), MUMBAI

In the result, the appeal is partly allowed

ITA 2804/MUM/2014[2007-08]Status: DisposedITAT Mumbai14 Feb 2018AY 2007-08

Bench: Shri D.T. Garasia () & Shri N.K. Pradhan () Assessment Year: 2010-11 M/S Arshiya Ftwz Ltd., Acit-8(1), 402, Level-4, Ceejay House, Aayakar Bhavan, Vs. Shiv Sagar Estate, F-Block, Dr. Mumbai. Annie Besant Road, Worli, Mumbai-400018 Pan No. Aagca7862D Appellant Respondent Assessee By : Mr. Navnit Chaudhary, Ar Revenue By : Mr.Rajesh Kumar Yadav, Sr. Dr Date Of Hearing : 28/12/2017 Date Of Pronouncement : 14/02/2018

For Appellant: Mr. Navnit Chaudhary, ARFor Respondent: Mr.Rajesh Kumar Yadav, Sr. DR

Section 143(3)Section 14ASection 36(1)(iii)Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A” MUMBAI BEFORE SHRI D.T. GARASIA (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2010-11 M/s Arshiya FTWZ Ltd., ACIT-8(1), 402, Level-4, Ceejay House, Aayakar Bhavan, Vs. Shiv Sagar Estate, F-Block, Dr. Mumbai. Annie Besant Road, Worli, Mumbai-400018 PAN No. AAGCA7862D Appellant Respondent Assessee by : Mr. Navnit Chaudhary, AR Revenue by : Mr.Rajesh Kumar Yadav, Sr. DR Date of Hearing : 28/12/2017 Date of pronouncement : 14/02/2018 ORDER PER N.K. PRADHAN, AM This is an appeal filed by the assessee. The relevant assessment year…