C\n• Inno Estates (P.) Ltd. v. DRP-2

96 Taxmann.com 646High Court2018#26100 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2023 to 2024.

Issues it is cited on

section 144c(13)section 144c draft assessment order section 142(1)section 144 section 148 section 147 section 14 india

Judgments citing C\n• Inno Estates (P.) Ltd. v. DRP-2

INMOBI TECHNOLOGY SERVICES PRIVATE LIMITED,BANGALORE vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE3(1)(1), BANGALORE

ITA 303/BANG/2022[2017-18]Status: DisposedITAT Bangalore11 Jun 2024AY 2017-18

For Appellant: \nShri Chaitanya, Sr. Advocate a/wFor Respondent: \nMs. Neera Malhotra, CIT-DR

Section 143(2)Section 143(3)Section 92C

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL 'C' BENCH : BANGALORE\nBEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER\nIT(TP)A Nos. 303 & 839/Bang/2022\n Assessment Years : 2017-18 & 2018-19\nAPPELLANT\nM/s. InMobi Technology Services Pvt. Ltd.,\n7th Floor, Block Delta,\nB Block,\nEmbassy Tech Square,\nKadubeesanahalli,\nVarthur Hobli,\nBangalore - 560 103.\nPAN: AACCI7117F\nRESPONDENT\nThe Deputy Commissioner of Income Tax,\nCircle - 3(1)(1),\nVs.\nBangalore.\nAssessee by :\nShri Chaitanya, Sr. Advocate a/w.\nShri L. Bharath, CA\nRevenue by :\nMs. Neera Malhotra, CI…

PRAKASH LAL POTLURI,HYDERABAD vs. INCOME TAX OFFICER, (INT TAXN)-2,HYD, HYDERABAD

In the result, the appeal of the assessee is dismissed

ITA 567/HYD/2023[2015-16]Status: HeardITAT Hyderabad29 Feb 2024AY 2015-16

Bench: Shri R.K. Panda & Shri Laliet Kumarassessment Year: 2015-16 Prakash Lal Potluri, Vs. The Income Tax Officer, Hyderabad. (International Taxation)-2, Hyderabad. Pan : Gnkpp1085B. (Appellant) (Respondent) Assessee By: None Revenue By: Sri M. Vijay Kumar – Cit-Dr Date Of Hearing: 29.02.2024 Date Of Pronouncement: 29.02.2024

For Appellant: NoneFor Respondent: Sri M. Vijay Kumar – CIT-DR

Section 142(1)Section 144Section 144C(15)Section 147Section 148Section 48

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A” , HYDERABAD BEFORE SHRI R.K. PANDA, VICE PRESIDENT AND SHRI LALIET KUMAR, JUDICIAL MEMBER Assessment Year: 2015-16 Prakash Lal Potluri, Vs. The Income Tax Officer, Hyderabad. (International Taxation)-2, Hyderabad. PAN : GNKPP1085B. (Appellant) (Respondent) Assessee by: None Revenue by: Sri M. Vijay Kumar – CIT-DR Date of hearing: 29.02.2024 Date of pronouncement: 29.02.2024 O R D E R PER LALIET KUMAR, J.M. The appeal of the assessee for A.Y. 2015-16 arises from the order of the Income Tax Officer (International Taxa…

HUNT INTERNATIONAL INVESTMENTS LLC,MUMBAI vs. DCIT, CIRCLE INT TAXATION,2(1)(1), NEW DELHI

In the result, impugned order is set-aside and the appeal is allowed for statistical purposes

ITA 916/MUM/2023[2015-2016]Status: DisposedITAT Mumbai31 Jul 2023AY 2015-2016

Bench: Shri Vikas Awasthy & Ms. Padmavathy Sआअसं. 916/मुं/2023 (िन.व. 2015-16) Hunt International Investments Llc 205-206, Regent Chambers, 2Nd Floor, Jamnalal Bajaj Road, 208, Nariman Point, Mumbai-400021. Pan: Aadch0520J ...... अपीलाथ" /Appellant बनाम Vs. Dcit, Circle International Taxation-2(1)(1), Civic Centre, Minto Road, New Delhi-110002. ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appellant By : Sh. A.N. Shah "ितवादी "ारा/Respondent By : Sh. Anil Sant, Sr. Dr सुनवाई की ितिथ/ Date Of Hearing : 31/07/2023 घोषणा की ितिथ/ Date Of Pronouncement : 31/07/2023 आदेश/ Order Per Vikas Awasthy, Jm This Appeal By The Assessee Is Directed Against The Assessment Order Dated 27.01.2023 Passed Under Section 144C(13)/143(3) R.W.S. 147 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’), For The Assessment Year 2015-16. 2. Sh. A.N. Shah Appearing On Behalf Of The Assessee Submitted That The Assessee Is A Tax Resident Of Usa. The Assessee Is A Registered Foreign Portfolio Investor [Category-Iii]. The Assessee Primarily Invests In Shares To Earn Long Term

For Appellant: Sh. A.N. ShahFor Respondent: Sh. Anil Sant, Sr. DR

Section 10(38)Section 142(1)Section 144Section 144C(13)Section 148

…आयकर अपीलीय अिधकरण मुंबई पीठ “आइ”, मुंबई "ी िवकास अव"थी,"ाियक सद" एवं एम.एस. प"ावती एस,लेखाकार सद" के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & MS. PADMAVATHY S, ACCOUNTANT MEMBER आअसं. 916/मुं/2023 (िन.व. 2015-16) Hunt International Investments LLC 205-206, Regent Chambers, 2nd Floor, Jamnalal Bajaj Road, 208, Nariman Point, Mumbai-400021. PAN: AADCH0520J ...... अपीलाथ" /Appellant बनाम Vs. DCIT, Circle International Taxation-2(1)(1), Civic Centre, Minto Road, New Delhi-110002. ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appellant by : Sh. A.N. Sha…