CIT v. A.T. Kearney Ltd.

165 Taxmann.com 494Reported decision2024#22976 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 115JAASection 143(3)Section 144CSection 144C(10)Section 234BSection 234DSection 32Section 42

Issues it is cited on

section 144(3)section 158asection 35(1)(ii)section 44csection 80ia(8)section 144c(10)section 115jaasection 42section 35(1)section 32(1)(iia)mat creditdepreciation on goodwill

Judgments citing CIT v. A.T. Kearney Ltd.

Joshi Technologies International Inc India Projects, Ahmedabad vs. The ACIT (Int. Taxa-1), Ahmedabad

In the result, all the three appeals filed by the assessee are partly allowed

ITA 81/AHD/2022[2018-19]Status: DisposedITAT Ahmedabad12 Dec 2025AY 2018-19

Bench: Dr. Brr Kumar & Ms. Suchitra Kambleita Nos. 80, 81 & 244/Ahd/2022 (Assessment Years 2017-18, 2018-19 & 2019-20)

For Appellant: Shri Vishal Kalra, A.RFor Respondent: Shri Sher Singh, CIT-D.R
Section 143(3)Section 32Section 80I

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before Dr. BRR Kumar, Vice President And Ms. Suchitra Kamble, Judicial Member ITA Nos. 80, 81 & 244/Ahd/2022 (Assessment Years 2017-18, 2018-19 & 2019-20) Joshi Technologies The ACIT, International Inc India Circle (Intl Taxn) 1, Projects, 701 Vs Ahmedabad. Parshwanath E. Square, Near Titanium Building, Prahladnagar Garden Satellite, Ahmedabad PAN: AAACJ9592P (Appellant) (Respondent) Assessee by: Shri Vishal Kalra, A.R. Revenue by: Shri Sher Singh, CIT-D.R. Date of hearing : 25-09-2025 Date of pronouncement : 12-12-2025 आदेश/ORDER Per Suchitra Kamb…

Joshi Technologies International Inc India Projects, Ahmedabad vs. The ACIT (Int. Taxa-1), Ahmedabad

In the result, all the three appeals filed by the assessee are partly allowed

ITA 80/AHD/2022[2017-18]Status: DisposedITAT Ahmedabad12 Dec 2025AY 2017-18

Bench: Dr. Brr Kumar & Ms. Suchitra Kambleita Nos. 80, 81 & 244/Ahd/2022 (Assessment Years 2017-18, 2018-19 & 2019-20)

For Appellant: Shri Vishal Kalra, A.RFor Respondent: Shri Sher Singh, CIT-D.R
Section 143(3)Section 32Section 80I

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before Dr. BRR Kumar, Vice President And Ms. Suchitra Kamble, Judicial Member ITA Nos. 80, 81 & 244/Ahd/2022 (Assessment Years 2017-18, 2018-19 & 2019-20) Joshi Technologies The ACIT, International Inc India Circle (Intl Taxn) 1, Projects, 701 Vs Ahmedabad. Parshwanath E. Square, Near Titanium Building, Prahladnagar Garden Satellite, Ahmedabad PAN: AAACJ9592P (Appellant) (Respondent) Assessee by: Shri Vishal Kalra, A.R. Revenue by: Shri Sher Singh, CIT-D.R. Date of hearing : 25-09-2025 Date of pronouncement : 12-12-2025 आदेश/ORDER Per Suchitra Kamb…

Joshi Technologies International Inc India Projects, Ahmedabad vs. Assistant Commissioner of Income Tax, Circle(Int.Taxn.)-1, Ahmedabad

In the result, all the three appeals filed by the assessee are partly allowed

ITA 244/AHD/2022[2019-20]Status: DisposedITAT Ahmedabad12 Dec 2025AY 2019-20

Bench: Dr. Brr Kumar & Ms. Suchitra Kambleita Nos. 80, 81 & 244/Ahd/2022 (Assessment Years 2017-18, 2018-19 & 2019-20)

For Appellant: Shri Vishal Kalra, A.RFor Respondent: Shri Sher Singh, CIT-D.R
Section 143(3)Section 32Section 80I

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before Dr. BRR Kumar, Vice President And Ms. Suchitra Kamble, Judicial Member ITA Nos. 80, 81 & 244/Ahd/2022 (Assessment Years 2017-18, 2018-19 & 2019-20) Joshi Technologies The ACIT, International Inc India Circle (Intl Taxn) 1, Projects, 701 Vs Ahmedabad. Parshwanath E. Square, Near Titanium Building, Prahladnagar Garden Satellite, Ahmedabad PAN: AAACJ9592P (Appellant) (Respondent) Assessee by: Shri Vishal Kalra, A.R. Revenue by: Shri Sher Singh, CIT-D.R. Date of hearing : 25-09-2025 Date of pronouncement : 12-12-2025 आदेश/ORDER Per Suchitra Kamb…

CIT v. A.T. Kearney Ltd. (165 Taxmann.com 494) — Cited in 3 Judgments | BharatTax