CIT v. Carlton Hotel Pvt. Ltd.

399 ITR 611High Court#24816 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2019 to 2020.

Judgments citing CIT v. Carlton Hotel Pvt. Ltd.

Income Tax Officer, Ward-4(5), Hyderabad vs. Shrilekha Business Consultancy Pvt Ltd(Formerly Known As Shrilekha Financial Services Initially and Subsequebtly M/S Shrilekha Business Consultancy ), Hyderabad

In the result, both the appeals of the revenue are dismissed

ITA 1041/HYD/2019[2014-15]Status: DisposedITAT Hyderabad04 Nov 2020AY 2014-15

Bench: Shri C.N.Prasad, Jm & Shri M.Balaganesh, Am & Income Tax Officer, Vs. M/S. Shrilekha Business Consultancy Ward – 4(5) Pvt. Ltd., (Pan No.Aaycs0021L) Hyderabad (Formerly M/S. Shrilekha Financial Services Initially & Subsequently M/S. Shrilekha Business Consultancy, Both Are With Pan:Aacfs9088A 3-6-478, Iv Floor, Anand Estate, Liberty Road, Himayath Nagar Hyderabad Pan/Gir No. Aacfs9088A (Appellant) .. (Respondent)

Section 143(3)Section 45(3)Section 56

…of the Act. He fairly agreed that deduction however, should be given for cost of shares in terms of 57(iii). 9.1. The ld. DR also placed reliance on the decision of the Hon’ble Allahabad High Court in the case of CIT vs. Carlton Hotel Pvt. Ltd., reported in 399 ITR 611 and also on the decision of the Hon’ble Karnataka High Court in the case of CIT vs. Wipro Limited reported in 227 Taxman 244 M/s. Shrilekha Business Consultancy Pvt. Ltd., 10. We have heard the rival submissions and perused the materials available on record. We have also gone through the detailed written submissions of the ld DR and the power po…

Income Tax Officer, Ward-4(5), Hyderabad vs. Shrilekha Financial Services (Presently Known As M/S Shrilekha Business Consultancy), Hyderabad

In the result, both the appeals of the revenue are dismissed

ITA 1371/HYD/2018[2015-16]Status: DisposedITAT Hyderabad04 Nov 2020AY 2015-16

Bench: Shri C.N.Prasad, Jm & Shri M.Balaganesh, Am & Income Tax Officer, Vs. M/S. Shrilekha Business Consultancy Ward – 4(5) Pvt. Ltd., (Pan No.Aaycs0021L) Hyderabad (Formerly M/S. Shrilekha Financial Services Initially & Subsequently M/S. Shrilekha Business Consultancy, Both Are With Pan:Aacfs9088A 3-6-478, Iv Floor, Anand Estate, Liberty Road, Himayath Nagar Hyderabad Pan/Gir No. Aacfs9088A (Appellant) .. (Respondent)

Section 143(3)Section 45(3)Section 56

…of the Act. He fairly agreed that deduction however, should be given for cost of shares in terms of 57(iii). 9.1. The ld. DR also placed reliance on the decision of the Hon’ble Allahabad High Court in the case of CIT vs. Carlton Hotel Pvt. Ltd., reported in 399 ITR 611 and also on the decision of the Hon’ble Karnataka High Court in the case of CIT vs. Wipro Limited reported in 227 Taxman 244 M/s. Shrilekha Business Consultancy Pvt. Ltd., 10. We have heard the rival submissions and perused the materials available on record. We have also gone through the detailed written submissions of the ld DR and the power po…

Sarrangan Ashok, Chennai vs. ITO Non Corporate Ward 15(1), Chennai

In the result, the appeal filed by the assessee is allowed

ITA 544/CHNY/2019[2015-16]Status: DisposedITAT Chennai19 Aug 2019AY 2015-16

Bench: Shri N.R.S. Ganesan & Shri Inturi Rama Raoआयकर अपील सं./I.T.A.No.544/Chny/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Income Tax Officer, Shri Sarrangan Ashok, H37/12, Gita Apartments, Non Corporate Ward – 15(1),. Kumanan Street, Kalashektra Chennai. Colony, Besant Nagar, Chennai – 600 090. Pan: Aafpa6211N (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri B. Ramakrishnan, FCAFor Respondent: Shri B. Sagadevan, JCIT
Section 143(3)Section 234Section 234ASection 45(2)Section 45(3)Section 50C

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘B’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन,"याियक सद"य एवं "ी इंटूर" रामा राव, लेखा सद"य के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.544/Chny/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Income Tax Officer, Shri Sarrangan Ashok, H37/12, Gita Apartments, Non Corporate Ward – 15(1),. Kumanan Street, Kalashektra Chennai. Colony, Besant Nagar, Chennai – 600 090. PAN: AAFPA6211N (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri B. Rama…

CIT v. Carlton Hotel Pvt. Ltd. (399 ITR 611) — Cited in 3 Judgments | BharatTax