CIT v. Himatsinghika Seide Ltd.

156 Taxmann 151High Court2006#5680 most cited
20

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2023.

Judgments citing CIT v. Himatsinghika Seide Ltd.

SUREPREP (INDIA) P.LTD, MUMBAI vs. DCIT RG 8(3), MUMBAI

In the result, appeal of assessee is allowed

ITA 8818/MUM/2011[2007-08]Status: DisposedITAT Mumbai31 Oct 2023AY 2007-08
Section 10ASection 143(3)Section 263Section 32(2)

…आयकरअपीलीयअिधकरण मुंबईपीठ“ई”,मुंबईपीठ "ीिवकासअव"थी, "याियकसद"यएवं "ीगगन गोयल, लेखाकारसद"यकेसम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “EE”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRIGAGAN GOYAL, ACCOUNTANT MEMBER आअसं.8818/मुं/2011 (िन.व.2007-08) M/s. Sureprep (India) Private Limited, 4th Floor, Dhantak Plaza, Makwana Road, Marol, Andheri(E), Mumbai – 400 034. ...... अपीलाथ"/Appellant PAN: AAHCS-9039-H बनाम Vs. Commissioner of Income Tax -8, Room No.259,2nd Floor, Aaykar Bhavan, M.K.Road, Mumbai – 400 020. ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appellant by Shri Dalpat Shah &Ms. Arti S…

ELITECORE TECHNOLOGIES PRIVATE LIMITED,AHMEDABAD vs. THE PR. CIT.-2,, AHMEDABAD

In the result, assessee’s appeal is allowed

ITA 1356/AHD/2016[2009-10]Status: DisposedITAT Ahmedabad04 Sept 2019AY 2009-10

Bench: Shri Pramod Kumar & Ms. Madhumita Roy

For Appellant: Shri S. N. Soparkar & Parin Shah, A.RFor Respondent: Shri Alok Singh, CIT-D.R
Section 10ASection 115JSection 142(1)Section 143(2)Section 143(3)Section 148Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT & Ms. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. No.1356/Ahd/2016 (Assessment Year : 2009-10) Elitecore Technologies Pvt. Vs. Pr. CIT-2, Ltd., 904 Silicon Tower, Ahmedabad. BH Pariseema Building, Off CG road, Navrangpura, Ahmedabad – 380 009. [PAN No. AAACE 6815 G] (Appellant) (Respondent) .. Appellant by : Shri S. N. Soparkar & Parin Shah, A.R. Respondent by : Shri Alok Singh, CIT-D.R. Date of Hearing 12.06.2019 04.09.2019 Date of Pronouncement O R D E R PER Ms. MADHUMITA ROY - JM: The instant appeal filed by…

ACIT, NEW DELHI vs. M/S. NIIT TECHNOLOGIES LTD., NEW DELHI

In the result, the appeal of the Revenue is dismissed and cross objection of the assessee is allowed for statistical purposes

ITA 3076/DEL/2012[2006-07]Status: DisposedITAT Delhi27 Feb 2019AY 2006-07

Bench: : Shri Amit Shukla & Shri L.P. Sahuassessment Year: 2006-07

Section 10BSection 29Section 32Section 32(2)Section 43A

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘E’, New Delhi Before : Shri Amit Shukla, Judicial Member And Shri L.P. Sahu, Accountant Member Assessment Year: 2006-07 ACIT, Circle 13(1), vs. M/s. NIIT Technologies Ltd., C- New Delhi. 125, Okhla Indl. Area, Phase-1, New Delhi. PAN: AAACN 0332P (Appellant) (Respondent) C.O. No. 318/Del/2012 (in ITA No. 3076/Del/2012) Assessment Year: 2006-07 M/s. NIIT Technologies vs. ACIT, Circle 13(1), Ltd., C-125, Okhla Indl. New Delhi. Area, Phase-1, New Delhi. (Appellant) (Respondent) Revenue by Ms. Rinku Singh, Sr. DR Assessee by Sh. Rohit Jain, Advocate & Ms. Tejas…

COMSTAR AUTOMOTIVE TECHNOLOGIES (P) LTD.,CHENNAI vs. DCIT, CHENNAI

ITA 830/CHNY/2017[2008-09]Status: DisposedITAT Chennai13 Feb 2018AY 2008-09

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं/.I.T.A. Nos. 827, 828, 829 & 830/Chny/2017 "नधा"रण वष"/Assessment Years : 2005-06, 2005-06, 2007-08 & 2008-09

For Appellant: Shri R. Sivaraman, AdvocateFor Respondent: Shri D. Prabhu Mukunth Arun Kumar, Jr
Section 10ASection 10BSection 2(45)Section 5Section 71

…आयकर अपील"य अ"धकरण ,’सी’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, CHENNAI "ी जॉज"माथन, "या"यक सद"यएवं"ी एस जयरामन, लेखा सद"य केसम$ BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. Nos. 827, 828, 829 & 830/Chny/2017 "नधा"रण वष"/Assessment Years : 2005-06, 2005-06, 2007-08 & 2008-09 M/s. Comstar Automotive The Dy. Commissioner of Income Technologies (P) Ltd., Vs. Tax/ The Asst. Commissioner of Keelakaranai Village, Income Tax (Appeals), Malrosapuram Post, Corporate Circle -1(1), Maraimalai Nagar, Chennai – 600 034. Chennai – 603 204. [PAN…

COMSTAR AUTOMOTIVE TECHNOLOGIES (P) LTD.,CHENNAI vs. DCIT, CHENNAI

ITA 829/CHNY/2017[2007-08]Status: DisposedITAT Chennai13 Feb 2018AY 2007-08

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं/.I.T.A. Nos. 827, 828, 829 & 830/Chny/2017 "नधा"रण वष"/Assessment Years : 2005-06, 2005-06, 2007-08 & 2008-09

For Appellant: Shri R. Sivaraman, AdvocateFor Respondent: Shri D. Prabhu Mukunth Arun Kumar, Jr
Section 10ASection 10BSection 2(45)Section 5Section 71

…आयकर अपील"य अ"धकरण ,’सी’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, CHENNAI "ी जॉज"माथन, "या"यक सद"यएवं"ी एस जयरामन, लेखा सद"य केसम$ BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. Nos. 827, 828, 829 & 830/Chny/2017 "नधा"रण वष"/Assessment Years : 2005-06, 2005-06, 2007-08 & 2008-09 M/s. Comstar Automotive The Dy. Commissioner of Income Technologies (P) Ltd., Vs. Tax/ The Asst. Commissioner of Keelakaranai Village, Income Tax (Appeals), Malrosapuram Post, Corporate Circle -1(1), Maraimalai Nagar, Chennai – 600 034. Chennai – 603 204. [PAN…

COMSTAR AUTOMOTIVE TECHNOLOGIES (P) LTD.,CHENNAI vs. DCIT, CHENNAI

ITA 828/CHNY/2017[2005-06]Status: DisposedITAT Chennai13 Feb 2018AY 2005-06

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं/.I.T.A. Nos. 827, 828, 829 & 830/Chny/2017 "नधा"रण वष"/Assessment Years : 2005-06, 2005-06, 2007-08 & 2008-09

For Appellant: Shri R. Sivaraman, AdvocateFor Respondent: Shri D. Prabhu Mukunth Arun Kumar, Jr
Section 10ASection 10BSection 2(45)Section 5Section 71

…आयकर अपील"य अ"धकरण ,’सी’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, CHENNAI "ी जॉज"माथन, "या"यक सद"यएवं"ी एस जयरामन, लेखा सद"य केसम$ BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. Nos. 827, 828, 829 & 830/Chny/2017 "नधा"रण वष"/Assessment Years : 2005-06, 2005-06, 2007-08 & 2008-09 M/s. Comstar Automotive The Dy. Commissioner of Income Technologies (P) Ltd., Vs. Tax/ The Asst. Commissioner of Keelakaranai Village, Income Tax (Appeals), Malrosapuram Post, Corporate Circle -1(1), Maraimalai Nagar, Chennai – 600 034. Chennai – 603 204. [PAN…

COMSTAR AUTOMOTIVE TECHNOLOGIES (P) LTD.,CHENNAI vs. DCIT, CHENNAI

ITA 827/CHNY/2017[2005-06]Status: DisposedITAT Chennai13 Feb 2018AY 2005-06

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं/.I.T.A. Nos. 827, 828, 829 & 830/Chny/2017 "नधा"रण वष"/Assessment Years : 2005-06, 2005-06, 2007-08 & 2008-09

For Appellant: Shri R. Sivaraman, AdvocateFor Respondent: Shri D. Prabhu Mukunth Arun Kumar, Jr
Section 10ASection 10BSection 2(45)Section 5Section 71

…आयकर अपील"य अ"धकरण ,’सी’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, CHENNAI "ी जॉज"माथन, "या"यक सद"यएवं"ी एस जयरामन, लेखा सद"य केसम$ BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. Nos. 827, 828, 829 & 830/Chny/2017 "नधा"रण वष"/Assessment Years : 2005-06, 2005-06, 2007-08 & 2008-09 M/s. Comstar Automotive The Dy. Commissioner of Income Technologies (P) Ltd., Vs. Tax/ The Asst. Commissioner of Keelakaranai Village, Income Tax (Appeals), Malrosapuram Post, Corporate Circle -1(1), Maraimalai Nagar, Chennai – 600 034. Chennai – 603 204. [PAN…

DCIT, CHENNAI vs. COMSTAR AUTOMOTIVE TECHNOLOGIES P LTD., CHENGALPUT

ITA 1072/CHNY/2017[2008-09]Status: DisposedITAT Chennai13 Feb 2018AY 2008-09

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं/.I.T.A. Nos. 827, 828, 829 & 830/Chny/2017 "नधा"रण वष"/Assessment Years : 2005-06, 2005-06, 2007-08 & 2008-09

For Appellant: Shri R. Sivaraman, AdvocateFor Respondent: Shri D. Prabhu Mukunth Arun Kumar, Jr
Section 10ASection 10BSection 2(45)Section 5Section 71

…आयकर अपील"य अ"धकरण ,’सी’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, CHENNAI "ी जॉज"माथन, "या"यक सद"यएवं"ी एस जयरामन, लेखा सद"य केसम$ BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. Nos. 827, 828, 829 & 830/Chny/2017 "नधा"रण वष"/Assessment Years : 2005-06, 2005-06, 2007-08 & 2008-09 M/s. Comstar Automotive The Dy. Commissioner of Income Technologies (P) Ltd., Vs. Tax/ The Asst. Commissioner of Keelakaranai Village, Income Tax (Appeals), Malrosapuram Post, Corporate Circle -1(1), Maraimalai Nagar, Chennai – 600 034. Chennai – 603 204. [PAN…

DCIT, CHENNAI vs. COMSTAR AUTOMOTIVE TECHNOLOGIES P LTD., CHENGALPUT

ITA 1071/CHNY/2017[2007-08]Status: DisposedITAT Chennai13 Feb 2018AY 2007-08

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं/.I.T.A. Nos. 827, 828, 829 & 830/Chny/2017 "नधा"रण वष"/Assessment Years : 2005-06, 2005-06, 2007-08 & 2008-09

For Appellant: Shri R. Sivaraman, AdvocateFor Respondent: Shri D. Prabhu Mukunth Arun Kumar, Jr
Section 10ASection 10BSection 2(45)Section 5Section 71

…आयकर अपील"य अ"धकरण ,’सी’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, CHENNAI "ी जॉज"माथन, "या"यक सद"यएवं"ी एस जयरामन, लेखा सद"य केसम$ BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. Nos. 827, 828, 829 & 830/Chny/2017 "नधा"रण वष"/Assessment Years : 2005-06, 2005-06, 2007-08 & 2008-09 M/s. Comstar Automotive The Dy. Commissioner of Income Technologies (P) Ltd., Vs. Tax/ The Asst. Commissioner of Keelakaranai Village, Income Tax (Appeals), Malrosapuram Post, Corporate Circle -1(1), Maraimalai Nagar, Chennai – 600 034. Chennai – 603 204. [PAN…

JCIT, BANGALORE vs. OMNI MATRIX PVT. LTD.,, BANGALORE

In the result, the appeals of revenue are dismissed

ITA 865/BANG/2016[2009-10]Status: DisposedITAT Bangalore22 Sept 2017AY 2009-10

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Shri Sunil Kumar Agarwal, JCIT (D.R)For Respondent: None
Section 10ASection 10BSection 4Section 6Section 80H

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH ‘ C ’ BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER I.T. A. Nos.865 & 866/Bang/2016 (Assessment Years : 2009-10 & 2010-11) Jt. Commissioner of Income Tax (OSD), Circle 5(1)(2), Bangalore. …. Appellant. Vs. M/s. Omni Matrix Pvt. Ltd., Plot NO.48, K1 & K2, KIADB Indl. Area, Yellapura, Doddaballapura, Bangalore-561 203. ….. Respondent. Appellant By : Shri Sunil Kumar Agarwal, JCIT (D.R) Respondent By : None. Date of Hearing : 20.09.2017. Date of Pronouncement : 22.09.2017. O R D E R Per Shri Vijay Pal Rao, J.M. :…

ITO 8(2)2, MUMBAI vs. KIARA JEWELLERY P.LTD, MUMBAI

In the result, appeal filed by the Revenue in ITA No

ITA 5040/MUM/2014[2009-10]Status: DisposedITAT Mumbai19 Dec 2016AY 2009-10

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.5040/Mum/2014 ("नधा"रण वष" / Assessment Year : 2009-10) I.T.O. – 8(2)-2, M/S Kiara Jewellery Pvt. बनाम/ R. No. 212/216A, 2Nd Floor, Ltd., V. Aayakar Bhavan, Unit No. 180, 1St Floor, M.K. Road, Sdf Vi, Mumbai – 400 020. Seepz, Sez, Andheri (E), Mumbai – 400 096. "थायी लेखा सं./Pan :Aacck4789M .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Appellant: Shri Hiro RaiFor Respondent: Shri A.K. Dhondial
Section 10ASection 143(3)Section 70Section 71Section 72

…आयकर अपील"य अ"धकरण “A” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No.5040/Mum/2014 ("नधा"रण वष" / Assessment Year : 2009-10) I.T.O. – 8(2)-2, M/s Kiara Jewellery Pvt. बनाम/ R. No. 212/216A, 2nd floor, Ltd., v. Aayakar Bhavan, Unit No. 180, 1st floor, M.K. Road, SDF VI, Mumbai – 400 020. SEEPZ, SEZ, Andheri (E), Mumbai – 400 096. "थायी लेखा सं./PAN :AACCK4789M .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue by : Shri A.K. Dhondial Assessee by : Shri Hiro Rai सुनवाई क" तार"…

ASST CIT CIR 1, KALYAN vs. ASB INTERNATIONAL P. LTD, AMBERNATH

In the result, appeals filed by the Revenue in ITA No

ITA 7034/MUM/2013[2004-05]Status: DisposedITAT Mumbai19 Dec 2016AY 2004-05

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.7034/Mum/2013 & 7035/Mum/2013 ("नधा"रण वष" / Assessment Years : 2004-05 & 2006-07) Asstt. Commissioner Of M/S Asb International बनाम/ Income Tax – Circle 1, Pvt. Ltd., V. Kalyan, E-9, Addl Ambernath Indl. 1St Floor,, Area, Mohan Plaza, Midc Anand Nagar, Wayale Nagar, Ambernath. Khadakpada, Kalyan. "थायी लेखा सं./Pan :Aaaca8424F .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Appellant: Shri Girish Dave &For Respondent: Shri Vijay Kumar Bora
Section 10ASection 10BSection 143(3)Section 32(2)Section 72

…आयकर अपील"य अ"धकरण “A” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No.7034/Mum/2013 and 7035/Mum/2013 ("नधा"रण वष" / Assessment Years : 2004-05 and 2006-07) Asstt. Commissioner of M/s ASB International बनाम/ Income Tax – Circle 1, Pvt. Ltd., v. Kalyan, E-9, Addl Ambernath Indl. 1st Floor,, Area, Mohan Plaza, MIDC Anand Nagar, Wayale Nagar, Ambernath. Khadakpada, Kalyan. "थायी लेखा सं./PAN :AAACA8424F .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue by : Shri Vijay Kumar Bora…

ITO 9(2)(2), MUMBAI vs. CENVO PUBLISHER SERVICES LTD, MUMBAI

In the result, appeal of the Revenue is dismissed

ITA 1476/MUM/2015[2010-11]Status: DisposedITAT Mumbai18 Nov 2016AY 2010-11

Bench: Shri B.R.Baskaran & Shri Pawan Singh

For Appellant: Shri C.W. Angolkar (DR)
Section 10ASection 253Section 70Section 71Section 72

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “C”,MUMBAI BEFORE SHRI B.R.BASKARAN, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA No.1476/Mum/2015 for (Assessment Year : 2010-11) ITO-9(2)(2) M/s Cenvo Publisher Services Ltd. Room No. 601A, 6th Floor, (Formerly known as Knowledge Works Global Limited) 5th Floor, Aayakar Bhavan, M. K. Road, Mumbai-400020 Vs. Marwah Centre, Krishanlal Marwah Marg, Andheri (East) Mumbai-400072. PAN: AACCK0612M (Appellant) (Respondent) Appellant by : Shri C.W. Angolkar (DR) Assessee by : Shri Vijay Mehta (AR) Date of hearing : 09.11.2016 Date of Pronouncement : 18.1…

DCIT RG 8(2), MUMBAI vs. HEALTH PRIME SERVICES (I) P.LTD, MUMBAI

In the result, appeal of the Revenue is dismissed

ITA 122/MUM/2013[2009-10]Status: DisposedITAT Mumbai18 Nov 2016AY 2009-10

Bench: Shri G.S.Pannu & Shri Sanjay Gargthe Dcit, Range 8(2), R.No.209, 2Nd Floor, Aaykar Bhavan, Mk Road, Mumbai 400 020 ...... Appellant Vs. M/S. Health Prime Services (India) Pvt. Ltd. 303, Akruti Trade Centre, Road No.7, Marol, Midc, Andheri (East), Mumbai 400093 Pan: Aabch 3697Q .... Respondent

For Appellant: Shri Mohhamed RizwanFor Respondent: Dr. K.Shivram & Ms. Neelam Jadhav
Section 10ASection 143(3)Section 1OSection 37(1)Section 43A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI G.S.PANNU, ACCOUNTANT MEMBER AND SHRI SANJAY GARG, JUDICIAL MEMBER The DCIT, Range 8(2), R.No.209, 2nd Floor, Aaykar Bhavan, MK Road, Mumbai 400 020 ...... Appellant Vs. M/s. Health Prime Services (India) Pvt. Ltd. 303, Akruti Trade Centre, Road No.7, Marol, MIDC, Andheri (East), Mumbai 400093 PAN: AABCH 3697Q .... Respondent Appellant by : Shri Mohhamed Rizwan Respondent by : Dr. K.Shivram & Ms. Neelam Jadhav Date of hearing : 21/10//2016 Date of pronouncement : 18/11/2016 ORDER PER G.S.PANNU,A.M: The captioned appeal filed by the…

SHRENUJ GEMS & JEWELLERY LTD,MUMBAI vs. ITO 8(3)(1), MUMBAI

In the result, appeal of the assessee is partly allowed

ITA 1311/MUM/2015[2010-11]Status: DisposedITAT Mumbai16 Nov 2016AY 2010-11

Bench: Shri G.S.Pannu & Shri Ram Lal Negim/S. Shrenuj Gems & Jewellery Ltd., Plot No.Gj-09, Seepz++, Marol Industrial Area, Seepz-Sez, Andheri(E), Mumbai 400096 Pan:Aajcs4265M ...... Appellant Vs. The Income Tax Officer 8(3)(1), Mumbai. .... Respondent

For Appellant: Shri Hiro RaiFor Respondent: Shri D.Prabhakar Reddy
Section 10ASection 143(3)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE SHRI G.S.PANNU, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER M/s. Shrenuj Gems & Jewellery Ltd., Plot No.GJ-09, SEEPZ++, Marol Industrial Area, SEEPZ-SEZ, Andheri(E), Mumbai 400096 PAN:AAJCS4265M ...... Appellant Vs. The Income Tax Officer 8(3)(1), Mumbai. .... Respondent Appellant by : Shri Hiro Rai Respondent by : Shri D.Prabhakar Reddy Date of hearing : 02/11/2016 Date of pronouncement : 16/11/2016 ORDER PER G.S.PANNU,A.M: The captioned appeal filed by the assessee pertaining to assessment year 2010-11 is directed against…

SOFTBRANDS INDIA PRIVATE LIMITED,BANGALORE vs. DCIT, BANGALORE

In the result, the appeal of the assessee is partly allowed

ITA 1094/BANG/2011[2007-08]Status: DisposedITAT Bangalore26 Aug 2016AY 2007-08

Bench: Shri Abraham P George & Shri Vijay Pal Rao

For Appellant: Shri Cherian K Baby, C. AFor Respondent: Shri Sibichen K Mathew, CIT (D.R)
Section 10ASection 133(6)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH “ A ” BEFORE SHRI ABRAHAM P GEORGE, ACCOUNTANT MEMBER AND SHRI VIJAY PAL RAO, JUDICIAL MEMBER I.T.(T.P) A. No.1094 /Bang/2011 (Assessment Year : 2007-08) M/s. Softbrands India Pvt. Ltd., Vs. Dy. Commissioner of Income Prestige Obelisk, Level 9, Tax, Kasturba Road, Circle 12(3), Bangalore. Bangalore-560 001 Appellant Respondent. Appellant By : Shri Cherian K Baby, C. A. Respondent By : Shri Sibichen K Mathew, CIT (D.R) Date of Hearing : 14.6.2016. Date of Pronouncement : 26.8.2016. O R D E R Per Shri Vijay Pal Rao, J.M. : This appeal by the assessee is dire…

DCIT 10(3)(2), MUMBAI vs. PHOENIX MECANO (I) PLTD, MUMBAI

In the result, appeal of the Revenue is allowed

ITA 4620/MUM/2015[2011-12]Status: DisposedITAT Mumbai12 Aug 2016AY 2011-12

Bench: Shri Joginder Singh, Assessment Year:2011-12

Section 10ASection 10BSection 70Section 80A(1)Section 80B(5)Section 80C

…आयकर अपील"य अ"धकरण,‘एक-सद"य’ "यायपीठ,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “SMC”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य, के सम" Before Shri Joginder Singh, Judicial Member, Assessment Year:2011-12 DCIT-10(3)(2), M/s Phoenix Mecano (I) Pvt. Room No.217, Ltd. बनाम/ Aayakar Bhavan, 306, Marol Bhavan, Vs. M.K. Road, Makwana Road, Mumbai-400020 Andhri (East), Mumbai राज"व / Revenue "नधा"रती / Assessee P.A. No.AAACP2452L Shri Sharad A. Shah "नधा"रती क" ओर से / Assessee by राज"व क" ओर से / Revenue by Shri Ajay Pratap Singh-DR सुनवाई क" तार"ख / Date of Hearing 03/08/2016 12/08/2016 आदेश क" तार"ख /D…

TELELOGIC INDIA PRIVATE LIMITED,BANGALORE vs. DCIT, BANGALORE

In the result, the appeal of the assessee is partly allowed

ITA 1599/BANG/2012[2008-09]Status: DisposedITAT Bangalore09 Mar 2016AY 2008-09

Bench: Shri Abraham P George & Shri Vijay Pal Rao

For Appellant: Shri Padamchand Khincha, C.AFor Respondent: Smt. Neera Malhotra, Addl. CIT (D.R)
Section 10ASection 133(6)Section 143(3)Section 144C(5)Section 92C(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH “ B ” BEFORE SHRI ABRAHAM P GEORGE, ACCOUNTANT MEMBER AND SHRI VIJAY PAL RAO, JUDICIAL MEMBER I.T.(T.P) A. No.1599/Bang/2012 (Assessment Year : 2008-09) M/s. Telelogic India Pvt. Ltd., Vs. Dy. Commissioner of Income C/o. IBM India Pvt. Ltd., Tax, III Floor, Subramanya Arcade, Circle 12(4), Bangalore. No.12, Bannerghatta Main Road, Bangalore. PAN AABCT 3272D Appellant Respondent. Appellant By : Shri Padamchand Khincha, C.A. Respondent By : Smt. Neera Malhotra, Addl. CIT (D.R) Date of Hearing : 16.02.2016. Date of Pronouncement : 9.3.2016. O R D E R Per Shri…

INCOME TAX OFFICER, WARD-11(1), BANGALORE vs. M/S BRITISH ENGINES(I)P LTD, BANGALORE

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

ITA 1277/BANG/2014[2008-09]Status: DisposedITAT Bangalore22 Jan 2016AY 2008-09

Bench: Shri Vijaypal Rao & Shri Inturi Rama Rao

For Appellant: Shri Sunil Kumar Agarwala, JCIT(DR)For Respondent: Shri Sanjay Dave, CA
Section 10ASection 10B

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, BANGALORE BEFORE SHRI VIJAYPAL RAO, JUDICIAL MEMBER and SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER ITA Nos.1277 & 1278/Bang/2014 (Assessment years: 2008-09 & 2009-10) Income-tax Officer, Ward 11(1), Bangalore. … Appellant Vs. British Engines (India) Pvt. Ltd. No.6A, Attibele Industrial Area, Bangalore-562107. … Respondent PAN:AABCB 5956 A Appellant by : Shri Sunil Kumar Agarwala, JCIT(DR). Respondent by : Shri Sanjay Dave, CA Date of hearing : 04/01/2016 Date of pronouncement : 22/01/2016 O R D E R Per INTURI RAMA RAO, AM : These appeals by the revenue are direct…

M/S. TEXTRON INDIA PVT. LTD.,,BANGALORE vs. DCIT, BANGALORE

In the result, the appeal of the assessee is partly allowed

ITA 1228/BANG/2010[2006-07]Status: DisposedITAT Bangalore13 Jan 2016AY 2006-07

Bench: Shri Vijaypal Rao & Shri Inturi Rama Raoi.T. (T.P) A. No.1228/Bang/2010 (Assessment Year : 2006-07) M/S. Textron India Private Limited, (Formerly Known As Textron Global Technology Centre Pvt. Ltd.) Global Village, Rvce Post, Mylasandra, Off Mysore Road, Bangalore-560 059 …. Appellant. Pan Aacct 0118M Vs. Dy. Commissioner Of Income Tax, Circle 12(4), Bangalore. ….. Respondent. Appellant By : Shri P.K. Prasad. Respondent By : Smt. Neera Malhotra, Cit (D.R) Date Of Hearing : 30.11.2015. Date Of Pronouncement : 13.1.2016. O R D E R Per Shri Vijaypal Rao, J.M. :

For Appellant: Shri P.K. PrasadFor Respondent: Smt. Neera Malhotra, CIT (D.R)
Section 133(6)Section 143(3)Section 92C(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH ‘ B ’ BEFORE SHRI VIJAYPAL RAO, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER I.T. (T.P) A. No.1228/Bang/2010 (Assessment Year : 2006-07) M/s. Textron India Private Limited, (Formerly known as Textron Global Technology Centre Pvt. Ltd.) Global Village, RVCE Post, Mylasandra, Off Mysore Road, Bangalore-560 059 …. Appellant. PAN AACCT 0118M Vs. Dy. Commissioner of Income Tax, Circle 12(4), Bangalore. ….. Respondent. Appellant By : Shri P.K. Prasad. Respondent By : Smt. Neera Malhotra, CIT (D.R) Date of Hearing : 30.11.2015. Date of Pronouncement :…

CIT v. Himatsinghika Seide Ltd. (156 Taxmann 151) — Cited in 20 Judgments | BharatTax