CIT v. Hybrid Rice International Pvt. Ltd.

320 ITR 63High Court#24476 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2024 to 2024.

Sections most often in play

Section 1961Section 10(1)Section 143(3)Section 14ASection 28Section 29Section 30Section 32

Issues it is cited on

section 43dsection 10(5)section 32(2)section 10(1)section 43(6)opening wdvsection 80hhcsection 80hhwritten down valuesection 16section 34section 30

Judgments citing CIT v. Hybrid Rice International Pvt. Ltd.

Prasidh Fincap Ltd., New Delhi vs. DCIT Circle-20(1), New Delhi

In the result, all the appeals of the assessee are allowed

ITA 1534/DEL/2022[2014-15]Status: DisposedITAT Delhi22 Oct 2024AY 2014-15

Bench: Shri M. Balaganesh & Shri Vimal Kumarprasidh Fincap Ltd, Vs. Dcit, 2Nd Floor, Rsn Arcade, 6 Circle-20(1), Lsc, Near Peince New Delhi Apartment, Ip Extension, Parparganj, New Delhi (Appellant) (Respondent) Pan:Aaacp6704D

For Appellant: Shri I. P. Bansal, AdvFor Respondent: Shri Rajesh Dhanesta, Sr. DR
Section 143(3)Section 32

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER Prasidh Fincap Ltd, Vs. DCIT, 2nd Floor, RSN Arcade, 6 Circle-20(1), LSC, Near Peince New Delhi Apartment, IP Extension, Parparganj, New Delhi (Appellant) (Respondent) PAN:AAACP6704D ITA Nos. 7965 & 7966/Del/2018 (Assessment Years: 2012-13 to 2013-14) Prasidh Fincap Ltd, Vs. ITO, 2nd Floor, RSN Arcade, 6 Ward-20(2), LSC, Near Peince New Delhi Apartment, IP Extension, Parparganj, New Delhi (Appellant) (Respondent) PAN:AAACP6704D Assessee by : Shri I. P. Bansal, Adv Shri Vive…

Prasidh Fincap Ltd, New Delhi vs. ITO, Ward-20(1), New Delhi

In the result, all the appeals of the assessee are allowed

ITA 7966/DEL/2018[2013-14]Status: DisposedITAT Delhi22 Oct 2024AY 2013-14

Bench: Shri M. Balaganesh & Shri Vimal Kumarprasidh Fincap Ltd, Vs. Dcit, 2Nd Floor, Rsn Arcade, 6 Circle-20(1), Lsc, Near Peince New Delhi Apartment, Ip Extension, Parparganj, New Delhi (Appellant) (Respondent) Pan:Aaacp6704D

For Appellant: Shri I. P. Bansal, AdvFor Respondent: Shri Rajesh Dhanesta, Sr. DR
Section 143(3)Section 32

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER Prasidh Fincap Ltd, Vs. DCIT, 2nd Floor, RSN Arcade, 6 Circle-20(1), LSC, Near Peince New Delhi Apartment, IP Extension, Parparganj, New Delhi (Appellant) (Respondent) PAN:AAACP6704D ITA Nos. 7965 & 7966/Del/2018 (Assessment Years: 2012-13 to 2013-14) Prasidh Fincap Ltd, Vs. ITO, 2nd Floor, RSN Arcade, 6 Ward-20(2), LSC, Near Peince New Delhi Apartment, IP Extension, Parparganj, New Delhi (Appellant) (Respondent) PAN:AAACP6704D Assessee by : Shri I. P. Bansal, Adv Shri Vive…

Prasidh Fincap Ltd, New Delhi vs. ITO, Ward-20(2), New Delhi

In the result, all the appeals of the assessee are allowed

ITA 7965/DEL/2018[2012-13]Status: DisposedITAT Delhi22 Oct 2024AY 2012-13

Bench: Shri M. Balaganesh & Shri Vimal Kumarprasidh Fincap Ltd, Vs. Dcit, 2Nd Floor, Rsn Arcade, 6 Circle-20(1), Lsc, Near Peince New Delhi Apartment, Ip Extension, Parparganj, New Delhi (Appellant) (Respondent) Pan:Aaacp6704D

For Appellant: Shri I. P. Bansal, AdvFor Respondent: Shri Rajesh Dhanesta, Sr. DR
Section 143(3)Section 32

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER Prasidh Fincap Ltd, Vs. DCIT, 2nd Floor, RSN Arcade, 6 Circle-20(1), LSC, Near Peince New Delhi Apartment, IP Extension, Parparganj, New Delhi (Appellant) (Respondent) PAN:AAACP6704D ITA Nos. 7965 & 7966/Del/2018 (Assessment Years: 2012-13 to 2013-14) Prasidh Fincap Ltd, Vs. ITO, 2nd Floor, RSN Arcade, 6 Ward-20(2), LSC, Near Peince New Delhi Apartment, IP Extension, Parparganj, New Delhi (Appellant) (Respondent) PAN:AAACP6704D Assessee by : Shri I. P. Bansal, Adv Shri Vive…

CIT v. Hybrid Rice International Pvt. Ltd. (320 ITR 63) — Cited in 3 Judgments | BharatTax