CIT v. MIS Bharti Teletech Ltd.

233 Taxmann 238High Court2015#23827 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2020.

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Judgments citing CIT v. MIS Bharti Teletech Ltd.

Coventya India Private Limited, Pune vs. Deputy Commissioner of Income Tax, Pune

In the result, the appeal of assessee is allowed

ITA 975/PUN/2017[2013-14]Status: DisposedITAT Pune17 Feb 2020AY 2013-14

Bench: Shri Anil Chaturvedi & Shri Partha Sarathi Chaudhury

For Appellant: Shri Kishor PhadkeFor Respondent: Shri S.P. Walimbe
Section 143(3)Section 32Section 36(1)(v)Section 37

…आयकर अपीऱीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपीऱ सं. / ITA Nos.974 & 975/PUN/2017 नििाारण वषा / Assessment Years : 2012-13 & 2013-14 Coventya India Private Limited, Gat No.520 B, Shelkewadi, Rihe Andhale Road, Ghotawade, Mulshi, Pune - 412115 PAN: AAECC5710A .......अऩीऱाथी / Appellant बिाम / V/s. Deputy Commissioner of Income Tax, Circle 1(1), Pune ……प्रत्यथी / Respondent Assessee by : Shri Kishor Phadke Revenue by : Shri S.P. Walimbe सुनवाई की तारीख / Da…

Coventya India Private Limited, Pune vs. Deputy Commissioner of Income Tax, Pune

In the result, the appeal of assessee is allowed

ITA 974/PUN/2017[2012-13]Status: DisposedITAT Pune17 Feb 2020AY 2012-13

Bench: Shri Anil Chaturvedi & Shri Partha Sarathi Chaudhury

For Appellant: Shri Kishor PhadkeFor Respondent: Shri S.P. Walimbe
Section 143(3)Section 32Section 36(1)(v)Section 37

…आयकर अपीऱीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपीऱ सं. / ITA Nos.974 & 975/PUN/2017 नििाारण वषा / Assessment Years : 2012-13 & 2013-14 Coventya India Private Limited, Gat No.520 B, Shelkewadi, Rihe Andhale Road, Ghotawade, Mulshi, Pune - 412115 PAN: AAECC5710A .......अऩीऱाथी / Appellant बिाम / V/s. Deputy Commissioner of Income Tax, Circle 1(1), Pune ……प्रत्यथी / Respondent Assessee by : Shri Kishor Phadke Revenue by : Shri S.P. Walimbe सुनवाई की तारीख / Da…

Hero Motocorp Limited, New Delhi vs. JCIT, New Delhi

In the result appeal of the assessee in ITA No

ITA 1545/DEL/2015[2010-11]Status: DisposedITAT Delhi24 Oct 2016AY 2010-11

Bench: Sh. I. C. Sudhir & Shri Prashant Maharishihero Motocorp Limited, Jcit, 34, Basant Lok, Vasant Range-1, New Delhi Vs. Vihar, New Delhi Pan: Aaach0812J (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community Vs. New Delhi Centre, Basant Lok, Vasant Vihar, New Delhi-110057 (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Sh. NC Sawain, CIT DR
Section 143Section 143(3)Section 144CSection 92C

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―I-2‖: NEW DELHI BEFORE SH. I. C. SUDHIR, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Hero MotoCorp Limited, JCIT, 34, Basant Lok, Vasant Range-1, New Delhi Vs. Vihar, New Delhi PAN: AAACH0812J (Appellant) (Respondent) DCIT, M/s. Hero Moto Corp. Circle-11(1), Ltd., 34, Community Vs. New Delhi Centre, Basant Lok, Vasant Vihar, New Delhi-110057 (Appellant) (Respondent) DCIT, M/s. Hero Moto Corp. Circle-11(1), Ltd., 34, Community Page 2 of 484 New Delhi Vs. Centre, Basant Lok, Vasant Vihar, New Delhi-110057 (Appellant) (Respondent) M/s. Hero Moto Corp. D…

CIT v. MIS Bharti Teletech Ltd. (233 Taxmann 238) — Cited in 3 Judgments | BharatTax