What is CIT v. PVP Ventures Ltd. authority for?

Employee Stock Option Plan (ESOP) expenses are an allowable business deduction. Such costs are to be recognized and deducted over the vesting period, as they are not considered contingent in nature.

How many judgments cite CIT v. PVP Ventures Ltd.?

143 judgments on BharatTax cite CIT v. PVP Ventures Ltd. (211 Taxmann 554), spanning 2015 to 2026.

Which sections of the Income Tax Act does CIT v. PVP Ventures Ltd. come up under?

It is most often cited in judgments turning on Section 37(1), Section 143(3), Section 153A, Section 250, Section 115JB, Section 132.

CIT v. PVP Ventures Ltd. (211 Taxmann 554)

International Travel House Limited, New Delhi vs. ACIT Circle-12(2), New Delhi

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

ITA 8423/DEL/2019[2016-17]Status: DisposedITAT Delhi21 Sept 2022AY 2016-17

Bench: Shri Shamim Yahya & Shri Anubhav Sharma[Assessment Year: 2016-17]

Section 37(1)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘C’: NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER [Assessment Year: 2016-17] International Travel House ACIT, Limited, Circle-12(2), T-2 Community Centre, Vs C.R. Building, Sheikh Sarai, Phase-1, ITO, I.P. Estate, New Delhi-110017 New Delhi-110002 PAN-AAACI0093G Assessee Revenue Assessee by Sh. Rohit Jain, Adv. Sh. Saurya Jain, CA, and Sh. Deepsh Jain, CA Revenue by Sh. Anuj Garg, Sr. DR Date of Hearing 08.09.2022 Date of Pronouncement 21.09.2022 ORDER PER SHAMIM YAHYA, AM, This appeal by the assessee is dir…

DCIT Cent. Cir. 5(2), Mumbai vs. Ipca Laboratories Ltd., Mumbai

In the result, appeal filed by the learned assessing officer is dismissed

ITA 5227/MUM/2016[2010-11]Status: DisposedITAT Mumbai29 Aug 2022AY 2010-11

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri F.V. Irani, ARFor Respondent: Shri Sumit Kumar, DR

Section 801BSection 801CSection 80ISection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA No. 8084/Mum/2010 (Assessment Year 2006–07) ITA No. 2493/Mum/2015 (Assessment Year 2008–09) ITA No. 3811/Mum/2016 (Assessment Year 2010–11) IPCA Laboratories Ltd. Asst. CIT (LTU) 28th Floor, Centre no.1, Natvarlal Vepari & CO Oricon House, 4 th Floor, World Trade Centre, Vs. 12 K Dubahsh Marg, Cuffe Parade Mumbai-400 023 Mumbai-400 005 (Appellant) (Respondent) PAN No. AAACI1220M ITA No. 2815/Mum/2015 (Assessment Year 2008–09) ITA No. 5227/Mum/2016 (Assessment Year 2010–11) Ipca Laboratori…

Ipca Laboratories Ltd, Mumbai vs. DCIT Ltu, Mumbai

In the result, appeal filed by the learned assessing officer is dismissed

ITA 3811/MUM/2016[2010-11]Status: DisposedITAT Mumbai29 Aug 2022AY 2010-11

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri F.V. Irani, ARFor Respondent: Shri Sumit Kumar, DR

Section 801BSection 801CSection 80ISection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA No. 8084/Mum/2010 (Assessment Year 2006–07) ITA No. 2493/Mum/2015 (Assessment Year 2008–09) ITA No. 3811/Mum/2016 (Assessment Year 2010–11) IPCA Laboratories Ltd. Asst. CIT (LTU) 28th Floor, Centre no.1, Natvarlal Vepari & CO Oricon House, 4 th Floor, World Trade Centre, Vs. 12 K Dubahsh Marg, Cuffe Parade Mumbai-400 023 Mumbai-400 005 (Appellant) (Respondent) PAN No. AAACI1220M ITA No. 2815/Mum/2015 (Assessment Year 2008–09) ITA No. 5227/Mum/2016 (Assessment Year 2010–11) Ipca Laboratori…

Asst CIT (Ltu) 1, Mumbai vs. Ipca Laboratories Ltd, Mumbai

In the result, appeal filed by the learned assessing officer is dismissed

ITA 3691/MUM/2016[2009-10]Status: DisposedITAT Mumbai29 Aug 2022AY 2009-10

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri F.V. Irani, ARFor Respondent: Shri Sumit Kumar, DR

Section 801BSection 801CSection 80ISection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA No. 8084/Mum/2010 (Assessment Year 2006–07) ITA No. 2493/Mum/2015 (Assessment Year 2008–09) ITA No. 3811/Mum/2016 (Assessment Year 2010–11) IPCA Laboratories Ltd. Asst. CIT (LTU) 28th Floor, Centre no.1, Natvarlal Vepari & CO Oricon House, 4 th Floor, World Trade Centre, Vs. 12 K Dubahsh Marg, Cuffe Parade Mumbai-400 023 Mumbai-400 005 (Appellant) (Respondent) PAN No. AAACI1220M ITA No. 2815/Mum/2015 (Assessment Year 2008–09) ITA No. 5227/Mum/2016 (Assessment Year 2010–11) Ipca Laboratori…

Ipca Laboratories Ltd, Mumbai vs. Asst CIT (Ltu), Mumbai

In the result, appeal filed by the learned assessing officer is dismissed

ITA 3597/MUM/2016[2009-10]Status: DisposedITAT Mumbai29 Aug 2022AY 2009-10

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri F.V. Irani, ARFor Respondent: Shri Sumit Kumar, DR

Section 801BSection 801CSection 80ISection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA No. 8084/Mum/2010 (Assessment Year 2006–07) ITA No. 2493/Mum/2015 (Assessment Year 2008–09) ITA No. 3811/Mum/2016 (Assessment Year 2010–11) IPCA Laboratories Ltd. Asst. CIT (LTU) 28th Floor, Centre no.1, Natvarlal Vepari & CO Oricon House, 4 th Floor, World Trade Centre, Vs. 12 K Dubahsh Marg, Cuffe Parade Mumbai-400 023 Mumbai-400 005 (Appellant) (Respondent) PAN No. AAACI1220M ITA No. 2815/Mum/2015 (Assessment Year 2008–09) ITA No. 5227/Mum/2016 (Assessment Year 2010–11) Ipca Laboratori…

DCIT (Ltu) 1, Mumbai vs. Ipca Laboratories Ltd, Mumbai

In the result, appeal filed by the learned assessing officer is dismissed

ITA 2815/MUM/2015[2010-11]Status: DisposedITAT Mumbai29 Aug 2022AY 2010-11

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri F.V. Irani, ARFor Respondent: Shri Sumit Kumar, DR

Section 801BSection 801CSection 80ISection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA No. 8084/Mum/2010 (Assessment Year 2006–07) ITA No. 2493/Mum/2015 (Assessment Year 2008–09) ITA No. 3811/Mum/2016 (Assessment Year 2010–11) IPCA Laboratories Ltd. Asst. CIT (LTU) 28th Floor, Centre no.1, Natvarlal Vepari & CO Oricon House, 4 th Floor, World Trade Centre, Vs. 12 K Dubahsh Marg, Cuffe Parade Mumbai-400 023 Mumbai-400 005 (Appellant) (Respondent) PAN No. AAACI1220M ITA No. 2815/Mum/2015 (Assessment Year 2008–09) ITA No. 5227/Mum/2016 (Assessment Year 2010–11) Ipca Laboratori…

Ipca Laboratories Ltd, Mumbai vs. Asst CIT (Ltu), Mumbai

In the result, appeal filed by the learned assessing officer is dismissed

ITA 2493/MUM/2015[2008-09]Status: DisposedITAT Mumbai29 Aug 2022AY 2008-09

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri F.V. Irani, ARFor Respondent: Shri Sumit Kumar, DR

Section 801BSection 801CSection 80ISection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA No. 8084/Mum/2010 (Assessment Year 2006–07) ITA No. 2493/Mum/2015 (Assessment Year 2008–09) ITA No. 3811/Mum/2016 (Assessment Year 2010–11) IPCA Laboratories Ltd. Asst. CIT (LTU) 28th Floor, Centre no.1, Natvarlal Vepari & CO Oricon House, 4 th Floor, World Trade Centre, Vs. 12 K Dubahsh Marg, Cuffe Parade Mumbai-400 023 Mumbai-400 005 (Appellant) (Respondent) PAN No. AAACI1220M ITA No. 2815/Mum/2015 (Assessment Year 2008–09) ITA No. 5227/Mum/2016 (Assessment Year 2010–11) Ipca Laboratori…

Ipca Laboratories Ltd, Mumbai vs. DCIT (Ltu), Mumbai

In the result, appeal filed by the learned assessing officer is dismissed

ITA 3267/MUM/2012[2007-08]Status: DisposedITAT Mumbai29 Aug 2022AY 2007-08

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri F.V. Irani, ARFor Respondent: Shri Sumit Kumar, DR

Section 801BSection 801CSection 80ISection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA No. 8084/Mum/2010 (Assessment Year 2006–07) ITA No. 2493/Mum/2015 (Assessment Year 2008–09) ITA No. 3811/Mum/2016 (Assessment Year 2010–11) IPCA Laboratories Ltd. Asst. CIT (LTU) 28th Floor, Centre no.1, Natvarlal Vepari & CO Oricon House, 4 th Floor, World Trade Centre, Vs. 12 K Dubahsh Marg, Cuffe Parade Mumbai-400 023 Mumbai-400 005 (Appellant) (Respondent) PAN No. AAACI1220M ITA No. 2815/Mum/2015 (Assessment Year 2008–09) ITA No. 5227/Mum/2016 (Assessment Year 2010–11) Ipca Laboratori…

Ipca Laboratories Ltd, Mumbai vs. ACIT (Ltu), Mumbai

In the result, appeal filed by the learned assessing officer is dismissed

ITA 8120/MUM/2010[2005-06]Status: DisposedITAT Mumbai29 Aug 2022AY 2005-06

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri F.V. Irani, ARFor Respondent: Shri Sumit Kumar, DR

Section 801BSection 801CSection 80ISection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA No. 8084/Mum/2010 (Assessment Year 2006–07) ITA No. 2493/Mum/2015 (Assessment Year 2008–09) ITA No. 3811/Mum/2016 (Assessment Year 2010–11) IPCA Laboratories Ltd. Asst. CIT (LTU) 28th Floor, Centre no.1, Natvarlal Vepari & CO Oricon House, 4 th Floor, World Trade Centre, Vs. 12 K Dubahsh Marg, Cuffe Parade Mumbai-400 023 Mumbai-400 005 (Appellant) (Respondent) PAN No. AAACI1220M ITA No. 2815/Mum/2015 (Assessment Year 2008–09) ITA No. 5227/Mum/2016 (Assessment Year 2010–11) Ipca Laboratori…

Ipca Laboratories Ltd, Mumbai vs. DCIT (Ltu), Mumbai

In the result, appeal filed by the learned assessing officer is dismissed

ITA 8084/MUM/2010[2006-07]Status: DisposedITAT Mumbai29 Aug 2022AY 2006-07

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri F.V. Irani, ARFor Respondent: Shri Sumit Kumar, DR

Section 801BSection 801CSection 80ISection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA No. 8084/Mum/2010 (Assessment Year 2006–07) ITA No. 2493/Mum/2015 (Assessment Year 2008–09) ITA No. 3811/Mum/2016 (Assessment Year 2010–11) IPCA Laboratories Ltd. Asst. CIT (LTU) 28th Floor, Centre no.1, Natvarlal Vepari & CO Oricon House, 4 th Floor, World Trade Centre, Vs. 12 K Dubahsh Marg, Cuffe Parade Mumbai-400 023 Mumbai-400 005 (Appellant) (Respondent) PAN No. AAACI1220M ITA No. 2815/Mum/2015 (Assessment Year 2008–09) ITA No. 5227/Mum/2016 (Assessment Year 2010–11) Ipca Laboratori…

ACIT Cen Cir 13, Mumbai vs. Ipca Laboratories Ltd, Mumbai

In the result, appeal filed by the learned assessing officer is dismissed

ITA 7511/MUM/2010[2005-06]Status: DisposedITAT Mumbai29 Aug 2022AY 2005-06

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri F.V. Irani, ARFor Respondent: Shri Sumit Kumar, DR

Section 801BSection 801CSection 80ISection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA No. 8084/Mum/2010 (Assessment Year 2006–07) ITA No. 2493/Mum/2015 (Assessment Year 2008–09) ITA No. 3811/Mum/2016 (Assessment Year 2010–11) IPCA Laboratories Ltd. Asst. CIT (LTU) 28th Floor, Centre no.1, Natvarlal Vepari & CO Oricon House, 4 th Floor, World Trade Centre, Vs. 12 K Dubahsh Marg, Cuffe Parade Mumbai-400 023 Mumbai-400 005 (Appellant) (Respondent) PAN No. AAACI1220M ITA No. 2815/Mum/2015 (Assessment Year 2008–09) ITA No. 5227/Mum/2016 (Assessment Year 2010–11) Ipca Laboratori…

Eicher Motors Ltd., New Delhi vs. Addl. CIT, Special Range- 3, New Delhi

In the result, both appeals of the assessee are partly allowed for statistical purposes

ITA 8739/DEL/2019[2014-15]Status: DisposedITAT Delhi29 Aug 2022AY 2014-15

Bench: Shri Shamim Yahya & Shri Yogesh Kumar Us

Section 3Section 35Section 35I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘B’: NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR US, JUDICIAL MEMBER ITA Nos.133 & 8739/DEL/2019 [Assessment Years: 2013-14 & 2014-15] Eicher Motors Limited, The Joint Commissioner of Income 3rd Floor, Select City Walk A-3 Tax, District Centre, Saket, Vs Special Range-3, New Delhi- Central Revenue Building New Delhi-110002 PAN-AAACE3882D Assessee Revenue Assessee by Sh. Ajay Vohra, Sr. Adv. And Ms. Manisha Sharma, Adv. Revenue by Sh. R.S. Yadav, Sr. DR Date of Hearing 22.08.2022 Date of Pronouncement .08.2022 ORDER PER SHAMI…

Eicher Motors Ltd., New Delhi vs. Addl. CIT, Special Range- 3, New Delhi

In the result, both appeals of the assessee are partly allowed for statistical purposes

ITA 133/DEL/2019[2013-14]Status: DisposedITAT Delhi29 Aug 2022AY 2013-14

Bench: Shri Shamim Yahya & Shri Yogesh Kumar Us

Section 3Section 35Section 35I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘B’: NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR US, JUDICIAL MEMBER ITA Nos.133 & 8739/DEL/2019 [Assessment Years: 2013-14 & 2014-15] Eicher Motors Limited, The Joint Commissioner of Income 3rd Floor, Select City Walk A-3 Tax, District Centre, Saket, Vs Special Range-3, New Delhi- Central Revenue Building New Delhi-110002 PAN-AAACE3882D Assessee Revenue Assessee by Sh. Ajay Vohra, Sr. Adv. And Ms. Manisha Sharma, Adv. Revenue by Sh. R.S. Yadav, Sr. DR Date of Hearing 22.08.2022 Date of Pronouncement .08.2022 ORDER PER SHAMI…

Eit Services India Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-2(1)(1), Bangalore

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 210/BANG/2021[2016-17]Status: DisposedITAT Bangalore22 Aug 2022AY 2016-17

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Padam Chand Khincha, A.RFor Respondent: Shri Praveen Karanth, D.R

Section 133(6)Section 143(3)Section 92D

…IT(TP)A No.210/Bang/2021 EIT Services India Pvt. Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No.210/Bang/2021 Assessment Year: 2016-17 EIT Services India Pvt. Ltd. Digital Park, 39/40, Electronic Deputy Commissioner of City Income-tax Phase II Hosur Road Vs. Circle 2(1)(1) Bangalore 560 100 Bangalore PAN NO : AAACD4078L APPELLANT RESPONDENT Appellant by : Shri Padam Chand Khincha, A.R. Respondent by : Shri Praveen Karanth, D.R. Date of Hearing : 27.07.2022 Date of Pronouncement :…

Penta Media Graphics Ltd., Chennai vs. DCIT, Chennai

In the result, the appeal filed by the assessee for AY 2003-04 is allowed for statistical purposes and the appeal for AY 2002-03 is dismissed

ITA 1404/CHNY/2015[2003-04]Status: DisposedITAT Chennai29 Jul 2022AY 2003-04

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos.1403 & 1404/Chny/2015 िनधा"रण वष"/Assessment Years: 2002-03 & 2003-04 M/S. Penta Media Graphics Ltd., Vs. The Deputy Commissioner Of ‘Taurus’, No. 25, First Main Road, Income Tax, Media Circle I, Room No. 311, 3Rd Floor, New Block, United India Colony Kodambakkam, Chennai 600 024. 121, Mahatma Gandhi Road, Nungambakkam, Chennai 600 034. [Pan: Aaacp1647B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Sree Lakshmi Valli, Advocate ""थ" की ओर से/Respondent By : Shri Guru Bashyam, Cit-Dr सुनवाई की तारीख/ Date Of Hearing : 06.07.2022 घोषणा की तारीख /Date Of Pronouncement : 29.07.2022 आदेश /O R D E R Per V. Durga Rao: Both The Appeals Filed By The Assessee Are Directed Against Different Orders Of The Ld. Commissioner Of Income Tax (Appeals) 14, Chennai Dated 27.03.2015 & 31.03.2015 Relevant To The Assessment Years 2002-03 & 2003-04 Respectively.

For Appellant: Sree Lakshmi Valli, AdvocateFor Respondent: Shri Guru Bashyam, CIT-DR

Section 10BSection 143(3)Section 263

…आयकर अपीलीय अिधकरण, ’बी’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी वी दुगा" राव "ाियक सद" एवं "ी जी. मंजुनाथा, लेखा सद" के सम" Before Shri V. Durga Rao, Judicial Member & Shri G. Manjunatha, Accountant Member आयकर अपील सं./I.T.A. Nos.1403 & 1404/Chny/2015 िनधा"रण वष"/Assessment Years: 2002-03 & 2003-04 M/s. Penta Media Graphics Ltd., Vs. The Deputy Commissioner of ‘TAURUS’, No. 25, First Main Road, Income Tax, Media Circle I, Room No. 311, 3rd Floor, New Block, United India Colony Kodambakkam, Chennai 600 024. 121, Mahatma Gandhi Road, Nungambakkam, Chennai 600 034. [PAN: AAACP1647B]…

Penta Media Graphics Ltd., Chennai vs. DCIT, Chennai

In the result, the appeal filed by the assessee for AY 2003-04 is allowed for statistical purposes and the appeal for AY 2002-03 is dismissed

ITA 1403/CHNY/2015[2002-03]Status: DisposedITAT Chennai29 Jul 2022AY 2002-03

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos.1403 & 1404/Chny/2015 िनधा"रण वष"/Assessment Years: 2002-03 & 2003-04 M/S. Penta Media Graphics Ltd., Vs. The Deputy Commissioner Of ‘Taurus’, No. 25, First Main Road, Income Tax, Media Circle I, Room No. 311, 3Rd Floor, New Block, United India Colony Kodambakkam, Chennai 600 024. 121, Mahatma Gandhi Road, Nungambakkam, Chennai 600 034. [Pan: Aaacp1647B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Sree Lakshmi Valli, Advocate ""थ" की ओर से/Respondent By : Shri Guru Bashyam, Cit-Dr सुनवाई की तारीख/ Date Of Hearing : 06.07.2022 घोषणा की तारीख /Date Of Pronouncement : 29.07.2022 आदेश /O R D E R Per V. Durga Rao: Both The Appeals Filed By The Assessee Are Directed Against Different Orders Of The Ld. Commissioner Of Income Tax (Appeals) 14, Chennai Dated 27.03.2015 & 31.03.2015 Relevant To The Assessment Years 2002-03 & 2003-04 Respectively.

For Appellant: Sree Lakshmi Valli, AdvocateFor Respondent: Shri Guru Bashyam, CIT-DR

Section 10BSection 143(3)Section 263

…आयकर अपीलीय अिधकरण, ’बी’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी वी दुगा" राव "ाियक सद" एवं "ी जी. मंजुनाथा, लेखा सद" के सम" Before Shri V. Durga Rao, Judicial Member & Shri G. Manjunatha, Accountant Member आयकर अपील सं./I.T.A. Nos.1403 & 1404/Chny/2015 िनधा"रण वष"/Assessment Years: 2002-03 & 2003-04 M/s. Penta Media Graphics Ltd., Vs. The Deputy Commissioner of ‘TAURUS’, No. 25, First Main Road, Income Tax, Media Circle I, Room No. 311, 3rd Floor, New Block, United India Colony Kodambakkam, Chennai 600 024. 121, Mahatma Gandhi Road, Nungambakkam, Chennai 600 034. [PAN: AAACP1647B]…

M/S Subex Limited, Bangalore vs. Income Tax Officer Ward-6(1)(4), Bangalore

In the result, the appeal filed by the assessee stands partly allowed

ITA 107/BANG/2019[2014-15]Status: DisposedITAT Bangalore14 Jul 2022AY 2014-15

Bench: Smt. Beena Pillai & Shri. Laxmi Prasad Sahuit(Tp)A No. 107/Bang/2019 Assessment Year : 2014-15 M/S. Subex Ltd., Rmz Ecoworld, The Income Tax Outer Ring Road, Officer, Devarabisanahalli, Ward – 6 (1)(4), Bangalore – 560 103. Bangalore. Vs. Pan: Aabcs9255R Appellant Respondent Assessee By : Shri Ajay Rotti, Ca : Shri Sunil Kumar Singh, Cit- Revenue By Dr Date Of Hearing : 07-06-2022 Date Of Pronouncement : 14-07-2022 Order Per Beena Pillaipresent Appeal Is Filed By Assessee Against Order Dated 26/10/2018 Passed By Ld.Ito, Ward – 6(1)(4), Bangalore For A.Y. 2014-15 On Following Grounds Of Appeal: “The Grounds Stated Hereunder Are Independent Of & Without Prejudice To One Another. The Appellant Submits As Under: 1. Assessment & Reference To Learned Transfer Pricing Officer Are Bad In Law 1.1. The Income Tax Officer. Ward — 6(1)(4), Bangalore (Learned Assessing Officer Or 'Ld. Ao') Erred In Making A Reference To The Deputy Commissioner Of Income-Tax, Transfer Pricing —Range 2(2)(1) (Learned Transfer Pricing Officer' Or 'Ld. Tpo'), Inter Alia, Since He Has Not Recorded

For Appellant: Shri Ajay Rotti, CA

Section 143(3)Section 144C(13)Section 92C(3)

…counsel for the Assessee has before us placed reliance on the decision of the Hon'ble Supreme Court in the case of Woodward Governors 312 ITR 254 and the decision of the decision of the Hon'ble Madras High Court in the case of CIT Vs. PVP Ventures Ltd. (2012) 23 Taxmann.com 286 (Mad.). 39. The factual position that the exchange fluctuation is owing to restatement of FCCBs is not disputed. The admitted position is that FCCBs were issued for purpose IT(TP)A Nos.373 & 374/Bang/2015 of acquisition of a new industrial undertaking and was therefore on capital account. The Hon'ble supreme Court in the case of Woodward G…

Taqa Neyveli Power Company Private Limited, Chennai vs. PCIT, Chennai-3

The appeal stands dismissed

ITA 149/CHNY/2021[2016-17]Status: DisposedITAT Chennai23 May 2022AY 2016-17

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Sivaraman (Advocate) – Ld. ARFor Respondent: Shri ARV Sreenivasan (Addl.CIT) – Ld. Sr. DR

Section 143(3)Section 263

…s to why the order is being subjected to revision u/s 263. In the replies to show-cause notice, it was nowhere the case of the assessee that the notice was vague or the same did not disclose the reasons for revision. The case law of CIT V/s PVP Ventures Ltd. (23 Taxmann.com 286) is factually distinguishable since in para-26 of the decision, it is a fact that there was no proper initiation of proceedings u/s 263 and there was no ground for shifting in stand by the Commissioner which were different from the one which prompted him to initiate proceedings u/s 263. Therefore, this case law is also distinguishable. The…

Centum Learning Ltd., New Delhi vs. DCIT, Circle-5(2), New Delhi

In the result, for the statistical purposes, this appeal is

ITA 5067/DEL/2018[2013-14]Status: DisposedITAT Delhi24 Mar 2022AY 2013-14

Section 143(3)Section 145Section 14ASection 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’: NEW DELHI (Through Video Conferencing) BEFORE, SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER M/s Centum Learning Dy. Commissioner of Limited Income Tax, Circle-5(2), 127, Neelagagan, New Delhi. Mandi Road Sultanpur, Vs. Mehrauli, New Delhi-110 030. PAN-AADCB 3842R (Appellant) (Respondent) Appellant By Sh. Sh. Anil Bhalla, CA Respondent by Ms. Yagya Saini Kakkar, CIT- DR ORDER PER ANADEE NATH MISSHRA, AM: (A) This appeal by Assessee is filed against the order of Learned Commissioner of Income Tax (Appeals)…

Ibm India Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-3(1)(1), Bangalore

In the result, appeal by the assessee stands allowed as indicated hereinabove

ITA 289/BANG/2021[2015-16]Status: DisposedITAT Bangalore14 Feb 2022AY 2015-16

Bench: Shri. B.R. Baskaran & Smt. Beena Pillaiit(Tp)A No. 289/Bang/2021 Assessment Year : 2015-16 M/S. Ibm India Pvt. Ltd., The Deputy No. 12, Subramanya Commissioner Of Arcade, Income-Tax, Bannerghatta Road, Circle 3 (1)(1), Bangalore – 560 029. Vs. Bangalore. Pan: Aaaci4403L Appellant Respondent Assessee By : Shri Ajay Roti, Ca Revenue By : Shri Pradeep Kumar, Cit Dr Date Of Hearing : 12-01-2022 Date Of Pronouncement : 14-02-2022 Order Per Beena Pillaipresent Appeal By The Assessee Has Been Filed By Assessee Against The Final Assessment Order Dated 30.04.2021 U/S. 143(3) R.W.S. 144C(13) R.W.S. 144B Of The Act Passed By The National Faceless Assessment Centre, Delhi Relating To Assessment Year 2015-16 On Following Grounds Of Appeal: “The Grounds Stated Hereunder Are Independent Of & Without Prejudice To One Another. The Appellant Submits As Under: 1. Assessment Order Bad In Law 1.1. At The Outset, M/S Ibm India Private Limited (Hereinafter Referred To As 'The Appellant' Or 'The Company') Prays That The Order Dated April 30. 2021

For Appellant: Shri Ajay Roti, CAFor Respondent: Shri Pradeep Kumar, CIT DR

Section 10ASection 143(3)Section 144BSection 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI. B.R. BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No. 289/Bang/2021 Assessment Year : 2015-16 M/s. IBM India Pvt. Ltd., The Deputy No. 12, Subramanya Commissioner of Arcade, Income-tax, Bannerghatta Road, Circle 3 (1)(1), Bangalore – 560 029. Vs. Bangalore. PAN: AAACI4403L APPELLANT RESPONDENT Assessee by : Shri Ajay Roti, CA Revenue by : Shri Pradeep Kumar, CIT DR Date of Hearing : 12-01-2022 Date of Pronouncement : 14-02-2022 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal by the assessee has been filed…

CIT v. PVP Ventures Ltd.

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