CIT v. Sonal Constructions

Phoenix Data Tech Services Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, solitary ground raised in the appeal is allowed

Bench: Sh. O.P. Kant & Ms. Suchitra Kambleassessment Year: 2009-10

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’, NEW DELHI BEFORE SH. O.P. KANT, ACCOUNTANT MEMBER AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2009-10 Phoenix Data Tech Services Vs. DCIT, Pvt. Ltd., Central Circle-17, New Delhi B-33, Shivalik, Malvia Nagar, New Delhi PAN :AADCP9441L (Appellant) (Respondent) Appellant by Sh. Sanjeev Agarwal, CA Respondent by Sh. Atiq Ahmed, Sr.DR Date of hearing 25.06.2018 Date of pronouncement 27.06.2018 ORDER PER O.P. KANT, A.M.: This appeal by the assessee is directed against order dated 5th January, 2015 passed by the Ld. Commissioner of Income-tax (Ap…

Pr. Commissioner of Income Tax Central -2 New Delhi vs. Phonenix Datatech Services Pvt Ltd

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE NAJMI WAZIRI

…ITA 804/2016 Page 1 of 6 $~2 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 804/2016 PR. COMMISSIONER OF INCOME TAX CENTRAL -2 NEW DELHI ..... Appellant Through: Mr. Ashok Manchanda, Advocate. Versus PHONENIX DATATECH SERVICES PVT LTD. ..... Respondent Through: Mr. Inder Paul Bansal and Mr. Vivek Bansal, Advocates. CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE NAJMI WAZIRI O R D E R % 06.01.2017 1. The learned counsel for the respondent/assessee submits that the assessee has since been amalgamated and is now known as M/s Imperia Structures Limited, the date of effect of the amalgamation order i…

Prime Infoways Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, the solitary ground of the appeal of the assessee is allowed

Bench: Shri H.S.Sidhu & Shri Prashant Maharishiprime Infoways Pvt. Ltd., Dcit, B-33, Shivalik Malviya Nagar, New Delhi Central Circle-17, Vs. Pan:Aadcp5889N New Delhi (Appellant) (Respondent)

…Page 1 of 10 INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI H.S.SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Prime Infoways Pvt. Ltd., DCIT, B-33, Shivalik Malviya Nagar, New Delhi Central Circle-17, Vs. PAN:AADCP5889N New Delhi (Appellant) (Respondent) Assessee by : Sh.J.N. Marwah, FCA Revenue by: Sh. Shravan Gotru, Sr. DR Date of Hearing 12/4/2016 Date of pronouncement 13/06/2016 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This is appeal filed by the assessee against the order of the LD CIT (A)-II, New Delhi dated 20.03.2013 for the Assessment Year 2009-10. The…

M/S Prime It Solustion Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, solitary ground raised in the appeal is allowed

Bench: Shri H.S.Sidhu & Shri Prashant Maharishiprime I T Solutions Private Limited Dcit, B-33, Shivalik Malviya Nagar, Central Circle-17, Vs. New Delhi New Delhi Pan:Aadcp5888P (Appellant) (Respondent)

…Page 1 of 10 INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI H.S.SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER PRIME I T Solutions Private Limited DCIT, B-33, Shivalik Malviya Nagar, Central Circle-17, Vs. New Delhi New Delhi PAN:AADCP5888P (Appellant) (Respondent) Assessee by : Sh.J.N. Marwah, FCA Revenue by: Sh. Shravan Gotru, Sr. DR Date of pronouncement 13/06/2016 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This appeal is filed by the assessee against the order dated 18.03.2013 of the ld. CIT(A)-II, New Delhi for the Assessment Year 2009-10 where in solitary grou…

Phoenix Data Tech Services Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, solitary ground raised in the appeal is allowed

Bench: Shri H.S.Sidhu & Shri Prashant Maharishiphoenix Data Tech Services Pvt. Ltd., Dcit, B-33, Shivalik Malviya Nagar, Central Circle-17, Vs. New Delhi New Delhi Pan:Aadcp941L (Appellant) (Respondent)

…Page 1 of 10 INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI H.S.SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Phoenix Data Tech Services Pvt. Ltd., DCIT, B-33, Shivalik Malviya Nagar, Central Circle-17, Vs. New Delhi New Delhi PAN:AADCP941L (Appellant) (Respondent) Assessee by : Sh.J.N. Marwah, FCA Revenue by: Sh. Shravan Gotru, Sr. DR Date of pronouncement 13/06/2016 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This appeal is filed by the assessee against the order dated 20.03.2013 of the ld. CIT(A)-II, New Delhi for the Assessment Year 2009-10 where in solitary gro…