CIT v. Zoom Communications Limited

188 Taxmann 87Reported decision#23287 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2020 to 2022.

Judgments citing CIT v. Zoom Communications Limited

Pushpanjali Hospitality Pvt. Ltd, New Delhi vs. ITO, Ward 16(3), New Delhi

In the result, the appeal filed by the assessee is allowed

ITA 5296/DEL/2019[2009-10]Status: DisposedITAT Delhi31 Aug 2022AY 2009-10

Bench: Shri C.M. Garg & Shri Pradip Kumar Kediaassessment Year: 2009-10 Pushpanjali Hospitality Pvt. Ltd., Vs. Ito, B-49, Connught Place, Ward 16(3), New Delhi. New Delhi. Pan: Aaacm0006B

For Appellant: Shri Alok Mathur, CAFor Respondent: Shri Anil Kumar Sharma, Sr. DR
Section 143(3)Section 271Section 271(1)(c)Section 41Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : F : NEW DELHI BEFORE SHRI C.M. GARG, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER Assessment Year: 2009-10 Pushpanjali Hospitality Pvt. Ltd., Vs. ITO, B-49, Connught Place, Ward 16(3), New Delhi. New Delhi. PAN: AAACM0006B (Appellant) (Respondent) Assessee by : Shri Alok Mathur, CA Revenue by : Shri Anil Kumar Sharma, Sr. DR Date of Hearing : 24.08.2022 Date of Pronouncement : 31.08.2022 ORDER PER C.M. GARG, JM: This appeal filed by the assessee is directed against the order dated 23.04.2019 of the CIT(A)-7, New Delhi, relating to Assessment Y…

Quippo Telecom Infrastructure Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeal of the assessee in ITA number 2191/del/2017 for assessment year 2010 – 11 is allowed

ITA 2191/DEL/2017[2010-11]Status: DisposedITAT Delhi06 Mar 2020AY 2010-11

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Smt Sulekha Verma, CIT DR
Section 115Section 115JSection 143Section 271(1)Section 36

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 2191& 2006/Del/2017 (Assessment Year: 2010-11) Quippo Telecom Infrastructure Vs. The Assistant Commissioner Pvt. Ltd, of Income Tax , D-2, 5th Floor, Sourthern Park, Circle-19(1), Saket Place, New Delhi New Delhi PAN: AAACQ1279N (Appellant) (Respondent) Assessee by : Shri Ajay Vohra, Sr. Adv Shri Divyan Mittal, CA Revenue by: Smt Sulekha Verma, CIT DR Date of Hearing 13/12/2019 Date of pronouncement 06/03/2020 O R D E R PER PRASHANT MAHARISHI, A. M. 1. These a…

Quippo Telecom Infrastructure Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeal of the assessee in ITA number 2191/del/2017 for assessment year 2010 – 11 is allowed

ITA 2006/DEL/2017[2010-11]Status: DisposedITAT Delhi06 Mar 2020AY 2010-11

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Smt Sulekha Verma, CIT DR
Section 115Section 115JSection 143Section 271(1)Section 36

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 2191& 2006/Del/2017 (Assessment Year: 2010-11) Quippo Telecom Infrastructure Vs. The Assistant Commissioner Pvt. Ltd, of Income Tax , D-2, 5th Floor, Sourthern Park, Circle-19(1), Saket Place, New Delhi New Delhi PAN: AAACQ1279N (Appellant) (Respondent) Assessee by : Shri Ajay Vohra, Sr. Adv Shri Divyan Mittal, CA Revenue by: Smt Sulekha Verma, CIT DR Date of Hearing 13/12/2019 Date of pronouncement 06/03/2020 O R D E R PER PRASHANT MAHARISHI, A. M. 1. These a…

CIT v. Zoom Communications Limited (188 Taxmann 87) — Cited in 3 Judgments | BharatTax