Commissioner of Income Tax-I v. Consolidated Photo & Finvest Ltd.

Ptc India Financial Services Ltd, New Delhi vs. DCIT, Circle- 19(1) & (2), New Delhi

In the result, the appeal filed by the assessee is allowed and the appeal filed by the Revenue is dismissed

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘F’ : NEW DELHI) SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER and SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA No.4985/Del./2017 (ASSESSMENT YEAR : 2012-13) DCIT, Circle 19(1) & (2), vs. PTC India Financial Services Ltd., 2nd Floor, NBCC Tower, New Delhi. 15, Bhikaji Cama Place, New Delhi – 110 066. (PAN : AAECP0501C) ITA No.5051/Del./2017 (ASSESSMENT YEAR : 2012-13) PTC India Financial Services Ltd., vs. DCIT, Circle 19(1) & (2), 2nd Floor, NBCC Tower, New Delhi. 15, Bhikaji Cama Place, New Delhi – 110 066. (PAN : AAECP0501C) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Salil…

M/S. Ptc India Financial Services Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeal filed by the assessee is allowed and the appeal filed by the Revenue is dismissed

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘F’ : NEW DELHI) SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER and SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA No.4985/Del./2017 (ASSESSMENT YEAR : 2012-13) DCIT, Circle 19(1) & (2), vs. PTC India Financial Services Ltd., 2nd Floor, NBCC Tower, New Delhi. 15, Bhikaji Cama Place, New Delhi – 110 066. (PAN : AAECP0501C) ITA No.5051/Del./2017 (ASSESSMENT YEAR : 2012-13) PTC India Financial Services Ltd., vs. DCIT, Circle 19(1) & (2), 2nd Floor, NBCC Tower, New Delhi. 15, Bhikaji Cama Place, New Delhi – 110 066. (PAN : AAECP0501C) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Salil…

Indiabulls Financial Services Ltd vs. DCIT Circle 11(1)

The appeal is dismissed

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

…ITA 470/2016 Page 1 of 6 $~2 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 21.11.2016 + ITA 470/2016 INDIABULLS FINANCIAL SERVICES LTD ..... Appellant Through: Mr. G.C. Srivastava and Mr. Daksh S. Bhardwaj, Advs. versus DCIT CIRCLE 11(1) ..... Respondent Through: Mr. Ruchir Bhatia and Mr. Puneet Rai, Advs. CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE NAJMI WAZIRI S. RAVINDRA BHAT, J (Oral) ITA 470/2016 & CM No. 26633/2016 1. The issue in this appeal under Section 260A of the Income Tax Act, 1961 (in short the ‘Act’) is the Revenue’s action in disallowing Rs. 3,87,10,146/- u…