COMMISSIONER OF INCOME TAX, MANGALORE v. SANTOSH KUMAR 5 SHETTY

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Judgments citing COMMISSIONER OF INCOME TAX, MANGALORE v. SANTOSH KUMAR 5 SHETTY

DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 1(1),, PUNE vs. M/S. ANSYS SOFTWARE PVT.LTD,, BENGALURU

In the result, appeal of the Revenue is dismissed

ITA 664/PUN/2018[2005-06]Status: DisposedITAT Pune26 Oct 2021AY 2005-06

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm आयकर अपील सं. / Ita No. 664/Pun/2018 धनधाारण वषा / Assessment Year : 2005-06 The Deputy Commissioner Of Income Tax, Circle 1(1), Pune. .......अपीलाथी / Appellant बनाम / V/S. M/S. Ansys Software Pvt. Ltd. Kabra Excelsior, 3Rd Floor, #6A, 7Th Main, 1St Block, Kormangala, Bengaluru-560 034 Pan : Aadca1658E ……प्रत्यथी / Respondent Revenue By : Shri Divya Bajpai Assessee By : Shri V. Narendra Sharma

For Appellant: Shri V. Narendra SharmaFor Respondent: Shri Divya Bajpai

Section 143(3)Section 154Section 195Section 250Section 40

…आयकर अपीलीय अधधकरण “सी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, PUNE (Through Virtual Court) BEFORE SHRI R.S.SYAL, VP AND SHRI PARTHA SARATHI CHAUDHURY, JM आयकर अपील सं. / ITA No. 664/PUN/2018 धनधाारण वषा / Assessment Year : 2005-06 The Deputy Commissioner of Income Tax, Circle 1(1), Pune. .......अपीलाथी / Appellant बनाम / V/s. M/s. Ansys Software Pvt. Ltd. Kabra Excelsior, 3rd Floor, #6A, 7th Main, 1st Block, Kormangala, Bengaluru-560 034 PAN : AADCA1658E ……प्रत्यथी / Respondent Revenue by : Shri Divya Bajpai Assessee by : Shri V. Narendra Sharma सुनवाई की तारीख / Date of Hearing :…

THE COMMISSIONER OF INCOME TAX vs. M/S. MANMANDIR ENTERPRISES

In the result, we do not find any merit in this case,

ITA/405/2012HC Karnataka29 Jun 2020

Bench: The Due Date For

Section 143(1)Section 143(3)Section 154Section 260Section 260ASection 40

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 29TH DAY OF JUNE 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE M.NAGAPRASANNA I.T.A. NO.405 OF 2012 BETWEEN: 1. THE COMMISSIONER OF INCOME TAX C R BUILDING, QUEENS ROAD BANGALORE. 2 . THE INCOME TAX OFFICER WARD - 5(1), C R BUILDING QUEENS ROAD, BANGALORE. ... APPELLANTS (BY SRI. K.V. ARAVIND, ADV.,) AND: M/S. MANMANDIR ENTERPRISES NO. 36 & 7, 2ND FLOOR SVS COMPLEX PILLAPPA LANE, NAGARATHPET CROSS BANGALORE-560002. ... RESPONDENT (RESPONDENT SERVED) - - - THIS ITA I…

M/S A Y GARMENTS INTERNATIONAL PRIVATE LTD vs. THE DEPUTY COMMISSIONER OF INCOME TAX

In the result, the appeal is allowed

ITA/422/2012HC Karnataka29 Jun 2020

Bench: ALOK ARADHE,M.NAGAPRASANNA

Section 143(1)Section 143(2)Section 143(3)Section 234BSection 254(2)Section 260Section 260ASection 40Section 6

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 29TH DAY OF JUNE 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE M.NAGAPRASANNA I.T.A. NO.422 OF 2012 BETWEEN: M/S. A.Y. GARMENTS INTERNATIONAL PRIVATE LTD REP. BY ITS DIRECTOR K.S. GOVINDRAJ NO.11, 1ST CROSS, 4TH BLOCK 3RD STAGE, BASAVESHWARANAGAR BANGALORE 560079. ... APPELLANT (BY SRI. A. SHANKAR, SR. ADV., A/W SRI. M. LAVA, ADV.,) AND: THE DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 11(1), NRUPATHUNGA ROAD R P BHAVAN, OPP. RESERVE BANK OF INDIA BANGALORE 560 001. ... R…

SHRI JAIKISHAN PARCHANI,INDORE vs. THE ITO-5(5), INDORE

Appeal are allowed for

ITA 673/IND/2019[2015-16]Status: DisposedITAT Indore06 Mar 2020AY 2015-16

Bench: Shri Kul Bharatassessment Year: 2015-16

Section 143(3)Section 56(2)(ii)Section 56(2)(vii)

…[ITA No.673/Ind/2019] [Shri Jaykishan Parchani, Indore] IN THE INCOME TAX APPELLATE TRIBUNAL INDORE SMC BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER Assessment Year: 2015-16 Shri Jaykishan Parchani ITO-5(5) S/o Shri Arjun Parchani, 123, Indore बनाम/ B.K. Sindhi Colony, Vs. Indore (Appellant) (Revenue ) P.A. No.AIHPP0129L Appellant by Shri Rajesh Mehta, CA Respondent by Shri R.P. Mourya, Sr. DR Date of Hearing: 03.03.2020 Date of Pronouncement: 06.03.2020 आदेश / O R D E R This appeal by the assessee is directed against order of the CIT(A)-I, Indore dated 06.03.2019 pertaining to the assessment year 2…

UDAYAKUMAR RUDRAKUMAR,CHENNAI vs. ACIT, CHENNAI

In the result, the assessee’s appeal is treated as allowed for statistical

ITA 2756/CHNY/2016[2012-13]Status: DisposedITAT Chennai10 Oct 2017AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Shri. Asish Tripathi, JCIT

Section 119Section 40

…आयकरअपील"यअ"धकरण ,’सी’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम# BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. No. 2756/Mds/2016 "नधा"रण वष"/Assessment Year : 2012-13 Shri Udayakumar Rudrakumar, Assistant Commissioner of Income No. 98, Annai Theresa Nagar, Vs. Tax, Phase -2, 13th Street, Non-corporate Circle 14(I/C), Puluthivakkam, Aayakar Bhavan, Chennai – 600 091. No. 121, MG Road, Nungambakkam, [PAN: AGSPR 5212R] Chennai – 600 034. (अपीलाथ"/Appellant) (""य…