DCIT v. Control Risks India Pvt Ltd.

107 Taxmann.com 83High Court2019#13213 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2020 to 2026.

Sections most often in play

Section 143(3)Section 144BSection 144C(1)Section 144C(13)Section 154Section 80GSection 92CA(1)Section 92CD(4)

Judgments citing DCIT v. Control Risks India Pvt Ltd.

Sumitomo Corporation India Pvt Ltd, Delhi vs. DCIT, Circle-22(2), Delhi

In the result, the appeals of the assessee are partly allowed as indicated above and the stay application is dismissed as infructuous

ITA 4400/DEL/2025[2020-21]Status: DisposedITAT Delhi10 Apr 2026AY 2020-21

Bench: Shri C.N. Prasad & Shri M. Balaganesh, Accontant Member Assessment Year 2020-21 Sumitomo Corporation India Vs. Dcit Pvt. Ltd. Circle -22 (2) 501 & 502, 5Th Floor West Wing, World Mark 1, Asset No.11, Hospitality District Aerocity, New Delhi-110037 Pan No.Aabcs1887M Appellant Respondent It(Tp) Appeal No.14/Del/2025 Assessment Year 2021-22 Sumitomo Corporation India Vs. Dcit Pvt. Ltd. Circle -22 (2) 501 & 502, 5Th Floor Delhi West Wing, World Mark 1, Asset No.11, Hospitality District Aerocity, New Delhi-110037 Pan No.Aabcs1887M Appellant Respondent

Section 143(3)Section 144BSection 144C(1)Section 144C(13)Section 154Section 80GSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘I’: NEW DELHI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCONTANT MEMBER Assessment Year 2020-21 Sumitomo Corporation India Vs. DCIT Pvt. Ltd. Circle -22 (2) 501 & 502, 5th Floor West Wing, World Mark 1, Asset No.11, Hospitality District Aerocity, New Delhi-110037 PAN No.AABCS1887M Appellant Respondent IT(TP) Appeal No.14/Del/2025 Assessment Year 2021-22 Sumitomo Corporation India Vs. DCIT Pvt. Ltd. Circle -22 (2) 501 & 502, 5th Floor Delhi West Wing, World Mark 1, Asset No.11, Hospitality District Aerocity, New Delhi-110037 PAN No.AABCS18…

ACIT, Circle-1(1), Sambalpur vs. M/S. Trl Krosaki Refractories Limited, Jharsugudha

In the result, appeals of the revenue for the assessment years 2010-

ITA 264/CTK/2020[2014-15]Status: DisposedITAT Cuttack23 Aug 2022AY 2014-15

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaita No.260 260/Ctk/2020: Assessment Year Assessment Year :2010-2011

For Appellant: S/Shri Ajit Korde/Bunty SharmaFor Respondent: Shri M.K.Gautam, CIT DR
Section 142(1)Section 143(3)Section 144Section 147Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE BEFORE S/SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER ITA No.260 260/CTK/2020: Assessment Year Assessment Year :2010-2011 ITA No.261/CTK/2020: Assessment Year :2011 ITA No.261/CTK/2020: Assessment Year :2011 ITA No.261/CTK/2020: Assessment Year :2011-2012 ITA No.262/CTK/2020: Assessment Year :2012 ITA No.262/CTK/2020: Assessment Year :2012 ITA No.262/CTK/2020: Ass…

ACIT, Circle-1(1), Sambalpur vs. M/S. Trl Krosaki Refractories Limited, Jharsugudha

In the result, appeals of the revenue for the assessment years 2010-

ITA 263/CTK/2020[2013-14]Status: DisposedITAT Cuttack23 Aug 2022AY 2013-14

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaita No.260 260/Ctk/2020: Assessment Year Assessment Year :2010-2011

For Appellant: S/Shri Ajit Korde/Bunty SharmaFor Respondent: Shri M.K.Gautam, CIT DR
Section 142(1)Section 143(3)Section 144Section 147Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE BEFORE S/SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER ITA No.260 260/CTK/2020: Assessment Year Assessment Year :2010-2011 ITA No.261/CTK/2020: Assessment Year :2011 ITA No.261/CTK/2020: Assessment Year :2011 ITA No.261/CTK/2020: Assessment Year :2011-2012 ITA No.262/CTK/2020: Assessment Year :2012 ITA No.262/CTK/2020: Assessment Year :2012 ITA No.262/CTK/2020: Ass…

ACIT, Circle-1(1), Sambalpur vs. M/S. Trl Krosaki Refractories Limited, Jharasugudha

In the result, appeals of the revenue for the assessment years 2010-

ITA 262/CTK/2020[2012-13]Status: DisposedITAT Cuttack23 Aug 2022AY 2012-13

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaita No.260 260/Ctk/2020: Assessment Year Assessment Year :2010-2011

For Appellant: S/Shri Ajit Korde/Bunty SharmaFor Respondent: Shri M.K.Gautam, CIT DR
Section 142(1)Section 143(3)Section 144Section 147Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE BEFORE S/SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER ITA No.260 260/CTK/2020: Assessment Year Assessment Year :2010-2011 ITA No.261/CTK/2020: Assessment Year :2011 ITA No.261/CTK/2020: Assessment Year :2011 ITA No.261/CTK/2020: Assessment Year :2011-2012 ITA No.262/CTK/2020: Assessment Year :2012 ITA No.262/CTK/2020: Assessment Year :2012 ITA No.262/CTK/2020: Ass…

ACIT(Circle-1(1), Sambalpur vs. M/S. Trl Krosaki Refractories Limited, Jharsugudha

In the result, appeals of the revenue for the assessment years 2010-

ITA 261/CTK/2020[2011-12]Status: DisposedITAT Cuttack23 Aug 2022AY 2011-12

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaita No.260 260/Ctk/2020: Assessment Year Assessment Year :2010-2011

For Appellant: S/Shri Ajit Korde/Bunty SharmaFor Respondent: Shri M.K.Gautam, CIT DR
Section 142(1)Section 143(3)Section 144Section 147Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE BEFORE S/SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER ITA No.260 260/CTK/2020: Assessment Year Assessment Year :2010-2011 ITA No.261/CTK/2020: Assessment Year :2011 ITA No.261/CTK/2020: Assessment Year :2011 ITA No.261/CTK/2020: Assessment Year :2011-2012 ITA No.262/CTK/2020: Assessment Year :2012 ITA No.262/CTK/2020: Assessment Year :2012 ITA No.262/CTK/2020: Ass…

ACIT, Circle-1(!), Sambalpur vs. M/S. Trl Krosaki Refractories Limited, Jharsugudha

In the result, appeals of the revenue for the assessment years 2010-

ITA 260/CTK/2020[2010-11]Status: DisposedITAT Cuttack23 Aug 2022AY 2010-11

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaita No.260 260/Ctk/2020: Assessment Year Assessment Year :2010-2011

For Appellant: S/Shri Ajit Korde/Bunty SharmaFor Respondent: Shri M.K.Gautam, CIT DR
Section 142(1)Section 143(3)Section 144Section 147Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE BEFORE S/SHRI GEORGE MATHAN, JUDICIAL JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER ITA No.260 260/CTK/2020: Assessment Year Assessment Year :2010-2011 ITA No.261/CTK/2020: Assessment Year :2011 ITA No.261/CTK/2020: Assessment Year :2011 ITA No.261/CTK/2020: Assessment Year :2011-2012 ITA No.262/CTK/2020: Assessment Year :2012 ITA No.262/CTK/2020: Assessment Year :2012 ITA No.262/CTK/2020: Ass…

Deputy Commissioner of Income Tax, Circle- 7(1)(1), Bangalore vs. M/S. Tally Solutions Private Limited, Bangalore

In the result, the appeal filed by the Revenue is dismissed

ITA 2285/BANG/2019[2007-08]Status: DisposedITAT Bangalore08 Dec 2020AY 2007-08

Bench: Shri George George K, Jm & Shri B.R.Baskaran, Am

For Appellant: Smt.R.Premi, JCIT-DRFor Respondent: Smt.Tanamayee Rajkumar, Advocate
Section 143(3)Section 144CSection 144C(1)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “C”, BANGALORE Before Shri George George K, JM & Shri B.R.Baskaran, AM ITA No.2285/Bang/2019 : Asst.Year 2007-2008 The Dy.Commissioner of Income- M/s.Tally Solutions Pvt.Ltd. tax, Circle 7(1)(1) No.331-336, Raheja Arcade v. Bangalore. Koramangala Bangalore – 560 095. PAN : AAACP7879D. (Appellant) (Respondent) Appellant by : Smt.R.Premi, JCIT-DR Respondent by : Smt.Tanamayee Rajkumar, Advocate Date of Date of Hearing : 08.12.2020 Pronouncement : 08.12.2020 O R D E R Per George George K, JM This appeal at the instance of the Revenue is directed against CIT(A)’…

DCIT v. Control Risks India Pvt Ltd. (107 Taxmann.com 83) — Cited in 7 Judgments | BharatTax