DCIT v. PPFAS Asst. Management (P) Ltd.

105 Taxmann.com 103Income Tax Appellate Tribunal2019#21887 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2021 to 2024.

Sections most often in play

Section 143(3)Section 3 Section 71

Judgments citing DCIT v. PPFAS Asst. Management (P) Ltd.

M/S Iifcl Asset Management Company Ltd., New Delhi vs. DCIT, New Delhi

In the result we answer the question as framed in favour of the assessee and against the revenue

ITA 2333/DEL/2017[2013-14]Status: DisposedITAT Delhi29 Nov 2024AY 2013-14

Bench: Shri Mahavir Singh & Shri Naveen Chandra

For Appellant: Shri Saurav Rohtagi, CAFor Respondent: Shri Choudhary N.C. Roy, Sr. DR

Section 143(3)Section 3Section 71

…FIN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘C’ BENCH, NEW DELHI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT, AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 2333/DEL/2017 [A.Y. 2013-14] IIFCL Asset Management Co. Vs. The Dy. CI.T. 5th Floor, Block -02, Plate - A Central Circle–12(1) NBCC Tower, Kidwai Nagar New Delhi New Delhi PAN – AACCI 9090 F (Applicant) (Respondent) Assessee By : Shri Saurav Rohtagi, CA Department By : Shri Choudhary N.C. Roy, Sr. DR Date of Hearing : 27.11.2024 Date of Pronouncement : 29.11.2024 ORDER PER NAVEEN CHANDRA, ACCOUNTANT MEMBER:- This appeal by the assessee is prefe…

M/S Qyuki Digital Media Pvt. Ltd, Mumbai vs. DCIT - 3(3)(2), Mumbai

In the result, the appeal of the assesse is partly allowed

ITA 3499/MUM/2019[2013-14]Status: DisposedITAT Mumbai09 Jan 2023AY 2013-14

Bench: Shri Amarjit Singh & Shri Rahul Chaudharym/S Qyuki Digital Media Vs. Dy. Cit-3(3)(2) Private Limited Aayakar Bhavan, 2Nd Floor, Hari Niwas, Maharishi Karve Road, 30Th Cross Road, Off. Mumbai - 400020 S.V. Road, Bandra (West) Mumbai – 400 050 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaocs4185R Appellant .. Respondent

For Appellant: Prateek Jha &For Respondent: Riddhi Mishra

Section 143(2)

…P a g e | 1 M/s Qyuki Digital Media Pvt. Ltd. Vs. Dy.CIT-3(3)(2) THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER & SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER M/s Qyuki Digital Media Vs. Dy. CIT-3(3)(2) Private Limited Aayakar Bhavan, 2nd Floor, Hari Niwas, Maharishi Karve Road, 30th Cross Road, Off. Mumbai - 400020 S.V. Road, Bandra (West) Mumbai – 400 050 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAOCS4185R Appellant .. Respondent Appellant by : Prateek Jha & Prayag Jha Respondent by : Riddhi Mishra Date of Hearing 24.11.2022 Date of Pronouncement 09.01.2023 आदेश /…

ACIT, Circle - 2(1), Kolkata vs. Tcg Urban Infrastructure Holdings Pvt Ltd., Kolkata

Accordingly, the same is dismissed

ITA 2584/KOL/2019[2004-05]Status: DisposedITAT Kolkata26 Oct 2021AY 2004-05

Bench: Shri Sanjay Garg & Dr. M.L.Meenaआयकर अपील सं.य/

Section 36Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL BENCH “B” KOLKATA Before Shri Sanjay Garg, Judicial Member and Dr. M.L.Meena, Accountant Member आयकर अपील सं.य/ ITA Nos.2584 to 2588/Kol/2019 Assessment Years:2004-05, ’05- 06, ’06-07,’07-08 & ’09-10 बनाम / ACIT,Cir-2(1), Kolkata M/s. TCG Urban Circle-2(1), Aaykar Bhawan, Infrastructure Holdings Pvt. V/s. P-7 Chowringhee Square, Ltd. (Earlier known as TCG Kolkata-700 069. Infrastructure Holdings Ltd.) Ground Fl., Bldg Beta, Bengal Intelligent Park, Salt Lake Electronics Complex, Block EP & GP, Sector V, Salt Lake, Kolkata. PAN: AADCS8821M अपीलाथ" /Appellant ""यथ" /Respondent…