DCIT v. Wokhardt Hospitals Ltd.

139 ITD 161Income Tax Appellate Tribunal#22476 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2017.

Judgments citing DCIT v. Wokhardt Hospitals Ltd.

Red Chillies Entertainment P. Ltd, Mumbai vs. DCIT (TDS) 3(2), Mumbai

In the result, all the appeals are partly allowed in terms of our directions contained in the orders passed in the aforesaid appeals

ITA 93/MUM/2015[2006-07]Status: DisposedITAT Mumbai28 Feb 2017AY 2006-07

Bench: Shri D.T. Garasia () & Shri Ashwani Taneja ()

Section 192Section 194Section 194JSection 201

…yer-employee relationship exist in this case. Therefore, lower authorities have rightly held it to be a case of deduction of tax u/s 192. He placed reliance upon the decision referred to by Ld. CIT(A) in his order in the case of DCIT vs Wokhardt Hospitals Ltd 139 ITD 161 (Hyd). It was lastly argued by him that cases relied upon by the Ld. Counsel have been delivered on the basis of facts of those cases which are distinguishable from the facts of the case of the assessee before us. 9. We have gone through the orders passed by the lower authorities service contract with aforesaid 6 persons and also the submissions…

Red Chillies Entertainment P. Ltd, Mumbai vs. ACIT (TDS) 3(2), Mumbai

In the result, all the appeals are partly allowed in terms of our directions contained in the orders passed in the aforesaid appeals

ITA 92/MUM/2015[2005-06]Status: DisposedITAT Mumbai28 Feb 2017AY 2005-06

Bench: Shri D.T. Garasia () & Shri Ashwani Taneja ()

Section 192Section 194Section 194JSection 201

…yer-employee relationship exist in this case. Therefore, lower authorities have rightly held it to be a case of deduction of tax u/s 192. He placed reliance upon the decision referred to by Ld. CIT(A) in his order in the case of DCIT vs Wokhardt Hospitals Ltd 139 ITD 161 (Hyd). It was lastly argued by him that cases relied upon by the Ld. Counsel have been delivered on the basis of facts of those cases which are distinguishable from the facts of the case of the assessee before us. 9. We have gone through the orders passed by the lower authorities service contract with aforesaid 6 persons and also the submissions…

Red Chillies Entertaiment P.Ltd, Mumbai vs. DCIT (TDS) 3(2), Mumbai

In the result, all the appeals are partly allowed in terms of our directions contained in the orders passed in the aforesaid appeals

ITA 6655/MUM/2014[2005-06]Status: DisposedITAT Mumbai28 Feb 2017AY 2005-06

Bench: Shri D.T. Garasia () & Shri Ashwani Taneja ()

Section 192Section 194Section 194JSection 201

…yer-employee relationship exist in this case. Therefore, lower authorities have rightly held it to be a case of deduction of tax u/s 192. He placed reliance upon the decision referred to by Ld. CIT(A) in his order in the case of DCIT vs Wokhardt Hospitals Ltd 139 ITD 161 (Hyd). It was lastly argued by him that cases relied upon by the Ld. Counsel have been delivered on the basis of facts of those cases which are distinguishable from the facts of the case of the assessee before us. 9. We have gone through the orders passed by the lower authorities service contract with aforesaid 6 persons and also the submissions…

DCIT v. Wokhardt Hospitals Ltd. (139 ITD 161) — Cited in 3 Judgments | BharatTax