Digital Equipment India Ltd. v. Dy. CIT

155 Taxmann 559High Court2006#19372 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2020.

Judgments citing Digital Equipment India Ltd. v. Dy. CIT

M/S. ASPECT RESEARCH & MANAGEMETN P. LTD.,,NEW DELHI vs. ITO, NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 3204/DEL/2015[2007-08]Status: DisposedITAT Delhi05 Mar 2020AY 2007-08

Bench: Shri Amit Shukla

For Appellant: Shri Rohit Jain, Adv. & Shri AdityaFor Respondent: Shri Saras Kumar, Sr.D.R
Section 143(3)Section 144Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER I.T.A. No.3204/DEL/2015 Assessment Year: 2007-08 Aspect Research & vs. ITO, Ward-2(2), Management P. Ltd., New Delhi. A-49, Mohan Indl. Estate, Mathura Road, New Delhi. TAN/PAN: AAFCA5555Q (Appellant) (Respondent) Appellant by: Shri Rohit Jain, Adv. & Shri Aditya Vohra, Adv. Respondent by: Shri Saras Kumar, Sr.D.R. Date of hearing: 10 12 2019 Date of pronouncement: 05 03 2020 O R D E R PER AMIT SHUKLA, JM The aforesaid appeal has been filed by the assessee against the impugned order dated 25.02.2015, p…

DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-1(3), BANGALORE vs. M/S COFFEEDAY GLOBAL LIMITED , BANGALORE

In the result, the appeals of the Revenue are partly allowed

ITA 3041/BANG/2018[2014-15]Status: DisposedITAT Bangalore24 Feb 2020AY 2014-15

Bench: S/Shri Chandra Poojari, Am & Smt. Beena Pillai, Jm Ita Nos. 3040 & 3041/Bang/2018 Assessment Years: 2013-14 & 2014-15 The Deputy Commissioner Of Vs. M/S. Coffee Day Global Limited, Income-Tax, Central Circle-1(3), No.23/2, Coffeeday Square, 3Rd Floor, C.R. Building, Vittal Mallya Road, Queen’S Road, Bengaluru-560 001. Bengaluru-560 001. [Pan: Aabca 5291P]

Section 14ASection 32(1)(iia)Section 43A

…1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BANGALORE BENCHES, BANGALORE BEFORE S/SHRI CHANDRA POOJARI, AM & SMT. BEENA PILLAI, JM ITA Nos. 3040 & 3041/Bang/2018 Assessment Years: 2013-14 & 2014-15 The Deputy Commissioner of Vs. M/s. Coffee Day Global Limited, Income-tax, Central Circle-1(3), No.23/2, CoffeeDay Square, 3rd Floor, C.R. Building, Vittal Mallya Road, Queen’s Road, Bengaluru-560 001. Bengaluru-560 001. [PAN: AABCA 5291P] ( Revenue-Appellant) (Assessee-Respondent) Revenue by Shri Muzaffar Hussain, CIT(DR) Assessee by Shri C. Ramesh, CA Date of hearing 30/01/2020 Date of pronouncement 24/02/2020…

DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-1(3), BANGALORE vs. M/S COFFEEDAY GLOBAL LIMITED , BANGALORE

In the result, the appeals of the Revenue are partly allowed

ITA 3040/BANG/2018[2013-14]Status: DisposedITAT Bangalore24 Feb 2020AY 2013-14

Bench: S/Shri Chandra Poojari, Am & Smt. Beena Pillai, Jm Ita Nos. 3040 & 3041/Bang/2018 Assessment Years: 2013-14 & 2014-15 The Deputy Commissioner Of Vs. M/S. Coffee Day Global Limited, Income-Tax, Central Circle-1(3), No.23/2, Coffeeday Square, 3Rd Floor, C.R. Building, Vittal Mallya Road, Queen’S Road, Bengaluru-560 001. Bengaluru-560 001. [Pan: Aabca 5291P]

Section 14ASection 32(1)(iia)Section 43A

…1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BANGALORE BENCHES, BANGALORE BEFORE S/SHRI CHANDRA POOJARI, AM & SMT. BEENA PILLAI, JM ITA Nos. 3040 & 3041/Bang/2018 Assessment Years: 2013-14 & 2014-15 The Deputy Commissioner of Vs. M/s. Coffee Day Global Limited, Income-tax, Central Circle-1(3), No.23/2, CoffeeDay Square, 3rd Floor, C.R. Building, Vittal Mallya Road, Queen’s Road, Bengaluru-560 001. Bengaluru-560 001. [PAN: AABCA 5291P] ( Revenue-Appellant) (Assessee-Respondent) Revenue by Shri Muzaffar Hussain, CIT(DR) Assessee by Shri C. Ramesh, CA Date of hearing 30/01/2020 Date of pronouncement 24/02/2020…

M/S CORRNELL OVERSEAS PRIVATE LTD.,,DELHI vs. DCIT, NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 5171/DEL/2016[2005-06]Status: DisposedITAT Delhi15 Dec 2017AY 2005-06

Bench: Sh. N. K. Sainiita No. 5171/Del/2016 : Asstt. Year : 2005-06 M/S Cornell Overseas Pvt. Ltd., Vs Dy. Commissioner Of Income Tax, C-1, Panchsheel Enclave, Circle-3(1), New Delhi-110017 New Delhi (Appellant) (Respondent) Pan No. Aaacc0034F Assessee By : Ms. Vandana, Ca Revenue By : Ms. Ashima Neb, Sr. Dr Date Of Hearing : 11.12.2017 Date Of Pronouncement : 15.12.2017 Order This Is An Appeal By The Assessee Against The Order Dated 25.07.2016 Of Ld. Cit(A)-35, New Delhi. 2. The Only Grievance Of The Assessee In This Appeal Relates To The Sustenance Of Penalty Levied By The Ao On The Additions Of Rs.1,95,320/- & Rs.8,28,304/- On Account Of Disallowances Of Legal & Professional Charges & Repair & Maintenance Expenses Respectively.

For Appellant: Ms. Vandana, CAFor Respondent: Ms. Ashima Neb, Sr. DR

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’, NEW DELHI Before Sh. N. K. Saini, Accountant Member ITA No. 5171/Del/2016 : Asstt. Year : 2005-06 M/s Cornell Overseas Pvt. Ltd., Vs Dy. Commissioner of Income Tax, C-1, Panchsheel Enclave, Circle-3(1), New Delhi-110017 New Delhi (APPELLANT) (RESPONDENT) PAN No. AAACC0034F Assessee by : Ms. Vandana, CA Revenue by : Ms. Ashima Neb, Sr. DR Date of Hearing : 11.12.2017 Date of Pronouncement : 15.12.2017 ORDER This is an appeal by the assessee against the order dated 25.07.2016 of ld. CIT(A)-35, New Delhi. 2. The only grievance of the assessee in this appeal…

Digital Equipment India Ltd. v. Dy. CIT (155 Taxmann 559) — Cited in 4 Judgments | BharatTax