Discoverture Solutions (India) (P.) Ltd. v. DCIT

147 Taxmann.com 262Reported decision2023#19176 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2025 to 2026.

Sections most often in play

Section 10B Section 143(1)Section 143(3)Section 147 Section 148 Section 32(1)(ii-a)Section 80IA(4)Section 80IB(10)

Issues it is cited on

section 10b section 80ib section 10 section 80 section 143(1)company india total income

Judgments citing Discoverture Solutions (India) (P.) Ltd. v. DCIT

Built Up, Pune vs. ADIT, Banglore

In the result, the appeal of the assessee stands allowed

ITA 2531/PUN/2025[2019-2020]Status: DisposedITAT Pune10 Feb 2026AY 2019-2020

Bench: Shri R. K. Panda & Shri Vinay Bhamoreassessment Year : 2019-20 Built Up Adit, Cpc, Bangalore 1, Samda Apartment, Vs. Dr Ketkar Margs, Ghodke Chowk, Pune – 411004 Pan: Aaefb6432D (Appellant) (Respondent)

For Appellant: Shri V L JainFor Respondent: Shri Chandra Vijay, CIT

Section 139(1)Section 143(1)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER Assessment year : 2019-20 Built Up ADIT, CPC, Bangalore 1, Samda Apartment, Vs. Dr Ketkar Margs, Ghodke Chowk, Pune – 411004 PAN: AAEFB6432D (Appellant) (Respondent) Assessee by : Shri V L Jain Department by : Shri Chandra Vijay, CIT Date of hearing : 09-02-2026 Date of pronouncement : 10-02-2026 O R D E R PER R.K. PANDA, VP: This appeal filed by the assessee is directed against the order dated 29.09.2025 of the Ld. Addl / JCIT(A), Jodhpur relating to assessment year 2019…

Skyline Developers, Pune vs. The Income Tax Officer, Ward4(50, Pune

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

ITA 709/PUN/2023[2006-07]Status: DisposedITAT Pune20 Jan 2026AY 2006-07

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.709/Pun/2023 Assessment Year : 2006-07

For Appellant: Shri Pramod S. ShingteFor Respondent: Shri Amit Bobde

Section 143Section 143(3)Section 147Section 148Section 250Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.709/PUN/2023 Assessment Year : 2006-07 Skyline Developers, Vs. Income Tax Officer, D-444, Clover Centre 7, Ward-4(5), Pune Moledina Road, Pune 411 001 Maharashtra PAN : AASFS6230J Appellant Respondent Appellant by : Shri Pramod S. Shingte Respondent by : Shri Amit Bobde Date of hearing : 10.12.2025 Date of pronouncement : 20.01.2026 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEMBER : The captioned appeal at the instance of assessee pertaining…

Sahyadri Farmers Producer Company Limited, Nashik vs. ACIT Circle - 1, Nashik

In the result, the appeal of the assessee stands allowed

ITA 951/PUN/2025[2017-18]Status: DisposedITAT Pune08 Oct 2025AY 2017-18

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.951/Pun/2025 िनधा"रण वष" / Assessment Year : 2017-18 Sahyadri Farmers Producer Vs. Acit, Circle-1, Nashik. Company Limited, Survey No.1102/8, Behind Police Head Quarter, Adgaon, Nashik- 422003. Pan : Aapcs1516D Appellant Respondent Assessee By : Shri Kishor B. Phadke Revenue By : Shri Amit Bobde Date Of Hearing : 30.07.2025 Date Of Pronouncement : 08.10.2025 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 03.03.2025 Passed By Ld. Addl./Jcit(A)-6, Delhi [‘Ld. Cit(A)’] For The Assessment Year 2017-18. 2. The Appellant Has Raised The Following Grounds Of Appeal :- “ (All The Grounds Are Without Prejudice To Each Other) 1. The Learned Addl/Jcit (A)-6 Delhi Erred In Law & Fact In Upholding Disallowance U/S Boib(114) Amounting To Rs.8,73,57,770 Made By Learned Dcit, Cpc (Hereinafter

For Appellant: Shri Kishor B. PhadkeFor Respondent: Shri Amit Bobde

Section 143(1)Section 801BSection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.951/PUN/2025 िनधा"रण वष" / Assessment Year : 2017-18 Sahyadri Farmers Producer Vs. ACIT, Circle-1, Nashik. Company Limited, Survey No.1102/8, Behind Police Head Quarter, Adgaon, Nashik- 422003. PAN : AAPCS1516D Appellant Respondent Assessee by : Shri Kishor B. Phadke Revenue by : Shri Amit Bobde Date of hearing : 30.07.2025 Date of pronouncement : 08.10.2025 आदेश / ORDER PER VINAY BHAMORE, JM: This appeal filed by the assessee is directed against the…

Shri Upasani Kanyakumari Sansthan, Rahata vs. ITO Exemption Ward 1(1), Nashik

In the result, appeal of the assessee is allowed

ITA 1456/PUN/2025[2018-19]Status: DisposedITAT Pune06 Aug 2025AY 2018-19

Bench: Dr.Manish Borad & Shri Vinay Bhamore

For Appellant: Shri Chinmay PathakFor Respondent: Shri Amit Bobde

Section 11Section 12ASection 12A(1)(b)Section 142(1)Section 147Section 148Section 194ASection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1456/PUN/2025 Assessment Year : 2018-19 Shri Upasani Kanyakumari Vs. Income Tax Officer, Sansthan, Exemption Ward-1(1), At Sakori, A/P. Sakuri, Nashik Rahata, Ahmednagar-423107 Maharashtra PAN : AACTS9493B Appellant Respondent Appellant by : Shri Chinmay Pathak Respondent by : Shri Amit Bobde Date of hearing : 17.07.2025 Date of pronouncement : 06.08.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEMBER : The captioned appeal at the instan…