Dover India (P) Ltd. v. DCIT

59 Taxmann.com 53Income Tax Appellate Tribunal2015#25314 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2020.

Judgments citing Dover India (P) Ltd. v. DCIT

Western Union Services India P.Ltd, Mumbai vs. DCIT Cir 10(1), Mumbai

In the result, appeal of the assessee is allowed

ITA 7619/MUM/2012[2008-09]Status: DisposedITAT Mumbai15 Jan 2020AY 2008-09

Bench: Shri R.C. Sharma (A.M.) & Shri Pawan Singh (Jm) Western Union Services Vs Dy.Cit, Cir.10(1), India Private Ltd, Mumbai Fortune 2000 Building, Ground Floor, Unit No. G- 101, Bandra Kurla Complex, Bandra (E), Mumbai 400 051 Pan : Aaacw5943M Appellant Respondednt

Section 143(3)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI Before Shri R.C. Sharma (A.M.) & Shri Pawan Singh (JM) Western Union Services Vs Dy.CIT, Cir.10(1), India Private Ltd, Mumbai Fortune 2000 Building, Ground Floor, Unit No. G- 101, Bandra Kurla Complex, Bandra (E), Mumbai 400 051 PAN : AAACW5943M APPELLANT RESPONDEDNT Appellant by Shri Arijit Chakravarty & Shri Abhishek Tilak AR’s Respondent by Shri Udal Raj Singh CIT-DR Date of hearing 09-01-2020 Date of pronouncement 15-01-2020 O R D E R Per Pawan Singh, JM : 1. This appeal by assessee is directed against the assessment order passed under sectio…

Eaton Technologies Pvt. Ltd., Pune vs. ACIT, Circle 1(2), Pune

In the result, appeal of the assessee is partly allowed

ITA 1650/PUN/2013[2008-09]Status: DisposedITAT Pune31 Oct 2018AY 2008-09

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.1650/Pun/2013 यििाारण वषा / Assessment Year :2008-09 Eaton Technologies Pvt. Ltd., Cluster C, Wing 1, Eon Free Zone, Plot No.1, Survey No.77, Midc, Kharadi Knowledge Park, अऩीऱाथी/Appellant Kharadi, Pune – 411014 …. Pan: Aabce4323Q Vs. The Asst. Commissioner Of Income Tax, …. प्रत्यथी / Respondent Circle 1(2), Pune

For Appellant: S/Shri Vishal KalraFor Respondent: Shri Rajeev Kumar, CIT

Section 143(3)Section 92C

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “ए” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA No.1650/PUN/2013 यििाारण वषा / Assessment Year :2008-09 Eaton Technologies Pvt. Ltd., Cluster C, Wing 1, EON Free Zone, Plot No.1, Survey No.77, MIDC, Kharadi Knowledge Park, अऩीऱाथी/Appellant Kharadi, Pune – 411014 …. PAN: AABCE4323Q Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Circle 1(2), Pune अऩीऱाथी की ओर से / Appellant by : S/Shr…

Income-Tax Officer vs. Avalara Technologies Pvt. Ltd., Pune

In the result, appeal of the Revenue is partly allowed in the terms aforesaid

ITA 1457/PUN/2015[2011-12]Status: DisposedITAT Pune16 Mar 2018AY 2011-12

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Nikhil PathakFor Respondent: Dr. Vivek Agrawal

Section 10A

…आयकर अऩीऱीय अधधकरण “बी” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE श्री डी. करुणाकरा राव, ऱेखा सदस्य, एवं श्री ववकास अवस्थी, न्याययक सदस्य के समक्ष । BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA No.1457/PUN/2015 यनधाारण वषा / Assessment Year : 2011-12 Income Tax Officer, Ward – 1(1), Pune .......अऩीऱाथी / Appellant बनाम / V/s. Avalara Technologies Pvt. Ltd., Pride Portal, 3rd Floor, Shivaji Housing Society, Bahiratwadi, Senapati Bapat Road, Pune – 411016 PAN : AAFCA5552K ……प्रत्यथी / Respondent Assessee by : Shri Nikhil Pathak Revenue by : Dr…