Drillsol Private Limited v. ITO

164 Taxmann.com 283Income Tax Appellate Tribunal2024#16903 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 194HSection 201Section 201(1A)Section 133(2A)Section 139(1)Section 139(4)Section 143(1)Section 153C

Issues it is cited on

tds on commissionsection 194hsection 18assessee in defaultsection 201section 194section 20section 19section 133transferpersonindia

Judgments citing Drillsol Private Limited v. ITO

M/S One Mobikwik Systems Ltd, Gurgaon vs. Joint Commissioner of Income Tax (OSD). TDS Circle, Gurgaon

In the result the appeal of the assessee vide ITA No

ITA 274/DEL/2025[2017-18]Status: DisposedITAT Delhi26 Sept 2025AY 2017-18

Bench: Shri Anubhav Sharma & Shri Amitabh Shukla

Section 133Section 194HSection 201

…ITA Nos. 7830/Del/2018, 273 – 274 / Del/2025 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER ITA Nos. 7830/Del/2018, 273/Del/2025 & 274/Del/2025 Assessment year: 2015-16-2017-18 M/s. One Mobikwik Systems Vs Joint Commissioner of Ltd (earlier known as One Income Tax(OSD), Mobikwik Systems Pvt. Ltd) TDS Circle, Gurgaon PAN: AABCO0442Q APPELLANT RESPONDENT Assessee represented by Shri Manuj Sabharwal, Shri Drona Negi, & Shri Devrat Tiwari, Advocates. Department represented by Ms. Harpreet Kaur Hansra, Sr. DR Date…

M/S One Mobikwik Systems Ltd, Gurgaon vs. Joint Commissioner of Income Tax (OSD), TDS Circle, Gurgaon

In the result the appeal of the assessee vide ITA No

ITA 273/DEL/2025[2016-17]Status: DisposedITAT Delhi26 Sept 2025AY 2016-17

Bench: Shri Anubhav Sharma & Shri Amitabh Shukla

Section 133Section 194HSection 201

…ITA Nos. 7830/Del/2018, 273 – 274 / Del/2025 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER ITA Nos. 7830/Del/2018, 273/Del/2025 & 274/Del/2025 Assessment year: 2015-16-2017-18 M/s. One Mobikwik Systems Vs Joint Commissioner of Ltd (earlier known as One Income Tax(OSD), Mobikwik Systems Pvt. Ltd) TDS Circle, Gurgaon PAN: AABCO0442Q APPELLANT RESPONDENT Assessee represented by Shri Manuj Sabharwal, Shri Drona Negi, & Shri Devrat Tiwari, Advocates. Department represented by Ms. Harpreet Kaur Hansra, Sr. DR Date…

One Mobikwik Systems P.Ltd, Gurgaon vs. JCIT(OSD), TDS Circle, Gurgaon

In the result the appeal of the assessee vide ITA No

ITA 7830/DEL/2018[2015-16]Status: DisposedITAT Delhi26 Sept 2025AY 2015-16

Bench: Shri Anubhav Sharma & Shri Amitabh Shukla

Section 133Section 194HSection 201

…ITA Nos. 7830/Del/2018, 273 – 274 / Del/2025 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER ITA Nos. 7830/Del/2018, 273/Del/2025 & 274/Del/2025 Assessment year: 2015-16-2017-18 M/s. One Mobikwik Systems Vs Joint Commissioner of Ltd (earlier known as One Income Tax(OSD), Mobikwik Systems Pvt. Ltd) TDS Circle, Gurgaon PAN: AABCO0442Q APPELLANT RESPONDENT Assessee represented by Shri Manuj Sabharwal, Shri Drona Negi, & Shri Devrat Tiwari, Advocates. Department represented by Ms. Harpreet Kaur Hansra, Sr. DR Date…

Aastitva Jain Family Trust, Ashoknagar vs. The Income Tax Officer CPC Bengaluru, Bengaluru

In the result, appeal of the assessee is allowed for statistical

ITA 88/AGR/2024[2015-16]Status: DisposedITAT Agra17 Jan 2025AY 2015-16

Bench: : Shri Ramit Kocharassessment Year: 2015-16

Section 139(4)Section 143(1)Section 164(1)Section 234Section 249(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL, AGRA (SMC) BENCH, AGRA BEFORE : SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER Assessment Year: 2015-16 Aastitva Jain Family Trust, Income-tax Officer, Ward No. 18, Subhash Ganj, v. CPC, Bangaluru. Ashoknagar-473331, Madhya Pradesh. PAN :AAFTA1477Q (Appellant) (Respondent) Assessee by Sh. Subhash Chand Jain, CA Revenue by Sh. Shailendra Srivastava, Sr. DR Date of hearing 31.12.2024 Date of pronouncement 17.01.2025 ORDER This appeal in ITA No. 88/Agr/2024 for the assessment year 2015- 16 has arisen from the appellate order dated 29.01.2024 [DIN & Order No. ITBA/APL/S/250/2023-2…

Narayanappa Govindaraju, Bangalore vs. Deputy Commissioner of Income Tax Central Circle (1)(3) Bangalore, Bangalore

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 1279/BANG/2024[2013-14]Status: DisposedITAT Bangalore22 Oct 2024AY 2013-14

Bench: Shri George George K. & Shri Laxmi Prasad Sahuassessment Year : 2013-14

For Appellant: Shri Ravindra Hegde, CAFor Respondent: Shri D.K. Mishra, CIT(DR)(ITAT), Bengaluru
Section 132Section 139(1)Section 153C

…` IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., VICE PRESIDENT AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment year : 2013-14 Narayanappa Govindaraju, Vs. The Deputy Commissioner No.101, Divyasree Residency, of Income Tax, H.D. Devegowda Road, Circle (1)(3), R.T. Nagara, Bangalore. Bangalore – 560 032. PAN: AALPG 1717H APPELLANT RESPONDENT Appellant by : Shri Ravindra Hegde, CA Respondent by : Shri D.K. Mishra, CIT(DR)(ITAT), Bengaluru. Date of hearing : 26.09.2024 Date of Pronouncement : 22.10.2024 O R D E R Per Laxmi Prasad Sahu, Accountant Member This a…

Drillsol Private Limited v. ITO (164 Taxmann.com 283) — Cited in 5 Judgments | BharatTax