Eagle Trans Shipping & Logistics (India)(P.) Ltd. v. ACIT

178 ITD 849Income Tax Appellate Tribunal2019#23190 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2019.

Judgments citing Eagle Trans Shipping & Logistics (India)(P.) Ltd. v. ACIT

ACIT, New Delhi vs. M/S. Vrv Foods Ltd., Noida

ITA 4456/DEL/2016[2011-12]Status: DisposedITAT Delhi16 Dec 2019AY 2011-12

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Mukesh Aggarwal, FCAFor Respondent: Shri S.S. Rana, CIT DR
Section 143Section 14ASection 36(1)(iii)

…he employees account in the relevant fund under any act or rule or order or notification thereunder. Identical issue has been decided by the coordinate Bench of the Tribunal in case cited as Eagle Trans Shipping & Logistics (India)(P.) Ltd. vs. ACIT (2019) 178 ITD 849 against the assessee by returning following findings :- “9. When we examine the issue in controversy in the light of the provisions contained u/s 36(1)(va) of the Act, it is apparently clear that the assessee would be entitled for deductions qua the sum received from any office employee to which provisions under sub-section (x) of clause (24) o…

Vrv Foods Ltd., New Delhi vs. DCIT, New Delhi

ITA 4121/DEL/2016[2011-12]Status: DisposedITAT Delhi16 Dec 2019AY 2011-12

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Mukesh Aggarwal, FCAFor Respondent: Shri S.S. Rana, CIT DR
Section 143Section 14ASection 36(1)(iii)

…he employees account in the relevant fund under any act or rule or order or notification thereunder. Identical issue has been decided by the coordinate Bench of the Tribunal in case cited as Eagle Trans Shipping & Logistics (India)(P.) Ltd. vs. ACIT (2019) 178 ITD 849 against the assessee by returning following findings :- “9. When we examine the issue in controversy in the light of the provisions contained u/s 36(1)(va) of the Act, it is apparently clear that the assessee would be entitled for deductions qua the sum received from any office employee to which provisions under sub-section (x) of clause (24) o…

M/S. Vrv Foods Ltd., New Delhi vs. DCIT, New Delhi

ITA 6639/DEL/2014[2010-11]Status: DisposedITAT Delhi10 Oct 2017AY 2010-11

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Mukesh Aggarwal, FCAFor Respondent: Shri S.S. Rana, CIT DR
Section 143Section 14ASection 36(1)(iii)

…he employees account in the relevant fund under any act or rule or order or notification thereunder. Identical issue has been decided by the coordinate Bench of the Tribunal in case cited as Eagle Trans Shipping & Logistics (India)(P.) Ltd. vs. ACIT (2019) 178 ITD 849 against the assessee by returning following findings :- “9. When we examine the issue in controversy in the light of the provisions contained u/s 36(1)(va) of the Act, it is apparently clear that the assessee would be entitled for deductions qua the sum received from any office employee to which provisions under sub-section (x) of clause (24) o…

Eagle Trans Shipping & Logistics (India)(P.) Ltd. v. ACIT (178 ITD 849) — Cited in 3 Judgments | BharatTax