Entercoms Solutions (P.) Ltd. v. Assistant Commissioner of Income-tax

134 Taxmann.com 59Reported decision2022#16665 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2022 to 2022.

Judgments citing Entercoms Solutions (P.) Ltd. v. Assistant Commissioner of Income-tax

Hewlett Packard (India) Software Operation Private Limited, 2016-17 vs. Deputy Commissioner of Income Tax, Circle-3(1)(1), Bangalore

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 213/BANG/2021[2016-17]Status: DisposedITAT Bangalore03 Oct 2022AY 2016-17

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariit(Tp)A No.213/Bang/2021 Assessment Year: 2016-17

For Appellant: Shri Padam Chand Khincha, A.RFor Respondent: Capt. Pradeep Arya, D.R
Section 133(6)Section 143(3)Section 92C

…IT(TP)A No.213/Bang/2021 M/s. Hewlett Packard (India) Software Operation Pvt. Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER IT(TP)A No.213/Bang/2021 Assessment Year: 2016-17 M/s. Hewlett Packard (India) Software Operation Pvt. Ltd. Deputy Commissioner of Survey No.192, Whitefield Road Income-tax Mahadevapura Post Vs. Circle-3(1)(1) Bangalore 560 048 Bengaluru PAN NO : AAACH7164B APPELLANT RESPONDENT Appellant by : Shri Padam Chand Khincha, A.R. Respondent by : Capt. Pradeep Arya, D.R. Date…

Eit Services India Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-2(1)(1), Bangalore

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

ITA 210/BANG/2021[2016-17]Status: DisposedITAT Bangalore22 Aug 2022AY 2016-17

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Padam Chand Khincha, A.RFor Respondent: Shri Praveen Karanth, D.R
Section 133(6)Section 143(3)Section 92D

…IT(TP)A No.210/Bang/2021 EIT Services India Pvt. Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No.210/Bang/2021 Assessment Year: 2016-17 EIT Services India Pvt. Ltd. Digital Park, 39/40, Electronic Deputy Commissioner of City Income-tax Phase II Hosur Road Vs. Circle 2(1)(1) Bangalore 560 100 Bangalore PAN NO : AAACD4078L APPELLANT RESPONDENT Appellant by : Shri Padam Chand Khincha, A.R. Respondent by : Shri Praveen Karanth, D.R. Date of Hearing : 27.07.2022 Date of Pronouncement :…

Indeed India Operations Private Limited, Hyderabad vs. DCIT-2(1), Hyderabad

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

ITA 254/HYD/2021[2016-17]Status: DisposedITAT Hyderabad10 Aug 2022AY 2016-17

Bench: Shri R.K. Panda & Shri Laliet Kumarassessment Year: 2016-17 Indeed India Operations Vs. The Deputy Commissioner Private Limited, Of Income Tax, Hyderabad. Circle – 2(1), Pan : Aadci5931J. Hyderabad. (Appellant) (Respondent) Assessee By: Shri H. Srinivasulu Revenue By: Shri Rajendra Kumar, Cit-Dr Date Of Hearing: 11.07.2022 Date Of Pronouncement: 10.08.2022

For Appellant: Shri H. SrinivasuluFor Respondent: Shri Rajendra Kumar, CIT-DR
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ Bench, Hyderabad Before Shri R.K. Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member Assessment Year: 2016-17 Indeed India Operations Vs. The Deputy Commissioner Private Limited, of Income Tax, Hyderabad. Circle – 2(1), PAN : AADCI5931J. Hyderabad. (Appellant) (Respondent) Assessee by: Shri H. Srinivasulu Revenue by: Shri Rajendra Kumar, CIT-DR Date of hearing: 11.07.2022 Date of pronouncement: 10.08.2022 O R D E R Per Laliet Kumar, J.M. This appeal is filled by the assessee feeling aggrieved with the order dt.30.03.2021 passed by the National e…

Adp Private Limited, Ranga Reddy vs. DCIT, Circle-1( 1), Hyderabad

In the result, both the appeals are partly allowed for statistical purposes in above terms

ITA 228/HYD/2021[2016-17]Status: DisposedITAT Hyderabad03 Feb 2022AY 2016-17

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri H. SrinivasuluFor Respondent: Shri YVST Sai
Section 143(3)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”: HYDERABAD (THROUGH VIRTUAL CONFERENCE) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA Nos. 227 & 228 /H/2021 Assessment Year: 2016-17 ADP Pvt. Ltd., Vs. Dy. Commissioner of Hyderabad. Income-tax, Circle – 1(1), Hyderabad. PAN – AANCA8983A (Appellant) (Respondent) Assessee by: Shri H. Srinivasulu Revenue by: Shri YVST Sai Date of hearing: 10/12/2021 Date of pronouncement: 03/02/2022 O R D E R PER L.P. SAHU, A.M.: Both these appeals of the assessee are directed against the order dated 30/03/2021 passe…

Adp Private Limited (31/10/2015), Ranga Reddy vs. DCIT, Circle-1( 1), Hyderabad

In the result, both the appeals are partly allowed for statistical purposes in above terms

ITA 227/HYD/2021[2016-17]Status: DisposedITAT Hyderabad03 Feb 2022AY 2016-17

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri H. SrinivasuluFor Respondent: Shri YVST Sai
Section 143(3)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”: HYDERABAD (THROUGH VIRTUAL CONFERENCE) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA Nos. 227 & 228 /H/2021 Assessment Year: 2016-17 ADP Pvt. Ltd., Vs. Dy. Commissioner of Hyderabad. Income-tax, Circle – 1(1), Hyderabad. PAN – AANCA8983A (Appellant) (Respondent) Assessee by: Shri H. Srinivasulu Revenue by: Shri YVST Sai Date of hearing: 10/12/2021 Date of pronouncement: 03/02/2022 O R D E R PER L.P. SAHU, A.M.: Both these appeals of the assessee are directed against the order dated 30/03/2021 passe…

Entercoms Solutions (P.) Ltd. v. Assistant Commissioner of Income-tax (134 Taxmann.com 59) — Cited in 5 Judgments | BharatTax