Fidelity Business Services India (P.) Ltd. v. Assistant Commissioner of Income Tax, Circle-3(1)(1), Bangalore

257 Taxmann 266High Court2018#20154 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2018 to 2024.

Sections most often in play

Section 143(3)Section 144B Section 144C(13)Section 1962 Section 234B Section 234C Section 234D Section 270A

Judgments citing Fidelity Business Services India (P.) Ltd. v. Assistant Commissioner of Income Tax, Circle-3(1)(1), Bangalore

Golden Agri Resources (India) P.Ltd, Delhi vs. ACIT (OSD), New Delhi

In the result, the appeal of the assessee is allowed

ITA 1943/DEL/2022[2018-19]Status: DisposedITAT Delhi21 Mar 2024AY 2018-19

Bench: Sh. N. K. Billaiya & Ms. Astha Chandraassessment Year: 2018-19 Golden Agri Resources Vs. Acit (Osd) ( India) Pvt. Ltd. New Delhi 208-A E-10=12 Triveni Complex, Laxmi Nagar, Delhi-1100092 Pan No.Aarcs0961K (Appellant) (Respondent) Appellant By Sh. Nishant Saini, Ar Sh. Vinamra Vij, Ar Respondent By Sh. Rajesh Kumar, Cit Dr Date Of Hearing: 18/03/2024 Date Of Pronouncement: 21/03/2024

Section 143Section 143(3)Section 144C(13)Section 270ASection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I’, NEW DELHI BEFORE SH. N. K. BILLAIYA, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Assessment Year: 2018-19 Golden Agri Resources Vs. ACIT (OSD) ( India) Pvt. Ltd. New Delhi 208-A E-10=12 Triveni Complex, Laxmi Nagar, Delhi-1100092 PAN No.AARCS0961K (APPELLANT) (RESPONDENT) Appellant by Sh. Nishant Saini, AR Sh. Vinamra Vij, AR Respondent by Sh. Rajesh Kumar, CIT DR Date of hearing: 18/03/2024 Date of Pronouncement: 21/03/2024 ORDER PER N. K. BILLAIYA, AM: This appeal by the assessee is preferred against the order dated 25.07.2022 framed u/s.1…

D.C.I.T., Circle-6(1), Kolkata vs. Shri Saroj Kumar Poddar, Kolkata

In the result, the appeal of the Revenue is dismissed as not maintainable

ITA 2406/KOL/2019[2014-15]Status: DisposedITAT Kolkata29 Jun 2021AY 2014-15

Bench: Shri J. Sudhakar Reddy, Hon’Ble & Shri Aby T. Varkey, Hon’Ble]

Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH ‘A’, KOLKATA VIRTUAL HEARING [Before Shri J. Sudhakar Reddy, Hon’ble Accountant Member & Shri Aby T. Varkey, Hon’ble Judicial Member] I.T.A. No. 2406/Kol/2019 Assessment Year: 2014-15 Deputy Commissioner of Income Tax, Circle-6(1), Kolkata..................................………......Appellant Vs. Shri Saroj Kumar Poddar..........................................…..………………………….………………….…..Respondent Hongkong House 31, B.B.D. Bag (South) Kolkata – 700 001 [PAN : AFTPP 2386 N] Appearances by: Shri S.K. Tulsiyan, Advocate, appeared on behalf of the assessee. Shri Vijay S…

DCIT, Cir-11, Kolkata vs. M/S Sika India Pvt. Ltd., Kolkata

In the result, appeal of the assessee is allowed in part and in appeal of the revenue is dismissed

ITA 402/KOL/2014[2009-2010]Status: DisposedITAT Kolkata10 Oct 2018AY 2009-2010

Bench: Sri J. Sudhakar Reddy & Sri S.S. Viswanethra Ravi]

Section 144CSection 144C(5)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA [Before Sri J. Sudhakar Reddy, Accountant Member & Sri S.S. Viswanethra Ravi, Judicial Member] I.T.A. No. 402/Kol/2014 Assessment Year: 2009-10 Deputy Commissioner of Income Tax, Circle-11, Kolkata……………………….....…..…...…………...….Appellant M/s. Sika India Pvt. Ltd...............……………………………………….…………..…………….……………….…….Respondent Commercial Complex-II 620, Diamond Harbour Road Kolkata – 700 034 [PAN : AAECS 1119 F] I.T.A. No. 393/Kol/2014 Assessment Year: 2009-10 M/s. Sika India Pvt. Ltd...............……………………………………….…………..…………….………………..……….Appellant…

Sika India Pvt. Ltd., Kolkata vs. DCIT, Cir-11, Kolkata

In the result, appeal of the assessee is allowed in part and in appeal of the revenue is dismissed

ITA 393/KOL/2014[2009-2010]Status: DisposedITAT Kolkata10 Oct 2018AY 2009-2010

Bench: Sri J. Sudhakar Reddy & Sri S.S. Viswanethra Ravi]

Section 144CSection 144C(5)Section 92C