Flutura Business Solutions P Ltd. v. ITO 3(1)(1) Bengaluru

120 Taxmann.com 238Income Tax Appellate Tribunal2020#22309 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2020 to 2025.

Sections most often in play

Section 11UA Section 142(1)Section 143(2)Section 143(3)Section 56(2)(viib)

Judgments citing Flutura Business Solutions P Ltd. v. ITO 3(1)(1) Bengaluru

HOLIDAY TRIANGLE TRAVEL PRIVATE LIMITED,GURGAON vs. INCOME TAX OFFICER, JAIPUR

In the result, appeal of the assessee is allowed

ITA 67/JPR/2024[2014-15]Status: DisposedITAT Jaipur20 Jan 2025AY 2014-15

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)

For Appellant: Shri Dilip Shivpuri, Advocate &For Respondent: Shri Gautam Singh Choudhary, JCIT

Section 142(1)Section 143(2)Section 250Section 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI GAGAN GOYAL, AM vk;dj vihy la-@ITA No. 67/JPR/2024 fu/kZkj.k o"kZ@Assessment Year : 2014-15 cuke Holiday Triangle Travel Pvt. Ltd., The Income Tax Officer, Plot No. 52, 3rd Floor, Batra House, Vs. Ward 7(3) Sector-32, Jaipur. Gurgaon. (Haryana) LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No. AACCH 7688 E vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assesseeby : Shri Dilip Shivpuri, Advocate & Shri Utkarsh Shara, Advocate jktLo dh vksj ls@ Revenue by : Shri Gautam Singh Choudhary, JCIT lquokbZ dh…

SIS PROSEGUR HOLDINGS PVT LTD,PATNA vs. PR.CIT-1, PATNA

In the result, the appeal of the assessee stands dismissed

ITA 47/PAT/2021[2015-16]Status: DisposedITAT Patna18 May 2023AY 2015-16

Bench: Shri Sanjay Garg & Shri Girish Agrawali.T.A. No.47/Pat/2021 Assessment Year: 2015-16 Sis Prosegur Holdings Pvt. Ltd...…………....….........…..........….…… Appellant Annapoorna Bhawan, Patliputra Telephone Exchange, Kurji, Patna, Bihar-800010 [Pan: Aaucs7524A] Vs. Pcit-1, Patna..................................…………........….....…...…..…..... Respondent Appearances By: Shri Nageswar Rao, Adv., Appeared On Behalf Of The Appellant. Smt. Rinku Singh, Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : May 18, 2023 Date Of Pronouncing The Order : May 18, 2023 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Revision Order Dated 25.03.2021 Of The Principal Commissioner Of Income Tax-1, Patna [Hereinafter Referred To As ‘Pcit’] Passed U/S 263 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Brief Facts Of The Case Are That The Ld. Pcit While Examining Assessment Records Found That The Assessee During The Year Had Issued 900000 Equity Shares Of Rs.10/- At A Premium Of Rs.90/- Per Share Totalling Rs.100/- Per Share. The Ld. Pcit Further Observed As Under: It Is To Be Noted That, During The Year Under Consideration, The Provisions Of Section 56(2)(Viib) Were Applicable As Per Which If Aggregate Consideration For Issuance Of Shares Is More Than Fair Market

Section 143(3)Section 263Section 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL “PATNA BENCH, PATNA VIRTUAL HEARING AT KOLKATA "ी संजय गग", "या"यक सद"य एवं "ी "गर"श अ"वाल, लेखा सद"य के सम" Before Shri Sanjay Garg, Judicial Member and Shri Girish Agrawal, Accountant Member I.T.A. No.47/Pat/2021 Assessment Year: 2015-16 SIS Prosegur Holdings Pvt. Ltd...…………....….........…..........….…… Appellant Annapoorna Bhawan, Patliputra Telephone Exchange, Kurji, Patna, Bihar-800010 [PAN: AAUCS7524A] vs. PCIT-1, Patna..................................…………........….....…...…..…..... Respondent Appearances by: Shri Nageswar Rao, Adv., appeared on behalf of the appellan…

M/S. SAAHAS WASTE MANAGEMENT PRIVATE LIMITED,BANGALORE vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE- 6(1)(1), BANGALORE

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

ITA 1881/BANG/2019[2016-17]Status: DisposedITAT Bangalore01 Dec 2020AY 2016-17

Bench: Shri George George K.And Shri B.R. Baskaranassessmentyear:2016-17

For Appellant: Shri H.V. Goutham, A.RFor Respondent: Shri Priyadarshi Mishra, D.R

Section 56(2)(viib)

…ITA No.1881/Bang/2019 M/s. Saahas Waste Management (P) Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’BENCH: BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBERAND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AssessmentYear:2016-17 M/s. Saahas Waste Management (P) Ltd. No.21, 5th ‘C’ Cross, 16th Main Deputy Commissioner of BTM 2nd Stage Vs. Income-tax Bangalore-560 076 Circle-6(1)(1) Bangalore PAN NO : AATCS5284J APPELLANT RESPONDENT Appellant by : Shri H.V. Goutham, A.R. Respondent by : Shri Priyadarshi Mishra, D.R. Date of Hearing : 03.11.2020 Date of Pronouncement : 01.12.2020 O R D E R PER B.R.…