Fujitsu Consulting India (P.) Ltd. v. ACIT

110 Taxmann.com 172High Court2019#18712 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2020 to 2023.

Judgments citing Fujitsu Consulting India (P.) Ltd. v. ACIT

Jagat Singh Rathore, Tonk vs. ITO WD 7(2), Jaipur

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

ITA 139/JPR/2023[2014-15]Status: DisposedITAT Jaipur18 Sept 2023AY 2014-15

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Mahendra Gargieya, AdvFor Respondent: Ms. Monisha Choudhary, Addl. CITa

Section 142(1)Section 143(2)Section 143(3)Section 234ASection 68

…आयकरअपीलीय अधिकरण] जयपुरन्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC ” JAIPUR MkWa- ,l-lhrky{eh] U;kf;dlnL; ,oaJhjkBksMdeys'kt;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;djvihy la-@ITA. No. 139/JP/2023 fu/kZkj.ko"kZ@AssessmentYear :2014-15 cuke Shri Jagat Singh Rathore The ITO Vs. 502, Goverdhan Nagar, Pratap Nagar, Ward 7(2) Jaipur Sanganer, Jaipur – 303 902 LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: BIRPS 4683 R vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby : Shri Mahendra Gargieya, Adv. jktLo dh vks…

Curia India Private Limited(After Merger Amri India Private Limited), Hyderabad vs. ACIT Circle -1(1), Hyderabad

In the result, all the three appeals filed by the assessee are allowed for statistical purposes

ITA 164/HYD/2022[2012-13]Status: DisposedITAT Hyderabad23 Sept 2022AY 2012-13

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Ms. Ananaya KapoorFor Respondent: Shri Kumar Aditya, Sr.AR

Section 143(2)Section 143(3)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B’ Bench, Hyderabad Before Shri Rama Kanta Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member ITA Nos. 164,165 & 166/Hyd/2022 Assessment Years: 2012-13,2013-14 & 2014-15 Curia India Private Limited Vs. ACIT (after merger of Amri India Masab Tank Pvt.Ltd.) Hyderabad Plot No.9, Phase-I M.N.Park Genome Valley Turkapally, Shameerpet Mandal, Rangareddy district Hyderabad-500 003 PAN : AAFCA1469D (Appellant) (Respondent) Assessee by: Ms. Ananaya Kapoor, Advocate Revenue by: Shri Kumar Aditya, Sr.AR Date of hearing: 19.09.2022 Date of pronouncement: 23.09.…

Bellsonica Auto Components India Pvt. Ltd., Gurgaon vs. DCIT, Gurgaon

In the result, the appeal filed by the Revenue is dismissed and the

ITA 5946/DEL/2016[2012-13]Status: DisposedITAT Delhi28 Feb 2020AY 2012-13

Bench: Shri Before Shri Bhavnesh Saini & Before Shri Before Shri Bhavnesh Saini & Bhavnesh Saini & Bhavnesh Saini & Shri Shri R.K. Pandashri Shri R.K. Pandar.K. Pandar.K. Panda

Section 32(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL DELHI DELHI BENCH DELHI DELHI BENCH BENCH ’A BENCH ’A ’A’ NEW DELHI ’A NEW DELHI NEW DELHI NEW DELHI BEFORE SHRI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER, AND BEFORE SHRI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER, AND BHAVNESH SAINI, JUDICIAL MEMBER, AND BHAVNESH SAINI, JUDICIAL MEMBER, AND SHRI SHRI R.K. PANDA, ACCOUNTANT MEMBER SHRI SHRI R.K. PANDA, ACCOUNTANT MEMBER R.K. PANDA, ACCOUNTANT MEMBER R.K. PANDA, ACCOUNTANT MEMBER ITA No. ITA No.5844 5844/Del/201…

ACIT, Gurgaon vs. M/S. Bellsonica Auto Component India Pvt. Ltd., Gurgaon

In the result, the appeal filed by the Revenue is dismissed and the

ITA 5844/DEL/2016[2012-13]Status: DisposedITAT Delhi28 Feb 2020AY 2012-13

Bench: Shri Before Shri Bhavnesh Saini & Before Shri Before Shri Bhavnesh Saini & Bhavnesh Saini & Bhavnesh Saini & Shri Shri R.K. Pandashri Shri R.K. Pandar.K. Pandar.K. Panda

Section 32(1)