Fujitsu India (P) Ltd. v. ACIT

101 Taxmann.com 322Reported decision2019#21832 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2019 to 2023.

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

M/S Celio Future Fashion Private Limited, Mumbai vs. Addl/Jt/CIT/Dy/Asstt/ITO/NFAC, Delhi

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

ITA 741/MUM/2022[2017-18]Status: DisposedITAT Mumbai08 Sept 2023AY 2017-18

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

For Appellant: Shri Sumant ChadhaFor Respondent: Shri Pravin Salunkhe

Section 115BSection 143(3)Section 144BSection 144C(13)Section 144C(5)Section 144C(8)Section 69CSection 920Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.741/Mum./2022 (Assessment Year : 2017–18) M/s. Celio Future Fashion Pvt. Ltd. Unit no.301–302, Lotus Corporate Park ……………. Appellant Goregaon, Mumbai 400 099 PAN – AADCC3844J v/s Addl. Commissioner of Income Tax ……………. Respondent National Faceless Appeal Centre, Delhi Assessee by : Shri Sumant Chadha Revenue by : Shri Pravin Salunkhe Date of Hearing – 26/07/2023 Date of Order – 08/09/2023 O R D E R PER SANDEEP SINGH KARHAIL, J.M. The present appeal h…

Fujitsu India Pvt. Ltd., Gurgaon vs. ACIT, Circle-9(2), New Delhi

The appeal of the assessee is partly allowed

ITA 7363/DEL/2018[2014-15]Status: DisposedITAT Delhi23 Nov 2021AY 2014-15

Bench: Shri Kul Bharat & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri K. M. Gupta, AdvocateFor Respondent: Shri Surendra Pal [CIT] –

Section 143(3)Section 144CSection 234ASection 274Section 27i

…IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH ―I–1‖: NEW DELHI ] BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) ITA. No. 7363/Del/2018 (Assessment Year: 2014-15) Fujitsu India Private ACIT, Limited, Vs. Circle : 9 (2), 3rd Floor, Building No. 9B, New Delhi. Phase–III, DLF Cyber City, Gurgaon, Haryana – 122 002. PAN: AAACF4170D (Appellant) (Respondent) Assessee by : Shri K. M. Gupta, Advocate; Department by : Shri Surendra Pal [CIT] – DR Date of Hearing : 14/10/2021 Date of pronouncement : 23/11/2021 O R D E R PER PRASHANT MAHARISHI, A. M…

Celio Future Fashion P.Ltd, Mumbai vs. Asst CIT 9(2)(1), Mumbai

In the result, the appeal of the assessee is treated as

ITA 1928/MUM/2016[2011-12]Status: DisposedITAT Mumbai15 Mar 2019AY 2011-12

Bench: Shri B.R. Baskaran & Shri Amarjit Singhassessment Year : 2011-12 M/S. Celio Future Fashion Private Limited, (Formerly Known As Celio Future Fashion), The Assistant Commissioner Vs. A Wing, Unit No. 301 & 302, Of Income Tax-9(2)(1), Near Graham Firth Compound, Mumbai Opposite Western Express Highway, Goregaon (East), Mumbai [Pan : Aadcc3844J]

For Appellant: Shri Niraj Sheth &For Respondent: Shri Purushottam Tripuri, CIT-DR

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “ K ”, MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER Assessment Year : 2011-12 M/s. Celio Future Fashion Private Limited, (Formerly known as Celio Future Fashion), The Assistant Commissioner Vs. A Wing, Unit No. 301 & 302, of Income Tax-9(2)(1), Near Graham Firth Compound, MUMBAI Opposite Western Express Highway, Goregaon (East), MUMBAI [PAN : AADCC3844J] (Appellant) (Respondent) Appellant By : Shri Niraj Sheth & Shri Ketan Ved, Respondent By : Shri Purushottam Tripuri, CIT-DR Date of Hearing : 11-03-2019 Date o…