GAP International Sourcing India (P) Ltd. v. DCIT

8 ITR 177Reported decision#25650 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2016.

Judgments citing GAP International Sourcing India (P) Ltd. v. DCIT

Sukesh Chandran, Vellore vs. ITO, Chennai

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

ITA 1478/CHNY/2016[2008-09]Status: DisposedITAT Chennai17 Aug 2016AY 2008-09

Bench: Shri Abraham P. George & Shri G. Pavan Kumarआयकर अपील सं./I.T.A. No. 1478/Mds/2016 "नधा"रण वष" /Assessment Year : 2008-2009

For Appellant: Shri. A.V. Sreekanth, IRS, JCIT

Section 143(1)Section 143(2)Section 143(3)Section 69B

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘ C’ BENCH : CHENNAI "ी अ"ाहम पी. जॉज",लेखा सद"य एवं "ीजी. पवन कुमार, "या"यकसद"यकेसम" BEFORE SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER AND SHRI G. PAVAN KUMAR, JUDICIAL MEMBER आयकर अपील सं./I.T.A. No. 1478/Mds/2016 "नधा"रण वष" /Assessment year : 2008-2009 Dr. Sukesh Chandran, Vs. The Income Tax Officer, Department of Clinical Parthalogy, Ward I(6) Asha Building, Ida Scudder Road, Vellore. CMC Hospital, Vellore -4. [PAN AAWPC 5712D ] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. K. Ravi, Advocate अपीलाथ" क" ओर से/ Appellant by :…

Saksoft Ltd., Chennai vs. DCIT, Chennai

In the result, the appeal of the assessee is allowed for 8

ITA 517/CHNY/2015[2009-10]Status: DisposedITAT Chennai12 Aug 2016AY 2009-10

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Shri. T. Banusekar, C.AFor Respondent: Dr. Aun C. Bharath, IRS, CIT

Section 143(1)Section 143(2)Section 143(3)Section 14ASection 40Section 92C

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI "ी चं" पूजार",लेखा सद"य एवं "ीजी. पवन कुमार,"या"यकसद"यकेसम" BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI G. PAVAN KUMAR, JUDICIAL MEMBER आयकर अपील सं./I.T.A. No.517/Mds/2015 "नधा"रण वष" /Assessment year :2009-2010 Saksoft Ltd, The Deputy Commissioner of No.40, S.P. Infocity, Vs. Income Tax, M.G.R. Salai, Company Circle VI(1) Kandanhavadi, Perungudi, Chennai. Chennai 600 096. [PAN AADCS 9979E ] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri. T. Banusekar, C.A. ""यथ" क" ओर…

Avo Carbon India Private Limited, Chennai vs. Dc It, Chennai

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

ITA 537/CHNY/2016[2011-12]Status: DisposedITAT Chennai17 Jun 2016AY 2011-12

Bench: Shri Chandra Poojari & Shri Duvvuru Rl Reddy

For Appellant: Mr.S.P.Chidambaram,AdvocateFor Respondent: Mr.Anurag Sahay, CIT DR

Section 143(3)Section 144C

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘ D’ BENCH : CHENNAI "ी चं" पूजार", लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी "या"यक सद"य के सम" BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND Shri Duvvuru RL Reddy, JUDICIAL MEMBER आयकर अपील सं./I.T.A.No.537/Mds./2016 "नधा"रण वष" /Assessment year : 2011-12 M/s.AVO Carbon India Pvt. Ltd., Vs. The Deputy Commissioner of 25/A2, Dairy Plant Road, Income Tax, SIDCO Industrial Estate, Corporate Circle-1(1), Ambattur, Chennai 600 098. Nungambakkam, Chennai-34. [PAN AABCM 8697 F ] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ A…