Global Vantedge (p) Ltd. v. DCIT

1 ITR 326Reported decision#11949 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2016 to 2019.

Judgments citing Global Vantedge (p) Ltd. v. DCIT

M/S. Fag Bearings India Ltd., Baroda vs. The ACIT, Circle-1(2), Baroda

ITA 799/AHD/2016[2008-09]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2008-09

Bench: Shri Waseem Ahmed & Ms Madhumita Roy1. आयकर अपील सं./Ita No.4565/Ahd/2007 – Ay 2004-05 2. आयकर अपील सं./Ita No.1529/Ahd/2009 – Ay 2005-06 3. आयकर अपील सं./Ita No.1256/Ahd/2012 – Ay 2007-08 4. आयकर अपील सं./It(Tp)A No.1941/Ahd/2012 – Ay 2008-09 5. आयकर अपील सं./It(Tp)A No.551/Ahd/2016 – Ay 2009-10

For Appellant: Shri Milin Mehta, A.R
Section 36Section 36(1)(iv)Section 40A(2)(b)Section 40A(9)Section 92C

…ments. Accordingly the Ld. DRP confirmed the addition of Rs. 339.24 lacs out of 350.56 lacs. 105.7 The Ld. DRP also reject the benefit of adjustment of +,-, 5% by placing the reliance on the ITAT order in case of Global Vantedge (p) Ltd. Vs. DCIT reported in 1 ITR 326. Being aggrieved by the order of the Ld. DRP the assessee is in appeal before us. 106. The Ld. AR before us submitted that in the identical facts and circumstances in the own case of the assessee in ITA No. 793/AHD/2006 and 817/AHD/2006 pertaining to AY 2002-2003 the impugned addition was deleted by the ITAT vide order dated 14-11-2014. 107. The L…

The ACIT, Circle-5, Ahmedabad vs. M/S. Nabros Pharma Ltd., Ahmedabad

ITA 788/AHD/2016[2008-09]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2008-09

Bench: Shri Waseem Ahmed & Ms Madhumita Roy1. आयकर अपील सं./Ita No.4565/Ahd/2007 – Ay 2004-05 2. आयकर अपील सं./Ita No.1529/Ahd/2009 – Ay 2005-06 3. आयकर अपील सं./Ita No.1256/Ahd/2012 – Ay 2007-08 4. आयकर अपील सं./It(Tp)A No.1941/Ahd/2012 – Ay 2008-09 5. आयकर अपील सं./It(Tp)A No.551/Ahd/2016 – Ay 2009-10

For Appellant: Shri Milin Mehta, A.R
Section 36Section 36(1)(iv)Section 40A(2)(b)Section 40A(9)Section 92C

…ments. Accordingly the Ld. DRP confirmed the addition of Rs. 339.24 lacs out of 350.56 lacs. 105.7 The Ld. DRP also reject the benefit of adjustment of +,-, 5% by placing the reliance on the ITAT order in case of Global Vantedge (p) Ltd. Vs. DCIT reported in 1 ITR 326. Being aggrieved by the order of the Ld. DRP the assessee is in appeal before us. 106. The Ld. AR before us submitted that in the identical facts and circumstances in the own case of the assessee in ITA No. 793/AHD/2006 and 817/AHD/2006 pertaining to AY 2002-2003 the impugned addition was deleted by the ITAT vide order dated 14-11-2014. 107. The L…

The ACIT, Circle-1(2), Baroda vs. M/S. Fag Bearings India Ltd., Vadodara

ITA 551/AHD/2016[2009-10]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2009-10

Bench: Shri Waseem Ahmed & Ms Madhumita Roy1. आयकर अपील सं./Ita No.4565/Ahd/2007 – Ay 2004-05 2. आयकर अपील सं./Ita No.1529/Ahd/2009 – Ay 2005-06 3. आयकर अपील सं./Ita No.1256/Ahd/2012 – Ay 2007-08 4. आयकर अपील सं./It(Tp)A No.1941/Ahd/2012 – Ay 2008-09 5. आयकर अपील सं./It(Tp)A No.551/Ahd/2016 – Ay 2009-10

For Appellant: Shri Milin Mehta, A.R
Section 36Section 36(1)(iv)Section 40A(2)(b)Section 40A(9)Section 92C

…ments. Accordingly the Ld. DRP confirmed the addition of Rs. 339.24 lacs out of 350.56 lacs. 105.7 The Ld. DRP also reject the benefit of adjustment of +,-, 5% by placing the reliance on the ITAT order in case of Global Vantedge (p) Ltd. Vs. DCIT reported in 1 ITR 326. Being aggrieved by the order of the Ld. DRP the assessee is in appeal before us. 106. The Ld. AR before us submitted that in the identical facts and circumstances in the own case of the assessee in ITA No. 793/AHD/2006 and 817/AHD/2006 pertaining to AY 2002-2003 the impugned addition was deleted by the ITAT vide order dated 14-11-2014. 107. The L…

M/S. Fag Bearings India Ltd., Baroda vs. The ACIT., Circle-1(2), (Tpo), Baroda

ITA 2061/AHD/2012[2008-09]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2008-09

Bench: Shri Waseem Ahmed & Ms Madhumita Roy1. आयकर अपील सं./Ita No.4565/Ahd/2007 – Ay 2004-05 2. आयकर अपील सं./Ita No.1529/Ahd/2009 – Ay 2005-06 3. आयकर अपील सं./Ita No.1256/Ahd/2012 – Ay 2007-08 4. आयकर अपील सं./It(Tp)A No.1941/Ahd/2012 – Ay 2008-09 5. आयकर अपील सं./It(Tp)A No.551/Ahd/2016 – Ay 2009-10

For Appellant: Shri Milin Mehta, A.R
Section 36Section 36(1)(iv)Section 40A(2)(b)Section 40A(9)Section 92C

…ments. Accordingly the Ld. DRP confirmed the addition of Rs. 339.24 lacs out of 350.56 lacs. 105.7 The Ld. DRP also reject the benefit of adjustment of +,-, 5% by placing the reliance on the ITAT order in case of Global Vantedge (p) Ltd. Vs. DCIT reported in 1 ITR 326. Being aggrieved by the order of the Ld. DRP the assessee is in appeal before us. 106. The Ld. AR before us submitted that in the identical facts and circumstances in the own case of the assessee in ITA No. 793/AHD/2006 and 817/AHD/2006 pertaining to AY 2002-2003 the impugned addition was deleted by the ITAT vide order dated 14-11-2014. 107. The L…

M/S. Fag Bearings India Ltd., Baroda vs. The Dy.CIT., Circle-1(2), Baroda

ITA 1197/AHD/2012[2007-08]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2007-08

Bench: Shri Waseem Ahmed & Ms Madhumita Roy1. आयकर अपील सं./Ita No.4565/Ahd/2007 – Ay 2004-05 2. आयकर अपील सं./Ita No.1529/Ahd/2009 – Ay 2005-06 3. आयकर अपील सं./Ita No.1256/Ahd/2012 – Ay 2007-08 4. आयकर अपील सं./It(Tp)A No.1941/Ahd/2012 – Ay 2008-09 5. आयकर अपील सं./It(Tp)A No.551/Ahd/2016 – Ay 2009-10

For Appellant: Shri Milin Mehta, A.R
Section 36Section 36(1)(iv)Section 40A(2)(b)Section 40A(9)Section 92C

…ments. Accordingly the Ld. DRP confirmed the addition of Rs. 339.24 lacs out of 350.56 lacs. 105.7 The Ld. DRP also reject the benefit of adjustment of +,-, 5% by placing the reliance on the ITAT order in case of Global Vantedge (p) Ltd. Vs. DCIT reported in 1 ITR 326. Being aggrieved by the order of the Ld. DRP the assessee is in appeal before us. 106. The Ld. AR before us submitted that in the identical facts and circumstances in the own case of the assessee in ITA No. 793/AHD/2006 and 817/AHD/2006 pertaining to AY 2002-2003 the impugned addition was deleted by the ITAT vide order dated 14-11-2014. 107. The L…

M/S. Fag Bearings India Ltd., Baroda vs. The CIT-I, Baroda

ITA 1453/AHD/2011[2005-06]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2005-06

Bench: Shri Waseem Ahmed & Ms Madhumita Roy1. आयकर अपील सं./Ita No.4565/Ahd/2007 – Ay 2004-05 2. आयकर अपील सं./Ita No.1529/Ahd/2009 – Ay 2005-06 3. आयकर अपील सं./Ita No.1256/Ahd/2012 – Ay 2007-08 4. आयकर अपील सं./It(Tp)A No.1941/Ahd/2012 – Ay 2008-09 5. आयकर अपील सं./It(Tp)A No.551/Ahd/2016 – Ay 2009-10

For Appellant: Shri Milin Mehta, A.R
Section 36Section 36(1)(iv)Section 40A(2)(b)Section 40A(9)Section 92C

…ments. Accordingly the Ld. DRP confirmed the addition of Rs. 339.24 lacs out of 350.56 lacs. 105.7 The Ld. DRP also reject the benefit of adjustment of +,-, 5% by placing the reliance on the ITAT order in case of Global Vantedge (p) Ltd. Vs. DCIT reported in 1 ITR 326. Being aggrieved by the order of the Ld. DRP the assessee is in appeal before us. 106. The Ld. AR before us submitted that in the identical facts and circumstances in the own case of the assessee in ITA No. 793/AHD/2006 and 817/AHD/2006 pertaining to AY 2002-2003 the impugned addition was deleted by the ITAT vide order dated 14-11-2014. 107. The L…

Regen Powertech Private Lmited, Chennai vs. DCIT, Chennai

In the result, the appeal of the Assessee and Department are allowed for statistical purpose

ITA 786/CHNY/2016[2011-12]Status: DisposedITAT Chennai17 Aug 2016AY 2011-12

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Shri. B. Ramakrishnan, FCAFor Respondent: Shri. Anuragh Sahay, CIT
Section 143(2)Section 143(3)Section 14ASection 2(24)(xviii)Section 37(1)

…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.766/Mds/2016 "नधा"रण वष" /Assessment year : 2011-12 The Deputy Commissioner M/s. Regen Powertech (P) Ltd. of Income Tax, Vs. Samson Towers, 3rd, 4th & 5th floors, Corporate Circle 5(1) Chennai. 403L, Pantheon Road, Egmore, Chennai 600 008. आयकर अपील सं./I.T.A. No.786/Mds/2016 "नधा"रण वष" /Assessment year : 2011-12 M/s. Regen Powertech (P) Ltd.…

DCIT, Chennai vs. Regen Powertech (P) Ltd., Chennai

In the result, the appeal of the Assessee and Department are allowed for statistical purpose

ITA 766/CHNY/2016[2011-12]Status: DisposedITAT Chennai17 Aug 2016AY 2011-12

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Shri. B. Ramakrishnan, FCAFor Respondent: Shri. Anuragh Sahay, CIT
Section 143(2)Section 143(3)Section 14ASection 2(24)(xviii)Section 37(1)

…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.766/Mds/2016 "नधा"रण वष" /Assessment year : 2011-12 The Deputy Commissioner M/s. Regen Powertech (P) Ltd. of Income Tax, Vs. Samson Towers, 3rd, 4th & 5th floors, Corporate Circle 5(1) Chennai. 403L, Pantheon Road, Egmore, Chennai 600 008. आयकर अपील सं./I.T.A. No.786/Mds/2016 "नधा"रण वष" /Assessment year : 2011-12 M/s. Regen Powertech (P) Ltd.…

Global Vantedge (p) Ltd. v. DCIT (1 ITR 326) — Cited in 8 Judgments | BharatTax