GSFC v. ACIT

151 ITD 454Income Tax Appellate Tribunal2014#21719 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,252 Indian tax judgments — from 2017 to 2021.

Also reported as

39 SOT 570

Judgments citing GSFC v. ACIT

DCIT, Bangalore vs. M/S Core Objects India Pvt. Ltd., Bangalore

In the result appeal filed by assessee stands allowed as indicated hereinabove and appeal filed by revenue stands allowed partly

ITA 517/BANG/2015[2010-11]Status: DisposedITAT Bangalore01 Apr 2021AY 2010-11

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiit(Tp)A No.517/Bang/2015 Assessment Year : 2010-11

For Appellant: Shri Muzaffar Hussain, CIT (DR)For Respondent: Smt. Tanmayee Rajkumar
Section 10ASection 143Section 144CSection 144C(13)Section 194JSection 40Section 9(1)(iv)

…RP thus following decision of Hon’able Karnataka High Court in case of Yokogawa reported in (2012) 341 ITR 385 and Page 26 of 55 IT(TP)A No.517 & 570/Bang/2015 the decision of Mumbai Tribunal in case of Deloitte Consulting India Pvt. Ltd., reported in (2014) 151 ITD 454, held that, no TP adjustment would enter the computation of deduction under section 10A/10AA/10B etc. 41. We have perused the submissions advanced by both sides in light of records placed before us. 42. In case of I-Gate Global Solutions Ltd. vs. ACIT (supra), came up for hearing before the Coordinate Bench of this Tribunal, this Tribunal took th…

Devendra Narendrabhai Thakker, Ahmedabad vs. ACIT, Circle-5(2), Ahmedabad

In the result, the appeal of the assessee is dismissed

ITA 762/AHD/2018[2011-12]Status: DisposedITAT Ahmedabad28 Jun 2018AY 2011-12

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./I.T.A. No. 762/Ahd/2018 ("नधा"रण वष" / Assessment Year : 2011-12) Devendra Narendrabhai Acit, बनाम/ Thakker, Cir – 5(2), Vs. C/O Maffick Logistics, 228, Ahmedabad. Akshar Arcade, Opp. Memnagar Fire Station, Navrangpura, Ahmedabad-14 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abfpt 6354 E .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से / Appellant By : Shri Jyotish M. Shah, A.R. ""यथ" क" ओर से/Respondent By : Shri Prasoon Kabra, Sr.D.R.

For Appellant: Shri Jyotish M. Shah, A.RFor Respondent: Shri Prasoon Kabra, Sr.D.R
Section 143(1)Section 143(2)Section 143(3)Section 263Section 271Section 274Section 54ESection 54G

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘lh lhlh lh’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ C ” BENCH, AHMEDABAD olhe vgen] ys[kk lnL;, के सम"। सव"ी राजपाल यादव "या"यक सद"य एवं olhe vgen] ys[kk lnL olhe vgen] ys[kk lnL olhe vgen] ys[kk lnL BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 762/Ahd/2018 ("नधा"रण वष" / Assessment Year : 2011-12) Devendra Narendrabhai ACIT, बनाम/ Thakker, Cir – 5(2), Vs. C/o Maffick Logistics, 228, Ahmedabad. Akshar Arcade, Opp. Memnagar Fire Station, Navrangpura, Ahmedabad-14 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. :…

Gruh Finance Ltd., Ahmedabad vs. The Dy.CIT, Circle-4, Ahmedabad

In the result, assessee’s appeal in ITA No

ITA 2904/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad29 Sept 2017AY 2011-12

Bench: Shri S.S. Godara & Shri Pradip Kumar Kedia1. आयकर अपील सं./I.T.A. No.2903/Ahd/2015 2. आयकर अपील सं./I.T.A. No.2904/Ahd/2015 ("नधा"रण वष" / Assessmentyears : 2008-09 & 2011-12)

For Appellant: Ms. A.N. Shah, ARFor Respondent: Shri K. Madhusudan, Sr.DR
Section 14ASection 271(1)(c)

…ed for. The Ld.DR relied ITA Nos.2903 & 2904/Ahd/2015 Gruh Finance Ltd. vs. Addl.CIT Asst.Years – 2008-09 & 2011-12 upon the decision of the Coordinate Bench of the Tribunal in GSFC vs. ACIT 39 SOT 570 (Ahd.) and of Deloitte Consulting India Pvt.Ltd. (2014) 151 ITD 454 (Mum.) for the proposition that express violation of provision of law in making computation whereby chargeable income has escaped assessment warrants imposition of penalty. The Ld.DR accordingly relied upon the order of the CIT(A) for imposition of penalty. 10. We have carefully considered the rival submissions. The assessee has agitated the imp…

Gruh Finance Ltd., Ahmedabad vs. The Addl.CIT, Range-4, Ahmedabad

In the result, assessee’s appeal in ITA No

ITA 2903/AHD/2015[2008-09]Status: DisposedITAT Ahmedabad29 Sept 2017AY 2008-09

Bench: Shri S.S. Godara & Shri Pradip Kumar Kedia1. आयकर अपील सं./I.T.A. No.2903/Ahd/2015 2. आयकर अपील सं./I.T.A. No.2904/Ahd/2015 ("नधा"रण वष" / Assessmentyears : 2008-09 & 2011-12)

For Appellant: Ms. A.N. Shah, ARFor Respondent: Shri K. Madhusudan, Sr.DR
Section 14ASection 271(1)(c)

…ed for. The Ld.DR relied ITA Nos.2903 & 2904/Ahd/2015 Gruh Finance Ltd. vs. Addl.CIT Asst.Years – 2008-09 & 2011-12 upon the decision of the Coordinate Bench of the Tribunal in GSFC vs. ACIT 39 SOT 570 (Ahd.) and of Deloitte Consulting India Pvt.Ltd. (2014) 151 ITD 454 (Mum.) for the proposition that express violation of provision of law in making computation whereby chargeable income has escaped assessment warrants imposition of penalty. The Ld.DR accordingly relied upon the order of the CIT(A) for imposition of penalty. 10. We have carefully considered the rival submissions. The assessee has agitated the imp…

GSFC v. ACIT (151 ITD 454) — Cited in 4 Judgments | BharatTax