Gurgaon Realtech Ltd. v. National Faceless Assessment Centre

127 Taxmann.com 726High Court2021#22302 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2023 to 2024.

Judgments citing Gurgaon Realtech Ltd. v. National Faceless Assessment Centre

Nilgiri Dist Palantation Workers Coop Thirft and Credit Society J 188, Nilgiri vs. ITO, Ward 1, Ooty

In the result, appeal filed by the assessee is allowed

ITA 1427/CHNY/2023[2018-19]Status: DisposedITAT Chennai25 Jun 2024AY 2018-19

Bench: Shri Aby T. Varkey & Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita No.1427/Chny/2023 िनधा"रण वष"/Assessment Year: 2018-19 V. Nilgiri Dist. Plantation Workers Co- The Ito, Op. Thrift & Credit Society J188, Ward-1, Rokby, Coonoor, Ooty, The Nilgiris-643 102. Christo Building, Ii Floor, State Bank Road, Ootacamund-643 001. [Pan: Aaban 4395 D] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Ms.N.V.Lakshmi, AdvocateFor Respondent: Dr.D.Praveen, JCIT

Section 143(3)Section 80P(2)Section 80P(2)(a)Section 80P(2)(c)Section 80P(2)(d)

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं एवं एवं एवं "ी मनोज कुमार अ"वाल, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1427/Chny/2023 िनधा"रण वष"/Assessment Year: 2018-19 v. Nilgiri Dist. Plantation Workers Co- The ITO, op. Thrift & Credit Society J188, Ward-1, Rokby, Coonoor, Ooty, The Nilgiris-643 102. Christo Building, II Floor, State Bank Road, Ootacamund-643 001. [PAN: AABAN 4395 D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ A…

Sanspareils Greenlands Pvt Ltd., Meerut vs. ACIT, Circle- 1(1)(1), Meerut

In the result, appeal is allowed for statistical purposes

ITA 748/DEL/2023[2018-19]Status: DisposedITAT Delhi24 Aug 2023AY 2018-19

Bench: Sh. Saktijit Dey, Vice- & Sh. Pradip Kumar Kediasanspareils Greenlands Vs. Acit Pvt. Ltd., C/O. Kashyap & Circle – 1(1)(1) Co., 114/214, Citi Centre, Meerut Begum Bridge Road, Meerut, Up-250 001 Pan No. Aaccs 2788 N (Appellant) (Respondent) Assessee By Shri Premjit Kashyap, C.A. Revenue By Shri Anuj Garg, Sr. D.R. Date Of Hearing: 24.08.2023 Date Of Pronouncement: 24.08.2023

Section 142(1)Section 143(1)Section 143(3)Section 144B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI BEFORE SH. SAKTIJIT DEY, VICE-PRESIDENT AND SH. PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER Sanspareils Greenlands Vs. ACIT Pvt. Ltd., C/o. Kashyap & Circle – 1(1)(1) Co., 114/214, Citi Centre, Meerut Begum Bridge Road, Meerut, UP-250 001 PAN No. AACCS 2788 N (APPELLANT) (RESPONDENT) Assessee by Shri Premjit Kashyap, C.A. Revenue by Shri Anuj Garg, Sr. D.R. Date of hearing: 24.08.2023 Date of Pronouncement: 24.08.2023 ORDER PER SAKTIJIT DEY, VICE-PRESIDENT : This is an appeal by the assessee against the order dated 18.01.2023 passed by National Faceless…

Carrier Technologies India Limited, Mumbai vs. Deputy Commissioner of Income Tax-3(1)(1), Mumbai

In the result, the appeal filed by the assessee is allowed

ITA 822/MUM/2022[2017-18]Status: DisposedITAT Mumbai17 Feb 2023AY 2017-18

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm Carrier Technologies India Limited Dy. Cit-3(1)(1), Office No. 8, The Centrium, Level-1, Mumbai Phoenix Market City, Kamani Junction, Vs. Lal Bahadur Shastri Marg, Kurla (W), Mumbao-400 070 Pan/Gir No. Aaacv 2873 P (Appellant) (Respondent) :

For Appellant: Shri M P LohiaFor Respondent: Dr. Yogesh Kamat

Section 143(3)Section 144BSection 144CSection 144C(1)Section 144C(15)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS. KAVITHA RAJAGOPAL, JM Carrier Technologies India Limited Dy. CIT-3(1)(1), Office No. 8, The Centrium, Level-1, Mumbai Phoenix Market City, Kamani Junction, Vs. Lal Bahadur Shastri Marg, Kurla (W), Mumbao-400 070 PAN/GIR No. AAACV 2873 P (Appellant) (Respondent) : Assessee by : Shri M P Lohia Revenue by : Dr. Yogesh Kamat Date of Hearing : 23.11.2022 Date of Pronouncement : 17.02.2023 O R D E R Per Kavitha Rajagopal, J M: This appeal has been filed by the assessee, challenging the assessment order passed by the A…