Headstrong Services India Pvt. Ltd. v. DCIT

66 Taxmann.com 185Reported decision2016#18250 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2019.

Judgments citing Headstrong Services India Pvt. Ltd. v. DCIT

TECNOTREE CONVERGENCE LT D,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-7(1)(1), BANGALORE

In the result, Revenue’s appeal for Assessment Year 2011-12 is dismissed

ITA 1520/BANG/2017[2011-12]Status: DisposedITAT Bangalore03 Jul 2019AY 2011-12

Bench: Shri N. V. Vasudevan & Shri Jason P Boaz

For Respondent: Shri. Pradeep Kumar, CIT
Section 10ASection 10A(3)Section 115JSection 143(1)Section 143(3)Section 155Section 40Section 94(7)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND SHRI JASON P BOAZ, ACCOUNTANT MEMBER ITA Nos. 1447 and 1448/Bang/2017 Assessment years : 2010-11 and 2011-12 The Deputy Commissioner of Vs. M/s. Tecnotree Convergence Ltd., Income Tax, 394-Phase-IV, Udyog Vihar, Circle – 7(1)(1), Bangalore. Gurgaon – 122001. PAN : AAACL 7345 L APPELLANT RESPONDENT ITA Nos. 1519 and 1520/Bang/2017 Assessment years : 2010-11 and 2011-12 M/s. Tecnotree Convergence Ltd., The Deputy Commissioner of 394-Phase-IV, Udyog Vihar, Income Tax, Gurgaon – 122001. Circle – 7(1)(1), Bangal…

TECNOTREE CONVERGENCE LT D,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-7(1)(1), BANGALORE

In the result, Revenue’s appeal for Assessment Year 2011-12 is dismissed

ITA 1519/BANG/2017[2010-11]Status: DisposedITAT Bangalore03 Jul 2019AY 2010-11

Bench: Shri N. V. Vasudevan & Shri Jason P Boaz

For Respondent: Shri. Pradeep Kumar, CIT
Section 10ASection 10A(3)Section 115JSection 143(1)Section 143(3)Section 155Section 40Section 94(7)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND SHRI JASON P BOAZ, ACCOUNTANT MEMBER ITA Nos. 1447 and 1448/Bang/2017 Assessment years : 2010-11 and 2011-12 The Deputy Commissioner of Vs. M/s. Tecnotree Convergence Ltd., Income Tax, 394-Phase-IV, Udyog Vihar, Circle – 7(1)(1), Bangalore. Gurgaon – 122001. PAN : AAACL 7345 L APPELLANT RESPONDENT ITA Nos. 1519 and 1520/Bang/2017 Assessment years : 2010-11 and 2011-12 M/s. Tecnotree Convergence Ltd., The Deputy Commissioner of 394-Phase-IV, Udyog Vihar, Income Tax, Gurgaon – 122001. Circle – 7(1)(1), Bangal…

DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-7(1)(1), BANGALORE vs. M/S TECNOTREE CONVERGENCE LTD , GURGAON

In the result, Revenue’s appeal for Assessment Year 2011-12 is dismissed

ITA 1448/BANG/2017[2011-12]Status: DisposedITAT Bangalore03 Jul 2019AY 2011-12

Bench: Shri N. V. Vasudevan & Shri Jason P Boaz

For Respondent: Shri. Pradeep Kumar, CIT
Section 10ASection 10A(3)Section 115JSection 143(1)Section 143(3)Section 155Section 40Section 94(7)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND SHRI JASON P BOAZ, ACCOUNTANT MEMBER ITA Nos. 1447 and 1448/Bang/2017 Assessment years : 2010-11 and 2011-12 The Deputy Commissioner of Vs. M/s. Tecnotree Convergence Ltd., Income Tax, 394-Phase-IV, Udyog Vihar, Circle – 7(1)(1), Bangalore. Gurgaon – 122001. PAN : AAACL 7345 L APPELLANT RESPONDENT ITA Nos. 1519 and 1520/Bang/2017 Assessment years : 2010-11 and 2011-12 M/s. Tecnotree Convergence Ltd., The Deputy Commissioner of 394-Phase-IV, Udyog Vihar, Income Tax, Gurgaon – 122001. Circle – 7(1)(1), Bangal…

DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-7(1)(1), BANGALORE vs. M/S TECNOTREE CONVERGENCE LTD , GURGAON

In the result, Revenue’s appeal for Assessment Year 2011-12 is dismissed

ITA 1447/BANG/2017[2010-11]Status: DisposedITAT Bangalore03 Jul 2019AY 2010-11

Bench: Shri N. V. Vasudevan & Shri Jason P Boaz

For Respondent: Shri. Pradeep Kumar, CIT
Section 10ASection 10A(3)Section 115JSection 143(1)Section 143(3)Section 155Section 40Section 94(7)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND SHRI JASON P BOAZ, ACCOUNTANT MEMBER ITA Nos. 1447 and 1448/Bang/2017 Assessment years : 2010-11 and 2011-12 The Deputy Commissioner of Vs. M/s. Tecnotree Convergence Ltd., Income Tax, 394-Phase-IV, Udyog Vihar, Circle – 7(1)(1), Bangalore. Gurgaon – 122001. PAN : AAACL 7345 L APPELLANT RESPONDENT ITA Nos. 1519 and 1520/Bang/2017 Assessment years : 2010-11 and 2011-12 M/s. Tecnotree Convergence Ltd., The Deputy Commissioner of 394-Phase-IV, Udyog Vihar, Income Tax, Gurgaon – 122001. Circle – 7(1)(1), Bangal…

AGNITY INDIA TECHNOLOGIES PVT. LTD.,NOIDA vs. DCIT, NEW DELHI

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

ITA 6485/DEL/2012[2008-09]Status: DisposedITAT Delhi19 Jul 2016AY 2008-09

Bench: Smt Diva Singh & Sh.L.P.Sahu

Section 144C(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-2’ NEW DELHI BEFORE SMT DIVA SINGH, JUDICIAL MEMBER AND SH.L.P.SAHU, ACCOUNTANT MEMBER I.T.A .No.-6485/Del/2012 (ASSESSMENT YEAR-2008-09) Agnity India Technologies Pvt.Ltd., vs DCIT, C-42, Sector-58, Noida. Circle-1(1), PAN-AABCB2399B New Delhi. (Appellant) (Respondent) Appellant by Sh.Rohit Tiwari, CA Respondent by Sh. A.M. Govil, CIT(DR) Date of Hearing 21.04.2016 Date of pronouncement 19.07.2016 O R D E R PER DIVA SINGH, JUDICIAL MEMBER The present appeal has been listed for hearing on remand pursuant to the order dated 05.08.2015 passed by the Ho…

Headstrong Services India Pvt. Ltd. v. DCIT (66 Taxmann.com 185) — Cited in 5 Judgments | BharatTax