Hinduja Foundation v. ACIT

83 Taxmann.com 52Income Tax Appellate Tribunal2017#21471 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 362,841 Indian tax judgments — from 2021 to 2023.

Judgments citing Hinduja Foundation v. ACIT

Olympia Tech Park Private Limited, Chennai vs. PCIT - 4, Chennai

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

ITA 922/CHNY/2022[2017-2018]Status: DisposedITAT Chennai27 Apr 2023AY 2017-2018

Bench: Shri V. Durga Rao & Dr. Manish Boradआयकर अपील सं./I.T.A. No.922/Chny/2022 िनधा"रण वष"/Assessment Year: 2017-18 Olympia Tech Park (Chennai) Vs. The Principal Commissioner Of Private Limited, No. 1, Sidco Income Tax, Chennai-4, Industrial Estate, Guindy, Chennai. Chennai 600 032. [Pan:Aabco8102F] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri N.V. Balaji, Advocate ""थ" की ओर से/Respondent By : Shri M. Rajan, Cit सुनवाई की तारीख/ Date Of Hearing : 20.04.2023 घोषणा की तारीख /Date Of Pronouncement : 27.04.2023 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Principal Commissioner Of Income Tax, Chennai -4, Chennai, Dated 25.03.2022 Relevant To The Assessment Year 2017-18 Passed Under Section 263 Of The Income Tax Act, 1961 [“Act” In Short].

For Appellant: Shri N.V. Balaji, AdvocateFor Respondent: Shri M. Rajan, CIT
Section 143(3)Section 253Section 263Section 80I

…आयकर अपीलीय अिधकरण, ‘सी’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी वी दुगा" राव, "ाियक सद" एवं डॉ. मनीष बोराड, लेखा सद" के सम" BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND DR. MANISH BORAD, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No.922/Chny/2022 िनधा"रण वष"/Assessment Year: 2017-18 Olympia Tech Park (Chennai) Vs. The Principal Commissioner of Private Limited, No. 1, SIDCO Income Tax, Chennai-4, Industrial Estate, Guindy, Chennai. Chennai 600 032. [PAN:AABCO8102F] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant by : Shri N.V. Balaji, Advocate ""थ" की ओर से/Responde…

M/S. Arun Excello Urban Infrastructure Pvt. Ltd., Chennai vs. ACIT, Corporate Circle - 1(1), Chennai

In the result appeal filed by Revenue in ITA No

ITA 731/CHNY/2020[2016-17]Status: DisposedITAT Chennai30 Nov 2021AY 2016-17

Bench: Shri Mahavir Singh, Vice- & Shri G.Manjunatha

For Appellant: Ms. R.Anita, Addl.CITFor Respondent: 09.11.2021
Section 234ASection 234BSection 32Section 32(1)(ii)

…आयकर अपील"य अ"धकरण,‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘D’ BENCH, CHENNAI "ी महावीर "संह, उपा"य" एवं "ी जी. मंजुनाथ, लेखा सद&य के सम" BEFORE SHRI MAHAVIR SINGH, VICE-PRESIDENT AND SHRI G.MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.Nos.537 & 731 /Chny/2020 ("नधा"रणवष" / Assessment Years: 2014-15 & 2016-17) M/s. Arun Excello Urban Infrastructure Vs The Assistant / Deputy Pvt.Ltd. Commissioner of Income Tax, Bhattad Towers, 18, West Cott Road Corporate Circle-1(1), Royapettah, Chennai-600 010. Chennai-34. PAN: AAGCA 2312Q (अपीलाथ"/Appellant) (""यथ"/Respondent) : Mr. B. Ramakrishnan, C.…

Arun Excello Urban Infrastructure Pvt. Ltd., Chennai vs. DCIT, Chennai

In the result appeal filed by Revenue in ITA No

ITA 537/CHNY/2020[2014-15]Status: DisposedITAT Chennai30 Nov 2021AY 2014-15

Bench: Shri Mahavir Singh, Vice- & Shri G.Manjunatha

For Appellant: Ms. R.Anita, Addl.CITFor Respondent: 09.11.2021
Section 234ASection 234BSection 32Section 32(1)(ii)

…आयकर अपील"य अ"धकरण,‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘D’ BENCH, CHENNAI "ी महावीर "संह, उपा"य" एवं "ी जी. मंजुनाथ, लेखा सद&य के सम" BEFORE SHRI MAHAVIR SINGH, VICE-PRESIDENT AND SHRI G.MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.Nos.537 & 731 /Chny/2020 ("नधा"रणवष" / Assessment Years: 2014-15 & 2016-17) M/s. Arun Excello Urban Infrastructure Vs The Assistant / Deputy Pvt.Ltd. Commissioner of Income Tax, Bhattad Towers, 18, West Cott Road Corporate Circle-1(1), Royapettah, Chennai-600 010. Chennai-34. PAN: AAGCA 2312Q (अपीलाथ"/Appellant) (""यथ"/Respondent) : Mr. B. Ramakrishnan, C.…

Troikaa Pharmaceuticlas Limited, Ahmedabad vs. The Pr. CIT-3, Ahmedabad

ITA 55/AHD/2021[2016-17]Status: DisposedITAT Ahmedabad18 Nov 2021AY 2016-17
For Appellant: Shri Dhiren Shah &For Respondent: Shri Vinod Tanwani, CIT-D.R
Section 143(3)Section 263Section 263(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH (Conducted Through Virtual Court) Before: Shri Mahavir Prasad, Judicial Member And Shri Amarjit Singh, Accountant Member ITA Nos. 55 & 56/Ahd/2021 Assessment Year 2016-17 & 2017-2018 Troikaa Pharmaceuticals The PCIT, Ltd. Commerce House-1, Ahmedabad-3 Opp: Rajvansh Apartment, Vs (Respondent) Judges Bunglow Road, Ahmedabad PAN: AABCT6866H (Appellant) Revenue by: Shri Vinod Tanwani, CIT-D.R. Assessee by: Shri Dhiren Shah & Shri Nupur Shah, A.Rs. Date of hearing : 17-09-2021 Date of pronouncement : 17-11-2021 आदेश/ORDER PER : AMARJIT SINGH, ACCOUN…

Hinduja Foundation v. ACIT (83 Taxmann.com 52) — Cited in 4 Judgments | BharatTax