(i) Tony Electronics Ltd. v. ACIT 62, TTI 351

63 ITD 41Income Tax Appellate Tribunal#25388 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2018 to 2018.

Judgments citing (i) Tony Electronics Ltd. v. ACIT 62, TTI 351

M/S. Vipul Medcorp Tpa Pvt. Ltd., Gurgaon vs. JCIT, New Delhi

In the result appeal of the assessee is allowed

ITA 4756/DEL/2015[2009-10]Status: DisposedITAT Delhi04 Sept 2018AY 2009-10

Bench: Shri G.D. Agrawal, Hon’Ble & Shri Amit Shukla

For Appellant: Shri Rajesh Arora, CAFor Respondent: Shri Amit Jain, Sr. DR
Section 133Section 194JSection 201Section 201(1)Section 271C

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI G.D. AGRAWAL, HON’BLE PRESIDENT AND SHRI AMIT SHUKLA, JUDICIAL MEMBER ITA No.:- 3234/Del/2014 Assessment Year: 2010-11 AND Assessment Year: 2009-10 I Vipul Medcorp TPA Pvt. Ltd. ACIT T 515, Udyog Vihar, Phase-V, Circle-51(1) A Vs. Gurgaon New Delhi. PAN AABCV8688F N (Appellant) (Respondent) o Assessment Year: 2010-11 DCIT Vipul Medcorp TPA(P) Ltd. Circle-51(1) Vs. 515, Udyog Vihar Phase-V New Delhi Gurgaon PAN AABCV8688F (Appellant) (Respondent) Assessment Year: 2009-10 Vipul Medcorp TPA Pvt. Ltd. JCIT 515, Udyog Vihar, Phase-V, TDS Range-51…

M/S. Vipul Medcorp Tpa Pvt. Ltd., Gurgaon vs. ACIT, New Delhi

In the result appeal of the assessee is allowed

ITA 3234/DEL/2014[2010-11]Status: DisposedITAT Delhi04 Sept 2018AY 2010-11

Bench: Shri G.D. Agrawal, Hon’Ble & Shri Amit Shukla

For Appellant: Shri Rajesh Arora, CAFor Respondent: Shri Amit Jain, Sr. DR
Section 133Section 194JSection 201Section 201(1)Section 271C

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI G.D. AGRAWAL, HON’BLE PRESIDENT AND SHRI AMIT SHUKLA, JUDICIAL MEMBER ITA No.:- 3234/Del/2014 Assessment Year: 2010-11 AND Assessment Year: 2009-10 I Vipul Medcorp TPA Pvt. Ltd. ACIT T 515, Udyog Vihar, Phase-V, Circle-51(1) A Vs. Gurgaon New Delhi. PAN AABCV8688F N (Appellant) (Respondent) o Assessment Year: 2010-11 DCIT Vipul Medcorp TPA(P) Ltd. Circle-51(1) Vs. 515, Udyog Vihar Phase-V New Delhi Gurgaon PAN AABCV8688F (Appellant) (Respondent) Assessment Year: 2009-10 Vipul Medcorp TPA Pvt. Ltd. JCIT 515, Udyog Vihar, Phase-V, TDS Range-51…

M/S. Vipul Medcorptpa Pvt. Ltd., Gurgaon vs. ACIT, New Delhi

In the result appeal of the assessee is allowed

ITA 4398/DEL/2013[2009-10 (F.Y. 2008-09)]Status: DisposedITAT Delhi04 Sept 2018

Bench: Shri G.D. Agrawal, Hon’Ble & Shri Amit Shukla

For Appellant: Shri Rajesh Arora, CAFor Respondent: Shri Amit Jain, Sr. DR
Section 133Section 194JSection 201Section 201(1)Section 271C

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI G.D. AGRAWAL, HON’BLE PRESIDENT AND SHRI AMIT SHUKLA, JUDICIAL MEMBER ITA No.:- 3234/Del/2014 Assessment Year: 2010-11 AND Assessment Year: 2009-10 I Vipul Medcorp TPA Pvt. Ltd. ACIT T 515, Udyog Vihar, Phase-V, Circle-51(1) A Vs. Gurgaon New Delhi. PAN AABCV8688F N (Appellant) (Respondent) o Assessment Year: 2010-11 DCIT Vipul Medcorp TPA(P) Ltd. Circle-51(1) Vs. 515, Udyog Vihar Phase-V New Delhi Gurgaon PAN AABCV8688F (Appellant) (Respondent) Assessment Year: 2009-10 Vipul Medcorp TPA Pvt. Ltd. JCIT 515, Udyog Vihar, Phase-V, TDS Range-51…

(i) Tony Electronics Ltd. v. ACIT 62, TTI 351 (63 ITD 41) — Cited in 3 Judgments | BharatTax