IKEA Trading (India) (P.) Ltd. v. Deputy Commissioner of Income Tax, Circle 11(1), New Delhi

123 Taxmann.com 129Reported decision2021#13306 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2025.

Sections most often in play

Section 250 Section 40A(2)(b)Section 68 Section 133(6)Section 143(3)Section 234B Section 234C Section 40A(2)

Issues it is cited on

section 40a(2)section 40a(2)(b)section 40a fair market value section 40 commissioner (appeals)salary scrutiny assessment section 68 person india company

Judgments citing IKEA Trading (India) (P.) Ltd. v. Deputy Commissioner of Income Tax, Circle 11(1), New Delhi

Virbala Kiritkumar Patel, Vadodara vs. The Dy.CIT, Circle-5 Present Jurisdiction Circle-2(1)(1), Vadodara

In the result, the appeal of the assessee is allowed

ITA 1213/AHD/2024[2009-10]Status: DisposedITAT Ahmedabad23 Jun 2025AY 2009-10

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri Biren Shah, A.RFor Respondent: Shri B. P. Srivastava, Sr. DR

Section 250Section 40A(2)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE DR. BRR KUMAR, VICE PRESIDENT & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.1213/Ahd/2024 (Assessment Year: 2009-10) Virbala Kiritkumar Patel, Vs. Deputy Commissioner of 44, Meghdoot Society, Karelibaug Income Tax, Vadodara-390018 Circle-5, Baroda (Present Jurisdiction Circle2(1)(1), Vadodara) [PAN No.ADFPP0275Q] (Appellant) .. (Respondent) Appellant by : Shri Biren Shah, A.R. Respondent by: Shri B. P. Srivastava, Sr. DR 18.06.2025 Date of Hearing Date of Pronouncement 23.06.2025 O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER: This ap…

Sha Thanmal Sukhraj Jain & Co, Ranebenuur vs. Income Tax Officer, Ward-2, Haveri

In the result, we partly allow the appeal of the assessee

ITA 961/BANG/2024[2012-13]Status: DisposedITAT Bangalore28 Aug 2024AY 2012-13

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahuassessment Year : 2012-13

For Appellant: Shri Sudheendra B.R., AdvocateFor Respondent: Shri Sreenivasa Karthik Devara

Section 234BSection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment year : 2012-13 Sha Thanmal Sukhraj Jain & Co., Vs. The Income Tax Officer, P.B. No.15, APMC Yard, Ward 2, Ranebennur – 581 115. Haveri. PAN : AAEFS 7877F APPELLANT RESPONDENT Appellant by : Shri Sudheendra B.R., Advocate Respondent by : Shri Sreenivasa Karthik Devara, Jt.CIT(DR)(ITAT), Bengaluru. Date of hearing : 07.08.2024 Date of Pronouncement : 28.08.2024 O R D E R Per Laxmi Prasad Sahu, Accountant Member This appeal is filed by the assessee against…

Apex Health Care Limited, Ankleshwar vs. The ACIT, Circle-2, Bharuch Present Juridiction the Dy.CIT, Central Circle-2, Vadodara

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

ITA 547/AHD/2023[2015-16]Status: DisposedITAT Ahmedabad05 Apr 2024AY 2015-16

Bench: Smt. Annapurna Gupta (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 143(3)Section 40A(2)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Smt. Annapurna Gupta, Accountant Member And Shri T.R. Senthil Kumar, Judicial Member Assessment Year 2015-16 Apex Health Care Ltd. The ACIT, Circle-2, Plot No. 4710, Vs Bharuch GIDC Industrial Estate, Present Jurisdiction Ankleshwar, Gujarat The DCIT, Central Circle-2, PAN: AAGCA2182A Vadodara (Appellant) (Respondent) Assessee Represented: Ms. Urvashi Sodhan, A.R. Revenue Represented: Smt. Trupti Patel, Sr.D.R. Date of hearing : 04-03-2024 Date of pronouncement : 05-04-2024 आदेश/ORDER PER : T.R. SENTHIL KUMAR, JUDICIAL MEMBER:- This appeal…

M/S. Trinity Global Enterprises Ltd., Jaipur vs. ITO, New Delhi

In the result, the appeal of the assessee is allowed

ITA 2122/DEL/2016[2011-12]Status: DisposedITAT Delhi12 Jan 2024AY 2011-12

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Us

For Appellant: Sh. Rajkumar Gupta, CA &For Respondent: Sh. Subhra J. Chakraborty, CIT-DR

Section 133(6)Section 142(1)Section 40A(2)(b)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member Sh. Yogesh Kumar US, Judicial Member ITA No. 2122/Del/2016 : Asstt. Year: 2011-12 M/s Trinity Global Enterprises Ltd., Vs Income Tax Officer, A-23, Mandakni Enclave, Alaknanda, Ward-16(4), New Delhi-110019 New Delhi (APPELLANT) (RESPONDENT) PAN No. AAACH2288N Assessee by : Sh. Rajkumar Gupta, CA & Sh. J. P. Sharma, CA Revenue by : Sh. Subhra J. Chakraborty, CIT-DR Date of Hearing: 09.01.2024 Date of Pronouncement: 12.01.2024 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been fil…

Kansara Popatlal Tribhuvan Metal Pvt. Ltd., Ahmedabad vs. The Pr. CIT-2, Ahmedabad

In the result, ground number 9 of the assessee’s appeal is allowed

ITA 1057/AHD/2015[2010-11]Status: DisposedITAT Ahmedabad22 Jul 2022AY 2010-11

For Appellant: Shri Manish J. Shah, A.R. &For Respondent: Shri Purshottam Kumar, Sr. D.R

Section 143(3)Section 263Section 40A(2)(b)

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri P.M. Jagtap, Vice President And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2010-11 Kansara Popatlal Principal Tribhuvan Metal Pvt. Ltd. Commissioner of 7/A, Kamal Nayan Vs Income Tax-2, 1st Floor, Navjivan Apartment, Opp. Next, Sardar Patel Nagar, Trust Building, Navrangpura, Off Ashram Road, PAN: AABCK2339N Ahmedabad (Appellant) (Respondent) Assessee by: Shri Manish J. Shah, A.R. & Shri Jimi Patel, A.R. Revenue by: Shri Purshottam Kumar, Sr. D.R. Date of hearing : 10-05-2022 Date of pronouncement : 22-07-2022 आदेश/ORD…

Neogenetics Foods Private Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Circle-3(1)(1), Bangalore

In the result, appeal by the assessee is treated as partly allowed for statistical purposes

ITA 361/BANG/2021[2016-17]Status: DisposedITAT Bangalore07 Feb 2022AY 2016-17

Bench: Shri N. V. Vasudevan & Shri B. R. Baskaranit(Tp)A No.361/Bang/2021 Assessment Year : 2016-17 M/S. Neogenetics Foods Private Limited, Vs. Dcit, Level 14 & 15, Concorde Towers, Ub City, 1 Circle - 3(1)(1), Vittal Malya Road, Ub City, Bengaluru. Bengaluru – 560 001. Pan : Aadcn 7689 L Assessee Respondent Assessee By : Shri. Narendra Kumar Jain, Advocate Revenue By : Dr. Manjunath Karkihalli, Cit(Dr)(Itat), Bengaluru Date Of Hearing : 03.02.2022 Date Of Pronouncement : 07.02.2022 O R D E R Per N V Vasudevan

For Appellant: Shri. Narendra Kumar Jain, AdvocateFor Respondent: Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru

Section 144CSection 92BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND SHRI B. R. BASKARAN, ACCOUNTANT MEMBER IT(TP)A No.361/Bang/2021 Assessment Year : 2016-17 M/s. Neogenetics Foods Private Limited, Vs. DCIT, Level 14 and 15, Concorde Towers, UB City, 1 Circle - 3(1)(1), Vittal Malya Road, UB City, Bengaluru. Bengaluru – 560 001. PAN : AADCN 7689 L ASSESSEE RESPONDENT Assessee by : Shri. Narendra Kumar Jain, Advocate Revenue by : Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru Date of hearing : 03.02.2022 Date of Pronouncement : 07.02.2022 O R D E R Per N V Vasudevan, Vice…

Besto Electronics P.Ltd, New Delhi vs. ACIT, Circle-4(2), New Delhi

In the result, appeal is partly allowed

ITA 254/DEL/2020[2013-14]Status: DisposedITAT Delhi28 Jan 2021AY 2013-14

Bench: Shri Sudhanshu Srivastava & Shri Anadee Nath Misshra

For Appellant: Shri B.K. Anand, CAFor Respondent: Smt. Alka Gautam, Sr. DR

Section 263Section 37Section 38

…FIT FOR PUBLICATION (SS) JM (ANM) (AM) IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH: ‘A’: NEW DELHI) (THROUGH VIDEO CONFERENCING) BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA No:- 254/Del/2020 (Assessment Year: 2013-14) Besto Electronics Pvt. Ltd, Asst. Commissioner of Income New Delhi. Vs. Tax, Circle 4(2), New Delhi. APPELLANT RESPONDENT PAN No: AAACB1459K Assessee By : Shri B.K. Anand, CA Revenue By : Smt. Alka Gautam, Sr. DR Per Anadee Nath Misshra, AM (A) This appeal by Assessee is filed against the order of Learned Commissioner of Incom…