Income Tax Officer v. XS Cad India (P) Ltd.

61 Taxmann.com 82Reported decision2015#25372 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 115BBE Section 119 Section 119(2)(a)Section 129 Section 142(1)Section 143(2)Section 143(3)Section 2(24)(x)

Judgments citing Income Tax Officer v. XS Cad India (P) Ltd.

M/S Nihal Projects, Kachchh vs. ITO Ward 2, Gandhidham

In the result, the appeal of the assessee is

ITA 929/RJT/2024[2017-18]Status: DisposedITAT Rajkot27 Oct 2025AY 2017-18

Section 115BSection 142(1)Section 143Section 143(2)Section 2(24)(x)Section 234ASection 274Section 43BSection 68

…ereunder; (i) Himachal Gramin Bank Vs. DCIT [2008] 305 ITR 163 (HP High Court) (ii) CIT Vs. Smt. Madhu Patni [2009] 18 DTR 110 (Kerala High Court) (iii) CIT Vs. Vadilal Industries Ltd. (2008) 217 CTR 318 (Gujarat HC) (iv) ITO Vs. XS Cad India Pvt. Ltd. [2015] 61 Taxmann.com 82 (v) National Thermal Power Corporation 229 ITR 383 (Supreme Court) (vi) CIT Vs. B. Hill & Co. (P) Ltd. (1983) 142 ITR 185(Allahabad H.C) Having admitted the additional ground of appeal raised by the assessee in the present proceedings, the same is decided as under: 7. The facts necessary for disposal of the appeal, qua additional legal grou…

Lakshya Ice & Cold Storage P Ltd, Aligarh vs. ITO Ward 1(5), Aligarh

In the result, by the assessee is allowed

ITA 124/AGR/2018[2010-11]Status: DisposedITAT Agra16 May 2019AY 2010-11

Bench: Shri Sudhanshu Srivastava & Dr. Mitha Lal Meenam/S Lakshya Ice & Cold Storage Pvt. Ltd. Vs.. Income Tax Officer, Goyal Bhawan, Opp. Maheshwari Inter Ward 1(5), Aligarh College, Sasni Gate, Bye Pass Road, Aligarh (Pan: Aabcl5656R) (Respondent) (Appellant)

For Appellant: Sh. Pradeep K. Sahgal, Adv. & Sh. Utsav Sahgal, C.AFor Respondent: Shri Waseem Arshad, Sr.DR

Section 147Section 148Section 234BSection 271(1)(c)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA BENCH, AGRA BEFORE SHRI SUDHANSHU SRIVASTAVA JUDICIAL MEMBER AND DR. MITHA LAL MEENA, ACCOUNTANT MEMBER M/S Lakshya Ice & Cold Storage Pvt. Ltd. Vs.. Income Tax Officer, Goyal Bhawan, Opp. Maheshwari Inter Ward 1(5), Aligarh College, Sasni Gate, Bye Pass Road, Aligarh (PAN: AABCL5656R) (Respondent) (Appellant) Assessee by: Sh. Pradeep K. Sahgal, Adv. & Sh. Utsav Sahgal, C.A. Revenue by: Shri Waseem Arshad, Sr.DR. Date of Hearing 19.02.2019 Date of Pronouncement 16.05.2019 ORDER Per DR. M. L. Meena, AM. This appeal by the assessee is directed against the order dated 3…

Indecomm Global Services India Private Limited, Bangalore vs. Deputy Commissioner of Income-Tax, Bangalore

In the result, appeal by the Assessee is partly allowed

ITA 1589/BANG/2016[2009-2010]Status: DisposedITAT Bangalore31 Dec 2018AY 2009-2010

Bench: Shri N.V. Vasudevan & Shri Inturi Rama Raoassessment Year : 2009-10

For Appellant: Smt. Rashmi R., AdvocateFor Respondent: Dr. P.V. Pradeep Kumar, Addl.CIT(DR)(ITAT), Bengaluru

Section 10A

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER Assessment year : 2009-10 Indecomm Global Services India Vs. The Deputy Commissioner of Private Limited Income Tax, (formerly known as IGS Imaging Circle 3(1)(1) Services India Pvt. Ltd.,), [formerly Circle 11(4)], 11-12/1, 4th Floor, Maruthi Infotech Bangalore. Center, Block A, Amarjyoti Layout, Off. Intermediate Ring Road, Bangalore – 560 067. PAN: AABCI 2902H APPELLANT RESPONDENT Appellant by : Smt. Rashmi R., Advocate Respondent by : Dr. P.V. Pradeep Kumar, Addl.…