INCOME-TAX v. UPASANA HOSPITAL

89 Taxmann 525High Court1996#21554 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2013 to 2021.

Judgments citing INCOME-TAX v. UPASANA HOSPITAL

Asian Oilfield Service Ltd., Baroda vs. The Dy.CIT., Circle-1(1), Baroda

In the result, appeal of the assessee for the A

ITA 144/AHD/2013[2009-10]Status: DisposedITAT Ahmedabad17 Feb 2021AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Ble&

For Appellant: Shri Dharmesh ShahFor Respondent: Shri Brajendra Kumar
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “A” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI N.K. PRADHAN, HON'BLE ACCOUNTANT MEMBER & ITA.No. 144/AHD/2013 (A.Y: 2009-10) Asian Oilfield Services Limited v. DCIT – Circle – 1(1) 7th Floor, B-wing Aayakar Bhavan Manubhai Tower, Sayajigunj Race Course Baroda – 390020, Gujarat Baroda-390007, Gujarat PAN: AABCA7958F (Appellant) (Respondent) Assessee by : Shri Dharmesh Shah Department by : Shri Brajendra Kumar Date of Hearing : 05.02.2021 Date of Pronouncement : 17.02.2021 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by t…

Asian Oilfield Services Ltd., Baroda vs. The Dy.CIT., Circle-1(1), Baroda

In the result, appeal of the assessee for the A

ITA 1266/AHD/2012[2008-09]Status: DisposedITAT Ahmedabad17 Feb 2021AY 2008-09

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Ble&

For Appellant: Shri Dharmesh ShahFor Respondent: Shri Brajendra Kumar
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “A” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI N.K. PRADHAN, HON'BLE ACCOUNTANT MEMBER & ITA.No. 144/AHD/2013 (A.Y: 2009-10) Asian Oilfield Services Limited v. DCIT – Circle – 1(1) 7th Floor, B-wing Aayakar Bhavan Manubhai Tower, Sayajigunj Race Course Baroda – 390020, Gujarat Baroda-390007, Gujarat PAN: AABCA7958F (Appellant) (Respondent) Assessee by : Shri Dharmesh Shah Department by : Shri Brajendra Kumar Date of Hearing : 05.02.2021 Date of Pronouncement : 17.02.2021 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by t…

Ttk Healthcare Tpa Private Limited vs. The Deputy Commissioner

In the result, the appeal is disposed of

ITA/303/2013HC Karnataka12 Oct 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 133ASection 194JSection 201Section 201(1)Section 260Section 260A

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 12TH DAY OF OCTOBER 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE H.T.NARENDRA PRASAD I.T.A. NO.303 OF 2013 BETWEEN: TTK HEALTHCARE TPA PRIVATE LIMITED NO.2, H.B. COMPLEX 100FT. BTM RING ROAD BTM 1ST STAGE, BTM LAYOUT BANGALORE-560068 REPRESENTED HEREIN BY ITS MANAGING DIRECTOR MR. GIRISH RAO. ... APPELLANT (BY Mr. T SURYANARAYANA, ADV.,) AND: 1. THE DEPUTY COMMISSIONER OF INCOME TAX (TDS) TDS CIRCLE-18(2), 4TH FLOOR NO.59, HMT BHAVAN BELLARY ROAD, BANGALORE-560032. 2. T…

The Commissioner of Income Tax-I vs. M/s. Celestial Laboratories Limited

ITTA/303/2013HC Telangana17 Jul 2013