Indorama Software Solution Ltd. v. ITO

29 Taxmann.com 78Income Tax Appellate Tribunal2013#11467 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2023.

Issues it is cited on

section 120notice under section 148section 12section 142section 142(1)section 148transfersection 147section 143section 14section 143(3)india

Judgments citing Indorama Software Solution Ltd. v. ITO

BALLU SINGH,GURGAON vs. ITO WARD -65(5), NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 800/DEL/2020[2009-10]Status: DisposedITAT Delhi15 May 2023AY 2009-10

Bench: Shri Kul Bharat

Section 133(6)Section 143(2)Section 143(3)Section 144Section 147Section 148Section 44ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “SMC” BENCH: NEW DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER ITA No.799 & 800/Del/2020 [Assessment Year : 2008-09 & 2009-10] Ballu Singh, vs ITO, H.No.415, Sec-22, Gurgaon, Ward-65(5), Haryana-122016. New Delhi. PAN-ARBPS7573G APPELLANT RESPONDENT Appellant by Shri N.K.Ishwar & Shri Anjani Kumar Singh, Adv. Respondent by Shri Om Parkash, Sr. DR Date of Hearing 27.04.2023 Date of Pronouncement 15.05.2023 ORDER PER KUL BHARAT, JM : These two appeals filed by the assessee for the assessment years 2008- 09 and 2009-10 are directed against the different orders of Ld. CIT(A…

BALLU SINGH,GURGAON vs. ITO WARD -65(5), NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 799/DEL/2020[2008-09]Status: DisposedITAT Delhi15 May 2023AY 2008-09

Bench: Shri Kul Bharat

Section 133(6)Section 143(2)Section 143(3)Section 144Section 147Section 148Section 44ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “SMC” BENCH: NEW DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER ITA No.799 & 800/Del/2020 [Assessment Year : 2008-09 & 2009-10] Ballu Singh, vs ITO, H.No.415, Sec-22, Gurgaon, Ward-65(5), Haryana-122016. New Delhi. PAN-ARBPS7573G APPELLANT RESPONDENT Appellant by Shri N.K.Ishwar & Shri Anjani Kumar Singh, Adv. Respondent by Shri Om Parkash, Sr. DR Date of Hearing 27.04.2023 Date of Pronouncement 15.05.2023 ORDER PER KUL BHARAT, JM : These two appeals filed by the assessee for the assessment years 2008- 09 and 2009-10 are directed against the different orders of Ld. CIT(A…

THE EXECUTIVE BOARD OF THE METHODIST CHURCH IN INDIA,MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX (EXEMPTIONS)-2(1), MUMBAI

ITA 7225/MUM/2018[2007-08]Status: DisposedITAT Mumbai25 Mar 2022AY 2007-08

Bench: Shri Kuldip Singh & Shri Gagan Goyalassessment Year: 2007-08

For Appellant: Shri Mukund Bakshi, A.RFor Respondent: Shri B.K. Bagchi, D.R
Section 11Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Assessment Year: 2007-08 M/s. The Executive Board Asst. Director of Income of the Methodist Church in Tax (Exemptions)-2(1), 5th Floor, India, 1, Prospect Chambers, Piramal Chambers, Ground Floor, Vs. Lalbaug, 313, D.N. Road, Parel, Flora Fountain Mumbai - 400012 Fort, Mumbai – 400 001 PAN: AAATT5754E (Appellant) (Respondent) Present for: Assessee by : Shri Mukund Bakshi, A.R. Revenue by : Shri B.K. Bagchi, D.R. Date of Hearing : 07 . 03 . 2022 Date of Pronouncement :…

M/S MORAL PHARMACEUTICALS (P) LTD. vs. PRINCIPAL COMMISSIONER OF INCOME TAX-2, LUCKNOW

In the result, the appeal of the assessee is allowed

ITA 341/LKW/2017[2012-13]Status: DisposedITAT Lucknow14 Dec 2021AY 2012-13

Bench: Shri. A. D. Jain & Shri T. S. Kapoorassessment Year: 2012-13 M/S Moral Pharmaceuticals (P) Ltd. V. Pr. Cit-2 Mata Parvati Apartment Lucknow Katen Lene Wali Chowk Kalyan East, Maharashtra Tan/Pan:Aagcm8051Q (Appellant) (Respondent) Appellant By: Shri P. K. Kapoor, C.A. Respondent By: Smt. Sheela Chopa, Cit (Dr) Date Of Hearing: 06 10 2021 Date Of Pronouncement: 14 12 2021 O R D E R

For Appellant: Shri P. K. Kapoor, C.AFor Respondent: Smt. Sheela Chopa, CIT (DR)
Section 133(6)Section 143Section 143(2)Section 263Section 263(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “A”, LUCKNOW [Through Virtual Hearing] BEFORE SHRI. A. D. JAIN, VICE PRESIDENT AND SHRI T. S. KAPOOR, ACCOUNTANT MEMBER Assessment Year: 2012-13 M/s Moral Pharmaceuticals (P) Ltd. v. Pr. CIT-2 Mata Parvati Apartment Lucknow Katen Lene Wali Chowk Kalyan East, Maharashtra TAN/PAN:AAGCM8051Q (Appellant) (Respondent) Appellant by: Shri P. K. Kapoor, C.A. Respondent by: Smt. Sheela Chopa, CIT (DR) Date of hearing: 06 10 2021 Date of pronouncement: 14 12 2021 O R D E R PER A.D. JAIN, V.P.: This is assessee’s appeal against the order of the Pr. CIT- 2, Lucknow, dated…

M/S LEXMARK INTERNATIONAL (INDIA) PRIVATE LIMITED,KOLKATA vs. ACIT,CIRCLE-14(1), KOL, KOLKATA

ITA 268/KOL/2017[2008-09]Status: DisposedITAT Kolkata28 Sept 2018AY 2008-09

Bench: Shri Satbeer Singh Godara, Jm & Dr. A. L. Saini, Am]

Section 143(3)Section 144C

…& 2058/Kol/2017 Lexmark International (I) P. Ltd., AYs 2008-09 & 2011-12 to 2013-14 IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Shri Satbeer Singh Godara, JM & Dr. A. L. Saini, AM] I.T.A. No. 268/Kol/2017 Assessment Year: 2008-09 M/s. Lexmark International (India) Pvt. Vs. Deputy Commissioner of Income-tax, Ltd. (PAN: AAACL6752B) Circle-II, Kolkata. Appellant Respondent & I.T.A. No. 72/Kol/2016 Assessment Year: 2011-12 M/s. Lexmark International (India) Pvt. Vs. Deputy Commissioner of Income-tax, Ltd. (PAN: AAACL6752B) Circle-II, Kolkata. Appellant Respondent & I.T.A. No. 235/Kol/2017 Assessm…

M/S LEXMARK INTERNATIONAL (INDIA) PRIVATE LIMITED,KOLKATA vs. ACIT,CIRCLE-4(1), KOL, KOLKATA

ITA 235/KOL/2017[2012-13]Status: DisposedITAT Kolkata28 Sept 2018AY 2012-13

Bench: Shri Satbeer Singh Godara, Jm & Dr. A. L. Saini, Am]

Section 143(3)Section 144C

…& 2058/Kol/2017 Lexmark International (I) P. Ltd., AYs 2008-09 & 2011-12 to 2013-14 IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Shri Satbeer Singh Godara, JM & Dr. A. L. Saini, AM] I.T.A. No. 268/Kol/2017 Assessment Year: 2008-09 M/s. Lexmark International (India) Pvt. Vs. Deputy Commissioner of Income-tax, Ltd. (PAN: AAACL6752B) Circle-II, Kolkata. Appellant Respondent & I.T.A. No. 72/Kol/2016 Assessment Year: 2011-12 M/s. Lexmark International (India) Pvt. Vs. Deputy Commissioner of Income-tax, Ltd. (PAN: AAACL6752B) Circle-II, Kolkata. Appellant Respondent & I.T.A. No. 235/Kol/2017 Assessm…

M/S. LEXMARK INTERNATIONAL (INDIA) PRIVATE LIMITED,KOLKATA vs. DCIT, CIRCLE - 14(1), KOLKATA, KOLKATA

ITA 2058/KOL/2017[2013-14]Status: DisposedITAT Kolkata28 Sept 2018AY 2013-14

Bench: Shri Satbeer Singh Godara, Jm & Dr. A. L. Saini, Am]

Section 143(3)Section 144C

…& 2058/Kol/2017 Lexmark International (I) P. Ltd., AYs 2008-09 & 2011-12 to 2013-14 IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Shri Satbeer Singh Godara, JM & Dr. A. L. Saini, AM] I.T.A. No. 268/Kol/2017 Assessment Year: 2008-09 M/s. Lexmark International (India) Pvt. Vs. Deputy Commissioner of Income-tax, Ltd. (PAN: AAACL6752B) Circle-II, Kolkata. Appellant Respondent & I.T.A. No. 72/Kol/2016 Assessment Year: 2011-12 M/s. Lexmark International (India) Pvt. Vs. Deputy Commissioner of Income-tax, Ltd. (PAN: AAACL6752B) Circle-II, Kolkata. Appellant Respondent & I.T.A. No. 235/Kol/2017 Assessm…

M/S LEXMARK INTERNATIONAL (INDIA) PVT. LTD.,KOLKATA vs. DCIT, CIR-14(1), KOLKATA, KOLKATA

ITA 72/KOL/2016[2011-2012]Status: DisposedITAT Kolkata28 Sept 2018AY 2011-2012

Bench: Shri Satbeer Singh Godara, Jm & Dr. A. L. Saini, Am]

Section 143(3)Section 144C

…& 2058/Kol/2017 Lexmark International (I) P. Ltd., AYs 2008-09 & 2011-12 to 2013-14 IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Shri Satbeer Singh Godara, JM & Dr. A. L. Saini, AM] I.T.A. No. 268/Kol/2017 Assessment Year: 2008-09 M/s. Lexmark International (India) Pvt. Vs. Deputy Commissioner of Income-tax, Ltd. (PAN: AAACL6752B) Circle-II, Kolkata. Appellant Respondent & I.T.A. No. 72/Kol/2016 Assessment Year: 2011-12 M/s. Lexmark International (India) Pvt. Vs. Deputy Commissioner of Income-tax, Ltd. (PAN: AAACL6752B) Circle-II, Kolkata. Appellant Respondent & I.T.A. No. 235/Kol/2017 Assessm…

R.V. AGENCIES PVT. LTD,,PUNJAB vs. ITO, NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 2909/DEL/2013[2004-05]Status: DisposedITAT Delhi17 Mar 2017AY 2004-05

Bench: Sh. S.K.Yadav & Sh.Anadee Nath Misshra

Section 144Section 147Section 148

…FIT FOR PUBLICATION (JM) (AM) IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SH. S.K.YADAV, JUDICIAL MEMBER AND SH.ANADEE NATH MISSHRA, ACCOUNTANT MEMBER I.T.A .No.-2909/Del/2013 (ASSESSMENT YEAR-2004-05) R.V.Agencies Pvt.Ltd., Vs ITO, Gyan Singh Street No.04, Ward-15(1), Patiala Road, Sangrur, New Delhi. Punjab-148001. PAN-AAACR0796D (APPELLANT) | (RESPONDENT) Assessee by Sh.Deepak Ostwal, Adv. & Sh.Rishabh Ostwal, FCA Revenue by Sh.F.R.Meena, Sr. DR ORDER PER ANADEE NATH MISSHRA, ACCOUNTANT MEMBER (A). The present appeal has been filed by the assessee against the order dated 10.03…

Indorama Software Solution Ltd. v. ITO (29 Taxmann.com 78) — Cited in 9 Judgments | BharatTax