Inventures Knowledge Services (P.) Ltd. v. ITO

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judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2024.

Judgments citing Inventures Knowledge Services (P.) Ltd. v. ITO

MEGAPODE VYAPAAR PVT. LTD.,KOLKATA vs. D.C.I.T., CENTRAL CIRCLE - 1(2), KOLKATA, KOLKATA

In the result, ITA No. 98/KOL/2023 is allowed for statistical purposes

ITA 98/KOL/2023[2012-2013]Status: DisposedITAT Kolkata12 Mar 2024AY 2012-2013

Bench: Sri Rajesh Kumar & Sri Anikesh Banerjee

Section 144Section 250Section 43(5)

…आयकर अपीलीय अधिकरण कोलकाता 'बी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH, KOLKATA श्री राजेश कुमार, लेखा सदस्य एवं श्री अधिकेश बिजी, न्याधयक सदस्य के समक्ष Before SRI RAJESH KUMAR, ACCOUNTANT MEMBER & SRI ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No.: 98/KOL/2023 Assessment Year: 2012-13 Megapode Vyapaar Pvt. Ltd.....………….....................................Appellant [PAN: AACCM 0727 D] Vs. DCIT, Central Circle-1(2), Kolkata.........................................Respondent Appearances: Assessee represented by: Sh. Ritesh Goel, A/R. Department represented by: Sh. P.P. Barman, Addl.…

RAMPURIA INDUSTRIES & INVESTMENTS LTD., ,KOLKATA vs. PRINCIPAL CIT, CENTRAL - 1, KOLKATA , KOLKATA

In the result, appeal of the assessee is allowed

ITA 651/KOL/2018[2013-14]Status: DisposedITAT Kolkata26 Feb 2020AY 2013-14

Section 143(3)Section 2Section 263Section 43(5)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA (Before Sri J. Sudhakar Reddy, Accountant Member & Sri S.S. Godara, Judicial Member) Assessment Year: 2013-14 Rampuria Industries & Investments Ltd………….……..................................……………..….......Appellant C/o. Subash Agarwal & Associates Siddha Gibson 1, Gibson Lane 2nd Floor Suite-213 Kolkata – 700 069 [PAN : AABCR 6319 P] Vs. Pr. Commissioner of Income Tax, Central (1), Kolkata….............................….…….....…..Respondent Appearances by: Shri Subash Agarwal, Advocate, appeared on behalf of the assessee. Shri Supriyo Pal, JCIT Sr. D…

SH. KAMAL KISHORE,DELHI vs. ACIT, NEW DELHI

In the result, appeal of the assessee is allowed

ITA 4952/DEL/2016[2013-14]Status: DisposedITAT Delhi13 Feb 2017AY 2013-14

Bench: Shri. N.K. Sainiassessment Year: 2013-14 Kamal Kishore Acit Circle-35(1), 10Th Floor, 7, P.S., Jain Market, Kashmere Gate Civic Centre, Block-E-2, Jln Vs. Delhi Marg New Delhi Pan-Aafpk3889E Pin-110002

For Appellant: Sh. R.S. Singhvi & SatyajeetFor Respondent: Shri. S.K. Jain, Sr. (DR)

Section 143Section 143(1)Section 143(3)Section 2Section 54Section 71

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC-3” Bench, New Delhi BEFORE SHRI. N.K. SAINI, ACCOUNTANT MEMBER Assessment Year: 2013-14 Kamal Kishore ACIT Circle-35(1), 10th Floor, 7, P.S., Jain Market, Kashmere Gate Civic Centre, Block-E-2, JLN Vs. Delhi Marg New Delhi PAN-AAFPK3889E PIN-110002 (Appellant) (Respondent) Appellant by : Sh. R.S. Singhvi & Satyajeet Goel, CA Respondent by : Shri. S.K. Jain, Sr. (DR) Date of hearing : 15-11-2016 Date of pronouncement : 0 -02-2017 O R D E R PER N.K. SAINI, A.M.: This appeal by the assessee has been filed against the order of the CIT(A) dated 26.07.2016 for AY 2013-2014.…