ITO v. Computer Force

136 TTJ 221Income Tax Appellate Tribunal2011#19040 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2017 to 2022.

Judgments citing ITO v. Computer Force

DCIT, Chennai vs. Avalon Technologies P. Ltd., Chennai

In the result, the appeals filed by the assessee for assessment year 2009-10 in ITA No

ITA 214/CHNY/2017[2009-10]Status: DisposedITAT Chennai31 Mar 2022AY 2009-10

Bench: Shri Mahavir Singhand Dr. M.L. Meena

For Respondent: Shri Guru Bashyam, CIT
Section 10ASection 143(3)

…the returned income of the assessee. Aggrieved, assessee preferred appeal before CIT(A). The CIT(A) after considering the 13 I.T.A. Nos. 1775 & 445/Chny/2016 & 214/Chny/2017 following case laws (i) Ahmedabad bench in the case of ITO v. Computer Force [2011] 136 TTJ 221 (ii) Hyderabad bench of ITAT in the case of Xilinx India Technology Services (P) Ltd v. DCIT, 1813/Hyd/2012 (iii) ITAT, Hyderabad in the case of Datla Constructions Ltd. v. ACIT, ITA No.2077/Hyd/2011, (iv) ITAT, Hyderabad in the case of Batronics India Ltd., v. ACIT, (2012) 47(II) ITCL 361, allowed the claim of assessee by observing in para 3.5 a…

Avalon Technoloiges (P) Limited, Chennai vs. DCIT, Chennai

In the result, the appeals filed by the assessee for assessment year 2009-10 in ITA No

ITA 445/CHNY/2016[2010-11]Status: DisposedITAT Chennai31 Mar 2022AY 2010-11

Bench: Shri Mahavir Singhand Dr. M.L. Meena

For Respondent: Shri Guru Bashyam, CIT
Section 10ASection 143(3)

…the returned income of the assessee. Aggrieved, assessee preferred appeal before CIT(A). The CIT(A) after considering the 13 I.T.A. Nos. 1775 & 445/Chny/2016 & 214/Chny/2017 following case laws (i) Ahmedabad bench in the case of ITO v. Computer Force [2011] 136 TTJ 221 (ii) Hyderabad bench of ITAT in the case of Xilinx India Technology Services (P) Ltd v. DCIT, 1813/Hyd/2012 (iii) ITAT, Hyderabad in the case of Datla Constructions Ltd. v. ACIT, ITA No.2077/Hyd/2011, (iv) ITAT, Hyderabad in the case of Batronics India Ltd., v. ACIT, (2012) 47(II) ITCL 361, allowed the claim of assessee by observing in para 3.5 a…

Avalon Technologies (P) Limited, Chennai vs. DCIT, Chennai

In the result, the appeals filed by the assessee for assessment year 2009-10 in ITA No

ITA 1775/CHNY/2016[2009-10]Status: DisposedITAT Chennai31 Mar 2022AY 2009-10

Bench: Shri Mahavir Singhand Dr. M.L. Meena

For Respondent: Shri Guru Bashyam, CIT
Section 10ASection 143(3)

…the returned income of the assessee. Aggrieved, assessee preferred appeal before CIT(A). The CIT(A) after considering the 13 I.T.A. Nos. 1775 & 445/Chny/2016 & 214/Chny/2017 following case laws (i) Ahmedabad bench in the case of ITO v. Computer Force [2011] 136 TTJ 221 (ii) Hyderabad bench of ITAT in the case of Xilinx India Technology Services (P) Ltd v. DCIT, 1813/Hyd/2012 (iii) ITAT, Hyderabad in the case of Datla Constructions Ltd. v. ACIT, ITA No.2077/Hyd/2011, (iv) ITAT, Hyderabad in the case of Batronics India Ltd., v. ACIT, (2012) 47(II) ITCL 361, allowed the claim of assessee by observing in para 3.5 a…

Radhey Ram Godara, Jaipur vs. ITO, Jaipur

In the result, appeal of the assessee is partly allowed for Statistical purposes

ITA 349/JPR/2016[2008-09]Status: DisposedITAT Jaipur29 Nov 2017AY 2008-09
For Appellant: Shri Shrawan Kumar Gupta, AdvocateFor Respondent: Shri R.A. Verma, Addl.CIT -DR
Section 143(2)Section 143(3)Section 234A

…he assessee has received loan only of Rs.54,80,000/- at the end of year from two persons as against wrongly calculated by the AO at Rs. 99,06,000/- from four persons. which has also paid been in the subsequent years by the assessee. In ITO v/s Computer Force 136 TTJ 221(Ahd-B)- Assessee having made payments to the creditors in the subsequent years which is corroborated by the ledger accounts, addition in respect of such credits cannot be made. 20 Shri Radhey Ram Godara vs ITO, Ward- 3(5), Jaipur However the ld. AO and CIT(A) have not rebutted all these vital facts and evidences rather he ignored these vital f…

ITO v. Computer Force (136 TTJ 221) — Cited in 4 Judgments | BharatTax