ITO v. TCFC Ltd.

10 Taxmann 144Reported decision#21802 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2016 to 2016.

Judgments citing ITO v. TCFC Ltd.

Accel Limited, Chennai vs. DCIT, Chennai

In the result, the appeal of the assessee is allowed for 38

ITA 24/CHNY/2015[2009-10]Status: DisposedITAT Chennai20 May 2016AY 2009-10

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Shri. S.T. Prabhu, DirectorFor Respondent: Shri. A.V. Sreekanth, IRS, JCIT
Section 143(1)Section 143(2)Section 143(3)Section 148Section 2(22)Section 2(22)(e)

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी चं" पूजार",लेखा सद"य एवं "ीजी. पवन कुमार,"या"यकसद"यकेसम" BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI G. PAVAN KUMAR, JUDICIAL MEMBER आयकर अपील सं./I.T.A. Nos. 23 & 24/Mds/2015 "नधा"रण वष" /Assessment year : 2005-06 & 2009-2010 M/s. Accel Limited, Vs. The Deputy Commissioner of III floor, Accel House, Income Tax 75, Nelson Manickam Road, Company Circle 1(1) Aminjikarai, Chennai. Chennai 600 029. [PAN AAACA 3042P ] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A. Nos. 144, 145, 146 & 147/…

Accel Limited, Chennai vs. DCIT, Chennai

In the result, the appeal of the assessee is allowed for 38

ITA 23/CHNY/2015[2005-06]Status: DisposedITAT Chennai20 May 2016AY 2005-06

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Shri. S.T. Prabhu, DirectorFor Respondent: Shri. A.V. Sreekanth, IRS, JCIT
Section 143(1)Section 143(2)Section 143(3)Section 148Section 2(22)Section 2(22)(e)

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी चं" पूजार",लेखा सद"य एवं "ीजी. पवन कुमार,"या"यकसद"यकेसम" BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI G. PAVAN KUMAR, JUDICIAL MEMBER आयकर अपील सं./I.T.A. Nos. 23 & 24/Mds/2015 "नधा"रण वष" /Assessment year : 2005-06 & 2009-2010 M/s. Accel Limited, Vs. The Deputy Commissioner of III floor, Accel House, Income Tax 75, Nelson Manickam Road, Company Circle 1(1) Aminjikarai, Chennai. Chennai 600 029. [PAN AAACA 3042P ] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A. Nos. 144, 145, 146 & 147/…

DCIT, Chennai vs. Accel Limited, Chennai

In the result, the appeal of the assessee is allowed for 38

ITA 144/CHNY/2015[2002-03]Status: DisposedITAT Chennai20 May 2016AY 2002-03

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Shri. S.T. Prabhu, DirectorFor Respondent: Shri. A.V. Sreekanth, IRS, JCIT
Section 143(1)Section 143(2)Section 143(3)Section 148Section 2(22)Section 2(22)(e)

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी चं" पूजार",लेखा सद"य एवं "ीजी. पवन कुमार,"या"यकसद"यकेसम" BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI G. PAVAN KUMAR, JUDICIAL MEMBER आयकर अपील सं./I.T.A. Nos. 23 & 24/Mds/2015 "नधा"रण वष" /Assessment year : 2005-06 & 2009-2010 M/s. Accel Limited, Vs. The Deputy Commissioner of III floor, Accel House, Income Tax 75, Nelson Manickam Road, Company Circle 1(1) Aminjikarai, Chennai. Chennai 600 029. [PAN AAACA 3042P ] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A. Nos. 144, 145, 146 & 147/…

ITO v. TCFC Ltd. (10 Taxmann 144) — Cited in 3 Judgments | BharatTax