Its Own Motion v. CIT

31 Taxmann.com 31High Court2013#20443 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2024.

Sections most often in play

Section 115WE Section 115WJ Section 143(1)Section 220(2)Section 282

Judgments citing Its Own Motion v. CIT

Sony India Private Limited, New Delhi vs. DCIT CPC, Bangalore

In the result, appeal is allowed

ITA 1667/DEL/2020[2017-18]Status: DisposedITAT Delhi04 Jan 2024AY 2017-18

Bench: Shri G.S. Pannu, Vice- & Shri Saktijit Dey, Vice-Assessment Year: 2017-18

Section 115WSection 143(1)Section 220(2)Section 282

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘D’ NEW DELHI BEFORE SHRI G.S. PANNU, VICE-PRESIDENT AND SHRI SAKTIJIT DEY, VICE-PRESIDENT Assessment Year: 2017-18 M/s. Sony India Pvt. Ltd., Vs. DCIT, A-18, Mohan Co-operative CPC, Bangalore Industrial Estate, Mathura Road, New Delhi PAN :AABCS1571Q (Appellant) (Respondent) Assessee by Sh. Gaurav Singhal, Sh. Dev Dutt & Sh. Ashwini Singh, ARs Department by Ms. Anupama Singla & Sh. Sanjay Kumar, Sr. DRs Date of hearing 06.10.2023 Date of pronouncement 04.01.2024 ORDER PER SAKTIJIT DEY, VICE-PRESIDENT Captioned appeal of the assessee arises out of order dat…

Prakash Sunrise Healthcare Limited, Meerut vs. Circle-1(2)(1), Meerut

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 778/DEL/2022[2018-19]Status: DisposedITAT Delhi25 Nov 2022AY 2018-19

Bench: Shri Challa Nagendra Prasad & Shri Pradip Kumar Kedia

For Appellant: Shri Rohit Agarwal, CAFor Respondent: Shri S.M. Singh, Sr.DR

Section 154Section 199

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F” DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.778/DEL/2022 Assessment Year 2018-19 Prakash Sunrise Healthcare Limited, Vs. Income Tax Officer, Mission Compound, Begum Bridge CPC, Road Meerut, Bangalore. Meerut. TAN/PAN: AACCP1267D (Appellant) (Respondent) Appellant by: Shri Rohit Agarwal, CA Respondent by: Shri S.M. Singh, Sr.DR Date of hearing: 15 11 2022 Date of pronouncement: 25 11 2022 O R D E R PER PRADIP KUMAR KEDIA, A.M.: The captioned appeal has been filed by the Assessee against t…

Strategic Infosystems Pvt. Ltd., Ahmedabad vs. The DCIT, CPC, Bangalore

In the result, the appeal of the assessee is allowed

ITA 436/AHD/2020[2015-16]Status: DisposedITAT Ahmedabad22 Jun 2022AY 2015-16

For Appellant: Shri Sanjay R. Shah, A.RFor Respondent: Shri R.R. Makwana, Sr. D.R

Section 115P

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “SMC” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA No. 436 /Ahd/2020 Assessment Year 2015-16 Strategic Infosystems Pvt. DCIT, Ltd. G-4, Capstone, CPC, Opp. Chirag Motors, Vs Bangalore-560500 Sheth Mangaldas Road, (Respondent) Ellisbridge, Ahmedabad PAN: AAKCS0144C (Appellant) Assessee by: Shri Sanjay R. Shah, A.R. Revenue by: Shri R.R. Makwana, Sr. D.R. Date of hearing : 17-05-2022 Date of pronouncement : 22-06-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This is an appeal filed by the…

Express Global Logistics P.Ltd, Mumbai vs. Asst CIT 2(1)(2), Mumbai

In the result appeal of the assessee is allowed as indicated above

ITA 1194/MUM/2017[2008-09]Status: DisposedITAT Mumbai11 Jul 2018AY 2008-09

Bench: Shri Saktijit Dey & Shri Ramit Kochar

For Appellant: Shri Tanmay PhadkeFor Respondent: Shri. Ram Tiwari

Section 143(1)Section 154

…आयकर अपीऱीय अधिकरण “E” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.1194/Mum/2017 (नििाारण वर्ा / Assessment Year : 2008-09) बिाम/ M/s. Express Global ACIT 2(1)(2) Logistics Pvt. Ltd., R.No. 561, 5 t h Floor, 17, 2n d Floor, Aayakar Bhavan, v. Western India House, M.K. Marg-400020 Sir P M Road, Fort, Mumbai 400001 स्थायी ऱेखा सं./ PAN : AAACE2632F (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee by: Shri Tanmay Phadke Revenue by : Shri. Ram Tiwari सुनवाई की तार…