Karnataka Biocon Ltd. v. Dy. CIT

125 Taxmann.com 164High Court#22277 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2023 to 2025.

Sections most often in play

Section 143(3)Section 14A

Judgments citing Karnataka Biocon Ltd. v. Dy. CIT

Indus Valley Properties Private Limited, Kabra Excelcior vs. Income Tax Officer Ward 3(1)(4) Bangalore, Bangalore

In the result, the appeal filed by the assessee is allowed

ITA 81/BANG/2025[2017-18]Status: DisposedITAT Bangalore09 Jun 2025AY 2017-18

Bench: Shri Prashant Maharishiassessment Year : 2017-18

For Appellant: Shri Siddesh Nagaraj Gaddi, CAFor Respondent: Shri Ganesh R. Ghale, Standing Counsel

Section 14Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH : BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE PRESIDENT Assessment year : 2017-18 M/s. Indus Valley Properties Private Limited, Vs. The Income Tax Officer, No.6/A, 2nd Floor, Kabra Excelcior, Ward 3(1)(4), 7th Cross, 1st Block, Koramangala, Bangalore. Bangalore – 560 034. PAN: AACCI 4810M APPELLANT RESPONDENT Appellant by : Shri Siddesh Nagaraj Gaddi, CA Respondent by : Shri Ganesh R. Ghale, Standing Counsel. Date of hearing : 03.06.2025 Date of Pronouncement : 09.06.2025 O R D E R 1. This appeal is filed by Indus Valley Properties Pvt. Ltd., (the assesse…

M/S Pvr Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 2143/DEL/2011[2007-08]Status: DisposedITAT Delhi07 Nov 2023AY 2007-08

Bench: Sh. N. K. Billaiya & Ms. Astha Chandraassessment Year: 2007-08 M/S. Pvr Ltd. Addl. Cit Range-14 New Delhi 61, Basant Lok, Vasant Vihar Vs New Delhi-110057 Pan No.Aaacp4526D (Appellant) (Respondent)

Section 115JSection 14ASection 43(1)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’, NEW DELHI BEFORE SH. N. K. BILLAIYA, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Assessment Year: 2007-08 M/s. PVR Ltd. Addl. CIT Range-14 New Delhi 61, Basant Lok, Vasant Vihar Vs New Delhi-110057 PAN No.AAACP4526D (APPELLANT) (RESPONDENT) Appellant Sh. Gaurav Jain, Advocate Sh. Sudarshan Roy, Advocate Sh. V.K. Garg, Advocate Sh. Parveen Kumar, CA Respondent Sh. P.N. Barnwal, CIT DR Date of Hearing 01.11.2023 Date of Pronouncement 07.11.2023 ORDER PER N. K. BILLAIYA, AM: This appeal by the assessee is preferred against the order of the CIT…

Pr Commissioner of Income Tax- 4 vs. M/S Jupiter

Appeal is allowed in part accordingly

ITA/297/2017HC Karnataka13 Mar 2023

Bench: P.S.DINESH KUMAR,C.M. POONACHA

Section 14ASection 260Section 36(1)(ii)Section 37Section 40A(2)

…- 1 - ITA No. 297 of 2017 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 13TH DAY OF MARCH, 2023 PRESENT THE HON'BLE MR JUSTICE P.S.DINESH KUMAR AND THE HON'BLE MR JUSTICE C.M. POONACHA INCOME TAX APPEAL NO. 297 OF 2017 BETWEEN: 1. PR COMMISSIONER OF INCOME TAX- 4 BMTC COMPLEX, KORAMANGALA, BANGALORE 2. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 11(5), BANGALORE …APPELLANTS (BY SRI. E I SANMATHI., STANDING COUNSEL) AND: 1. M/S JUPITER ENTERTAINMENT VENTURES (P) LTD., NO.54, RICHMOND ROAD, BANGALORE-560025 PAN:AABCJ7071Q …RESPONDENT (BY SRI. NAR…