Life Style International Pvt. Ltd. v. ACIT (TDS)

140 Taxmann.com 445Reported decision2022#22509 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2023 to 2024.

Sections most often in play

Section 194-ISection 194CSection 201(1)Section 201(1A)

Issues it is cited on

short deduction of taxsection 194csection 201(1)section 194section 19companyindiabusiness

Judgments citing Life Style International Pvt. Ltd. v. ACIT (TDS)

Benetton India P.Ltd, Gurgaon vs. JCIT TDS Circle, Gurgaon

In the result, the appeal of the assessee is allowed

ITA 5774/DEL/2019[2011-12]Status: DisposedITAT Delhi28 Aug 2024AY 2011-12

Bench: Sh. C. N. Prasaddr. B. R. R. Kumar

For Appellant: Sh. S. K. Agarwal, CAFor Respondent: Sh. Kanv Bali, Sr. DR
Section 194Section 194CSection 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI Before Sh. C. N. Prasad, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 5774/Del/2019 : Asstt. Year : 2011-12 Benetton India Pvt. Ltd., Vs. JCIT, Plot No. 35, Block-B, Infocity, TDS Circle, Sector-34, Gurgaon-122001 Gurgaon (APPELLANT) (RESPONDENT) PAN No. AAACD1013F Assessee by : Sh. S. K. Agarwal, CA Revenue by : Sh. Kanv Bali, Sr. DR Date of Hearing: 27.08.2024 Date of Pronouncement: 28.08.2024 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the assessee against the order of ld. CIT(A)-1, Gurga…

Tcns Clothing Co. Ltd, New Delhi vs. ACIT (TDS) Circle - 76(1), New Delhi

In the result, appeals of the assessee are allowed

ITA 1995/DEL/2020[2012-13]Status: DisposedITAT Delhi31 May 2023AY 2012-13

Bench: Shri Challa Nagendra Prasad & Shri Pradip Kumar Kediaआ.अ.सं/.I.T.A Nos.1994 & 1995/Del/2020 िनधा"रणवष"/Assessment Years:2011-12 & 2012-13 बनाम Tcns Clothing Co. Limited, Acit (Tds), 119, W-House, New Vs. Circle-76(1), Manglapuri, Aaykar Bhawan, Mandi Road, Sultanpur, District Centre, Mehrauli, New Delhi. Laxmi Nagar, Delhi. Pan No. Aaact4432E अपीलाथ" Appellant ""यथ"/Respondent

Section 133ASection 194CSection 194ISection 201(1)

…I.T.A. Nos. 1994 & 1995/Del/2020 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “H” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A Nos.1994 & 1995/Del/2020 िनधा"रणवष"/Assessment Years:2011-12 & 2012-13 बनाम TCNS Clothing Co. Limited, ACIT (TDS), 119, W-House, New Vs. Circle-76(1), Manglapuri, Aaykar Bhawan, Mandi Road, Sultanpur, District Centre, Mehrauli, New Delhi. Laxmi Nagar, Delhi. PAN No. AAACT4432E अपीलाथ" Appellant ""यथ"/Respondent Assessee by Shri Vishal Kalra, Adv. Shri Ankit Saini, Adv. Revenue by Shri Pramod Kumar, Sr. DR…

Tcns Clothing Co. Ltd, New Delhi vs. ACIT (TDS) Circle - 76(1), New Delhi

In the result, appeals of the assessee are allowed

ITA 1994/DEL/2020[2011-12]Status: DisposedITAT Delhi31 May 2023AY 2011-12

Bench: Shri Challa Nagendra Prasad & Shri Pradip Kumar Kediaआ.अ.सं/.I.T.A Nos.1994 & 1995/Del/2020 िनधा"रणवष"/Assessment Years:2011-12 & 2012-13 बनाम Tcns Clothing Co. Limited, Acit (Tds), 119, W-House, New Vs. Circle-76(1), Manglapuri, Aaykar Bhawan, Mandi Road, Sultanpur, District Centre, Mehrauli, New Delhi. Laxmi Nagar, Delhi. Pan No. Aaact4432E अपीलाथ" Appellant ""यथ"/Respondent

Section 133ASection 194CSection 194ISection 201(1)

…I.T.A. Nos. 1994 & 1995/Del/2020 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “H” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A Nos.1994 & 1995/Del/2020 िनधा"रणवष"/Assessment Years:2011-12 & 2012-13 बनाम TCNS Clothing Co. Limited, ACIT (TDS), 119, W-House, New Vs. Circle-76(1), Manglapuri, Aaykar Bhawan, Mandi Road, Sultanpur, District Centre, Mehrauli, New Delhi. Laxmi Nagar, Delhi. PAN No. AAACT4432E अपीलाथ" Appellant ""यथ"/Respondent Assessee by Shri Vishal Kalra, Adv. Shri Ankit Saini, Adv. Revenue by Shri Pramod Kumar, Sr. DR…

Life Style International Pvt. Ltd. v. ACIT (TDS) (140 Taxmann.com 445) — Cited in 3 Judgments | BharatTax