M/s Country Club Hospitality and Holidays Ltd., Hyderabad. (c) CIT v. Woodward Governor India Pvt Ltd.

179 Taxmann.com 326Supreme Court of India2009#15133 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2026.

Judgments citing M/s Country Club Hospitality and Holidays Ltd., Hyderabad. (c) CIT v. Woodward Governor India Pvt Ltd.

Country Club Hospitality & Holidays Limited, Hyderabad vs. DCIT., Circle-1(1), Hyderabad

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

ITA 1480/HYD/2025[2011-12]Status: DisposedITAT Hyderabad27 Mar 2026AY 2011-12

Section 139Section 143(2)Section 143(3)Section 147Section 148Section 149Section 250

…आयकर अपीलीय न्यायाधिकरण में, हैदराबाद ‘बी’ बेंच, हैदराबाद IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad “B” Bench, Hyderabad श्री मंजूनाथ जी, माननीय लेखा सदस्य एवं श्री रवीश सूद, माननीय न्याययक सदस्य SHRI G. MANJUNATHA, HON’BLE ACCOUNTANT MEMBER AND SHRI RAVISH SOOD, HON’BLE JUDICIAL MEMBER आयकरअपीलसं./I.T.A.No.1480/Hyd/2025 (निर्धारण वर्ा/ Assessment Year: 2011-12) Country Club Hospitality & Vs. The Deputy Commissioner of Holidays Limited, Income-tax, C/o. 6-3-655/2/3, Central Circle – 1(1), P. Murali and Co., Hyderabad. Chartered Accountants, Somajiguda, Hyderabad – 500082., PAN : AAACC8276B (अपीलार्थी/ Appel…

DCIT, Chennai vs. Ucal Fuel Systems Ltd., Chennai

In the result, appeal filed by the revenue is dismissed

ITA 2816/CHNY/2019[2011-12]Status: DisposedITAT Chennai12 Apr 2022AY 2011-12

Bench: Shri V. Durga Rao & Shri G. Manjunatha

For Appellant: Mr. R.Sivaraman, Advocate

Section 143(3)Section 263

…आयकर अपील"य अ"धकरण, बी ’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘B’ BENCH, CHENNAI "ी वी.दुगा" राव, "या"यक सद"य एवं "ी जी. मंजुनाथ, लेखा सद"य के सम% BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपीलसं./I.T.A.No.2816/Chny/2019 ("नधा"रणवष" / Assessment Year: 2011-12) Deputy Commissioner of Income Tax , Vs M/s. Ucal Fuel Systems Ltd. Corporate Circle-3(2) Unit No.705, Delta Wing Chennai. Raheja Towers, 177,Anna Salai Chennai-600 002. PAN: AAACU 0541K (अपीलाथ'/Appellant) (()यथ'/Respondent) : Mr. G.Johnson, Addl.CIT अपीलाथ'क* ओरसे/ Appellant by : Mr. R.Siv…

M/S Country Club India Limited, Hyderabad vs. DCIT, Circle-3(2), Hyderabad

In the result, the grounds of the appeal of the assessee on this issue are allowed

ITA 1714/HYD/2014[2010-11]Status: DisposedITAT Hyderabad22 May 2018AY 2010-11

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahmancountry Club Hospitality & Vs Dy. Commissioner Of Income Holidays Ltd (Formerly Tax, Circle 3 (2) Known As Country Club Hyderabad India Ltd) Hyderabad Pan: Aaacc8276B (Appellant) (Respondent)

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Dr. K. Srinivas Reddy, DR

Section 143(3)Section 40A(3)

…ITA No 1714 of 2014 Country Club India Ltd Hyderabad. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ Bench, Hyderabad Before Smt. P. Madhavi Devi, Judicial Member AND Shri S.Rifaur Rahman, Accountant Member Country Club Hospitality & Vs Dy. Commissioner of Income Holidays Ltd (formerly Tax, Circle 3 (2) known as Country Club Hyderabad India Ltd) Hyderabad PAN: AAACC8276B (Appellant) (Respondent) For Assessee : Shri P. Murali Mohan Rao For Revenue : Dr. K. Srinivas Reddy, DR Date of Hearing: 22.02.2018 Date of Pronouncement: 22.05.2018 O R D E R Per Smt. P. Madhavi Devi, J.M. This is assessee’s appe…

Dy.CIT, Cir-1(2), Hyderabad vs. M/S Cuntry Club (I) Limited, Hyderabad

In the result, the grounds of the appeal of the assessee on this issue are allowed

ITA 1735/HYD/2012[2009-10]Status: DisposedITAT Hyderabad22 May 2018AY 2009-10

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmanassessment Year: 2009-10 M/S Country Club Vs. Asst. Cit, Circle-1(2), Hospitality & Holidays Ltd., Hyderabad. (Formerly Known As Country Club India Ltd.,) Hyderabad.

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Dr. K. Srinivas Reddy

Section 40Section 40A(3)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “A”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Assessment Year: 2009-10 M/s Country Club vs. Asst. CIT, Circle-1(2), Hospitality & Holidays Ltd., Hyderabad. (Formerly Known as Country Club India Ltd.,) Hyderabad. PAN – AAACC8276B (Applicant) (Respondent) Assessment Year: 2009-10 Asst. CIT, Circle-1(2), M/s Country Club Hyderabad Hospitality & Holidays Ltd., (Formerly Known as Country Club India Ltd.,) Hyderabad. PAN-AAACC8276B (Applicant) (Respondent) Assessee by : Shri P. Murali Mohan Rao Revenue…

M/S. Country Club India Ltd., Hyderabad vs. ACIT, Circle-1(2), Hyderabad

In the result, the grounds of the appeal of the assessee on this issue are allowed

ITA 1689/HYD/2012[2009-10]Status: DisposedITAT Hyderabad22 May 2018AY 2009-10

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Dr. K. Srinivas Reddy

Section 40Section 40A(3)Section 43B

Capco Technologies Pvt Ltd, Bangalore vs. Income Tax Officer Ward-2(1)(1), Bangalore

In the result appeal of the assessee is partly allowed

ITA 1981/BANG/2017[2013-14]Status: DisposedITAT Bangalore21 Mar 2018AY 2013-14

Bench: Shri. Jason P. Boaz

For Appellant: Shri. K. R. Vasudevan, AdvocateFor Respondent: Ms. Neera Malhotra, CIT-DR

Section 143(3)Section 32Section 92C

…IT(TP)A.1981/Bang/2017 Page - 1 IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU BENCH 'B', BENGALURU BEFORE SHRI. JASON P. BOAZ, ACCOUNTANT MEMBER AND SHRI. LALIET KUMAR, JUDICIAL MEMBER I.T(TP).A No.1981/Bang/2017) (Assessment Year : 2013-14) M/s. Capco Technologies P. Ltd, SJR i-Park, Ground floor, Tower-2, Block PHI. EPIP Zone 1, Whitefield, Bengaluru 560 066 .. Assessee PAN : AADCC4204G v. Income-tax Officer, Ward -2(1)(1), Bengaluru .. Respondent Assessee by : Shri. K. R. Vasudevan, Advocate Revenue by : Ms. Neera Malhotra, CIT-DR Heard on : 18.01.2018 Pronounced on : 21.03.2018 O R D E R PER LALIET…