Oracle India Pvt. Ltd. v. ACIT 2017 SCC OnLine\nDel 9360, Unitech Limited v. DCIT 2017 SCC OnLine Del 9408, BDR Builders

2017 SCC OnLine DEL 9425Reported decision2017#23497 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2025.

Judgments citing Oracle India Pvt. Ltd. v. ACIT 2017 SCC OnLine\nDel 9360, Unitech Limited v. DCIT 2017 SCC OnLine Del 9408, BDR Builders

Brand India Real Estate Private Limited, Jaipur vs. Income Tax Officer Ward 6(1), Jaipur

In the result, appeal of the assessee is allowed

ITA 514/JPR/2025[2012-2013]Status: DisposedITAT Jaipur29 Sept 2025AY 2012-2013

For Appellant: Shri Siddharth Ranka, Adv. &For Respondent: Shri Dharam Singh Meena, JCIT

Section 132Section 139(1)Section 143(2)Section 143(3)Section 147Section 148Section 151Section 250

…आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR डा० एस. सीतालक्ष्मी, न्यायिक सदस्य एवं श्री गगन गोयल, लेखा सदस्य, के समक्ष BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI GAGAN GOYAL, AM आयकर अपील सं./ITA No. 514/JPR/2025 निर्धारण वर्ष / Assessment Years : 2012-13 Brand India Real Estate Pvt. Ltd. 262, C Block Malviya Nagar, Jaipur. Vs. Income Tax Officer, Ward-6(1), Jaipur. स्थायीलेखा सं. / जीआईआर सं./PAN/GIR No.: AADCP7925K अपीलार्थी / Appellant प्रत्यर्थी / Respondent निर्धारिती की ओरसे / Assesseeby : Shri Siddharth Ranka, Adv. & Ms. Satwika Jha, Adv. राजस्व की…

Lionbridge Technologies P. Ltd, Navi Mumbai vs. Asst CIT 15(2)(1), Mumbai

In the result, assessee’s appeal is allowed

ITA 610/MUM/2018[2008-09]Status: DisposedITAT Mumbai27 May 2020AY 2008-09

Bench: Shri Pramod Kumar& Ms. Madhumita Roy

For Appellant: Shri Mukesh Butani, Shreyash ShahFor Respondent: 08.01.2020

Section 10ASection 143(3)Section 147Section 148Section 195Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT& Ms. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. No. 610/Mum/2018 (Assessment Year: 2008-09) Lionbridge Technologies P. Vs. Asst. CIT. 15(2)(1), Ltd. 3rd Floor, Reliable Tech Mumbai, R. No. 357, 3rd Floor, Park, Off Thane Belapur Rd, Aayakar Bhavan, M.K. Rd, Airoli, Navi Mumbai Mumbai, Maharashtra Pin- 400708 Pin:400020 [PAN No. AAB CT3 380 Q] (Appellant) (Respondent) .. Appellant by : Shri Mukesh Butani, Shreyash Shah AR Shri Sanjay Singh, CIT D.R. Respondent by : 08.01.2020 Date of Hearing Date of Pronouncement 27.05…

Peethambra Buildcon Ltd., New Delhi vs. ITO, Ward- 19(3), New Delhi

In the result, the appeal is allowed

ITA 637/DEL/2018[2009-10]Status: DisposedITAT Delhi23 Oct 2018AY 2009-10

Bench: : Shri Amit Shukla & Shri L.P. Sahuassessment Year: 2009-10

Section 143(3)Section 148

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘D+SMC’, New Delhi Before : Shri Amit Shukla, Judicial Member And Shri L.P. Sahu, Accountant Member Assessment Year: 2009-10 Peethambra Buildcon Ltd., vs. Income-tax Officer, D-46, East of Kailash, New Ward 19(3), New Delhi Delhi.(PAN- AADCP 5251R) (Respondent) (Appellant) Appellant by Shri Sunil Jain, FCA Respondent by Sh. Kaushlendra Tiwari, Sr. DR Date of Hearing 14.08.2018 Date of Pronouncement 23 .10.2018 ORDER Per L.P. Sahu, A.M.: This is an appeal filed by the assessee against the order of the ld. CIT(A)- VII, New Delhi dated 16.10.2017 for the asse…