P.) Ltd. (175 Taxman 132) (Delhi) and Urban Infrastructure Venture Capital Ltd. v. DCIT (

71 Taxmann.com 79Reported decision#21312 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2022.

Judgments citing P.) Ltd. (175 Taxman 132) (Delhi) and Urban Infrastructure Venture Capital Ltd. v. DCIT (

Tata Consulting Engineering Ltd., Mumbai vs. The Addl. CIT, Range-7(3), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 338/MUM/2021[2011-12]Status: DisposedITAT Mumbai07 Feb 2022AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bletata Consulting Engineering Ltd., V. Addl. Cit-7(3) Empire Tower, Cloud City Campus Room No. 614, 6Th Floor Thane-Belapur Road, Airoli Aayakar Bhavan, M.K. Road New Mumbai - 400708 Mumbai - 400020 Pan: Aabct0772E (Appellant) (Respondent) Assessee By : Shri Ketan Ved Ms. Urvi Mehta Department By : Shri B.K. Bagchi

For Appellant: Shri Ketan VedFor Respondent: Shri B.K. Bagchi

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “E” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER Tata Consulting Engineering Ltd., v. Addl. CIT-7(3) Empire Tower, Cloud City Campus Room No. 614, 6th Floor Thane-Belapur Road, Airoli Aayakar Bhavan, M.K. Road New Mumbai - 400708 Mumbai - 400020 PAN: AABCT0772E (Appellant) (Respondent) Assessee by : Shri Ketan Ved Ms. Urvi Mehta Department by : Shri B.K. Bagchi Date of Hearing : 10.11.2021 Date of Pronouncement : 07.02.2022 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This appeal is filed by th…

Tata Condulting Engineers Ltd, Mumbai vs. Addl CIT 7(3), Mumbai

In the result, both the appeals filed by the assessee are hereby ordered to be Allowed

ITA 3595/MUM/2013[2008-09]Status: DisposedITAT Mumbai25 Nov 2016AY 2008-09

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm आयकरअपीलसं/ I.T.A. No.3595/Mum/2013 & 6786/Mum/2012 (िनधा"रणवष" / Assessment Year: 2008-09 & 2009-10) बनाम/ Tata Consulting Engineers The Additional Limited (Formerly Known As Commissioner Of Income Vs. Tce Consulting Engineers Tax Range 7(3) Limited) Matulya Aayakar Bhavan, Centre A, 249, Senapati M. Karve Road, Bapat Marg, Lower Parel, Mumbai - 400020 Mumbai - 400013 "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aabct0772E (अपीलाथ" /Appellant) (""थ" / Respondent) .. Assessee By: Shri Dinesh Vyas & Srihari Iyer Assessee By: Capt. Pradeep Arya सुनवाईकीतारीख / Date Of Hearing: 21.09.2016 घोषणाकीतारीख /Date Of Pronouncement: 25.11.2016 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Above Mentioned Two Appeals Against The Order Dated 15.02.2013 & 09.08.2012 Passed By The Commissioner Of Income Tax (Appeals) 13, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The Assessment Year 2008-09 & 2009-10 Respectively. Since Common Question Of Law & Facts

For Appellant: Shri Dinesh Vyas & Srihari Iyer
Section 120(4)(b)Section 142(1)Section 143(1)Section 143(2)Section 14A

…आयकरअपीलीयअिधकरण, मुंबई"ायपीठ‘ई’मुंबई IN THE INCOME TAX APPELLATE TRIBUNAL“E” BENCH, MUMBAI "ीआर.सी.शमा",लेखासद", एवं"ीअमरजीतिसंह,"ाियकसद",केसम" BEFORE SHRI R.C.SHARMA, AM AND SHRI AMARJIT SINGH, JM आयकरअपीलसं/ I.T.A. No.3595/Mum/2013 & 6786/Mum/2012 (िनधा"रणवष" / Assessment Year: 2008-09 & 2009-10) बनाम/ Tata Consulting Engineers The Additional Limited (Formerly known as Commissioner of Income Vs. TCE Consulting Engineers Tax Range 7(3) Limited) Matulya Aayakar Bhavan, Centre A, 249, Senapati M. Karve Road, Bapat Marg, Lower Parel, Mumbai - 400020 Mumbai - 400013 "थायीलेखासं./जीआइआरसं./PAN/GIR No. : AABCT0772E (…

Tata Consulting Engineers Ltd, Mumbai vs. ACIT RG OSD (7), Mumbai

In the result, both the appeals filed by the assessee are hereby ordered to be Allowed

ITA 6786/MUM/2012[2009-10]Status: DisposedITAT Mumbai25 Nov 2016AY 2009-10

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm आयकरअपीलसं/ I.T.A. No.3595/Mum/2013 & 6786/Mum/2012 (िनधा"रणवष" / Assessment Year: 2008-09 & 2009-10) बनाम/ Tata Consulting Engineers The Additional Limited (Formerly Known As Commissioner Of Income Vs. Tce Consulting Engineers Tax Range 7(3) Limited) Matulya Aayakar Bhavan, Centre A, 249, Senapati M. Karve Road, Bapat Marg, Lower Parel, Mumbai - 400020 Mumbai - 400013 "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aabct0772E (अपीलाथ" /Appellant) (""थ" / Respondent) .. Assessee By: Shri Dinesh Vyas & Srihari Iyer Assessee By: Capt. Pradeep Arya सुनवाईकीतारीख / Date Of Hearing: 21.09.2016 घोषणाकीतारीख /Date Of Pronouncement: 25.11.2016 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Above Mentioned Two Appeals Against The Order Dated 15.02.2013 & 09.08.2012 Passed By The Commissioner Of Income Tax (Appeals) 13, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The Assessment Year 2008-09 & 2009-10 Respectively. Since Common Question Of Law & Facts

For Appellant: Shri Dinesh Vyas & Srihari Iyer
Section 120(4)(b)Section 142(1)Section 143(1)Section 143(2)Section 14A

…आयकरअपीलीयअिधकरण, मुंबई"ायपीठ‘ई’मुंबई IN THE INCOME TAX APPELLATE TRIBUNAL“E” BENCH, MUMBAI "ीआर.सी.शमा",लेखासद", एवं"ीअमरजीतिसंह,"ाियकसद",केसम" BEFORE SHRI R.C.SHARMA, AM AND SHRI AMARJIT SINGH, JM आयकरअपीलसं/ I.T.A. No.3595/Mum/2013 & 6786/Mum/2012 (िनधा"रणवष" / Assessment Year: 2008-09 & 2009-10) बनाम/ Tata Consulting Engineers The Additional Limited (Formerly known as Commissioner of Income Vs. TCE Consulting Engineers Tax Range 7(3) Limited) Matulya Aayakar Bhavan, Centre A, 249, Senapati M. Karve Road, Bapat Marg, Lower Parel, Mumbai - 400020 Mumbai - 400013 "थायीलेखासं./जीआइआरसं./PAN/GIR No. : AABCT0772E (…

M/S. Ripe Component Technologies Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeal of the assessee is dismissed

ITA 163/DEL/2012[2007-08]Status: DisposedITAT Delhi21 Oct 2016AY 2007-08

Bench: Sh. H.S. Sidhu & Sh. O.P. Kantassessment Year: 2007-08 Vs. Asstt. Commissioner Of Income M/S. Ripe Component Technologies Pvt. Ltd., B-8/14, Tax, Circle- 15(1), C.R. First Floor, Vasant Vihar, New Building, I.P. Estate, New Delhi Delhi Pan : Aadcr2107F (Appellant) (Respondent) Appellant By Sh. S.K. Chaturvedi, Ca Respondent By Sh. F.R. Meena, Sr.Dr Date Of Hearing 23.08.2016 Date Of Pronouncement 21.10.2016 Order Per O.P. Kant, A.M.: This Appeal By The Assessee Is Directed Against Order Dated 19/07/2011 Passed By The Learned Commissioner Of Income-Tax (Appeals)-Xviii, New Delhi For Assessment Year 2007-08 Raising Following Grounds: “1. The Learned Assessing Officer Erred On Facts In Law In Making An Addition Of Rs.31,97,677/- On Account Of Depreciation Claimed On Temporary Erections & Allowing Only Rs.3,19,767/- As Depreciation. 2. The Appellant Seeks Permission To Modify And/Or Add Any Other Ground/Grounds Of Appeal As The Circumstances Might Require Or Justify Before Or At The Time Of Hearing.”

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SH. H.S. SIDHU, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2007-08 Vs. Asstt. Commissioner of Income M/s. Ripe Component Technologies Pvt. Ltd., B-8/14, Tax, Circle- 15(1), C.R. First Floor, Vasant Vihar, New Building, I.P. Estate, New Delhi Delhi PAN : AADCR2107F (Appellant) (Respondent) Appellant by Sh. S.K. Chaturvedi, CA Respondent by Sh. F.R. Meena, Sr.DR Date of hearing 23.08.2016 Date of pronouncement 21.10.2016 ORDER PER O.P. KANT, A.M.: This appeal by the assessee is directed against order dated 19/07/2011…

P.) Ltd. (175 Taxman 132) (Delhi) and Urban Infrastructure Venture Capital Ltd. v. DCIT ( (71 Taxmann.com 79) — Cited in 4 Judgments | BharatTax