PCIT v. Andrew Telecommunications Pvt. Ltd.

96 Taxmann.com 613High Court2018#16257 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2021.

Judgments citing PCIT v. Andrew Telecommunications Pvt. Ltd.

Advance Power Display System Ltd., Mumbai vs. Commissioner of (A)-55, Mumbai

In the result, appeal is allowed as indicated above

ITA 7360/MUM/2018[2008-09]Status: DisposedITAT Mumbai06 Aug 2021AY 2008-09

Bench: Shri Pramod Kumar, Hon’Ble & Shri Saktijit Dey, Hon’Bleassessment Year: 2008-09 Advance Power Display Systems Commissioner Of Income Tax Ltd., (Appeals)-55, Unit No. 6, Multistoried Mumbai Building, Seepz-Sez, Vs. Andheri (East)- Mumbai -400096 Pan: Aaaca5970G (Appellant) (Respondent) Assessee By : S/Shri Y.P. Trivedi/Nishit Gandhi (Ars) Revenue By : Shri Sunil Deshpande (Dr) Date Of Hearing :15/07/2021 Date Of Pronouncement: 06/08/2021

For Appellant: S/Shri Y.P. Trivedi/Nishit Gandhi (ARs)For Respondent: Shri Sunil Deshpande (DR)
Section 143(3)Section 144CSection 144C(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “K”, MUMBAI BEFORE SHRI PRAMOD KUMAR, HON’BLE VICE PRESIDENT AND SHRI SAKTIJIT DEY, HON’BLE JUDICIAL MEMBER Assessment Year: 2008-09 Advance Power Display Systems Commissioner of Income Tax Ltd., (Appeals)-55, Unit No. 6, Multistoried Mumbai Building, SEEPZ-SEZ, Vs. Andheri (East)- Mumbai -400096 PAN: AAACA5970G (Appellant) (Respondent) Assessee by : S/Shri Y.P. Trivedi/Nishit Gandhi (ARs) Revenue by : Shri Sunil Deshpande (DR) Date of Hearing :15/07/2021 Date of Pronouncement: 06/08/2021 O R D E R PER SAKTIJIT DEY, JM Captioned appeal arises out of order dat…

Sonata Software Limited, Mumbai vs. DCIT Range 8(2)(2), Mumbai

In the result, appeal filed by the assessee, as well as the Revenue is set aside for statistical purposes

ITA 5369/MUM/2017[2012-13]Status: DisposedITAT Mumbai05 Aug 2020AY 2012-13

Bench: Shri Saktijit Dey & Shri G. Manjunathasonata Software Limited Vs. Dcit,Range 8(2)(2) 208 T.V.Industrial Estate Aaykar Bhawan S.K.Ahire Marg Mumbai-400 020 Worli, Mumbai-400 025 Pan/Gir No.Aabcs8459D (Appellant) .. (Respondent) & Dcit, 8(2)(2) Vs. Sonata Software Limited Room No.348 208 T.V.Industrial Estate Aaykar Bhawan S.K.Ahire Marg Mumbai-400 020 Worli, Mumbai-400 025 Pan/Gir No.Aabcs8459D (Appellant) .. (Respondent) Assessee By Shri Vijay Mehta & Shri Anuj Kishadwalla, Ar’S Revenue By Shri. A. Mohan, Cit-Dr

Section 143(1)Section 143(2)Section 143(3)Section 144C(1)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “J”, BENCH MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER & SHRI G. MANJUNATHA, ACCOUNTANT MEMBER Sonata Software Limited Vs. DCIT,Range 8(2)(2) 208 T.V.Industrial Estate Aaykar Bhawan S.K.Ahire Marg Mumbai-400 020 Worli, Mumbai-400 025 PAN/GIR No.AABCS8459D (Appellant) .. (Respondent) & DCIT, 8(2)(2) Vs. Sonata Software Limited Room No.348 208 T.V.Industrial Estate Aaykar Bhawan S.K.Ahire Marg Mumbai-400 020 Worli, Mumbai-400 025 PAN/GIR No.AABCS8459D (Appellant) .. (Respondent) Assessee by Shri Vijay Mehta & Shri Anuj Kishadwalla, AR’s Revenue by Shri. A. Mohan, CIT-DR D…

Cable and Wireless (India) Ltd, Mumbai vs. DCIT (It) Cir 2(1)(1), Mumbai

In the result, appeal stands dismissed

ITA 3199/MUM/2017[2011-12]Status: DisposedITAT Mumbai16 Dec 2019AY 2011-12

Bench: Shri Pramod Kumar & Shri Saktijit Dey

For Appellant: Shri Vishal KarlaFor Respondent: Shri V. Sreekar
Section 115JSection 143(3)Section 144C(1)Section 144C(13)Section 253Section 254

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT, AND SHRI SAKTIJIT DEY, JUDICIAL MEMBER IT(TP)A no.3199/Mum./2017 (Assessment Year : 2011–12) Cable and Wireless (India) Ltd. C/o BMR& Associates LLP BMR House, 36B, Dr.R.K. Shriodkar ……………. Appellant Marg, Parel, Mumbai 400 012 PAN – AAACC6133F v/s Dy. Commissioner of Income Tax ……………. Respondent Circle–2(1)(1), Mumbai Assessee by : Shri Vishal Karla Revenue by : Shri V. Sreekar Date of Hearing – 17.09.2019 Date of Order – 16.12.2019 O R D E R PER SAKTIJIT DEY, J.M. The captioned appeal has been filed by the asse…

Hsbc Invest Direct Securities (India) P.Ltd, Mumbai vs. DCIT 14(2)(2), Mumbai

In the result, assessee’s appeal is partly allowed

ITA 3826/MUM/2017[2010-11]Status: DisposedITAT Mumbai21 Aug 2019AY 2010-11

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwal

For Appellant: Shri Niraj ShethFor Respondent: Shri Rignesh K. Das
Section 143(3)Section 144CSection 144C(1)Section 3Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER IT(TP)A no.3826/Mum./2017 (Assessment Year : 2010–11) HSBC Invest Direct Securities (I) P. Ltd. NESCO I.T. Park, Level–9 Building no.3, Western Express Highway ……………. Appellant Goregaon (E), Mumbai 400 063 PAN – AABCI4793G v/s Dy. Commissioner of Income Tax ……………. Respondent Circle–14(2)(2), Mumbai 400 020 Assessee by : Shri Niraj Sheth Revenue by : Shri Rignesh K. Das Date of Hearing – 17.07.2019 Date of Order – 21.08.2019 O R D E R PER SAKTIJIT DEY. J.M. Captio…

The ACIT, Corp Circle-1(1), Kochi, Ernakulam vs. Appolo Tyres Ltd, Ernakulam

In the result, the appeal filed by the Revenue in ITA No

ITA 247/COCH/2018[2006-07]Status: DisposedITAT Cochin21 Mar 2019AY 2006-07

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

Section 143(3)Section 80I

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM I.T.A. No. 247/Coch/2018 Assessment Year : 2006-07 The Assistant Commissioner of Vs. Appollo Tyres, 3rd Floor, Areekal Mansion, Income-tax, Corporate Circle- 1(1), Range 1, Kochi. Panampilly Nagar, Kochi-682 036. [PAN: AAACA 6990Q] (Revenue-Appellant) (Assessee-Respondent) I.T.A. No.339 /Coch/2018 Assessment Year : 2006-07 Appollo Tyres, Vs. The Assistant Commissioner of 3rd Floor, Areekal Mansion, Income-tax, Corporate Circle-1(1), Panampilly Nagar, Kochi. Kochi-682 036. [PAN: AAAC…

Assistant Commissioner of Income Tax vs. M/S. East West Seeds Ltd., Aurangabad

In the result, the appeal of the Revenue is dismissed

ITA 2599/PUN/2016[2009-10]Status: DisposedITAT Pune14 Nov 2018AY 2009-10

Bench: Shri Anil Chaturvedi, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Nikhil PathakFor Respondent: Shri Sudhendu Das
Section 143(3)Section 144CSection 144C(1)Section 156Section 271(1)(c)Section 274Section 292BSection 92C

…आयकर अऩीऱीय अधधकरण “बी” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE श्री अननऱ चतुर्वेदी, ऱेखा सदस्य, एर्वं श्री वर्वकास अर्वस्थी, न्यानयक सदस्य के समक्ष । BEFORE SHRI ANIL CHATURVEDI, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA No.2599/PUN/2016 ननधाारण र्वर्ा / Assessment Year : 2009-10 The Assistant Commissioner of Income Tax, Circle – 1, Aurangabad .......अऩीऱाथी / Appellant बनाम / V/s. M/s. East West Seeds Ltd., Gat No. 66, Village-Narayanpur (BK), P.O.-Waluj, Tq.-Gangapur Aurangabad – 431133 PAN : AANCE1237F ……प्रत्यथी / Respondent Assessee by : Shri Nikhil Pathak Reve…