PCIT v. Headstrong Services India (P.) Ltd.

125 Taxmann.com 262High Court2021#18911 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2026.

Sections most often in play

Section 143(3)Section 119 Section 143(1)Section 144B Section 144C Section 144C(1)Section 144C(13)Section 144C(5)

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Judgments citing PCIT v. Headstrong Services India (P.) Ltd.

Sumitomo Corporation India Pvt Ltd, Delhi vs. DCIT, Circle-22(2), Delhi

In the result, the appeals of the assessee are partly allowed as indicated above and the stay application is dismissed as infructuous

ITA 4400/DEL/2025[2020-21]Status: DisposedITAT Delhi10 Apr 2026AY 2020-21

Bench: Shri C.N. Prasad & Shri M. Balaganesh, Accontant Member Assessment Year 2020-21 Sumitomo Corporation India Vs. Dcit Pvt. Ltd. Circle -22 (2) 501 & 502, 5Th Floor West Wing, World Mark 1, Asset No.11, Hospitality District Aerocity, New Delhi-110037 Pan No.Aabcs1887M Appellant Respondent It(Tp) Appeal No.14/Del/2025 Assessment Year 2021-22 Sumitomo Corporation India Vs. Dcit Pvt. Ltd. Circle -22 (2) 501 & 502, 5Th Floor Delhi West Wing, World Mark 1, Asset No.11, Hospitality District Aerocity, New Delhi-110037 Pan No.Aabcs1887M Appellant Respondent

Section 143(3)Section 144BSection 144C(1)Section 144C(13)Section 154Section 80GSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘I’: NEW DELHI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCONTANT MEMBER Assessment Year 2020-21 Sumitomo Corporation India Vs. DCIT Pvt. Ltd. Circle -22 (2) 501 & 502, 5th Floor West Wing, World Mark 1, Asset No.11, Hospitality District Aerocity, New Delhi-110037 PAN No.AABCS1887M Appellant Respondent IT(TP) Appeal No.14/Del/2025 Assessment Year 2021-22 Sumitomo Corporation India Vs. DCIT Pvt. Ltd. Circle -22 (2) 501 & 502, 5th Floor Delhi West Wing, World Mark 1, Asset No.11, Hospitality District Aerocity, New Delhi-110037 PAN No.AABCS18…

Wsp Consultants India Private Limited, Uttar Pradesh vs. Pr, CIT, Delhi-7, New Delhi

The appeal of the assessee is allowed

ITA 867/DEL/2021[2011-12]Status: DisposedITAT Delhi27 Mar 2024AY 2011-12

Bench: Shri Shamim Yahya & Shri Anubhav Sharmaassessment Year: 2011-12 Wsp Consultants India Private Ltd., Vs Pr. Cit, Fc-24, Film City Noida, Delhi-7, Sector 16A, Gautam Budh Nagar, New Delhi. Uttar Pradesh – 201301. Pan: Aaacw5220F (Appellant) (Respondent) Assessee By : Shri Himanshu S. Sinha, Shri Bhuwan Dhoopar & Shri Parash Biswal, Advocates Revenue By : Shri Rajesh Kumar, Cit-Dr Date Of Hearing : 22.03.2024 Date Of Pronouncement : 27.03.2024 Order Per Anubhav Sharma, Jm:

For Appellant: Shri Himanshu S. SinhaFor Respondent: Shri Rajesh Kumar, CIT-DR

Section 143(1)Section 143(3)Section 144CSection 144C(5)Section 254Section 263Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : I : NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER Assessment Year: 2011-12 WSP Consultants India Private Ltd., Vs Pr. CIT, FC-24, Film City Noida, Delhi-7, Sector 16A, Gautam Budh Nagar, New Delhi. Uttar Pradesh – 201301. PAN: AAACW5220F (Appellant) (Respondent) Assessee by : Shri Himanshu S. Sinha, Shri Bhuwan Dhoopar & Shri Parash Biswal, Advocates Revenue by : Shri Rajesh Kumar, CIT-DR Date of Hearing : 22.03.2024 Date of Pronouncement : 27.03.2024 ORDER PER ANUBHAV SHARMA, JM: This appeal is preferred b…

DCIT, Circle- I, International Taxation, Dehradun vs. Express Drilling Systems Llc, Dehradun

In the result, cross objection filed by the assessee is partly

ITA 6114/DEL/2017[2009-10]Status: DisposedITAT Dehradun26 Sept 2023AY 2009-10

Bench: Shri Challa Nagendra Prasad & Shri M. Balaganeshआ.अ.सं/.I.T.A No.6114/Del/2017 िनधा"रणवष"/Assessment Year: 2009-10 बनाम Dcit, Express Drilling Circle-1, Vs. Systems Llc, International Taxation, C/O Nangia & Co., 1St Floor, Ida, 46, Dehradun, Uttarakhand. E.C. Road, Dehradun, Uttarakhand. Pan No.Aabce6891R अपीलाथ" Appellant ""यथ"/Respondent & Cross Objection No. 13/Del/2018 (In I.T.A No.6114/Del/2017) िनधा"रणवष"/Assessment Year: 2009-10 बनाम Express Drilling Systems Llc, Dcit, Vs. C/O Nangia & Co., Circle-1, 1St Floor, Ida, 46, International Taxation, E.C. Road, Dehradun, Dehradun, Uttarakhand. Uttarakhand. Pan No. Aabce6891R अपीलाथ" Appellant ""यथ"/Respondent

Section 143(3)Section 144CSection 234BSection 40

…I.T.A.No.6114/Del/2017 & CO No. 13/Del/2018 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A No.6114/Del/2017 िनधा"रणवष"/Assessment Year: 2009-10 बनाम DCIT, Express Drilling Circle-1, Vs. Systems LLC, International Taxation, C/o Nangia & Co., 1st Floor, IDA, 46, Dehradun, Uttarakhand. E.C. Road, Dehradun, Uttarakhand. PAN No.AABCE6891R अपीलाथ" Appellant ""यथ"/Respondent & Cross Objection No. 13/Del/2018 (In I.T.A No.6114/Del/2017) िनधा"रणवष"/Assessment Year: 2009-10 बनाम Express Drilling Syst…

DCIT, Circle- 10(2), New Delhi vs. Gruner India Pvt. Ltd., New Delhi

ITA 6748/DEL/2018[2011-12]Status: DisposedITAT Delhi25 May 2022AY 2011-12

Bench: Sh. N. K. Billaiya & Sh. Yogesh Kumar Usassessment Year: 2011-12 Dcit Gruner India Pvt. Ltd. Circle – 10 (2) Vs 15, Dsidc, Okhla Industrial New Delhi Area, Phase-Ii, Scheme-1, New Delhi Pan No.Aadcg2938H (Appellan (Respondent)

Section 143(3)Section 144CSection 144C(1)Section 234BSection 254Section 274Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-1’, NEW DELHI BEFORE SH. N. K. BILLAIYA, ACCOUNTANT MEMBER AND SH. YOGESH KUMAR US, JUDICIAL MEMBER Assessment Year: 2011-12 DCIT Gruner India Pvt. Ltd. Circle – 10 (2) Vs 15, DSIDC, Okhla Industrial New Delhi Area, Phase-II, Scheme-1, New Delhi PAN No.AADCG2938H (APPELLAN (RESPONDENT) Appellant Sh. Mrinal Kumar Das, Sr. DR Respondent Sh. Pancham Sethi, CA Date of hearing: 07/04/2022 Date of Pronouncement: 25/05/2022 ORDER PER N.K. BILLAIYA, AM: This appeal by the revenue is preferred against the order of the CIT(A)-44, New Delhi dated 24.08.2018 pertai…