PCIT v. Swiss Re Global Business Solutions India (P) Ltd.

96 Taxmann.com 643High Court2018#21682 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2023 to 2024.

Issues it is cited on

section 144c(13)final assessment order section 143 company section 14 section 143(3)india business

Judgments citing PCIT v. Swiss Re Global Business Solutions India (P) Ltd.

Primera Medical Technologies Private Limited, Hyderabad vs. DCIT, Circle-5(1), Hyderabad

In the result, appeal of the assessee is treated as allowed for statistical purposes

ITA 381/HYD/2022[2018-19]Status: DisposedITAT Hyderabad28 Jun 2024AY 2018-19

Bench: Shri K. Narasimha Chary & Shri Madhusudan Sawdia

For Appellant: Shri PVSS Prasad, ARFor Respondent: Smt. L. Sunitha Rao, CIT-DR

Section 143(3)

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER & SHRI MADHUSUDAN SAWDIA, ACCOUNTANT MEMBER आ.अपी.सं / ITA No. 381/Hyd/2022 (धििाारण वर्ा / Assessment Year: 2018-19) Primera Medical Technologies Vs. Deputy Commissioner of Private Limited, Income Tax, Hyderabad Circle-5(1), [PAN No. AAICP1509J] Hyderabad अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent धििााररती द्वारा / Assessee by: Shri PVSS Prasad, AR राजस्‍व द्वारा / Revenue by: Smt. L. Sunitha Rao, CIT-DR सुिवाई की तारीख/Date of hearing: 19/06/2024 घो…

Triniti Advanced Softwarelabs Private Limited, Hyderabad vs. Income Tax Officers, Ward -2(4), Hyderabad

In the result, appeal of the assessee is treated as allowed for statistical purposes

ITA 397/HYD/2021[2016-17]Status: DisposedITAT Hyderabad20 Jun 2024AY 2016-17

Bench: Shri K. Narasimha Chary & Shri Madhusudan Sawdia

For Appellant: Shri Kranthi, ARFor Respondent: Smt. L. Sunitha Rao, CIT-DR

Section 143(3)

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER & SHRI MADHUSUDAN SAWDIA, ACCOUNTANT MEMBER आ.अपी.सं / ITA No. 397/Hyd/2021 (धििाारण वर्ा / Assessment Year: 2016-17) Triniti Advanced Software Labs Vs. Income Tax Officer, Private Limited, Ward-2(4), Hyderabad Hyderabad [PAN No. AAACE7968E] अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent धििााररती द्वारा / Assessee by: Shri Kranthi, AR राजस्‍व द्वारा / Revenue by: Smt. L. Sunitha Rao, CIT-DR (appeared through virtual mode) सुिवाई की तारीख/Date of hearing: 21…

Isoft Health Management India Private Limited, Chennai vs. DCIT, Chennai

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

ITA 976/CHNY/2015[2010-11]Status: DisposedITAT Chennai31 May 2024AY 2010-11

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. No.976/Chny/2015 िनधा"रण वष"/Assessment Year: 2010-11 M/S. Isoft Health Management India Vs The Deputy Commissioner Of Private Limited, 4Th Floor, Capital . Income Tax, Towers, No. 180, Kodambakkam High Corporate Circle 2(2), Road, Nungambakkam, Chennai 600 034. Chennai 600 034. [Pan: Aalcs8600A] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Vikram Vijayaragahavan, Advocate ""थ" की ओर से/Respondent By : Shri A. Sasikumar, Cit सुनवाई की तारीख/ Date Of Hearing : 15.05.2024 घोषणा की तारीख /Date Of Pronouncement : 31.05.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal By The Assessee Is Directed Against The Final Assessment Order Dated 23.02.2015 Passed By The Assessing Officer Under Section 143(3) R.W.S. 144C(13) Of The Income Tax Act, 1961 [“Act” In Short].

For Appellant: Shri Vikram Vijayaragahavan, AdvocateFor Respondent: Shri A. Sasikumar, CIT

Section 143(3)

…आयकर अपीलीय अिधकरण, ’डी’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI "ी एसएस िव"ने" रिव, "ाियक सद" एवं "ी जगदीश, लेखा सद" के सम" । Before Shri S.S. Viswanethra Ravi, Judicial Member & Shri Jagadish, Accountant Member आयकर अपील सं./I.T.A. No.976/Chny/2015 िनधा"रण वष"/Assessment Year: 2010-11 M/s. iSoft Health Management India Vs The Deputy Commissioner of Private Limited, 4th Floor, Capital . Income Tax, Towers, No. 180, Kodambakkam High Corporate Circle 2(2), Road, Nungambakkam, Chennai 600 034. Chennai 600 034. [PAN: AALCS8600A] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Ap…

Infor (India) Private Limited, Hyderabad vs. DCIT, Circle-2(1), Hyderabad

Accordingly treated as allowed for statistical purposes

ITA 193/HYD/2023[2018-19]Status: DisposedITAT Hyderabad26 Oct 2023AY 2018-19

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Charyआ.अपी.सं / Ita-Tp No. 193/Hyd/2023 (निर्धारण वर्ष / Assessment Year: 2018-19) Infor (India) Private Limited, Vs. The Deputy Commissioner Hyderabad Of Income Tax, [Pan No. Aaacb6197Q] Circle-2(1), Hyderabad अपीलार्थीर्थी / Appellant प्रत्‍यर्थी / Respondent

For Appellant: Shri Sunil Moti Lala, ARFor Respondent: Shri Jeevan Lal Lavidiya, CIT-DR

Section 143(3)Section 260

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं / ITA-TP No. 193/Hyd/2023 (निर्धारण वर्ष / Assessment Year: 2018-19) Infor (India) Private Limited, Vs. The Deputy Commissioner Hyderabad of Income Tax, [PAN No. AAACB6197Q] Circle-2(1), Hyderabad अपीलार्थीर्थी / Appellant प्रत्‍यर्थी / Respondent स्‍थथगन आवेदन सं. / S.A. No. 58/Hyd/2023 (Arising out of ITA No. 193/Hyd/2023) (निर्धारण वर्ष / Assessment Year: 2018-19) Infor (India) Private Limited, Vs The Deputy…