How many judgments cite Pr. CIT v. M/s Suzlon Energy Ltd.?

46 judgments on BharatTax cite Pr. CIT v. M/s Suzlon Energy Ltd. (115 Taxmann.com 340), spanning 2020 to 2025.

Which sections of the Income Tax Act does Pr. CIT v. M/s Suzlon Energy Ltd. come up under?

It is most often cited in judgments turning on Section 143(1), Section 2(24)(x), Section 36(1)(va), Section 43B, Section 1952, Section 36.

Pr. CIT v. M/s Suzlon Energy Ltd.

115 Taxmann.com 340High Court2020#2496 most cited

What is Pr. CIT v. M/s Suzlon Energy Ltd. authority for?

Employees' contributions to provident fund and ESI must be deposited by the due date prescribed under the respective welfare legislations (e.g., within 15 days of the month-end salary payment) for a deduction under section 36(1)(va) of the Income-tax Act. Failure to do so results in disallowance, even if the deposit is made before the due date for filing the income tax return under section 139(1).

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2020 to 2025.

Also referred to as

Pr. CIT v. M/s Suzlon Energy Ltd. · 115 Taxmann.com 340 · section 36(1)(va) · employees contribution · provident fund · ESI · due date · statutory due date · section 43B · section 2(24)(x) · disallowance · section 143(1)

Sections most often in play

Section 143(1)Section 2(24)(x)Section 36(1)(va)Section 43B Section 1952 Section 36 Section 38 Section 38 of the Employees Provident Funds and Miscellaneous Provisions Act

Issues it is cited on

section 38 section 2(24)(x)section 36(1)(va)section 2(24)section 43b section 36(1)section 36 section 43 salary first appeal section 143(1)prescribed

Judgments citing Pr. CIT v. M/s Suzlon Energy Ltd.

CHECKMATE FACILITY AND ELECTRONIS SOLUTIONS PRIVATE LIMITED,VADODARA vs. THE DY.CIT, CIRCLE-1(1)(1), VADODARA

In the result, both the appeals filed by the assessee are dismissed

ITA 706/AHD/2024[2021-22]Status: DisposedITAT Ahmedabad25 Mar 2025AY 2021-22

Bench: Smt. Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: Ms. Kaushani Shah, A.RFor Respondent: Shri Nitin Vishnu Kulkarni, Sr. D.R

Section 143(1)Section 143(1)(a)Section 36Section 36(1)(va)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. Nos.473&706/Ahd/2024 (Assessment Years: 2019-20&2021-22) Checkmate Facility and Electronic Vs. Deputy Commissioner of Solutions Pvt. Ltd., Income Tax, 6 to 9 Amaan Towers, Fatehgunj Circle-1(1)(1), Main Road, Vadodara-390002 Vadodara [PAN No.AACC5367P] (Appellant) .. (Respondent) Appellant by : Ms. Kaushani Shah, A.R. Respondent by: Shri Nitin Vishnu Kulkarni, Sr. D.R. Date of Hearing 25.02.2025 Date of Pronouncement 25.03.2025 O R D E R PER SIDDHARTHA NAUTI…

CHECKMATE FACILITY AND ELECTRONIC SOLUTIONS PRIVATE LIMITED,VADODARA vs. THE DY.CIT, CIRCLE-1(1)(1), VADODARA

In the result, both the appeals filed by the assessee are dismissed

ITA 473/AHD/2024[2019-20]Status: DisposedITAT Ahmedabad25 Mar 2025AY 2019-20

Bench: Smt. Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: Ms. Kaushani Shah, A.RFor Respondent: Shri Nitin Vishnu Kulkarni, Sr. D.R

Section 143(1)Section 143(1)(a)Section 36Section 36(1)(va)Section 43B

MODERN VEER RAYS SECURITY FORCE (INDIA) PRIVATE LIMITED ,MUMBAI vs. ASSISTANT DIRECTOR OF INCOMETAX, CPC, BANGALORE

In the result, both the appeals of the assessee are partly allowed for statistical purposes

ITA 1167/MUM/2023[2019-20]Status: DisposedITAT Mumbai23 Aug 2023AY 2019-20

Section 143(1)Section 43B

…tion, it is clear that the payments need to be made within 15 days from the close of the month in which the payment of salary is due or payable. This interpretation has also been upheld by the Hon'ble Gujarat High Court in case of PCIT Vs. Suzlon Energy Ltd. (115 Taxmann.com 340)). In the case of the assessee as stated above, the assessee company is providing security services to various corporate and public places for which M/s. Modern Veer Rays Security Force it deputes its employee who carry our work at clients' place. After end of the month the client certify the number of days worked by the particular employ…

M/S MODERN VEER RAYS SECURITY FORCE (INDIA) PRIVATE LIMITED ,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRALIZED PROCESSING CENTRE, BANGALORE

In the result, both the appeals of the assessee are partly allowed for statistical purposes

ITA 1166/MUM/2023[2018-2019]Status: DisposedITAT Mumbai23 Aug 2023AY 2018-2019

Section 143(1)Section 43B

GANNON DUNKERLEY & CO LTD,MUMBAI vs. DY COMMISSIONER OF INCOME TAX CIRCLE-1(1)(1), MUMBAI

ITA 2228/MUM/2022[2019-20]Status: DisposedITAT Mumbai22 Dec 2022AY 2019-20

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2019-2020 Gannon Dunkerley & Co. Ltd, Dy. Cit, Circle-1(1)(1), 3Rd Floor, New Excelsior Aayakar Bhavan, Building Ak Nayak Marg, Fort, Vs. Mumbai-400020. Mumbai-400 001. Pan No. Aaacg 1846 P Appellant Respondent : Assessee By Mr. Babulal Sharma, Ar : Revenue By Mr. Sanjay Vishwas Rao Deshmukh, Dr Date Of Hearing : 02/11/2022 Date Of Pronouncement : 22/12/2022

For Respondent: Assessee by Mr. Babulal Sharma, AR

Section 2(24)(x)Section 36(1)(va)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI RAHUL CHAUDHARY (JUDICIAL MEMBER) Assessment Year: 2019-2020 Gannon Dunkerley & Co. Ltd, Dy. CIT, Circle-1(1)(1), 3rd floor, New Excelsior Aayakar Bhavan, Building AK Nayak Marg, Fort, Vs. Mumbai-400020. Mumbai-400 001. PAN No. AAACG 1846 P Appellant Respondent : Assessee by Mr. Babulal Sharma, AR : Revenue by Mr. Sanjay Vishwas Rao Deshmukh, DR Date of Hearing : 02/11/2022 Date of pronouncement : 22/12/2022 ORDER PER OM PRAKASH KANT, AM This appeal has been preferred by the assessee against th…

SHRI PATEL MAHENDRABHAI ADITBHAI,-HUF,AHMEDABAD vs. THE ITO, WARD-7(2)(3),, AHMEDABAD

In the result, the appeal of the assessee is dismissed

ITA 49/AHD/2019[2015-16]Status: DisposedITAT Ahmedabad20 Dec 2022AY 2015-16

For Appellant: Written SubmissionFor Respondent: Shri Rajdeep Singh, Sr. D.R

Section 143(3)Section 36Section 36(1)(va)Section 43B

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2015-16 Shri Patel Mahendrabhai The ITO, Aditbhai (HUF), Ward-7(2)(3), Ahmedabad Vs Ahmedabad PAN: AAEHP0767R (Respondent) (Appellant) Assessee by: Written Submission Revenue by: Shri Rajdeep Singh, Sr. D.R. Date of hearing : 19-12-2022 Date of pronouncement : 20-12-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This is an appeal filed by the assessee against the order of the ld. Commissioner of Income Tax (Appeals)-7, Ahmedab…

SUMATHI CORPORATE SERVICES PRIVATE LIMITED,HYDERABAD vs. ITO WARD-3(1), HYDERABAD

In the result, appeal of the assessee is dismissed

ITA 530/HYD/2022[2019-20]Status: DisposedITAT Hyderabad30 Nov 2022AY 2019-20

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Chary

For Appellant: NONEFor Respondent: Ms. Swapna, DR

Section 139(1)Section 143(1)Section 2(24)(x)Section 36(1)(iv)Section 36(1)(va)Section 43B

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं / ITA No. 530/Hyd/2022 (निर्धारण वर्ा / Assessment Year: 2019-20) M/s. Sumathi Corporate Vs. Income Tax Officer, Services Private Limited, Ward-3(1), Hyderabad Hyderabad [PAN No. AAKCS8202M] अपीलधर्थी / Appellant प्रत्‍यर्थी / Respondent निर्धाररती‍द्वधरध / Assessee by: NONE रधजस्‍व‍द्वधरध / Revenue by: Ms. Swapna, DR सुिवधई‍की‍तधरीख/Date of hearing: 30/11/2022 घोर्णध की‍तधरीख/Pronouncement on: 30/11/2022 आदे…

SUPER SEEDS PVT. LTD.,AHMEDABAD vs. THE DCIT, CIRCLE-4(1)(1), AHMEDABAD

In the result, Ground Number 2 of the appeal of the assessee is dismissed

ITA 260/AHD/2020[2015-16]Status: DisposedITAT Ahmedabad19 Oct 2022AY 2015-16

Bench: Of The Final Hearing Of Appeal

For Appellant: NoneFor Respondent: Shri Shramdeep Sinha, Sr. D.R

Section 35Section 36(1)(va)

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH Before: Shri P.M. Jagtap, Vice President And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2015-16 Super Seeds Pvt. Ltd. Dy. CIT, 302, C-Block, Heritage Circle-4(1)(1), Skyz, Prahlad Nagar, Vs Ahmedabad Ahmedabad-380015 (Respondent) PAN: AACCS9318Q (Appellant) Assessee by: None Revenue by: Shri Shramdeep Sinha, Sr. D.R. Date of hearing : 02-08-2022 Date of pronouncement : 19-10-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This is an appeal filed by the assessee against the order of the ld. Commissioner of Income Tax (A…

INDORE BIOTECH INPUTS & RESEARCH P LTD ,INDORE vs. DCIT-CPC BANGLORE, BANGLORE

In the result, these appeals are allowed

ITA 115/IND/2022[2018-19]Status: HeardITAT Indore12 Oct 2022AY 2018-19

Bench: Shri T.R. Senthil Kumar & Shri B.M. Biyani(Conducted Through Virtual Court) Indore Biotech Input & Cpc, Bangalore Research Pvt. Ltd. Vs. Indore (Appellant / Assessee) (Respondent / Revenue) Pan: Aabcp 0235 A Assessee By Ms. Nisha Lahoti & Shri Vijay Bansal, Ars Revenue By Shri Ashish Porwal, Sr. Dr Shyam Sunder Trivedi Cpc, Bangalore Vs. Bhopal (Appellant / Assessee) (Respondent / Revenue) Pan: Actpt 3280 G Assessee By None Revenue By Shri Ashish Porwal, Sr. Dr Shri Pradeep Kumar Cpc, Bangalore Pariyani, Indore Vs. (Appellant / Assessee) (Respondent/ Revenue) Pan: Afkpp 3296 G Assessee By None Revenue By Shri Ashish Porwal, Sr. Dr

Section 139(1)Section 143(1)Section 143(1)(iv)Section 36(1)(va)Section 43B

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER (Conducted through Virtual Court) Indore Biotech Input & CPC, Bangalore Research Pvt. Ltd. Vs. Indore (Appellant / Assessee) (Respondent / Revenue) PAN: AABCP 0235 A Assessee by Ms. Nisha Lahoti & Shri Vijay Bansal, ARs Revenue by Shri Ashish Porwal, Sr. DR Shyam Sunder Trivedi CPC, Bangalore Vs. Bhopal (Appellant / Assessee) (Respondent / Revenue) PAN: ACTPT 3280 G Assessee by None Revenue by Shri Ashish Porwal, Sr. DR Shri Prad…

SHRI PRADEEP KUMAR PARIYANI,INDORE vs. CIT(A) NFAC, DELHI

In the result, these appeals are allowed

ITA 165/IND/2021[2019-20]Status: DisposedITAT Indore12 Oct 2022AY 2019-20

Section 139(1)Section 143(1)Section 143(1)(iv)Section 36(1)(va)Section 43B

SHRI ASEEN JINDAL,BHOPAL vs. THE ADIT-CPC, BENGALURU

In the result, the appeal of assessee is allowed

ITA 204/IND/2022[2018-19]Status: FixedITAT Indore22 Sept 2022AY 2018-19

Bench: Ms. Madhumita Roy & Shri B.M. Biyaniassessment Year: 2018-19 Shri Aseem Jindal Adit-Cpc Bhopal Bengaluru Vs. (Appellant / Assessee) (Respondent/ Revenue) Pan: Afgpj 5199 C Assessee By Ms. Shraddha Piplodiya, Adv. Ar Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 20.09.2022 Date Of Pronouncement 22.09.2022 O R D E R Per B.M. Biyani, A.M.:

Section 139(1)Section 143(1)Section 143(1)(iv)Section 2Section 36(1)(va)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE MS. MADHUMITA ROY, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER Assessment Year: 2018-19 Shri Aseem Jindal ADIT-CPC Bhopal Bengaluru Vs. (Appellant / Assessee) (Respondent/ Revenue) PAN: AFGPJ 5199 C Assessee by Ms. Shraddha Piplodiya, Adv. AR Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 20.09.2022 Date of Pronouncement 22.09.2022 O R D E R Per B.M. Biyani, A.M.: Feeling aggrieved by appeal-order dated 29.06.2022 passed by learned Commissioner of Income-Tax (Appeals), National Faceless Appeal Centre [“Ld. CIT(A)”], which in tur…

M/S. SHYAM ENTERPRISE,JAMNAGAR vs. ADIT (CPC), BENGALURU, BANGALURU

In the result, the appeal of the assessee is dismissed

ITA 42/RJT/2022[2019-20]Status: DisposedITAT Rajkot21 Sept 2022AY 2019-20

For Appellant: Shri Chetan Agarwal, A.RFor Respondent: Shri Aarsi Prasad, CIT-DR &

Section 143(1)Section 2(24)(x)Section 36Section 36(1)(va)

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2019-20 Shyam Enterprise, The Assistant Director of 114-K, Ahersihan Harijan, Income Tax, CPC, Sadhufaliyu, Jam- Vs Bengaluru Khambhaliya, Jamnagar (Respondent) PAN: ACCFS7334K (Appellant) Assessee by: Shri Chetan Agarwal, A.R. Revenue by: Shri Aarsi Prasad, CIT-DR & Shri B.D. Gupta, Sr. D.R. Date of hearing : 07-07-2022 Date of pronouncement : 21-09-2022 आदेश/ORDER PER BENCH:- This is an appeal filed by the assessee for A.Y. 2019-20 ag…

M/S. JAI MAA HIRAL ENTERPRISE,KHAMBHALIYA vs. THE PR. CIT, JAMNAGAR, JAMNAGAR

In the result, the appeal of the assessee is dismissed

ITA 128/RJT/2021[2017-18]Status: DisposedITAT Rajkot21 Sept 2022AY 2017-18

For Appellant: Shri Chetan Agarwal, A.RFor Respondent: Shri Aarsi Prasad, CIT-DR

Section 143(3)Section 263Section 36(1)(va)

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2017-18 M/s. Jai Maa Hiral The Pr. Commissioner of Enterprise, Bhagwati Mill Income Tax, Compound, Khambhalia, Vs Jamnagar Dev Bhumi, (Respondent) Dwarka-361306 PAN: AAKFJ5947R (Appellant) Assessee by: Shri Chetan Agarwal, A.R. Revenue by: Shri Aarsi Prasad, CIT-DR Date of hearing : 07-07-2022 Date of pronouncement : 21-09-2022 आदेश/ORDER PER BENCH:- This is an appeal filed by the assessee for A.Y. 2017-18 against the order of the ld. Prin…

MADHURAM PULSES PVT.LTD. ,INDORE vs. ACIT 5(1), INDORE

In the result, the appeal of assessee is allowed

ITA 82/IND/2022[2018-19]Status: DisposedITAT Indore20 Sept 2022AY 2018-19

Bench: Ms. Madhumita Roy & Shri B.M. Biyaniassessment Year: 2018-19 Madhuram Pulses Pvt. Ltd. Acit 5(1) Indore Indore Vs. (Appellant / Assessee) (Respondent/ Revenue) Pan: Aabcm 1270 G Assessee By None Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 16.09.2022 Date Of Pronouncement 20.09.2022 O R D E R Per B.M. Biyani, A.M.:

Section 139(1)Section 143(1)Section 143(1)(iv)Section 2Section 36(1)(va)Section 43B

…tIN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE MS. MADHUMITA ROY, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER Assessment Year: 2018-19 Madhuram Pulses Pvt. Ltd. ACIT 5(1) Indore Indore Vs. (Appellant / Assessee) (Respondent/ Revenue) PAN: AABCM 1270 G Assessee by None Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 16.09.2022 Date of Pronouncement 20.09.2022 O R D E R Per B.M. Biyani, A.M.: Feeling aggrieved by appeal-order dated 30.03.2022 passed by Ld. Commissioner of Income-Tax, National Faceless Appeal Centre, Delhi [“Ld. CIT(A)”], which in turn arises out of order date…

SHRAMIK NAGRIK SAHAKARI BANK LTD,INDORE vs. DCIT-CPC, BANGALURU

In the result, the appeal of assessee is allowed

ITA 201/IND/2022[2017-18]Status: DisposedITAT Indore15 Sept 2022AY 2017-18

Bench: Ms. Madhumita Roy & Shri B.M. Biyani(Conducted Through Virtual Court) Assessment Year: 2017-18 Shramik Nagrik Sahakari Dcit,Cpc Bank Ltd. Bengaluru Vs. Indore (Appellant / Assessee) (Respondent/ Revenue) Pan: Aaajs 0383 E Assessee By Shri Sanket Mehta, Ar Shri Vijay Bansal, Ar Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 13.09.2022 Date Of Pronouncement 15.09.2022 O R D E R Per B.M. Biyani, A.M.:

Section 139(1)Section 143(1)(iv)Section 154Section 2Section 36(1)(va)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE MS. MADHUMITA ROY, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER (Conducted through Virtual Court) Assessment Year: 2017-18 Shramik Nagrik Sahakari DCIT,CPC Bank Ltd. Bengaluru Vs. Indore (Appellant / Assessee) (Respondent/ Revenue) PAN: AAAJS 0383 E Assessee by Shri Sanket Mehta, AR Shri Vijay Bansal, AR Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 13.09.2022 Date of Pronouncement 15.09.2022 O R D E R Per B.M. Biyani, A.M.: Feeling aggrieved by appeal-order dated 22.06.2022 passed by Ld. Commissioner of Income-Tax, National Fa…

M/S SAM STREAMLINE SYSTEMS P LTD ,INDORE vs. THE ITO 5 (1) , INDORE

In the result, these appeals are allowed

ITA 60/IND/2022[2018-19]Status: DisposedITAT Indore23 Aug 2022AY 2018-19

Bench: Ms.Madhumita Roy & Shri B.M. Biyani

Section 139(1)Section 143(1)Section 36(1)(va)Section 43B

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE MS.MADHUMITA ROY, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER (Conducted through Virtual Court) Assessment Year: 2018-19 Palash Badole ITO 5(2) Vs. Bhopal Bhopal (Appellant / Assessee) (Respondent/ Revenue) PAN: BFZPB6592P Assessee by None Revenue by None Assessment Year: 2018-19 M/s. SAM Streamline ITO-5(1) Systems P. Ltd., Indore Vs. Indore (Appellant / Assessee) (Respondent/ Revenue) PAN: AAACS7527D Assessee by Ruchira Singhal Revenue by None Assessment Year: 2019-20 Such Media Publication NFA…

TORINO LABORATORIES P LTD,INDORE vs. DCIT/ / ACIT 4 (1), INDORE

In the result, the appeal of assessee is allowed

ITA 6/IND/2022[2018-19]Status: DisposedITAT Indore18 Aug 2022AY 2018-19

Bench: Shri Mahavir Prasad & Shri B.M. Biyani(Conducted Through Virtual Court) Assessment Year: 2018-19 Torino Laboratories Pvt. Ltd. Dcit/Acit-4(1), Indore Indore Vs. (Appellant / Assessee) (Respondent/ Revenue) Pan: Aabct1347B Assessee By Shri Ashish Goyal, Ar Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 08.08.2022 Date Of Pronouncement 18.08.2022 O R D E R Per B.M. Biyani, A.M.:

Section 139(1)Section 143(1)Section 143(1)(iv)Section 2Section 36(1)(va)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER (Conducted through Virtual Court) Assessment Year: 2018-19 Torino Laboratories Pvt. Ltd. DCIT/ACIT-4(1), Indore Indore Vs. (Appellant / Assessee) (Respondent/ Revenue) PAN: AABCT1347B Assessee by Shri Ashish Goyal, AR Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 08.08.2022 Date of Pronouncement 18.08.2022 O R D E R Per B.M. Biyani, A.M.: 1. This appeal by assessee is directed against the order dated 15.12.2021 of learned Commissioner of Income-Tax (Appeals), (Nat…

TORRENT PHARMACEUTICAL LTD.,,AHMEDABAD vs. DCIT, CIRCLE-4(1)(2),, AHMEDABAD

In the result, the appeal of the assessee is dismissed

ITA 375/AHD/2020[2017-18]Status: DisposedITAT Ahmedabad27 Jul 2022AY 2017-18

Bench: Or During The Course Of Hearing Of The Appeal.

For Appellant: Shri Vartik Chokshi, A.R. &For Respondent: Shri Purshottam Kumar, Sr. D.R

Section 139(5)Section 143(1)Section 2(24)(x)Section 36(1)(va)

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri P.M. Jagtap, Vice President And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2017-18 Torrent Pharmaceuticals The Dy. CIT, Ltd., Torrent House, Off. Ahmedabad Circle- Ashram Road, Ahmedabad Vs 4(1)(2), PAN: AAACT5456A Ahmedabad (Appellant) (Respondent) Assessee by: Shri Vartik Chokshi, A.R. & Shri Biren Shah, A.R. Revenue by: Shri Purshottam Kumar, Sr. D.R. Date of hearing : 11-05-2022 Date of pronouncement : 27-07-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This is an appeal filed by the assessee against…

ADANI CAPITAL PVT. LTD,AHMEDABAD vs. THE ITO, WARD-1(1)(1), AHMEDABAD

In the result, the appeal of the assessee is dismissed

ITA 465/AHD/2020[2017-18]Status: DisposedITAT Ahmedabad22 Jul 2022AY 2017-18

Bench: Or During The Course Of Hearing Of The Appeal. Total Tax Effect (Including Surcharge & Cess) Rs. 2,81,229/-”

For Appellant: Shri Biren Shah, A.RFor Respondent: Shri Purshottam Kumar, Sr. D.R

Section 139(1)Section 2(24)(x)Section 36Section 36(1)(va)Section 43B

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH Before: Shri P.M. Jagtap, Vice President And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2017-18 Adani Capital Pvt. Ltd. The ITO, Ground Floor Adani Ward-1(1)(1) House, Near Mithikali Six Vs Ahmedabad Road, Navrangpura, (Respondent) Ahmedabad-380009 PAN: AAOCA7636B (Appellant) Assessee by: Shri Biren Shah, A.R. Revenue by: Shri Purshottam Kumar, Sr. D.R. Date of hearing : 09-05-2022 Date of pronouncement : 22-07-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This is an appeal filed by the assessee against the order of t…

BHUPENDRA NATH PANDEY,VARANASI vs. ACIT, R - 03, VARANASI

In the result, appeal filed by the assessee is in ITA No

ITA 31/VNS/2021[2018-2016]Status: DisposedITAT Varanasi07 Jul 2022AY 2018-2016

Bench: Shrivijay Pal Rao & Shri Ramit Kocharassessment Year: 2018-19 Bhupendra Nath Pandey Assistant Director Of Income 6-159/27, Kashi Enclave V. Tax (Cpc), Centralized Colony, Pahadiya Sarnath, Processing Center , Varanasi-221007, U.P. Bengaluru-560500 (The Acit, Range-3, Varanasi, U.P.) Pan:Ajfpp1273J (Appellant) (Respondent)

For Appellant: Sh. Deepak K Gujarati, CAFor Respondent: Sh. A.K. Singh, Sr. DR

Section 139(1)Section 143(1)Section 2(24)(x)Section 36(1)(va)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL, VARANASI CIRCUIT BENCH, VARANASI BEFORE SHRIVIJAY PAL RAO, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER Assessment Year: 2018-19 Bhupendra Nath Pandey Assistant Director of Income 6-159/27, Kashi Enclave v. Tax (CPC), Centralized Colony, Pahadiya Sarnath, Processing Center , Varanasi-221007, U.P. Bengaluru-560500 (The ACIT, Range-3, Varanasi, U.P.) PAN:AJFPP1273J (Appellant) (Respondent) Appellant by: Sh. Deepak K Gujarati, CA Respondent by: Sh. A.K. Singh, Sr. DR Date of hearing: 07.07. 2022 Date of pronouncement: 07.07.2022 O R D E R PER SHRI RAMIT KOCHAR, A…

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