Pr.CIT v. Tulip Hospitality Service Ltd.

411 ITR 595High Court2019#24908 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,487 Indian tax judgments — from 2019 to 2019.

Judgments citing Pr.CIT v. Tulip Hospitality Service Ltd.

Mokama Munger Highway Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-16(2), Hyderabad

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

ITA 2146/HYD/2018[2015-16]Status: DisposedITAT Hyderabad03 Jul 2019AY 2015-16

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahman

For Appellant: Shri D.V. AnjaneyuluFor Respondent: Shri Y.V.S.T. Sai, (CIT) DR
Section 143(1)Section 143(2)

…pport of its claim: i) Ashoka Infrastructure Ltd vs. ACIT reported in (2018) 163 DTR 321 (Pune Trib.); ii) Dy. CIT vs. Godavari Toll Bridge (P) Ltd reported in (2018) 163 DTR (Visakha Trib.) 17. iii) Pr.CIT vs. Tulip Hospitality Service Ltd reported in (2019) 411 ITR 595 (Bom.). 7. The learned DR, on the other hand, supported the orders of the authorities below and placed reliance upon the decision of the Hon'ble Bombay High Court in the case of (i) West Gujarat Expressway Ltd, reported in (2017) 82 Taxmann.com 224 (Bom.) and (ii) North Karnataka Expressway Ltd reported in 51 Taxmann.com 214. 8. Having regard to…

Mokama Munger Highway Limited, Hyderabad vs. Income Tax Officer, Ward-16(4), Hyderabad

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

ITA 2145/HYD/2018[2014-15]Status: DisposedITAT Hyderabad03 Jul 2019AY 2014-15

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahman

For Appellant: Shri D.V. AnjaneyuluFor Respondent: Shri Y.V.S.T. Sai, (CIT) DR
Section 143(1)Section 143(2)

…pport of its claim: i) Ashoka Infrastructure Ltd vs. ACIT reported in (2018) 163 DTR 321 (Pune Trib.); ii) Dy. CIT vs. Godavari Toll Bridge (P) Ltd reported in (2018) 163 DTR (Visakha Trib.) 17. iii) Pr.CIT vs. Tulip Hospitality Service Ltd reported in (2019) 411 ITR 595 (Bom.). 7. The learned DR, on the other hand, supported the orders of the authorities below and placed reliance upon the decision of the Hon'ble Bombay High Court in the case of (i) West Gujarat Expressway Ltd, reported in (2017) 82 Taxmann.com 224 (Bom.) and (ii) North Karnataka Expressway Ltd reported in 51 Taxmann.com 214. 8. Having regard to…

Mokama Munger Highway Limited, Hyderabad vs. Asst. Commissioner of Income Tax, Circle-16(2), Hyderabad

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

ITA 1729/HYD/2018[2013-14]Status: DisposedITAT Hyderabad03 Jul 2019AY 2013-14

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahman

For Appellant: Shri D.V. AnjaneyuluFor Respondent: Shri Y.V.S.T. Sai, (CIT) DR
Section 143(1)Section 143(2)

…pport of its claim: i) Ashoka Infrastructure Ltd vs. ACIT reported in (2018) 163 DTR 321 (Pune Trib.); ii) Dy. CIT vs. Godavari Toll Bridge (P) Ltd reported in (2018) 163 DTR (Visakha Trib.) 17. iii) Pr.CIT vs. Tulip Hospitality Service Ltd reported in (2019) 411 ITR 595 (Bom.). 7. The learned DR, on the other hand, supported the orders of the authorities below and placed reliance upon the decision of the Hon'ble Bombay High Court in the case of (i) West Gujarat Expressway Ltd, reported in (2017) 82 Taxmann.com 224 (Bom.) and (ii) North Karnataka Expressway Ltd reported in 51 Taxmann.com 214. 8. Having regard to…

Pr.CIT v. Tulip Hospitality Service Ltd. (411 ITR 595) — Cited in 3 Judgments | BharatTax