Prithvi Information Solutions Ltd. v. ITO

47 Taxmann.com 214Reported decision2014#20942 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2024.

Sections most often in play

Section 143(3)Section 144C(13)Section 14ASection 195Section 37(1)Section 40(a)(i)Section 9(1)(vii)Section 92CA(3)

Judgments citing Prithvi Information Solutions Ltd. v. ITO

Bhartiya International Ltd, New Delhi vs. DCIT, Circle-4(2), New Delhi

In the result, the appeal of the assessee is partly allowed

ITA 2110/DEL/2022[2018-19]Status: DisposedITAT Delhi16 Feb 2024AY 2018-19

Bench: Shri Challa Nagendra Prasad & Shri Pradip Kumar Kedia

For Appellant: Shri Amit Goel, Chartered AccountantFor Respondent: Shri Rajesh Kumar, CIT-DR
Section 143(3)Section 144C(13)Section 14ASection 156Section 195Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I” DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.2110/DEL/2022 Assessment Year 2018-19 Bhartiya International Ltd. Dy. Commissioner of Income- E-52 New Mangla Puri, Mandi Road Vs. Tax Mehrauli Circle-4(2) New Delhi. New Delhi. TAN/PAN: AAACB0728M (Appellant) (Respondent) Appellant by: Shri Amit Goel, Chartered Accountant Shri Pranav Yadav, Advocate Respondent by: Shri Rajesh Kumar, CIT-DR Date of hearing: 07 02 2024 Date of pronouncement: 16 02 2024 O R D E R PER PRADIP KUMAR KEDIA-A.M. : Th…

Bhartiya International Ltd, New Delhi vs. DCIT, Circle-4(2), New Delhi

In the result, the appeal of the assessee is partly allowed

ITA 2109/DEL/2022[2017-18]Status: DisposedITAT Delhi02 Jan 2024AY 2017-18

Bench: Shri Saktijit Dey & Shri Pradip Kumar Kedia

For Appellant: Shri Amit Goel, AdvFor Respondent: Shri Rajesh Kumar, CIT-DR
Section 143(3)Section 144BSection 144C(13)Section 14ASection 156

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I” DELHI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.2109/DEL/2022 Assessment Year 2017-18 Bhartiya International Ltd. Dy. Commissioner of Income- E-52 New Mangla Puri Mehrauli, Vs. Tax, New Delhi. Circle-4(2), New Delhi. TAN/PAN: AAACB0728M (Appellant) (Respondent) Appellant by: Shri Amit Goel, Adv. Shri Nippun Mittal, CA Mr. Pranav Yadav, Adv. Respondent by: Shri Rajesh Kumar, CIT-DR Date of hearing: 08 11 2023 Date of pronouncement: 02 01 2024 O R D E R PER PRADIP KUMAR KEDIA-A.M. : The captioned appeal h…

DCIT, C-4, Jaipur vs. M/S. Jlc Electromet Pvt. Ltd., Jaipur

In the result, the appeal of the Department is dismissed

ITA 166/JPR/2020[2016-17]Status: DisposedITAT Jaipur12 Apr 2022AY 2016-17
For Appellant: Shri Mahendra GargieyaFor Respondent: Shri A.S. Nehra, Addl. CIT
Section 142(1)Section 143(2)Section 195Section 40Section 9(1)(vii)

…1 आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh lanhi xkslkbZ]U;kf;d lnL; ,oaJh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No.166/JP/2020 fu/kZkj.k o"kZ@Assessment Year : 2016-17 cuke M/s. JLC Electromet Pvt. Ltd. The DCIT Circle-4 Vs. E-153-A, Road No. 11-H, Jaipur VKI Area, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABCJ 8786 A vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Shri Mahendra Gargieya jktLo dh vksj ls@Revenue by…

The DCIT, (OSD), Circle-8, Ahmedabad vs. M/S. V. F. Arvind Brands Private Limited, Ahmedabad

In the result, the appeal of the Revenue is dismissed, and the CO of the assessee is allowed

ITA 1904/AHD/2013[2008-09]Status: DisposedITAT Ahmedabad01 Jan 2019AY 2008-09

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedआयकर अपील सं./Ita No.1904/Ahd/2013 & Cross Objection No. 204/Ahd/2013 (In Ita No.1904/Ahd/2013) िनधा"रण वष"/Assessment Year : 2008-09 D.C.I.T.(Osd), M/S. V. F. Arvind Brands Pvt. Circle-8, Vs. Ltd. Ahmedabad. Arvind Mills Premises, Naroda Road, Ahmedabad-380025. Pan: Aaccv 2727 L (Applicant) (Responent) / Cross Objector

For Appellant: ShriFor Respondent: Smt Aparna M. Agarwal, CIT.D.R
Section 251(1)(a)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘,* अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ A ” BENCH, AHMEDABAD LoZJh LoZJh egkohj LoZJh LoZJh egkohj egkohj izlkn] U; egkohj izlkn] U; izlkn] U;kfkfkfkf;d lnL; , izlkn] U; ;d lnL; , ;d lnL; ,oaoaoaoa olhe ;d lnL; , olhe olhe vgen] ys[kk lnL; ds le{kA olhe vgen] ys[kk lnL; ds le{kA vgen] ys[kk lnL; ds le{kA vgen] ys[kk lnL; ds le{kA BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1904/Ahd/2013 & Cross Objection No. 204/Ahd/2013 (in ITA No.1904/Ahd/2013) िनधा"रण वष"/Assessment Year : 2008-09 D.C.I.T.(OSD), M/…