Rameshwaram Strong Glass (P.) Ltd. v. Income-tax Officer, Ward-2(1), Ajmer

96 Taxmann.com 542Reported decision2018#6880 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2026.

Sections most often in play

Section 56(2)(viib)Section 143(3)Section 11UA Section 68 Section 11UA(2)Section 142(1)Section 143(2)Section 144B

Issues it is cited on

nav method dcf method section 56(2)(viib)valuation of shares commercial rights onus of proof circle rate section 56(2)intangible assets fair market value section 56 genuineness of the transaction

Judgments citing Rameshwaram Strong Glass (P.) Ltd. v. Income-tax Officer, Ward-2(1), Ajmer

ASCENTECH ENGINEERING SOLUTIONS PRIVATE LIMITED,HYDERABAD vs. DCIT, CIRCLE 1(1), HYDERABAD

ITA 1686/HYD/2025[2017-18]Status: HeardITAT Hyderabad06 Mar 2026AY 2017-18

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdiaआ.अपी.सं / Ita.No.1686/Hyd/2025

For Appellant: MS Sree Lekha, AdvocateFor Respondent: Sri Mathivanan S A, Sr. AR

Section 56(2)(vii)Section 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A' Bench, Hyderabad BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MADHUSUDAN SAWDIA, ACCOUNTANT MEMBER आ.अपी.सं / ITA.No.1686/Hyd/2025 Assessment Year 2017-2018 Ascentech Engineering Solutions Private Limited, Hyderabad - 500 051. Telangana. PAN AAKCA9922C (Applicant) vs. The DCIT, Circle-1(1), Hyderabad. Telangana. (Respondent) निर्धारिती द्वारा/Assessee by : MS Sree Lekha, Advocate राजस्व द्वारा /Revenue by : Sri Mathivanan S A, Sr. AR सुनवाई की तारीख/Date of hearing: 04.03.2026 घोषणा की तारीख/Pronouncement: 06.03.2026 आदेश/ORDER PER VIJAY PAL RAO, VICE PRES…

K. G. FINVEST PRIVATE LIMITED,EAST DELHI vs. CENTRAL CIRCLE 29, DELHI, NEW DELHI

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

ITA 4330/DEL/2025[2015-16]Status: DisposedITAT Delhi29 Jan 2026AY 2015-16

Bench: Shri Mahavir Singh & Shri Manish Agarwal[Assessment Year : 2015-16] K.G. Finvest Pvt. Ltd. Vs Central Circle-29, F-24 F/Floor, I.Sc Pankaj Delhi Central Market, Mandawali Fazalpur, Nr Natraj Vihar Society, I.P. Extn., New Delhi- 110092. Pan-Aaack4032H Appellant Respondent Appellant By Shri Sudesh Garg, Adv. & Shri Prince Bansal, Ca Respondent By Shri Jitender Singh, Cit Dr Date Of Hearing 26.11.2025 Date Of Pronouncement 29 .01.2026 Order Per Manish Agarwal, Am : The Present Appeal Is Filed By Assessee Against The Order Dated 17.06.2025 Passed By Ld. Commissioner Of Income Tax (A)-30, New Delhi [“Ld. Cit(A)”] In Appeal No. Cit(A), Delhi-5/10256/2017-18 U/S 250 Of The Income Tax Act, 1961 [“The Act”] Arising Out Of Assessment Order Dated 29.12.2017 Passed U/S 143(3) Of The Act Pertaining To Assessment Year 2015-16. 2. Brief Facts Of The Case Are That Assessee Company Has Filed Its Return Of Income On 28.09.2015, Declaring Total Income Of Inr 5,09,130/-. The Case Was Selected Under Limited Scrutiny & Notice U/S 143(2) Followed By Statutory Notices Issued U/S 142(1) Were Issued From Time To Time. In Response, Assessee Filed Submissions & Relevant Details Alongwith Evidences. The Ao Observed That The Assessee Issued 8,40,000 Equity Shares Of Inr 10/- Each At A Premium Of Inr 490/- Each & The Valuation Of Shares Was Done By Following Dcf Method. However, The Ao Rejected The Method Of Valuation Of Share Adopted By The Assessee & Re-Computed The Value Per Share At Inr 50.35 Per Share As Per Nav Method & Made Addition Of Differential Amount Of Inr 37,77,06,000/- U/S 56(2)(Viib) Of The Act.

Section 142(1)Section 143(2)Section 143(3)Section 153ASection 153CSection 250Section 56(2)Section 56(2)(viib)

…ITA No.4330/Del/2025 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “A” BENCH: NEW DELHI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER [Assessment Year : 2015-16] K.G. Finvest Pvt. Ltd. vs Central Circle-29, F-24 F/Floor, I.SC Pankaj Delhi Central Market, Mandawali Fazalpur, NR Natraj Vihar Society, I.P. Extn., New Delhi- 110092. PAN-AAACK4032H APPELLANT RESPONDENT Appellant by Shri Sudesh Garg, Adv. & Shri Prince Bansal, CA Respondent by Shri Jitender Singh, CIT DR Date of Hearing 26.11.2025 Date of Pronouncement 29 .01.2026 ORDER PER MANISH AGARWAL, AM : The present appeal is…

INCOME TAX OFFICER WARD- 11(3), NEW DELHI vs. HIGHRISE SECURITIES AND TRADING PRIVATE LIMITED, NEW DELHI

In the result, appeal of the revenue is dismissed

ITA 30/DEL/2024[2017-18]Status: DisposedITAT Delhi20 Aug 2025AY 2017-18

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal[Assessment Year : 2017-18] Ito, Vs Highrise Securities & Trading Ward-11(3), Pvt.Ltd., G-19, S/F, Room No.410A, Vijay Chokh, Near Tiwari C.R.Building, Complex, Laxmi Nagar, I.P.Estate, New Delhi-110092. New Delhi-110002. Pan-Aaach3402Q Appellant Respondent Revenue By Shri Rajesh Kumar Dhanesta, Sr. Dr Assessee By Shri Sudesh Garg, Adv., Bhavya Garg, Adv. & Shri Shubham Sharma, Adv. Date Of Hearing 05.06.2025 Date Of Pronouncement 20.08.2025

Section 143(3)Section 250Section 56(2)(viib)

…THE INCOME TAX APPELLATE TRIBUNAL DELHI “B” BENCH: NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER [Assessment Year : 2017-18] ITO, vs Highrise Securities & Trading Ward-11(3), Pvt.Ltd., G-19, S/F, Room No.410A, Vijay Chokh, Near Tiwari C.R.Building, Complex, Laxmi Nagar, I.P.Estate, New Delhi-110092. New Delhi-110002. PAN-AAACH3402Q APPELLANT RESPONDENT Revenue by Shri Rajesh Kumar Dhanesta, Sr. DR Assessee by Shri Sudesh Garg, Adv., Bhavya Garg, Adv. & Shri Shubham Sharma, Adv. Date of Hearing 05.06.2025 Date of Pronouncement 20.08.2025 ORDER PER MANISH AG…

RAAJRATNA ENERGY HOLDINGS PRIVATE LIMITED,HYDERABAD vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2(2), BANGALORE

ITA 1185/BANG/2025[2018-19]Status: DisposedITAT Bangalore11 Aug 2025AY 2018-19

Bench: Shri. Laxmi Prasad Sahu & Shri. Soundararajan K

For Appellant: Shri. Ramesh Babu, CAFor Respondent: Shri. Swaroop Manava, Addl. CIT(DR)(ITAT), Bangalore

Section 14ASection 56(2)Section 56(2)(viib)

…INCOME TAX APPELLATE TRIBUNAL "B" BENCH : BANGALORE BEFORE SHRI. LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI. SOUNDARARAJAN K, JUDICIAL MEMBER ITA Nos.1184, 1185/Bang/2025 Assessment Years : 2017-18, 2018-19 M/s Raajratna Energy Holdings Pvt. Vs. ITO, Ltd Plot No 304, Level 3, Surya Chakra House, Road No 78, Jubilee Hills, Hyderabad - 500033. PAN : AAECM 6049 G APPELLANT Ward -3(2)(3), Bangalore. RESPONDENT Assessee by : Shri. Ramesh Babu, CA Revenue by : Shri. Swaroop Manava, Addl. CIT(DR)(ITAT), Bangalore. Date of hearing : 07.08.2025 Date of Pronouncement: 11=.09.2025 ORDER Per Laxmi Prasad Sahu, Accountant…

INCOME TAX OFFICER, NEW DELHI vs. NINECUBE TECHNOLOGIES PVT. LTD., NEW DELHI

ITA 3186/DEL/2024[2016-17]Status: DisposedITAT Delhi31 Jul 2025AY 2016-17

Bench: Ms. Madhumita Roy & Shri Amitabh Shuklaassessment Year: 2016-17

Section 11USection 143(2)Section 143(3)Section 56(2)Section 56(2)(viib)

…1 A.Y. 2016-17 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE MS. MADHUMITA ROY , JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER Assessment year: 2016-17 Income Tax Officer, Vs Ninecube Technologies Pvt. Ltd. New Delhi. C-112, Defence Colony, New Delhi- 110024. PAN: AACCN 6458 J APPELLANT RESPONDENT Assessee represented by Dr. Rakesh Gupta, Adv.; & Shri Somil Agarwal, Adv.; & Shri Saksham Agarwal, CA Department represented by Shri Manoj Tiwari, Sr. DR Date of hearing 29.07.2025 Date of pronouncement O R D E R PER AMITABH SHUKLA, A.M: This appeal, preferred by the Revenue f…

IPSAA HOLDINGS PRIVATE LIMITED,GURGAON vs. ACIT CIRCLE 4(1), GURGAON

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

ITA 2720/DEL/2023[2017-18]Status: DisposedITAT Delhi23 Jul 2025AY 2017-18

Bench: SHRI S. RIFAUR RAHMAN (Accountant Member), SHRI VIMAL KUMAR (Judicial Member)

For Appellant: Dr. Rakesh Gupta, AdvocateFor Respondent: Shri Om Prakash, Sr. DR

Section 56

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’: NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI VIMAL KUMAR, JUDICIAL MEMBER IPSAA Holdings Private Limited, vs. ACIT, Circle 4 (1), 21 A, J Block, Mayfield Garden, Gurugram. Sector 51, Gurugram – 122 018 (Haryana). (PAN : AADCI2179Q) (APPELLANT) (RESPONDENT) ASSESSEE BY : Dr. Rakesh Gupta, Advocate Shri Shrey Jain, Advocate Shri Deepesh Garg, Advocate REVENUE BY : Shri Om Prakash, Sr. DR Date of Hearing : 04.06.2025 Date of Order : 23.07.2025 O R D E R PER S.RIFAUR RAHMAN, ACCOUNTANT MEMBER : 1. This appeal is filed by the assessee agains…

SHRI KALYAN BUILDMART PVT. LTD,JAIPUR vs. PRINCIPAL COMMISSIONER OF INCOME TAX-2, JAIPUR, JAIPUR

ITA 126/JPR/2022[2017-18]Status: DisposedITAT Jaipur16 Sept 2022AY 2017-18

Bench: The Date Of Hearing.”

For Appellant: Sh. Rajeev Sogani (CA) &For Respondent: Sh. Prathviraj Meena (CIT)

Section 143(2)Section 143(3)Section 263Section 6(3)(ii)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 126/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2017-18 cuke Shri Kalyan Buildmart Pvt. Ltd. Principal Commissioner of Vs. D-44, Subhash Marg C- Scheme, Income Tax-2, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAKCS 1090B vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Rajeev Sogani (CA) &…

M/S NIRBHAI TEXTILES PVT. LTD.,LUDHIANA vs. ACIT, C-2, LUDHIANA

The appeal of the assessee stands allowed

ITA 1401/CHANDI/2018[2014-15]Status: DisposedITAT Chandigarh22 Aug 2022AY 2014-15

Bench: Shri N.K. Saini & Shri Sudhanshu Srivastavaआयकरअपीलसं./Ita No.1401/Chd/2018 "नधा"रणवष" / Assessment Year :2014-15

For Appellant: Sh. Sudhir Sehgal, AdvocateFor Respondent: Sh. Akashdeep, JCIT Sr. DR

Section 143(1)Section 56Section 56(2)(viib)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ,च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, “B”, CHANDIGARH BEFORE SHRI N.K. SAINI, VICE PRESIDENT & SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER आयकरअपीलसं./ITA No.1401/CHD/2018 "नधा"रणवष" / Assessment Year :2014-15 Nirbhai Textiles Pvt. Ltd., बनाम The ACIT, Sethi Market, 2nd Floor, Circle-2 Dr.Gujjarwal Road, Ludhiana Ludhiana New Add: 15-H, Bhai Randhir Singh Nagar, Ludhiana "थायी लेखा सं./PAN NO: AABCN2479A अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Sh. Sudhir Sehgal, Advocate राज"व क" ओर से/ Revenue by : Sh. Akashdeep, JCIT Sr. DR सुन…

ITO WARD - 23(1), NEW DELHI vs. SHRADHA MH ONE TV NETWORK PVT LTD, NEW DELHI

In the result, appeal of the Revenue is dismissed

ITA 960/DEL/2020[2016-17]Status: DisposedITAT Delhi19 Jul 2022AY 2016-17

Bench: Shri Anil Chaturvedi & Ms. Astha Chandra

For Appellant: Sh Vinod Kumar Bindal, C.A. &For Respondent: Ms. Sunita Singh, CIT-DR

Section 143(3)Section 56(2)(vii)Section 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G” : DELHI BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA.No.960/Del./2020 Assessment Year 2016-2017 The Income Tax Officer, M/s. Shardha MH One TV Network Pvt. Ltd., 6, SSI Room No.234, 2nd vs. Industrial Area, GT Karnal Floor, C.R. Building, Road, New Delhi–110 033. I.P. Estate, New Delhi PAN AAOCS4566Q PIN 110 002. (Appellant) (Respondent) For Assessee : Sh Vinod Kumar Bindal, C.A. & Ms. Rinky Sharma, ITP For Revenue : Ms. Sunita Singh, CIT-DR Date of Hearing : 13.07.2022 Date of Pronouncement : 19.07.2022 ORDER…

ACIT CIRCLE-3(1)(2), MUMBAI vs. M/S CHEMICON ENGINEERING CONSULTANT PVT LTD., MUMBAI

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

ITA 833/MUM/2020[2013-14]Status: DisposedITAT Mumbai17 Jun 2022AY 2013-14

Bench: Shri Aby T. Varkey, Jm & Shri Gagan Goyal, Am आयकर अपील सं/ I.T.A. No.7907/Mum/2019 (निर्धारण वर्ा / Assessment Year:2013-14) Chemicon Engineering बिधम/ Acit, Circle 3(1)(2) Consultant Pvt. Ltd. Room No.607, Aayakar Vs. 21 & 22, 2Nd Floor, 230, Bhawan, Maharshi Karve Sakhar Bhawan, Nariman Road, Mumbai-400020. Point, Mumbai-400021. आयकर अपील सं/ I.T.A. No. 833/Mum/2020 (निर्धारण वर्ा / Assessment Year:2013-14) Acit, Circle 3(1)(2) बिधम/ Chemicon Engineering Room No.607, Aayakar Consultant Pvt. Ltd. Vs. 21 & 22, 2Nd Floor, 230, Bhawan, Maharshi Karve Road, Mumbai-400020. Sakhar Bhawan, Nariman Point, Mumbai-400021. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacc2686H (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Anuj Kisnadwala Revenue By: Shri H. N. Singh (Dr) सुनवाई की तारीख / Date Of Hearing: 11/05/2022 घोषणा की तारीख /Date Of Pronouncement: 17/06/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Appeals Preferred By The Assessee & Revenue Respectively Against The Order Of The Ld. Cit(A)-08, Mumbai Dated 29.11.2019 For The A.Y.2013-14. 2. The Grounds Raised By The Both The Parties Are As Follows: Assessee Grounds: - 1. For That On The Facts & Circumstances Of The Case The Orders Passed By The Assessing Officer U/S 143(3) Of The Act, 1961 (The “Act”) & A.Ys.2013-14 Chemicon Engineering That By The Cit(A) U/S 250 Of The Act So Far It Relates To In Confirming Of The Additions To The Extent Of A) Rs. 6,22,05,000/- Received From Certain Companies Out Of Total Rs. 13,13,50,000/- In Respect Of Shares Allotted Against Share Application Money;

For Appellant: Shri Anuj KisnadwalaFor Respondent: Shri H. N. Singh (DR)

Section 143(3)Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI GAGAN GOYAL, AM आयकर अपील सं/ I.T.A. No.7907/Mum/2019 (निर्धारण वर्ा / Assessment Year:2013-14) Chemicon Engineering बिधम/ ACIT, Circle 3(1)(2) Consultant Pvt. Ltd. Room No.607, Aayakar Vs. 21 & 22, 2nd Floor, 230, Bhawan, Maharshi Karve Sakhar Bhawan, Nariman Road, Mumbai-400020. Point, Mumbai-400021. आयकर अपील सं/ I.T.A. No. 833/Mum/2020 (निर्धारण वर्ा / Assessment Year:2013-14) ACIT, Circle 3(1)(2) बिधम/ Chemicon Engineering Room No.607, Aayakar Consultant Pvt. Ltd. Vs. 21 & 22, 2nd Floor, 230, Bhawan, Maharshi Karve…

CHEMICON ENGINEERING CONSULTANT PVT LTD.,MUMBAI vs. ASST CIT CIRCLE- 3 (1)(2), MUMBAI

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

ITA 7907/MUM/2019[2013-14]Status: DisposedITAT Mumbai17 Jun 2022AY 2013-14

For Appellant: Shri Anuj KisnadwalaFor Respondent: Shri H. N. Singh (DR)

Section 143(3)Section 250Section 68

M/S. TE CONNECTIVITY SERVICES INDIA PRIVATE LIMITED,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-7(1)(1), BANGALORE

In the result, the appeal by the assessee is partly allowed for statistical purposes

ITA 300/BANG/2021[2016-17]Status: DisposedITAT Bangalore26 May 2022AY 2016-17

Bench: Shri Chandra Poojari & Smt. Beena Pillaiit(Tp)A No.300/Bang/2021 Assessment Year : 2016-17

For Appellant: Shri Sriram Sheshadri & Ms. Amulya K., CAsFor Respondent: Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No.300/Bang/2021 Assessment year : 2016-17 TE Connectivity Services Vs. The Assessing Officer, India Private Ltd., National Faceless 59/2, 1st Floor, Gurudas Heritage, Assessment Centre, Block-b, 100 Feet Ring Road, Delhi. Banashankari 2nd Stage, Bangalore – 560 070. PAN: AAFCT 3474R APPELLANT RESPONDENT Appellant by : Shri Sriram Sheshadri & Ms. Amulya K., CAs Respondent by : Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru. Date of hearing : 15.03.2022 Dat…

DCIT CIRCLE-15 (3), MUMBAI vs. M/S RANKIN INFRASTRUCTURE PVT LTD. , MUMBAI

In the result, Ground No. 2 and 3 raised by the revenue are dismissed

ITA 7288/MUM/2019[2015-16]Status: DisposedITAT Mumbai22 Apr 2022AY 2015-16

Bench: Shri Amarjit Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bledcit – Circle – 15(3)(1) V. M/S. Rankin Infrastructure Pvt. Ltd., Room No. 451, 4Th Floor Next To Classic Marble Aayakar Bhavan, M.K. Road Subash Nagar Road, Bhandup (E) Mumbai - 400020 Mumbai -400078 Pan: Aafcs5275B (Appellant) (Respondent) Assessee By : Shri Rajiv Khandelwal Department By : Shri T. Shankar

For Appellant: Shri Rajiv KhandelwalFor Respondent: Shri T. Shankar

Section 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER DCIT – Circle – 15(3)(1) v. M/s. Rankin Infrastructure Pvt. Ltd., Room No. 451, 4th Floor Next to Classic Marble Aayakar Bhavan, M.K. Road Subash Nagar Road, Bhandup (E) Mumbai - 400020 Mumbai -400078 PAN: AAFCS5275B (Appellant) (Respondent) Assessee by : Shri Rajiv Khandelwal Department by : Shri T. Shankar Date of Hearing : 31.03.2022 Date of Pronouncement : 22.04.2022 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This appeal is filed by the revenue against o…

INCOME TAX OFFICER, WARD- 1(1)(3), BANGALORE vs. M/S. BANGALORE PAINTS LIMITED, BANGALORE

In the result, the appeal filed by the revenue is treated as allowed and the cross objection filed by the assessee is dismissed

ITA 9/BANG/2020[2016-17]Status: DisposedITAT Bangalore11 Nov 2021AY 2016-17

Bench: Shri George George K. & Shri B.R. Baskaranassessment Year: 2016-17

For Appellant: Smt. Priyadarshini Besaganni, D.RFor Respondent: Shri Narendra Kumar Jain, A.R

Section 56(2)(viib)

…ITA No.9/Bang/2020 & CO 11/Bang/2020 M/s. Bangalore Paints Pvt. Ltd, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’BENCH: BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER Assessment Year: 2016-17 M/s. Bangalore Paints Ltd. ITO Ward-1(1)(3) No.20, 3rd Floor, 6th Cross, 8th Main Bangalore Vs. Vasanthnagar Bengaluru-560052 PAN NO : AAACB6085B APPELLANT RESPONDENT C.O. No.11/Bang/2020 (Arising out of ITA No.9/Bang/2020) Assessment Year : 2016-17 M/s. Bangalore Paints Ltd. No.20, 3rd Floor, 6th Cross, 8th Main ITO Ward-1(1)(3) Vs. Vasanthnagar Bangalore Beng…

ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE- 4(1)(2), BENGALURU vs. M/S. M.N. DASTUR COMPANY PRIVATE LIMITED, BANGALORE

Accordingly the same is dismissed

ITA 2054/BANG/2019[2013-14]Status: DisposedITAT Bangalore24 Jun 2020AY 2013-14

Bench: Shri N.V. Vasudevan & Shri B R Baskaranassessment Year : 2013-14

For Appellant: Shri Priyadarshi Mishra, Jt.CIT(DR)(ITAT), BengaluruFor Respondent: None

Section 10Section 10(38)Section 11Section 115JSection 143(3)Section 14ASection 154

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B R BASKARAN, ACCOUNTANT MEMBER Assessment year : 2013-14 The Assistant Commissioner of Vs. M/s. M.N. Dastur Income Tax, Company Pvt. Ltd., 7th Floor, Raheja Towers, Circle 4(1)(2), Bangalore. 26/27, M.G. Road, Bangalore – 560 001. PAN: AABCM 1236M APPELLANT RESPONDENT Appellant by : Shri Priyadarshi Mishra, Jt.CIT(DR)(ITAT), Bengaluru. Respondent by : None Date of hearing : 18.06.2020 Date of Pronouncement : 24.06.2020 O R D E R Per N.V. Vasudevan, Vice President This is an appeal by the Assessee ag…

REGAL BUILDTECH P.LTD,NEW DELHI vs. ACIT, CIRCLE-21(1), NEW DELHI

Appeal of the assessee is partly allowed for statistical purpose

ITA 7505/DEL/2018[2014-15]Status: DisposedITAT Delhi18 Jun 2019AY 2014-15

Bench: Shri R. K. Panda & Ms Suchitra Kambleregal Buildtech P. Ltd. Vs Acit 2/48, Shopping Centre, Malcha Circle-21(1) Marg, New Delhi New Delhi Aaccr9566P (Appellant) (Respondent)

Section 292BSection 56(2)(vii)Section 56(2)(viib)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Regal Buildtech P. Ltd. Vs ACIT 2/48, Shopping Centre, Malcha Circle-21(1) Marg, New Delhi New Delhi AACCR9566P (APPELLANT) (RESPONDENT) Appellant by Sh. Ajay Wadhwa, Adv, Ms. Aushi Gupta, CA Respondent by Smt. Sulekha Verma, CIT(DR) Date of Hearing 31.05.2019 Date of Pronouncement 18.06.2019 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed by the assessee against the order dated 9/10/2018 passed by CIT(A)-7, for Assessment Year 2014-15. 2. The grounds of…

M/S. TUV RHEINLAND NIFE ACADEMY PRIVATE LIMITED,BENGALURU vs. INCOME TAX OFFICER, WARD-7(1)(2),, BENGALURU

In the result, the assessee’s appeal for Assessment Year 2015-16

ITA 3160/BANG/2018[2015-16]Status: DisposedITAT Bangalore27 Feb 2019AY 2015-16

Bench: Shri N. V. Vasudevanand Shri Jason P. Boazassessment Year : 2015-16 M/S. Tuv Rheinland Nife Vs. The Income Tax Officer, Academy Pvt. Ltd., Ward-7(1)(2), No.27/B, 2Nd Cross, 13, Bengaluru. Konappan Agrahara, Begur Hobli, Electronic City, Bangalore – 560 100. Pan : Aaect 8703 A Appellant Respondent

For Appellant: Ms. Kavitha P, CAFor Respondent: Shri. C. H. Sundar Rao, CIT-DR-I

Section 143(3)Section 56(2)Section 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENTAND SHRI JASON P. BOAZ, ACCOUNTANT MEMBER Assessment year : 2015-16 M/s. TUV Rheinland NIFE Vs. The Income Tax Officer, Academy Pvt. Ltd., Ward-7(1)(2), No.27/B, 2nd Cross, 13, Bengaluru. Konappan Agrahara, Begur Hobli, Electronic City, Bangalore – 560 100. PAN : AAECT 8703 A APPELLANT RESPONDENT Assessee by : Ms. Kavitha P, CA Revenue by : Shri. C. H. Sundar Rao, CIT-DR-I Date of hearing : 17.12.2018 Date of Pronouncement : 27.02.2019 O R D E R Per Jason P. Boaz, Accountant Member This appeal by the assesse…