Reitzel India Private Limited v. DCIT (

119 Taxmann.com 401Reported decision2020#18811 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2021 to 2024.

Sections most often in play

Section 143(3)Section 144B Section 92(1)Section 92B Section 92C Section 92CA

Judgments citing Reitzel India Private Limited v. DCIT (

Kennametal India Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-4(3)(1), Bangalore

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

ITA 506/BANG/2022[2017-18]Status: DisposedITAT Bangalore15 May 2024AY 2017-18

Bench: Shri Chandra Poojari & Shri Keshav Dubey

For Appellant: Shri T. Suryanarayana, Sr. A.RFor Respondent: Ms. Neera Malhotra, D.R

Section 143(3)Section 92C

…IT(TP)A No.506/Bang/2022 Kennametal India Limited, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER IT(TP)A No.506/Bang/2022 Assessment Year: 2017-18 Kennametal India Limited 8/9th Mile, Tumkur road DCIT Bangalore 560 073 Vs. Circle-4(3)(1) Bangalore PAN NO : AACCK4472B APPELLANT RESPONDENT Appellant by : Shri T. Suryanarayana, Sr. A.R. Respondent by : Ms. Neera Malhotra, D.R. Date of Hearing : 07.05.2024 Date of Pronouncement : 15.05.2024 O R D E R PER CHANDRA POOJARI, ACCOUNTANT MEMBER: This appea…

Alliance One Industries India Private Limited, Hyderabad vs. Deputy Commissioner of Income Tax Circle 1(1), Guntur

In the result, appeal of the assessee is partly allowed

ITA 68/VIZ/2022[2017-2018]Status: DisposedITAT Visakhapatnam14 Jul 2023AY 2017-2018

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Ble

For Appellant: Sri K.C. Devdas, ARFor Respondent: Sri MN Murthy Naik, CIT-DR

Section 143(1)Section 143(2)Section 143(3)Section 92C

…आयकर अपील"यअ"धकरण, "वशाखापटणम पीठ, "वशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM "ी दु"वू" आर एल रे"डी, "या"यक सद"य एवं "ी एस बालाकृ"णन, लेखा सद"य के सम" BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ I.T.A. No.68/Viz/2022 ("नधा"रण वष" / Assessment Year :2017-18) Alliance One Industries India Vs. Deputy Commissioner of Private Limited, Income Tax, Hyderabad. Circle-1(1), PAN: AAACT 8064 A Guntur. (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Appellant by : Sri K.C. Devdas, AR ""याथ" क" ओर से…

Dy. Commissioner of Income Tax, Circle-16(1), Hyderabad vs. Nava Bharat Ventures Limited, Hyderabad

In the result, the questions referred to us are answered accordingly”

ITA 11/HYD/2019[2012-13]Status: DisposedITAT Hyderabad21 Sept 2021AY 2012-13

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri P.V.S.S.Prasad, ARFor Respondent: Smt.S.Praveena, DR

Section 10ASection 10BSection 143(3)Section 92(1)Section 92CSection 92C(4)Section 92F

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A” : HYDERABAD (THROUGH VIDEO CONFERENCE) BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER I.T.A. No. 11/HYD/2019 Assessment Year: 2012-13 Deputy Commissioner M/s.Nava Bharat Ventures Ltd. of Income Tax, Vs HYDERABAD Circle-16(1), [PAN: AAACN7327C] HYDERABAD (Appellant) (Respondent) For Revenue : Smt.S.Praveena, DR For Assessee : Shri P.V.S.S.Prasad, AR Date of Hearing : 16-08-2021 Date of Pronouncement : 21-09-2021 O R D E R PER S.S.GODARA, J.M. : This Revenue’s appeal for AY.2012-13 arises from the CIT(A)-4, Hyderaba…

Dy. Commissioner of Income Tax, Circle-16(1), Hyderabad vs. Nava Bharat Ventures Limited, Hyderabad

Appeal is partly allowed in above terms

ITA 634/HYD/2018[2013-14]Status: DisposedITAT Hyderabad22 Jul 2021AY 2013-14

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri P.V.S.S.Prasad, ARFor Respondent: Shri Rajiv Ranka, CIT-DR

Section 115JSection 143(3)Section 80Section 80GSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B” : HYDERABAD (THROUGH VIDEO CONFERENCE) BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER I.T.A. No. 634/HYD/2018 Assessment Year: 2013-14 Deputy Commissioner M/s.Nava Bharat Ventures Ltd. of Income Tax, Vs HYDERABAD Circle-16(1), [PAN: AAACN7327C] HYDERABAD (Appellant) (Respondent) For Revenue : Shri Rajiv Ranka, CIT-DR For Assessee : Shri P.V.S.S.Prasad, AR Date of Hearing : 09-06-2021 Date of Pronouncement : 22-07-2021 O R D E R PER S.S.GODARA, J.M. : This Revenue’s appeal for AY.2013-14 arises from the CIT(A)-4, Hy…