How many judgments cite Rohan Korgaonkar v. DCIT?

35 judgments on BharatTax cite Rohan Korgaonkar v. DCIT (159 Taxmann.com 321), spanning 2024 to 2026.

Which sections of the Income Tax Act does Rohan Korgaonkar v. DCIT come up under?

It is most often cited in judgments turning on Section 143(1), Section 36(1)(va), Section 43B, Section 139(1), Section 250, Section 143(3).

Rohan Korgaonkar v. DCIT

159 Taxmann.com 321High Court2024#3466 most cited

What is Rohan Korgaonkar v. DCIT authority for?

The Bombay High Court holds that following the Supreme Court's decision in Checkmate Services, it is irrelevant whether a disallowance for delayed remittance of employee's contribution to welfare funds is made under Section 143(1) or Section 143(3) of the Income Tax Act.

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2024 to 2026.

Also referred to as

Rohan Korgaonkar v. DCIT · Section 143(1) · Section 143(3) · Section 36(1)(va) · delayed remittance · employee's contribution · disallowance · Checkmate Services

Also reported as

298 Taxmann 159

Sections most often in play

Section 143(1)Section 36(1)(va)Section 43B Section 139(1)Section 250 Section 143(3)Section 2(24)(x)Section 154

Issues it is cited on

section 141 section 14b section 143(1)(a)(iv)section 282(1)section 34(1)(iv)section 80ib(10)section 143(1)(a)(v)section 36(1)(iv)section 34(1)section 143(1)(a)section 36(va)section 254(2)

Judgments citing Rohan Korgaonkar v. DCIT

BUILT UP,PUNE vs. ADIT, BANGLORE

In the result, the appeal of the assessee stands allowed

ITA 2531/PUN/2025[2019-2020]Status: DisposedITAT Pune10 Feb 2026AY 2019-2020

Bench: Shri R. K. Panda & Shri Vinay Bhamoreassessment Year : 2019-20 Built Up Adit, Cpc, Bangalore 1, Samda Apartment, Vs. Dr Ketkar Margs, Ghodke Chowk, Pune – 411004 Pan: Aaefb6432D (Appellant) (Respondent)

For Appellant: Shri V L JainFor Respondent: Shri Chandra Vijay, CIT

Section 139(1)Section 143(1)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI VINAY BHAMORE, JUDICIAL MEMBER Assessment year : 2019-20 Built Up ADIT, CPC, Bangalore 1, Samda Apartment, Vs. Dr Ketkar Margs, Ghodke Chowk, Pune – 411004 PAN: AAEFB6432D (Appellant) (Respondent) Assessee by : Shri V L Jain Department by : Shri Chandra Vijay, CIT Date of hearing : 09-02-2026 Date of pronouncement : 10-02-2026 O R D E R PER R.K. PANDA, VP: This appeal filed by the assessee is directed against the order dated 29.09.2025 of the Ld. Addl / JCIT(A), Jodhpur relating to assessment year 2019…

RATIONAL BUSINESS CORPORATION PVT LTD,SONIPAT vs. DCIT,CIRCLE-19(1), DELHI

Appeals are hereby dismissed

ITA 4403/DEL/2025[2019-20]Status: DisposedITAT Delhi31 Dec 2025AY 2019-20

Bench: Shrimahavir Singh, Hon’Ble & Shrisanjay Awasthiआ.अ.सं/.I.T.A Nos.4402 & 4403/Del/2025 िनधा"रणवष"/Assessment Years: 2018-19 & 2019-20 बनाम Rational Business Corporation Dcit, Private Limited, Vs. Circle 19(1), C.R. Building, Bahalgarh Chowk, Delhi, Sonepat Road, I.P. Estate, New Delhi. Bahalgarh (73), Sonipat. Pan No.Aadcr1837J अपीलाथ" Appellant ""यथ"/Respondent

Section 139(1)Section 143Section 143(1)Section 143(1)(a)Section 250Section 36(1)(va)Section 37(1)

…ITA Nos.4402 & 4403/Del/2025 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”NEW DELHI BEFORE SHRIMAHAVIR SINGH, HON’BLE VICE PRESIDENT AND SHRISANJAY AWASTHI, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A Nos.4402 & 4403/Del/2025 िनधा"रणवष"/Assessment Years: 2018-19 & 2019-20 बनाम RATIONAL BUSINESS CORPORATION DCIT, PRIVATE LIMITED, Vs. Circle 19(1), C.R. Building, Bahalgarh Chowk, Delhi, Sonepat Road, I.P. Estate, New Delhi. Bahalgarh (73), Sonipat. PAN No.AADCR1837J अपीलाथ" Appellant ""यथ"/Respondent Assessee by Shri Amit Kumar Gupta, CA Revenue by Shri Sabyasachi Roy, Sr. DR सुनवाईक"तारीख/ Date of hearing: 16.12.20…

RATIONAL BUSINESS CORPORATION PVT LTD,SONIPAT vs. DCIT CIRCLE-19(1), DELHI

Appeals are hereby dismissed

ITA 4402/DEL/2025[2018-19]Status: DisposedITAT Delhi31 Dec 2025AY 2018-19

Section 139(1)Section 143Section 143(1)Section 143(1)(a)Section 250Section 36(1)(va)Section 37(1)

UMANG BOARDS LIMITED,JAIPUR vs. DCIT, CIRCLE-1 JAIPUR, JAIPUR

12. In view of the above discussion, this appeal filed by the assessee is hereby dismissed

ITA 969/JPR/2025[2018-2019]Status: DisposedITAT Jaipur18 Sept 2025AY 2018-2019

Bench: Learned Cit(A), Challenging Intimation U/S 143(1) Of The Act, Relating To The Assessment Year 2018-19. Said Appeal Came To Be Dismissed, While Observing That Despite Issuance Of Notices U/S 250 Of The Act, There Was No Participation In The Appellate Proceedings By The Appellant & The Appeal Deserved To Be Dismissed In View Of The Material On Record.

For Appellant: Shri Rohan Sogani, C.AFor Respondent: Shri Gaurav Awasthi, JCIT

Section 143(1)Section 143(1)(a)Section 250Section 36

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B-Bench” JAIPUR Jh xxu xks;y] ys[kk lnL; ,oa Jh ujsUnz dqekj] U;kf;d lnL; ds le{k BEFORE: SHRI GAGAN GOYAL, AM& SHRI NARINDER KUMAR, JM vk;dj vihy la-@ITA No. 969/JPR/2025 fu/kZkj.k o"kZ@Assessment Year : 2018-19 Umang Boards Limited cuke The DCIT, Vs. B-7, Umang House Bharat Mata Path, Circle-1 Jaipur. Jamna Lal Bajaj Marg, M.I. Road, Jaipur. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAACU3931H vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby : Shri Rohan Sogani, C.A. jktLo dh vksjls@Revenue…

CONCEPT MOTORS (INDIA) PVT LTD,DELHI vs. ASSESSING OFFICER, CIRCLE-4(2), DELHI

ITA 373/DEL/2025[2018-19]Status: DisposedITAT Delhi09 Sept 2025AY 2018-19

Bench: Ms. Madhumita Roy & Shri Naveen Chandraassessment Year: 2018-19

Section 139(1)Section 143(1)Section 143(3)Section 36(1)(va)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE Ms. MADHUMITA ROY, JUDICIAL MEMBER AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER Assessment Year: 2018-19 Concept Motors (India) Pvt. Ltd., Vs Assessing Officer, A-406, Somdutt Chambers 1, Circle 4(2), New Delhi. 5 Bhikaji Cama Place, New Delhi-110066. PAN: AACCC 0613 J APPELLANT RESPONDENT Assessee represented by None Department represented by Shri Rajesh Kumar Dhanesta, Sr. DR Date of hearing 08.09.2025 Date of pronouncement 09.09.2025 O R D E R PER Ms. MADHUMITA ROY, JM: The instant appeal, preferred by the assessee, is directed against…

M/S BEEAAR AUTOWHEELS INDIA PVT. LTD.,LUCKNOW vs. ITO WARD 1(3), LUCKNOW-NEW

In the result, the appeal of the assessee is dismissed

ITA 282/LKW/2024[2020-21]Status: DisposedITAT Lucknow19 Aug 2025AY 2020-21

Bench: Shri Kul Bharat & Shri, Nikhil Choudharyassessment Year: 2020-21 M/S Beeaar Autowheels India V. The Income Tax Officer Pvt Ltd Ward-1(3) 9, Premier Building, Shahnazaf Aaykar Bhawan, 5, Ashok Road, Lucknow-226001. Nagar, Lucknow-New, Uttar Pradesh-226001. Pan:Aadcb8897L (Appellant) (Respondent) Appellant By: Shri Rakesh Garg, Adv Respondent By: Shri Deepak Yadav, Dr Date Of Hearing: 05 06 2025 Date Of Pronouncement: 19 08 2025 O R D E R

For Appellant: Shri Rakesh Garg, AdvFor Respondent: Shri Deepak Yadav, DR

Section 143(1)Section 143(1)(a)Section 250Section 36(1)(va)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “B”, LUCKNOW BEFORE SHRI KUL BHARAT, VICE PRESIDENT AND SHRI, NIKHIL CHOUDHARY, ACCOUNTANT MEMBER Assessment Year: 2020-21 M/s Beeaar Autowheels India v. The Income Tax Officer Pvt Ltd Ward-1(3) 9, Premier Building, Shahnazaf Aaykar Bhawan, 5, Ashok Road, Lucknow-226001. Nagar, Lucknow-New, Uttar Pradesh-226001. PAN:AADCB8897L (Appellant) (Respondent) Appellant by: Shri Rakesh Garg, Adv Respondent by: Shri Deepak Yadav, DR Date of hearing: 05 06 2025 Date of pronouncement: 19 08 2025 O R D E R PER NIKHIL CHOUDHARY, ACCOUNTANT MEMBER.: This is an appeal filed by…

M/S PRAMOD TELECOM PVT.LTD.,LUCKNOW vs. DCIT/ACIT-3, LUCKNOW

In the result, in ITA. No

ITA 243/LKW/2022[2020-21]Status: DisposedITAT Lucknow19 Aug 2025AY 2020-21

Bench: SH. KUL BHARAT, VICE PRESIDENT AND SH. NIKHIL CHOUDHARY (Accountant Member)

For Appellant: Sh. Rakesh Garg, AdvocateFor Respondent: Sh. Deepak Yadav, DR

Section 143(1)Section 143(1)(a)Section 143(3)Section 154Section 250Section 36(1)(va)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW ‘B’ BENCH, LUCKNOW BEFORE SH. KUL BHARAT, VICE PRESIDENT AND SH. NIKHIL CHOUDHARY, ACCOUNTANT MEMBER ITA Nos.242 & 243/LKW/2022 A.Ys. 2018-19 & 2020-21 M/s Pramod Telecom Pvt. Ltd., 5, vs. The DCIT/ACIT-3, Ashok Marg, Gautam Budh Marg, Lucknow-New Lucknow-226018 PAN:AACCP3266E (Appellant) (Respondent) Assessee by: Sh. Rakesh Garg, Advocate Revenue by: Sh. Deepak Yadav, DR Date of hearing: 05.06.2025 Date of pronouncement: 19.08.2025 O R D E R PER NIKHIL CHOUDHARY, A.M.: These two appeals have been filed by the assessee against the separate orders of the ld. CIT(A)…

M/S PRAMOD TELECOM PVT.LTD.,LUCKNOW vs. DCIT/ACIT-3, LUCKNOW

In the result, in ITA. No

ITA 242/LKW/2022[2018-19]Status: DisposedITAT Lucknow19 Aug 2025AY 2018-19

Bench: SH. KUL BHARAT, VICE PRESIDENT AND SH. NIKHIL CHOUDHARY (Accountant Member)

For Appellant: Sh. Rakesh Garg, AdvocateFor Respondent: Sh. Deepak Yadav, DR

Section 143(1)Section 143(1)(a)Section 143(3)Section 154Section 250Section 36(1)(va)Section 43B

JCIT(IN-SITU), CIRCLE-1, PATNA, PATNA vs. TECHNOCULTURE BUILDING CENTRE PRIVATE LIMITED, PATNA

ITA 41/PAT/2025[2020-21]Status: DisposedITAT Patna03 Jun 2025AY 2020-21

Section 142(1)Section 145Section 250Section 36(1)(va)

…IN THE INCOME TAX APPELLATE TRIBUNAL “DB” BENCH, PATNA SHRI DUVVURU RL REDDY, VICE PRESIDENT SHRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No. 41/PAT/2025 (Assessment Year 2020-21) JCIT (in-situ) Circle-1, Patna, 4th Floor, Lok Nayak Bhavan, Dak Bunglow, Chauraha, Patna vs. Appellant Technoculture Building Centre Private Limited, Room No.417/419, Ashiana Tower, Exhibition Road, Patna PATNA – 800001 [PAN: AABCT9952A] Respondent CO No. 1/PAT/2025 (Arising in ITA No. 41/PAT/2025 for AY 2020-21) Technoculture Building Centre Private Limited, Room No.417/419, Ashiana Tower, Exhibition Road, Patna PATNA – 8000…

SIS CASH SERVICES PRIVATE LIMITED,PATNA vs. ADIT, CPC, BANGALORE, BANGALORE

ITA 240/PAT/2023[2020-21]Status: DisposedITAT Patna26 May 2025AY 2020-21

For Appellant: Kavita Jha, Sr. AdvocateFor Respondent: Sh. Ashwani Kr. Singal, JCIT

Section 139(1)Section 143(1)Section 154Section 250Section 36(1)(va)Section 40Section 43B

…ITA No. 240/PAT/2023 Assessment Year: 2020-21 SIS Cash Services Private Limited Annapurna Bhawan, Vs. ADIT, Centralized Processing Centre, Bangalore. Telephone Exchange Road, Kurjee, Patna-800010. (PAN: AAQCS4079N) (Appellant) (Respondent) Present for: Appellant by : Kavita Jha, Sr. Advocate Respondent by : Sh. Ashwani Kr. Singal, JCIT Date of Hearing : 15.04.2025 Date of Pronouncement : 26.05.2025 ORDER Per Sanjay Awasthi, Accountant Member : The present appeal emanates from order passed u/s. 250 of the Income Tax Act, 1961 (hereinafter referred to as the “Act”) on 30.05.2023 by Ld. CIT(A), NFAC, Delhi. 1.1. In…

SHRI JAGDISH KUMAR GULIA,BHOPAL vs. THRE ASSTT.DIRECTORE OF INCOME TAX ,CPC, BENGALURU

In the result, this appeal is partly allowed

ITA 245/IND/2023[2018-19]Status: DisposedITAT Indore09 May 2025AY 2018-19

Bench: Shri B.M. Biyani & Shri Paresh M. Joshi

Section 139(1)Section 143(1)Section 143(1)(a)Section 260ASection 36(1)Section 36(1)(va)

…आयकरअपीलीयअिधकरण, इंदौर"ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI B.M. BIYANI, ACCOUNTANT MEMBER AND SHRI PARESH M. JOSHI, JUDICIAL MEMBER ITA Nos. 245/Ind/2023 (Assessment Year: 2018-19) Jagdish Kumar Gulia, ITO, 3(1) BP-76 Lake Pearl Garden, Bhopal बनाम/ Airport Road, Vs. Bhopal (Assessee/Appellant) (Revenue/Respondent) PAN: ACKPG4364M Assessee by Shri Ashish Goyal & N.D. Patwa, ARs Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 08.05.2025 Date of Pronouncement 09.05.2025 आदेश/ O R D E R Per B.M. Biyani, AM: Feeling aggrieved by order of first appeal dated 28.…

M/S DAULATARAM ENGINEERING SERVICES P.LTD,MANDIDEEP vs. THE ADIT/CPC , BANGALORE

In the result, this appeal is dismissed

ITA 244/IND/2023[2019-2020]Status: DisposedITAT Indore08 May 2025AY 2019-2020

Bench: Shri B.M. Biyani & Shri Paresh M. Joshi

Section 139(1)Section 143(1)Section 143(1)(a)Section 234ASection 260ASection 36(1)(va)Section 43B

…आयकरअपीलीयअिधकरण, इंदौर"ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI B.M. BIYANI, ACCOUNTANT MEMBER AND SHRI PARESH M. JOSHI, JUDICIAL MEMBER ITA Nos. 244/Ind/2023 (Assessment Year: 2019-20) Daulat Ram Engineering ADIT, CPC Services Pvt. Ltd., Khasra No.10/2 NH-12, बनाम/ Village Simarai, Obaidullaganj, Vs. Mandideep, Bhopal (Assessee/Appellant) (Revenue/Respondent) PAN: AABCD3596Q Assessee by Shri Vijay Bansal, AR Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 05.05.2025 Date of Pronouncement 08.05.2025 आदेश/ O R D E R Per B.M. Biyani, AM: Feeling aggrieved by orde…

SUCH MEDIA PUBLICATION P LTD ,CIT (A) NFAC DELHI vs. NFAC DELHI, DELHI

In the result, this appeal is dismissed

ITA 66/IND/2022[AY 2019-20]Status: DisposedITAT Indore08 May 2025

Bench: Shri B.M. Biyani & Shri Paresh M. Joshi

Section 139(1)Section 143(1)Section 143(1)(a)Section 143(3)Section 260ASection 36(1)(va)

…आयकरअपीलीयअिधकरण, इंदौर"ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI B.M. BIYANI, ACCOUNTANT MEMBER AND SHRI PARESH M. JOSHI, JUDICIAL MEMBER ITA Nos. 66/Ind/2022 (Assessment Year: 2019-20) Such Media Publication Private NFAC, Delhi / Limited, ITO-2(1), Bhopal Avn Towers Plot No.192, बनाम/ Ground Floor Zone-1, Vs. M.P. Nagar, Bhopal (Assessee/Appellant) (Revenue/Respondent) PAN: AAYCS6918G Assessee by Shri Vijay Bansal, AR Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 05.05.2025 Date of Pronouncement 08.05.2025 आदेश/ O R D E R Per B.M. Biyani, AM: This is a re-cal…

GENESYS INTERNATIONAL CORPORATION LIMITED,MUMBAI vs. DCIT CPC BANGALORE, BANGALOE

In the result, appeal filed by the assessee is partly allowed\nfor statistical purposes in above terms

ITA 634/MUM/2024[2020-21]Status: DisposedITAT Mumbai21 Feb 2025AY 2020-21

Section 10ASection 143(1)Section 143(3)Section 250Section 36(1)(va)Section 43B

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\nMUMBAI BENCH “G”, MUMBAI\nBEFORE MS. PADMAVATHY S, ACCOUNTANT MEMBER\nAND\nSHRI RAJ KUMAR CHAUHAN, JUDICIAL MEMBER\nITA NO. 634/MUM/2024 (A.Y: 2020-21)\nGenesys International Vs. DCIT CPC Bangalore,\nCorporation Limited,\n73-A, SDF III, 2nd Floor, Seepz,\nMaharashtra – 400 096\nACIT 1(3)(1), Aayakar Bhavan,\nNew Marine Lines, Mumbai\n400 020\nPAN: AAACA4528L\n(Appellant)\nAssessee Represented by\nDepartment Represented by\nDate of conclusion of Hearing\nDate of Pronouncement\n(Respondent)\n:\nShri Nishit Gandhi, Ld. AR\nShri Pushkraj\nPatil, Ld. DR\n03.01.2…

M/S VARSHA CONSTRUCTION,RAIPUR vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 1(1), RAIPUR

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

ITA 5/RPR/2023[2019-20]Status: DisposedITAT Raipur22 Jan 2025AY 2019-20

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं. / Ita No: 5/Rpr/2023 (िनधा"रण वष" Assessment Year: 2019-20) M/S Varsha Construction, V The Assistant Commissioner Of Income Second Floor-25, 26, Millenium Plaza, S Tax, Circle-1(1), Central Revenue Raipur-492 001, Chhattisgarh Building, Civil Lines, Raipur, C.G.. Pan: Aaefv 8399 M (अपीलाथ"/Appellant) . (""थ" / Respondent) . िनधा"रती की ओर से /Assessee By : Mr. Sakshi Gopal Aggarwal, Ca राज" की ओर से /Revenue By : Smt. Tarannum Verma, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 21.01.2025 : 22.01.2025 घोषणा की तारीख/Date Of Pronouncement

For Appellant: Mr. Sakshi Gopal Aggarwal, CAFor Respondent: Smt. Tarannum Verma, Sr. DR

Section 139Section 143(1)Section 249(3)Section 36(1)Section 36(1)(va)Section 44A

…आयकर अपीलीय अिधकरण, रायपुर "ायपीठ, रायपुर IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR "ी रिवश सूद, "ाियक सद" एवं "ी अ"ण खोड़िपया, लेखा सद" के सम" । BEFORE SHRI RAVISH SOOD, JM & SHRI ARUN KHODPIA, AM आयकर अपील सं. / ITA No: 5/RPR/2023 (िनधा"रण वष" Assessment Year: 2019-20) M/s Varsha Construction, V The Assistant Commissioner of Income Second Floor-25, 26, Millenium Plaza, s Tax, Circle-1(1), Central Revenue Raipur-492 001, Chhattisgarh Building, Civil Lines, Raipur, C.G.. PAN: AAEFV 8399 M (अपीलाथ"/Appellant) . (""थ" / Respondent) . िनधा"रती की ओर से /Assessee by : Mr. Sakshi Gopal Aggarwal, CA राज…

SHREE SHIVAM ATTIRES PVT. LTD.,DURG vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-2(1), BHILAI

In the result, appeal of the assessee is dismissed, in terms of our aforesaid observations

ITA 111/RPR/2021[2018-19]Status: DisposedITAT Raipur17 Jan 2025AY 2018-19

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं. / Ita No: 111/Rpr/2021 (िनधा"रण वष" Assessment Year: 2018-19)

For Appellant: Shri Yash Jain, CAFor Respondent: Smt. Anubhaa Tah Goel, Sr. DR

Section 143(1)Section 154Section 250Section 36(1)(va)

…आयकर अपीलीय अिधकरण, रायपुर "ायपीठ, रायपुर IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR "ी रिवश सूद, "ाियक सद" एवं "ी अ"ण खोड़िपया, लेखा सद" के सम" । BEFORE SHRI RAVISH SOOD, JM & SHRI ARUN KHODPIA, AM आयकर अपील सं. / ITA No: 111/RPR/2021 (िनधा"रण वष" Assessment Year: 2018-19) Shree Shivam Attires Pvt. Ltd., v Assistant Commissioner of Income Tax, Shree Shivam Shopping Mall, s Circle-2(1), 32/32, Bunglows, Amdi Station Road, Santrabadi, Durg, Nagar, HUDCO, Bhilai, C.G. C.G.- 491001 PAN: AANCS9084N (अपीलाथ"/Appellant) . (""थ" / Respondent) . िनधा"रती की ओर से /Assessee by : Shri Yash Jain, CA राज" की…

TS5 SECURE PRIVATE LIMITED,NEW DELHI vs. ADIT CIRCLE 25(1), DELHI

Appeal of the assessee is partly allowed for statistical purposes

ITA 3767/DEL/2024[2019-2020]Status: DisposedITAT Delhi24 Dec 2024AY 2019-2020

Bench: Sh. Satbeer Singh Godarats5 Secure Pvt. Ltd, Vs. Adit, M-1, Intermediate Circle-25(1), Floor, Samrat Bhawan, Delhi A-7, 8,9, Ranjit Nagar Commnity Centre, New Delhi-110008 (Appellant) (Respondent) Pan: Aadct9043N Assessee By : Shri Rajinder Rathore, Adv. Revenue By: Shri Sahil Kumar Bansal, Sr. Dr Date Of Hearing 24/12/2024 Date Of Pronouncement 24/12/2024

For Appellant: Shri Rajinder Rathore, AdvFor Respondent: Shri Sahil Kumar Bansal, Sr. DR

Section 139(1)Section 143(1)Section 143(1)(a)Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’, NEW DELHI Before Sh. Satbeer Singh Godara, Judicial Member TS5 Secure Pvt. Ltd, Vs. ADIT, M-1, Intermediate Circle-25(1), Floor, Samrat Bhawan, Delhi A-7, 8,9, Ranjit Nagar Commnity Centre, New Delhi-110008 (Appellant) (Respondent) PAN: AADCT9043N Assessee by : Shri Rajinder Rathore, Adv. Revenue by: Shri Sahil Kumar Bansal, Sr. DR Date of Hearing 24/12/2024 Date of pronouncement 24/12/2024 O R D E R 1. This assessee’s appeal for Assessment Year 2019-20, arises against the order of CIT(A)/NFAC, Delhi dated 16.02.2024 in case No. ITBA/APL/S/250/2023-24/10610…

NOVELVOX SOFTWARES INDIA PVT. LTD.,HARYANA vs. ADIT, CPC, BENGALURU

Appeal is partly allowed for statistical purposes

ITA 3757/DEL/2023[2020-21]Status: DisposedITAT Delhi10 Dec 2024AY 2020-21

Bench: Sh. Satbeer Singh Godara & Sh. M. Balaganeshita No. 3757/Del/2023 : Asstt. Year : 2020-21 Novelvox Softwares India Pvt. Ltd., Vs Adit, Ssr Corporate Park, 8Th Floor, 802- Cpc, 803, Faridabad, Haryana-121003 Bengaluru-560100 (Appellant) (Respondent) Pan No. Aacci0512Q Assessee By : Sh. Sanat Kapoor, Adv. & Ms. Ananya Kapoor, Adv. Revenue By : Sh. Akhilesh Kumar Yadav, Sr. Dr Date Of Hearing: 05.12.2024 Date Of Pronouncement: 10.12.2024

For Appellant: Sh. Sanat Kapoor, Adv. &For Respondent: Sh. Akhilesh Kumar Yadav, Sr. DR

Section 139Section 139(1)Section 143(1)Section 234ASection 36

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. Satbeer Singh Godara, Judicial Member & Sh. M. Balaganesh, Accountant Member ITA No. 3757/Del/2023 : Asstt. Year : 2020-21 Novelvox Softwares India Pvt. Ltd., Vs ADIT, SSR Corporate Park, 8th Floor, 802- CPC, 803, Faridabad, Haryana-121003 Bengaluru-560100 (APPELLANT) (RESPONDENT) PAN No. AACCI0512Q Assessee by : Sh. Sanat Kapoor, Adv. & Ms. Ananya Kapoor, Adv. Revenue by : Sh. Akhilesh Kumar Yadav, Sr. DR Date of Hearing: 05.12.2024 Date of Pronouncement: 10.12.2024 ORDER Per Satbeer Singh Godara, Judicial Member: This assessee’s appe…

MEHRA METAL COMPONENTS PRIVATE LIMITED,NEHRU PLACE vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 16(1), C.R. BUILDING

Appeal is partly allowed for statistical purposes in above terms

ITA 2547/DEL/2024[2022-23]Status: DisposedITAT Delhi04 Dec 2024AY 2022-23

Bench: Shri Satbeer Singh Godara & Shri M. Balaganeshassessment Year: 2022-23 Mehra Metal Components Vs. Dcit, Pvt. Ltd., Circle-16(1), 201, Harsh Bhawan, 64-65 New Delhi Nehru Place, New Delhi Pan: Aaacm8494M (Appellant) (Respondent) Assessee By Sh. Ankur Agarwal, Ca Department By Sh. B. S. Anand, Sr. Dr

Section 139(1)Section 143(1)Section 2(24)(x)Section 250Section 36(1)(va)Section 438Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘E’ NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER Assessment Year: 2022-23 Mehra Metal Components Vs. DCIT, Pvt. Ltd., Circle-16(1), 201, Harsh Bhawan, 64-65 New Delhi Nehru Place, New Delhi PAN: AAACM8494M (Appellant) (Respondent) Assessee by Sh. Ankur Agarwal, CA Department by Sh. B. S. Anand, Sr. Dr Date of hearing 27.11.2024 Date of pronouncement 04.12.2024 ORDER PER SATBEER SINGH GODARA, JM This assessee’s appeal for assessment year 2022-23, arises against the ADDL/JCIT(A)-National Faceless Appeal Cen…

KOTTARAKARA TALUK GOVERNMENT SERVANT CO-OP SOCIETY LTD,KOLLAM vs. THE ITO WARD 2 , KOLLAM

Appeal is partly allowed in above terms

ITA 402/COCH/2023[2019-20]Status: DisposedITAT Cochin05 Nov 2024AY 2019-20

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Appellant: --- None---For Respondent: Smt.V.Swarnalatha, Sr.DR

Section 139(1)Section 143(1)(a)Section 250Section 36(1)(va)Section 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Satbeer Singh Godara, Judicial Member & Shri Amarjit Singh, Accountant Member ITA No.402/Coch/2023 : Asst.Year 2019-2020 Kottarakara Taluk Government The Income Tax Officer Servant Co-operative Society Ward 2 v. Kollam. Limited No.452 Kottarakara, Kollam – 691 506 PAN : AADAK7060N. (Appellant) (Respondent) Appellant by : --- None--- Respondent by : Smt.V.Swarnalatha, Sr.DR Date of Pronouncement : 05.11.2024 Date of Hearing : 13.08.2024 O R D E R Per Bench : This assessee’s appeal in ITA No.402/Coch/2023 for assessment year 2019-2020 arises ou…

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