What is Sibia Healthcare Pvt. Ltd. v. DCIT(TDS) authority for?

Fees under Section 234E for default in furnishing TDS statements cannot be levied during the processing of such statements under Section 200A for periods prior to the amendment of Section 200A by Finance Act, 2015.

How many judgments cite Sibia Healthcare Pvt. Ltd. v. DCIT(TDS)?

148 judgments on BharatTax cite Sibia Healthcare Pvt. Ltd. v. DCIT(TDS) (171 TTJ 145), spanning 2017 to 2026.

Which sections of the Income Tax Act does Sibia Healthcare Pvt. Ltd. v. DCIT(TDS) come up under?

It is most often cited in judgments turning on Section 200A, Section 234E.

Sibia Healthcare Pvt. Ltd. v. DCIT(TDS) (171 TTJ 145)

Marshall Breeders Pvt Ltd., Nashik vs. Assistant Commissioner of Income-Tax, (CPC-TDS), Ghaziabad

In the result, appeal of the assessee in ITA No

ITA 2025/PUN/2017[2015-16]Status: DisposedITAT Pune09 Jul 2020AY 2015-16

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm

For Appellant: Shri Kishor B. PhadkeFor Respondent: Shri Shivanand H. Kalakeri

Section 154Section 200ASection 234E

…1/RPR/2016, ITA No.129/RPR/2016 and ITA No.130/RPR/2016 wherein it was observed by the Tribunal as follows: “A division Bench of this Tribunal in the case of Sibia Healthcare Private Limited Vs. DCIT- ITA No.90/Asr/2015, vide order dated 9th June, 2015 (2015) 171 TTJ 145 (Asr) has decided this issue in favour of the assessee by inter alia holding as follows: 4. We have heard the rival contentions, perused the material on record and duly considered facts of the case in the light of the applicable legal position. In addition to his argument on the merits, learned counsel has also invited our attention to the report…

Marshall Breeders Pvt Ltd., Nashik vs. Assistant Commissioner of Income-Tax, (CPC-TDS), Ghaziabad

In the result, appeal of the assessee in ITA No

ITA 2024/PUN/2017[2015-16]Status: DisposedITAT Pune09 Jul 2020AY 2015-16

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm

For Appellant: Shri Kishor B. PhadkeFor Respondent: Shri Shivanand H. Kalakeri

Section 154Section 200ASection 234E

…1/RPR/2016, ITA No.129/RPR/2016 and ITA No.130/RPR/2016 wherein it was observed by the Tribunal as follows: “A division Bench of this Tribunal in the case of Sibia Healthcare Private Limited Vs. DCIT- ITA No.90/Asr/2015, vide order dated 9th June, 2015 (2015) 171 TTJ 145 (Asr) has decided this issue in favour of the assessee by inter alia holding as follows: 4. We have heard the rival contentions, perused the material on record and duly considered facts of the case in the light of the applicable legal position. In addition to his argument on the merits, learned counsel has also invited our attention to the report…

Marshall Breeders Pvt Ltd., Nashik vs. Assistant Commissioner of Income-Tax, (CPC-TDS), Ghaziabad

In the result, appeal of the assessee in ITA No

ITA 2023/PUN/2017[2015-16]Status: DisposedITAT Pune09 Jul 2020AY 2015-16

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm

For Appellant: Shri Kishor B. PhadkeFor Respondent: Shri Shivanand H. Kalakeri

Section 154Section 200ASection 234E

…1/RPR/2016, ITA No.129/RPR/2016 and ITA No.130/RPR/2016 wherein it was observed by the Tribunal as follows: “A division Bench of this Tribunal in the case of Sibia Healthcare Private Limited Vs. DCIT- ITA No.90/Asr/2015, vide order dated 9th June, 2015 (2015) 171 TTJ 145 (Asr) has decided this issue in favour of the assessee by inter alia holding as follows: 4. We have heard the rival contentions, perused the material on record and duly considered facts of the case in the light of the applicable legal position. In addition to his argument on the merits, learned counsel has also invited our attention to the report…

Marshall Breeders Pvt Ltd., Nashik vs. Assistant Commissioner of Income-Tax, (CPC-TDS), Ghaziabad

In the result, appeal of the assessee in ITA No

ITA 2022/PUN/2017[2015-16]Status: DisposedITAT Pune09 Jul 2020AY 2015-16

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm

For Appellant: Shri Kishor B. PhadkeFor Respondent: Shri Shivanand H. Kalakeri

Section 154Section 200ASection 234E

…1/RPR/2016, ITA No.129/RPR/2016 and ITA No.130/RPR/2016 wherein it was observed by the Tribunal as follows: “A division Bench of this Tribunal in the case of Sibia Healthcare Private Limited Vs. DCIT- ITA No.90/Asr/2015, vide order dated 9th June, 2015 (2015) 171 TTJ 145 (Asr) has decided this issue in favour of the assessee by inter alia holding as follows: 4. We have heard the rival contentions, perused the material on record and duly considered facts of the case in the light of the applicable legal position. In addition to his argument on the merits, learned counsel has also invited our attention to the report…

Marshall Breeders Pvt Ltd., Nashik vs. Assistant Commissioner of Income-Tax, (CPC-TDS), Ghaziabad

In the result, appeal of the assessee in ITA No

ITA 2021/PUN/2017[2014-15]Status: DisposedITAT Pune09 Jul 2020AY 2014-15

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm

For Appellant: Shri Kishor B. PhadkeFor Respondent: Shri Shivanand H. Kalakeri

Section 154Section 200ASection 234E

…1/RPR/2016, ITA No.129/RPR/2016 and ITA No.130/RPR/2016 wherein it was observed by the Tribunal as follows: “A division Bench of this Tribunal in the case of Sibia Healthcare Private Limited Vs. DCIT- ITA No.90/Asr/2015, vide order dated 9th June, 2015 (2015) 171 TTJ 145 (Asr) has decided this issue in favour of the assessee by inter alia holding as follows: 4. We have heard the rival contentions, perused the material on record and duly considered facts of the case in the light of the applicable legal position. In addition to his argument on the merits, learned counsel has also invited our attention to the report…

Marshall Breeders Pvt Ltd., Nashik vs. Assistant Commissioner of Income-Tax, (CPC) -TDS, Ghaziabad

In the result, appeal of the assessee in ITA No

ITA 2020/PUN/2017[2014-15]Status: DisposedITAT Pune09 Jul 2020AY 2014-15

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm

For Appellant: Shri Kishor B. PhadkeFor Respondent: Shri Shivanand H. Kalakeri

Section 154Section 200ASection 234E

…1/RPR/2016, ITA No.129/RPR/2016 and ITA No.130/RPR/2016 wherein it was observed by the Tribunal as follows: “A division Bench of this Tribunal in the case of Sibia Healthcare Private Limited Vs. DCIT- ITA No.90/Asr/2015, vide order dated 9th June, 2015 (2015) 171 TTJ 145 (Asr) has decided this issue in favour of the assessee by inter alia holding as follows: 4. We have heard the rival contentions, perused the material on record and duly considered facts of the case in the light of the applicable legal position. In addition to his argument on the merits, learned counsel has also invited our attention to the report…

Marshall Breeders Pvt Ltd., Nashik vs. Assistant Commissioner of Income-Tax, (CPC-TDS), Ghaziabad

In the result, appeal of the assessee in ITA No

ITA 2019/PUN/2017[2014-15 (Q2-26Q)]Status: DisposedITAT Pune09 Jul 2020

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm

For Appellant: Shri Kishor B. PhadkeFor Respondent: Shri Shivanand H. Kalakeri

Section 154Section 200ASection 234E

…1/RPR/2016, ITA No.129/RPR/2016 and ITA No.130/RPR/2016 wherein it was observed by the Tribunal as follows: “A division Bench of this Tribunal in the case of Sibia Healthcare Private Limited Vs. DCIT- ITA No.90/Asr/2015, vide order dated 9th June, 2015 (2015) 171 TTJ 145 (Asr) has decided this issue in favour of the assessee by inter alia holding as follows: 4. We have heard the rival contentions, perused the material on record and duly considered facts of the case in the light of the applicable legal position. In addition to his argument on the merits, learned counsel has also invited our attention to the report…

Marshall Breeders Pvt Ltd., Nashik vs. Assistant Commissioner of Income-Tax, (CPC-TDS), Ghaziabad

In the result, appeal of the assessee in ITA No

ITA 2018/PUN/2017[2013-14 (Q4-24Q)]Status: DisposedITAT Pune09 Jul 2020

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm

For Appellant: Shri Kishor B. PhadkeFor Respondent: Shri Shivanand H. Kalakeri

Section 154Section 200ASection 234E

…1/RPR/2016, ITA No.129/RPR/2016 and ITA No.130/RPR/2016 wherein it was observed by the Tribunal as follows: “A division Bench of this Tribunal in the case of Sibia Healthcare Private Limited Vs. DCIT- ITA No.90/Asr/2015, vide order dated 9th June, 2015 (2015) 171 TTJ 145 (Asr) has decided this issue in favour of the assessee by inter alia holding as follows: 4. We have heard the rival contentions, perused the material on record and duly considered facts of the case in the light of the applicable legal position. In addition to his argument on the merits, learned counsel has also invited our attention to the report…

Mesers Svim Tech Software Private Limited, Firozpur vs. Income Tax Officer (TDS), Bathinda

In the result, both the appeals filed by the assessee stands allowed

ITA 428/ASR/2018[2014-15]Status: DisposedITAT Amritsar27 Nov 2019AY 2014-15

Bench: Sh. N.K.Choudhry & Dr. A.L.Saini

For Appellant: Sh. P.N. Arora (Ld. Adv.)For Respondent: Sh. Charan Dass (Ld. DR)

Section 200ASection 234ESection 250(6)

…have been provided, but prior to that if there is any delay in furnishing of TDS returns and the same have been processed before 1st June, 2015 then no late fee can be levied. 4. Even ITAT, Amritsar Bench in the case of SIBIA HEALTHCARE (P) Ltd. reported as 171 TTJ 145 (Asr) clearly held that intimation issued u/s 200A of the Act for demanded fees u/s 234E was not valid in law, if the same was issued on or before 1st June, 2015. Recently, while dealing with the similar and identical issue, in ITA No. 110(Asr)/2017, we considered the judgment passed in the case of SIBIA HEALTHCARE (P) Ltd. (supra) and deleted th…

Mesers Svim Tech Software Private Limited, Firozpur vs. Income Tax Officer (TDS), Bathinda

In the result, both the appeals filed by the assessee stands allowed

ITA 427/ASR/2018[2013-14]Status: DisposedITAT Amritsar27 Nov 2019AY 2013-14

Bench: Sh. N.K.Choudhry & Dr. A.L.Saini

For Appellant: Sh. P.N. Arora (Ld. Adv.)For Respondent: Sh. Charan Dass (Ld. DR)

Section 200ASection 234ESection 250(6)

…have been provided, but prior to that if there is any delay in furnishing of TDS returns and the same have been processed before 1st June, 2015 then no late fee can be levied. 4. Even ITAT, Amritsar Bench in the case of SIBIA HEALTHCARE (P) Ltd. reported as 171 TTJ 145 (Asr) clearly held that intimation issued u/s 200A of the Act for demanded fees u/s 234E was not valid in law, if the same was issued on or before 1st June, 2015. Recently, while dealing with the similar and identical issue, in ITA No. 110(Asr)/2017, we considered the judgment passed in the case of SIBIA HEALTHCARE (P) Ltd. (supra) and deleted th…

Deputy Inspector General Station Headquarter Bsf, Bikaner vs. JCIT (TDS), Range, Jodhpur

In the result, appeals of the assessee are dismissed

ITA 302/JODH/2019[2015-16]Status: DisposedITAT Jodhpur26 Nov 2019AY 2015-16

Bench: Shri N.K. Saini & Shri Sandeep Gosain

For Appellant: Shri Rajendra Jain, AdvocateFor Respondent: Shri Girish Mehta, JCIT DR

Section 200Section 200ASection 234E

…essing TDS returns. In the absence of enabling provisions, levy of fees could not be effected in the course of intimation issued under section 200A of the Act prior to 01.06.2015. 26. The Amritsar Bench of Tribunal in Sibia Healthcare (P) Ltd. Vs. DCIT (2015) 121 DTR 81 (Asr) (Trib) had held that the adjustment in respect of levy of 26 fees under section 234E of the Act was indeed beyond the scope of permissible adjustments contemplated under section 200A of the Act. Such a levy could not be effected in the course of intimation under section 200A of the Act and in the absence of any other provisions enabling the…

Municipal Board, Phalodi vs. JCIT, TDS, Jodhpur

In the result, appeal in ITA No

ITA 112/JODH/2019[2017-18 (26 Q - 4)]Status: DisposedITAT Jodhpur25 Nov 2019

Bench: Shri N.K. Saini & Shri Sandeep Gosain

For Appellant: Shri Bhawani Singh Bhati, AdvocateFor Respondent: Shri Girish Mehta, JCIT DR

Section 139Section 139(9)Section 154Section 200ASection 201(1)Section 201(2)Section 234E

…essing TDS returns. In the absence of enabling provisions, levy of fees could not be effected in the course of intimation issued under section 200A of the Act prior to 01.06.2015. 26. The Amritsar Bench of Tribunal in Sibia Healthcare (P) Ltd. Vs. DCIT (2015) 121 DTR 81 (Asr) (Trib) had held that the adjustment in respect of levy of 26 fees under section 234E of the Act was indeed beyond the scope of permissible adjustments contemplated under section 200A of the Act. Such a levy could not be effected in the course of intimation under section 200A of the Act and in the absence of any other provisions enabling the…

Municipal Board, Phalodi vs. JCIT, TDS, Jodhpur

In the result, appeal in ITA No

ITA 111/JODH/2019[2017-18 (26Q - 3)]Status: DisposedITAT Jodhpur25 Nov 2019

Bench: Shri N.K. Saini & Shri Sandeep Gosain

For Appellant: Shri Bhawani Singh Bhati, AdvocateFor Respondent: Shri Girish Mehta, JCIT DR

Section 139Section 139(9)Section 154Section 200ASection 201(1)Section 201(2)Section 234E

…essing TDS returns. In the absence of enabling provisions, levy of fees could not be effected in the course of intimation issued under section 200A of the Act prior to 01.06.2015. 26. The Amritsar Bench of Tribunal in Sibia Healthcare (P) Ltd. Vs. DCIT (2015) 121 DTR 81 (Asr) (Trib) had held that the adjustment in respect of levy of 26 fees under section 234E of the Act was indeed beyond the scope of permissible adjustments contemplated under section 200A of the Act. Such a levy could not be effected in the course of intimation under section 200A of the Act and in the absence of any other provisions enabling the…

Municipal Board, Phalodi vs. JCIT, TDS, Jodhpur

In the result, appeal in ITA No

ITA 110/JODH/2019[2017-18 (26 Q-2)]Status: DisposedITAT Jodhpur25 Nov 2019

Bench: Shri N.K. Saini & Shri Sandeep Gosain

For Appellant: Shri Bhawani Singh Bhati, AdvocateFor Respondent: Shri Girish Mehta, JCIT DR

Section 139Section 139(9)Section 154Section 200ASection 201(1)Section 201(2)Section 234E

…essing TDS returns. In the absence of enabling provisions, levy of fees could not be effected in the course of intimation issued under section 200A of the Act prior to 01.06.2015. 26. The Amritsar Bench of Tribunal in Sibia Healthcare (P) Ltd. Vs. DCIT (2015) 121 DTR 81 (Asr) (Trib) had held that the adjustment in respect of levy of 26 fees under section 234E of the Act was indeed beyond the scope of permissible adjustments contemplated under section 200A of the Act. Such a levy could not be effected in the course of intimation under section 200A of the Act and in the absence of any other provisions enabling the…

Municipal Board, Phalodi vs. JCIT, TDS, Jodhpur

In the result, appeal in ITA No

ITA 109/JODH/2019[2017-18 (26 Q- 1)]Status: DisposedITAT Jodhpur25 Nov 2019

Bench: Shri N.K. Saini & Shri Sandeep Gosain

For Appellant: Shri Bhawani Singh Bhati, AdvocateFor Respondent: Shri Girish Mehta, JCIT DR

Section 139Section 139(9)Section 154Section 200ASection 201(1)Section 201(2)Section 234E

…essing TDS returns. In the absence of enabling provisions, levy of fees could not be effected in the course of intimation issued under section 200A of the Act prior to 01.06.2015. 26. The Amritsar Bench of Tribunal in Sibia Healthcare (P) Ltd. Vs. DCIT (2015) 121 DTR 81 (Asr) (Trib) had held that the adjustment in respect of levy of 26 fees under section 234E of the Act was indeed beyond the scope of permissible adjustments contemplated under section 200A of the Act. Such a levy could not be effected in the course of intimation under section 200A of the Act and in the absence of any other provisions enabling the…

Municipal Board, Phalodi vs. JCIT, TDS, Jodhpur

In the result, appeal in ITA No

ITA 107/JODH/2019[2016-17 (26 Q-2)]Status: DisposedITAT Jodhpur25 Nov 2019

Bench: Shri N.K. Saini & Shri Sandeep Gosain

For Appellant: Shri Bhawani Singh Bhati, AdvocateFor Respondent: Shri Girish Mehta, JCIT DR

Section 139Section 139(9)Section 154Section 200ASection 201(1)Section 201(2)Section 234E

…essing TDS returns. In the absence of enabling provisions, levy of fees could not be effected in the course of intimation issued under section 200A of the Act prior to 01.06.2015. 26. The Amritsar Bench of Tribunal in Sibia Healthcare (P) Ltd. Vs. DCIT (2015) 121 DTR 81 (Asr) (Trib) had held that the adjustment in respect of levy of 26 fees under section 234E of the Act was indeed beyond the scope of permissible adjustments contemplated under section 200A of the Act. Such a levy could not be effected in the course of intimation under section 200A of the Act and in the absence of any other provisions enabling the…

Municipal Board, Phalodi vs. JCIT-TDS, Jodhpur

In the result, appeal in ITA No

ITA 106/JODH/2019[2016-17 (26Q-1)]Status: DisposedITAT Jodhpur25 Nov 2019

Bench: Shri N.K. Saini & Shri Sandeep Gosain

For Appellant: Shri Bhawani Singh Bhati, AdvocateFor Respondent: Shri Girish Mehta, JCIT DR

Section 139Section 139(9)Section 154Section 200ASection 201(1)Section 201(2)Section 234E

…essing TDS returns. In the absence of enabling provisions, levy of fees could not be effected in the course of intimation issued under section 200A of the Act prior to 01.06.2015. 26. The Amritsar Bench of Tribunal in Sibia Healthcare (P) Ltd. Vs. DCIT (2015) 121 DTR 81 (Asr) (Trib) had held that the adjustment in respect of levy of 26 fees under section 234E of the Act was indeed beyond the scope of permissible adjustments contemplated under section 200A of the Act. Such a levy could not be effected in the course of intimation under section 200A of the Act and in the absence of any other provisions enabling the…

M/S Vikas Samities, Jamshedpur vs. CIT Exemption, Ranchi

In the result, both the appeals of the assessee are allowed

ITA 356/RAN/2018[2014-15]Status: DisposedITAT Ranchi30 Oct 2019AY 2014-15

For Appellant: Shri Pawan Periwal, CA(AR)For Respondent: Shri P.K.Mondal, ACIT(DR)

Section 154Section 200ASection 234E

…आयकर अपीऱीय अधिकरण, रााँची न्यायपीठ, रााँची IN THE INCOME TAX APPELLATE TRIBUNAL RANCHI BENCH, RANCHI श्री चन्द्र मोहन गगग, न्द्याययक सदस्य एवं श्री एऱ.ऩी.साहु, ऱेखा सदस्य के समऺ । BEFORE SHRI CHANDRA MOHAN GARG, JM AND SHRI L.P. SAHU, AM आयकर अऩीऱ सं./ITA No.355 & 356/RAN/2018 (नििाारण वषा / Assessment Year :2013-2014 & 2014-2015) Vikas Samities, Vs. ITO(TDS), Jamshedpur K3-58, Hans Stoehr Road, TELCO, PO: TELCO, Jamshedpur, East Singhbhum, Jharkhand-831004 स्थायी ऱेखा सं./ जीआइआर सं./ PAN/GIR No. : AAAAV 8318 B (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee by :Shri Pawan Periwal,…

M/S Vikas Samities, Jamshedpur vs. CIT Exemption, Ranchi

In the result, both the appeals of the assessee are allowed

ITA 355/RAN/2018[2013-14]Status: DisposedITAT Ranchi30 Oct 2019AY 2013-14

For Appellant: Shri Pawan Periwal, CA(AR)For Respondent: Shri P.K.Mondal, ACIT(DR)

Section 154Section 200ASection 234E

…आयकर अपीऱीय अधिकरण, रााँची न्यायपीठ, रााँची IN THE INCOME TAX APPELLATE TRIBUNAL RANCHI BENCH, RANCHI श्री चन्द्र मोहन गगग, न्द्याययक सदस्य एवं श्री एऱ.ऩी.साहु, ऱेखा सदस्य के समऺ । BEFORE SHRI CHANDRA MOHAN GARG, JM AND SHRI L.P. SAHU, AM आयकर अऩीऱ सं./ITA No.355 & 356/RAN/2018 (नििाारण वषा / Assessment Year :2013-2014 & 2014-2015) Vikas Samities, Vs. ITO(TDS), Jamshedpur K3-58, Hans Stoehr Road, TELCO, PO: TELCO, Jamshedpur, East Singhbhum, Jharkhand-831004 स्थायी ऱेखा सं./ जीआइआर सं./ PAN/GIR No. : AAAAV 8318 B (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee by :Shri Pawan Periwal,…

Namo Tractors Private Ltd., Sangli vs. Deputy Commissioner of Income-Tax

In the result, the appeal of the assessee is dismissed

ITA 915/PUN/2017[2013-14 (Quarter - 4)]Status: DisposedITAT Pune04 Sept 2019

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita No.915/Pun/2017 िनधा"रण वष" / Assessment Year : 2013-14 Namo Tractors Pvt. Ltd., Suraj Bunglow, Near Krishna Hall, Vishrambag, Sangli-416416. .......अपीलाथ" / Appellant Pan : Aadcn6584G बनाम / V/S. Dcit, Cpc-Tds, ……""यथ" / Respondent Ghaziabad. Assessee By : Written Submission Revenue By : Shri N. Ashok Babu सुनवाई क" तारीख / Date Of Hearing : 06.08.2019 घोषणा क" तारीख / Date Of Pronouncement : 04.09.2019 आदेश / Order Per D. Karunakara Rao, Am: This Appeal Is Filed By The Assessee Against The Order Of Cit(A)-1, Kolhapur Dated 07.06.2016 For The Assessment Year 2012-13. Appeal Relates To The Provisions Of Section 234E Of The Act Relating To “Fee For Default In Furnishing Statements”. 2. Despite Service Of Notice Of Hearing By The Itat, There Was None To Represent The Assessee On The Date Of Hearing. However, The Assessee Filed Written Submission In Support Of His Case & The Same Is Placed On Record. Therefore, This Appeal Is Being Decided On The Basis Of Material

For Appellant: Written SubmissionFor Respondent: Shri N. Ashok Babu

Section 200Section 200ASection 234Section 234ESection 246Section 246ASection 3

…आयकर अपीलीय अिधकरण “ए” "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE "ी डी. क"णाकरा राव, लेखा सद"य एवं "ी िवकास अव"थी, "याियक सद"य के सम" BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अपील सं. / ITA No.915/PUN/2017 िनधा"रण वष" / Assessment Year : 2013-14 Namo Tractors Pvt. Ltd., Suraj Bunglow, Near Krishna Hall, Vishrambag, Sangli-416416. .......अपीलाथ" / Appellant PAN : AADCN6584G बनाम / V/s. DCIT, CPC-TDS, ……""यथ" / Respondent Ghaziabad. Assessee by : Written Submission Revenue by : Shri N. Ashok Babu सुनवाई क" तारीख / Date of Hearing : 06.08.2019 घोषणा क" तारीख / Da…

Sibia Healthcare Pvt. Ltd. v. DCIT(TDS)

What is Sibia Healthcare Pvt. Ltd. v. DCIT(TDS) authority for?

Also referred to as

Sections most often in play

Judgments citing Sibia Healthcare Pvt. Ltd. v. DCIT(TDS)

Marshall Breeders Pvt Ltd., Nashik vs. Assistant Commissioner of Income-Tax, (CPC-TDS), Ghaziabad

Marshall Breeders Pvt Ltd., Nashik vs. Assistant Commissioner of Income-Tax, (CPC-TDS), Ghaziabad

Marshall Breeders Pvt Ltd., Nashik vs. Assistant Commissioner of Income-Tax, (CPC-TDS), Ghaziabad

Marshall Breeders Pvt Ltd., Nashik vs. Assistant Commissioner of Income-Tax, (CPC-TDS), Ghaziabad

Marshall Breeders Pvt Ltd., Nashik vs. Assistant Commissioner of Income-Tax, (CPC-TDS), Ghaziabad

Marshall Breeders Pvt Ltd., Nashik vs. Assistant Commissioner of Income-Tax, (CPC) -TDS, Ghaziabad

Marshall Breeders Pvt Ltd., Nashik vs. Assistant Commissioner of Income-Tax, (CPC-TDS), Ghaziabad

Marshall Breeders Pvt Ltd., Nashik vs. Assistant Commissioner of Income-Tax, (CPC-TDS), Ghaziabad

Mesers Svim Tech Software Private Limited, Firozpur vs. Income Tax Officer (TDS), Bathinda

Mesers Svim Tech Software Private Limited, Firozpur vs. Income Tax Officer (TDS), Bathinda

Deputy Inspector General Station Headquarter Bsf, Bikaner vs. JCIT (TDS), Range, Jodhpur

Municipal Board, Phalodi vs. JCIT, TDS, Jodhpur

Municipal Board, Phalodi vs. JCIT, TDS, Jodhpur

Municipal Board, Phalodi vs. JCIT, TDS, Jodhpur

Municipal Board, Phalodi vs. JCIT, TDS, Jodhpur

Municipal Board, Phalodi vs. JCIT, TDS, Jodhpur

Municipal Board, Phalodi vs. JCIT-TDS, Jodhpur

M/S Vikas Samities, Jamshedpur vs. CIT Exemption, Ranchi

M/S Vikas Samities, Jamshedpur vs. CIT Exemption, Ranchi

Namo Tractors Private Ltd., Sangli vs. Deputy Commissioner of Income-Tax