T.Two International P Ltd. v. ITO

122 ITD 255Income Tax Appellate Tribunal#22214 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2022 to 2022.

Judgments citing T.Two International P Ltd. v. ITO

DCIT, Chennai vs. Avalon Technologies P. Ltd., Chennai

In the result, the appeals filed by the assessee for assessment year 2009-10 in ITA No

ITA 214/CHNY/2017[2009-10]Status: DisposedITAT Chennai31 Mar 2022AY 2009-10

Bench: Shri Mahavir Singhand Dr. M.L. Meena

For Respondent: Shri Guru Bashyam, CIT
Section 10ASection 143(3)

…port” as such. The CIT(A) relied on the decision of Hon’ble High Court of Kerala in the case of CIT v. Electronic Controls and Discharge Systems (P) Ltd 202 Taxman 33 (Ker) and the decision of ITAT, Delhi Bench in the case of T.Two International P Ltd v. ITO, 122 ITD 255. Aggrieved, assessee is in appeal before Tribunal. Aggrieved assessee is in appeal before Tribunal. 21. Before us, the ld.counsel for the assessee stated that the total sales to SEZ units located in India is Rs.5,36,973/-. He stated that the total sales to SEZ units located in India against Form H is Rs.24,36,984/- thereby total claim made u/s.1…

Avalon Technoloiges (P) Limited, Chennai vs. DCIT, Chennai

In the result, the appeals filed by the assessee for assessment year 2009-10 in ITA No

ITA 445/CHNY/2016[2010-11]Status: DisposedITAT Chennai31 Mar 2022AY 2010-11

Bench: Shri Mahavir Singhand Dr. M.L. Meena

For Respondent: Shri Guru Bashyam, CIT
Section 10ASection 143(3)

…port” as such. The CIT(A) relied on the decision of Hon’ble High Court of Kerala in the case of CIT v. Electronic Controls and Discharge Systems (P) Ltd 202 Taxman 33 (Ker) and the decision of ITAT, Delhi Bench in the case of T.Two International P Ltd v. ITO, 122 ITD 255. Aggrieved, assessee is in appeal before Tribunal. Aggrieved assessee is in appeal before Tribunal. 21. Before us, the ld.counsel for the assessee stated that the total sales to SEZ units located in India is Rs.5,36,973/-. He stated that the total sales to SEZ units located in India against Form H is Rs.24,36,984/- thereby total claim made u/s.1…

Avalon Technologies (P) Limited, Chennai vs. DCIT, Chennai

In the result, the appeals filed by the assessee for assessment year 2009-10 in ITA No

ITA 1775/CHNY/2016[2009-10]Status: DisposedITAT Chennai31 Mar 2022AY 2009-10

Bench: Shri Mahavir Singhand Dr. M.L. Meena

For Respondent: Shri Guru Bashyam, CIT
Section 10ASection 143(3)

…port” as such. The CIT(A) relied on the decision of Hon’ble High Court of Kerala in the case of CIT v. Electronic Controls and Discharge Systems (P) Ltd 202 Taxman 33 (Ker) and the decision of ITAT, Delhi Bench in the case of T.Two International P Ltd v. ITO, 122 ITD 255. Aggrieved, assessee is in appeal before Tribunal. Aggrieved assessee is in appeal before Tribunal. 21. Before us, the ld.counsel for the assessee stated that the total sales to SEZ units located in India is Rs.5,36,973/-. He stated that the total sales to SEZ units located in India against Form H is Rs.24,36,984/- thereby total claim made u/s.1…

T.Two International P Ltd. v. ITO (122 ITD 255) — Cited in 3 Judgments | BharatTax