Tally Solutions Pvt. Ltd. v. DCIT

30 ITR (Trib) 591Income Tax Appellate Tribunal#17587 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 363,153 Indian tax judgments — from 2019 to 2019.

Judgments citing Tally Solutions Pvt. Ltd. v. DCIT

M/S. Essilor Manufacturing (India) Private Ltd, Bangalore vs. Assistant Commissioner of Income-Tax, Bangalore

In the result, this appeal of the revenue is dismissed

ITA 2125/BANG/2016[2009-10]Status: DisposedITAT Bangalore25 Jan 2019AY 2009-10

Bench: Shri Arun Kumar Garodia & Shri Laliet Kumar

For Appellant: Shri Chavali Narayan, CAFor Respondent: Shri Vikas K. Suryawanshi, Addl. CIT (DR)
Section 143(3)Section 154

…e TPO/AO has not given proper effect to the directions of the Tribunal, the appeal against such order of the TPO/AO would lie before the Tribunal as held by the co-ordinate bench of the Tribunal in the case of Tally Solutions Pvt. Ltd. Vs. DCIT as reported in 30 ITR (Trib) 591 (Bangalore). He submitted that in the present case also, specific directions were given by the Tribunal in its order dated 24.02.2016 which are not given proper effect to by the AO and therefore, the appeal is correctly filed before the Tribunal. The ld. DR of revenue submitted that the appeal filed by the assessee directly before the Tribu…

M/S. Essilor Manufacturing (India) Private Ltd, Bangalore vs. Assistant Commissioner of Income-Tax, Bangalore

In the result, this appeal of the revenue is dismissed

ITA 2124/BANG/2016[2008-09]Status: DisposedITAT Bangalore25 Jan 2019AY 2008-09

Bench: Shri Arun Kumar Garodia & Shri Laliet Kumar

For Appellant: Shri Chavali Narayan, CAFor Respondent: Shri Vikas K. Suryawanshi, Addl. CIT (DR)
Section 143(3)Section 154

…e TPO/AO has not given proper effect to the directions of the Tribunal, the appeal against such order of the TPO/AO would lie before the Tribunal as held by the co-ordinate bench of the Tribunal in the case of Tally Solutions Pvt. Ltd. Vs. DCIT as reported in 30 ITR (Trib) 591 (Bangalore). He submitted that in the present case also, specific directions were given by the Tribunal in its order dated 24.02.2016 which are not given proper effect to by the AO and therefore, the appeal is correctly filed before the Tribunal. The ld. DR of revenue submitted that the appeal filed by the assessee directly before the Tribu…

Essilor Manufacturing (India) Private Limited, Bangalore vs. DCIT, Bangalore

In the result, this appeal of the revenue is dismissed

ITA 239/BANG/2015[2010-11]Status: DisposedITAT Bangalore25 Jan 2019AY 2010-11

Bench: Shri Arun Kumar Garodia & Shri Laliet Kumar

For Appellant: Shri Chavali Narayan, CAFor Respondent: Shri Vikas K. Suryawanshi, Addl. CIT (DR)
Section 143(3)Section 154

…e TPO/AO has not given proper effect to the directions of the Tribunal, the appeal against such order of the TPO/AO would lie before the Tribunal as held by the co-ordinate bench of the Tribunal in the case of Tally Solutions Pvt. Ltd. Vs. DCIT as reported in 30 ITR (Trib) 591 (Bangalore). He submitted that in the present case also, specific directions were given by the Tribunal in its order dated 24.02.2016 which are not given proper effect to by the AO and therefore, the appeal is correctly filed before the Tribunal. The ld. DR of revenue submitted that the appeal filed by the assessee directly before the Tribu…

DCIT, Bangalore vs. M/S Essilor Manufacturing India Pvt. Ltd., Bangalore

In the result, this appeal of the revenue is dismissed

ITA 211/BANG/2015[2010-11]Status: DisposedITAT Bangalore25 Jan 2019AY 2010-11

Bench: Shri Arun Kumar Garodia & Shri Laliet Kumar

For Appellant: Shri Chavali Narayan, CAFor Respondent: Shri Vikas K. Suryawanshi, Addl. CIT (DR)
Section 143(3)Section 154

…e TPO/AO has not given proper effect to the directions of the Tribunal, the appeal against such order of the TPO/AO would lie before the Tribunal as held by the co-ordinate bench of the Tribunal in the case of Tally Solutions Pvt. Ltd. Vs. DCIT as reported in 30 ITR (Trib) 591 (Bangalore). He submitted that in the present case also, specific directions were given by the Tribunal in its order dated 24.02.2016 which are not given proper effect to by the AO and therefore, the appeal is correctly filed before the Tribunal. The ld. DR of revenue submitted that the appeal filed by the assessee directly before the Tribu…

DCIT, Bangalore vs. M/S Essilor Manufacturing India Pvt. Ltd., Bangalore

In the result, this appeal of the revenue is dismissed

ITA 1166/BANG/2015[2010-11]Status: DisposedITAT Bangalore25 Jan 2019AY 2010-11

Bench: Shri Arun Kumar Garodia & Shri Laliet Kumar

For Appellant: Shri Chavali Narayan, CAFor Respondent: Shri Vikas K. Suryawanshi, Addl. CIT (DR)
Section 143(3)Section 154

…e TPO/AO has not given proper effect to the directions of the Tribunal, the appeal against such order of the TPO/AO would lie before the Tribunal as held by the co-ordinate bench of the Tribunal in the case of Tally Solutions Pvt. Ltd. Vs. DCIT as reported in 30 ITR (Trib) 591 (Bangalore). He submitted that in the present case also, specific directions were given by the Tribunal in its order dated 24.02.2016 which are not given proper effect to by the AO and therefore, the appeal is correctly filed before the Tribunal. The ld. DR of revenue submitted that the appeal filed by the assessee directly before the Tribu…

Tally Solutions Pvt. Ltd. v. DCIT (30 ITR (Trib) 591) — Cited in 5 Judgments | BharatTax