Tevapharm India Pvt.Ltd. v. DCIT

81 Taxmann.com 416Reported decision2017#25705 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 362,844 Indian tax judgments — from 2018 to 2020.

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Judgments citing Tevapharm India Pvt.Ltd. v. DCIT

Asst CIT (Ltu) 1, Mumbai vs. Aditya Birla Minacs Bpo P.Ltd, Mumbai

ITA 2217/MUM/2017[2011-12]Status: DisposedITAT Mumbai20 Mar 2020AY 2011-12

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2011-12

For Appellant: Mr. Rajan Vora, ARFor Respondent: Mr. Suhas Kulkarni, DR
Section 143(3)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2011-12 Aditya Birla Nuvo Limited Asst. Commissioner of [Successor to Aditya Birla Vs. Income Tax, LTU-1, World Minacs BPO Pvt. Ltd.] Aditya Trade Centre, 29th Floor, Birla Centre A-Wing, 4th Centre-1, Cuffe Parade, Floor, S.K. Ahire Marg, Worli Mumbai-400005. Mumbai-400030. PAN No. AAACC8690F Appellant Respondent Assessment Year: 2011-12 Asst. Commissioner of Aditya Birla Nuvo Limited Income Tax, LTU-1, World Vs. [Successor to Aditya Birla Trade C…

Aditya Birla Nuvo Ltd, Mumbai vs. Asst CIT 14(1)(1), Mumbai

ITA 2039/MUM/2017[2011-12]Status: DisposedITAT Mumbai20 Mar 2020AY 2011-12

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2011-12

For Appellant: Mr. Rajan Vora, ARFor Respondent: Mr. Suhas Kulkarni, DR
Section 143(3)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2011-12 Aditya Birla Nuvo Limited Asst. Commissioner of [Successor to Aditya Birla Vs. Income Tax, LTU-1, World Minacs BPO Pvt. Ltd.] Aditya Trade Centre, 29th Floor, Birla Centre A-Wing, 4th Centre-1, Cuffe Parade, Floor, S.K. Ahire Marg, Worli Mumbai-400005. Mumbai-400030. PAN No. AAACC8690F Appellant Respondent Assessment Year: 2011-12 Asst. Commissioner of Aditya Birla Nuvo Limited Income Tax, LTU-1, World Vs. [Successor to Aditya Birla Trade C…

M/S Advice America Software Development Centre Pvt Ltd, Bangalore vs. Income Tax Officer Ward-1(1)(1), Bangalore

In the result, the appeal of the Assessee is partly allowed for statistical purpose

ITA 2531/BANG/2017[2013-14]Status: DisposedITAT Bangalore23 May 2018AY 2013-14

Bench: Shri N.V. Vasudevan & Shri Arun Kumar Garodia

For Appellant: Shri Sachin Jolly, AdvocateFor Respondent: Shri Harinder Kumar, CIT
Section 143(3)Section 92Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, JUDICIAL MEMBER AND SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER IT(TP)A No.2531/Bang/2017 Assessment year : 2013-14 M/s. Advice America Software Vs. The Income Tax Officer, Development Center Pvt. Ltd., Ward 1(1)(1), # 23 & 24, 3rd Floor, AMR Tech-Park, Bengaluru. Beside Oxford College, Hosur Main Road, Bengaluru – 560 068. PAN: AAECA 2942E APPELLANT RESPONDENT Appellant by : Shri Sachin Jolly, Advocate Respondent by : Shri Harinder Kumar, CIT Date of hearing : 07.05.2018 Date of Pronouncement : 23.05.2018 O R D E R Per N…

Tevapharm India Pvt.Ltd. v. DCIT (81 Taxmann.com 416) — Cited in 3 Judgments | BharatTax