Trib.) 11. Bechtel India (P.) Ltd. v. Dy. CIT

101 Taxmann.com 385Reported decision2019#18583 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2020 to 2023.

Judgments citing Trib.) 11. Bechtel India (P.) Ltd. v. Dy. CIT

Everest Business Advisory India Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeal is partly allowed

ITA 1907/DEL/2016[2010-11]Status: DisposedITAT Delhi29 Nov 2023AY 2010-11

Bench: Shri Saktijit Dey & Shri Pradip Kumar Kediaassessment Year: 2010-11 . Everest Business Advisory Vs. Acit, India Pvt. Ltd., Circle-11(1), A-1/B-27, Janak Puri, New Delhi New Delhi Pan :Aabce2871R (Appellant) (Respondent)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘I’ NEW DELHI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER Assessment Year: 2010-11 . Everest Business Advisory Vs. ACIT, India Pvt. Ltd., Circle-11(1), A-1/B-27, Janak Puri, New Delhi New Delhi PAN :AABCE2871R (Appellant) (Respondent) Assessee by Ms. Vandana Bhandari, Advocate Department by Sh. Manu Chaurasia, Sr. DR Date of hearing 01.11.2023 Date of pronouncement 29.11.2023 ORDER This is an appeal by the assessee against order dated 05.11.2015 of learned Commissioner of Income Tax Appeals) -44, New Delhi, pertain…

DCIT, Circle- 6(1), New Delhi vs. Mdeverywhere India Pvt. Ltd., Noida

In the result, appeal of the Assessee is partly allowed and appeal of the Revenue is dismissed

ITA 3967/DEL/2018[2010-11]Status: DisposedITAT Delhi30 Mar 2022AY 2010-11

Bench: R.K. Panda & Shri Ms. Astha Chandra

For Appellant: Shri Rohit Tiwari, AdvocateFor Respondent: Shri Mrinal Kr. Das, Sr. DR
Section 144C(2)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “I-1”: DELHI BEFORE R.K. PANDA, ACCOUNTANT MEMBER AND SHRI MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA.No.3840/Del./2018 Assessment Year 2010-2011 MD Everywhere India (P) The DCIT, Circle-6(1), Limited, C-53, Sector-58, Room No.318, Central Noida, Uttar Pradesh vs. Revenue Building, I.P. PIN – 201 301 Estate, New Delhi. PAN AAECM2671G PIN – 110 002 (Appellant) (Respondent) ITA.No.3967/Del./2018 Assessment Year 2010-2011 The DCIT, Circle-6(1), MD Everywhere India (P) Room No.318, Central Limited, C-53, Sector-58, Revenue Building, I.P. vs. Noida, Uttar Pradesh E…

Mdeverywhere India Pvt. Ltd., Noida vs. DCIT, Circle- 6(1), New Delhi

In the result, appeal of the Assessee is partly allowed and appeal of the Revenue is dismissed

ITA 3840/DEL/2018[2010-11]Status: DisposedITAT Delhi30 Mar 2022AY 2010-11

Bench: R.K. Panda & Shri Ms. Astha Chandra

For Appellant: Shri Rohit Tiwari, AdvocateFor Respondent: Shri Mrinal Kr. Das, Sr. DR
Section 144C(2)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “I-1”: DELHI BEFORE R.K. PANDA, ACCOUNTANT MEMBER AND SHRI MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA.No.3840/Del./2018 Assessment Year 2010-2011 MD Everywhere India (P) The DCIT, Circle-6(1), Limited, C-53, Sector-58, Room No.318, Central Noida, Uttar Pradesh vs. Revenue Building, I.P. PIN – 201 301 Estate, New Delhi. PAN AAECM2671G PIN – 110 002 (Appellant) (Respondent) ITA.No.3967/Del./2018 Assessment Year 2010-2011 The DCIT, Circle-6(1), MD Everywhere India (P) Room No.318, Central Limited, C-53, Sector-58, Revenue Building, I.P. vs. Noida, Uttar Pradesh E…

M/S Motherson Sumi Infotech & Designs Ltd., Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 6757/DEL/2015[2011-12]Status: DisposedITAT Delhi06 Jul 2020AY 2011-12

Bench: Ms. Sushma Chowla, Vp & Shri Prashant Maharishi, Am आयकर अपील सं. / Ita No.6757/Del/2015 "नधा"रण वष" /Assessment Year 2011-12 M/S Motherson Sumi Infotech& Designs Ltd., F-7, Block-B-1, Mohan Cooperative Industrial Estate, Mathura Road, New Delhi-110044. ..........अपीलाथ"/Appellant Pan-Aaccm3199B Vs The Dcit, …………. ""यथ" / Respondent Circle-17(1), New Delhi.

For Appellant: Ms. Shruti Khimta, AdvFor Respondent: Ms. Nidhi Sharma, Sr.DR
Section 143(3)Section 92CSection 92C(3)Section 92D

…आयकर अपील"य अ"धकरण, "द"ल" "यायपीठ “आई-2”, नई "द"ल" म" IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-2’, NEW DELHI सु"ी सुषमा चावला, उपा"य" एवं "ी "शांत मह"ष", लेखा सद"य के सम" BEFORE MS. SUSHMA CHOWLA, VP & SHRI PRASHANT MAHARISHI, AM आयकर अपील सं. / ITA No.6757/Del/2015 "नधा"रण वष" /Assessment Year 2011-12 M/s Motherson Sumi Infotech& Designs Ltd., F-7, Block-B-1, Mohan Cooperative Industrial Estate, Mathura Road, New Delhi-110044. ..........अपीलाथ"/Appellant PAN-AACCM3199B vs The DCIT, …………. ""यथ" / Respondent Circle-17(1), New Delhi. अपीलाथ" क" ओर से / Appellant by : Ms. Shruti Khimta, Adv. ""यथ" क" ओर…

Trib.) 11. Bechtel India (P.) Ltd. v. Dy. CIT (101 Taxmann.com 385) — Cited in 4 Judgments | BharatTax