Ushodaya Enterprises Ltd. v. DCIT

60 Taxmann.com 85Income Tax Appellate Tribunal#25356 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2020.

Judgments citing Ushodaya Enterprises Ltd. v. DCIT

DCIT, Trivandrum vs. Asianet Satellite Communications Ltd, Trivandrum

In the result, both the appeals of the Revenue are dismissed

ITA 662/COCH/2019[2010-11]Status: DisposedITAT Cochin20 Feb 2020AY 2010-11

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM ITA No.661 & 662 /Coch/2019 Assessment Years: 2007-08 & 2010-11 The Deputy Commissioner of Vs. Asianet Satellite Communications Income-tax, Circle-1(1), Ltd., 2nd Trivandrum floor, Leela infopark, Technopark Campus, Kazhakuttom, Trivandrum-695 581. [PAN:AAECA 5548E] (Revenue-Respondent) (Assessee-Respondent) Revenue by Shri Mritunjaya Sharma, Sr. DR Assessee by Shri Rajeev R., CA Date of hearing 02/03/2020 Date of pronouncement 04/03/2020 O R D E R Per CHANDRA POOJARI, AM: These…

DCIT, Trivandrum vs. Asianet Satellite Communications Ltd, Trivandrum

In the result, both the appeals of the Revenue are dismissed

ITA 661/COCH/2019[2007-08]Status: DisposedITAT Cochin20 Feb 2020AY 2007-08

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM ITA No.661 & 662 /Coch/2019 Assessment Years: 2007-08 & 2010-11 The Deputy Commissioner of Vs. Asianet Satellite Communications Income-tax, Circle-1(1), Ltd., 2nd Trivandrum floor, Leela infopark, Technopark Campus, Kazhakuttom, Trivandrum-695 581. [PAN:AAECA 5548E] (Revenue-Respondent) (Assessee-Respondent) Revenue by Shri Mritunjaya Sharma, Sr. DR Assessee by Shri Rajeev R., CA Date of hearing 02/03/2020 Date of pronouncement 04/03/2020 O R D E R Per CHANDRA POOJARI, AM: These…

M/S Filtrex Technologies Private Limited, Bangalore vs. Assistant Commissioner of Income Tax Circle-3(1)(1), Bangalore

In the result, both the appeals of the assessee are treated as allowed for statistical purposes

ITA 2162/BANG/2017[2013-14]Status: DisposedITAT Bangalore21 Jun 2019AY 2013-14

Bench: Shri B.R Baskaran & Shri Pavan Kumar Gadale

For Appellant: Shri Padamchand Khincha, C.AFor Respondent: Shri C.H Sundar Rao, CIT

…IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH : BANGALORE BEFORE SHRI B.R BASKARAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER IT(TP)A No.2162/Bang/2017 & IT(TP)A No.3330/Band/2018 Assessment years : 2013-14 & 2014-15 M/s Filtrex Technologies Pvt. Ltd., Vs. The Asst. Commissioner of Income-tax, #36/4, Raghavendra Nagar, Circle-3(1)(1), Near Ring Road, Bangalore. 4th Cross, HRBR Layout, Bangalore-560 043. PAN – AAACF 4091 P. APPELLANT RESPONDENT Assessee by : Shri Padamchand Khincha, C.A Revenue by : Shri C.H Sundar Rao, CIT Date of hearing : 29.04.2019 Date of Pronouncement : 21.06.20…

Ushodaya Enterprises Ltd. v. DCIT (60 Taxmann.com 85) — Cited in 3 Judgments | BharatTax