Video Plaza v. ITO

385 ITR 404Reported decision#24775 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2022.

Judgments citing Video Plaza v. ITO

Hike Pvt Ltd, Delhi vs. ACIT, Circle-11(2), New Delhi

In the result, both the appeals are allowed

ITA 4314/DEL/2019[2014-15]Status: DisposedITAT Delhi22 Sept 2022AY 2014-15

Bench: Shri Shamim Yahya & Shri Anubhav Sharmaita No. 4313/Del/2019, A.Y. 2013-14 Ita No. 4314/Del/2019, A.Y. 2014-15

Section 28Section 30Section 32

…e of the capital nature. Further, reliance is placed on the decision of Hon’ble Bombay High Court in the case of ALD Automotive Pvt. Ltd. Vs. DCIT (2018) 254 taxmann 233 & also on the decision of Hon’ble Calcutta High Court in the case of Video Plaza Vs. ITO, 385 ITR 404. The Ground of appeal is dismissed.” 5. Against the above order assessee is in appeal before us. We have heard both the parties and perused the records. Ld. Counsel of the assessee contended that assessee is a tech start-up and there is long gestation period for such ITA No. 4313 & 4314/Del/2019 4 enterprises. He further submitted that the Reve…

Hike Pvt Ltd, Delhi vs. ACIT, Circle-11(2), New Delhi

In the result, both the appeals are allowed

ITA 4313/DEL/2019[2013-14]Status: DisposedITAT Delhi22 Sept 2022AY 2013-14

Bench: Shri Shamim Yahya & Shri Anubhav Sharmaita No. 4313/Del/2019, A.Y. 2013-14 Ita No. 4314/Del/2019, A.Y. 2014-15

Section 28Section 30Section 32

…e of the capital nature. Further, reliance is placed on the decision of Hon’ble Bombay High Court in the case of ALD Automotive Pvt. Ltd. Vs. DCIT (2018) 254 taxmann 233 & also on the decision of Hon’ble Calcutta High Court in the case of Video Plaza Vs. ITO, 385 ITR 404. The Ground of appeal is dismissed.” 5. Against the above order assessee is in appeal before us. We have heard both the parties and perused the records. Ld. Counsel of the assessee contended that assessee is a tech start-up and there is long gestation period for such ITA No. 4313 & 4314/Del/2019 4 enterprises. He further submitted that the Reve…

DCIT, Circle- 11(1), New Delhi vs. Hms Real Estate Pvt. Ltd., New Delhi

Appeal of the Revenue is dismissed

ITA 3289/DEL/2018[2012-13]Status: DisposedITAT Delhi27 Dec 2018AY 2012-13

Bench: Shri R. K. Panda & Ms Suchitra Kambledcit Vs Hms Real Estate Pvt. Ltd. Circle- 11(1) 1 Ad, Vandhana Building , New Delhi 11, Tolstoy Marg, (Appellant) New Delhi Aacch0745G (Respondent)

Section 37(1)

…related to the case of the assessee. The Ld. DR relied upon the decision of the Hon’ble Bombay High Court in case of ALD Automotive Pvt. Ltd. Vs. DCIT (2018) 254 Taxmann 233 & also referred case of Video Plaza Vs. ITO that of Hon’ble Calcutta High Court being 385 ITR 404. 7. The Ld. AR submitted that the assessee company was incorporated on 12.06.2008 and is a wholly owned subsidiary of HBT Real Estate Holdings Ltd., Mauritius. The aforesaid company had been incorporated for the purpose of development and construction of Real Estate Projects in India. The authorized capital of the assessee company is Rs. 2.65,00,…

Video Plaza v. ITO (385 ITR 404) — Cited in 3 Judgments | BharatTax