Virtusa Consulting Services (P) Limited v. Deputy Commissioner of Income Tax, Chennai

128 Taxmann.com 22High Court2021#13328 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2022.

Judgments citing Virtusa Consulting Services (P) Limited v. Deputy Commissioner of Income Tax, Chennai

Vinod Kumar Kundanmalji Jain, Chennai vs. PCIT-8, Chennai

In the result, the appeals of the Assessees in I

ITA 310/CHNY/2021[2013-14]Status: DisposedITAT Chennai15 Jun 2022AY 2013-14

Bench: Shri G. Manjunatha & Shri Anikesh Banerjeeआयकर अपील सं./I.T.A No.:307/Chny/2021 िनधा"रण वष"/Assessment Year: 2013 - 2014

For Appellant: Shri. M. Abhishek, C.AFor Respondent: Dr. S. Palani Kumar, CIT
Section 143(1)Section 143(3)Section 148Section 263

…::12 :: I.T.A. Nos.307 to 310/Chny/2021 The learned Counsel of the Assessee referred to the judgments of the Hon’ble Madras High Court in the case of Virtusa Consulting Services (P) Limited vs. Deputy Commissioner of Income Tax, Chennai reported in [2021] 128 Taxmann.com 22 (Madras), wherein the Assessing Officer after conducting an enquiry had called for the documents and records from the Assessee and after considering such documents as submitted by the Assessee had discussed the case with the Assessee and had allowed the claim of the Assessee. In that case, the invocation of Section 263 of the Act was unj…

Vinod Kumar Kundanmal, Chennai vs. PCIT-8, Chennai

ITA 309/CHNY/2021[2012-13]Status: DisposedITAT Chennai15 Jun 2022AY 2012-13

Bench: Shri G. Manjunatha & Shri Anikesh Banerjeeआयकर अपील सं./I.T.A No.:307/Chny/2021 िनधा"रण वष"/Assessment Year: 2013 - 2014

For Appellant: Shri. M. Abhishek, C.AFor Respondent: Dr. S. Palani Kumar, CIT
Section 143(1)Section 143(3)Section 148Section 263

…::12 :: I.T.A. Nos.307 to 310/Chny/2021 The learned Counsel of the Assessee referred to the judgments of the Hon’ble Madras High Court in the case of Virtusa Consulting Services (P) Limited vs. Deputy Commissioner of Income Tax, Chennai reported in [2021] 128 Taxmann.com 22 (Madras), wherein the Assessing Officer after conducting an enquiry had called for the documents and records from the Assessee and after considering such documents as submitted by the Assessee had discussed the case with the Assessee and had allowed the claim of the Assessee. In that case, the invocation of Section 263 of the Act was unj…

Tarun Kundanmal HUF, Chennai vs. PCIT-8, Chennai

In the result, the appeals of the Assessees in I

ITA 308/CHNY/2021[2013-15]Status: DisposedITAT Chennai15 Jun 2022AY 2013-15

Bench: Shri G. Manjunatha & Shri Anikesh Banerjeeआयकर अपील सं./I.T.A No.:307/Chny/2021 िनधा"रण वष"/Assessment Year: 2013 - 2014

For Appellant: Shri. M. Abhishek, C.AFor Respondent: Dr. S. Palani Kumar, CIT
Section 143(1)Section 143(3)Section 148Section 263

…::12 :: I.T.A. Nos.307 to 310/Chny/2021 The learned Counsel of the Assessee referred to the judgments of the Hon’ble Madras High Court in the case of Virtusa Consulting Services (P) Limited vs. Deputy Commissioner of Income Tax, Chennai reported in [2021] 128 Taxmann.com 22 (Madras), wherein the Assessing Officer after conducting an enquiry had called for the documents and records from the Assessee and after considering such documents as submitted by the Assessee had discussed the case with the Assessee and had allowed the claim of the Assessee. In that case, the invocation of Section 263 of the Act was unj…

Tarun Kumar Kundanmalji Jain, Chennai vs. PCIT-8, Chennai

In the result, the appeals of the Assessees in I

ITA 307/CHNY/2021[213-14]Status: DisposedITAT Chennai15 Jun 2022

Bench: Shri G. Manjunatha & Shri Anikesh Banerjeeआयकर अपील सं./I.T.A No.:307/Chny/2021 िनधा"रण वष"/Assessment Year: 2013 - 2014

For Appellant: Shri. M. Abhishek, C.AFor Respondent: Dr. S. Palani Kumar, CIT
Section 143(1)Section 143(3)Section 148Section 263

…::12 :: I.T.A. Nos.307 to 310/Chny/2021 The learned Counsel of the Assessee referred to the judgments of the Hon’ble Madras High Court in the case of Virtusa Consulting Services (P) Limited vs. Deputy Commissioner of Income Tax, Chennai reported in [2021] 128 Taxmann.com 22 (Madras), wherein the Assessing Officer after conducting an enquiry had called for the documents and records from the Assessee and after considering such documents as submitted by the Assessee had discussed the case with the Assessee and had allowed the claim of the Assessee. In that case, the invocation of Section 263 of the Act was unj…

Smt. Mamta Sharma, Bargarh vs. Principal CIT (Central), Visakhapatnam

In the result, appeal of the assessee is allowed

ITA 33/CTK/2020[2012-13]Status: DisposedITAT Cuttack09 Dec 2021AY 2012-13

Bench: S/Shrichandra Mohan Garg & Manish Boradassessment Year :2012-13 Smt. Mamta Sharma, Ward Vs. Pr. Cit(Central), Visakhapatnam No.10, Near Govt. Bus Stand, Dist: Baragarh Pan/Gir No.Agvps 4382 G (Appellant) .. ( Respondent) Assessee By : Shri P.K.Mishra, Ar Revenue By : Shri M.K.Gautam, Cit (Dr) Date Of Hearing : 21/10/ 2021 Date Of Pronouncement :10/12/2021 O R D E R

For Appellant: Shri P.K.Mishra, ARFor Respondent: Shri M.K.Gautam, CIT (DR)
Section 132Section 153CSection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE S/SHRICHANDRA MOHAN GARG, JUDICIAL MEMBER AND MANISH BORAD, ACCOUNTANT MEMBER Assessment Year :2012-13 Smt. Mamta Sharma, Ward Vs. Pr. CIT(Central), Visakhapatnam No.10, Near Govt. Bus Stand, Dist: Baragarh PAN/GIR No.agvps 4382 G (Appellant) .. ( Respondent) Assessee by : Shri P.K.Mishra, AR Revenue by : Shri M.K.Gautam, CIT (DR) Date of Hearing : 21/10/ 2021 Date of Pronouncement :10/12/2021 O R D E R Per Bench This is an appeal filed by the assessee against the order u/s 263 of the Act of the Pr. CIT(A), Visakhapatnam dated 11.3.2019 for the…

Deputy Commissioner of Income Tax, Central Circle -1(2), Bengaluru vs. M/S. Purvankara Projects Limited, Bengaluru

In the result, the appeals of the revenue are allowed for statistical purposes

ITA 348/BANG/2021[2011-12]Status: DisposedITAT Bangalore08 Nov 2021AY 2011-12

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri Pradeep Kumar, CIT(DR)(ITAT), BengaluruFor Respondent: Shri Padamchand Khincha, CA
Section 139(1)Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER ITA Nos.347 & 348/Bang/2021 Assessment years : 2010-11 & 2011-12 The Deputy Commissioner Vs. M/s. Purvankara Projects Ltd., of Income Tax, No.130/1, Ulsoor Road, Central Circle 1(2), Bengaluru – 560 042. PAN: AAACP 2550R Bengaluru. APPELLANT RESPONDENT Appellant by : Shri Pradeep Kumar, CIT(DR)(ITAT), Bengaluru. Respondent by : Shri Padamchand Khincha, CA Date of hearing : 12.10.2021 Date of Pronouncement : 08.11.2021 O R D E R Per Chandra Poojari, Accountant Memb…

Deputy Commissioner of Income Tax, Central Circle -1(2), Bangalore vs. M/S. Purvankara Projects Limited, Bengaluru

In the result, the appeals of the revenue are allowed for statistical purposes

ITA 347/BANG/2021[2010-11]Status: DisposedITAT Bangalore08 Nov 2021AY 2010-11

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri Pradeep Kumar, CIT(DR)(ITAT), BengaluruFor Respondent: Shri Padamchand Khincha, CA
Section 139(1)Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER ITA Nos.347 & 348/Bang/2021 Assessment years : 2010-11 & 2011-12 The Deputy Commissioner Vs. M/s. Purvankara Projects Ltd., of Income Tax, No.130/1, Ulsoor Road, Central Circle 1(2), Bengaluru – 560 042. PAN: AAACP 2550R Bengaluru. APPELLANT RESPONDENT Appellant by : Shri Pradeep Kumar, CIT(DR)(ITAT), Bengaluru. Respondent by : Shri Padamchand Khincha, CA Date of hearing : 12.10.2021 Date of Pronouncement : 08.11.2021 O R D E R Per Chandra Poojari, Accountant Memb…

Virtusa Consulting Services (P) Limited v. Deputy Commissioner of Income Tax, Chennai (128 Taxmann.com 22) — Cited in 7 Judgments | BharatTax